TAMILNADU STATE APEX CO-OPERATIVE BANK LTD. v. ASSISTANT COMMISSIONER OF INCOME TAX

62 SOT 113Income Tax Appellate Tribunal2014#25377 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2019 to 2021.

Judgments citing TAMILNADU STATE APEX CO-OPERATIVE BANK LTD. v. ASSISTANT COMMISSIONER OF INCOME TAX

DCIT, Circle- 2, Meerut vs. Sarva Up Gramin Bank, Meerut

In the result, the appeal of the revenue is dismissed

ITA 3223/DEL/2018[2014-15]Status: DisposedITAT Delhi17 Aug 2021AY 2014-15

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

For Appellant: Shri Vivek Gupta, CAFor Respondent: Ms. Nidhi Srivastava, CIT(DR)

Section 36Section 36(1)Section 36(1)(viia)Section 92C

…ITA No.-3223/Del/2018. Sarva UP Gramin Bank. IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘B’: NEW DELHI) (THROUGH VIDEO CONFERENCING) BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 3223/Del/2018 (Assessment Year: 2014-15) DCIT, Sarva UP Gramin Bank, Circle-2, Vs. C-39/5, Jagriti Vihar, Meerut. Meerut. APPELLANT RESPONDENT PAN No: AACAS9891G Revenue By : Ms. Nidhi Srivastava, CIT(DR) Assessee By : Shri Vivek Gupta, CA Per Anadee Nath Misshra, AM (A) This appeal by Revenue is filed against the order of Learned Commissioner of Income Tax (Appeals), M…

DCIT, Meerut vs. M/S Sarva Up Gramin Bank, Meerut

In the result, the appeal of the revenue is dismissed

ITA 2096/DEL/2017[2013-14]Status: DisposedITAT Delhi24 Feb 2020AY 2013-14

Bench: Sh. Kuldip Singhdr. B. R. R. Kumarita No. 2096/Del/2017 : Asstt. Year : 2013-14 Deputy Commissioner Of Income Vs M/S Sarva Up Gramin Bank, Tax, Circle-2, C-39/5, Jagriti Vihar, Meerut Meerut (Appellant) (Respondent) Pan No. Aacas9891G Assessee By : Sh. Vivek Gupta, Ca Revenue By : Sh. Saras Kumar, Sr. Dr Date Of Hearing: 16.01.2020 Date Of Pronouncement: 24.02.2020

For Appellant: Sh. Vivek Gupta, CAFor Respondent: Sh. Saras Kumar, Sr. DR

Section 143(3)Section 148Section 36(1)(viia)

…essed u/s 143(3) and u/s 148 on the same issue and no disallowance has been resorted to by the revenue. 2. Relied on the orders of ITAT Bangalore in the case of ING Vysya Bank Ltd. 62 SOT 26 (2014), ITAT Chennai in the case of TNS Estate Apex Cooperative Ltd. 62 SOT 113 and the Hon’ble Supreme Court in the case Catholic Syrian Bank 206 Taxman 182 wherein it was held that the additional provision for bad and doubtful debts is allowable as a deduction. 5. The case of the assessee for the assessment year 2012-13 has been adjudicated by the ITAT in ITA No. 1937/Del/2016 in assessee’s own case wherein the deduction w…

ACIT, Meerut vs. M/S. Sarva Up Gramin Bank, Meerut

In the result, the appeal of the Revenue is dismissed

ITA 1937/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Dec 2019AY 2012-13

Bench: Sh. Bhavnesh Saini & Dr. B. R. R. Kumar

For Appellant: Sh. Vivek Gupta, CAFor Respondent: Ms. Ashima Neb, Sr. DR

Section 36(1)(viia)

…‘Bad & Doubtful Debts’ and, therefore, assessee had claimed deduction in accordance with provisions of sec. 36(1)(viia) and was entitled to benefit of same – Held, yes [Para 6] [In favour of assessee] Tamilnadu State Apex Cooperative Bank Ltd. Vs. ACIT [2014] 62 SOT 113 (Chennai – Trib.) – (refer page 64-67 of PB) iii. Section 36(1)(viia) of the IT Act, 1961 – Bad debts [Cooperative bank] – AY 2008-09 – Whether, cooperative bank is a non-scheduled bank and, thus, entitled to claim benefit of provisions of sec. 36(10(viia)(a)-Held, yes – Whether where assessee, a cooperative bank, had created provision for bad and…