UCO Bank, Calcutta v. Commissioner of Income Tax, W.B

4 SCC 599Reported decision1999#851 most cited

What is UCO Bank, Calcutta v. Commissioner of Income Tax, W.B authority for?

Circulars and instructions issued by the Central Board of Direct Taxes (CBDT) under Section 119 of the Income Tax Act have the force of law and are binding on all income tax authorities. These circulars can mitigate the rigour of statutory provisions, provide administrative relief, and ensure uniform application of the Act for the benefit of the assessee.

122

judgments rely on this decision, according to BharatTax’s citation analysis of 366,418 Indian tax judgments — from 2012 to 2025.

Also referred to as

UCO Bank Calcutta v CIT · Section 119 · CBDT circulars binding · instructions under Section 119 · force of law circulars · administrative relief assessee · income tax department binding · mitigation of rigour · uniform administration · assessee benefit

Sections most often in play

Section 36(1)(vii)Section 10(34)Section 143(3)Section 14ASection 36(1)(viia)Section 36(1)(viii)Section 37(1)Section 46(4)

Issues it is cited on

section 5(8)closely held companyprincipal director general of income-taxsection 132(5)section 65(b)accumulated profitssection 132(3)section 119(1)section 65asection 62section 36(2)(v)time barred assessment

Judgments citing UCO Bank, Calcutta v. Commissioner of Income Tax, W.B

Assistant Commissioner of Income-Tax, Ratnagiri Circle, Ratnagiri vs. The Ratnagiri District Central Co-Operative Bank Ltd, Ratnagiri

Appeal is dismissed in above terms

ITA 2465/PUN/2017[2014-15]Status: DisposedITAT Pune27 Apr 2022AY 2014-15

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No.2465/Pun/2017 ननधधारण वषा / Assessment Year : 2014-15 Assistant Commissioner Of Income Tax, .......अपऩलधथी / Appellant Ratnagiri Circle, Ratnagiri बनधम / V/S. The Ratnagiri District Central Co-Operative Bank Ltd. Sahakar Bhavan Jawahar Path, Ratnagiri ……प्रत्यथी / Respondent Pan : Aaaar7920B Assessee By : None Revenue By : Shri S. P. Walimbe

For Appellant: NoneFor Respondent: Shri S. P. Walimbe
Section 119Section 143(3)Section 43DSection 45Q

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JM AND SHRI DR. DIPAK P. RIPOTE, AM आयकर अपीऱ सं. / ITA No.2465/PUN/2017 ननधधारण वषा / Assessment Year : 2014-15 Assistant Commissioner of Income Tax, .......अपऩलधथी / Appellant Ratnagiri Circle, Ratnagiri बनधम / V/s. The Ratnagiri District Central Co-operative Bank Ltd. Sahakar Bhavan Jawahar Path, Ratnagiri ……प्रत्यथी / Respondent PAN : AAAAR7920B Assessee by : None Revenue by : Shri S. P. Walimbe सपनवधई की तधरऩख / Date of Hearing : 20.04.2022 घोषणध की तधरऩख / Date of Pronouncement : 27.04.2…

The Dy. CIT, Vijayawada vs. M/S. the Gandhi Co-Op., Vijayawada

In the result, appeals of the revenue for the assessment years 2012-

ITA 461/VIZ/2016[2013-2014]Status: DisposedITAT Visakhapatnam05 Sept 2018AY 2013-2014

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.199/Viz/2016 (धििाारण िर्ा/Assessment Year: 2012-13) Joint Commissioner Of Vs. The Gandhi Cooperative Income Tax (Osd), Vijayawada Urban Bank Ltd. Vijayawada [Pan :Aaaat8072G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.461/Viz/2016 (धििाारण िर्ा/Assessment Year: 2013-14) Deputy Commissioner Of Income Tax Vs. The Gandhi Cooperative Circle-2(1), Vijayawada Urban Bank Ltd. Vijayawada [Pan :Aaaat8072G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.01/Viz/2018 (Arising Out Of I.T.A.Nos.199/Viz/2016) The Gandhi Cooperative Urban Vs. Joint Commissioner Of Income Bank Ltd., Vijayawada Tax (Osd), Vijayawada [Pan :Aaaat8072G] Cross Objection No.02/Viz/2018 (Arising Out Of I.T.A.No.461/Viz/2016) The Gandhi Cooperative Urban Deputy Commissioner Of Bank Ltd., Vijayawada Income Tax [Pan :Aaaat8072G] Circle-2(1), Vijayawada निर्धाऩिती की ओि से/ Assessee By : Shri C.Subrahmanyam, Ar िधजस्व की ओि से/ Revenue By : Smt U Mini Chandran, Dr सुिवधई की तधिीख / Date Of Hearing : 20.08.2018 05.09.2018 घोषणध की तधिीख/Date Of Pronouncement :

For Appellant: Shri C.Subrahmanyam, ARFor Respondent: Smt U Mini Chandran, DR

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.199/Viz/2016 (धििाारण िर्ा/Assessment Year: 2012-13) Joint Commissioner of Vs. The Gandhi Cooperative Income Tax (OSD), Vijayawada Urban Bank Ltd. Vijayawada [PAN :AAAAT8072G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.461/Viz/2016 (धििाारण िर्ा/Assessment Year: 2013-14) Deputy Comm…

The JCIT(OSD), Vijayawada vs. The Gandhi Coperative Urban Bank Ltd., Vijayawada

In the result, appeals of the revenue for the assessment years 2012-

ITA 199/VIZ/2016[2012-2013]Status: DisposedITAT Visakhapatnam05 Sept 2018AY 2012-2013

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.199/Viz/2016 (धििाारण िर्ा/Assessment Year: 2012-13) Joint Commissioner Of Vs. The Gandhi Cooperative Income Tax (Osd), Vijayawada Urban Bank Ltd. Vijayawada [Pan :Aaaat8072G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.461/Viz/2016 (धििाारण िर्ा/Assessment Year: 2013-14) Deputy Commissioner Of Income Tax Vs. The Gandhi Cooperative Circle-2(1), Vijayawada Urban Bank Ltd. Vijayawada [Pan :Aaaat8072G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.01/Viz/2018 (Arising Out Of I.T.A.Nos.199/Viz/2016) The Gandhi Cooperative Urban Vs. Joint Commissioner Of Income Bank Ltd., Vijayawada Tax (Osd), Vijayawada [Pan :Aaaat8072G] Cross Objection No.02/Viz/2018 (Arising Out Of I.T.A.No.461/Viz/2016) The Gandhi Cooperative Urban Deputy Commissioner Of Bank Ltd., Vijayawada Income Tax [Pan :Aaaat8072G] Circle-2(1), Vijayawada निर्धाऩिती की ओि से/ Assessee By : Shri C.Subrahmanyam, Ar िधजस्व की ओि से/ Revenue By : Smt U Mini Chandran, Dr सुिवधई की तधिीख / Date Of Hearing : 20.08.2018 05.09.2018 घोषणध की तधिीख/Date Of Pronouncement :

For Appellant: Shri C.Subrahmanyam, ARFor Respondent: Smt U Mini Chandran, DR

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.199/Viz/2016 (धििाारण िर्ा/Assessment Year: 2012-13) Joint Commissioner of Vs. The Gandhi Cooperative Income Tax (OSD), Vijayawada Urban Bank Ltd. Vijayawada [PAN :AAAAT8072G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.461/Viz/2016 (धििाारण िर्ा/Assessment Year: 2013-14) Deputy Comm…

ITO 20(2)(3), Mumbai vs. Network Consulting, Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 4571/MUM/2014[2011-12]Status: DisposedITAT Mumbai29 Aug 2018AY 2011-12

Bench: Shri R. C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.4571/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2011-12) The Ito-20(2)(3), 411, बिधम/ M/S. Network Consulting Piramal Chambers, Lalbaug, 102, Osia Friendship, 51, Vs. Mumbai-400012. Gaothan Lane No.4, Andheri (W), Mumbai-400058. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aahfn2945C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Suman Kumar (Dr) Assessee By: None सुनवाई की तारीख / Date Of Hearing: 11.07.2018 घोषणा की तारीख /Date Of Pronouncement: 29.08.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 16.05.2014 Passed By The Commissioner Of Income Tax (Appeals) -31, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2011- 12. 2. The Revenue Has Raised The Following Grounds: - “1. The Ld Clt(A) Has Erred On The Facts & Circumstances Of The Case & In Law In Allowing The Deduction U/S 10A Of The Act Amounting To Rs. 61,43,026/- Without Appreciating The Fact That As Per Clause 32 Of The Audit Report U/S 44Ab In Form No. 3Cd Submitted By The Assessee, The Auditor Has Mentioned That The Firm Is Into Service Industries & As Per Details Given By The Assessee A.Y.2011-12

For Appellant: NoneFor Respondent: Shri Suman Kumar (DR)
Section 10Section 10ASection 10A(1)Section 143(2)Section 1QSection 44A

…benefit of th assesses in certain specified circumstances. So long as the circular is i. force, it aids the uniform and proper administration and application of th provisions of the Act. {Refer to UCQ Bank, Calcutta v. Commissioner (. Income Tax, W,8. (1999) 4 SCC 599]}." 7. by the teamed counsel for the appellant. CIT (1992) 193 ITR, 543 is misplaced one. Altogether a differed controversy was involved therein. There construction of povision granting incentive to particular income was not in issue. It wa rendered in the context of development rebate and is therefore distinguishable. 8. It is not disputed before…

The, ACIT, Guntur vs. The Guntur District Co-Operative Central Bank Ltd., Tenali

In the result, the appeal filed by the revenue is partly allowed and

ITA 75/VIZ/2016[2008-09]Status: DisposedITAT Visakhapatnam06 Apr 2018AY 2008-09

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

Section 143(3)Section 263Section 36

…ITA No.75 /Vizag/2016 M/s. The Guntur District Co-Op. Central Bank,Tenali आयकर अपील"य अ"धकरण, "वशाखापटणम पीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी वी. दुगा"राव, "या"यक सद"य एवं "ी ड.एस. . . . सु"दर "संह, लेखा सद"य के सम% BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.75/Vizag/2016 ("नधा"रण वष" / Assessment Year: 2008-09) ACIT, Circle-1(1) M/s. The Guntur Co- Guntur operative Central Bank Tenali [PAN No.AAATT6101H] (अपीलाथ' / Appellant) (()याथ' / Respondent) C.O. No.36/Vizag/2016 आयकर अपील सं./I.T…

Assistant Commissioner of Income-Tax vs. Sharad Sahakari Bank Ltd., Pune

In the result, appeal by the Revenue and cross objections filed by the assessee are dismissed

ITA 1046/PUN/2016[2012-13]Status: DisposedITAT Pune28 Feb 2018AY 2012-13

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri M.K. KulkarniFor Respondent: Shri Mukesh Jha

…ounsel for the respondent-co-operative banks submit that the issues involved in the above appeals are no more res integra in view of the decision rendered by the hon'ble Supreme Court in the case of UCO Bank v. CIT reported in [1999] 237 ITR 889 (SC) ; [1999] 4 SCC 599. 8. Learned counsel for respondent submits that the learned Tribunal has rightly dismissed the appeals of the Revenue by confirming the order passed by the Commissioner of Income-tax (Appeals). There is no substantial question of law involved in these appeals and, thus, all the appeals are liable to be dismissed. 9. The Income-tax Appellate Tribun…

The ACIT, Eluru vs. M/S. the District Co - Operative Central Bank Ltd., Eluru

In the result, the appeals filed by the assessee in ITA No

ITA 269/VIZ/2015[2011-12]Status: DisposedITAT Visakhapatnam25 Jan 2018AY 2011-12

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

Section 133ASection 143(1)Section 147Section 148Section 36(1)(v)Section 40A(7)(b)

…ITA No.49, 50,78, 476/Vizag/2012, 515, 524/Vizag/2014, 269/Vizag/2015 & CO 33/Vizag/2013 & CO 29/Vizag/2015 M/s. The District Co-operative Central Bank Ltd., Eluru आयकर अपील"य अ"धकरण, "वशाखापटणम पीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी वी. दुगा"राव, "या"यक सद"य एवं "ी ड.एस. सु"दर "संह, लेखा सद"य के सम% BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.49 & 50/Vizag/2012 ("नधा"रण वष" / Assessment Years: 2007-08 & 2008-09) The District Co-operative ITO, Ward-2, Central Bank, Eluru Eluru [PAN No.AADFT…

The District Co-Operative Central Bank Ltd., Eluru vs. The ACIT, Eluru

In the result, the appeals filed by the assessee in ITA No

ITA 524/VIZ/2014[2010-11]Status: DisposedITAT Visakhapatnam25 Jan 2018AY 2010-11

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

Section 133ASection 143(1)Section 147Section 148Section 36(1)(v)Section 40A(7)(b)

…ITA No.49, 50,78, 476/Vizag/2012, 515, 524/Vizag/2014, 269/Vizag/2015 & CO 33/Vizag/2013 & CO 29/Vizag/2015 M/s. The District Co-operative Central Bank Ltd., Eluru आयकर अपील"य अ"धकरण, "वशाखापटणम पीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी वी. दुगा"राव, "या"यक सद"य एवं "ी ड.एस. सु"दर "संह, लेखा सद"य के सम% BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.49 & 50/Vizag/2012 ("नधा"रण वष" / Assessment Years: 2007-08 & 2008-09) The District Co-operative ITO, Ward-2, Central Bank, Eluru Eluru [PAN No.AADFT…

The District Co-Operative Central Bank Ltd., Eluru vs. The ACIT, Visakhapatnam

In the result, the appeals filed by the assessee in ITA No

ITA 515/VIZ/2014[2007-08]Status: DisposedITAT Visakhapatnam25 Jan 2018AY 2007-08

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

Section 133ASection 143(1)Section 147Section 148Section 36(1)(v)Section 40A(7)(b)

…ITA No.49, 50,78, 476/Vizag/2012, 515, 524/Vizag/2014, 269/Vizag/2015 & CO 33/Vizag/2013 & CO 29/Vizag/2015 M/s. The District Co-operative Central Bank Ltd., Eluru आयकर अपील"य अ"धकरण, "वशाखापटणम पीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी वी. दुगा"राव, "या"यक सद"य एवं "ी ड.एस. सु"दर "संह, लेखा सद"य के सम% BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.49 & 50/Vizag/2012 ("नधा"रण वष" / Assessment Years: 2007-08 & 2008-09) The District Co-operative ITO, Ward-2, Central Bank, Eluru Eluru [PAN No.AADFT…

The ITO, Ward-2, Eluru vs. M/S the District Co-Operative Central Bank Ltd., Eluru

In the result, the appeals filed by the assessee in ITA No

ITA 78/VIZ/2012[2008-09]Status: DisposedITAT Visakhapatnam25 Jan 2018AY 2008-09

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

Section 133ASection 143(1)Section 147Section 148Section 36(1)(v)Section 40A(7)(b)

…ITA No.49, 50,78, 476/Vizag/2012, 515, 524/Vizag/2014, 269/Vizag/2015 & CO 33/Vizag/2013 & CO 29/Vizag/2015 M/s. The District Co-operative Central Bank Ltd., Eluru आयकर अपील"य अ"धकरण, "वशाखापटणम पीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी वी. दुगा"राव, "या"यक सद"य एवं "ी ड.एस. सु"दर "संह, लेखा सद"य के सम% BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.49 & 50/Vizag/2012 ("नधा"रण वष" / Assessment Years: 2007-08 & 2008-09) The District Co-operative ITO, Ward-2, Central Bank, Eluru Eluru [PAN No.AADFT…

M/S the District Co-Operative Central Bank Ltd., Eluru vs. The ITO, Ward-2, Eluru

In the result, the appeals filed by the assessee in ITA No

ITA 50/VIZ/2012[2008-09]Status: DisposedITAT Visakhapatnam25 Jan 2018AY 2008-09

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

Section 133ASection 143(1)Section 147Section 148Section 36(1)(v)Section 40A(7)(b)

…ITA No.49, 50,78, 476/Vizag/2012, 515, 524/Vizag/2014, 269/Vizag/2015 & CO 33/Vizag/2013 & CO 29/Vizag/2015 M/s. The District Co-operative Central Bank Ltd., Eluru आयकर अपील"य अ"धकरण, "वशाखापटणम पीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी वी. दुगा"राव, "या"यक सद"य एवं "ी ड.एस. सु"दर "संह, लेखा सद"य के सम% BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.49 & 50/Vizag/2012 ("नधा"रण वष" / Assessment Years: 2007-08 & 2008-09) The District Co-operative ITO, Ward-2, Central Bank, Eluru Eluru [PAN No.AADFT…

M/S the District Co-Operative Central Bank Ltd., Eluru vs. The ITO, Ward-2, Eluru

In the result, the appeals filed by the assessee in ITA No

ITA 49/VIZ/2012[2007-08]Status: DisposedITAT Visakhapatnam25 Jan 2018AY 2007-08

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

Section 133ASection 143(1)Section 147Section 148Section 36(1)(v)Section 40A(7)(b)

…ITA No.49, 50,78, 476/Vizag/2012, 515, 524/Vizag/2014, 269/Vizag/2015 & CO 33/Vizag/2013 & CO 29/Vizag/2015 M/s. The District Co-operative Central Bank Ltd., Eluru आयकर अपील"य अ"धकरण, "वशाखापटणम पीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी वी. दुगा"राव, "या"यक सद"य एवं "ी ड.एस. सु"दर "संह, लेखा सद"य के सम% BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.49 & 50/Vizag/2012 ("नधा"रण वष" / Assessment Years: 2007-08 & 2008-09) The District Co-operative ITO, Ward-2, Central Bank, Eluru Eluru [PAN No.AADFT…

The ACIT., Circle - 1, Eluru vs. M/S the District Co-Operative Central Bank Ltd., Eluru

In the result, the appeals filed by the assessee in ITA No

ITA 476/VIZ/2012[2009-2010]Status: DisposedITAT Visakhapatnam25 Jan 2018AY 2009-2010

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

Section 133ASection 143(1)Section 147Section 148Section 36(1)(v)Section 40A(7)(b)

…ITA No.49, 50,78, 476/Vizag/2012, 515, 524/Vizag/2014, 269/Vizag/2015 & CO 33/Vizag/2013 & CO 29/Vizag/2015 M/s. The District Co-operative Central Bank Ltd., Eluru आयकर अपील"य अ"धकरण, "वशाखापटणम पीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी वी. दुगा"राव, "या"यक सद"य एवं "ी ड.एस. सु"दर "संह, लेखा सद"य के सम% BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.49 & 50/Vizag/2012 ("नधा"रण वष" / Assessment Years: 2007-08 & 2008-09) The District Co-operative ITO, Ward-2, Central Bank, Eluru Eluru [PAN No.AADFT…

Kotak Mahindra Bank Ltd, Mumbai vs. Addl CIT RG 3(2), Mumbai

The appeals of the AO are dismissed

ITA 1929/MUM/2012[2008-09]Status: DisposedITAT Mumbai18 Apr 2017AY 2008-09
For Appellant: F.V. IraniFor Respondent: R P Meena
Section 143(3)Section 254(1)Section 36

…gour of a particular provision for the benefit of the assessee in certain specified circumstances. So long as the circular is in force, it aids the uniform and proper administration and application of the provisions of the Act.(Refer to UCO Bank v. CIT (1999) 4 SCC 599)." 18. In case of UCO Bank v/s. Commissioner ofIncome Tax reported in 237 ITR 889 the Supreme Court in connection with effect of circulars issued by the Board under section 119 of the Act observed: "Such instructions may be by way of relaxation of any of the provisions of the sections specified there or otherwise. The Board, thus, has powers, inter…

Tiruchirapalli District Central Co-Operative Bank Ltd., Chennai vs. ACIT, Trichy

ITA 834/CHNY/2013[2009-10]Status: DisposedITAT Chennai03 Mar 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.832, 833 & 834/Mds/2013 "नधा"रण वष" / Assessment Years : 2007-08, 2008-09 & 2009-10 M/S Tiruchirapalli District Central The Assistant Commissioner Of Co-Operative Bank Ltd., V. Income Tax, C/O Shri S. Sridhar, Advocate, Circle I(1), New No.14, Old No.82, Flat No.5, Tiruchirapalli. 1St Avenue, Indira Nagar, Adyar, Chennai - 600 020. Pan : Aaaat 5036 C (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Sh. Pathlavath Peerya, CIT
Section 143(3)Section 263Section 36(1)(ii)Section 36(1)(viia)Section 37(1)Section 43DSection 45Q

…ounsel for the respondent-co-operative banks submit that the issues involved in the above appeals are no more res integra in view of the decision rendered by the hon'ble Supreme Court in the case of UCO Bank v. CIT reported in [1999] 237 ITR 889 (SC) ; [1999] 4 SCC 599. 8. Learned counsel for respondent submits that the learned Tribunal has rightly dismissed the appeals of the Revenue by confirming the order passed by the Commissioner of Income-tax (Appeals). There is no substantial question of law involved in these appeals and, thus, all the appeals are liable to be dismissed. 9. The Income-tax Appellate Tribuna…

Tiruchirapalli District Central Co-Operative Bank Ltd., Chennai vs. ACIT, Trichy

ITA 833/CHNY/2013[2008-09]Status: DisposedITAT Chennai03 Mar 2017AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.832, 833 & 834/Mds/2013 "नधा"रण वष" / Assessment Years : 2007-08, 2008-09 & 2009-10 M/S Tiruchirapalli District Central The Assistant Commissioner Of Co-Operative Bank Ltd., V. Income Tax, C/O Shri S. Sridhar, Advocate, Circle I(1), New No.14, Old No.82, Flat No.5, Tiruchirapalli. 1St Avenue, Indira Nagar, Adyar, Chennai - 600 020. Pan : Aaaat 5036 C (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Sh. Pathlavath Peerya, CIT
Section 143(3)Section 263Section 36(1)(ii)Section 36(1)(viia)Section 37(1)Section 43DSection 45Q

…ounsel for the respondent-co-operative banks submit that the issues involved in the above appeals are no more res integra in view of the decision rendered by the hon'ble Supreme Court in the case of UCO Bank v. CIT reported in [1999] 237 ITR 889 (SC) ; [1999] 4 SCC 599. 8. Learned counsel for respondent submits that the learned Tribunal has rightly dismissed the appeals of the Revenue by confirming the order passed by the Commissioner of Income-tax (Appeals). There is no substantial question of law involved in these appeals and, thus, all the appeals are liable to be dismissed. 9. The Income-tax Appellate Tribuna…

Tiruchirapalli District Central Co-Operative Bank Ltd., Chennai vs. ACIT, Trichy

ITA 832/CHNY/2013[2007-08]Status: DisposedITAT Chennai03 Mar 2017AY 2007-08

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.832, 833 & 834/Mds/2013 "नधा"रण वष" / Assessment Years : 2007-08, 2008-09 & 2009-10 M/S Tiruchirapalli District Central The Assistant Commissioner Of Co-Operative Bank Ltd., V. Income Tax, C/O Shri S. Sridhar, Advocate, Circle I(1), New No.14, Old No.82, Flat No.5, Tiruchirapalli. 1St Avenue, Indira Nagar, Adyar, Chennai - 600 020. Pan : Aaaat 5036 C (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Sh. Pathlavath Peerya, CIT
Section 143(3)Section 263Section 36(1)(ii)Section 36(1)(viia)Section 37(1)Section 43DSection 45Q

…ounsel for the respondent-co-operative banks submit that the issues involved in the above appeals are no more res integra in view of the decision rendered by the hon'ble Supreme Court in the case of UCO Bank v. CIT reported in [1999] 237 ITR 889 (SC) ; [1999] 4 SCC 599. 8. Learned counsel for respondent submits that the learned Tribunal has rightly dismissed the appeals of the Revenue by confirming the order passed by the Commissioner of Income-tax (Appeals). There is no substantial question of law involved in these appeals and, thus, all the appeals are liable to be dismissed. 9. The Income-tax Appellate Tribuna…

Japan Airlines Int'T Co. Ltd vs. ITO, Ward-50(2)

In the result, appeal filed by the assessee is allowed with above direction

ITA 4172/DEL/2005[2002-2003]Status: DisposedITAT Delhi27 Feb 2017AY 2002-2003

Bench: Shri H S Sidhu & Shri Prashant Maharishijapan Airlines International Co Limited Income Tax Officer Vs. Chandralok Building Tds 36, Janpath, New Delhi 50(2) New Delhi (Appellant) (Respondent)

For Appellant: Shri Rajan Mahajan. AdvFor Respondent: Ms Shweta Dutta. Sr DR
Section 131Section 133ASection 192Section 201Section 6

…isions in favour of a tax-payer and against the Revenue." 28. This Court in a catena of decisions, has held that the circulars issued by the Department are binding on the Department. See: K.P. Varghese v. ITO [(1981) 4 SCC 173], UCO Bank v. CIT, W.B. [(1999) 4 SCC 599], Collector of Central Excise Vadodra v. Dhiren Chemical Industries [(2002) 2 SCC 127], etc. In all these cases it has been held that the circulars issued under the Income Tax Act or Central Excise Act are binding on the Department. It may be noted that in the circulars issued by the Commissioner of West Bengal, reference has been made to the corre…

DCIT 3(2), Mumbai vs. Kotak Mahindra Bank Ltd, Mumbai

In the result appeals filed by the assessee are partly allowed and appeals filed by the AO

ITA 8523/MUM/2011[2003-04]Status: DisposedITAT Mumbai16 Mar 2016AY 2003-04
For Appellant: F.V. IraniFor Respondent: Ms. Malathi Sridharan
Section 143(3)Section 254(1)Section 36

…आयकर अपीलीय अिधकरण, मुंबई “ए” खंडपीठ Income-tax Appellate Tribunal -“A”Bench Mumbai सव"ी राजे",लेखा सद" एवं अिमत शु" "ाियक सद" BeforeS/Sh.Rajendra,Accountant Member and Amit Shukla,Judicial Member आयकर अपील सं./I.T.A./8523/Mum/2011,िनधा"रण वष" /Assessment Year: 2003-04 DCIT-3(2), M/s. Kotak Mahindra Bank Ltd. 6th Floor, Room No.608 36-38A, Nariman Bhavan Aayakar Bhavan Vs. 227, Nariman Point Mumbai-400 020. Mumbai-400 021. PAN: AAACK 4409 J आयकर अपील सं./I.T.A./3114/Mum/2008,िनधा"रण वष" /Assessment Year: 2004-05 M/s. Kotak Mahindra Bank Ltd. Vs. DCIT-3(2), Mumbai-400 020. Mumbai. आयकर अपील सं./I.T.A./3506/Mum/…

M/S. Kotak Mahindra Bank Ltd, Mumbai vs. The DCIT-3, Mumbai

In the result appeals filed by the assessee are partly allowed and appeals filed by the AO

ITA 3114/MUM/2008[2004-2005]Status: DisposedITAT Mumbai16 Mar 2016AY 2004-2005
For Appellant: F.V. IraniFor Respondent: Ms. Malathi Sridharan
Section 143(3)Section 254(1)Section 36

…आयकर अपीलीय अिधकरण, मुंबई “ए” खंडपीठ Income-tax Appellate Tribunal -“A”Bench Mumbai सव"ी राजे",लेखा सद" एवं अिमत शु" "ाियक सद" BeforeS/Sh.Rajendra,Accountant Member and Amit Shukla,Judicial Member आयकर अपील सं./I.T.A./8523/Mum/2011,िनधा"रण वष" /Assessment Year: 2003-04 DCIT-3(2), M/s. Kotak Mahindra Bank Ltd. 6th Floor, Room No.608 36-38A, Nariman Bhavan Aayakar Bhavan Vs. 227, Nariman Point Mumbai-400 020. Mumbai-400 021. PAN: AAACK 4409 J आयकर अपील सं./I.T.A./3114/Mum/2008,िनधा"रण वष" /Assessment Year: 2004-05 M/s. Kotak Mahindra Bank Ltd. Vs. DCIT-3(2), Mumbai-400 020. Mumbai. आयकर अपील सं./I.T.A./3506/Mum/…