UCO Bank v. DCIT

64 Taxmann.com 51Income Tax Appellate Tribunal2015#5926 most cited
20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 115JBSection 14ASection 36(1)(vii)Section 37(1)Section 43BSection 90Section 36(1)(viia)Section 143(2)

Issues it is cited on

section 43b(f)section 194a(1)depreciation on goodwillsection 194a(3)section 36(1)(viia)section 36(1)(viii)block of assetssection 36(1)(vii)amalgamationbook profitspermanent establishmentsection 90

Judgments citing UCO Bank v. DCIT

DEPUTY COMMISSIONER OF INCOME-TAX, CHENNAI vs. INDIAN OVERSEAS BANK, CHENNAI

In the result, appeal filed by the revenue for AY 2021-22 is partly allowed for statistical purpose

ITA 377/CHNY/2024[2021-22]Status: DisposedITAT Chennai30 May 2025AY 2021-22

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपीलसं./I.T.A.Nos.299 & 300/Chny/2024 (िनधा"रण वष" / Assessment Years: 2020-21 & 2021-22) Vs Deputy Commissioner Of Income Indian Overseas Bank, 763, Anna Salai, Tax, Chennai-600 002. Non-Corporate Circle - 8, Chennai. Pan : Aaaci-1223-J (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपीलसं./I.T.A.Nos.354 & 377/Chny/2024 (िनधा"रणवष" / Assessment Years: 2020-21 & 2021-22) Deputy Commissioner Of Income Vs Indian Overseas Bank, Tax, 763, Anna Salai, Non-Corporate Circle - 8, Chennai-600 002. Chennai. Pan : Aaaci-1223-J (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. C.Naresh, C.A
Section 143(2)Section 36(1)Section 36(1)(vii)Section 36(1)(viia)Section 43BSection 90

…h of the Tribunal in assessee’s own case in ITA Nos.948 & 777 /Chny/2018 for AY 2014-15 which held as under: ‘’29. On the issue of applicability of provisions of section 115JB, the Ld. AR relied on the order of the Calcutta ITAT in the case of UCI Bank (2015) 64 Taxmann.com 51 and Damodar Valley Corporation in ITA No. 438/Kol/2017, which is relied on by the Ld. CIT(A) in allowing the appeal in its favour. 30. We heard the rival submissions. Since, the Ld. CIT(A) has followed and applied the decision of Calcutta ITAT in the case of UCI Bank (2015) 64 Taxmann.com 51 and Damodar Valley Corporation in ITA No. 438/Kol…

DCIT NON CORPORATE CIRCLE-8, CHENNAI vs. INDIAN OVERSEAS BANK, CHENNAI

In the result, appeal filed by the revenue for AY 2021-22 is partly allowed for statistical purpose

ITA 354/CHNY/2024[2020-21]Status: DisposedITAT Chennai30 May 2025AY 2020-21

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपीलसं./I.T.A.Nos.299 & 300/Chny/2024 (िनधा"रण वष" / Assessment Years: 2020-21 & 2021-22) Vs Deputy Commissioner Of Income Indian Overseas Bank, 763, Anna Salai, Tax, Chennai-600 002. Non-Corporate Circle - 8, Chennai. Pan : Aaaci-1223-J (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपीलसं./I.T.A.Nos.354 & 377/Chny/2024 (िनधा"रणवष" / Assessment Years: 2020-21 & 2021-22) Deputy Commissioner Of Income Vs Indian Overseas Bank, Tax, 763, Anna Salai, Non-Corporate Circle - 8, Chennai-600 002. Chennai. Pan : Aaaci-1223-J (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. C.Naresh, C.A
Section 143(2)Section 36(1)Section 36(1)(vii)Section 36(1)(viia)Section 43BSection 90

…h of the Tribunal in assessee’s own case in ITA Nos.948 & 777 /Chny/2018 for AY 2014-15 which held as under: ‘’29. On the issue of applicability of provisions of section 115JB, the Ld. AR relied on the order of the Calcutta ITAT in the case of UCI Bank (2015) 64 Taxmann.com 51 and Damodar Valley Corporation in ITA No. 438/Kol/2017, which is relied on by the Ld. CIT(A) in allowing the appeal in its favour. 30. We heard the rival submissions. Since, the Ld. CIT(A) has followed and applied the decision of Calcutta ITAT in the case of UCI Bank (2015) 64 Taxmann.com 51 and Damodar Valley Corporation in ITA No. 438/Kol…

INDIAN OVERSEAS BANK,CHENNAI vs. DCIT(A), CHENNAI, CHENNAI

In the result, appeal filed by the revenue for AY 2021-22 is partly allowed for statistical purpose

ITA 300/CHNY/2024[2021-22]Status: DisposedITAT Chennai30 May 2025AY 2021-22

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपीलसं./I.T.A.Nos.299 & 300/Chny/2024 (िनधा"रण वष" / Assessment Years: 2020-21 & 2021-22) Vs Deputy Commissioner Of Income Indian Overseas Bank, 763, Anna Salai, Tax, Chennai-600 002. Non-Corporate Circle - 8, Chennai. Pan : Aaaci-1223-J (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपीलसं./I.T.A.Nos.354 & 377/Chny/2024 (िनधा"रणवष" / Assessment Years: 2020-21 & 2021-22) Deputy Commissioner Of Income Vs Indian Overseas Bank, Tax, 763, Anna Salai, Non-Corporate Circle - 8, Chennai-600 002. Chennai. Pan : Aaaci-1223-J (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. C.Naresh, C.A
Section 143(2)Section 36(1)Section 36(1)(vii)Section 36(1)(viia)Section 43BSection 90

…h of the Tribunal in assessee’s own case in ITA Nos.948 & 777 /Chny/2018 for AY 2014-15 which held as under: ‘’29. On the issue of applicability of provisions of section 115JB, the Ld. AR relied on the order of the Calcutta ITAT in the case of UCI Bank (2015) 64 Taxmann.com 51 and Damodar Valley Corporation in ITA No. 438/Kol/2017, which is relied on by the Ld. CIT(A) in allowing the appeal in its favour. 30. We heard the rival submissions. Since, the Ld. CIT(A) has followed and applied the decision of Calcutta ITAT in the case of UCI Bank (2015) 64 Taxmann.com 51 and Damodar Valley Corporation in ITA No. 438/Kol…

INDIAN OVERSEAS BANK,CHENNAI vs. DCIT(A), CHENNAI, CHENNAI

In the result, appeal filed by the revenue for AY 2021-22 is partly allowed for statistical purpose

ITA 299/CHNY/2024[2020-21]Status: DisposedITAT Chennai30 May 2025AY 2020-21

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपीलसं./I.T.A.Nos.299 & 300/Chny/2024 (िनधा"रण वष" / Assessment Years: 2020-21 & 2021-22) Vs Deputy Commissioner Of Income Indian Overseas Bank, 763, Anna Salai, Tax, Chennai-600 002. Non-Corporate Circle - 8, Chennai. Pan : Aaaci-1223-J (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपीलसं./I.T.A.Nos.354 & 377/Chny/2024 (िनधा"रणवष" / Assessment Years: 2020-21 & 2021-22) Deputy Commissioner Of Income Vs Indian Overseas Bank, Tax, 763, Anna Salai, Non-Corporate Circle - 8, Chennai-600 002. Chennai. Pan : Aaaci-1223-J (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. C.Naresh, C.A
Section 143(2)Section 36(1)Section 36(1)(vii)Section 36(1)(viia)Section 43BSection 90

…h of the Tribunal in assessee’s own case in ITA Nos.948 & 777 /Chny/2018 for AY 2014-15 which held as under: ‘’29. On the issue of applicability of provisions of section 115JB, the Ld. AR relied on the order of the Calcutta ITAT in the case of UCI Bank (2015) 64 Taxmann.com 51 and Damodar Valley Corporation in ITA No. 438/Kol/2017, which is relied on by the Ld. CIT(A) in allowing the appeal in its favour. 30. We heard the rival submissions. Since, the Ld. CIT(A) has followed and applied the decision of Calcutta ITAT in the case of UCI Bank (2015) 64 Taxmann.com 51 and Damodar Valley Corporation in ITA No. 438/Kol…

INDIAN OVERSEAS BANK,CHENNAI vs. DCIT,LTU(2), CHENNAI

Accordingly, this ground of Revenue is dismissed

ITA 203/CHNY/2023[2017-18]Status: DisposedITAT Chennai31 Dec 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita Nos.661/Chny/2019, 202 & 203/Chny/2023 (िनधा"रणवष" / Assessment Years: 2015-16, 2016-17 & 2017-2018) Indian Overseas Bank, Vs. The Assistant Commissioner Of 763, Anna Salai, Income Tax, Chennai 600 002. Ltu (2) Chennai. आयकरअपील सं./ Ita Nos.914/Chny/2019, 253 & 254/Chny/2023 (िनधा"रणवष" / Assessment Years: 2015-16, 2016-17&2017-2018) The Assistant Commissioner Of Vs. Indian Overseas Bank, Income Tax, 763, Anna Salai, Ltu (2) Chennai 600 002. Chennai. [Pan: Aaaci 1223J] (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By : Shri. C. Naresh, C.A., Department By : Shri. A. Sasikumar, Irs. Cit. सुनवाई क" तार"ख/Date Of Hearing : 14.11.2024 घोषणा क" तार"ख /Date Of Pronouncement : 31.12.2024

For Appellant: Shri. C. Naresh, C.AFor Respondent: Shri. A. Sasikumar, IRS. CIT
Section 115JSection 143(2)Section 14ASection 14A(2)Section 250Section 36(1)(vii)Section 36(1)(viia)

…h of the Tribunal in assessee’s own case in ITA Nos.948 & 777 /Chny/2018 for AY 2014-15 which held as under: ‘’29. On the issue of applicability of provisions of section 115JB, the Ld. AR relied on the order of the Calcutta ITAT in the case of UCI Bank (2015) 64 Taxmann.com 51 and Damodar Valley Corporation in ITA No. 438/Kol/2017, which is relied on by the Ld. CIT(A) in allowing the appeal in its favour. 30. We heard the rival submissions. Since, the Ld. CIT(A) has followed and applied the decision of Calcutta ITAT in the case of UCI Bank (2015) 64 Taxmann.com 51 and Damodar Valley Corporation in ITA No. 438/Ko…

UNION BANK OF INDIA,MUMBAI vs. DCIT LTU (2), MUMBAI

ITA 424/MUM/2020[2015-16]Status: HeardITAT Mumbai06 Sept 2024AY 2015-16
Section 115JSection 211

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘SPECIAL BENCH’ MUMBAI BEFORE: JUSTICE (Retd.) SHRI C.V. BHADANG, PRESIDENT SHRI B.R. BASKARAN, ACCOUNTANT MEMBER & SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No.424/Mum/2020 (Assessment Year: 2015-16) Union Bank of India Union Bank Bhavan 6th Floor, 239 Vidhan Bhavan Marg Nariman Point Mumbai – 400 021 Vs. DCIT, LTU(2) 6th Floor, 29th Floor World Trade Center Mumbai PAN/GIR No.AAACU0564G (Appellant) (Respondent) ITA No.3740/Mum/2018 (Assessment Year :2013-14) Central Bank of India 4th Floor, Chandermukhi Vs. Assistant Commissioner of Building Nariman Point Mumbai- 400 021 Income…

CENTRAL BANK OF INDIA,MUMBAI vs. ACIT - 2(1)(2), MUMBAI

ITA 3740/MUM/2018[2013-14]Status: HeardITAT Mumbai06 Sept 2024AY 2013-14
Section 115JSection 211

…ITA No.424/Mum/2020 & 3740/Mum/2018 The Union Bank of India & Central Bank of India आदेश / O R DER PER AMIT SHUKLA (J.M): In the aforesaid cases, this Special Bench has been constituted for adjudication of following question of law which is permeating in all the appeals of aforementioned banks. "Whether clause (b) to sub section (2) of section 115JB of the Income-tax Act inserted by Finance Act, 2012 w.e.f. 1-4-2013 will bring the assessee-banks constituted as 'corresponding new bank' in terms of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 within the scope of section 115JB of the Ac…

BANK OF INDIA,MUMBAI vs. ASST. CIT-2(1)(1), MUMBAI

In the result, the appeal of the Assessing Officer is partly allowed in the terms indicated above

ITA 1767/MUM/2019[2015-16]Status: DisposedITAT Mumbai11 Dec 2020AY 2015-16
Section 115Section 11JSection 143(3)Section 90Section 90(3)

…ITA Nos: 1767 and 2048/Mum/2019 Assessment year: 2015-16 Page 1 of 37 INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘B’ BENCH, MUMBAI [Coram: Pramod Kumar, Vice President and, Amarjit Singh, Judicial Member] ITA No.: 1767/Mum/2019 Assessment year: 2015-16 Bank of India …………………….. Appellant Taxation Department, 8th floor, Star House, C 5 G Block, BKC, Bandra East, Mumbai 400 051 [PAN: AAACB0472C] Vs. Assistant Commissioner of Income Tax Circle 2(1)(1), Mumbai ………………….Respondent ITA No.: 2048/Mum/2019 Assessment year: 2015-16 Assistant Commissioner of Income Tax Circle 2(1)(1), Mumbai …………………….. Appellant Vs. Bank of India…

JT. CIT -(OSD)-2(1)(2), MUMBAI vs. CENTRAL BANK OF INDIA, MUMBAI

In the result, appeal of the revenue is dismissed

ITA 3673/MUM/2018[2012-13]Status: DisposedITAT Mumbai29 Jan 2020AY 2012-13

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm Central Bank Of India Vs. The Deputy Commissioner 4Th Floor, Of Income Tax – 2(1) Chandermukhi Building Aayakar Bhavan Nariman Point Mumbai – 400 020 Mumbai – 400 021 Pan/Gir No.Aaacc2498P (Appellant) .. (Respondent) Jt. Cit (Osd)-2(1)(2) Vs. Central Bank Of India R.No.561, 5Th Floor 4Th Floor, Aayakar Bhavan, M.K.Road Chandermukhi Building Mumbai – 400 020 Nariman Point Mumbai – 400 021 Pan/Gir No.Aaacc2498P (Appellant) .. (Respondent) Assessee By Shri Nitesh Joshi Revenue By Shri V. Sreekar Date Of Hearing 16/01/2020 Date Of Pronouncement 29/01/2020 आदेश / O R D E R Per M. Balaganesh (A.M): These Cross Appeals In Ita Nos.3739/Mum/2018 & 3673/Mum/2018 For A.Y.2012-13 Arises Out Of The Order By The Ld. Commissioner Of Income Tax (Appeals)-3, Mumbai In Appeal No.Cit(A)-3/Dcit2(1) It- 44/Tr.4/16-17 Dated 30/01/2018 (Ld. Cit(A) In Short) Against The Order Of Assessment Passed U/S.143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As Act) Dated 25/03/2014 By The Ld. Dy. Commissioner Of Income Tax -2(1), Mumbai (Hereinafter Referred To As Ld. Ao).

Section 143(3)Section 14ASection 14A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI BEFORE SHRI M. BALAGANESH, AM & SHRI AMARJIT SINGH, JM Central Bank of India Vs. The Deputy Commissioner 4th Floor, of Income Tax – 2(1) Chandermukhi Building Aayakar Bhavan Nariman Point Mumbai – 400 020 Mumbai – 400 021 PAN/GIR No.AAACC2498P (Appellant) .. (Respondent) Jt. CIT (OSD)-2(1)(2) Vs. Central Bank of India R.No.561, 5th Floor 4th Floor, Aayakar Bhavan, M.K.Road Chandermukhi Building Mumbai – 400 020 Nariman Point Mumbai – 400 021 PAN/GIR No.AAACC2498P (Appellant) .. (Respondent) Assessee by Shri Nitesh Joshi Revenue by Shri V. Sreekar Date of He…

ACIT LTU 2, CHENNAI vs. INDIAN OVERSEAS BANK, CHENNAI

In the result, the assessee’s appeal in ITA No

ITA 948/CHNY/2018[2014-15]Status: DisposedITAT Chennai21 Jan 2020AY 2014-15

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं/.I.T.A. No. 948/Chny/2018 "नधा"रण वष"/Assessment Year : 2014-15

For Appellant: Shri. M. Srinivasa Rao, CIT
Section 115JSection 36(1)(vii)Section 36(1)(viia)

…आयकर अपील"य अ"धकरण ,’ डी ’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी धु"वु" आर. एल रे"डी, "या"यक सद य एवं, "ी एस जयरामनलेखा सद य समक् BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No. 948/Chny/2018 "नधा"रण वष"/Assessment Year : 2014-15 Assistant Commissioner of Income Tax, M/s. Indian Overseas Bank, Large Taxpayer Unit -2, Vs. 763, Anna Salai, Chennai – 600 034. Chennai – 600 002. [PAN: AAACI 1223J] आयकर अपील सं/.I.T.A. No. 777/Chny/2018 "नधा"रण वष"/Assessment Year : 2014-15 M/s. Indian Overseas Bank, Deputy Commission…

INDIAN OVERSEAS BANK,CHENNAI vs. DCIT LTU-2, CHENNAI

In the result, the assessee’s appeal in ITA No

ITA 777/CHNY/2018[2014-15]Status: DisposedITAT Chennai21 Jan 2020AY 2014-15

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं/.I.T.A. No. 948/Chny/2018 "नधा"रण वष"/Assessment Year : 2014-15

For Appellant: Shri. M. Srinivasa Rao, CIT
Section 115JSection 36(1)(vii)Section 36(1)(viia)

…आयकर अपील"य अ"धकरण ,’ डी ’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी धु"वु" आर. एल रे"डी, "या"यक सद य एवं, "ी एस जयरामनलेखा सद य समक् BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No. 948/Chny/2018 "नधा"रण वष"/Assessment Year : 2014-15 Assistant Commissioner of Income Tax, M/s. Indian Overseas Bank, Large Taxpayer Unit -2, Vs. 763, Anna Salai, Chennai – 600 034. Chennai – 600 002. [PAN: AAACI 1223J] आयकर अपील सं/.I.T.A. No. 777/Chny/2018 "नधा"रण वष"/Assessment Year : 2014-15 M/s. Indian Overseas Bank, Deputy Commission…

THE ROYAL BANK OF SCOTLAND N.V.,KOLKATA vs. DCIT, (IT) - 2(1), KOLKATA, KOLKATA

Accordingly, the Ground Nos. (iv) to (vi) raised by the revenue are dismissed

ITA 505/KOL/2016[2011-2012]Status: DisposedITAT Kolkata05 Sept 2018AY 2011-2012

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 503/Kol/2016 Assessment Year : 2011-12 Dcit (It), Circle-2(1), Kolkata -Vs- M/S Royal Bank Of Scotland N.V. [Pan: Aacca 6818 K] (Appellant) (Respondent) I.T.A No. 505/Kol/2016 Assessment Year : 2011-12 M/S Royal Bank Of Scotland N.V. -Vs- Dcit (It), Circle-2(1), Kolkata [Pan: Aacca 6818 K] (Appellant) (Respondent)

For Appellant: Shri R. N. Bajoria, ARFor Respondent: Shri G. Mallikarjuna, CIT DR
Section 144C(13)Section 144C(5)Section 43D

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 503/Kol/2016 Assessment Year : 2011-12 DCIT (IT), Circle-2(1), Kolkata -vs- M/s Royal Bank of Scotland N.V. [PAN: AACCA 6818 K] (Appellant) (Respondent) I.T.A No. 505/Kol/2016 Assessment Year : 2011-12 M/s Royal Bank of Scotland N.V. -vs- DCIT (IT), Circle-2(1), Kolkata [PAN: AACCA 6818 K] (Appellant) (Respondent) For the Department : Shri G. Mallikarjuna, CIT DR For the Assessee : Shri R. N. Bajoria, AR Date of Hearing : 02.08.2018 Date of Pronouncement : 05.09.2018…

DCIT, CIR-2(1), KOLKATA, KOLKATA vs. M/S ROYAL BANK OF SCOTLAND N.V., KOLKATA

Accordingly, the Ground Nos. (iv) to (vi) raised by the revenue are dismissed

ITA 503/KOL/2016[2012-2013]Status: DisposedITAT Kolkata05 Sept 2018AY 2012-2013

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 503/Kol/2016 Assessment Year : 2011-12 Dcit (It), Circle-2(1), Kolkata -Vs- M/S Royal Bank Of Scotland N.V. [Pan: Aacca 6818 K] (Appellant) (Respondent) I.T.A No. 505/Kol/2016 Assessment Year : 2011-12 M/S Royal Bank Of Scotland N.V. -Vs- Dcit (It), Circle-2(1), Kolkata [Pan: Aacca 6818 K] (Appellant) (Respondent)

For Appellant: Shri R. N. Bajoria, ARFor Respondent: Shri G. Mallikarjuna, CIT DR
Section 144C(13)Section 144C(5)Section 43D

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 503/Kol/2016 Assessment Year : 2011-12 DCIT (IT), Circle-2(1), Kolkata -vs- M/s Royal Bank of Scotland N.V. [PAN: AACCA 6818 K] (Appellant) (Respondent) I.T.A No. 505/Kol/2016 Assessment Year : 2011-12 M/s Royal Bank of Scotland N.V. -vs- DCIT (IT), Circle-2(1), Kolkata [PAN: AACCA 6818 K] (Appellant) (Respondent) For the Department : Shri G. Mallikarjuna, CIT DR For the Assessee : Shri R. N. Bajoria, AR Date of Hearing : 02.08.2018 Date of Pronouncement : 05.09.2018…

ACIT 2(1)(2), MUMBAI vs. CENTRAL BANK OF INDIA, MUMBAI

In the result the appeal of the revenue is dismissed

ITA 7485/MUM/2016[2011-12]Status: DisposedITAT Mumbai19 Jul 2018AY 2011-12

Bench: Shri B.R. Baskaran & Shri Pawan Singhcentral Bank Of India D C I T - 2(1)(2) 4Th Floor, Chandermukhi Bldg. Aayakar Bhavan Vs. Nariman Point M.K. Road Mumbai 400021 Mumbai 400020 Pan – Aaacc2498P Appellant Respondent Ac I T - 2(1)(2) Central Bank Of India Room No. 562, 5Th Floor 4Th Floor, Chandermukhi Bldg. Vs. Aayakar Bhavan, M.K. Road Nariman Point Mumbai 400020 Mumbai 400021 Pan – Aaacc2498P Appellant Respondent

For Appellant: Shri Rajnikant V. ChaniyarFor Respondent: Ms. S. Padmaja
Section 1Section 10Section 115JSection 14ASection 211Section 36(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" Bench, Mumbai Before Shri B.R. Baskaran, Accountant Member and Shri Pawan Singh, Judicial Member Central Bank of India D C I T - 2(1)(2) 4th Floor, Chandermukhi Bldg. Aayakar Bhavan Vs. Nariman Point M.K. Road Mumbai 400021 Mumbai 400020 PAN – AAACC2498P Appellant Respondent AC I T - 2(1)(2) Central Bank of India Room No. 562, 5th Floor 4th Floor, Chandermukhi Bldg. Vs. Aayakar Bhavan, M.K. Road Nariman Point Mumbai 400020 Mumbai 400021 PAN – AAACC2498P Appellant Respondent Assessee by: Shri Rajnikant V. Chaniyar Revenue by: Ms. S. Padmaja Date of Hearing: 12.06.2018 Da…

CENTRAL BANK OF INDIA,MUMBAI vs. DCIT 2(1), MUMBAI

In the result the appeal of the revenue is dismissed

ITA 7428/MUM/2016[2011-12]Status: DisposedITAT Mumbai19 Jul 2018AY 2011-12

Bench: Shri B.R. Baskaran & Shri Pawan Singhcentral Bank Of India D C I T - 2(1)(2) 4Th Floor, Chandermukhi Bldg. Aayakar Bhavan Vs. Nariman Point M.K. Road Mumbai 400021 Mumbai 400020 Pan – Aaacc2498P Appellant Respondent Ac I T - 2(1)(2) Central Bank Of India Room No. 562, 5Th Floor 4Th Floor, Chandermukhi Bldg. Vs. Aayakar Bhavan, M.K. Road Nariman Point Mumbai 400020 Mumbai 400021 Pan – Aaacc2498P Appellant Respondent

For Appellant: Shri Rajnikant V. ChaniyarFor Respondent: Ms. S. Padmaja
Section 1Section 10Section 115JSection 14ASection 211Section 36(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" Bench, Mumbai Before Shri B.R. Baskaran, Accountant Member and Shri Pawan Singh, Judicial Member Central Bank of India D C I T - 2(1)(2) 4th Floor, Chandermukhi Bldg. Aayakar Bhavan Vs. Nariman Point M.K. Road Mumbai 400021 Mumbai 400020 PAN – AAACC2498P Appellant Respondent AC I T - 2(1)(2) Central Bank of India Room No. 562, 5th Floor 4th Floor, Chandermukhi Bldg. Vs. Aayakar Bhavan, M.K. Road Nariman Point Mumbai 400020 Mumbai 400021 PAN – AAACC2498P Appellant Respondent Assessee by: Shri Rajnikant V. Chaniyar Revenue by: Ms. S. Padmaja Date of Hearing: 12.06.2018 Da…

DCIT, (IT), 2(1), KOLKATA, KOLKATA vs. M/S THE ROYAL BANK OF SCOTLAND N.V., KOLKATA

In the result, the appeal of the revenue in ITA No

ITA 496/KOL/2015[2010-2011]Status: DisposedITAT Kolkata14 Oct 2016AY 2010-2011

Bench: Shri N. V. Vasudevan, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri R.N.Bajoria Sr. Advocate &For Respondent: Shri G. Mallikarjuna, CIT, DR
Section 143(3)Section 43D

…1 ITA No. 496-477/Kol/2015 The Royal Bank of Scotland NV, AY 2010-11 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri N. V. Vasudevan, JM & Shri M. Balaganesh, AM] I.T.A No. 496/Kol/2015 Assessment Year: 2010-11 Deputy Commissioner of Income-tax, Vs. The Royal Bank of Scotland N.V. (International Taxation)-2(1), Kolkata (PAN: AACCA6818K) (Appellant) (Respondent) & I.T.A No. 477/Kol/2015 Assessment Year: 2010-11 The Royal Bank of Scotland N.V. Vs. Deputy Commissioner of Income-tax, (International Taxation)-2(1), Kolkata (Appellant) (Respondent) Date of hearing: 19.09.2016 Date of pronoun…

DCIT,CIRCLE-6, KOLKATA, KOLKATA vs. UCO BANK, KOLKATA

In the result, the appeal of the assessee in ITA No

ITA 1281/KOL/2012[2008-2009]Status: DisposedITAT Kolkata05 Oct 2016AY 2008-2009

Bench: Shri M. Balaganesh, Am & Shri S.S. Viswanethra Ravi, Jm]

For Appellant: S/Shri D.S.Damle & Akkal Dudhwewala, FCAFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 143(3)Section 36(1)(viia)

…UCO Bank, AY 2008-09 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S.S. Viswanethra Ravi, JM] I.T.A Nos. 1202/Kol/2012 Assessment Year: 2008-09 UCO Bank, (PAN: AAACU3561B) Vs. Deputy Commissioner of Income-tax, Circle-6, Kolkata. (Appellant) (Respondent) & I.T.A Nos. 1281/Kol/2012 Assessment Year: 2008-09 Deputy Commissioner of Income-tax, Vs. UCO Bank, Circle-6, Kolkata. (Appellant) (Respondent) Date of hearing: 25.08.2016 Date of pronouncement: 05.10.2016 For the Assessee: S/Shri D.S.Damle & Akkal Dudhwewala, FCA For the Revenue: Shri G. Mallikarjuna, C…

UCO BANK,KOLKATA vs. DCIT, CIRCLE -6, KOLKATA, KOLKATA

In the result, the appeal of the assessee in ITA No

ITA 1202/KOL/2012[2008-2009]Status: DisposedITAT Kolkata05 Oct 2016AY 2008-2009

Bench: Shri M. Balaganesh, Am & Shri S.S. Viswanethra Ravi, Jm]

For Appellant: S/Shri D.S.Damle & Akkal Dudhwewala, FCAFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 143(3)Section 36(1)(viia)

…UCO Bank, AY 2008-09 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S.S. Viswanethra Ravi, JM] I.T.A Nos. 1202/Kol/2012 Assessment Year: 2008-09 UCO Bank, (PAN: AAACU3561B) Vs. Deputy Commissioner of Income-tax, Circle-6, Kolkata. (Appellant) (Respondent) & I.T.A Nos. 1281/Kol/2012 Assessment Year: 2008-09 Deputy Commissioner of Income-tax, Vs. UCO Bank, Circle-6, Kolkata. (Appellant) (Respondent) Date of hearing: 25.08.2016 Date of pronouncement: 05.10.2016 For the Assessee: S/Shri D.S.Damle & Akkal Dudhwewala, FCA For the Revenue: Shri G. Mallikarjuna, C…

ADIT (IT) 1(2), MUMBAI vs. DRESDNER BANK AG ( NOW WITH MERGED WITH COMMERZBANK AG), MUMBAI

In the result, both the appeals are dismissed

ITA 4253/MUM/2014[1999-00]Status: DisposedITAT Mumbai24 Aug 2016AY 1999-00

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

For Appellant: Shri Niraj ShethFor Respondent: Shri Goli Srinivas Rao
Section 115J

…number of other decisions of the Tribunal as well. A few of them are referred to herein below:– i) Indian Bank v/s ACIT, ITA no.469/Mds./2010, dated 3.8.2011; ii) State Bank of Hyderabad v/s DCIT, ITA no.578/Hyd./ 2010 dated 7.9.2012; iii) UCO Bank v/s DCIT, 64 Taxmann.com 51; and iv) Bank of Tokyo Mitsubishi UFJ Ltd. v/s ADIT, ITA no.5364/Del./2010 dated 19.9.2014. 6. In fact, in assessee’s own case, the Tribunal, while considering the issue of imposition of penalty under section 271(1)(c) in ITA no.2387/Mum./2014, dated 25th January 2012, for assessment year 2007–08, deleted the penalty while observing that th…

DAMODAR VALLEY CORPORATION,KOLKATA vs. ADDL. CIT, RANGE - 9, KOLKATA, KOLKATA

Accordingly, the ground nos. 8 & 9 in ITA No. 451/Kol/2013 raised by the assessee are allowed

ITA 1622/KOL/2011[2008-09]Status: DisposedITAT Kolkata13 Jan 2016AY 2008-09

Bench: : Shri N.V. Vasudevan & Shri M. Balaganeshita No. 1622/Kol/2011 A.Y 2008-09

For Appellant: Shri D.S Damle, FCA, ld.ARFor Respondent: Shri Rajat Subhra Biswas, CIT, ld
Section 115JSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, “A” BENCH, KOLKATA Before : Shri N.V. Vasudevan, Judicial Member, and Shri M. Balaganesh, Accountant Member ITA No. 1622/Kol/2011 A.Y 2008-09 Damodar Valley Corporation Vs. Addl. CIT, Range-9, Kolkata PAN: AABCD 0541M (Appellant) (Respondent) ITA No. 451/Kol/2013 A.Y 2009-10 Damodar Valley Corporation Vs. D CIT, Cir-9, Kolkata PAN: AABCD 0541M (Appellant) (Respondent) For the Appellant/Assessee: Shri D.S Damle, FCA, ld.AR For the Respondent/Department: Shri Rajat Subhra Biswas, CIT, ld. DR Date of Hearing: 10-12 -2015 Date of Pronouncement: 13-01-2016 ORDER S…