Union Bank of India v. ACIT

72 Taxmann.com 348Income Tax Appellate Tribunal2016#1651 most cited

What is Union Bank of India v. ACIT authority for?

A tax refund must first be adjusted towards interest payable under Section 244A, with the balance then appropriated against the principal tax amount. This approach does not lead to interest on interest.

69

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2025.

Also referred to as

Union Bank of India v ACIT · Section 244A interest on refund · refund appropriation priority · interest before principal tax · no interest on interest · refund adjustment · correct interest computation · ITAT Mumbai 2016

Also reported as

162 ITD 142

Sections most often in play

Section 244ASection 143(3)Section 154Section 140A(1)Section 244A(1A)Section 147Section 220(2)Section 234B

Issues it is cited on

section 140a(1)interest on interestsection 244a(1)section 140ainterest on refundsection 244section 43dsection 243section 140section 244areal income theorysection 115ja

Judgments citing Union Bank of India v. ACIT

Nirma Limited, Ahmedabad vs. The Dcti, Circle-3(1)(1) Now DCIT, Central Circle-2(2), Ahmedabad

ITA 284/AHD/2023[1993-94]Status: DisposedITAT Ahmedabad03 Apr 2024AY 1993-94

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumar

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Ms. Saumya Pandey Jain, Sr DR
Section 244ASection 250(6)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘A’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER ITA Nos. 284 & 460/Ahd/2023 Assessment Year : 1993-94 & 1998-99 Vs. Dy. Commissioner of Income-tax, Nirma Limited, Circle 3(1)(1), Ahmedabad Nirma House, Ashram Road, Ahmedabad-380009 Now, Dy. Commissioner of PAN : AAACN 5350 K Income-tax, Central Circle 2(2), Ahmedabad (Appellant…

Tata Sons Private Limited, Mumbai vs. Deputy Commissioner of Income Tax-2(3)(1), Mumbai

The appeal of the assessee is partly allowed

ITA 2362/MUM/2023[1993-1994]Status: DisposedITAT Mumbai06 Dec 2023AY 1993-1994

Bench: Shri Pavan Kumar Gadale, Jm & Ms Padmavathy S, Am

For Appellant: Shri P.D. Chougule (Addl.CIT)
Section 140A(1)Section 244ASection 244A(1)Section 251

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JM & MS PADMAVATHY S, AM I.T.A. No. 2362/Mum/2023 (Assessment Year: 1993-94) Tata Sons Pvt. Ltd. Dy. Commissioner of Income Bombay House, 24, Tax-2(3)(1), Room No. 552, 5th Floor, Homi Mody Street, Fort, Vs. Mumbai-400001 Aayakar Bhavan, M.K. Road, PAN : AAACT4060A. Mumbai-400020. Appellant) : Respondent) : Shri Madhur Agrawal Appellant/Assessee by : Shri P.D. Chougule (Addl.CIT) Revenue/Respondent by Date of Hearing : 05.12.2023 Date of Pronouncement : 06.12.2023 O R D E R Per Padmavathy S, AM: This appeal is against the ord…

Dcti-3(4), Mumbai vs. M/S Idbi Bank Ltd, Mumbai

Accordingly, the grounds raised assessee are allowed and that of the revenue are dismissed

ITA 2081/MUM/2023[2002-2003]Status: DisposedITAT Mumbai30 Oct 2023AY 2002-2003

Bench: Shri Vikas Awasthy () & Ms. Padmavathy S. ()

Section 143(3)Section 244A

…1 ITAs 2080 & 2081/Mum/2023 IDBI Bank Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”,MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.2080/Mum/2023 - 1997-98 I.T.A. No.2081/Mum/2023 - 2002-03 Deputy Commissioner of Income- vs M/s IDBI Bank Ltd 7th Floor, IDBI Tower, WTC tax-3(4), Mumbai 29th Floor, Centr-1, World Trade Complex,Cuffe Parade, Mumbai Center, Cuffe Parade, Mumbai-400 PAN : AABCI8842G 005, Maharashtra- 400 005 APPELLANT RESPONDENT Present for the Assessee Shri. C Naresh Present for the Department Shri Prashant Kumar Gupta (CIT DR) D…

Dcti-3(4), Mumbai vs. M/S Idbi Bank Ltd, Mumbai

Accordingly, the grounds raised assessee are allowed and that of the revenue are dismissed

ITA 2080/MUM/2023[1997-98]Status: DisposedITAT Mumbai30 Oct 2023AY 1997-98

Bench: Shri Vikas Awasthy () & Ms. Padmavathy S. ()

Section 143(3)Section 244A

…1 ITAs 2080 & 2081/Mum/2023 IDBI Bank Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”,MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.2080/Mum/2023 - 1997-98 I.T.A. No.2081/Mum/2023 - 2002-03 Deputy Commissioner of Income- vs M/s IDBI Bank Ltd 7th Floor, IDBI Tower, WTC tax-3(4), Mumbai 29th Floor, Centr-1, World Trade Complex,Cuffe Parade, Mumbai Center, Cuffe Parade, Mumbai-400 PAN : AABCI8842G 005, Maharashtra- 400 005 APPELLANT RESPONDENT Present for the Assessee Shri. C Naresh Present for the Department Shri Prashant Kumar Gupta (CIT DR) D…

DCIT, Cir-3(3)(1), Mumbai vs. Sicom Limited, Mumbai City

In the result, the appeal filed by the revenue is dismissed

ITA 2034/MUM/2023[1999-2000]Status: DisposedITAT Mumbai16 Oct 2023AY 1999-2000

Bench: Shri Pavan Kumar Gadale & Shri Gagan Goyalita Nos. 2034 & 2035/Mum/2023 (A.Y:1999-2000 &1998-99) Dcit, Circle-3(3)(1), Vs. M/S Sicom Limited, Room No.609, Solitaire Corporate Aayakar Bhavan, Park, Building No.4, M.K. Road, Guru Nanak Marg, Mumbai-400020. Chakala, Midc S.O, Mumbai-400093. Pan/Gir No. : Aaacs5524J Appellant .. Respondent

Section 143(3)Section 21Section 244ASection 244A(1)

…it was held that the tax department ought to follow the same procedure and rules while collecting tax and while issuing refunds. 1. Hon'ble Mumbai Income-tax Appellate Tribunal ('ITAT') in case of Union Bank of India vs. Assistant Commissioner of Income-tax (72 Taxmann.com 348) has upheld that the amount of interest received earlier should first be adjusted against the interest component of the earlier refund and thereafter the balance amount should be adjusted against the principal component of tax. The relevant extracts of the ruling are as under: "Thus, since the statute itself has already prescribed a parti…

DCIT-3(4), Mumbai vs. M/S Union of Bank of India, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1817/MUM/2023[2013-14]Status: DisposedITAT Mumbai30 Aug 2023AY 2013-14

Bench: The Hon'Ble High Court Of Mumbai?”

Section 244A

…t the Department's appeal on this issue is pending before the Hon'ble High Court of Mumbai?” 3. At the outset, ld. Counsel submitted that this issue stands covered by the decision of the Tribunal in assessee’s own case for the A.Y. 2008-09 reported in (2017) 162 ITD 142. The present appeal is arising out of the order giving effect of the order of the ld. CIT (A) by the ld. AO wherein the only issue involved is short grant of interest u/s. 244A. The grievance of the assessee before the ld. CIT (A) against the order giving effect of the ld. AO was that, the ld. AO ought to have adjusted the refund first against th…

ACIT-2(2)(1), Mumbai vs. State Bank of India, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 1102/MUM/2023[2013-14]Status: DisposedITAT Mumbai27 Jun 2023AY 2013-14

Bench: Shri B.R. Baskaran & Shri Rahul Chaudhary

For Appellant: Shri Ketan VedFor Respondent: Shri Paresh Deshpande
Section 140ASection 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA NOS. 1097 : A.Ys: 2006-07 TO 2009-10, TO1102/MUM/2023 2012-13 & 2013-14 Asst. Commissioner of Income Vs. State Bank of India Tax-2(2)(1), Mumbai. (Appellant) (State Bank of Bikaner & Jaipur now merged with State Bank of India), 3rd floor, FRT Department, State Bank Bhawan, Nariman Point, Mumbai 400 021. PAN : AADCS4750R (Respondent) Appellant by : Shri Ketan Ved Respondent by : Shri Paresh Deshpande Date of Hearing : 27/06/2023 Date of Pronouncement : 27/06/…

ACIT-2(2)(1), Mumbai vs. State Bank of India, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 1101/MUM/2023[2012-13]Status: DisposedITAT Mumbai27 Jun 2023AY 2012-13

Bench: Shri B.R. Baskaran & Shri Rahul Chaudhary

For Appellant: Shri Ketan VedFor Respondent: Shri Paresh Deshpande
Section 140ASection 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA NOS. 1097 : A.Ys: 2006-07 TO 2009-10, TO1102/MUM/2023 2012-13 & 2013-14 Asst. Commissioner of Income Vs. State Bank of India Tax-2(2)(1), Mumbai. (Appellant) (State Bank of Bikaner & Jaipur now merged with State Bank of India), 3rd floor, FRT Department, State Bank Bhawan, Nariman Point, Mumbai 400 021. PAN : AADCS4750R (Respondent) Appellant by : Shri Ketan Ved Respondent by : Shri Paresh Deshpande Date of Hearing : 27/06/2023 Date of Pronouncement : 27/06/…

ACIT-2(2)(1), Mumbai vs. State Bank of India, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 1100/MUM/2023[2009-10]Status: DisposedITAT Mumbai27 Jun 2023AY 2009-10

Bench: Shri B.R. Baskaran & Shri Rahul Chaudhary

For Appellant: Shri Ketan VedFor Respondent: Shri Paresh Deshpande
Section 140ASection 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA NOS. 1097 : A.Ys: 2006-07 TO 2009-10, TO1102/MUM/2023 2012-13 & 2013-14 Asst. Commissioner of Income Vs. State Bank of India Tax-2(2)(1), Mumbai. (Appellant) (State Bank of Bikaner & Jaipur now merged with State Bank of India), 3rd floor, FRT Department, State Bank Bhawan, Nariman Point, Mumbai 400 021. PAN : AADCS4750R (Respondent) Appellant by : Shri Ketan Ved Respondent by : Shri Paresh Deshpande Date of Hearing : 27/06/2023 Date of Pronouncement : 27/06/…

ACIT-2(2)(1), Mumbai vs. State Bank of India, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 1099/MUM/2023[2008-09]Status: DisposedITAT Mumbai27 Jun 2023AY 2008-09

Bench: Shri B.R. Baskaran & Shri Rahul Chaudhary

For Appellant: Shri Ketan VedFor Respondent: Shri Paresh Deshpande
Section 140ASection 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA NOS. 1097 : A.Ys: 2006-07 TO 2009-10, TO1102/MUM/2023 2012-13 & 2013-14 Asst. Commissioner of Income Vs. State Bank of India Tax-2(2)(1), Mumbai. (Appellant) (State Bank of Bikaner & Jaipur now merged with State Bank of India), 3rd floor, FRT Department, State Bank Bhawan, Nariman Point, Mumbai 400 021. PAN : AADCS4750R (Respondent) Appellant by : Shri Ketan Ved Respondent by : Shri Paresh Deshpande Date of Hearing : 27/06/2023 Date of Pronouncement : 27/06/…

ACIT-2(2)(1), Mumbai vs. State Bank of India, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 1098/MUM/2023[2007-08]Status: DisposedITAT Mumbai27 Jun 2023AY 2007-08

Bench: Shri B.R. Baskaran & Shri Rahul Chaudhary

For Appellant: Shri Ketan VedFor Respondent: Shri Paresh Deshpande
Section 140ASection 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA NOS. 1097 : A.Ys: 2006-07 TO 2009-10, TO1102/MUM/2023 2012-13 & 2013-14 Asst. Commissioner of Income Vs. State Bank of India Tax-2(2)(1), Mumbai. (Appellant) (State Bank of Bikaner & Jaipur now merged with State Bank of India), 3rd floor, FRT Department, State Bank Bhawan, Nariman Point, Mumbai 400 021. PAN : AADCS4750R (Respondent) Appellant by : Shri Ketan Ved Respondent by : Shri Paresh Deshpande Date of Hearing : 27/06/2023 Date of Pronouncement : 27/06/…

ACIT-2(2)(1), Mumbai vs. State Bank of India, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 1097/MUM/2023[2006-07]Status: DisposedITAT Mumbai27 Jun 2023AY 2006-07

Bench: Shri B.R. Baskaran & Shri Rahul Chaudhary

For Appellant: Shri Ketan VedFor Respondent: Shri Paresh Deshpande
Section 140ASection 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA NOS. 1097 : A.Ys: 2006-07 TO 2009-10, TO1102/MUM/2023 2012-13 & 2013-14 Asst. Commissioner of Income Vs. State Bank of India Tax-2(2)(1), Mumbai. (Appellant) (State Bank of Bikaner & Jaipur now merged with State Bank of India), 3rd floor, FRT Department, State Bank Bhawan, Nariman Point, Mumbai 400 021. PAN : AADCS4750R (Respondent) Appellant by : Shri Ketan Ved Respondent by : Shri Paresh Deshpande Date of Hearing : 27/06/2023 Date of Pronouncement : 27/06/…

DCIT-3(4), Mumbai vs. M/S Idbi Bank Ltd, Mumbai

In the result, appeal filed by the assessee is partly allowed

ITA 2937/MUM/2022[2017-2018]Status: DisposedITAT Mumbai11 May 2023AY 2017-2018

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bledcit- 3(4) V. M/S. Idbi Bank Ltd 29Th Floor, Center-1 Central Processing Unit (Tds) World Trade Center, Cuffe Parade Plot No. 82/83, Elemach Bldg Mumbai- 400005 Road No. 7, Street No. 15 Midc, Andheri (E) Mumbai- 400093 Pan: Aabci8842G (Appellant) (Respondent) M/S. Idbi Bank Ltd V. Acit/Dcit-Ltu 22Nd Floor, Idbi Tower 29Th Floor, Centre No. 1 Wtc Complex, Cuffe Parade World Trade Centre, Cuffe Parade Mumbai- 400005 Mumbai- 400005 Pan: Aabci8842G (Appellant) (Respondent)

Section 115JSection 14ASection 18

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI KULDIP SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER DCIT- 3(4) v. M/s. IDBI Bank Ltd 29th Floor, Center-1 Central Processing Unit (TDS) World Trade Center, Cuffe Parade Plot No. 82/83, Elemach Bldg Mumbai- 400005 Road No. 7, Street No. 15 MIDC, Andheri (E) Mumbai- 400093 PAN: AABCI8842G (Appellant) (Respondent) M/s. IDBI Bank Ltd v. ACIT/DCIT-LTU 22nd Floor, IDBI Tower 29th floor, Centre No. 1 WTC Complex, Cuffe Parade World Trade Centre, Cuffe Parade Mumbai- 400005 Mumbai- 400005 PAN: AABCI8842G (App…

Assistant Commissioner of Income Tax 2(3)(2), Mumbai vs. Kotak Mahindra Bank Limited, Mumbai

In the result this ground of appeal is dismissed

ITA 3865/MUM/2019[2015-16]Status: DisposedITAT Mumbai16 Feb 2023AY 2015-16

Bench: Shri Aby T Varkey () & Shri Amarjit Singh ()

Section 143(2)Section 36(1)(vii)Section 36(1)(viia)

…1 Kotak Mahindra Bank Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI AMARJIT SINGH (ACCOUNTANT MEMBER) ITA 3267/Mum/2019 - A.Y. 2013-14 ITA 3268/Mum/2019 - A.Y. 2014-15 ITA 3269/Mum/2019 - A.Y. 2015-16 Kotak Mahindra Bank Ltd vs Assistant Commissioner of Income- 27, BKC, Bandra Kurla Complex tax, Circle 2(3)(2), Mumbai Bandra East, Mumbai-400 051 PAN : AAACK4409J APPELLANT RESPONDENT ITA 3863/Mum/2019 - A.Y. 2014-15 ITA 3865/Mum/2019 - A.Y. 2015-16 Assistant Commissioner of Income-tax, vs Kotak Mahindra Bank Ltd Circle 2(3)(2), Mumbai 27,…

ACIT-2(3)(2), Mumbai vs. M/S Kotak Mahindra Bank Ltd, Mumbai

In the result this ground of appeal is dismissed

ITA 3863/MUM/2019[2014-15]Status: DisposedITAT Mumbai16 Feb 2023AY 2014-15

Bench: Shri Aby T Varkey () & Shri Amarjit Singh ()

Section 143(2)Section 36(1)(vii)Section 36(1)(viia)

…1 Kotak Mahindra Bank Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI AMARJIT SINGH (ACCOUNTANT MEMBER) ITA 3267/Mum/2019 - A.Y. 2013-14 ITA 3268/Mum/2019 - A.Y. 2014-15 ITA 3269/Mum/2019 - A.Y. 2015-16 Kotak Mahindra Bank Ltd vs Assistant Commissioner of Income- 27, BKC, Bandra Kurla Complex tax, Circle 2(3)(2), Mumbai Bandra East, Mumbai-400 051 PAN : AAACK4409J APPELLANT RESPONDENT ITA 3863/Mum/2019 - A.Y. 2014-15 ITA 3865/Mum/2019 - A.Y. 2015-16 Assistant Commissioner of Income-tax, vs Kotak Mahindra Bank Ltd Circle 2(3)(2), Mumbai 27,…

Kotak Mahindra Bank Ltd, Mumbai vs. Asst CIT Circle 2 (3)(2), Mumbai

In the result this ground of appeal is dismissed

ITA 3269/MUM/2019[2015-16]Status: DisposedITAT Mumbai16 Feb 2023AY 2015-16

Bench: Shri Aby T Varkey () & Shri Amarjit Singh ()

Section 143(2)Section 36(1)(vii)Section 36(1)(viia)

…1 Kotak Mahindra Bank Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI AMARJIT SINGH (ACCOUNTANT MEMBER) ITA 3267/Mum/2019 - A.Y. 2013-14 ITA 3268/Mum/2019 - A.Y. 2014-15 ITA 3269/Mum/2019 - A.Y. 2015-16 Kotak Mahindra Bank Ltd vs Assistant Commissioner of Income- 27, BKC, Bandra Kurla Complex tax, Circle 2(3)(2), Mumbai Bandra East, Mumbai-400 051 PAN : AAACK4409J APPELLANT RESPONDENT ITA 3863/Mum/2019 - A.Y. 2014-15 ITA 3865/Mum/2019 - A.Y. 2015-16 Assistant Commissioner of Income-tax, vs Kotak Mahindra Bank Ltd Circle 2(3)(2), Mumbai 27,…

Kotak Mahindra Bank Ltd, Mumbai vs. Asst CIT Circle 2 (3)(2), Mumbai

In the result this ground of appeal is dismissed

ITA 3268/MUM/2019[2014-15]Status: DisposedITAT Mumbai16 Feb 2023AY 2014-15

Bench: Shri Aby T Varkey () & Shri Amarjit Singh ()

Section 143(2)Section 36(1)(vii)Section 36(1)(viia)

…1 Kotak Mahindra Bank Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI AMARJIT SINGH (ACCOUNTANT MEMBER) ITA 3267/Mum/2019 - A.Y. 2013-14 ITA 3268/Mum/2019 - A.Y. 2014-15 ITA 3269/Mum/2019 - A.Y. 2015-16 Kotak Mahindra Bank Ltd vs Assistant Commissioner of Income- 27, BKC, Bandra Kurla Complex tax, Circle 2(3)(2), Mumbai Bandra East, Mumbai-400 051 PAN : AAACK4409J APPELLANT RESPONDENT ITA 3863/Mum/2019 - A.Y. 2014-15 ITA 3865/Mum/2019 - A.Y. 2015-16 Assistant Commissioner of Income-tax, vs Kotak Mahindra Bank Ltd Circle 2(3)(2), Mumbai 27,…

Kotak Mahindra Bank Ltd, Mumbai vs. Asst CIT Circle 2 (3)(2), Mumbai

In the result this ground of appeal is dismissed

ITA 3267/MUM/2019[2013-14]Status: DisposedITAT Mumbai16 Feb 2023AY 2013-14

Bench: Shri Aby T Varkey () & Shri Amarjit Singh ()

Section 143(2)Section 36(1)(vii)Section 36(1)(viia)

…1 Kotak Mahindra Bank Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI AMARJIT SINGH (ACCOUNTANT MEMBER) ITA 3267/Mum/2019 - A.Y. 2013-14 ITA 3268/Mum/2019 - A.Y. 2014-15 ITA 3269/Mum/2019 - A.Y. 2015-16 Kotak Mahindra Bank Ltd vs Assistant Commissioner of Income- 27, BKC, Bandra Kurla Complex tax, Circle 2(3)(2), Mumbai Bandra East, Mumbai-400 051 PAN : AAACK4409J APPELLANT RESPONDENT ITA 3863/Mum/2019 - A.Y. 2014-15 ITA 3865/Mum/2019 - A.Y. 2015-16 Assistant Commissioner of Income-tax, vs Kotak Mahindra Bank Ltd Circle 2(3)(2), Mumbai 27,…

Karsanbhai Kacharabhai Patel HUF, Ahmedabad vs. The ITO, Ward-5(3)(1), Ahmedabad

In the result, the ground of appeal of the assessee is allowed

ITA 183/AHD/2022[1984-85]Status: DisposedITAT Ahmedabad21 Dec 2022AY 1984-85

Bench: Shri Waseem Ahmedआयकर अपील सं./Ita No.183/Ahd/2022 िनधा"रण वष"/Asstt. Year: 1984-1985 Karsanbhai Kacharabhai Patel Huf, I.T.O. 87, Kalhar Exotica, Vs. Ward-5(3)(1), Science City Road, Ahmedabad. Sola, Ahmedabad-380060..

For Appellant: Shri Bandish Soparkar, with Shri Himanshu Shah, A.RsFor Respondent: Shri M.M. Garg, Sr. D.R
Section 143(3)Section 154Section 244ASection 80C

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.183/AHD/2022 िनधा"रण वष"/Asstt. Year: 1984-1985 Karsanbhai Kacharabhai Patel HUF, I.T.O. 87, Kalhar Exotica, Vs. Ward-5(3)(1), Science City Road, Ahmedabad. Sola, Ahmedabad-380060.. PAN: AAAHP7022B (Applicant) (Respondent) Assessee by : Shri Bandish Soparkar, with Shri Himanshu Shah, A.Rs Revenue by : Shri M.M. Garg, Sr. D.R सुनवाई क" तारीख/Date of Hearing : 01/12/2022 घोषणा क" तारीख /Date of Pronouncement: 21/12/2022 आदेश/O R D E R PER WASEEM AH…

Icici Bank Limited, Mumbai vs. The Dy. Commissioner of Income Tax, 2(3)(1), Mumbai

In the result, the appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 1112/MUM/2022[2011-12]Status: DisposedITAT Mumbai14 Dec 2022AY 2011-12

Bench: Ld Cit(A). Hence Both The Parties Have Filed These Appeals.

Section 43D

…THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Aby T. Varkey (JM) I.T.A. No. 1112/Mum/2022 (A.Y. 2011-12) Vs. DCIT-2(3)(1) ICICI Bank Limited ICICI Bank Tower Aayakar Bhavan5th Bandra Kurla Complex Floor, Room No. Bandra East 552/556, M.K. Road Mumbai-400 051. Mumbai-400 020. (Appellant) (Respondent) I.T.A. No. 1393/Mum/2022 (A.Y. 2011-12) Vs. ICICI Bank Limited DCIT-2(3)(1) Aayakar Bhavan5th ICICI Bank Tower Floor, Room No. Bandra Kurla Complex 552/556, M.K. Road Bandra East Mumbai-400 020. Mumbai-400 051. (Appellant) (Respondent) PAN : AAACI1195H Assessee by Ms. Aarti V…