How many judgments cite Union Bank of India v. ACIT?

69 judgments on BharatTax cite Union Bank of India v. ACIT (72 Taxmann.com 348), spanning 2015 to 2025.

Which sections of the Income Tax Act does Union Bank of India v. ACIT come up under?

It is most often cited in judgments turning on Section 244A, Section 143(3), Section 154, Section 140A(1), Section 244A(1A), Section 147.

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.

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

Issues it is cited on

section 140a(1)interest on interest section 244a(1)section 140a interest on refund section 244 section 43d section 243 section 140 section 244a real income theory section 115ja

Judgments citing Union Bank of India v. ACIT

State Bank of India, Mumbai vs. DCIT Cir 2(2), Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3145/MUM/2009[2006-07]Status: DisposedITAT Mumbai26 Jun 2019AY 2006-07

Bench: Shri Pawan Singh & Shri M. Balaganeshstate Bank Of India, Cit -2, Financial Reporting, Compliance Mumbai. & Taxation Department, 14Th Floor, Corporate Centre, Vs. Madam Cama Road, Mumbai-400021. Pan: Aaacs8577K (Appellant) (Respondent)

For Appellant: Shri K.K. Ved with UrviFor Respondent: Shri Santanu Kumar Saikia

Section 254(1)Section 263Section 36(1)(viia)Section 36(1)(viii)

…estion of law was framed: "(1) Whether on the facts and in the circumstances of the case and in law) the ITAT was correct in allowing the deduction u/s. 36(1)(viii) of the I. T. Act) following the decision in the case of Union Bank of India vis. ACIT [(2011) 16 Taxmann.com 304 ITAT (Mum)], ignoring the decision of the Kerala High Court in the case of Federal Bank Ltd. vis. ACIT (198 Taxmann 491) in which it is held that financial corporation are separate and distinct entities different from scheduled banks which are covered by the provisions of Banking Regulation Act?” 9. The Hon’ble High Court after hearing the…

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

In the result, the appeal of the revenue is dismissed

ITA 5910/MUM/2017[2008-09]Status: DisposedITAT Mumbai19 Jun 2019AY 2008-09

Bench: Shri Pawan Singh, Jm & Shri M. Balaganesh, Am Acit-2(2)(1) Vs. M/S. State Bank Of India Room No.545, 5Th Floor Frt Department, 3Rd Floor Aayakar Bhavan Corporate Centre, State M.K.Road Bank Bhawan, Madam Cama Churchgate, Road, Nariman Point Mumbai – 400 020 Mumbai – 400 021 Pan/Gir No.Aaacs8577K (Appellant) .. (Respondent)

Section 140ASection 143(3)Section 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JM & SHRI M. BALAGANESH, AM ACIT-2(2)(1) Vs. M/s. State Bank of India Room No.545, 5th Floor FRT Department, 3rd Floor Aayakar Bhavan Corporate Centre, State M.K.Road Bank Bhawan, Madam Cama Churchgate, Road, Nariman Point Mumbai – 400 020 Mumbai – 400 021 PAN/GIR No.AAACS8577K (Appellant) .. (Respondent) Revenue by Shri Santanu Kumar Saikia Assessee by Shri K.K.Ved / Ms.Urvi Mehta Date of Hearing 13/06/2019 Date of Pronouncement 19/06/2019 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.5910/Mum/2017 for A.Y.20…

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

In the result, both the appeals of the revenue are dismissed

ITA 5908/MUM/2017[2001-02]Status: DisposedITAT Mumbai19 Jun 2019AY 2001-02

Bench: Shri Pawan Singh, Jm & Shri M.Balaganesh, Am

Section 140ASection 143(3)Section 244ASection 244A(1)Section 244A(1)(a)Section 244A(1)(b)

….IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JM & SHRI M.BALAGANESH, AM ITA No.5908/Mum/2017 & 5909/Mum/2017 (Assessment Year :2001-02 & 2002-03) ACIT-2(2)(1) Vs. M/s. State Bank of India Room No.545, 5th Floor FRT Department, 3rd Floor Aayakar Bhavan Corporate Centre, State M.K.Road Bank Bhawan, Madam Cama Churchgate, Road, Nariman Point Mumbai – 400 020 Mumbai – 400 021 PAN/GIR No.AAACS8577K (Appellant) .. (Respondent) Revenue by Shri C. Naresh Assessee by Shri Santanu Kumar Saikia Date of Hearing 13/06/2019 Date of Pronouncement 19/06/2019 आदेश / O R D E R PER M. BALAG…

Union Bank of India, Mumbai vs. DCIT (Ltu) 2, Mumbai

Accordingly, the Ld. AO is directed to consider the same in the light of Rule 119A. This ground for both the years stand allowed for statistical purposes

ITA 1828/MUM/2017[2010-11]Status: DisposedITAT Mumbai03 Oct 2018AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. Nos. 1825 To 1828/Mum/2017 (िनधा"रण वष" / Assessment Years: 2003-04, 2007-08. 2009-10, 2010-11) Union Bank Of India Deputy Commissioner Of Central Accounts Department Income Tax (Ltu)-2 बनाम/ Vi Floor, 239 29Th Floor, World Trade Center Vidhan Bhavan Marg Cuffe Parade Vs. Nariman Point Mumbai – 400 005 Mumbai – 400 021 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacu-0564-G (अपीलाथ"/Appellant) (""थ" / Respondent) : & Cross Objection Nos.211 To 214/Mum/2018 (िनधा"रण वष" / Assessment Years: 2003-04, 2007-08. 2009-10, 2010-11) Union Bank Of India Deputy Commissioner Of Income Tax (Ltu)-2 Central Accounts Department बनाम/ 29Th Floor, World Trade Center Vi Floor, 239 Cuffe Parade Vidhan Bhavan Marg Vs. Mumbai – 400 005 Nariman Point Mumbai – 400 021 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacu-0564-G (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: C.Naresh, Ld. ARFor Respondent: Vidisha Karla, Ld. CIT DR

Section 154Section 244A

…ITA Nos.1825 to 1828/Mum/2017 CO.Nos.211 to 214/Mum/2018 Union Bank of India आयकर अपीलीय अिधकरण “एफ” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI "ी श""जीत दे,"ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./I.T.A. Nos. 1825 to 1828/Mum/2017 (िनधा"रण वष" / Assessment Years: 2003-04, 2007-08. 2009-10, 2010-11) Union Bank of India Deputy Commissioner of Central Accounts Department Income Tax (LTU)-2 बनाम/ VI Floor, 239 29th Floor, World Trade Center Vidhan Bhavan Marg Cuffe Parade Vs. Nariman Point Mumbai – 400…

Union Bank of India, Mumbai vs. DCIT (Ltu) 2, Mumbai

Accordingly, the Ld. AO is directed to consider the same in the light of Rule 119A. This ground for both the years stand allowed for statistical purposes

ITA 1825/MUM/2017[2003-04]Status: DisposedITAT Mumbai03 Oct 2018AY 2003-04

For Appellant: C.Naresh, Ld. ARFor Respondent: Vidisha Karla, Ld. CIT DR

Section 154Section 244A

The Peerless General Finance & Investment Co. Ltd., Kolkata vs. DCIT, Circle - 3(1), Kolkata

In the result, the appeal of the revenue is partly allowed

ITA 1427/KOL/2017[1990-1991]Status: DisposedITAT Kolkata28 Sept 2018AY 1990-1991

Section 244Section 244ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member] I.T.A. No. 1427/Kol/2017 Assessment Year: 1990-91 The Peerless Gen. Fin. & Inv. Co. Ltd…………......…….............................................…………….…….……...Appellant 3, Esplanade East Kolkata – 700 069 [PAN: AABCT 3043 L] Deputy Commissioner of Income Tax , Circle-3(1), Kolkata…….…………..……………………..…. Respondent Appearances by: Shri S.K. Tulsiyan, Advocate & Sri S.De, FCA, appeared on behalf of the assessee. Shri Robin Choudhury, Addl. CIT, DR appearing on behalf o…

DCIT Cir 2(2)(1), Mumbai vs. State Bank of Saurashtra, Mumbai

In the result, the appeal of Revenue is dismissed

ITA 5336/MUM/2015[1999-00]Status: DisposedITAT Mumbai20 Nov 2017AY 1999-00

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm

Section 143(3)Section 154Section 244ASection 88E

…IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM ITA No.5336/Mum/2015,5338/Mum/2015 & 5339/Mum/2015 (Assessment Year :1999-2000, 2007-08 & 2000-01) DCIT CIR 2(2)(1) Vs. State Bank of Saurashtra R.No.545, Aayakar Bhavan Now merged with SBI 3rd Floor, Corporate Centre M.K.Road, Mumbai – 400 020 State Bank Bhavan Madam Cama Road Nariman Point, Mumbai-400 021 PAN/GIR No. AACCS9880R Appellant) .. Respondent) Revenue by Shri Manjunath Swamy Assessee by Shri C. Naresh Date of Hearing 07/11/2017 Date of Pronouncement 20/11/2017 आदेश / O R D E R PER R.C.SHARMA…

DCIT Cir 2(1)(1), Mumbai vs. State Bank of Saurashtra, Mumbai

In the result, the appeal of Revenue is dismissed

ITA 99/MUM/2016[2008-09]Status: DisposedITAT Mumbai27 Oct 2017AY 2008-09

Bench: Sri P.K. Bansal, Vp & Sri Mahavir Singh, Jm The Deputy Commissioner State Bank Of Saurashtra Of Income Tax, Circle- (Now Merged With Sbi) 2(2)(1), Mumbai Financial Reporting & Office Of The Dcit-2(2)(1) Taxation Department 3 Rd Vs. Floor, Corporate Centre, State Bank Bhavan Madam Cama Road, Nariman Point, Mumbai-400 021 Appellant .. Respondent Pan No.Aaccs9880R

For Appellant: C Naresh, ARFor Respondent: MN Swamy, DR

Section 143(3)Section 154Section 244ASection 88E

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SRI P.K. BANSAL, VP AND SRI MAHAVIR SINGH, JM The Deputy Commissioner State Bank of Saurashtra of Income Tax, Circle- (Now merged with SBI) 2(2)(1), Mumbai Financial Reporting & Office of the DCIT-2(2)(1) Taxation Department 3 rd Vs. Floor, Corporate Centre, State Bank Bhavan Madam Cama Road, Nariman Point, Mumbai-400 021 Appellant .. Respondent PAN No.AACCS9880R Revenue by : MN Swamy, DR Assessee by : C Naresh, AR Date of hearing: 23-10-2017 Date of pronouncement : 27 -10-2017 O R D E R PER MAHAVIR SINGH, JM: This appeal by the Revenue is arisin…

Vijaya Bank, Bangalore vs. CIT, Bangalore

In the result, the appeal of the assessee is dismissed

ITA 728/BANG/2014[2009-10]Status: DisposedITAT Bangalore30 Sept 2015AY 2009-10

Bench: Shri Abraham P George & Shri Vijay Pal Raovijaya Bank, Central Accounts Department, Head Office: 41/2, M.G Road, Bangalore-560001. … Appellant Pan: Aaacv4791J Vs. Commissioner Of Income-Tax(Ltu), Bangalore. … Respondent

For Appellant: Smt. Lalitha Rameswaran, CAFor Respondent: Shri Anurag Sahay, CIT(DR)

Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI ABRAHAM P GEORGE, ACCOUNTANT MEMBER and SHRI VIJAY PAL RAO, JUDICIAL MEMBER Vijaya Bank, Central Accounts Department, Head Office: 41/2, M.G Road, Bangalore-560001. … Appellant PAN: AAACV4791J Vs. Commissioner of Income-tax(LTU), Bangalore. … Respondent Appellant by: Smt. Lalitha Rameswaran, CA. Respondent by: Shri Anurag Sahay, CIT(DR). Date of hearing : 15/08/2015 Date of pronouncement: 30/09/2015. O R D E R Per VIJAY PAL RAO, JM: This appeal by the assessee is directed against the revision order dated 25/3/2014 passed by the CIT, u/s…