Vijaya Bank v. CIT

323 ITR 166Supreme Court of India2010#188 most cited

What is Vijaya Bank v. CIT authority for?

A provision for bad and doubtful debts debited to the profit and loss account and reduced from advances on the balance sheet constitutes a write-off for deduction purposes. This is true even if individual debtor accounts are not closed.

392

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2011 to 2026.

Also referred to as

Vijaya Bank v. CIT · section 36(1)(vii) · write off bad debts · provision for doubtful debts · deduction for bad debts · profit and loss account · balance sheet · advances · loans

Also reported as

190 Taxmann 257231 CTR 209

Sections most often in play

Section 36(1)(vii)Section 143(3)Section 14ASection 115JBSection 37(1)Section 36(1)(viia)Section 32(1)(iia)Section 10(34)
Read the full judgment

Issues it is cited on

section 36(2)(v)section 41(4)section 36(1)(viia)section 36(1)(vii)section 36(2)section 36(1)(viii)section 115jb(2)additional depreciationsection 10(34)book profitssection 41section 115j

Judgments citing Vijaya Bank v. CIT

Indo German Carbons Limited, Ernakulam vs. ACIT Circle 1(2), Kochi

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

ITA 419/COCH/2023[2012-13]Status: DisposedITAT Cochin12 Nov 2024AY 2012-13

Bench: Shri Waseem Ahmed & Shri Soundararajan K.Assessment Year : 2012-13

For Appellant: Smt. Remya Menon, CAFor Respondent: Smt. Girly Albert, Snr DR
Section 250

…lly identified debts. Accordingly, the said provisions are in the nature of write off of bad debts eligible for deduction while computing the taxable income. The appellant is relying on the decision of the Hon'ble Apex Court in the case of Vijaya Bank vs. CIT 323 ITR 166 (SC) and various other decisions in favour of the appellant in this regard. 3. a)The Ld.CIT(A) erred in disallowing the Provision for doubtful advances(Rs.65 lakhs). The Ld. AO ought to have noted that the advances written off were in the nature of trade advances in connection with the business of the appellant and are revenue in nature and hence…

The South Indian Bank Limited, Thrissur vs. DCIT, Thrissur

Appeal is allowed

ITA 288/COCH/2024[2019-2020]Status: DisposedITAT Cochin23 Oct 2024AY 2019-2020

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR
Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…nt in Lord Krishna Bank Ltd and substantial question no.(g) is answered in favour of the assessee and against the Revenue, however issues covered by the question no.(g) are remitted to Assessing Officer for decision afresh. 2 (2011) 339 ITR 606 (Ker) 3 (2010) 323 ITR 166 (SC) 2021” The South Indian Bank Ltd. 14. We thus adopting the judicial consistency in light of their lordships judgement and direct the Assessing Officer to carry out his necessary factual verification. Ordered accordingly. This assessee’s appeal ITA No. 283/Coch/2024 is partly allowed for statistical purposes. 15. We take assessee’s appeal in…

The South Indian Bank Limited, Thrissur vs. ACIT, Circle 1(1)& Tps, Thrissur

Appeal is allowed

ITA 286/COCH/2024[2014-2015]Status: DisposedITAT Cochin23 Oct 2024AY 2014-2015

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR
Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…nt in Lord Krishna Bank Ltd and substantial question no.(g) is answered in favour of the assessee and against the Revenue, however issues covered by the question no.(g) are remitted to Assessing Officer for decision afresh. 2 (2011) 339 ITR 606 (Ker) 3 (2010) 323 ITR 166 (SC) 2021” The South Indian Bank Ltd. 14. We thus adopting the judicial consistency in light of their lordships judgement and direct the Assessing Officer to carry out his necessary factual verification. Ordered accordingly. This assessee’s appeal ITA No. 283/Coch/2024 is partly allowed for statistical purposes. 15. We take assessee’s appeal in…

The South Indian Bank Limited, Thrissur vs. ACIT, Circle 1(1), Thrissur

Appeal is allowed

ITA 285/COCH/2024[2013-2014]Status: DisposedITAT Cochin23 Oct 2024AY 2013-2014

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR
Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…nt in Lord Krishna Bank Ltd and substantial question no.(g) is answered in favour of the assessee and against the Revenue, however issues covered by the question no.(g) are remitted to Assessing Officer for decision afresh. 2 (2011) 339 ITR 606 (Ker) 3 (2010) 323 ITR 166 (SC) 2021” The South Indian Bank Ltd. 14. We thus adopting the judicial consistency in light of their lordships judgement and direct the Assessing Officer to carry out his necessary factual verification. Ordered accordingly. This assessee’s appeal ITA No. 283/Coch/2024 is partly allowed for statistical purposes. 15. We take assessee’s appeal in…

The South Indian Bank Limited, Thrissur vs. JCIT, Range-1, Thrissur

Appeal is allowed

ITA 283/COCH/2024[2008-2009]Status: DisposedITAT Cochin23 Oct 2024AY 2008-2009

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR
Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…nt in Lord Krishna Bank Ltd and substantial question no.(g) is answered in favour of the assessee and against the Revenue, however issues covered by the question no.(g) are remitted to Assessing Officer for decision afresh. 2 (2011) 339 ITR 606 (Ker) 3 (2010) 323 ITR 166 (SC) 2021” The South Indian Bank Ltd. 14. We thus adopting the judicial consistency in light of their lordships judgement and direct the Assessing Officer to carry out his necessary factual verification. Ordered accordingly. This assessee’s appeal ITA No. 283/Coch/2024 is partly allowed for statistical purposes. 15. We take assessee’s appeal in…

The South Indian Bank Limited, Thrissur vs. JCIT, Circle-1(1), Thrissur

Appeal is allowed

ITA 233/COCH/2024[2006-2007]Status: DisposedITAT Cochin23 Oct 2024AY 2006-2007

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR
Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…nt in Lord Krishna Bank Ltd and substantial question no.(g) is answered in favour of the assessee and against the Revenue, however issues covered by the question no.(g) are remitted to Assessing Officer for decision afresh. 2 (2011) 339 ITR 606 (Ker) 3 (2010) 323 ITR 166 (SC) 2021” The South Indian Bank Ltd. 14. We thus adopting the judicial consistency in light of their lordships judgement and direct the Assessing Officer to carry out his necessary factual verification. Ordered accordingly. This assessee’s appeal ITA No. 283/Coch/2024 is partly allowed for statistical purposes. 15. We take assessee’s appeal in…

The South Indian Bank Limited, Thrissur vs. ACIT, Circle-1(1), Thrissur

Appeal is allowed

ITA 232/COCH/2024[2004-2005]Status: DisposedITAT Cochin23 Oct 2024AY 2004-2005

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Naresh S., CAFor Respondent: Dr. S. Pandian, CIT-DR
Section 153Section 154Section 220(2)Section 234DSection 244ASection 244aSection 250

…nt in Lord Krishna Bank Ltd and substantial question no.(g) is answered in favour of the assessee and against the Revenue, however issues covered by the question no.(g) are remitted to Assessing Officer for decision afresh. 2 (2011) 339 ITR 606 (Ker) 3 (2010) 323 ITR 166 (SC) 2021” The South Indian Bank Ltd. 14. We thus adopting the judicial consistency in light of their lordships judgement and direct the Assessing Officer to carry out his necessary factual verification. Ordered accordingly. This assessee’s appeal ITA No. 283/Coch/2024 is partly allowed for statistical purposes. 15. We take assessee’s appeal in…

Bosch Rexroth (India) Pvt. Ltd., Ahmedabad vs. The Income Tax Officer, Ward-1(1)(3), Ahmedabad

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

ITA 448/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad14 Oct 2024AY 2011-12

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri S. N. Soparkar, Sr. Advocate & ShriFor Respondent: Shri Ankit Jain, Sr. D.R
Section 145ASection 40

…the amount to the profit and loss account and reducing the corresponding debtor balance in its financial statements. The Assessee provided detailed documentation of this process. The Assessee placed reliance on the Supreme Court ruling in Vijaya Bank vs. CIT (323 ITR 166), which clarified that after the introduction of Explanation to section 36(1)(vii), it is not only necessary to debit the profit and loss account but also to reduce the debtors on the balance sheet accordingly. The Supreme Court emphasized that this dual action constitutes an actual write-off of the debt. The Assessee submitted that its actions c…

Hagglunds Drives (India) Pvt. Ltd. ( Now Merged in Bosch Rexroth (India) Ltd.), Ahmedabad vs. The Dy.CIT, Circle-1(1)(2), Ahmedabad

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

ITA 931/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad14 Oct 2024AY 2010-11

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri S. N. Soparkar, Sr. Advocate & ShriFor Respondent: Shri Ankit Jain, Sr. D.R
Section 145ASection 40

…the amount to the profit and loss account and reducing the corresponding debtor balance in its financial statements. The Assessee provided detailed documentation of this process. The Assessee placed reliance on the Supreme Court ruling in Vijaya Bank vs. CIT (323 ITR 166), which clarified that after the introduction of Explanation to section 36(1)(vii), it is not only necessary to debit the profit and loss account but also to reduce the debtors on the balance sheet accordingly. The Supreme Court emphasized that this dual action constitutes an actual write-off of the debt. The Assessee submitted that its actions c…

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

In the result appeal filed by the assessee for assessment year 2006 – 07 and 2007 – 08 is partly allowed

ITA 4952/MUM/2013[2006-07]Status: DisposedITAT Mumbai11 Oct 2024AY 2006-07

Bench: Shri Prashant Maharishi, Am & Ms Kavitha Rajagopal , Jm A.Y.2006-07 [ By Assessee] &

Section 14Section 143Section 36Section 41

…this ground is admitted and restored back to the file of the assessing officer for fresh examination and adjudication. It was further stated that the issue is covered by the decision of the honourable Supreme Court in case of Vijaya bank versus CIT [(2010) ( 323 ITR 166)]. 162) The learned departmental representative vehemently objected to the additional ground. It was further the claim of the learned departmental representative that no double deduction shall be allowed. 163) We have carefully considered the rival contention and perused the orders of the learned lower authorities. This is an additional issue rai…

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

In the result appeal filed by the assessee for assessment

ITA 3868/MUM/2013[2006-07]Status: DisposedITAT Mumbai11 Oct 2024AY 2006-07

Bench: Shri Prashant Maharishi, Am & Ms Kavitha Rajagopal , Jm

Section 14Section 143Section 36Section 41

…ground is admitted and restored back to the file of the assessing officer for fresh examination and adjudication. It was further stated that the issue is covered by the decision of the honourable Supreme Court in case of Vijaya bank versus CIT [(2010) ( 323 ITR 166)]. 162) The learned departmental representative vehemently objected to the additional ground. It was further the claim of the learned departmental representative that no double deduction shall be allowed. 163) We have carefully considered the rival contention and perused the orders of the learned lower authorities. This is an additional is…

The Deputy Commissioner of Income Tax, Circle - 2(1), Mangalore vs. Karnataka Bank Limited., Mangalore

In the result, the appeal of the assessee is partly allowed for statistical purposes and the revenue’s appeal is dismissed

ITA 161/PAN/2019[2015-16]Status: DisposedITAT Bangalore30 Sept 2024AY 2015-16

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K., Judciial Member Assessment Year : 2015-16

For Appellant: Shri Ananthan S. & Smt. Lalitha Rameswaran, CAsFor Respondent: Shri D.K. Mishra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 14ASection 234BSection 36(1)(vii)Section 36(1)(viia)Section 40Section 41(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDCIIAL MEMBER Assessment year : 2015-16 Karnataka Bank Ltd., Head Office, Vs. The Deputy Commissioner Mahaveer Circle, Kankanady, of Income Tax, Mangalore – 575 002. Circle 2(1), PAN : AABCT 5589K Mangalore. APPELLANT RESPONDENT Assessment year : 2015-16 The Deputy Commissioner of Vs. Karnataka Bank Ltd., Income Tax, Mangalore – 575 002. Circle 2(1), Mangalore. PAN : AABCT 5589K APPELLANT RESPONDENT Assessee by : Shri Ananthan S. & Smt. Lalitha Rameswaran, CAs Revenue by : S…

M/S. Karnataka Bank Limited, Mangaluru vs. The Deputy Commissioner of Income Tax. Circle- 2(1), Mangaluru

In the result, the appeal of the assessee is partly allowed for statistical purposes and the revenue’s appeal is dismissed

ITA 1107/BANG/2019[2015-16]Status: DisposedITAT Bangalore30 Sept 2024AY 2015-16

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K., Judciial Member Assessment Year : 2015-16

For Appellant: Shri Ananthan S. & Smt. Lalitha Rameswaran, CAsFor Respondent: Shri D.K. Mishra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 14ASection 234BSection 36(1)(vii)Section 36(1)(viia)Section 40Section 41(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDCIIAL MEMBER Assessment year : 2015-16 Karnataka Bank Ltd., Head Office, Vs. The Deputy Commissioner Mahaveer Circle, Kankanady, of Income Tax, Mangalore – 575 002. Circle 2(1), PAN : AABCT 5589K Mangalore. APPELLANT RESPONDENT Assessment year : 2015-16 The Deputy Commissioner of Vs. Karnataka Bank Ltd., Income Tax, Mangalore – 575 002. Circle 2(1), Mangalore. PAN : AABCT 5589K APPELLANT RESPONDENT Assessee by : Shri Ananthan S. & Smt. Lalitha Rameswaran, CAs Revenue by : S…

JCIT (OSD) Circle-2, Trichy vs. The Karur Vysya Bank Ltd., Karur

In the result, appeal filed by the Revenue for assessment year

ITA 635/CHNY/2020[2017-18]Status: DisposedITAT Chennai20 Sept 2024AY 2017-18

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 620/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of Income M/S. Karur Vysya Bank, V. Tax, Finance &Control Dept., Circle -2(1), Erode Road, Trichy. Karur – 639 002. [Pan: Aaact-3373-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 635/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. Karur Vysya Bank, The Joint Commissioner Of V. Finance &Control Dept., Income Tax, Erode Road, Circle -2, Karur – 639 002. No.44, Williams Road, [Pan: Aaact-3373-J] Contanment, Trichy – 620 001. (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By : Shri. Ananthan, Ca & Smt. R. Lalitha, Ca Department By : Shri. Nilay Baran Som, Cit सुनवाई क" तारीख/Date Of Hearing : 05.08.2024 घोषणा क" तारीख/Date Of Pronouncement : 20.09.2024 आदेश /O R D E R Per S. R. Raghunatha:

For Appellant: Shri. Ananthan, CA & Smt. R. Lalitha, CAFor Respondent: Shri. Nilay Baran Som, CIT
Section 145Section 36(1)Section 36(1)(vii)Section 36(1)(viia)Section 36(2)(v)

…llowed as deduction as the same was not debited to P&L A/c. 4.5. The learned CIT(A) failed to appreciate the fact that the prudential write off has to be considered as write off as decided by the Hon'ble Supreme Court in the case of Vijaya Bank vs. CIT [2010] 323 ITR 166 (SC). 4.6. Without prejudice to Ground No. 4.3, the learned CIT(A) erred in disallowing the bad debts written off in respect of debts identified as NPAs for the first time amounting to Rs.156,66,01,315/- and the learned CIT(A) failed to appreciate the fact that these debts are not covered by the Proviso to section 36(1)(vii). 4.7. Without prejudi…

M/S. Karur Vysya Bank, Karur vs. DCIT, Circle - 2 (1), Trichy

ITA 620/CHNY/2020[2017-18]Status: DisposedITAT Chennai20 Sept 2024AY 2017-18

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. R. Raghunatha, Hon'Bleआयकर अपील सं./Ita No.: 620/Chny/2020 निर्धारण वर्ष / Assessment Year: 2017-18 M/S. Karur Vysya Bank, Deputy Commissioner Of Income Finance &Control Dept., V. Tax, Erode Road, Circle -2(1), Karur - 639 002. Trichy. [Pan: Aaact-3373-J] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita No.: 635/Chny/2020 निर्धारण वर्ष / Assessment Year: 2017-18 The Joint Commissioner Of Income Tax, Circle -2, No.44, Williams Road, Contanment, Trichy - 620 001. V. M/S. Karur Vysya Bank, Finance &Control Dept., Erode Road, Karur - 639 002. [Pan: Aaact-3373-J] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) Assessee By : Shri. Ananthan, Ca & Smt. R. Lalitha, Ca Department By : Shri. Nilay Baran Som, Cit सुनवाई की तारीख/Date Of Hearing : 05.08.2024 घोषणा की तारीख/Date Of Pronouncement : 20.09.2024 आदेश / Order Per S. R. Raghunatha: These Two Cross Appeals Filed By The Assessee & Revenue Are Directed Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals)-1, Trichy, Dated 16.03.2020 & Pertains To

For Appellant: Shri. Ananthan, CA & Smt. R. Lalitha, CAFor Respondent: Shri. Nilay Baran Som, CIT
Section 145Section 36(1)(vii)Section 36(1)(viia)Section 36(2)(v)

…llowed as deduction as the same was not debited to P&L A/с. 4.5. The learned CIT(A) failed to appreciate the fact that the prudential write off has to be considered as write off as decided by the Hon'ble Supreme Court in the case of Vijaya Bank vs. CIT [2010] 323 ITR 166 (SC). 4.6. Without prejudice to Ground No. 4.3, the learned CIT(A) erred in disallowing the bad debts written off in respect of debts identified as NPAs for the first time amounting to Rs.156,66,01,315/- and the learned CIT(A) failed to appreciate the fact that these debts are not covered by the Proviso to section 36(1)(vii). 4.7. Without prejudi…

ACIT, Circle 1(1), Chandigarh vs. M/S Sml Isuzu Ltd., Chandigarh

ITA 644/CHANDI/2022[2015-16]Status: DisposedITAT Chandigarh18 Sept 2024AY 2015-16

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Rohit Jain, Advocate and Ms. Somya Jain, C.AFor Respondent: Shri Vivek Vardhan, JCIT, Sr. DR
Section 143(2)Section 143(3)Section 147Section 148Section 250Section 253Section 3

…(Actual write off of bad debt) 17. Once a provision is made (books of account) by reducing the same from the relevant asset investment account in the balance sheet, it would be regarded as provision or actual write off of debt / asset [ Vijaya Bank Vs. CIT : 323 ITR 166 relied upon]. The assessee further relies upon the judgment of Supreme Court of India in case of southern Technologies Ltd. Vs. JCIT 320 ITR 577 and states that in Instant case besides debiting the P&L account they have correspondingly reduced the amount from debtors account on the asset side of the balance sheet and consequently, at the end of t…

State Bank of India, Mumbai vs. Principle Commissioner of Income Tax-2, Mumbai

ITA 1533/MUM/2023[2019-20]Status: DisposedITAT Mumbai28 Aug 2024AY 2019-20

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Ketan Ved &For Respondent: Shri Dr. Kishor Dhule, CIT DR
Section 143(3)Section 144BSection 263

…cts and the submissions made by the Bank. 4.3 The learned PCIT erred in not appreciating that the deduction amounting to INR 546,94,32,62,993 claimed by the appellant is in accordance with the Supreme Court judgement in the case of Vijaya Bank v. CIT [2010] (323 ITR 166), as the appellant has debited the profit and loss account and correspondingly reduced the amount of loans and advances outstanding on assets side of balance sheet. 4.4 The learned PCIT erred in not appreciating that the provisions of section 36(2)(v) and proviso to section 36(1)(vii) are not applicable, as no deduction under section 36(1)(vila)…

Federal Bank Ltd, Kochi vs. ACIT Corp. Circle-1(1 ), Kochi

ITA 399/COCH/2023[2017-18]Status: DisposedITAT Cochin13 Aug 2024AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Sri.Gopi, CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR
Section 143(3)Section 144Section 147Section 14ASection 36Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Satbeer Singh Godara, Judicial Member & Shri Amarjit Singh, Accountant Member ITA No.393/Coch/2023 : Asst.Year 2011-2012 ITA No.394/Coch/2023 : Asst.Year 2012-2013 ITA No.395/Coch/2023 : Asst.Year 2013-2014 ITA No.396/Coch/2023 : Asst.Year 2014-2015 ITA No.397/Coch/2023 : Asst.Year 2015-2016 ITA No.398/Coch/2023 : Asst.Year 2016-2017 ITA No.399/Coch/2023 : Asst.Year 2017-2018 The Federal Bank Limited The Assistant Commissioner Federal Towers Bank Junction of Income-tax, Corporate v. Circle 1(1), Kchi. Aluva, HO Aluva Ernakulam – 683 101. PAN :…

Federal Bank Ltd, Kochi vs. ACIT Corp. Circle-1(1 ), Kochi

ITA 397/COCH/2023[2015-16]Status: DisposedITAT Cochin13 Aug 2024AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Sri.Gopi, CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR
Section 143(3)Section 144Section 147Section 14ASection 36Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Satbeer Singh Godara, Judicial Member & Shri Amarjit Singh, Accountant Member ITA No.393/Coch/2023 : Asst.Year 2011-2012 ITA No.394/Coch/2023 : Asst.Year 2012-2013 ITA No.395/Coch/2023 : Asst.Year 2013-2014 ITA No.396/Coch/2023 : Asst.Year 2014-2015 ITA No.397/Coch/2023 : Asst.Year 2015-2016 ITA No.398/Coch/2023 : Asst.Year 2016-2017 ITA No.399/Coch/2023 : Asst.Year 2017-2018 The Federal Bank Limited The Assistant Commissioner Federal Towers Bank Junction of Income-tax, Corporate v. Circle 1(1), Kchi. Aluva, HO Aluva Ernakulam – 683 101. PAN :…

Federal Bank Ltd, Kochi vs. ACIT Corp. Circle-1(1 ), Kochi

ITA 396/COCH/2023[2014-15]Status: DisposedITAT Cochin13 Aug 2024AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Sri.Gopi, CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR
Section 143(3)Section 144Section 147Section 14ASection 36Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Satbeer Singh Godara, Judicial Member & Shri Amarjit Singh, Accountant Member ITA No.393/Coch/2023 : Asst.Year 2011-2012 ITA No.394/Coch/2023 : Asst.Year 2012-2013 ITA No.395/Coch/2023 : Asst.Year 2013-2014 ITA No.396/Coch/2023 : Asst.Year 2014-2015 ITA No.397/Coch/2023 : Asst.Year 2015-2016 ITA No.398/Coch/2023 : Asst.Year 2016-2017 ITA No.399/Coch/2023 : Asst.Year 2017-2018 The Federal Bank Limited The Assistant Commissioner Federal Towers Bank Junction of Income-tax, Corporate v. Circle 1(1), Kchi. Aluva, HO Aluva Ernakulam – 683 101. PAN :…