Vijaya Bank v. ITO

49 Taxmann.com 533Reported decision2014#25127 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 361,891 Indian tax judgments — from 2017 to 2019.

Judgments citing Vijaya Bank v. ITO

Vijaya Bank Ltd., Haveri vs. The Income Tax Officer (TDS) Ward, Davangere

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 1556/BANG/2018[2011-12]Status: DisposedITAT Bangalore10 May 2019AY 2011-12

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Omar Abdullah S.M., CAFor Respondent: Shri R.N. Siddappaji, Addl. CIT (DR)
Section 194A(3)(iii)Section 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 1555 & 1556/Bang/2018 Assessment Years : 2010-11 & 2011-12 M/s. Vijaya Bank Limited, Siddeshwar Chambers, The Income Tax Officer, P B Road, Vs. TDS Ward, Haveri – 581 110. Davangere. TAN: BLRV04814F APPELLANT RESPONDENT Assessee by : Shri Omar Abdullah S.M., CA Revenue by : Shri R.N. Siddappaji, Addl. CIT (DR) Date of hearing : 08.05.2019 Date of Pronouncement : 10.05.2019 O R D E R Per Shri Laliet Kumar, Judicial Member The present appeals are being filed…

M/S Vijaya Bank Limited, Haveri vs. The Income Tax Officer TDS Ward, Davangere

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 1555/BANG/2018[2010-11]Status: DisposedITAT Bangalore10 May 2019AY 2010-11

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Omar Abdullah S.M., CAFor Respondent: Shri R.N. Siddappaji, Addl. CIT (DR)
Section 194A(3)(iii)Section 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 1555 & 1556/Bang/2018 Assessment Years : 2010-11 & 2011-12 M/s. Vijaya Bank Limited, Siddeshwar Chambers, The Income Tax Officer, P B Road, Vs. TDS Ward, Haveri – 581 110. Davangere. TAN: BLRV04814F APPELLANT RESPONDENT Assessee by : Shri Omar Abdullah S.M., CA Revenue by : Shri R.N. Siddappaji, Addl. CIT (DR) Date of hearing : 08.05.2019 Date of Pronouncement : 10.05.2019 O R D E R Per Shri Laliet Kumar, Judicial Member The present appeals are being filed…

Shri. Pankaj Ranka, Bangalore vs. Income-Tax Officer, Bangalore

In the result, the asssessee’s appeals is allowed for statistical purposes

ITA 35/BANG/2017[2012-13]Status: DisposedITAT Bangalore29 Nov 2017AY 2012-13

Bench: Shri Ak Garodia & Shri Pankaj Ranka, No.157, 15Th Cross, Cubbonpet Main Raod, Bengaluru. . Appellant Pan No. – Adzpr8650H. Vs. The Income-Tax Officer, Ward-2(3) (3), Bangalore. Respondent Appellant By : Shri Bharath L, C.A Respondent By : Shri Palani Kumar, Acit Date Of Hearing : 22-11-2017 Date Of Pronouncement : -11-2017 O R D E R

For Appellant: Shri Bharath L, C.AFor Respondent: Shri Palani Kumar, ACIT
Section 194ASection 197ASection 40

…IT, it may require separate penal action but for this reason, no addition can be made u/s 40(a)(ia) of the Act. It was also pointed out that the Tribunal has followed another decision rendered in the case of Vijaya ITA No.35/B/17 4 Bank Vs. ITO reported in 49 Taxmann.com 533. He has submitted copy of this Tribunal order also. 4. Regarding ground No.3, it was submitted that at page 52 of the paper book is the submissions made by the assessee before CIT(A) in which, it was pointed out that interest from M/s Vijaya Mohini Mills has been considered as income during the financial year 2009-10 to 2010-11 but that c…

Vijaya Bank v. ITO (49 Taxmann.com 533) — Cited in 3 Judgments | BharatTax