Yes Bank Ltd. v. DCIT\n

117 Taxmann.com 974Reported decision2020#14730 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2021 to 2025.

Issues it is cited on

section 2(d)section 80ia(4)(iii)section 45(1)section 2(45)section 35dannual letting valuesection 47section 80ia(4)deduction under section 80iatransfer of capital assetsection 35section 22

Judgments citing Yes Bank Ltd. v. DCIT\n

DCIT-2(3)(1), Mumbai vs. Indusind Bank Ltd., Mumbai

In the result, the Income Tax Appeal is

ITA 3675/MUM/2023[2018-19]Status: DisposedITAT Mumbai17 Jul 2025AY 2018-19

Bench: Ms Padmavathy S, Am & Shri Raj Kumar Chauhan, Jm

For Appellant: Shri Kalpexh Unadkat &For Respondent: Shri Satya Pal Kumar, CIT-DR
Section 143(3)Section 14ASection 250Section 35DSection 36(1)(via)Section 36(1)(viia)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE MS PADMAVATHY S, AM & SHRI RAJ KUMAR CHAUHAN, JM I.T.A. No. 1841/Mum/2023 (Assessment Year: 2018-19) I.T.A. No. 1842/Mum/2023 (Assessment Year: 2019-20) Indusind Bank Limited., 8th Floor, Tower 1, One India Bulls Centre, Delisle Road, Mumbai-400013. PAN: AAACI1314G Appellant) DCIT-2(3)(1), 5th Floor, Room No. 552, Vs. Aayakar Bhavan, M.K. Road, Mumbai-400020. : Respondent) I.T.A. No. 3775/Mum/2023 (Assessment Year: 2018-19) I.T.A. No. 3774/Mum/2023 (Assessment Year: 2019-20) DCIT-2(3)(1), 552, Aayakar Bhavan, M.K. Road, Mumbai-400020. Indusind Bank Lim…

Indusind Bank Ltd, Mumbai vs. The DCIT-2(3)(1), Mumbai

In the result, the Income Tax Appeal is

ITA 1842/MUM/2023[2019-20]Status: DisposedITAT Mumbai17 Jul 2025AY 2019-20

Bench: Ms Padmavathy S, Am & Shri Raj Kumar Chauhan, Jm

Section 143(3)Section 14ASection 250Section 35DSection 36(1)(via)Section 36(1)(viia)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE MS PADMAVATHY S, AM & SHRI RAJ KUMAR CHAUHAN, JM I.T.A. No. 1841/Mum/2023 (Assessment Year: 2018-19) I.T.A. No. 1842/Mum/2023 (Assessment Year: 2019-20) Indusind Bank Limited., 8th Floor, Tower 1, One India Bulls Centre, Delisle Road, Mumbai-400013. PAN: AAACI1314G Appellant) DCIT-2(3)(1), 5th Floor, Room No. 552, Vs. Aayakar Bhavan, M.K. Road, Mumbai-400020. Respondent) I.T.A. No. 3775/Mum/2023 (Assessment Year: 2018-19) I.T.A. No. 3774/Mum/2023 (Assessment Year: 2019-20) DCIT-2(3)(1), 552, Aayakar Bhavan, M.K. Road, Mumbai-400020. Indusind B…

Pr. Commissioner of Income Tax-1 vs. M/S Ansal Properties and Infrastructure Limited

ITA - 185 / 2023HC Delhi27 Mar 2023
Section 35DSection 35D(2)(c)Section 37

…$~59 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 185/2023 and CM APPL. 14928/2023 PR. COMMISSIONER OF INCOME TAX-1 ..... Appellant Through: Mr Sanjay Kumar, Sr. Standing Counsel with Ms Easha Kedian, Advocate. versus M/S ANSAL PROPERTIES AND INFRASTRUCTURE LIMITED ..... Respondent Through: None. CORAM: HON'BLE MR JUSTICE RAJIV SHAKDHER HON'BLE MS JUSTICE TARA VITASTA GANJU O R D E R % 27.03.2023 [Physical Hearing/Hybrid Hearing (as per request)] 1. This appeal concerns Assessment Year (AY) 2011-2012. 2. The cha…

M/S. Ansal Properties & Infrastructure Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 792/DEL/2015[2012-13]Status: DisposedITAT Delhi16 Jul 2021AY 2012-13

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble Ms. Suchitra Kamble

For Appellant: Shri H. Siva Prasad Reddy
Section 143(3)Section 23Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH ‘ DELHI DELHI BENCH ‘ BENCH ‘A’ : NEW DELHI BENCH ‘ ’ : NEW DELHI ’ : NEW DELHI ’ : NEW DELHI (THROUGH VIDEO CONFERENCING) (THROUGH VIDEO CONFERENCING) (THROUGH VIDEO CONFERENCING) (THROUGH VIDEO CONFERENCING) BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND BEFORE SHRI G.S. PANNU VICE PRESIDENT AND BEFORE SHRI G.S. PANNU BEFORE SHRI G.S. PANNU VICE PRESIDENT AND VICE PRESIDENT AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER MS. SUCHITRA KAMBLE , JUDICIAL MEMBE…

M/S. Ansal Properties & Infrastructure Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 791/DEL/2015[2011-12]Status: DisposedITAT Delhi16 Jul 2021AY 2011-12

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble Ms. Suchitra Kamble

For Appellant: Shri H. Siva Prasad Reddy
Section 143(3)Section 23Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH ‘ DELHI DELHI BENCH ‘ BENCH ‘A’ : NEW DELHI BENCH ‘ ’ : NEW DELHI ’ : NEW DELHI ’ : NEW DELHI (THROUGH VIDEO CONFERENCING) (THROUGH VIDEO CONFERENCING) (THROUGH VIDEO CONFERENCING) (THROUGH VIDEO CONFERENCING) BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND BEFORE SHRI G.S. PANNU VICE PRESIDENT AND BEFORE SHRI G.S. PANNU BEFORE SHRI G.S. PANNU VICE PRESIDENT AND VICE PRESIDENT AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER MS. SUCHITRA KAMBLE , JUDICIAL MEMBE…

M/S. Ansal Properties & Infrastructure Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 790/DEL/2015[2010-11]Status: DisposedITAT Delhi16 Jul 2021AY 2010-11

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble Ms. Suchitra Kamble

For Appellant: Shri H. Siva Prasad Reddy
Section 143(3)Section 23Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH ‘ DELHI DELHI BENCH ‘ BENCH ‘A’ : NEW DELHI BENCH ‘ ’ : NEW DELHI ’ : NEW DELHI ’ : NEW DELHI (THROUGH VIDEO CONFERENCING) (THROUGH VIDEO CONFERENCING) (THROUGH VIDEO CONFERENCING) (THROUGH VIDEO CONFERENCING) BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND BEFORE SHRI G.S. PANNU VICE PRESIDENT AND BEFORE SHRI G.S. PANNU BEFORE SHRI G.S. PANNU VICE PRESIDENT AND VICE PRESIDENT AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER MS. SUCHITRA KAMBLE , JUDICIAL MEMBE…

Yes Bank Ltd. v. DCIT\n (117 Taxmann.com 974) — Cited in 6 Judgments | BharatTax