Yes Bank v. DCIT

57 Taxmann.com 14Reported decision2015#21090 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 10(38)Section 14A Section 68

Judgments citing Yes Bank v. DCIT

ACIT-Central Circle -2(1), Nagpur vs. Shri Nandkumar Khattumal Harchandani, Nagpur

In the result, appeal of the Revenue stands dismissed

ITA 411/NAG/2019[2015-16]Status: DisposedITAT Nagpur25 Feb 2025AY 2015-16

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Sandipkumar Salunke

Section 10(38)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.411/Nag./2019 (Assessment Year : 2015–16) Asstt. Commissioner of Income Tax ……………. Appellant Central Circle–2(1), Nagpur v/s Shri Nandkumar Khatumal Harchandani ……………. Respondent 469, Poonam Villa, New Colony Nagpur 440 013 PAN – AATPH2594R Assessee by : Shri Manoj G. Moryani Revenue by : Shri Sandipkumar Salunke Date of Hearing – 21/01/2025 Date of Order – 25/02/2025 O R D E R PER K.M. ROY, A.M. This appeal by the Revenue is directed against the impugned order date…

Dy. Commissioner of Income Tax, Mumbai vs. Maharashtra State Co-Operative Bank Limited, Mumbai

In the result, the Revenue’s appeal is dismissed

ITA 976/MUM/2024[2018-19]Status: DisposedITAT Mumbai07 Nov 2024AY 2018-19

Bench: Shri Amit Shukla & Smt. Renu Jauhrideputy Commissioner Of V/S. Maharashtra State Cooperative Income Tax, Room No. बनाम Bank Limited, Sadar Bajar, 535, Aayakar Bhavan, Blue Shop, Nagpur Mumbai 400 020 Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaaat4066A Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Sushil LakhaniFor Respondent: Smt. Sanyogita Nagpal (CIT - DR)

Section 143(3)Section 250Section 37

…IN THE INCOME-TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER Deputy Commissioner of v/s. Maharashtra State Cooperative Income Tax, Room No. बनाम Bank Limited, Sadar Bajar, 535, Aayakar Bhavan, Blue Shop, Nagpur Mumbai 400 020 Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAAAT4066A Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Sushil Lakhani Respondent by : Smt. Sanyogita Nagpal (CIT - DR) Date of Hearing 03.10.2024 Date of Pronouncement 07.11.2024 आदेश / O R D E R PER RENU JAUHRI [A.M.] :- This appeal is…

Punjab & Sind Bank, New Delhi vs. DCIT, New Delhi

The appeal are allowed for statistical purposes

ITA 1249/DEL/2015[2012-13]Status: DisposedITAT Delhi12 Jun 2018AY 2012-13

Bench: Sh. Amit Shukla & Sh. O.P. Kant

Section 115JSection 143(2)Section 143(3)Section 14ASection 234BSection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’, NEW DELHI BEFORE SH. AMIT SHUKLA, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos.1248 & 1249/Del/2015 Assessment Years: 2011-12 & 2012-13 Punjab & Sind Bank, Vs. DCIT, HO. Accounts & Audit Circle-14(1), New Delhi Department, First Floor, 21, Rajinder Place, New Delhi PAN :AAACP1206G (Appellant) (Respondent) Assessee by Sh. Vivek Gupta, CA Department by Ms. Paramita Tripathi, CIT(DR) Date of hearing 22.05.2018 Date of pronouncement 12.06.2018 ORDER PER O.P. KANT, A.M.: These two appeals by the assessee are directed against two separate orders, b…

Punjab & Sind Bank, New Delhi vs. DCIT, New Delhi

The appeal are allowed for statistical purposes

ITA 1248/DEL/2015[2011-12]Status: DisposedITAT Delhi12 Jun 2018AY 2011-12

Bench: Sh. Amit Shukla & Sh. O.P. Kant

Section 115JSection 143(2)Section 143(3)Section 14ASection 234BSection 234C