DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1), BENGALURU, BENGALURU vs. CANARA BANK, BENGALURU
ITA 222/BANG/2024[2017-18]Status: DisposedITAT Bangalore17 Jan 2025AY 2017-18
Bench: SHRI WASEEM AHMED, ACCOUNTANT MEMBER\nAND\nSHRI KESHAV DUBEY, JUDICIAL MEMBER\nITA No.210/Bang/2024\nAssessmentYear: 2017-18\nM/s Canara Bank\nFM wing, Head Office,\n112, J.C. Road\nBangalore 560002\nPAN NO: AAACC6106G\nVs.\nDCIT\nCircle-2(1)(1)\nBangalore\nAPPELLANT\nRESPONDENT\nITA No.222/Bang/2024\nAssessmentYear: 2017-18\nDCIT\nCircle-2(1)(1)\nBangalore\nVs.\nM/s Canara Bank\nFM wing, Head Office,\n112, J.C. Road\nBangalore 560 002\nAPPELLANT\nRESPONDENT\nITA No.1154/Bang/2023\nAssessme
Section 115JSection 14ASection 250
correct in holding\nthat the penalties levied under section 46 of the Banking Regulation Act are allowable\nexpenditure.\nix. Whether deduction under section 36(1)(vii)(a) of the Income Tax Act, 1961 r.w.r 64B.t of\nthe Income Tax Rules, 1962 is to be allowed on the total outstanding advances