“Section 24(4)(a)”

Section References (mined)Section 24Section 24(4)(a)3 judgments

BINOD KUMAR MAHIPAL,KOLKATA vs. ITO, WARD-2(10, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 677/KOL/2024[2013-14]Status: DisposedITAT Kolkata01 Apr 2025AY 2013-14

Bench: Shri Rajesh Kumar, Am & Shri Sonjoy Sarma, Jm Ito, Ward-2(1) Binod Kumar Mahipal Aaykar Bhavan P-7, 1B, Raja Subodh Mulick Square, Ground Floor, Dharmatala, S.O. Chowringhee Square, Vs. Kolkata-700013 Kolkata-700069, West Bengal West Bengal (Appellant) (Respondent) Pan No. Adzpm8369G Assessee By : Shri Ankit Jalan, Ar Revenue By : Shri Altaf Hussain, Dr Date Of Hearing: 25.02.2025 Date Of Pronouncement : 01.04.2025

For Appellant: Shri Ankit Jalan, ARFor Respondent: Shri Altaf Hussain, DR

Section 144Section 147Section 148

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI SONJOY SARMA, JM ITO

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-2(1)(1), BENGALURU, BENGALURU vs. CANARA BANK, BENGALURU

In the result, revenue’s appeal in ITA No

ITA 716/BANG/2024[2015-16]Status: DisposedITAT Bangalore10 Jun 2024AY 2015-16

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Year: 2015-16

For Appellant: Sri S. Ananthan, A.RFor Respondent: Ms. Neera Malhotra, D.R

Section 14Section 147Section 14ASection 154

Karnataka High Court in the case of Syndicate Bank 261 ITR 528 in which penalty has been confirmed for violation of section 24(4)(a) and 24(4)(b) of the Banking Regulation Act and the penalty paid by the assessee bank for violation of above section was not allowed

CANARA BANK,BENGALURU vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1), BANGALORE, BENGALURU

In the result, revenue’s appeal in ITA No

ITA 111/BANG/2024[2015-16]Status: DisposedITAT Bangalore10 Jun 2024AY 2015-16

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Year: 2015-16

For Appellant: Sri S. Ananthan, A.RFor Respondent: Ms. Neera Malhotra, D.R

Section 14Section 147Section 14ASection 154