Joint Commissioner of Income Tax, Ltu, Bengaluru vs. M/S. Vijaya Bank, Bengaluru
In the result, the appeal filed by the Revenue is partly allowed for statistical purposes
ITA 1834/BANG/2018[2014-15]Status: DisposedITAT Bangalore11 Mar 2022AY 2014-15
Bench: Shri George George K & Ms. Padmavathy Sassessment Year : 2014-15
For Appellant: Shri Ananthan, C.A &For Respondent: Shri Pradeep Kumar, CIT(DR)
Section 115JSection 143(3)Section 234DSection 36(1)(vii)Section 36(1)(viia)Section 36(2)(v)Section 37(1)(vii)
date of order of assessment is required to be considered while allowing the assessees claim for deduction under Section 36(1)(viH) of the Act. The Assessing Officer is directed to examine and allow the assessee's claim accordingly. Consequently, this ground
No.5 (5.1 to 5.3) is allowed for statistical
