- (1.) 2007 rendered in the case of CIT vs. Corporation Bank (2008) 214 CTR (SC) 302 : (2007) 295 ITR 193 whereby the judgments rendered by Bombay High Court in the case reported in Discount & Finance House of India Ltd. vs. S.K. Bhardwaj, CIT (2003) 180 CTR (Bom) 278 : (2003) 259 ITR 295 (Bom) and CIT vs. United Western Bank Ltd. (2003) 181 CTR (Bom) 285 : (2003) 259 ITR 312 (Bom) have been affirmed, and it has been held that interest earned by the assessee -banks on dated Government securities is not liable to tax by pointing out that there is a basic difference between loans and advances on the one hand and investments/securities on the other, and therefore, it was held that interest earned by the bank on dated Government securities is not liable to tax under the provisions of the Interest -tax Act, 1974. 2. In that view of the matter following the judgment of Hon'ble the Supreme Court in Corporation Bank's case (supra), the appeals are dismissed.;