ITAT Pune Bench
17,218 judgments
UTKARSH BALASO PATIL,KOLHAPUR vs ITO (TDS) WARD, KOLHAPUR
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
UTKARSH BALASO PATIL,KOLHAPUR vs ITO (TDS) WARD, KOLHAPUR
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
UTKARSH BALASO PATIL,KOLHAPUR vs ITO (TDS) WARD, KOLHAPUR
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SUNIL RAMKRISHANA PATOLE,NASHIK vs ITO, NASHIK, NASHIK
Dr. MANISH BORAD (Accountant Member)
PEOPLE BEYOND BORDERS FORUM,PUNE vs CIT EXEMPTION, PUNE, PUNE
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
PEOPLE BEYOND BORDERS FORUM,PUNE vs CIT EXEMPTION, PUNE, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
PEOPLE BEYOND BORDERS FORUM,PUNE vs CIT EXEMPTION, PUNE, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
NARENDRA SHARADCHANDRA KHANDEKAR,USA vs DCIT, CIR-22, PUNE, PUNE
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
LATA PRALHAD DESHMUKH,NASHIK vs CIT(A), PUNE
the Ld. CIT(A) / NFAC who dismissed the same by observing as under:
MAHATMA GANDHI NAGRI SAHAKARI PAT SANSTHA MYDT UDGIR,LATUR vs INCOME TAX OFFICER- WARD 1 -LATUR, LATUR
MAHATMA GANDHI NAGRI SAHAKARI PAT SANSTHA MYDT UDGIR,LATUR vs INCOME TAX OFFICER- WARD 1 -LATUR, LATUR
the Ld. AO, taking support from the catena of decisions pronounced by various judicial forums on the impugned issue favorable the assessee, the assessee contended that the interest income earned during the relevant AY from deposits with Co-operative Banks tantamount to business income of the assessee and is an allowable deduction under Section 80P(2)(a)(i) of the Act. Alternatively, the said income is also an allowable deduction under Section 80P(2)(d) of the Act.
MR. VIJAYKUMAR PRAMANAD SETHI,JALNA vs ITO WARD 1, JALNA, JALNA
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
THE DHULIA CHARITABLE SOCIETY,DHULE vs COMMISSIONER OF INCOME TAX,(EXEMPTIONS),AURANGABAD, AURANGABAD
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
THE DHULIA CHARITABLE SOCIETY,DHULE vs COMMISSIONER OF INCOME TAX,(EXEMPTIONS),AURANGABAD, AURANGABAD
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
MR. NARAYAN CHUNILAL JAISWAL,PUNE vs INCOME TAX OFFICER WARD 2 (1), JALGAON
MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)
SUBHADRA FOUNDATION,PUNE, MAHARASHTRA vs COMMISSIONER OF INCOME TAX EXEMPTION, PUNE, MAHARASHTRA
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SUBHADRA FOUNDATION,PUNE, MAHARASHTRA vs COMMISSIONER OF INCOME TAX EXEMPTION, PUNE, MAHARASHTRA
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
RATNATRAY FOUNDATION,PUNE vs CIT (EXEMPTION), PUNE
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
RATNATRAY FOUNDATION,NASHIK vs CIT (EXEMPTION), PUNE
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
NARARSHABH SHARMA,PUNE vs ASSESSING OFFICER, WARD 7(3), PUNE, AAYAKAR SADAN PUNE
DR. MANISH BORAD (Accountant Member)
