ITAT Pune Bench
17,219 judgments
KANETKAR SPORTS FOUNDATION ,PUNE vs CIT EXEMPTION , PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
SHREE VASUPUJYASWAMI MEERA ANAND JAIN SANGH,PUNE vs CIT EXEMPTION, PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
PADMAVATI DEOSTHAN TRUST ,PISOLI vs CIT EXEMPTION , PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
RASHTRA SEVA DAL,PUNE vs CIT EXEMPTION, PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
S M JOSHI SOCIALIST FOUNDATION,PUNE vs CIT(EXEMPTION), PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
INDOCOUNT EMPLOYES CO-OP CREDIT SOCIETY ,KOLHAPUR vs ITO WARD -1(1), KOLHAPUR
us. The issue remains no longer res integra that the interest earned from deposits/investments with co-operative Banks is eligible for deduction under Section 80P(2)(d) of the Act, since Co-operative Banks are basically Co-operative societies only. Though Ld. counsel of the assessee has referred to plethora of decisions of this Tribunal taking this consistent view but we would like to reproduce below the findings of this Tribunal in the case of Vanashri Nanasaheb Mahadik Multi State Urban C
ASHOK BHIMRAJ BHANGE,AHMEDNAGAR vs INCOME TAX OFFICER, WARD-1, AHMEDNAGAR, AHMEDNAGAR
Dr. MANISH BORAD (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)
JAMA MASJID TRUST TALOJA,PANVEL, RAIGAD vs CIT EXEMPTION, PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
SWODHARAK VIDYARTHI SANSTHA,DHULE vs EXEMPTION WARD 1(1), NASHIK
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
INCOME TAX OFFICER, WARD 13(1), PUNE, PUNE vs SHRI LATE ARJAN JETHACHAND CHABRIYA LEGAL HEIR JAYA ARJAN CHHABRIA, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
NAIM YUSUF KURESHI,SATARA vs ITO, WARD-3, SATARA, SATARA
Dr. MANISH BORAD (Accountant Member), MS ASTHA CHANDRA (Judicial Member)
NILONS ENTERPRISES PVT.LTD,PUNE vs WARD 2(4), PUNE, PUNE
SHRI RAMA KANTA PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
HAVELI TALUKA VEEJ KAMGAR SAHAKARI PATHSANSTHA MARYADIT,PUNE vs INCOME TAX OFFICER WARD 6 (1) PUNE, PMT BUILDING, SWARGATE
NABI IBRAHIM HIPPARAGI,SATARA vs ACIT CIRCLE, SATARA, SATARA
SHRI RAMA KANTA PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
MAHLE BEHR INDIA PVT. LTD.,,PUNE vs DEPUTY COMMISSIONER OF INCOME-TAX,, PUNE
MRS BALBIR KAUR BIRDIE ,MADHYA PRADESH vs ITO 11(3), PUNE
the PCIT. The PCIT considered the said petition of the assessee and set aside the order passed u/Section 143(3) of the Act to the file of Assessing Officer to compute the income as per the provisions of law. Subsequently, the Assessing Officer issued two notices u/Section 142(1) on 07.03.2021 and 17.03.2021 respectively. Since the assessee did not make any compliance, the Assessing Officer, in the order passed u/Section 144 r.w.Section 264 of the Act, determined the total income of the asse
ASSTT. COMMISSIONER OF INCOME TAX (EXEMPTIONS), CIRCLE, PUNE, PUNE vs THE SHETKARI SHIKSHAN MANDAL, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
THE INCOME TAX OFFICER, WARD-8(1), PUNE, PUNE vs SEEMA BHURARAM CHAUDHARY, PUNE
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
MR. CHITTARANJAN TRIMBAK GAIKWAD,PUNE vs THE ASST. COMMISSIONER OF INCOME TAX, CIRCLE-4, PUNE, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
INSTITUTE MANAGEMENT COMMITTEE OF GOVERNMENT ITI PETH,PETH vs ITO WARD 1(1), NASHIK, NASHIK
DR.MANISH BORAD (Accountant Member)
