300 (Lucknow-Trib.) v. Coordinate Bench, Rajkot

154 Taxmann.com 228Reported decision2021#19361 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 139(1)Section 80PSection 10AASection 143(1)(a)(v)Section 154Section 80ACSection 143(1)(a)Section 250

Issues it is cited on

section 143(1)(a)(v)section 80acsection 10aasection 80asection 143(1)(a)section 80psection 154section 139(1)section 139section 143(1)section 80section 13

Judgments citing 300 (Lucknow-Trib.) v. Coordinate Bench, Rajkot

DAGADUDHONDU YEOLA NAGARI SAHAKARI PATSANSTHA MARYADIT,SATANA vs. THE INCOME TAX OFFICER, WARD 1(1), NASHIK, NASHIK

In the result, the appeal of the assessee is allowed as per the terms indicated hereinabove

ITA 2326/PUN/2025[2018-19]Status: DisposedITAT Pune12 Feb 2026AY 2018-19

Bench: Dr.Manish Boradआयकर अपील सं. / Ita No.2326/Pun/2025 Assessment Year : 2018-19 Dagadudhondu Yeola Nagari Vs. Income Tax Officer, Sahakari Patsanstha Maryadit, Ward-1(1), Nashik At Post Satana, Nashik 423 301 Maharashtra Pan : Aabad2549P Appellant Respondent

For Appellant: Shri Sanjeev MuthaFor Respondent: Shri Eknath Abhang
Section 10ASection 139Section 139(1)Section 143(1)(a)Section 154Section 250Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.2326/PUN/2025 Assessment Year : 2018-19 Dagadudhondu Yeola Nagari Vs. Income Tax Officer, Sahakari Patsanstha Maryadit, Ward-1(1), Nashik At Post Satana, Nashik 423 301 Maharashtra PAN : AABAD2549P Appellant Respondent Assessee by : Shri Sanjeev Mutha (Through virtual) Revenue by : Shri Eknath Abhang (Through virtual) Date of hearing : 03.02.2026 Date of pronouncement : 12.02.2026 आदेश / ORDER The captioned appeal at the instance of assessee pertaining to the Assessment Year 2018-19 is…

SRI SOWRABHA MAHILA PATTINA SAHAKARA SANGHA ,TUMKUR vs. INCOME TAX OFFICER, WARD-1, TIPTUR

The appeals are dismissed, however

ITA 117/BANG/2025[2019-20]Status: DisposedITAT Bangalore09 Feb 2026AY 2019-20

Bench: Shri Prashant Maharishi, Vice – & Shri Soundararajan K.Assessment Year : 2019-20

For Appellant: Ms. Sahana T.H.M, Advocate
Section 119(2)(b)Section 143(1)Section 143(1)(a)Section 80ASection 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘SMC’ BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE – PRESIDENT AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment Year : 2019-20 Shri Sowrabha Mahila Pattina The Income Tax Officer, Sahakara Sangha, Ward1, Tiptur, Tumkur-572201 Vs. Tiptur. PAN: AARAS0819H APPELLANT RESPONDENT Assessee by : Ms. Sahana T.H.M, Advocate : Shri Ganesh R Ghale – Advocate, Revenue by Standing Counsel for Revenue Date of Hearing : 26-11-2025 Date of Pronouncement : 09-02-2026 ORDER PER PRASHANT MAHARISHI, VICE – PRESIDENT 1. ITA No. 117/Bang/2025 is filed by Shri Sowrabha Mahila Patti…

NAVESHWAR NAGARI PATSANSTHA MARYADIT,RATNAGIRI vs. INCOME-TAX OFFICER, RATNAGIRI

In the result, the appeal filed by the assessee is allowed

ITA 2131/PUN/2025[2019-20]Status: DisposedITAT Pune10 Nov 2025AY 2019-20

Bench: Dr.Manish Borad

For Appellant: Shri Anup ShahaFor Respondent: Shri Ajitesh Meena
Section 10ASection 139Section 139(1)Section 143(1)(a)Section 154Section 80ASection 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.2131/PUN/2025 Assessment Year : 2019-20 Naveshwar Nagari Vs. Income Tax Officer, Patsanstha Maryadit, Ratnagiri 1756, Jutica, Teli Ali, Ratnagiri – 415612 Maharashtra PAN : AABTN2252Q Appellant Respondent Appellant by : Shri Anup Shaha (through virtual) Respondent by : Shri Ajitesh Meena Date of hearing : 16.10.2025 Date of pronouncement : 10.11.2025 आदेश / ORDER The captioned appeal at the instance of assessee pertaining to Assessment Year 2019-20 is directed against the order date…

KOYANA MADHYAVARTI DUGHALAY SEVAK SAHAKARI SANSTHA MARYADIT KARAD,SATARA vs. THE INCOME TAX OFFICER, WARD-1, SATARA

In the result, appeal of the assessee is allowed

ITA 2774/PUN/2024[2018-19]Status: DisposedITAT Pune30 Jun 2025AY 2018-19

Bench: Dr.Manish Boradआयकर अपील सं. / Ita No.2774/Pun/2024 Assessment Year : 2018-19

For Appellant: Smt Deepa KhareFor Respondent: Date of hearing
Section 139(1)Section 143(1)Section 143(1)(a)Section 154Section 250Section 80ASection 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.2774/PUN/2024 Assessment Year : 2018-19 Koyana Madhyavarti Dugdhalay Vs. ITO, Ward – 1, Sevak Sahakari Sanstha Maryadit Karad, Satara Pune Bangalore Road, Karad-415110, Dist – Satara Maharashtra PAN : AAAAK4595P Appellant Respondent Assessee by : Smt Deepa Khare Shri S.Sadananda Singh, JCIT Revenue by : Date of hearing : 19.06.2025 Date of pronouncement : 30.06.2025 आदेश / ORDER This appeal filed at the instance of assessee pertaining to the Assessment Year 2018-19 is directed again…

300 (Lucknow-Trib.) v. Coordinate Bench, Rajkot (154 Taxmann.com 228) — Cited in 4 Judgments | BharatTax