ACIT v. Citizen Co-operative Society Ltd.

54 SOT 196Income Tax Appellate Tribunal#18052 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2019 to 2019.

Judgments citing ACIT v. Citizen Co-operative Society Ltd.

The ITO, Trivandrum vs. M/S.Perrorkada Service Co-Op Bank Ltd, Trivandrum

In the result, the appeal of the Revenue in I

ITA 47/COCH/2019[2013-14]Status: DisposedITAT Cochin26 Jun 2019AY 2013-14

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 143(3)Section 194A(3)(viia)Section 195Section 263Section 40Section 40A(3)Section 80P

…to prove the identity of the depositors by furnishing proof of address and PAN details of the depositors to the satisfaction of the Assessing Officer as held by the Hyderabad Bench of the Tribunal in the case of ACIT vs. Citizen Co-operative Society Ltd. (54 SOT 196) (URO)(Hyd.). I.T.A. Nos.141/Coch/2017, 563, 93 & 400/Coch/2018 & 47/Coch/2019 C.O. No.10/Coch/2019 S.P. Nos. 06 & 43/Coch/2018 Accordingly, we remit this issue to the file of the Assessing Officer with a direction to the assessee to furnish the identity of the depositors with PAN details before the AO and decide the issue in accordance wi…

M/S.Peroorkada Service Co-Op Bank Ltd, Trivandrum vs. The ITO, WD-2(1), Trivandrum

In the result, the appeal of the Revenue in I

ITA 93/COCH/2018[2014-15]Status: DisposedITAT Cochin26 Jun 2019AY 2014-15

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 143(3)Section 194A(3)(viia)Section 195Section 263Section 40Section 40A(3)Section 80P

…to prove the identity of the depositors by furnishing proof of address and PAN details of the depositors to the satisfaction of the Assessing Officer as held by the Hyderabad Bench of the Tribunal in the case of ACIT vs. Citizen Co-operative Society Ltd. (54 SOT 196) (URO)(Hyd.). I.T.A. Nos.141/Coch/2017, 563, 93 & 400/Coch/2018 & 47/Coch/2019 C.O. No.10/Coch/2019 S.P. Nos. 06 & 43/Coch/2018 Accordingly, we remit this issue to the file of the Assessing Officer with a direction to the assessee to furnish the identity of the depositors with PAN details before the AO and decide the issue in accordance wi…

M/S.Perrorkada Service Co-Op Bank Ltd, Trivandrum vs. The ITO, Trivandrum

In the result, the appeal of the Revenue in I

ITA 563/COCH/2018[2013-14]Status: DisposedITAT Cochin26 Jun 2019AY 2013-14

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 143(3)Section 194A(3)(viia)Section 195Section 263Section 40Section 40A(3)Section 80P

…to prove the identity of the depositors by furnishing proof of address and PAN details of the depositors to the satisfaction of the Assessing Officer as held by the Hyderabad Bench of the Tribunal in the case of ACIT vs. Citizen Co-operative Society Ltd. (54 SOT 196) (URO)(Hyd.). I.T.A. Nos.141/Coch/2017, 563, 93 & 400/Coch/2018 & 47/Coch/2019 C.O. No.10/Coch/2019 S.P. Nos. 06 & 43/Coch/2018 Accordingly, we remit this issue to the file of the Assessing Officer with a direction to the assessee to furnish the identity of the depositors with PAN details before the AO and decide the issue in accordance wi…

M/S.Peroorkada Service Co-Op Bank Ltd, Trivandrum vs. The ITO, WD-2(1), Trivandrum

In the result, the appeal of the Revenue in I

ITA 400/COCH/2018[2014-15]Status: DisposedITAT Cochin26 Jun 2019AY 2014-15

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 143(3)Section 194A(3)(viia)Section 195Section 263Section 40Section 40A(3)Section 80P

…to prove the identity of the depositors by furnishing proof of address and PAN details of the depositors to the satisfaction of the Assessing Officer as held by the Hyderabad Bench of the Tribunal in the case of ACIT vs. Citizen Co-operative Society Ltd. (54 SOT 196) (URO)(Hyd.). I.T.A. Nos.141/Coch/2017, 563, 93 & 400/Coch/2018 & 47/Coch/2019 C.O. No.10/Coch/2019 S.P. Nos. 06 & 43/Coch/2018 Accordingly, we remit this issue to the file of the Assessing Officer with a direction to the assessee to furnish the identity of the depositors with PAN details before the AO and decide the issue in accordance wi…

M/S.Perrorkada Service Co-Op Bank Ltd, Trivandrum vs. The ITO, Trivandrum

In the result, the appeal of the Revenue in I

ITA 141/COCH/2017[2013-14]Status: DisposedITAT Cochin26 Jun 2019AY 2013-14

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 143(3)Section 194A(3)(viia)Section 195Section 263Section 40Section 40A(3)Section 80P

…to prove the identity of the depositors by furnishing proof of address and PAN details of the depositors to the satisfaction of the Assessing Officer as held by the Hyderabad Bench of the Tribunal in the case of ACIT vs. Citizen Co-operative Society Ltd. (54 SOT 196) (URO)(Hyd.). I.T.A. Nos.141/Coch/2017, 563, 93 & 400/Coch/2018 & 47/Coch/2019 C.O. No.10/Coch/2019 S.P. Nos. 06 & 43/Coch/2018 Accordingly, we remit this issue to the file of the Assessing Officer with a direction to the assessee to furnish the identity of the depositors with PAN details before the AO and decide the issue in accordance wi…

ACIT v. Citizen Co-operative Society Ltd. (54 SOT 196) — Cited in 5 Judgments | BharatTax