ACIT v. Quepem Urban Co-operative Credit Society Limited

63 Taxmann.com 300Supreme Court of India2015#25543 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Sections most often in play

Section 250 Section 80P(2)(a)(i)

Judgments citing ACIT v. Quepem Urban Co-operative Credit Society Limited

INCOME TAX OFFICER, WARD 3(1) KALYAN, KALYAN vs. KANCHANGAURI MAHILA SAHAKARI PATPEDHI MARYADIT, DOMBIVLI EAST

In the result, the appeal is dismissed

ITA 4692/MUM/2023[2017-18]Status: DisposedITAT Mumbai29 May 2024AY 2017-18

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)

For Appellant: Shri V. G. Ginde, A.RFor Respondent: Shri P.D. Chougule (Addl. CIT), Sr

Section 250Section 80Section 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER Assessment Year: 2017-18 Income Tax Officer, Kanchangauri Mahila Ward 3(1) Sahakari Patpedhi Rani Mansion, Maryadit 1st Floor, Murbad Road, Vs. Kalyan West- 421301 Riddhi Siddhi Complex, PAN: AABAK6464E Malwiya Path, Ramnagar, Dombivli (E.)- 421201 (Appellant) (Respondent) Present for: Assessee by : Shri V. G. Ginde, A.R. Revenue by : Shri P.D. Chougule (Addl. CIT), Sr. D.R. Date of Hearing : 14 . 05 . 2024 Date of Pronouncement : 29 . 05 . 2024 O R D E R Per: R…

JOINT COMMISSIONER OF INCOME TAX (OSD) - CIRCLE 3, MUMBAI vs. KANCHANGAURI MAHILA SAHAKARI PATPEDHI MARYADIT, MUMBAI

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 780/MUM/2018[2014-15]Status: DisposedITAT Mumbai01 Jul 2019AY 2014-15

Bench: Shri Ramit Kochar & Shri Ravish Soodआयकर अपीऱ सं./I.T.A. No.780/Mum/2018 (नििाारण वर्ा / Assessment Year: 2014-15) बिाम/ Jcit (Osd), Circle-3, Kanchangauri Mahila Kalyan Sahakari Patpedhi 2Nd Floor, Rani Mansion, Maryadit, V. Murbad Road, 1St Floor, Kalyan (W)-421301 Riddhi Siddhi Complex, Malviya Road, Ramnagar, Dombivli (E) 421201 स्थायी ऱेखा सं./ Pan: Aabak6464E (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri. Manoj Kumar Singh (Dr) Assessee By: Shri. Kumar Kale (Ar) सुनवाई की तारीख /Date Of Hearing : 14.05.2019 घोषणा की तारीख /Date Of Pronouncement : 01.07.2019 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Revenue, Being Ita No. 780/Mum/2018, Is Directed Against Appellate Order Dated 30.11.2017, Passed By Learned Commissioner Of Income Tax (Appeals)-1, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2014-15, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 02.12.2016 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2014-15. I.T.A. No.780/Mum/2018

For Appellant: Shri. Kumar Kale (AR)For Respondent: Shri. Manoj Kumar Singh (DR)

Section 143(3)Section 80Section 80P(2)(a)Section 80P(4)

…आयकर अपीऱीय अधिकरण “H” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER आयकर अपीऱ सं./I.T.A. No.780/Mum/2018 (नििाारण वर्ा / Assessment Year: 2014-15) बिाम/ JCIT (OSD), Circle-3, Kanchangauri Mahila Kalyan Sahakari Patpedhi 2nd Floor, Rani Mansion, Maryadit, v. Murbad Road, 1st Floor, Kalyan (W)-421301 Riddhi Siddhi Complex, Malviya Road, Ramnagar, Dombivli (E) 421201 स्थायी ऱेखा सं./ PAN: AABAK6464E (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri. Manoj Kumar Singh (DR) Assessee by: Shr…

ITO 17(2)(1), MUMBAI vs. JANSASGAR KAMGAR SAHAKARI PATPEDHI LTD., MUMBAI

In the result, the appeal filed by the revenue is partly allowed

ITA 4994/MUM/2016[2012-13]Status: DisposedITAT Mumbai11 Apr 2017AY 2012-13

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2012-13

For Appellant: Mr. V.G. Ginde, ARFor Respondent: Mr. Swapan Kumar Bepari, DR

Section 143(3)Section 2(24)Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 ITO 17(2)(1) Vs. M/s. Jansasgar Kamgar Sahakari 1st Floor, Aayakar Bhavan, Patpedhi Ltd. Aayakar Bhavan, M.K. Road, Akhil Maharashtra Mathadi, 143, Mumbai – 400020 1st Floor, Kazi Sayyad Street, Mathadi Chowk, Masjid Bunder, Mumbai – 400003 PAN No. AAAAJ6747J (Appellant) (Respondent) Revenue by : Mr. Swapan Kumar Bepari, DR Assessee by: Mr. V.G. Ginde, AR Date of Hearing : 19/01/2017 Date of pronouncement: 11/04/2017 ORDER PER N.K. PRA…