Apex Co-operative Bank of Urban Bank of Maharashtra & Goa Ltd. v. Maharashtra State Co-operative Bank Ltd., and Others

11 SCC 66Reported decision2003#16466 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2021 to 2021.

Judgments citing Apex Co-operative Bank of Urban Bank of Maharashtra & Goa Ltd. v. Maharashtra State Co-operative Bank Ltd., and Others

M/S Swabhimani Souharda Credit Co Operative Ltd vs. Income Tax Officer (ITO) Ward-5(2)(3)

In the result, Writ appeals stand dismissed

ITA/832/2018HC Karnataka20 Dec 2021

Bench: S.SUJATHA,S RACHAIAH

Section 143(3)Section 260Section 4

…eded it. Facts may be deemed and, therefrom, the legal consequences that follow.” -23- 12. In the case of Apex Co-operative Bank of Urban Bank of Maharashtra & Goa Ltd., V/s. Maharashtra State Co-operative Bank Ltd., and Others [(2003) 11 SCC 66], the Hon’ble Apex Court has held thus: “8. The questions which arise for considerations are: (a) whether a co-operative society registered under the Multi State Act can be granted a license by the RBI to commence and carry on banking business, (b) whether a co-operative society registered under the Multi State Act can be recognized and n…

M/S Swabhimani Souharda Credit Co-Operative Ltd vs. Income Tax Officer (ITO) Ward-5(2)(3

In the result, Writ appeals stand dismissed

ITA/833/2018HC Karnataka20 Dec 2021

Bench: S.SUJATHA,S RACHAIAH

Section 143(3)Section 260Section 4

…eded it. Facts may be deemed and, therefrom, the legal consequences that follow.” -23- 12. In the case of Apex Co-operative Bank of Urban Bank of Maharashtra & Goa Ltd., V/s. Maharashtra State Co-operative Bank Ltd., and Others [(2003) 11 SCC 66], the Hon’ble Apex Court has held thus: “8. The questions which arise for considerations are: (a) whether a co-operative society registered under the Multi State Act can be granted a license by the RBI to commence and carry on banking business, (b) whether a co-operative society registered under the Multi State Act can be recognized and n…

M/S Sri Varun Souharda Credit Co Op Ltd vs. The Income Tax Officer

In the result, Writ appeals stand dismissed

ITA/295/2019HC Karnataka20 Dec 2021

Bench: S.SUJATHA,S RACHAIAH

Section 143(3)Section 260Section 4

…eded it. Facts may be deemed and, therefrom, the legal consequences that follow.” -23- 12. In the case of Apex Co-operative Bank of Urban Bank of Maharashtra & Goa Ltd., V/s. Maharashtra State Co-operative Bank Ltd., and Others [(2003) 11 SCC 66], the Hon’ble Apex Court has held thus: “8. The questions which arise for considerations are: (a) whether a co-operative society registered under the Multi State Act can be granted a license by the RBI to commence and carry on banking business, (b) whether a co-operative society registered under the Multi State Act can be recognized and n…

M/S Udaya Souharda Credit Co-Op Society Ltd vs. The Income Tax Officer

In the result, Writ appeals stand dismissed

ITA/869/2018HC Karnataka20 Dec 2021

Bench: S.SUJATHA,S RACHAIAH

Section 143(3)Section 260Section 4

…eded it. Facts may be deemed and, therefrom, the legal consequences that follow.” -23- 12. In the case of Apex Co-operative Bank of Urban Bank of Maharashtra & Goa Ltd., V/s. Maharashtra State Co-operative Bank Ltd., and Others [(2003) 11 SCC 66], the Hon’ble Apex Court has held thus: “8. The questions which arise for considerations are: (a) whether a co-operative society registered under the Multi State Act can be granted a license by the RBI to commence and carry on banking business, (b) whether a co-operative society registered under the Multi State Act can be recognized and n…

M/S Udaya Souharda Credit Co Op Society Ltd vs. The Income Tax Officer

In the result, Writ appeals stand dismissed

ITA/330/2019HC Karnataka20 Dec 2021

Bench: S.SUJATHA,S RACHAIAH

Section 143(3)Section 260Section 4

…eded it. Facts may be deemed and, therefrom, the legal consequences that follow.” -23- 12. In the case of Apex Co-operative Bank of Urban Bank of Maharashtra & Goa Ltd., V/s. Maharashtra State Co-operative Bank Ltd., and Others [(2003) 11 SCC 66], the Hon’ble Apex Court has held thus: “8. The questions which arise for considerations are: (a) whether a co-operative society registered under the Multi State Act can be granted a license by the RBI to commence and carry on banking business, (b) whether a co-operative society registered under the Multi State Act can be recognized and n…