Armoor Co-operative Marketing Society v. CIT

167 ITR 565Reported decision#15045 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2018.

Judgments citing Armoor Co-operative Marketing Society v. CIT

M/S. the Jampeta Co- Op Urban Bank Ltd, Rajahmundry vs. The Joit CIT, Rajahmundry

In the result, appeals filed by the assessee in ITA No

ITA 160/VIZ/2017[2011-2012]Status: DisposedITAT Visakhapatnam28 May 2018AY 2011-2012

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble & The Jampeta Co-Operative Vs. Acit, Circle-1, Urban Bank Ltd., Jampeta, Rajahmundry. Rajahmundry. Pan No. Aaaat 4048 E (Appellant) (Respondent)

For Appellant: Shri G.V.N. Hari, AdvocateFor Respondent: Shri S. Ravi Shankar Narayan, Sr.DR
Section 143(1)Section 143(3)Section 16Section 45

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER And The Jampeta Co-operative vs. ACIT, Circle-1, Urban Bank Ltd., Jampeta, Rajahmundry. Rajahmundry. PAN No. AAAAT 4048 E (Appellant) (Respondent) Assessee by : Shri G.V.N. Hari, Advocate. Department By : Shri S. Ravi Shankar Narayan, Sr.DR Date of hearing : 02/05/2018. Date of pronouncement : 28/05/2018. O R D E R PER V. DURGA RAO, JUDICIAL MEMBER These are the appeals filed by the assessee against the order of Commissioner of Income Tax (…

The Aryapuram Co-Operative Urban Bank Ltd., Rajahmundry vs. The ACIT, Circle - 1, Rajahmundry

In the result, all the appeals filed by the assessee are partly allowed for statistical purposes; and the appeal filed by the Revenue is dismissed

ITA 177/VIZ/2013[2009-10]Status: DisposedITAT Visakhapatnam28 May 2018AY 2009-10

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri G.V.N. Hari – AdvocateFor Respondent: Shri Deba Kumar Sonawal – CIT DR
Section 143(3)Section 144Section 148Section 43Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ITA Nos. 176 & 177/VIZ/2013 (Asst. Year : 2008-09 & 2009-10) And And The Aryapuram Co-op. Urban vs. ACIT, Circle-1, Bank Ltd., Near Gokavaram Rajahmundry. Bus Stand, Rajahmundry, East Godavari District. PAN No. AAATT 8099 C (Appellant) (Respondent) ACIT, Circle-1, vs. The Aryapuram Co-op. Urban Rajahmundry. Bank Ltd., Near Gokavaram Bus Stand, Rajahmundry, East Godavari District. PAN No. AAATT 8099 C (Appellant) (Respondent) Assessee by : Sh…

The Jampeta Co-Operative Urban Bank Ltd., Rajahmundry vs. The ACIT, Circle - 1, Rajahmundry

In the result, appeals filed by the assessee in ITA No

ITA 510/VIZ/2014[2010-11]Status: DisposedITAT Visakhapatnam28 May 2018AY 2010-11

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble & The Jampeta Co-Operative Vs. Acit, Circle-1, Urban Bank Ltd., Jampeta, Rajahmundry. Rajahmundry. Pan No. Aaaat 4048 E (Appellant) (Respondent)

For Appellant: Shri G.V.N. Hari, AdvocateFor Respondent: Shri S. Ravi Shankar Narayan, Sr.DR
Section 143(1)Section 143(3)Section 16Section 45

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER And The Jampeta Co-operative vs. ACIT, Circle-1, Urban Bank Ltd., Jampeta, Rajahmundry. Rajahmundry. PAN No. AAAAT 4048 E (Appellant) (Respondent) Assessee by : Shri G.V.N. Hari, Advocate. Department By : Shri S. Ravi Shankar Narayan, Sr.DR Date of hearing : 02/05/2018. Date of pronouncement : 28/05/2018. O R D E R PER V. DURGA RAO, JUDICIAL MEMBER These are the appeals filed by the assessee against the order of Commissioner of Income Tax (…

The ACIT, Circle - 1, Rajahmundry vs. M/Sthe Aryapuram Co-Oprative Urban Bank Ltd., Rajahmundry

In the result, all the appeals filed by the assessee are partly allowed for statistical purposes; and the appeal filed by the Revenue is dismissed

ITA 195/VIZ/2013[2009-10]Status: DisposedITAT Visakhapatnam28 May 2018AY 2009-10

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri G.V.N. Hari – AdvocateFor Respondent: Shri Deba Kumar Sonawal – CIT DR
Section 143(3)Section 144Section 148Section 43Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ITA Nos. 176 & 177/VIZ/2013 (Asst. Year : 2008-09 & 2009-10) And And The Aryapuram Co-op. Urban vs. ACIT, Circle-1, Bank Ltd., Near Gokavaram Rajahmundry. Bus Stand, Rajahmundry, East Godavari District. PAN No. AAATT 8099 C (Appellant) (Respondent) ACIT, Circle-1, vs. The Aryapuram Co-op. Urban Rajahmundry. Bank Ltd., Near Gokavaram Bus Stand, Rajahmundry, East Godavari District. PAN No. AAATT 8099 C (Appellant) (Respondent) Assessee by : Sh…

The Aryapuram Co-Operative Urban Bank Ltd., Rajahmundry vs. The ACIT, Rajahmundry

In the result, all the appeals filed by the assessee are partly allowed for statistical purposes; and the appeal filed by the Revenue is dismissed

ITA 173/VIZ/2015[2011-12]Status: DisposedITAT Visakhapatnam28 May 2018AY 2011-12

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri G.V.N. Hari – AdvocateFor Respondent: Shri Deba Kumar Sonawal – CIT DR
Section 143(3)Section 144Section 148Section 43Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ITA Nos. 176 & 177/VIZ/2013 (Asst. Year : 2008-09 & 2009-10) And And The Aryapuram Co-op. Urban vs. ACIT, Circle-1, Bank Ltd., Near Gokavaram Rajahmundry. Bus Stand, Rajahmundry, East Godavari District. PAN No. AAATT 8099 C (Appellant) (Respondent) ACIT, Circle-1, vs. The Aryapuram Co-op. Urban Rajahmundry. Bank Ltd., Near Gokavaram Bus Stand, Rajahmundry, East Godavari District. PAN No. AAATT 8099 C (Appellant) (Respondent) Assessee by : Sh…

Aryapuram Co=Op. Urbank Ltd., Rajahmundry vs. The ACIT, Rajahmundry

In the result, all the appeals filed by the assessee are partly allowed for statistical purposes; and the appeal filed by the Revenue is dismissed

ITA 517/VIZ/2014[2010-11]Status: DisposedITAT Visakhapatnam28 May 2018AY 2010-11

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri G.V.N. Hari – AdvocateFor Respondent: Shri Deba Kumar Sonawal – CIT DR
Section 143(3)Section 144Section 148Section 43Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ITA Nos. 176 & 177/VIZ/2013 (Asst. Year : 2008-09 & 2009-10) And And The Aryapuram Co-op. Urban vs. ACIT, Circle-1, Bank Ltd., Near Gokavaram Rajahmundry. Bus Stand, Rajahmundry, East Godavari District. PAN No. AAATT 8099 C (Appellant) (Respondent) ACIT, Circle-1, vs. The Aryapuram Co-op. Urban Rajahmundry. Bank Ltd., Near Gokavaram Bus Stand, Rajahmundry, East Godavari District. PAN No. AAATT 8099 C (Appellant) (Respondent) Assessee by : Sh…

Armoor Co-operative Marketing Society v. CIT (167 ITR 565) — Cited in 6 Judgments | BharatTax