Chirakkal Servicce Co-operative Bank Ltd. v. CIT

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

In the result, the appeal of the Revenue in I

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

…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 2.2 The CIT also observed that as judicial discipline is vital, the decision in case of Chirakkal Servicce Co-operative Bank Ltd. vs. CIT (284 ITR 490) subject to final decision in SLP in admitted case of Karakulam SCB Ltd. for the assessment year 2008-09 is to be borne in mind by the Assessing Officer at the time of giving effect to this order. Against this, the assessee is in appeal before us. 3. We have heard the rival submissions and perused the record. Section 263 of the Income-tax Act…

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

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

…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 2.2 The CIT also observed that as judicial discipline is vital, the decision in case of Chirakkal Servicce Co-operative Bank Ltd. vs. CIT (284 ITR 490) subject to final decision in SLP in admitted case of Karakulam SCB Ltd. for the assessment year 2008-09 is to be borne in mind by the Assessing Officer at the time of giving effect to this order. Against this, the assessee is in appeal before us. 3. We have heard the rival submissions and perused the record. Section 263 of the Income-tax Act…

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

In the result, the appeal of the Revenue in I

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

…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 2.2 The CIT also observed that as judicial discipline is vital, the decision in case of Chirakkal Servicce Co-operative Bank Ltd. vs. CIT (284 ITR 490) subject to final decision in SLP in admitted case of Karakulam SCB Ltd. for the assessment year 2008-09 is to be borne in mind by the Assessing Officer at the time of giving effect to this order. Against this, the assessee is in appeal before us. 3. We have heard the rival submissions and perused the record. Section 263 of the Income-tax Act…

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

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

…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 2.2 The CIT also observed that as judicial discipline is vital, the decision in case of Chirakkal Servicce Co-operative Bank Ltd. vs. CIT (284 ITR 490) subject to final decision in SLP in admitted case of Karakulam SCB Ltd. for the assessment year 2008-09 is to be borne in mind by the Assessing Officer at the time of giving effect to this order. Against this, the assessee is in appeal before us. 3. We have heard the rival submissions and perused the record. Section 263 of the Income-tax Act…

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

In the result, the appeal of the Revenue in I

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

…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 2.2 The CIT also observed that as judicial discipline is vital, the decision in case of Chirakkal Servicce Co-operative Bank Ltd. vs. CIT (284 ITR 490) subject to final decision in SLP in admitted case of Karakulam SCB Ltd. for the assessment year 2008-09 is to be borne in mind by the Assessing Officer at the time of giving effect to this order. Against this, the assessee is in appeal before us. 3. We have heard the rival submissions and perused the record. Section 263 of the Income-tax Act…

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

Bench: Shri Abraham P.George, Am & Shri George George K, Jm

…on u/s. 80P(2) of the Act for the assessment years 2008-2009, 2010-2011 and 2011-2012. The CIT(A), In taking the above view, relied on the judgment of the Hon’ble Kerala High Court in the case of Chirakkal Service Co-operative Bank Limited vs. CIT reported in 284 ITR 490. 4.3 Aggrieved by the order of the CIT(A) in granting the benefit of deduction u/s. 80P(2) of the Act, the Revenue has ITA No.512/Coch/2016 & Ors 5 CO No.3/Coch/2017 & Ors. M/s.Balaramapuram Service Co.op.Bank Ltd. filed the present appeals before the Tribunal. The learned Departmental Representative relied on the ground and the additional ground…

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

Bench: Shri Abraham P.George, Am & Shri George George K, Jm

…on u/s. 80P(2) of the Act for the assessment years 2008-2009, 2010-2011 and 2011-2012. The CIT(A), In taking the above view, relied on the judgment of the Hon’ble Kerala High Court in the case of Chirakkal Service Co-operative Bank Limited vs. CIT reported in 284 ITR 490. 4.3 Aggrieved by the order of the CIT(A) in granting the benefit of deduction u/s. 80P(2) of the Act, the Revenue has ITA No.512/Coch/2016 & Ors 5 CO No.3/Coch/2017 & Ors. M/s.Balaramapuram Service Co.op.Bank Ltd. filed the present appeals before the Tribunal. The learned Departmental Representative relied on the ground and the additional ground…

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

Bench: Shri Abraham P.George, Am & Shri George George K, Jm

…on u/s. 80P(2) of the Act for the assessment years 2008-2009, 2010-2011 and 2011-2012. The CIT(A), In taking the above view, relied on the judgment of the Hon’ble Kerala High Court in the case of Chirakkal Service Co-operative Bank Limited vs. CIT reported in 284 ITR 490. 4.3 Aggrieved by the order of the CIT(A) in granting the benefit of deduction u/s. 80P(2) of the Act, the Revenue has ITA No.512/Coch/2016 & Ors 5 CO No.3/Coch/2017 & Ors. M/s.Balaramapuram Service Co.op.Bank Ltd. filed the present appeals before the Tribunal. The learned Departmental Representative relied on the ground and the additional ground…