CIT(A) v. Bijapur District Central

93 Taxmann.com 211High Court2018#26054 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2021.

Judgments citing CIT(A) v. Bijapur District Central

COMMISSIONER OF INCOME TAX vs. M/S DAVANAGERE URBAN CO OP BANK LTD

The appeal stands dismissed

ITA/107/2021HC Karnataka07 Dec 2021

Bench: S.SUJATHA,HANCHATE SANJEEVKUMAR

Section 194(3)(v)Section 194ASection 201(1)Section 260Section 260A

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 7TH DAY OF DECEMBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE HANCHATE SANJEEVKUMAR I.T.A.No.107/2021 BETWEEN : 1 . COMMISSIONER OF INCOME TAX (TDS), PANAJI GOA. 2 . THE ASSISTANT COMMISSIONER OF INCOME TAX, TDS CIRCLE, HUBALLI-586501. ...APPELLANTS (BY SRI JEEVAN J. NEERALGI, ADV.) AND : M/s DAVANAGERE URBAN CO-OP BANK LTD., HEAD OFFICE, P.B.ROAD, MOTHI CIRCLE, DAVANAGERE-577101 PAN: BLRT00443C …RESPONDENT (BY SRI JINITA CHATARJEE, ADV. FO…

DCIT 1(3)(2), MUMBAI vs. MUMBAI DISTRICT CENTRAL CO-OP BANK LTD, MUMBAI

In the result, appeal of the assessee is treated as allowed for statistical purposes

ITA 6540/MUM/2016[2011-12]Status: DisposedITAT Mumbai26 Sept 2018AY 2011-12

Bench: Shri G.S. Pannu & Shri Ram Lal Negi: A.Y : 2011-12

For Appellant: Shri Ajay SinghFor Respondent: Shri Chaitanya Anjaria
Section 143(3)Section 43D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER : A.Y : 2011-12 Mumbai District Central Co-op. Vs. DCIT-1(3), Mumbai Bank Ltd. (Respondent) 207, Mumbai Bank Bhavan, Dr. D.N. Road, Fort, Mumbai 400 001. (Appellant) PAN : AAAAM3185D : A.Y : 2011-12 DCIT-1(3)(2), Mumbai Vs. Mumbai District Central Co-op. (Appellant) Bank Ltd. 207, Mumbai Bank Bhavan, Dr. D.N. Road, Fort, Mumbai 400 001. (Respondent) PAN : AAAAM3185D Assessee by : Shri Ajay Singh Revenue by : Shri Chaitanya Anjaria Date of Hearing : 24/09/2018 Date of P…

MUMBAI DISTRICT CENTRAL CO OP BANK LTD,MUMBAI vs. DCIT 1(3), MUMBAI

In the result, appeal of the assessee is treated as allowed for statistical purposes

ITA 6538/MUM/2016[2011-12]Status: DisposedITAT Mumbai26 Sept 2018AY 2011-12

Bench: Shri G.S. Pannu & Shri Ram Lal Negi: A.Y : 2011-12

For Appellant: Shri Ajay SinghFor Respondent: Shri Chaitanya Anjaria
Section 143(3)Section 43D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER : A.Y : 2011-12 Mumbai District Central Co-op. Vs. DCIT-1(3), Mumbai Bank Ltd. (Respondent) 207, Mumbai Bank Bhavan, Dr. D.N. Road, Fort, Mumbai 400 001. (Appellant) PAN : AAAAM3185D : A.Y : 2011-12 DCIT-1(3)(2), Mumbai Vs. Mumbai District Central Co-op. (Appellant) Bank Ltd. 207, Mumbai Bank Bhavan, Dr. D.N. Road, Fort, Mumbai 400 001. (Respondent) PAN : AAAAM3185D Assessee by : Shri Ajay Singh Revenue by : Shri Chaitanya Anjaria Date of Hearing : 24/09/2018 Date of P…

CIT(A) v. Bijapur District Central (93 Taxmann.com 211) — Cited in 3 Judgments | BharatTax