CIT, Aurangabad v. M/s. Deogiri Nagari Sahakari Bank Ltd.

128 DTR 209Reported decision#19014 most cited

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

Judgments citing CIT, Aurangabad v. M/s. Deogiri Nagari Sahakari Bank Ltd.

ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 2,, SOLAPUR vs. SOLAPUR NAGARI AUDYOGIK SAHAKARI BANK NIYAMIT,, SOLAPUR

In the result, the appeal of Revenue in ITA No

ITA 908/PUN/2018[2010-11]Status: DisposedITAT Pune26 Jul 2021AY 2010-11

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Appellant: N O N EFor Respondent: Shri Mahadevan A.M. Krishnan

Section 143(3)

…bed loss, determining the total income at Nil vide this order dated 28-11-2011 passed u/s. 143(3) of the Act. The CIT(A) deleted both the above said additions made by the AO by placing reliance in the case of M/s. Deogiri Nagari Sahakari Bank Ltd. reported in 128 DTR 209 by the Hon‟ble High Court of Bombay by holding that that the interest from non performing assets on accrual basis are not taxable vide this order dated 31-03-2018. 8. Heard ld. DR and perused the material available on record. Let us examine the addition of Rs.93,70,390/- alleged to have been accrued interest on fixed deposit with Solapur District…

ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 2,, SOLAPUR vs. SOLAPUR NAGARI AUDYOGIK SAHAKARI BANK NIYAMIT,, SOLAPUR

In the result, the appeal of Revenue in ITA No

ITA 907/PUN/2018[2009-10]Status: DisposedITAT Pune26 Jul 2021AY 2009-10

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Appellant: N O N EFor Respondent: Shri Mahadevan A.M. Krishnan

Section 143(3)

ASSISTANT COMMISSIONER OF INCOME-TAX vs. SHARAD NAGARI SAHAKARI BANK LTD.,, SOLAPUR

In the result, appeal of the Revenue is dismissed

ITA 1240/PUN/2016[2012-13]Status: DisposedITAT Pune20 Jul 2018AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

For Appellant: Shri Achal SharmaFor Respondent: Shri Pramod Shingte

Section 145Section 260ASection 43D

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे "यायपीठ पुणे "यायपीठ "यायपीठ “ए” पुणे "यायपीठ पुणे पुणे म"म"म"म" पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सु"ी सुषमा सु"ी सुषमा चावला चावला, "याियक "याियक सद"य सद"य एवं एवं "ी "ी डी डी. क"णाकरा क"णाकरा राव राव, लेखा लेखा सद"य सद"य केकेकेके सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला "याियक "याियक सद"य सद"य एवं एवं "ी "ी डी डी क"णाकरा क"णाकरा राव राव लेखा लेखा सद"य सद"य सम" सम" BEFORE MS. SUSHMA CHOWLA, JM AND SHRI D. KARUNAKARA RAO, AM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA No.1240/PUN/20…

ASSISTANT COMMISSIONER OF INCOME-TAX vs. THE SOLAPUR DISTRICT CENTRAL CO-OP. BANK LTD.,LTD.,,

In the result, appeal of the Revenue is dismissed

ITA 1419/PUN/2016[2012-13]Status: DisposedITAT Pune09 May 2018AY 2012-13

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita No.1419/Pun/2016 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Year : 2012-13 वष"

For Appellant: Shri S.N. PuranikFor Respondent: Shri Mukesh Jha, JCIT

Section 143(3)Section 43D

…पुणे "यायपीठ "यायपीठ "यायपीठ “बी "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे बी बी” पुणे बी पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SHRI D.KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA No.1419/PUN/20…