CIT v. Pragati Co-operative Bank Ltd.

149 Taxmann 149High Court2005#16770 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 1961Section 1872Section 106 of Indian Evidence ActSection 131 of Income Tax ActSection 139Section 139(1)Section 139(4)Section 142(1)

Judgments citing CIT v. Pragati Co-operative Bank Ltd.

Paresh Dayashankar Madeka, Rajkot vs. The Income Tax Officer, Ward-2(2)(3), Rajkot

In the result, the appeal of the assessee allowed for statistical purposes

ITA 343/RJT/2024[2011-12]Status: DisposedITAT Rajkot03 Jul 2025AY 2011-12
For Appellant: Shri R. D. Lalchandani, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 143(1)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER. & DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपीलसं./ITA No.343/RJT/2024 (निर्धारणवर्ष / Assessment Year: (2011-12) (Hybrid Hearing) Paresh Dayashankar Madeka Gondal Road, Village – Kotharia, Rajkot - 360004, Gujarat Vs. The Income Tax Office, Race Course Ring Road, Rajkot - 360001, Gujarat स्थायी लेखासं./जीआइआरसं./PAN/GIR No.: ACXPM6013G (Appellant) (Respondent) Appellant by : Shri R. D. Lalchandani, Ld. AR Respondent by : Shri Abhimanyu Singh Yadav, Ld. Sr. DR सुनवाईकीतारीख / Date of Hearing : 03/06/2025 घोषण…

Income Tax Officer, Ward-1, Koppal vs. Bahubali Minority Credit Co-Op Society Koppal, Koppal

In the result, this grounds are allowed for statistical purposes

ITA 1661/BANG/2024[2018-19]Status: DisposedITAT Bangalore24 Feb 2025AY 2018-19

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K.Assessment Year : 2018-19

For Respondent: Shri Prasanna .N. Urala
Section 139Section 139(1)Section 142Section 142(1)Section 143(1)(a)Section 148Section 68Section 80ASection 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment Year : 2018-19 M/s. Bahubali Minority Credit Co-op. Society Koppal, The Income Tax Officer, Sidnekoppa Building, Koppal. Jawahar Road, Koppal. Vs. Karnataka – 583 231. PAN: AACAB1305Q APPELLANT RESPONDENT : Shri Prasanna .N. Urala, Assessee by Advocate Revenue by : Shri Subramanian .S, JCIT (DR) Date of Hearing : 27-01-2025 Date of Pronouncement : 24-02-2025 ORDER PER SOUNDARARAJAN K., JUDICIAL MEMBER This is an appeal filed by the revenue challengi…

Shri Sanjaybhai Gordhanbhai Jaksania, Rajkot-Gujarat vs. The Deputy Commissioner of Income Tax, Central Circle-2, Rajkot-Gujarat

ITA 175/RJT/2014[2007-08]Status: DisposedITAT Rajkot28 Nov 2019AY 2007-08

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Respondent: Shri Ranjeet Singh, CIT-DR
Section 271(1)(c)Section 68

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [ Conducted through E-Court at Ahmedabad ] BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sl. ITA Assessment Appeal(s) by No(s) Nos./IT(ss)A Year(s) Appellant vs. Respondent Nos. Appellant Respondent 1. ITA Nos. 2005-06 Dinesh Gordhanbhai The DCIT 174/Rjt/2014 Jakasania Central 601&603, New Empire Circle-2 Building Rajkot Nr.Indira Circle Rajkot PAN:AAACJ5666J 2. 484/Rjt/2014 2006-07 -do- -do- 3. 79/Rjt/2014 2007-08 -do- -do- 4. 80/Rjt/2014 2010-11 -do- -do- 5. 81/Rjt/2014…

Shri Kishor Gordhanbhai Jaksania, Rajkot-Gujarat vs. The Deputy Commissioner of Income Tax, Central Circle-2, Rajkot-Gujarat

ITA 17/RJT/2014[2006-07]Status: DisposedITAT Rajkot28 Nov 2019AY 2006-07

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Respondent: Shri Ranjeet Singh, CIT-DR
Section 271(1)(c)Section 68

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [ Conducted through E-Court at Ahmedabad ] BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sl. ITA Assessment Appeal(s) by No(s) Nos./IT(ss)A Year(s) Appellant vs. Respondent Nos. Appellant Respondent 1. ITA Nos. 2005-06 Dinesh Gordhanbhai The DCIT 174/Rjt/2014 Jakasania Central 601&603, New Empire Circle-2 Building Rajkot Nr.Indira Circle Rajkot PAN:AAACJ5666J 2. 484/Rjt/2014 2006-07 -do- -do- 3. 79/Rjt/2014 2007-08 -do- -do- 4. 80/Rjt/2014 2010-11 -do- -do- 5. 81/Rjt/2014…

Shri Ghanshyambhai Gordhanbhai Jaksania, Rajkot-Gujarat vs. The Deputy Commissioner of Income Tax, Central Circle-2, Rajkot-Gujarat

ITA 13/RJT/2014[2006-07]Status: DisposedITAT Rajkot28 Nov 2019AY 2006-07

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Respondent: Shri Ranjeet Singh, CIT-DR
Section 271(1)(c)Section 68

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [ Conducted through E-Court at Ahmedabad ] BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sl. ITA Assessment Appeal(s) by No(s) Nos./IT(ss)A Year(s) Appellant vs. Respondent Nos. Appellant Respondent 1. ITA Nos. 2005-06 Dinesh Gordhanbhai The DCIT 174/Rjt/2014 Jakasania Central 601&603, New Empire Circle-2 Building Rajkot Nr.Indira Circle Rajkot PAN:AAACJ5666J 2. 484/Rjt/2014 2006-07 -do- -do- 3. 79/Rjt/2014 2007-08 -do- -do- 4. 80/Rjt/2014 2010-11 -do- -do- 5. 81/Rjt/2014…

CIT v. Pragati Co-operative Bank Ltd. (149 Taxmann 149) — Cited in 5 Judgments | BharatTax