What is CIT v. Surat Vankar Sahakari Sangh Ltd. authority for?

Section 80P(4) does not apply to credit cooperative societies that are not cooperative banks, as the exclusion clause is specific to cooperative banks as defined therein.

How many judgments cite CIT v. Surat Vankar Sahakari Sangh Ltd.?

11 judgments on BharatTax cite CIT v. Surat Vankar Sahakari Sangh Ltd. (43 Taxmann.com 431), spanning 2018 to 2022.

CIT v. Surat Vankar Sahakari Sangh Ltd. (43 Taxmann.com 431)

The Allahabad Bank Employees Co. Op.Credit Society Ltd, Ahmedabad vs. The DCIT, CPC, Banglore

In the result the appeal filed by the assessee is partly allowed

ITA 175/AHD/2020[2018-19]Status: DisposedITAT Ahmedabad09 Sept 2022AY 2018-19

Bench: Shri Waseem Ahmed & Shri T.R. Senthil Kumarआयकर अपील सं./Ita Nos. 175 & 504/Ahd/2020 िनधा"रण वष"/Asstt. Years: 2018-2019 & 2019-2020 The Allahabad Bank Employees Co- D.C.I.T., Operative Credit Society Limited, Vs. C.P.C., Allahabad Bank, Bengaluru. Near Navrangpura Railway Crossing, Naranpura, Ahmedabad-380013. Pan: Aacat1600J

For Appellant: Shri P.F. Jain, A.RFor Respondent: Shri Ravindra, Sr. DR

Section 143(1)Section 234ASection 80PSection 80P(2)(a)Section 80P(4)

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, “SMC” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 175 & 504/AHD/2020 िनधा"रण वष"/Asstt. Years: 2018-2019 & 2019-2020 The Allahabad Bank Employees Co- D.C.I.T., operative Credit Society Limited, Vs. C.P.C., Allahabad Bank, Bengaluru. Near Navrangpura Railway Crossing, Naranpura, Ahmedabad-380013. PAN: AACAT1600J (Applicant) (Respondent) Assessee by : Shri P.F. Jain, A.R Revenue by : Shri Ravindra, Sr. DR सुनवाई की तारीख/Date of Hearing : 24/06/2022 घोषणा क…

The Sholayar Service Co-Op Bank Ltd, Palakkad vs. The ITO, Palakkad

ITA 58/COCH/2020[2012-13]Status: DisposedITAT Cochin12 Feb 2020AY 2012-13

Bench: Shri Chandra Poojari

For Appellant: Shri Sivadas Chettoor, CAFor Respondent: Sri.Mritunjaya Sharma, Sr.DR

Section 143(3)Section 154Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN “SMC” BENCH, COCHIN Before SHRI CHANDRA POOJARI ACCOUNTANT MEMBER ITA No.58/Coch/2020 : Asst.Year 2012-13 M/s. Sholayur Service Co- The Income Tax Officer operative Bank Limited, Vs. Ward-4, Palakkad. . No. P 1169, Kottathara, Attappadi, Mannarkad Palakkad-678 581. PAN : AABAT 6892R] (Appellant) (Respondent) Appellant by : Shri Sivadas Chettoor, CA Respondent by : Sri.Mritunjaya Sharma, Sr.DR Date of Hearing : 12.02.2020 Date of Pronouncement : 12 .02.2020 O R D E R This appeal at the instance of the assessee is directed against the order of the CIT(A), Thrissur…

The Kheda Taluka Shikshak Mandli Limited, Kheda vs. The Pr. CIT-2, Vadodara

In the result, the appeal of the assessee is partly allowed

ITA 1030/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad23 May 2019AY 2012-13

For Appellant: Shri Parin Shah, A.RFor Respondent: Shri Jagdish, CIT.DR

Section 143Section 143(3)Section 263Section 56Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(4)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’ BENCH, AHMEDABAD BEFORE, SHRI A.D. JAIN, VICE PRESIDENT And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1030/AHD/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 The Kheda Taluka Shikshak Pr.C.I.T-2, 2nd Floor, Aykar Bhawan, Mandli Limited, Vs. Pay Centre Shala, Race Course Circle, Kheda Camp, Vadodara-390007. Dist. Kheda-322234 PAN: AABAT2790E (Applicant) (Respondent) Assessee by : Shri Parin Shah, A.R Revenue by : Shri Jagdish, CIT.DR सुनवाई क" तार"ख/Date of Hearing : 08/04/2019 घोषणा क" तार"ख /Date of Pronouncement: 23/05/20…