CIT v. Talangang Co.

339 ITR 518Reported decision#24563 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.

Judgments citing CIT v. Talangang Co.

Dev Caste Ktoy Owners Association, Ahmedabad vs. The ITO, Ward-3(2)(6), Ahmedabad

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

ITA 200/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad23 Dec 2022AY 2017-18

Bench: Ms. Suchitra Kamble

For Appellant: Shri Sanjay R Shah, A.RFor Respondent: Shri M. Anand Kumar, Sr. D.R
Section 57Section 80PSection 80P(2)(c)

…hi High Court in case of CIT vs. Delhi Gymkhana Club Ltd. 339 ITR 525, decision of Hon’ble Bombay High Court in case of Sind Co- op. Hsg. Society vs. ITO 317 ITR 47, decision of Hon’ble Delhi High Court in case of CIT vs. Talangang Co-op. Housing Society Ltd. 339 ITR 518. Dev Castle Ktoy Owners Association vs. ITO Asst.Year–2017-18 The Ld. A.R. also relied upon the decision of Ahmedabad Tribunal in case of Manekbaug Co-op. Housing Society Ltd. (ITA No. 2133/Ahd/2006 order dated 05.03.2010). 6. The Ld. D.R. relied upon the order of CIT(A) and the order of the Assessment Order. 7. Heard both the parties and perus…

Kalaimaghal Sabha, Chennai vs. ITO, Chennai

In the result, the appeals filed by the assessee are partly allowed

ITA 1404/CHNY/2017[2013-14]Status: DisposedITAT Chennai08 Jan 2018AY 2013-14

Bench: Shri Abraham P.George & Shri George Mathan

For Respondent: Mr.N.Madhavan, ACIT

…e also exempted on mutuality principle are as under: a) CIT vs Delhi Gymkhana Club Ltd. (339 ITR 525, Delhi). b) DIT vs All India Oriental Bank of Commerce Welfare Society (130 Taxman 575, Delhi). c) CIT vs Talangang Co- operation Group Housing Society Ltd. (339 ITR 518, Delhi). d) CIT vs Standing Conferences of Public Enterprises (Scope) (319 ITR 179, Delhi). e) Chelmsferd Club vs CIT (243 ITR 89-SC). It has been held by Karnataka High Court that a society is eligible for exemption even in respect of interest income from Term Deposits with Banks and dividend income from shares.(Canara Bank Golden Jubilee Staff…

Kalaimaghal Sabha, Chennai vs. ITO, Chennai

In the result, the appeals filed by the assessee are partly allowed

ITA 1403/CHNY/2017[2012-13]Status: DisposedITAT Chennai08 Jan 2018AY 2012-13

Bench: Shri Abraham P.George & Shri George Mathan

For Respondent: Mr.N.Madhavan, ACIT

…e also exempted on mutuality principle are as under: a) CIT vs Delhi Gymkhana Club Ltd. (339 ITR 525, Delhi). b) DIT vs All India Oriental Bank of Commerce Welfare Society (130 Taxman 575, Delhi). c) CIT vs Talangang Co- operation Group Housing Society Ltd. (339 ITR 518, Delhi). d) CIT vs Standing Conferences of Public Enterprises (Scope) (319 ITR 179, Delhi). e) Chelmsferd Club vs CIT (243 ITR 89-SC). It has been held by Karnataka High Court that a society is eligible for exemption even in respect of interest income from Term Deposits with Banks and dividend income from shares.(Canara Bank Golden Jubilee Staff…