CIT v. Tiruchirapalli District Central Co-Operative Bank Ltd.

429 ITR 127Reported decision#24960 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2021.

Judgments citing CIT v. Tiruchirapalli District Central Co-Operative Bank Ltd.

Deputy Commissioner of Income-Tax, Circle - 12, Pune vs. Western Maharashtra Development Corporation Ltd, Pune

In the result, the appeal filed by the Revenue is dismissed

ITA 899/PUN/2018[2013-14]Status: DisposedITAT Pune26 Oct 2021AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपीऱ सं. / Ita No.899/Pun/2018 नििाारण वषा / Assessment Year : 2013-14 Dcit, Circle-12(2), .......अपीलाथी / Appellant Pune. बनाम / V/S. Western Maharashtra Development Corporation Limited, Kubera Chambers, 2Nd Floor, Dr. Rajendra Prasad Road, Shivajinagar, Pune-411005. ……प्रत्यथी / Respondent Pan : Aaacw1864B Revenue By : Shri S.P. Walimbe Assessee By : Shri Kishor Phadke

For Appellant: Shri Kishor PhadkeFor Respondent: Shri S.P. Walimbe

Section 143(3)Section 145(1)

…owed by the Hon’ble Madhya Pradesh High Court in the case of Bhind District Co- Operative Central Bank Ltd. vs. Income-Tax Department, 429 ITR 121 and the Hon’ble Madras High Court in the case of CIT vs. Tiruchirapalli District Central Co-Operative Bank Ltd., 429 ITR 127 and also the Hon’ble Karnataka High Court in the case of CIT vs. Davangere District Central Co-Operative Bank Ltd., 430 ITR 29. The issue in the present appeal is identical to the issue of taxability of interest on the non-performing assets. Therefore, the ratio laid down in the above decisions clearly applicable to the facts of present case. The…

The Sindhudurg Dist Central Co.Op Bank Ltd, Sindhudurg vs. Assistant Commissioner of Income-Tax, Circle - 2, Kolhapur

In the result, the appeal of assessee is allowed

ITA 378/PUN/2018[2013-14]Status: DisposedITAT Pune14 Jul 2021AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri Partha Sarathi Chaudhury, Jm

For Appellant: NoneFor Respondent: Shri Vitthal Bhosale

Section 43D

…ed by the Hon’ble Madhya Pradesh High Court in the case of Bhind District Co-Operative Central Bank Ltd. vs. Income-Tax Department, 429 4 ITR 121 and the Hon’ble Madras High Court in the case of CIT vs. Tiruchirapalli District Central Co-Operative Bank Ltd., 429 ITR 127 and also the Hon’ble Karnataka High Court in the case of CIT vs. Davangere District Central Co-Operative Bank Ltd., 430 ITR 29. The issue in the present appeal is identical to the issue of taxability of interest on the non- performing assets. Therefore, the ratio laid down in the above decisions clearly applicable to the facts of present case. Ac…

Assistant Commissioner of Income-Tax, Circle - 12, Pune vs. Western Maharashtra Development Corporation Limited, Pune

In the result, the appeal filed by the Revenue is dismissed

ITA 2250/PUN/2017[2012-13]Status: DisposedITAT Pune24 Jun 2021AY 2012-13

For Appellant: Shri Kishor PhadkeFor Respondent: Shri Sudhendu Das

Section 143(3)Section 145(1)

…lowed by the Hon’ble Madhya Pradesh High Court in the case of Bhind District Co-Operative Central Bank Ltd. vs. Income-Tax Department, 429 ITR 121 and the Hon’ble Madras High Court in the case of CIT vs. Tiruchirapalli District Central Co-Operative Bank Ltd., 429 ITR 127 and also the Hon’ble Karnataka High Court in the case of CIT vs. Davangere District Central Co- Operative Bank Ltd., 430 ITR 29. The issue in the present appeal is identical to the issue of taxability of interest on the non-performing assets. Therefore, the ratio laid down in the above decisions clearly applicable to the facts of 6 present case.…