Club Etc v. CIT

334 CTR 105Reported decision#20546 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

doctrine of mutualitysection 253(1)section 2(19)section 80p(2)(a)section 2(24)gross total incomesection 80p(2)(a)(i)section 80p(2)section 80pfirst appealscrutiny assessmentsection 80

Judgments citing Club Etc v. CIT

Prathamik Krushi Pattin Sahakari Sangh Niyamit, Bedkihal vs. Income Tax Officer, Ward - 1, Nipani

ITA 24/PAN/2023[2017-18]Status: DisposedITAT Panaji06 Oct 2023AY 2017-18

Bench: Hon’Ble Shri Satbeer Singh Godara & Shri G. D. Padmahshali(Through Virtual Hearing From Pune) Asstt Sr

Section 250Section 253(1)Section 80P(2)

…c) the very existence of mutuality is endangered, but does not fail in wholesome because doctrine of mutuality is transaction based. This proposition stands fortified in a recent judgement of Hon’ble Supreme Court in ‘Secundrabad Club Etc. Vs CIT’ reported in 334 CTR 105 & 117 CCH 144, wherein while dealing with taxability of interest earned out of surplus funds parked with a bank, their Lordships vide para 37 have laid out that, ‘the existence of mutuality has to be tested transaction to transaction and instance to instance and to lift the veil it necessity to discern the nature of each transaction when so requi…

Shri Gopalkrishna Co-Operative Society Limited, Bhatkal vs. Income Tax Officer, Ward - 1, Karwar

ITA 23/PAN/2023[2018-19]Status: DisposedITAT Panaji06 Oct 2023AY 2018-19

Bench: Hon’Ble Shri Satbeer Singh Godara & Shri G. D. Padmahshali(Through Virtual Hearing From Pune) Asstt Sr

Section 250Section 253(1)Section 80P(2)

…c) the very existence of mutuality is endangered, but does not fail in wholesome because doctrine of mutuality is transaction based. This proposition stands fortified in a recent judgement of Hon’ble Supreme Court in ‘Secundrabad Club Etc. Vs CIT’ reported in 334 CTR 105 & 117 CCH 144, wherein while dealing with taxability of interest earned out of surplus funds parked with a bank, their Lordships vide para 37 have laid out that, ‘the existence of mutuality has to be tested transaction to transaction and instance to instance and to lift the veil it necessity to discern the nature of each transaction when so requi…

Shri Gopalkrishna Co-Operative Society Limited, Bhatkal vs. Income Tax Officer, Ward - 1, Karwar

ITA 22/PAN/2023[2017-18]Status: DisposedITAT Panaji06 Oct 2023AY 2017-18

Bench: Hon’Ble Shri Satbeer Singh Godara & Shri G. D. Padmahshali(Through Virtual Hearing From Pune) Asstt Sr

Section 250Section 253(1)Section 80P(2)

…c) the very existence of mutuality is endangered, but does not fail in wholesome because doctrine of mutuality is transaction based. This proposition stands fortified in a recent judgement of Hon’ble Supreme Court in ‘Secundrabad Club Etc. Vs CIT’ reported in 334 CTR 105 & 117 CCH 144, wherein while dealing with taxability of interest earned out of surplus funds parked with a bank, their Lordships vide para 37 have laid out that, ‘the existence of mutuality has to be tested transaction to transaction and instance to instance and to lift the veil it necessity to discern the nature of each transaction when so requi…

The Marcel Urban Co-Operative Credit Society Limited, Marcel vs. Income Tax Officer, Ward - 2(3), Panaji

ITA 2/PAN/2023[2013-14]Status: DisposedITAT Panaji06 Oct 2023AY 2013-14

Bench: Hon’Ble Shri Satbeer Singh Godara & Shri G. D. Padmahshali(Through Virtual Hearing From Pune) Asstt Sr

Section 250Section 253(1)Section 80P(2)

…c) the very existence of mutuality is endangered, but does not fail in wholesome because doctrine of mutuality is transaction based. This proposition stands fortified in a recent judgement of Hon’ble Supreme Court in ‘Secundrabad Club Etc. Vs CIT’ reported in 334 CTR 105 & 117 CCH 144, wherein while dealing with taxability of interest earned out of surplus funds parked with a bank, their Lordships vide para 37 have laid out that, ‘the existence of mutuality has to be tested transaction to transaction and instance to instance and to lift the veil it necessity to discern the nature of each transaction when so requi…