(i) ACIT v. Buldana Urban Coop Credit Soc. Ltd.

32 Taxmann 69Reported decision#12658 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

Judgments citing (i) ACIT v. Buldana Urban Coop Credit Soc. Ltd.

NEW SATARA ZILLA NAGRIK SAHAKARI PATSANSTHA MARYADIT ,MUMBAI vs. NFAC, DELHI

ITA 211/MUM/2023[2017-18]Status: DisposedITAT Mumbai27 Apr 2023AY 2017-18

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri Vilas Jadhav, C.A. a/wFor Respondent: Shri Chetan Kacha, D.R

Section 57Section 80Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA Nos.209, 210 & 211/M/2023 Assessment Years: 2014-15, 2018-19 & 2017-18 M/s. New Satara Zilla NFAC, Nagrik Sahakari Patsanstha Delhi - 110041 Maryadit, S-1/B, Progressive Vs. Building, Dr. Compound, Chinchpokli (E), Mumbai – 400 012 PAN: AAATN0453E (Appellant) (Respondent) Present for: Assessee by : Shri Vilas Jadhav, C.A. a/w Ms. Priyanka Jadhav, Adv. Revenue by : Shri Chetan Kacha, D.R. Date of Hearing : 13 . 04 . 2023 Date of Pronouncement : 27 . 04 . 2023 O R…

NEW SATARA ZILLA NAGRIK SAHAKARI PATSANSTHA MARYADIT ,MUMBAI vs. NFAC, DELHI

ITA 210/MUM/2023[2018-19]Status: DisposedITAT Mumbai27 Apr 2023AY 2018-19

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri Vilas Jadhav, C.A. a/wFor Respondent: Shri Chetan Kacha, D.R

Section 57Section 80Section 80PSection 80P(2)(d)

NEW SATARA ZILLA NAGRIK SAHAKARI PATSANSTHA MARYADIT ,MUMBAI vs. NFAC, DELHI

ITA 209/MUM/2023[2014-15]Status: DisposedITAT Mumbai27 Apr 2023AY 2014-15

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri Vilas Jadhav, C.A. a/wFor Respondent: Shri Chetan Kacha, D.R

Section 57Section 80Section 80PSection 80P(2)(d)

ITO 20(2)(1), MUMBAI vs. MUMBAI SALES TAX STAFF CO OP CREDIT SOCIETY LTD, MUMBAI

In the result, appeal filed by the revenue for assessment year 2013-2014

ITA 1820/MUM/2017[2013-14]Status: DisposedITAT Mumbai08 Aug 2018AY 2013-14

Bench: Shri Shamim Yahya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2013-14 The Income Tax Officer, M/S Mumbai Sales Tax Staff Ward 20(2)(1), Co-Op Credit Society Ltd., Room No. 216, 18, Vikrikar Bhavan, Piramal Chamber, Lalbaug, Vs. Balwant Singh, Mumbai - 400012 Dhondi Marg, Mazgaon, Mumbai – 400010 Pan: Aaaat0006E (Appellant) (Respondent) Revenue By : Shri Chaudhary Arun Kumar Singh (Dr) Assessee By : Shri Rajendra Kadrekar (Ar) Date Of Hearing: 02/08/2018 Date Of Pronouncement: 08/08/2018

For Appellant: Shri Rajendra Kadrekar (AR)For Respondent: Shri Chaudhary Arun Kumar Singh

Section 143Section 56Section 80(2)(d)Section 80PSection 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “I”, MUMBAI BEFORE SHRI SHAMIM YAHYA (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2013-14 The Income Tax Officer, M/s Mumbai Sales Tax Staff Ward 20(2)(1), Co-Op Credit Society Ltd., Room No. 216, 18, Vikrikar Bhavan, Piramal Chamber, Lalbaug, Vs. Balwant Singh, Mumbai - 400012 Dhondi Marg, Mazgaon, Mumbai – 400010 PAN: AAAAT0006E (Appellant) (Respondent) Revenue by : Shri Chaudhary Arun Kumar Singh (DR) Assessee by : Shri Rajendra Kadrekar (AR) Date of Hearing: 02/08/2018 Date of Pronouncement: 08/08/2018 O R D E R PER RAM LAL NEGI, JM This appeal has b…

ITO 20(3)(4), MUMBAI vs. KEM HOSPITAL AND SHETH GSM COLLEGE EMPLOYEES CO-OP. CREDIT SOCIETY LTD., MUMBAI

In the result, appeal filed by Revenue is dismissed

ITA 864/MUM/2017[2013-14]Status: DisposedITAT Mumbai20 Jun 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2013-14 Income Tax Officer-20(3)(4), Kem Hospital & Sheth Gms Room No.616, 6Th Floor, Collage Employees Co-Op. बनाम/ Piramal Chamber, Credit Society Ltd. Vs. Parel, Ground Floor, Kem Mumbai-400012 Hospital Building, Parel, Mumbai-400012 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No. Aaaat5055H

Section 143(3)Section 2(24)Section 253Section 80PSection 80P(2)(a)Section 80P(4)Section 80P(4)(viia)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,‘ ‘एच’’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘H’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी मनोज कुमार अ"वाल, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Manoj Kumar Aggarwal, Accountant Member Assessment Year: 2013-14 Income Tax Officer-20(3)(4), KEM Hospital & Sheth GMS Room No.616, 6th Floor, Collage Employees Co-op. बनाम/ Piramal Chamber, Credit Society Ltd. Vs. Parel, Ground Floor, KEM Mumbai-400012 Hospital Building, Parel, Mumbai-400012 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No. AAAAT5055H राज"व क" ओर से / Revenue b…

ITO 17(1)(3), MUMBAI vs. THE BOMBAY SALES TAX STAFF CO OP CREDIT SOCIETY LTD, MUMBAI

Accordingly directed to allow the deduction claimed by the appellant. Grounds 1, 2 are allowed in favour of the appellant

ITA 7064/MUM/2013[2010-11]Status: DisposedITAT Mumbai31 May 2018AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm Ito 17(1)(3) The Bombay Sales Tax Staff 1St Floor, R. No. 114, Co-Op. Credit Society Ltd. बिधम/ Piramal Chambers, 18, Vikrikar Bhavan, Vs. Lalbaug, Parel, Balwant Singh Dhodi Marg, Mumbai-12 Mazgaon, Mumbai 400 010 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaaat0006E (अऩीराथी /Revenue) (प्रत्मथी / Assessee) :

For Appellant: NoneFor Respondent: Shri M.C. Omi Ningshen, D.R

Section 143(1)Section 143(2)Section 143(3)Section 80PSection 80P(2)Section 80P(2)(a)

…P a g e | 1 ITA No.7064/Mum/2013 A.Y 2010-11 ITO-17(1)(3) Vs. The Bombay Sales Tax Staff Co-op. IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI R.C.SHARMA, AM AND SHRI RAVISH SOOD, JM ITO 17(1)(3) The Bombay Sales Tax Staff 1st Floor, R. No. 114, Co-op. Credit Society Ltd. बिधम/ Piramal Chambers, 18, Vikrikar Bhavan, Vs. Lalbaug, Parel, Balwant Singh Dhodi Marg, Mumbai-12 Mazgaon, Mumbai 400 010 स्थामी रेखा सं./ जीआइआय सं./ PAN No. AAAAT0006E (अऩीराथी /Revenue) (प्रत्मथी / Assessee) : अऩीराथी की ओय से / Revenue by : Shri M.C. Omi Ningshen, D.R प्रत्मथी की ओय से/Assessee by : None सुनवाई की…

ITO 20(2)(1), MUMBAI vs. MUMBAI AGNISHAMAN DAL SAHAKARI PATPEDHI LTD., MUMBAI

In the result, appeal filed by Revenue is dismissed

ITA 4982/MUM/2016[2012-13]Status: DisposedITAT Mumbai15 Mar 2018AY 2012-13

Bench: Shri Shamim Yahya & Shri Pawan Singhito-20(2)(1) M/S Mumbai Agnishaman Dal Room No. 216, 2Nd Floor, Sahakari Patpedhi Ltd., B.J. Road, Vs. Piramal Chambers, Lalbaug, Byculla, Mumbai-400008 Parel, Mumbai-400012. Pan:Aaaam2960N (Appellant) (Respondent) Revenue By : Ms. Pooja Swaroop (Dr) Assessee By : Shri Rohit Kasat (Ar) Date Of Hearing : 15.03.2018 Date Of Pronouncement : 15.03.2018 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. This Appeal By Revenue Under Section 253 Of Income Tax Act Is Directed

For Appellant: Shri Rohit Kasat (AR)For Respondent: Ms. Pooja Swaroop (DR)

Section 143(3)Section 2(24)Section 253Section 254(1)Section 80PSection 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “F”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITO-20(2)(1) M/s Mumbai Agnishaman Dal Room No. 216, 2nd Floor, Sahakari Patpedhi Ltd., B.J. Road, Vs. Piramal Chambers, Lalbaug, Byculla, Mumbai-400008 Parel, Mumbai-400012. PAN:AAAAM2960N (Appellant) (Respondent) Revenue by : Ms. Pooja Swaroop (DR) Assessee by : Shri Rohit Kasat (AR) Date of hearing : 15.03.2018 Date of Pronouncement : 15.03.2018 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by Revenue under section 253 o…

ITO 20(2)(2), MUMBAI vs. MAHATMA FULE CO OP CREDIT SOCIETY LTD, MUMBAI

In the result, appeals filed by the revenue for assessment years 2013-

ITA 3130/MUM/2017[2013-14]Status: DisposedITAT Mumbai27 Sept 2017AY 2013-14

Bench: Shri G.S. Pannu (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2013-14 The Ito 20(2)(2), M/S Mahatma Fule Co-Op Credit 2Nd Floor, R. No. 212, Society Ltd., Piramal Chambers, 3, Jerbai Wadia Building, Lalbaug, Parel, Vs. Dr. Babasaheb Ambedkar Road, Mumbai Byculla, Mumbai - 400027 Pan: Aaaam2156N (Appellant) (Respondent) & Assessment Year: 2014-15 The Ito 20(2)(2), M/S Mahatma Fule Co-Op Credit 2Nd Floor, R. No. 212, Society Ltd., Piramal Chambers, 3, Jerbai Wadia Building, Lalbaug, Parel, Vs. Dr. Babasaheb Ambedkar Road, Mumbai Byculla, Mumbai - 400027 Pan: Aaaam2156N (Appellant) (Respondent) Revenue By : Shri Saurabh Deshpande (Dr) Assessee By : Shri Akash Kumar (Ar) Date Of Hearing: 04/09/2017 Date Of Pronouncement: 27/09/2017

For Appellant: Shri Akash Kumar (AR)For Respondent: Shri Saurabh Deshpande (DR)

Section 143Section 143(2)Section 2(24)Section 56Section 80Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI BEFORE SHRI G.S. PANNU (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2013-14 The ITO 20(2)(2), M/s Mahatma Fule Co-op Credit 2nd Floor, R. No. 212, Society Ltd., Piramal Chambers, 3, Jerbai Wadia Building, Lalbaug, Parel, Vs. Dr. Babasaheb Ambedkar Road, Mumbai Byculla, Mumbai - 400027 PAN: AAAAM2156N (Appellant) (Respondent) & Assessment Year: 2014-15 The ITO 20(2)(2), M/s Mahatma Fule Co-op Credit 2nd Floor, R. No. 212, Society Ltd., Piramal Chambers, 3, Jerbai Wadia Building, Lalbaug, Parel, Vs. Dr. Babasaheb Ambedkar Road, Mumbai Byculla, Mumb…