ITO (1998) 234 ITR 104 (Mad) and Syndicate Bank Employees Co-Op. Thrift and Credit Society v. ITO

287 ITR 40High Court2006#17525 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 201(1A)Section 132Section 143(1)Section 143(3)Section 147Section 148Section 151Section 194A

Issues it is cited on

section 194asection 201(1a)section 194section 19personindiabusinessinterest

Judgments citing ITO (1998) 234 ITR 104 (Mad) and Syndicate Bank Employees Co-Op. Thrift and Credit Society v. ITO

Sunanda Constructions, Pune vs. DCIT, Central Circle 2(2), Pune

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

ITA 784/PUN/2025[2013-14]Status: DisposedITAT Pune19 Aug 2025AY 2013-14

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Rajendra AgiwalFor Respondent: Shri Akhilesh Srivastva, Addl.CIT
Section 132

…ument could not point out any contrary decision against the decision of Hon’ble Madras High Court in the case of SBI Staff Co- operative Society Ltd. vs. ITO (1998) 234 ITR 104 (Mad) and Syndicate Bank Employees Co-Op. Thrift and Credit Society vs. ITO (2006) 287 ITR 40 (Mad) and he has relied on some other decisions. He submitted that when there is no decision of jurisdictional Hon’ble High Court on an issue and there are conflicting decisions of different Hon’ble High Courts, then in that case the view which is in favour of the assessee has to be adopted. For the above proposition he relied on the decision of H…

Sunand Constructions, Pune vs. DCIT Central Circle 2(2), Pune

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

ITA 783/PUN/2025[2014-15]Status: DisposedITAT Pune19 Aug 2025AY 2014-15

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Rajendra AgiwalFor Respondent: Shri Akhilesh Srivastva, Addl.CIT
Section 132

…ument could not point out any contrary decision against the decision of Hon’ble Madras High Court in the case of SBI Staff Co- operative Society Ltd. vs. ITO (1998) 234 ITR 104 (Mad) and Syndicate Bank Employees Co-Op. Thrift and Credit Society vs. ITO (2006) 287 ITR 40 (Mad) and he has relied on some other decisions. He submitted that when there is no decision of jurisdictional Hon’ble High Court on an issue and there are conflicting decisions of different Hon’ble High Courts, then in that case the view which is in favour of the assessee has to be adopted. For the above proposition he relied on the decision of H…

Millenium Buildhome Private Limited, Kota vs. ITO(TDS), Kota

In the result, the appeal of the assessee is stands partly allowed with no 6

ITA 866/JPR/2024[2016-17,2017-18,2018-19]Status: DisposedITAT Jaipur20 Aug 2024
For Appellant: Shri Rajendra Sisodiya, AdvFor Respondent: Mrs. Monisha Choudhary, Addl. CIT-DR
Section 194Section 201Section 201(1)

…financial banking institutions and advancing the same to its members is definitely engaged in the business of banking.’’ He also referred to another decision of Hon’ble Madras High Court in Syndicate Bank Employees Coop Thrift and Credit Society vs ITO (2006) 287 ITR 40 (Mad.) reiterating the same proposition. Then he also referred to certain Tribunal orders on page 30 of its order taking similar view. The ld. DR could not point out any direct decision on the point contrary to those considered and decided by the ld. CIT(A). In the absence of any decision, we respectfully follow the precedents cited by the ld. CIT…

Income-Tax Officer, Jalgaon vs. Pramod Bhaichand Raisoni, Jalgaon

In the result, both the appeals are dismissed

ITA 1397/PUN/2017[2011-12]Status: DisposedITAT Pune24 Feb 2022AY 2011-12

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

Section 194A(3)(iii)Section 40

…l and banking institutions and advancing the same to its members is definitely engaged in the business of banking.” He also referred to another decision of Hon’ble Madras High Court in Syndicate Bank Employees Co- op. Thrift and Credit Society Vs. ITO (2006) 287 ITR 40 (Mad.) reiterating the same proposition. Then he also referred to certain Tribunal orders on page 30 of its order taking similar view. The ld. DR could not point out any direct decision on the point contrary to those considered and decided by the ld. CIT(A). In the absence of any such decision, we respectfully follow the precedents cited by th…

Income-Tax Officer, Jalgaon vs. Pramod Bhaichand Raisoni, Jalgaon

In the result, both the appeals are dismissed

ITA 1398/PUN/2017[2012-13]Status: DisposedITAT Pune24 Feb 2022AY 2012-13

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

Section 194A(3)(iii)Section 40

…l and banking institutions and advancing the same to its members is definitely engaged in the business of banking.” He also referred to another decision of Hon’ble Madras High Court in Syndicate Bank Employees Co- op. Thrift and Credit Society Vs. ITO (2006) 287 ITR 40 (Mad.) reiterating the same proposition. Then he also referred to certain Tribunal orders on page 30 of its order taking similar view. The ld. DR could not point out any direct decision on the point contrary to those considered and decided by the ld. CIT(A). In the absence of any such decision, we respectfully follow the precedents cited by th…

ITO (1998) 234 ITR 104 (Mad) and Syndicate Bank Employees Co-Op. Thrift and Credit Society v. ITO (287 ITR 40) — Cited in 5 Judgments | BharatTax