ITO v. Thodupuzha Urban Co-operative Bank Ltd.

264 ITR 36High Court2003#20201 most cited
4

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

Judgments citing ITO v. Thodupuzha Urban Co-operative Bank Ltd.

M/S R.G. Colonizers Pvt. Ltd., Jaipur vs. DCIT, Circle-3, Jaipur

In the result, this appeal of the assessee stands allowed

ITA 136/JPR/2021[2014-15]Status: DisposedITAT Jaipur04 Apr 2022AY 2014-15

Bench: Shri Sandeep Gosain, Jm & Shri Rathod Kamlesh Jayantbhai, Am Vk;Dj Vihy La-@Ita No. 136/Jp/2021 Fu/Kzkj.K O"Kz@Assessment Year :2014-15 M/S R.G. Colonizers Pvt. Ltd., Cuke D.C.I.T., 4, Tirupati Trade Centre, S.C. Vs. Circle-3, Road, Jaipur. Jaipur. Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Aaacr 8269 D Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri P.C. Parwal (Ca) Jktlo Dh Vksj Ls@ Revenue By : Smt. Monisha Choudhary (Jcit) Lquokbz Dh Rkjh[K@ Date Of Hearing : 14/02/2022 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 04/04/2022 Vkns'K@ Order Per: Sandeep Gosain, J.M. This Is An Appeal Filed By The Assessee Against The Order Of Ld. National Faceless Appeal Centre (Nfac), Delhi Dated 06/08/2021 For The A.Y. 2014-15, Wherein Following Grounds Have Been Taken. “1. The Ld. Cit(A), Nfac Has Erred On Facts & In Law In Upholding The Rejection Of Books Of Account By Applying The Provisions Of Sec. 145(3). 2. The Ld. Cit(A), Nfac Has Erred On Facts & In Law In Upholding The Action Of Ao In Applying N.P. Rate Of 8% On Total Receipts Of Rs. 18,63,73,549/-, Thereby Computing The Business Income At Rs. 78,42,549/- (18,63,73,549*8%-70,67,877 Depreciation) As Against Net Loss Of Rs. 68,43,810/- Computed By The Assessee)

For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Monisha Choudhary (JCIT)
Section 145(3)Section 2Section 44A

…llate Tribunal adopted same method in the current year. High Court held that no interference is required in the order of ITAT.” SLP filed by the department against the decision reported at 258 ITR 431 is dismissed by Hon’ble Supreme Court which is reported in 264 ITR 36 (Statute). We also draw strength from the decision of Coordinate Bench of this Tribunal in the case of Shri Ganpatlal Sharma Vs. ITO ITA No.1675/JP/1993 order dated 26.5.2000 (Jaipur) (Trib.) wherein the assessee was contractor and his income was assessed by estimating net profit rate subject to depreciation. AO declined to allow interest paid to…

M/S.Vennala Service Co-Op Bank Ltd, Ernakulam vs. The ITO, Kochi

In the result the appeal filed by the assessee was rejected by the CIT(A) for assessment year under consideration

ITA 129/COCH/2020[2011-12]Status: DisposedITAT Cochin05 Oct 2020AY 2011-12

Bench: Shri Chandra Poojari, Am & Shri George Mathan, Jm

For Appellant: Sri.Amaljith P.J., CAFor Respondent: Sri.Shantom Bose, CIT-DR
Section 147Section 154Section 19Section 194ASection 194A(3)(v)Section 2(19)Section 234ASection 250Section 40Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Chandra Poojari, AM & Shri George Mathan, JM ITA No.129/Coch/2020 : Asst.Year 2011-12 M/s. Vennala Service Co-operative The Income Tax Officer, Bank Ltd., No.E-774, Non Corporate, Ward-1(5), Vs. Vennala P.O. Kochi. Kochi-682 028. PAN : AABAV 2225J (Appellant) (Respondent) Appellant by : Sri.Amaljith P.J., CA Respondent by : Sri.Shantom Bose, CIT-DR Date of Pronouncement : 05.10.2020 Date of Hearing : 05.10.2020 O R D E R Per Chandra Poojari, AM : This appeal at the instance of the assessee is directed against order of the CIT(A), dated…

Virudhunagar Central District Co-Operative Bank, Virudhunagar vs. ITO, Virudhunagar

In the result, the appeals of the assessee for both the years are

ITA 2056/CHNY/2014[2013-14]Status: DisposedITAT Chennai09 Oct 2018AY 2013-14

Bench: Shri N.R.S. Ganesan, Shri Abraham P. George & Shri A.Mohan Alankamony] आयकर अपील सं./I.T.A. Nos.2055 & 2056/Chny/2014 "नधा"रण वष" /Assessment Years :2012-13 & 2013-2014. The Virudhunagar District Vs. The Income Tax Officer, Central Co-Operative Bank Ltd, Tds Ward, 104/1, Madurai Road, Virudhungar. Virudhunagar 626 001. [Pan Aaaau 0147N] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Respondent: Shri. Sailendra Mamidi, PCIT
Section 194ASection 194A(3)Section 201

…IN THE INCOME TAX APPELLATE TRIBUNAL CHENNAI SPECIAL BENCH ‘’C’’ : CHENNAI [BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER, SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. Nos.2055 & 2056/CHNY/2014 "नधा"रण वष" /Assessment years :2012-13 & 2013-2014. The Virudhunagar District Vs. The Income Tax Officer, Central Co-Operative Bank Ltd, TDS ward, 104/1, Madurai Road, Virudhungar. Virudhunagar 626 001. [PAN AAAAU 0147N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. C. Maruthappan, C.A. अपीलाथ" क" ओर से/ Appellant by ""यथ" क" ओर से /Respondent by : Shri. S…

Virudhunagar Central District Co-Operative Bank, Virudhunagar vs. ITO, Virudhunagar

In the result, the appeals of the assessee for both the years are

ITA 2055/CHNY/2014[2012-13]Status: DisposedITAT Chennai09 Oct 2018AY 2012-13

Bench: Shri N.R.S. Ganesan, Shri Abraham P. George & Shri A.Mohan Alankamony] आयकर अपील सं./I.T.A. Nos.2055 & 2056/Chny/2014 "नधा"रण वष" /Assessment Years :2012-13 & 2013-2014. The Virudhunagar District Vs. The Income Tax Officer, Central Co-Operative Bank Ltd, Tds Ward, 104/1, Madurai Road, Virudhungar. Virudhunagar 626 001. [Pan Aaaau 0147N] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Respondent: Shri. Sailendra Mamidi, PCIT
Section 194ASection 194A(3)Section 201

…IN THE INCOME TAX APPELLATE TRIBUNAL CHENNAI SPECIAL BENCH ‘’C’’ : CHENNAI [BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER, SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. Nos.2055 & 2056/CHNY/2014 "नधा"रण वष" /Assessment years :2012-13 & 2013-2014. The Virudhunagar District Vs. The Income Tax Officer, Central Co-Operative Bank Ltd, TDS ward, 104/1, Madurai Road, Virudhungar. Virudhunagar 626 001. [PAN AAAAU 0147N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. C. Maruthappan, C.A. अपीलाथ" क" ओर से/ Appellant by ""यथ" क" ओर से /Respondent by : Shri. S…

ITO v. Thodupuzha Urban Co-operative Bank Ltd. (264 ITR 36) — Cited in 4 Judgments | BharatTax