ITO v. Venkatesh Premises Cooperative Society Ltd.

91 Taxmann.com 137Supreme Court of India2018#26018 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 80P Section 80P(2)(d)Section 119 Section 139(1)Section 139(4)Section 142(1)Section 143(2)Section 143(3)

Judgments citing ITO v. Venkatesh Premises Cooperative Society Ltd.

REGENCY MEADOWS CO-PERATIVE HOUSING LIMITED,PUNE vs. ITO WARD 7(3), PUNE

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 1008/PUN/2025[2015-16]Status: DisposedITAT Pune16 Jun 2025AY 2015-16

Bench: Dr.Manish Boradआयकर अपील सं. / Ita No.1008/Pun/2025 Assessment Year : 2015-16

For Appellant: Shri Pramod S. ShingteFor Respondent: Date of hearing

Section 143(3)Section 250Section 80Section 80PSection 80P(2)(c)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1008/PUN/2025 Assessment Year : 2015-16 Regency Meadows Cooperative Vs. Income Tax Officer, Housing Society Limited, Ward-7(3), Pune Sr.No.14, Near PMC Water Tank, Dhanori, Pune 411015 Maharashtra PAN : AABAR6545B Appellant Respondent Assessee by : Shri Pramod S. Shingte Shri Dayanand Jawalikar Revenue by : Date of hearing : 09.06.2025 Date of pronouncement : 16.06.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : This appeal filed by the assessee pertaining to the assess…

VARDAYINI CO-OPERATIVE HOUSING SOCIETY LIMITED,PUNE vs. INCOME TAX OFFICER, WARD-2(2), PUNE, PUNE

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1991/PUN/2024[2020-21]Status: DisposedITAT Pune29 May 2025AY 2020-21

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1991/Pun/2024 िनधा"रण वष" / Assessment Year : 2020-21 Vardayini Co-Operative Vs. Ito, Ward-2(2), Pune. Housing Society Limited, Plot No.96, Vardayini Sangruh Marva, Pashan Sus Road, Pune- 411021. Pan : Aabav3603Q Appellant Respondent Assessee By : Shri Pramod S. Shingte Revenue By : Shri Arvind Desai Date Of Hearing : 05.03.2025 Date Of Pronouncement : 29.05.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 25.07.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2020-21. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. On The Facts & In The Circumstances Of The Case & In Law, Lower Authorities Have Erred In Considering The Gross Total Income Of Rs. 6,32,09,055/- As Assessed Income Of The Appellant, Without Appreciating The Fact That Out Of This Rs. 5,35,00,000/- Is Already Offered For Taxation & Taxes Due Thereon Are Fully Paid

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Arvind Desai

Section 139(4)Section 143(2)Section 144Section 80ASection 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1991/PUN/2024 िनधा"रण वष" / Assessment Year : 2020-21 Vardayini Co-operative Vs. ITO, Ward-2(2), Pune. Housing Society Limited, Plot No.96, Vardayini Sangruh Marva, Pashan Sus Road, Pune- 411021. PAN : AABAV3603Q Appellant Respondent Assessee by : Shri Pramod S. Shingte Revenue by : Shri Arvind Desai Date of hearing : 05.03.2025 Date of pronouncement : 29.05.2025 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed agains…

KRISHNA KAVERI COOPERATIVE HOUSING SOCIETY LIMITED,MUMBAI vs. THE INCOME TAX OFFICER WARD 24(1)(1), MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 2881/MUM/2022[2018-19]Status: DisposedITAT Mumbai03 Apr 2023AY 2018-19

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blekrishna Kaveri Cooperative V. Income Tax Officer-24(1)(1) Housing Society Limited Piramal Chamber Krishna Kaveri, Off Link Road Dr Ss Rao Marg, Parel Yamuna Nagar, Andheri (W) Mumbai- 400012 Mumbai-400053 Pan: Aaaak2142C (Appellant) (Respondent) Assessee Represented By : Shri. Piyush Chhajed & Shri Sumit Mantri Department Represented By : Shri. Saurabh Kumar Rai

Section 143(1)Section 154Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI KULDIP SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Krishna Kaveri Cooperative v. Income Tax Officer-24(1)(1) Housing Society Limited Piramal Chamber Krishna Kaveri, Off Link Road Dr SS Rao Marg, Parel Yamuna Nagar, Andheri (W) Mumbai- 400012 Mumbai-400053 PAN: AAAAK2142C (Appellant) (Respondent) Assessee Represented by : Shri. Piyush Chhajed & Shri Sumit Mantri Department Represented by : Shri. Saurabh Kumar Rai Date of Hearing : 09.01.2023 Date of Pronouncement : 03.04.2023 PER S. RIFAUR RAHMAN…