Kalika Parameswari Co-operative Society Ltd. v. ITO

159 Taxmann.com 1466Reported decision#22855 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 80P(2)(a)(i)Section 80P(2)(d)Section 80P(4)Section 56 Section 57

Issues it is cited on

section 22(1)section 5(b)section 80p(4)section 22 section 80p(2)(a)section 80p(2)(d)section 80p(2)(a)(i)section 80p(2)section 56 section 80p income from other sources section 80

Judgments citing Kalika Parameswari Co-operative Society Ltd. v. ITO

The Belthangady Co-Operative Agricultural Sangha Limited, Belthangady vs. Income Tax Officer, Ward-1, Puttur

ITA 1943/BANG/2024[2017-18]Status: DisposedITAT Bangalore28 Jan 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Krishna Kantila, C.AFor Respondent: Shri Ganesh R Ghale, Standing Counsel for Dept

Section 18Section 2Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 1927 & 1943/Bang/2024 Assessment Years : 2017-18 & 2018-19 The Belthangady Co-operative Vs. The Income Tax Officer, Agricultural Sangha Limited, Ward - 1, Puttur. Court Road, Belthangady – 574 214. . PAN – AAAJB 0230 D APPELLANT RESPONDENT Assessee by : Shri Krishna Kantila, C.A Revenue by : Shri Ganesh R Ghale, Standing Counsel for Dept. (DR) Date of hearing : 20.01.2024 Date of Pronouncement : 28.01.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: Thes…

The Belthangady Co-Operative Agricultural Sangha Limited, Belthangady vs. Income Tax Officer, Ward-1, Puttur

In the result appeal of the assessee is hereby partly allowed for

ITA 1927/BANG/2024[2018-19]Status: DisposedITAT Bangalore28 Jan 2025AY 2018-19

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Krishna Kantila, C.AFor Respondent: Shri Ganesh R Ghale, Standing Counsel for Dept

Section 18Section 2Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 1927 & 1943/Bang/2024 Assessment Years : 2017-18 & 2018-19 The Belthangady Co-operative Agricultural Sangha Limited, Court Road, Belthangady – 574 214. Vs. The Income Tax Officer, Ward - 1, Puttur. PAN – AAAJB 0230 D APPELLANT RESPONDENT Assessee by : Shri Krishna Kantila, C.A Revenue by : Shri Ganesh R Ghale, Standing Counsel for Dept. (DR) Date of hearing : 20.01.2024 Date of Pronouncement : 28.01.2025 ORDER PER WASEEM AHMED, ACCOUNTANT MEMBER: These appeals filed…

Murthedarara Seva Sahakari Sangha (N) Uppunda, Uppunda vs. ITO Ward- 1 Tps, Udupi

ITA 1474/BANG/2024[2020-21]Status: DisposedITAT Bangalore29 Nov 2024AY 2020-21

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2020-21

For Appellant: Shri Ravindra Poojari, C.AFor Respondent: Shri Ganesh R Gale, Standing Counsel for Dept

Section 56Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 8o

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2020-21 Murthedarara Seva Sahakari Sangha (N) Vs. The Income Tax Officer, Uppunda, Ward – 1 & TPS, Uppunda Post Byndoor, Udupi. Udupi – 576 232. PAN – AAIAM 7616 H APPELLANT RESPONDENT Assessee by : Shri Ravindra Poojari, C.A Revenue by : Shri Ganesh R Gale, Standing Counsel for Dept. Date of hearing : 05.09.2024 Date of Pronouncement : 29.11.2024 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This appeal is filed by the assessee challenging the ord…