Krishnarajapet Taluk Agri Pro Co-op Marketing Society Ltd. v. Pr.CIT

137 Taxmann.com 121Reported decision2022#16686 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 234ASection 234BSection 234CSection 56Section 57Section 80P(2)(a)(i)Section 80P(2)(d)

Issues it is cited on

section 80p(2)(c)section 194a(3)(v)section 194a(3)section 2(19)section 194asection 80p(2)(a)section 80p(2)(d)section 80p(2)(a)(i)section 80p(2)gross total incomesection 194section 80p

Judgments citing Krishnarajapet Taluk Agri Pro Co-op Marketing Society Ltd. v. Pr.CIT

M/S. Shree Vijayalaxmi Souharda Sahakari Niyamita, Sirsi vs. Income Tax Officer, Ward-1, Sirsi

In the result, the appeal filed by the assessee is dismissed

ITA 1997/BANG/2024[2020-21]Status: DisposedITAT Bangalore30 Jun 2025AY 2020-21

Bench: Shri Prashant Maharishi, Vice – & Shri Soundararajan K.Assessment Year : 2020-21

For Respondent: Ms. Sunaina Bhatia
Section 234Section 56Section 57Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE – PRESIDENT AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment Year : 2020-21 M/s. Shree Vijayalaxmi Souharda Sahakari Niyamita, The Income Tax 3, GP Centre, Yellapur Officer, Road, Ward – 1, Near Court, Sirsi. Sirsi – 581 401. Vs. Karnataka. PAN: AAFAS3155E APPELLANT RESPONDENT : Ms. Sunaina Bhatia, Assessee by Advocate Revenue by : Shri V. Parithivel, JCIT-DR Date of Hearing : 08-04-2025 Date of Pronouncement : 30-06-2025 ORDER PER SOUNDARARAJAN K., JUDICIAL MEMBER This is an appeal filed by the assessee chal…

Durgapur Rayatwari Colliery Kamgar Sahakari Pat Sanstha, Chandrapur vs. ITO Ward-2, Chandrapur

In the result, appeal filed by the assessee is partly allowed

ITA 212/NAG/2024[2020-21]Status: DisposedITAT Nagpur28 Nov 2024AY 2020-21

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Ms. Alfiya RozieFor Respondent: Shri Abhay Y. Marathe
Section 143(1)Section 143(2)Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.211/Nag./2024 (Assessment Year : 2018–19) Durgapur Rayatwari Colliery Kamgar Sahakari Pat Sanstha ……………. Appellant By–pass Road, Chandrapur 442 402 PAN – AAAAD1714F v/s Income Tax Officer ……………. Respondent Ward–2, Chandrapur ITA no.212/Nag./2024 (Assessment Year : 2020–21) Durgapur Rayatwari Colliery Kamgar Sahakari Pat Sanstha ……………. Appellant By–pass Road, Chandrapur 442 402 PAN – AAAAD1714F v/s Income Tax Officer ……………. Respondent Ward–2, Chandrapur Assessee by : Ms…

Durgapur Rayatwari Colliery Kamgar Sahakari Pat Sanstha, Chandrapur vs. ITO Ward 2, Chandrapur

In the result, appeal filed by the assessee is partly allowed

ITA 211/NAG/2024[2018-19]Status: DisposedITAT Nagpur28 Nov 2024AY 2018-19

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Ms. Alfiya RozieFor Respondent: Shri Abhay Y. Marathe
Section 143(1)Section 143(2)Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.211/Nag./2024 (Assessment Year : 2018–19) Durgapur Rayatwari Colliery Kamgar Sahakari Pat Sanstha ……………. Appellant By–pass Road, Chandrapur 442 402 PAN – AAAAD1714F v/s Income Tax Officer ……………. Respondent Ward–2, Chandrapur ITA no.212/Nag./2024 (Assessment Year : 2020–21) Durgapur Rayatwari Colliery Kamgar Sahakari Pat Sanstha ……………. Appellant By–pass Road, Chandrapur 442 402 PAN – AAAAD1714F v/s Income Tax Officer ……………. Respondent Ward–2, Chandrapur Assessee by : Ms…

Shri Keshoraipatan Sahkari Sugar Mills Limited, Kota vs. PCIT, Udaipur

In the result, appeal of the assessee is allowed

ITA 208/JPR/2022[2017-18]Status: DisposedITAT Jaipur20 Mar 2023AY 2017-18

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Mahendra Gargieya (Adv.) &For Respondent: Sh. James Kurian (CIT)
Section 142(1)Section 143(2)Section 143(3)Section 263Section 80P(2)(d)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 208/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Shri Keshoraipatan Sahkari Sugar PCIT, Vs. Mills Ltd., Kota Udaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACAS 5985 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Mahendra Gargieya (Adv.) & Sh. Devang Gargieya (Adv.) jktLo dh vksj ls@…

The Brahmarshi Co Opp Credit Society Limited, Arvalli vs. Assessing Officer, Circle, Himatnagar, Arvalli

In the result, the appeal of the assessee is partly allowed

ITA 243/AHD/2021[2017-18]Status: DisposedITAT Ahmedabad06 May 2022AY 2017-18
For Appellant: NoneFor Respondent: Shri V.K. Singh, Sr. D.R
Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2017-18 The Brahmarshi Co Opp The ITO, Credit Society Ltd. Circle Himatnagar, Arvalli, Vs Arvalli PAN: AABAT4324L (Respondent) (Appellant) Assessee by: None Revenue by: Shri V.K. Singh, Sr. D.R. Date of hearing : 11-04-2022 Date of pronouncement : 06-05-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of National Faceless Appeal Centre (NFAC), Delhi in DIN & Order No. ITB…

Krishnarajapet Taluk Agri Pro Co-op Marketing Society Ltd. v. Pr.CIT (137 Taxmann.com 121) — Cited in 5 Judgments | BharatTax