Mehsana D/st. Co. Op. Milk Produces V. Union of India 203 ITR 601 (Gujarat) CIT v. Kaira Dist. Co. Op. Milk

209 ITR 898High Court#23591 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2018 to 2021.

Judgments citing Mehsana D/st. Co. Op. Milk Produces V. Union of India 203 ITR 601 (Gujarat) CIT v. Kaira Dist. Co. Op. Milk

The ACIT, Circle-1(2), Surat vs. M/S. Prime Co-Operative Bank Ltd., Surat

In the result, appeal of the Revenue is dismissed

ITA 710/SRT/2018[2014-15]Status: DisposedITAT Surat07 Jul 2021AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 254(1)Section 36(1)(viii)Section 37Section 6Section 69

…page 45 and 49, relied on the decisions rendered by the Hon’ble Gujarat High Court in the case of (i)Mahesana District Co-operative Milk Producers Union Ltd. Vs. CIT, 258 ITR 780 (Guj) and (ii) CIT vs,. Kaira District Co-operative Milk Producers’ Union Ltd., 209 ITR 898 (Guj) wherein the Hon’ble High Court on similar facts decided the identical issues in favour of the assessee and against the Revenue and pleaded that the claim of the assessee may be allowed. The learned DR could not controvert the submission of the learned Counsel for the assessee. Since we have decided identical issue in ground No.3 of the appe…

The ACIT, Circle-1(3), Ahmedabad vs. The Kalupur Commercial Co.-Op. Bank Ltd, Ahmedabad

In the result, appeal of the assessee is allowed, whereas appeal Revenue is dismissed

ITA 1934/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad25 May 2018AY 2011-12

Bench: Shri Pramod Kumar & Shri Rajpal Yadavआयकर अपील सं./ Ita No.1234/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-12 The Kalupur Commercial Co-Op Vs. Dcit, Cir.7 Bank Ltd. Ambawadi Ahmedabad 380015. Kalupur Bank Bhavan Nr. Income Tax Cir. Ashram Road Ahmedabad 380 009. Pan : Aaaat 9360 R

For Appellant: Shri S.N. Soparkar, ARFor Respondent: Shri Saurabh Singh, Sr.DR
Section 143(2)

…-आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘A’ BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER AND SHRI RAJPAL YADAV, JUDICIAL MEMBER आयकर अपील सं./ ITA No.1234/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-12 The Kalupur Commercial Co-op Vs. DCIT, Cir.7 Bank Ltd. Ambawadi Ahmedabad 380015. Kalupur Bank Bhavan Nr. Income Tax Cir. Ashram Road Ahmedabad 380 009. PAN : AAAAT 9360 R आयकर अपील सं./ ITA No.1934/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-12 ACIT, Cir.1(3) Vs. The Kalupur Commercial Co- Ambawadi op Bank Ltd. Ahmedabad 380015. 1, Kalupur Bank Bhavan Nr. In…

The Kalupur Commercial Co.Op. Bank Ltd., Ahmedabad vs. The Dy. Commissioner of Income Tax, Circle-7, Ahmedabad

In the result, appeal of the assessee is allowed, whereas appeal Revenue is dismissed

ITA 1234/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad25 May 2018AY 2011-12

Bench: Shri Pramod Kumar & Shri Rajpal Yadavआयकर अपील सं./ Ita No.1234/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-12 The Kalupur Commercial Co-Op Vs. Dcit, Cir.7 Bank Ltd. Ambawadi Ahmedabad 380015. Kalupur Bank Bhavan Nr. Income Tax Cir. Ashram Road Ahmedabad 380 009. Pan : Aaaat 9360 R

For Appellant: Shri S.N. Soparkar, ARFor Respondent: Shri Saurabh Singh, Sr.DR
Section 143(2)

…-आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘A’ BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER AND SHRI RAJPAL YADAV, JUDICIAL MEMBER आयकर अपील सं./ ITA No.1234/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-12 The Kalupur Commercial Co-op Vs. DCIT, Cir.7 Bank Ltd. Ambawadi Ahmedabad 380015. Kalupur Bank Bhavan Nr. Income Tax Cir. Ashram Road Ahmedabad 380 009. PAN : AAAAT 9360 R आयकर अपील सं./ ITA No.1934/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-12 ACIT, Cir.1(3) Vs. The Kalupur Commercial Co- Ambawadi op Bank Ltd. Ahmedabad 380015. 1, Kalupur Bank Bhavan Nr. In…