NSS Karayogam v. CIT

271 Taxmann 193High Court2020#17545 most cited

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

Sections most often in play

Section 269SS Section 271D Section 273B Section 143(3)Section 271E Section 80P Section 80P(2)Section 2(45)

Issues it is cited on

assistant director section 269ss section 273b section 271d section 269 section 274 levy of penalty section 80p genuineness of the transaction section 26 reasonable cause section 271

Judgments citing NSS Karayogam v. CIT

PANAMARAM SERVICE CO-OPERATIVE BANK LTD,PANAMARAM, WAYANAD vs. JCIT, RANGE-2, KOZHIKODE

In the result, appeal filed by the assessee stands dismissed

ITA 433/COCH/2025[2015-16]Status: DisposedITAT Cochin14 Aug 2025AY 2015-16

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: ------- None -------For Respondent: Shri Sanjit Kumar Das, CIT-DR

Section 143(3)Section 269SSection 271DSection 271ESection 274Section 80PSection 80P(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI SOUNDARARAJAN K., JM ITA Nos. 432 & 433/Coch/2025 Assessment Years: 2015-16 Panamaram Service Co-op. Bank Ltd. .......... Appellant Panamaram P.O., Wayanad 670721 [PAN: AABAP0487A] vs. JCIT, Range - 2, Kozhikode .......... Respondent Assessee by: ------- None ------- Revenue by: Shri Sanjit Kumar Das, CIT-DR Date of Hearing: 05.08.2025 Date of Pronouncement: 14.08.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assessee are directed against the different orders of the National Faceless Appeal Centre, D…

PANAMARAM SERVICE CO-OPERATIVE BANK LTD,PANAMARAM vs. JCIT, RANGE-2, KOZHIKODE

In the result, appeal filed by the assessee stands dismissed

ITA 432/COCH/2025[2015-16]Status: DisposedITAT Cochin14 Aug 2025AY 2015-16

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: ------- None -------For Respondent: Shri Sanjit Kumar Das, CIT-DR

Section 143(3)Section 269SSection 271DSection 271ESection 274Section 80PSection 80P(2)

M/S. THE THIRUNELLY CO-OPERATIVE BANKLTD.,WAYANAD vs. JCIT RANGE-2, KOZHIKODE

In the result, appeal filed by the assessee stands dismissed

ITA 420/COCH/2025[2015-16]Status: DisposedITAT Cochin04 Aug 2025AY 2015-16

Bench: Shri Inturi Rama Rao, Am & Shri Sonjoy Sarma, Jm

For Appellant: Shri Arun Raj S, AdvocateFor Respondent: Shri Sanjit Kumar Das, CIT-DR

Section 143(3)Section 269SSection 271DSection 274Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI SONJOY SARMA, JM ITA Nos. 420 & 421/Coch/2022 Assessment Year: 2015-16 M/s. Thirunelly Service Co-op. .......... Appellant Bank Ltd. rep. by its Secretary, Kartilkulam, Manathavady, Wayanad, Kerala. [PAN: AACAT 8023 B] vs. Joint Commissioner of Income Tax .......... Respondent Range-2, Kozhikode Appellant by: Shri Arun Raj S, Advocate Respondent by: Shri Sanjit Kumar Das, CIT-DR Date of Hearing: 13.06.2025 Date of Pronouncement: 04.08.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assessee are directe…

M/S THE PANNIYANKARA SERVICE CO-OP BANK LTD,KOZHIKODE vs. THE JOINT COMMISSIONER OF INCOME TAX , RANGE 1, KOZHIKODE

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

ITA 910/COCH/2022[2015-16]Status: DisposedITAT Cochin21 May 2025AY 2015-16

Bench: Shri Inturi Rama Rao & Shri Prakash Chand Yadav

For Appellant: Sri.Arun Raj S, AdvocateFor Respondent: Smt.Veni Raj, CIT-DR

Section 143(3)Section 269SSection 271Section 271DSection 273BSection 275(1)(c)Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Inturi Rama Rao, Accountant Member & Shri Prakash Chand Yadav, Judicial Member ITA No.910/Coch/2022 : Asst.Year 2015-2016 The Panniyankara Service The Joint Commissioner Co-operative Bank Limited v. of Income-tax, Range 1 20/114, H2, Haseena Bldg. Kozhikode. Kallai, Kozhikode – 673 003. PAN : AADAP2833J. (Appellant) (Respondent) Appellant by : Sri.Arun Raj S, Advocate Respondent by : Smt.Veni Raj, CIT-DR Date of Pronouncement : 21.05.2025 Date of Hearing : 20.05.2025. O R D E R Per Prakash Chand Yadav, JM : The present appeal of the assessee i…

THE NADAPURAM SERVICE COOPERATIVE BANK LIMITED,KOZHIKODE vs. JCIT, RANGE 2, KOZHIKODE

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

ITA 957/COCH/2024[2015-16]Status: DisposedITAT Cochin14 May 2025AY 2015-16

Bench: Shri Inturi Rama Rao & Shri Sandeep Singh Karhail

For Appellant: Sri.V.S.Narayanan, CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR

Section 143(3)Section 269SSection 269TSection 271DSection 274

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Inturi Rama Rao, Accountant Member & Shri Sandeep Singh Karhail, Judicial Member ITA No.957/Coch/2024 :Asst.Year 2015-2016 The Nadapuram Service Co- The Joint Commissioner of operative Bank Limited No.721, v. Income-tax, Range-2 The Nadapuram SCB Building Kozhikode. Kallachi, Kozhikode – 673 506. PAN : AACAT6179Q. (Appellant) (Respondent) Appellant by : Sri.V.S.Narayanan, CA Respondent by : Sri.Sanjit Kumar Das, CIT-DR Date of Date of Hearing : 25.03.2025 Pronouncement :14.05.2025 O R D E R Per Inturi Rama Rao, AM : This is an appeal filed by…