Pr. CIT v. Bank of Maharashtra

52 Taxmann.com 333High Court2014#25202 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2019 to 2022.

Judgments citing Pr. CIT v. Bank of Maharashtra

The Asstt. Commr. of Income Tax, Circle-1(2), Rajkot-Gujarat vs. Shri Rajkot Distt. Co. Op. Bank Ltd., Rajkot-Gujarat

ITA 385/RJT/2016[2010-11]Status: DisposedITAT Rajkot29 Jun 2022AY 2010-11

Bench: Us.

For Appellant: Shri Ajay Atri, CIT/DRFor Respondent: Shri Deepak Rindani, A.R
Section 143(3)Section 250(6)Section 6(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) Before: Ms. Annapurna Gupta, Accountant Member And Shri TR Senthil Kumar, Judicial Member Assessment Year 2010-11 The Asstt. Commissioenr The Rajkot District Co- of Income Tax, Circle- op. Bank Ltd., Jilla 1(2), Rajkot Vs Bank Bhavan, Kasturba (Appellant) Road, Rajkot PAN No:AAAAR0564K (Respondent) Appellant by : Shri Ajay Atri, CIT/DR Respondent by : Shri Deepak Rindani, A.R. Date of hearing : 01-04-2022 Date of pronouncement : 29-06-2022 आदेश/ORDER PER : ANNAPURNA GUPTA, ACCOUNTANT MEMBER:- The present appea…

The Akola Urban Co. Op. Bank Ltd., Akola vs. Dy. CIT- Akola Circle, Akola

In the result, both the appeals of assessee are allowed for statistical purpose

ITA 91/NAG/2015[2010-11]Status: DisposedITAT Nagpur14 May 2019AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: S/Shri C.J. Thakar & S.C. ThakarFor Respondent: Shri U.U. Kasar

…ions placed reliance on the following decisions : A.Ys. 2010-11 & 2011-12 i. Bank of Maharashtra Vs. DCIT in ITA No. 1370/PUN/2014 decided on 11-03-2019 (Pune-Trib.); ii. Pr. CIT Vs. Bank of Maharashtra, 97 Taxmann.com 581 (Bom.); iii. CIT Vs. HDFC Bank Ltd. 52 Taxmann.com 333 (Bom.); iv. CIT Vs. Bank of Baroda, 129 Taxmann.com 716 (Bom.); v. CIT Vs. Nedungadi Bank Ltd., 130 Taxmann.com 93 (Ker.). 4. On the other hand Shri Shri U.U. Kasar representing the Department vehemently defended the impugned order and prayed for dismissing the appeal of assessee. 5. We have heard the submissions made by representatives…

The Akola Urban Co Op. Bank Ltd, Akola vs. D.C.I.T. Akola Cricle, Akola

In the result, both the appeals of assessee are allowed for statistical purpose

ITA 248/NAG/2015[2011-12]Status: DisposedITAT Nagpur14 May 2019AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: S/Shri C.J. Thakar & S.C. ThakarFor Respondent: Shri U.U. Kasar

…ions placed reliance on the following decisions : A.Ys. 2010-11 & 2011-12 i. Bank of Maharashtra Vs. DCIT in ITA No. 1370/PUN/2014 decided on 11-03-2019 (Pune-Trib.); ii. Pr. CIT Vs. Bank of Maharashtra, 97 Taxmann.com 581 (Bom.); iii. CIT Vs. HDFC Bank Ltd. 52 Taxmann.com 333 (Bom.); iv. CIT Vs. Bank of Baroda, 129 Taxmann.com 716 (Bom.); v. CIT Vs. Nedungadi Bank Ltd., 130 Taxmann.com 93 (Ker.). 4. On the other hand Shri Shri U.U. Kasar representing the Department vehemently defended the impugned order and prayed for dismissing the appeal of assessee. 5. We have heard the submissions made by representatives…

Pr. CIT v. Bank of Maharashtra (52 Taxmann.com 333) — Cited in 3 Judgments | BharatTax