Pr. CIT v. Davangere Urban Co-operative Bank

93 Taxmann.com 221High Court2018#25905 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.

Judgments citing Pr. CIT v. Davangere Urban Co-operative Bank

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

Appeal is dismissed

ITA 102/RJT/2017[2013-14]Status: DisposedITAT Rajkot14 Dec 2022AY 2013-14
For Appellant: Shri Ankit Anadkat, A.RFor Respondent: Shri K.L. Solanki, Sr. Sr. D.R
Section 36

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [CONDUCTED THROUGH VIRTUAL COURT ] Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 101 & 102/Rjt/2017 Assessment Year 2012-13 & 2013-14 The ACIT, Citizens Co.Op Bank Ltd. Circle-2(1), Near Mahatma Gandhi Rajkot Vs Vidhyalaya, Jawahar (Appellant) Road, Rajkot-360001 PAN: AAAAC0325K (Respondent) Assessee by: Shri Ankit Anadkat, A.R. Revenue by: Shri K.L. Solanki, Sr. Sr. D.R. Date of hearing : 30-11-2022 Date of pronouncement : 23-12-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMB…

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

Appeal is dismissed

ITA 101/RJT/2017[2012-13]Status: DisposedITAT Rajkot14 Dec 2022AY 2012-13
For Appellant: Shri Ankit Anadkat, A.RFor Respondent: Shri K.L. Solanki, Sr. Sr. D.R
Section 36

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [CONDUCTED THROUGH VIRTUAL COURT ] Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 101 & 102/Rjt/2017 Assessment Year 2012-13 & 2013-14 The ACIT, Citizens Co.Op Bank Ltd. Circle-2(1), Near Mahatma Gandhi Rajkot Vs Vidhyalaya, Jawahar (Appellant) Road, Rajkot-360001 PAN: AAAAC0325K (Respondent) Assessee by: Shri Ankit Anadkat, A.R. Revenue by: Shri K.L. Solanki, Sr. Sr. D.R. Date of hearing : 30-11-2022 Date of pronouncement : 23-12-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMB…

Deputy Commissioner of Income-Tax vs. Indrayani Co-Op. Bank Ltd., Pune

In the result, appeal of the Revenue is dismissed

ITA 1000/PUN/2016[2012-13]Status: DisposedITAT Pune06 Jun 2018AY 2012-13

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.1000/Pun/2016 "नधा"रण वष" / Assessment Year : 2012-13

For Respondent: Shri Aseem Sharma
Section 145Section 43DSection 5

…आयकर अपील"य अ"धकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी. क"णाकरा राव,लेखा सद"य, एवं "ी "वकास अव"थी, "या"यक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA No.1000/PUN/2016 "नधा"रण वष" / Assessment Year : 2012-13 The Deputy Commissioner of Income Tax, Circle-8, Pune. .......अपीलाथ" / Appellant बनाम / V/s. Indrayani Co-operative Bank Ltd. 109, B.C.T.S. No. 1480, 2nd Floor, Near Sadhu Waswani Garden, Pimpri, Pune-411 017. PAN : AAAAI0358L ……""यथ" / Respondent Revenue by : Shri Aseem Sharma : Shri Prashant V. Munot Assesse…

Pr. CIT v. Davangere Urban Co-operative Bank (93 Taxmann.com 221) — Cited in 3 Judgments | BharatTax