Sant Motiram Maharaj Sahakari Pat Sanstha Ltd. v. ITO

120 Taxmann.com 10Income Tax Appellate Tribunal2020#758 most cited

What is Sant Motiram Maharaj Sahakari Pat Sanstha Ltd. v. ITO authority for?

Interest earned by a Cooperative credit Society from deposits with a Cooperative bank is eligible for deduction under Section 80P(2) of the Income-tax Act. Revisional orders under Section 263 disallowing such deduction are invalid if the original allowance was correct.

135

judgments rely on this decision, according to BharatTax’s citation analysis of 366,421 Indian tax judgments — from 2021 to 2026.

Also referred to as

Sant Motiram Maharaj Sahakari Pat Sanstha Ltd. · Section 80P(2) · cooperative society interest income · interest from cooperative bank · deduction under Section 80P(2)(a)(i) · revision under Section 263 · assessment order erroneous · Totgar Cooperative Sale Society · 186 ITD 220 · ITAT Pune

Issues it is cited on

Judgments citing Sant Motiram Maharaj Sahakari Pat Sanstha Ltd. v. ITO

Maharashtra Rajya Pathyapustak Mandal Karmachari Sahakari Pat Sanstha Maryadit, Pune vs. The Principal Commissioner of Income Tax -2, Pune

The appeal of the assessee stands ALLOWED

ITA 733/PUN/2023[2017-18]Status: DisposedITAT Pune26 Sept 2023AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 733/Pun/2023 निर्धारण वषा / Assessment Year : 2017-18 Maharashtra Rajya Pathyapustak Mandal Karmachari Sahakari Pat Sanstha Maryadit, Bal Bharati, Senapati Bapat Rd., Pune – 411 004 Pan: Aaaam2009A . . . . . . . अपऩलधर्थी / Appellant बिधम / V/S Pr. Commissioner Of Income Tax -2 Pune . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee By : Mrs. J.R. Chandekar Revenue By : Shri Keyur Patel सुनवाई की तारीख / Date Of Conclusive Hearing : 25/09/2023 घोषणा की तारीख / Date Of Pronouncement : 26/09/2023 आदेश / Order Per G. D. Padmahshali, Am; This Appeal Of The Assessee For Assessment Year 2017-18 [For Short ‘Ay’] Is Assailed Against Revisionary Order Of Pr. Commissioner Of Income Tax-2, [For Short ‘Pcit’] Dt. 21/03/2022 Passed U/S 263 Of The Income-Tax Act, 1961 [For Short ‘The Act’], Which Ascended Out Of Assessment Order Dt. 24/12/2019 Passed U/S 143(3) By The Income Tax Officer, Ward 3(5), Pune [For Short ‘Ao’].

For Appellant: Mrs. J.R. ChandekarFor Respondent: Shri Keyur Patel
Section 143(3)Section 263Section 80P(2)(a)Section 80P(2)(d)

…॥ आयकर अपीलीय न्यायाधिकरण, पुणे “ए” न्यायपीठ, पुणे में ॥ IN THE INCOME TAX APPELLATE TRIBUNAL, PUNE ‘A’ BENCH, PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपऩल सं. / ITA No. 733/PUN/2023 निर्धारण वषा / Assessment Year : 2017-18 Maharashtra Rajya Pathyapustak Mandal Karmachari Sahakari Pat Sanstha Maryadit, Bal Bharati, Senapati Bapat Rd., Pune – 411 004 PAN: AAAAM2009A . . . . . . . अपऩलधर्थी / Appellant बिधम / V/s Pr. Commissioner of Income Tax -2 Pune . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee by : Mrs. J.R. Chandekar Revenue…

The Hind Co-Operative Housing Society Limited, Belgavi vs. Income Tax Officer, Ward - 1(2), Belagavi

The appeal of the assessee is ALLOWED

ITA 38/PAN/2023[2017-18]Status: DisposedITAT Panaji01 Sept 2023AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri G. D. Padmahshali(Through Virtual Hearing From Pune) आयकर अपऩल सं. / Ita No. 038/Pan/2023 निर्धारण वषा / Assessment Year : 2017-18 Hind Co-Operative Housing Society Ltd., 131, Hindwadi, Belgaum, Karnataka-590011 Pan: Aacat4514B . . . . . . . अपीलार्थी / Appellant बिधम / V/S Income Tax Officer, Ward-1(2), Belgaum . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee By : Mr Pramod Vaidya [‘Ld. Ar’] Revenue By : Mr N. Shrikanth [‘Ld. Dr’] सुनवाई की तारीख / Date Of Conclusive Hearing : 07/08/2023 घोषणा की तारीख / Date Of Pronouncement : 01/09/2023 आदेश / Order Per G. D. Padmahshali, Am; Against The Impugned Din & Order No. Itba/Nfac/S/250/2022- 23/1048023500(1) Dt. 15/12/2022 Passed U/S 250 Of Income-Tax Act, 1961 [‘The Act’ Hereafter] By National Faceless Appeal Centre, Delhi [‘Nfac’ Hereafter] The Present Appeal Is Instituted U/S 253(1) Of The Act For Assessment Year 2017-18 [‘Ay’ Hereinafter].

For Appellant: Mr Pramod Vaidya [‘Ld. AR’]For Respondent: Mr N. Shrikanth [‘Ld. DR’]
Section 143(3)Section 250Section 253(1)Section 80PSection 80P(2)(d)

…॥ आयकर अपीलीय न्यायाधिकरण, पणजी न्यायपीठ, पणजी में ॥ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘PANAJI’ BENCH, PANAJI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER (Through Virtual Hearing from Pune) आयकर अपऩल सं. / ITA No. 038/PAN/2023 निर्धारण वषा / Assessment Year : 2017-18 Hind Co-Operative Housing Society Ltd., 131, Hindwadi, Belgaum, Karnataka-590011 PAN: AACAT4514B . . . . . . . अपीलार्थी / Appellant बिधम / V/s Income Tax Officer, Ward-1(2), Belgaum . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee by : Mr Pramod Vaidya [‘Ld. AR’] Revenue b…

Pimpiri Chinchwad Mahanagar Palikas Sevakanchi Patsanstha Maryadit, Pune vs. Principal Commissioner of Income Tax, Pune

In the result, appeal of the assessee is allowed

ITA 604/PUN/2023[2017-18]Status: DisposedITAT Pune21 Aug 2023AY 2017-18

Bench: Shri R.S. Syal, Hon.Vice- & Shri Partha Sarathi Chaudhury, Hon.Pimpri Chinchwad Mahanagar Vs Pr.Cit, Pune. Palika‟S Sevakanchi Patsanstha Maryadit, Shop No.101, Shubham Galleria, Pimpri, Pune. Pan: Aaatp 5109 P Appellant Respondent Assessee By : Shri Rohit C. Kasat, Ca Revenue By : Shri Ajay Kumar Kesari, Dr Date Of Hearing : 17/08/2023 Date Of Pronouncement : 21/08/2023 O R D E R Per Partha Sarathi Chaudhury, Jm: This Appeal Preferred By The Assessee Emanate From The Order Of Principal Commissioner Of Income Tax, Pune (For Short, „Pcit‟), Dated 23/03/2022 For A.Y. 2017-18 As Per The Grounds Of Appeal On Record.

For Appellant: Shri Rohit C. Kasat, CAFor Respondent: Shri Ajay Kumar Kesari, DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE „B‟ BENCHES :: PUNE BEFORE SHRI R.S. SYAL, HON.VICE-PRESIDENT & SHRI PARTHA SARATHI CHAUDHURY, HON.JUDICIAL MEMBER Pimpri Chinchwad Mahanagar Vs Pr.CIT, Pune. Palika‟s Sevakanchi Patsanstha Maryadit, Shop No.101, Shubham Galleria, Pimpri, Pune. PAN: AAATP 5109 P Appellant Respondent Assessee by : Shri Rohit C. Kasat, CA Revenue by : Shri Ajay Kumar Kesari, DR Date of hearing : 17/08/2023 Date of pronouncement : 21/08/2023 O R D E R Per PARTHA SARATHI CHAUDHURY, JM: This appeal preferred by the assessee emanate from the order of Principal Commissioner of Income Tax, Pune (…

Shree Adinath Minority Credit Souhard Sahakari Ltd, Belgaum vs. Income Tax Officer, Ward - 1(3), Belagavi

In the result, appeals of the assessees are allowed

ITA 42/PAN/2023[2018-19]Status: DisposedITAT Panaji21 Aug 2023AY 2018-19

Bench: Shri Partha Sarathi Chaudhury & Shri G.D. Padmahshali(Through Virtual Hearing) Prathamik Krushi Pattin Vs Ito, Ward-1, Sahakari Sangh Niyamit, Nipani Ingali, Tal - Chikodi, Dist. Belgaum, Karnataka. Pan: Aaaap 1335 L Appellant Respondent Directorate Of Health Services Vs Ito, Ward-1(4), Employees Co-Op. Credit Panaji-Goa. Society Ltd., Campal, Panji. Pan: Aaaad 8637 P Appellant Respondent Vyavasaya Seva Sahakari Vs Ito, Ward-2, Sangha Ltd., Kadatoka, Karwar. Honnavar, Karnataka. Pan: Aaaav 0321 N Appellant Respondent

For Appellant: NoneFor Respondent: Shri N. Shrikanth, DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH :: PANAJI BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER & SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER (Through virtual hearing) Prathamik Krushi Pattin vs ITO, Ward-1, Sahakari Sangh Niyamit, Nipani Ingali, Tal - Chikodi, Dist. Belgaum, Karnataka. PAN: AAAAP 1335 L Appellant Respondent Directorate of Health Services vs ITO, Ward-1(4), Employees Co-op. Credit Panaji-Goa. Society Ltd., Campal, Panji. PAN: AAAAD 8637 P Appellant Respondent Vyavasaya Seva Sahakari vs ITO, Ward-2, Sangha Ltd., Kadatoka, Karwar. Honnavar, Karnataka. PAN: AAAAV 0321 N Appellant Resp…

Ramanaguli Group Seva Sahakari Sangha Limited, Ankola vs. Income Tax Officer, Ward - 2, Karwar

In the result, appeals of the assessees are allowed

ITA 40/PAN/2023[2016-17]Status: DisposedITAT Panaji21 Aug 2023AY 2016-17

Bench: Shri Partha Sarathi Chaudhury & Shri G.D. Padmahshali(Through Virtual Hearing) Prathamik Krushi Pattin Vs Ito, Ward-1, Sahakari Sangh Niyamit, Nipani Ingali, Tal - Chikodi, Dist. Belgaum, Karnataka. Pan: Aaaap 1335 L Appellant Respondent Directorate Of Health Services Vs Ito, Ward-1(4), Employees Co-Op. Credit Panaji-Goa. Society Ltd., Campal, Panji. Pan: Aaaad 8637 P Appellant Respondent Vyavasaya Seva Sahakari Vs Ito, Ward-2, Sangha Ltd., Kadatoka, Karwar. Honnavar, Karnataka. Pan: Aaaav 0321 N Appellant Respondent

For Appellant: NoneFor Respondent: Shri N. Shrikanth, DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH :: PANAJI BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER & SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER (Through virtual hearing) Prathamik Krushi Pattin vs ITO, Ward-1, Sahakari Sangh Niyamit, Nipani Ingali, Tal - Chikodi, Dist. Belgaum, Karnataka. PAN: AAAAP 1335 L Appellant Respondent Directorate of Health Services vs ITO, Ward-1(4), Employees Co-op. Credit Panaji-Goa. Society Ltd., Campal, Panji. PAN: AAAAD 8637 P Appellant Respondent Vyavasaya Seva Sahakari vs ITO, Ward-2, Sangha Ltd., Kadatoka, Karwar. Honnavar, Karnataka. PAN: AAAAV 0321 N Appellant Resp…

Directorate of Health Services Employees Co-Operative Society Ltd, Panaji vs. Income Tax Officer, Ward 1(4), Panaji

In the result, appeals of the assessees are allowed

ITA 115/PAN/2022[2017-18]Status: DisposedITAT Panaji21 Aug 2023AY 2017-18

Bench: Shri Partha Sarathi Chaudhury & Shri G.D. Padmahshali(Through Virtual Hearing) Prathamik Krushi Pattin Vs Ito, Ward-1, Sahakari Sangh Niyamit, Nipani Ingali, Tal - Chikodi, Dist. Belgaum, Karnataka. Pan: Aaaap 1335 L Appellant Respondent Directorate Of Health Services Vs Ito, Ward-1(4), Employees Co-Op. Credit Panaji-Goa. Society Ltd., Campal, Panji. Pan: Aaaad 8637 P Appellant Respondent Vyavasaya Seva Sahakari Vs Ito, Ward-2, Sangha Ltd., Kadatoka, Karwar. Honnavar, Karnataka. Pan: Aaaav 0321 N Appellant Respondent

For Appellant: NoneFor Respondent: Shri N. Shrikanth, DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH :: PANAJI BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER & SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER (Through virtual hearing) Prathamik Krushi Pattin vs ITO, Ward-1, Sahakari Sangh Niyamit, Nipani Ingali, Tal - Chikodi, Dist. Belgaum, Karnataka. PAN: AAAAP 1335 L Appellant Respondent Directorate of Health Services vs ITO, Ward-1(4), Employees Co-op. Credit Panaji-Goa. Society Ltd., Campal, Panji. PAN: AAAAD 8637 P Appellant Respondent Vyavasaya Seva Sahakari vs ITO, Ward-2, Sangha Ltd., Kadatoka, Karwar. Honnavar, Karnataka. PAN: AAAAV 0321 N Appellant Resp…

Bellad Bagewadi Krishi Seva Sahakari Ssangh Niyamit, Hukkeri vs. Assessing Officer, National E-Assessment Centre, Delhi

ITA 89/PAN/2022[2018-19]Status: DisposedITAT Panaji13 Jul 2023AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshalistay Application Nos.01, 02 & 03/Pan./2023 Arising Out Of Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 Along With Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 & Ita.Nos. 05 & 06/Pan./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist. Belagavi – 591 305 Vs. Belgaum Road, State Of Karnataka. Gokak – 591 307. Pan Aaaat0640C State Of Karnataka (Appellant) (Respondent) For Assessee : Shri Shivanand Halbhavi For Revenue : Shri N. Shrikanth Date Of Hearing : 10.07.2023 Date Of Pronouncement : 13.07.2023 Order

For Appellant: Shri Shivanand HalbhaviFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Stay Application Nos.01, 02 & 03/PAN./2023 Arising out of ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 ALONG WITH ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 And ITA.Nos. 05 & 06/PAN./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist.…

Bellad Bagewadi Krishi Seva Sahakari Sangh Niyamit, Belagavi vs. Assessing Officer, National E-Assessment Centre, Delhi

ITA 116/PAN/2022[2020-21]Status: DisposedITAT Panaji13 Jul 2023AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshalistay Application Nos.01, 02 & 03/Pan./2023 Arising Out Of Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 Along With Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 & Ita.Nos. 05 & 06/Pan./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist. Belagavi – 591 305 Vs. Belgaum Road, State Of Karnataka. Gokak – 591 307. Pan Aaaat0640C State Of Karnataka (Appellant) (Respondent) For Assessee : Shri Shivanand Halbhavi For Revenue : Shri N. Shrikanth Date Of Hearing : 10.07.2023 Date Of Pronouncement : 13.07.2023 Order

For Appellant: Shri Shivanand HalbhaviFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Stay Application Nos.01, 02 & 03/PAN./2023 Arising out of ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 ALONG WITH ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 And ITA.Nos. 05 & 06/PAN./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist.…

Bellad Bagewadi Krishi Seva Sahakari Bank Limited, Hukkeri vs. Income Tax Officer, Ward-1, Gokak

ITA 11/PAN/2022[2017-18]Status: DisposedITAT Panaji13 Jul 2023AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshalistay Application Nos.01, 02 & 03/Pan./2023 Arising Out Of Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 Along With Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 & Ita.Nos. 05 & 06/Pan./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist. Belagavi – 591 305 Vs. Belgaum Road, State Of Karnataka. Gokak – 591 307. Pan Aaaat0640C State Of Karnataka (Appellant) (Respondent) For Assessee : Shri Shivanand Halbhavi For Revenue : Shri N. Shrikanth Date Of Hearing : 10.07.2023 Date Of Pronouncement : 13.07.2023 Order

For Appellant: Shri Shivanand HalbhaviFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Stay Application Nos.01, 02 & 03/PAN./2023 Arising out of ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 ALONG WITH ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 And ITA.Nos. 05 & 06/PAN./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist.…

Bellad Bagewadi Krishi Seva Sahakari Bank Limited, Hukkeri vs. Income Tax Officer, Ward-1, Gokak

ITA 6/PAN/2020[2008-09]Status: DisposedITAT Panaji13 Jul 2023AY 2008-09

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshalistay Application Nos.01, 02 & 03/Pan./2023 Arising Out Of Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 Along With Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 & Ita.Nos. 05 & 06/Pan./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist. Belagavi – 591 305 Vs. Belgaum Road, State Of Karnataka. Gokak – 591 307. Pan Aaaat0640C State Of Karnataka (Appellant) (Respondent) For Assessee : Shri Shivanand Halbhavi For Revenue : Shri N. Shrikanth Date Of Hearing : 10.07.2023 Date Of Pronouncement : 13.07.2023 Order

For Appellant: Shri Shivanand HalbhaviFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Stay Application Nos.01, 02 & 03/PAN./2023 Arising out of ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 ALONG WITH ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 And ITA.Nos. 05 & 06/PAN./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist.…