Yamakanmardi Urban Co-operative Credit Society Ltd. v. CIT

45 Taxmann.com 297High Court2014#20894 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 143(3)Section 144B Section 250 Section 56 Section 80P(2)(a)(i)

Judgments citing Yamakanmardi Urban Co-operative Credit Society Ltd. v. CIT

Karavali Souharda Credit Co-Operative Limited, Davanagere vs. Income-Tax Officer, Ward-1, Davanagere

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 478/BANG/2024[2020-21]Status: DisposedITAT Bangalore04 Jun 2024AY 2020-21

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubeyassessment Year : 2020-21

For Appellant: Shri Ramanagowda .S. GowdarFor Respondent: Shri Subramanian .S, JCIT (DR)

Section 250Section 58Section 80Section 80PSection 80P(2)(a)Section 80p

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year : 2020-21 M/s. Karavali Souharda Credit Cooperative Ltd., The Income Tax No. 2550/2, Prathik Officer, Complex, Ward – 1, 6th Main, MCC A Block, Davanagere. Davanagere – 577 004. Vs. PAN: AAAAK4258M APPELLANT RESPONDENT Assessee by : Shri Ramanagowda .S. Gowdar, Advocate Revenue by : Shri Subramanian .S, JCIT (DR) Date of Hearing : 20-05-2024 Date of Pronouncement : 04-06-2024 ORDER PER KESHAV DUBEY, JUDICIAL MEMBER This appeal at the instance of the a…

Indore Mandal Dak Tar Karamchari Sahakari Sanstha My. Indore, Indore vs. The Additional CIT, Indore

In the result, appeal of assessee is allowed for statistical purposes

ITA 97/IND/2023[2020-21]Status: DisposedITAT Indore22 Jun 2023AY 2020-21

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniindore Mandal Dak Tar Acit Karamchari Sahakari Indore Vs. Sanstha Maryadit Dewas (Appellant / Assessee) (Respondent/ Revenue) Pan: Aaaji 0159 C Assessee By Shri Venus Rawka, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 12.06.2023 Date Of Pronouncement 22.06.2023

Section 142(1)Section 80P

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Indore Mandal Dak Tar ACIT Karamchari Sahakari Indore Vs. Sanstha Maryadit Dewas (Appellant / Assessee) (Respondent/ Revenue) PAN: AAAJI 0159 C Assessee by Shri Venus Rawka, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 12.06.2023 Date of Pronouncement 22.06.2023 O R D E R Per Vijay Pal Rao, JM: This appeal by the assessee is directed against the order dated 10.02.2023 of Commissioner of Income Tax(Appeal), National Face…

Industrial Co. Operative Credit Society Ltd., Kheda vs. The Pr. CIT-2, Vadodara

In the result, the tax appeals are dismissed

ITA 1064/AHD/2017[2008-09]Status: DisposedITAT Ahmedabad07 Jan 2022AY 2008-09

Bench: Shri Rajpal Yadav, Vice- & Shri Waseem Ahmedआयकर अपील सं./ Ita No.1064/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-13 Industrial Co-Operative Credit Vs. The Pr.Cit-2 Society Ltd. Vadodara. At-Kanjari, Anand-Nadiad Road Ta. : Nadiad, Dist: Kheda Pan : Aaaai 7424 B

For Appellant: Shri Aseem L. Thakkar, ARFor Respondent: Shri Mohd Usman,CIT-DR

Section 143(2)Section 143(3)Section 263Section 80P(2)Section 80P(2)(a)Section 80P(4)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD - BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.1064/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-13 Industrial Co-operative Credit Vs. The Pr.CIT-2 Society Ltd. Vadodara. At-Kanjari, Anand-Nadiad Road Ta. : Nadiad, Dist: Kheda PAN : AAAAI 7424 B अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri Aseem L. Thakkar, AR Revenue by : Shri Mohd Usman,CIT-DR सुनवाई क" तार"ख/Date of Hearing : 06/12/2021 घोषणा क" तार"ख /Date of Pronouncement: 07/01…

M/S. Banashankari Credit Co-Operative Society Limited, Bengaluru vs. Income Tax Officer, Ward-7(2)(4), Bengaluru

In the result, the appeal filed by the assessee stands allowed for statistical purposes

ITA 2874/BANG/2017[2014-15]Status: DisposedITAT Bangalore12 Mar 2018AY 2014-15

Bench: Shri Arun Kumar Garodiaassessment Year :2014-15

For Appellant: Smt. Pratibha .R, AdvocateFor Respondent: Smt. Padma Meenakshi, JCIT (DR)

Section 80P

…ppeals) ought to have followed the jurisdictional High Court judgment in the case of Guttigedarara Credit Co- operative Society Ltd vs. ITO (2015) 377 ITR 464 (Karn) and also in Page 2 of 5 the case of Yamakaninardi Co-operative Credit Society vs. cit (2014) 45 Taxmann.com 297 (Karn) and ought to have allowed the deduction as claimed by the Appellant. 4. The learned CIT (Appeals) ought to have appreciated that the investments in deposits were as per the statutory requirement and it was not out of surplus and consequently the judgment of the Karnataka High Court in the case of Totgar's Co-operative Sale Society L…