“Section 5(1)(cc)”

Citizencredit Co-Operative Bank Limited (Sahar Branch), Mumbai vs. ITO (TDS)-Ward 1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank' means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co Operative Bank Limited (Four Bungalows Branch), Mumbai vs. ITO (TDS)1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank’ means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co-Operative Bank Limited (Mahim Branch), Mumbai vs. ITO (TDS) Ward 1(1)(4), Mumbai

note of certain definitions – (A) ‘Co-operative bank' means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank" is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co-Operative Bank Ltd (Mahim Branch), Mumbai vs. ITO (TDS)- Ward 1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank' means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co-Operative Bank Limited (Mahim Branch), Mumbai vs. ITO (TDS)-Ward 1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank' means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizencredit C-Operative Bank Limited (Marol Branch), Mumbai vs. ITO (TDS) Ward 1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank' means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co-Operative Bank Limited (Marol Branch), Mumbai vs. ITO (TDS) Ward 1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank' means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank" is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co-Operative Bank Ltd (Marol Branch), Mumbai vs. ITO (TDS)-Ward 1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank’ means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co Operative Bank Limited (Kula Branch), Mumbai vs. ITO (TDS) Ward 1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank’ means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co-Operative Bank Limited (Hill Road Branch), Mumbai vs. ITO (TDS)-Ward 1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank' means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co-Operative Bank Limited (Hill Road Branch), Mumbai vs. ITO (TDS)-Ward 1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank' means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co-Operative Bank Limited (Hill Road Branch), Mumbai vs. ITO (TDS) Ward 1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank' means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co-Operative Bank Limited (Manori Branch), Mumbai vs. ITO (TDS) 1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank' means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co-Operative Bank Limited (Manori Branch), Mumbai vs. ITO (TDS)-Ward 1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank' means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizen Credit Co Operative Bank Limited ( Mulund Branch), Mumbai vs. ITO (TDS)1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank' means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co Operative Bank Limited (Mulund Branch), Mumbai vs. ITO (TDS) 1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank' means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co Operative Bank Limited (Santacruz Branch), Mumbai vs. ITO (TDS)-1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank' means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co Operative Bank Limited ( Santacruz Branch), Mumbai vs. ITO (TDS) 1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank' means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co Operative Bank Limited (Byculla Branch), Mumbai vs. ITO (TDS)-1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank' means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank

Citizencredit Co Operative Bank Limited (Byculla Branch), Mumbai vs. ITO (TDS)1(1)(4), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

note of certain definitions – (A) ‘Co-operative bank’ means a Co-operative bank as defined under the Banking Regulations Act, 1949. As per Section 5(1)(cc) of the Banking Regulations Act, 1949, “Co-operative bank” is defined as a state Co-operative bank, a central cooperative bank