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“Section 253(1)(c)(ii)”

Section References (mined)Section 253Section 253(1)(c)(ii)3 judgments

Judgments citing Section 253(1)(c)(ii)

Shree Dudhganga Multipurpose Co-Operative Society Limited, Belagavi vs. Pr.Commissioner of Income Tax, Belagavi

Appeals are DISMISSED as unadmitted

ITA 318/PAN/2024[2020-21]Status: DisposedITAT Panaji18 Mar 2025AY 2020-21

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliassessment Year : 2020-21 The Dhanashree Multipurpose Co-Operative Society Ltd. 722/1, Angol Road, Vidya Nagar, Belgaum Pan:Aaaad0350R . . . . . . . Appellant V/S Pr. Commissioner Of Income Tax Hubali . . . . . . . . Respondent

For Appellant: Mr Pramod Vaidya [‘Ld. AR’]For Respondent: Capt. Pradeep Arya [‘Ld. DR’]
Section 253(1)Section 253(1)(c)Section 263

IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI

The Dhanashree Multipurpose Co Coperative Society Limited, Belgaum vs. Principal Commisssioner of Income Tax, Belgaum

Appeals are DISMISSED as unadmitted

ITA 317/PAN/2024[2020-21]Status: DisposedITAT Panaji18 Mar 2025AY 2020-21

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliassessment Year : 2020-21 The Dhanashree Multipurpose Co-Operative Society Ltd. 722/1, Angol Road, Vidya Nagar, Belgaum Pan:Aaaad0350R . . . . . . . Appellant V/S Pr. Commissioner Of Income Tax Hubali . . . . . . . . Respondent

For Appellant: Mr Pramod Vaidya [‘Ld. AR’]For Respondent: Capt. Pradeep Arya [‘Ld. DR’]
Section 253(1)Section 253(1)(c)Section 263

IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI

Sh. Baljit Singh, Ludhiana vs. Pr. CIT, Ludhiana -1, Ludhiana

In the result, appeal of the Assessee is dismissed

ITA 416/CHANDI/2022[2017-18]Status: DisposedITAT Chandigarh22 May 2024AY 2017-18

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Rajiv Kaushal &For Respondent: Shri Rohit Sharma, CIT DR
Section 143(3)Section 263Section 263(1)Section 68Section 92C

order under section 263 wherein the aforesaid ground is considered / taken cognizance still survives for us. The tribunal by virtue of section 253(1)(c)(ii) in appeal has jurisdiction to determine its legality, validity and proprietary in a manner challenged before us, even after consequential order is passed; even