KUVEMPU CO OPERATIVE CREDIT SOCIETY ,BANGALORE vs. INCOME TAX OFFICER, WARD-2(2)(2) , BANGALORE
In the result, appeal filed by the assessee is allowed for statistical purposes
ITA 229/BANG/2024[2020-21]Status: DisposedITAT Bangalore17 Apr 2024AY 2020-21
For Appellant: Shri. Girish T. L, CAFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru
Section 143(3)Section 18Section 18(2)Section 20Section 250Section 80PSection 80P(2)(a)
society. It is\nalso specified that a nominal or associate member shall not have the right\nto vote and as per provisions of Section 18(2) of the Karnataka Co-\noperative Societies Act, the nominal member shall not be entitled to any\nshare in any form whatsoever in the assets
