DCIT 1(3)(2), MUMBAI vs. MAHARASHTRA STATE CO OP AGRICULTURAL RURAL MULTIPURPOSE DEVELOPEMENT BANK LTD, MUMBAI
In the result, the appeal of the assesse is partly allowed for statistical purposes while for the appeal of the revenue stand dismissed
ITA 2962/MUM/2017[2012-13]Status: DisposedITAT Mumbai06 May 2022AY 2012-13
Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhailmaharashtra State Co- Vs. Dcit-(Osd)-1 Op, Agricultural Rural Aayakar Bhavan, Multipurpose M.K. Road, Development Bank Ltd. Mumbai – 400 020 15-A, Morvi Lane, Chowpatty, Girgaum, Mumbai – 400 007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaaam9669E Appellant .. Respondent Dcit-1(3)(2) Vs. M/S Maharashtra State R. No. 540, 5Th Floor Co-Op, Agricultural Rural Aayakar Bhavan, Multipurpose M.K. Road, Development Bank Ltd. Mumbai – 400 020 15-A, Morvi Lane, Chowpatty, Girgaum, Mumbai – 400 007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaaam9669E Appellant .. Respondent
For Appellant: Ruturaj GurjarFor Respondent: Salil Mishra
Section 143(2)Section 143(3)Section 14ASection 36(1)(viia)Section 80PSection 80P(2)(a)
laws. It was also stated that it was not doing any banking activity as defined in section 5(1)(b) of the Banking Companies Act, 1949. It was also not governed by Reserve Bank of India Act, 1934. Reference was also made to section