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“Section 143(1)(v)(a)”

Section References (mined)Section 143Section 143(1)(v)(a)5 judgments

PATRIC JOHN,TIRUVALLUR vs. ACIT, ALAPPUZHA

Appeal is dismissed in above terms

ITA 452/COCH/2023[2020-21]Status: DisposedITAT Cochin23 Oct 2024AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singhpatric John Assistant Commissioner Of Plot No. 225, F-2, 6Th Street Income Tax Modern City, Pattabiram Alappuzha Vs. Poonamallee Tiruvallur 600072 [Pan: Afapj9149Q] (Appellant) (Respondent)

For Appellant: ------- None -------For Respondent: Smt. V. Swarnalatha, Sr. D.R
Section 139(1)Section 143(1)(a)Section 143(1)(v)Section 250Section 36(1)(va)

return u/s.139(1) of the Act. So far as the assessee’s latter argument that the impugned disallowance could not be made in section 143(1)(v)(a) “processing”, case law [2024] 298 Taxman 159 (Bom.) (HC) Rohan Korgaonkar vs. DCIT has rejected the very stand. 4. We accordingly

MURALEEDHARAN KALATHIL,COCHIN vs. ACIT, KOCHI

Appeal is dismissed in above terms

ITA 449/COCH/2023[2020-21]Status: DisposedITAT Cochin23 Oct 2024AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singhmuraleedharan Kalathil Assistant Commissioner Of 9F Sai Sree Ram Prakash Vihar Income Tax Awho, Ernakulam Vs. Cochin Cochin 682023 [Pan: Afhpk6833P] (Appellant) (Respondent)

For Appellant: ------- None -------For Respondent: Smt. V. Swarnalatha, Sr. D.R
Section 139(1)Section 143(1)(a)Section 143(1)(v)Section 250Section 36(1)(v)Section 36(1)(va)

return u/s.139(1) of the Act. So far as the assessee’s latter argument that the impugned disallowance could not be made in section 143(1)(v)(a) “processing”, case law [2024] 298 Taxman 159 (Bom.) (HC) Rohan Korgaonkar vs. DCIT has rejected the very stand. 4. We accordingly

THE RAGHUNAYAKA LARGE SIZED COOPERATIVE CREDIT SOCIETY LIMITED,CHINNAYYAGUDEM vs. INCOME TAX OFFICER, WARD-1, TADEPALLIGUDEM

In the result, appeals of the assessees are dismissed

ITA 267/VIZ/2021[2018-19]Status: DisposedITAT Visakhapatnam08 Mar 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./I.T.A.No.255/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2018-19) Unagatla Large Sized Co-Operative Vs. Income Tax Officer Credit Society Ltd., Chagallu Mandal Ward-2 [Pan : Aaaau3979M] Tanuku आयकर अपील सं./I.T.A.No.267/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2018-19) Raghunayaka Large Sized Co- Vs. Income Tax Officer Operative Credit Society Ltd., Ward-1 D.No.10-122, Near Ramalayam Tadepalligudem Chinnayyagudem West Godavari Dist. [Pan : Aaeat9533A] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri GVN Hari, ARFor Respondent: Shri O.N.Hari Prasada Rao, DR
Section 143(1)Section 154Section 80P

आयकरअपीलीयअधिकरण, धिशाखापटणम “एसएमसी”पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM “SMC” BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी

UNAGATLA LARGE SIZED COOPERATIVE CREDIT SOCIETY LIMITED,CHAGALLU MANDAL vs. INCOME TAX OFFICER, WARD-2, TANUKU

In the result, appeals of the assessees are dismissed

ITA 255/VIZ/2021[2018-19]Status: DisposedITAT Visakhapatnam08 Mar 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./I.T.A.No.255/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2018-19) Unagatla Large Sized Co-Operative Vs. Income Tax Officer Credit Society Ltd., Chagallu Mandal Ward-2 [Pan : Aaaau3979M] Tanuku आयकर अपील सं./I.T.A.No.267/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2018-19) Raghunayaka Large Sized Co- Vs. Income Tax Officer Operative Credit Society Ltd., Ward-1 D.No.10-122, Near Ramalayam Tadepalligudem Chinnayyagudem West Godavari Dist. [Pan : Aaeat9533A] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri GVN Hari, ARFor Respondent: Shri O.N.Hari Prasada Rao, DR
Section 143(1)Section 154Section 80P

आयकरअपीलीयअधिकरण, धिशाखापटणम “एसएमसी”पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM “SMC” BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी

NO 1431 LEMELLEPADU PRIMARY AGRICULTURAL CO OP SOCIETY LIMITED,GUNTUR vs. INCOME TAX OFFICER, WARD 1(3), GUNTUR

In the result, appeals of the assessees are dismissed

ITA 219/VIZ/2021[2018-19]Status: DisposedITAT Visakhapatnam08 Mar 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./I.T.A.No.255/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2018-19) Unagatla Large Sized Co-Operative Vs. Income Tax Officer Credit Society Ltd., Chagallu Mandal Ward-2 [Pan : Aaaau3979M] Tanuku आयकर अपील सं./I.T.A.No.267/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2018-19) Raghunayaka Large Sized Co- Vs. Income Tax Officer Operative Credit Society Ltd., Ward-1 D.No.10-122, Near Ramalayam Tadepalligudem Chinnayyagudem West Godavari Dist. [Pan : Aaeat9533A] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri GVN Hari, ARFor Respondent: Shri O.N.Hari Prasada Rao, DR
Section 143(1)Section 154Section 80P

आयकरअपीलीयअधिकरण, धिशाखापटणम “एसएमसी”पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM “SMC” BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी