DEPUTY COMMISSIONER OF INCOME TAX, CIR-2(1)(1), BARODA vs. THE BHARUCH DIS CENT CO-OP BANK LTD., BHARUCH
ITA 298/SRT/2022[2017-18]Status: DisposedITAT Surat09 Jan 2023AY 2017-18
Bench: Shri Pawan Singh & Dr. Arjun Lal Saini
Section 254(1)Section 36(1)(viia)
banking company” also includes “Cooperative
Bank” and further held that as per definition of “Non-scheduled Bank” given in the explanation under Section 37(1)(viia) a “banking company” as defined in Section (c) of Banking Regulation Act, which is not a scheduled bank is classified as Non-scheduled bank