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“Section 2(14)(m)(b)”

Section References (mined)Section 2Section 2(14)(m)(b)5 judgments

Judgments citing Section 2(14)(m)(b)

Sri K R Udaya Kumar, Mysore vs. Assistant Commissioner of Income Tax, Circle-2(1), Bangalore

In the result, the appeal filed by assessee stands allowed for statistical purposes

ITA 525/BANG/2022[2008-09]Status: DisposedITAT Bangalore01 Dec 2022AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2008-09

For Respondent: Shri S.V. Ravishankar
Section 143(3)Section 2(14)Section 234A

area committee, town area committee, town committee, or cantonment committee and which has a population of not less than 10,000. 10. Section 2(14)(m)(b) of the Act covers the situation where the subject land is not only located within the distance of 8 kms from the local

G N Venugopal, Devanahalli vs. Assistant Commissioner of Income Tax, Central Circle- 2(4), Bangalore

In the result, all the appeals of assessee for all these assessment years are partly allowed

ITA 306/BANG/2020[2014-15]Status: DisposedITAT Bangalore11 Apr 2022AY 2014-15

Bench: Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm

Section 127Section 132Section 139(1)Section 143(2)Section 143(3)Section 153A

area committee, town area committee, town committee, or cantonment committee and which has a population of not less than 10,000. 10. Section 2(14)(m)(b) of the Act covers the situation where the subject land is not only located within the distance of 8 kms from the local

G N Venugopal, Devanahalli vs. Assistant Commissioner of Income Tax, Central Circle- 2(4), Bangalore

In the result, all the appeals of assessee for all these assessment years are partly allowed

ITA 305/BANG/2020[2012-13]Status: DisposedITAT Bangalore11 Apr 2022AY 2012-13

Bench: Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm

Section 127Section 132Section 139(1)Section 143(2)Section 143(3)Section 153A

area committee, town area committee, town committee, or cantonment committee and which has a population of not less than 10,000. 10. Section 2(14)(m)(b) of the Act covers the situation where the subject land is not only located within the distance of 8 kms from the local

G N Venugopal, Devanahalli vs. Assistant Commissioner of Income Tax, Central Circle- 2(4), Bangalore

In the result, all the appeals of assessee for all these assessment years are partly allowed

ITA 304/BANG/2020[2011-12]Status: DisposedITAT Bangalore11 Apr 2022AY 2011-12

Bench: Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm

Section 127Section 132Section 139(1)Section 143(2)Section 143(3)Section 153A

area committee, town area committee, town committee, or cantonment committee and which has a population of not less than 10,000. 10. Section 2(14)(m)(b) of the Act covers the situation where the subject land is not only located within the distance of 8 kms from the local

G N Venugopal, Devanahalli vs. Assistant Commissioner of Income Tax, Circle- 2(4), Bangalore

In the result, all the appeals of assessee for all these assessment years are partly allowed

ITA 303/BANG/2020[2010-11]Status: DisposedITAT Bangalore11 Apr 2022AY 2010-11

Bench: Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm

Section 127Section 132Section 139(1)Section 143(2)Section 143(3)Section 153A

area committee, town area committee, town committee, or cantonment committee and which has a population of not less than 10,000. 10. Section 2(14)(m)(b) of the Act covers the situation where the subject land is not only located within the distance of 8 kms from the local