“Section 18(1)(d)”

SAMPKHAND GROUP SEVA SAHAKARI SANGH LIMITED,SAMPHKAND vs. PRINCIPAL COMMISSIONER OF INCOME TAX, HUBLI, HUBLI

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2017-18 M/S. Sampkhand Group Seva Sahakari Sangh Ltd., The Principal No. 104, Sahakari Commissioner Of Sangh, Kumta Road, Income Tax, Janmane, Hubli. Vs. Samphkand – 581 315. Pan: Aanas3902K Appellant Respondent : Shri S.V. Ravishankar, Assessee By Advocate : Shri Sumer Singh Meena, Cit Revenue By Dr-1 Date Of Hearing : 11-08-2022 Date Of Pronouncement : 23-08-2022 Order Per Beena Pillaipresent Appeal By The Assessee Has Been Filed By Assessee Against The Order Dated 29/03/2022 U/S. 263 Passed By The Ld.Pr.Cit, Hubli Relating To Assessment Year 2017-18 On Following Grounds Of Appeal: “1. The Order Of The Learned Principal Commissioner Of Income-Tax Hubli, Passed Under Section 263 Of The Act In So Far As It Is Against The Appellant Is Opposed To Law, Weight Of Evidence, Natural Justice, Probabilities, Facts & Circumstances Of The Appellant'S Case.

cooperative society to admit a nominal or associate member. The Karnataka Co-operative Societies (Amendment) Act, 2014 inserted the following proviso below section 18(1)(d) of the Karnataka Co-operative Societies Act:......................” 4. The Ld.AR submitted that the Ld.Pr.CIT has assumed wrong facts as assessee only had two classes