Section 2(24)(viia) of the Income Tax Act

83 judgments on BharatTax turn on Section 2(24)(viia).

Judgments on Section 2(24)(viia)

The Commissioner of Income Tax vs. M/S. Saptharishi Credit

The appeal is dismissed

ITA/304/2014HC Karnataka20 Mar 2015

Bench: S.SUJATHA,VINEET SARAN

Section 2(24)(viia)Section 260Section 80PSection 80P(2)(a)Section 80P(4)

The Commissioner of Income Tax vs. M/S. Saptharishi Credit Co-Operative Society Ltd

The appeal is dismissed

ITA/303/2014HC Karnataka20 Mar 2015

Bench: S.SUJATHA,VINEET SARAN

Section 2(24)(viia)Section 260Section 80PSection 80P(2)(a)Section 80P(4)

Mantola Co-Operative Thrift & Credit Society Ltd vs. Commissioner of Income Tax

The appeal is disposed of

ITA/569/2013HC Delhi27 Aug 2014

Section 2(24)Section 201Section 80PSection 80P(2)Section 80P(2)(a)