Karnataka High Court
Shri Renukadevi Urban Credit Co Op ... vs The Commissioner Of Income Tax on 1 April, 2011
Bench: K.L.Manjunath, H.N.Nagamohan Das
IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT DHARWAD DATED THIS THE 01ST DAY OF APRIL 2011. PRESENT oo THE HON'BLE MR. JUSTICE K. L. MANJUNATH ~ AND | = THE HON'BLE MR. JUSTICE.H. N- NAGAMOHAN DAS I.T.A. No.5008 5/2009 BETWEEN: ~RESPON ' a < This Cieitv, a JUDGMENT
Re ai Ad ae 4 1S] ;
uh pe ae 1 Hic! H :
S the bas + L tmen rye oo not avail is oe 1 .
LELICIOE? IN RESPECT OF INCOME N 80P. DEDUCTIO OF CO-OPERATIVE SOCIETIES ion t sec e and herwise, t ) order oF draft, cheque. DY thdrawabie WwW otnerwise. a, Ne on bent ITR (KAR) 267 Page 742 held ho by the seaesepe ir deposits made by the assessee in esempted under Section SOP of the SlateG, aheve, wea assesscee /app