SRI VINAYAKA CREDIT CO-OPERATIVE SOCIETY LIMITED,BANGALORE vs. INCOME TAX OFFICER WARD 2(2)(3), BANGALORE

ITA 2073/BANG/2026Status: DisposedITAT Bangalore21 September 2026AY 2014-1510 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal condoned the delay, finding sufficient cause for the delay in filing the appeal. It further held that the assessee, being a credit co-operative society providing credit facilities to its members and not holding a banking license, is eligible for deduction under Section 80P(2)(a)(i).

What were the facts?

The assessee, a Credit Co-operative Society, filed an appeal after a significant delay. The CIT(A) dismissed the appeal in limine due to the delay without considering the merits. The assessee claimed deduction under Section 80P(2)(a)(i) for income from providing credit facilities to its members.

What were the issues?

Whether the delay in filing the appeal before the CIT(A) should be condoned and whether the assessee is eligible for deduction under Section 80P(2)(a)(i) as a credit co-operative society.

Which sections of the Income-tax Act were involved?

Section 80P,Section 249(2),Section 249(3),Section 143(3),Section 142(1),Section 143(2),Section 234B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES, BANGALORE

Before: SHRI PRASHANT MAHARISHI & SHRI SANDEEP SINGH KARHAIL

PER SANDEEP SINGH KARHAIL, JUDICIAL MEMBER:

The assessee has filed the present appeal against the impugned order dated 27/02/2026, passed under section 250 of the Income Tax Act, 1961 (“the Act”) by the learned Additional/Joint Commissioner of Income Tax (Appeals)-4, Delhi, [“learned Addl./Joint CIT(A)”], for the assessment year 2014-15. ITA 207

The order continues below.

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