INCOME TAX OFFICER,MUMBAI vs VENKATESH PREMISES COOP.STY.LTD

In the exercise of the powers conferred upon the State Government under Section 79A of the Maharashtra Cooperative Societies Act, 1960 following orders are hereby issued in the larger interests of the people in the State. 1) Xxxxxx 2) The rate of premium to be charged for the transfer Flat/Premises as well as the rights and share in the share capital/property of the Cooperative Housing Society by a member in favour of another, should be determined at the General Meeting of the Society.

24.

We do not find any reason to take a view different from that taken by the High Court, that the notification dated 09.08.2001 is applicable only to cooperative housing societies and has no application to a premises society which consists of nonresidential premises.

25.

Kumbakonam (supra), is distinguishable on its own facts. The doctrine of mutuality was held to be inapplicable because the members who had not contributed to surplus as customers were nevertheless entitled to participate and receive part of the surplus. In Chelmsford Club (supra), it was held 22

that there was no profit motive or sharing of profits as such amongst the members. The surplus, if any, from the business was not shared by the members but was used for providing better facilities to the members. There was a clear identity between the contributors and the participators to the fund and the recipients thereof.

26.

In the result, all appeals preferred by the Revenue are dismissed. Civil Appeal No.1180 of 2015 preferred by the assessee society is allowed. …………………………...J. (Rohinton Fali Nariman) ……………………………..J. (Navin Sinha) New Delhi, March 12, 2018. 23

ITEM NO.1501 COURT NO.10 SECTION IX S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS C.A.No.2706/2018 @ SLP(C)No.30194/2010 (Arising out of impugned final judgment and order dated 11- 01-2010 in ITA No.680/2009 passed by the High Court Of Judicature At Bombay) INCOME TAX OFFICER,MUMBAI Petitioner(s) VERSUS VENKATESH PREMISES COOP.STY.LTD. Respondent(s) WITH C.A.No.3271/2012 (IX) C.A.No.3272/2012 (IX) C.A.No.3827/2012 (IX) C.A.No.1180/2015 (III) C.A.No.2997/2017 (III) C.A.No.8741/2017 (III) C.A.No.2708/2018 in SLP(C)No.32061/2010 (IX) C.A.No.2707/2018 in SLP(C)No.30195/2010 (IX) C.A.No.2713/2018 in SLP(C)No.32914/2010 (IX) C.A.No.2710/2018 in SLP(C)No.32913/2010 (IX) C.A.No.2709/2018 in SLP(C)No.32063/2010 (IX) C.A.No.2711/2018 in SLP(C)No.32065/2010 (IX) C.A.No.2712/2018 in SLP(C)No.34087/2010 (IX) C.A.No.2716/2018 in SLP(C)No.35120/2010 (IX) 24

C.A.No.2714/2018 in SLP(C)No.32918/2010 (IX) C.A.No.2715/2018 in SLP(C)No.34061/2010 (IX) C.A.No.2717/2018 in SLP(C)No.128/2011 (IX) C.A.No.2728/2018 in SLP(C)No.16967/2011 (IX) C.A.No.2718/2018 in SLP(C)No.133/2011 (IX) C.A.No.2720/2018 in SLP(C)No.367/2011 (IX) C.A.No.2721/2018 in SLP(C)No.370/2011 (IX) C.A.No.2719/2018 in SLP(C)No.378/2011 (IX) C.A.No.2722/2018 in SLP(C)No.2623/2011 (IX) C.A.No.2724/2018 in SLP(C)No.2745/2011 (IX) C.A.No.2726/2018 in SLP(C)No.4096/2011 (IX) C.A.No.2723/2018 in SLP(C)No.2744/2011 (IX) C.A.No.2725/2018 in SLP(C)No.3283/2011 (IX) C.A.No.2727/2018 in SLP(C)No.5382/2011 (IX) C.A.No.2729/2018 in SLP(C)No.17102/2011 (IX) C.A.No.2730/2018 in SLP(C)No.17667/2011 (IX) C.A.No.2731/2018 in SLP(C)No.19992/2012 (IX) C.A.No.2732/2018 in SLP(C)No.19993/2012 (IX) C.A.No.2733/2018 in SLP(C)No.17428/2015 (IX) C.A.No.2734/2018 in SLP(C)No.29755/2013 (IX) C.A.No.2735/2018 in SLP(C)No.17430/2015 (IX) C.A.No.2736/2018 in SLP(C)No.17431/2015 (IX) C.A.No.2740/2018 in SLP(C)No.37702/2016 (IX) C.A.No.2739/2018 in SLP(C)No.36157/2016 (IX) 25

C.A.No.2737/2018 in SLP(C)No.34865/2016 (IX) C.A.No.2738/2018 in SLP(C)No.34866/2016 (IX) C.A.No.2741/2018 in SLP(C)No.4122/2017 (IX) C.A.No.2742/2018 in SLP(C)No.4126/2017 (IX) C.A.No.2743/2018 in SLP(C)No.12234/2017 (IX) C.A.Nos.2766-2767/2018 @ SLP(C)Nos.6582-6583/2018 @ Diary No(s). 14603/2017 (IX) C.A.No.2747/2018 in SLP(C)No.19340/2017 (IX) C.A.No.2744/2018 in SLP(C)No.18935/2017 (IX) C.A.Nos.2768-2769/2018 @ SLP(C)Nos.6585-6586/2018 @ Diary No(s). 14672/2017 (IX) C.A.Nos.2771-2772/2018 @ SLP(C)Nos.6587-6588/2018 @ Diary No(s). 14675/2017 (IX) C.A.No.2770/2018 @ SLP(C)No.6589/2018 @ Diary No(s).14674/2017 (IX) C.A.No.2746/2018 in SLP(C)No.18944/2017 (IX) C.A.No.2745/2018 in SLP(C)No.18943/2017 (IX) C.A.No.2765/2018 @ SLP(C)No.6550/2018 @ Diary No(s).18867/2017 (IX)

Date : 12-03-2018 These petitions were called on for pronouncement of judgment today. For Petitioner(s) Mrs. Anil Katiyar,AOR Mr. B.V. Balaram Das,AOR Mr. Shiv Kumar Suri,Aor Mr. Shikhil Suri,Adv. Mr. Saswat Pattnaik,Adv.

For Respondent(s) Mr. Salil Kapoor,Adv. Mr. Sanat Kapoor,Adv. Mr. Sumit Lalchandani,Adv. Ms. Soumya Singh,Adv. Ms. Ananya Kapoor,Adv. Mr. Kislaya Parashar,Adv. Mr. Rajeev Sharma,Adv. Mr. Deepak Goel,Adv. Mr. Firasat Ali Siddiqi,Adv. Mr. A.D. Kumar,Adv. Mr. Anil Kr. Chopra,Adv. Mr. Siddhartha Chowdhury,AOR Ms. Nandini Gore,Adv. Ms. Sonia Nigam,Adv. Mr. Mandeep Kalra,Adv. Ms. Manik Karanjawala,Adv. For M/s. Karanjawala & Co.,AOR Mr. Pratap Venugopal,Adv. Ms. Surekha Raman,Adv. Ms. Niharika,Adv. Ms. Kanika Kalaiyarasan,Adv. For M/s. K.J. John & Co.,AOR Mr. S. C. Birla,AOR Mr. Kamal Mohan Gupta,AOR Mrs. Shally Bhasin,AOR Mr. Nikhil Nayyar,AOR Mr. Rashmikumar Manilal Vithlani,AOR Mr. V.N. Raghupathy,AOR Mrs. V.D. Khanna,AOR Mr. Senthil Jagadeesan,AOR Hon'ble Mr. Justice Navin Sinha pronounced the Reportable judgment of the Bench comprising Hon'ble Mr. Justice Rohinton Fali Nariman and His Lordship. Delay condoned. Leave granted in all the SLPs. 27

The appeals preferred by the Revenue are dismissed and Civil Appeal No.1180/2015 preferred by the assessee-society is allowed in terms of the signed Reportable judgment. Pending application, if any, stands disposed of. (Sarita Purohit) (Suman Jain) Court Master Branch Officer (Signed Reportable judgment is placed on the file) 28

INCOME TAX OFFICER,MUMBAI vs. VENKATESH PREMISES COOP.STY.LTD