THE MULLAKODI CO-OPERATIVE RURAL BANK LTD. vs. COMMISSIONER OF INCOME TAX

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ITA/72/2017HC KeralaKLHC01026148201725 August 2021Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE VIJU ABRAHAM4 pages
AI SummaryAllowed

What did the High Court hold?

The High Court allowed the appeal, stating that the questions raised were substantially covered by the Supreme Court judgments in Mavilayi Service Co-operative Bank Ltd. and Chirakkal Service Co-operative Bank Ltd.

What were the facts?

The appeal was filed by The Mullakodi Co-operative Rural Bank Ltd. against an order of the Income Tax Appellate Tribunal for the assessment year 2009-10. The parties agreed that the issues were covered by Supreme Court judgments.

What were the issues?

Whether the issues raised in the appeal were covered by existing Supreme Court judgments on co-operative banks' tax treatment.

Which sections of the Income-tax Act were involved?

Not Specified

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Cases cited in this judgment(2)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR.JUSTICE VIJU ABRAHAM WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943 ITA NO. 72 OF 2017 AGAINST THE ORDER/JUDGMENT IN ITA 330/2012 OF I.T.A.TRIBUNAL,COCHIN BENCH, ERNAKULAM APPELLANT/RESPONDENT/ASSESSEE: THE MULLAKODI CO-OPERATIVE RURAL BANK LTD. MULLAKKODI, P.O.KOLACHERY, KANNUR DISTRICT-670601. BY ADVS. SRI.S.ARUN RAJ SRI.FIROZE B. ANDHYARUJINA SR SMT.C.T.SUJA RESPONDENT/APPELLANT/REVENUE: COMMISSIONER OF INCOME TAX CALICUT-673001. THIS INCOME TAX APPEAL HAVING COME UP FOR ADMISSION ON 25.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

ITA NO. 72 OF 2017 - 2 - J U D G M E N T S.V.Bhatti,J. Heard Adv.Arun Raj S. and learned Standing Counsel Mr.Christopher Abraham for parties. 2. Appeal is filed against the order dated 06.03.2015 of Income Tax Appellate Tribunal, Cochin Bench in I.T.A No.330/Coch/2012. The subject matter of the appeal relates to the assessment year 2009-10. The learned counsel appearing for parties state that the questions raised in the appeal are substantially covered by the judgment of Supreme Court in Mavilayi Service Co-operative Bank Ltd. and others v. Commissioner of Income Tax and another1 and Chirakkal Service Co-operative Bank Ltd v. Commissioner of Income Tax2 and the appeal could be allowed by following the said 1 [2021] 431 ITR 1 (SC) 2 (2016) 384 ITR 490 (Ker.)

ITA NO. 72 OF 2017 - 3 - judgments. The statement is placed on record. Accordingly, the Income Tax appeal is allowed by following the judgments in Mavilayi Service Co-operative Bank and Chirakkal Service Co-operative Bank (supra). Sd/- S.V.BHATTI JUDGE Sd/- VIJU ABRAHAM JUDGE JS

ITA NO. 72 OF 2017 - 4 - APPENDIX OF ITA 72/2017 PETITIONER'S ANNEXURES: ANNEXURE A TRUE COPY OF THE ASSESSMENT ORDER DATED 21.12.2011 FOR THE AY 2009 - 10. ANNEXURE B TRUE COPY OF THE ORDER DATED 21.09.2012 PASSED BY THE COMMISSIONER OF INCOME TAX (APPEALS) - II, KOZHIKODE FOR THE AY 2009 - 10. ANNEXURE C TRUE COPY OF THE ORDER DATED 06.03.2015 PASSED BY THE HON'BLE INCOME TAX APPELLATE TRIBUNAL, COCHIN BENCH, COCHIN FOR THE AY 2009 - 10.

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