THE COMMISSIONER OF INCOME TAX vs. THE NAGARBAIL SALT-OWNERS

PDF · subscribers
ITA/100073/2015HC KarnatakaKAHC02009068201519 November 2016Bench: ASHOK B HINCHIGERI,P.S.DINESH KUMAR3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court dismissed the appeal, following a previous judgment on a similar matter for a different assessment year. The court upheld the ITAT's decision regarding the tax treatment of profits paid to members.

What were the facts?

The Revenue appealed against an ITAT order concerning the assessment year 2011-12. The core issue was whether a co-operative society could claim profits paid to its members as expenditure before offering its profit for tax.

What were the issues?

Whether profits paid by a co-operative society to its members can be claimed as expenditure for tax purposes before offering the remaining profit for taxation.

Which sections of the Income-tax Act were involved?

Section 2(31)

AI-generated summary — verify with the full judgment below

1 IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH DATED THIS THE 19TH DAY OF NOVEMBER 2016 PRESENT THE HON’BLE MR. JUSTICE ASHOK B.HINCHIGERI AND THE HON’BLE MR.JUSTICE P.S.DINESH KUMAR I.T.A.NO.100073/2015 BETWEEN: 1. THE COMMISSIONER OF INCOME TAX CENTRAL REVENUE BUILDING ATTAVAR, MANGALURU 2. THE INCOME TAX OFFICER WARD-2, SANTERI KRUJAPA BUILDING HABBUWADA, KARWAR

... APPELANTS (BY SRI Y V RAVIRAJ, ADVOCATE) AND THE NAGARBAIL SALT-OWNERS CO-OPERATIVE SOCIETY LIMITED SANIKATTE, GOKARNA, KUMTA-581 326 ... RESPONDENT (BY SRI ASHOK KULKARNI & SRI.H.R.KAMBIYAVAR, ADVOCATES) THIS ITA IS FILED U/S.260A OF THE INCOME-TAX ACT 1961, PRAYING TO FORMULATE THE SUBSTANTIAL QUESTION OF LAW STATED ABOVE AND ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY THE

2 INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI, IN ITA NO.256/PNJ/2014, DTD: 23.01.2015 FOR THE ASSESSMENT YEAR 2011-12 AND CONFIRM THE ORDER PASSED BY THE INCOME TAX OFFICER, WARD-2, SANTERI KRUJAPA BUILDING, HABBUWAD, KARWAR. THIS ITA HAVING BEEN HEARD AND RESERVED FOR JUDGMENT, THIS DAY, P.S.DINESH KUMAR. J., PRONOUNCED THE FOLLOWING:-: JUDGMENT This appeal was presented by the Revenue challenging the common order dated 23.1.2015, in I.T.A.Nos.252 to 256 & 377/PNJ/2014 so far as it relates to ITA 256/PNJ/2014 for the assessment year 2011-12. 2. The learned standing Counsel for the Revenue and the learned Counsel for the assessee were heard on the following substantial question of law: “Whether the respondent – Society assessed to tax on its income as ‘person’ as defined under Section 2(31) of Income Tax Act, 1961, is entitled to claim exemption over its profits paid to its members and claim it as

3 expenditure in the accounts before offering the profit for tax?” 3. By a detailed order of even date, this Court has dismissed I.T.A.No.100067/2015 for the assessment year 2006-07. Following the said judgment, this appeal is also dismissed without any order as to costs. Sd/- JUDGE Sd/- JUDGE Yn.

More judgments on Section 2(31)

All 131 judgments and leading authorities on Section 2(31) →

Recent GST High Court judgments

Search GST case law →