392 ITR 55 (Mad) and PCIT v. S-1308 Ammapet Primary Agricultural Co-operative Bank Ltd.

426 ITR 244High Court2020#15848 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 119(2)(b)Section 139(1)Section 139(4)Section 56Section 80PSection 80P(2)(a)(i)Section 80P(2)(d)

Issues it is cited on

section 119(2)(b)section 139(4)section 80p(2)(a)section 80p(2)(a)(i)gross total incomesection 80p(2)(d)section 56section 80p(2)section 80psection 80section 139(1)income from other sources

Judgments citing 392 ITR 55 (Mad) and PCIT v. S-1308 Ammapet Primary Agricultural Co-operative Bank Ltd.

Aa520 Veerampalayam Pacs Ltd., Erode vs. ITO, Ward-2(1), Erode

In the result, the appeal filed by the assessee is allowed

ITA 593/CHNY/2025[2020-21]Status: DisposedITAT Chennai24 Jul 2025AY 2020-21

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.:593/Chny/2025 िनधा"रण वष" / Assessment Year: 2020-21 Aa520 Veerappampalayam Ito, Primary Agricultural Co-Operative Vs. Ward -2 (1), Society Ltd., Erode. 1, Aa520, Veerappampalayam, Veerappampalayam Bo, Attavanai Hanumanpalli, Erode – 638 101. [Pan:Aadaa-8893-M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant By : Ms. G. Vardini Karthik, Advocate ""थ" की ओर से/Respondent By : Shri. Kumar Chandan, Jcit (Virtual)

For Appellant: Ms. G. Vardini Karthik, AdvocateFor Respondent: Shri. Kumar Chandan, JCIT (Virtual)
Section 119(2)(b)Section 139(1)Section 139(4)Section 2(6)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…s allowed by placing reliance on Judgement of the Jurisdictional High Court in the case of CIT v. S-1308 ΑΜΜΑPET PRIMARY AGRICULTURAL CO-OPERATIVE BANK LTD. [2017] 392 ITR 55 (Mad) and PCIT V. S-1308 AMMAPET PRIMARY AGRICULTURAL CO-OPERATIVE BANK LTD., [2020] 426 ITR 244 (Mad) :-3-: ITA. No:593/Chny/2025 C. 80P (4) EDCC BANK IS ALSO A CO-OPERATIVE SOCIETY 8) The CIT(A) failed to see that deposits were made with EDCC bank, which is a co-operative society registered under the Tamil Nadu Co-operative Societies Act and places reliance on the order of the Jurisdictional Tribunal in the case of Erode Municipal Corpn.…

The Erode City Municipal Corporation Emp Co-Op T& C Limited, Chennai vs. ITO, Ward 1 (1), Erode

In the result, the appeal in ITA No

ITA 510/CHNY/2024[2020-21]Status: DisposedITAT Chennai22 Jul 2024AY 2020-21

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.509 & 510/Chny/2024 (िनधा"रणवष" / Assessment Years: 2018-2019 & 2020-2021)

For Appellant: Ms. G. Vardini Karthik, AdvocateFor Respondent: Shri ARV Srinivasan, IRS, Addl. CIT
Section 119(2)(b)Section 139(1)Section 139(4)Section 143(1)Section 143(2)Section 2(6)Section 80ASection 80PSection 80P(2)(a)

…case is squarely covered by the Judgement of the Jurisdictional High Court in the case of CIT.v. S-1308 AMMAPET PRIMARY AGRICULTURAL CO-OPERATIVE BANK LTD., [2017] 392 ITR 55 (Mad) and PCIT.v. S-1308 ΑΜΜΑΡET PRIMARY AGRICULTURAL CO-OPERATIVE BANK LTD., [2020] 426 ITR 244. (Mad) 80P (4) EDCC BANK IS ALSO A CO-OPERATIVE SOCIETY 9) The CIT(A) failed to see that deposits were made with EDCC bank, which is a co-operative society registered under the TamilNadu Co-operative Societies Act and places reliance on the Judgement of the Supreme Court in [2023] 458 ITR 384’’. 3. The brief facts of the case are that the appella…

The Erode City Municipal Corporation Emp Co-Op T& C Limited, Erode vs. ITO, Ward 1(1), Erode

In the result, the appeal in ITA No

ITA 509/CHNY/2024[2018-19]Status: DisposedITAT Chennai22 Jul 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.509 & 510/Chny/2024 (िनधा"रणवष" / Assessment Years: 2018-2019 & 2020-2021)

For Appellant: Ms. G. Vardini Karthik, AdvocateFor Respondent: Shri ARV Srinivasan, IRS, Addl. CIT
Section 119(2)(b)Section 139(1)Section 139(4)Section 143(1)Section 143(2)Section 2(6)Section 80ASection 80PSection 80P(2)(a)

…case is squarely covered by the Judgement of the Jurisdictional High Court in the case of CIT.v. S-1308 AMMAPET PRIMARY AGRICULTURAL CO-OPERATIVE BANK LTD., [2017] 392 ITR 55 (Mad) and PCIT.v. S-1308 ΑΜΜΑΡET PRIMARY AGRICULTURAL CO-OPERATIVE BANK LTD., [2020] 426 ITR 244. (Mad) 80P (4) EDCC BANK IS ALSO A CO-OPERATIVE SOCIETY 9) The CIT(A) failed to see that deposits were made with EDCC bank, which is a co-operative society registered under the TamilNadu Co-operative Societies Act and places reliance on the Judgement of the Supreme Court in [2023] 458 ITR 384’’. 3. The brief facts of the case are that the appella…

K 637 Pasur Primary Agricultural Co-Op Credit Society, Erode vs. ITO, Ncw2(3), Erode

In the result, the appeal filed by the assessee is allowed

ITA 697/CHNY/2024[2012-13]Status: DisposedITAT Chennai13 Jun 2024AY 2012-13

Bench: Shri Mahavir Singhand Shri S.R. Raghunatha

For Appellant: Shri P.M. Kathir, AdvocateFor Respondent: Shri N. Sanjay Gandhi, JCIT
Section 143(3)Section 2(16)Section 2(6)Section 80PSection 80P(2)(a)

…ese ‘B’ class members are nothing but the associated members of Co-operative society. The ld.counsel stated that this issue is decided by the Hon’ble High Court of Madras in the case of S-1308, Ammapet Primary Agricultural Co- operative Bank Ltd., reported in 426 ITR 244, wherein it is held as under:- 12. Admittedly, the assessee society is registered under the provisions of the TNCS Act. It defines the word ‘members’ under Section 2(16) to mean a person joining in the application for the registration of society and a person admitted to the membership after registration in accordance with the provisions of the A…

Aa-435 Velankattuvalasuprimary Agricultural Cooperative Credit Society Ltd., Erode vs. ACIT(OSD), Ward 2(3), Range-2, Erode

In the result, the appeal filed by the assessee is partly

ITA 601/CHNY/2021[2017-18]Status: DisposedITAT Chennai29 Apr 2022AY 2017-18

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Ms. G. Vardhini Karthik, AdvocateFor Respondent: Shri AR. V. Sreenivasan, Addl. CIT
Section 143(1)Section 143(3)Section 148Section 2(6)Section 80PSection 80P(2)(a)

…ase is squarely covered by the judgment of the Jurisdictional High Court in the case of CIT vs. S-1308 Ammapet Primary Agricultural Co-operative Bank Ltd., [2017] 392 ITR 55 (Mad) and PCIT vs. S-1308 Ammapet Primary Agricultural Co-operative Bank Ltd., [2020] 426 ITR 244 (Mad). 10. The CIT(A) ought to have seen that the ratio descendi in the case of Citizen Co-operative Society Ltd., vs. ACIT, [2017] 397 ITR 1 (SC) is that Section 80P of the Act, being a benevolent provision to encourage and promote the credit of the co-operative sector in general, must be read liberally and reasonably, and if there is ambiguity…

Aa-435 Velankattuvalasuprimary Agricultural Cooperative Credit Society Ltd, Erode vs. ACIT(OSD), Ward 2(3), Range-2, Erode

In the result, the appeal filed by the assessee is partly

ITA 600/CHNY/2021[2011-12]Status: DisposedITAT Chennai29 Apr 2022AY 2011-12

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Ms. G. Vardhini Karthik, AdvocateFor Respondent: Shri AR. V. Sreenivasan, Addl. CIT
Section 143(1)Section 143(3)Section 148Section 2(6)Section 80PSection 80P(2)(a)

…ase is squarely covered by the judgment of the Jurisdictional High Court in the case of CIT vs. S-1308 Ammapet Primary Agricultural Co-operative Bank Ltd., [2017] 392 ITR 55 (Mad) and PCIT vs. S-1308 Ammapet Primary Agricultural Co-operative Bank Ltd., [2020] 426 ITR 244 (Mad). 10. The CIT(A) ought to have seen that the ratio descendi in the case of Citizen Co-operative Society Ltd., vs. ACIT, [2017] 397 ITR 1 (SC) is that Section 80P of the Act, being a benevolent provision to encourage and promote the credit of the co-operative sector in general, must be read liberally and reasonably, and if there is ambiguity…

392 ITR 55 (Mad) and PCIT v. S-1308 Ammapet Primary Agricultural Co-operative Bank Ltd. (426 ITR 244) — Cited in 6 Judgments | BharatTax