AIR 2001 SC 3332, and CIT v. Ramanathapuram Distt. Coop. Central Bank Ltd.

255 ITR 423Supreme Court of India2002#4008 most cited
29

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2025.

Also reported as

17 SCC 620

Sections most often in play

Section 80P(2)(a)(i)Section 80P(2)(d)Section 250Section 80P(4)Section 80PSection 144Section 144BSection 147

Issues it is cited on

section 80(2)(d)section 80p(2)(a)(iii)section 80p(4)section 2(19)section 80p(2)(d)section 80p(2)(a)(i)interest on securitiessection 57section 80p(2)section 80p(2)(a)section 260section 22

Judgments citing AIR 2001 SC 3332, and CIT v. Ramanathapuram Distt. Coop. Central Bank Ltd.

The Gramin Seva Sahakari Samiti Maryadit, Raipur (Cg) vs. The Income Tax Officer 1(3), Raipur (Cg)

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 31/BIL/2016[2011-12]Status: DisposedITAT Raipur22 Oct 2018AY 2011-12

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2011-12 Gramin Seva Sahakari Samiti Maryadit, Vs. Income Tax Officer 1(3), Vill. Mohda Tilda, Aaykar Bhavan, Raipur, Civil Lines, Raipur (Cg). Raipur, Pan: Aaaag9755H Raipur (Cg).

For Appellant: Shri G.S. Agrawal, CAFor Respondent: Shri P.K. Mishra, CIT, DR
Section 28Section 56Section 80Section 80PSection 80P(2)(a)

…ooperative Bank Ltd (2007) 289 ITR 6 (SC), Bihar State Cooperative Bank Ltd (1960) 39 ITR 114(SC), CIT Vs Karnataka State Cooperative Apex Bank (2001) Supp.(2) SCR 35;(2001)251 ITR 194(SC) and CIT Vs Ramanathapuram District Cooperative Central Bank Ltd (2002) 255 ITR 423 (SC) which are all in the status of cooperative banks. In none of the cases of any cooperative society, income of interest and dividend has been held as 7 exempt u/s 80P. It is due to the reason that cooperative societies do not stand on the same footing as cooperative banks. The appellant has, during the hearing contended that cooperative banks…

The ACIT, Circle-7, Ahmedabad vs. The Ahmedabad District Co.Op. Bank Ltd., Ahmedabad

In the result, appeal filed by the department is dismissed

ITA 25/AHD/2014[2007-08]Status: DisposedITAT Ahmedabad01 Dec 2017AY 2007-08

Bench: Shri Mahavir Prasad & Shri, Manish Borad

For Appellant: Shri Jayant Jhaveri, Sr.D.RFor Respondent: Shri A. N. Shah, A.R
Section 143(3)Section 147Section 148

…essee bank itself viz. Ahmedabad Dist Co. Op. Bank Ltd. [101 ITR 733 (Guj)]as under: 1. Bihar State Co.Op. Bank Ltd. v. CIT [39 ITR 114 (SC)] 2. CIT v. Karnataka State Co.Op. Apex Bank [251 ITR 194(SC)] 3. CIT v. Ramnathpuram District Co.Op.Central Bank Ltd, [255 ITR 423 (SC) 4. CIT v. Nawanshahar Central Co.Op. Bank Ltd. [289 ITR 6 (SC)] 5. Addl.ClT v. Ahmedabad Dist, Co.Op. Bank Ltd. [101 ITR 733 (Guj)] 6.5 In view of the above, it is strongly submitted that re-opening of assessment cannot be resorted to disallowing the claim which has been validly allowed in the original assessment. 7. It is further submitted…

The Vidharbha Premier Co-Operative Housing Society Ltd, Nagpur vs. Tax Recovery Officer, Range-6, Nagpur

In the result these appeals by the assessee and revenue stand allowed for statistical purposes

ITA 232/NAG/2012[2009-10]Status: DisposedITAT Nagpur09 Jan 2017AY 2009-10

Bench: Shri Shamim Yahya & Shri Ram Lal Negi..

For Appellant: Shri Alok Bha gatFor Respondent: Shri A.R. Ninawe
Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…Supreme Court in the cases of (1) Mehsana District Central Co-operative Bank Ltd vs. ITO (2001) 170 CTR (SC) 169: (2001) 251 ITR 522(SC): (2001) 119 TAXMANN 785(SC) and (2) CIT vs. Ramnathapuram Distt. Co-op. Central Bank Ltd. (2002) 1756 CTR (SC) 297: (2002) 255 ITR 423 (SC): (2002) 123 TAXMANN 222 (SC) ITA No. 232/Nag/2012. has been pleased to follow the decision taken in the case of Karnataka State Co-op. Apex Bank. Though the decisions cited above relate to co-operative banks, the parity of reasoning given by the Apex court can be clearly applied to the case of the Assessee that interest earned out of depos…

ITO, Ward-6(1), Nagpur vs. The Vidarbha Premier Co-Op. Housing Society, Nagpur

In the result these appeals by the assessee and revenue stand allowed for statistical purposes

ITA 224/NAG/2012[2009-10]Status: DisposedITAT Nagpur09 Jan 2017AY 2009-10

Bench: Shri Shamim Yahya & Shri Ram Lal Negi..

For Appellant: Shri Alok Bha gatFor Respondent: Shri A.R. Ninawe
Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…Supreme Court in the cases of (1) Mehsana District Central Co-operative Bank Ltd vs. ITO (2001) 170 CTR (SC) 169: (2001) 251 ITR 522(SC): (2001) 119 TAXMANN 785(SC) and (2) CIT vs. Ramnathapuram Distt. Co-op. Central Bank Ltd. (2002) 1756 CTR (SC) 297: (2002) 255 ITR 423 (SC): (2002) 123 TAXMANN 222 (SC) ITA No. 232/Nag/2012. has been pleased to follow the decision taken in the case of Karnataka State Co-op. Apex Bank. Though the decisions cited above relate to co-operative banks, the parity of reasoning given by the Apex court can be clearly applied to the case of the Assessee that interest earned out of depos…

The Chitradurga City Multi Purpose Co-Op Society, Chitradurga vs. CIT, Davangere

In the result, appeal of the assessee is partly allowed for statistical purpose

ITA 302/BANG/2014[2010-11]Status: DisposedITAT Bangalore04 Sept 2015AY 2010-11

Bench: Shri. N. V. Vasudevan & Shri. Abraham P. George

For Appellant: Shri. Dinesh P, AdvocateFor Respondent: Shri. Anurag Sahay, CIT - III
Section 143(3)Section 263Section 6Section 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)Section 80P(4)

…Federation Ltd. v. CIT [1998] 231 ITR 814 and referred to us the observation made at page 819 of the judgment. They also relied upon the judgment of the hon'ble Supreme Court in the case of CIT v. Ramanathapuram District Co-operative Central Bank Ltd. [2002] 255 ITR 423 and drew our attention to pages 424 and 425 of the judgment. 5. Now, we will proceed to consider each one of the contentions advanced by Sri Sesachala. So far as the first contention is concerned, the same is covered against the Revenue by our earlier decision rendered in the case of Karnataka Central Co-operative Bank Ltd. [2004] 266 ITR 635. In…

Commissioner of Income Tax-II vs. M/S The A.P.Mahesh Coop. Urban Bank Ltd

In the result, for the above reasons, these appeals fail and

ITTA/718/2006HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…450 (SC) 13) (1960) 39 ITR 114 (SC) : AIR 1960 SC 789 14) (1968) 70 ITR 86 (SC) 15) (1996) 218 ITR 438 (SC) : (1996) 2 SCC 541 16) (1998) 232 ITR 282 (SC) : (1998) 6 SCC 129 : AIR 1999 SC 2955 17) (2008) 306 ITR 392 (SC) : (2008) 9 SCC 337 18) (2002) 255 ITR 423 (SC) : (2009) 17 SCC 620 19) (2003) 63 ITR 63 (P&H) 20) (2010) 3 SCC 223 THE HON’BLE SRI JUSTICE V.V.S.RAO AND THE HON’BLE SRI JUSTICE RAMESH RANGANATHAN INCOME TAX TRIBUNAL APPEAL Nos.86 of 2003 711, 715, 718 of 2006; 241, 243 of 2007; 50, 107, 149, 162, 163, 289 of 2008; 315, 392, 410, 413 of 2010; and 24 of 2011 June 07, 2011 Between:…

Commissioner of Income Tax -II vs. The Agrasen Coop. Urban Bank Ltd

In the result, for the above reasons, these appeals fail and

ITTA/711/2006HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…450 (SC) 13) (1960) 39 ITR 114 (SC) : AIR 1960 SC 789 14) (1968) 70 ITR 86 (SC) 15) (1996) 218 ITR 438 (SC) : (1996) 2 SCC 541 16) (1998) 232 ITR 282 (SC) : (1998) 6 SCC 129 : AIR 1999 SC 2955 17) (2008) 306 ITR 392 (SC) : (2008) 9 SCC 337 18) (2002) 255 ITR 423 (SC) : (2009) 17 SCC 620 19) (2003) 63 ITR 63 (P&H) 20) (2010) 3 SCC 223 THE HON’BLE SRI JUSTICE V.V.S.RAO AND THE HON’BLE SRI JUSTICE RAMESH RANGANATHAN INCOME TAX TRIBUNAL APPEAL Nos.86 of 2003 711, 715, 718 of 2006; 241, 243 of 2007; 50, 107, 149, 162, 163, 289 of 2008; 315, 392, 410, 413 of 2010; and 24 of 2011 June 07, 2011 Between:…

The Commissioner of Income Tax-II vs. The Andhra Bank Employees Co.Operative Bank Limited

In the result, for the above reasons, these appeals fail and

ITTA/243/2007HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…450 (SC) 13) (1960) 39 ITR 114 (SC) : AIR 1960 SC 789 14) (1968) 70 ITR 86 (SC) 15) (1996) 218 ITR 438 (SC) : (1996) 2 SCC 541 16) (1998) 232 ITR 282 (SC) : (1998) 6 SCC 129 : AIR 1999 SC 2955 17) (2008) 306 ITR 392 (SC) : (2008) 9 SCC 337 18) (2002) 255 ITR 423 (SC) : (2009) 17 SCC 620 19) (2003) 63 ITR 63 (P&H) 20) (2010) 3 SCC 223 THE HON’BLE SRI JUSTICE V.V.S.RAO AND THE HON’BLE SRI JUSTICE RAMESH RANGANATHAN INCOME TAX TRIBUNAL APPEAL Nos.86 of 2003 711, 715, 718 of 2006; 241, 243 of 2007; 50, 107, 149, 162, 163, 289 of 2008; 315, 392, 410, 413 of 2010; and 24 of 2011 June 07, 2011 Between:…

Commissioner of Income Tax-II, Hyderabad vs. M/s. The A.P.Vardhaman(Mahila)Cooperative Urban

In the result, for the above reasons, these appeals fail and

ITTA/715/2006HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…450 (SC) 13) (1960) 39 ITR 114 (SC) : AIR 1960 SC 789 14) (1968) 70 ITR 86 (SC) 15) (1996) 218 ITR 438 (SC) : (1996) 2 SCC 541 16) (1998) 232 ITR 282 (SC) : (1998) 6 SCC 129 : AIR 1999 SC 2955 17) (2008) 306 ITR 392 (SC) : (2008) 9 SCC 337 18) (2002) 255 ITR 423 (SC) : (2009) 17 SCC 620 19) (2003) 63 ITR 63 (P&H) 20) (2010) 3 SCC 223 THE HON’BLE SRI JUSTICE V.V.S.RAO AND THE HON’BLE SRI JUSTICE RAMESH RANGANATHAN INCOME TAX TRIBUNAL APPEAL Nos.86 of 2003 711, 715, 718 of 2006; 241, 243 of 2007; 50, 107, 149, 162, 163, 289 of 2008; 315, 392, 410, 413 of 2010; and 24 of 2011 June 07, 2011 Between:…