Bangalore Club v. CIT

350 ITR 509Supreme Court of India2013#352 most cited

What is Bangalore Club v. CIT authority for?

The Supreme Court affirmed the doctrine of mutuality, holding that contributions received from and returned to members for a common purpose do not constitute taxable profits. However, income from transactions with non-members or interest earned from investments in external entities (like cooperative banks) may break the mutuality chain and be taxable under Section 56, falling outside the scope of Section 80P deductions.

242

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2014 to 2026.

Also referred to as

Bangalore Club v. CIT · mutuality principle · doctrine of mutuality · Section 80P · Section 80P(2)(d) · Section 56 · cooperative society income · interest income taxability · income from other sources · mutual undertaking · members club · taxation of clubs

Also reported as

29 Taxmann.com 295 SCC 509212 Taxmann 566

Sections most often in play

Section 143(3)Section 80P(2)(a)(i)Section 56Section 80P(2)(d)Section 254Section 142(1)Section 80PSection 80P(1)

Issues it is cited on

mutuality principledoctrine of mutualitysection 11(4a)proviso to section 2(15)section 80p(1)section 80p(4)section 2(15)section 80p(2)(d)section 10(23c)section 80p(2)(a)section 80p(2)(a)(i)section 80p(2)

Judgments citing Bangalore Club v. CIT

MARATHI BANDHKAM VYA vs. AYIK ASSOCIATION,PUNEVS.ITO, EXEMPTION WARD-1(1),PUNE, PUNE

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

ITA 2310/PUN/2025[2018-19]Status: DisposedITAT Pune10 Feb 2026AY 2018-19
For Appellant: Shri Suhas P. BoraFor Respondent: Shri Milind Debaje (Virtual)
Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2310/PUN/2025 िनधा"रण वष" / Assessment Year : 2018-19 Marathi Bandhkam Vs. ITO, Exemption, Ward- Vyavsayik Association, 1(1), Pune. 201, 2nd Floor, Prol Business Centre, Opp. Ratna Hospital Centre, Senapati Bapat Road, Pune- 411016. PAN : AACTM0747L Appellant Respondent Assessee by : Shri Suhas P. Bora Revenue by : Shri Milind Debaje (Virtual) Date of hearing : 17.11.2025 Date of pronouncement : 10.02.2026 आदेश / ORDER PER VINAY BHAMORE, JM: This a…

UOH STAFF COOPERATIVE CREDIT SOCIETY LIMITED,HYDERABAD vs. ITO., WARD-8(1), HYDERABAD

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

ITA 469/HYD/2025[2021-2022]Status: DisposedITAT Hyderabad21 Jan 2026AY 2021-2022

Bench: the Ld. CIT(A). Before the Ld. CIT(A), the assessee has reiterated its arguments made before the A.O. and claimed that interest earned from fixed deposit with the nationalized banks is also eligible for claiming deduction under Section 80P(2)(a)(i) or Section 80P(2)(d) of the Act because the interest received is forming part of business of the assessee and therefore the same cannot be disallowed under Section 80P(2)(a)(i) of the Act. The Ld. CIT(A), after considering the submissions of the

For Appellant: Shri K. Saikiran, C.AFor Respondent: Ms. P. Sumitha. Sr. A.R
Section 80P(2)(a)Section 80P(2)(d)

…from nationalized banks, the same is not eligible for deduction and thus, the A.O. has rightly made addition under Section 80P(2)(d) of the Act. In this regard, she relied upon the decision of Hon'ble Supreme Court in the case of Bengaluru Club vs. CIT (2013) 350 ITR 509. 7. We have heard both the parties, perused the material available on record and had gone through the orders of the authorities below. The A.O. disallowed interest income of Rs.2,14,662/- earned by the assessee from fixed deposit with the State Bank of India, a nationalized bank, under Section 80P(2)(d) of the Act. As per Section 80P(2)(d) of the…

GMEDAPADU PACS,GMEDAPADU vs. ITO, WARD-1, KAKINADA

ITA 574/VIZ/2025[2020-21]Status: DisposedITAT Visakhapatnam19 Nov 2025AY 2020-21

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.574/Viz/2025 ("नधा"रण वष"/Assessment Year: 2020-21) G Medapadu Pacs, Vs. Income Tax Officer, East Godavari District, Ward-1, Andhra Pradesh. Kakinada. Pan: Aaaag8455A (Appellant) (Respondent) "नधा"रती "वारा/Assessee By: Sri Kss Sarma, Ca राज" व "वारा/Revenue By: Dr. Aparna Villuri, Sr. Ar सुनवाई क" तार"ख/Date Of 16/10/2025 Hearing: घोषणा क" तार"ख/Date Of 14/11/2025 Pronouncement: आदेश / Order Per. Ravish Sood, J.M:

For Appellant: Sri KSS Sarma, CAFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपील"य अ"धकरण, "वशाखपटनम पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Visakhapatnam, “DIVN” Bench, Visakhapatnam Before Shri Manjunatha G., Accountant Member and Shri Ravish Sood, Judicial Member आ.अपी.सं /ITA No.574/Viz/2025 ("नधा"रण वष"/Assessment Year: 2020-21) G MEDAPADU PACS, Vs. Income Tax Officer, East Godavari District, Ward-1, Andhra Pradesh. Kakinada. PAN: AAAAG8455A (Appellant) (Respondent) "नधा"रती "वारा/Assessee by: Sri KSS Sarma, CA राज" व "वारा/Revenue by: Dr. Aparna Villuri, Sr. AR सुनवाई क" तार"ख/Date of 16/10/2025 Hearing: घोषणा क" तार"ख/Date of 14/11/2025 Pronouncement: आदेश / ORDER PER. R…

THE DCIT, CIR-3(2) GANGTOK, GANGTOK SIKKIM vs. SIKKIM STATE COOPERATIVE SUPPLY AND MARKETING FEDERATION LIMITED , GANGTOK SIKKIM

ITA 1583/KOL/2024[2020-21]Status: DisposedITAT Kolkata18 Jun 2025AY 2020-21

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 250Section 80P

…-operative society from investments made in another ‘co-operative bank’. The AO has relied on the following authorities, in support of these proposition, - 1. Citizen Co-operative Society Ltd. Vs ACIT (2017) (84 taxmann.com 114) (SC) 2. Bangalore Club Vs CIT (29 Taxmann.com 29) (SC) 10.4 The AO has also observed that the provisions granting concessions should be rigidly interpreted. The AO has taken a view that if the words 'cooperative society’ were to be read as ‘co-operative bank’, the same would render the entire provision redundant, otiose and nugatory; an outcome which is surely not intended by the Parliame…

DEPUTY COMMISSIONER OF INCOME TAX, CIR-3(2), GANGTOK, GANGTOK SIKKIM vs. SIKKIM STATE COOPERATIVE SUPPLY AND MARKETING FEDERATION LIMITED, GANGTOK SIKKIM

ITA 1582/KOL/2024[2018-19]Status: DisposedITAT Kolkata18 Jun 2025AY 2018-19

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 250Section 80P

…-operative society from investments made in another ‘co-operative bank’. The AO has relied on the following authorities, in support of these proposition, - 1. Citizen Co-operative Society Ltd. Vs ACIT (2017) (84 taxmann.com 114) (SC) 2. Bangalore Club Vs CIT (29 Taxmann.com 29) (SC) 10.4 The AO has also observed that the provisions granting concessions should be rigidly interpreted. The AO has taken a view that if the words 'cooperative society’ were to be read as ‘co-operative bank’, the same would render the entire provision redundant, otiose and nugatory; an outcome which is surely not intended by the Parliame…

POWER LOOM DEVELOPMENT AND EXPORT PROMOTION COUNCIL,MUMBAI vs. INCOME TAX OFFICER (EXEM) WARD 2(2), MUMBAI

In the result appeal filed by the assessee stands partly allowed for statistical purposes

ITA 1060/MUM/2025[2013-14]Status: DisposedITAT Mumbai28 Mar 2025AY 2013-14

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

Section 11Section 12Section 143(2)Section 2(15)Section 25

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI OMKARESHWAR CHIDARA (ACCOUNTANT MEMBER) I.T.A. No.1060/Mum/2025 Assessment Year: 2013-14 Powerloom Development Vs. Income Tax Officer, And Export Promotion (Exemption) Council MTNL Telephone Ex. No. GC-2, Gundecha Building, Cumballa Onclave, Ground Floor, Hills, Peddar Road, Kherani Road, Sakinaka, Mumbai 400026. Andheri (East), Mumbai 400072. PAN: AAATP0271E (Appellant) (Respondent) Appellant by Shri. S.L. Jain a/w Shri. Satish Jain Respondent by Shri. Mukesh Thakwani, SR. D.R. Date of Hearing 24.03.2…

ASSISTANT COMMISSIONER OF INCOME TAX, GURGAON vs. PARK PLACE CONDOMINIUM ASSOCIATION, GURGAON

In the result appeal of the assessee is allowed………………………………”

ITA 2709/DEL/2024[2020-21]Status: DisposedITAT Delhi21 Mar 2025AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri Amitabh Shukla

For Appellant: Shri Vaibhav Jain , CAFor Respondent: Ms. Harpreet Kaur Hansra, Sr.DR
Section 194ASection 56Section 57

…s of mutuality, premised that the impugned address was liable to be taxed as income of the assessee as under section 56 as income from other sources of Act. While doing so the Ld. AO relied upon the decision of Bangalore Club vs CIT of the Hon’ble apex court, 350 ITR 509. The Ld. First Appellate Authority relying upon the decision of Bangalore Club supraand past history of assessee case, affirmed the order of the Ld. AO, though allowing the claim of TDS u/s 194A qua the said interest income. The Ld. Council for the assessee submitted that this tribunal in the case of Belaire Condominium Association in ITA No. 655…

BHARAT DIAMOND BOURSE,MUMBAI vs. DCIT (E)- 1(1), MUMBAI

In the result, appeal is allowed

ITA 2219/MUM/2024[2009-2010]Status: DisposedITAT Mumbai12 Mar 2025AY 2009-2010
Section 2(15)Section 45(1)Section 6

…\"mutual undertaking\" and a \"members club\".\"\n\nThe law regarding the tenets of mutuality is no more res integra. It has been settled in a catena of judicial pronouncements and academic works across multiple jurisdictions. In Bangalore Club v. CIT [2013] 350 ITR 509, the Hon'ble Supreme Court authoritatively quoted one of the earliest judicial pronouncements in New York Life Insurance Co. v. Styles (Surveyor of Taxes) [1889] 2 TC 460 thus:\n\n\"When a number of individuals agree to contribute funds for a common purpose... and stipulate that their contributions, so far as not required for that purpose, shall…

THE JYOTI CO-OPERATIVE NON AGRICULTURAL THRIFT & CREDIT SOCIETY LTD.,SIRMOUR vs. ITO, WARD, NAHAN

In the result, the assessee is not eligible for deduction on interest on deposits placed with scheduled commercial banks under section 80(P)(2)(a)(i) of the Act and the appeal of the assessee is di...

ITA 162/CHANDI/2023[2013-14]Status: DisposedITAT Chandigarh12 Feb 2025AY 2013-14

Bench: SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं . / ITA No.160, 161 & 162/ Chd/2023 निर्धारण वर्ष / Assessment Year : 2017-18, 2012-13 & 2013-14 The Jyoti Co-operative Non Agricultural Thrift & Credit Society Ltd. Sirmour, Solan, HP-173025 स्थायी लेखा सं. / PAN NO: AAABT1453G अपीलार्थी/Appellant बनाम The ITO H.P Ward-Nahan, Sirmour प्रत्यर्थी/Respondent निर्धारिती की ओर से/Assessee by : Shri Vishal Mohan, Sr. Advocate with Shri Parveen Sharma, Advocate राजस्व की ओर से / Revenue by : Dr. Ranjeet K

For Appellant: Shri Vishal Mohan, Sr. Advocate with Shri Parveen Sharma, AdvocateFor Respondent: Dr. Ranjeet Kaur, Sr. DR
Section 142(1)Section 80Section 80P(2)Section 80P(2)(a)

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “एस.एम.सी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCHES, “SMC” CHANDIGARH HEARING THROUGH: VIRTUAL MODE "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA No.160, 161 & 162/ Chd/2023 िनधा"रण वष" / Assessment Year : 2017-18, 2012-13 & 2013-14 The Jyoti Co-operative Non बनाम The ITO Agricultural Thrift & Credit Society Ward-Nahan, Sirmour H.P Ltd. Sirmour, Solan, HP-173025 "थायी लेखा सं./PAN NO: AAABT1453G अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Vishal Mohan, Sr. Advocate with Shri Parveen Sharma,…

THE JYOTI CO-OPERATIVE NON AGRICULTURAL THRIFT & CREDIT SOCIETY LTD.,SIRMOUR vs. ITO, WARD, NAHAN

In the result, the assessee is not eligible for deduction on interest on deposits placed with scheduled commercial banks under section 80(P)(2)(a)(i) of the Act and the appeal of the assessee is di...

ITA 161/CHANDI/2023[2012-13]Status: DisposedITAT Chandigarh12 Feb 2025AY 2012-13

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Vishal Mohan, Sr. Advocate with Shri Parveen Sharma, AdvocateFor Respondent: Dr. Ranjeet Kaur, Sr. DR
Section 142(1)Section 80Section 80P(2)Section 80P(2)(a)

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “एस.एम.सी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCHES, “SMC” CHANDIGARH HEARING THROUGH: VIRTUAL MODE "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA No.160, 161 & 162/ Chd/2023 िनधा"रण वष" / Assessment Year : 2017-18, 2012-13 & 2013-14 The Jyoti Co-operative Non बनाम The ITO Agricultural Thrift & Credit Society Ward-Nahan, Sirmour H.P Ltd. Sirmour, Solan, HP-173025 "थायी लेखा सं./PAN NO: AAABT1453G अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Vishal Mohan, Sr. Advocate with Shri Parveen Sharma,…

THE JYOTI CO-OPERATIVE NON AGRICULTURAL THRIFT & CREDIT SOCIETY LTD.,SIRMOUR vs. ITO, WARD, NAHAN

In the result, the assessee is not eligible for deduction on interest on deposits placed with scheduled commercial banks under section 80(P)(2)(a)(i) of the Act and the appeal of the assessee is di...

ITA 160/CHANDI/2023[2017-18]Status: DisposedITAT Chandigarh12 Feb 2025AY 2017-18
For Appellant: Shri Vishal Mohan, Sr. Advocate with Shri Parveen Sharma, AdvocateFor Respondent: Dr. Ranjeet Kaur, Sr. DR
Section 142(1)Section 80Section 80P(2)Section 80P(2)(a)

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “एस.एम.सी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCHES, “SMC” CHANDIGARH HEARING THROUGH: VIRTUAL MODE "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA No.160, 161 & 162/ Chd/2023 िनधा"रण वष" / Assessment Year : 2017-18, 2012-13 & 2013-14 The Jyoti Co-operative Non बनाम The ITO Agricultural Thrift & Credit Society Ward-Nahan, Sirmour H.P Ltd. Sirmour, Solan, HP-173025 "थायी लेखा सं./PAN NO: AAABT1453G अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Vishal Mohan, Sr. Advocate with Shri Parveen Sharma,…

INDUSTRIES ASSOCIATION OF CHANDIGARH,CHANDIGARH vs. INCOME TAX OFFICER, WARD, CHANDIGARH , CHANDIGARH

In the result, appeal of the assessee is allowed

ITA 760/CHANDI/2024[2010-11]Status: DisposedITAT Chandigarh22 Jan 2025AY 2010-11

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Vineet Krishan, AdvocateFor Respondent: Shri Vivek Vardhan, JCIT, Sr. DR
Section 11Section 143(3)Section 250Section 253

…vs. Dr. V.P. Gopinathan (1997) 137 CTR (Ker) 190: (1998) 229 ITR 801 (Ker): TC S41.3613 set aside; Jashvidhyaben C. Mehta vs. CIT (1988) 67 CTR (Guj) 239 (1988) 172 ITR 680 (Guj): TC 41R.709 distinguished. (iii) The Supreme Court also in Bangalore Club Vs- 350 ITR 509 affirmed that interest on FDR is not covered by ambit of mutuality principle & will therefore be liable to tax. It was held “ It was observed that till the stage of generation of surplus funds, the setup resembled that of mutuality; however, as soon as 5 these funds were placed in FDs with banks, the closed flow of funds between the banks and the…

KANHAIYA POWER PVT. LTD.,KOLKATA vs. ITO, WARD-4(4), KOLKATA

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

ITA 876/KOL/2024[2017-18]Status: DisposedITAT Kolkata20 Dec 2024AY 2017-18

Bench: Sonjoy Sarma & Sri Rakesh Mishra

Section 147Section 250

…आयकर अपीलीय अधिकरण कोलकाता 'एसएमसी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA श्री संजय शमाा, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SONJOY SARMA, JUDICIAL MEMBER & SRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 876/KOL/2024 Assessment Year: 2017-18 Kanhaiya Power Pvt. Ltd. ITO, Ward-4(4), Kolkata Vs. (Appellant) (Respondent) PAN: AAECS2118J Appearances: Assessee represented by : Siddharth Agrawal, Adv. Department represented by : Susanta Saha, Sr. DR. Date of concluding the hearing : September 26th, 2024 Date of pronouncing the order : December…

THE INSTITUTE OF INDIAN FOUNDRYMEN,KOLKATA vs. I.T.O., WARD - 1(3), KOLKATA, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 1123/KOL/2024[2018-2019]Status: DisposedITAT Kolkata15 Oct 2024AY 2018-2019

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm]

Section 11Section 143(3)Section 2(15)Section 263

…ase of Secunderabad club vs. CIT (supra) has dealt with the principle of mutuality and thus the relevant part is extracted below: “31. While considering the triple test for applying the principle of mutuality, we find that in the case of Bangalore Club [2013] 350 ITR 509 (SC), the aforesaid triple test was applied. It was reiterated that the principle of mutuality envisages: 12 The Institute of Indian Foundrymen, AY 2018-19 i) Complete identity between the contributors and participators; ii) Action of the participators and contributors must be in furtherance of the mandate of the associations or the clubs. The m…

MADRAS GYMKHANA CLUB,CHENNAI vs. COMMISSIONER OF INCOME TAX (APPEALS), CHENNAI

In the result, both appeals filed by the assessee are dismissed

ITA 75/CHNY/2023[2016-2017]Status: DisposedITAT Chennai21 Aug 2024AY 2016-2017

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.74 & 75/Chny/2023 िनधा"रण वष"/Assessment Years: 2017-18 & 2016-17 V. Madras Gymkhana Club, The Ito, The Island No.1, Ncw-9(2), Anna Salai, Chennai. Chennai – 600 002. [Pan: Aaatm 7562 R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT
Section 143(1)Section 154

…banks. In appellant's own case, it has been held by the Hon'ble ITAT (ITA No.747/Mds/2009 for the AY 2005-06) and Hon'ble High Court of Madras (TCA Nos 397 to 404 of 2008) by relying on the decision of the Hon'ble Supreme Court in the case of Bangalore Club (350 ITR 509) that the concept of mutuality is not applicable to the interest income earned. Respectfully following the binding judicial precedents as above, the addition of interest income made by the AO is upheld in principle. 5.3.3 However, at this juncture, the AR of the appellant submitted that the Hon'ble High Court in the case cited supra had observed…

MADRAS GYMKHANA CLUB,CHENNAI vs. COMMISSIONER OF INCOME-TAX (APPEALS), CHENNAI

In the result, both appeals filed by the assessee are dismissed

ITA 74/CHNY/2023[2017-2018]Status: DisposedITAT Chennai21 Aug 2024AY 2017-2018

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.74 & 75/Chny/2023 िनधा"रण वष"/Assessment Years: 2017-18 & 2016-17 V. Madras Gymkhana Club, The Ito, The Island No.1, Ncw-9(2), Anna Salai, Chennai. Chennai – 600 002. [Pan: Aaatm 7562 R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT
Section 143(1)Section 154

…banks. In appellant's own case, it has been held by the Hon'ble ITAT (ITA No.747/Mds/2009 for the AY 2005-06) and Hon'ble High Court of Madras (TCA Nos 397 to 404 of 2008) by relying on the decision of the Hon'ble Supreme Court in the case of Bangalore Club (350 ITR 509) that the concept of mutuality is not applicable to the interest income earned. Respectfully following the binding judicial precedents as above, the addition of interest income made by the AO is upheld in principle. 5.3.3 However, at this juncture, the AR of the appellant submitted that the Hon'ble High Court in the case cited supra had observed…

SOHAMNAGAR CO-OPERATIVE HOUSING SOCIETY LTD. VIBHAG II,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-3(3)(6), AHMEDABAD

In the result appeal filed by the assessee in ITA No

ITA 177/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad30 Jul 2024AY 2017-18

Bench: Income Tax Appellate Tribunal, Ahmedabad Bench, Ahmedabad , Which Has Arisen From The Appellate Order Dated 17-01-2023 In Din & Order No. Itba/Nfac/S/250/2022-23/1048850676(1)

For Appellant: Shri Mohit Balani, A.RFor Respondent: Smt. Trupti Patel, Sr. D.R
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 234Section 250Section 37Section 56Section 57

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Ramit Kochar, Accountant Member Assessment Year 2017-18 Sohamnagar Co- The Income Tax Operative Housing Officer, Society Ltd., v. Ward-3(3)(6), Vibhag II, Goyal Park Ahmedabad, Appartment, Gujarat Vastrapur, Ahmedabad-380015 (Respondent) Gujarat, PAN: AADAS9025K (Appellant) Assessee by: Shri Mohit Balani, A.R. Revenue by: Smt. Trupti Patel, Sr. D.R. Date of hearing : 04-07-2024 Date of pronouncement : 30-07-2024 आदेश/ORDER This appeal in ITA No. 177/Ahd/2023 for assessment year 2017-18 is filed by the assessee before Income Tax Appellate Trib…

ANDHRA PRADESH ADVOCATES WELFARE FUND,HYDERABAD vs. INCOME TAX OFFICER, WARD-8(2), HYDERABAD,

In the result, all the three appeals of the assessee are dismissed

ITA 664/HYD/2023[2018-19]Status: DisposedITAT Hyderabad24 Jul 2024AY 2018-19

Bench: SHRI K.NARASIMHA CHARY (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)

For Appellant: Shri P.R. Suresh, C.AFor Respondent: Shri Kumar Pranav, CIT(DR) &
Section 23Section 3

…him, in the light of the Assessment order and the contentions raised by the assessee, learned CIT(A), however, observed that the Learned Assessing Officer's decision to deny the exemption on the principles of mutuality was correct. In Bangalore Club vs. CIT (350 ITR 509), Hon’ble Supreme Court established that there must be a complete identity between contributors and participants, and the transactions should not be tainted by commerciality. The Learned Assessing Officer noted that some contributors are not beneficiaries, and clients, rather than advocates, often pay the fees. Thus, the principle of mutuality, w…

ANDHRA PRADESH ADVOCATES WELFARE FUND,HYDERABAD vs. INCOME TAX OFFICER, WARD 8(2), HYDERABAD, HYDERABAD

In the result, all the three appeals of the assessee are dismissed

ITA 663/HYD/2023[2017-18]Status: DisposedITAT Hyderabad24 Jul 2024AY 2017-18

Bench: SHRI K.NARASIMHA CHARY (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)

For Appellant: Shri P.R. Suresh, C.AFor Respondent: Shri Kumar Pranav, CIT(DR) &
Section 23Section 3

…him, in the light of the Assessment order and the contentions raised by the assessee, learned CIT(A), however, observed that the Learned Assessing Officer's decision to deny the exemption on the principles of mutuality was correct. In Bangalore Club vs. CIT (350 ITR 509), Hon’ble Supreme Court established that there must be a complete identity between contributors and participants, and the transactions should not be tainted by commerciality. The Learned Assessing Officer noted that some contributors are not beneficiaries, and clients, rather than advocates, often pay the fees. Thus, the principle of mutuality, w…

ANDHRA PRADESH ADVOCATES WELFARE FUND,HYDERABAD vs. INCOME TAX OFFICER, WARD 8(2), HYDERABAD

In the result, all the three appeals of the assessee are dismissed

ITA 662/HYD/2023[2016-17]Status: DisposedITAT Hyderabad24 Jul 2024AY 2016-17

Bench: SHRI K.NARASIMHA CHARY (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)

For Appellant: Shri P.R. Suresh, C.AFor Respondent: Shri Kumar Pranav, CIT(DR) &
Section 23Section 3

…him, in the light of the Assessment order and the contentions raised by the assessee, learned CIT(A), however, observed that the Learned Assessing Officer's decision to deny the exemption on the principles of mutuality was correct. In Bangalore Club vs. CIT (350 ITR 509), Hon’ble Supreme Court established that there must be a complete identity between contributors and participants, and the transactions should not be tainted by commerciality. The Learned Assessing Officer noted that some contributors are not beneficiaries, and clients, rather than advocates, often pay the fees. Thus, the principle of mutuality, w…

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