Bhagani Nivedita Sahakari Bank Ltd. v. ACIT

87 ITD 567Income Tax Appellate Tribunal2003#3602 most cited

What is Bhagani Nivedita Sahakari Bank Ltd. v. ACIT authority for?

A co-operative society mentioned in Section 194A(3)(v) of the Income Tax Act should be interpreted as a co-operative society other than a co-operative bank.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2025 to 2026.

Also referred to as

Bhagani Nivedita Sahakari Bank Ltd. v. ACIT · 87 ITD 567 · Section 194A(3)(v) · co-operative society · co-operative bank · TDS exemption

Sections most often in play

Section 194ASection 201(1A)Section 201(1)Section 201Section 194A(3)(v)Section 194A(3)(viia)(b)Section 194A(3)(i)(b)Section 139

Issues it is cited on

section 80p(i)section 194a(3)(viia)(b)section 194a(3)(viia)(a)section 194a(3)(i)(b)section 194(3)(v)section 194a(3)(i)section 194a(v)section 194(3)(viia)(b)section 5(1)(cc)section 194a(1)section 194a(3)(v)section 194a(3)

Judgments citing Bhagani Nivedita Sahakari Bank Ltd. v. ACIT

Citizen Credit Co-Operative Bank Ltd (Amboli Branch), Mumbai vs. ITO (TDS)-1(1)(4), Mumbai

ITA 6389/MUM/2025[2019-20]Status: DisposedITAT Mumbai19 Jan 2026AY 2019-20

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

Section 194ASection 194A(3)(v)Section 2(19)Section 201Section 201(1)Section 250

…es of the case the Hon'ble High Court has interpreted the difference between Co-operative Bank and Co-operative Society. 7.5 The Co-operative Bank and Co-operative Society are also interpreted in the case of Bhagani Nivedita Sahakari Bank Ltd. vs. ACIT (2003) 87 ITD 567 where in it is held that Co-operative Society mentioned in Section 194A(3)(v) should be interpreted as Co-operative Society other than Co-operative Bank. We find that hon'ble ITAT Pune Bench has interpreted the word Co-operative and Co-operative Society and further the hon'ble Kerala High Court in the case of Moolamattom Electricity Board Employee…

Citizencredit Co-Operative Bank Limited (Manori Branch), Mumbai vs. ITO (TDS)-Ward 1(1)(4), Mumbai

ITA 6387/MUM/2025[2017-18]Status: DisposedITAT Mumbai19 Jan 2026AY 2017-18

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

Section 194ASection 194A(3)(v)Section 2(19)Section 201Section 201(1)Section 250

…es of the case the Hon'ble High Court has interpreted the difference between Co-operative Bank and Co-operative Society. 7.5 The Co-operative Bank and Co-operative Society are also interpreted in the case of Bhagani Nivedita Sahakari Bank Ltd. vs. ACIT (2003) 87 ITD 567 where in it is held that Co-operative Society mentioned in Section 194A(3)(v) should be interpreted as Co-operative Society other than Co-operative Bank. We find that hon'ble ITAT Pune Bench has interpreted the word Co-operative and Co-operative Society and further the hon'ble Kerala High Court in the case of Moolamattom Electricity Board Employee…

Citizen Credit Co-Operative Bank Ltd (Sahar Branch), Mumbai vs. ITO (TDS)-1(1)(4), Mumbai

ITA 6385/MUM/2025[2019-20]Status: DisposedITAT Mumbai19 Jan 2026AY 2019-20

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

Section 194ASection 194A(3)(v)Section 2(19)Section 201Section 201(1)Section 250

…es of the case the Hon'ble High Court has interpreted the difference between Co-operative Bank and Co-operative Society. 7.5 The Co-operative Bank and Co-operative Society are also interpreted in the case of Bhagani Nivedita Sahakari Bank Ltd. vs. ACIT (2003) 87 ITD 567 where in it is held that Co-operative Society mentioned in Section 194A(3)(v) should be interpreted as Co-operative Society other than Co-operative Bank. We find that hon'ble ITAT Pune Bench has interpreted the word Co-operative and Co-operative Society and further the hon'ble Kerala High Court in the case of Moolamattom Electricity Board Employee…

Citizen Credit Co.Operative Bank Ltd., Mumbai vs. ITO (TDS)-1(1)(4), Mumbai

ITA 6039/MUM/2025[2016-17]Status: DisposedITAT Mumbai19 Jan 2026AY 2016-17

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

Section 194ASection 194A(3)(v)Section 2(19)Section 201Section 201(1)Section 250

…es of the case the Hon'ble High Court has interpreted the difference between Co-operative Bank and Co-operative Society. 7.5 The Co-operative Bank and Co-operative Society are also interpreted in the case of Bhagani Nivedita Sahakari Bank Ltd. vs. ACIT (2003) 87 ITD 567 where in it is held that Co-operative Society mentioned in Section 194A(3)(v) should be interpreted as Co-operative Society other than Co-operative Bank. We find that hon'ble ITAT Pune Bench has interpreted the word Co-operative and Co-operative Society and further the hon'ble Kerala High Court in the case of Moolamattom Electricity Board Employee…

Citizen Credit Co.Operative Bank Ltd., Mumbai vs. ITO (TDS)-1(1)(4), Mumbai

ITA 6035/MUM/2025[2016-17]Status: DisposedITAT Mumbai19 Jan 2026AY 2016-17

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

Section 194ASection 194A(3)(v)Section 2(19)Section 201Section 201(1)Section 250

…es of the case the Hon'ble High Court has interpreted the difference between Co-operative Bank and Co-operative Society. 7.5 The Co-operative Bank and Co-operative Society are also interpreted in the case of Bhagani Nivedita Sahakari Bank Ltd. vs. ACIT (2003) 87 ITD 567 where in it is held that Co-operative Society mentioned in Section 194A(3)(v) should be interpreted as Co-operative Society other than Co-operative Bank. We find that hon'ble ITAT Pune Bench has interpreted the word Co-operative and Co-operative Society and further the hon'ble Kerala High Court in the case of Moolamattom Electricity Board Employee…

Citizencredit Co Operative Bank Limited ( Kurla Branch), Mumbai vs. ITO (TDS)1(1)(4), Mumbai

In the results, all the appeals of the assessee are

ITA 2381/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 Jul 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajeev Waglay,ARFor Respondent: Mr. Virabhadra S. Mahajan, (Sr. DR)
Section 194ASection 194A(3)(v)Section 2(19)Section 201(1)

…es of the case the Hon'ble High Court has interpreted the difference between Co-operative Bank and Co-operative Society. 7.5 The Co-operative Bank and Co-operative Society are also interpreted in the case of Bhagani Nivedita Sahakari Bank Ltd. vs. ACIT (2003) 87 ITD 567 where in it is held that Co- operative Society mentioned in Section 194A(3)(v) should be interpreted as Co- operative Society other than Co-operative Bank. We find that hon'ble ITAT Pune Bench has interpreted the word Co-operative and Co-operative Society Page | 20 ITA No. 2374, 2375, 2376, 2377, 2378, 2379, 2380, 2381/Mum/2025 Α.Υ. 2016-17 Citize…

Citizencredit Co Operative Bank Limited (Wadala Branch), Mumbai vs. ITO (TDS)1(1)4, Mumbai

In the results, all the appeals of the assessee are

ITA 2380/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 Jul 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajeev Waglay,ARFor Respondent: Mr. Virabhadra S. Mahajan, (Sr. DR)
Section 194ASection 194A(3)(v)Section 2(19)Section 201(1)

…s of the case the Hon'ble High Court has interpreted the difference between Co-operative Bank and Co-operative Society. 7.5 The Co-operative Bank and Co-operative Society are also interpreted in the case of Bhagani Nivedita Sahakari Bank Ltd. vs. ACIT (2003) 87 ITD 567 where in it is held that Co- operative Society mentioned in Section 194A(3)(v) should be interpreted as Co- operative Society other than Co-operative Bank. We find that hon'ble ITAT Pune Bench has interpreted the word Co-operative and Co-operative Society Page | 20 ITA No. 2374, 2375, 2376, 2377, 2378, 2379, 2380, 2381/Mum/2025 A.Y. 2016-17 Citi…

Citizencredit Co Operative Bank Limited (Turner Road Branch), Mumbai vs. ITO (TDS)1(1)(4), Mumbai

In the results, all the appeals of the assessee are

ITA 2379/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 Jul 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajeev Waglay,ARFor Respondent: Mr. Virabhadra S. Mahajan, (Sr. DR)
Section 194ASection 194A(3)(v)Section 2(19)Section 201(1)

…es of the case the Hon'ble High Court has interpreted the difference between Co-operative Bank and Co-operative Society. 7.5 The Co-operative Bank and Co-operative Society are also interpreted in the case of Bhagani Nivedita Sahakari Bank Ltd. vs. ACIT (2003) 87 ITD 567 where in it is held that Co- operative Society mentioned in Section 194A(3)(v) should be interpreted as Co- operative Society other than Co-operative Bank. We find that hon'ble ITAT Pune Bench has interpreted the word Co-operative and Co-operative Society Page | 20 ITA No. 2374, 2375, 2376, 2377, 2378, 2379, 2380, 2381/Mum/2025 Α.Υ. 2016-17 Citize…

Citizencredit Co Operative Bank Limited (Malad Branch), Mumbai vs. ITO (TDS)1(1)(4), Mumbai

In the results, all the appeals of the assessee are

ITA 2378/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 Jul 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajeev Waglay,ARFor Respondent: Mr. Virabhadra S. Mahajan, (Sr. DR)
Section 194ASection 194A(3)(v)Section 2(19)Section 201(1)

…es of the case the Hon'ble High Court has interpreted the difference between Co-operative Bank and Co-operative Society. 7.5 The Co-operative Bank and Co-operative Society are also interpreted in the case of Bhagani Nivedita Sahakari Bank Ltd. vs. ACIT (2003) 87 ITD 567 where in it is held that Co- operative Society mentioned in Section 194A(3)(v) should be interpreted as Co- operative Society other than Co-operative Bank. We find that hon'ble ITAT Pune Bench has interpreted the word Co-operative and Co-operative Society Page | 20 ITA No. 2374, 2375, 2376, 2377, 2378, 2379, 2380, 2381/Mum/2025 Α.Υ. 2016-17 Citize…

Citizencredit Co Operative Bank Limited (Santacruz Branch), Mumbai vs. ITO (TDS) 1 (1)(4), Mumbai

In the results, all the appeals of the assessee are

ITA 2377/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 Jul 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajeev Waglay,ARFor Respondent: Mr. Virabhadra S. Mahajan, (Sr. DR)
Section 194ASection 194A(3)(v)Section 2(19)Section 201(1)

…s of the case the Hon'ble High Court has interpreted the difference between Co-operative Bank and Co-operative Society. 7.5 The Co-operative Bank and Co-operative Society are also interpreted in the case of Bhagani Nivedita Sahakari Bank Ltd. vs. ACIT (2003) 87 ITD 567 where in it is held that Co- operative Society mentioned in Section 194A(3)(v) should be interpreted as Co- operative Society other than Co-operative Bank. We find that hon'ble ITAT Pune Bench has interpreted the word Co-operative and Co-operative Society Page | 20 ITA No. 2374, 2375, 2376, 2377, 2378, 2379, 2380, 2381/Mum/2025 Α.Υ. 2016-17 Citiz…

Citizencredit Co Operative Bank Limited ( Borivili Branch), Mumbai vs. ITO (TDS)1(1)(4), Mumbai

In the results, all the appeals of the assessee are dismissed

ITA 2376/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 Jul 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajeev Waglay,ARFor Respondent: Mr. Virabhadra S. Mahajan, (Sr. DR)
Section 194ASection 194A(3)(v)Section 2(19)Section 201(1)

…es of the case the Hon'ble High Court has interpreted the difference between Co-operative Bank and Co-operative Society. 7.5 The Co-operative Bank and Co-operative Society are also interpreted in the case of Bhagani Nivedita Sahakari Bank Ltd. vs. ACIT (2003) 87 ITD 567 where in it is held that Co- operative Society mentioned in Section 194A(3)(v) should be interpreted as Co- operative Society other than Co-operative Bank. We find that hon’ble ITAT Pune Bench has interpreted the word Co-operative and Co-operative Society P a g e | 20 ITA No. 2374, 2375, 2376, 2377, 2378, 2379, 2380, 2381/Mum/2025 A.Y. 2016-17 C…

Citizencredit Co Operative Bank Limited (Vakola Branch), Mumbai vs. ITO (TDS)1(1)4, Mumbai

In the results, all the appeals of the assessee are

ITA 2375/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 Jul 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajeev Waglay,ARFor Respondent: Mr. Virabhadra S. Mahajan, (Sr. DR)
Section 194ASection 194A(3)(v)Section 2(19)Section 201(1)

…es of the case the Hon'ble High Court has interpreted the difference between Co-operative Bank and Co-operative Society. 7.5 The Co-operative Bank and Co-operative Society are also interpreted in the case of Bhagani Nivedita Sahakari Bank Ltd. vs. ACIT (2003) 87 ITD 567 where in it is held that Co- operative Society mentioned in Section 194A(3)(v) should be interpreted as Co- operative Society other than Co-operative Bank. We find that hon'ble ITAT Pune Bench has interpreted the word Co-operative and Co-operative Society and further the hon'ble Kerala High Court in the case of Moolamattom Electricity Board Employ…

Citizencredit Co Operative Bank Limited ( Mulund Branch), Mumbai vs. ITO (TDS)-1(1)(4), Mumbai

In the results, all the appeals of the assessee are

ITA 2374/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 Jul 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajeev Waglay,ARFor Respondent: Mr. Virabhadra S. Mahajan, (Sr. DR)
Section 194ASection 194A(1)Section 194A(3)(i)Section 194A(3)(v)Section 2(19)Section 201(1)

…es of the case the Hon'ble High Court has interpreted the difference between Co-operative Bank and Co-operative Society. 7.5 The Co-operative Bank and Co-operative Society are also interpreted in the case of Bhagani Nivedita Sahakari Bank Ltd. vs. ACIT (2003) 87 ITD 567 where in it is held that Co- operative Society mentioned in Section 194A(3)(v) should be interpreted as Co- operative Society other than Co-operative Bank. We find that hon'ble ITAT Pune Bench has interpreted the word Co-operative and Co-operative Society and further the hon'ble Kerala High Court in the case of Moolamattom Electricity Board Employ…