CIT v. Andhra Pradesh State

200 Taxmann 220High Court2011#220 most cited

What is CIT v. Andhra Pradesh State authority for?

Interest earned by a Co-operative Society from investing fixed deposits in banks is entitled to a deduction under Section 80P(2)(a)(i) of the Income-tax Act.

348

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Andhra Pradesh State · Andhra Pradesh State Co-operative Bank · Section 80P(2)(a)(i) · deduction for co-operative society · interest from fixed deposits · bank deposits · co-operative society income · Section 80P deduction · investment income exemption · gross total income

Sections most often in play

Section 80P(2)(a)(i)Section 56Section 80P(2)(d)Section 143(3)Section 80PSection 144BSection 80P(1)Section 57

Issues it is cited on

section 80p(2)(a)(iii)section 80p(1)section 80jsection 80p(2)(a)section 80p(2)(a)(i)section 80p(2)section 80p(2)(d)gross total incomesection 56section 2(19)section 80p(4)section 80p

Judgments citing CIT v. Andhra Pradesh State

M/S Bangalore Commercial Transport Credit Co-Operative Society Ltd., Bangalore vs. ITO, Bangalore

In the result, appeal of the assessee stands allowed

ITA 920/BANG/2014[2010-11]Status: DisposedITAT Bangalore26 Aug 2015AY 2010-11

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

For Appellant: Shri. S. Ranganath, CAFor Respondent: Shri. Sunil Kumar Agarwala, JCIT
Section 194A(3)(v)Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8O

…ITA.920/Bang/2014 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH 'C', BANGALORE BEFORE SHRI. N. V. VASUDEVAN, JUDICIAL MEMBER AND SHRI. ABRAHAM P. GEORGE, ACCOUNTANT MEMBER I.T.A No.920/Bang/2014 (Assessment Year : 2010-11) M/s. Bangalore Commercial Transport Credit Cooperative Society Ltd, No.2,1st cross, Chikkanna Garden, Chamarajpet, Bangalore 560 018 ..Appellant PAN : AAAAB3044Q v. Income-tax Officer, Ward – 3(3), Bangalore ..Respondent Assessee by : Shri. S. Ranganath, CA Revenue by : Shri. Sunil Kumar Agarwala, JCIT Heard on : 19.08.2015 Pronounced on : 26 .08.2015 O R D E R PER ABRAHAM P.…

Income Tax Officer, Ward-2, Vijayapur vs. The Adil Amanat Co.Op Credit Society Ltd, Vijayapur

In the result, appeal of the Revenue is dismissed

ITA 1660/BANG/2014[2010-11]Status: DisposedITAT Bangalore07 Aug 2015AY 2010-11

Bench: Shri. N. V. Vasudevan

For Appellant: Shri. S. Ramasubramanian, CAFor Respondent: Shri.Sunil Kumar Agarwal, JCIT
Section 5Section 80PSection 80P(2)(a)Section 80P(2)(i)

…ITA.1660/Bang/2014 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH 'C', BANGALORE BEFORE SHRI. N. V. VASUDEVAN, JUDICIAL MEMBER AND SHRI. ABRAHAM P. GEORGE, ACCOUNTANT MEMBER I.T.A No.1660/Bang/2014 (Assessment Year : 2010-11) Income-tax Officer, Ward – 2, Vijayapur ..Appellant v. The Adil Amanat Co-op Credit Society Ltd, Alankar Talkies Road, Vijayapur ..Respondent PAN : AAAAT6687R Assessee by : Shri. S. Ramasubramanian, CA Revenue by : Shri.Sunil Kumar Agarwal, JCIT Heard on : 03.08.2015 Pronounced on :07.08.2015 O R D E R PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER : This is an appeal fi…

ITO, Bagalkot vs. Shree Siddeshwar Souhardha Sahakari Niyamit, Bagalkot

In the result, appeal of the Revenue is dismissed

ITA 503/BANG/2015[2011-12]Status: DisposedITAT Bangalore24 Jul 2015AY 2011-12

Bench: Abraham P. George

For Appellant: NoneFor Respondent: Shri. Sunil Kumar Agarwal, JCIT
Section 5Section 80PSection 80P(2)(a)Section 80P(2)(i)

…ITA.503/Bang/2015 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH 'C', BANGALORE BEFORE ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI. VIJAYPAL RAO, JUDICIAL MEMBER I.T.A No.503/Bang/2015 (Assessment Year : 2011-12) Income tax Officer, Ward – 1, Bagalkot .. Appellant v. Shree Siddeshwar Souhardha Sahakari Niyamit, Near Bus stand, Belagi, District Bagalkot .. Respondent PAN : AACAS9345R Assessee by :None Revenue by : Shri. Sunil Kumar Agarwal, JCIT Heard on : 22.07.2015 Pronounced on : 24 .07.2015 O R D E R PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER : In this appeal filed by Revenue, it is…

Shree Siddeshwar Souhardhana vs. The Income Tax Officer

ITA/5019/2012HC Karnataka13 Jul 2015

Bench: The Hon’Ble Mr.Justice Ravi Malimath & The Hon’Ble Mr.Justice G.Narendar

Section 260ASection 80P(1)Section 80P(2)(a)

…: 1 : IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH ON THE 13TH DAY OF JULY, 2015 BEFORE THE HON’BLE MR.JUSTICE RAVI MALIMATH AND THE HON’BLE MR.JUSTICE G.NARENDAR I.T.A.No.5019/2012 BETWEEN: SHREE SIDDESHWAR SOUHARDHANA SAHAKARI NIYAMIT, TQ: BILAGI, DIST: BAGALKOT - 587 116, PA NO. AACAS9345R. … APPELLANT (BY SRI.H.R.KAMBIYAVAR FOR M/S.K.R.PRASAD, ADV.) AND: THE INCOME TAX OFFICER, WARD-1, BAGALKOT. … RESPONDENT (BY SRI Y.V.RAVIRAJ, ADV.) THIS ITA IS FILED U/SEC.260A OF THE INCOME-TAX ACT, 1961 AGAINST ORDER PASSED IN ITA.NO.48/BGK/2009-10 DT:29.03.2011 ON THE FILE OF THE INCOME TAX (APPEALS), BELGAU…

M/S Saptharshi Souhardha Patina Sahakara Niyamitha, Mysore vs. ITO, Mysore

In the result, the assessee's appeals for both Assessment Years 2009-10 and 2010-11

ITA 100/BANG/2015[2009-10]Status: DisposedITAT Bangalore29 Jun 2015AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri V. Srinivasan, C.AFor Respondent: Shri N. Balakrishnan, JCIT (D.R)
Section 143(3)Section 80P(2)Section 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH “ C ” BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER I.T.A. Nos.100 & 101/Bang/2015 (Assessment Years : 2009-10 & 2010-11) M/s. Saptharshi Souhardha Patina Vs. Income Tax Officer, Sahakara Niyamitha, Ward 2(2), Mysore. No.48, 2nd Main Road, 18th Cross, Jayanagara, Mysore. PAN AABAS 7695B Appellant Respondent. Appellant By : Shri V. Srinivasan, C.A. Respondent By : Shri N. Balakrishnan, JCIT (D.R) Date of Hearing : 26.05.2015. Date of Pronouncement : 29.06.2015. O R D E R Per Shri Jason P. Boaz, A.M. : These appeals by the…

M/S Bangalore Credit Co-Operative Society Ltd., Bangalore vs. DCIT, Bangalore

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

ITA 903/BANG/2014[2010-11]Status: DisposedITAT Bangalore26 Jun 2015AY 2010-11

Bench: Shri Vijay Pal Rao & Shri Jason P Boaz

For Appellant: Shri S.Ranganath, CAFor Respondent: Dr.P.K.Srihari, Addl.CIT
Section 143(3)Section 4Section 80Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ B’, BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER ITA No.903(Bang) 2014 (Assessment year : 2010-11) M/s Bangalore Credit Co-Operative Society, No.723, 10th Main, 4th Block, Jayanagar, Bangalore Appellant Pan No.AAAAB1598B Vs The Deputy Commissioner of Income-tax, Circle-4(1), Bangalore Respondent Assessee by : Shri S.Ranganath, CA Revenue by : Dr.P.K.Srihari, Addl.CIT Date of hearing : 04-06-2015 Date of pronouncement : 26-06-2015 O R D E R PER SHRI VIJAYPAL RAO, JM: This appeal by the assessee is di…

M/S Millenium Credit Co-Op Society Ltd., Bangalore vs. ITO, Bangalore

In the result, the assessee's appeal for Assessment Year 2010-11 is allowed

ITA 1360/BANG/2013[2010-11]Status: DisposedITAT Bangalore06 Feb 2015AY 2010-11
For Appellant: Shri V. Srinivasan, C.AFor Respondent: Dr. K. Shankar Prasad, JCIT (D.R)
Section 143(3)Section 234BSection 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ C ’ BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER I.T. A. No.1360/Bang/2013 (Assessment Year : 2010-11) M/s. Millenium Credit Co-op. Society Ltd., Basavangudi, Bangalore-560 004 …. Appellant. PAN AABAT 7601E Vs. Income Tax Officer, Ward 3(1), Bangalore. ….. Respondent. I.T. A. No.1361/Bang/2013 (Assessment Year : 2010-11) (By Revenue) Assessee By : Shri V. Srinivasan, C.A. Revenue By : Dr. K. Shankar Prasad, JCIT (D.R). Date of Hearing : 1.1.2015. Date of Pronouncement : 6.2.2015. O R D E R Per Shri Jason P. Boaz, A.M…

M/S Daivagna Credit Co-Operative Society Ltd., Davangere vs. CIT, Davangere

In the result, the assessee’s appeal is allowed

ITA 615/BANG/2014[2009-10]Status: DisposedITAT Bangalore30 Jan 2015AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri Jason P.Boazm/S.Daivagna Credit Co-Operative Society Ltd. Kaipet Cross, Davangere. … Appellant Pan:Aaatd7056 M Vs. Commissioner Of Income-Tax, Davangere. … Respondent

For Appellant: Shri V.Srinivasan, CAFor Respondent: Shri Patanjali, CIT(DR)
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER and SHRI JASON P.BOAZ, ACCOUNTANT MEMBER M/s.Daivagna Credit Co-operative Society Ltd. Kaipet Cross, Davangere. … Appellant PAN:AAATD7056 M Vs. Commissioner of Income-tax, Davangere. … Respondent Appellant by: Shri V.Srinivasan, CA. Respondent by: Shri Patanjali, CIT(DR). Date of hearing : 21/01/2015. Date of pronouncement: 30/01/2015. O R D E R Per Smt. P.MADHAVI DEVI, JM: This is an appeal filed by the assessee against the order of the CIT, Davangere dated 20/03/2014 for the assessment year 2009-10. 2. B…