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 367,154 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

Chandraprabhu Gramin Bigar Sheti Sahakari Pat Sanstha, Solapur vs. Income Tax Officer, Ward-2, Pandharpur

In the result, the appeal of the assessee is allowed

ITA 1858/PUN/2024[2018-19]Status: DisposedITAT Pune29 Oct 2024AY 2018-19

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Sharad ShahFor Respondent: Shri B.S. Rajpurohit
Section 143(2)Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…The interest earned is attributable to carrying on business of banking and hence liable for deduction u/s 80P(2)(d) of the Act. This view has been taken by the Hon'ble Andhra Pradesh High Court in the case of CIT vs. Andra Pradesh State Cooperative Bank Ltd. (336 ITR 516). Similar view has been taken by the Hon'ble Gujarat High Court in the case of SBI vs. CIT (389 ITR 578). Similar view has been taken by ITAT PUNE BENCH 'B' in the case of Sant Motiram Maharaj Sahakari Pat Sanstha Ltd. v. Income Tax Officer, Ward Parbhani [2020] 120 taxmann.com 10 (Pune Trib.). In this decision, Hon'ble ITAT has distinguished the…

Prathamika Krushi Pathina Sahakara Sangha Niyamitha Nelaji, Kodagu vs. Income Tax Officer, Ward-1, Madikeri

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

ITA 1865/BANG/2024[2021-22]Status: DisposedITAT Bangalore24 Oct 2024AY 2021-22

Bench: Shri George George K & Shri Chandra Poojariassessment Year : 2021-22 M/S. Prathamika Krushi Pathina Sahakara Vs. Ito, Sangha Niyamitha Nelaji, Ward – 1, No.2776, Nelaji, Nelaji Madikeri, Madikeri. Kodagu – 571 214. Pan : Aagan 1004 N Appellant Respondent Assessee By : Ms. Lakshmi, Advocate Revenue By : Shri. Ganesh R Gale, Standing Counsel For Department. Date Of Hearing : 24.10.2024 Date Of Pronouncement : 28.10.2024

For Appellant: Ms. Lakshmi, AdvocateFor Respondent: Shri. Ganesh R Gale, Standing Counsel for Department
Section 143(2)Section 143(3)Section 250Section 80(2)(d)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…he question, accordingly, is answered in the affirmative and in favour of the assessee.” 9. A similar view that has been held by the Hon’ble Andhra Pradesh High Court in the case of CIT-II, Hyderabad Vs. Andhra Pradesh State Cooperative Bank Ltd., reported in 336 ITR 516 (AP). 10. The Bangalore Bench of the Tribunal in the case of M/s. The Bharathi Co-operative Credit Society Vs. ITO in ITA No.793/Bang/2022 (order dated 28.11.2022) for Assessment Year 2015-16, following its earlier order in the case of M/s. Vasavamba Co- operative Society Ltd., Vs. The PCIT in ITA No.453/Bang/2020 (Order Page 7 of 8 dated 13.08.…

Jakraya Multi State Co-Operative Credit Soceity Limited, Solapur vs. Assessing Officer, National E-Assessment Centre

The appeal of the assessee stands ALLOWED

ITA 1423/PUN/2024[2018-19]Status: DisposedITAT Pune01 Oct 2024AY 2018-19

Bench: Hon’Ble Shri G. D. Padmahshali & Hon’Ble Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No. 1423/Pun/2024 निर्धारण वषा / Assessment Year : 2018-19

For Appellant: None for the assesseeFor Respondent: Mr BS Rajpurohit [‘Ld. DR’]
Section 143(3)Section 250Section 251(1)(a)Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, PUNE ‘SMC’ BENCH, PUNE BEFORE HON’BLE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER and HON’BLE SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपऩल सं. / ITA No. 1423/PUN/2024 निर्धारण वषा / Assessment Year : 2018-19 Jakraya Multi-State Co-operative Credit Society Ltd. At:Watwate, Post:Inchgaon, Tal.:Mohol, Dist.:Solapur-413254 PAN: AABAJ2537K . . . . . . . अपीलार्थी / Appellant बिधम / V/s Income Tax Officer, Ward-1, Pandharpur . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee by : None for the assessee Revenue by : Mr BS Rajpurohit [‘Ld. DR’] सुनवाई की तारीख / D…

ITO, Income Tax Office Pandharpur vs. Dhanshree Mahila Gramin Bigarsheti Sahakari Pat Sanstha Ltd, Mangalvedha

In the result, appeal of the Revenue is dismissed

ITA 1067/PUN/2024[2018-19]Status: DisposedITAT Pune12 Sept 2024AY 2018-19

Bench: MS.ASTHA CHANDRA, JUDICIAL MEMBER, AND DR.DIPAK P. RIPOTE (Accountant Member)

Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…।आयकर अपीलीय अिधकरण ”ए” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” :: PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER, AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1067/PUN/2024 िनधा"रण वष" / Assessment Year: 2020-21 The Income Tax V Dhanshree Mahila Gramin Officer, s BigarshetiSahakari Pat Sanstha Pandharpur. Ltd., Indraprasth Building, Station Road, Pandharpur , Tal- Pandharpur, dist-Solapur – 413304. PAN: AAAJD0435E Appellant/ Revenue Respondent /Assessee Assessee by Shri Pramod S Shingte - AR Revenue by Shri Ramnath P Murkunde – DR Date of hearing 11/09/2024 Date of…

Income Tax Officer, Pune vs. Vishwakarmasarkshankamgarsahakari Patsanstha Maryadit, Pune

In the result, appeal of the Revenue in ITA

ITA 451/PUN/2024[2018-19]Status: DisposedITAT Pune09 Aug 2024AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita Nos.450 & 451/Pun/2024 िनधा"रण वष" / Assessment Years:2017-18 &2018-19 The Income Tax Officer, V Vishwakarma Sarkshan Pune. S Kamgar Sahakari Patsanstha Maryadit, 185, Vishwakarma Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent /Assessee Cross Objection Nos.23 & 24/Pun/2024 (Arising Out Of Ita Nos.450 & 451/Pun/2024) िनधा"रणवष" / Assessment Years: 2017-18 & 2018-19 Vishwakarma Sarkshan V The Income Tax Kamgar Sahakari Patsanstha S Officer, Maryadit, 185, Vishwakarma Pune. Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent / Assessee Assessee By Shri S.N.Puranikh – Ar Revenue By Shri Sourabh Nayak – Addl.Cit(Dr) Date Of Hearing 07/08/2024 Date Of Pronouncement 09/08/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: The Revenue Has Filed Two Appeals For Two Separate Assessment Years I.E.2017-18 & 2018-19 Against Two Separate Orders Of

Section 250Section 80P(2)(a)Section 80P(2)(d)

…।आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.450 & 451/PUN/2024 िनधा"रण वष" / Assessment Years:2017-18 &2018-19 The Income Tax Officer, V Vishwakarma Sarkshan Pune. s Kamgar Sahakari Patsanstha Maryadit, 185, Vishwakarma Bhuwan, Shaniwar Peth, Pune – 411030 PAN: AAAJV0492M Appellant/ Revenue Respondent /Assessee Cross Objection Nos.23 & 24/PUN/2024 (arising out of ITA Nos.450 & 451/PUN/2024) िनधा"रणवष" / Assessment Years: 2017-18 & 2018-19 Vis…

Income Tax Officer, Pune vs. Vishwakarma Sarkshan Kamgar Sahakari Patsanstha Maryadit, Pune

In the result, appeal of the Revenue in ITA

ITA 450/PUN/2024[2017-18]Status: DisposedITAT Pune09 Aug 2024AY 2017-18

Bench: Shri Satbeer Singh Godara & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita Nos.450 & 451/Pun/2024 िनधा"रण वष" / Assessment Years:2017-18 &2018-19 The Income Tax Officer, V Vishwakarma Sarkshan Pune. S Kamgar Sahakari Patsanstha Maryadit, 185, Vishwakarma Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent /Assessee Cross Objection Nos.23 & 24/Pun/2024 (Arising Out Of Ita Nos.450 & 451/Pun/2024) िनधा"रणवष" / Assessment Years: 2017-18 & 2018-19 Vishwakarma Sarkshan V The Income Tax Kamgar Sahakari Patsanstha S Officer, Maryadit, 185, Vishwakarma Pune. Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent / Assessee Assessee By Shri S.N.Puranikh – Ar Revenue By Shri Sourabh Nayak – Addl.Cit(Dr) Date Of Hearing 07/08/2024 Date Of Pronouncement 09/08/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: The Revenue Has Filed Two Appeals For Two Separate Assessment Years I.E.2017-18 & 2018-19 Against Two Separate Orders Of

Section 250Section 80P(2)(a)Section 80P(2)(d)

…।आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.450 & 451/PUN/2024 िनधा"रण वष" / Assessment Years:2017-18 &2018-19 The Income Tax Officer, V Vishwakarma Sarkshan Pune. s Kamgar Sahakari Patsanstha Maryadit, 185, Vishwakarma Bhuwan, Shaniwar Peth, Pune – 411030 PAN: AAAJV0492M Appellant/ Revenue Respondent /Assessee Cross Objection Nos.23 & 24/PUN/2024 (arising out of ITA Nos.450 & 451/PUN/2024) िनधा"रणवष" / Assessment Years: 2017-18 & 2018-19 Vis…

Adarsh Seva Sahakari Patpedhi Limited, Mumbai vs. Income-Tax Officer, National Faceless Assessment Centre, New Delhi

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

ITA 636/MUM/2024[2018-19]Status: DisposedITAT Mumbai25 Jul 2024AY 2018-19

Bench: Shri Narendra Kumar Billaiya & Shri Sandeep Singh Karhail

For Appellant: Shri Ramesh IyerFor Respondent: Shri Sunny Kachhwaha
Section 142(1)Section 143(2)Section 143(3)Section 144BSection 250Section 56Section 66Section 68Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.636/Mum./2024 (Assessment Year : 2018-19) Adarsh Seva Sahakari Patpedhi Limited 6-7 Akhlesh Kunj JK Compound ……………. Appellant Vikhroli (E), Mumbai-400083 PAN – AAEAA1408K v/s The Income Tax Officer NFAC, ……………. Respondent New Delhi Assessee by :Shri Ramesh Iyer Revenue by :Shri Sunny Kachhwaha Date of Hearing – 29/05/2024 Date of Order – 25/07/2024 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The present appeal has been filed by the assessee challe…

Sree Kanyaka Mutually Aided Co-Op Thrift Credit and Marketg. Society Limited, Hindupur vs. Income Tax Officer, Ward 1, Hindupur

In the result, the appeal of the assessee is treated as partly allowed for statistical purposes

ITA 224/HYD/2024[2018-19]Status: DisposedITAT Hyderabad22 Jul 2024AY 2018-19

Bench: Shri Laliet Kumar, Hon’Ble & Shri Madhusudan Sawdia

For Appellant: Shri D. Shree Raksha, CAFor Respondent: Shri Shakeer Ahamed, DR
Section 143(3)Section 56Section 80PSection 80P(2)(a)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” , HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER ITA No.224/Hyd/2024 and ITA No.602/Hyd/2024 Assessment Years: 2018-19 and 2020-21 Sree Kanyaka Mutually Aided Vs. The Income Tax Officer, Ward – 1, Co-op Thrift Credit and Hindupur. Marketing Society Limited, Hindupur. PAN : AANAS8503L (Appellant) (Respondent) Assessee by: Shri D. Shree Raksha, CA Revenue by: Shri Shakeer Ahamed, DR Date of hearing: 03.07.2024 Date of pronouncement: 22.07.2024 O R D E R PER BENC…

Npc Employees Co Operative Credit Society Ltd, Mumbai vs. Income Tax Officer, Mumbai

In the result the solitary ground of appeal of the assessee is allowed

ITA 89/MUM/2024[2020-2021]Status: DisposedITAT Mumbai27 Jun 2024AY 2020-2021

Bench: Shri Prashant Maharishi (Am) I.T.A. No. 89/Mum/2024 (A.Y. 2020-21) Npc Employees Vs. Ito Ward 27(2)(1) Cooperative Credit Vashi Railway Society Limited Station, 4Th Floor Vikram Sarabhai Vashi, Navi Bhavan, South Wing Mumbai-400 703. 6Th Floor, Trombay Mumbai-400 094. Pan : Aaban0550E (Appellant) (Respondent) Assessee By Shri Sushant N. Alme Department By Shri R.R. Makwana Date Of Hearing 05.06.2024 Date Of Pronouncement 27.06.2024 O R D E R 1. This Appeal Is Filed By Npc Employees Cooperative Credit Society Ltd Mumbai (The Assessee/Appellant) For Assessment Year 2020 – 2021 Against The Appellate Order Passed By The National Faceless Appeal Centre (Nfac), Delhi (The Learned Cit – A) Dated 29/11/2023 Wherein The Appeal Filed By The Assessee Against The Assessment Order Passed By The Faceless Appeal Centre On 19/9/2022 Under Section 143 (3) Of The Income Tax Act, 1961 Was Dismissed. 2. The Only Dispute In This Appeal Is That Assessee Has Invested Surplus Amount In Fixed Deposits With State Bank Of India & Earned Interest Of ₹ 1,176,084/–. The Assessee Claimed Deduction Under Section 80 (P) (2) Of The Act Which Was Denied To The Assessee & Is Contested In This Appeal. 3. The Brief Facts Of The Case Shows That Assessee Is A Co-Operative Society Registered Under The Maharashtra State Cooperative Societies Act, 1961 Page 1 Of 6

Section 143Section 144Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “SMC” Bench, Mumbai. Before Shri Prashant Maharishi (AM) I.T.A. No. 89/Mum/2024 (A.Y. 2020-21) NPC Employees Vs. ITO Ward 27(2)(1) Cooperative Credit Vashi Railway Society Limited Station, 4th floor Vikram Sarabhai Vashi, Navi Bhavan, South Wing Mumbai-400 703. 6th Floor, Trombay Mumbai-400 094. PAN : AABAN0550E (Appellant) (Respondent) Assessee by Shri Sushant N. Alme Department by Shri R.R. Makwana Date of Hearing 05.06.2024 Date of Pronouncement 27.06.2024 O R D E R 1. This appeal is filed by NPC employees cooperative credit society Ltd Mumbai (the assessee/appell…

Junnar Taluka Audyogic Sahakari Vasahat Ltd, Junnar vs. ITO, Ward 10(5), Pune

In the result, appeal of the assessee is allowed

ITA 904/PUN/2024[2016-17]Status: DisposedITAT Pune24 Jun 2024AY 2016-17

Bench: Dr. Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.904/Pun/2024 िनधा"रण वष" / Assessment Year : 2016-17 Junnar Taluka Audyogic V The Income Tax Officer, Sahakari Vasahat Ltd., S Ward-10(5), Pune. A.P.Kandali Narayangaon, Nashikroad, Tal: Junnar Kandali, Pune- 410504. Pan: Aabaj1277E Appellant / Assessee Respondent / Revenue Assessee By None. Revenue By Shri Rajesh Gawali – Addl.Cit(Dr) Date Of Hearing 20/06/2024 Date Of Pronouncement 24/06/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], U/Sec.250 Of The Act Dated 13.03.2024. The Assessee Has Raised Following Grounds Of Appeal : “On Issue Of Addition Of Rs.29,96,106/- U/S 80P(2)(D) Of Income Tax Act : 1. On The Facts & In The Circumstances Of The Case & In Law The Learned Commissioner Of Appeals Erred In Sustaining Addition Of Junnar Taluka Audyogic Sahakari Vasahat Ltd., [A]

Section 250Section 80PSection 80P(2)(d)

…।आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.904/PUN/2024 िनधा"रण वष" / Assessment Year : 2016-17 Junnar Taluka Audyogic V The Income Tax Officer, Sahakari Vasahat Ltd., s Ward-10(5), Pune. A.P.Kandali Narayangaon, NashikRoad, Tal: Junnar Kandali, Pune- 410504. PAN: AABAJ1277E Appellant / Assessee Respondent / Revenue Assessee by None. Revenue by Shri Rajesh Gawali – Addl.CIT(DR) Date of hearing 20/06/2024 Date of pronouncement 24/06/2024 आदे…

Yadagere Souharda Co-Operative Society Limited., Chikkamagaluru vs. Income Tax Officer, Ward-1, Chikkamagaluru

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

ITA 444/BANG/2024[2018-19]Status: DisposedITAT Bangalore24 Jun 2024AY 2018-19

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2018-19

For Appellant: Shri Varun Bhat, CAFor Respondent: Shri V. Parithivel, Jt.CIT(DR)(ITAT), Bengaluru
Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2018-19 Yadagere Souharda Co-operative Vs. The Income Tax Officer, Society Ltd., Ward 1, Vinoba Road, Koppa – 577 126. Chikmagalur. Chikkamagaluru, PAN : AAAAY 0463E APPELLANT RESPONDENT Appellant by : Shri Varun Bhat, CA Respondent by : Shri V. Parithivel, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 28.05.2024 Date of Pronouncement : 24.06.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member This appeal is filed by the assessee against the…

Shri Ganesh Urban Cooperative Credit Society Limited, Aurangabad vs. Income Tax Officer, Ward-1(1), Aurangabad

In the result, appeal of the assessee is partly allowed

ITA 196/PUN/2024[2017-18]Status: DisposedITAT Pune21 Jun 2024AY 2017-18

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.196/Pun/2024 िनधा"रण वष" / Assessment Year:2017-18 Shri Ganesh Urban V The Income Tax Officer, Cooperative Credit Society S Ward-1(1), Aurangabad. Limited, Main Market, Sarafa Galli, Sillod, Auranbabad – 431112. Pan: Aagas6006D Appellant/ Assessee Respondent /Revenue Assessee By None Revenue By Shri Arvind Desai – Dr Date Of Hearing 13/06/2024 Date Of Pronouncement 21/06/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] Under Section 250 Of The Act, Dated 05.12.2023 For The A.Y.2017-18. The Assessee Has Raised The Following Grounds Of Appeal : “Being Aggrieved By The Order Of Ld. Cit (A), Income Tax Department, Nfac U/S. 250 Of The It Act, 1961 Vide Order No.Itba/Nfac/S/250/2023-24/1058480083(1), Dated 05/12/2023. The Said Order Is Passed By Dismissing Appeal Filed By The Appellant Society Against The Order Passed By The Assessing Officer Ward 1(4), Aurangabad, [Now Ward 1(1), Aurangabad] Hence The Appellant Society Shri Ganesh Urban Cooperative Credit Society Limited [A]

Section 143(3)Section 234BSection 250Section 69ASection 80Section 80P(2)(a)

…।आयकर अपीलीय अिधकरण ”ए” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.196/PUN/2024 िनधा"रण वष" / Assessment Year:2017-18 Shri Ganesh Urban V The Income Tax Officer, Cooperative Credit Society s Ward-1(1), Aurangabad. Limited, Main Market, Sarafa Galli, Sillod, Auranbabad – 431112. PAN: AAGAS6006D Appellant/ Assessee Respondent /Revenue Assessee by None Revenue by Shri Arvind Desai – DR Date of hearing 13/06/2024 Date of pronouncement 21/06/2024 आदेश/ ORDER PER DR. DIPAK P. RIPOT…

Yashwant Nagari Sahakari Patsanstha Maryadit, Pune vs. ITO Ward 10(1) Pune, Pune

In the result, appeal of the assessee is allowed

ITA 644/PUN/2024[2017-18]Status: DisposedITAT Pune04 Jun 2024AY 2017-18

Bench: AND SHRI VINAY BHAMORE (Judicial Member)

Section 143(3)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…।आयकरअपीलीयअिधकरण ”बी” "ायपीठपुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFOREDR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.644/PUN/2024 िनधा"रण वष" / Assessment Year: 2017-18 Yashwant Nagari Sahakari The Income Tax Officer, Patsanstha Maryadit, V Ward-10(1), Pune. Yashwant, Pimpalwandi, s Taluka Junnar, Dist.Pune, Maharashtra – 412210. PAN: AAAAY0450F Appellant/ Revenue Respondent /Assessee Assessee by Shri Abhay A Avchat – AR Revenue by Shri Sourabh Nayak, IRSAddl.CIT(DR) Date of hearing 30/05/2024 Date of pronouncement 04/06/2024…

Karavali Souharda Credit Co-Operative Limited, Davanagere vs. Income-Tax Officer, Ward-1, Davanagere

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

ITA 478/BANG/2024[2020-21]Status: DisposedITAT Bangalore04 Jun 2024AY 2020-21

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubeyassessment Year : 2020-21

For Appellant: Shri Ramanagowda .S. GowdarFor Respondent: Shri Subramanian .S, JCIT (DR)
Section 250Section 58Section 80Section 80PSection 80P(2)(a)Section 80p

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year : 2020-21 M/s. Karavali Souharda Credit Cooperative Ltd., The Income Tax No. 2550/2, Prathik Officer, Complex, Ward – 1, 6th Main, MCC A Block, Davanagere. Davanagere – 577 004. Vs. PAN: AAAAK4258M APPELLANT RESPONDENT Assessee by : Shri Ramanagowda .S. Gowdar, Advocate Revenue by : Shri Subramanian .S, JCIT (DR) Date of Hearing : 20-05-2024 Date of Pronouncement : 04-06-2024 ORDER PER KESHAV DUBEY, JUDICIAL MEMBER This appeal at the instance of the a…

M/S. Rythara Sevasahakara Sanga (N), Bengaluru vs. Income Tax Officer, Ward-6(3)(1), Bengaluru

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

ITA 438/BANG/2024[2018-19]Status: DisposedITAT Bangalore27 May 2024AY 2018-19

Bench: Shri Chandra Poojari & Shri Soundararajan K.Assessment Year: 2018-19

For Appellant: Ms. Sunaina Bhatia, A.RFor Respondent: Sri V. Parithivel, D.R
Section 143(2)Section 250Section 80PSection 80P(2)(a)

…e question, accordingly, is answered in the affirmative and in favour of the assessee.” 9. A similar view that has been held by the Hon’ble Andhra Pradesh High Court in the case of CIT-II, Hyderabad Vs. Andhra Pradesh State Cooperative Bank Ltd., reported in 336 ITR 516 (AP). 10. The Bangalore Bench of the Tribunal in the case of M/s. The Bharathi Co- operative Credit Society Vs. ITO in ITA No.793/Bang/2022 (order dated 28.11.2022) for Assessment Year 2015-16, following its earlier order in the case of M/s. Vasavamba Co-operative Society Ltd., Vs. The PCIT in ITA No.453/Bang/2020 (Order dated 13.08.2021), had r…

Saptagiri Pattina Souharda Sahakari Sangha Niyamitha Sindhanur, Sindhanur vs. Income Tax Officer, Ward-1, Raichur

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 593/BANG/2024[2018-19]Status: DisposedITAT Bangalore22 May 2024AY 2018-19

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Shri Prasanna N Urala, AdvocateFor Respondent: Shri Srinath S., Jt.CIT(DR)(ITAT), Bengaluru
Section 57Section 80PSection 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 592 & 593/Bang/2024 Assessment year : 2017-18 M/s. Saptagiri Pattina Souharda Vs. The Income Tax Officer, Sahakari Sangha Niyamitha, Ward 1, Opp. Kudalasangameshwara Theatre, Raichur. Kushtagi Road, Raichur. Sindhanur – 584 128. PAN : AAPAS 4259K APPELLANT RESPONDENT Appellant by : Shri Prasanna N Urala, Advocate Respondent by : Shri Srinath S., Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 08.05.2024 Date of Pronouncement : 22.05.2024 O R D E R Per Benc…

Saptagiri Pattina Souharda Sahakari Sangha Niyamitha Sindhanur, Sindhanur vs. Income Tax Officer, Ward-1, Raichur

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 592/BANG/2024[2017-18]Status: DisposedITAT Bangalore22 May 2024AY 2017-18

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Shri Prasanna N Urala, AdvocateFor Respondent: Shri Srinath S., Jt.CIT(DR)(ITAT), Bengaluru
Section 57Section 80PSection 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 592 & 593/Bang/2024 Assessment year : 2017-18 M/s. Saptagiri Pattina Souharda Vs. The Income Tax Officer, Sahakari Sangha Niyamitha, Ward 1, Opp. Kudalasangameshwara Theatre, Raichur. Kushtagi Road, Raichur. Sindhanur – 584 128. PAN : AAPAS 4259K APPELLANT RESPONDENT Appellant by : Shri Prasanna N Urala, Advocate Respondent by : Shri Srinath S., Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 08.05.2024 Date of Pronouncement : 22.05.2024 O R D E R Per Benc…

Income Tax Officer, Ward 1, Udupi vs. Brahmavara Vyavasaya Seva, Brahmavara

ITA 668/BANG/2024[2020-21]Status: DisposedITAT Bangalore16 May 2024AY 2020-21

Bench: Shri George George K & Shri Waseem Ahmed

For Appellant: Ms. Akshaya K. S, CAFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru
Section 250Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…The question, accordingly, is answered in the affirmative and in favour of the assessee. 9. A similar view that has been held by the Hon'ble Andhra Pradesh High Court in the case of CIT-II, Hyderabad Vs. Andhra Pradesh State Cooperative Bank Ltd., reported in 336 ITR 516 (AP). 10. The Bangalore Bench of the Tribunal in the case of M/s. The Bharathi Co-operative Credit Society Vs. ITO in ITA No.793/Bang/2022 (order dated 28.11.2022) for Assessment Year 2015-16, following its earlier order in the case of M/s. Vasavamba Co-operative Society Ltd., Vs. The PCIT in ITA No.453/Bang/2020 (Order dated 13.08.2021), had ren…

M/S. Kajekar Seva Shakari Bank, Bantwal vs. Income Tax Officer, Ward-2(1), Mangalore

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

ITA 255/BANG/2024[2018-19]Status: DisposedITAT Bangalore10 May 2024AY 2018-19

Bench: Shri George George K & Shri Waseem Ahmedassessment Year : 2018-19 M/S. Kajekar Seva Sahakari Bank, Vs. Ito, Pandavarakallu, B Kajekar, Ward –2(1), Bantal – 574 233, Karnataka. Mangalore. Pan : Aaaak 2473 Q Appellant Respondent Assessee By : Shri. V. Srinivasan, Advocate Revenue By : Shri. Satish Meriga, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 09.05.2024 Date Of Pronouncement : 10.05.2024

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Shri. Satish Meriga, CIT(DR)(ITAT), Bengaluru
Section 143Section 143(2)Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…he question, accordingly, is answered in the affirmative and in favour of the assessee.” 9. A similar view that has been held by the Hon’ble Andhra Pradesh High Court in the case of CIT-II, Hyderabad Vs. Andhra Pradesh State Cooperative Bank Ltd., reported in 336 ITR 516 (AP). 10. The Bangalore Bench of the Tribunal in the case of M/s. The Bharathi Co-operative Credit Society Vs. ITO in ITA No.793/Bang/2022 (order dated 28.11.2022) for Assessment Year 2015-16, following its earlier order in the case of M/s. Vasavamba Co-operative Society Ltd., Vs. The PCIT in ITA No.453/Bang/2020 (Order dated 13.08.2021), had ren…

Ceat Employees Co-Operative Credit Society Ltd., Mumbai vs. Income Tax Officer, CPC, Bangalore

In the result, appeal is allowed

ITA 4406/MUM/2023[2014-15]Status: DisposedITAT Mumbai09 May 2024AY 2014-15

Bench: Us : “1. On The Facts & Circumstances Of The Case & Also In Law The Learned Cit Appeals Has Erred In Confirming The Disallowance Of The Deduction Claimed By The Appellant U/S. 80P(2)(A)(I)/ 80P(2)(D) To The Tune Of Rs.15,68,274/- Though The Appellant Is Very Much Entitled For The Same.

Section 80PSection 80P(2)(A)Section 80P(2)(a)Section 80P(2)(d)

…THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI SHRI AMIT SHUKLA, JUDICIAL MEMBER & SMT RENU JAUHRI, ACCOUNTANT MEMBER I.T.A. No.4406/Mum/2023 (A.Y. 2014-15) Ceat Employees Co- Income Tax Officer CPC operative Credit ITO Ward 29(1)(2), Society Ltd Mumbai Kautilya Ground Floor Bhavan, C/o. Ceat Ltd, Bandra Kurla Complex, Bhandup Village Mumbai - 400051 Vs. Road, Bhandup West Mumbai 400078 (Appellant) (Respondent) PAN NO. : AAAAC0547M Assessee by Shri. Mahesh K. Madholkar Department by Shri Lieder Panicker -Sr. Dr. Date of Hearing 06.05.2024 Date of Pronouncement 09.05.2024 O R D E R PER RENU JAUHRI (A.M.) :…