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

Begpur Samabay Krishi Unnayan Samity Ltd., Bheruapara vs. ACIT, Cir-1, Burdwan.

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

ITA 873/KOL/2023[2016-17]Status: DisposedITAT Kolkata06 Nov 2023AY 2016-17

Bench: Sri Rajesh Kumar & Sonjoy Sarma

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

…आयकर अपीलीय अधिकरण कोलकाता 'एसएमसी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA श्री राजेश कुमार, लेखा सदस्य एवं श्री संजय शमाा, न्याधयक सदस्य के समक्ष Before SRI RAJESH KUMAR, ACCOUNTANT MEMBER & SONJOY SARMA, JUDICIAL MEMBER I.T.A. No.: 873/KOL/2023 Assessment Year: 2016-17 Begpur Samabay Krishi Unnayan Samity Ltd......….Appellant [PAN: AAABB 0252 F] Vs. ACIT, Circle-1, Burdwan.......................................Respondent Appearances by: Assessee represented by – Sh. Suvo Chakraborty, Adv. Department represented by – Sh. Ajoy Robin Singh, JCIT. Date of concluding the h…

Assistant Commissioner of Income Tax, Circle-1(1), Raipur vs. Chhattisgarh Rajya Sahakari Awas Sangh (Maryadit), Raipur

In the result, the appeal of the revenue is dismissed in terms of our aforesaid observations

ITA 206/RPR/2022[2015-16]Status: DisposedITAT Raipur16 Oct 2023AY 2015-16

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 206/Rpr/2022 "नधा"रण वष" / Assessment Year : 2015-16 The Assistant Commissioner Of Income Tax, Circle-1(1), Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. Chhattisgarh Rajya Sahkari Awas Sangh Maryadit C-191, Tagore Nagar, Raipur (C.G.) Pan : Aaaac5903F ……""यथ" / Respondent

For Appellant: Shri Prafulla Pendse, CAFor Respondent: Shri Satya Prakash Sharma, Sr. DR
Section 143(3)Section 147Section 148Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No. 206/RPR/2022 "नधा"रण वष" / Assessment Year : 2015-16 The Assistant Commissioner of Income Tax, Circle-1(1), Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/s. Chhattisgarh Rajya Sahkari Awas Sangh Maryadit C-191, Tagore Nagar, Raipur (C.G.) PAN : AAAAC5903F ……""यथ" / Respondent Assessee by : Shri Prafulla Pendse, CA Revenue by : Shri Satya Prakash Sharma, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 20.07.2023…

The Metropolitan Co-Operative Housing Society Ltd, Bangalore vs. Income-Tax Officer, Ward-1(2)(1), Bangalore

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

ITA 628/BANG/2023[2017-18]Status: DisposedITAT Bangalore03 Oct 2023AY 2017-18

Bench: Shri George George Kassessment Year : 2017-18 M/S. The Metropolitan Co-Operative Housing Vs. Ito, Society Ltd., Ward – 1(2)(1), No.21, Grund Floor, Vidhana Soudha, Bengaluru. Vidhana Veedi, Bengaluru – 560 001. Pan : Aaaat 0990 P Appellant Respondent Assessee By : Shri. Sandeep Chalapthy, Ca Revenue By : Shri. Ganesh R Ghale, Advocate, Standing Counsel For Revenue. Date Of Hearing : 03.10.2023 Date Of Pronouncement : 03.10.2023

For Appellant: Shri. Sandeep Chalapthy, CAFor Respondent: Shri. Ganesh R Ghale, Advocate, Standing Counsel for Revenue
Section 143(2)Section 143(3)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…question, accordingly, is answered in the affirmative and in favour of the assessee.” 10. 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). Page 5 of 7 11. 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.…

M/S. Canara Bank Staff Credit Co-Operative Society Limited, Bangalore vs. Income-Tax Officer, Ward-7(2)(2), Bangalore

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

ITA 517/BANG/2023[2017-18]Status: DisposedITAT Bangalore03 Oct 2023AY 2017-18

Bench: Shri George George Kassessment Year : 2017-18 M/S. Canara Bank Staff Credit Co-Operative Vs. Ito, Society Ltd., Ward – 7(2)(2), No.26, 8Th Main Road, Bengaluru. 6Th Cross, Sampangiramanagar, Bengaluru – 560 027. Pan : Aaaac 0152 A Appellant Respondent Assessee By : Shri. Suresh Muthukrishna A, Ca Revenue By : Shri. Ganesh R Ghale, Advocate, Standing Counsel For Revenue. Date Of Hearing : 03.10.2023 Date Of Pronouncement : 03.10.2023

For Appellant: Shri. Suresh Muthukrishna A, CAFor Respondent: Shri. Ganesh R Ghale, Advocate, Standing Counsel for Revenue
Section 143(2)Section 143(3)Section 234BSection 250Section 57(2)Section 80(2)(d)Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…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…

Sri Jihveshwara Credit Co-Operative Society Limited, Bangalore vs. Income Tax Officer, Ward 2(2)(5), Bangalore

In the result, this issue in ITA No

ITA 551/BANG/2023[2018-19]Status: DisposedITAT Bangalore29 Sept 2023AY 2018-19

Bench: Shri George George K, Vice- & Shri Laxmi Prasad Sahu

For Appellant: Shri Prasanna, AdvocateFor Respondent: Shri V. Parithivel, JCIT (DR)
Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE-PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 547 to 551/Bang/2023 Assessment Years : 2013-14 to 2015-16, 2017-18 & 2018-19 M/s. Sri Jihveshwara Credit Co-op. Society Ltd., 125, Swakulasali Sangha The Income Tax Building, Officer, BVK Iyengar Road Cross, Ward – 2(2)(5), Bangalore. Huriopet, Vs. Bengaluru – 560 053. PAN: AABAS7092Q APPELLANT RESPONDENT Assessee by : Shri Prasanna, Advocate Revenue by : Shri V. Parithivel, JCIT (DR) Date of Hearing : 20-09-2023 Date of Pronouncement : 29-09-2023 ORDER…

Sri Jihveshwara Credit Co-Operative Society Limited, Bangalore vs. Income Tax Officer, Ward 2(2)(5), Bangalore

In the result, this issue in ITA No

ITA 550/BANG/2023[2017-18]Status: DisposedITAT Bangalore29 Sept 2023AY 2017-18

Bench: Shri George George K, Vice- & Shri Laxmi Prasad Sahu

For Appellant: Shri Prasanna, AdvocateFor Respondent: Shri V. Parithivel, JCIT (DR)
Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE-PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 547 to 551/Bang/2023 Assessment Years : 2013-14 to 2015-16, 2017-18 & 2018-19 M/s. Sri Jihveshwara Credit Co-op. Society Ltd., 125, Swakulasali Sangha The Income Tax Building, Officer, BVK Iyengar Road Cross, Ward – 2(2)(5), Bangalore. Huriopet, Vs. Bengaluru – 560 053. PAN: AABAS7092Q APPELLANT RESPONDENT Assessee by : Shri Prasanna, Advocate Revenue by : Shri V. Parithivel, JCIT (DR) Date of Hearing : 20-09-2023 Date of Pronouncement : 29-09-2023 ORDER…

Sri Jihveshwara Credit Co-Operative Society Limited, Bangalore vs. Income Tax Officer, Ward 2(2)(5), Bangalore

In the result, this issue in ITA No

ITA 549/BANG/2023[2015-16]Status: DisposedITAT Bangalore29 Sept 2023AY 2015-16

Bench: Shri George George K, Vice- & Shri Laxmi Prasad Sahu

For Appellant: Shri Prasanna, AdvocateFor Respondent: Shri V. Parithivel, JCIT (DR)
Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE-PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 547 to 551/Bang/2023 Assessment Years : 2013-14 to 2015-16, 2017-18 & 2018-19 M/s. Sri Jihveshwara Credit Co-op. Society Ltd., 125, Swakulasali Sangha The Income Tax Building, Officer, BVK Iyengar Road Cross, Ward – 2(2)(5), Bangalore. Huriopet, Vs. Bengaluru – 560 053. PAN: AABAS7092Q APPELLANT RESPONDENT Assessee by : Shri Prasanna, Advocate Revenue by : Shri V. Parithivel, JCIT (DR) Date of Hearing : 20-09-2023 Date of Pronouncement : 29-09-2023 ORDER…

Sri Jihveshwara Credit Co-Operative Society Limited, Bangalore vs. Income Tax Officer, Ward 2(2)(5), Bangalore

In the result, this issue in ITA No

ITA 548/BANG/2023[2014-15]Status: DisposedITAT Bangalore29 Sept 2023AY 2014-15

Bench: Shri George George K, Vice- & Shri Laxmi Prasad Sahu

For Appellant: Shri Prasanna, AdvocateFor Respondent: Shri V. Parithivel, JCIT (DR)
Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE-PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 547 to 551/Bang/2023 Assessment Years : 2013-14 to 2015-16, 2017-18 & 2018-19 M/s. Sri Jihveshwara Credit Co-op. Society Ltd., 125, Swakulasali Sangha The Income Tax Building, Officer, BVK Iyengar Road Cross, Ward – 2(2)(5), Bangalore. Huriopet, Vs. Bengaluru – 560 053. PAN: AABAS7092Q APPELLANT RESPONDENT Assessee by : Shri Prasanna, Advocate Revenue by : Shri V. Parithivel, JCIT (DR) Date of Hearing : 20-09-2023 Date of Pronouncement : 29-09-2023 ORDER…

Sri Jihveshwara Credit Co-Operative Society Limited, Bangalore vs. Income Tax Officer, Ward 2(2)(5), Bangalore

In the result, this issue in ITA No

ITA 547/BANG/2023[2013-14]Status: DisposedITAT Bangalore29 Sept 2023AY 2013-14

Bench: Shri George George K, Vice- & Shri Laxmi Prasad Sahu

For Appellant: Shri Prasanna, AdvocateFor Respondent: Shri V. Parithivel, JCIT (DR)
Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE-PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 547 to 551/Bang/2023 Assessment Years : 2013-14 to 2015-16, 2017-18 & 2018-19 M/s. Sri Jihveshwara Credit Co-op. Society Ltd., 125, Swakulasali Sangha The Income Tax Building, Officer, BVK Iyengar Road Cross, Ward – 2(2)(5), Bangalore. Huriopet, Vs. Bengaluru – 560 053. PAN: AABAS7092Q APPELLANT RESPONDENT Assessee by : Shri Prasanna, Advocate Revenue by : Shri V. Parithivel, JCIT (DR) Date of Hearing : 20-09-2023 Date of Pronouncement : 29-09-2023 ORDER…

The Dhamai Cooperative Agriculture Service Society Limited, Hoshiarpur vs. Income Tax Officer Ward, Hoshiarpur

In the result, appeal of the assessee ITA No

ITA 238/ASR/2023[2020-21]Status: DisposedITAT Amritsar13 Sept 2023AY 2020-21

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No.238/Asr/2023 Assessment Year: 2020-21

Section 143(3)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.238/Asr/2023 Assessment Year: 2020-21 The Dhamai Cooperative Vs. ITO Agriculture Service Society Ltd. Hoshiarpur. VPO Dhamai Garshankar, Hoshiarpur. [PAN: -AACAT8630J] (Appellant) (Respondent) Appellant by Sh. J. S. Bhasin, Adv. Respondent by Sh. Manoj Aggarwal, Sr. DR Date of Hearing 11.09.2023 Date of Pronouncement 13.09.2023 ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee was filed against the order of the ld. Commissioner of Incom…

M/S Sumangala Credit Co-Op. Society Ltd., Bantawal vs. Income Tax Officer, Ward-2(3), Mangaluru.

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

ITA 383/BANG/2023[2017-18]Status: DisposedITAT Bangalore07 Sept 2023AY 2017-18

Bench: Shri Chandra Poojari & Ms. Madhumita Royassessment Year: 2017-18

For Appellant: Shri Ravish Rao, A.RFor Respondent: Dr. Nischal, D.R
Section 56Section 80P(1)Section 80P(2)(a)Section 80P(2)(d)

…ITA No.383/Bang/2023 Sumangala Credit Co-Operative Society, Bantwal IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND MS. MADHUMITA ROY, JUDICIAL MEMBER Assessment Year: 2017-18 Sumangala Credit Co-operative Society Bye Pass Panemangalore ITO Bantwal Vs. Ward-2(3) Karnataka 574 231 Mangaluru PAN NO : AABAS2732B APPELLANT RESPONDENT Appellant by : Shri Ravish Rao, A.R. Respondent by : Dr. Nischal, D.R. Date of Hearing : 07.09.2023 Date of Pronouncement : 07.09.2023 O R D E R PER CHANDRA POOJARI, ACCOUNTANT MEMBER: This appeal by assessee is direc…

The Kot Ram Dass Coop. Thirft & Credit Society Limited, Jalandhar vs. Income Tax Officer Ward-2 (4), Jalandhar

In the result, appeal of the assessee ITA No

ITA 86/ASR/2021[2017-18]Status: DisposedITAT Amritsar13 Jun 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No.86/Asr/2021 Assessment Year: 2017-18

Section 142(1)Section 143(3)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.86/Asr/2021 Assessment Year: 2017-18 The Kot Ram Dass Coop. Thrift Vs. ITO-Ward 2(4) & Credit Society Ltd. Jalandhar. Jalandhar. [PAN:-AADAT9787B] (Appellant) (Respondent) Appellant by Sh. J. S. Bhasin, Adv. Respondent by Sh. Nakul Aggarwal, Sr. DR 07.06.2023 Date of Hearing Date of Pronouncement 13.06.2023 ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee was filed against the order of the ld. Commissioner of Income Tax (Appeals), NFA…

Gramin Sewa Sahakri Samiti Maryadit, Dharsiwa, Raipur vs. Income Tax Officer 1(2), Raipur

ITA 89/RPR/2023[2011-12]Status: DisposedITAT Raipur24 May 2023AY 2011-12

Bench: Shri Ravish Sood

For Appellant: None (written submissions)For Respondent: Shri Piyush Tripathi, Sr. DR
Section 143(2)Section 143(3)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी रवीश सूद, "या"यक सद"य के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1. 87/RPR/2023 Gramin Sewa Sahakari The ITO-1(2), 2017-18 Samiti Maryadit Raipur (C.G.) Village- Gaurbhat, Arang, Raipur (C.G.)-493 441 PAN : AAAAG9799D 2. 88/RPR/2023 Gramin Sewa Sahakari The ITO-1(1), 2017-18 Samiti Maryadit Raipur (C.G.) Village-Champajhar, Raipur-493 992 PAN : AABAG0198B 3. 89/RPR/2023 Gramin Sewa Sahakari The ITO-1(2), 2011-12 Samiti Maryadi…

Gramin Sewa Sahakari Samiti Maryadit, Champajhar, Raipur vs. Income Tax Officer-1(1), Raipur

ITA 88/RPR/2023[2017-18]Status: DisposedITAT Raipur24 May 2023AY 2017-18

Bench: Shri Ravish Sood

For Appellant: None (written submissions)For Respondent: Shri Piyush Tripathi, Sr. DR
Section 143(2)Section 143(3)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी रवीश सूद, "या"यक सद"य के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1. 87/RPR/2023 Gramin Sewa Sahakari The ITO-1(2), 2017-18 Samiti Maryadit Raipur (C.G.) Village- Gaurbhat, Arang, Raipur (C.G.)-493 441 PAN : AAAAG9799D 2. 88/RPR/2023 Gramin Sewa Sahakari The ITO-1(1), 2017-18 Samiti Maryadit Raipur (C.G.) Village-Champajhar, Raipur-493 992 PAN : AABAG0198B 3. 89/RPR/2023 Gramin Sewa Sahakari The ITO-1(2), 2011-12 Samiti Maryadi…

Gramin Sewa Sahakari Samiti (Maryadit), Gaurbhat, Raipur vs. Income Tax Officer-1(2), Raipur

ITA 87/RPR/2023[2017-18]Status: DisposedITAT Raipur24 May 2023AY 2017-18

Bench: Shri Ravish Sood

For Appellant: None (written submissions)For Respondent: Shri Piyush Tripathi, Sr. DR
Section 143(2)Section 143(3)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी रवीश सूद, "या"यक सद"य के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1. 87/RPR/2023 Gramin Sewa Sahakari The ITO-1(2), 2017-18 Samiti Maryadit Raipur (C.G.) Village- Gaurbhat, Arang, Raipur (C.G.)-493 441 PAN : AAAAG9799D 2. 88/RPR/2023 Gramin Sewa Sahakari The ITO-1(1), 2017-18 Samiti Maryadit Raipur (C.G.) Village-Champajhar, Raipur-493 992 PAN : AABAG0198B 3. 89/RPR/2023 Gramin Sewa Sahakari The ITO-1(2), 2011-12 Samiti Maryadi…

Sharanabasaveshwar Credit Souhard Sahakri Ni Halingali, Bagalkot vs. Assistant Commissioner of Income-Tax, Circle-1, Bijapur

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

ITA 107/BANG/2023[2018-19]Status: DisposedITAT Bangalore17 May 2023AY 2018-19
For Appellant: Shri Veeranna M. Murgod, CAFor Respondent: Shri Ganesh R. Ghale, Standing Counsel
Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC – B” BENCH : BANGALORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2018-19 Shree Sharanabasaveshwar Credit Vs. The Income Tax Officer, Souhard Sahakari Ni., National e-Assessment Centre, A/P Halingali – 587 315. Delhi. Tal: Jamkhandi, Dist. Bagalkot. PAN: AAEAS 6699C APPELLANT RESPONDENT Appellant by : Shri Veeranna M. Murgod, CA Respondent by : Shri Ganesh R. Ghale, Standing Counsel. Date of hearing : 24.04.2023 Date of Pronouncement : 17.05.2023 O R D E R This appeal is filed by the assessee against the order of the CIT(Appeals), National Faceless…

Ceat Employees Co-Operative Credit Society Ltd, Mumbai vs. NFAC, Mumbai

In the result, the appeal of the assessee is allowed

ITA 159/MUM/2023[2017-18]Status: DisposedITAT Mumbai26 Apr 2023AY 2017-18

Bench: Shri Amarjit Singhceat Employees Co- Vs. Nfac Operative Credit Society Income Tax Officer Ltd., Ground Floor, Cpb Bangalore C/O Ceat Ltd. Bhandup Village Road, Bhandup West Mumbai – 400078 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaaac0547M Appellant .. Respondent Appellant By : Shekhar Patwardhan Respondent By : C.T. Mathews Date Of Hearing 21.03.2023 Date Of Pronouncement 26.04.2023 आदेश / O R D E R Per Amarjit Singh (Am): The Present Appeal Filed By The Assesse Is Directed Against The Order Passed By Nfac, Delhi Dated 21.11.2022 For A.Y. 2017-18. The Assesse Has Raised The Following Grounds Before 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.1014680/- Though The Appellant Is Very Much Entitled For The Same 2. The Appellant Craves Leave To Add, Alter, Amend & Modify The Aforesaid Grounds Of Appeal At Or Any Time Before The Hearing As May Be Advised From Time To Time.” 2. The Fact In Brief Is That Assesse Is A Cooperative Society Carrying On The Business Of Giving Credit Facilities To Its Members For The Last Several Years. The Assessee Has Filed Return Of Income Declaring Total

For Appellant: Shekhar PatwardhanFor Respondent: C.T. Mathews
Section 143(1)Section 80PSection 80P(2)(a)

…P a g e | 1 Ceat Employees Co-operative Credit Society Ltd. Vs. NFAC IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Ceat Employees Co- Vs. NFAC operative Credit Society Income Tax Officer Ltd., Ground Floor, CPB Bangalore C/o Ceat Ltd. Bhandup Village Road, Bhandup West Mumbai – 400078 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAAAC0547M Appellant .. Respondent Appellant by : Shekhar Patwardhan Respondent by : C.T. Mathews Date of Hearing 21.03.2023 Date of Pronouncement 26.04.2023 आदेश / O R D E R Per Amarjit Singh (AM): The present appeal filed by the asses…

The Ghatkesar Farmers Service Cooperative Society Limited, Medchal vs. ITO., Ward-15(1), Hyderabad

In the result, appeal of the assessee is allowed

ITA 111/HYD/2023[2018-19]Status: DisposedITAT Hyderabad11 Apr 2023AY 2018-19

Bench: Shri K.Narasimha Chary

For Appellant: Shri T. Chaitanya Kumar, ARFor Respondent: Shri A. Arun &
Section 80PSection 80P(2)(a)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “SMC”, HYDERABAD BEFORE SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 111/Hyd/2023 (निर्धारण वर्ा / Assessment Year: 2018-19) The Ghatkesar Farmers Service Vs. Income Tax Officer, Cooperative Society Limited, Ward-(15)1, Ghatkesar Town and Mandal, Hyderabad Medchal District [PAN No. AAGAT5080Q] अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri T. Chaitanya Kumar, AR रधजस्‍व द्वधरध/Revenue by: Shri A. Arun & Shri Kumar Aditya, DR सुिवधई की तधरीख/Date of hearing: 28/03/2023 घ…

M/S Shiragao Prathamik Krishi Pattin Sahakari Bank Niyamit, Belagavi vs. Income Tax Officer, Ward - 1(3), Belagavi

The appeals of the assessee are allowed

ITA 8/PAN/2019[2012-13]Status: DisposedITAT Panaji25 Jan 2023AY 2012-13

Bench: Shri Satbeer Singh Godara

For Appellant: Shri S. Gadadi, C.AFor Respondent: Shri N. Shrikant
Section 143(3)Section 80PSection 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI ‘SMC’ BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER ITA.No.8/PAN/2019 Assessment Year 2012-2013 M/s. Shiragao Prathamik Krishi Pattin Sahakri Bank The Income Tax Officer, Niyamit, Shiragao No.1, Tq. Ward-1(3), Belagavi. vs., Hukkeri, Dist. Belagavi. Karnataka. PIN 590 001. Karnataka. PIN 591 309 PAN AABAS7301N (Appellant) (Respondent) For Assessee : Shri S. Gadadi, C.A. For Revenue : Shri N. Shrikant Date of Hearing : 16.01.2023 Date of Pronouncement : 25.01.2023 ORDER This assessee’s appeal for assessment year 2012- 13, ari…

Gramin Sewa Sahakari Samiti Maryadit, Pacheda, Abhanpur, Raipur vs. Income Tax Officer, Ward-1(1), Raipur

ITA 114/RPR/2022[2013-14]Status: DisposedITAT Raipur16 Dec 2022AY 2013-14

Bench: Shri Ravish Soodआयकर अपील सं./ Ita No.114/Rpr/2022 "नधा"रण वष" / Assessment Year : 2013-14 Gramin Sewa Sahakari Samiti Maryadit Village- Pacheda, Block-Abhanpur, Chhatisgarh-493 661 Pan : Aaaag9886H .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer-1(1), Raipur (C.G.) ……""यथ" / Respondent

For Appellant: Shri G.S. Agrawal, CAFor Respondent: Shri G.N Singh, Sr. DR
Section 143(3)Section 250Section 251(2)Section 80P(1)(a)Section 80P(2)(c)Section 80P(2)(d)

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी रवीश सूद, "या"यक सद"य के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER आयकर अपील सं./ ITA No.114/RPR/2022 "नधा"रण वष" / Assessment Year : 2013-14 Gramin Sewa Sahakari Samiti Maryadit Village- Pacheda, Block-Abhanpur, Chhatisgarh-493 661 PAN : AAAAG9886H .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer-1(1), Raipur (C.G.) ……""यथ" / Respondent Assessee by : Shri G.S. Agrawal, CA Revenue by : Shri G.N Singh, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 20.09.2022 घोषणा क" तार"ख / Date…