CIT v. Madras Auto Rickshaw Driver Co- Operative Society

143 ITR 981High Court1983#9610 most cited
11

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Judgments citing CIT v. Madras Auto Rickshaw Driver Co- Operative Society

M/S. KERALA STATE CO-OP.AGRICULTURAL & RURAL DEVELOPMENT BANK LTD. vs. COMMISSIONER OF INCOME TAX

ITA/2/2017HC Kerala24 Sept 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE VIJU ABRAHAM

Section 80P(2)(a)

…IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR.JUSTICE VIJU ABRAHAM FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943 ITA NO. 30 OF 2017 AGAINST THE ORDER IN ITA 101/2015 OF I.T.A.TRIBUNAL,COCHIN BENCH, ERNAKULAM APPELLANT/S: THE COMMISSIONER OF INCOME TAX THIRUVANANTHAPURAM. BY ADVS. SRI.CHRISTOPHER ABRAHAM, INCOME TAX DEPT SRI.K.M.V.PANDALAI INCOME TAX DEPARTMENT RESPONDENT/S: KERALA STATE CO-OPERATIVE AGRICULTURAL & RURAL DEVELOPMENT BANK LTD STATUE, THIRUVANANTHAPURAM-695001(AAAAK4391F) BY ADVS. JOSE JACOB JAZIL DEV FERDINANTO THIS INCOME TAX…

THE SRI GOWRI COOPERATIVE SOCIETY,VISAKHAPATNAM vs. PRINCIPAL COMMISSIONER OF INCOME TAX-1,, VISAKHAPATNAM

In the result, appeal filed by the assessee is allowed

ITA 26/VIZ/2018[2012-13]Status: DisposedITAT Visakhapatnam07 Aug 2019AY 2012-13

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Blem/S. The Sri Gowri Vs. Pr.Cit-1, Co-Operative Society, Visakhapatnam. D.No.49-34-32/1, Konathala Complex, Akkayyapalem Main Road, Visakhapatnam. Pan No. Aaaat 8140 M (Appellant) (Respondent)

For Appellant: Shri K.S.S. Sarma – AdvFor Respondent: Shri D.K. Sonawal– CIT DR
Section 263Section 80P(2)(a)

…ecisions have been relied upon by both sides, not necessarily in the chronological order. But we think that analysing them in the chronological order would give a better understanding. 15. In CIT v. Madras Autorickshaw Drivers Co-operative Society Ltd. [1983] 143 ITR 981 (Mad.), a Division Bench of the Madras High Court was concerned with the question as to whether a society, which was purchasing autorickshaws and reselling them to its members on hire-purchase basis, could be treated as a society engaged in the business of providing credit facilities to its members or not. The Madras High Court pointed out that a…

SRI UMA KAMANDALESWARA CO - OPERATIVE RURAL BANK LTD.,ATHREYAPURAM vs. THE ADDL. CIT,, KAKINADA

In the result, appeal filed by the assessee is allowed

ITA 199/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam13 Feb 2019AY 2008-2009

Bench: Shri V. Durga Rao, Hon’Blesri Uma Kamandaleswara Vs. Addl.Cit, Kakinada Co-Op Rural Bank Ltd., Ryali, Range, Kakinada. Athreyapuram Mandalm, East Godavari District. Pan No. Aadas 4663 B (Appellant) (Respondent)

For Appellant: Shri G.V.N. Hari – AdvocateFor Respondent: Shri P.S. Murthy – Sr.DR
Section 80P(2)(a)

…ecisions have been relied upon by both sides, not necessarily in the chronological order. But we think that analysing them in the chronological order would give a better understanding. 15. In CIT v. Madras Autorickshaw Drivers Co-operative Society Ltd. [1983] 143 ITR 981 (Mad.), a Division Bench of the Madras High Court was concerned with the question as to whether a society, which was purchasing autorickshaws and reselling them to its members on hire-purchase basis, could be treated as a society engaged in the business of providing credit facilities to its members or not. The Madras High Court pointed out that a…

THE INCOME TAX OFFICER, WARD -4, PUDUCHERRY vs. KALAPET PRIMARY AGRICULTURAL CO-OPERATIVE BANK LTD. , PONDICHERRY

In the result, the Revenue’s appeals are allowed for statistical purposes’’

ITA 2190/CHNY/2017[2008-09]Status: DisposedITAT Chennai06 Feb 2018AY 2008-09

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Mrs. S. Vijayaprabha, IRS, JCITFor Respondent: Shri. T. Vasudevan, Advocate
Section 5Section 56Section 80Section 80P(2)(a)Section 80P(4)

…(also refer s. 2(24)(viia)), only societies excepted u/s. 80-P(4) would qualify for deduction u/s. 80-P(1). The law in the matter is amply clear, with the Hon’ble jurisdictional High Court in CIT v. Madras Autorickshaw Driver’s Cooperative Society Ltd. [1983] 143 ITR 981 (Mad) (affirmed in [2001] 249 ITR 330 (SC)), clarifying that deduction u/s. 80-P is assessee specific, so that the same shall extend to eligible societies only. Taxing statutes, it is well settled, are to be strictly construed ITA Nos.2190 to 2193/2017. :- 8 -: (viz. UOI vs. Bombay Elphinstone Spinning & Weaving Co. Ltd. & Ors. 2001(1) SC 536;…

ITO, SALEM vs. K.K.POTTANERI PRIMARY AGRICULTURAL CO-OP CREDIT SOCIETY LTD., SALEM

In the result, the appeals of the Department in ITA Nos

ITA 1481/CHNY/2016[2012-13]Status: DisposedITAT Chennai12 Aug 2016AY 2012-13

Bench: Shri Abraham P. George & Shri G. Pavan Kumarआयकर अपील सं./I.T.A. No.1365/Mds/2016 "नधा"रण वष" /Assessment Year : 2012-2013. The Income Tax Officer, Vs. M/S. S 1235 Udayapatti Paccs Ltd, Ward 2(1) Udayapatti (Po) Salem -7 Salem 636 140. [Pan Aafas8771G ] आयकर अपील सं./I.T.A. No.1366/Mds/2016 "नधा"रण वष" /Assessment Year : 2012-2013. Vs. M/S. S Kollapatti Pacb Ltd, The Income Tax Officer, Ward 2(1) Sarkar Kollapatti, Salem -7 Salem 636 030. [Pan Aadts5623A] आयकर अपील सं./I.T.A. No.1481/Mds/2016 "नधा"रण वष" /Assessment Year : 2012-2013. The Income Tax Officer, Vs. M/S. K.K. Pottaneri Primary Ward 2(4) Agricultural Co-Op. Credit Socity Ltd, Salem -7 Pottaneri Post, Mettur Tk, Salem 636 453. [Pan Aabak0355J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. A.V.Sreekanth, Irs, Jcit. ""यथ" क" ओर से /Respondent By : Shri. Balu, C.A.

For Appellant: Shri. A.V.Sreekanth, IRS, JCITFor Respondent: Shri. Balu, C.A
Section 143(1)Section 143(2)Section 143(3)Section 80PSection 80P(2)Section 80P(2)(d)

…P(2)(d) of the Act is not allowed as assessee society has received interest receipt from the Salem District Central Co-operative Bank and relied on jurisdictional High Court decision in the case of CIT vs. Madras Auto Rickshaw Driver Co- Operative Society 143 ITR 981 completed the assessment with assessed income of "73,10,630/-. Aggrieved, the assessee filed an appeal before the Commissioner of Income Tax (Appeals). In the appellate proceedings, The ld. Authorised 4. Representative reiterated the submissions of assessment proceedings. The ld. Commissioner of Income Tax (Appeals) on perusal of grounds and ar…

ITO, SALEM vs. S KOLLAPATTI PACB LTD., SALEM

In the result, the appeals of the Department in ITA Nos

ITA 1366/CHNY/2016[2012-13]Status: DisposedITAT Chennai12 Aug 2016AY 2012-13

Bench: Shri Abraham P. George & Shri G. Pavan Kumarआयकर अपील सं./I.T.A. No.1365/Mds/2016 "नधा"रण वष" /Assessment Year : 2012-2013. The Income Tax Officer, Vs. M/S. S 1235 Udayapatti Paccs Ltd, Ward 2(1) Udayapatti (Po) Salem -7 Salem 636 140. [Pan Aafas8771G ] आयकर अपील सं./I.T.A. No.1366/Mds/2016 "नधा"रण वष" /Assessment Year : 2012-2013. Vs. M/S. S Kollapatti Pacb Ltd, The Income Tax Officer, Ward 2(1) Sarkar Kollapatti, Salem -7 Salem 636 030. [Pan Aadts5623A] आयकर अपील सं./I.T.A. No.1481/Mds/2016 "नधा"रण वष" /Assessment Year : 2012-2013. The Income Tax Officer, Vs. M/S. K.K. Pottaneri Primary Ward 2(4) Agricultural Co-Op. Credit Socity Ltd, Salem -7 Pottaneri Post, Mettur Tk, Salem 636 453. [Pan Aabak0355J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. A.V.Sreekanth, Irs, Jcit. ""यथ" क" ओर से /Respondent By : Shri. Balu, C.A.

For Appellant: Shri. A.V.Sreekanth, IRS, JCITFor Respondent: Shri. Balu, C.A
Section 143(1)Section 143(2)Section 143(3)Section 80PSection 80P(2)Section 80P(2)(d)

…P(2)(d) of the Act is not allowed as assessee society has received interest receipt from the Salem District Central Co-operative Bank and relied on jurisdictional High Court decision in the case of CIT vs. Madras Auto Rickshaw Driver Co- Operative Society 143 ITR 981 completed the assessment with assessed income of "73,10,630/-. Aggrieved, the assessee filed an appeal before the Commissioner of Income Tax (Appeals). In the appellate proceedings, The ld. Authorised 4. Representative reiterated the submissions of assessment proceedings. The ld. Commissioner of Income Tax (Appeals) on perusal of grounds and ar…

ITO, SALEM vs. S 1235 UDAYAPATTI PACCS LTD., SALEM

In the result, the appeals of the Department in ITA Nos

ITA 1365/CHNY/2016[2012-13]Status: DisposedITAT Chennai12 Aug 2016AY 2012-13

Bench: Shri Abraham P. George & Shri G. Pavan Kumarआयकर अपील सं./I.T.A. No.1365/Mds/2016 "नधा"रण वष" /Assessment Year : 2012-2013. The Income Tax Officer, Vs. M/S. S 1235 Udayapatti Paccs Ltd, Ward 2(1) Udayapatti (Po) Salem -7 Salem 636 140. [Pan Aafas8771G ] आयकर अपील सं./I.T.A. No.1366/Mds/2016 "नधा"रण वष" /Assessment Year : 2012-2013. Vs. M/S. S Kollapatti Pacb Ltd, The Income Tax Officer, Ward 2(1) Sarkar Kollapatti, Salem -7 Salem 636 030. [Pan Aadts5623A] आयकर अपील सं./I.T.A. No.1481/Mds/2016 "नधा"रण वष" /Assessment Year : 2012-2013. The Income Tax Officer, Vs. M/S. K.K. Pottaneri Primary Ward 2(4) Agricultural Co-Op. Credit Socity Ltd, Salem -7 Pottaneri Post, Mettur Tk, Salem 636 453. [Pan Aabak0355J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. A.V.Sreekanth, Irs, Jcit. ""यथ" क" ओर से /Respondent By : Shri. Balu, C.A.

For Appellant: Shri. A.V.Sreekanth, IRS, JCITFor Respondent: Shri. Balu, C.A
Section 143(1)Section 143(2)Section 143(3)Section 80PSection 80P(2)Section 80P(2)(d)

…P(2)(d) of the Act is not allowed as assessee society has received interest receipt from the Salem District Central Co-operative Bank and relied on jurisdictional High Court decision in the case of CIT vs. Madras Auto Rickshaw Driver Co- Operative Society 143 ITR 981 completed the assessment with assessed income of "73,10,630/-. Aggrieved, the assessee filed an appeal before the Commissioner of Income Tax (Appeals). In the appellate proceedings, The ld. Authorised 4. Representative reiterated the submissions of assessment proceedings. The ld. Commissioner of Income Tax (Appeals) on perusal of grounds and ar…

ITO, SALEM vs. S-45, NARASINGAPURAM PRIMARY AGRICULTURAL CO-OP CREDIT SOCIETY LTD., SALEM

In the result, the appeals of the Department in ITA Nos

ITA 520/CHNY/2016[2012-13]Status: DisposedITAT Chennai11 May 2016AY 2012-13

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. P. Radhakrishnan, IRS, JCITFor Respondent: None
Section 143(1)Section 143(2)Section 143(3)Section 260ASection 80PSection 80P(2)Section 80P(2)(d)

…wed as assessee society has received interest receipt from District Central Co-operative Bank and relied on jurisdictional High Court decision in the case of CIT vs. ITA No.517, 518, 519 & :- 5 -: 520/2016. Madras Auto Rickshaw Driver Co-Operative Society 143 ITR 981 completed the assessment with assessed income of "48,23,835/-. Aggrieved, the assessee filed an appeal before the Commissioner of Income Tax (Appeals). In the appellate proceedings, The ld. Authorised 4. Representative reiterated the submissions of assessment proceedings. The ld. Commissioner of Income Tax (Appeals) on perusal of grounds and…

ITO, SALEM vs. S-45, THALAIVASAL PRIMARY AGRICULTURAL CO-OP CREDIT SOCIETY LTD., SALEM

In the result, the appeals of the Department in ITA Nos

ITA 519/CHNY/2016[2012-13]Status: DisposedITAT Chennai11 May 2016AY 2012-13

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. P. Radhakrishnan, IRS, JCITFor Respondent: None
Section 143(1)Section 143(2)Section 143(3)Section 260ASection 80PSection 80P(2)Section 80P(2)(d)

…wed as assessee society has received interest receipt from District Central Co-operative Bank and relied on jurisdictional High Court decision in the case of CIT vs. ITA No.517, 518, 519 & :- 5 -: 520/2016. Madras Auto Rickshaw Driver Co-Operative Society 143 ITR 981 completed the assessment with assessed income of "48,23,835/-. Aggrieved, the assessee filed an appeal before the Commissioner of Income Tax (Appeals). In the appellate proceedings, The ld. Authorised 4. Representative reiterated the submissions of assessment proceedings. The ld. Commissioner of Income Tax (Appeals) on perusal of grounds and…

ITO, SALEM vs. S-1299, V.MANNARPALAYAM PRIMARY AGRICULTURAL CO-OP CREDIT SOCIETY LTD., SALEM

In the result, the appeals of the Department in ITA Nos

ITA 518/CHNY/2016[2012-13]Status: DisposedITAT Chennai11 May 2016AY 2012-13

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. P. Radhakrishnan, IRS, JCITFor Respondent: None
Section 143(1)Section 143(2)Section 143(3)Section 260ASection 80PSection 80P(2)Section 80P(2)(d)

…wed as assessee society has received interest receipt from District Central Co-operative Bank and relied on jurisdictional High Court decision in the case of CIT vs. ITA No.517, 518, 519 & :- 5 -: 520/2016. Madras Auto Rickshaw Driver Co-Operative Society 143 ITR 981 completed the assessment with assessed income of "48,23,835/-. Aggrieved, the assessee filed an appeal before the Commissioner of Income Tax (Appeals). In the appellate proceedings, The ld. Authorised 4. Representative reiterated the submissions of assessment proceedings. The ld. Commissioner of Income Tax (Appeals) on perusal of grounds and…

ITO, SALEM vs. S-55, KEERIPPATTY PRIMARY AGRICULTURAL CO-OP CREDIT SOCIETY LTD., SALEM

In the result, the appeals of the Department in ITA Nos

ITA 517/CHNY/2016[2012-13]Status: DisposedITAT Chennai11 May 2016AY 2012-13

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. P. Radhakrishnan, IRS, JCITFor Respondent: None
Section 143(1)Section 143(2)Section 143(3)Section 260ASection 80PSection 80P(2)Section 80P(2)(d)

…wed as assessee society has received interest receipt from District Central Co-operative Bank and relied on jurisdictional High Court decision in the case of CIT vs. ITA No.517, 518, 519 & :- 5 -: 520/2016. Madras Auto Rickshaw Driver Co-Operative Society 143 ITR 981 completed the assessment with assessed income of "48,23,835/-. Aggrieved, the assessee filed an appeal before the Commissioner of Income Tax (Appeals). In the appellate proceedings, The ld. Authorised 4. Representative reiterated the submissions of assessment proceedings. The ld. Commissioner of Income Tax (Appeals) on perusal of grounds and…