What is CIT v. Manjara Shetkari SSK Ltd. authority for?

A cooperative society's payments of differential or excess price for produce to its members are not subject to disallowance under Section 40A(2)(b) of the Income-tax Act. Such payments cannot be disallowed as mere appropriation of profits without examining the specific facts and any authorising resolutions.

How many judgments cite CIT v. Manjara Shetkari SSK Ltd.?

50 judgments on BharatTax cite CIT v. Manjara Shetkari SSK Ltd. (301 ITR 191), spanning 2016 to 2024.

CIT v. Manjara Shetkari SSK Ltd. (301 ITR 191)

INCOME TAX OFFICER, WARD-1, JHARSUGUDA, AAYAKAR BHAWAN, JHARSUGUDA vs. HIRAKHAND TRANSPORT AND MULTI PURPOSE CO-OPERATIVE SOCIETY LTD., BRAJARAJ NAGAR

ITA 282/CTK/2024[2015-2016]Status: HeardITAT Cuttack04 Sept 2024AY 2015-2016

Bench: Shri George Mathan & Shri Manish Agarwalआयकर अऩीऱ सं/Ita No.282/Ctk/2024 (ननधाारण वषा / Assessment Year : 2015-2016) Ito, Ward-1, Jharsuguda Vs Hirakhand Transport & Multi Purpose Cooperative Society Pvt. Ltd., At-Chingriguda, Bijapara, R Kudopali, Brajrajnagar, Jharsuguda-768216 Pan No. :Aaaah 5874 Q & प्रत्याक्षेऩ सं/Cross Objection No.04/Ctk/2024 (Arising Out Of Ita No.282/Ctk/2024) (ननधाारण वषा / Assessment Year : 2015-2016) Hirakhand Transport & Multi Vs Ito, Ward-1, Jharsuguda Purpose Cooperative Society Pvt. Ltd., At-Chingriguda, Bijapara, R Kudopali, Brajrajnagar, Jharsuguda-768216 Pan No. :Aaaah 5874 Q (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri Anil Kumar Agrawala, Ca राजस्व की ओर से /Revenue By : Shri Sanjay Kumar, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 04/09/2024 घोषणा की तारीख/Date Of Pronouncement : 04/09/2024 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 15.05.2024, Passed In Din & Order No.Itba/Nfac/S/250/2024- 25/1064895008(1) For The Assessment Year 2015-2016, On The Following Grounds Of Appeal :-

For Appellant: Shri Anil Kumar Agrawala, CAFor Respondent: Shri Sanjay Kumar, CIT-DR

Section 147Section 148Section 151(1)Section 151(2)Section 250Section 251(1)(a)Section 40A(2)(b)

…the case of a society, provisions of Section 40A(2)(b) of the Act are not applicable. For this proposition, he placed reliance on the judgment of the Hon’ble Bombay High Court in the case of CIT Vs. Manjara Shetkari Sahakari Sakhar Karkhana Ltd., reported in 301 ITR 191 (2008) and prayed that the 10 & CO No.04/CTK/2024 satisfaction recorded that no disallowance was made u/s.40A(2) on the payments made to the related party is against the provision of law and, therefore, the action u/s.148 of the Act and consequent orders deserves to be held bad in law. In support of the above arguments, a written submissions was…

PADAMSHREE DR. D .Y.PATIL SAHAKARI SAKHAR KARKHANA LTD,,KOLHAPUR vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 1,, KOLHAPUR

In the result, the appeal filed by the assessee in ITA

ITA 2227/PUN/2017[2013-14]Status: DisposedITAT Pune26 Jul 2021AY 2013-14

For Appellant: Shri M. K. KulkarniFor Respondent: Shri Deepak Garg

Section 143(3)

…the payments are in the nature of appropriation of profits without examining the facts and circumstances under which the said excess payments were made. The Hon’ble Bombay High Court in the case of CIT vs. Manjara Shetkari Sahakari Sakar Karkhana Ltd., (2008) 301 ITR 191 held that the differential price cannot be disallowed merely on the ground that it is appropriation of profits without giving a finding as to whether there is any resolution passed authoring the society to pay such excess price. Similarly, the Hon’ble Madras High Court in the case of CIT vs. Aruna Sunrise Hotels Ltd., 93 taxmann.com 361 held that…

PADAMSHREE DR. D.Y.PATIL SAHAKARI SAKHAR KARKHANA LTD,,KOLHAPUR vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 1,, KOLHAPUR

In the result, the appeal filed by the assessee in ITA

ITA 1784/PUN/2017[2014-15]Status: DisposedITAT Pune26 Jul 2021AY 2014-15

For Appellant: Shri M. K. KulkarniFor Respondent: Shri Deepak Garg

Section 143(3)

…the payments are in the nature of appropriation of profits without examining the facts and circumstances under which the said excess payments were made. The Hon’ble Bombay High Court in the case of CIT vs. Manjara Shetkari Sahakari Sakar Karkhana Ltd., (2008) 301 ITR 191 held that the differential price cannot be disallowed merely on the ground that it is appropriation of profits without giving a finding as to whether there is any resolution passed authoring the society to pay such excess price. Similarly, the Hon’ble Madras High Court in the case of CIT vs. Aruna Sunrise Hotels Ltd., 93 taxmann.com 361 held that…

VISHWASRAO NAIK SAHAKARI SAKHAR KARKHANA LTD,,SANGLI vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 2,, SANGLI

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

ITA 2612/PUN/2017[2014-15]Status: DisposedITAT Pune21 Jun 2021AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm िनधा"रण वष" / Assessment Year : 2014-15 िनधा"रण वष" िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri M. KulkarniFor Respondent: Shri Vitthal Bhosale

Section 143(3)

…आयकर अपील"य अ"धकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, AM AND SHRI S. S. VISWANETHRA RAVI, JM िनधा"रण वष" / Assessment Year : 2014-15 िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" Vishwasrao Naik Sahakari, ………. अपीलाथ" / Sakhar Karkhana Limited, Appellant A/P Chikhali, Tal. Shirala, Dist. Sangli. PAN : AAAAV0215B. बनाम v/s The Asst. Commissioner of ………. ""यथ" / Income Tax, Circle – 2, Respondent Sangli. Assessee by : Shri M. Kulkarni. Revenue by : Shri Vitthal Bhosale. सुनवाई क" तारीख / Date of Hearing : 17.06.2021 घोषणा क" तार…

SANJIVANI (TAKLI) SSK LTD.,AHMEDNAGAR vs. DY. CIT, AHMEDNAGAR CIRCLE, AHMEDNAGAR

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

ITA 988/PUN/2013[2009-10]Status: DisposedITAT Pune26 Aug 2019AY 2009-10

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Prasanna L. Joshi for Sl. No.1 & 2For Respondent: Shri/s Neeraj Bansal for Sl. No.1, 2 &

…आयकर अपीऱीय अधिकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE BEFORE SHRI R.S.SYAL, VP AND SHRI PARTHA SARATHI CHAUDHURY, JM Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1. 959/PUN/2013 ACIT, Ahmednagar Sanjivani ( Takli) 2009-10 Circle, Sahakari Sakhar Ahmednagar Karkhana Ltd. Sahajanandnagar, Tal. Kopergaon, Dist. Ahmednagar. PAN : AAAAT3291R 2. 988/PUN/2013 Sanjivani ( Takli) DCIT, Ahmednagar 2009-10 Sahakari Sakhar Circle, Ahmednagar Karkhana Ltd. Sahakarnagar, Tal. Kopargaon, Dist. Ahmednagar. PAN : AAAAT3291R 3. 1022/PUN/2013 DCIT, Circle-3, Shri Tuljab…

ACIT, AHMEDNAGAR vs. SANJIVANI [ TAKLI ] SSK LTD, AHMEDNAGAR

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

ITA 959/PUN/2013[2008-09]Status: DisposedITAT Pune26 Aug 2019AY 2008-09

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Prasanna L. Joshi for Sl. No.1 & 2For Respondent: Shri/s Neeraj Bansal for Sl. No.1, 2 &

…आयकर अपीऱीय अधिकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE BEFORE SHRI R.S.SYAL, VP AND SHRI PARTHA SARATHI CHAUDHURY, JM Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1. 959/PUN/2013 ACIT, Ahmednagar Sanjivani ( Takli) 2009-10 Circle, Sahakari Sakhar Ahmednagar Karkhana Ltd. Sahajanandnagar, Tal. Kopergaon, Dist. Ahmednagar. PAN : AAAAT3291R 2. 988/PUN/2013 Sanjivani ( Takli) DCIT, Ahmednagar 2009-10 Sahakari Sakhar Circle, Ahmednagar Karkhana Ltd. Sahakarnagar, Tal. Kopargaon, Dist. Ahmednagar. PAN : AAAAT3291R 3. 1022/PUN/2013 DCIT, Circle-3, Shri Tuljab…

SHRI TULJA BHAVANI SHETKARI SAHAKARI SAKHAR KARKHANA LTD.,OSMANABAD vs. DCIT, CIRCLE-3, NANDED

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

ITA 1297/PUN/2013[2008-09]Status: DisposedITAT Pune26 Aug 2019AY 2008-09

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Prasanna L. Joshi for Sl. No.1 & 2For Respondent: Shri/s Neeraj Bansal for Sl. No.1, 2 &

…आयकर अपीऱीय अधिकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE BEFORE SHRI R.S.SYAL, VP AND SHRI PARTHA SARATHI CHAUDHURY, JM Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1. 959/PUN/2013 ACIT, Ahmednagar Sanjivani ( Takli) 2009-10 Circle, Sahakari Sakhar Ahmednagar Karkhana Ltd. Sahajanandnagar, Tal. Kopergaon, Dist. Ahmednagar. PAN : AAAAT3291R 2. 988/PUN/2013 Sanjivani ( Takli) DCIT, Ahmednagar 2009-10 Sahakari Sakhar Circle, Ahmednagar Karkhana Ltd. Sahakarnagar, Tal. Kopargaon, Dist. Ahmednagar. PAN : AAAAT3291R 3. 1022/PUN/2013 DCIT, Circle-3, Shri Tuljab…

SHRI TULJA BHAVANI SHETKARI SAHAKARI SAKHAR KARKHANA LTD.,OSMANABAD vs. DCIT, CIRCLE-3, NANDED

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

ITA 1296/PUN/2013[2006-07]Status: DisposedITAT Pune26 Aug 2019AY 2006-07

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Prasanna L. Joshi for Sl. No.1 & 2For Respondent: Shri/s Neeraj Bansal for Sl. No.1, 2 &

…आयकर अपीऱीय अधिकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE BEFORE SHRI R.S.SYAL, VP AND SHRI PARTHA SARATHI CHAUDHURY, JM Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1. 959/PUN/2013 ACIT, Ahmednagar Sanjivani ( Takli) 2009-10 Circle, Sahakari Sakhar Ahmednagar Karkhana Ltd. Sahajanandnagar, Tal. Kopergaon, Dist. Ahmednagar. PAN : AAAAT3291R 2. 988/PUN/2013 Sanjivani ( Takli) DCIT, Ahmednagar 2009-10 Sahakari Sakhar Circle, Ahmednagar Karkhana Ltd. Sahakarnagar, Tal. Kopargaon, Dist. Ahmednagar. PAN : AAAAT3291R 3. 1022/PUN/2013 DCIT, Circle-3, Shri Tuljab…

DCIT, CIRCLE-3, NANDED vs. SHRI TULJABHAVANI SHETKARI SAHAKARI SAKHAR KARKHANA LTD, OSMANABAD

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

ITA 1023/PUN/2013[2008-09]Status: DisposedITAT Pune26 Aug 2019AY 2008-09

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Prasanna L. Joshi for Sl. No.1 & 2For Respondent: Shri/s Neeraj Bansal for Sl. No.1, 2 &

…आयकर अपीऱीय अधिकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE BEFORE SHRI R.S.SYAL, VP AND SHRI PARTHA SARATHI CHAUDHURY, JM Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1. 959/PUN/2013 ACIT, Ahmednagar Sanjivani ( Takli) 2009-10 Circle, Sahakari Sakhar Ahmednagar Karkhana Ltd. Sahajanandnagar, Tal. Kopergaon, Dist. Ahmednagar. PAN : AAAAT3291R 2. 988/PUN/2013 Sanjivani ( Takli) DCIT, Ahmednagar 2009-10 Sahakari Sakhar Circle, Ahmednagar Karkhana Ltd. Sahakarnagar, Tal. Kopargaon, Dist. Ahmednagar. PAN : AAAAT3291R 3. 1022/PUN/2013 DCIT, Circle-3, Shri Tuljab…

DCIT, CIRCLE-3, NANDED vs. SHRI TULJABHAVANI SHETKARI SAHAKARI SAKHAR KARKHANA LTD, OSMANABAD

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

ITA 1022/PUN/2013[2006-07]Status: DisposedITAT Pune26 Aug 2019AY 2006-07

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Prasanna L. Joshi for Sl. No.1 & 2For Respondent: Shri/s Neeraj Bansal for Sl. No.1, 2 &

…आयकर अपीऱीय अधिकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE BEFORE SHRI R.S.SYAL, VP AND SHRI PARTHA SARATHI CHAUDHURY, JM Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1. 959/PUN/2013 ACIT, Ahmednagar Sanjivani ( Takli) 2009-10 Circle, Sahakari Sakhar Ahmednagar Karkhana Ltd. Sahajanandnagar, Tal. Kopergaon, Dist. Ahmednagar. PAN : AAAAT3291R 2. 988/PUN/2013 Sanjivani ( Takli) DCIT, Ahmednagar 2009-10 Sahakari Sakhar Circle, Ahmednagar Karkhana Ltd. Sahakarnagar, Tal. Kopargaon, Dist. Ahmednagar. PAN : AAAAT3291R 3. 1022/PUN/2013 DCIT, Circle-3, Shri Tuljab…

AJARA SHETKARI SAHAKARI SAKHAR KARKHANA LTD.,,KOLHAPUR vs. INCOME-TAX OFFICER,, KOLHAPUR

In the result, all the appeals are fully/partly allowed for statistical purposes

ITA 912/PUN/2017[2013-14]Status: DisposedITAT Pune29 Apr 2019AY 2013-14

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri M.K. KulkarniFor Respondent: Shri Pankaj Garg

…issuing directions for payment of Khodki charges only on the basis of proposal sent by the respective assessees. The ld. CIT(A) deleted the addition by relying on the judgment of Hon’ble Bombay High Court in CIT Vs. Manjara Shetkari SSK Ltd. and others (2008) 301 ITR 191 (Bom.), against which the Revenue has come up in appeal before the Tribunal. 23. We have heard both the sides and gone through the relevant material on record. It is seen that Khodki charges were incurred as per the A.Ys.2012-13 & 2013-14 directions of the Director of Sugar to compensate for the farmers’ loss for unevenly cutting of cane sugar…

AJARA SHETKARI SAHAKARI SAKHAR KARKHANA LTD.,,KOLHAPUR vs. INCOME-TAX OFFICER,, KOLHAPUR

In the result, all the appeals are fully/partly allowed for statistical purposes

ITA 911/PUN/2017[2012-13]Status: DisposedITAT Pune29 Apr 2019AY 2012-13

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri M.K. KulkarniFor Respondent: Shri Pankaj Garg

…issuing directions for payment of Khodki charges only on the basis of proposal sent by the respective assessees. The ld. CIT(A) deleted the addition by relying on the judgment of Hon’ble Bombay High Court in CIT Vs. Manjara Shetkari SSK Ltd. and others (2008) 301 ITR 191 (Bom.), against which the Revenue has come up in appeal before the Tribunal. 23. We have heard both the sides and gone through the relevant material on record. It is seen that Khodki charges were incurred as per the A.Ys.2012-13 & 2013-14 directions of the Director of Sugar to compensate for the farmers’ loss for unevenly cutting of cane sugar…