CIT v. Punjab State Cooperative Federation of Housing Building Societies Ltd.

11 Taxmann.com 448High Court2011#656 most cited

What is CIT v. Punjab State Cooperative Federation of Housing Building Societies Ltd. authority for?

Deduction under Section 80P(2)(d) for interest income earned by a cooperative society is subject to specific conditions or limitations, requiring careful appreciation of the statutory provisions to determine the eligible amount. This limits the full claim of such deductions by cooperative societies.

151

judgments rely on this decision, according to BharatTax’s citation analysis of 366,421 Indian tax judgments — from 2019 to 2026.

Also referred to as

CIT v. Punjab State Cooperative Federation of Housing Building Societies Ltd. · Section 80P(2)(d) · cooperative society deduction · interest income · eligible business · Section 80P(2)(a)(i) · deduction restriction · 80P deduction conditions · cooperative income

Sections most often in play

Section 80P(2)(a)(i)Section 80P(2)(d)Section 143(3)Section 80PSection 147Section 144Section 144BSection 56

Issues it is cited on

section 80(p)(2)(d)revision u/s 263assessment order erroneoussection 80p(2)(a)section 80p(2)(a)(i)malabar industrialsection 80p(2)section 80p(2)(d)section 80perroneous and prejudicialeligible businesssection 80p(4)

Judgments citing CIT v. Punjab State Cooperative Federation of Housing Building Societies Ltd.

Kal Devendra Sarda Nagari Sahakari Patsanstha Maryadit, Nashik vs. ITO, Ward 1(2), Nashik

In the result, both the appeals of the appellant stands partly

ITA 468/PUN/2024[2017-18]Status: DisposedITAT Pune22 Apr 2024AY 2017-18

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita Nos.467 & 468/Pun/2024 "नधा"रण वष" / Assessment Years: 2014-15 & 2017-18 Kai Devendra Sarda Nagari Vs. Ito, Ward-1(2), Sahakari Patsanstha Maryadit, Nashik Tryamba Keshwar, Renuka Housing Soc., Trimbakeshwar, Patil Galli, Trimbakeshwar Nashik 422 101 Maharashtra Pan : Aaaak4418P Appellant Respondent

For Appellant: Smt. Deepa KhareFor Respondent: Shri Arvind Desai
Section 143(3)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.467 & 468/PUN/2024 "नधा"रण वष" / Assessment Years: 2014-15 & 2017-18 Kai Devendra Sarda Nagari Vs. ITO, Ward-1(2), Sahakari Patsanstha Maryadit, Nashik Tryamba Keshwar, Renuka Housing soc., Trimbakeshwar, Patil Galli, Trimbakeshwar Nashik 422 101 Maharashtra PAN : AAAAK4418P Appellant Respondent Assessee by : Smt. Deepa Khare Revenue by : Shri Arvind Desai Date of hearing : 18.04.2024 Date of pronouncement : 22.04.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the two appea…

Kai Devendra Sarda Nagari Sahakari Patsanstha Maryadit, Nashik vs. ITO, Ward 1(2), Nashik

In the result, both the appeals of the appellant stands partly

ITA 467/PUN/2024[2014-15]Status: DisposedITAT Pune22 Apr 2024AY 2014-15

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita Nos.467 & 468/Pun/2024 "नधा"रण वष" / Assessment Years: 2014-15 & 2017-18 Kai Devendra Sarda Nagari Vs. Ito, Ward-1(2), Sahakari Patsanstha Maryadit, Nashik Tryamba Keshwar, Renuka Housing Soc., Trimbakeshwar, Patil Galli, Trimbakeshwar Nashik 422 101 Maharashtra Pan : Aaaak4418P Appellant Respondent

For Appellant: Smt. Deepa KhareFor Respondent: Shri Arvind Desai
Section 143(3)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.467 & 468/PUN/2024 "नधा"रण वष" / Assessment Years: 2014-15 & 2017-18 Kai Devendra Sarda Nagari Vs. ITO, Ward-1(2), Sahakari Patsanstha Maryadit, Nashik Tryamba Keshwar, Renuka Housing soc., Trimbakeshwar, Patil Galli, Trimbakeshwar Nashik 422 101 Maharashtra PAN : AAAAK4418P Appellant Respondent Assessee by : Smt. Deepa Khare Revenue by : Shri Arvind Desai Date of hearing : 18.04.2024 Date of pronouncement : 22.04.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the two appea…

Shri T S Nagari Sahakari Patsanstha Maryadit, Pune vs. Income Tax Officer, Ward-10(1), Pune

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

ITA 433/PUN/2024[2018-19]Status: DisposedITAT Pune15 Apr 2024AY 2018-19

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.433/Pun/2024 "नधा"रण वष" / Assessment Year : 2018-19

For Appellant: Shri Premchand C. Patil &For Respondent: Shri Arvind Desai
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.433/PUN/2024 "नधा"रण वष" / Assessment Year : 2018-19 Shri T.S. Nagari Sahakari Patsanstha Vs. ITO, Ward-10(1), Maryadit, Pune. 001, At Post Shinoli, Dist. Pune 410 516, Maharashtra PAN : AADAS3746D Appellant Respondent Assessee by : Shri Premchand C. Patil & Shri Yuvraj Bhandare Revenue by : Shri Arvind Desai : 15.04.2024 Date of hearing Date of pronouncement : 15.04.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of th…

Income-Tax Officer Ward-2, Ahmednagar vs. Mahesh Nagari Sahakari Patsanstha Limited, Sangamner Dist. Ahmednagar

In the result, the appeal of Revenue is dismissed

ITA 1250/PUN/2023[2020-21]Status: DisposedITAT Pune19 Mar 2024AY 2020-21

Bench: SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), DR. DIPAK P. RIPOTE (Accountant Member)

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri R.Y. Balawade, Addl. CIT
Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER Assessment Year : 2020-21 The Income Tax Officer, Ward-2, Ahmednagar ... Appellant Vs. Mahesh Nagari Sahakari Patsanstha Ltd., 1493, Bhandari Mangal Karyalaya, Ashok Chowk, Sangamner, Dist. Ahmednagar – 422605 PAN: AAAAM7240H ... Respondent Assessee by : Shri Pramod S. Shingte Respondent by : Shri R.Y. Balawade, Addl. CIT Date of Hearing : 12-03-2024 Date of Pronouncement : 19-03-2024 ORDER PER PARTHA SARATHI CHAUDHURY, JM : This appeal preferred by the Revenue…

The Jagadhri Co-Operative Marketing Cum Processing Society Ltd., Jagadhri vs. The Pr.CIT, Panchkula

In the result, the appeal of the assessee is allowed

ITA 210/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh12 Jan 2024AY 2018-19

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Tejmohan Singh, AdvocateFor Respondent: Smt. Kusum, CIT, DR
Section 139(1)Section 143(3)Section 263Section 80Section 80PSection 80P(2)(d)

…-operative society and has adverted to the decision of Hon’ble Supreme Court in case of PCIT Vs. the Totgars Co-operative Sales Society Ltd. dt. 08/02/2010 reported in 322 ITR 283, CIT Vs. Punjab State Cooperative Federation of Housing Building Societies Ltd. 11 Taxmann.com 448 (P&H) and Mavilayi Service Co-operative Bank Ltd. Vs. CIT reported in 431 ITR 1 (SC) and the deduction under section 80P(2)(d) was restricted to Rs 34,33,402/- as against Rs. 50,25,234/- claimed by the assessee society. 5. Subsequently, the assessment records were called for and examined by the Ld. Pr. CIT and it was held that the AO has…

Pune Jilha Gramsevak Sahkari Pathsanstha Maryadit Pune, Pune vs. The Income Tax Officer, Ward-12(1), Pune

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

ITA 958/PUN/2023[2020-21]Status: DisposedITAT Pune05 Oct 2023AY 2020-21

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.958/Pun/2023 िनधा"रण वष" / Assessment Year : 2020-21 Pune Jilha Gramsevak Vs. Ito, Ward-12(1), Pune. Sahkari Pathsanstha Maryadit, 752, Shivlila Chembers, Kumthekar Road, Sadashiv Peth, Pune- 411030. Pan : Aabap0214D Appellant Respondent Assessee By : Smt. Deepa Khare Revenue By : Shri Kalpesh Rupavatiya Date Of Hearing : 27.09.2023 Date Of Pronouncement : 05.10.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 13.06.2023 For The Assessment Year 2020-21. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Co- Operative Society Incorporated Under The Provisions Of The Maharashtra Co-Operative Societies Act. It Is A Member Of Co- Operative Society Formed For The Purpose Of Providing Credit

For Appellant: Smt. Deepa KhareFor Respondent: Shri Kalpesh Rupavatiya
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.958/PUN/2023 िनधा"रण वष" / Assessment Year : 2020-21 Pune Jilha Gramsevak Vs. ITO, Ward-12(1), Pune. Sahkari Pathsanstha Maryadit, 752, Shivlila Chembers, Kumthekar Road, Sadashiv Peth, Pune- 411030. PAN : AABAP0214D Appellant Respondent Assessee by : Smt. Deepa Khare Revenue by : Shri Kalpesh Rupavatiya Date of hearing : 27.09.2023 Date of pronouncement : 05.10.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of the Nationa…

Maharashtra Rajya Pathyapustak Mandal Karmachari Sahakari Pat Sanstha Maryadit, Pune vs. The Principal Commissioner of Income Tax -2, Pune

The appeal of the assessee stands ALLOWED

ITA 733/PUN/2023[2017-18]Status: DisposedITAT Pune26 Sept 2023AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 733/Pun/2023 निर्धारण वषा / Assessment Year : 2017-18 Maharashtra Rajya Pathyapustak Mandal Karmachari Sahakari Pat Sanstha Maryadit, Bal Bharati, Senapati Bapat Rd., Pune – 411 004 Pan: Aaaam2009A . . . . . . . अपऩलधर्थी / Appellant बिधम / V/S Pr. Commissioner Of Income Tax -2 Pune . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee By : Mrs. J.R. Chandekar Revenue By : Shri Keyur Patel सुनवाई की तारीख / Date Of Conclusive Hearing : 25/09/2023 घोषणा की तारीख / Date Of Pronouncement : 26/09/2023 आदेश / Order Per G. D. Padmahshali, Am; This Appeal Of The Assessee For Assessment Year 2017-18 [For Short ‘Ay’] Is Assailed Against Revisionary Order Of Pr. Commissioner Of Income Tax-2, [For Short ‘Pcit’] Dt. 21/03/2022 Passed U/S 263 Of The Income-Tax Act, 1961 [For Short ‘The Act’], Which Ascended Out Of Assessment Order Dt. 24/12/2019 Passed U/S 143(3) By The Income Tax Officer, Ward 3(5), Pune [For Short ‘Ao’].

For Appellant: Mrs. J.R. ChandekarFor Respondent: Shri Keyur Patel
Section 143(3)Section 263Section 80P(2)(a)Section 80P(2)(d)

…॥ आयकर अपीलीय न्यायाधिकरण, पुणे “ए” न्यायपीठ, पुणे में ॥ IN THE INCOME TAX APPELLATE TRIBUNAL, PUNE ‘A’ BENCH, PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपऩल सं. / ITA No. 733/PUN/2023 निर्धारण वषा / Assessment Year : 2017-18 Maharashtra Rajya Pathyapustak Mandal Karmachari Sahakari Pat Sanstha Maryadit, Bal Bharati, Senapati Bapat Rd., Pune – 411 004 PAN: AAAAM2009A . . . . . . . अपऩलधर्थी / Appellant बिधम / V/s Pr. Commissioner of Income Tax -2 Pune . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee by : Mrs. J.R. Chandekar Revenue…

Primary Agricultural Credit Co-Operative Society Ltd, Konnur vs. Income Tax Officer, Ward - 1, Gokak

In the result, appeals of the assessee are allowed

ITA 111/PAN/2023[2020-21]Status: DisposedITAT Panaji20 Sept 2023AY 2020-21

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhury(Through Virtual Hearing)

For Appellant: Shri Sanjay D Shirguppe, CAFor Respondent: Smt. Ashwini Hosmani, Sr.DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH :: PANAJI BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER & SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER (Through virtual hearing) ITA Nos.109 to 111/PAN/2023 (A.Y. 2017-18, 2018-19 & 2020-21) Primary Agricultural Credit Vs ITO, Ward-1, Co-op. Society Ltd. at Gokak. Konnur, Gokak, Belagavi. PAN : AAAAP 4631 P Appellant Respondent Assessee by : Shri Sanjay D Shirguppe, CA Revenue by : Smt. Ashwini Hosmani, Sr.DR Date of hearing : 04/09/2023 Date of pronouncement : 20/09/2023 O R D E R Per PARTHA SARATHI CHAUDHURY, JM: These appeals preferred by the assessee emana…

Primary Agricultural Credit Co-Operative Society Ltd, Konnur vs. Income Tax Officer, Ward - 1, Gokak

In the result, appeals of the assessee are allowed

ITA 110/PAN/2023[2018-19]Status: DisposedITAT Panaji20 Sept 2023AY 2018-19

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhury(Through Virtual Hearing)

For Appellant: Shri Sanjay D Shirguppe, CAFor Respondent: Smt. Ashwini Hosmani, Sr.DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH :: PANAJI BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER & SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER (Through virtual hearing) ITA Nos.109 to 111/PAN/2023 (A.Y. 2017-18, 2018-19 & 2020-21) Primary Agricultural Credit Vs ITO, Ward-1, Co-op. Society Ltd. at Gokak. Konnur, Gokak, Belagavi. PAN : AAAAP 4631 P Appellant Respondent Assessee by : Shri Sanjay D Shirguppe, CA Revenue by : Smt. Ashwini Hosmani, Sr.DR Date of hearing : 04/09/2023 Date of pronouncement : 20/09/2023 O R D E R Per PARTHA SARATHI CHAUDHURY, JM: These appeals preferred by the assessee emana…

Primary Agricultural Credit Co-Operative Society Ltd, Konnur vs. Income Tax Officer, Ward - 1, Gokak

In the result, appeals of the assessee are allowed

ITA 109/PAN/2023[2017-18]Status: DisposedITAT Panaji20 Sept 2023AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhury(Through Virtual Hearing)

For Appellant: Shri Sanjay D Shirguppe, CAFor Respondent: Smt. Ashwini Hosmani, Sr.DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH :: PANAJI BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER & SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER (Through virtual hearing) ITA Nos.109 to 111/PAN/2023 (A.Y. 2017-18, 2018-19 & 2020-21) Primary Agricultural Credit Vs ITO, Ward-1, Co-op. Society Ltd. at Gokak. Konnur, Gokak, Belagavi. PAN : AAAAP 4631 P Appellant Respondent Assessee by : Shri Sanjay D Shirguppe, CA Revenue by : Smt. Ashwini Hosmani, Sr.DR Date of hearing : 04/09/2023 Date of pronouncement : 20/09/2023 O R D E R Per PARTHA SARATHI CHAUDHURY, JM: These appeals preferred by the assessee emana…

The Bhandari Co-Op Credit Soiety Limited, Panaji vs. Income Tax Officer, Ward - 1(5), Panaji

In the result, appeals of the assessee are allowed

ITA 102/PAN/2023[2018-19]Status: DisposedITAT Panaji20 Sept 2023AY 2018-19

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhury(Through Virtual Hearing)

For Appellant: Shri Amogh Arlekar, AdvocateFor Respondent: Smt. Ashwini Hosmani, Sr.DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH :: PANAJI BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER & SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER (Through virtual hearing) ITA Nos.101 & 102/PAN/2023 (A.Y. 2017-18 & 2018-19) The Bhandari Co-op. Credit Vs ITO, Ward-1(5), Society Ltd., G-S-5 Rani Panaji. Pramila Arcade Building, 18th June Road, Panaji, Goa PAN : AADAT 6521 D Appellant Respondent Assessee by : Shri Amogh Arlekar, Advocate Revenue by : Smt. Ashwini Hosmani, Sr.DR Date of hearing : 04/09/2023 Date of pronouncement : 20/09/2023 O R D E R Per PARTHA SARATHI CHAUDHURY, JM: These appeals preferr…

The Bhandari Co-Op Credit Soiety Limited, Panaji vs. Income Tax Officer, Ward - 1(5), Panaji

In the result, appeals of the assessee are allowed

ITA 101/PAN/2023[2017-18]Status: DisposedITAT Panaji20 Sept 2023AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhury(Through Virtual Hearing)

For Appellant: Shri Amogh Arlekar, AdvocateFor Respondent: Smt. Ashwini Hosmani, Sr.DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH :: PANAJI BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER & SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER (Through virtual hearing) ITA Nos.101 & 102/PAN/2023 (A.Y. 2017-18 & 2018-19) The Bhandari Co-op. Credit Vs ITO, Ward-1(5), Society Ltd., G-S-5 Rani Panaji. Pramila Arcade Building, 18th June Road, Panaji, Goa PAN : AADAT 6521 D Appellant Respondent Assessee by : Shri Amogh Arlekar, Advocate Revenue by : Smt. Ashwini Hosmani, Sr.DR Date of hearing : 04/09/2023 Date of pronouncement : 20/09/2023 O R D E R Per PARTHA SARATHI CHAUDHURY, JM: These appeals preferr…

M/S Ravikiran Co-Operative Credit Society Limited, Belagavi vs. Principal Commissioner of Income Tax, Hubli

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

ITA 94/PAN/2023[2018-19]Status: DisposedITAT Panaji08 Sept 2023AY 2018-19

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhurysl.

For Appellant: NoneFor Respondent: Shri Prabhakar Anand DJ
Section 143(3)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. No. Year 1 92/PAN/2023 M/s. Ravikiran Co- ITO, Ward-3, Belagavi 2017-18 operative Credit Society Limited, Belgundi, Dist.: Belagavi- 591108 PAN : AAAAR0468C 2 93/PAN/2023 M/s. Ravikiran Co- National E-assessment 2018-19 operative Credit Society Centre, Delhi Limited, Belgundi, Dist.: Belagavi- 591108 PAN : AAAAR0468C 3 94/PAN/2023 M/s. Ravikiran Co- PCIT, Hubli 2018-19 operative Credit Soci…

M/S Ravikiran Co-Operative Credit Society Limited, Belagavi vs. National E - Assessment Centre, Delhi

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

ITA 93/PAN/2023[2018-19]Status: DisposedITAT Panaji08 Sept 2023AY 2018-19

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhurysl.

For Appellant: NoneFor Respondent: Shri Prabhakar Anand DJ
Section 143(3)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. No. Year 1 92/PAN/2023 M/s. Ravikiran Co- ITO, Ward-3, Belagavi 2017-18 operative Credit Society Limited, Belgundi, Dist.: Belagavi- 591108 PAN : AAAAR0468C 2 93/PAN/2023 M/s. Ravikiran Co- National E-assessment 2018-19 operative Credit Society Centre, Delhi Limited, Belgundi, Dist.: Belagavi- 591108 PAN : AAAAR0468C 3 94/PAN/2023 M/s. Ravikiran Co- PCIT, Hubli 2018-19 operative Credit Soci…

M/S Ravikiran Co-Operative Credit Society Limited, Belagavi vs. The Income Tax Officer, Ward - 3, Belagavi

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

ITA 92/PAN/2023[2017-18]Status: DisposedITAT Panaji08 Sept 2023AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhurysl.

For Appellant: NoneFor Respondent: Shri Prabhakar Anand DJ
Section 143(3)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. No. Year 1 92/PAN/2023 M/s. Ravikiran Co- ITO, Ward-3, Belagavi 2017-18 operative Credit Society Limited, Belgundi, Dist.: Belagavi- 591108 PAN : AAAAR0468C 2 93/PAN/2023 M/s. Ravikiran Co- National E-assessment 2018-19 operative Credit Society Centre, Delhi Limited, Belgundi, Dist.: Belagavi- 591108 PAN : AAAAR0468C 3 94/PAN/2023 M/s. Ravikiran Co- PCIT, Hubli 2018-19 operative Credit Soci…

Shri Vardhaman Urban Credit Souharda Sahakari Niyamit, Kudchi vs. Income Tax Officer, Ward - 1, Belagavi

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

ITA 91/PAN/2023[2017-18]Status: DisposedITAT Panaji08 Sept 2023AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.91/Pan/2023 िनधा"रण वष" / Assessment Year : 2017-18 Shri Vardhaman Urban Vs. Ito, Ward-1, Belgaum. Credit Souharda Sahakari Niyamit, Post- Kudchi, Tal- Raibag, Dist.- Belgaum, Karnataka- 591005. Pan : Aaaas5599R Appellant Respondent S.A. No.07/Pan/2023 (Arising Out Of Ita No.91/Pan/2023) िनधा"रण वष" / Assessment Year : 2017-18 Shri Vardhaman Urban Vs. Ito, Ward-1, Belgaum. Credit Souharda Sahakari Niyamit, Post- Kudchi, Tal- Raibag, Dist.- Belgaum, Karnataka- 591005. Pan : Aaaas5599R Appellant Respondent Assessee By : Shri U. G. Ammangi Revenue By : Shri Ashwini D. Hosmani Date Of Hearing : 04.09.2023 Date Of Pronouncement : 08.09.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated

For Appellant: Shri U. G. AmmangiFor Respondent: Shri Ashwini D. Hosmani
Section 143(3)Section 21Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.91/PAN/2023 िनधा"रण वष" / Assessment Year : 2017-18 Shri Vardhaman Urban Vs. ITO, Ward-1, Belgaum. Credit Souharda Sahakari Niyamit, Post- Kudchi, Tal- Raibag, Dist.- Belgaum, Karnataka- 591005. PAN : AAAAS5599R Appellant Respondent S.A. No.07/PAN/2023 (Arising out of ITA No.91/PAN/2023) िनधा"रण वष" / Assessment Year : 2017-18 Shri Vardhaman Urban Vs. ITO, Ward-1, Belgaum. Credit Souharda Sahakari Niyamit, Post- Kudchi…

Pimpiri Chinchwad Mahanagar Palikas Sevakanchi Patsanstha Maryadit, Pune vs. Principal Commissioner of Income Tax, Pune

In the result, appeal of the assessee is allowed

ITA 604/PUN/2023[2017-18]Status: DisposedITAT Pune21 Aug 2023AY 2017-18

Bench: Shri R.S. Syal, Hon.Vice- & Shri Partha Sarathi Chaudhury, Hon.Pimpri Chinchwad Mahanagar Vs Pr.Cit, Pune. Palika‟S Sevakanchi Patsanstha Maryadit, Shop No.101, Shubham Galleria, Pimpri, Pune. Pan: Aaatp 5109 P Appellant Respondent Assessee By : Shri Rohit C. Kasat, Ca Revenue By : Shri Ajay Kumar Kesari, Dr Date Of Hearing : 17/08/2023 Date Of Pronouncement : 21/08/2023 O R D E R Per Partha Sarathi Chaudhury, Jm: This Appeal Preferred By The Assessee Emanate From The Order Of Principal Commissioner Of Income Tax, Pune (For Short, „Pcit‟), Dated 23/03/2022 For A.Y. 2017-18 As Per The Grounds Of Appeal On Record.

For Appellant: Shri Rohit C. Kasat, CAFor Respondent: Shri Ajay Kumar Kesari, DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE „B‟ BENCHES :: PUNE BEFORE SHRI R.S. SYAL, HON.VICE-PRESIDENT & SHRI PARTHA SARATHI CHAUDHURY, HON.JUDICIAL MEMBER Pimpri Chinchwad Mahanagar Vs Pr.CIT, Pune. Palika‟s Sevakanchi Patsanstha Maryadit, Shop No.101, Shubham Galleria, Pimpri, Pune. PAN: AAATP 5109 P Appellant Respondent Assessee by : Shri Rohit C. Kasat, CA Revenue by : Shri Ajay Kumar Kesari, DR Date of hearing : 17/08/2023 Date of pronouncement : 21/08/2023 O R D E R Per PARTHA SARATHI CHAUDHURY, JM: This appeal preferred by the assessee emanate from the order of Principal Commissioner of Income Tax, Pune (…

Shree Adinath Minority Credit Souhard Sahakari Ltd, Belgaum vs. Income Tax Officer, Ward - 1(3), Belagavi

In the result, appeals of the assessees are allowed

ITA 42/PAN/2023[2018-19]Status: DisposedITAT Panaji21 Aug 2023AY 2018-19

Bench: Shri Partha Sarathi Chaudhury & Shri G.D. Padmahshali(Through Virtual Hearing) Prathamik Krushi Pattin Vs Ito, Ward-1, Sahakari Sangh Niyamit, Nipani Ingali, Tal - Chikodi, Dist. Belgaum, Karnataka. Pan: Aaaap 1335 L Appellant Respondent Directorate Of Health Services Vs Ito, Ward-1(4), Employees Co-Op. Credit Panaji-Goa. Society Ltd., Campal, Panji. Pan: Aaaad 8637 P Appellant Respondent Vyavasaya Seva Sahakari Vs Ito, Ward-2, Sangha Ltd., Kadatoka, Karwar. Honnavar, Karnataka. Pan: Aaaav 0321 N Appellant Respondent

For Appellant: NoneFor Respondent: Shri N. Shrikanth, DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH :: PANAJI BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER & SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER (Through virtual hearing) Prathamik Krushi Pattin vs ITO, Ward-1, Sahakari Sangh Niyamit, Nipani Ingali, Tal - Chikodi, Dist. Belgaum, Karnataka. PAN: AAAAP 1335 L Appellant Respondent Directorate of Health Services vs ITO, Ward-1(4), Employees Co-op. Credit Panaji-Goa. Society Ltd., Campal, Panji. PAN: AAAAD 8637 P Appellant Respondent Vyavasaya Seva Sahakari vs ITO, Ward-2, Sangha Ltd., Kadatoka, Karwar. Honnavar, Karnataka. PAN: AAAAV 0321 N Appellant Resp…

Ramanaguli Group Seva Sahakari Sangha Limited, Ankola vs. Income Tax Officer, Ward - 2, Karwar

In the result, appeals of the assessees are allowed

ITA 40/PAN/2023[2016-17]Status: DisposedITAT Panaji21 Aug 2023AY 2016-17

Bench: Shri Partha Sarathi Chaudhury & Shri G.D. Padmahshali(Through Virtual Hearing) Prathamik Krushi Pattin Vs Ito, Ward-1, Sahakari Sangh Niyamit, Nipani Ingali, Tal - Chikodi, Dist. Belgaum, Karnataka. Pan: Aaaap 1335 L Appellant Respondent Directorate Of Health Services Vs Ito, Ward-1(4), Employees Co-Op. Credit Panaji-Goa. Society Ltd., Campal, Panji. Pan: Aaaad 8637 P Appellant Respondent Vyavasaya Seva Sahakari Vs Ito, Ward-2, Sangha Ltd., Kadatoka, Karwar. Honnavar, Karnataka. Pan: Aaaav 0321 N Appellant Respondent

For Appellant: NoneFor Respondent: Shri N. Shrikanth, DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH :: PANAJI BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER & SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER (Through virtual hearing) Prathamik Krushi Pattin vs ITO, Ward-1, Sahakari Sangh Niyamit, Nipani Ingali, Tal - Chikodi, Dist. Belgaum, Karnataka. PAN: AAAAP 1335 L Appellant Respondent Directorate of Health Services vs ITO, Ward-1(4), Employees Co-op. Credit Panaji-Goa. Society Ltd., Campal, Panji. PAN: AAAAD 8637 P Appellant Respondent Vyavasaya Seva Sahakari vs ITO, Ward-2, Sangha Ltd., Kadatoka, Karwar. Honnavar, Karnataka. PAN: AAAAV 0321 N Appellant Resp…

Vyavasaya Seva Sahakari Sangha Limited, Kadatoka vs. Income Tax Officer, Ward - 2, Karwar

In the result, appeals of the assessees are allowed

ITA 117/PAN/2022[2018-19]Status: DisposedITAT Panaji21 Aug 2023AY 2018-19

Bench: Shri Partha Sarathi Chaudhury & Shri G.D. Padmahshali(Through Virtual Hearing) Prathamik Krushi Pattin Vs Ito, Ward-1, Sahakari Sangh Niyamit, Nipani Ingali, Tal - Chikodi, Dist. Belgaum, Karnataka. Pan: Aaaap 1335 L Appellant Respondent Directorate Of Health Services Vs Ito, Ward-1(4), Employees Co-Op. Credit Panaji-Goa. Society Ltd., Campal, Panji. Pan: Aaaad 8637 P Appellant Respondent Vyavasaya Seva Sahakari Vs Ito, Ward-2, Sangha Ltd., Kadatoka, Karwar. Honnavar, Karnataka. Pan: Aaaav 0321 N Appellant Respondent

For Appellant: NoneFor Respondent: Shri N. Shrikanth, DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH :: PANAJI BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER & SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER (Through virtual hearing) Prathamik Krushi Pattin vs ITO, Ward-1, Sahakari Sangh Niyamit, Nipani Ingali, Tal - Chikodi, Dist. Belgaum, Karnataka. PAN: AAAAP 1335 L Appellant Respondent Directorate of Health Services vs ITO, Ward-1(4), Employees Co-op. Credit Panaji-Goa. Society Ltd., Campal, Panji. PAN: AAAAD 8637 P Appellant Respondent Vyavasaya Seva Sahakari vs ITO, Ward-2, Sangha Ltd., Kadatoka, Karwar. Honnavar, Karnataka. PAN: AAAAV 0321 N Appellant Resp…