CIT v. S-1308 Ammapet Primary Agricultural Co-operative Bank Ltd.

392 ITR 55High Court2017#17821 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 119(2)(b)Section 139(1)Section 139(4)Section 56Section 80PSection 80P(2)(a)(i)Section 80P(2)(d)

Issues it is cited on

section 119(2)(b)section 139(4)section 80p(2)(a)gross total incomesection 80p(2)(d)section 80p(2)(a)(i)section 80p(2)section 56section 80psection 139(1)income from other sourcessection 139

Judgments citing CIT v. S-1308 Ammapet Primary Agricultural Co-operative Bank Ltd.

Aa520 Veerampalayam Pacs Ltd., Erode vs. ITO, Ward-2(1), Erode

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

ITA 593/CHNY/2025[2020-21]Status: DisposedITAT Chennai24 Jul 2025AY 2020-21

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.:593/Chny/2025 िनधा"रण वष" / Assessment Year: 2020-21 Aa520 Veerappampalayam Ito, Primary Agricultural Co-Operative Vs. Ward -2 (1), Society Ltd., Erode. 1, Aa520, Veerappampalayam, Veerappampalayam Bo, Attavanai Hanumanpalli, Erode – 638 101. [Pan:Aadaa-8893-M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant By : Ms. G. Vardini Karthik, Advocate ""थ" की ओर से/Respondent By : Shri. Kumar Chandan, Jcit (Virtual)

For Appellant: Ms. G. Vardini Karthik, AdvocateFor Respondent: Shri. Kumar Chandan, JCIT (Virtual)
Section 119(2)(b)Section 139(1)Section 139(4)Section 2(6)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"" एवं "ी एस.आर.रघुनाथा, लेखा सद" के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:593/Chny/2025 िनधा"रण वष" / Assessment Year: 2020-21 AA520 Veerappampalayam ITO, Primary Agricultural Co-operative vs. Ward -2 (1), Society Ltd., Erode. 1, AA520, Veerappampalayam, Veerappampalayam BO, Attavanai Hanumanpalli, Erode – 638 101. [PAN:AADAA-8893-M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant by : Ms. G. Vardini Karthik…

The Erode City Municipal Corporation Emp Co-Op T& C Limited, Chennai vs. ITO, Ward 1 (1), Erode

In the result, the appeal in ITA No

ITA 510/CHNY/2024[2020-21]Status: DisposedITAT Chennai22 Jul 2024AY 2020-21

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.509 & 510/Chny/2024 (िनधा"रणवष" / Assessment Years: 2018-2019 & 2020-2021)

For Appellant: Ms. G. Vardini Karthik, AdvocateFor Respondent: Shri ARV Srinivasan, IRS, Addl. CIT
Section 119(2)(b)Section 139(1)Section 139(4)Section 143(1)Section 143(2)Section 2(6)Section 80ASection 80PSection 80P(2)(a)

…of the Tamilnadu Cooperative Society Act 1983 and as per Bye laws of Society 8) The Appellant's case is squarely covered by the Judgement of the Jurisdictional High Court in the case of CIT.v. S-1308 AMMAPET PRIMARY AGRICULTURAL CO-OPERATIVE BANK LTD., [2017] 392 ITR 55 (Mad) and PCIT.v. S-1308 ΑΜΜΑΡET PRIMARY AGRICULTURAL CO-OPERATIVE BANK LTD., [2020] 426 ITR 244. (Mad) 80P (4) EDCC BANK IS ALSO A CO-OPERATIVE SOCIETY 9) The CIT(A) failed to see that deposits were made with EDCC bank, which is a co-operative society registered under the TamilNadu Co-operative Societies Act and places reliance on the Judgement o…

The Erode City Municipal Corporation Emp Co-Op T& C Limited, Erode vs. ITO, Ward 1(1), Erode

In the result, the appeal in ITA No

ITA 509/CHNY/2024[2018-19]Status: DisposedITAT Chennai22 Jul 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.509 & 510/Chny/2024 (िनधा"रणवष" / Assessment Years: 2018-2019 & 2020-2021)

For Appellant: Ms. G. Vardini Karthik, AdvocateFor Respondent: Shri ARV Srinivasan, IRS, Addl. CIT
Section 119(2)(b)Section 139(1)Section 139(4)Section 143(1)Section 143(2)Section 2(6)Section 80ASection 80PSection 80P(2)(a)

…of the Tamilnadu Cooperative Society Act 1983 and as per Bye laws of Society 8) The Appellant's case is squarely covered by the Judgement of the Jurisdictional High Court in the case of CIT.v. S-1308 AMMAPET PRIMARY AGRICULTURAL CO-OPERATIVE BANK LTD., [2017] 392 ITR 55 (Mad) and PCIT.v. S-1308 ΑΜΜΑΡET PRIMARY AGRICULTURAL CO-OPERATIVE BANK LTD., [2020] 426 ITR 244. (Mad) 80P (4) EDCC BANK IS ALSO A CO-OPERATIVE SOCIETY 9) The CIT(A) failed to see that deposits were made with EDCC bank, which is a co-operative society registered under the TamilNadu Co-operative Societies Act and places reliance on the Judgement o…

Aa-435 Velankattuvalasuprimary Agricultural Cooperative Credit Society Ltd., Erode vs. ACIT(OSD), Ward 2(3), Range-2, Erode

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

ITA 601/CHNY/2021[2017-18]Status: DisposedITAT Chennai29 Apr 2022AY 2017-18

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Ms. G. Vardhini Karthik, AdvocateFor Respondent: Shri AR. V. Sreenivasan, Addl. CIT
Section 143(1)Section 143(3)Section 148Section 2(6)Section 80PSection 80P(2)(a)

…und that the associate members are also admitted as members of the society. 9. The Appellant’s case is squarely covered by the judgment of the Jurisdictional High Court in the case of CIT vs. S-1308 Ammapet Primary Agricultural Co-operative Bank Ltd., [2017] 392 ITR 55 (Mad) and PCIT vs. S-1308 Ammapet Primary Agricultural Co-operative Bank Ltd., [2020] 426 ITR 244 (Mad). 10. The CIT(A) ought to have seen that the ratio descendi in the case of Citizen Co-operative Society Ltd., vs. ACIT, [2017] 397 ITR 1 (SC) is that Section 80P of the Act, being a benevolent provision to encourage and promote the credit of the…

Aa-435 Velankattuvalasuprimary Agricultural Cooperative Credit Society Ltd, Erode vs. ACIT(OSD), Ward 2(3), Range-2, Erode

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

ITA 600/CHNY/2021[2011-12]Status: DisposedITAT Chennai29 Apr 2022AY 2011-12

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Ms. G. Vardhini Karthik, AdvocateFor Respondent: Shri AR. V. Sreenivasan, Addl. CIT
Section 143(1)Section 143(3)Section 148Section 2(6)Section 80PSection 80P(2)(a)

…und that the associate members are also admitted as members of the society. 9. The Appellant’s case is squarely covered by the judgment of the Jurisdictional High Court in the case of CIT vs. S-1308 Ammapet Primary Agricultural Co-operative Bank Ltd., [2017] 392 ITR 55 (Mad) and PCIT vs. S-1308 Ammapet Primary Agricultural Co-operative Bank Ltd., [2020] 426 ITR 244 (Mad). 10. The CIT(A) ought to have seen that the ratio descendi in the case of Citizen Co-operative Society Ltd., vs. ACIT, [2017] 397 ITR 1 (SC) is that Section 80P of the Act, being a benevolent provision to encourage and promote the credit of the…

CIT v. S-1308 Ammapet Primary Agricultural Co-operative Bank Ltd. (392 ITR 55) — Cited in 5 Judgments | BharatTax