CIT v. South Arcot District Co-operative Marketing Society Ltd.

176 ITR 117Supreme Court of India1989#4304 most cited

What is CIT v. South Arcot District Co-operative Marketing Society Ltd. authority for?

Provisions granting deductions or exemptions should be interpreted liberally in favour of the assessee. The decision also distinguishes situations involving commission for storing government stock from profit on trading stock.

27

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2009 to 2025.

Also referred to as

CIT v. South Arcot District Co-operative Marketing Society Ltd. · 176 ITR 117 · liberal interpretation · deduction · exemption · assessee favour · storage commission · trading stock

Sections most often in play

Section 143(3)Section 143(3A)Section 143(3B)Section 144BSection 194A(3)(v)Section 2(19)Section 250Section 36(1)(va)

Judgments citing CIT v. South Arcot District Co-operative Marketing Society Ltd.

DCIT, New Delhi vs. M/S. Bharat Sanchar Nigam Ltd., New Delhi

In the result, assessee’s appeal is allowed to the extent as mentioned above on the preliminary issue and the departmental appeal is dismissed

ITA 3386/DEL/2010[2004-05]Status: DisposedITAT Delhi23 Dec 2015AY 2004-05

Bench: Smt Diva Singh & Sh.J.S.Reddyi.T.A .No.-3304/Del/2010 (Assessment Year-2004-05) Bharat Sanchar Nigam Ltd., Vs Dcit, Corporate Office, Taxation Section, Circle-2(1), Room No.-398, First Floor, Bharat Sanchar Bhawan, C.R.Building, I.P.Estate, Janpath, New Delhi-1110001. New Delhi Pan-Aabcb5576G (Appellant) (Respondent)

Section 143(1)Section 143(3)Section 154Section 263Section 80Section 80I

…and it should be construed to give effect the object of the legislature and not to defeat it. Reliance was placed upon Bajaj Tempo vs CIT 196 ITR 188; Mysore Minerals vs CIT 239 ITR 775; CIT, Madras vs South Arcot District Co- operative Marketing Society Ltd. 176 ITR 117. 8.26. Inviting attention to sub-section (2A) it was submitted that the legislature has used the words “shall” in the sub-section (2A) and accordingly it makes the said sub-section mandatory for the Revenue Authorities. Inviting attention to CIT vs Anjum Ms Ghaswala & Others 252 ITR 1 (2001) it was submitted that the Page 17 of 44 I.T.A .No.-330…

Bharat Sanchar Nigam Ltd., New Delhi vs. DCIT, New Delhi

In the result, assessee’s appeal is allowed to the extent as mentioned above on the preliminary issue and the departmental appeal is dismissed

ITA 3304/DEL/2010[2004-05]Status: DisposedITAT Delhi23 Dec 2015AY 2004-05

Bench: Smt Diva Singh & Sh.J.S.Reddyi.T.A .No.-3304/Del/2010 (Assessment Year-2004-05) Bharat Sanchar Nigam Ltd., Vs Dcit, Corporate Office, Taxation Section, Circle-2(1), Room No.-398, First Floor, Bharat Sanchar Bhawan, C.R.Building, I.P.Estate, Janpath, New Delhi-1110001. New Delhi Pan-Aabcb5576G (Appellant) (Respondent)

Section 143(1)Section 143(3)Section 154Section 263Section 80Section 80I

…and it should be construed to give effect the object of the legislature and not to defeat it. Reliance was placed upon Bajaj Tempo vs CIT 196 ITR 188; Mysore Minerals vs CIT 239 ITR 775; CIT, Madras vs South Arcot District Co- operative Marketing Society Ltd. 176 ITR 117. 8.26. Inviting attention to sub-section (2A) it was submitted that the legislature has used the words “shall” in the sub-section (2A) and accordingly it makes the said sub-section mandatory for the Revenue Authorities. Inviting attention to CIT vs Anjum Ms Ghaswala & Others 252 ITR 1 (2001) it was submitted that the Page 17 of 44 I.T.A .No.-330…

Commissioner of Income Tax-II vs. M/S The A.P.Mahesh Coop. Urban Bank Ltd

In the result, for the above reasons, these appeals fail and

ITTA/718/2006HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…akhand) 4) AIR 1967 SC 1626 5) (2004) 266 ITR 282 (Bom) 6) (2010) 323 ITR 1 (HP) 7) (2010) 323 ITR 202 (All) 8) (2004) 289 ITR 6 (SC) : (2007) 17 SCC 611 9) (1978) 113 ITR 84 (SC) : (1978) 2 SCC 644 : AIR 1978 SC 1099 10) (1990) 176 ITR 117 (SC) : AIR 1990 SC 1249 11) (1992) 196 ITR 188 (SC) : AIR 1992 SC 1622 : (1992) 3 SCC 78 12) (1993) 204 ITR 412 (SC) : AIR 1993 SC 2529 : (1993) 91 STC 450 (SC) 13) (1960) 39 ITR 114 (SC) : AIR 1960 SC 789 14) (1968) 70 ITR 86 (SC) 15) (1996) 218 ITR 438 (SC) : (1996) 2 SCC 541 16) (1998) 232 ITR 282 (SC) : (1998) 6 SCC 129 : AIR 1999 SC…

Commissioner of Income Tax -II vs. The Agrasen Coop. Urban Bank Ltd

In the result, for the above reasons, these appeals fail and

ITTA/711/2006HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…akhand) 4) AIR 1967 SC 1626 5) (2004) 266 ITR 282 (Bom) 6) (2010) 323 ITR 1 (HP) 7) (2010) 323 ITR 202 (All) 8) (2004) 289 ITR 6 (SC) : (2007) 17 SCC 611 9) (1978) 113 ITR 84 (SC) : (1978) 2 SCC 644 : AIR 1978 SC 1099 10) (1990) 176 ITR 117 (SC) : AIR 1990 SC 1249 11) (1992) 196 ITR 188 (SC) : AIR 1992 SC 1622 : (1992) 3 SCC 78 12) (1993) 204 ITR 412 (SC) : AIR 1993 SC 2529 : (1993) 91 STC 450 (SC) 13) (1960) 39 ITR 114 (SC) : AIR 1960 SC 789 14) (1968) 70 ITR 86 (SC) 15) (1996) 218 ITR 438 (SC) : (1996) 2 SCC 541 16) (1998) 232 ITR 282 (SC) : (1998) 6 SCC 129 : AIR 1999 SC…

The Commissioner of Income Tax-II vs. The Andhra Bank Employees Co.Operative Bank Limited

In the result, for the above reasons, these appeals fail and

ITTA/243/2007HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…akhand) 4) AIR 1967 SC 1626 5) (2004) 266 ITR 282 (Bom) 6) (2010) 323 ITR 1 (HP) 7) (2010) 323 ITR 202 (All) 8) (2004) 289 ITR 6 (SC) : (2007) 17 SCC 611 9) (1978) 113 ITR 84 (SC) : (1978) 2 SCC 644 : AIR 1978 SC 1099 10) (1990) 176 ITR 117 (SC) : AIR 1990 SC 1249 11) (1992) 196 ITR 188 (SC) : AIR 1992 SC 1622 : (1992) 3 SCC 78 12) (1993) 204 ITR 412 (SC) : AIR 1993 SC 2529 : (1993) 91 STC 450 (SC) 13) (1960) 39 ITR 114 (SC) : AIR 1960 SC 789 14) (1968) 70 ITR 86 (SC) 15) (1996) 218 ITR 438 (SC) : (1996) 2 SCC 541 16) (1998) 232 ITR 282 (SC) : (1998) 6 SCC 129 : AIR 1999 SC…

Commissioner of Income Tax-II, Hyderabad vs. M/s. The A.P.Vardhaman(Mahila)Cooperative Urban

In the result, for the above reasons, these appeals fail and

ITTA/715/2006HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…akhand) 4) AIR 1967 SC 1626 5) (2004) 266 ITR 282 (Bom) 6) (2010) 323 ITR 1 (HP) 7) (2010) 323 ITR 202 (All) 8) (2004) 289 ITR 6 (SC) : (2007) 17 SCC 611 9) (1978) 113 ITR 84 (SC) : (1978) 2 SCC 644 : AIR 1978 SC 1099 10) (1990) 176 ITR 117 (SC) : AIR 1990 SC 1249 11) (1992) 196 ITR 188 (SC) : AIR 1992 SC 1622 : (1992) 3 SCC 78 12) (1993) 204 ITR 412 (SC) : AIR 1993 SC 2529 : (1993) 91 STC 450 (SC) 13) (1960) 39 ITR 114 (SC) : AIR 1960 SC 789 14) (1968) 70 ITR 86 (SC) 15) (1996) 218 ITR 438 (SC) : (1996) 2 SCC 541 16) (1998) 232 ITR 282 (SC) : (1998) 6 SCC 129 : AIR 1999 SC…

Udaipur Sahkari Upbokta Thok Bhander Ld vs. Commr.of Income Tax

C.A. No.-004399-004399 - 2009Supreme Court16 Jul 2009
Section 14(3)(iv)Section 3Section 80P(2)(e)

…Reportable IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4399 OF 2009 (Arising out of S.L.P.(C) No.23889 of 2007) Udaipur Sahkari Upbhokta Thok Bhandar Ltd. … Appellant (s) Versus Commissioner of Income-tax … Respondent(s) J U D G M E N T S. H. KAPADIA, J. 1. Leave granted. 2. The short question which arises for consideration in this civil appeal turns on the interpretation of Section 80P(2)(e) of the Income-tax Act, 1961 whose predecessor was Section 14(3)(iv) of the Income-tax Act, 1922. FACTS 3. The facts giving rise to this civil appeal are few and undis…