CIT v. Sri Biluru Gurubasava Pattina Sahakari Sangha Niyamitha, Bagalkot

369 ITR 86High Court2014#1836 most cited

What is CIT v. Sri Biluru Gurubasava Pattina Sahakari Sangha Niyamitha, Bagalkot authority for?

A credit co-operative society providing credit facilities to its members is eligible for deduction under Section 80P(2)(a)(i), including interest income from investments attributable to its business. This eligibility distinguishes it from co-operative banks exclusively engaged in banking business, which are excluded under Section 80P(4).

63

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Also referred to as

Sri Biluru Gurubasava Pattina Sahakari Sangha Niyamitha · Section 80P · Section 80P(2)(a)(i) · Section 80P(4) · credit co-operative society deduction · co-operative bank · income from providing credit to members · interest income attributable to business · eligibility for deduction · revisional jurisdiction under Section 263

Also reported as

56 Taxmann.com 280

Sections most often in play

Section 143(3)Section 80P(2)(a)(i)Section 143(1)Section 148Section 234BSection 234CSection 250Section 271(1)(c)

Issues it is cited on

section 22(1)(b)section 22(1)section 5(b)section 80p(1)section 80p(4)section 80p(2)(a)section 22section 80p(2)(a)(i)section 80p(2)section 2(24)section 56section 80p

Judgments citing CIT v. Sri Biluru Gurubasava Pattina Sahakari Sangha Niyamitha, Bagalkot

LEKHAKOSH KARMACHARI SAHAKARI PATPEDHI SANSTHA MARYADIT,PUNE vs. PR. CIT, PUNE-4, PUNE

In the result, the appeal of the assessee is allowed

ITA 575/PUN/2024[2017-18]Status: DisposedITAT Pune22 Jul 2025AY 2017-18

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Amol Khairnar
Section 263

…have been set aside on 9 ITA No.575/PUN/2024, AY 2017-18 similar facts, the Ld. AR submitted that the order of the Ld. PCIT assuming jurisdiction u/s 263 is not in accordance with law. i. CIT Vs. Sri Biluru Gurubasava Pattina Sah. Sangh Niyamitha Bagalkot - 369 ITR 86 (Karnataka), dated 05-02-2014. ii. Sant Motiram Maharaj Sah. Patsanstha Ltd. Vs. ITO - 120 taxmann.com 10 (Pune - Trib.), dated 23-09-2020. iii. Sadguru Nagari Sah. Patsanstha Maryadit Vs. ITO -ITA No. 366/PUN/2019, dated 05-02-2020. iv. Technopolis Premises Co-op Society Ltd. Vs. PCIT -ITA No. 6433/MUM/2019, dated 08-01-2020. v. Solitaire CHS Ltd…

HUBLI SARAKU SAGANIKEDRARA SAHAKARI PATTINA SANGHA NIYAMITA,HUBBALLI vs. INCOME TAX OFFICER, WARD - 2(1), HUBLI, HUBLI

Appeal of the assessee is allowed for both these years

ITA 1663/BANG/2024[2015-16]Status: DisposedITAT Bangalore29 Nov 2024AY 2015-16

Bench: Shri Prashant Maharishi & Shri Keshav Dubey

For Appellant: Shri. Hemant Pai and Ms. Smrithi Athreya, CAFor Respondent: Ms. Neera Malhotra
Section 143Section 271Section 80Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 1662 & 1663 /Bang/2024 Assessment Year : 2014-15 & 2015-16 M/s. Hubli Saraku Vs. The Income Tax Officer, Saganikedarara Ward – 2(1), Sahakari Pattina Sangha Hubli. Niyamita, # 4-5, 3rd Floor, D Block, Shindhe Complex, Neeligin Road, Hubballi – 580 029. PAN : AAAAH 9467 M APPELLANT RESPONDENT Appellant by : Shri. Hemant Pai and Ms. Smrithi Athreya, CA Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bangalore. Date of hearing : 13.11.2024 Date of Pronouncem…

HUBLI SARAKU SAGANIKEDARARA SAHAKARI PATTINA SANGHA NIYAMITA,HUBBALLI vs. INCOME TAX OFFICER, WARD- 2(1), HUBLI, HUBLI

Appeal of the assessee is allowed for both these years

ITA 1662/BANG/2024[2014-15]Status: DisposedITAT Bangalore29 Nov 2024AY 2014-15

Bench: Shri Prashant Maharishi & Shri Keshav Dubey

For Appellant: Shri. Hemant Pai and Ms. Smrithi Athreya, CAFor Respondent: Ms. Neera Malhotra
Section 143Section 271Section 80Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 1662 & 1663 /Bang/2024 Assessment Year : 2014-15 & 2015-16 M/s. Hubli Saraku Vs. The Income Tax Officer, Saganikedarara Ward – 2(1), Sahakari Pattina Sangha Hubli. Niyamita, # 4-5, 3rd Floor, D Block, Shindhe Complex, Neeligin Road, Hubballi – 580 029. PAN : AAAAH 9467 M APPELLANT RESPONDENT Appellant by : Shri. Hemant Pai and Ms. Smrithi Athreya, CA Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bangalore. Date of hearing : 13.11.2024 Date of Pronouncem…

CIDCO EMPLOYEES CO-OP. CREDIT SOCIETY,MUMBAI vs. ITO, WARD-28(1)(3), MUMBAI

In the result, Tax Appeals are dismissed

ITA 600/MUM/2024[2012-13]Status: DisposedITAT Mumbai27 Jun 2024AY 2012-13

Bench: Shri Amit Shukla & Shri Ratnesh Nandan Sahayassessment Year: 2012-13 M/S. Cidco Employees Ward 28(1)(3), 3Rd Floor, Co. Op. Credit Society Ground Floor, Tower No. 6, Vs. Cidco Bhavan, Vashi Railway Station, Cbd- Belapur, Commercial Complex, Navi Mumbai- 400614. Mumbai- 400703. Pan: Aaaac2230N (Appellant) (Respondent) Present For : Assessee By : Shri Bhupendra Shah, A.R. Revenue By : Shri R. R. Makwana- Sr. D.R.

For Appellant: Shri Bhupendra Shah, A.RFor Respondent: Shri R. R. Makwana- SR. D.R
Section 143(1)Section 143(3)Section 148Section 2(24)(viia)Section 234BSection 250Section 271(1)(c)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…question of law is concerned, there are a series of decisions of this court wherein it has been repeatedly answered in favour of the assessee. Two of the said decisions are as follows: 1. CIT v. Sri Biluru GurubasavaPattina Sahakari Sangha Niyamitha in [2014] 369 ITR 86/[2015] 230 Taxman 557/56 taxmann.com 280 (Kar.) 11 M/s. CIDCO Employees Co. Op. Credit Society 2. CIT v. Bangalore Commercial Transporter Credit Society in [I.T. Appeal Nos. 351 of 2011 & 599 of 2013] In Interpreting Section 80 P (4) in Sri Biluru Gurubasava Pattina Sahakari Sangha Niyamitha (supra) of I. T. Act, it was held as follows: "If a Co-…

M/S. AMPAR CO-OPERATIVE AGRICULTURE SOCIETY LIMITED,UDUPI vs. INCOME-TAX OFFICER, WARD-1, UDUPI

In the result, the appeals of the Assessee for AY 2013-14 & 2014-15 are allowed while the appeal for AY 2015-16 is partly allowed

ITA 796/BANG/2023[2020-21]Status: DisposedITAT Bangalore21 Dec 2023AY 2020-21

Bench: Shri Chandra Poojari & Smt. Madhumita Roy

For Appellant: Shri Akshaya K.S., A.RFor Respondent: Dr. Nischal, D.R
Section 143(3)Section 43BSection 80PSection 80P(2)Section 80P(2)(a)

…ITA Nos.795 & 796/Bang/2023 M/s. Ampar Co-operative Agriculture Society Ltd., Udupi IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.795 & 796/Bang/2023 Assessment Years: 2017-18 & 2020-21 M/s. Ampar Co-operative Agriculture Society Ltd. ½ B1, AMPAR, Ampar B.O. Angalli ITO Vs. Udupi Ward-1 Karnataka 576 211 Udupi PAN NO : AADAA2045D APPELLANT RESPONDENT Assessee by : Shri Akshaya K.S., A.R. Revenue by : Dr. Nischal, D.R. Date of Hearing : 12.12.2023 Date of Pronouncement : 21.12.2023 O R D E R PER MAD…

M/S. AMPAR CO-OPERATIVE AGRICULTURE SOCIETY LIMITED,UDUPI vs. INCOME-TAX OFFICER, WARD-1, UDUPI

In the result, the appeals of the Assessee for AY 2013-14 & 2014-15 are allowed while the appeal for AY 2015-16 is partly allowed

ITA 795/BANG/2023[2017-18]Status: DisposedITAT Bangalore21 Dec 2023AY 2017-18

Bench: Shri Chandra Poojari & Smt. Madhumita Roy

For Appellant: Shri Akshaya K.S., A.RFor Respondent: Dr. Nischal, D.R
Section 143(3)Section 43BSection 80PSection 80P(2)Section 80P(2)(a)

…ITA Nos.795 & 796/Bang/2023 M/s. Ampar Co-operative Agriculture Society Ltd., Udupi IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.795 & 796/Bang/2023 Assessment Years: 2017-18 & 2020-21 M/s. Ampar Co-operative Agriculture Society Ltd. ½ B1, AMPAR, Ampar B.O. Angalli ITO Vs. Udupi Ward-1 Karnataka 576 211 Udupi PAN NO : AADAA2045D APPELLANT RESPONDENT Assessee by : Shri Akshaya K.S., A.R. Revenue by : Dr. Nischal, D.R. Date of Hearing : 12.12.2023 Date of Pronouncement : 21.12.2023 O R D E R PER MAD…

THE WEST COAST PAPER MILL EMPLOYEES SOUHARDA CREDIT CO-OPERATIVE SOCIETY LTD ,DANDELI vs. INCOME TAX OFFICER WARD-1(7), HUBLI

In the result, both the appeals by the assessee are partly allowed for statistical purposes

ITA 480/BANG/2023[2018-19]Status: DisposedITAT Bangalore22 Aug 2023AY 2018-19

Bench: Shri George George K. & Shri Laxmi Prasad Sahu

For Appellant: Shri Nagaraj K.H., CAFor Respondent: Smt. Vidya K., Jt.CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 2(19)Section 44ASection 80P(2)(a)Section 80P(2)(i)

…d in Section 80P(2) of the Act is eligible for deduction in computing total income of the assessee. ………. The jurisdictional High Court of Karnataka in the case of CIT Vs. M/s. Sri Biluru Gurubasava Pattina Sahakari Sangha Niyamitha Bagalkot reported in [2015] 56 Taxmann.com 280 (Karnataka) has held as under: "Assessee, a credit co-operative society, engaged in providing credit facilities to its members only, was entitled to claim deduction under section 80P(2)(a)(i).” In view of the above, assessee credit co-operative society is eligible to claim deduction u/s. 80P(2)(a)(i) of the Income Tax Act, 1961. The intere…

THE WEST COAST PAPER MILL EMPLOYEES SOUHARDA CREDIT CO-OPERATIVE SOCIETY LTD ,DANDELI vs. INCOME TAX OFFICER WARD-1(7), HUBLI

In the result, both the appeals by the assessee are partly allowed for statistical purposes

ITA 479/BANG/2023[2017-18]Status: DisposedITAT Bangalore22 Aug 2023AY 2017-18

Bench: Shri George George K. & Shri Laxmi Prasad Sahu

For Appellant: Shri Nagaraj K.H., CAFor Respondent: Smt. Vidya K., Jt.CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 2(19)Section 44ASection 80P(2)(a)Section 80P(2)(i)

…d in Section 80P(2) of the Act is eligible for deduction in computing total income of the assessee. ………. The jurisdictional High Court of Karnataka in the case of CIT Vs. M/s. Sri Biluru Gurubasava Pattina Sahakari Sangha Niyamitha Bagalkot reported in [2015] 56 Taxmann.com 280 (Karnataka) has held as under: "Assessee, a credit co-operative society, engaged in providing credit facilities to its members only, was entitled to claim deduction under section 80P(2)(a)(i).” In view of the above, assessee credit co-operative society is eligible to claim deduction u/s. 80P(2)(a)(i) of the Income Tax Act, 1961. The intere…

SHARAVATHI PATHINA SAHAKARI SANGHA NIYAMITHA,SHIVAMOGGA vs. INCOME TAX OFFICER,WARD-5, BANGALORE

In the result, the appeals of the Assessee for AY 2013-14 &

ITA 152/BANG/2022[2015-16]Status: DisposedITAT Bangalore01 Aug 2022AY 2015-16

Bench: Shri N. V. Vasudevan

For Appellant: Shri. G. Sathyanarayan, CAFor Respondent: Shri. Ganesh R Ghale, Standing Counsel for Department
Section 2Section 22Section 80PSection 80P(1)Section 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC - C” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT ITA Nos.150 to 152/Bang/2022 Assessment Years : 2013-14 to 2015-16 M/s. Sharavathi Pathina Sahakara Vs. ITO, Sangha Niyamitha, Ward - 5, PLD Bank Building, Shivamogga. Taluk Office Road, Thirthahalli – 577 432, Shivamogga. PAN : AABAS 8853 K APPELLANT RESPONDENT Assessee by : Shri. G. Sathyanarayan, CA Revenue by : Shri. Ganesh R Ghale, Standing Counsel for Department. Date of hearing : 25.07.2022 Date of Pronouncement : 01.08.2022 O R D E R These are three appeals by the Assessee against three orders al…

SHARAVATHI PATHINA SAHAKARA SANGHA NIYAMITHA,SHIVAMOGGA vs. INCOME TAX OFFICER, WARD-5, BANGALORE

In the result, the appeals of the Assessee for AY 2013-14 &

ITA 151/BANG/2022[2014-15]Status: DisposedITAT Bangalore01 Aug 2022AY 2014-15

Bench: Shri N. V. Vasudevan

For Appellant: Shri. G. Sathyanarayan, CAFor Respondent: Shri. Ganesh R Ghale, Standing Counsel for Department
Section 2Section 22Section 80PSection 80P(1)Section 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC - C” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT ITA Nos.150 to 152/Bang/2022 Assessment Years : 2013-14 to 2015-16 M/s. Sharavathi Pathina Sahakara Vs. ITO, Sangha Niyamitha, Ward - 5, PLD Bank Building, Shivamogga. Taluk Office Road, Thirthahalli – 577 432, Shivamogga. PAN : AABAS 8853 K APPELLANT RESPONDENT Assessee by : Shri. G. Sathyanarayan, CA Revenue by : Shri. Ganesh R Ghale, Standing Counsel for Department. Date of hearing : 25.07.2022 Date of Pronouncement : 01.08.2022 O R D E R These are three appeals by the Assessee against three orders al…

SHARAVATHI PATHINA SAHAKARA SANGHA NIYAMITHA,SHIVAMOGGA vs. INCOME TAX OFFICER, WARD-5, BANGALORE

In the result, the appeals of the Assessee for AY 2013-14 &

ITA 150/BANG/2022[2013-14]Status: DisposedITAT Bangalore01 Aug 2022AY 2013-14

Bench: Shri N. V. Vasudevan

For Appellant: Shri. G. Sathyanarayan, CAFor Respondent: Shri. Ganesh R Ghale, Standing Counsel for Department
Section 2Section 22Section 80PSection 80P(1)Section 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC - C” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT ITA Nos.150 to 152/Bang/2022 Assessment Years : 2013-14 to 2015-16 M/s. Sharavathi Pathina Sahakara Vs. ITO, Sangha Niyamitha, Ward - 5, PLD Bank Building, Shivamogga. Taluk Office Road, Thirthahalli – 577 432, Shivamogga. PAN : AABAS 8853 K APPELLANT RESPONDENT Assessee by : Shri. G. Sathyanarayan, CA Revenue by : Shri. Ganesh R Ghale, Standing Counsel for Department. Date of hearing : 25.07.2022 Date of Pronouncement : 01.08.2022 O R D E R These are three appeals by the Assessee against three orders al…

SAHYADRI VIVIDDHODESHA ARECA BELAGARARAMARATA SAHAKARI SANGHA,THEERTHAHALLI vs. INCOME TAX OFFICER, WARD-5, SHIVAMOGGA

In the result, the appeals of the Assessee are allowed

ITA 147/BANG/2022[2014-15]Status: DisposedITAT Bangalore26 Jul 2022AY 2014-15

Bench: Shri N. V. Vasudevan

For Appellant: Shri. G. Sathyanarayan, CAFor Respondent: Shri. Ganesh R. Ghale, Standing Counsel
Section 2Section 22Section 80PSection 80P(1)Section 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC - A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT ITA Nos.146 and 147/Bang/2022 Assessment Years :2013-14 and 2014-15 M/s. Sahyadri Vividdhodesha Areca Vs. ITO, Belagararamarata Sahakari Sangha, Ward – 5, B5/B6, APMC Yard, Shivamogga. Theerthahalli – 577 432, Karnataka. PAN : AABAS 9240 E APPELLANT RESPONDENT Assessee by : Shri. G. Sathyanarayan, CA Revenue by : Shri. Ganesh R. Ghale, Standing Counsel Date of hearing : 25.07.2022 Date of Pronouncement : 26.07.2022 O R D E R Per N. V. Vasudevan, Vice President : These are appeals by the Assessee against t…

SAHYADRI VIVIDDHODESHA ARECA BELAGARARAMARATA SAHAKARI SAHGHA,THEERTHAHALLI vs. INCOME TAX OFFICER, WARD-5, SHIVAMOGGA

In the result, the appeals of the Assessee are allowed

ITA 146/BANG/2022[2013-14]Status: DisposedITAT Bangalore26 Jul 2022AY 2013-14

Bench: Shri N. V. Vasudevan

For Appellant: Shri. G. Sathyanarayan, CAFor Respondent: Shri. Ganesh R. Ghale, Standing Counsel
Section 2Section 22Section 80PSection 80P(1)Section 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC - A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT ITA Nos.146 and 147/Bang/2022 Assessment Years :2013-14 and 2014-15 M/s. Sahyadri Vividdhodesha Areca Vs. ITO, Belagararamarata Sahakari Sangha, Ward – 5, B5/B6, APMC Yard, Shivamogga. Theerthahalli – 577 432, Karnataka. PAN : AABAS 9240 E APPELLANT RESPONDENT Assessee by : Shri. G. Sathyanarayan, CA Revenue by : Shri. Ganesh R. Ghale, Standing Counsel Date of hearing : 25.07.2022 Date of Pronouncement : 26.07.2022 O R D E R Per N. V. Vasudevan, Vice President : These are appeals by the Assessee against t…

SAHYADRI SAHAKARI SAKHAR KARKHANA LTD,,KOLHAPUR vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 2,, KOLHAPUR

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

ITA 2255/PUN/2017[2013-14]Status: DisposedITAT Pune29 Mar 2022AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Sonjoy Sarmaआयकर अपील सं. / Ita Nos.2254, 2255 & 2277/Pun/2017 िनधा"रण वष" / Assessment Years: 2012-13, 2013-14 & 2014-15 Sahyadri Sahakari Sakhar Vs. Ito, Ward- 1(4), Karkhana Ltd., Kolhapur / C/O S.V. Phadnis C.A., Acit, Circle-2, 613, E Ward, Phadnis Kolhapur. Chambers, Shahupuri, 1St Lane, Kolhapur. Pan : Aaaas9803L Appellant Respondent Assessee By : None Revenue By Shri M. Jasnani : Date Of Hearing : 25.03.2022 Date Of Pronouncement : 29.03.2022 आदेश / Order Per Inturi Rama Rao, Am : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)-1, Kolhapur [(‘Cit(A)’ For Short] Commonly Dated 09.08.2017 For The Assessment Years 2012-13, 2013-14 & 2014-15 Respectively. 2. Since The Identical Facts & Issues Are Involved In All Above Three Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.2254/Pun/2017 For The Assessment Year 2012-13 Are Stated Herein.

For Appellant: None
Section 234ASection 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SONJOY SARMA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.2254, 2255 & 2277/PUN/2017 िनधा"रण वष" / Assessment Years: 2012-13, 2013-14 & 2014-15 Sahyadri Sahakari Sakhar Vs. ITO, Ward- 1(4), Karkhana Ltd., Kolhapur / C/o S.V. Phadnis C.A., ACIT, Circle-2, 613, E Ward, Phadnis Kolhapur. Chambers, Shahupuri, 1st Lane, Kolhapur. PAN : AAAAS9803L Appellant Respondent Assessee by : None Revenue by Shri M. Jasnani : Date of hearing : 25.03.2022 Date of pronouncement : 29.03.2022 आदेश / ORDER PER INTURI RAMA RAO…

SAHYADRI SAHAKARI SAKHAR KARKHANA LTD,,KOLHAPUR vs. INCOME-TAX OFFICER, WARD - 1(4),, KOLHAPUR

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

ITA 2254/PUN/2017[2012-13]Status: DisposedITAT Pune29 Mar 2022AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Sonjoy Sarmaआयकर अपील सं. / Ita Nos.2254, 2255 & 2277/Pun/2017 िनधा"रण वष" / Assessment Years: 2012-13, 2013-14 & 2014-15 Sahyadri Sahakari Sakhar Vs. Ito, Ward- 1(4), Karkhana Ltd., Kolhapur / C/O S.V. Phadnis C.A., Acit, Circle-2, 613, E Ward, Phadnis Kolhapur. Chambers, Shahupuri, 1St Lane, Kolhapur. Pan : Aaaas9803L Appellant Respondent Assessee By : None Revenue By Shri M. Jasnani : Date Of Hearing : 25.03.2022 Date Of Pronouncement : 29.03.2022 आदेश / Order Per Inturi Rama Rao, Am : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)-1, Kolhapur [(‘Cit(A)’ For Short] Commonly Dated 09.08.2017 For The Assessment Years 2012-13, 2013-14 & 2014-15 Respectively. 2. Since The Identical Facts & Issues Are Involved In All Above Three Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.2254/Pun/2017 For The Assessment Year 2012-13 Are Stated Herein.

For Appellant: None
Section 234ASection 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SONJOY SARMA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.2254, 2255 & 2277/PUN/2017 िनधा"रण वष" / Assessment Years: 2012-13, 2013-14 & 2014-15 Sahyadri Sahakari Sakhar Vs. ITO, Ward- 1(4), Karkhana Ltd., Kolhapur / C/o S.V. Phadnis C.A., ACIT, Circle-2, 613, E Ward, Phadnis Kolhapur. Chambers, Shahupuri, 1st Lane, Kolhapur. PAN : AAAAS9803L Appellant Respondent Assessee by : None Revenue by Shri M. Jasnani : Date of hearing : 25.03.2022 Date of pronouncement : 29.03.2022 आदेश / ORDER PER INTURI RAMA RAO…

SAHYADRI SAHAKARI SAKHAR KARKHANA LTD,,KOLHAPUR vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 2,, KOLHAPUR

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

ITA 2277/PUN/2017[2014-15]Status: DisposedITAT Pune29 Mar 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Sonjoy Sarmaआयकर अपील सं. / Ita Nos.2254, 2255 & 2277/Pun/2017 िनधा"रण वष" / Assessment Years: 2012-13, 2013-14 & 2014-15 Sahyadri Sahakari Sakhar Vs. Ito, Ward- 1(4), Karkhana Ltd., Kolhapur / C/O S.V. Phadnis C.A., Acit, Circle-2, 613, E Ward, Phadnis Kolhapur. Chambers, Shahupuri, 1St Lane, Kolhapur. Pan : Aaaas9803L Appellant Respondent Assessee By : None Revenue By Shri M. Jasnani : Date Of Hearing : 25.03.2022 Date Of Pronouncement : 29.03.2022 आदेश / Order Per Inturi Rama Rao, Am : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)-1, Kolhapur [(‘Cit(A)’ For Short] Commonly Dated 09.08.2017 For The Assessment Years 2012-13, 2013-14 & 2014-15 Respectively. 2. Since The Identical Facts & Issues Are Involved In All Above Three Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.2254/Pun/2017 For The Assessment Year 2012-13 Are Stated Herein.

For Appellant: None
Section 234ASection 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SONJOY SARMA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.2254, 2255 & 2277/PUN/2017 िनधा"रण वष" / Assessment Years: 2012-13, 2013-14 & 2014-15 Sahyadri Sahakari Sakhar Vs. ITO, Ward- 1(4), Karkhana Ltd., Kolhapur / C/o S.V. Phadnis C.A., ACIT, Circle-2, 613, E Ward, Phadnis Kolhapur. Chambers, Shahupuri, 1st Lane, Kolhapur. PAN : AAAAS9803L Appellant Respondent Assessee by : None Revenue by Shri M. Jasnani : Date of hearing : 25.03.2022 Date of pronouncement : 29.03.2022 आदेश / ORDER PER INTURI RAMA RAO…

SRI GANESH CREDIT CO-OPERATIVE SOCIETY ,BANGALORE vs. PRINCIPAL COMMISSIONER OF INCOME TAX-2, BANGALORE

In the result, the appeal of the assessee is partly allowed

ITA 695/BANG/2019[2014-15]Status: DisposedITAT Bangalore20 Oct 2020AY 2014-15

Bench: Shri N.V. Vasudevan & Shri A K Garodiaassessment Year: 2014-15

For Appellant: Shri C. Sandeep, CAFor Respondent: Smt. Vandana Sagar, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 263Section 80P(2)(a)

…)(a)(i) to the assessee was erroneous and prejudicial to the interests of the revenue for the reason that while allowing deduction, the AO followed the decision of Hon’ble High Court of Karnataka in the case of Sri Biluru Gurubasava Sahakari Sangha Niyamitha, 369 ITR 86 (Karn) ITA No.5006/2013 dated 5.2.2014. The Pr.CIT, however, found that in the judgment rendered by the Hon’ble Supreme Court in the case of Citizen Co-operative Society Ltd. v. ACIT, 397 ITR 1 (SC), the Hon’ble Apex Court took the view that income derived from providing credit facilities to members who are primary members of the society alone wou…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- 2(2), BENGALURU vs. SHRI BILURU GURUBASAVA PATTIN SAHAKARI SANGH NIYAMIT, BAGALKOT

In the result, the appeal filed by the revenue is treated as allowed for statistical purposes

ITA 1222/BANG/2019[2014-15]Status: DisposedITAT Bangalore18 Mar 2020AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran, Accoutant Member Ita Nos.1222/Bang/2019 Assessment Year: 2014-15

For Appellant: Shri Priyadarshi Mishra, D.RFor Respondent: Shri C. Sandeep, A.R
Section 5Section 80PSection 80P(2)(a)Section 80P(4)

…CIT(A) noticed that the assessee has been held to be eligible for deduction u/s 80P of the Act by the jurisdictional Hon’ble Karnataka High Court by its order dated 5.2.2014 rendered for assessment year 2007-08 in the assessee’s own case, which is reported in 369 ITR 86. Accordingly, he directed the A.O. to allow the deduction u/s 80P of the Act. Aggrieved, the revenue has filed this appeal. 4. The main contention of the revenue is that the decision rendered by the Hon’ble jurisdictional High Court in the assessee’s own case is much prior to the decision rendered by Hon’ble Supreme Court in the case of Citizen C…

SHUBHAM NAGRI SAHAKARI PATSANSTHA MARYADIT,MUMBAI vs. PR.CIT-29, MUMBAI

In the result, appeal filed by the assessee for AY 2013-14 is dismissed and appeal for the AY 2014-15 is allowed

ITA 1038/MUM/2019[2014-15]Status: DisposedITAT Mumbai18 Jul 2019AY 2014-15

Bench: Shri Rajesh Kumar (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2013-2014 Shubham Nagri Sahakari The Income Tax Officer- Patsanstha Maryadit, 29(3)(4), 997, 2/2, Aadarsh Housing Room No. 308, 3Rd Floor, Society, Parksite, Vikhroli (West), Vs. Pratyaksha Kar Bhavan, Mumbai Bkc, Mumbai - 400051 Pan:Aagts9805F Mumbai (Appellant) (Respondent) & Assessment Year: 2014-2015 Shubham Nagri Sahakari The Pr. Commissioner Of Patsanstha Maryadit, Income Tax-29, 997, 2/2, Aadarsh Housing C-10, 3Rd Floor, Pratyaksha Kar Society, Parksite, Vikhroli (West), Vs. Bhavan, Bkc, Mumbai Mumbai Pan:Aagts9805F (Appellant) (Respondent) Assessee By : Shri Ravindra Naik (Ar) Revenue By : Shri Rahul Raman (Cit Dr) Date Of Hearing: 01/05/2019 Date Of Pronouncement: 18/07/2019

For Appellant: Shri Ravindra Naik (AR)For Respondent: Shri Rahul Raman (CIT DR)
Section 143Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…tive society cannot be held to be a co-operative bank in the absence of a license to do banking business is covered by the Hon’ble High Court of Karnataka in the case of CIT and Another vs. Sri Biuru Gurubasva PattinaS ahakari Sangha Niyamitha Bagalkot (2014) 369 ITR 86 (Kar). The Hon‟ble High Court in its aforesaid judgment had observed as under: “Therefore, as the assessee is not a Cooperative bank carrying on exclusively banking business and as it does not possess a licence from Reserve Bank of India to carry on business, it is not a Co-operative bank. It is a Co-operative society which also carries on the bus…

SHUBHAM NAGRI SAHAKARI PATSANSTHA MARYADIT,MUMBAI vs. PR.CIT-29, MUMBAI

In the result, appeal filed by the assessee for AY 2013-14 is dismissed and appeal for the AY 2014-15 is allowed

ITA 7431/MUM/2018[2013-14]Status: DisposedITAT Mumbai18 Jul 2019AY 2013-14

Bench: Shri Rajesh Kumar (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2013-2014 Shubham Nagri Sahakari The Income Tax Officer- Patsanstha Maryadit, 29(3)(4), 997, 2/2, Aadarsh Housing Room No. 308, 3Rd Floor, Society, Parksite, Vikhroli (West), Vs. Pratyaksha Kar Bhavan, Mumbai Bkc, Mumbai - 400051 Pan:Aagts9805F Mumbai (Appellant) (Respondent) & Assessment Year: 2014-2015 Shubham Nagri Sahakari The Pr. Commissioner Of Patsanstha Maryadit, Income Tax-29, 997, 2/2, Aadarsh Housing C-10, 3Rd Floor, Pratyaksha Kar Society, Parksite, Vikhroli (West), Vs. Bhavan, Bkc, Mumbai Mumbai Pan:Aagts9805F (Appellant) (Respondent) Assessee By : Shri Ravindra Naik (Ar) Revenue By : Shri Rahul Raman (Cit Dr) Date Of Hearing: 01/05/2019 Date Of Pronouncement: 18/07/2019

For Appellant: Shri Ravindra Naik (AR)For Respondent: Shri Rahul Raman (CIT DR)
Section 143Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…tive society cannot be held to be a co-operative bank in the absence of a license to do banking business is covered by the Hon’ble High Court of Karnataka in the case of CIT and Another vs. Sri Biuru Gurubasva PattinaS ahakari Sangha Niyamitha Bagalkot (2014) 369 ITR 86 (Kar). The Hon‟ble High Court in its aforesaid judgment had observed as under: “Therefore, as the assessee is not a Cooperative bank carrying on exclusively banking business and as it does not possess a licence from Reserve Bank of India to carry on business, it is not a Co-operative bank. It is a Co-operative society which also carries on the bus…

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