CIT v. Veerakeralam Primary Agricultural Co-operative Credit Society

AMMAPALAYAM BASUVAPTTI PRIMARY AGRICULTURAL CO OP CREDIT SOCIETY LIMITED,ERODE vs. THE INCOME TAX OFFICER, WARD 2(1) ERODE, ERODE

In the result, the appeal of the assessee is allowed

Bench: Shri Aby T. Varkey & Shri Jagadish

…gars Co- operative Sales Society Ltd., is not applicable to the present facts. We further noted that an identical issue was considered by the Hon’ble Madras High Court in the case of CIT vs. Veerakeralam Primary Agricultural Co-operative Credit Society (2016) 388 ITR 492 (Mad), where the Hon’ble High Court after referring to the decision of the Hon’ble Supreme Court in the case of Totagars Cooperative Sales Society Ltd., held that the benefit of deduction u/s.80P of the Act is excluded for co-operative banks but credit co-operative societies are entitled to claim deduction u/s.80P of the Act in respect of interes…

AMMAPALAYAM BASUVAPTTI PRIMARY AGRICULTURAL CO OP CREDIT SOCIETY LIMITED,ERODE vs. THE INCOME TAX OFFICER, WARD 2(1) ERODE, ERODE

In the result, the appeal of the assessee is allowed

Bench: Shri Aby T. Varkey & Shri Jagadish

…gars Co- operative Sales Society Ltd., is not applicable to the present facts. We further noted that an identical issue was considered by the Hon’ble Madras High Court in the case of CIT vs. Veerakeralam Primary Agricultural Co-operative Credit Society (2016) 388 ITR 492 (Mad), where the Hon’ble High Court after referring to the decision of the Hon’ble Supreme Court in the case of Totagars Cooperative Sales Society Ltd., held that the benefit of deduction u/s.80P of the Act is excluded for co-operative banks but credit co-operative societies are entitled to claim deduction u/s.80P of the Act in respect of interes…

NARASEEPURAM PACCS,COIMBATORE vs. NON CORP WARD 4(1), CBE, COIMBATORE

In the result, both the appeals filed by the assessee are allowed

Bench: Shri George George Kआयकर अपील सं./Ita Nos.: 1696 & 1697/Chny/2025 िनधा"रण वष"/Assessment Years: 2017-18 & 2020-21 M/S. Naraseepuram Paccs, The Income Tax Officer, Poondi Road, Narasipuram B.O, Vs. Non-Corporate Ward 4(1), Narasipuram, Coimbatore Coimbatore – 641 109. Pan: Aaaan 9388H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Sudhakar, Advocate ""यथ" क" ओर से/Respondent By : Shri Y. Sudarshan, Jcit सुनवाई क" तारीख/Date Of Hearing : 09.09.2025 घोषणा क" तारीख/Date Of Pronouncement : 09.09.2025 आदेश/ O R D E R These Appeals Filed By The Assessee Are Directed Against Two Orders Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Both Dated 26.05.2025 Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Relevant Assessment Years Are 2017-18 & 2020-21. 2. The Solitary Issue Raised Is Whether The First Appellate Authority (Faa) Is Justified In Confirming The Ao’S Action In Denying The Claim Of Deduction U/S.80P Of The Act.

…he Hon’ble Supreme Court in the case of Totagars Co-operative Sales Society Ltd. v. ITO and also by following the decision of the Hon’ble Madras High Court in the case of CIT v. Veerakeralam Primary Agricultural Co-operative Credit Society, reported in [2016] 388 ITR 492 (Mad.), held that interest income earned from fixed deposits with other Co-operative Societies or Banks, is eligible for deduction u/s.80P(2)(d) of the Act, because, District Central Co-operative Banks are primarily a Co-operative Society registered under Tamil Nadu Co-operative Societies Act, 1983. The relevant findings of the Tribunal are as un…

NARASEEPURAM PACCS,COIMBATORE vs. NON CORP WARD 4(1), CBE, COIMBATORE

In the result, both the appeals filed by the assessee are allowed

Bench: Shri George George Kआयकर अपील सं./Ita Nos.: 1696 & 1697/Chny/2025 िनधा"रण वष"/Assessment Years: 2017-18 & 2020-21 M/S. Naraseepuram Paccs, The Income Tax Officer, Poondi Road, Narasipuram B.O, Vs. Non-Corporate Ward 4(1), Narasipuram, Coimbatore Coimbatore – 641 109. Pan: Aaaan 9388H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Sudhakar, Advocate ""यथ" क" ओर से/Respondent By : Shri Y. Sudarshan, Jcit सुनवाई क" तारीख/Date Of Hearing : 09.09.2025 घोषणा क" तारीख/Date Of Pronouncement : 09.09.2025 आदेश/ O R D E R These Appeals Filed By The Assessee Are Directed Against Two Orders Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Both Dated 26.05.2025 Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Relevant Assessment Years Are 2017-18 & 2020-21. 2. The Solitary Issue Raised Is Whether The First Appellate Authority (Faa) Is Justified In Confirming The Ao’S Action In Denying The Claim Of Deduction U/S.80P Of The Act.

…he Hon’ble Supreme Court in the case of Totagars Co-operative Sales Society Ltd. v. ITO and also by following the decision of the Hon’ble Madras High Court in the case of CIT v. Veerakeralam Primary Agricultural Co-operative Credit Society, reported in [2016] 388 ITR 492 (Mad.), held that interest income earned from fixed deposits with other Co-operative Societies or Banks, is eligible for deduction u/s.80P(2)(d) of the Act, because, District Central Co-operative Banks are primarily a Co-operative Society registered under Tamil Nadu Co-operative Societies Act, 1983. The relevant findings of the Tribunal are as un…

G 873 AYYAPPANTHANGAL URBAN CO-OP CREDIT SOCIETY LTD.,KANCHEEPURAM vs. ITO, WARD-8(2), CHENNAI

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

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita No.: 359/Chny/2025 िनधा"रण वष" / Assessment Year: 2017-18 G 873 Ayyappanthangal Urban Income Tax Officer, Cooperative Credit Society Limited, Vs. Ward 8 (2), 473 Main Road Iyyappanthangal Chennai – 600 090. Village, Chennai Sriperumbuthur Tk., Kancheepuram Dt. – 600 056. [Pan:Aacag-5262-F ] (अपीलाथ"/Appellant) (""थ"/Respondent)

…gars Co-operative Sales Society Ltd., is not applicable to the present facts. We further noted that an identical issue was considered by the Hon’ble Madras High Court in the case of CIT vs. Veerakeralam Primary Agricultural Co- operative Credit Society (2016) 388 ITR 492 (Mad), where the Hon’ble High Court after referring to the decision of the Hon’ble Supreme Court in the case of Totagars Co-operative Sales Society Ltd., held that the benefit of deduction u/s.80P of the Act is excluded for co-operative banks but credit co-operative societies are entitled to claim deduction u/s.80P of the Act in respect of intere…

THE CENTRAL GOVERNMENT STAFF COOPERATIVE THRIFT & CREDIT SOCIETY LIMITED,CHENNAI vs. INCOME TAX OFFICER, NATIONAL E-ASSESSMENT CENTRE,DELHI, DELHI

In the result, all the appeals filed by the assessee are allowed

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

…of this Tribunal in the case of ACIT v. DAEE Cooperative T & C Society in ITA No. 3047/Chny/2019, wherein, by following the decision of the Hon’ble High Court of Madras in the case of CIT v. Veerakeralam Primary Agricultural Cooperative Credit Society (2016) 388 ITR 492 (Mad), in which, the decision in the case of Totgars Co-operative Sales Society Ltd. (supra) has been referred and contended that the assessee is eligible to claim deduction of interest earned out of deposits from CCCB under section 80P(2)(d) of the Act. Thus, the assessee has conclusively submitted before the ld. CIT(A) that the decision in the…

THE CENTRAL GOVERNMENT STAFF COOPERATIVE THRIFT & CREDIT SOCIETY LIMITED,CHENNAI vs. INCOME TAX OFFICER, NATIONAL E-ASSESSMENT CENTRE, DELHI, DELHI

In the result, all the appeals filed by the assessee are allowed

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

…of this Tribunal in the case of ACIT v. DAEE Cooperative T & C Society in ITA No. 3047/Chny/2019, wherein, by following the decision of the Hon’ble High Court of Madras in the case of CIT v. Veerakeralam Primary Agricultural Cooperative Credit Society (2016) 388 ITR 492 (Mad), in which, the decision in the case of Totgars Co-operative Sales Society Ltd. (supra) has been referred and contended that the assessee is eligible to claim deduction of interest earned out of deposits from CCCB under section 80P(2)(d) of the Act. Thus, the assessee has conclusively submitted before the ld. CIT(A) that the decision in the…

THE CENTRAL GOVERNMENT STAFF COOPERATIVE THRIFT & CREDIT SOCIETY LIMITED,CHENNAI vs. INCOME TAX OFFICER, NON CORP. WARD 3(5) CHE, CHENNAI

In the result, all the appeals filed by the assessee are allowed

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

…of this Tribunal in the case of ACIT v. DAEE Cooperative T & C Society in ITA No. 3047/Chny/2019, wherein, by following the decision of the Hon’ble High Court of Madras in the case of CIT v. Veerakeralam Primary Agricultural Cooperative Credit Society (2016) 388 ITR 492 (Mad), in which, the decision in the case of Totgars Co-operative Sales Society Ltd. (supra) has been referred and contended that the assessee is eligible to claim deduction of interest earned out of deposits from CCCB under section 80P(2)(d) of the Act. Thus, the assessee has conclusively submitted before the ld. CIT(A) that the decision in the…

THE CENTRAL GOVERNMENT STAFF COOPERATIVE THRIFT & CREDIT SOCIETY LIMITED,CHENNAI vs. INCOME TAX OFFICER, NON CORP. WARD 3(5) CHE, CHENNAI

In the result, all the appeals filed by the assessee are allowed

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

…of this Tribunal in the case of ACIT v. DAEE Cooperative T & C Society in ITA No. 3047/Chny/2019, wherein, by following the decision of the Hon’ble High Court of Madras in the case of CIT v. Veerakeralam Primary Agricultural Cooperative Credit Society (2016) 388 ITR 492 (Mad), in which, the decision in the case of Totgars Co-operative Sales Society Ltd. (supra) has been referred and contended that the assessee is eligible to claim deduction of interest earned out of deposits from CCCB under section 80P(2)(d) of the Act. Thus, the assessee has conclusively submitted before the ld. CIT(A) that the decision in the…

THE CENTRAL GOVERNMENT STAFF COOPERATIVE THRIFT & CREDIT SOCIETY LIMITED,CHENNAI vs. INCOME TAX OFFICER, NATIONAL FACELESS ASSESSMENT CENTRE, DELHI, DELHI

In the result, all the appeals filed by the assessee are allowed

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

…of this Tribunal in the case of ACIT v. DAEE Cooperative T & C Society in ITA No. 3047/Chny/2019, wherein, by following the decision of the Hon’ble High Court of Madras in the case of CIT v. Veerakeralam Primary Agricultural Cooperative Credit Society (2016) 388 ITR 492 (Mad), in which, the decision in the case of Totgars Co-operative Sales Society Ltd. (supra) has been referred and contended that the assessee is eligible to claim deduction of interest earned out of deposits from CCCB under section 80P(2)(d) of the Act. Thus, the assessee has conclusively submitted before the ld. CIT(A) that the decision in the…

THE CENTRAL GOVERNMENT STAFF COOPERATIVE THRIFT & CREDIT SOCIETY LIMITED,CHENNAI vs. INCOME TAX OFFICER, NON CORP. WARD 3(5) CHE, CHENNAI

In the result, all the appeals filed by the assessee are allowed

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

…of this Tribunal in the case of ACIT v. DAEE Cooperative T & C Society in ITA No. 3047/Chny/2019, wherein, by following the decision of the Hon’ble High Court of Madras in the case of CIT v. Veerakeralam Primary Agricultural Cooperative Credit Society (2016) 388 ITR 492 (Mad), in which, the decision in the case of Totgars Co-operative Sales Society Ltd. (supra) has been referred and contended that the assessee is eligible to claim deduction of interest earned out of deposits from CCCB under section 80P(2)(d) of the Act. Thus, the assessee has conclusively submitted before the ld. CIT(A) that the decision in the…

DCIT, NON CORPORATE CIRCLE-22(1), CHENNAI vs. M/S DAEE COOP T&C SOCIETY, KALPAKKAM

In the result, appeals filed by the revenue for assessment years 2012-13, 2014-15 & 2017-18 and cross objections filed by the assessee for assessment years 2012-13, 2014-15 &

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 592, 593 & 594/Chny/2023 & Co Nos: 23, 24 & 25/Chny/2023 िनधा"रण वष" / Assessment Years: 2012-13, 2014-15 & 2017-18 Deputy Commissioner Of M/S. Dae Employees Coop Thrift Income Tax, V. & Credit Society Ltd, Non Corporate Circle - First Floor, Main Shopping 22(1), Centre, Dae Township, No.7, Ramakrishna Street, Kalpakkam – 603 102. West Tambaram, [Pan: Aaaad-4689-H] Chennai – 45. (अपीलाथ"/Appellant) (Cross Objector) : Shri. Ar V Sreenivasan, Addl. Cit अपीलाथ" क" ओर से/Appellant By Respondent/Cross Objector By : Shri. R. Kumar, Advocate सुनवाई क" तारीख/Date Of Hearing : 26.06.2023 घोषणा क" तारीख/Date Of Pronouncement : 28.06.2023 आदेश /O R D E R

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव, "याियक सद"य एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA. G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 592, 593 & 594/Chny/2023 & CO Nos: 23, 24 & 25/Chny/2023 िनधा"रण वष" / Assessment Years: 2012-13, 2014-15 & 2017-18 Deputy Commissioner of M/s. DAE Employees Coop Thrift Income Tax, v. & Credit Society Ltd, Non Corporate Circle - First Floor, Main Shopping 22(1), Centre, DAE Township, No.7, Ramakrishna Street, Kalpakkam – 603 102.…

DCIT, NON CORPORATE CIRCLE-22(1), CHENNAI vs. M/S DAEE COOP T&C SOCIETY, KALPAKKAM

In the result, appeals filed by the revenue for assessment years 2012-13, 2014-15 & 2017-18 and cross objections filed by the assessee for assessment years 2012-13, 2014-15 &

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 592, 593 & 594/Chny/2023 & Co Nos: 23, 24 & 25/Chny/2023 िनधा"रण वष" / Assessment Years: 2012-13, 2014-15 & 2017-18 Deputy Commissioner Of M/S. Dae Employees Coop Thrift Income Tax, V. & Credit Society Ltd, Non Corporate Circle - First Floor, Main Shopping 22(1), Centre, Dae Township, No.7, Ramakrishna Street, Kalpakkam – 603 102. West Tambaram, [Pan: Aaaad-4689-H] Chennai – 45. (अपीलाथ"/Appellant) (Cross Objector) : Shri. Ar V Sreenivasan, Addl. Cit अपीलाथ" क" ओर से/Appellant By Respondent/Cross Objector By : Shri. R. Kumar, Advocate सुनवाई क" तारीख/Date Of Hearing : 26.06.2023 घोषणा क" तारीख/Date Of Pronouncement : 28.06.2023 आदेश /O R D E R

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव, "याियक सद"य एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA. G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 592, 593 & 594/Chny/2023 & CO Nos: 23, 24 & 25/Chny/2023 िनधा"रण वष" / Assessment Years: 2012-13, 2014-15 & 2017-18 Deputy Commissioner of M/s. DAE Employees Coop Thrift Income Tax, v. & Credit Society Ltd, Non Corporate Circle - First Floor, Main Shopping 22(1), Centre, DAE Township, No.7, Ramakrishna Street, Kalpakkam – 603 102.…

DCIT, NON CORPORATE CIRCLE-22(1), CHENNAI vs. M/S DAEE COOP T&C SOCIETY, KALPAKKAM

In the result, appeals filed by the revenue for assessment years 2012-13, 2014-15 & 2017-18 and cross objections filed by the assessee for assessment years 2012-13, 2014-15 &

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 592, 593 & 594/Chny/2023 & Co Nos: 23, 24 & 25/Chny/2023 िनधा"रण वष" / Assessment Years: 2012-13, 2014-15 & 2017-18 Deputy Commissioner Of M/S. Dae Employees Coop Thrift Income Tax, V. & Credit Society Ltd, Non Corporate Circle - First Floor, Main Shopping 22(1), Centre, Dae Township, No.7, Ramakrishna Street, Kalpakkam – 603 102. West Tambaram, [Pan: Aaaad-4689-H] Chennai – 45. (अपीलाथ"/Appellant) (Cross Objector) : Shri. Ar V Sreenivasan, Addl. Cit अपीलाथ" क" ओर से/Appellant By Respondent/Cross Objector By : Shri. R. Kumar, Advocate सुनवाई क" तारीख/Date Of Hearing : 26.06.2023 घोषणा क" तारीख/Date Of Pronouncement : 28.06.2023 आदेश /O R D E R

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव, "याियक सद"य एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA. G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 592, 593 & 594/Chny/2023 & CO Nos: 23, 24 & 25/Chny/2023 िनधा"रण वष" / Assessment Years: 2012-13, 2014-15 & 2017-18 Deputy Commissioner of M/s. DAE Employees Coop Thrift Income Tax, v. & Credit Society Ltd, Non Corporate Circle - First Floor, Main Shopping 22(1), Centre, DAE Township, No.7, Ramakrishna Street, Kalpakkam – 603 102.…

K274 UTHUKULI PRIMARY AGRICULTURAL COOPERATIVE CREDIT SOCIETY LTD,TIRUPUR vs. ITO , NFAC , DELHI

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.: 860/Chny/2022 िनधा"रण वष" / Assessment Year: 2018-19

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव, "याियक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 860/Chny/2022 िनधा"रण वष" / Assessment Year: 2018-19 M/s. K274 Uthukuli Primary Income Tax Officer, Agricultural Cooperative Credit v. National e-Assessment Centre, Society Ltd., Delhi. 1, Uttukuli Post, Uttukuli, Tirupur – 638 751, Tamilnadu. [PAN: AABAK-4347-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant…

THE IKKARAIBOLUVAMPATTI PACCS 33,COIMBATORE vs. ITO,NCW 4(2), COIMBATORE

In the result, appeal filed by the assessee is allowed

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.461/Chny/2021 िनधा"रण वष" /Assessment Year: 2017-18 M/S.Ikkaraiboluvampatti Paccs, V. The Income Tax Officer, 33, Rajaji Street, Non-Corporate Ward-4(2), Coimbatore. Coimbatore. [Pan: Aaaai 3699 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant By Mr.J.Saravanan, Adv. ""यथ" क" ओर से /Respondent By : Mr.P.Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 19.10.2022 घोषणा क" तारीख /Date Of Pronouncement : 02.11.2022

…e Hon’ble Supreme Court in the case of Totagars Co-operative Sales Society Ltd. v. ITO and also by following the decision of the Hon’ble Madras High Court in the case of CIT v. Veerakeralam Primary Agricultural Co-operative Credit Society, reported in [2016] 388 ITR 492 (Mad.), held that interest income earned from fixed deposits with other Co-operative Societies or Banks, is eligible for deduction u/s.80P(2)(d) of the Act, because, District Central Co-operative Banks are primarily a Co-operative Society registered under Tamil Nadu Co-operative Societies Act, 1983. The relevant findings of the Tribunal are as…

K274 UTHUKULI PRIMARY AGRICULTURAL COOPERATIVE CREDIT SOCIETY LTD,TIRUPUR vs. ITO, WARD 1(3), TIRUPUR

In the result, the appeal of the Assessee in I

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A No.:586/Chny/2021 िनधा"रण वष"/ Assessment Year 2017 – 2018

…आयकर अपीलीय अिधकरण,‘सी’"यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ीमहावीर "सह, उपा"य" एवं"ी मनोज कुमार अ"वाल, लेखा सद"यके सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A No.:586/CHNY/2021 िनधा"रण वष"/ Assessment Year 2017 – 2018 M/s. K274 Uthukuli Primary The Income Tax Officer, Agricultural Cooperative Credit Vs. Ward – 1(3), Society Limited, No.121, Adams Building, No.1, Uthukuli Post, Uttukuli, Sixty Feet Road, Tirupur – 638 751, Tamil Nadu Tirupur – 641 602. PAN : AABAK 4347E (अपीलाथ"/Appellant) (""यथ"/Respondent)…

ACIT, NCC-22,, CHENNAI vs. M/S. DAEE CO-OP. T&C SOCIETY,, KALPAKKAM

In the result, the appeal of the Revenue is dismissed

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकर अपील सं./Ita No.: 3047/Chny/2019 िनधा"रण वष" / Assessment Year: 2013-14 The Asst. Cit, M/S. Daee Coop T&C Society, Ncc-22, No.7, Ramakrishna V. First Floor, Main Shopping Street, West Tambaram, Centre, Dae Township, Chennai – 45. Kalpakkam – 603 102. Pan : Aaaad4689H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms. R. Anitha,Jcit ""यथ" क" ओर से/Respondent By : Shri R. Kumar, Advocate सुनवाई क" तार"ख/Date Of Hearing : 10.11.2020 घोषणा क" तार"ख/Date Of Pronouncement : 10.11.2020

…gars Co- operative Sales Society Ltd., is not applicable to the present facts. We further noted that an identical issue was considered by the Hon’ble Madras High Court in the case of CIT vs. Veerakeralam Primary Agricultural Co-operative Credit Society (2016) 388 ITR 492 (Mad), where the Hon’ble High Court after referring to the decision of the Hon’ble Supreme Court in the case of Totagars Co-operative Sales Society Ltd., held that the benefit of deduction u/s.80P of the Act is excluded for co- operative banks but credit co-operative societies are entitled to 12 I.T.A. No.3047/CHNY/2019 claim deduction u/s.80P o…

THE INCOME TAX OFFICER, WARD -4, PUDUCHERRY vs. KALAPET PRIMARY AGRICULTURAL CO-OPERATIVE BANK LTD. , PONDICHERRY

In the result, the Revenue’s appeals are allowed for statistical purposes’’

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

…dering the matter afresh. However, as per the ld. Authorised Representative by virtue of judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. Veerakeralam ITA Nos.2190 to 2193/2017. :- 4 -: Primary Agricultural Co-operative Credit Society, 388 ITR 492 and that of Hon’ble Apex Court in the case of The Citizen Co-Operative Society Ltd vs. ACIT, (Civil Appeal No.10245 of 2017, dated 8.8.2017) assessee could not be denied deduction claimed u/s.80P(2)(a)(i) of the Act. We have considered the rival contentions and perused the 6. orders of the authorities below. Ld. Commissioner of Income Tax (Ap…