Citizen Co-operative Society Ltd. v. ACIT

397 ITR 1Supreme Court of India2017#140 most cited

What is Citizen Co-operative Society Ltd. v. ACIT authority for?

A co-operative credit society engaged in banking business with the general public, accepting deposits from non-members and advancing loans to non-members, is treated as a co-operative bank. Such a society falls under the exclusionary clause of Section 80P(4) and is not eligible for deduction under Section 80P(2)(a)(i).

499

judgments rely on this decision, according to BharatTax’s citation analysis of 370,744 Indian tax judgments — from 2017 to 2026.

Also referred to as

Citizen Co-operative Society Ltd. v. ACIT · Section 80P(4) exclusion · co-operative bank definition · co-operative society banking business · deduction for co-operative banks · loans to non-members · deposits from public · 80P(2)(a)(i) eligibility · co-operative credit society deduction

Also reported as

84 Taxmann.com 114

Sections most often in play

Section 80P(2)(a)(i)Section 80P(2)(d)Section 143(3)Section 80PSection 80P(4)Section 56Section 250Section 2(19)

Issues it is cited on

section 59(2)section 2(n)section 80p(2)(a)(iii)section 5(b)section 58section 59section 80p(1)section 80p(4)section 80p(2)(a)section 80p(2)(a)(i)section 80p(2)section 2(19)

Judgments citing Citizen Co-operative Society Ltd. v. ACIT

M/S. the Faridkot Primary Coop Agricultural Development Bank.Limited, Faridkot vs. Deputy Commissioner of Income Tax Circle-3, Ferozepur

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 288/ASR/2019[2015-16]Status: DisposedITAT Amritsar11 Aug 2022AY 2015-16

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. P. N. Arora, AdvFor Respondent: Sh. Manpreet Singh Duggal, Sr. DR
Section 143(3)Section 80Section 80PSection 80P(2)(c)Section 80P(4)

…-operative Bank Ltd. v. CIT, Calicut [2021] 123 taxmann.com 161 (SC) page nos. 18 to 44. 8. The ld. DR has supported the order of the CIT(A) and placed reliance on the Hon’ble Apex Court in the case of Citizen Cooperative Society Ltd. v. ACIT Hyderabad [2017] 9 SCC 364. 5 The Faridkot Primary Coop. A. D. B. Ltd. v. DCIT 9. We have heard both the sides and perused the material available on the record and case laws cited before us. The Ld. CIT (A) has mentioned that the appellant is a Cooperative Agricultural Development Bank Ltd. and not a Primary Agricultural Credit Society and also not an Agricultural and Rural…

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…

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

ITA 586/CHNY/2021[2017-18]Status: DisposedITAT Chennai20 Jul 2022AY 2017-18

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

For Appellant: Ms. Vardini Karthick, AdvocateFor Respondent: Mr. P. Sajit Kumar, JCIT
Section 142(1)Section 143(3)Section 80P

…pertaining to members and loan advanced in response to Notice u/s.142(1), dated 04.11.2019 and the same is accepted by the Revenue. 6) The CIT(A) ought to have seen that the ratio descending in the case of Citizen Co-operative Society Limited 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 co-operative sector in general, must be read liberally and reasonably, and if there is ambiguity in favour of the Assessee.” 4. At the outset, the learned Counsel for the Assessee stated that the Assessee is a Primary Agricultural Co-operat…

Thiruchengode Agricultural Co-Op.Marketing Society Ltd., Thiruchengode vs. ITO, Ward 5, Namakkal

In the result, the appeals filed by the Revenue in ITA

ITA 300/CHNY/2021[2014-15]Status: DisposedITAT Chennai13 Jul 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:2954, 2955 & 2956/Chny/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/S. The Tiruchengode Agricultural Producers Co- Ward-5, Vs. Operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:298, 299 & 300/Chny/2021 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 M/S. The Tiruchengode The Income Tax Officer, Agricultural Producers Co- Vs. Ward-5, Operative Marketing Society Namakkal – 637 001. Ltd., No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Y. Sridhar, Advocate राज" की ओर से /Revenue By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तार"ख/Date Of Hearing : 12.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 13.07.2022

For Appellant: Shri Y. Sridhar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 143(3)Section 80P(2)(a)

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:2954, 2955 & 2956/CHNY/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/s. The Tiruchengode Agricultural Producers Co- Ward-5, vs. operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. PAN: AAAAT 2058C (अपीलाथ"/Appellant) (""यथ"/…

Thiruchengode Agricultural Co-Op.Marketing Society Ltd., Thiruchengode vs. ITO, Ward 5, Namakkal

In the result, the appeals filed by the Revenue in ITA

ITA 299/CHNY/2021[2013-14]Status: DisposedITAT Chennai13 Jul 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:2954, 2955 & 2956/Chny/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/S. The Tiruchengode Agricultural Producers Co- Ward-5, Vs. Operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:298, 299 & 300/Chny/2021 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 M/S. The Tiruchengode The Income Tax Officer, Agricultural Producers Co- Vs. Ward-5, Operative Marketing Society Namakkal – 637 001. Ltd., No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Y. Sridhar, Advocate राज" की ओर से /Revenue By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तार"ख/Date Of Hearing : 12.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 13.07.2022

For Appellant: Shri Y. Sridhar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 143(3)Section 80P(2)(a)

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:2954, 2955 & 2956/CHNY/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/s. The Tiruchengode Agricultural Producers Co- Ward-5, vs. operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. PAN: AAAAT 2058C (अपीलाथ"/Appellant) (""यथ"/…

Thiruchengode Agricultural Co-Op.Marketing Society Ltd, Thiruchengode vs. CIT(A), Salem

In the result, the appeals filed by the Revenue in ITA

ITA 298/CHNY/2021[2009-10]Status: DisposedITAT Chennai13 Jul 2022AY 2009-10

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:2954, 2955 & 2956/Chny/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/S. The Tiruchengode Agricultural Producers Co- Ward-5, Vs. Operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:298, 299 & 300/Chny/2021 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 M/S. The Tiruchengode The Income Tax Officer, Agricultural Producers Co- Vs. Ward-5, Operative Marketing Society Namakkal – 637 001. Ltd., No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Y. Sridhar, Advocate राज" की ओर से /Revenue By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तार"ख/Date Of Hearing : 12.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 13.07.2022

For Appellant: Shri Y. Sridhar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 143(3)Section 80P(2)(a)

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:2954, 2955 & 2956/CHNY/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/s. The Tiruchengode Agricultural Producers Co- Ward-5, vs. operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. PAN: AAAAT 2058C (अपीलाथ"/Appellant) (""यथ"/…

M/S Madras Race Club, Chennai vs. DCIT Corpo Circle 4 (1), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 503/CHNY/2018[2014-15]Status: DisposedITAT Chennai13 Jul 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri G. Baskar & Shri I. DineshFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 143(3)Section 194C

…T(A) erred in confirming the addition of entrance fee paid by the non-voting members to the Appellant to the tune of Rs.2,81,50,000/-. 2.2 The CIT(A) erred in applying the decision of the Hon'ble Supreme Court in the case of M/s.Citizen Co-operative Society [397 ITR 1] to the present case when it is clearly distinguishable on facts and law. 2.3 The CIT(A) erred in not following a plethora of judgments cited by the Appellant holding that the entrance fee paid by the members were not taxable based on the principles of mutuality. 10. Brief facts relating to the above issue are that the AO during the course of asse…

M/S Madras Race Club, Chennai vs. DCIT Corpo Circle 4 (1), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 502/CHNY/2018[2013-14]Status: DisposedITAT Chennai13 Jul 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri G. Baskar & Shri I. DineshFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 143(3)Section 194C

…T(A) erred in confirming the addition of entrance fee paid by the non-voting members to the Appellant to the tune of Rs.2,81,50,000/-. 2.2 The CIT(A) erred in applying the decision of the Hon'ble Supreme Court in the case of M/s.Citizen Co-operative Society [397 ITR 1] to the present case when it is clearly distinguishable on facts and law. 2.3 The CIT(A) erred in not following a plethora of judgments cited by the Appellant holding that the entrance fee paid by the members were not taxable based on the principles of mutuality. 10. Brief facts relating to the above issue are that the AO during the course of asse…

M/S Madras Race Club, Chennai vs. DCIT Corpo Circle 4 (1), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 501/CHNY/2018[2012-13]Status: DisposedITAT Chennai13 Jul 2022AY 2012-13

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri G. Baskar & Shri I. DineshFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 143(3)Section 194C

…T(A) erred in confirming the addition of entrance fee paid by the non-voting members to the Appellant to the tune of Rs.2,81,50,000/-. 2.2 The CIT(A) erred in applying the decision of the Hon'ble Supreme Court in the case of M/s.Citizen Co-operative Society [397 ITR 1] to the present case when it is clearly distinguishable on facts and law. 2.3 The CIT(A) erred in not following a plethora of judgments cited by the Appellant holding that the entrance fee paid by the members were not taxable based on the principles of mutuality. 10. Brief facts relating to the above issue are that the AO during the course of asse…

ITO Ward 5, Namakkal vs. The Tirhchengode Agricultural Producers Co-Operative Marketing Society Ltd., Namakkal

In the result, the appeals filed by the Revenue in ITA

ITA 2956/CHNY/2017[2014-15]Status: DisposedITAT Chennai13 Jul 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:2954, 2955 & 2956/Chny/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/S. The Tiruchengode Agricultural Producers Co- Ward-5, Vs. Operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:298, 299 & 300/Chny/2021 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 M/S. The Tiruchengode The Income Tax Officer, Agricultural Producers Co- Vs. Ward-5, Operative Marketing Society Namakkal – 637 001. Ltd., No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Y. Sridhar, Advocate राज" की ओर से /Revenue By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तार"ख/Date Of Hearing : 12.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 13.07.2022

For Appellant: Shri Y. Sridhar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 143(3)Section 80P(2)(a)

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:2954, 2955 & 2956/CHNY/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/s. The Tiruchengode Agricultural Producers Co- Ward-5, vs. operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. PAN: AAAAT 2058C (अपीलाथ"/Appellant) (""यथ"/…

ITO Ward 5, Namakkal vs. The Tirhchengode Agricultural Producers Co-Operative Marketing Society Ltd., Namakkal

In the result, the appeals filed by the Revenue in ITA

ITA 2955/CHNY/2017[2013-14]Status: DisposedITAT Chennai13 Jul 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:2954, 2955 & 2956/Chny/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/S. The Tiruchengode Agricultural Producers Co- Ward-5, Vs. Operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:298, 299 & 300/Chny/2021 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 M/S. The Tiruchengode The Income Tax Officer, Agricultural Producers Co- Vs. Ward-5, Operative Marketing Society Namakkal – 637 001. Ltd., No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Y. Sridhar, Advocate राज" की ओर से /Revenue By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तार"ख/Date Of Hearing : 12.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 13.07.2022

For Appellant: Shri Y. Sridhar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 143(3)Section 80P(2)(a)

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:2954, 2955 & 2956/CHNY/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/s. The Tiruchengode Agricultural Producers Co- Ward-5, vs. operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. PAN: AAAAT 2058C (अपीलाथ"/Appellant) (""यथ"/…

ITO Ward 5, Namakkal vs. The Tirhchengode Agricultural Producers Co-Operative Marketing Society Ltd., Namakkal

In the result, the appeals filed by the Revenue in ITA

ITA 2954/CHNY/2017[2009-10]Status: DisposedITAT Chennai13 Jul 2022AY 2009-10

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:2954, 2955 & 2956/Chny/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/S. The Tiruchengode Agricultural Producers Co- Ward-5, Vs. Operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:298, 299 & 300/Chny/2021 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 M/S. The Tiruchengode The Income Tax Officer, Agricultural Producers Co- Vs. Ward-5, Operative Marketing Society Namakkal – 637 001. Ltd., No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Y. Sridhar, Advocate राज" की ओर से /Revenue By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तार"ख/Date Of Hearing : 12.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 13.07.2022

For Appellant: Shri Y. Sridhar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 143(3)Section 80P(2)(a)

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:2954, 2955 & 2956/CHNY/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/s. The Tiruchengode Agricultural Producers Co- Ward-5, vs. operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. PAN: AAAAT 2058C (अपीलाथ"/Appellant) (""यथ"/…

M/S.Calicut City Service Co-Op Bank Ltd, Calicut vs. The ACIT, Calicut

ITA 730/COCH/2019[2016-17]Status: DisposedITAT Cochin30 Jun 2022AY 2016-17

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am

For Appellant: Smt.Parvathy Ammal, CAFor Respondent: Sri.Shantham Bose, CIT-DR
Section 143(3)Section 263Section 80PSection 80P(2)

…n the instant case, the PCIT held that the assessee has been dealing with non-members and the concept of mutuality is not satisfied, and following the judgment of the Hon’ble Apex Court in the case of Citizens Co- operative Society Limited v. ACIT reported in 397 ITR 1), set aside the assessment order directing the A.O. to examine whether the deduction claimed u/s 80P of the I.T.Act is in accordance with law. 6. Aggrieved, the assessee filed the present appeal before the Tribunal. The learned AR submitted that the subsequent judgment of the Hon’ble Kerala High Court is not a ground for invoking revisionary power…

M/S. Bhavana Co-Operative Credit Society Niyamita, Sirsi vs. Income Tax Officer, Ward-1, Sirsi

In the result, the appeal of the assessee is treated as allowed for statistical purposes

ITA 738/BANG/2021[2016-17]Status: DisposedITAT Bangalore29 Jun 2022AY 2016-17

Bench: Shri Chandra Poojari & Shri Beena Pillaiassessment Year : 2016-17

For Appellant: Shri V Srinivasan, AdvocateFor Respondent: Smt. Priyadarshini Basaganni, Addl. CIT
Section 801PSection 80P

…to a share in the profits as per the bye-laws of the appellant cannot be allowed as deduction u/s. 80P[2][a][i] of the Act having regard to the rationale behind the judgment of the Hon'ble Supreme Court in the case of Citizen Co-Operative Society reported in 397 ITR 1 and the later judgement of the Hon'ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd.reported in [2021] 123 Taxmann.co 161[SC] under the facts and in the circumstances of the appellant's case. 4. The learned CIT[A] ought to have appreciated that the appellant co- V operative society had no doubt admitted nominal and associate…

El Cid Co .Op.Hsg. Soc. Ltd., Mumbai vs. ITO, WD 19(1)(3), Mumbai

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

ITA 2266/MUM/2021[2016-17]Status: DisposedITAT Mumbai14 Jun 2022AY 2016-17

Bench: Shri M. Balaganesh () & Shri Pavan Kumar Gadale () Assessment Year: 2016-17

For Appellant: Mr. Pravin Chedda, ARFor Respondent: Ms. Samruddhi Hande, DR
Section 143(2)Section 143(3)Section 234BSection 234CSection 5(1)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC” MUMBAI BEFORE SHRI M. BALAGANESH (ACCOUNTANT MEMBER) AND SHRI PAVAN KUMAR GADALE (JUDICIAL MEMBER) Assessment Year: 2016-17 EL.CID CO.OP Housing Society ITO Ward-19(1)(3), Ltd Matru Mandir, TardeoRoad, 1, EI Cid Co-op Hsg. Soc. Ltd., Vs. Mumbai-400 007. 13, B.G. Kher Marg, Malabar Hill, Mumbai-400 006. PAN No. AAAJE0174 H Appellant Respondent Assessee by : Mr. Pravin Chedda, AR Revenue by : Ms. Samruddhi Hande, DR Date of Hearing : 23/05/2022 Date of pronouncement : 01/06/2022 ORDER PER PAVAN KUMAR GADALE, JM The assessee has filed an appeal against t…

M/S. Kalapet Primary Agricultural Co-Op. Society Ltd., Puducherry vs. ITO, Ward-4, Puducherry

ITA 630/CHNY/2020[2014-15]Status: DisposedITAT Chennai08 Jun 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri Girish Agrawal

For Appellant: Shri Vasudevan, AdvocateFor Respondent: Shri Chinthapalli Mehar Chand,JCIT
Section 143(3)Section 154Section 80P(2)Section 80P(2)(a)

…against appeal effect given by AO and passing of assessment order u/s.154 r.w.s. 254 of the Act, assessee preferred appeal before CIT(A). 5. The CIT(A) noted down the decision of Hon’ble Supreme Court in the case of Citizen Co-operative Bank Ltd., vs. ACIT, 397 ITR 1 (SC) 6 I.T.A. Nos.179/Chny/2019, 627 to 630/Chny/2020 for confirming the action of AO in denying the claim of deduction u/s.80P(2)(a)(i) of the Act to the assessee. Aggrieved, assessee preferred appeal before the Tribunal. 6. Now, before us the ld.counsel for the assessee only argued that the issue has been concluded by the decision of Hon’ble Su…