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. Irde Bettampady Primary Agricultural Co-Operative Society Limited, Puttur vs. Income Tax Officer, Ward - 1, Puttur

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 208/BANG/2020[2016-17]Status: DisposedITAT Bangalore22 Mar 2021AY 2016-17

Bench: Shri George George K

For Appellant: Sri.Narendra Sharma, AdvocateFor Respondent: Sri.Ganesh B.Ghale, Standing Counsel
Section 143(3)Section 56Section 80PSection 80P(2)(a)

…ers and associate members, hence, the assessee-society is not eligible for deduction u/s 80P(2)(a)(i) of the I.T.Act. The A.O. in holding so, relied on the judgment of the Hon’ble Apex Court in the case of The Citizen Co-operative Society Ltd. v. ACIT [(2017) 397 ITR 1 (SC)]. 4. Aggrieved, the assessee preferred an appeal to the first appellate authority. The CIT(A) confirmed the view taken by the Assessing Officer. 5. Aggrieved by the order of the CIT(A), the assessee has preferred this appeal before the Tribunal. The learned Counsel for the assessee submitted that the issue as regards the claim of deduction u…

M/S. Sri Kanaka Pathina Sahakara Sangha Niyamitha, Tumkur vs. The Income Tax Officer, Ward- 3, Tumkur

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2303/BANG/2019[2016-17]Status: DisposedITAT Bangalore19 Mar 2021AY 2016-17

Bench: Shri George George K

For Appellant: Sri.G.S.Prashanth, CAFor Respondent: Sri.Ganesh B.Ghale, Standing Counsel
Section 143(3)Section 56Section 80PSection 80P(2)(a)

…ers and associate members, hence, the assessee-society is not eligible for deduction u/s 80P(2)(a)(i) of the I.T.Act. The A.O. in holding so, relied on the judgment of the Hon’ble Apex Court in the case of The Citizen Co-operative Society Ltd. v. ACIT [(2017) 397 ITR 1 (SC)]. 4. Aggrieved, the assessee preferred an appeal to the first appellate authority. The CIT(A) confirmed the view taken by the Assessing Officer. 5. Aggrieved by the order of the CIT(A), the assessee has preferred this appeal before the Tribunal. The learned Counsel for the assessee submitted that the issue as regards the claim of deduction u…

The Principal Commissioner of Income Tax vs. The Ponkunnam Service Co-Operative Bank Ltd

Appeals are allowed and remanded back

ITA/43/2019HC Kerala16 Mar 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

Section 80PSection 80P(2)Section 80P(4)

…the instance of Revenue. 5. A Full Bench of this Court in Mavilayi Service Co- operative Bank Ltd. v. Commissioner of Income Tax2 held thus: “31. In view of the law laid down by the Apex Court in Citizen Co-operative Society (2017 (4) KLT OnLine 2013 (SC) = 397 ITR 1) it cannot be contended that, while considering the claim made by an assessee society for deduction under Section 80P of the IT Act, after the introduction of sub-section (4) thereof, the Assessing Officer has to extend the benefits available, merely looking at the class of the society as per the certificate of registration issued under…

Shri. Parvati Parameshwar Pattin Sahakari Sangh Niyamit, Bagalkot vs. Income Tax Officer, Ward- 1, Bagalkot

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

ITA 172/BANG/2020[2016-17]Status: DisposedITAT Bangalore21 Jan 2021AY 2016-17

Bench: Shri George George K

For Appellant: Sri.Ishwar S.Yanni, CAFor Respondent: Sri.Ganesh R.Ghale, Standing Counsel
Section 143(2)Section 143(3)Section 16Section 18Section 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “SMC-C”, BANGALORE Before Shri George George K, Judicial Member ITA No.172/Bang/2020 : Asst.Year 2016-2017 Shri Parvati Parameshwar Pattin The Income Tax Officer Sahakari Sangh Niyamit Ward 1 v. No.906, Near Jumma Masjid Bagalkot. Kamatagi, Tal. Hungund District Bagalkot – 587 120. PAN : AAKAS5692K. (Appellant) (Respondent) Appellant by : Sri.Ishwar S.Yanni, CA Respondent by : Sri.Ganesh R.Ghale, Standing Counsel Date of Date of Hearing : 21.01.2021 Pronouncement : 21.01.2021 O R D E R This appeal at the instance of the assessee is directed against CIT(A)’s o…

Shree Veershaiv Co.Op.Bank Ltd, Kolhapur vs. Income Tax Officer, Kolhapur

In the result, the appeal in ITA No

ITA 606/PUN/2017[2013-14]Status: DisposedITAT Pune12 Jan 2021AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri Partha Sarathi Chaudhury, Jm Sl. No.

For Appellant: Shri M. K. KulkarniFor Respondent: Shri S. P. Walimbe
Section 143(3)Section 194CSection 40

…rom the class B members does not constitute a revenue receipt in the hands of the appellant society. 11. We will be failing in our duty, if we do not refer to the decision of the Hon’ble Apex Court in the case of Citizen Co-operative Society Limited vs. ACIT, 397 ITR 1 wherein the Hon’ble Supreme Court held that a particular class of members having no voting rights cannot be treated as members of the society and consequently the principle of mutuality cannot be made applicable. The dictum laid down in this decision had not application to issue on hand, inasmuch as, the issue in the present appeal does not involve…

Shree Veershaiv Co.Op.Bank Ltd, Kolhapur vs. Assistant Commissioner of Income Tax, Kolhapur

In the result, the appeal in ITA No

ITA 605/PUN/2017[2012-13]Status: DisposedITAT Pune12 Jan 2021AY 2012-13

Bench: Shri Inturi Rama Rao, Am & Shri Partha Sarathi Chaudhury, Jm Sl. No.

For Appellant: Shri M. K. KulkarniFor Respondent: Shri S. P. Walimbe
Section 143(3)Section 194CSection 40

…rom the class B members does not constitute a revenue receipt in the hands of the appellant society. 11. We will be failing in our duty, if we do not refer to the decision of the Hon’ble Apex Court in the case of Citizen Co-operative Society Limited vs. ACIT, 397 ITR 1 wherein the Hon’ble Supreme Court held that a particular class of members having no voting rights cannot be treated as members of the society and consequently the principle of mutuality cannot be made applicable. The dictum laid down in this decision had not application to issue on hand, inasmuch as, the issue in the present appeal does not involve…

Shree Veershaiv Co.Op.Bank Ltd, Kolhapur vs. Assistant Commissioner of Income Tax, Kolhapur

In the result, the appeal in ITA No

ITA 604/PUN/2017[2009-10]Status: DisposedITAT Pune12 Jan 2021AY 2009-10

Bench: Shri Inturi Rama Rao, Am & Shri Partha Sarathi Chaudhury, Jm Sl. No.

For Appellant: Shri M. K. KulkarniFor Respondent: Shri S. P. Walimbe
Section 143(3)Section 194CSection 40

…rom the class B members does not constitute a revenue receipt in the hands of the appellant society. 11. We will be failing in our duty, if we do not refer to the decision of the Hon’ble Apex Court in the case of Citizen Co-operative Society Limited vs. ACIT, 397 ITR 1 wherein the Hon’ble Supreme Court held that a particular class of members having no voting rights cannot be treated as members of the society and consequently the principle of mutuality cannot be made applicable. The dictum laid down in this decision had not application to issue on hand, inasmuch as, the issue in the present appeal does not involve…

Shree Veershaiv Co.Op .Bank Ltd, Kolhapur vs. Income-Tax Officer, Ward - 2(2), Kolhapur

In the result, the appeal in ITA No

ITA 2611/PUN/2017[2014-15]Status: DisposedITAT Pune12 Jan 2021AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri Partha Sarathi Chaudhury, Jm Sl. No.

For Appellant: Shri M. K. KulkarniFor Respondent: Shri S. P. Walimbe
Section 143(3)Section 194CSection 40

…rom the class B members does not constitute a revenue receipt in the hands of the appellant society. 11. We will be failing in our duty, if we do not refer to the decision of the Hon’ble Apex Court in the case of Citizen Co-operative Society Limited vs. ACIT, 397 ITR 1 wherein the Hon’ble Supreme Court held that a particular class of members having no voting rights cannot be treated as members of the society and consequently the principle of mutuality cannot be made applicable. The dictum laid down in this decision had not application to issue on hand, inasmuch as, the issue in the present appeal does not involve…

The Mavilayi Service Cooperative Bank Ltd vs. Commissioner of Income Tax Calicut

C.A. No.-007343-007350 - 2019Supreme Court12 Jan 2021

Bench: Us, The Assessing Officer Denied Their Claims For Deduction, Relying Upon Section 80P(4) Of The It Act, Holding That As Per The Audited Receipt & 2

Section 147Section 19Section 263Section 80PSection 80P(2)(a)Section 80P(4)

…upon the judgment of this Court in Citizen Cooperative Society Ltd. v. Asst. CIT, Hyderabad (2017) 9 SCC 364. Thus, the conclusion of the Full Bench was as follows: 5 “33. In view of the law laid down by the Apex Court in Citizen Co-operative Society [397 ITR 1] it cannot be contended that, while considering the claim made by an assessee society for deduction under section 80P of the IT Act, after the introduction of sub-section (4) thereof, the Assessing Officer has to extend the benefits available, merely looking at the class of the society as per the certificate of registration issued…

M/S., Madras Boat Club, Chennai vs. ACIT, CC - 4 (1), Chennai

ITA 2748/CHNY/2019[2013-14]Status: DisposedITAT Chennai06 Jan 2021AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./Ita Nos.2748 & 2749/Chny/2019 िनधा"रण वष" /Assessment Years: 2013-14 & 2015-16 M/S. Madras Boat Club, Vs. The Assistant Commissioner Of No. 2, 3Rd Avenue, Boat Club Road, Income Tax, Raja Annamalai Puram, Corporate Circle 4(1), Chennai 600 028. Chennai – 600 034 [Pan: Aagcm1107P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri S. Sridhar, Advocate ""थ" की ओर से /Respondent By : Shri G. Chandrababu, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 23.12.2020 घोषणा की तारीख /Date Of Pronouncement : 06.01.2021 आदेश / O R D E R Per Duvvuru Rl Reddy: Both The Appeals Filed By The Assessee Are Directed Against The Common Order Of The Ld. Commissioner Of Income Tax (Appeals)-8, Chennai Dated 20.08.2019 Relevant To The Assessment Years 2013-14 & 21015-16. Besides Challenging Confirmation Of The Addition Of ₹.1,26,10,000/- In The Assessment Year 2013-14 & ₹.78,00,000/- In The Assessment Year 2015-16 Being The Entrance Fees Collected From Members Having No Voting Rights Under The Head Income From Business, In The Grounds Of Appeal, The Assessee Also Disputed The Addition Of ₹.2,30,727/- Being Surplus Income Over Expenditure As Well As Addition Of ₹.37,66,492/- Being The Interest Income Under The Head Income From Other Sources For The Assessment Year 2013-14 & The Claim Of Loss

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri G. Chandrababu, Addl. CIT
Section 25

…आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी जी. मऺजुनाथा, लेखा सद" के सम" Before Shri Duvvuru RL Reddy, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./ITA Nos.2748 & 2749/Chny/2019 िनधा"रण वष" /Assessment Years: 2013-14 & 2015-16 M/s. Madras Boat Club, Vs. The Assistant Commissioner of No. 2, 3rd Avenue, Boat Club Road, Income Tax, Raja Annamalai Puram, Corporate Circle 4(1), Chennai 600 028. Chennai – 600 034 [PAN: AAGCM1107P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant by : Shri S…

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)

…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 would be eligible for deduction u/s. 80P(2)(a)(i) of the Act and if the income is derived from providing credit facilities to nominal members, such deduction should not be allowed. According to the…

M/S.Kodur Service Co-Op Bank Ltd, Kodur, Malappuram vs. The ITO, Tirur

ITA 167/COCH/2020[2014-15]Status: DisposedITAT Cochin06 Oct 2020AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George Mathan, Jm

For Appellant: Sri. O.D.Sivadas, AdvocateFor Respondent: Sri.B.Sajjive, Sr.DR
Section 143(3)Section 154Section 2(1)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(4)

…duction under section 80P (2)(d) of the Income Tax Act and cannot be assessed as income from other source. Hence, the order issued by the appellate authority is not legal. F. By relying the dictum in Citizens Co-operative Society Limited Vs. ACIT reported in 397 ITR 1), the appellate authority declined the claim under Section 80P of the Act. The reasoning in the said judgment is that principle of mutuality which is the basis criterion for the society to claim deduction under 80(P) of the Act and if there is no identity between contributors and participators, mutuality failed and if there is no mutuality among th…

M/S.Kodur Service Co-Op Bank Ltd, Kodur, Malappuram vs. The ITO, Tirur

ITA 166/COCH/2020[2009-10]Status: DisposedITAT Cochin06 Oct 2020AY 2009-10

Bench: Shri Chandra Poojari, Am & Shri George Mathan, Jm

For Appellant: Sri. O.D.Sivadas, AdvocateFor Respondent: Sri.B.Sajjive, Sr.DR
Section 143(3)Section 154Section 2(1)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(4)

…duction under section 80P (2)(d) of the Income Tax Act and cannot be assessed as income from other source. Hence, the order issued by the appellate authority is not legal. F. By relying the dictum in Citizens Co-operative Society Limited Vs. ACIT reported in 397 ITR 1), the appellate authority declined the claim under Section 80P of the Act. The reasoning in the said judgment is that principle of mutuality which is the basis criterion for the society to claim deduction under 80(P) of the Act and if there is no identity between contributors and participators, mutuality failed and if there is no mutuality among th…

M/S.Kodur Service Co-Op Bank Ltd, Kodur, Malappuram vs. The ITO, Tirur

ITA 165/COCH/2020[2008-09]Status: DisposedITAT Cochin06 Oct 2020AY 2008-09

Bench: Shri Chandra Poojari, Am & Shri George Mathan, Jm

For Appellant: Sri. O.D.Sivadas, AdvocateFor Respondent: Sri.B.Sajjive, Sr.DR
Section 143(3)Section 154Section 2(1)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(4)

…duction under section 80P (2)(d) of the Income Tax Act and cannot be assessed as income from other source. Hence, the order issued by the appellate authority is not legal. F. By relying the dictum in Citizens Co-operative Society Limited Vs. ACIT reported in 397 ITR 1), the appellate authority declined the claim under Section 80P of the Act. The reasoning in the said judgment is that principle of mutuality which is the basis criterion for the society to claim deduction under 80(P) of the Act and if there is no identity between contributors and participators, mutuality failed and if there is no mutuality among th…

Enadimangalam Service Co-Op Bank Ltd, Pathanamthitta vs. The ITO, Kollam

ITA 149/COCH/2020[2015-16]Status: DisposedITAT Cochin06 Oct 2020AY 2015-16

Bench: Shri Chandra Poojari, Am & Shri George Mathan, Jm

For Appellant: Sri.O.D.Sivadas, AdvocateFor Respondent: Sri.B.Sajjive, Sr.DR
Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(4)

…d cannot be assessed as income from other source. Hence, the order issued by the appellate authority is not legal. F. By relying the dictum in Citizens Co-operative Society ITA No.149/Coch/2020. 5 M/s.Enadimangalam SCB Limited. Limited Vs. ACIT reported in 397 ITR 1), the appellate authority declined the claim under Section 80P of the Act. The reasoning in the said judgment is that principle of mutuality which is the basis criterion for the society to claim deduction under 80(P) of the Act and if there is no identity between contributors and participators, mutuality failed and if there is no mutuality among th…

The Muthlakodam Service Co-Op Bank Ltd, Thodupuzha vs. The ITO, Thodupuzha

ITA 114/COCH/2020[2014-15]Status: DisposedITAT Cochin05 Oct 2020AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George Mathan, Jm

For Appellant: Shri Mathew Joseph, CAFor Respondent: Shri Shantam Bose, CIT(DR)
Section 80PSection 80P(1)Section 80P(2)Section 80P(2)(a)Section 80P(4)

…s of other bank ..etc are not available to assessee. d) The assessee is registered as a primary co-operative society under the Kerala State Co-Operative Societies Act and as such the judgment of the apex court in The Citizen Co-operative Society vs. ACIT (SC) 397 ITR 1 does not apply in this case. The decision was rendered in the context of the co-operative societies governed by the Mutually aided Co- operative Societies Act, 1995 (MACSA). Hence, the ratio of the decision would be applicable only in case of co-operative societies governed by the aforementioned Act. 6.2 Once it is found that the assessee cannot b…

ITO, Bangalore vs. M/S the Karnataka State Co-Operative Agricultural & Rural Development Bank Ltd., Bangalore

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

ITA 534/BANG/2016[2012-13]Status: DisposedITAT Bangalore05 Oct 2020AY 2012-13

Bench: Shri N.V. Vasudevan & Shri B R Baskaranassessment Year : 2012-13

For Appellant: Shri Dilip Reddy, AdvocateFor Respondent: Shri B.S. Balachandran, Advocate
Section 2Section 80PSection 80P(2)(a)Section 80P(4)

…Bang/2017 & 2801/Bang/2017 respectively. The Tribunal by its two orders both dated 6.4.2018 has remanded the issue to the AO for fresh consideration in the light of decision of the Hon’ble Supreme Court in the case of Citizen Co-operative Society Ltd. v. ACI, 397 ITR 1 (SC). The following were the relevant observations of the Tribunal :- “3. It was submitted by ld. DR of revenue that ld. CIT(A) has not considered the later judgment of Hon’ble Apex Court rendered in the case of The Citizen Co-operative Society Ltd. Vs. ACIT as reported in 397 ITR 1 and therefore, the order of CIT(A) should be reversed and that of…

M/S. Padangady Sahakari Vyavasayika Sangha, Belthangadi vs. Income Tax Officer, Ward - 1, Puttur

ITA 209/BANG/2020[2016-17]Status: DisposedITAT Bangalore10 Sept 2020AY 2016-17

Bench: Shri Chandra Poojari, Am Assessment Year: 2016-17 M/S. Padangady Sahakari Vs. The Income Tax Officer, Ward-1, Vyavasayika Sangha, Puttur. Padangady Village & Post, Belthangady Taluk, Dk District-574 217. [Pan: Aacap O271B] (Assessee -Appellant) (Revenue-Respondent) Asessee By Shri V. Srinivasan, Advocate Revenue By Shri Ganesh Ghale, Advocate Sc To Department Date Of Hearing 08/09/2020 Date Of Pronouncement 10/09/2020

Section 234BSection 57Section 80PSection 80P(2)(a)

…as per the bye-laws of the appellant and hence, the appellant was not entitled to 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 Citizens Co- operative Society reported in 397 ITR 1 (SC) under the facts and in the circumstances of the case. 4. The ld. CIT(A) ought to have appreciated that the appellant co-operative society had no doubt admitted nominal and associate members, which was permissible under the Karnataka Co-operative Societies Act, 1959 but, there was no violation of any of the provisions of the Karnataka Co-operat…

M/S. Narimogaru Primary Agricultural Credit Co-Operative Society Limited, Puttur vs. The Income Tax Officer, Ward- 1, Puttur

In the result appeal filed by assessee stands allowed for statistical purposes

ITA 1399/BANG/2019[2016-17]Status: DisposedITAT Bangalore01 Sept 2020AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2016–17

For Appellant: Shri Prashanth G.S, C.AFor Respondent: Shri Pradeep Kumar, CIT
Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2016–17 M/s Narimogaru Primary The Income Tax Officer Agricultural Credit Co- Ward-1, operative Society Ltd., Puttur. No.1, Narimogarupost, Vs. Puttur Taluk, Puttur. PAN – AACAN 4873 F APPELLANT RESPONDENT Appellant by : Shri Prashanth G.S, C.A Respondent by : Shri Pradeep Kumar, CIT Date of Hearing : 01-09-2020 Date of Pronouncement : 01-09-2020 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order dated…

Mahaveera Credit Co-Operative Society Limited, Mangaluru vs. Income Tax Officer, Ward -1(3), Mangaluru

Accordingly, appeals filed by assessee stands allowed for statistical purposes

ITA 282/BANG/2020[2015-16]Status: DisposedITAT Bangalore21 Aug 2020AY 2015-16
For Appellant: Shri Mahesh R Uppin, AdvocateFor Respondent: Smt. R Premi, JCIT
Section 80Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ SMC BENCH : BANGALORE SHRI A.K GARODIA, ACCOUNTANT MEMBER SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.282 & 283/Bang/2020 & S.P Nos.63 & 64/Bang/2020 Assessment Year : 2014-15 & 2016-17 Mahaveera Credit Co-op. The Income-tax Officer, Society Ltd., Ward-1(3), Thakshila Building, Mangaluru. Ballal Bagh, Vs. Mangaluru-575 003. PAN – AAEAM 3398 Q APPELLANT RESPONDENT Appellant by : Shri Mahesh R Uppin, Advocate Respondent by : Smt. R Premi, JCIT Date of Hearing : 21-08-2020 Date of Pronouncement : 21-08-2020 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeals have bee…