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 368,382 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

Income Tax Officer, Ward -20(3)(1), Mumbai vs. Vishal Junnar Sahakari Patpedhi Ltd, Mumbai

In the result, all the three appeals of the Revenue are

ITA 4872/MUM/2025[2020-21]Status: DisposedITAT Mumbai22 Sept 2025AY 2020-21

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

For Respondent: Mr. Siddhesh Warhadi/
Section 143(1)Section 5Section 80PSection 80P(2)(a)Section 80P(4)

…es out an exception only in respect of co-operative banks, as defined under the Banking Regulation Act, and does not affect societies confining their activities to members. 4.4 On the other hand, the ruling in Citizen Co-operative Society Ltd. v. ACIT [(2017) 397 ITR 1 (SC)] demonstrates the converse position, where a society, though registered as a co-operative society, was in fact engaged in accepting deposits from the public and advancing loans to non-members, thereby functioning as a full- fledged co-operative bank. It was held therein that such a society would fall within the exclusionary clause of section 8…

ITO-23.2.1, Mumbai vs. Mig Co-Op. Housing Society Group II Limited, Mumbai

ITA 4576/MUM/2025[2017-18]Status: DisposedITAT Mumbai04 Sept 2025AY 2017-18

Bench: Shri Sandeep Singh Karhailshri Girish Agrawalincome Tax Officer, Ward – 23(2)(1) Room No.512, 5Th Floor, Piramal Chambers, Lalbaug, ............... Appellant Mumbai - 400012 V/S Mig Co – Op Housing Society Group Ii Ltd., B-32, Kalpataru Sparkle, Mig Colony, ……………… Respondent Gandhi Nagar, Bandra East, Mumbai - 400051 Pan : Aaaam8129P Assessee By : Shri Yogesh Thar Shri Surajsingh Devda Revenue By : Shri Surendra Mohan, Sr.Dr

For Appellant: Shri Yogesh TharFor Respondent: Shri Surendra Mohan, Sr.DR
Section 142(1)Section 143(2)Section 250Section 80PSection 80P(2)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Income Tax Officer, Ward – 23(2)(1) Room No.512, 5th Floor, Piramal Chambers, Lalbaug, ............... Appellant Mumbai - 400012 v/s MIG Co – Op Housing Society Group II Ltd., B-32, Kalpataru Sparkle, MIG Colony, ……………… Respondent Gandhi Nagar, Bandra East, Mumbai - 400051 PAN : AAAAM8129P Assessee by : Shri Yogesh Thar Shri Surajsingh Devda Revenue by : Shri Surendra Mohan, Sr.DR Date of Hearing – 01/09/2025 Date of Order - 04/09/2025 O R D E R PER SANDEEP SINGH KAR…

Bardc Bank, Bhatkal vs. National Faceless Assessment Centre, Delhi

The appeal is allowed for statistical purposes

ITA 295/PAN/2024[2014-15]Status: DisposedITAT Panaji14 Aug 2025AY 2014-15

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliassessment Year : 2014-15 Bardc Bank Bhatkal Next To Bsnl Tower, Bhatkal, Uttara Kannada. Pan:Aaaap1731G . . . . . . . Appellant

For Appellant: Mr Ravish Rao [‘Ld. AR’]For Respondent: Ms Rijjula Uniyal [‘Ld. DR’]
Section 143(1)Section 143(3)Section 144Section 147Section 148Section 250Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, GOA BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER Assessment Year : 2014-15 BARDC Bank Bhatkal Next to BSNL Tower, Bhatkal, Uttara Kannada. PAN:AAAAP1731G . . . . . . . Appellant V/s National Faceless eAsstt. Centre, Delhi. . . . . . . . Respondent Appearances Assessee by : Mr Ravish Rao [‘Ld. AR’] Revenue by : Ms Rijjula Uniyal [‘Ld. DR’] Date of conclusive Hearing : 13/08/2025 Date of Pronouncement : 14/08/2025 ORDER PER G. D. PADMAHSHALI, AM; Instant appeal is filed by the assessee against the DIN…

Shree Karavasav Shivacharya Pattin Sahakar Sangh Ni Baradol, Bijapur vs. Income Tax Officer, Ward-2, Bijapur

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

ITA 588/BANG/2025[2016-17]Status: DisposedITAT Bangalore13 Aug 2025AY 2016-17

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2016-17

For Appellant: Ms. Sunaina Bhatia, AdvocateFor Respondent: Shri Ganesh R Ghale - Advocate, Standing
Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘SMC’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2016-17 M/s Shree Karabasav Shivacharya Pattin Vs. The Income Tax Officer, Sahakar Sangh Ni Baradol, Ward - 2, Bijapur. 01, Main Road, Baradol, Bijapur – 586 204. . PAN – AAUAS 2463 B APPELLANT RESPONDENT Assessee by : Ms. Sunaina Bhatia, Advocate Revenue by : Shri Ganesh R Ghale - Advocate, Standing Counsel for Revenue Date of hearing : 18.06.2025 Date of Pronouncement : 13.08.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This is an appeal f…

Shri Mahaveer Co-Operative Credit Society Ltd, Alagur vs. Income Tax Officer, Alagur

ITA 6/BANG/2025[2016-17]Status: DisposedITAT Bangalore25 Jul 2025AY 2016-17

Bench: Shri Prashant Maharishi

Section 143(2)Section 143(3)Section 18Section 40Section 80PSection 80P(2)(a)Section 80P(2)(d)

…see based on the decision of the Hon'ble Supreme Court in case of Citizen Cooperative Society. 9. Honourable Supreme Court had an occasion later on to consider this decision of the Honourable Supreme Court in case of Citizen Cooperative Society Limited (2017) 9 SCC 364 in the another decision of the larger bench of the Honourable Supreme Court in Mavilayi Service Co-operative Bank Ltd. vs. Commissioner of Income Tax, Calicut [2021] 123 taxmann.com 161 (SC)/[2021] 279 Taxman 75 (SC)/[2021] 431 ITR 1 (SC)[12-01-2021] wherein it was held as under:- "20. We now come to the judgment of this Court in Citizen Cooperativ…

Kadungalloor Service Co-Operative Bank Ltd.No.2165, Karumaloor vs. Income Tax Officer, Aluva

In the result, the appeals of the assessee stand dismissed

ITA 348/COCH/2025[2022-23]Status: DisposedITAT Cochin15 Jul 2025AY 2022-23

Bench: Shri Inturi Rama Rao, Am & Shri Sonjoy Sarma, Jm

For Appellant: Shri Mathew Joseph, CAFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)

…ing that the appellant co-operative society is catering to non members and general public, therefore, fails the test of principle of mutuality and applying the ratio of the decision of Hon'ble Supreme Court in the case of Citizen Co- operative Society v. ACIT 397 ITR 1. 5. Being aggrieved, an appeal was filed before the CIT(A) contesting the disallowance of claim for deduction u/s. 80P(2)(a)(i) of the Act. While the matter stood thus, the ld. Pr. CIT found that the assessment order passed by the AO is erroneous and prejudicial Kadungalloor Service Co-op. Bank Ltd. to the interests of Revenue, as the AO failed to…

Kadungalloor Service Co-Operative Bank Ltd.No.863, Aluva vs. Income Tax Officer, Aluva

In the result, the appeals of the assessee stand dismissed

ITA 347/COCH/2025[2021-22]Status: DisposedITAT Cochin15 Jul 2025AY 2021-22

Bench: Shri Inturi Rama Rao, Am & Shri Sonjoy Sarma, Jm

For Appellant: Shri Mathew Joseph, CAFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)

…ing that the appellant co-operative society is catering to non members and general public, therefore, fails the test of principle of mutuality and applying the ratio of the decision of Hon'ble Supreme Court in the case of Citizen Co- operative Society v. ACIT 397 ITR 1. 5. Being aggrieved, an appeal was filed before the CIT(A) contesting the disallowance of claim for deduction u/s. 80P(2)(a)(i) of the Act. While the matter stood thus, the ld. Pr. CIT found that the assessment order passed by the AO is erroneous and prejudicial Kadungalloor Service Co-op. Bank Ltd. to the interests of Revenue, as the AO failed to…

Kadungalloor Service Co-Operative Bank Ltd. No.2165, Karumaloor vs. Income Tax Officer, Aluva

In the result, the appeals of the assessee stand dismissed

ITA 346/COCH/2025[2020-21]Status: DisposedITAT Cochin15 Jul 2025AY 2020-21

Bench: Shri Inturi Rama Rao, Am & Shri Sonjoy Sarma, Jm

For Appellant: Shri Mathew Joseph, CAFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)

…ing that the appellant co-operative society is catering to non members and general public, therefore, fails the test of principle of mutuality and applying the ratio of the decision of Hon'ble Supreme Court in the case of Citizen Co- operative Society v. ACIT 397 ITR 1. 5. Being aggrieved, an appeal was filed before the CIT(A) contesting the disallowance of claim for deduction u/s. 80P(2)(a)(i) of the Act. While the matter stood thus, the ld. Pr. CIT found that the assessment order passed by the AO is erroneous and prejudicial Kadungalloor Service Co-op. Bank Ltd. to the interests of Revenue, as the AO failed to…

Sri Gurudeva Vividhodesha Co-Operative Society Limited, Belthangady vs. Income Tax Officer, Ward-1, Puttur

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

ITA 361/BANG/2025[2017-18]Status: DisposedITAT Bangalore02 Jul 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2017-18

For Appellant: Shri Sandeep Chalapathy, CAFor Respondent: Shri Subramanian S, JCIT
Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2017-18 Sri Gurudeva Vividhodesha Co-operative Vs. The Income Tax Officer, Society Ltd., Ward - 1, Puttur. 1 Floor Near Bus Stand, Belthangady Dakshina Kannada, . Belthangady – 574 214. PAN – AAMTS 6260 Q APPELLANT RESPONDENT Assessee by : Shri Sandeep Chalapathy, CA Revenue by : Shri Subramanian S, JCIT Date of hearing : 19.06.2025 Date of Pronouncement : 02.07.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This is an appeal filed by the assess…

K26 Vadakkupuduppalayam Paccs, Erode vs. ITO, Ward-2(4), Erode

In the result, the appeal of the assessee is allowed

ITA 595/CHNY/2025[2013-14]Status: DisposedITAT Chennai24 Jun 2025AY 2013-14

Bench: Shri George George Kand Shri S.R. Raghunatha

For Appellant: Ms. G. Vardini Karthik, AdvocateFor Respondent: Shri Kumar Chandran, JCIT
Section 143(3)Section 2(16)Section 250Section 80(2)(a)Section 80PSection 80P(2)(a)

…ot members in the real sense and thereby violated the principle of mutuality. The AO came to the above conclusion by relying on the judgment of the Hon’ble ITA Nos.594 & 595/CHNY/2025 Supreme Court in the case of Citizen Co-operative Society Ltd., reported in 397 ITR 1. 4. Aggrieved by the orders of the assessment completed u/s.143(3) r.w.s. 147 of the Act, the assessee filed appeals before the First Appellate Authority (FAA). The FAA dismissed the appeals of the assessee by upholding the orders of the AO. 5. Aggrieved by the orders of the FAA, the assessee has filed the present appeals before the Tribunal. The…

K26 Vadakkupuduppalayam Paccs, Erode vs. ITO, Ward-2(4), Erode

In the result, the appeal of the assessee is allowed

ITA 594/CHNY/2025[2012-13]Status: DisposedITAT Chennai24 Jun 2025AY 2012-13

Bench: Shri George George Kand Shri S.R. Raghunatha

For Appellant: Ms. G. Vardini Karthik, AdvocateFor Respondent: Shri Kumar Chandran, JCIT
Section 143(3)Section 2(16)Section 250Section 80(2)(a)Section 80PSection 80P(2)(a)

…ot members in the real sense and thereby violated the principle of mutuality. The AO came to the above conclusion by relying on the judgment of the Hon’ble ITA Nos.594 & 595/CHNY/2025 Supreme Court in the case of Citizen Co-operative Society Ltd., reported in 397 ITR 1. 4. Aggrieved by the orders of the assessment completed u/s.143(3) r.w.s. 147 of the Act, the assessee filed appeals before the First Appellate Authority (FAA). The FAA dismissed the appeals of the assessee by upholding the orders of the AO. 5. Aggrieved by the orders of the FAA, the assessee has filed the present appeals before the Tribunal. The…

The DCIT, Cir-3(2) Gangtok, Gangtok Sikkim vs. Sikkim State Cooperative Supply and Marketing Federation Limited, Gangtok Sikkim

ITA 1583/KOL/2024[2020-21]Status: DisposedITAT Kolkata18 Jun 2025AY 2020-21

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 250Section 80P

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री प्रदीप कुमार चौबे, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 1582 & 1583/KOL/2024 Assessment Years: 2018-19 & 2020-21 Deputy Commissioner of Income Sikkim State Cooperative Tax, Cir-3(2), Gangtok Supply and Marketing Vs. Federation Limited (Appellant) (Respondent) PAN: AADAS4451M Appearances: Department represented by : Sailen Samadder, Add. CIT, Sr. DR. Assessee represented by : A.…

Deputy Commissioner of Income Tax, Cir-3(2), Gangtok, Gangtok Sikkim vs. Sikkim State Cooperative Supply and Marketing Federation Limited, Gangtok Sikkim

ITA 1582/KOL/2024[2018-19]Status: DisposedITAT Kolkata18 Jun 2025AY 2018-19

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 250Section 80P

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री प्रदीप कुमार चौबे, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 1582 & 1583/KOL/2024 Assessment Years: 2018-19 & 2020-21 Deputy Commissioner of Income Sikkim State Cooperative Tax, Cir-3(2), Gangtok Supply and Marketing Vs. Federation Limited (Appellant) (Respondent) PAN: AADAS4451M Appearances: Department represented by : Sailen Samadder, Add. CIT, Sr. DR. Assessee represented by : A.…

K864 Murali Chennampatti Primary Agriculture Co-Op Credit Society, Erode vs. Income Tax Officer, Ward 2(1), Erode

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

ITA 681/CHNY/2025[2012-13]Status: DisposedITAT Chennai03 Jun 2025AY 2012-13

Bench: Shri George George Kand Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 681/Chny/2025 िनधा"रण वष"/Assessment Year:2012-13 K864 Murali Chennampatti Primary The Income Tax Officer, Agricultural Co-Op Credit Society, Vs. Ward 2(1), Murali, Murali Post, Erode. Anthiyur Taluk, Erode District – 638 504. Pan: Aabak 3671M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms. A. Vijayalakshmi, Ca (Through Virtual Mode) ""यथ" क" ओर से/Respondent By : Ms. Pryati Sharma, Jcit सुनवाई क" तारीख/Date Of Hearing : 03.06.2025 घोषणा क" तारीख/Date Of Pronouncement : 03.06.2025

For Appellant: Ms. A. Vijayalakshmi, CAFor Respondent: Ms. Pryati Sharma, JCIT
Section 139Section 143(3)Section 148Section 2(16)Section 250Section 271(1)(c)Section 80A(5)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी एस.आर.रघुनाथा, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENTAND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 681/CHNY/2025 िनधा"रण वष"/Assessment Year:2012-13 K864 Murali Chennampatti Primary The Income Tax Officer, Agricultural Co-Op Credit Society, Vs. Ward 2(1), Murali, Murali Post, Erode. Anthiyur Taluk, Erode District – 638 504. PAN: AABAK 3671M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Ms. A. Vijayalakshmi, CA (Through…

Sri Ananthapadmanabha Credit Co-Operative Society Ltd, Udupi vs. ITO, Ward 1 & Tps, Udupi

ITA 2195/BANG/2024[2018-19]Status: DisposedITAT Bangalore29 May 2025AY 2018-19

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Sanket S Nayak, CAFor Respondent: Shri Subramanian S, JCIT (DR)
Section 18Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 2193, 2194 & 2195/Bang/2024 Assessment Years : 2016-17, 2017-18 and 2018-19 Sri Anathapadmanabha Credit Co- Vs. The Income Tax Officer, operative Society Ltd., Ward - 1 & TPS, KAR-W-(531)(92), IRG Pai Complex, Udupi. Kuchoor Road, Hebri – 574 104. . Karnataka. PAN – AACAS 9906 L. APPELLANT RESPONDENT Assessee by : Shri Sanket S Nayak, CA Revenue by : Shri Subramanian S, JCIT (DR) Date of hearing : 08.05.2025 Date of Pronouncement : 29.05.2025 O R D E R PER WA…

Sri Ananthapadmanabha Credit Co-Operative Society Ltd, Udupi vs. ITO, Ward 1 & Tps, Udupi

In the result appeal of the assessee is allowed for statistical

ITA 2194/BANG/2024[2017-18]Status: DisposedITAT Bangalore29 May 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Sanket S Nayak, CAFor Respondent: Shri Subramanian S, JCIT (DR)
Section 18Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 2193, 2194 & 2195/Bang/2024 Assessment Years : 2016-17, 2017-18 and 2018-19 Sri Anathapadmanabha Credit Co- Vs. The Income Tax Officer, operative Society Ltd., IRG Pai Complex, Kuchoor Road, Hebri - 574 104. Karnataka. Ward - 1 & TPS, KAR-W-(531)(92), Udupi. PAN – AACAS 9906 L. APPELLANT RESPONDENT Assessee by : Shri Sanket S Nayak, CA Revenue by : Shri Subramanian S, JCIT (DR) Date of hearing : 08.05.2025 Date of Pronouncement : 29.05.2025 ORDER PER WASEEM AHMED, A…

Sri Ananthapadmanabha Credit Co-Operative Society Ltd, Udupi vs. ITO, Ward 1 & Tps, Udupi

ITA 2193/BANG/2024[2016-17]Status: DisposedITAT Bangalore29 May 2025AY 2016-17

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Sanket S Nayak, CAFor Respondent: Shri Subramanian S, JCIT (DR)
Section 18Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 2193, 2194 & 2195/Bang/2024 Assessment Years : 2016-17, 2017-18 and 2018-19 Sri Anathapadmanabha Credit Co- Vs. The Income Tax Officer, operative Society Ltd., Ward - 1 & TPS, KAR-W-(531)(92), IRG Pai Complex, Udupi. Kuchoor Road, Hebri – 574 104. . Karnataka. PAN – AACAS 9906 L. APPELLANT RESPONDENT Assessee by : Shri Sanket S Nayak, CA Revenue by : Shri Subramanian S, JCIT (DR) Date of hearing : 08.05.2025 Date of Pronouncement : 29.05.2025 O R D E R PER WA…

ITO, Ward-6(3)(1), Bangalore vs. Sahakara Nagar Credit Co-Operative Society Limited, Bangalore

ITA 1733/BANG/2024[2017-18]Status: DisposedITAT Bangalore29 May 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Soundararajan Kassessment Year: 2017-18

For Appellant: Shri Aprameya K, AdvocateFor Respondent: Shri Subramanian S, JCIT (DR)
Section 22Section 40Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER Assessment Year: 2017-18 The Income Tax Officer, Vs. Sahakara Nagar Credit Co- Ward – 6(3)(1), operative Society Ltd., Bangalore. No.415/3, F Block, Sahakaranagar, Bangalore North, Bangalore – 560 092. PAN – AABAS 1364 H APPELLANT RESPONDENT Assessee by : Shri Aprameya K, Advocate Revenue by : Shri Subramanian S, JCIT (DR) Date of hearing : 07.05.2025 Date of Pronouncement : 29.05.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This is an appeal filed by the…

Aa533 Umareddiyur Primary Agricultural Cooperative Credit Society Limited, Erode vs. Income Tax Officer, Ward 2(1) Erode, Erode

ITA 2784/CHNY/2024[2016-17]Status: DisposedITAT Chennai19 May 2025AY 2016-17

Bench: Shri George George K & Shri Jagadish

For Appellant: Ms. A. Vijayalakshmi, CAFor Respondent: Ms. Anitha, Addl.CIT
Section 143(2)Section 143(3)Section 250Section 80Section 80PSection 80P(2)(a)Section 80P(2)(d)

…members. Thereby violated the principles of mutuality, hence not entitled to deduction u/s.80P(2)(a)(i) of the Act. In this context, the AO relied on the judgment of the Hon’ble Apex Court in the case of Citizen Co-operative Society Ltd., vs. ACIT reported in 397 ITR 1 (SC). 4. Aggrieved by the assessment order, the assessee filed appeal before the First Appellate Authority. The CIT(A) confirmed the order of the AO. The relevant finding of the CIT(A) reads as follows:- The assessee was given fresh opportunity of being heard vide letter dated 21.06.2024 and 25.07.2024. The submission of the assessee has been cons…

Kozhikode Nagaram Vanitha Sahakarana Sangam Ltd, Kozhikode vs. ITO, Ward 1(2), Kozhikode

In the result, the appeal filed by the assessee stands partly allowed

ITA 226/COCH/2025[2017-18]Status: DisposedITAT Cochin30 Apr 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2017-18 Kozhikode Nagaram Vanitha Sahakarana .......... Appellant Sangam Ltd. 18/151 D, Palayam Rahmatha Building Kallai Road Chalappuram P.O., Kozhikode 673002 [Pan: Aadak4509N] Vs. The Income Tax Officer, Ward-1(2), Kozhikode .......... Respondent

For Appellant: Shri Akhil Shaji, AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R
Section 143(3)Section 80P(2)

…e AO denied the claim for deduction u/s. 80P(2)(1)(a) of the Act on the ground that the appellant society is also dealing with nominal members, placing reliance on the decision of the Hon'ble Apex Court in the case of Citizen Co-operative Society Ltd. v. ACIT 397 ITR 1 (SC). 3. Being aggrieved, an appeal was filed before the CIT(A) with a delay of 9 days. The CIT(A) had refused to condone the delay by holding that the appellant had failed to provide sufficient cause for the delay. 4. Being aggrieved, the appellant is in appeal before us in the present appeal. 5. At the outset, I find that there is a delay of 1…