Citizen Cooperative Society Limited v. ACIT

84 Taxmann 114Supreme Court of India2017#16231 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 80P(2)(a)(i)Section 80P(2)(d)Section 143(3)Section 234A Section 234B Section 56 Section 57(iii)Section 80P

Issues it is cited on

section 58 section 80p(4)section 80p(2)(a)section 80p(2)(a)(i)section 80p(2)section 80p(2)(d)section 57 section 80p section 80 income from other sources business interest

Judgments citing Citizen Cooperative Society Limited v. ACIT

PARAMPARA VIVIDHODESHA SAHAKARA SANGHA,KARKALA vs. INCOME TAX OFFICER-WARD-3, UDUPI

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

ITA 382/BANG/2025[2017-18]Status: DisposedITAT Bangalore11 Aug 2025AY 2017-18

Bench: Shri Prashant Maharishiassessment Year : 2017-18

For Appellant: Shri Prasanna Shenoy, CAFor Respondent: Shri Ganesh R Ghale, Advocate

Section 143(3)Section 234ASection 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “ SMC” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT Assessment year : 2017-18 Parampara Vividhodesha Vs. The Income Tax Officer, Sahakara Sangha, Ward 3, S S Nayak Building, Mangalore Road, Udupi. Karkala – 574 104. PAN: AADAP 1568L APPELLANT RESPONDENT Appellant by : Shri Prasanna Shenoy, CA Respondent by : Shri Ganesh R Ghale, Advocate Date of hearing : 12.06.2025 Date of Pronouncement : 11.08.2025 O R D E R 1. The captioned appeal is filed by Parampara Vividhodesha Sahakara Sangha (the assessee/appellant) for the assessment year 2017-18 against the a…

A KONDALAMPATTY PRIMARY AGRICULTURAL CO-OPERATIVE CREDIT SOCIETY LIMITED,SALEM vs. ITO, WARD 1(1), SALEM

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

ITA 1016/CHNY/2024[2017-18]Status: DisposedITAT Chennai24 Jul 2024AY 2017-18

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.1016/Chny/2024 िनधा9रण वष9 /Assessment Year: 2017-18 A Kondalampatty Primary The Income Tax Officer, Agricultural Co-Operative Vs. Ward-1(1), Credit Society Ltd., Salem. Kondalampatty, Salem – 636 010. [Pan: Aabaa 7085R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri S. Sridhar, Advocate (Erode) Hiथ" की ओर से /Respondent By : Shri Arv Srinivasan, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 18.07.2024 घोषणा की तारीख /Date Of Pronouncement : 24.07.2024 आदेश / O R D E R Per Jagadish, A.M : Aforesaid Appeal Filed By The Assessee For Assessment Year (Ay) 2017-18 Arises Out Of The Order Of Learned Commissioner Of Income Tax, National Faceless Appeal Centre (Nfac), Delhi [Hereinafter “Cit(A)”] Dated 23.02.2024 In The Matter Of Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 24.12.2019. :- 2 -: 2. The Only Ground Of Appeal In This Appeal Is Against The Disallowance Of Claim Of Deduction U/S. 80P(4) Of The Act Of Rs.35,32,342/-. The Assessee Is The Primary Agricultural Co-Operative

For Appellant: Shri S. Sridhar, Advocate (Erode)For Respondent: Shri ARV Srinivasan, Addl. CIT

Section 143(3)Section 80PSection 80P(2)(a)Section 80P(4)

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद! एवं "ी जगदीश, लेखा सद! के सम( BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1016/Chny/2024 िनधा9रण वष9 /Assessment Year: 2017-18 A Kondalampatty Primary The Income Tax Officer, Agricultural Co-Operative Vs. Ward-1(1), Credit Society Ltd., Salem. Kondalampatty, Salem – 636 010. [PAN: AABAA 7085R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" की ओर से/ Appellant by : Shri S. Sridhar, Advocate (Erode) HIथ" की ओर से /Respondent by : Shri ARV S…

KUMBRA VYAVASAYA SEVA SAHAKARY BANK LIMITED,PUTTUR vs. INCOME TAX OFFICE, WARD-1, , PUTTUR

ITA 513/BANG/2024[2017-18]Status: DisposedITAT Bangalore29 May 2024AY 2017-18

Bench: Smt Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri Srinath S, JCIT –DR

Section 143(2)Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

…on the assessee. The assessee filed all details called for during the course of assessment proceedings. The assessee made submissions as to why the deduction u/s 80P should be allowed and how the facts of The Citizen Cooperative Society Limited Vs ACIT (2017) 84 Taxmann 114 (SC) dt 08.08.2017, Totgars Co- operative Sale Society Ltd. Vs. ITO (2010) 322 ITR 283/188 Тахтапп 282 (SC) dt 08.02.2010 and the PCIT vs the Totagars Co- Operative Sale Society (I.T.A No. 100066 of 2016) dt 16.06.2017 are distinguishable from the facts of the assessee. The Ld.AO Page 4 ITA No. 513/Bang/2024 however applied the Citizens case t…

SRI. LAXMINARAYANA SUVARNA CREDIT CO-OP. SOCIETY LTD., ,UTTARA KANNADA vs. INCOME TAX OFFICER, WARD-1, SIRSI

ITA 123/BANG/2024[2020-21]Status: DisposedITAT Bangalore07 May 2024AY 2020-21

Bench: Shri Narender Kumar Choudhry & Shri Laxmi Prasad Sahu

For Appellant: Shri Mahesh R. Uppin, AdvocateFor Respondent: Shri Ganesh R. Ghale, Standing Counsel

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos.122 & 123/Bang/2024 Assessment years : 2018-19 & 2020-21 Sri Laxminarayana Suvarna Credit Vs. The Income Tax Officer, Co-operative Society Ltd., Ward 1, 152/1, Siddapura – 581 355. Sirsi. Uttara Kannada. PAN : AATAS 3450L APPELLANT RESPONDENT Appellant by : Shri Mahesh R. Uppin, Advocate Respondent by : Shri Ganesh R. Ghale, Standing Counsel. Date of hearing : 22.02.2024 Date of Pronouncement : 07.05.2024 O R D E R Per Laxmi Prasad Sahu, Account…

SRI. LAXMINARAYANA SUVARNA CREDIT CO-OP. SOCIETY LTD., ,UTTARA KANNADA vs. INCOME TAX OFFICER, WARD-1, SIRSI

ITA 122/BANG/2024[201819]Status: DisposedITAT Bangalore07 May 2024

Bench: Shri Narender Kumar Choudhry & Shri Laxmi Prasad Sahu

For Appellant: Shri Mahesh R. Uppin, AdvocateFor Respondent: Shri Ganesh R. Ghale, Standing Counsel

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

M/S. BANTWAL CATHOLIC CREDIT CO-OPERATIVE SOCIETY LIMITED ,MANGALURU vs. INCOME-TAX OFFICER, WARD-2(3), MANGALORE

ITA 122/BANG/2022[2017-18]Status: DisposedITAT Bangalore15 Jun 2022AY 2017-18

For Appellant: Shri Balram R Rao, Advocate

Section 143(3)Section 194A(3)(v)Section 250Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…be excluded for the purpose of the aforesaid deduction when the Appellant did not deal with any nonmembers. 3. The Ld. CIT(A) failed to appreciate that the case law of M/s Citizen Co-operative Society rendered by the Hon'ble Supreme Court, reported in (2017) 84 Taxmann 114(SC) were not applicable to the case of the appellant as it differed on facts to the appellant's Case. 4. The Authorities below failed to appreciate that the interest earned on investments, were attributable to the activities of the Appellant and was allowable as a deduction under section 80P (2) (a) (i) of the Act. 5. The Authorities below fai…