What is Co-operative Bank Ltd. v. CIT authority for?

Co-operative banks are not fundamentally different from co-operative societies, entitling them to claim deductions under Section 80P of the Income Tax Act, 1961, including for interest income treated as business income.

How many judgments cite Co-operative Bank Ltd. v. CIT?

631 judgments on BharatTax cite Co-operative Bank Ltd. v. CIT (384 ITR 490), spanning 2017 to 2026.

Which sections of the Income Tax Act does Co-operative Bank Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 80P, Section 142(1), Section 139(1), Section 148, Section 143(3), Section 147.

Co-operative Bank Ltd. v. CIT (384 ITR 490)

CHILLAKURU PRIMARY AGRICULTURAL COOPERATIVE SOCIETY LIMITED NO V 529,PELLAKUR vs. INCOME TAX OFFICER, WARD-1, GUDUR

In the result, appeal of the Assessee is dismissed

ITA 1522/HYD/2025[2018-19]Status: HeardITAT Hyderabad10 Apr 2026AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita.No.1522/Hyd/2025 Assessment Year 2018-2019 Chillakuru Primary The Income Tax Officer, Agricultural Ward-1, Gudur. Cooperative Society Vs. Pin – 524 101. Limited No.529, State Of Andhra Pellakur. Pradesh. Pin – 524 129. Tirupati. Pan Aabac1880A (Appellant) (Respondent) -None- िनधा"रती "ारा/Assessee By : राज" व "ारा/Revenue By : Sri Karthik Manickam, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 07.04.2026 घोषणा की तारीख/Pronouncement: 10.04.2026 आदेश/Order Per Vijay Pal Rao:

For Respondent: Sri Karthik Manickam, Sr. AR

Section 119(2)(b)Section 139(1)Section 139(4)Section 148Section 80ASection 80P

…ction u/s 80P. That the return filed in response to notice u/s 148 is deemed to be a return u/s 139(4), and therefore all lawful claims including deduction u/s 80P are maintainable therein. Reliance is placed on Chirakkal Service Co-operative Bank Ltd, v CIT (384 ITR 490, Kerala HC), Muvattupuzha Agricultural Co-op Bank Ltd. v. ITO (Ker HC, WP 17739/2024), and similar judicial precedents. 4 ITA.No.1522/Hyd./2025 4. CBDT Circular and Delay due to Audit under State Law 4. That the Learned CIT(A) failed to appreciate that the delay in filing return was solely due to delay in statutory audit under the Andhra Pradesh…

ADIMULAM SATYANARAYANA PROPRIETOR,VIZIANAGARAM vs. INCOME TAX OFFICER, WARD-2, VIZIANAGARAM

In the result, appeal filed by the assessee is allowed in terms of my aforesaid observations

ITA 472/VIZ/2025[2017-18]Status: DisposedITAT Visakhapatnam04 Mar 2026AY 2017-18

Bench: SHRI RAVISH SOOD, HON'BLE (Judicial Member)

Section 115BSection 13Section 133(6)Section 139(4)Section 142(1)Section 143(2)Section 144Section 69A

…sessment proceedings were pending in his case. The Ld. AR to support his aforesaid contention had relied upon the judgment of the Hon’ble High Court of Kerala in the case of The Chirakkal Service Cooperative Bank Ltd. Vs. The Commissioner of Income Tax (2016) 384 ITR 490 (Kerala) and the order passed by the Tribunal in the case of Sri Ksheera Ramalingeswara Swamy Temple, Palakol vs. Income Tax Officer (Exemptions), Rajahmundry in ITA No.199/Viz/2023, dated 30/09/2025. Elaborating further on his contention, the Ld. AR submitted that the Hon’ble High Court of Kerala in its aforesaid order in the case of Chirakkal S…

SANGHI TEXTILES PRIVATE LIMITED,HYDERBAD vs. ITO., WARD-3(1), HYDERABAD

ITA 1311/HYD/2025[2014-15]Status: DisposedITAT Hyderabad07 Jan 2026AY 2014-15

Bench: Us:

Section 139(1)Section 143(2)Section 145Section 147Section 148Section 194ASection 250Section 37(1)

…time period allowed vide the notice under section 148 of the Act is to be construed as a return of income, we find that the said issue had been answered by the Hon’ble High Court of Kerala in the case of Chirakkal Service Co- operative Bank Ltd. v. CIT (2016) 384 ITR 490 (Kerala). The indulgence of the Hon'ble High Court was, inter alia, sought for adjudicating the following substantial question of law. “Whether the return filed by the assessee beyond the period stipulated u/s 139(1)/139(4) or Section 142(1)/148 can be held as non-est in the eyes of law and has invalidated for the purpose of deciding exemption u/…

SHRI SWAMI VIVEKANAND NAGARI SAHAKARI PAT SANSTHA MARYADIT,PANDHARPUR vs. INCOME TAX OFFICER WARD 2 PANDHARPUR , PANDHARPUR

In the result, appeal filed by the Assessee is dismissed

ITA 1406/PUN/2025[2017-18]Status: DisposedITAT Pune06 Jan 2026AY 2017-18

Bench: DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

Section 139(1)Section 142(1)Section 143(2)Section 144Section 250Section 80ASection 80A(5)Section 80PSection 80P(2)

…A (5) of the Act as the claim madein a belated return, which issue is now squarely covered in favour of the assessee by the decision of theHonourable Court in the case of Chirakkal Service Co-operative Bank Ltd. v. CIT [2016] 68taxmann.com 298/239 Taxman 417/384 ITR 490 (Ker.). 2. Whether the Tribunal is right in law and facts of the case in not considering the issue/fact that both theassessing officer and the CIT (Appeals) has held that the appellant/assessee is not entitled to anydeduction under section 80 P of the Act erroneously holding that the return filed by the appellant is non-est and invalid and hit b…

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

ITA 2706/CHNY/2025[2020-21]Status: DisposedITAT Chennai04 Dec 2025AY 2020-21

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Ms.A. Vijayalakshmi, CAFor Respondent: Mr.R. Raghupathy, Addl.CIT

Section 270ASection 56Section 80PSection 80P(2)(a)

…deduction is claimed by filing return of income within the prescribed time allowed u/s.139(1) or 139(4) of the Act. This view is fortified by the decision of the Hon’ble Kerala High Court in the case of Chirakkal Service Cooperative Bank Ltd., vs. CIT (2016) 384 ITR 490 (Ker), where the Hon’ble Kerala High Court held that “a return filed by the assessee beyond the period stipulated u/s.139(1) or 139(4) or 142(1) or 148 of the Act can also be accepted and acted upon provided further proceedings in relation to such assessments are pending in the statutory hierarchy of adjudication in terms of the provisions of the…

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

ITA 2705/CHNY/2025[2020-21]Status: DisposedITAT Chennai04 Dec 2025AY 2020-21

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Ms.A. Vijayalakshmi, CAFor Respondent: Mr.R. Raghupathy, Addl.CIT

Section 270ASection 56Section 80PSection 80P(2)(a)

…deduction is claimed by filing return of income within the prescribed time allowed u/s.139(1) or 139(4) of the Act. This view is fortified by the decision of the Hon’ble Kerala High Court in the case of Chirakkal Service Cooperative Bank Ltd., vs. CIT (2016) 384 ITR 490 (Ker), where the Hon’ble Kerala High Court held that “a return filed by the assessee beyond the period stipulated u/s.139(1) or 139(4) or 142(1) or 148 of the Act can also be accepted and acted upon provided further proceedings in relation to such assessments are pending in the statutory hierarchy of adjudication in terms of the provisions of the…

BHAVANA CO-OP CREDIT SOCIETY NIYAMITA ,SIRSI vs. INCOME TAX OFFICER, WARD-1, SIRSI

In the result the appeal filed by the assessee is allowed

ITA 1074/BANG/2025[2020-21]Status: DisposedITAT Bangalore03 Dec 2025AY 2020-21

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyassessment Year : 2020-21

For Appellant: Sri V. Srinivasan, A.RFor Respondent: Sri Shivanand H Kalakeri, D.R

Section 142(1)Section 143(2)Section 143(3)Section 263Section 80P(2)(a)Section 80P(2)(i)

…fter proper examination & due application of mind since the interest earned cannot be considered as income from other sources. The assessee placed reliance on the order passed by the Hon’ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd (384 ITR 490), which held that the co-operatives banks are not different from co- operative society. Further, the A.R. of the assessee also relied on the decision of the co-ordinate Bench of ITAT in the case of M/s. Moodbidri Co-operative Service Bank Ltd. in ITA No.930/Bang/2023 dated 11/01/2024 where in it is held that the interest income earned on statutor…

GONIKOPPAL PRIMARY RURAL AGRICULTURAL CREDIT CO-OPERATIVE SOCIETY LIMITED ,KODAGU vs. PR. COMMISSIONER OF INCOME TAX, BENGALURU-3, BENGALURU

In the result the appeal filed by the assessee is allowed

ITA 1072/BANG/2025[2020-21]Status: DisposedITAT Bangalore03 Dec 2025AY 2020-21

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyassessment Year : 2020-21

For Appellant: Sri V. Srinivasan, A.RFor Respondent: Sri Shivanand H Kalakeri, D.R

Section 142(1)Section 143(2)Section 143(3)Section 263Section 80P(2)(a)Section 80P(2)(i)

…fter proper examination & due application of mind since the interest earned cannot be considered as income from other sources. The assessee placed reliance on the order passed by the Hon’ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd (384 ITR 490), which held that the co-operatives banks are not different from co- operative society. Further, the A.R. of the assessee also relied on the decision of the co-ordinate Bench of ITAT in the case of M/s. Moodbidri Co-operative Service Bank Ltd. in ITA No.930/Bang/2023 dated 11/01/2024 where in it is held that the interest income earned on statutor…

HOSDURG SERVICE CO-OPERATIVE BANK LTD NO C 1068,KANHANGAD vs. INCOME TAX OFFICER, KASARAGOD, KASARAGOD

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

ITA 665/COCH/2025[2014-15]Status: DisposedITAT Cochin30 Oct 2025AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri Anikesh Banerjee, Jm Assessment Year: 2014-15 Hosdurg Service Co-Op. Bank Ltd. .......... Appellant Kanhangad, Hosdurg, Kasaragod 671315 [Pan: Aaaah0337C] Vs. The Income Tax Officer, Wd-2, Kasaragod ......... Respondent Assessee By: Shri Suresh Kumar Varma, Ca Revenue By: Shri Sanjit Kumar Das, Cit-Dr Date Of Hearing: 28.10.2025 Date Of Pronouncement: 30.10.2025 O R D E R Per: Inturi Rama Rao, Am This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi (Nfac) Dated 02.09.2025 For Assessment Year (Ay) 2014-15. 2. Brief Facts Of The Case Are That The Appellant Is Co-Operative Society Registered Under The Kerala State Co-Operative Societies Act, 1969. It Is Classified As A Primary Agricultural Credit Co-Operative Society. The Return Of Income For Ay 2014-15 Was Filed On 22.11.2014 Disclosing Income Of Rs. 7,800/- After Claiming

For Appellant: Shri Suresh Kumar Varma, CAFor Respondent: Shri Sanjit Kumar Das, CIT-DR

Section 80P(2)(a)

…-. While doing so, the AO had denied deduction by holding that the appellant society is a co-operative bank and also declined to follow the judgement of the Hon'ble Jurisdictional High Court in the case of Chirakkal Service Co-operative Bank Ltd. v. CIT[2016] 384 ITR 490 (Ker). 3. Being aggrieved, an appeal was filed before the CIT(A), who vide the impugned order confirmed the action of the AO by holding that the decision of the Hon'ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd. v. CIT [2021] 431 ITR 1 (SC) is applicable only in respect of co-operative societies engaged in the business…

AVINISSERY SERVICE CO-OPERATIVE BANK LTD,THRISSUR vs. THE INCOME TAX OFFICER WARD 2(1),THRISSUR, THRISSUR

ITA 569/COCH/2025[2016-17]Status: DisposedITAT Cochin27 Oct 2025AY 2016-17

Section 143(3)Section 250Section 5Section 80Section 80P

…ssing officers were challenged up to the Kerala High Court. Before the High Court, the assessees relied upon a decision of a Division* *Bench of the Kerala High Court in Chirakkal Service Co-operative Bank Ltd. v. CIT [2016] 68 taxmann.com 298/239 Taxman 417/384 ITR 490, where in a batch of appeals challenging assessments completed under section 147 read with 143(3)/144 of the Income-tax Act, the High Court, after considering section 80P(4) of the Income-tax Act, various provisions of the Kerala Act, the Banking Regulation Act, 1949, the byelaws of the Societies, etc., held that once a co-operative society is cl…

NIMMANA NARASIMHARAO,ELURU vs. INCOME TAX OFFICER, WARD-2, ELURU

ITA 50/VIZ/2025[2017-18]Status: DisposedITAT Visakhapatnam30 Sept 2025AY 2017-18

Bench: Us:

Section 133(6)Section 142(1)Section 143(2)Section 144Section 155BSection 69A

…notice u/s. 148 of the Act. Also, we find that our aforesaid view is fortified by the judgment of the Hon'ble High Court of Kerala in the case of The Chirakkal Service Co-operative Bank Ltd. Vs. The 14 Nimmana Narasimharao Commissioner of Income Tax, (2016) 384 ITR 490 (Ker). The indulgence of the Hon'ble High Court was, inter alia, sought for adjudicating the following substantial question of law. “Whether the return filed by the assessee beyond the period stipulated u/s 139(1)/139(4) or Section 142(1)/148 can be held as non-est in the eyes of law and has invalidated for the purpose of deciding exemption u/s…

SRI KSHEERA RAMALINGESWARA SWAMY TEMPLE,PALAKOL vs. INCOME TAX OFFICER (EXEMPTIONS), RAJAHMUNDRY

ITA 199/VIZ/2023[2017-18]Status: DisposedITAT Visakhapatnam30 Sept 2025AY 2017-18

Bench: Shri Ravish Sood & Shri Balakrishnan S.आ.अपी.सं /Ita No.199/Viz/2023 (िनधा"रण वष"/Assessment Year: 2017-18) Sri Ksheera Ramalingeswara Vs. Income Tax Officer Swamy Temple, (Exemptions), Palakol. Rajahmundry. Pan: Aakas5615E (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Sri Gvn Hari, Advocate राज" व "ारा/Revenue By: Dr. Aparna Villuri, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 24/09/2025 घोषणा की तारीख/Date Of 30/09/2025 Pronouncement: आदेश / Order Per. Ravish Sood, Jm : The Present Appeal Filed By The Assessee Society Is Directed Against The Order Passed By The Commissioner Of Income-Tax (Appeals), National Faceless Appeal Center (Nfac), Delhi, Dated 15/05/2023, Which In Turn Arises From The Order Passed By The Assessing Officer Under Section 144 Of The Income Tax Act, 1961 (For Short, “Act”), Dated 28/12/2019 For A.Y. 2017-18. 2 I Sri Ksheera Ramalingeswara Swamy Temple Vs. Ito (Exemptions)

For Appellant: Sri GVN Hari, AdvocateFor Respondent: Dr. Aparna Villuri, Sr. AR

Section 10Section 11Section 12ASection 142(1)Section 143(2)Section 144

…filed in response to the notice u/s. 148 of the Act. Also, we find that our aforesaid view is fortified by the judgment of the Hon'ble High Court of Kerala in the case of The Chirakkal Service Co-operative Bank Ltd. Vs. The Commissioner of Income Tax, (2016) 384 ITR 490 (Ker). The indulgence of the Hon'ble High Court was, inter alia, sought for adjudicating the following substantial question of law. “Whether the return filed by the assessee beyond the period stipulated u/s 139(1)/139(4) or Section 142(1)/148 can be held as non-est in the eyes of law and has invalidated for the purpose of deciding exemption u/s 8…

HARIPRIYA TEKUPALLY,HYDERABAD vs. INCOME TAX OFFICER, INT TXN - 2, HYDERABAD

In the result appeal ITA

ITA 787/HYD/2024[2014-15]Status: DisposedITAT Hyderabad10 Sept 2025AY 2014-15

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: CA, P R SureshFor Respondent: Sri Siva Prasad, SV, Sr. AR

Section 142(1)Section 144CSection 144C(15)Section 144C(5)Section 147Section 148Section 54F

…filed in response to the notice u/s. 148 of the Act. Also, we find that our aforesaid view is fortified by the judgment of the Hon'ble High Court of Kerala in the case of The Chirakkal Service Co-operative Bank Ltd. Vs. The Commissioner of Income Tax, (2016) 384 ITR 490 (Ker). The indulgence of the Hon'ble High Court was, inter alia, sought for adjudicating the following substantial question of law. “Whether the return filed by the assessee beyond the period stipulated u/s 139(1)/139(4) or Section 142(1)/148 can be held as non-est in the eyes of law and has invalidated for the purpose of deciding exemption u/s…

GANGARAM REDDY TEKULAPALLI,HYDERABAD vs. ITO., INT TAXN- 2, HYDERABAD

In the result appeal ITA

ITA 786/HYD/2024[2014-15]Status: DisposedITAT Hyderabad10 Sept 2025AY 2014-15

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: CA, P R SureshFor Respondent: Sri Siva Prasad, SV, Sr. AR

Section 142(1)Section 144CSection 144C(15)Section 144C(5)Section 147Section 148Section 54F

…filed in response to the notice u/s. 148 of the Act. Also, we find that our aforesaid view is fortified by the judgment of the Hon'ble High Court of Kerala in the case of The Chirakkal Service Co-operative Bank Ltd. Vs. The Commissioner of Income Tax, (2016) 384 ITR 490 (Ker). The indulgence of the Hon'ble High Court was, inter alia, sought for adjudicating the following substantial question of law. “Whether the return filed by the assessee beyond the period stipulated u/s 139(1)/139(4) or Section 142(1)/148 can be held as non-est in the eyes of law and has invalidated for the purpose of deciding exemption u/s…

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

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

ITA 1697/CHNY/2025[2020-21]Status: DisposedITAT Chennai09 Sept 2025AY 2020-21

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.

For Appellant: Shri Sudhakar, AdvocateFor Respondent: Shri Y. Sudarshan, JCIT

Section 143(3)Section 250Section 80PSection 80P(2)(d)

…of ITA Nos.1696 & 1697/Chny/2025 :- 6 -: income within the prescribed time allowed u/s.139(1) or 139(4) of the Act. This view is fortified by the decision of the Hon’ble Kerala High Court in the case of Chirakkal Service Co-operative Bank Ltd., vs. CIT (2016) 384 ITR 490 (Ker), where the Hon’ble Kerala High Court held that “a return filed by the assessee beyond the period stipulated u/s.139(1) or 139(4) or 142(1) or 148 of the Act can also be accepted and acted upon provided further proceedings in relation to such assessments are pending in the statutory hierarchy of adjudication in terms of the provisions of the…

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

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

ITA 1696/CHNY/2025[2017-18]Status: DisposedITAT Chennai09 Sept 2025AY 2017-18

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.

For Appellant: Shri Sudhakar, AdvocateFor Respondent: Shri Y. Sudarshan, JCIT

Section 143(3)Section 250Section 80PSection 80P(2)(d)

…of ITA Nos.1696 & 1697/Chny/2025 :- 6 -: income within the prescribed time allowed u/s.139(1) or 139(4) of the Act. This view is fortified by the decision of the Hon’ble Kerala High Court in the case of Chirakkal Service Co-operative Bank Ltd., vs. CIT (2016) 384 ITR 490 (Ker), where the Hon’ble Kerala High Court held that “a return filed by the assessee beyond the period stipulated u/s.139(1) or 139(4) or 142(1) or 148 of the Act can also be accepted and acted upon provided further proceedings in relation to such assessments are pending in the statutory hierarchy of adjudication in terms of the provisions of the…

K 0716 RAKKIAPALAYAM PACC,TIRUPUR vs. THE INCOME TAX OFFICER, WARD 1(4) TIRUPUR, TIRUPUR

ITA 1820/CHNY/2025[2020-21]Status: DisposedITAT Chennai04 Sept 2025AY 2020-21

Bench: Hon'Ble Shri Manu Kumar Giri & Hon'Ble Shri Amitabh Shuklaआयकर अपील सं./Ita No.1820/Chny/2025

Section 56Section 80PSection 80P(2)Section 80P(2)(a)

…deduction is claimed by filing return of income within the prescribed time allowed u/s.139(1) or 139(4) of the Act. This view is fortified by the decision of the Hon'ble Kerala High Court in the case of Chirakkal Service Cooperative Bank Ltd., vs. CIT (2016) 384 ITR 490 (Ker), where the Hon'ble Kerala High Court held that “a return filed by the assessee beyond the period stipulated u/s.139(1) or 139(4) or 142(1) or 148 of the Act can also be accepted and acted upon provided further proceedings in relation to such assessments are pending in the statutory hierarchy of adjudication in terms of the provisions of the…

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

ITA 359/CHNY/2025[2017-18]Status: DisposedITAT Chennai15 Jul 2025AY 2017-18

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)

For Appellant: Shri. G. Reddi Prakash, F.C.AFor Respondent: Shri. P. Krishna Kumar, J.C.I.T

Section 133(6)Section 139(1)Section 142(1)Section 37Section 80P

…deduction is claimed by filing return of income within the prescribed time allowed u/s.139(1) or 139(4) of the Act. This view is fortified by the decision of the Hon’ble Kerala High Court in the case of Chirakkal Service Co operative Bank Ltd., vs. CIT (2016) 384 ITR 490 (Ker), where the Hon’ble Kerala High Court held that “a return filed by the assessee beyond the period stipulated u/s.139(1) or 139(4) or 142(1) or 148 of the Act can also be accepted and acted upon provided further proceedings in relation to such assessments are pending in the statutory hierarchy of adjudication in terms of the provisions of the…

PEROORKADA SERVICE CO-OP BANK LTD,TRIVANDRUM vs. THE ITO WARD-2(1), TRIVANDRUM

In the result, the appeals filed by the assessee stand dismissed

ITA 387/COCH/2023[2018-19]Status: DisposedITAT Cochin23 Jun 2025AY 2018-19

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: ------- None -------For Respondent: Shri Sundarasan S., CIT-DR

Section 143(3)Section 68Section 80PSection 80P(2)(a)Section 80P(2)(i)

…t is a co-operative bank and hit be provisions of sub-section (4) of section 80P of the Act and also placing reliance on the decision of Full Bench judgement of the Hon'ble Kerala High Court in the case of Chirakkal Service Co-operative Bank Ltd. v. CIT[2016] 384 ITR 490 (Ker). The AO also made addition u/s. 68 of the Act of Rs. 40,66,82,991/-. The AO also made several other additions. 6. Being aggrieved, an appeal was filed before the CIT(A), who vide the impugned order allowed the deduction u/s. 80P(2)(a)(1) following the decision of the Hon'ble Apex Court in the case Mavilayi Service Co-operative Bank Ltd. v.…

PEROORKADA SERVICE CO-OP BANK LTD,TRIVANDRUM vs. THE ITO WARD-2(1), TRIVANDRUM

In the result, the appeals filed by the assessee stand dismissed

ITA 380/COCH/2023[2017-18]Status: DisposedITAT Cochin23 Jun 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: ------- None -------For Respondent: Shri Sundarasan S., CIT-DR

Section 143(3)Section 68Section 80PSection 80P(2)(a)Section 80P(2)(i)

…t is a co-operative bank and hit be provisions of sub-section (4) of section 80P of the Act and also placing reliance on the decision of Full Bench judgement of the Hon'ble Kerala High Court in the case of Chirakkal Service Co-operative Bank Ltd. v. CIT[2016] 384 ITR 490 (Ker). The AO also made addition u/s. 68 of the Act of Rs. 40,66,82,991/-. The AO also made several other additions. 6. Being aggrieved, an appeal was filed before the CIT(A), who vide the impugned order allowed the deduction u/s. 80P(2)(a)(1) following the decision of the Hon'ble Apex Court in the case Mavilayi Service Co-operative Bank Ltd. v.…

Co-operative Bank Ltd. v. CIT

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Judgments citing Co-operative Bank Ltd. v. CIT

CHILLAKURU PRIMARY AGRICULTURAL COOPERATIVE SOCIETY LIMITED NO V 529,PELLAKUR vs. INCOME TAX OFFICER, WARD-1, GUDUR

ADIMULAM SATYANARAYANA PROPRIETOR,VIZIANAGARAM vs. INCOME TAX OFFICER, WARD-2, VIZIANAGARAM

SANGHI TEXTILES PRIVATE LIMITED,HYDERBAD vs. ITO., WARD-3(1), HYDERABAD

SHRI SWAMI VIVEKANAND NAGARI SAHAKARI PAT SANSTHA MARYADIT,PANDHARPUR vs. INCOME TAX OFFICER WARD 2 PANDHARPUR , PANDHARPUR

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

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

BHAVANA CO-OP CREDIT SOCIETY NIYAMITA ,SIRSI vs. INCOME TAX OFFICER, WARD-1, SIRSI

GONIKOPPAL PRIMARY RURAL AGRICULTURAL CREDIT CO-OPERATIVE SOCIETY LIMITED ,KODAGU vs. PR. COMMISSIONER OF INCOME TAX, BENGALURU-3, BENGALURU

HOSDURG SERVICE CO-OPERATIVE BANK LTD NO C 1068,KANHANGAD vs. INCOME TAX OFFICER, KASARAGOD, KASARAGOD

AVINISSERY SERVICE CO-OPERATIVE BANK LTD,THRISSUR vs. THE INCOME TAX OFFICER WARD 2(1),THRISSUR, THRISSUR

NIMMANA NARASIMHARAO,ELURU vs. INCOME TAX OFFICER, WARD-2, ELURU

SRI KSHEERA RAMALINGESWARA SWAMY TEMPLE,PALAKOL vs. INCOME TAX OFFICER (EXEMPTIONS), RAJAHMUNDRY

HARIPRIYA TEKUPALLY,HYDERABAD vs. INCOME TAX OFFICER, INT TXN - 2, HYDERABAD

GANGARAM REDDY TEKULAPALLI,HYDERABAD vs. ITO., INT TAXN- 2, HYDERABAD

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

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

K 0716 RAKKIAPALAYAM PACC,TIRUPUR vs. THE INCOME TAX OFFICER, WARD 1(4) TIRUPUR, TIRUPUR

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

PEROORKADA SERVICE CO-OP BANK LTD,TRIVANDRUM vs. THE ITO WARD-2(1), TRIVANDRUM

PEROORKADA SERVICE CO-OP BANK LTD,TRIVANDRUM vs. THE ITO WARD-2(1), TRIVANDRUM