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)

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 343/COCH/2023[2016-17]Status: DisposedITAT Cochin23 Jun 2025AY 2016-17

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.…

Raghu Satyanaryana Kollu, Kodad vs. ITO., Ward-1, Suryapet

In the result, both the captioned appeals are allowed in terms of the aforesaid observations

ITA 413/HYD/2025[2014-15]Status: DisposedITAT Hyderabad23 Jun 2025AY 2014-15

Bench: Us:

Section 147Section 148Section 250

…y the assessee is allowed for statistical purposes." 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…

Raghu Satyanaryana Kollu, Kodad vs. ITO., Ward-1, Suryapet

In the result, both the captioned appeals are allowed in terms of the aforesaid observations

ITA 412/HYD/2025[2013-14]Status: DisposedITAT Hyderabad23 Jun 2025AY 2013-14

Bench: Us:

Section 147Section 148Section 250

…y the assessee is allowed for statistical purposes." 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…

DCIT Central Circle-17, New Delhi vs. Al Ammar Frozen Foods Exports Pvt. Ltd, New Delhi

ITA 2180/DEL/2023[2019-20]Status: DisposedITAT Delhi18 Jun 2025AY 2019-20

Bench: Shri Challa Nagendra Prasad & Shri S Rifaur Rahman

Section 115JSection 139(1)Section 139(5)Section 143(1)Section 143(1)(a)Section 36(1)(va)Section 44ASection 80I

…I.T.A. No. 2180/Del/2023 & CO No.116/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH "A" NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A No.2180/Del/2023 निर्धारणवर्ष/Assessment Year: 2019-20 DCIT, CENTRAL CIRCLE-17, ROOM NO.244, 2ND FLOOR, ARA CENTRE, E-2, JHANDEWALAN, NEW DELHI. बनाम Vs. AL AMMAR FROZEN FOODS EXPORTS PVT. LTD., 8358, FF, MODEL BASTI SADAR BAZAR, NEAR PAHARGANJ, NEW DELHI. अपीलार्थी Appellant & प्रत्यर्थी /Respondent Cross Objection No. 116/Del/2023 (In I.T.A No.2180/Del/2023) निर्धारणवर्ष/Assessment Year…

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)

…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…

Belve Vyavasaya Seva Sahakari Sangha Limited, Udupi vs. Income Tax Officer, Ward-2, Udupi

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 818/BANG/2024[2013-14]Status: DisposedITAT Bangalore02 Jun 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Mahesh R Uppin, AdvocateFor Respondent: Smt. Neha Sahay, JCIT (DR)

Section 139(1)Section 142(1)Section 143(3)Section 144Section 148Section 263Section 56Section 80A(5)Section 80PSection 80P(2)(a)

…f this Tribunal in the said . ITA No.817 & 818/Bang/2024 Page 9 of 10 order has followed the judgment of Hon’ble Kerala High Court in the case of Chirakkal Service Co-operative Bank Ltd. v. CIT dated 15th February 2016 reported in [2016] 68 taxmann.com 298/384 ITR 490. However, we find that ratio of laid down in Chirakkal Service Co- operative Bank Ltd (supra) has been reversed in the subsequent judgment of Hon’ble Kerala High Court in case of Nileshwar Rangekallu Chethu Vyavasaya Thozhilali Sahakarana Sangham v. CIT (supra) which has been reproduced in the above paragraph. Accordingly, we hold that the case l…

Belve Vyavasaya Seva Sahakari Sangha Limited, Udupi vs. Income Tax Officer, Ward-2, Udupi

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 817/BANG/2024[2013-14]Status: DisposedITAT Bangalore02 Jun 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Mahesh R Uppin, AdvocateFor Respondent: Smt. Neha Sahay, JCIT (DR)

Section 139(1)Section 142(1)Section 143(3)Section 144Section 148Section 263Section 56Section 80A(5)Section 80PSection 80P(2)(a)

…f this Tribunal in the said . ITA No.817 & 818/Bang/2024 Page 9 of 10 order has followed the judgment of Hon’ble Kerala High Court in the case of Chirakkal Service Co-operative Bank Ltd. v. CIT dated 15th February 2016 reported in [2016] 68 taxmann.com 298/384 ITR 490. However, we find that ratio of laid down in Chirakkal Service Co- operative Bank Ltd (supra) has been reversed in the subsequent judgment of Hon’ble Kerala High Court in case of Nileshwar Rangekallu Chethu Vyavasaya Thozhilali Sahakarana Sangham v. CIT (supra) which has been reproduced in the above paragraph. Accordingly, we hold that the case l…

Narakal Service Co-Operative Bank Ltd No E91, Ernakulam vs. ITO, Non Corp Ward2(4) & Tps, Cochin

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

ITA 995/COCH/2024[2016-17]Status: DisposedITAT Cochin08 Apr 2025AY 2016-17

Bench: Shri George George K, Vice- & Shri Inturi Rama Rao

For Appellant: Sri.Amaljith P.J., CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR & Smt.Leena Lal, Sr.AR

Section 139(1)Section 143(3)Section 250Section 69Section 80PSection 8O

…solitary submission of the learned AR is that the CIT(A) has erred in denying the benefit u/s.8OP of the Act. The learned AR relied on the judgment of the Hon’ble jurisdictional High Court in the case of Chirakkal Service Co-operative Bank Ltd. v. CIT [(2016) 384 ITR 490 (Ker.)]. 8. The learned Departmental Representative submitted that the issue in question is squarely covered by the judgment of the Hon’ble 4 ITA No.992-995/Coch/2024. Narakal SCB Limited jurisdictional High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham (supra). 9. We have heard rival submissions and…

Narakal Service Co-Operative Bank Ltd No E91, Ernakulam vs. ITO, Non Corp Ward2(4) & Tps, Cochin

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

ITA 994/COCH/2024[2015-16]Status: DisposedITAT Cochin08 Apr 2025AY 2015-16

Bench: Shri George George K, Vice- & Shri Inturi Rama Rao

For Appellant: Sri.Amaljith P.J., CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR & Smt.Leena Lal, Sr.AR

Section 139(1)Section 143(3)Section 250Section 69Section 80PSection 8O

…solitary submission of the learned AR is that the CIT(A) has erred in denying the benefit u/s.8OP of the Act. The learned AR relied on the judgment of the Hon’ble jurisdictional High Court in the case of Chirakkal Service Co-operative Bank Ltd. v. CIT [(2016) 384 ITR 490 (Ker.)]. 8. The learned Departmental Representative submitted that the issue in question is squarely covered by the judgment of the Hon’ble 4 ITA No.992-995/Coch/2024. Narakal SCB Limited jurisdictional High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham (supra). 9. We have heard rival submissions and…

Narakal Service Co-Operative Bank Ltd No E91, Ernakulam vs. ITO, Non Corp Ward2(4) & Tps, Cochin

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

ITA 993/COCH/2024[2014-15]Status: DisposedITAT Cochin08 Apr 2025AY 2014-15

Bench: Shri George George K, Vice- & Shri Inturi Rama Rao

For Appellant: Sri.Amaljith P.J., CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR & Smt.Leena Lal, Sr.AR

Section 139(1)Section 143(3)Section 250Section 69Section 80PSection 8O

…solitary submission of the learned AR is that the CIT(A) has erred in denying the benefit u/s.8OP of the Act. The learned AR relied on the judgment of the Hon’ble jurisdictional High Court in the case of Chirakkal Service Co-operative Bank Ltd. v. CIT [(2016) 384 ITR 490 (Ker.)]. 8. The learned Departmental Representative submitted that the issue in question is squarely covered by the judgment of the Hon’ble 4 ITA No.992-995/Coch/2024. Narakal SCB Limited jurisdictional High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham (supra). 9. We have heard rival submissions and…

Narakal Service Co-Operative Bank Ltd No E91, Ernakulam vs. ITO, Non Corp Ward2(4) & Tps, Cochin

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

ITA 992/COCH/2024[2013-14]Status: DisposedITAT Cochin08 Apr 2025AY 2013-14

Bench: Shri George George K, Vice- & Shri Inturi Rama Rao

For Appellant: Sri.Amaljith P.J., CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR & Smt.Leena Lal, Sr.AR

Section 139(1)Section 143(3)Section 250Section 69Section 80PSection 8O

…solitary submission of the learned AR is that the CIT(A) has erred in denying the benefit u/s.8OP of the Act. The learned AR relied on the judgment of the Hon’ble jurisdictional High Court in the case of Chirakkal Service Co-operative Bank Ltd. v. CIT [(2016) 384 ITR 490 (Ker.)]. 8. The learned Departmental Representative submitted that the issue in question is squarely covered by the judgment of the Hon’ble 4 ITA No.992-995/Coch/2024. Narakal SCB Limited jurisdictional High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham (supra). 9. We have heard rival submissions and…

Tikota Cooperative Credit Society Niyamit, Vijayapur vs. Income Tax Officer, Ward-1 & Tps, Bijapur

In the result, appeal filed by the assessee is dismissed

ITA 1853/BANG/2024[2018-19]Status: DisposedITAT Bangalore04 Apr 2025AY 2018-19

Bench: Shri. Laxmi Prasad Sahuassessment Year : 2018-19

For Appellant: Smt. Pratibha R, AdvocateFor Respondent: Shri. Ganesh R Gale, Standing Counsel for Department

Section 139(1)Section 142(1)Section 143(1)Section 143(2)Section 144Section 148Section 80ASection 80P

…e of Nileshwar Rangekallu Chethu Vyavasaya Thozhilali Sahakarana Sangham Vs. CIT reported in 459 ITR 730 (Kerala) (14.03.2023) and distinguishing the earlier judgment of Hon'ble Kerala High Court in the case of Chirakkal Service Co-operative Bank Ltd., [2016] 384 ITR 490 (Kerala) which was relied on by the assessee. He also noted that the assessee did not file return under section 139(1) of the Act and upheld Page 3 of 7 the Order of the AO and he also noted that the assessee did not file its return of income under section 139(1) of the Act. Therefore, prima facie adjustment under section 143(1) of the Act does…

Kochin Co-Operative Society Ltd., Kochi vs. The Income Tax Officer, Ward-2(4) &Tps, Kochi

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

ITA 714/COCH/2023[2014-15]Status: DisposedITAT Cochin01 Apr 2025AY 2014-15

Bench: Shri George George K., Vp & Shri Inturi Rama Rao, Am Assessment Year: 2014-15 Kochin Co-Operative Society Ltd. .......... Appellant Vii/1832, Lalan Road, Mattancherry Kochi 682002 [Pan: Aabak1735C] Vs. The Income Tax Officer .......... Respondent Ward -2(4) & Tps, Kochi Appellant By: Ms. Niveditha K. Kamath, Advocate Respondent By: Shri Sanjit Kumar Das, Cit. Dr & Smt. Leena Lal, Sr. D.R. Date Of Hearing: 01.04.2025 Date Of Pronouncement: 01.04.2025

For Appellant: Ms. Niveditha K. Kamath, AdvocateFor Respondent: Shri Sanjit Kumar Das, CIT. DR

Section 139Section 139(1)Section 142(1)Section 147Section 148Section 250Section 80Section 80ASection 80A(5)Section 80P

…High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozihilali Sahararana Sangham [2023] 459 ITR 730 (Ker) 3 Kochin Co-operative Society Ltd. overruling its earlier decision in the case of Chirakkal Service Co- operative Bank Ltd. v. CIT[2016] 384 ITR 490 (Ker). 7. We have heard the rival contentions and perused the material on record. The solitary issue that arises for our consideration is whether or not the CIT(A) was correct in law in confirming the action of the AO denying deduction u/s. 80P of the Act as no valid return of income was filed by the assessee. Admittedly, in the present case the…

Pananchery Service Cooperative Bank, Thrissur vs. Income Tax Officer, Ward 2(4), Thrissur

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

ITA 648/COCH/2024[2009-10]Status: DisposedITAT Cochin27 Mar 2025AY 2009-10

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2009-10 Pananchery Service Co-Op. Bank Ltd. .......... Appellant Pattikad, Pananchery, Thrissur 680652 [Pan: Aabap5815A] Vs. The Income Tax Officer, Ward - 2(4), Thrissur .......... Respondent

For Appellant: Shri Amaljith, CAFor Respondent: Smt. Leena Lal, Sr. D.R

Section 139Section 139(1)Section 142(1)Section 143(3)Section 148Section 80Section 80ASection 80A(5)Section 80P

…y the decision of the Hon'ble Kerala High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozihilali Sahararana Sangham [2023] 459 ITR 730 (Ker) overruling its earlier decision in the case of Chirakkal Service Co- operative Bank Ltd. v. CIT[2016] 384 ITR 490 (Ker). 7. I heard the rival contentions and perused the material available on record. The solitary issue that arises for my consideration is whether or not the CIT(A) was correct in law in confirming the action of the AO denying deduction u/s. 80P of the Act as no valid return of income was filed by the assessee. Admittedly, in the present case…

Cherthala Taluk Agricultural Credit Cooperative Society Ltd, Alappuzha vs. ITO, Ward 1 and Tps, Alappuzha, Alleppey

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

ITA 491/COCH/2024[2017-18]Status: DisposedITAT Cochin27 Mar 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2017-18 Cherthala Taluk Agricultural Credit .......... Appellant Co-Operative Societ Ltd. Cherthala P.O., Alappuzha 688524 [Pan: Aacac2301H] Vs. The Income Tax Officer .......... Respondent Ward - 1 & Tps, Alappuzha

For Appellant: Shri Amaljith, CAFor Respondent: Smt. Leena Lal, Sr. D.R

Section 139Section 139(1)Section 142(1)Section 144Section 148Section 80Section 80ASection 80A(5)Section 80P

…y the decision of the Hon'ble Kerala High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozihilali Sahararana Sangham [2023] 459 ITR 730 (Ker) overruling its earlier decision in the case of Chirakkal Service Co- operative Bank Ltd. v. CIT[2016] 384 ITR 490 (Ker). 7. I heard the rival contentions and perused the material available on record. The solitary issue that arises for my consideration is whether or not the CIT(A) was correct in law in confirming the action of the AO denying deduction u/s. 80P of the Act as no valid return of income was filed by the assessee. Admittedly, in the present case…

Sri Basaveshwara Gruha Nirmana Sahakara Sangha Niyamitha, Gunhouse Circle Ramanujar Mysore vs. Income Tax Officer Ward 1(1), Mysore, Mysore Karnataka

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 2254/BANG/2024[2017-18]Status: DisposedITAT Bangalore27 Mar 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadav

For Appellant: Shri Siddesh N Gaddi, CAFor Respondent: Shri Subramanian S, JCIT-DR

Section 147Section 80A(5)Section 80P

…54/Bang/2024 section 80P. Therefore, whether the assessee is entitled for deduction u/s. 80P or not in view of the provision of section 80A(5) as interpreted by the Hon’ble Kerala High Court in the case of Chirakara Service Co-Op Bank Ltd. vs. ITO reported in 384 ITR 490(Ker) and in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham v. CIT reported in 459 ITR 730(Ker) is a question which is to be considered by the lower authorities. Further it is also settled position of law that all credits appearing in the bank accounts cannot be presumed to be unexplained. Therefore, in the intere…

Sri Basaveshwara Gruha Nirmana Sahakara Sangha Niyamitha, Gunhouse Circle Ramanujar Mysore vs. Income Tax Officer Ward 1(1), Mysore, Mysore Karnataka

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 2253/BANG/2024[2013-14]Status: DisposedITAT Bangalore27 Mar 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadav

For Appellant: Shri Siddesh N Gaddi, CAFor Respondent: Shri Subramanian S, JCIT-DR

Section 147Section 80A(5)Section 80P

…54/Bang/2024 section 80P. Therefore, whether the assessee is entitled for deduction u/s. 80P or not in view of the provision of section 80A(5) as interpreted by the Hon’ble Kerala High Court in the case of Chirakara Service Co-Op Bank Ltd. vs. ITO reported in 384 ITR 490(Ker) and in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham v. CIT reported in 459 ITR 730(Ker) is a question which is to be considered by the lower authorities. Further it is also settled position of law that all credits appearing in the bank accounts cannot be presumed to be unexplained. Therefore, in the intere…

M/S. Perinjanam Service Co-Operative Bank Ltd. No. R 720, Thrissur vs. ITO, Ward 2(5), Thrissur

In the result, the appeal of the assessee stands dismissed

ITA 846/COCH/2024[2008-09]Status: DisposedITAT Cochin24 Feb 2025AY 2008-09

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2008-09 The Perinjanam Service Co-Op. Bank Ltd. .......... Appellant Perinjanam P.O., Thrissur 680686 [Pan: Aacap7392K] Vs. The Income Tax Officer .......... Respondent Ward – 2(5) Thrissur

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R

Section 139Section 139(1)Section 142(1)Section 144Section 148Section 80ASection 80A(5)Section 80P

…by the decision of the Hon'ble Kerala High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozihilali Sahararana Sangham [2023] 459 ITR 730 (Ker) overruling its earlier decision in the case of Chirakkal Service Co-operative Bank Ltd. v. CIT[2016] 384 ITR 490 (Ker). 7. The solitary issue that arises for my consideration is whether or not the CIT(A) was correct in law in confirming the action of the AO denying deduction u/s. 80P of the Act as no valid return of income was filed by the assessee. Admittedly, in the present case the assessee has not filed valid return of income either under the provision…

Edavilangu Service Co-Operative Bank No 3468, Thrissur vs. ITO, Ward-2(1), Thrissur

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 406/COCH/2024[AY 2020-2021]Status: DisposedITAT Cochin21 Feb 2025

Bench: Shri Inturi Rama Rao & Shri Soundararajan K.

For Appellant: Smt. Leena Lal, Snr. ARFor Respondent: None

Section 2(1)Section 80Section 80PSection 80P(2)Section 80P(2)(a)

…ellant is not eligible to get deduction under Section 80P of the Act. Thus, both authorities authorities failed to apply the correct law applicable herein. Hence, the impugned orders are faulty. G. The dictum in Chirakkal Service Co-op Bank Ltd vs CIT [(2016) 384 ITR 490 (Ker.) held that the benefit of Section 80(P)(4) is available to the societies similar to the appellant herein. Though, the correctness was doubted by the Full Bench of the Hon'ble High Court in Mavilayi Service Co- operative Bank Ltd. Vs. The Commissioner of Income Tax, Calicut [2021] 431 ITR 1 (SC) and connected cases, the same was setaside by…

Edavilangu Service Co-Operative Bank Ltd No 3468, Thrissur vs. ITO, Ward-2(1), Thrissur

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 405/COCH/2024[2017-2018]Status: DisposedITAT Cochin21 Feb 2025AY 2017-2018

Bench: Shri Inturi Rama Rao & Shri Soundararajan K.

For Appellant: Smt. Leena Lal, Snr. ARFor Respondent: None

Section 2(1)Section 80Section 80PSection 80P(2)Section 80P(2)(a)

…ellant is not eligible to get deduction under Section 80P of the Act. Thus, both authorities authorities failed to apply the correct law applicable herein. Hence, the impugned orders are faulty. G. The dictum in Chirakkal Service Co-op Bank Ltd vs CIT [(2016) 384 ITR 490 (Ker.) held that the benefit of Section 80(P)(4) is available to the societies similar to the appellant herein. Though, the correctness was doubted by the Full Bench of the Hon'ble High Court in Mavilayi Service Co- operative Bank Ltd. Vs. The Commissioner of Income Tax, Calicut [2021] 431 ITR 1 (SC) and connected cases, the same was setaside by…

Co-operative Bank Ltd. v. CIT

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

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing Co-operative Bank Ltd. v. CIT

Peroorkada Service Co-Op Bank Ltd, Trivandrum vs. The ITO Ward-2(1), Trivandrum

Raghu Satyanaryana Kollu, Kodad vs. ITO., Ward-1, Suryapet

Raghu Satyanaryana Kollu, Kodad vs. ITO., Ward-1, Suryapet

DCIT Central Circle-17, New Delhi vs. Al Ammar Frozen Foods Exports Pvt. Ltd, New Delhi

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

Belve Vyavasaya Seva Sahakari Sangha Limited, Udupi vs. Income Tax Officer, Ward-2, Udupi

Belve Vyavasaya Seva Sahakari Sangha Limited, Udupi vs. Income Tax Officer, Ward-2, Udupi

Narakal Service Co-Operative Bank Ltd No E91, Ernakulam vs. ITO, Non Corp Ward2(4) & Tps, Cochin

Narakal Service Co-Operative Bank Ltd No E91, Ernakulam vs. ITO, Non Corp Ward2(4) & Tps, Cochin

Narakal Service Co-Operative Bank Ltd No E91, Ernakulam vs. ITO, Non Corp Ward2(4) & Tps, Cochin

Narakal Service Co-Operative Bank Ltd No E91, Ernakulam vs. ITO, Non Corp Ward2(4) & Tps, Cochin

Tikota Cooperative Credit Society Niyamit, Vijayapur vs. Income Tax Officer, Ward-1 & Tps, Bijapur

Kochin Co-Operative Society Ltd., Kochi vs. The Income Tax Officer, Ward-2(4) &Tps, Kochi

Pananchery Service Cooperative Bank, Thrissur vs. Income Tax Officer, Ward 2(4), Thrissur

Cherthala Taluk Agricultural Credit Cooperative Society Ltd, Alappuzha vs. ITO, Ward 1 and Tps, Alappuzha, Alleppey

Sri Basaveshwara Gruha Nirmana Sahakara Sangha Niyamitha, Gunhouse Circle Ramanujar Mysore vs. Income Tax Officer Ward 1(1), Mysore, Mysore Karnataka

Sri Basaveshwara Gruha Nirmana Sahakara Sangha Niyamitha, Gunhouse Circle Ramanujar Mysore vs. Income Tax Officer Ward 1(1), Mysore, Mysore Karnataka

M/S. Perinjanam Service Co-Operative Bank Ltd. No. R 720, Thrissur vs. ITO, Ward 2(5), Thrissur

Edavilangu Service Co-Operative Bank No 3468, Thrissur vs. ITO, Ward-2(1), Thrissur

Edavilangu Service Co-Operative Bank Ltd No 3468, Thrissur vs. ITO, Ward-2(1), Thrissur