DCIT v. Jayalakshmi Mahila Vividodeshagala Souharda Sahakari Ltd.

Asstt. CIT-27(3), Navi Mumbai vs. M/S the Bharat Petroleum Corpn., Mumbai

The appeal of the Revenue is dismissed

Bench: Shri Pramod Kumar () & Shri Ravish Sood () Acit-27(3) M/S The Bharat Petroleum Room No. 423, 4Th Floor, Tower Vs. Corporation Limited, No. 6, Vashi Railway Station C/O Bpcl, Refining Division, Complex, Vashi, Mahul, Mumbai – 400 704 Navi Mumbai – 400 703 Pan No. Aaajt0226F (Revenue) (Assessee) Assessee By : Ms. Dinkle Haria, A.R Revenue By : Shri Tharian Oommen, D.R Date Of Hearing : 29/09/2021 Date Of Pronouncement : 01/10/2021 Order Per Ravish Sood, J.M:

…ITA No.1939/Mum/2020 A.Y. 2013-14 1 ACIT-27(3) Vs. M/s The Bharat Petroleum Corporation Ltd. THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI PRAMOD KUMAR (VICE PRESIDENT) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) ACIT-27(3) M/s The Bharat Petroleum Room No. 423, 4th Floor, Tower Vs. Corporation Limited, No. 6, Vashi Railway Station C/o BPCL, Refining Division, Complex, Vashi, Mahul, Mumbai – 400 704 Navi Mumbai – 400 703 PAN No. AAAJT0226F (Revenue) (Assessee) Assessee by : Ms. Dinkle Haria, A.R Revenue by : Shri Tharian Oommen, D.R Date of Hearing : 29/09/2021 Date of pronouncement : 0…

ITO 27(2)(3), Navi Mumbai vs. Lenyadri Sahakari Patpedhi Maryadit, Mumbai

In the result, the appeal filed by the assessee stands allowed and the cross appeal filed by the Revenue stands dismissed

…rious decisions including the decision of the Gujarat High Court in the case of CIT Vs. Jafari Momin Vikas Cooperative Credit Society Ltd and the decision of the Tribunal in the case of DCIT Vs. Jayalakshmi Mahila Vividodeshagala Souharda Sahakari Ltd. [2012] 137 ITD 163. 4.4 In addition to the aforementioned discussion, the distinction between cooperative society registered under the Banking Regulation Act 1949 and the cooperative society registered under the Maharashtra State Cooperative Societies Act 1960 as brought out by the Ld.CIT(A) on the basis of the submission of the assessee is extracted hereunder: XX…

Lenyadri Sahakari Pathpedhi Maryadit, Mumbai vs. ITO WD 27(2)(3), Mumbai

In the result, the appeal filed by the assessee stands allowed and the cross appeal filed by the Revenue stands dismissed

…rious decisions including the decision of the Gujarat High Court in the case of CIT Vs. Jafari Momin Vikas Cooperative Credit Society Ltd and the decision of the Tribunal in the case of DCIT Vs. Jayalakshmi Mahila Vividodeshagala Souharda Sahakari Ltd. [2012] 137 ITD 163. 4.4 In addition to the aforementioned discussion, the distinction between cooperative society registered under the Banking Regulation Act 1949 and the cooperative society registered under the Maharashtra State Cooperative Societies Act 1960 as brought out by the Ld.CIT(A) on the basis of the submission of the assessee is extracted hereunder: XX…

ITO 15(2)(4), Mumbai vs. Shivraj Sahakari Patsanstha Maryadit, Mumbai

Bench: S/Sh.Rajendra & Amarjit Singhिनधा"रण वष" वष" /Assessment Year: 2010-11 आयकर अपील सं./I.T.A./5268/Mum/2014,िनधा"रण िनधा"रण िनधा"रण वष" वष" Income Tax Officer-15(2)(4) M/S. Shivraj Sahakari Patsanstha Maryadit Matru Mandir, Room No.111, Grant S.S. Sanstha Maryadit, Omkar Chs, Bldg. Road(W) Vs. No.32/934, Pant Nagar, Ghatkopar (E) Mumbai-400 007. Mumbai. Pan:Aaajs 2751 A (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Dr. A.K. Nayak-Dr अपीलाथ" क" ओर से /Assessee By: None सुनवाई क" तारीख / Date Of Hearing: 22/03/2017 घोषणा क" तारीख / Date Of Pronouncement: 31.03.2017 लेखा सद"य सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार /Per Rajendra, Am- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order Dated 16/06/2014 Of The Cit (A)-26, Mumbai, The Assessing Officer (Ao) Has Filed The Present Appeal. Assessee, An Aop, Filed Its Return Of Income On 13/09/2010, Declaring Total Income At Rs. Nil, After Claiming Deduction U/S. 80P Of The Act, Amounting Rs. 44.50 Lakhs. The Ao Completed The Assessment U/S. 143 (3) Of The Act, On 28/03/2013, Determining Its Income At Rs. 44, 50, 811/-

…rious decisions including the decision of the Gujarat High Court in the case of CIT Vs. Jafari Momin Vikas Cooperative Credit Society Ltd and the decision of the Tribunal in the case of DCIT Vs. Jayalakshmi Mahila Vividodeshagala Souharda Sahakari Ltd. [2012] 137 ITD 163. 4.4 In addition to the aforementioned discussion, the distinction between cooperative society registered under the Banking Regulation Act 1949 and the cooperative society registered under the Maharashtra State Cooperative Societies Act 1960 as brought out by the Ld.CIT(A) on the basis of the submission of the assessee is extracted hereunder: 6…

ITO 20(3)(5), Mumbai vs. Vishwabharati Sahakari Patsanstha Ltd., Mumbai

The appeal of the Revenue is dismissed and the cross objection of the assessee is dismissed as in-fructuous

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2012-13 Income Tax Officer-20(3)(5), Vishwabharati Sahakari Room No.205, 02Nd Floor, Patsanstha Ltd. बनाम/ Piramal Chamber, 2/26, Kanch Building, D.P. Vs. Parel, Wadi, Ghodaodev, Mumbai-400012 Mumbai-400033 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No. Aaaav6647D C.O. No.04/Mum/2017 (Arising Out Of Ita No.4974/Mum/2016) Assessment Year: 2012-13 Vishwabharati Sahakari Income Tax Officer-20(3)(5), Patsanstha Ltd. Room No.205, 02Nd Floor, बनाम/ A/04, Vignahar Co-Op. Hsg, Piramal Chamber, Vs. D.P. Wadi, Ghodapdev, Parel, Mumbai-400033 Mumbai-400012 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aaaav6647D

…ujarat High Court in the case of CIT Vs. Jafari Momin Vikas Cooperative Credit Society Ltd and the decision of the Tribunal in the case of DCIT Vs. Jayalakshmi Mahila 6 ITA No.4974/Mum/2016 & C.O. No.04/Mum/2017 Vividodeshagala Souharda Sahakari Ltd. [2012] 137 ITD 163. Considering the totality of facts, we find no infirmity in the order of the Ld. Commissioner of Income Tax (Appeal). It is affirmed. 3. So far as, the cross objection No.04/Mum/2017 (arising out of ITA No.4974/Mum/2016) is concerned, the ld. counsel for the assessee contended that it is merely in support of the order of the Ld. Commissioner of…

ITO 22(3)(4), Navi Mumbai vs. Kulswami Co-Op Credit Society, Navi Mumbai

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm आमकय अऩीर सं./Ita No.1520/Mum/2014 (निर्धारण वषा / Assessment Year :2010-11) Ito – 22(3)(4), Navi Vs. M/S. Kulswami Co- Mumbai Operative Credit Society, F- 3/1, Apmc Central Facility Building, Apmc Market, Sector-19, Turbhe, Navi Mumbai Pan/Gir No. Aaaas2059L Appellant) .. Respondent)

…rious decisions including the decision of the Gujarat High Court in the case of CIT Vs. Jafari Momin Vikas Cooperative Credit Society Ltd and the decision of the Tribunal in the case of DCIT Vs. Jayalakshmi Mahila Vividodeshagala Souharda Sahakari Ltd. [2012] 137 ITD 163. ITA NO 6790/Mum/2012 and CO No. 05/Mum/2014 Assessment Year 2009-10 4.4 In addition to the aforementioned discussion, the distinction between cooperative society registered under the Banking Regulation Act 1949 and the cooperative society registered under the Maharashtra State Cooperative Societies Act 1960 as brought out by the Ld.CIT(A) on the…

ITO 15(1)(2), Mumbai vs. Bombay Mercantile Co Op Bank Ltd, Mumbai

The appeal of the Revenue is dismissed

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year 2009-10 Income Tax Officer-15(1)(2), M/S Bombay Mercantile Co- Room No.116, 1St Op. Bank Ltd. Employees Co- बनाम/ Floor,Matru Mandir Tardeo, Op. Credit Society Ltd. Vs. Grant Road (W), Navratan Bldg., 69, P.D.’ Mumbai-400007 Mello Road, Carnac Bunder, Mumbai-400009 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaajb0706E

…bunal:- (i) ITO, Wd 1(4) Pune v/ Jankalyan Nagri Sahakari Patsanstha Ltd 54 SOT 60(Pune)/24 taxmman.com 127(Pune) (2012) (ii) ITO v/s Jain Nagri patsanstha Ltd ITAT Pune Bench (2010) (iii) DCIT v/s Jayalakshmi Mahila Vivivdodeshagala Souharda Sahakari Ltd. 137 ITD 163(Panji) (2012) Bombay Mercantile Co-op. Bank Ltd. Employees 5 (iv) Sri Vasavi Multipurpose vs CIT ITAT Bangalore bench order dated 10,05.2015. 5. Accordingly, he directed the A.O. to allow deduction to the assessee under Section 80(P)(2)(a)(i) of the Act except to the extent of interest income earned by the assesse from SBI, Patiala. Against the…