What is ITO v. Jankalyan Nagari Sah. Pat Sanstha Ltd. authority for?

A co-operative credit society is distinct from a co-operative bank and cannot be considered a primary co-operative bank under the Banking Regulation Act, 1949, particularly in relation to Section 80P(4) of the Income Tax Act.

Which sections of the Income Tax Act does ITO v. Jankalyan Nagari Sah. Pat Sanstha Ltd. come up under?

It is most often cited in judgments turning on Section 250, Section 56, Section 80P, Section 80P(2)(a)(i), Section 80P(2)(d), Section 80P(4).

ITO v. Jankalyan Nagari Sah. Pat Sanstha Ltd. (24 Taxmann.com 127)

Q: How many judgments cite ITO v. Jankalyan Nagari Sah. Pat Sanstha Ltd.?

26 judgments on BharatTax cite ITO v. Jankalyan Nagari Sah. Pat Sanstha Ltd. (24 Taxmann.com 127), spanning 2015 to 2025.

INCOME TAX OFFICER, WARD-8(3), PUNE, PUNE vs. M/S. TATA MOTORS KARMACHARI SAHAKARI PATPEDHI LIMITED, PUNE

In the result, appeal of the Revenue is dismissed

ITA 2529/PUN/2024[2017-18]Status: DisposedITAT Pune08 May 2025AY 2017-18

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2529/Pun/2024 िनधा"रण वष" / Assessment Year: 2017-18 The Income Tax Officer, V Tata Motors Karmachari Ward-8(3), Pune. S. Sahakari Patpedhi, H 5 3Rd Floor, C/O.Tata Motors, Pune City, Pune – 411018. Pan: Aabat7682B Appellant/ Revenue Respondent / Assessee Assessee By Shri Sanket Joshi – Ar Revenue By Shri Abhinay Kumbhar – Cit(Dr) Date Of Hearing 06/05/2025 Date Of Pronouncement 08/05/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Revenue Against The Order Of Ld.Commssioner Of Income Tax(Appeal)[Nfac] Passed Under Section 250 Of The Act, Dated 04.10.2024 For The A.Y.2017-18. The Revenue Has Raised The Following Grounds Of Appeal : “1. On The Facts & Circumstances Of The Case & In Law, The Learned Cit(A) Has Erred In Deleting The Disallowance Made By The Assessing Officer Of The Deduction Of Rs. 6,18,57,845/- Claimed Under Section Bop Of The Income-Tax Act, 1961 Being Interest Earned From The Investments

Section 250Section 56Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…rib.) 44 Pune  Mavilaavi Service Co-operative Bank Ltd. 431 ITR 161 (SC)  Sarvodav Gramin Bigarsheti Sahakari Patsanstha Maryadit ITA No.1606/PUN/2018 & Others  Jalgaon District Central Co-operative Bank Ltd.  Jankalyan Nagari Sahakari Patsanstha Maryadit 24 Taxmann.com 127 ITA No.2529/PUN/2024 [R] Pune  Nivrutiseth Gramin Bigarsheti Sahakari Patsanstha Maryadit ITA No.1562/PUN/2018 dated 15/03/2022.  Nirmiti Nagari Sahakari Patsanstha Maryadit ITA No. 442/PUN/2022 dated 26/10/2022  Ratnadeep Sahakari Nagari Patsanstha Maryadit ITA 388/PUN/2022 dated 26/10/2022. Submission of ld.DR : 3. The ld.Departmenta…

INCOME TAX OFFICER, PUNE vs. VISHWAKARMASARKSHANKAMGARSAHAKARI PATSANSTHA MARYADIT, PUNE

In the result, appeal of the Revenue in ITA

ITA 451/PUN/2024[2018-19]Status: DisposedITAT Pune09 Aug 2024AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita Nos.450 & 451/Pun/2024 िनधा"रण वष" / Assessment Years:2017-18 &2018-19 The Income Tax Officer, V Vishwakarma Sarkshan Pune. S Kamgar Sahakari Patsanstha Maryadit, 185, Vishwakarma Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent /Assessee Cross Objection Nos.23 & 24/Pun/2024 (Arising Out Of Ita Nos.450 & 451/Pun/2024) िनधा"रणवष" / Assessment Years: 2017-18 & 2018-19 Vishwakarma Sarkshan V The Income Tax Kamgar Sahakari Patsanstha S Officer, Maryadit, 185, Vishwakarma Pune. Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent / Assessee Assessee By Shri S.N.Puranikh – Ar Revenue By Shri Sourabh Nayak – Addl.Cit(Dr) Date Of Hearing 07/08/2024 Date Of Pronouncement 09/08/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: The Revenue Has Filed Two Appeals For Two Separate Assessment Years I.E.2017-18 & 2018-19 Against Two Separate Orders Of

Section 250Section 80P(2)(a)Section 80P(2)(d)

…।आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.450 & 451/PUN/2024 िनधा"रण वष" / Assessment Years:2017-18 &2018-19 The Income Tax Officer, V Vishwakarma Sarkshan Pune. s Kamgar Sahakari Patsanstha Maryadit, 185, Vishwakarma Bhuwan, Shaniwar Peth, Pune – 411030 PAN: AAAJV0492M Appellant/ Revenue Respondent /Assessee Cross Objection Nos.23 & 24/PUN/2024 (arising out of ITA Nos.450 & 451/PUN/2024) िनधा"रणवष" / Assessment Years: 2017-18 & 2018-19 Vis…

INCOME TAX OFFICER, PUNE vs. VISHWAKARMA SARKSHAN KAMGAR SAHAKARI PATSANSTHA MARYADIT, PUNE

In the result, appeal of the Revenue in ITA

ITA 450/PUN/2024[2017-18]Status: DisposedITAT Pune09 Aug 2024AY 2017-18

Bench: Shri Satbeer Singh Godara & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita Nos.450 & 451/Pun/2024 िनधा"रण वष" / Assessment Years:2017-18 &2018-19 The Income Tax Officer, V Vishwakarma Sarkshan Pune. S Kamgar Sahakari Patsanstha Maryadit, 185, Vishwakarma Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent /Assessee Cross Objection Nos.23 & 24/Pun/2024 (Arising Out Of Ita Nos.450 & 451/Pun/2024) िनधा"रणवष" / Assessment Years: 2017-18 & 2018-19 Vishwakarma Sarkshan V The Income Tax Kamgar Sahakari Patsanstha S Officer, Maryadit, 185, Vishwakarma Pune. Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent / Assessee Assessee By Shri S.N.Puranikh – Ar Revenue By Shri Sourabh Nayak – Addl.Cit(Dr) Date Of Hearing 07/08/2024 Date Of Pronouncement 09/08/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: The Revenue Has Filed Two Appeals For Two Separate Assessment Years I.E.2017-18 & 2018-19 Against Two Separate Orders Of

Section 250Section 80P(2)(a)Section 80P(2)(d)

…।आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.450 & 451/PUN/2024 िनधा"रण वष" / Assessment Years:2017-18 &2018-19 The Income Tax Officer, V Vishwakarma Sarkshan Pune. s Kamgar Sahakari Patsanstha Maryadit, 185, Vishwakarma Bhuwan, Shaniwar Peth, Pune – 411030 PAN: AAAJV0492M Appellant/ Revenue Respondent /Assessee Cross Objection Nos.23 & 24/PUN/2024 (arising out of ITA Nos.450 & 451/PUN/2024) िनधा"रणवष" / Assessment Years: 2017-18 & 2018-19 Vis…

RASHTRIYA CHEMICALS AND FFERTILISERS EMPLOYEES CO-OP. CREDIT SOCIETY,NAVI MUMBAI vs. ITO, WARD-27(3)(1), NAVI MUMBAI

In the result, the appeal by the assessee for the assessment year 2014-

ITA 1240/MUM/2023[2014-15]Status: DisposedITAT Mumbai27 Jul 2023AY 2014-15

Bench: Shri G.S. Pannu & Shri Sandeep Singh Karhail

For Appellant: Shri Hasmukh RavariaFor Respondent: Smt. Mahita Nair

Section 142(1)Section 143(2)Section 234BSection 250Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(c)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, PRESIDENT, AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.1239/Mum./2023 ITA No.1240/Mum./2023 (Assessment Year : 2013–14) (Assessment Year : 2014–15) Rashtriya Chemicals And Fertilisers Employees‟ Co–operative Credit Society ……………. Appellant Type–1, A/21 481/484, Chambur Mumbai 400 074 PAN AAAAR1076N v/s Income Tax Officer ……………. Respondent Ward–27(3)(1), Mumbai Assessee by : Shri Hasmukh Ravaria Revenue by : Smt. Mahita Nair Date of Hearing – 10/07/2023 Date of Order – 27/07/2023 O R D E R The present appeals have been…

RASHTRIYA CHEMICALS AND FERTILISERS EMPLOYEES CO-OP. CREDIT SOCIETY,MUMBAI vs. ITO, WARD-27(3)(1), MUMBAI

In the result, the appeal by the assessee for the assessment year 2014-

ITA 1239/MUM/2023[2013-14]Status: DisposedITAT Mumbai27 Jul 2023AY 2013-14

Bench: Shri G.S. Pannu & Shri Sandeep Singh Karhail

For Appellant: Shri Hasmukh RavariaFor Respondent: Smt. Mahita Nair

Section 142(1)Section 143(2)Section 234BSection 250Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(c)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, PRESIDENT, AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.1239/Mum./2023 ITA No.1240/Mum./2023 (Assessment Year : 2013–14) (Assessment Year : 2014–15) Rashtriya Chemicals And Fertilisers Employees‟ Co–operative Credit Society ……………. Appellant Type–1, A/21 481/484, Chambur Mumbai 400 074 PAN AAAAR1076N v/s Income Tax Officer ……………. Respondent Ward–27(3)(1), Mumbai Assessee by : Shri Hasmukh Ravaria Revenue by : Smt. Mahita Nair Date of Hearing – 10/07/2023 Date of Order – 27/07/2023 O R D E R The present appeals have been…

RASHTRIYA CHEMICALS AND FERTILISERS EMPLOYEES CO-OP CREDIT SOCIETY,MUMBAI vs. ITO, WARD-27(3)(1), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 765/MUM/2023[2012-13]Status: DisposedITAT Mumbai30 May 2023AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri Prashant Maharishi, Am आयकर अपील सं/ I.T.A. No.765/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2012-13) Rashtriya Chemicals & बिधम/ The Ito, Ward-27(3)(1) Fertilisers Employees’ Co- Room No. 442, 4Th Floor, Vs. Op. Credit Society Tower No. 6, Vashi Type-1A/21 481/484, Railway Station Chembur, Mumbai-400074. Commercial Complex, Vashi, Navi Mumbai- 4000703. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaaar1076N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Mayank Thosar Revenue By: Shri P. D. Chougule (Addl. Cit) सुनवाई की तारीख / Date Of Hearing: 24/05/2023 घोषणा की तारीख /Date Of Pronouncement: 30/05/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Rashtriya Chemicals & Fertilisers Employees Co-Operative Credit Society Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 12.01.2023 For The Assessment Year 2012-13. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) In Confirming The Action Of The Ao In Not Allowing The Deduction Claimed By The Assessee U/S 80P Of The Income Tax Act, 1961 (Hereinafter “The Act”) To The Tune Of Rs.99,59,604/-. 3. Brief Facts Of The Case Are That The Assessee Is A Credit Co- Operative Society Providing Credit Facilities To Its Members. The Assessee Filed Its Return Of Income On 27.09.2012 Declaring Total Income Of Rs.Nil. Later, The Case Of The Assessee Was Selected For Scrutiny Under Cass. & The Ao Noted That The Assessee Is A Co-

For Appellant: Shri Mayank ThosarFor Respondent: Shri P. D. Chougule (Addl. CIT)

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI PRASHANT MAHARISHI, AM आयकर अपील सं/ I.T.A. No.765/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2012-13) Rashtriya Chemicals and बिधम/ The ITO, Ward-27(3)(1) Fertilisers Employees’ Co- Room No. 442, 4th Floor, Vs. Op. Credit Society Tower No. 6, Vashi Type-1A/21 481/484, Railway Station Chembur, Mumbai-400074. Commercial Complex, Vashi, Navi Mumbai- 4000703. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAAAR1076N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Mayank Thosar Revenue by: Shri P. D. Chougul…

RASHTRIYA CHEMICALS AND FERTILISERS EMPLOYEES CO OP CREDIT SOCIETY LTD,MUMBAI vs. ITO 27(3)(1), NAVI MUMBAI

In the result, both the appeals of the assessee are allowed

ITA 2284/MUM/2022[2018-19]Status: DisposedITAT Mumbai06 Dec 2022AY 2018-19

Bench: Shri Amarjit Singh & Shri Rahul Chaudhary

For Appellant: Mayank ThosharFor Respondent: Megha Bhargav

Section 143(2)Section 234BSection 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)Section 80P(4)

…ITA Nos.2283 & 2284/Mum/2022 AYs. 2017-18 & 2018-19 1 Rashtriya Chemicals and Fertilizers Employees’ Cooperative Credit Society IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA Nos. 2283 & 2284/Mum/2022 s (A.Ys.2017-18 & 2018-19) Rashtriya Chemicals and Vs. The Income Tax Officer, Fertilizers Employee Co- Ward 27(3)(1) op. Credit Society, Room No.442, 4th Floor, Type 1A/21, 481/484, Tower No. 6, Vashi, Chembur, Mumbai Railway Station 400 074 Commercial Complex, Vashi, Navi Mumbai 400 703 स्थायी लेखा सं./जीआइआर सं.…

RASHTRIYA CHEMICALS AND FERTILISERS EMPLOYEES CO OP CREDIT SOCIETY LTD,MUMBAI vs. ITO 27(3)(1), NAVI MUMBAI

In the result, both the appeals of the assessee are allowed

ITA 2283/MUM/2022[2017-18]Status: DisposedITAT Mumbai06 Dec 2022AY 2017-18

Bench: Shri Amarjit Singh & Shri Rahul Chaudhary

For Appellant: Mayank ThosharFor Respondent: Megha Bhargav

Section 143(2)Section 234BSection 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)Section 80P(4)

…ITA Nos.2283 & 2284/Mum/2022 AYs. 2017-18 & 2018-19 1 Rashtriya Chemicals and Fertilizers Employees’ Cooperative Credit Society IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA Nos. 2283 & 2284/Mum/2022 s (A.Ys.2017-18 & 2018-19) Rashtriya Chemicals and Vs. The Income Tax Officer, Fertilizers Employee Co- Ward 27(3)(1) op. Credit Society, Room No.442, 4th Floor, Type 1A/21, 481/484, Tower No. 6, Vashi, Chembur, Mumbai Railway Station 400 074 Commercial Complex, Vashi, Navi Mumbai 400 703 स्थायी लेखा सं./जीआइआर सं.…

M/S THOTADA UTPANNAGALA MARATA SAGAKARA SANGHA NIYAMITHA,SHIVAMOGGA vs. INCOME TAX OFFICER, WARD-3, SHIVAMOGGA

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

ITA 2857/BANG/2017[2011-12]Status: DisposedITAT Bangalore23 Aug 2021AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year: 2011-12

For Appellant: Shri Ravishankar, A.RFor Respondent: Shri Kannan Narayanan, D.R

Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80p(2)(a)

…n sub- section namely 80P(2)(a)(i), 80P(2)(a)(iii) & 80P(2)(a)(iv) of the Act. So the exemption claimed by us is perfectly in order” The assessee also placed reliance on the following decisions:- a) ITO Vs. Jana Kalyan Nagri Sahakari Pat Sanstha Ltd. (2012) 24 Taxmann.com 127 b) ACIT Vs. Buldana Urban Co-operative Credit Society Ltd. (2011) 32 Taxmann.com 69. M/s. ThotadaUtpannagalaMarata Sahakara Sangha Niyamitha, Shivamoga Page 3 of 7 4. The A.O. noticed that the assessee has enrolled certain traders as nominal members. Hence, the A.O. asked the assessee to clarify as to how the assessee is entitled for dedu…

KARMAVEER BHAURAO PATIL NAGARI SAHAKARI PAT. SANSTHA MARYADIT,,SANGLI vs. INCOME-TAX OFFICER, WARD - 2 (3),, SANGLI

ITA 1173/PUN/2019[2016-17]Status: DisposedITAT Pune07 Oct 2019AY 2016-17

For Appellant: Shri Amol KulkarniFor Respondent: Shri Rajeev Mathur

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

…the clarification issued by the CBDT in Circular No.133 of 2007 dtd.9/5/2007 in respect of the Delhi Co-operative Urban Thrift and Credit Society Ltd. 6.1.2 The ITAT Pune Bench B in the case of ITO Vs. Jankalyan Nagari Sah. Pat Sanstha Ltd. reported in [2012] 24 Taxmann.com 127 (Pune) for A.Y. 07-08 dtd.26/6/2012, has held that the co-operative credit society is distinct and separate from co-operative bank. It is also held that the co-operative credit society cannot be said to be a primary co- operative bank within the meaning of Banking Regulation Act 1949 relying on the principal of interpretation that there is…

ADARSH MAHILA GRAMIN BIGARSHETI SAH. PATSANTHA MARYADIT,,PUNE vs. INCOME-TAX OFFICER, WARD - 10(5),, PUNE

ITA 1609/PUN/2018[2015-16]Status: DisposedITAT Pune23 Sept 2019AY 2015-16

Bench: Shri D. Karunakara Rao, Am Sl.

For Appellant: Shri Abhay AvchatFor Respondent: Shri Vishwas Mundhe

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

…the clarification issued by the CBDT in Circular No.133 of 2007 dtd.9/5/2007 in respect of the Delhi Co-operative Urban Thrift and Credit Society Ltd. 6.1.2 The ITAT Pune Bench B in the case of ITO Vs. Jankalyan Nagari Sah. Pat Sanstha Ltd. reported in [2012] 24 Taxmann.com 127 (Pune) for A.Y. 07-08 dtd.26/6/2012, has held that the co-operative credit society is distinct and separate from co-operative bank. It is also held that the co-operative credit society cannot be said to be a primary co- operative bank within the meaning of Banking Regulation Act 1949 relying on the principal of interpretation that there is…

GIRIJA GRAMIN BIGARSHETI SAHAKARI PAT.SANSTHA MARYADIT,,PUNE vs. INCOME-TAX OFFICER, WARD - 10(5),, PUNE

ITA 1608/PUN/2018[2015-16]Status: DisposedITAT Pune23 Sept 2019AY 2015-16

Bench: Shri D. Karunakara Rao, Am Sl.

For Appellant: Shri Abhay AvchatFor Respondent: Shri Vishwas Mundhe

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

…the clarification issued by the CBDT in Circular No.133 of 2007 dtd.9/5/2007 in respect of the Delhi Co-operative Urban Thrift and Credit Society Ltd. 6.1.2 The ITAT Pune Bench B in the case of ITO Vs. Jankalyan Nagari Sah. Pat Sanstha Ltd. reported in [2012] 24 Taxmann.com 127 (Pune) for A.Y. 07-08 dtd.26/6/2012, has held that the co-operative credit society is distinct and separate from co-operative bank. It is also held that the co-operative credit society cannot be said to be a primary co- operative bank within the meaning of Banking Regulation Act 1949 relying on the principal of interpretation that there is…

GOMATA GRAMIN BIGARSHETI SAHAKARI PAT. SANSTHA MARYADIT,,PUNE vs. INCOME-TAX OFFICER, WARD - 10(5),, PUNE

ITA 1607/PUN/2018[2010-11]Status: DisposedITAT Pune23 Sept 2019AY 2010-11

Bench: Shri D. Karunakara Rao, Am Sl.

For Appellant: Shri Abhay AvchatFor Respondent: Shri Vishwas Mundhe

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

…the clarification issued by the CBDT in Circular No.133 of 2007 dtd.9/5/2007 in respect of the Delhi Co-operative Urban Thrift and Credit Society Ltd. 6.1.2 The ITAT Pune Bench B in the case of ITO Vs. Jankalyan Nagari Sah. Pat Sanstha Ltd. reported in [2012] 24 Taxmann.com 127 (Pune) for A.Y. 07-08 dtd.26/6/2012, has held that the co-operative credit society is distinct and separate from co-operative bank. It is also held that the co-operative credit society cannot be said to be a primary co- operative bank within the meaning of Banking Regulation Act 1949 relying on the principal of interpretation that there is…

SARRODAY GRAMIN BIGARSHETI SAHAKARI PATH SANSTHA MARYADIT,,PUNE vs. INCOME-TAX OFFICER, WARD - 10(5),, PUNE

ITA 1606/PUN/2018[2015-16]Status: DisposedITAT Pune23 Sept 2019AY 2015-16

Bench: Shri D. Karunakara Rao, Am Sl.

For Appellant: Shri Abhay AvchatFor Respondent: Shri Vishwas Mundhe

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

…the clarification issued by the CBDT in Circular No.133 of 2007 dtd.9/5/2007 in respect of the Delhi Co-operative Urban Thrift and Credit Society Ltd. 6.1.2 The ITAT Pune Bench B in the case of ITO Vs. Jankalyan Nagari Sah. Pat Sanstha Ltd. reported in [2012] 24 Taxmann.com 127 (Pune) for A.Y. 07-08 dtd.26/6/2012, has held that the co-operative credit society is distinct and separate from co-operative bank. It is also held that the co-operative credit society cannot be said to be a primary co- operative bank within the meaning of Banking Regulation Act 1949 relying on the principal of interpretation that there is…

JANMANGAL GRAMIN BIGARSHETI SAHAKARI PAT. SANSTHA MARYADIT,,PUNE vs. INCOME-TAX OFFICER, WARD - 10(5),, PUNE

ITA 1585/PUN/2018[2015-16]Status: DisposedITAT Pune23 Sept 2019AY 2015-16

For Appellant: Shri Abhay AvchatFor Respondent: Shri Vishwas Mundhe

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

…the clarification issued by the CBDT in Circular No.133 of 2007 dtd.9/5/2007 in respect of the Delhi Co-operative Urban Thrift and Credit Society Ltd. 6.1.2 The ITAT Pune Bench B in the case of ITO Vs. Jankalyan Nagari Sah. Pat Sanstha Ltd. reported in [2012] 24 Taxmann.com 127 (Pune) for A.Y. 07-08 dtd.26/6/2012, has held that the co-operative credit society is distinct and separate from co-operative bank. It is also held that the co-operative credit society cannot be said to be a primary co- operative bank within the meaning of Banking Regulation Act 1949 relying on the principal of interpretation that there is…