Kerala in Chavakkad Service Co-Operative Bank Ltd. v. ITO

169 Taxmann.com 45High Court2024#4299 most cited

What is Kerala in Chavakkad Service Co-Operative Bank Ltd. v. ITO authority for?

Penalty under section 271B is not to be imposed on co-operative societies for delayed filing of audit reports if the delay in obtaining reports from statutory auditors under the Kerala Co-operative Societies Act and Rules constitutes a reasonable cause, and the audit reports are made available before the Assessing Authority at the time of assessment finalization.

27

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2025.

Also referred to as

Chavakkad Service Co-Operative Bank Ltd. v. ITO · section 271B · section 44AB · audit report · delayed submission · reasonable cause · co-operative societies · Kerala Co-operative Societies Act · penalty exemption

Sections most often in play

Section 271BSection 44ABSection 139(1)Section 250Section 139(4)Section 143(3)Section 274Section 148

Issues it is cited on

penalty under section 271bsection 271bsection 63section 64section 80a(5)section 44absection 273section 139(4)penalty proceedings initiatedsection 44section 142(2a)section 80ac

Judgments citing Kerala in Chavakkad Service Co-Operative Bank Ltd. v. ITO

Pwd Irrigation Lsgd Employees Cooperative Society Ltd No T 638, Trivandrum vs. Income Tax Officer, Ward 2(1), Trivandrum

In the result, appeals filed by the assessee are allowed

ITA 824/COCH/2024[2016-17]Status: DisposedITAT Cochin18 Mar 2025AY 2016-17

Bench: Shri Inturi Rama Rao, Am & Shri Keshav Dubey, Jm

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R
Section 271BSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI KESHAV DUBEY, JM ITA Nos. 824 & 847/Coch/2024 Assessment Years: 2016-17 & 2017-18 PWD Irrigation LSGD Employees .......... Appellant Co-operative Society Ltd. Public Office Building, Vikas Bhavan Thiruvananthapuram 695033 [PAN: AADAP5163D] vs. The Income Tax Officer .......... Respondent Ward - 2(1), Thiruvananthapuram Appellant by: ------- None ------- Respondent by: Smt. Leena Lal, Sr. D.R. Date of Hearing: 17.02.2025 Date of Pronouncement: 18.03.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the asses…

T.J.Mathai and Company, Ernakulam vs. Commissioner of Income Tax, Kochi

In the result, appeal of the assessee stands dismissed

ITA 721/COCH/2024[2014-15]Status: DisposedITAT Cochin25 Feb 2025AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm Assessment Year: 2014-15 T.J. Mathai & Company .......... Appellant Amigo House, Thoundayil Road Cochin 682036 [Pan: Aahft6856C] Vs. The Income Tax Officer .......... Respondent Corporate Ward 2(1), Kochi Appellant By: Smt. Parvathy Ammal, Ca Respondent By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 04.02.2025 Date Of Pronouncement: 25.02.2025

For Appellant: Smt. Parvathy Ammal, CAFor Respondent: Smt. Leena Lal, Sr. D.R
Section 139(1)Section 144Section 148Section 271B

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI SOUNDARARAJAN K., JM Assessment Year: 2014-15 T.J. Mathai and Company .......... Appellant Amigo House, Thoundayil Road Cochin 682036 [PAN: AAHFT6856C] vs. The Income Tax Officer .......... Respondent Corporate Ward 2(1), Kochi Appellant by: Smt. Parvathy Ammal, CA Respondent by: Smt. Leena Lal, Sr. D.R. Date of Hearing: 04.02.2025 Date of Pronouncement: 25.02.2025 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 [CIT(A)], da…

Kuttamassery Service Co-Operative Bank Limited No 766, Ernakulam vs. ITO, Ward 2, Aluva

In the result, appeal filed by the assessee is allowed

ITA 413/COCH/2024[2017-18]Status: DisposedITAT Cochin11 Feb 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm Assessment Year: 2017-18 Kuttamassery Service Co-Op. Bank Ltd. .......... Appellant Thottumugham P.O., Aluva Ernakulam 683105 [Pan: Aaaak6068P] Vs. The Income Tax Officer, Ward - 2 .......... Respondent Aluva Range Kap Commerical Complex 2Nd Floor, R.S. Road, Aluva Ernakulam 683101

For Appellant: Shri Amaljith P.J., CAFor Respondent: Smt. Leena Lal, Sr. D.R
Section 271BSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PRAKASH CHAND YADAV, JM Assessment Year: 2017-18 Kuttamassery Service Co-op. Bank Ltd. .......... Appellant Thottumugham P.O., Aluva Ernakulam 683105 [PAN: AAAAK6068P] vs. The Income Tax Officer, Ward - 2 .......... Respondent Aluva Range Kap Commerical Complex 2nd Floor, R.S. Road, Aluva Ernakulam 683101 Appellant by: Shri Amaljith P.J., CA Respondent by: Smt. Leena Lal, Sr. D.R. Date of Hearing: 09.01.2025 Date of Pronouncement: 11.02.2025 O R D E R Per: Inturi Rama Rao, AM This appeal filed by the assessee is dire…

Kulasekharapuram Service Coperative Bank Ltd No.995, Kollam vs. ITO, Kollam

In the result, ITA No. 781/Coch/2024 is dismissed and ITA Nos

ITA 783/COCH/2024[2020-21]Status: DisposedITAT Cochin04 Feb 2025AY 2020-21

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

For Appellant: Shri Rajakannan, AdvocateFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 139Section 139(1)Section 142(1)Section 144Section 148Section 80ASection 80A(5)Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PRAKASH CHAND YADAV, JM ITA Nos. 781 to 783/Coch/2024 Assessment Years: 2017-18 & 2020-21 Kulasekharapuram Service Co-op. Bank Ltd. .......... Appellant Kattikadavu, Karunagappally, Kollam 690542 [PAN: AABAK9297M] vs. The Income Tax Officer .......... Respondent Ward - 5, Alappuzha Appellant by: Shri Rajakannan, Advocate Respondent by: Shri Sanjit Kumar Das, CIT-DR & Smt. Leena Lal, Sr. D.R. Date of Hearing: 21.01.2025 Date of Pronouncement: 04.02.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assess…

Kulasekharapuram Service Cooperative Bank Ltd No.995, Kollam vs. ITO, Ward-5, Alappuzha

In the result, ITA No. 781/Coch/2024 is dismissed and ITA Nos

ITA 782/COCH/2024[2017-18]Status: DisposedITAT Cochin04 Feb 2025AY 2017-18

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

For Appellant: Shri Rajakannan, AdvocateFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 139Section 139(1)Section 142(1)Section 144Section 148Section 80ASection 80A(5)Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PRAKASH CHAND YADAV, JM ITA Nos. 781 to 783/Coch/2024 Assessment Years: 2017-18 & 2020-21 Kulasekharapuram Service Co-op. Bank Ltd. .......... Appellant Kattikadavu, Karunagappally, Kollam 690542 [PAN: AABAK9297M] vs. The Income Tax Officer .......... Respondent Ward - 5, Alappuzha Appellant by: Shri Rajakannan, Advocate Respondent by: Shri Sanjit Kumar Das, CIT-DR & Smt. Leena Lal, Sr. D.R. Date of Hearing: 21.01.2025 Date of Pronouncement: 04.02.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assess…

Kulasekharapuram Service Cooperative Bank Ltd No.995, Kollam vs. ITO, Ward-5, Alappuzha

In the result, ITA No. 781/Coch/2024 is dismissed and ITA Nos

ITA 781/COCH/2024[2017-18]Status: DisposedITAT Cochin04 Feb 2025AY 2017-18

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

For Appellant: Shri Rajakannan, AdvocateFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 139Section 139(1)Section 142(1)Section 144Section 148Section 80ASection 80A(5)Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PRAKASH CHAND YADAV, JM ITA Nos. 781 to 783/Coch/2024 Assessment Years: 2017-18 & 2020-21 Kulasekharapuram Service Co-op. Bank Ltd. .......... Appellant Kattikadavu, Karunagappally, Kollam 690542 [PAN: AABAK9297M] vs. The Income Tax Officer .......... Respondent Ward - 5, Alappuzha Appellant by: Shri Rajakannan, Advocate Respondent by: Shri Sanjit Kumar Das, CIT-DR & Smt. Leena Lal, Sr. D.R. Date of Hearing: 21.01.2025 Date of Pronouncement: 04.02.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assess…

Elanthoor Service Co Operative Bank Limited, Elanthoor vs. Commissioner of Income Tax Appeals, North Block

In the result, appeal filed by the assessee is allowed

ITA 589/COCH/2024[2017-18]Status: DisposedITAT Cochin21 Jan 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm Assessment Year: 2017-18 Elanthoor Service Co-Op. Bank Ltd. .......... Appellant Elanthoor P.O., Pathanamthitta 689643 [Pan: Aaaae1867C] Vs. The Income Tax Officer .......... Respondent Ward - 2, Thiruvalla

For Appellant: Shri T.T. Biju, AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R
Section 271BSection 273BSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PRAKASH CHAND YADAV, JM Assessment Year: 2017-18 Elanthoor Service Co-op. Bank Ltd. .......... Appellant Elanthoor P.O., Pathanamthitta 689643 [PAN: AAAAE1867C] Vs. The Income Tax Officer .......... Respondent Ward - 2, Thiruvalla Appellant by: Shri T.T. Biju, Advocate Respondent by: Smt. Leena Lal, Sr. D.R. Date of Hearing: 17.12.2024 Date of Pronouncement: 21.01.2025 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 [CIT(…