Kerala State Co-operative Agricultural and Rural Development Bank Ltd. v. Assessing Officer

154 Taxmann.com 305Supreme Court of India2023#753 most cited

What is Kerala State Co-operative Agricultural and Rural Development Bank Ltd. v. Assessing Officer authority for?

Section 80P(4) is not applicable to a cooperative bank unless it is classified as a 'bank' under the provisions of the Banking Regulation Act, 1949. For cooperative banks not meeting this definition, the deduction for interest earned from investments in cooperative societies is available under Section 80P(2)(d) of the Income-tax Act.

136

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2023 to 2026.

Also referred to as

Kerala State Co-operative Agricultural & Rural Development Bank Ltd. v. Assessing Officer · Section 80P(4) applicability · Section 80P(2)(d) deduction · cooperative bank definition · Banking Regulation Act 1949 · interest income from cooperative society · cooperative society income tax · Section 263 revision · cooperative bank deductions · income tax for cooperatives

Also reported as

458 ITR 184

Sections most often in play

Section 80P(2)(d)Section 80P(4)Section 80PSection 80P(2)(a)(i)Section 56Section 194A(3)(v)Section 143(3)Section 57
Read the full judgment

Issues it is cited on

section 2(u)section 22(1)(b)section 5(b)section 80(p)(4)section 194a(3)(v)section 2(c)section 194a(1)section 194a(3)section 58section 80(p)(2)section 80p(4)interest on securities

Judgments citing Kerala State Co-operative Agricultural and Rural Development Bank Ltd. v. Assessing Officer

Principal Commissioner of Income Tax, Kol-12, Kolkata vs. M/S. the Reserve Bank Employees Co-Operative Credit Society Ltd

ITA/85/2019HC Calcutta06 Dec 2023

Bench: : The Hon’Ble Justice Surya Prakash Kesarwani & The Hon’Ble Justice Rajarshi Bharadwaj Date : 6Th December, 2023 Appearance: Mr. Soumen Bhattacharjee, Adv. …For The Appellant. Mr. Siddhartha Das, Adv. Ms. Swapna Das, Adv. ...For The Respondent. 1. Heard Mr. Soumen Bhattacharjee, Learned Standing Counsel For The Appellant/Income Tax Department & Mr. Siddhartha Das, Learned Counsel Assisted By Ms. Swapna Das, Learned Advocate For The Respondent/Assessee. 2. This Appeal Has Been Admitted By An Order Dated 18Th July, 2019 On The Following Substantial Question Of Law: “Whether On The Facts & In The Circumstances Of The Case The Interest Income Earned By The Assessee Is Eligible For Deduction Under Section 80P & In

Section 80PSection 80P(2)(a)

…OD-9 ITA/85/2019 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (Income Tax) ORIGINAL SIDE PRINCIPAL COMMISSIONER OF INCOME TAX, KOLKATA-12, KOLKATA -Versus- M/S. THE RESERVE BANK EMPLOYEES CO-OPERATIVE CREDIT SOCIETY LTD. BEFORE : THE HON’BLE JUSTICE SURYA PRAKASH KESARWANI And THE HON’BLE JUSTICE RAJARSHI BHARADWAJ Date : 6th December, 2023 Appearance: Mr. Soumen Bhattacharjee, Adv. …for the appellant. Mr. Siddhartha Das, Adv. Ms. Swapna Das, Adv. ...for the respondent. 1. Heard Mr. Soumen Bhattacharjee, learned standing counsel for the appellant/Income Tax Department…

Primary Agricultural Credit Co-Operative Society Limited Nidle, Belthangady vs. Income-Tax Officer, Ward-1, Puttur

ITA 659/BANG/2023[2017-18]Status: DisposedITAT Bangalore30 Nov 2023AY 2017-18

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2017-18

For Appellant: Ms. Harsha J, C.A [Instructed by Sri SrihariFor Respondent: Shri Parithivel, JCIT (DR)
Section 234BSection 250Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2017-18 Primary Agricultural Credit Co- 1. The Income Tax Officer, Vs. operative Society Ltd., Ward-1, Nidle 1, Nidle, Puttur. Belthangady-574216. PAN : AAAAN 3309 E APPELLANT RESPONDENT Assessee by : Ms. Harsha J, C.A [Instructed by Sri Srihari Kutsa, Advocate] Revenue by : Shri Parithivel, JCIT (DR) Date of hearing : 28.11.2023 Date of : 30.11.2023 Pronouncement O R D E R Per Laxmi Prasad Sahu, Accountant Member :- This appeal filed by the ass…

M.G.B. Gramin Bank (Through Successor Rajasthanmarudhara Gramin Bank), Jodhpur vs. Additional CIT, Pali

Appeals are disposed off in the terms indicated as above

ITA 521/JODH/2018[2013-14]Status: DisposedITAT Jodhpur10 Nov 2023AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Goutam Chand Baid, C.AFor Respondent: Sh. Lovish Kumar, CIT-DR
Section 143(3)Section 147Section 148Section 14ASection 263Section 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 504/Jodh/2018 Assessment Year: 2010-11 Asstt. Commissioner of Income Vs. M/s Rajasthan Marudhara Gramin Tax, Pali Bank (earlier MGB Gramin Bank), 900/751, Milkman Colony, Pal Road,Jodhpur, HO: Tulsi Tower, 9th B. Road, Sardarpura, Jodhpur [PAN: AABAM 0917E] (Respondent) (Appellant) I.T.A. Nos. 517 to 521/Jodh/2018 Assessment Years: 2007-08, 2010-11, 2011-12, 2013-14 & 2012-13 M.G.B. Gramin Bank Vs. Asstt. Commissioner of Income (Through Successor Rajasthan…

M.G.B. Gramin Bank (Through Successor Rajasthanmarudhara Gramin Bank), Jodhpur vs. Additional CIT, Pali

Appeals are disposed off in the terms indicated as above

ITA 520/JODH/2018[2012-13]Status: DisposedITAT Jodhpur10 Nov 2023AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Goutam Chand Baid, C.AFor Respondent: Sh. Lovish Kumar, CIT-DR
Section 143(3)Section 147Section 148Section 14ASection 263Section 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 504/Jodh/2018 Assessment Year: 2010-11 Asstt. Commissioner of Income Vs. M/s Rajasthan Marudhara Gramin Tax, Pali Bank (earlier MGB Gramin Bank), 900/751, Milkman Colony, Pal Road,Jodhpur, HO: Tulsi Tower, 9th B. Road, Sardarpura, Jodhpur [PAN: AABAM 0917E] (Respondent) (Appellant) I.T.A. Nos. 517 to 521/Jodh/2018 Assessment Years: 2007-08, 2010-11, 2011-12, 2013-14 & 2012-13 M.G.B. Gramin Bank Vs. Asstt. Commissioner of Income (Through Successor Rajasthan…

M.G.B. Gramin Bank (Through Successor Rajasthanmarudhara Gramin Bank), Jodhpur vs. ACIT, Pali

Appeals are disposed off in the terms indicated as above

ITA 519/JODH/2018[2011-12]Status: DisposedITAT Jodhpur10 Nov 2023AY 2011-12

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Goutam Chand Baid, C.AFor Respondent: Sh. Lovish Kumar, CIT-DR
Section 143(3)Section 147Section 148Section 14ASection 263Section 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 504/Jodh/2018 Assessment Year: 2010-11 Asstt. Commissioner of Income Vs. M/s Rajasthan Marudhara Gramin Tax, Pali Bank (earlier MGB Gramin Bank), 900/751, Milkman Colony, Pal Road,Jodhpur, HO: Tulsi Tower, 9th B. Road, Sardarpura, Jodhpur [PAN: AABAM 0917E] (Respondent) (Appellant) I.T.A. Nos. 517 to 521/Jodh/2018 Assessment Years: 2007-08, 2010-11, 2011-12, 2013-14 & 2012-13 M.G.B. Gramin Bank Vs. Asstt. Commissioner of Income (Through Successor Rajasthan…

M.G.B. Gramin Bank (Through Successor Rajasthanmarudhara Gramin Bank), Jodhpur vs. ACIT, Pali

Appeals are disposed off in the terms indicated as above

ITA 518/JODH/2018[2010-11]Status: DisposedITAT Jodhpur10 Nov 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Goutam Chand Baid, C.AFor Respondent: Sh. Lovish Kumar, CIT-DR
Section 143(3)Section 147Section 148Section 14ASection 263Section 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 504/Jodh/2018 Assessment Year: 2010-11 Asstt. Commissioner of Income Vs. M/s Rajasthan Marudhara Gramin Tax, Pali Bank (earlier MGB Gramin Bank), 900/751, Milkman Colony, Pal Road,Jodhpur, HO: Tulsi Tower, 9th B. Road, Sardarpura, Jodhpur [PAN: AABAM 0917E] (Respondent) (Appellant) I.T.A. Nos. 517 to 521/Jodh/2018 Assessment Years: 2007-08, 2010-11, 2011-12, 2013-14 & 2012-13 M.G.B. Gramin Bank Vs. Asstt. Commissioner of Income (Through Successor Rajasthan…

M.G.B. Gramin Bank (Through Successor Rajasthanmarudhara Gramin Bank), Jodhpur vs. ACIT, Pali

Appeals are disposed off in the terms indicated as above

ITA 517/JODH/2018[2007-08]Status: DisposedITAT Jodhpur10 Nov 2023AY 2007-08

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Goutam Chand Baid, C.AFor Respondent: Sh. Lovish Kumar, CIT-DR
Section 143(3)Section 147Section 148Section 14ASection 263Section 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 504/Jodh/2018 Assessment Year: 2010-11 Asstt. Commissioner of Income Vs. M/s Rajasthan Marudhara Gramin Tax, Pali Bank (earlier MGB Gramin Bank), 900/751, Milkman Colony, Pal Road,Jodhpur, HO: Tulsi Tower, 9th B. Road, Sardarpura, Jodhpur [PAN: AABAM 0917E] (Respondent) (Appellant) I.T.A. Nos. 517 to 521/Jodh/2018 Assessment Years: 2007-08, 2010-11, 2011-12, 2013-14 & 2012-13 M.G.B. Gramin Bank Vs. Asstt. Commissioner of Income (Through Successor Rajasthan…

ACIT, Circle, Pali vs. M/S. Rajasthan Marudhara Gramin Bank, Jodhpur

Appeals are disposed off in the terms indicated as above

ITA 504/JODH/2018[2010-11]Status: DisposedITAT Jodhpur10 Nov 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Goutam Chand Baid, C.AFor Respondent: Sh. Lovish Kumar, CIT-DR
Section 143(3)Section 147Section 148Section 14ASection 263Section 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 504/Jodh/2018 Assessment Year: 2010-11 Asstt. Commissioner of Income Vs. M/s Rajasthan Marudhara Gramin Tax, Pali Bank (earlier MGB Gramin Bank), 900/751, Milkman Colony, Pal Road,Jodhpur, HO: Tulsi Tower, 9th B. Road, Sardarpura, Jodhpur [PAN: AABAM 0917E] (Respondent) (Appellant) I.T.A. Nos. 517 to 521/Jodh/2018 Assessment Years: 2007-08, 2010-11, 2011-12, 2013-14 & 2012-13 M.G.B. Gramin Bank Vs. Asstt. Commissioner of Income (Through Successor Rajasthan…

The Dhamai Cooperative Agriculture Service Society Limited, Hoshiarpur vs. Income Tax Officer, Hoshiarpur

In the result, the appeals filed by the appellant are allowed and the order(s) of the Kerala High Court and other authorities to the contrary are set aside

ITA 273/ASR/2023[2017-18]Status: DisposedITAT Amritsar09 Nov 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No.273/Asr/2023 Assessment Year: 2017-18

Section 143(3)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.273/Asr/2023 Assessment Year: 2017-18 The Dhamai Cooperative Vs. ITO Agriculture Service Society Ltd. Hoshiarpur. VPO Dhamai Garshankar, Hoshiarpur. [PAN: -AACAT8630J] (Appellant) (Respondent) Appellant by Sh. J. S. Bhasin, Adv. Respondent by Smt. Ratinder Kaur, Sr. DR Date of Hearing 06.11.2023 Date of Pronouncement 09.11.2023 ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee was filed against the order of the ld. Commissioner of Incom…

Kinjal Heaven Co Operative Society Limited, Mumbai vs. Income Tax Office, Ward-19(2)(2), Mumbai

In the result, the appeal filed by the appeal is allowed

ITA 2955/MUM/2023[2017-18]Status: DisposedITAT Mumbai01 Nov 2023AY 2017-18

Bench: Shri Pavan Kumar Gadaleita No. 2955, 2956, 2957 & 2958/Mum/2023 (A.Y: 2017-18, 2018-19, 2019-20 & 2020-21) Kinjal Heaven Vs. Ito,Ward19(2)(2), Cooperative Society Ltd, Piramal Chambers, 1St Wadia Street, 5Th Floor, Near Mumbai-400034. Bharatmata Theatre, Parel (East), Mumbai-400012. Pan/Gir No. : Aacak6843Q Appellant .. Respondent Appellant By : Shri.Rajesh Shah.Ar Respondent By : Shri.G.J.Ninawe. Sr. Dr Date Of Hearing 02.11.2023 Date Of Pronouncement 06.11.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: These Four Appeals Are Filed By The Assessee Against The Separate Orders Of The National Faceless Appeal Centre (Nfac)/Cit(A) Passed U/Sec 143(3) & U/Sec250 Of The Act For The A.Y 2017-18 & For The A.Y 2018-19, 2019-20 & 2020-21 Passed U/S 143(1) & U/Sec 250 Of The Act.

For Appellant: Shri.Rajesh Shah.ARFor Respondent: Shri.G.J.Ninawe. Sr. DR
Section 143(1)Section 143(2)Section 80Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA No. 2955, 2956, 2957 & 2958/Mum/2023 (A.Y: 2017-18, 2018-19, 2019-20 & 2020-21) Kinjal Heaven Vs. ITO,Ward19(2)(2), Cooperative Society Ltd, Piramal Chambers, 1st Wadia Street, 5th Floor, Near Mumbai-400034. Bharatmata Theatre, Parel (East), Mumbai-400012. PAN/GIR No. : AACAK6843Q Appellant .. Respondent Appellant by : Shri.Rajesh Shah.AR Respondent by : Shri.G.J.Ninawe. Sr. DR Date of Hearing 02.11.2023 Date of Pronouncement 06.11.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: These four appeals ar…

Income Tax Officer, Ward-1, Bhilwara, Shastri Nagar vs. Bhilwara Zila Dugdh Utpadak Sahkari Sang Limited, Ajmer Road, Bhilwara

In the result, the appeal of the Revenue is partly allowed

ITA 134/JODH/2023[2018-19]Status: DisposedITAT Jodhpur16 Oct 2023AY 2018-19

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Smt. Raksha Birla, C.A. and Sh. Rajendra Jain, AdvFor Respondent: Ms. Nidhi Nair, JCIT-DR
Section 22Section 80PSection 80P(2)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 134/Jodh/2023 Assessment Year: 2018-19 Income Tax Officer, Ward-1, Vs. Bhilwara Zila Dugdh Utpadak Bhilwara, Shastri Nagar, Sahkari Sang Ltd., Ajmer Road, Bhilwara. Bhilwara. [PAN: AAAAB 0214A] (Appellant) (Respondent) Appellant by : Smt. Raksha Birla, C.A. and Sh. Rajendra Jain, Adv. Respondent by : Ms. Nidhi Nair, JCIT-DR Date of Hearing : 09.10.2023 Date of Pronouncement : 16.10.2023 ORDER Per Dr. M. L. Meena, AM: This captioned appeal has been filed…

M/S. Hanumangarh Kendriya Sahakari Bank Ltd., Hanumangarh vs. ACIT, Circle-2, Bikaner

In the result, the appeals filed by the appellant are allowed andthe order(s) of the Kerala High Court and other authorities to thecontrary are set aside

ITA 71/JODH/2022[2016-17]Status: DisposedITAT Jodhpur12 Oct 2023AY 2016-17

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 80PSection 80P(2)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH,JODHPUR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 68 to 71/Jodh/2022 Assessment Years: 2013-14 to 2016-17 HanumangarhKendriyaSahakari Vs. Commissioner of Income Bank Ltd. Hanumangarh. Tax (Appeals), NFAC, [PAN: AAAJH0302C] Delhi. (Appellant) (Respondent) Appellant by None. (Written Submission) Respondent by Sh. Rajesh Ojha, CIT. DR Date of Hearing 10.10.2023 Date of Pronouncement 12.10.2023 ORDER Per: Bench: A batch of four appeals of the assessee society were filed against the order of the ld. Commissi…

M/S. Hanumangarh Kendriya Sahakari Bank Ltd., Hanumangarh vs. ACIT, Circle-2, Bikaner

In the result, the appeals filed by the appellant are allowed andthe order(s) of the Kerala High Court and other authorities to thecontrary are set aside

ITA 70/JODH/2022[2015-16]Status: DisposedITAT Jodhpur12 Oct 2023AY 2015-16

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 80PSection 80P(2)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH,JODHPUR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 68 to 71/Jodh/2022 Assessment Years: 2013-14 to 2016-17 HanumangarhKendriyaSahakari Vs. Commissioner of Income Bank Ltd. Hanumangarh. Tax (Appeals), NFAC, [PAN: AAAJH0302C] Delhi. (Appellant) (Respondent) Appellant by None. (Written Submission) Respondent by Sh. Rajesh Ojha, CIT. DR Date of Hearing 10.10.2023 Date of Pronouncement 12.10.2023 ORDER Per: Bench: A batch of four appeals of the assessee society were filed against the order of the ld. Commissi…

M/S. Hanumangarh Kendriya Sahakari Bank Ltd., Hanumangarh vs. ACIT, Circle-2, Bikaner

In the result, the appeals filed by the appellant are allowed andthe order(s) of the Kerala High Court and other authorities to thecontrary are set aside

ITA 69/JODH/2022[2014-15]Status: DisposedITAT Jodhpur12 Oct 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 80PSection 80P(2)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH,JODHPUR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 68 to 71/Jodh/2022 Assessment Years: 2013-14 to 2016-17 HanumangarhKendriyaSahakari Vs. Commissioner of Income Bank Ltd. Hanumangarh. Tax (Appeals), NFAC, [PAN: AAAJH0302C] Delhi. (Appellant) (Respondent) Appellant by None. (Written Submission) Respondent by Sh. Rajesh Ojha, CIT. DR Date of Hearing 10.10.2023 Date of Pronouncement 12.10.2023 ORDER Per: Bench: A batch of four appeals of the assessee society were filed against the order of the ld. Commissi…

M/S. Hanumangarh Kendriya Sahakari Bank Ltd., Hanumangarh vs. ACIT, Circle-2, Bikaner

In the result, the appeals filed by the appellant are allowed andthe order(s) of the Kerala High Court and other authorities to thecontrary are set aside

ITA 68/JODH/2022[2013-14]Status: DisposedITAT Jodhpur12 Oct 2023AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 80PSection 80P(2)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH,JODHPUR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 68 to 71/Jodh/2022 Assessment Years: 2013-14 to 2016-17 HanumangarhKendriyaSahakari Vs. Commissioner of Income Bank Ltd. Hanumangarh. Tax (Appeals), NFAC, [PAN: AAAJH0302C] Delhi. (Appellant) (Respondent) Appellant by None. (Written Submission) Respondent by Sh. Rajesh Ojha, CIT. DR Date of Hearing 10.10.2023 Date of Pronouncement 12.10.2023 ORDER Per: Bench: A batch of four appeals of the assessee society were filed against the order of the ld. Commissi…

Navrang Basant Co-Operative Housing Society Ltd, Mum vs. ITO Ward-17(2)(4), Mumbai

In the result, appeal of assessee is allowed

ITA 1353/MUM/2023[2017-18]Status: DisposedITAT Mumbai11 Oct 2023AY 2017-18

Bench: Shri Prashant Maharishi, Am & Shri Narender Kumar Choudhry, Jm Ito 17(2)(4) Room No. 112, 1 S T Floor, Navrang Basant Co-Operative Housing Society Limited Kautilya Bhavan, Vs. Basant Apartments, Cuffe Parade, C-41 To C-43, G Block, Bandra Mumbai-400 005 Kurla Complex, Bandra (E), Mumbai-400 051 (Appellant) (Respondent) Pan No. Aaaan1511E

For Appellant: Shri Siddhant Khopkar, ARFor Respondent: Shri Adhok Kumar Ambastha
Section 143Section 234BSection 4Section 80Section 80PSection 80P(2)(d)Section 80p(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI NARENDER KUMAR CHOUDHRY, JM ITO 17(2)(4) Room No. 112, 1 s t Floor, Navrang Basant Co-operative Housing Society Limited Kautilya Bhavan, Vs. Basant Apartments, Cuffe Parade, C-41 to C-43, G Block, Bandra Mumbai-400 005 Kurla Complex, Bandra (E), Mumbai-400 051 (Appellant) (Respondent) PAN No. AAAAN1511E Assessee by : Shri Siddhant Khopkar, AR Revenue by : Shri Adhok Kumar Ambastha, DR Date of hearing: 12.07.2023 Date of pronouncement : 11.10.2023 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed…