Which sections of the Income Tax Act does Mantola Co-operative Thrift & Credit Society Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 80P(2)(a)(i), Section 80P(2)(d), Section 143(3), Section 80P, Section 147, Section 80P(2).

Mantola Co-operative Thrift & Credit Society Ltd. v. CIT

Q: How many judgments cite Mantola Co-operative Thrift & Credit Society Ltd. v. CIT?

242 judgments on BharatTax cite Mantola Co-operative Thrift & Credit Society Ltd. v. CIT (50 Taxmann.com 278), spanning 2017 to 2026.

50 Taxmann.com 278High Court2014#359 most cited

What is Mantola Co-operative Thrift & Credit Society Ltd. v. CIT authority for?

A cooperative society is not entitled to deduction under Section 80P(2)(a)(i) for interest income earned from investments and deposits which are not attributable to its primary business. An assessment order erroneously allowing such a deduction is revisable under Section 263 as being erroneous and prejudicial to the revenue, or subject to reassessment under Section 147.

242

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2026.

Also referred to as

Mantola Co-operative Thrift & Credit Society · Section 80P · 80P(2)(a)(i) · 80P(2)(d) · interest on investments · cooperative societies · deduction disallowance · Section 263 revision · erroneous and prejudicial · Section 147 reassessment · Malabar Industrial · income from deposits

Sections most often in play

Section 80P(2)(a)(i)Section 80P(2)(d)Section 143(3)Section 80P Section 147 Section 80P(2)Section 80P(4)Section 144

Read the full judgment

Issues it is cited on

section 80(p)(2)(d)revision u/s 263 assessment order erroneous section 80p(2)(a)section 80p(2)(a)(i)section 80p(2)section 80p(2)(d)malabar industrial section 80p section 80p(4)section 80 erroneous and prejudicial

Judgments citing Mantola Co-operative Thrift & Credit Society Ltd. v. CIT

The Ponda Education Society Employee Co-Operative Credit Society Limited, Ponda vs. Income Tax Officer, Ward - 2(2), Panaji

Appeal is allowed in above terms

ITA 132/PAN/2019[2015-16]Status: DisposedITAT Panaji23 Dec 2022AY 2015-16

Bench: Shri Satbeer Singh Godara

For Appellant: Shri S.J. KamatFor Respondent: Smt. Neelima Nadkarni, Sr.DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH “SMC” : PANAJI [THROUGH VIRTUAL HEARING] BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER I.T.A.No.132/PAN/2019 Assessment Year 2015-16 The Ponda Education The Income Tax Officer, Society Employee Co-operative Credit Society Ward – 2 (2), Aaykar vs Ltd., Farmgudi, Near PES Bhavan, Pato Plaza, College, Ponda Goa. Panaji, Goa. Goa – 403 401 PIN 403 001 PAN AABAT4583D Appellant Respondent Assessee by : Shri S.J. Kamat Revenue by : Smt. Neelima Nadkarni, Sr.DR Date of hearing : 29.11.2022 Date of pronouncement : 28.12.2022 ORDER This assessee’s appeal for Assessme…

The Belgaum Coal and Coke Consumer Co-Operative Association Limited, Belgavi vs. Income Tax Officer, Ward - 1(1), Belgavi

Appeal is allowed in above terms

ITA 66/PAN/2019[2014-15]Status: DisposedITAT Panaji19 Dec 2022AY 2014-15

Bench: Shri Satbeer Singh Godara

For Appellant: Shri Shivanand HalbhaviFor Respondent: Smt. Neelima Nadkarni, Sr.DR

Section 143(3)Section 2(19)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH “SMC” : PANAJI [THROUGH VIRTUAL HEARING] BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER I.T.A.No.66/PAN/2019 Assessment Year 2014-15 The Belgaum Coal and The Income Tax Officer, Coke Consumer Ward – 1 (1), Feroj Cooperative Association Khimjibhai Complex, Opp Limited, Khanapur Road, Civil Hospital, Dr. Udyambag, Ambedkar Road, vs Belagavi - 590 008 Belagavi 590 001 PAN AAAAT4615M Karnataka. State of Karnataka Appellant Respondent Assessee by : Shri Shivanand Halbhavi Revenue by : Smt. Neelima Nadkarni, Sr.DR Date of hearing : 29.11.2022 Date of pronouncement :…

The Keri Urban Co-Op. Credit Society Ltd., Keri, Goa vs. The Income Tax Officer, Ward-2(3), Panaji

Appeal is allowed in above terms

ITA 140/PAN/2019[2015-16]Status: DisposedITAT Panaji19 Dec 2022AY 2015-16

Bench: Shri Satbeer Singh Godara

For Appellant: Shri S.J. KamatFor Respondent: Smt. Neelima Nadkarni, Sr.DR

Section 143(3)Section 40Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI ‘SMC’ BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER ITA.No.140/PAN/2019 Assessment Year 2015-2016 The Keri Urban Co-operative The Income Tax Officer, Credit Society Limited, Keri, Ward-2(3), Aaykar Sattari, Ponda – Goa. vs. Bhavan, Pato Plaza, PIN 403 505 Panaji, Goa – 403 001. PAN AAAJT0830D (Appellant) (Respondent) For Assessee : Shri S.J. Kamat For Revenue : Smt. Neelima Nadkarni, Sr.DR Date of Hearing : 29.11.2022 Date of Pronouncement : 19.12.2022 ORDER This assessee’s appeal for assessment year 2015-16, arises again…

The Orgaon Urban Co-Operative Credit Society Limited, Marcela vs. Income Tax Officer, Ward - 2(3), Panaji

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

ITA 242/PAN/2019[2015-16]Status: DisposedITAT Panaji30 Nov 2022AY 2015-16

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.242/Pan/2019 िनधा"रण वष" / Assessment Year : 2015-16 The Orgaon Urban Co- Vs. Ito, Ward-2(3), Panaji, Operative Credit Society Goa. Limited, Deulwada, Marcela, Goa- 403107. Pan : Aaaat6227D Appellant Respondent Assessee By : Shri Madhu Gawde Revenue By : Shri N. Shrikanth Date Of Hearing : 16.11.2022 Date Of Pronouncement : 30.11.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-1, Panaji [‘The Cit(A)’] Dated 29.05.2019 For The Assessment Year 2015-16. 2. The Appellant Raised The Following Grounds Of Appeal :- “1) The Learned Cit(A) Has Not Appreciated Appellants Submission That Though The Appellants Case Was Selected For Limited Scrutiny Under Cass Of Deduction Under Chapter Via & Low Income & High Loans / Advances / Investments The Learned Assessing Officer Erred In Examining Other Issues & Has Wrongly Travelled Beyond His Permitted Ambit In Making The Disallowances U/S. 40(A)(Ia) & Sec. 36(1)(V). 2) The Learned Cit(A) Ought To Have Considered That The Interest Earned On Statutory Investments Of Statutory Funds In The Apex Bank(Cooperative

For Appellant: Shri Madhu GawdeFor Respondent: Shri N. Shrikanth

Section 143(3)Section 194ASection 36Section 36(1)(iv)Section 36(1)(v)Section 36(1)(va)Section 40Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.242/PAN/2019 िनधा"रण वष" / Assessment Year : 2015-16 The Orgaon Urban Co- Vs. ITO, Ward-2(3), Panaji, operative Credit Society Goa. Limited, Deulwada, Marcela, Goa- 403107. PAN : AAAAT6227D Appellant Respondent Assessee by : Shri Madhu Gawde Revenue by : Shri N. Shrikanth Date of hearing : 16.11.2022 Date of pronouncement : 30.11.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of ld. Commissioner of Income Tax…

Lokmangal Nagri Sahakari Path Sanstha Mydt, Solapur vs. Principal Commissioner of Income-Tax -4, Pune

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

ITA 231/PUN/2022[2017-18]Status: DisposedITAT Pune29 Nov 2022AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.231/Pun/2022 िनधा"रण वष" / Assessment Year: 2017-18 Lokmangal Nagri Sahakari Vs. Pcit-4, Pune. Path Sanstha Maryadit, 94/29, Mangal Plaza, Opposite Padma Talkies, Jodbhavi Peth, Solapur- 413002. Pan : Aaaal1241M Appellant Respondent Assessee By : Shri Girish Ladda Revenue By : Shri Ganesh Bare Date Of Hearing : 23.11.2022 Date Of Pronouncement 29.11.2022 : आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Pr. Commissioner Of Income Tax-4, Pune (‘The Pcit’) Dated 19.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Year 2017-18. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. The Ld. Pr. Cit Has Erred In Law As Well As On Facts In Assuming The Jurisdiction U/S 263 Of The It Act, More So When The Assessment Order Passed U/S 143(3) Is Neither Erroneous Nor Prejudicial To The Interest Of Revenue.

For Appellant: Shri Girish LaddaFor Respondent: Shri Ganesh Bare

Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.231/PUN/2022 िनधा"रण वष" / Assessment Year: 2017-18 Lokmangal Nagri Sahakari Vs. PCIT-4, Pune. Path Sanstha Maryadit, 94/29, Mangal Plaza, Opposite Padma Talkies, Jodbhavi Peth, Solapur- 413002. PAN : AAAAL1241M Appellant Respondent Assessee by : Shri Girish Ladda Revenue by : Shri Ganesh Bare Date of hearing : 23.11.2022 Date of pronouncement 29.11.2022 : आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee dir…

Shr Arunoday Multi State Co-Op Cr Soc Ltd, Solapur vs. Principal Commissioner of Income-Tax - 4, Pune

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

ITA 229/PUN/2022[2017-18]Status: DisposedITAT Pune29 Nov 2022AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.229/Pun/2022 िनधा"रण वष" / Assessment Year: 2017-18 Shri Arunoday Multi State Co- Vs. Pcit-4, Pune. Operative Credit Society Ltd., Arunoday 22 Veershaiv Nagar, Vij Apur Road, Jule Solapur, Solapur- 413001. Pan : Aakas8478H Appellant Respondent Assessee By : Shri Girish Ladda Revenue By : Shri Ganesh Bare Date Of Hearing : 23.11.2022 Date Of Pronouncement 29.11.2022 : आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Pr. Commissioner Of Income Tax-4, Pune (‘The Pcit’) Dated 28.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Year 2017-18. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. The Ld. Pr. Cit Has Erred In Law As Well As On Facts In Assuming The Jurisdiction U/S 263 Of The It Act, More So When The Assessment Order Passed U/S 143(3) Is Neither Erroneous Nor Prejudicial To The Interest Of Revenue.

For Appellant: Shri Girish LaddaFor Respondent: Shri Ganesh Bare

Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.229/PUN/2022 िनधा"रण वष" / Assessment Year: 2017-18 Shri Arunoday Multi State Co- Vs. PCIT-4, Pune. operative Credit Society Ltd., Arunoday 22 Veershaiv Nagar, Vij Apur Road, Jule Solapur, Solapur- 413001. PAN : AAKAS8478H Appellant Respondent Assessee by : Shri Girish Ladda Revenue by : Shri Ganesh Bare Date of hearing : 23.11.2022 Date of pronouncement 29.11.2022 : आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the a…

Navodaya Nagri Pat Sanstha, Amravati vs. Income Tax Officer Ward -3, Amravati

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

ITA 66/NAG/2019[2013-14]Status: DisposedITAT Nagpur07 Nov 2022AY 2013-14

For Appellant: Shri Rajesh V. LoyaFor Respondent: Shri G. J. Ninawe

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

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.66/NAG/2019 िनधा"रण वष" / Assessment Year: 2013-14 Navodaya Nagri Pat Vs. ITO, Ward-3, Amravati. Sanstha, C/o. M/s. Loya Bagri & Co. Chartered Accountants, Gandhibag, Nagpur- 440002. PAN : AAABN0223G Appellant Respondent Assessee by : Shri Rajesh V. Loya Revenue by : Shri G. J. Ninawe Date of hearing : 27.09.2022 Date of pronouncement : 07.11.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of ld. Commissioner…

Sharda Urban Credit Co-Op Society Ltd., Amravati vs. Income Tax Officer, Ward-4, Amravati

In the result, the appeal of assessee is allowed

ITA 386/NAG/2017[2008-2009]Status: DisposedITAT Nagpur31 Oct 2022AY 2008-2009

Bench: Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Rajesh V. Loya, CA (through virtual)For Respondent: Shri G.J. Ninawe (through virtual)

Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, NAGPUR (VIRTUAL HEARING HELD AT I.T.A.T. PUNE BENCHES, PUNE BEFORE SHRI PARTHA SARATHI CHAUDHURY, JM ITA No. 386/NAG/2017 : A.Y. 2008-09 Sharda Urban Credit Co-op. Society Ltd., Upper Floor, Gulshan Plaza, Rajapeth, Amravati. PAN : AACAS 1152J :Appellant Vs. The Income Tax Officer, Ward-4, Amravati Respondent Appellant by : Shri Rajesh V. Loya, CA (through virtual) Respondent by : Shri G.J. Ninawe (through virtual) Date of Hearing : 27-10-2022 Date of Pronouncement : 31-10-2022 ORDER This appeal preferred by the assessee emanates from the order of the ld. CIT(A)-1…

Nirmiti Nagari Sahakari Patsanstha Ltd., Nasik vs. Income-Tax Officer, Ward 1(2), Nashik

In the result, the appeal of assessee is allowed

ITA 442/PUN/2022[2017-18]Status: DisposedITAT Pune26 Oct 2022AY 2017-18

Bench: Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita No.442/Pun/2022

For Appellant: Shri Sanket Milind JoshiFor Respondent: Shri Piyush Kumar Singh Yadav

Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, PUNE BEFORE SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA No.442/PUN/2022 Nirmiti Nagari Sahakari Patsanstha Limited Gala No.2, Vikas Theater Building, Ashok Stambh, Nashik – 422202 PAN : AABAN7006R .......अपीलार्थी / Appellant बनाम / V/s. The Income Tax Officer, Ward-1(2), Nashik ……प्रत्यर्थी / Respondent Assessee by : Shri Sanket Milind Joshi Revenue by : Shri Piyush Kumar Singh Yadav सुनवाई की तारीख / Date of Hearing : 20-10-2022 घोषणा की तारीख / Date of Pronouncement : 26-10-2022 आदेश / ORDER PER PARTHA SARATHI CHAUDHURY, JM : This appeal preferr…

Kolhapur Sahakari Majur and Hamal Sanstha Maryadit, Kolhapur vs. Income-Tax Officer, Ward - 2 (1), Kolhapur

In the result, the appeal filed by the assessee stands partly allowed

ITA 1138/PUN/2019[2013-14]Status: DisposedITAT Pune08 Sept 2022AY 2013-14

Bench: Shri S. S. Godara & Shri Inturi Rama Raoआयकर अपील सं. / Ita No.1138/Pun/2019 िनधा"रण वष" / Assessment Year: 2013-14 Kolhapur Sahakari Majur Vs. Ito, Ward- 2(1) & Hamal Sanstha Kolhapur. Maryadit, Masjid Complex, 2Nd Floor, Office No.14, Hamal Bhavan, 439-E Ward, Station Road, Shahupuri, Kolhapur- 416001. Pan : Aaaap0326R Appellant Respondent Assessee By : None Revenue By : Shri Ramnath P. Murkunde Date Of Hearing : 05.09.2022 Date Of Pronouncement : 08.09.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)- 2, Kolhapur [‘The Cit(A)’] Dated 25.04.2019 For The Assessment Year 2013-14. 2. The Appellant Raised The Following Grounds Of Appeal :- “1) On The Facts & Circumstances Of The Case & In Law & By Order Of The Hon'Ble Tribunal 'A' Bench Pune In Ita No. 486/Pun/2012 For A. Y. 2012-13 Which Decision Was Rendered In Favour Of The Assessee Now The Issue Is A 'Covered' In Favour Of The Assessee. Following The Hon'Ble Tribunal Order (Supra) The Deduction Of 82,78,245/- Be Allowed To The Appellant.

For Appellant: NoneFor Respondent: Shri Ramnath P. Murkunde

Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1138/PUN/2019 िनधा"रण वष" / Assessment Year: 2013-14 Kolhapur Sahakari Majur Vs. ITO, Ward- 2(1), and Hamal Sanstha Kolhapur. Maryadit, Masjid Complex, 2nd Floor, Office No.14, Hamal Bhavan, 439-E Ward, Station Road, Shahupuri, Kolhapur- 416001. PAN : AAAAP0326R Appellant Respondent Assessee by : None Revenue by : Shri Ramnath P. Murkunde Date of hearing : 05.09.2022 Date of pronouncement : 08.09.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: This is a…

M/S. Jan Kalyan Nagri Sahakari Pat.Limited Sanstha, Parbhani vs. Income-Tax Officer, Ward - Parbhani, Parbhani

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

ITA 825/PUN/2019[2014-15]Status: DisposedITAT Pune26 Aug 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.825/Pun/2019 िनधा"रण वष" / Assessment Year: 2014-15 M/S. Jan Kalyan Nagri Vs. Ito, Ward- Parbhani, Sahakari Pat. Limited Sanstha, Parbhani. Sawarkar Chowk, Vidya Nagar, Parbhani-431401. Pan : Aaaaj2292G Appellant Respondent Assessee By Smt. Deepa Khare : Revenue By : Shri Hitendra B. Ninawe Date Of Hearing : 25.08.2022 Date Of Pronouncement : 26.08.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Pr. Commissioner Of Income Tax-1, Aurangabad (‘The Pcit’) Dated 28.03.2019 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Year 2014-15. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. Learned Cit Erred In Law & On Facts In Invoking Jurisdiction U/S 263 & Setting Aside The Assessment Order, Directing The Ao To Pass Fresh Order After Verification When The Ld Ao Had Applied His Mind After Sufficient Inquiries & Examined The Issue In The Original Assessment Proceedings In Respect Of Interest Income & Granted Deduction U/S 80P. 2. The Ld Cit Erred In Law & On Facts In Not Appreciating That The Decision Of Supreme Court In Case Of Totgars Cooperative Sales

For Respondent: Shri Hitendra B. Ninawe

Section 143(3)Section 263Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.825/PUN/2019 िनधा"रण वष" / Assessment Year: 2014-15 M/s. Jan Kalyan Nagri Vs. ITO, Ward- Parbhani, Sahakari Pat. Limited Sanstha, Parbhani. Sawarkar Chowk, Vidya Nagar, Parbhani-431401. PAN : AAAAJ2292G Appellant Respondent Assessee by Smt. Deepa Khare : Revenue by : Shri Hitendra B. Ninawe Date of hearing : 25.08.2022 Date of pronouncement : 26.08.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee direct…

Shree Tuljabhavani Nagari Sahakari Pat Sanstha Maryadit, Pune vs. Principal Commissioner of Income Tax -5, Pune

In the result, appeal of the Assessee is allowed

ITA 254/PUN/2020[2014-2015]Status: DisposedITAT Pune28 Jul 2022AY 2014-2015

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.254/Pun/2020 िनधा"रणवष" /Assessment Year: 2014-15 Shree Tuljabhavani Nagari The Principal Commissioner Sahakari Pat Sanstha Maryadit, Vs Of Income Tax - 5, Pune. 17/04, 103, Shri Tuljibhavani Plaza Mangalnagar, Wakad Road, Thergaon, Pune. Pan: Aadas 9902 P Appellant/ Assessee Respondent/ Revenue Assessee By None. Revenue By Shri Arvind Desai – Dr Date Of Hearing 16/06/2022 Date Of Pronouncement 28/07/2022 आदेश/ Order Per Dr.Dipak P.Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Pr.Commissioner Of Income-Tax-5, Pune’S, Order Dated 08.01.2019For The Assessment Year 2014-15, Involving Proceedings Under Section 263(1) Of The Income Tax Act, 1961. The Assessee Has Raised The Following Grounds Of Appeal: “1. Pr.Commissioner Of Income Tax Has Erred In Passing The Order Which Is Without Jurisdiction & Bad In Law. Same May Please Be Cancelled. 2. Pr.Cit Has Erred In Alleging That Order U/S 143(3) Passed By Assessing Officer Is Erroneous In So Far As It Is Prejudicial To The Interest Of Revenue. Appellant Prays To Cancel The Same.

Section 143(3)Section 263Section 263(1)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.254/PUN/2020 िनधा"रणवष" /Assessment Year: 2014-15 Shree Tuljabhavani Nagari The Principal Commissioner Sahakari Pat Sanstha Maryadit, Vs of Income Tax - 5, Pune. 17/04, 103, Shri Tuljibhavani Plaza Mangalnagar, Wakad Road, Thergaon, Pune. PAN: AADAS 9902 P Appellant/ Assessee Respondent/ Revenue Assessee by None. Revenue by Shri Arvind Desai – DR Date of hearing 16/06/2022 Date of pronouncement 28/07/2022 आदेश/ ORDER PER…

M/S. Anand Nagari Sahakari Patsanstha Maryadit, Nashik vs. Pr. Commissioner of Income-Tax -1, Nashik

Appeal is allowed in above terms

ITA 1245/PUN/2018[2014-15]Status: DisposedITAT Pune14 Jul 2022AY 2014-15

Bench: Shri S.S. Godara & Dr. Dipak P. Ripoteनिर्धारण वषा / Assessment Year : 2014-15 M/S. Anand Nagari Sahakari Vs. Pr.Cit-1, Patsanshta Maryadit Nashik Near Jain Bhavan, Artillery Centre Road, Nashik Road, Nashik – 422101 Pan : Aaala0059M Appellant Respondent

Section 143(3)Section 263Section 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER निर्धारण वषा / Assessment Year : 2014-15 M/s. Anand Nagari Sahakari Vs. Pr.CIT-1, Patsanshta Maryadit Nashik Near Jain Bhavan, Artillery Centre Road, Nashik Road, Nashik – 422101 PAN : AAALA0059M Appellant Respondent Assessee by Shri Abhay Avachat Revenue by Shri Rajarshi Dwivedy Date of hearing 04-07-2022 Date of pronouncement 14-07-2022 आदेश / ORDER PER S.S. GODARA, JM : This assessee‟s appeal for AY 2014-15 arises against the Pr.CIT-1, Nashik‟s order dated 11-06-2018 in…

Shri Shridharswamy Credit Souharda Sahakari Niyamit, Belagavi vs. ITO, Ward - 2(1), Belgavi

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

ITA 136/PAN/2018[2012-13]Status: DisposedITAT Panaji15 Jun 2022AY 2012-13

Bench: Shri C.M. Garg & Shri Girish Agrawal

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER I.T.A. Nos. 136 to 138/PAN/2018 Assessment Years: 2012-13 to 2014-15 Shri Shridharswamy Credit Vs. ITO, Souharda Sahakari Niyamit Ward 2(1), 1338, Gururaj Anugrah, Ground Belagavi. Floor, Ramalingkhind Galli, Belagavi – 590001. (PAN: AAABS1646E) Appellant Respondent Date of Hearing 13.06.2022 Date of Pronouncement 15.06.2022 Assessee by Shri U.G. Ammangi, CA Department by Shri Mayur Kamble, Sr. DR ORDER Per C.M. Garg, JM: The above appeals filed by the Assessee are directe…

Rajarshi Shahu Nagari Sahakari Pat Sanstha Ltd., Kolhapur vs. Income Tax Officer, Ward 1(3), Kolhapur

Appeal is allowed in above terms

ITA 609/PUN/2021[2017-18]Status: DisposedITAT Pune26 May 2022AY 2017-18

Bench: Shri S. S. Godaraआयकर अपील सं. / Ita No.609/Pun/2021 िनधा"रण वष" / Assessment Year: 2017-18 Rajarshi Shahu Nagari Vs. Ito, Ward-1(3), Kolhapur. Sahakari Pat Sanstha Ltd., A/P. Murgud, Tal. Kagal, Dist. Kolhapur-416219. Pan : Aaaar1341Q Appellant Respondent Assessee By None : Revenue By : Shri Arvind Desai Date Of Hearing : 23.05.2022 Date Of Pronouncement : 26.05.2022 आदेश / Order Per S. S. Godara, Jm: This Assessee’S Appeal For Assessment Year 2017-18 Arises Against The Cit(A)- National Faceless Appeal Centre (Nfac), Delhi’S Order Dated 23.09.2021 Passed In Case No. Itba/Nfac/S/250/2021-22/1035827237(1) Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short The Act. Case Called Twice. None Appears At Assessee’S Behest. It Is Accordingly Proceeded Ex-Parte.

For Respondent: Shri Arvind Desai

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.609/PUN/2021 िनधा"रण वष" / Assessment Year: 2017-18 Rajarshi Shahu Nagari Vs. ITO, Ward-1(3), Kolhapur. Sahakari Pat Sanstha Ltd., A/p. Murgud, Tal. Kagal, Dist. Kolhapur-416219. PAN : AAAAR1341Q Appellant Respondent Assessee by None : Revenue by : Shri Arvind Desai Date of hearing : 23.05.2022 Date of pronouncement : 26.05.2022 आदेश / ORDER PER S. S. GODARA, JM: This assessee’s appeal for assessment year 2017-18 arises against the CIT(A)- National Faceless Appeal Centre (NFAC), Delhi’s or…

Prathamik Krishi Pattin Sahakari Sangh Niyamit Sankeshwar, Belgaum vs. ITO, Ward - 1(3), Belgaum

In the result, the appeal filed by the assessee stands partly allowed for statistical purposes

ITA 64/PAN/2018[2012-13]Status: DisposedITAT Panaji06 Apr 2022AY 2012-13

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita No.64/Pan/2018 िनधा"रण वष" / Assessment Year : 2012-13 Prathamik Krishi Pattin Sahakhari Sangh Niyamit Sankeshwar, Azad Road, Sankeshwar, Tq: Hukkeri, Dist. Belgaum- 591313. .......अपीलाथ" / Appellant Pan : Aaaat4153E बनाम / V/S. Ito, Ward- 1(3), ……""यथ" / Respondent Belgaum. Assessee By : Shri M. S. Tigadi Revenue By : Shri Rijula Uniyal सुनवाई क" तारीख / Date Of Hearing : 04.04.2021 घोषणा क" तारीख / Date Of Pronouncement : 06.04.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals), Belagavi [‘Cit(A)’ For Short] Dated 29.11.2017 For The Assessment Year 2012-13. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Cooperative Society Engaged In The Business Of Providing Credit Facilities To Its Members. The Return Of Income For The Assessment Year 2012-13 Was Filed On 15.09.2013 Declaring Rs.Nil Income. Against The Said Return Of Income, The Assessment Was Completed By The Income Tax Officer, Ward- 1(3), Belgaum (‘The Assessing

For Appellant: Shri M. S. TigadiFor Respondent: Shri Rijula Uniyal

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, AM AND SHRI S. S. VISWANETHRA RAVI, JM आयकर अपील सं. / ITA No.64/PAN/2018 िनधा"रण वष" / Assessment Year : 2012-13 Prathamik Krishi Pattin Sahakhari Sangh Niyamit Sankeshwar, Azad Road, Sankeshwar, Tq: Hukkeri, Dist. Belgaum- 591313. .......अपीलाथ" / Appellant PAN : AAAAT4153E बनाम / V/s. ITO, Ward- 1(3), ……""यथ" / Respondent Belgaum. Assessee by : Shri M. S. Tigadi Revenue by : Shri Rijula Uniyal सुनवाई क" तारीख / Date of Hearing : 04.04.2021 घोषणा क" तारीख / Date of Pronouncement : 06.04.2022 आदेश / ORDER PER I…

Sahyadri Sahakari Sakhar Karkhana Ltd, Kolhapur vs. Assistant Commissioner of Income-Tax, Circle - 2, Kolhapur

In the result, the appeal filed by the assessee in ITA

ITA 2255/PUN/2017[2013-14]Status: DisposedITAT Pune29 Mar 2022AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Sonjoy Sarmaआयकर अपील सं. / Ita Nos.2254, 2255 & 2277/Pun/2017 िनधा"रण वष" / Assessment Years: 2012-13, 2013-14 & 2014-15 Sahyadri Sahakari Sakhar Vs. Ito, Ward- 1(4), Karkhana Ltd., Kolhapur / C/O S.V. Phadnis C.A., Acit, Circle-2, 613, E Ward, Phadnis Kolhapur. Chambers, Shahupuri, 1St Lane, Kolhapur. Pan : Aaaas9803L Appellant Respondent Assessee By : None Revenue By Shri M. Jasnani : Date Of Hearing : 25.03.2022 Date Of Pronouncement : 29.03.2022 आदेश / Order Per Inturi Rama Rao, Am : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)-1, Kolhapur [(‘Cit(A)’ For Short] Commonly Dated 09.08.2017 For The Assessment Years 2012-13, 2013-14 & 2014-15 Respectively. 2. Since The Identical Facts & Issues Are Involved In All Above Three Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.2254/Pun/2017 For The Assessment Year 2012-13 Are Stated Herein.

For Appellant: None

Section 234ASection 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SONJOY SARMA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.2254, 2255 & 2277/PUN/2017 िनधा"रण वष" / Assessment Years: 2012-13, 2013-14 & 2014-15 Sahyadri Sahakari Sakhar Vs. ITO, Ward- 1(4), Karkhana Ltd., Kolhapur / C/o S.V. Phadnis C.A., ACIT, Circle-2, 613, E Ward, Phadnis Kolhapur. Chambers, Shahupuri, 1st Lane, Kolhapur. PAN : AAAAS9803L Appellant Respondent Assessee by : None Revenue by Shri M. Jasnani : Date of hearing : 25.03.2022 Date of pronouncement : 29.03.2022 आदेश / ORDER PER INTURI RAMA RAO…

Sahyadri Sahakari Sakhar Karkhana Ltd, Kolhapur vs. Income-Tax Officer, Ward - 1(4), Kolhapur

In the result, the appeal filed by the assessee in ITA

ITA 2254/PUN/2017[2012-13]Status: DisposedITAT Pune29 Mar 2022AY 2012-13

For Appellant: None

Section 234ASection 80PSection 80P(2)(d)

Sahyadri Sahakari Sakhar Karkhana Ltd, Kolhapur vs. Assistant Commissioner of Income-Tax, Circle - 2, Kolhapur

In the result, the appeal filed by the assessee in ITA

ITA 2277/PUN/2017[2014-15]Status: DisposedITAT Pune29 Mar 2022AY 2014-15

For Appellant: None

Section 234ASection 80PSection 80P(2)(d)

Belgaum Coal & Coke Consumer Co-Op Association Ltd, Belgaum vs. ITO, Ward - 1(1), Belgavi

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

ITA 103/PAN/2018[2012-13]Status: DisposedITAT Panaji17 Nov 2021AY 2012-13

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita No.103/Pan/2018 िनधा"रण वष" / Assessment Year : 2012-13 Belgaum Coal & Coke Consumer Cooperative Association Ltd., Khanapur Road, Udyambag, Belgaum-590008. .......अपीलाथ" / Appellant Pan : Aaaat4615M बनाम / V/S. Ito, Ward- 1(1), ……""यथ" / Respondent Belagavi. Assessee By : Shri Shivanand Halbhari Revenue By : Shri Sourabh Nayak सुनवाई क" तारीख / Date Of Hearing : 12.11.2021 घोषणा क" तारीख / Date Of Pronouncement : 17.11.2021 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals), Belagavi (‘Cit(A)’ For Short) Dated 23.01.2018 For The Assessment Year 2012-13. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. The Learned A.O. Has Erred In Not Allowing Deduction U/S 80P(2)(D) Of The Income Tax Act, 1961 Without Properly Verifying The Details Of Investee. 2. The Learned A.O. Has Wrongly Interpreted The Provisions Of Section 80P(2)(D) By Not Treating Investees I.E. Belgaum Industrial Cooperative Bank & Belgaum District Central Cooperative Bank As Cooperative Societies. 3. The Learned A.O. Has Wrongly Interpreted The Definition Of Cooperative Society Vide Section 2(19) Of The Income Tax Act, 1961 By Treating Those Entities Which Are Registered Under The Co-Operative Societies Act, 1912 (2 Of 1912), Or Under Any Other Law For The Time Being In Force In Any State For The Registration Of Co-Operative Societies, As Not Being Cooperative Societies.

For Appellant: Shri Shivanand HalbhariFor Respondent: Shri Sourabh Nayak

Section 143(3)Section 2(19)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, AM AND SHRI S. S. VISWANETHRA RAVI, JM आयकर अपील सं. / ITA No.103/PAN/2018 िनधा"रण वष" / Assessment Year : 2012-13 Belgaum Coal & Coke Consumer Cooperative Association Ltd., Khanapur Road, Udyambag, Belgaum-590008. .......अपीलाथ" / Appellant PAN : AAAAT4615M बनाम / V/s. ITO, Ward- 1(1), ……""यथ" / Respondent Belagavi. Assessee by : Shri Shivanand Halbhari Revenue by : Shri Sourabh Nayak सुनवाई क" तारीख / Date of Hearing : 12.11.2021 घोषणा क" तारीख / Date of Pronouncement : 17.11.2021 आदेश / ORDER PER INTURI RAMA…