Mantola Co-operative Thrift & Credit Society Ltd. v. Commissioner of Income-tax

70 Taxmann.com 296Supreme Court of India2016#14370 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2017 to 2024.

Judgments citing Mantola Co-operative Thrift & Credit Society Ltd. v. Commissioner of Income-tax

Arth Nagari Sahkari Patsanstha Limited Nashik, Nashik vs. The ITO, Ward-1(1), Nashik

In the result, appeal of the assessee is allowed

ITA 2042/PUN/2024[2017-18]Status: DisposedITAT Pune27 Nov 2024AY 2017-18

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2042/Pun/2024 िनधा"रण वष" / Assessment Year: 2017-18 Arth Nagari Sahakari V The Income Tax Officer, Patsanstha Limited, S Ward-1(1), Nashik. Gala No.4, Shanti Daya Society, Hirawadi Shakti Nagar, Panchavati, Nashik – 422003. Pan: Aacaa7908C Appellant/ Assessee Respondent / Revenue Assessee By Shri Prashant Shrishrimal – Ar Revenue By Shri Manoj Tripathi – Dr Date Of Hearing 26/11/2024 Date Of Pronouncement 27/11/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] For Assessment Year 2017-18 Dated 01.08.2024 Passed U/Sec.250 Of The Income Tax Act, 1961. The Assessee Has Raised The Following Grounds Of Appeal : “1. On The Facts & In Law The Ld.Cit(A) Has Erred In Holding That Interest From Nationalized Bank Rs.3,13,518/- Is Not Eligible For Deduction U/S 80P(2)(A)(I) & Held It To Be Taxable Income Of The Society. 2. On The Facts & In Law The Ld.Cit(A) Has Erred In Assessing Gross Interest Received From Nationalized Bank As Income Without Allowing Expenditure For Earning The Said Interest Income On Pro-Rata Basis. 3. The Appellant Craves Leave To Add Alter Delete Above Or Any Other Ground/S Of Appeal.” Submission Of Ld.Ar : 2. Ld.Ar For The Assessee Submitted That Assessee Had Earned Interest Income Of Rs.3,13,518/- From Nationalized Bank. The Ao Has Disallowed Assessee’S Claim For Deduction U/Sec.80P(2)(A)(I) Of The Act & Held That Interest Income Shall Be Taxed Under The Head “Income From Other Sources”. Ld.Ar Relied On Following Decisions Of Itat Pune Bench :  Dcit Vs. Shree Parshwanath Nagari Sah. Pat Sanstha Ltd., In Ita No.265/Pun/2019, Dated 27.01.2022.  Baliraja Gramin Bigar Sheti Sahakari Patsanstha Maiyadit V. Ito

Section 250Section 80P(2)(a)

…।आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2042/PUN/2024 िनधा"रण वष" / Assessment Year: 2017-18 Arth Nagari Sahakari V The Income Tax Officer, Patsanstha Limited, s Ward-1(1), Nashik. Gala No.4, Shanti Daya Society, Hirawadi Shakti Nagar, Panchavati, Nashik – 422003. PAN: AACAA7908C Appellant/ Assessee Respondent / Revenue Assessee by Shri Prashant Shrishrimal – AR Revenue by Shri Manoj Tripathi – DR Date of hearing 26/11/2024 Date of pronou…

Chandraprabhu Gramin Bigar Sheti Sahakari Pat Santha Maryadit, Solapur vs. Income-Tax Officer, Ward - 1(4), Pandharpur

In the result, the appeal of the revenue stands dismissed

ITA 2542/PUN/2017[2012-13]Status: DisposedITAT Pune26 Oct 2018AY 2012-13

Bench: Shri Anil Chaturvedi, Am

For Appellant: Ms. Riya S. ShahFor Respondent: Mrs. Shabana Parveen
Section 143(3)Section 56Section 80P(2)(a)

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “एक सद"य” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI ANIL CHATURVEDI, AM आयकर अपील सं. / ITA Nos.2427 & 2542/PUN/2017 "नधा"रण वष" / Assessment Year : 2013-14 & 2012-13 Chandraprabhu Gramin Bigar Sheti ………. अपीलाथ" / Sahkari Pat Santha Maryadit, Appellant A/p: Natepute, Tal Malshiras, Dist. Solapur. PAN : AAAAC2702L. बनाम v/s The Income Tax Officer, ………. ""यथ" / Ward – 1(4), Padharpur. Respondent Assessee by : Ms. Riya S. Shah. Revenue by : Mrs. Shabana Parveen. सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 23.10.2018 Date of Pronounc…

Sugar Cane Producers Vividh Karyakari Sah. Society Ltd, Solapur vs. Income-Tax Officer, Ward - 1(4), Pandharpur

In the result, the appeal of the revenue stands dismissed

ITA 2538/PUN/2017[2013-14]Status: DisposedITAT Pune26 Oct 2018AY 2013-14

Bench: Shri Anil Chaturvedi, Am

For Appellant: Ms. Riya S. Shah & Shri S.N. DoshiFor Respondent: Mrs. Shabana Parveen
Section 143(3)Section 56Section 80P(2)(a)

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “एक सद"य” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI ANIL CHATURVEDI, AM आयकर अपील सं. / ITA Nos.2537 & 2538/PUN/2017 "नधा"रण वष" / Assessment Year : 2012-13 & 2013-14 Sugar Cane Producers Vividh Karyakari ………. अपीलाथ" / Sah. Society Limited, Malinagar, Appellant Tal. Malshiras, Dist. Solapur. PAN : AAFFS4023E. बनाम v/s The Income Tax Officer, ………. ""यथ" / Ward – 1(4), Padharpur. Respondent Assessee by : Ms. Riya S. Shah & Shri S.N. Doshi. Revenue by : Mrs. Shabana Parveen. सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 24.10.2018 Dat…

Sugar Cane Producers Vividh Karyakari Sah. Society Ltd, Solapur vs. Income-Tax Officer, Ward - 1(4), Pandharpur

In the result, the appeal of the revenue stands dismissed

ITA 2537/PUN/2017[2012-13]Status: DisposedITAT Pune26 Oct 2018AY 2012-13

Bench: Shri Anil Chaturvedi, Am

For Appellant: Ms. Riya S. Shah & Shri S.N. DoshiFor Respondent: Mrs. Shabana Parveen
Section 143(3)Section 56Section 80P(2)(a)

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “एक सद"य” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI ANIL CHATURVEDI, AM आयकर अपील सं. / ITA Nos.2537 & 2538/PUN/2017 "नधा"रण वष" / Assessment Year : 2012-13 & 2013-14 Sugar Cane Producers Vividh Karyakari ………. अपीलाथ" / Sah. Society Limited, Malinagar, Appellant Tal. Malshiras, Dist. Solapur. PAN : AAFFS4023E. बनाम v/s The Income Tax Officer, ………. ""यथ" / Ward – 1(4), Padharpur. Respondent Assessee by : Ms. Riya S. Shah & Shri S.N. Doshi. Revenue by : Mrs. Shabana Parveen. सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 24.10.2018 Dat…

Chandraprabhu Gramin Bigar Sheti Sahakari Pat Sanstha Maryadit, Solapur vs. Income-Tax Officer, Ward - 1(4), Pandharpur

In the result, the appeal of the revenue stands dismissed

ITA 2427/PUN/2017[2013-14]Status: DisposedITAT Pune26 Oct 2018AY 2013-14

Bench: Shri Anil Chaturvedi, Am

For Appellant: Ms. Riya S. ShahFor Respondent: Mrs. Shabana Parveen
Section 143(3)Section 56Section 80P(2)(a)

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “एक सद"य” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI ANIL CHATURVEDI, AM आयकर अपील सं. / ITA Nos.2427 & 2542/PUN/2017 "नधा"रण वष" / Assessment Year : 2013-14 & 2012-13 Chandraprabhu Gramin Bigar Sheti ………. अपीलाथ" / Sahkari Pat Santha Maryadit, Appellant A/p: Natepute, Tal Malshiras, Dist. Solapur. PAN : AAAAC2702L. बनाम v/s The Income Tax Officer, ………. ""यथ" / Ward – 1(4), Padharpur. Respondent Assessee by : Ms. Riya S. Shah. Revenue by : Mrs. Shabana Parveen. सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 23.10.2018 Date of Pronounc…

M/S. Orissa State Co-Operative Handicrafts Corporation Limited, Bhubaneswar vs. DCIT, Circle-4(1), Bhubaneswar

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 378/CTK/2017[2013-14]Status: DisposedITAT Cuttack17 May 2018AY 2013-14

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm M/S Orissa State Cooperative Vs. Dcit, Circle-4(1), Handicrafts Corporation Limited, Bhubaneswar At-D-2/3, Industrial Estate, Rasulgarh, Bhubaneswar स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaaao 0096 K (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Ambika Prasad Mohanty, Ar िाजस्व की ओर से /Revenue By : Shri D.K.Pradhan, Dr सुनवाई की तािीख / Date Of Hearing : 14/05/2018 घोषणा की तािीख/Date Of Pronouncement 17/05/2018 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: The Assessee Has Filed This Appeal Against The Order Of Cit(A)-2, Bhubaneswar, Dated 28.06.2017, Passed In I.T.Appeal No.0039/2016-17, U/S.143(3)/250 Of The I.T.Act For The Assessment Year 2013-2014. 2. At The Time Of Hearing, Ld. Ar Of The Assessee Has Not Pressed The Grounds No.2 & 3 Of The Grounds Of Appeal. Accordingly, We Dismiss The Ground Nos.2&3 As Not Pressed. 3. The Effective Grounds Of Appeal Are As Under :- 1. Ld Cit (Appeals) Is Wrong & Unlawful In Upholding The Decision Of Assessing Officer With Respect To Disallowance Of Interest Claimed By The Assessee U/S 80P(2) (D). Interest Income From Orissa State Co Operative Bank Ltd Being Another Co Operative Society To The Tune Of Rs. 30,37,898/-. 4. Thus Ld Cit (Appeals) Is Wrong In Holding That, The Whole Of Rs. 44,02,128/- Interest Income Is Income From Fixed Deposits & Is Neither Deductible U/S 80P(2)(D) Nor Eligible For Set Off Against Carried Forward Loss For Being Income From Other Sources.

For Appellant: Shri Ambika Prasad Mohanty, ARFor Respondent: Shri D.K.Pradhan, DR
Section 143(1)Section 143(2)Section 143(3)Section 56(2)Section 72(1)Section 80P(2)Section 80P(2)(d)

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE, JM M/s Orissa State Cooperative Vs. DCIT, Circle-4(1), Handicrafts Corporation Limited, Bhubaneswar At-D-2/3, Industrial Estate, Rasulgarh, Bhubaneswar स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No. : AAAAO 0096 K (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri Ambika Prasad Mohanty, AR िाजस्व की ओर से /Revenue by : Shri D.K.Pradhan, DR सुनवाई की तािीख / Date of Hearing : 14/05/2018 घोषणा की तािीख/Date of Pronouncement 17/05/2018 आदेश…

Orissa State Co-Operative Handicrafts Corporation Ltd., Bhubaneswar vs. DCIT, Circle-4(1), Bhubaneswar

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

ITA 66/CTK/2017[2012-13]Status: DisposedITAT Cuttack31 May 2017AY 2012-13

Bench: Shri N.S Sainiassessment Year : 2012-2013

For Appellant: Shri Biswa Ranjan Patnaik, ARFor Respondent: Shri D.K.Pradhan, DR
Section 56Section 80PSection 80P(2)Section 80P(2)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK ‘SMC’ BENCH, CUTTACK BEFORE SHRI N.S SAINI, ACCOUNTANT MEMBER Assessment Year : 2012-2013 Orissa State Co-operative Vs. DCIT, Circle 4(1), Handicrafts Corporation Bhubaneswar Limited, D-2/3, Industrial Estate, Rasulgarh. PAN/GIR No. AAAAO 0096 K (Appellant) .. ( Respondent) Assessee by : Shri Biswa Ranjan Patnaik, AR Revenue by : Shri D.K.Pradhan, DR Date of Hearing : 24 /05/ 2017 Date of Pronouncement : 31/05/ 2017 O R D E R This is an appeal filed by the assessee against the order of CIT(A)— 2, Bhubaneswar, dated 30.11.2016, for the assessment year 2012-13. 2…

Mantola Co-operative Thrift & Credit Society Ltd. v. Commissioner of Income-tax (70 Taxmann.com 296) — Cited in 7 Judgments | BharatTax