Mantola Cooperative Thrift Credit Society Ltd. v. CIT

110 DTR 89High Court2014#821 most cited

What is Mantola Cooperative Thrift Credit Society Ltd. v. CIT authority for?

A cooperative society is not entitled to claim deduction under Section 80P of the Income Tax Act on interest income earned from deposits made with banks.

125

judgments rely on this decision, according to BharatTax’s citation analysis of 366,369 Indian tax judgments — from 2018 to 2026.

Also referred to as

Mantola Cooperative Thrift Credit Society · Section 80P deduction · interest income from banks · cooperative society · section 80P(2)(d) · section 80P(2)(a)(i) · bank deposits · Totgar's Cooperative Sale Society Ltd · Delhi High Court

Sections most often in play

Section 80P(2)(a)(i)Section 80P(2)(d)Section 80P(4)Section 143(3)Section 1963Section 143(2)Section 2(19)Section 56

Issues it is cited on

section 80p(2)(a)(i)section 80p(2)(d)section 80p(2)(a)section 80p(2)section 80p(4)section 80psection 2(19)section 80limited scrutinysection 56service of noticefirst appeal

Judgments citing Mantola Cooperative Thrift Credit Society Ltd. v. CIT

The City Co -Op. Credit Society Limited, Belagavi vs. Income Tax Officer, National E-Assessment Centre, Delhi

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

ITA 95/PAN/2023[2018-19]Status: DisposedITAT Panaji08 Sept 2023AY 2018-19

Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)

For Appellant: Shri Pramod VaidhyaFor Respondent: Shri Ashwini D. Hosmani
Section 143(3)Section 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 AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.95/PAN/2023 िनधा"रण वष" / Assessment Year : 2018-19 The City Co-op. Credit Vs. ITO, National e- Society Limited, Assessment Centre, 1st Floor, Dimple Arcade, Delhi. Kelkar Bag, Belagavi- 590001. PAN : AAAAT6159N Appellant Respondent Assessee by : Shri Pramod Vaidhya Revenue by : Shri Ashwini D. Hosmani Date of hearing : 04.09.2023 Date of pronouncement : 08.09.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal…

The Hind Co-Operative Housing Society Limited, Belgavi vs. Income Tax Officer, Ward - 1(2), Belagavi

The appeal of the assessee is ALLOWED

ITA 38/PAN/2023[2017-18]Status: DisposedITAT Panaji01 Sept 2023AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri G. D. Padmahshali(Through Virtual Hearing From Pune) आयकर अपऩल सं. / Ita No. 038/Pan/2023 निर्धारण वषा / Assessment Year : 2017-18 Hind Co-Operative Housing Society Ltd., 131, Hindwadi, Belgaum, Karnataka-590011 Pan: Aacat4514B . . . . . . . अपीलार्थी / Appellant बिधम / V/S Income Tax Officer, Ward-1(2), Belgaum . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee By : Mr Pramod Vaidya [‘Ld. Ar’] Revenue By : Mr N. Shrikanth [‘Ld. Dr’] सुनवाई की तारीख / Date Of Conclusive Hearing : 07/08/2023 घोषणा की तारीख / Date Of Pronouncement : 01/09/2023 आदेश / Order Per G. D. Padmahshali, Am; Against The Impugned Din & Order No. Itba/Nfac/S/250/2022- 23/1048023500(1) Dt. 15/12/2022 Passed U/S 250 Of Income-Tax Act, 1961 [‘The Act’ Hereafter] By National Faceless Appeal Centre, Delhi [‘Nfac’ Hereafter] The Present Appeal Is Instituted U/S 253(1) Of The Act For Assessment Year 2017-18 [‘Ay’ Hereinafter].

For Appellant: Mr Pramod Vaidya [‘Ld. AR’]For Respondent: Mr N. Shrikanth [‘Ld. DR’]
Section 143(3)Section 250Section 253(1)Section 80PSection 80P(2)(d)

…ataka High Court in Tumkur Merchants Souharda Credit Cooperative Ltd. Vs. ITO (2015) 230 Taxman 309 (Kar.) allowing deduction u/s. 80P on interest income and that of the Hon'ble Delhi High Court in Mantola Cooperative Thrift Credit Society Ltd. Vs. CIT (2014) 110 DTR 89 (Delhi) not allowing deduction u/s.80P on interest income earned from banks. Both the Hon'ble High Courts took into consideration the ratio laid down in the case of Totgar's Cooperative Sale Society Ltd. (2010) 322 ITR 283 (SC). There being no direct judgment from the Hon'ble jurisdictional High Court on the point, the Tribunal in Shri Laxmi Naray…

Bellad Bagewadi Krishi Seva Sahakari Ssangh Niyamit, Hukkeri vs. Assessing Officer, National E-Assessment Centre, Delhi

ITA 89/PAN/2022[2018-19]Status: DisposedITAT Panaji13 Jul 2023AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshalistay Application Nos.01, 02 & 03/Pan./2023 Arising Out Of Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 Along With Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 & Ita.Nos. 05 & 06/Pan./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist. Belagavi – 591 305 Vs. Belgaum Road, State Of Karnataka. Gokak – 591 307. Pan Aaaat0640C State Of Karnataka (Appellant) (Respondent) For Assessee : Shri Shivanand Halbhavi For Revenue : Shri N. Shrikanth Date Of Hearing : 10.07.2023 Date Of Pronouncement : 13.07.2023 Order

For Appellant: Shri Shivanand HalbhaviFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Stay Application Nos.01, 02 & 03/PAN./2023 Arising out of ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 ALONG WITH ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 And ITA.Nos. 05 & 06/PAN./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist.…

Bellad Bagewadi Krishi Seva Sahakari Sangh Niyamit, Belagavi vs. Assessing Officer, National E-Assessment Centre, Delhi

ITA 116/PAN/2022[2020-21]Status: DisposedITAT Panaji13 Jul 2023AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshalistay Application Nos.01, 02 & 03/Pan./2023 Arising Out Of Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 Along With Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 & Ita.Nos. 05 & 06/Pan./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist. Belagavi – 591 305 Vs. Belgaum Road, State Of Karnataka. Gokak – 591 307. Pan Aaaat0640C State Of Karnataka (Appellant) (Respondent) For Assessee : Shri Shivanand Halbhavi For Revenue : Shri N. Shrikanth Date Of Hearing : 10.07.2023 Date Of Pronouncement : 13.07.2023 Order

For Appellant: Shri Shivanand HalbhaviFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Stay Application Nos.01, 02 & 03/PAN./2023 Arising out of ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 ALONG WITH ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 And ITA.Nos. 05 & 06/PAN./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist.…

Bellad Bagewadi Krishi Seva Sahakari Bank Limited, Hukkeri vs. Income Tax Officer, Ward-1, Gokak

ITA 11/PAN/2022[2017-18]Status: DisposedITAT Panaji13 Jul 2023AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshalistay Application Nos.01, 02 & 03/Pan./2023 Arising Out Of Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 Along With Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 & Ita.Nos. 05 & 06/Pan./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist. Belagavi – 591 305 Vs. Belgaum Road, State Of Karnataka. Gokak – 591 307. Pan Aaaat0640C State Of Karnataka (Appellant) (Respondent) For Assessee : Shri Shivanand Halbhavi For Revenue : Shri N. Shrikanth Date Of Hearing : 10.07.2023 Date Of Pronouncement : 13.07.2023 Order

For Appellant: Shri Shivanand HalbhaviFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Stay Application Nos.01, 02 & 03/PAN./2023 Arising out of ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 ALONG WITH ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 And ITA.Nos. 05 & 06/PAN./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist.…

The Canacona Urban Co-Operative Credit Society Limited, Canacona vs. Income Tax Officer, Ward - 5, Margao

Appeals are allowed in above terms

ITA 104/PAN/2022[2011-12]Status: DisposedITAT Panaji13 Jul 2023AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshali

For Appellant: Shri Amogh ArlekarFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER ITA.Nos.104 & 103/ PAN./2022 Assessment years 2011-12 & 2018-19 The Canacona Urban The Income Tax Officer, Cooperative Credit Society Ward-5, Income Tax Office, Limited, Chavdi, Canacona vs. Blessings Pioneer Bldg., Margao, South Goa – 403 601 Market, Goa 403702 PAN AABAT4730E (Appellant) (Respondent) For Assessee : Shri Amogh Arlekar For Revenue : Shri N. Shrikanth Date of Hearing : 10.07.2023 Date of Pronouncement : 13.07.2023 ORDER P…

The Canacona Urban Co-Operative Credit Society Limited, Canacona vs. Income Tax Officer, Ward - 5, Margao

Appeals are allowed in above terms

ITA 103/PAN/2022[2018-19]Status: DisposedITAT Panaji13 Jul 2023AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshali

For Appellant: Shri Amogh ArlekarFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER ITA.Nos.104 & 103/ PAN./2022 Assessment years 2011-12 & 2018-19 The Canacona Urban The Income Tax Officer, Cooperative Credit Society Ward-5, Income Tax Office, Limited, Chavdi, Canacona vs. Blessings Pioneer Bldg., Margao, South Goa – 403 601 Market, Goa 403702 PAN AABAT4730E (Appellant) (Respondent) For Assessee : Shri Amogh Arlekar For Revenue : Shri N. Shrikanth Date of Hearing : 10.07.2023 Date of Pronouncement : 13.07.2023 ORDER P…

Bellad Bagewadi Krishi Seva Sahakari Bank Limited, Hukkeri vs. Income Tax Officer, Ward-1, Gokak

ITA 6/PAN/2020[2008-09]Status: DisposedITAT Panaji13 Jul 2023AY 2008-09

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshalistay Application Nos.01, 02 & 03/Pan./2023 Arising Out Of Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 Along With Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 & Ita.Nos. 05 & 06/Pan./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist. Belagavi – 591 305 Vs. Belgaum Road, State Of Karnataka. Gokak – 591 307. Pan Aaaat0640C State Of Karnataka (Appellant) (Respondent) For Assessee : Shri Shivanand Halbhavi For Revenue : Shri N. Shrikanth Date Of Hearing : 10.07.2023 Date Of Pronouncement : 13.07.2023 Order

For Appellant: Shri Shivanand HalbhaviFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Stay Application Nos.01, 02 & 03/PAN./2023 Arising out of ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 ALONG WITH ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 And ITA.Nos. 05 & 06/PAN./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist.…

Bellad Bagewadi Krishi Seva Sahakari Bank Limited, Hukkeri vs. Income Tax Officer, Ward-1, Gokak

ITA 5/PAN/2020[2007-08]Status: DisposedITAT Panaji13 Jul 2023AY 2007-08

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshalistay Application Nos.01, 02 & 03/Pan./2023 Arising Out Of Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 Along With Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 & Ita.Nos. 05 & 06/Pan./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist. Belagavi – 591 305 Vs. Belgaum Road, State Of Karnataka. Gokak – 591 307. Pan Aaaat0640C State Of Karnataka (Appellant) (Respondent) For Assessee : Shri Shivanand Halbhavi For Revenue : Shri N. Shrikanth Date Of Hearing : 10.07.2023 Date Of Pronouncement : 13.07.2023 Order

For Appellant: Shri Shivanand HalbhaviFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Stay Application Nos.01, 02 & 03/PAN./2023 Arising out of ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 ALONG WITH ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 And ITA.Nos. 05 & 06/PAN./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist.…

The Khanapur vs. S Sangh Ltd, Belgaum

Appeal is allowed in above terms

ITA 62/PAN/2022[2017-18]Status: DisposedITAT Panaji12 Jul 2023AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshali

For Appellant: Shri Pramod Y VaidyaFor Respondent: Shri Prabhakar Anand DJ
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER ITA.No. 62/PAN./2022 Assessment Year 2017-2018 Pr. CIT, The Khanapur VSS Sangh Ltd., Income Tax Office, Central Khanapur, Belgaum, vs. Rajasva Bhavan, Nava Nagar, Karnataka. Hubballi. Karnataka. PAN AAAJT0126A PIN – 580 025. (Appellant) (Respondent) For Assessee : Shri Pramod Y Vaidya For Revenue : Shri Prabhakar Anand DJ Date of Hearing : 10.07.2023 Date of Pronouncement : 12.07.2023 ORDER PER SATBEER SINGH GODARA, J.M. : This assess…

Shecospin Employees Coop. Credit Society Ltd., Solapur vs. The Income Tax Officer, Ward 2, Pandharpur

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

ITA 421/PUN/2023[2020-21]Status: DisposedITAT Pune10 Jul 2023AY 2020-21

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita Nos.420 & 421/Pun/2023 िनधा"रण वष" / Assessment Years : 2018-19 & 2020-21 Shecospin Employees Coop. Vs. Ito, Ward-2, Credit Society Ltd., Pandharpur. Soot Girni Campus, Miraj Pandharpur Road, At & Post Taluka Sangola, Dist. Solapur- 413307. Pan : Aaeas4895A Appellant Respondent Assessee By : None Revenue By : Shri Rajesh Gawali Date Of Hearing : 21.06.2023 Date Of Pronouncement : 10.07.2023 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Assessee Directed Against The Separate Orders Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 20.02.2023 & 01.03.2023 For The Assessment Years 2018-19 & 2020-21 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In Both The Above Captioned 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.420/Pun/2023 For The Assessment Year 2018-19 Are Stated Herein.

For Appellant: NoneFor Respondent: Shri Rajesh Gawali
Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.420 & 421/PUN/2023 िनधा"रण वष" / Assessment Years : 2018-19 & 2020-21 Shecospin Employees Coop. Vs. ITO, Ward-2, Credit Society Ltd., Pandharpur. Soot Girni Campus, Miraj Pandharpur Road, At & Post Taluka Sangola, Dist. Solapur- 413307. PAN : AAEAS4895A Appellant Respondent Assessee by : None Revenue by : Shri Rajesh Gawali Date of hearing : 21.06.2023 Date of pronouncement : 10.07.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the appeals filed by the assessee directed against…

Shecospin Employees Coop. Credit Society Ltd., Solapur vs. The Income Tax Officer, Ward 2, Pandharpur

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

ITA 420/PUN/2023[2018-19]Status: DisposedITAT Pune10 Jul 2023AY 2018-19

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita Nos.420 & 421/Pun/2023 िनधा"रण वष" / Assessment Years : 2018-19 & 2020-21 Shecospin Employees Coop. Vs. Ito, Ward-2, Credit Society Ltd., Pandharpur. Soot Girni Campus, Miraj Pandharpur Road, At & Post Taluka Sangola, Dist. Solapur- 413307. Pan : Aaeas4895A Appellant Respondent Assessee By : None Revenue By : Shri Rajesh Gawali Date Of Hearing : 21.06.2023 Date Of Pronouncement : 10.07.2023 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Assessee Directed Against The Separate Orders Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 20.02.2023 & 01.03.2023 For The Assessment Years 2018-19 & 2020-21 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In Both The Above Captioned 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.420/Pun/2023 For The Assessment Year 2018-19 Are Stated Herein.

For Appellant: NoneFor Respondent: Shri Rajesh Gawali
Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.420 & 421/PUN/2023 िनधा"रण वष" / Assessment Years : 2018-19 & 2020-21 Shecospin Employees Coop. Vs. ITO, Ward-2, Credit Society Ltd., Pandharpur. Soot Girni Campus, Miraj Pandharpur Road, At & Post Taluka Sangola, Dist. Solapur- 413307. PAN : AAEAS4895A Appellant Respondent Assessee by : None Revenue by : Shri Rajesh Gawali Date of hearing : 21.06.2023 Date of pronouncement : 10.07.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the appeals filed by the assessee directed against…

Urulikanchan Gramin Bigarshety Sahakari Patsanstha Maryadit, Pune vs. The Income Tax Officer, Ward-14(3), Pune

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

ITA 554/PUN/2023[2018-19]Status: HeardITAT Pune26 May 2023AY 2018-19

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.554/Pun/2023 िनधा"रण वष" / Assessment Year : 2018-19 Urulikanchan Gramin Vs. Ito, Ward-14(3), Pune. Bigarshety Sahakari Patsanstha Maryadit, At & Post Urulikanchan, Taluka- Haveli, Urulikanchan, Pune- 412202. Pan : Aaaau0866D Appellant Respondent Assessee By : None Revenue By : Shri Piyush Kumar Singh Yadav Date Of Hearing : 25.05.2023 Date Of Pronouncement : 26.05.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 09.03.2023 For The Assessment Year 2018-19. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Co- Operative Society Registered Under The Provisions Of The Maharashtra

For Appellant: NoneFor Respondent: Shri Piyush Kumar Singh Yadav
Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.554/PUN/2023 िनधा"रण वष" / Assessment Year : 2018-19 Urulikanchan Gramin Vs. ITO, Ward-14(3), Pune. Bigarshety Sahakari Patsanstha Maryadit, At and Post Urulikanchan, Taluka- Haveli, Urulikanchan, Pune- 412202. PAN : AAAAU0866D Appellant Respondent Assessee by : None Revenue by : Shri Piyush Kumar Singh Yadav Date of hearing : 25.05.2023 Date of pronouncement : 26.05.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of the Na…

Kai Fakira Jairam Patil Sahakari Patsanstha Maryadit Shahada, Nandurbar vs. Invcome Tax Officer Ward-1, Dhule

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

ITA 553/PUN/2023[2020-21]Status: DisposedITAT Pune25 May 2023AY 2020-21
For Appellant: Adjournment application rejectedFor Respondent: Shri Ramnath P. Murkunde
Section 143(3)Section 80P(2)(a)Section 80P(2)(d)

…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.553/PUN/2023 िनधा"रण वष" / Assessment Year : 2020-21 Kai Fakira Jairam Patil Vs. ITO, Ward-1, Dhule. Sahakari Patsanstha Maryadit Shahada, Plot No.5A, Vrindavan Nagar, Besides Swami Samaratha Kendra, Shahada Tal. Shahada, Dist. Nandurbar- 425409 PAN : AAAAK5870D Appellant Respondent Assessee by : Adjournment application rejected Revenue by : Shri Ramnath P. Murkunde Date of hearing : 23.05.2023 Date of pronouncement : 25.05.2023 आदेश / ORDER PER IN…

Satpuda Urban Credit Co- Opt Society Ltd, Jalgaon vs. Income Tax Officer, Ward-1(4), Jalgaon

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

ITA 531/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.531/Pun/2023 िनधा"रण वष" / Assessment Year : 2018-19 Satpuda Urban Credit Vs. Ito, Ward-1(4), Co-Op. Society Ltd., Jalgaon. At Post: Faizpur, Tal- Yawal, Dist.- Jalgaon- 425503 Pan : Aaals0467P Appellant Respondent Assessee By : None Revenue By : Shri Piyush Kumar Singh Yadav Date Of Hearing : 24.05.2023 Date Of Pronouncement : 25.05.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 31.03.2023 For The Assessment Year 2018-19. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Co- Operative Society Registered Under The Provisions Of The Maharashtra

For Appellant: NoneFor Respondent: Shri Piyush Kumar Singh Yadav
Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.531/PUN/2023 िनधा"रण वष" / Assessment Year : 2018-19 Satpuda Urban Credit Vs. ITO, Ward-1(4), Co-op. Society Ltd., Jalgaon. At Post: Faizpur, Tal- Yawal, Dist.- Jalgaon- 425503 PAN : AAALS0467P Appellant Respondent Assessee by : None Revenue by : Shri Piyush Kumar Singh Yadav Date of hearing : 24.05.2023 Date of pronouncement : 25.05.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of the National Faceless Appeal Centre, Del…

Shri Bhagwant Sahakari Nagari Patsanstha Maryadit Barshi, Solapur vs. Income Tax Officer, Ward-2(3), Solapur

In the result, the appeal is allowed

ITA 487/PUN/2023[2018-19]Status: DisposedITAT Pune19 May 2023AY 2018-19

Bench: Shri R.S. Syal

For Appellant: Shri Piyush BafnaFor Respondent: Shri Suresh Gaikwad
Section 2(19)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8P(2)(a)

…ve Ltd. Vs. ITO (2015) 230 Taxman 309 (Kar.) allowing deduction u/s. 80P on interest income and that of the Hon’ble Delhi High Court in Mantola Cooperative Thrift Credit 4 Shri Bhagwant Sahakari Nagari Patsanstha Maryadit Barshi Society Ltd. Vs. CIT (2014) 110 DTR 89 (Delhi) not allowing deduction u/s.80P on interest income earned from banks. Both the Hon’ble High Courts took into consideration the ratio laid down in the case of Totgar’s Cooperative Sale Society Ltd. (supra). No direct judgment from the Hon’ble jurisdictional High Court on the point having been pointed out, the Tribunal in Shri Laxmi Naraya…

Subordinate Engineers Association, Kolhapur vs. Income Tax Officer, Ward-2(2), Kolhapur

In the result, the appeal is allowed

ITA 261/PUN/2023[2017-18]Status: DisposedITAT Pune16 May 2023AY 2017-18

Bench: Shri R.S. Syal

For Appellant: NoneFor Respondent: Ms. Neha Deshpande
Section 250Section 80PSection 80P(2)(a)Section 8P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL SMC BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT आयकर अपील सं. /ITA No.261/PUN/2023 "नधा"रण वष" / Assessment Year : 2017-18 Subordinate Engineers Vs. ITO, Ward-2(2), Association MSEB Co.op. Kolhapur Credit Society Ltd., C.S.No.227/1, Plot No5, E-Ward, Tarabai Park, Near Kran Bunglow, Kolhapur – 416 003 Maharashtra PAN : AACAM3801A Appellant Respondent Assessee by : None Revenue by : Ms. Neha Deshpande Date of hearing 12-05-2023 Date of pronouncement 16-05-2023 आदेश / ORDER PER R.S. SYAL, VP: This appeal by the assessee arises out of the order dated 16-01-2023 passe…

Pai Bhavan Co-Operative Housing Society Limited, Caranzalim vs. Income Tax Officer, Ward - 1(4), Panaji

Appeal is allowed in above terms

ITA 50/PAN/2020[2016-17]Status: DisposedITAT Panaji25 Jan 2023AY 2016-17

Bench: Shri Satbeer Singh Godara

For Appellant: Shri Eesha DukleFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)Section 8P(2)(a)

…ataka High Court in Tumkur Merchants Souharda Credit Cooperative Ltd. Vs. ITO (2015) 230 Taxman 309 (Kar.) allowing deduction u/s. 80P on interest income and that of the Hon’ble Delhi High Court in Mantola Cooperative Thrift Credit Society Ltd. Vs. CIT (2014) 110 DTR 89 (Delhi) not allowing deduction u/s.80P on interest income earned from banks. Both the Hon’ble High Courts took into consideration the ratio laid down in the case of Totgar’s Cooperative Sale Society Ltd. (supra). No direct judgment from the Hon’ble jurisdictional High Court on the point having been pointed out, the Tribunal in Shri Laxmi Narayan N…

The Vividha Urban Co-Operative Credit Society Limited, Navelim, Sanquelim, Bicholim vs. ITO, Ward - 2(3), Panaji

Appeal is allowed in above terms

ITA 231/PAN/2019[2016-17]Status: DisposedITAT Panaji25 Jan 2023AY 2016-17

Bench: Shri Satbeer Singh Godara

For Appellant: Shri S.J. KamatFor Respondent: Shri N. Srikant
Section 143(3)Section 80PSection 80P(2)(a)Section 8P(2)(a)

…ataka High Court in Tumkur Merchants Souharda Credit Cooperative Ltd. Vs. ITO (2015) 230 Taxman 309 (Kar.) allowing deduction u/s. 80P on interest income and that of the Hon’ble Delhi High Court in Mantola Cooperative Thrift Credit Society Ltd. Vs. CIT (2014) 110 DTR 89 (Delhi) not allowing deduction u/s.80P on interest income earned from banks. Both the Hon’ble High Courts took into consideration the ratio laid down in the case of Totgar’s Cooperative Sale Society Ltd. (supra). No direct judgment from the Hon’ble jurisdictional High Court on the point having been pointed out, the Tribunal in Shri Laxmi Narayan N…

Sada Urban Co-Operative Credit Society Limited, Vasco vs. Income Tax Officer, Ward - 2(5), Panaji

Appeals are allowed in above terms

ITA 227/PAN/2019[2016-17]Status: DisposedITAT Panaji23 Dec 2022AY 2016-17

Bench: Shri Satbeer Singh Godara

For Appellant: Shri Peter DsouzaFor Respondent: Smt. Neelima Nadkarni, Sr.DR
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…ataka High Court in Tumkur Merchants Souharda Credit Cooperative Ltd. Vs. ITO (2015) 230 Taxman 309 (Kar.) allowing deduction u/s. 80P on interest income and that of the Hon'ble Delhi High Court in Mantola Cooperative Thrift Credit Society Ltd. Vs. CIT (2014) 110 DTR 89 (Delhi) not allowing deduction u/s.80P on interest income earned from banks. Both the Hon'ble High Courts took into consideration the ratio laid down in the case of Totgar's Cooperative Sale Society Ltd. (2010) 322 ITR 283 (SC). There being no direct judgment from the Hon'ble jurisdictional High Court on the point, the Tribunal in Shri Laxmi Naray…