What is Mavilayi Service Co-operative Bank Ltd. v. CIT authority for?

Section 80P(4) serves as a proviso to Section 80P(1) and (2), excluding only cooperative banks that are cooperative societies and possess an RBI license for banking business. Its purpose is to exclude cooperative banks operating like commercial banks that lend money to the public.

How many judgments cite Mavilayi Service Co-operative Bank Ltd. v. CIT?

999 judgments on BharatTax cite Mavilayi Service Co-operative Bank Ltd. v. CIT (431 ITR 1), spanning 2017 to 2026.

Which sections of the Income Tax Act does Mavilayi Service Co-operative Bank Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 80P(2)(d), Section 80P(4), Section 80P(2)(a)(i), Section 80P, Section 143(3), Section 250.

Mavilayi Service Co-operative Bank Ltd. v. CIT (431 ITR 1)

Chingoli Service Co-Operative Bank Ltd, Chingoli vs. Income Tax Officer, Alappuzha

In the result, the appeals filed by the assessee stand allowed

ITA 359/COCH/2025[2015-16]Status: DisposedITAT Cochin23 Jun 2025AY 2015-16

Bench: Shri Inturi Rama Rao, Am

For Appellant: Shri Bijumon Antony, CAFor Respondent: Smt. Leena Lal, Sr. D.R

Section 139(1)Section 147Section 148Section 80PSection 80P(2)(a)Section 80P(4)

…derived from business u/s. 80P(2)(a)(i) of the Act, this issue is no longer res 3 Chingoli Service Co-op. Bank Ltd. integra, as it is covered by the judgement of the Hon'ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd. v. CIT [2021] 431 ITR 1 (SC) wherein it was held as under: - “To sum up, therefore, the ratio decidendi of Citizen Co-operative Society Ltd. (supra), must be given effect to. Section 80P of the Income- tax Act, being a benevolent provision enacted by Parliament to encourage and pro- mote the credit of the co-operative sector in general must be read liberally and reasonabl…

Chittur Service Co-Operative Bank, Palakkad vs. ITO, Ward 1 & Tps, Palakkad

In the result, the appeals filed by the assessee stand allowed

ITA 110/COCH/2025[2017-18]Status: DisposedITAT Cochin23 Jun 2025AY 2017-18

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

For Appellant: Ms. Shreya S. Samuel, CAFor Respondent: Smt. Leena Lal, Sr. D.R

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

…ng that the appellant is not a co-operative society. 5. Being aggrieved, an appeal was filed before the CIT(A), who placing reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Mavilayi Service Co-operative Bank Ltd. v. CIT [2021] 431 ITR 1 (SC) held that the appellant is not entitled for deduction us 80P of the Act. 6. On further appeal before this Tribunal, vide order dated 09.07.2020 in ITA No. 96/Coch/20230 the Tribunal set aside the matter to the file of AO with a direction to examine the nature of each loan disbursement for which it was disbursed, whether it is agricultural or…

Chittur Service Co-Operative Bank, Palakkad vs. ITO, Ward 1 & Tps, Palakkad

In the result, the appeals filed by the assessee stand allowed

ITA 109/COCH/2025[2016-17]Status: DisposedITAT Cochin23 Jun 2025AY 2016-17

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

For Appellant: Ms. Shreya S. Samuel, CAFor Respondent: Smt. Leena Lal, Sr. D.R

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

…ng that the appellant is not a co-operative society. 5. Being aggrieved, an appeal was filed before the CIT(A), who placing reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Mavilayi Service Co-operative Bank Ltd. v. CIT [2021] 431 ITR 1 (SC) held that the appellant is not entitled for deduction us 80P of the Act. 6. On further appeal before this Tribunal, vide order dated 09.07.2020 in ITA No. 96/Coch/20230 the Tribunal set aside the matter to the file of AO with a direction to examine the nature of each loan disbursement for which it was disbursed, whether it is agricultural or…

Peroorkada Service Co-Op Bank Ltd, Trivandrum vs. The ITO Ward-2(1), Trivandrum

In the result, the appeals filed by the assessee stand dismissed

ITA 387/COCH/2023[2018-19]Status: DisposedITAT Cochin23 Jun 2025AY 2018-19

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

For Appellant: ------- None -------For Respondent: Shri Sundarasan S., CIT-DR

Section 143(3)Section 68Section 80PSection 80P(2)(a)Section 80P(2)(i)

…other additions. 6. Being aggrieved, an appeal was filed before the CIT(A), who vide the impugned order allowed the deduction u/s. 80P(2)(a)(1) following the decision of the Hon'ble Apex Court in the case Mavilayi Service Co-operative Bank Ltd. v. CIT [2021] 431 ITR 1 (SC). He also allowed the deduction u/s. 80P(2)(i)(a) of the Act. However, the CIT(A) confirmed the addition u/s. 68 of the Act for Peeroorkada Service Co-op. Bank Ltd. the alleged failure of the assessee to discharge the onus of proving the identity, creditworthiness and genuineness of the parties who made the cash deposits. Thus, the appeal filed…

Peroorkada Service Co-Op Bank Ltd, Trivandrum vs. The ITO Ward-2(1), Trivandrum

In the result, the appeals filed by the assessee stand dismissed

ITA 380/COCH/2023[2017-18]Status: DisposedITAT Cochin23 Jun 2025AY 2017-18

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

For Appellant: ------- None -------For Respondent: Shri Sundarasan S., CIT-DR

Section 143(3)Section 68Section 80PSection 80P(2)(a)Section 80P(2)(i)

…other additions. 6. Being aggrieved, an appeal was filed before the CIT(A), who vide the impugned order allowed the deduction u/s. 80P(2)(a)(1) following the decision of the Hon'ble Apex Court in the case Mavilayi Service Co-operative Bank Ltd. v. CIT [2021] 431 ITR 1 (SC). He also allowed the deduction u/s. 80P(2)(i)(a) of the Act. However, the CIT(A) confirmed the addition u/s. 68 of the Act for Peeroorkada Service Co-op. Bank Ltd. the alleged failure of the assessee to discharge the onus of proving the identity, creditworthiness and genuineness of the parties who made the cash deposits. Thus, the appeal filed…

Peroorkada Service Co-Op Bank Ltd, Trivandrum vs. The ITO Ward-2(1), Trivandrum

In the result, the appeals filed by the assessee stand dismissed

ITA 343/COCH/2023[2016-17]Status: DisposedITAT Cochin23 Jun 2025AY 2016-17

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

For Appellant: ------- None -------For Respondent: Shri Sundarasan S., CIT-DR

Section 143(3)Section 68Section 80PSection 80P(2)(a)Section 80P(2)(i)

…other additions. 6. Being aggrieved, an appeal was filed before the CIT(A), who vide the impugned order allowed the deduction u/s. 80P(2)(a)(1) following the decision of the Hon'ble Apex Court in the case Mavilayi Service Co-operative Bank Ltd. v. CIT [2021] 431 ITR 1 (SC). He also allowed the deduction u/s. 80P(2)(i)(a) of the Act. However, the CIT(A) confirmed the addition u/s. 68 of the Act for Peeroorkada Service Co-op. Bank Ltd. the alleged failure of the assessee to discharge the onus of proving the identity, creditworthiness and genuineness of the parties who made the cash deposits. Thus, the appeal filed…

Sharadchandra Nagari Sahakari Patsanstha Maryadit, Pune vs. ITO Ward 10(1), Pune

In the result, appeal of the assessee is allowed

ITA 1068/PUN/2025[2011-12]Status: DisposedITAT Pune18 Jun 2025AY 2011-12

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.1068/Pun/2025 िनधा"रण वष" / Assessment Year: 2011-12 Sharadchandra Nagari Sahakari V The Income Tax Officer, Patsanstha Maryadit, S Ward-10(1), Pune. At Post–Rajuri, Taluka–Junnar, Dist. Pune – 412411. Maharashtra. Pan: Aaabs1016L Appellant/ Assessee Respondent / Revenue Assessee By Shri Abhay Avachat – Ar Revenue By Shri Dayanand Jawalikar – Jcit(Dr) Date Of Hearing 12/06/2025 Date Of Pronouncement 18/06/2025

Section 143(3)Section 147Section 148Section 250Section 56Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

…up share capital and reserve of the Assessee are not less than One Lakh Rupees. According to Assessing Officer, Assessee’s primary object was profiteering. 3.2 However, the Hon’ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd., vs. CIT 431 ITR 1 (SC) has observed that the entity which has got banking license issued by Reserve Bank of India can be held as Bank. In this case, it is not the allegation of the Assessing Officer that Assessee has got Banking License issued by Reserve Bank of India. Rather, Assessee is registered as Co-operative Society under the Co-operative Societies Act, there…

The DCIT, Cir-3(2) Gangtok, Gangtok Sikkim vs. Sikkim State Cooperative Supply and Marketing Federation Limited, Gangtok Sikkim

ITA 1583/KOL/2024[2020-21]Status: DisposedITAT Kolkata18 Jun 2025AY 2020-21

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 250Section 80P

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री प्रदीप कुमार चौबे, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 1582 & 1583/KOL/2024 Assessment Years: 2018-19 & 2020-21 Deputy Commissioner of Income Sikkim State Cooperative Tax, Cir-3(2), Gangtok Supply and Marketing Vs. Federation Limited (Appellant) (Respondent) PAN: AADAS4451M Appearances: Department represented by : Sailen Samadder, Add. CIT, Sr. DR. Assessee represented by : A.…

Deputy Commissioner of Income Tax, Cir-3(2), Gangtok, Gangtok Sikkim vs. Sikkim State Cooperative Supply and Marketing Federation Limited, Gangtok Sikkim

ITA 1582/KOL/2024[2018-19]Status: DisposedITAT Kolkata18 Jun 2025AY 2018-19

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 250Section 80P

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री प्रदीप कुमार चौबे, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 1582 & 1583/KOL/2024 Assessment Years: 2018-19 & 2020-21 Deputy Commissioner of Income Sikkim State Cooperative Tax, Cir-3(2), Gangtok Supply and Marketing Vs. Federation Limited (Appellant) (Respondent) PAN: AADAS4451M Appearances: Department represented by : Sailen Samadder, Add. CIT, Sr. DR. Assessee represented by : A.…

Bhatadi Opencast Karmachari Sahakari Patsanstha Maryadit, Bhatadi, Chandrapur vs. ITO Ward-1, Chandrapur

In the result, appeal of the assessee is allowed

ITA 89/NAG/2025[2018-19]Status: DisposedITAT Nagpur17 Jun 2025AY 2018-19

Bench: Shri Narender Kumar Choudhry

For Appellant: Ms. Veena Agrawal, CAFor Respondent: Shri Anand Nagrale, Sr.DR

Section 2(19)Section 250Section 70Section 80PSection 80P(1)Section 80P(2)(d)

…ed the deduction under section 80P(2)(d) of the Act on the basis that the Co- operative Bank is covered under the provisions of section 80P(4) of the Act. We find that the Hon’ble Supreme Court in Mavilayi Service Cooperative Bank Ltd. Vs CIT, Calicut, [2021] 431 ITR 1 (SC) while analysing the provisions of section 80P(4) of the Act held that section 80P(4) is a proviso to the main provision contained in section 80P(1) and (2) and excludes only Cooperative Banks, which are Co-operative Societies and also possesses a licence from RBI to do banking business. The Hon’ble Supreme Court further held that the limited o…

ACIT, Circle-4, Nagpur vs. The Vidarbha Co Operative Marketing Federation Ltd, Nagpur

In the result, appeal of the Revenue stands dismissed

ITA 196/NAG/2025[2020-21]Status: DisposedITAT Nagpur16 Jun 2025AY 2020-21

Bench: Shri Narender Kumar Choudhry& Shri K.M. Roy

For Appellant: Shri Manoj Moriyani, AdvocateFor Respondent: Shri Pankaj Kumar, CIT-DR

Section 2(19)Section 250Section 70Section 80PSection 80P(1)Section 80P(2)(d)Section 80P(4)

…ed the deduction under section 80P(2)(d) of the Act on the basis that the Co- operative Bank is covered under the provisions of section 80P(4) of the Act. We find that the Hon’ble Supreme Court in Mavilayi Service Cooperative Bank Ltd. Vs CIT, Calicut, [2021] 431 ITR 1 (SC) while analysing the provisions of section 80P(4) of the Act held that section 80P(4) is a proviso to the main provision contained in section 80P(1) and (2) and excludes only Cooperative Banks, which are Co-operative Societies and also possesses a licence from RBI to do banking business. The Hon’ble Supreme Court further held that the limited o…

Jagruti Co Op Hsg Soc Ltd, Mumbai vs. ITO Ward (197)(6), Mumbai

In the result, the appeal by the Assessee stands allowed

ITA 372/MUM/2025[2014-15]Status: DisposedITAT Mumbai12 Jun 2025AY 2014-15

Bench: Shri Narender Kumar Choudhryassessment Year: 2014-15 M/S. Jagruti Co Op Hsg Soc Ito Ward –(197)(6) Ltd. Cpc Bangaluru, L.J. Road Mahim, Vs. 560500. Mumbai-400016. Pan: Aaaat9842L (Appellant) (Respondent) Present For: Assessee By : Shri Pratik Jain, Ld. A.R. Revenue By : Shri Kavan Limbasiya, Ld. D.R. Date Of Hearing : 12.06.2025 Date Of Pronouncement : 12.06.2025 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 19.11.2024, Impugned Herein, Passed By The Addl/Jcit (A) (In Short Ld. Addl/Joint Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2014-15. 2. In This Case, The Intimation/Order U/S. 143(1) Of The Act Was Issued On Dated 20.05.2015 By The Ito Ward-(197) (6) Mumbai, Whereby The Deduction Claimed By The Assessee U/S. 80(2)(D) Of The Act Amounting To Rs. 7,36,459/- Earned On Its Investment & Saving Bank Account Maintained With Saraswat Co-Operative Bank & The Nkgsb Co-Operative Bank Was Disallowed. The Assessee Against The Said Intimation Dated 20.05.2015 Filed A Rectification Application U/S. 154 Of The Act, However, No Order For Rectification Has Ever Been Passed By The Cpc. The Assessee On Realizing Its 2 M/S. Jagruti Co Op Hsg Soc Ltd. Mistake Challenged The Said Intimation U/S. 143(1) Dated 25.05.2025 By Filing First Appeal On Dated 12.06.2024 But With The Delay Of More Than 9 Years. The Ld. Addl/Joint Commissioner By Considering The Peculiar Facts & Circumstances Of The Case, Ultimately Declined To Entertain The Request For Condonation Of Delay & Dismissed The Appeal Of The Assessee In Limine Without Making Any Discussion On Merit Or On Any Other Aspect.

For Appellant: Shri Pratik Jain, Ld. A.RFor Respondent: Shri Kavan Limbasiya, Ld. D.R

Section 14Section 143(1)Section 154Section 250Section 80(2)(d)Section 80P(2)(d)

…ied the deduction under section 80P(2)(d) of the Act on the basis that the Co-operative Bank is covered under the provisions of section 80P(4) of the Act. We find that the Hon'ble Supreme Court in Mavilayi Service Cooperative Bank Ltd. vs CIT, Calicut, [2021] 431 ITR 1 (SC) while analyzing the provisions of section 80P(4) of the Act held that section 80P(4) is a proviso to the main provision contained in section 80P(1) and (2) and excludes only Cooperative Banks, which are Co-operative Societies and also possesses a licence from RBI to do banking business. The Hon'ble Supreme Court further held that the limited o…

Sagar Tech Plaza A Premises Co-Op Society Ltd, Mumbai vs. Income Tax Department, Bandra Mumbai

In the result, the Assessee’s appeals are allowed

ITA 2687/MUM/2025[2022-23]Status: DisposedITAT Mumbai11 Jun 2025AY 2022-23

Bench: Shri Narender Kumar Choudhryassessment Year: 2019-20 & Assessment Year: 2022-23

For Appellant: Shri Virat Doshi, Ld.ARFor Respondent: Shri Kavan Limbasiya, Ld. Sr.D.R

Section 2(19)Section 250Section 80(2)(d)Section 80PSection 80P(1)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2019-20 & Assessment Year: 2022-23 M/s. Sagar Tech Plaza A Income-tax Officer, Premises Co-op Society Ltd Mum-W-(401)(94) Vs. Ground Floor, Sakinaka Andheri Kautilya Bhavan, Kurla Road, Mumbai- 400072 Mumbai-400051 PAN: AAEAS5654D (Appellant) (Respondent) Present for: Assessee by : Shri Virat Doshi, Ld.AR Revenue by : Shri Kavan Limbasiya, Ld. Sr.D.R. Date of Hearing : 11.06.2025 Date of Pronouncement : 11.06.2025 O R D E R Per : Narender Kumar Choudhry, Judicial Member: T…

Sagar Tech Plaza A Premises Co Op Society Ltd, Mumbai vs. Income Tax Department, Bandra Mumbai

In the result, the Assessee’s appeals are allowed

ITA 2686/MUM/2025[2019-20]Status: DisposedITAT Mumbai11 Jun 2025AY 2019-20

Bench: Shri Narender Kumar Choudhryassessment Year: 2019-20 & Assessment Year: 2022-23

For Appellant: Shri Virat Doshi, Ld.ARFor Respondent: Shri Kavan Limbasiya, Ld. Sr.D.R

Section 2(19)Section 250Section 80(2)(d)Section 80PSection 80P(1)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2019-20 & Assessment Year: 2022-23 M/s. Sagar Tech Plaza A Income-tax Officer, Premises Co-op Society Ltd Mum-W-(401)(94) Vs. Ground Floor, Sakinaka Andheri Kautilya Bhavan, Kurla Road, Mumbai- 400072 Mumbai-400051 PAN: AAEAS5654D (Appellant) (Respondent) Present for: Assessee by : Shri Virat Doshi, Ld.AR Revenue by : Shri Kavan Limbasiya, Ld. Sr.D.R. Date of Hearing : 11.06.2025 Date of Pronouncement : 11.06.2025 O R D E R Per : Narender Kumar Choudhry, Judicial Member: T…

Rajmala Premises Co-Operative Society Ltd, Mumbai vs. ITO Ward 19(3)(1), Mumbai

In the result appeal filed by the assessee stands allowed

ITA 2706/MUM/2025[2018-19]Status: DisposedITAT Mumbai10 Jun 2025AY 2018-19

Bench: Shri Narender Kumar Choudhryassessment Year: 2018-19

For Appellant: Shri Aditya Ramchandran, Ld. ARFor Respondent: Shri Kavan Limbasiya,Ld. Sr.D.R

Section 154Section 234ASection 250Section 80PSection 80P(2)(d)

…section 80P(2Xd) of the Act on the basis that the Co-operative Bank is covered under the provisions of section 80P(4) of the Act. We find that the Hon'ble Supreme Court in Mavilayi Service Co-operative Bank Ltd. v. CIT [2021] 123 taxmann.com 161/279 Taxman 75/431 ITR 1 while 5 Rajmala Premises Cooperative Society Ltd. analysing the provisions of section 80P(4) of the Act held that section 80P(4) is a proviso to the main provision contained in section 80P(1) and (2) and excludes only Co-operative Banks, which are Co-operative Societies and also possesses a licence from RBI to do banking business. The Hon'ble Supr…

Laxmi Industrial Premises Co-Op Society Ltd, Mumbai vs. ITO Ward 22(2)(1), Mumbai

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

ITA 2692/MUM/2025[2020-21]Status: DisposedITAT Mumbai05 Jun 2025AY 2020-21

Bench: Shri Narender Kumar Choudhryassessment Year: 2020-21

For Appellant: Shri Ajay Wadake, Ld. A.RFor Respondent: Shri P D Chougule, Ld. Sr. D.R

Section 2(19)Section 250Section 70Section 80PSection 80P(1)Section 80P(2)(d)

…ied the deduction under section 80P(2)(d) of the Act on the basis that the Co-operative Bank is covered under the provisions of section 80P(4) of the Act. We find that the Hon’ble Supreme Court in Mavilayi Service Cooperative Bank Ltd. vs CIT, Calicut, [2021] 431 ITR 1 (SC) while analyzing the provisions of section 80P(4) of the Act held that section 80P(4) is a proviso to the main provision contained in section 80P(1) and (2) and 4 M/s. Laxmi Industrial Premises Co-op Society Ltd. excludes only Cooperative Banks, which are Co-operative Societies and also possesses a licence from RBI to do banking business. The H…

The Bank of Rajasthan Employees Credit & Thirft Cooperative Society Limited, Jaipur vs. ACIT, Circle-1, Jaipur

In the results appeal of the assessee in ITA No

ITA 213/JPR/2025[2010-2011]Status: DisposedITAT Jaipur04 Jun 2025AY 2010-2011

For Appellant: Sh. Mukesh Goyal, CAFor Respondent: Sh. Gautam Singh Choudhary, JCIT

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

…f the respective parties, the issue involved in the present appeal is squarely covered against the Revenue in view of the decision of this Court in Mavilayi Service Cooperative Bank Limited and Others Vs. Commissioner of Income Tax, Calicut and Another (2021) 7 SCC 90. This Court, in the aforesaid decision has specifically observed and held that primary Agricultural Credit Societies cannot be termed as Co-operative Banks under the Banking Regulation Act and, therefore, such credit societies shall be entitled to exemption under Section 80(P)(2) of the Income Tax Act, 1961. Ms. Aakansha Kaul, learned counsel appear…

K864 Murali Chennampatti Primary Agriculture Co-Op Credit Society, Erode vs. Income Tax Officer, Ward 2(1), Erode

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

ITA 681/CHNY/2025[2012-13]Status: DisposedITAT Chennai03 Jun 2025AY 2012-13

Bench: Shri George George Kand Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 681/Chny/2025 िनधा"रण वष"/Assessment Year:2012-13 K864 Murali Chennampatti Primary The Income Tax Officer, Agricultural Co-Op Credit Society, Vs. Ward 2(1), Murali, Murali Post, Erode. Anthiyur Taluk, Erode District – 638 504. Pan: Aabak 3671M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms. A. Vijayalakshmi, Ca (Through Virtual Mode) ""यथ" क" ओर से/Respondent By : Ms. Pryati Sharma, Jcit सुनवाई क" तारीख/Date Of Hearing : 03.06.2025 घोषणा क" तारीख/Date Of Pronouncement : 03.06.2025

For Appellant: Ms. A. Vijayalakshmi, CAFor Respondent: Ms. Pryati Sharma, JCIT

Section 139Section 143(3)Section 148Section 2(16)Section 250Section 271(1)(c)Section 80A(5)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…tted as per the Tamilnadu Co-operative Societies Act, Members also include ‘associate / nominal members’. It was contended that the judgment of Hon’ble Supreme Court in the case of The Mavilayi Service Cooperative Bank Ltd. & Ors. Vs. CIT, Calicut reported in 431 ITR 1 is squarely applicable to the facts of the instant case. The Ld.AR also relied on the order of the Chennai Bench of the Tribunal in the case of AA533 Umareddiyur Primary Agricultural Co-operative Credit Society Ltd., in ITA No.2784/CHNY/2024, order dated 19.05.2025. 6. As regard the CIT(A) reasoning for denying the claim of deduction u/s.80P of the…

Vijay Sahakari Pat Sanstha Limited, Ichalkaranji vs. ITO Ward-2, Ichalkaranji

In the result, the appeal of the assessee is allowed

ITA 90/PUN/2025[2017-18]Status: DisposedITAT Pune30 May 2025AY 2017-18

Bench: Shri Manish Borad & Ms. Astha Chandra

For Appellant: Smt. Deepa KhareFor Respondent: Shri Akhilesh Srivastava

Section 143(1)Section 143(2)Section 56Section 80PSection 80P(2)(a)

…)(a)(i) of the Act. 5 ITA No.90/PUN/2025, AY 2017-18 9. We find that the impugned issue is no more res-integra and covered in favour of the assessee by the decision of the Hon'ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd. Vs. CIT, 431 ITR 1, dated 12/01/2021, wherein it has been held as under : “45. To sum up, therefore, the ratio decidendi of Citizen Co-operative Society Ltd. (supra), must be given effect to Section 80P of the IT Act, being a benevolent provision enacted by Parliament to encourage and promote the credit of the co-operative sector in general must be read liberally an…

Sri Ananthapadmanabha Credit Co-Operative Society Ltd, Udupi vs. ITO, Ward 1 & Tps, Udupi

ITA 2195/BANG/2024[2018-19]Status: DisposedITAT Bangalore29 May 2025AY 2018-19

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Sanket S Nayak, CAFor Respondent: Shri Subramanian S, JCIT (DR)

Section 18Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 2193, 2194 & 2195/Bang/2024 Assessment Years : 2016-17, 2017-18 and 2018-19 Sri Anathapadmanabha Credit Co- Vs. The Income Tax Officer, operative Society Ltd., Ward - 1 & TPS, KAR-W-(531)(92), IRG Pai Complex, Udupi. Kuchoor Road, Hebri – 574 104. . Karnataka. PAN – AACAS 9906 L. APPELLANT RESPONDENT Assessee by : Shri Sanket S Nayak, CA Revenue by : Shri Subramanian S, JCIT (DR) Date of hearing : 08.05.2025 Date of Pronouncement : 29.05.2025 O R D E R PER WA…

Mavilayi Service Co-operative Bank Ltd. v. CIT

What is Mavilayi Service Co-operative Bank Ltd. v. CIT authority for?

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Issues it is cited on

Judgments citing Mavilayi Service Co-operative Bank Ltd. v. CIT

Chingoli Service Co-Operative Bank Ltd, Chingoli vs. Income Tax Officer, Alappuzha

Chittur Service Co-Operative Bank, Palakkad vs. ITO, Ward 1 & Tps, Palakkad

Chittur Service Co-Operative Bank, Palakkad vs. ITO, Ward 1 & Tps, Palakkad

Peroorkada Service Co-Op Bank Ltd, Trivandrum vs. The ITO Ward-2(1), Trivandrum

Peroorkada Service Co-Op Bank Ltd, Trivandrum vs. The ITO Ward-2(1), Trivandrum

Peroorkada Service Co-Op Bank Ltd, Trivandrum vs. The ITO Ward-2(1), Trivandrum

Sharadchandra Nagari Sahakari Patsanstha Maryadit, Pune vs. ITO Ward 10(1), Pune

The DCIT, Cir-3(2) Gangtok, Gangtok Sikkim vs. Sikkim State Cooperative Supply and Marketing Federation Limited, Gangtok Sikkim

Deputy Commissioner of Income Tax, Cir-3(2), Gangtok, Gangtok Sikkim vs. Sikkim State Cooperative Supply and Marketing Federation Limited, Gangtok Sikkim

Bhatadi Opencast Karmachari Sahakari Patsanstha Maryadit, Bhatadi, Chandrapur vs. ITO Ward-1, Chandrapur

ACIT, Circle-4, Nagpur vs. The Vidarbha Co Operative Marketing Federation Ltd, Nagpur

Jagruti Co Op Hsg Soc Ltd, Mumbai vs. ITO Ward (197)(6), Mumbai

Sagar Tech Plaza A Premises Co-Op Society Ltd, Mumbai vs. Income Tax Department, Bandra Mumbai

Sagar Tech Plaza A Premises Co Op Society Ltd, Mumbai vs. Income Tax Department, Bandra Mumbai

Rajmala Premises Co-Operative Society Ltd, Mumbai vs. ITO Ward 19(3)(1), Mumbai

Laxmi Industrial Premises Co-Op Society Ltd, Mumbai vs. ITO Ward 22(2)(1), Mumbai

The Bank of Rajasthan Employees Credit & Thirft Cooperative Society Limited, Jaipur vs. ACIT, Circle-1, Jaipur

K864 Murali Chennampatti Primary Agriculture Co-Op Credit Society, Erode vs. Income Tax Officer, Ward 2(1), Erode

Vijay Sahakari Pat Sanstha Limited, Ichalkaranji vs. ITO Ward-2, Ichalkaranji

Sri Ananthapadmanabha Credit Co-Operative Society Ltd, Udupi vs. ITO, Ward 1 & Tps, Udupi