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 1Supreme Court of India2021#42 most cited

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.

999

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2017 to 2026.

Also referred to as

Mavilayi Service Co-operative Bank Ltd. v. CIT · Section 80P(4) · Section 80P(1) · Section 80P(2) · cooperative bank deduction · RBI license · banking business · cooperative society · deduction under Section 80P(2)(d) · exclusion from 80P · 431 ITR 1

Also reported as

123 Taxmann.com 161279 Taxmann 75

Sections most often in play

Section 80P(2)(d)Section 80P(4)Section 80P(2)(a)(i)Section 80P Section 143(3)Section 250 Section 2(19)Section 56

Issues it is cited on

section 22(1)(b)section 5(b)section 80p(1)section 80p(4)section 2(19)section 80p(2)(c)section 22(1)section 80p(2)(a)section 80p(2)(a)(i)section 70 section 80p(2)section 80p(2)(d)

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

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

In the result appeal of the assessee is allowed for statistical

ITA 2194/BANG/2024[2017-18]Status: DisposedITAT Bangalore29 May 2025AY 2017-18

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., IRG Pai Complex, Kuchoor Road, Hebri - 574 104. Karnataka. Ward - 1 & TPS, KAR-W-(531)(92), Udupi. 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 ORDER PER WASEEM AHMED, A…

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

ITA 2193/BANG/2024[2016-17]Status: DisposedITAT Bangalore29 May 2025AY 2016-17

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…

Chentrappini Service Co Operative Bank Ltd No R 276, Chentrappini vs. Income Tax Officer, Thrissur

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

ITA 900/COCH/2024[2022-23]Status: DisposedITAT Cochin27 May 2025AY 2022-23

Bench: Shri Inturi Rama Rao & Shri Soundararajan K.Assessment Year : 2022-23

For Respondent: Shri Ramdas, CA

Section 56Section 80GSection 80P(2)(a)Section 80P(2)(d)

…istrict Co-operative Bank Page 4 of 5 Ltd. and Kodungallur Town Co-operative Bank Ltd. We have perused the order of the AO as well as the Ld.CIT(A) and we found that the authorities below had wrongly interpreted the Hon’ble Supreme Court judgment reported in 431 ITR 1 in the case of Mavilayi Service Co-operative Bank Ltd. v. CIT. Further, the Hon’ble Jurisdictional High Court also granted the relief to the assessees that the interest income earned from the District Co- operative Banks registered as co-operative society under the Kerala Co- operative Societies Act are eligible for deduction u/s. 80P(2)(d) of the…

Parsi Salsette Bldg No. 1 Chs Limited, Mumbai vs. Income Tax Officer 24(3)(1), Mumbai

Accordingly, Ground No. II raised by the Assessee is allowed and as a result, Ground No

ITA 1734/MUM/2025[2021-22]Status: DisposedITAT Mumbai27 May 2025AY 2021-22

Bench: SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Haridas BhatFor Respondent: Shri Akhtar Hussain Ansari

Section 143(1)Section 143(3)Section 80Section 80PSection 80P(2)(d)Section 80P(4)

…received from a co-operative bank (which is constituted as a co-operative society), and this position continues to hold good even after insertion of Section 80P(4) of the Act. In the case of Mavilayi Services Co-operative Bank Limited Vs. CIT, Calicut: [2021] 431 ITR 1 (SC) [12/01/2021], the Hon’ble Supreme Court has held that the limited object of Section 80P(4) of the Act was to exclude the co-operative banks that function at par with other commercial banks (i.e. which lend money to members of the public) from the scope of benefit extended by Section 80P of the Act; and that the provisions of Section 80P(4) of…

The Nedunchalai Nagar Co-Op House Building Society Ltd., Salem vs. ITO, War-1(1), Salem

In the result, appeal filed by the assessee is allowed

ITA 339/CHNY/2025[2020-21]Status: DisposedITAT Chennai26 May 2025AY 2020-21

Bench: Shri Aby T. Varkey & Shri S.R.Raghunatha

Section 56Section 80PSection 80P(2)Section 80P(2)(d)

…case, we are of the view that the deduction claimed by the assessee can’t be denied; and for such a proposition, we rely on the decision of the Hon’ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd. & Others. V. CIT reported in [2021] 431 ITR 1 (SC). In the light of the aforesaid discussion, we hold that unless the assessee earns interest income from a Co-operative Bank which is not basically a Co-operative Society, the assessee can’t be denied the deduction u/s.80P of the Act, which is a benevolent provision enacted by the Parliament to encourage and promote the co-operative sector i…

Erode Block All Cooperative Employees Cooperateive Thrift and Credit Society Ltd, Erode vs. Deputy Director of Income Tax, Bengaluru

In the result, appeal filed by the assessee is allowed

ITA 3050/CHNY/2024[2021-22]Status: DisposedITAT Chennai26 May 2025AY 2021-22

Bench: Shri Aby T. Varkey & Shri S.R.Raghunatha

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

…denied; and for such a proposition, we rely on the decision of the Hon’ble Supreme Erode Block All Co-op. Employees Co-op. Thrift & Credit Society Ltd. :: 5 :: Court in the case of Mavilayi Service Co-operative Bank Ltd. & Others. V. CIT reported in [2021] 431 ITR 1 (SC). Therefore, unless the assessee earns interest income from a Co-operative Bank which is not basically a Co-operative Society, the assessee can’t be denied the deduction u/s.80P(2)(d) of the Act, which is a benevolent provision enacted by the Parliament to encourage and promote the co-operative sector in general and therefore, must be read l…

K 1382 Avinashi Kurumapalayam Primary Agricultural Co-Op. Credit Society, Tirupur vs. The Incometax Officer, Ward 1(4) Tirupur, Tirupur

In the result the appeal filed for the A

ITA 2941/CHNY/2024[2017-18]Status: DisposedITAT Chennai26 May 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita No.: 2941 /Chny/2024 िनधा"रण वष" / Assessment Year: 2017-18 K 1382 Avinashi Kurumapalayam The Income Tax Officer, Primary Agricultural Co-Op.Credit Vs. Ward 1(4), Society, Tirupur. Kurumbapalayam, Cheyur Post, Avinashi Taluk.

For Appellant: Ms. A. Vijayalakshmi, C.AFor Respondent: Dr. M. D. Vijay Kumar, J.C.I.T

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

…ssee is considered as business income, which has been permitted as per the registering authority of the society. 8. This view has been upheld in the decision of the Hon’ble Supreme Court in the case of Mavilayi Service Co-operative bank ltd., & Ors. Vs. CIT, 123 Taxmann.com 161 (SC) and the Hon’ble Madras High Court in the case of S-1308, Ammapet Primary Agricultural Co-operative bank ltd., in TCA Nos.882 & 891 of 2018. The relevant portion of the Hon’ble Madras High Court is extracted below: 17. In the preceding paragraphs, we have pointed out the definitions of the expressions 'members' and 'associate member'…

Su Prabhat Co Operative Housing Society Ltd, Mumbai vs. Income Tax Officer, Mumbai

The appeal of the Assessee stands allowed

ITA 1930/MUM/2025[2020-2021]Status: DisposedITAT Mumbai26 May 2025AY 2020-2021

Bench: Shri Narender Kumar Choudhryassessment Year: 2020-21 Suprabhat Co-Operative Income Tax Officer, Ward Housing Society 19(3)(1), Mumbai 76, Suprabhat Co-Operative Pratishtha Bhavan, 3Rd & 4Th Vs. Housing Society Ltd, Bhulabhai Floor, 101, M.K. Road, Desai Road, Walkeshwar 400026 Mumbai 400020 Pan: Aaaas5937P (Appellant) (Respondent) Present For: Assessee By : Shri. Rajendra Bhende, Ca Revenue By : Smt. Smitha V. Nair (Cit Dr) Date Of Hearing : 15.05.2025 Date Of Pronouncement : 26.05.2025 O R D E R Per: Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 26.12.2024, Impugned Herein, Passed By The Commissioner Of Income Tax, Appeal Addl./Jcit (A)-1 Bengaluru/ U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2020-21. 2. Considering The Reason For Delay Of 21 Days In Filing Of The Instant Appeal As Stated By The Assessee Which Is Duly Supported By Duly Sworn Affidavit, Prima Facie Appears To Be Bonafide, Genuine & Un-Intentional, Thus, The Delay Of 21 Days Is Condoned.

For Appellant: Shri. Rajendra Bhende, CAFor Respondent: Smt. Smitha V. Nair (CIT DR)

Section 10B(8)Section 139(1)Section 139(5)Section 143(1)Section 250Section 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 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…

Saidas Co-Op Housing Society Limited, Mumbai vs. Income Tax Officer, Kautilya Bhavan

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

ITA 1824/MUM/2025[2021-22]Status: DisposedITAT Mumbai26 May 2025AY 2021-22

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarassessment Year: 2021-22

For Appellant: Shri Vishal Gala, Ld. A.RFor Respondent: Shri Kiran Unaverkar, Ld. Sr.D.R

Section 144Section 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 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…

Om Gorai Nagari Sahakari Patsanstha Maryadit Mumbai, Mumbai vs. Jurisdiction Ward 42(1)(3), Mumbai, Kautilya Bhavan

ITA 2090/MUM/2025[2018-19]Status: DisposedITAT Mumbai23 May 2025AY 2018-19

Bench: Shri Saktijit Dey, V.P. & Shri Bijayananda, Pruseth, Am

For Respondent: Shri Rajendra Joshi (Sr. DR)

Section 263Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, V.P. AND SHRI BIJAYANANDA, PRUSETH, AM ITA No. 2090 & 2091/Mum/2025) (Assessment Years: 2018-19 & 2020-21) Om Gorai, Nagri Sahakari Patsantha Income Tax Officer, Maryadit, Plot No.264/279, Shreeji Ward 42(1)(3), Bungalow, Near Ganpati Mandir, Vs. Mumbai. Gorai (1), Borivali (W), Mumbai.-400091 PAN/GIR No. AAAAO 1697E (Applicant) : (Respondent) Applicant by : Shri Anil Sathe Respondent by : Shri Rajendra Joshi (Sr. DR) Date of Hearing : 13.05.2025 Date of Pronouncement : 23.05.2025 O R D E R Per Saktijit Dey, VP: Captioned appeals b…

The Mangode Service Co-Op Bank Limited, Palakkad vs. The ITO Ward -3, Palakkad

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

ITA 674/COCH/2023[2014-15]Status: DisposedITAT Cochin22 May 2025AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm Assessment Year: 2014-15 Mangode Service Co-Op. Bank Ltd. .......... Appellant Mangode Post, Cherplachery, Palakkad 679503 [Pan: Aabat2649E] Vs. The Income Tax Officer, Ward-3, Palakkad .......... Respondent Appellant By: Shri Suresh Kumar C., Ca Respondent By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 19.05.2025 Date Of Pronouncement: 22.05.2025 O R D E R Per: Inturi Rama Rao, Am This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)], Dated 31.07.2023 For Assessment Year (Ay) 2014-15. 2. Brief Facts Of The Case Are That The Appellant Is A Co-Operative Society Registered Under The Kerala State Co-Operative Societies Act, 1969. It Is Classified As A Primary Agricultural Credit Co-Operative Society. It Is Engaged In Providing Credit Facilities To Its Members . The Return Of Income For Ay 2014-15 Was Filed On 23.12.2014

For Appellant: Shri Suresh Kumar C., CAFor Respondent: Smt. Leena Lal, Sr. D.R

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

…s and perused the material available on record. The learned Sr. DR fairly conceded that the issue is covered in favour of the appellant society by the law laid down by the Hon'ble Supreme Court in the case Mavilayi Service Co-operative Bank Ltd. v. CIT [2021] 431 ITR 1 (SC). The relevant part of the judgement is extracted as below: - “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…

Kundalika Nagari Sahakari Patsanstha Maryadit, Roha vs. ITO, Ward 1, Panvel

In the result, appeal of the assessee is allowed

ITA 790/PUN/2025[2020-21]Status: DisposedITAT Pune22 May 2025AY 2020-21

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.790/Pun/2025 िनधा"रण वष" / Assessment Year: 2020-21 Kundalika Nagari Sahakari V The Income Tax Officer, Patsanstha Maryadit, S Ward-1, Panvel. Ground Floor, Varun Apartment, Near Bhate Vachanalaya, Sonar Ali, Roha – 402109. Maharashtra. Pan: Aacak6478R Appellant/ Assessee Respondent / Revenue Assessee By None Revenue By Shri Madhan Thirmanpallil – Addl.Cit(Dr) – Virtual Hearing. Date Of Hearing 13/05/2025 Date Of Pronouncement 22/05/2025

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

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपी ठपुणेम"। 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.790/PUN/2025 िनधा"रण वष" / Assessment Year: 2020-21 Kundalika Nagari Sahakari V The Income Tax Officer, Patsanstha Maryadit, s Ward-1, Panvel. Ground Floor, Varun Apartment, Near Bhate Vachanalaya, Sonar Ali, Roha – 402109. Maharashtra. PAN: AACAK6478R Appellant/ Assessee Respondent / Revenue Assessee by None Revenue by Shri Madhan Thirmanpallil – Addl.CIT(DR) – Virtual Hearing. Date of hearing 13/0…

The Kozhippara Service Coop Bank Limited, Kozhippara vs. ITO, Ward-5, Palakkad

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

ITA 1158/COCH/2024[2019-20]Status: DisposedITAT Cochin20 May 2025AY 2019-20

Bench: Shri Inturi Rama Rao & Shri Prakash Chand Yadav

For Appellant: --- None ---For Respondent: Smt.Leena Lal, Sr.AR

Section 139Section 80PSection 80P(2)(a)

…circumstances of the case, we hereby restore this matter to the file of the AO to decide the matter afresh in the light of the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd. & Ors. v. CIT & Anr. Reported in (2021) 431 ITR 1 (SC). Needless to say, the AO shall afford meaningful opportunity of being heard to the assessee before passing any order. 8. In the result, the appeal filed by the assessee is allowed for statistical purposes. Order pronounced on this 20th day of May, 2025. (Inturi Rama Rao) JUDICIAL MEMBER Cochin; Dated : 20th May, 2025. Devadas G* 4 ITA No.11…

Stella Maris Co Operative Housing Society, Mumbai vs. Income Tax Officer Ward 22 3 6, Piramal Chamders Mumbai

In the result, ITA No.1962/MUM/2025 stands allowed, whereas

ITA 1963/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 May 2025AY 2016-17

Bench: Shri Narender Kumar Choudhryassessment Year: 2012-13 & Assessment Year: 2016-17

For Appellant: Shri. Ajay Wadke, CAFor Respondent: Smt. Smitha V. Nair (CIT DR)

Section 143(1)Section 154Section 250Section 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 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…

Stella Maris Co Operative Housing Society Ltd, Mumbai vs. Income Tax Officer 22 3 6, Piramal Chambers

In the result, ITA No.1962/MUM/2025 stands allowed, whereas

ITA 1962/MUM/2025[2012-13]Status: DisposedITAT Mumbai15 May 2025AY 2012-13

Bench: Shri Narender Kumar Choudhryassessment Year: 2012-13 & Assessment Year: 2016-17

For Appellant: Shri. Ajay Wadke, CAFor Respondent: Smt. Smitha V. Nair (CIT DR)

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

The Tirurangadi Service Co-Operative Bank Ltd, Malappuram vs. ITO, Ward 3, Malappuram

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

ITA 1058/COCH/2024[2017-18]Status: DisposedITAT Cochin13 May 2025AY 2017-18

Bench: Shri George George K., Vp & Shri Inturi Rama Rao, Am

For Appellant: Shri M. Ramkumar Menon, CAFor Respondent: Smt. Leena Lal, Sr. D.R

Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…. 3. Being aggrieved, an appeal was filed before the CIT(A), who vide the impugned order confirmed the action of the AO after making a reference to the decision of the Hon'ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd. v. CIT [2021] 431 ITR 1 (SC). 4. Being aggrieved, the appellant is in appeal before us in the present appeal. 5. The learned counsel for the assessee submitted that the appellant co-operative society is classified as a primary agricultural credit co-operative society under the Kerala Societies Act and, therefore, it is not enjoying the banking licence from the Reserve B…

Income Tax Officer, Ward-8(3), Pune vs. M/S. Tata Motors Karmachari Sahakari Patpedhi Limited, Pune

In the result, appeal of the Revenue is dismissed

ITA 2529/PUN/2024[2017-18]Status: DisposedITAT Pune08 May 2025AY 2017-18

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2529/Pun/2024 िनधा"रण वष" / Assessment Year: 2017-18 The Income Tax Officer, V Tata Motors Karmachari Ward-8(3), Pune. S. Sahakari Patpedhi, H 5 3Rd Floor, C/O.Tata Motors, Pune City, Pune – 411018. Pan: Aabat7682B Appellant/ Revenue Respondent / Assessee Assessee By Shri Sanket Joshi – Ar Revenue By Shri Abhinay Kumbhar – Cit(Dr) Date Of Hearing 06/05/2025 Date Of Pronouncement 08/05/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Revenue Against The Order Of Ld.Commssioner Of Income Tax(Appeal)[Nfac] Passed Under Section 250 Of The Act, Dated 04.10.2024 For The A.Y.2017-18. The Revenue Has Raised The Following Grounds Of Appeal : “1. On The Facts & Circumstances Of The Case & In Law, The Learned Cit(A) Has Erred In Deleting The Disallowance Made By The Assessing Officer Of The Deduction Of Rs. 6,18,57,845/- Claimed Under Section Bop Of The Income-Tax Act, 1961 Being Interest Earned From The Investments

Section 250Section 56Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…accepting deposits from nominal members, therefore, AO has erred. 2.1 The ld.AR for the Assessee relied on the following case laws:  Nashik Road Nagari Sahakari Patsanstha Ltd. (B Bench) Pune 93 ITR (Trib.) 44 Pune  Mavilaavi Service Co-operative Bank Ltd. 431 ITR 161 (SC)  Sarvodav Gramin Bigarsheti Sahakari Patsanstha Maryadit ITA No.1606/PUN/2018 & Others  Jalgaon District Central Co-operative Bank Ltd.  Jankalyan Nagari Sahakari Patsanstha Maryadit 24 Taxmann.com 127 ITA No.2529/PUN/2024 [R] Pune  Nivrutiseth Gramin Bigarsheti Sahakari Patsanstha Maryadit ITA No.1562/PUN/2018 dated 15/03/2022.  Nirmi…

Dhatrigram Niralgachi Samabay Krishi Unnayan Samity Limited, West Bengal, Purba Bardhaman vs. Income Tax Officer, Ward-1(3), Burdwan

Appeal of the assessee is allowed

ITA 2557/KOL/2024[2017-18]Status: DisposedITAT Kolkata07 May 2025AY 2017-18

Bench: SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 250Section 80P

…anking activities by the appellant. (ii) The case of the appellant was different from the issues dealt with in the Totagars case (supra). The appellant has relied on several cases and some of the same may be mentioned: (a) Mavilayi Service Cooperative Bank [431 ITR 1 (SC)] (b) Anna Saheb Patil Mathadi Kamgar Sahakri Patpedi Ltd. [454 ITR 117 (SC)] and (c) The case of Guttigedarara Credit Cooperative Society Limited reported in 377 ITR 464 (Karnataka) 3. Before us, the Ld. AR relied on several case law to distinguish his case from that of the case of Totagars (supra). He pointed out that they are an agricultura…

Chitrakoot Co-Op Hsg. Society Limited, Mumbai vs. Income Tax Officer Ward 19(1)(1), Mumbai

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

ITA 1818/MUM/2025[2020-2021]Status: DisposedITAT Mumbai01 May 2025AY 2020-2021

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarassessment Year: 2020-21

For Appellant: Shri Meet S. Dangarwala, Ld. A.RFor Respondent: Shri Kiran Unavekar, Ld. Sr. D.R

Section 143(1)Section 2(19)Section 250Section 80PSection 80P(1)Section 80P(2)(d)

Muktadevi Gramin Bigarsheti Sahakari Patsanstha Maryadit Gunjalwadi, Pune vs. ITO Ward 10(1), Pune

In the result, the appeal of the assessee is allowed

ITA 1842/PUN/2024[2020-21]Status: DisposedITAT Pune30 Apr 2025AY 2020-21

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita Nos.1841 & 1842/Pun/2024 निर्धारण वर्ष / Assessment Years : 2018-19 & 2020-21 Muktadevi Gramin Bigarsheti Sahakari Patsanstha Maryadit Gunjalwadi, At Post - Gunjalwadi, Taluka-Junnar, District - Pune 412401 Pan : Aaaam6151H अपीलार्थी / Appellant Assessee By : Department By : Date Of Hearing : Date Of Pronouncement : Ito, Ward-10(1), Pune Vs. प्रत्यर्थी / Respondent Shri Vilas R. Jadhav & Priyanka V. Jadhav Shri Ramnath P. Murkunde 04-02-2025 30-04-2025 आदेश / Order Per Astha Chandra, Jm : Two Appeals Filed By The Assessee Are Directed Against The Two Separate Order(S) Dated 02.07.2024 & 09.07.2024 Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi [“Cit(A)"] Pertaining To Assessment Years (“Ays”) 2018-19 & 2020-21. For The Sake Of Convenience Both The Appeals Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Department byFor Respondent: Date of hearing

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

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1841 & 1842/PUN/2024 निर्धारण वर्ष / Assessment Years : 2018-19 & 2020-21 Muktadevi Gramin Bigarsheti Sahakari Patsanstha Maryadit Gunjalwadi, At Post - Gunjalwadi, Taluka-Junnar, District - Pune 412401 PAN : AAAAM6151H अपीलार्थी / Appellant Assessee by : Department by : Date of hearing : Date of Pronouncement : ITO, Ward-10(1), Pune Vs. प्रत्यर्थी / Respondent Shri Vilas R. Jadhav & Priyanka V. Jadhav Shri Ramnath P.…