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 367,322 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 80PSection 143(3)Section 250Section 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 70section 80p(2)section 80p(2)(d)

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

Shri Shivaji Maharaj Credit Co-Op Society, Bijapur vs. Income Tax Officer Ward-1 and Tps, Vijapur

ITA 939/BANG/2024[2017-18]Status: DisposedITAT Bangalore22 Aug 2024AY 2017-18
Section 80P(2)(a)Section 80P(2)(d)

…a)(i) deduction in respect of the interest earned on credit facilities provided / extended to the members. In support of the claim, assessee relied on the decision of Hon'ble Supreme Court in case of Mavilayi Service Co- operative Bank Ltd. v. CIT reported in 431 ITR 1 and other decisions of this Tribunal. The Ld.CIT(A) however relying on the decision of Hon'ble Supreme Court in case of Citizen Co-operative Society Ltd. vs. ACIT reported in (2017) 84 taxmann.com 114 disallowed the claim of assessee u/s. 80P(2)(a)(i) of the act for the years under consideration. 4.1 In respect of the interest earned on investments…

Villupuram District Police Department Staff Cooperative Thrift and Credit Society, Villupuram vs. Commissioner of Income Tax (Appeals), Delhi

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

ITA 1157/CHNY/2024[2018-19]Status: DisposedITAT Chennai21 Aug 2024AY 2018-19

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.1157/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-19 V. M/S.Villupuram District Police- The Ito, Department Staff Co-Operative- Ward-1, Thrift & Credit Society Ltd., Villupuram. District Police Office Campus, Villupuram-605 602. [Pan: Aaaav 3592 P] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Reddy Prakash, CAFor Respondent: Ms. R. Anita, Addl.CIT
Section 80PSection 80P(2)(a)Section 80P(2)(d)

…nd is not a Co-operative Society, deduction u/s.80P(2)(d) of the Act, 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); Therefore, if it is not the case of the Ld.CIT(A)/AO that the Co-operative Societies/Bank from whom the assessee has derived interest had possessed license from RBI to do banking business, the action of the AO can’t be countenanced. Therefore, we hold that unless the assessee earns interest income from a Bank which possess RBI license, the…

Hunnur Souhard Credit Sahakari Sangh Niyamit Hunnur, Bagalkot vs. Income Tax Officer, Ward-2, Bagalkot

ITA 1339/BANG/2024[2017-18]Status: DisposedITAT Bangalore21 Aug 2024AY 2017-18

Bench: Shri Waseem Ahmed & Shri Yogesh Kumar U.S.

For Appellant: Sri Veeranna M. Murgod, A.RFor Respondent: Sri Ganesh R. Ghale, Standing Counsel for
Section 250Section 80PSection 80P(2)(a)Section 80P(4)

…ITA No.1339/Bang/2024 Hunnur Souhard Credit Sahakari Sangh Niyamit, Hunnur IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA No.1339/Bang/2024 Assessment Year: 2017-18 Hunnur Souhard Credit Sahakari Sangh Niyamit Hunnur Basaveshwar Complex, Hunnur Jamakhandi Bagalkot 587 119 PAN NO : AAAAH8911N APPELLANT Appellant by : Sri Veeranna M. Murgod, A.R. Respondent by : Sri Ganesh R. Ghale, Standing Counsel for department Date of Hearing 19.08.2024 Date of Pronouncement 21.08.2024 ORDER PER YOGESH KUMAR U.S. JUDICIAL MEM…

Income Tax Officer, Asher It Park, Wagle Estate, Thane vs. Thane Jillha Prathamik Sikshak Sahakari Patpedhi Ltd, Thane

Accordingly, all the ground raised by the Revenue in appeal for the Assessment Year 2020-21 are dismissed

ITA 3434/MUM/2024[2018-19]Status: DisposedITAT Mumbai21 Aug 2024AY 2018-19

Bench: SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri P.D. ChouguleFor Respondent: Shri Subodh Ratnaparikh
Section 143(3)Section 144BSection 80(2)(d)Section 80P(2)(d)Section 80P(4)

…on, perused the material on record and considered the position in law. We find that the issues raised in the present appeal are no longer res- integra. 10. In the case of Mavilayi Service Co-operative Bank Ltd. vs. Commissioner of Income Tax, Calicut: [2021] 431 ITR 1 (SC)[12-01-2021], the Hon’ble Supreme Court has held as under: “20. We now come to the judgment of this Court in Citizen Cooperative Society Ltd. (supra). This judgment was concerned with an assessee who was established initially as a mutually aided cooperative credit society, having been registered under section 5 of the Andhra Pradesh Mutually A…

Income Tax Officer, Ashar It Park, Thane vs. Thane Jillha Prathamik Sikshak Sahakari Patpedhi Ltd, Wagle Estate, Thane

Accordingly, all the ground raised by the Revenue in appeal for the Assessment Year 2020-21 are dismissed

ITA 3433/MUM/2024[2020-21]Status: DisposedITAT Mumbai21 Aug 2024AY 2020-21

Bench: SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri P.D. ChouguleFor Respondent: Shri Subodh Ratnaparikh
Section 143(3)Section 144BSection 80(2)(d)Section 80P(2)(d)Section 80P(4)

…on, perused the material on record and considered the position in law. We find that the issues raised in the present appeal are no longer res- integra. 10. In the case of Mavilayi Service Co-operative Bank Ltd. vs. Commissioner of Income Tax, Calicut: [2021] 431 ITR 1 (SC)[12-01-2021], the Hon’ble Supreme Court has held as under: “20. We now come to the judgment of this Court in Citizen Cooperative Society Ltd. (supra). This judgment was concerned with an assessee who was established initially as a mutually aided cooperative credit society, having been registered under section 5 of the Andhra Pradesh Mutually A…

Income Tax Officer, Bkc, Mumbai vs. Idbi Staff Co-Operative Credit Society Ltd, Mumbai

Accordingly, all the grounds of the appeal of ld. AO are dismissed

ITA 1206/MUM/2024[2014-15]Status: DisposedITAT Mumbai19 Aug 2024AY 2014-15

Bench: Shri Prashant Maharishiassessment Year: 2014-15

For Appellant: Shri Mandar VaidyaFor Respondent: Shri R.R. Makwana, SR. DR
Section 142(1)Section 143(2)Section 143(3)Section 194A(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8O

…ions of section 80P(4) are not applicable to the assessee. Accordingly, assessee claimed that interest on deposit received by the assessee qualifies for deduction u/s 80P(2)(a)(i) of the Act. The ld. CIT(A) considering the decision of Hon’ble Supreme Court in 431 ITR 1 held that income arising in the form of interest from investment by the assessee with other co-operative banks would be eligible for deduction u/s 80P(2)(d) of the Act. He further held that the interest 4 IDBI Staff Co-operative Credit Society Ltd. A.Y. 2014-15 received by the assessee from Scheduled Bank would not be eligible for deduction. He d…

Nagini Co Operative Credit Society Limited, Bangalore vs. Income Tax Officer, Ward-6(2)(1), Bangalore

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

ITA 1234/BANG/2024[2017-18]Status: DisposedITAT Bangalore13 Aug 2024AY 2017-18

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Year: 2017-18

For Appellant: Shri Gireesha T.L., A.RFor Respondent: Shri V. Parithivel, D.R
Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…ITA No.1234/Bang/2024 Nagini Co-operative Credit Society Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2017-18 Nagini Co-operative Credit Society Limited No.569, Nagini Bhavana 80Feet Road, 3rd Main, 4th Block ITO Ward-6(2)(1) Vs. Basaveswara Nagar Bangalore Bangalore 560 079 PAN NO : AACAN5552H APPELLANT RESPONDENT Appellant by : Shri Gireesha T.L., A.R. Respondent by : Shri V. Parithivel, D.R. Date of Hearing : 06.08.2024 Date of Pronouncement : 13.08.2024 O R D E R PER…

M/S. Arjuna Souhardha Pathina Sahakari Niyamitha, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle-1(3), Bengaluru

In the result, both the appeals filed by the assessee stands allowed for statistical purposes

ITA 1220/BANG/2024[2015-16]Status: DisposedITAT Bangalore13 Aug 2024AY 2015-16

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Ms. Lakshmi .S, Advocate
Section 51

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 1220 & 1221/Bang/2024 Assessment Years : 2015-16 & 2018-19 M/s. Arjuna Souhardha Pathina Sahakari The Deputy Niyamitha, Commissioner No. 88, 1st Floor, of Income Tax, Jeerpge Bldg., Central Circle – 11th Cross, 1(3), Malleshwaram, Vs. Bangalore. Bangalore – 560 003. PAN: AADAA2035P APPELLANT RESPONDENT Assessee by : Ms. Lakshmi .S, Advocate : Shri Sreenivasa Karthik Revenue by Devara, JCIT (DR) Date of Hearing : 07-08-2024 Date of Pronouncement : 13-08-20…

Potheri Village Weaning Food Mfg. Womens Development Industrial Coop., Kanchipuram vs. ITO, Ncw-22(1), Tambaram

The appeal stand partly allowed

ITA 1165/CHNY/2024[2018-19]Status: DisposedITAT Chennai12 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1165/Chny/2024 (िनधा*रणवष* / Assessment Year: 2018-19) Potheri Village Weaning Food Ito Manufacturing Womens Development Non-Corporate Ward-22(1), बनाम Industrial Co-Op. Tambaram. / Vs. 12, Amman Koil Street, Potheri, Katankolathur Post, Kanchipuram-603 203. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaap-9745-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri I. Dinesh (Advocate) Ld.Ar " थ"कीओरसे/Respondent By : Ms. R. Anita (Addl.Cit)-Ld .Dr सुनवाईकीतारीख/Date Of Hearing : 01-08-2024 घोषणाकीतारीख /Date Of Pronouncement : 12-08-2024 आदेश / O R D E R

For Appellant: Shri I. Dinesh (Advocate) Ld.ARFor Respondent: Ms. R. Anita (Addl.CIT)-Ld .DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…80P(2)(a)(ii). It has also been submitted that the cited decision of Hon’ble Karnataka High Court has been rendered only in the context of deduction u/s 80P(2)(d) alone. The Ld. AR further submitted that the decision in Mavilayi Service Cooperative Bank Ltd. (123 Taxmann.com 161) also deals with a situation where the interest income is claimed u/s 80P(2)(d) only. 6. We have gone through CBDT Circular No.722 dated 19-09-1995. Upon perusal of the same, we find that the same do not address the issue of treatment of bank interest. The same merely state the conditions which are required to be satisfied for availing th…

Prathamika Krishi Pattin Sahakara Sangh Niyamit Telagi, Bijapur vs. Income-Tax Officer, Ward-2, Bijapur

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

ITA 508/BANG/2024[2017-18]Status: DisposedITAT Bangalore12 Aug 2024AY 2017-18

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2017-18

For Appellant: Smt. Prathibha .R, AdvocateFor Respondent: Advocate, Standing Counsel for Dept
Section 80P(2)(a)

…and had filed a valid return within the period of limitation, the claim of the assessee u/s. 80P(2)(a)(i)/(d) deserves to be analysed in the light of the decisions of Hon’ble Supreme Court in case of Mavilayi Service Co- operative Bank Ltd. v. CIT reported in 431 ITR 1 and Kerala State Co-operative Agricultural and Rural Development Bank Ltd. vs. AO reported in (2023) 154 taxmann.com 305. Page 3 of 4 6. It is noted that the authorities below has not considered the following CBDT Circulars. a) The 1st instruction was issued on 21/02/2017 by instruction number 03/2017. b) The 2nd instruction was issued on 03/03/201…

The Tungabhadra Credit Cooperative Society, Davangere vs. Income Tax Officer, Ward - 1, Davangere

In the result, all the three appeals filed by the assessee stands allowed for statistical purposes

ITA 1201/BANG/2024[2017-18]Status: DisposedITAT Bangalore12 Aug 2024AY 2017-18

Bench: Smt. Beena Pillai & Shri Waseem Ahmed

For Appellant: Shri Kotresh K, CAFor Respondent: Ms. Neha Sahay, JCIT-DR
Section 51

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER ITA Nos. 1199 to 1201/Bang/2024 Assessment Years : 2013-14, 2014-15 & 2017-18 M/s. The Tungabhadra Credit Co-operative Society, Silver Jubilee Building, The Income Tax Shimoga Road, Officer, Harihara SO, Harihar, Ward – 1, Davangere, Davangere. Vs. Karnataka – 577 601. PAN: AACFT8751D APPELLANT RESPONDENT Assessee by : Shri Kotresh K, CA Revenue by : Ms. Neha Sahay, JCIT-DR Date of Hearing : 01-08-2024 Date of Pronouncement : 12-08-2024 ORDER PER BEENA PILLAI, JUDICIAL…

The Tungabhadra Credit Cooperative Society, Davangere vs. Income Tax Officer, Ward-1, Davangere

In the result, all the three appeals filed by the assessee stands allowed for statistical purposes

ITA 1199/BANG/2024[2013-14]Status: DisposedITAT Bangalore12 Aug 2024AY 2013-14

Bench: Smt. Beena Pillai & Shri Waseem Ahmed

For Appellant: Shri Kotresh K, CAFor Respondent: Ms. Neha Sahay, JCIT-DR
Section 51

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER ITA Nos. 1199 to 1201/Bang/2024 Assessment Years : 2013-14, 2014-15 & 2017-18 M/s. The Tungabhadra Credit Co-operative Society, Silver Jubilee Building, The Income Tax Shimoga Road, Officer, Harihara SO, Harihar, Ward – 1, Davangere, Davangere. Vs. Karnataka – 577 601. PAN: AACFT8751D APPELLANT RESPONDENT Assessee by : Shri Kotresh K, CA Revenue by : Ms. Neha Sahay, JCIT-DR Date of Hearing : 01-08-2024 Date of Pronouncement : 12-08-2024 ORDER PER BEENA PILLAI, JUDICIAL…

Income Tax Officer, Pune vs. Vishwakarmasarkshankamgarsahakari Patsanstha Maryadit, Pune

In the result, appeal of the Revenue in ITA

ITA 451/PUN/2024[2018-19]Status: DisposedITAT Pune09 Aug 2024AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita Nos.450 & 451/Pun/2024 िनधा"रण वष" / Assessment Years:2017-18 &2018-19 The Income Tax Officer, V Vishwakarma Sarkshan Pune. S Kamgar Sahakari Patsanstha Maryadit, 185, Vishwakarma Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent /Assessee Cross Objection Nos.23 & 24/Pun/2024 (Arising Out Of Ita Nos.450 & 451/Pun/2024) िनधा"रणवष" / Assessment Years: 2017-18 & 2018-19 Vishwakarma Sarkshan V The Income Tax Kamgar Sahakari Patsanstha S Officer, Maryadit, 185, Vishwakarma Pune. Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent / Assessee Assessee By Shri S.N.Puranikh – Ar Revenue By Shri Sourabh Nayak – Addl.Cit(Dr) Date Of Hearing 07/08/2024 Date Of Pronouncement 09/08/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: The Revenue Has Filed Two Appeals For Two Separate Assessment Years I.E.2017-18 & 2018-19 Against Two Separate Orders Of

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

…lowing case laws:  Nashik Road Nagari Sahakari Patsanstha Ltd. (B Bench) Pune 93 ITR (Trib.) 44 Pune ITA Nos.450 & 451/PUN/2024 and C.O.Nos.23 & 24/PUN/2024 Vishwakarma Sarkshan Kamgar Sahakari Patsanstha Maryadit  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 Pune  Nivrutiseth Gramin Bigarsheti Sahakari Patsanstha Maryadit ITA No.1562/PUN/2018 dated 15/03/2022.  Nirmiti Nagari Sahakari Patsans…

Income Tax Officer, Pune vs. Vishwakarma Sarkshan Kamgar Sahakari Patsanstha Maryadit, Pune

In the result, appeal of the Revenue in ITA

ITA 450/PUN/2024[2017-18]Status: DisposedITAT Pune09 Aug 2024AY 2017-18

Bench: Shri Satbeer Singh Godara & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita Nos.450 & 451/Pun/2024 िनधा"रण वष" / Assessment Years:2017-18 &2018-19 The Income Tax Officer, V Vishwakarma Sarkshan Pune. S Kamgar Sahakari Patsanstha Maryadit, 185, Vishwakarma Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent /Assessee Cross Objection Nos.23 & 24/Pun/2024 (Arising Out Of Ita Nos.450 & 451/Pun/2024) िनधा"रणवष" / Assessment Years: 2017-18 & 2018-19 Vishwakarma Sarkshan V The Income Tax Kamgar Sahakari Patsanstha S Officer, Maryadit, 185, Vishwakarma Pune. Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent / Assessee Assessee By Shri S.N.Puranikh – Ar Revenue By Shri Sourabh Nayak – Addl.Cit(Dr) Date Of Hearing 07/08/2024 Date Of Pronouncement 09/08/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: The Revenue Has Filed Two Appeals For Two Separate Assessment Years I.E.2017-18 & 2018-19 Against Two Separate Orders Of

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

…lowing case laws:  Nashik Road Nagari Sahakari Patsanstha Ltd. (B Bench) Pune 93 ITR (Trib.) 44 Pune ITA Nos.450 & 451/PUN/2024 and C.O.Nos.23 & 24/PUN/2024 Vishwakarma Sarkshan Kamgar Sahakari Patsanstha Maryadit  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 Pune  Nivrutiseth Gramin Bigarsheti Sahakari Patsanstha Maryadit ITA No.1562/PUN/2018 dated 15/03/2022.  Nirmiti Nagari Sahakari Patsans…

Belve Vyavasaya Seva Sahakari Sangha Limited, Udupi vs. Income Tax Officer, Ward-2, Udupi

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

ITA 821/BANG/2024[2018-19]Status: DisposedITAT Bangalore07 Aug 2024AY 2018-19

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Shri Mahesh R. Uppin, A.RFor Respondent: Sri Parithivel V., D.R
Section 148Section 17Section 2Section 2(19)Section 37Section 80Section 80P(2)Section 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…ITA Nos.819 to 821/Bang/2024 Belve Vyavasaya Seva Sahakari Sangha Ltd., Udupi IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA Nos.819 to 821/Bang/2024 Assessment Years: 2016-17 to 2018-19 Belve Vyavasaya Seva Sahakari Sangha Ltd. Belve, Hebri Taluk ITO Vs. Udupi Dist 576 212 Ward-2 Udupi PAN NO : AAAAB1636N APPELLANT RESPONDENT Appellant by : Shri Mahesh R. Uppin, A.R. Respondent by : Sri Parithivel V., D.R. Date of Hearing : 07.08.2024 Date of Pronouncement : 07.08.2024 O R D E R PER CHANDRA POOJARI, ACC…

Belve Vyavasaya Seva Sahakari Sangha Limited, Udupi vs. Income Tax Officer, Ward-2, Udupi

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

ITA 820/BANG/2024[2017-18]Status: DisposedITAT Bangalore07 Aug 2024AY 2017-18

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Shri Mahesh R. Uppin, A.RFor Respondent: Sri Parithivel V., D.R
Section 148Section 17Section 2Section 2(19)Section 37Section 80Section 80P(2)Section 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…ITA Nos.819 to 821/Bang/2024 Belve Vyavasaya Seva Sahakari Sangha Ltd., Udupi IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA Nos.819 to 821/Bang/2024 Assessment Years: 2016-17 to 2018-19 Belve Vyavasaya Seva Sahakari Sangha Ltd. Belve, Hebri Taluk ITO Vs. Udupi Dist 576 212 Ward-2 Udupi PAN NO : AAAAB1636N APPELLANT RESPONDENT Appellant by : Shri Mahesh R. Uppin, A.R. Respondent by : Sri Parithivel V., D.R. Date of Hearing : 07.08.2024 Date of Pronouncement : 07.08.2024 O R D E R PER CHANDRA POOJARI, ACC…

Belve Vyavasaya Seva Sahakari Sangha Limited, Udupi vs. Income Tax Officer, Ward-2, Udupi

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

ITA 819/BANG/2024[2016-17]Status: DisposedITAT Bangalore07 Aug 2024AY 2016-17

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Shri Mahesh R. Uppin, A.RFor Respondent: Sri Parithivel V., D.R
Section 148Section 17Section 2Section 2(19)Section 37Section 80Section 80P(2)Section 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…ITA Nos.819 to 821/Bang/2024 Belve Vyavasaya Seva Sahakari Sangha Ltd., Udupi IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA Nos.819 to 821/Bang/2024 Assessment Years: 2016-17 to 2018-19 Belve Vyavasaya Seva Sahakari Sangha Ltd. Belve, Hebri Taluk ITO Vs. Udupi Dist 576 212 Ward-2 Udupi PAN NO : AAAAB1636N APPELLANT RESPONDENT Appellant by : Shri Mahesh R. Uppin, A.R. Respondent by : Sri Parithivel V., D.R. Date of Hearing : 07.08.2024 Date of Pronouncement : 07.08.2024 O R D E R PER CHANDRA POOJARI, ACC…

Cidco Employees Co-Op. Credit Society Ltd, Navi Mumbai vs. Ward 28(1)(3), Navi Mumbai

In the result, the assessee‟s appeal ITA NO

ITA 699/MUM/2024[2018-19]Status: DisposedITAT Mumbai07 Aug 2024AY 2018-19

Bench: SHRI GAGAN GOYAL (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

Section 142(1)Section 143(1)Section 143(2)Section 250Section 271(1)(C)Section 80PSection 80P(4)

…Reportable IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH MUMBAI BEFORE: SHRI GAGAN GOYAL, ACCOUNTANT MEMBER & SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ITA No. 698/MUM/2024 (Assessment Year : 2017–18) CIDCO Employees Vs. ITO Ward 28(1)(3) Co–op. Credit 3rd Floor, Tower no. 6, Society, Vashi Railway Station, Ground Floor, Vashi, Navi Mumbai, CIDCO Bhavan, 400703. CBD–Belapur, Navi Mumbai, 400614. PAN/GIR No. AAAAC2203N (Appellant) .. (Respondent) Assessee by Shri. Bhupendra Shah Revenue by Shri. H.M. Bhatt (SR. DR.) Date of Hearing 03/06/2024 (in ITA no. 698/Mum/2024 & ITA no. 699/MUM/2024) 04/06/2024 (in ITA…

Cidco Employees Co-Op. Credit Society Ltd, Navi Mumbai vs. Ward 28(1)(3), Navi Mumbai

In the result, the assessee‟s appeal ITA NO

ITA 698/MUM/2024[2017-18]Status: DisposedITAT Mumbai07 Aug 2024AY 2017-18

Bench: SHRI GAGAN GOYAL (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

Section 142(1)Section 143(1)Section 143(2)Section 250Section 271(1)(C)Section 80PSection 80P(4)

…Reportable IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH MUMBAI BEFORE: SHRI GAGAN GOYAL, ACCOUNTANT MEMBER & SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ITA No. 698/MUM/2024 (Assessment Year : 2017–18) CIDCO Employees Vs. ITO Ward 28(1)(3) Co–op. Credit 3rd Floor, Tower no. 6, Society, Vashi Railway Station, Ground Floor, Vashi, Navi Mumbai, CIDCO Bhavan, 400703. CBD–Belapur, Navi Mumbai, 400614. PAN/GIR No. AAAAC2203N (Appellant) .. (Respondent) Assessee by Shri. Bhupendra Shah Revenue by Shri. H.M. Bhatt (SR. DR.) Date of Hearing 03/06/2024 (in ITA no. 698/Mum/2024 & ITA no. 699/MUM/2024) 04/06/2024 (in ITA…

Cidco Employees Co-Op. Credit Society Ltd, Navi Mumbai vs. Ward 28(1)(3), Navi Mumbai

In the result, the assessee‟s appeal ITA NO

ITA 697/MUM/2024[2014-15]Status: DisposedITAT Mumbai07 Aug 2024AY 2014-15

Bench: SHRI GAGAN GOYAL (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

Section 142(1)Section 143(1)Section 143(2)Section 250Section 271(1)(C)Section 80PSection 80P(4)

…Reportable IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH MUMBAI BEFORE: SHRI GAGAN GOYAL, ACCOUNTANT MEMBER & SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ITA No. 698/MUM/2024 (Assessment Year : 2017–18) CIDCO Employees Vs. ITO Ward 28(1)(3) Co–op. Credit 3rd Floor, Tower no. 6, Society, Vashi Railway Station, Ground Floor, Vashi, Navi Mumbai, CIDCO Bhavan, 400703. CBD–Belapur, Navi Mumbai, 400614. PAN/GIR No. AAAAC2203N (Appellant) .. (Respondent) Assessee by Shri. Bhupendra Shah Revenue by Shri. H.M. Bhatt (SR. DR.) Date of Hearing 03/06/2024 (in ITA no. 698/Mum/2024 & ITA no. 699/MUM/2024) 04/06/2024 (in ITA…