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

Vellakovil Coop Primaryag, Tamilnadu vs. Addl(Or)JCIT(A)-5, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 1554/CHNY/2023[2021-22]Status: DisposedITAT Chennai22 Feb 2024AY 2021-22

Bench: Shri Mahavir Singh

For Appellant: NoneFor Respondent: Shri D. Hema Bhupal, IRS, JCIT

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

…perative Society and it has received dividend from Erode District Central Cooperative Bank the same is eligible for claim of deduction in view of 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). Similar view has been taken by the Tribunal in the case of Tamilnadu Co-operative State Agriculture and Rural Development Bank Limited in ITA Nos.31 to 33/CHNY/2021 vide order dated 29.04.2022 following the decision of Hon’ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd., supra and the Hon’ble Madras High Cou…

The Indcoserve, Nilgiris vs. ITO Ward 1, Ooty

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

ITA 1468/CHNY/2023[2018-19]Status: DisposedITAT Chennai22 Feb 2024AY 2018-19

Bench: Shri Mahavir Singh

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Shri D. Hema Bhupal, JCIT

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

…Bank to the extent of Rs.5,82,164/-. This was not confronted by the ld. Senior Departmental Representative. Hence, this issue was squarely covered by the judgment of Hon’ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd., & Ors. Vs. CIT, 123 Taxmann.com 161 (SC). Similar view has been taken by the Tribunal in the case of Tamilnadu Co-operative State Agriculture and Rural Development Bank Limited in ITA Nos.31 to 33/CHNY/2021 vide order dated 29.04.2022 following the decision of Hon’ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd., (supra) and the Hon’ble Madras High C…

Elumalaiyan Powerloom, Weavers Coop P & S Society Limited, Erode vs. ITO, Ward-1(1), Erode

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

ITA 1463/CHNY/2023[2020-21]Status: DisposedITAT Chennai22 Feb 2024AY 2020-21

Bench: Shri Mahavir Singhआयकर अपील सं./Ita No.: 1463/Chny/2023 िनधा"रण वष"/Assessment Year: 2020-21 Elumalaiyan Powerloom Vs. The Income Tax Officer, Weavers Co.Op P & S Society Ward 1(1), Limited Eh 216, Erode. No.285/1, Karuppannan Koil Street, Kumalan Kuttai, Erode – 638 011. [Pan: Aaaae 3164A] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Ms. S. Sree Lakshmi Valli, Advocate ""यथ" क" ओर से /Respondent By : Shri D. Hema Bhupal, Jcit सुनवाई क" तार"ख/Date Of Hearing : 21.02.2024 घोषणा क" तार"ख /Date Of Pronouncement : 21.02.2024

For Appellant: Ms. S. Sree Lakshmi ValliFor Respondent: Shri D. Hema Bhupal, JCIT

Section 143(3)Section 2(19)Section 56Section 80PSection 80P(2)(a)

…e and Rural Development Bank Limited, in ITA Nos.31 to 33/Chny/2021, order dated 29.04.2022, wherein we have already considered the decision of Hon’ble Supreme Court in the case of Mavilayi Service Co-operative Bank Limited vs. CIT, Calicut reported in [2021] 123 Taxmann.com 161 (SC) and held as under:- 30. In view of the above facts discussed and the case-laws of the Hon’ble Supreme Court in the case of Mavilayi Service Co- operative Bank Limited vs. Commissioner of Income Tax, Calicut (supra), we are of the view that the Assessee is a Co-operative Society under the name and style as “Tamil Nadu Co-operative Sta…

Union Bank of India Staff Co Op Thrift Credit Society Limited, Chennai vs. ITO, Non Crop Ward 12(5), Chennai

In the result, the appeal of the assessee in ITA

ITA 1131/CHNY/2023[2017-18]Status: DisposedITAT Chennai22 Feb 2024AY 2017-18

Bench: Shri Mahavir Singh

For Appellant: Ms Ashwini Vaidialingam, AdvFor Respondent: Shri D. Hema Bhupal, IRS, JCIT

Section 115Section 143(3)Section 80P(2)Section 80P(2)(d)Section 80P(4)

…आयकर अपील"य अ"धकरण, सी "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ (SMC) BENCH : CHENNAI "ी महावीर "सह, उपा"य" के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT आयकर अपील सं./I.T.A. No. 1131/CHNY/2023 "नधा"रण वष"/Assessment year : 2017-2018 Union Bank of India Staff Co-op Vs. The Income Tax Officer, Thrift and Credit Society Non Corporate Ward 12(5) Limited, Chennai. 16A, 3rd floor, Singapore Plaza, Linghi Chetty Street, George Town, Chennai 600 001. [PAN AAAAU 2933K] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Ms Ashwini Vaidialingam, Adv ""यथ" क" ओर से /Respondent by : Sh…

The Balduhak Co-Operative Agriculture Service Society Ltd., Hamirpur vs. ITO, Ward, Hamirpur

ITA 703/CHANDI/2022[2018-19]Status: DisposedITAT Chandigarh16 Feb 2024AY 2018-19

Bench: Us Are That The Assessee Is A Cooperative

For Appellant: Shri Alok Krishan, C.AFor Respondent: Shri Dharam Vir, JCIT, Sr. DR

Section 80PSection 80P(2)(d)

…nciple laid down in the said decision has been followed by the AO. 5.1 Further, the ld CIT(A), NFAC Delhi has referred to various other authorities and in particular, the decision of Hon’ble Supreme Court in case of Mavilayi Service Co-operative Bank Limited 431 ITR 1 (SC)and held that the Cooperative Bank is a Commercial bank and doesn’t fall under the purview of Cooperative Society as referred to in Section 80P(2)(d) of the Act and accordingly upheld the finding of the AO. 6. We have heard the rival contentions and also pursued the written submission made by both the parties. We find that the matter is square…

M/S. Primary Agricultural Credit Co-Operative Society Ltd Guruvayanakere, Belthangady vs. Income-Tax Officer, Ward-1, Puttur

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

ITA 1006/BANG/2023[2017-18]Status: DisposedITAT Bangalore06 Feb 2024AY 2017-18

Bench: Shri George George K & Shri Chandra Poojariassessment Year : 2017-18 M/S. Primary Agricultural Credit Vs. Ito, Co-Operative Society Ltd., Ward –1, 1 ‘Jeshta’ Uppinangady Road, Puttur. Guruvayanakere, Belthangady – 574 217. Pan : Aabas 3237 K Appellant Respondent Assessee By : Ms. Harsha J, Advocate Revenue By : Shri. Parithivel, Jcit(Dr)(Itat), Bengaluru. Date Of Hearing : 06.02.2024 Date Of Pronouncement : 06.02.2024

For Appellant: Ms. Harsha J, AdvocateFor Respondent: Shri. Parithivel, JCIT(DR)(ITAT), Bengaluru

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

…of the Karnataka Co-operative Societies Act, 1959 and the Rules, etc. The learned AR submitted that though assessee had relied on the recent judgment of the Hon’ble Apex Court in the case of Mavilayi Service Co-operative Bank Ltd., & Ors. Vs. CIT, reported in 431 ITR 1, the same has not been taken note by the CIT(A) while confirming the order of AO denying the claim of deduction under section 80P of the Act. The learned AR submitted that assessee had also dealt with members and proportionate deduction under section 80P of the Act is to be allowed. As regards the claim of deduction with regard to interest income r…

M/S.Koyyode Service Co-Op Bank Ltd, Kannur vs. The ITO Ward 1, Kannur

ITA 682/COCH/2022[2013-2014]Status: DisposedITAT Cochin31 Jan 2024AY 2013-2014

Bench: Shri Sanjay Arora & Shri Manomohan Daskoyyode Service Co-Op. Bank Ltd. Income Tax Officer - (1) Koyyode, Kannur 670621 Aayakar Bhavan Vs. [Pan:Chnko1067D] Kannothumchal, Kannur 670006 (Appellant) (Respondent)

For Appellant: Shri George Thomas, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R

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

…nment for the purpose;” 4.2 The assessee, in view of it’s lending profile, does not, sure, qualify to be PACS in terms of section 80P of the Act. So, however, nothing turns thereon as, even as explained in Mavilayi Service Co-operative Bank Ltd. v. CIT [2021] 431 ITR 1 (SC) – reliance on which by the assessee was repelled by the Revenue authorities, the nature of credit, i.e., agricultural or non-agricultural, is not a condition of section 80P(2)(a)(i) of the Act. As long as, therefore, income flows from the provision of credit to it’s members, the same would be liable for deduction u/s. 80P(1) of the Act. The qu…

Space Employees Co Operative Housing Society Ltd., Bangalore, Karnataka vs. Income Tax Officer, Ward-4(2)(2), Bangalore

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

ITA 1074/BANG/2023[2018-19]Status: DisposedITAT Bangalore31 Jan 2024AY 2018-19

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri H.R. Suresh, CA

Section 80P(2)(d)

…years under consideration which was however condoned and the appeals were decided on merits. 2.2 The Ld.AR submitted that the NFAC did not consider the decisions of Hon’ble Supreme Court in case of Mavilayi Service Co- operative Bank Ltd. v. CIT reported in 431 ITR 1 and various other decisions which has been passed subsequent to the impugned orders by Hon’ble Supreme Court in case of Kerala State Co-operative Agricultural and Rural Development Bank Ltd. KSCARDB vs. The Assessing Officer, Trivandrum & Ors. in Civil Appeal Nos. 10069 of 2016 dated 14.09.2023. He therefore submitted that the issue needs to be rea…

Space Employees Co Operative Housing Society Ltd., Bangalore, Karnataka vs. Income Tax Officer, Ward - 4(2)(2), Bangalore

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

ITA 1073/BANG/2023[2017-18]Status: DisposedITAT Bangalore31 Jan 2024AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri H.R. Suresh, CA

Section 80P(2)(d)

Space Employees Co Operative Housing Society Ltd., Bangalore, Karnataka vs. Income Tax Officer, Ward - 4(2)(2), Bangalore

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

ITA 1072/BANG/2023[2015-16]Status: DisposedITAT Bangalore31 Jan 2024AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri H.R. Suresh, CA

Section 80P(2)(d)

Sangam Sahakari Patpedhi Maryaditnagari, Navi Mumbai, Thane vs. Mumbai-W-91, Vashi Navimumbai

In the result, both the appeal of the assessee are allowed

ITA 3377/MUM/2023[2015-16]Status: DisposedITAT Mumbai31 Jan 2024AY 2015-16

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2015-16 & Assessment Year: 2020-21 Sangam Sahakari Patpedhi Mumbai-W-91, Maryaditnagari, Navi Mumbai, It-Office, Vashi Railway Station Office No. 227, Central Facility Vs. Building Navi Mumbai-400703. Building, 3Rd Floor, Sector-19, Turbhe, Navi Mumbai-400705. Pan No. Aacas 6296 B Appellant Respondent

For Appellant: Mr. Vijay Kumar ShindeFor Respondent: Ms. Kakoli Ghosh, Sr. DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2015-16 & Assessment Year: 2020-21 Sangam Sahakari Patpedhi Mumbai-W-91, Maryaditnagari, Navi Mumbai, IT-Office, Vashi Railway Station Office No. 227, Central Facility Vs. Building Navi Mumbai-400703. Building, 3rd floor, Sector-19, Turbhe, Navi Mumbai-400705. PAN NO. AACAS 6296 B Appellant Respondent Assessee by : Mr. Vijay Kumar Shinde Revenue by : Ms. Kakoli Ghosh, Sr. DR : Date of Hearing 31/01/2024 Date of pronouncement : 31/01/2024 ORDE…

Sangam Nagari Sahakri Patpedhi Maryadit, Navimumbai vs. Mum-W-91-Range-222, Navimumbai

ITA 3376/MUM/2023[2020-21]Status: DisposedITAT Mumbai31 Jan 2024AY 2020-21

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Respondent: Mr. Vijay Kumar Shinde

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH "SMC" MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA No. 3377/MUM/2023 Assessment Year: 2015-16 & ITA No. 3376/MUM/2023 Assessment Year: 2020-21 Sangam Sahakari Patpedhi Maryaditnagari, Navi Mumbai, Office No. 227, Central Facility Building, 3rd floor, Sector-19, Turbhe, Navi Mumbai-400705. PAN NO. AACAS 6296 В Appellant Assessee by Vs. Mumbai-W-91, IT-Office, Vashi Railway Station Building Navi Mumbai-400703. Respondent : Mr. Vijay Kumar Shinde Revenue by : Ms. Kakoli Ghosh, Sr. DR Date of Hearing : 31/01/2…

Janata Grahak Madhyawarti Sahkari Sangh Maryadit, Pune vs. PCIT-4, Pune

In the result, appeal of the assessee is allowed

ITA 1273/PUN/2023[2017-18]Status: DisposedITAT Pune25 Jan 2024AY 2017-18

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.1273/Pun/2023 िनधा"रण वष" / Assessment Year : 2017-18 Janata Grahak Madhyawarti The Pr.Cit-4, Pune. Sahkari Sangh Maryadit, V 2020, Grahak Bhavan, Tilak S Road, Sadashiv Peth, Pune-411030. Pan: Aabaj7614D Appellant/ Assessee Respondent /Revenue Assessee By Shri Kishor B Phadke – Ar Revenue By Shri Keyur Patel – Dr(Cit) Date Of Hearing 10/01/2024 Date Of Pronouncement 25/01/2024

Section 142(1)Section 143(2)Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…।आयकर अपीलीय अिधकरण ”ए” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” :: PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1273/PUN/2023 िनधा"रण वष" / Assessment Year : 2017-18 Janata Grahak Madhyawarti The Pr.CIT-4, Pune. Sahkari Sangh Maryadit, V 2020, Grahak Bhavan, Tilak s Road, Sadashiv Peth, Pune-411030. PAN: AABAJ7614D Appellant/ Assessee Respondent /Revenue Assessee by Shri Kishor B Phadke – AR Revenue by Shri Keyur Patel – DR(CIT) Date of hearing 10/01/2024 Date of pronouncement 25/01/2024 आदेश/ ORDER PER DR. D…

Satara Zilla Gramsevak Sahakari Patpedhi Maryadit, Satara vs. Principal Commissioner of Income Tax -3, Pune

Appeal is allowed in above terms

ITA 1446/PUN/2023[20018-19]Status: DisposedITAT Pune23 Jan 2024

Bench: Shri S.S.Godara & Shri G.D.Padmahshaliआयकर अपील सं. / Ita No.1446/Pun/2023 िनधा"रण वष" / Assessment Year : 2018-19 Satara Zilla Gramsevak Sahakari The Pcit-3, Pune. Patpedhi Maryadit, Vs 161/B/4, Zilla Gramsevak . Bhavan, Shahunagar, Satara – 415001. Pan: Aacas8773K Appellant / Assessee Respondent / Revenue Assessee By Shri Kishor B Phadke – Ar Revenue By Shri Ajay Kumar Kesari – Dr Date Of Hearing 18/01/2024 Date Of Pronouncement 23/01/2024

Section 143(3)Section 154Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…।आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI G.D.PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1446/PUN/2023 िनधा"रण वष" / Assessment Year : 2018-19 Satara Zilla Gramsevak Sahakari The PCIT-3, Pune. Patpedhi Maryadit, Vs 161/B/4, Zilla Gramsevak . Bhavan, Shahunagar, Satara – 415001. PAN: AACAS8773K Appellant / Assessee Respondent / Revenue Assessee by Shri Kishor B Phadke – AR Revenue by Shri Ajay Kumar Kesari – DR Date of hearing 18/01/2024 Date of pronouncement 23/01/2024 आदेश/ ORDER PER S.S.GODARA,…

Sri Bhyraveshwara Credit Co-Operative Society Ltd, Bangalore vs. Income-Tax Officer, Ward-3(2)(2), Bangalore

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

ITA 855/BANG/2023[2017-2018]Status: DisposedITAT Bangalore23 Jan 2024AY 2017-2018

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2017-18

For Appellant: Shri Pradeep Kumar Jain, CAFor Respondent: Shri Parithivel, JCIT DR

Section 234BSection 80Section 80PSection 80P(2)(a)Section 80p

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2017-18 M/s. Sri Bhyraveshwara Credit Co-operative Society Ltd., The Income Tax #1, 8th Main, 22nd Cross, Officer, MRCR Layout, Ward – 3(2)(2), Vijayanagar, Bangalore. Vs. Bangalore – 560 040. PAN: AAAAS6789B APPELLANT RESPONDENT Assessee by : Shri Pradeep Kumar Jain, CA Revenue by : Shri Parithivel, JCIT DR Date of Hearing : 01-01-2024 Date of Pronouncement : 23-01-2024 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal arises out of the order…

Kundapura Vyavasaya Seva Sahakari Sangha Niyamitha, Udupi vs. Income Tax Officer, Ward-1, Udupi

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

ITA 1027/BANG/2023[2017-18]Status: DisposedITAT Bangalore23 Jan 2024AY 2017-18

Bench: Shri George George K & Shri Laxmi Prasad Sahuassessment Year : 2017-18 M/S. Kundapura Vyavasaya Seva Sahakari Vs. Ito, Sangha Niyamita, Ward – 1, Head Office, Kundeshwara Temple Road, Udupi. Kundapura, Udupi District – 576 201, Karnataka. Pan : Aaaak 3448 D Appellant Respondent Assessee By : Shri. Akshay, Ca Revenue By : Shri. V. Parithivel, Jcit(Dr)(Itat), Bengaluru. Date Of Hearing : 23.01.2024 Date Of Pronouncement : 23.01.2024

For Appellant: Shri. Akshay, CAFor Respondent: Shri. V. Parithivel, JCIT(DR)(ITAT), Bengaluru

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

…assessee filed appeal before the First Appellate Authority. The CIT(A) partly allowed the appeal of the assessee. The CIT(A), following the judgment of the Hon’ble Apex Court in the case of Mavilayi Service Co-operative Bank Ltd., & Ors. Vs. CIT, reported in 431 ITR 1, directed the AO to grant deduction under section 80P(2)(a)(i) of the Act, amount to Rs.51,72,452/- (Sl. No.1 above). The other issues viz., whether interest income received from co-operative bank is entitled to deduction under section 80P(2)(d) of the Act, provision for various expenses and NPA, provision for interest expenses, etc., were not adju…

Reserve Bank Staff and Officers Co-Op Credit Society Ltd, Mumbai vs. ITO Ward 26 (1)(1), Mumbai

In the result, all the five appeals filed by the assessee are allowed

ITA 3118/MUM/2023[2020-21]Status: DisposedITAT Mumbai22 Jan 2024AY 2020-21

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm

For Appellant: Mr. Siddesh Mayekar, ARFor Respondent: Smt. Mahita Nair, DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAHUL CHAUDHARY, JM ITA No. 3115/Mum/2023 (Assessment Year: 2014-15) ITA No. 3117/Mum/2023 (Assessment Year: 2018-19) Reserve Bank Staff and Officers Income Tax Officer, co-op credit society Ltd. 2nd Floor, Amar Building, Ward, 26(1)(1), Vs. Sir P.M. Road, Mumbai-400 051 Fort, Mumbai-400 001 (Appellant) (Respondent) PAN No. AAAAR0178F Assessee by : Mr. Siddesh Mayekar, AR Revenue by : Smt. Mahita Nair, DR Date of hearing: 09.01.2024 Date of pronouncement 22.01.2024 : O R D E R ITA No. 3114 & Ors/Mum/2023 Reserve…