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

Iris Co-Operative Housing Society Limited, Mumbai vs. Principle Commissioner of Income Tax, Mumbai

In the result, the appeal by the assessee is allowed

ITA 1001/MUM/2023[2018-2019]Status: DisposedITAT Mumbai28 Jun 2023AY 2018-2019

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Ishraq M. ContractorFor Respondent: Shri Manish Sareen

Section 143Section 143(3)Section 2(19)Section 263Section 80PSection 80P(2)(d)Section 80P(4)

…aim of 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 Co-operative 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 co-operative 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…

The Jhingran Coop Multipurpose Service Society Limited, Nawanshahr vs. Income Tax Officer ( TDS), Jalandhar

ITA 64/ASR/2023[2015-16]Status: DisposedITAT Amritsar20 Jun 2023AY 2015-16

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Shri Rakesh Joshi, AdvocateFor Respondent: Shri Pardeep Kumar, Sr. DR

Section 194ASection 194A(3)(v)Section 201Section 201(1)Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 64/Asr/2023 Assessment Year: 2015-16 The Jhingran Coop. Vs. The ITO (TDS) Multipurpose Service Society Ltd. Jalandhar VPO: Jhingran, Tehsil- Banga Dist: Nawanshahr, Doaba PAN: AAATT4076F APPELLANT RESPONDENT Assessee by : Shri Rakesh Joshi, Advocate Revenue by : Shri Pardeep Kumar, Sr. DR Date of Hearing: 13/06/2023 Date of Pronouncement: 20/06/2023 ORDER Per Dr. M. L. Meena, AM: This appeal is filed by the Assessee against the order of the Ld. CIT(A)…

Chengamanad Panchayat Service Co-Op Bank Ltd, Aluva vs. ITO Ward 3, Aluva

In the result, the assessee’s appeal is allowed for statistical purposes

ITA 975/COCH/2022[2017-18]Status: DisposedITAT Cochin16 Jun 2023AY 2017-18

Bench: Shri Sanjay Arora, Am &Shriabyt.Varkey, Jm

For Appellant: Sri.SurendranathRao, CAFor Respondent: Smt.J.M.Jamuna Devi, Sr.AR

Section 143(3)Section 250(6)Section 5Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, AM &ShriAbyT.Varkey, JM ITA No.975/Coch/2022: Asst.Year 2017-2018 ChengamanadPanchayath Service The Income Tax Officer Co-operative Bank Limited Ward 3, vs. No.E176, Chengamanad P.O. Aluva. Alwaye – 683 585. [PAN: AACAT0201D] (Appellant) (Respondent) Appellant by: Sri.SurendranathRao, CA Respondent by: Smt.J.M.Jamuna Devi, Sr.AR Date of Date of Hearing : 16.05.2023 Pronouncement: 16.06.2023 O R D E R Per Sanjay Arora, AM: This is an Appeal by the assessee, a society registered as a Primary Agricultural Credit Society (PACS…

Arjunsinh Harisinh Thakor, Surat vs. Income Tax Officer, Bardoli

In the result, grounds No

ITA 245/SRT/2021[2017-18]Status: DisposedITAT Surat15 Jun 2023AY 2017-18

Bench: Shri Pawan Singh(Physical Hearing) Arjunsinh Harisinh Thakor, I.T.O., 1 Thakor Niwas, Zanda Chowk, Ward-1, Vs. Tarasadi Road, Kosamba, Bardoli. Surat-394120. Pan No. Aabpt 1270 G Appellant/ Assessee Respondent/ Revenue

Section 115BSection 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Physical hearing) Arjunsinh Harisinh Thakor, I.T.O., 1 Thakor Niwas, Zanda Chowk, Ward-1, Vs. Tarasadi Road, Kosamba, Bardoli. Surat-394120. PAN No. AABPT 1270 G Appellant/ assessee Respondent/ revenue Assessee represented by Ms. Chaitali Shah, CA Department represented by Shri Vinod Kumar, Sr. DR Date of hearing 31/03/2023 Date of pronouncement 15/06/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the assessee is directed against the order of learned Na…

M/S Edavanakkad Service Co-Op Bank Ltd No 1, Ernakulam vs. The ITO Ward 2(5) Non Corporate, Kochi

ITA 1017/COCH/2022[2015-16]Status: DisposedITAT Cochin14 Jun 2023AY 2015-16

Bench: SHRI SANJAY ARORA (Accountant Member), SHRI ABY T. VARKEY (Judicial Member)

For Appellant: Ms. Anjana A, (Adv)For Respondent: Smt J. M Jamuna Devi, (Sr. AR)

Section 143(3)Section 40Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE SHRI SANJAY ARORA, AM AND SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. Nos. 1015 to 1017/Coch/2022 (िनधा"रण वष" / Assessment Years: 2013-14 to 2015-16) M/s. Edavanakkad Service बनाम/ ITO, Ward-2(5) Co-operative Bank Limited Kochi. Vs. No. 1 Edavanakkad, Ernakulam, Cochin-682502, Kerala, India. (अपीलाथ" /Appellant) .. (""थ" / Respondent) SP. Nos. 90 to 92/Coch/2022 Arising out of ITA. Nos. 1015 to 1017/Coch/2022 (िनधा"रण वष" / Assessment Years: 2013-14 to 2015-16) M/s. Edavanakkad Service बनाम/ ITO, Ward-2(5) Co-operative Bank Limited Kochi. Vs. No.…

M/S Edavanakkad Service Co-Op Bank Ltd No 1, Ernakulam vs. The ITO Ward 2(5) Non Corporate, Kochi

ITA 1016/COCH/2022[2014-15]Status: DisposedITAT Cochin14 Jun 2023AY 2014-15

Bench: SHRI SANJAY ARORA (Accountant Member), SHRI ABY T. VARKEY (Judicial Member)

For Appellant: Ms. Anjana A, (Adv)For Respondent: Smt J. M Jamuna Devi, (Sr. AR)

Section 143(3)Section 40Section 80PSection 80P(2)(a)

M/S Edavanakkad Service Co-Op Bank Ltd No 1, Ernakulam vs. The ITO Ward 2(5) Non Corporate, Kochi

ITA 1015/COCH/2022[2013-14]Status: DisposedITAT Cochin14 Jun 2023AY 2013-14

Bench: SHRI SANJAY ARORA (Accountant Member), SHRI ABY T. VARKEY (Judicial Member)

For Appellant: Ms. Anjana A, (Adv)For Respondent: Smt J. M Jamuna Devi, (Sr. AR)

Section 143(3)Section 40Section 80PSection 80P(2)(a)

Yuvashakti Nagari Sahkari Path Sanstha Maryadit Rendal, Kolhapur vs. Income Tax Officer, Ward-2, Ichalkaranji

In the result, the appeal is partly allowed

ITA 476/PUN/2023[2017-18]Status: DisposedITAT Pune08 Jun 2023AY 2017-18

Bench: Shri R.S. Syal

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

…IN THE INCOME TAX APPELLATE TRIBUNAL SMC BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT आयकर अपील सं. /ITA No.476/PUN/2023 "नधा"रण वष" / Assessment Year : 2017-18 Yuvashakti Nagari Sahkari Vs. ITO, Ward-2, Path Sanstha Maryadit Rendal, Ichalkaranji At Post Rendal, Tal. Hathkangale, Dist. Kolhapur – 416 115 Maharashtra PAN : AAAAY0799H Appellant Respondent Assessee by Shri Pramod S. Shingte Revenue by Shri Gurmel Singh Date of hearing 08-06-2023 Date of pronouncement 08-06-2023 आदेश / ORDER PER R.S. SYAL, VP: This appeal by the assessee arises out of the order dated 21-02-2023 passed by the CIT(A) in Nat…

Uppinangady Catholic Multipurpose Co-Operative Society Ltd., Puttur vs. Income-Tax Officer, Ward-1, Puttur

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

ITA 292/BANG/2023[2016-17]Status: DisposedITAT Bangalore07 Jun 2023AY 2016-17

Bench: Shri George George Kassessment Year : 2016-17 M/S. Uppinangady Catholic Multipurpose The Income Tax Officer, Co-Operative Society Ltd., Ward - 1, Uppinangadi, Puttur Taluk, Vs. Puttur, D. K. District – 574 241. D. K. District – 574 201. Pan : Aaaau 8482 H Appellant Respondent Assessee By : Shri. Mahesh R. Uppin, Advocate Revenue By : Shri. Ganesh R. Ghale, Advocate – Standing Counsel For Revenue. Date Of Hearing : 07.06.2023 Date Of Pronouncement : 07.06.2023

For Appellant: Shri. Mahesh R. Uppin, AdvocateFor Respondent: Shri. Ganesh R. Ghale, Advocate – Standing Counsel for Revenue

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

…y the order of the AO, assessee preferred the appeal before the First Appellate Authority (FAA). Before the FAA, the assessee relied on 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. The CIT(A), however, rejected the contentions of the assessee and confirmed the view taken by the AO. The CIT(A) held that the assessee has not been able to prove how the dictum laid down in the case of Mavilayi Service Co-operative Bank Ltd., (supra) applies to the facts of the instant case. Further, the CIT(A) held that the interest income recei…

Ochanthuruth Service Co-Op Bank Ltd, Cochin vs. ITO, Non Corporate Ward 2(5), Kochi

ITA 91/COCH/2023[2012-13]Status: DisposedITAT Cochin06 Jun 2023AY 2012-13

Bench: SHRI SANJAY ARORA (Accountant Member), SHRI ABY T. VARKEY (Judicial Member)

For Appellant: NoneFor Respondent: Smt J. M Jamuna Devi, (Sr. AR)

Section 143(3)Section 7Section 80PSection 80P(2)(a)Section 80P(4)

…ive Bank from claiming deduction u/s 80P of the Act, denied the assessee’s claim for deduction u/s 80P of the Act. Even though the Ld. CIT(A) referred to the Hon’ble Supreme Court decision in the case of Malvilayi Service Co-operative Bank Ltd. & Ors Vs. CIT (431 ITR 1) to uphold the action of AO denying deduction u/s 80P of the Act to the assessee, according to the assessee’s contention, the Ld. CIT(A) has decided the grounds of appeal raised by it without properly appreciating the facts pertaining to 3 SP. NO. 21/Coch/2023 A.Y. 2012-13 The Ochanthuruthu Service Co-op the assessee vis-à-vis the ratio laid by the…

Changanacherry Co-Op Agrl & Rural Development Bank Limited, Kottayam vs. ITO Ward 1 &Tps, Kottayam

ITA 938/COCH/2022[2016-17]Status: DisposedITAT Cochin05 Jun 2023AY 2016-17

Bench: SHRI SANJAY ARORA (Accountant Member), SHRI ABY T. VARKEY (Judicial Member)

For Appellant: Shri Abraham K. ThomasFor Respondent: Smt J. M Jamuna Devi, (Sr. AR)

Section 139Section 143(1)Section 143(1)(a)Section 7(1)Section 80PSection 80P(2)

…ve taken note that the assessee is a Primary Rural Agricultural Co-operative Credit Society it need be allowed deduction u/s 80P of the Act as held that the Hon’ble Supreme Court decision in the case of Malvilayi Services Co-operative Bank Ltd. & Ors Vs. CIT (431 ITR 1) and in the light of the decision of the Hon’ble Jurisdictional High Court in the case of Chirakkal Service Co-operative Bank Ltd. Vs. CIT (2016) (384 ITR 490) while answering the question of law i.e. question no. A “(A) Whether on the facts and in the circumstances of the case under consideration, the Tribunal is correct in law in deciding against…

Rashtriya Chemicals and Fertilisers Employees Co-Op Credit Society, Mumbai vs. ITO, Ward-27(3)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 765/MUM/2023[2012-13]Status: DisposedITAT Mumbai30 May 2023AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri Prashant Maharishi, Am आयकर अपील सं/ I.T.A. No.765/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2012-13) Rashtriya Chemicals & बिधम/ The Ito, Ward-27(3)(1) Fertilisers Employees’ Co- Room No. 442, 4Th Floor, Vs. Op. Credit Society Tower No. 6, Vashi Type-1A/21 481/484, Railway Station Chembur, Mumbai-400074. Commercial Complex, Vashi, Navi Mumbai- 4000703. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaaar1076N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Mayank Thosar Revenue By: Shri P. D. Chougule (Addl. Cit) सुनवाई की तारीख / Date Of Hearing: 24/05/2023 घोषणा की तारीख /Date Of Pronouncement: 30/05/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Rashtriya Chemicals & Fertilisers Employees Co-Operative Credit Society Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 12.01.2023 For The Assessment Year 2012-13. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) In Confirming The Action Of The Ao In Not Allowing The Deduction Claimed By The Assessee U/S 80P Of The Income Tax Act, 1961 (Hereinafter “The Act”) To The Tune Of Rs.99,59,604/-. 3. Brief Facts Of The Case Are That The Assessee Is A Credit Co- Operative Society Providing Credit Facilities To Its Members. The Assessee Filed Its Return Of Income On 27.09.2012 Declaring Total Income Of Rs.Nil. Later, The Case Of The Assessee Was Selected For Scrutiny Under Cass. & The Ao Noted That The Assessee Is A Co-

For Appellant: Shri Mayank ThosarFor Respondent: Shri P. D. Chougule (Addl. CIT)

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

…ashtriya Chemical and Fertilisers Court in Annasaheb Patel (supra) has affirmed the view of the Hon’ble Bombay High Court by following the ratio laid down in the case of Mavilayi Service Co-operative Bank Limited and Others Vs. CIT, Calicut And Another (2021) 7 SCC 90 which order reversed the full bench decision of the Hon’ble Kerala High Court by holding as under: - “Feeling aggrieved and dissatisfied with the impugned order dated 14-10-2019 passed by the High Court of Judicature at Bombay in ITA No.933/2017, by which the High Court has dismissed the said appeal preferred by the Revenue, relying upon its earlier…

M/S. University of Agricultural Employees House Building Co-Operative Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 6(3)(1), Bangalore

In the result, the appeal filed by assessee stands allowed

ITA 319/BANG/2023[2016-17]Status: DisposedITAT Bangalore18 May 2023AY 2016-17

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2016-17

For Appellant: Shri P.R. Suresh, CAFor Respondent: Advocate-Standing Counsel for Dept

Section 57Section 80P(2)(d)

…rder dated 28.02.2022for assessment A 2015-16. The Ld.AR submitted that, this Tribunal in above cited case, directed the Ld.AO to consider the dictum laid down by the Hon'ble Supreme Court in case of Mavilayi Service Co- operative Bank Ltd. v. CIT reported in 431 ITR 1. 4.2 On the contrary, the Ld.DR relied on the decision of the Hon'ble Supreme Court in the case of Citizens Co-operative Society Ltd. v. ACIT reported in 397 ITR 1, and submitted that, the assessee violated the principles of mutuality by dealing with Page 4 of 10 nominal members, and hence, was not entitled to the benefit of mutuality. The Ld.DR al…

Central Excise Staff Coop Thrift and Credit Society Limited Nox-397, Chennai vs. ITO, Non Corporate Ward-3(5), Chennai

In the result, both these appeals of the assessee are

ITA 112/CHNY/2023[2018-19]Status: DisposedITAT Chennai31 Mar 2023AY 2018-19

Bench: Shri Mahavir Singh, Vice- & Shri G.Manjunathaआयकरअपीलसं./I.T.A.Nos.111 & 112/Chny/2023 ("नधा"रणवष" / Assessment Years:2017-18 & 2018-19) The Central Excise Staff Co-Op Thrift Vs The Income Tax Officer & Credit Society Ltd. Nox-397, Non-Corporate Ward-3(5) 26/1, Uthamar Gandhi Salai, Chennai. Nungambakkam, Chennai. -600 034. Pan:Aaeat 9030G (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. P.Sajit Kumar, JCIT

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

…edly, Chennai Central Co-operative Bank is a co-operative society and registered under Co-operative Society’s Act of Tamil Nadu. This issue has been settled by the Hon'ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd., & Ors. Vs. CIT, 123 Taxmann.com 161 (SC). A similar issue has been considered by this Tribunal in the case of ITO vs. The Tiruchengode Agricultural Producers Co-operative Marketing Society Ltd., in ITA Nos.2954 to 2956/Chny/2027, vide order dated 13.07.2022, wherein, the Tribunal considered the decision of Hon’ble Madras High Court decision in the case of S-1308, Ammapet…

Central Excise Staff Coop Thrift and Credit Society Limited Nox-397, Chennai vs. ITO, Non Corporate Ward-3(5), Chennai

In the result, both these appeals of the assessee are

ITA 111/CHNY/2023[2017-18]Status: DisposedITAT Chennai31 Mar 2023AY 2017-18

For Appellant: Mr. P.Sajit Kumar, JCIT

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

M/S. Nileshwar Rangekallu Chethu Vyavasaya Thozhilali Sahakarana Sangham vs. The Commissioner of Income Tax

ITA/120/2019HC Kerala14 Mar 2023

Bench: HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR,HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

For Appellant: M/S. NILESHWAR RANGEKALLU CHETHU VYAVASAYA THOZHILALIFor Respondent: THE COMMISSIONER OF INCOME TAX

Section 139(4)Section 148Section 80P

…IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR & THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P. TUESDAY, THE 14TH DAY OF MARCH 2023/23RD PHALGUNA, 1944 I.T.A.NO.120 OF 2019 AGAINST THE ORDER DATED 26.9.2017 IN I.T.A.NO.268/COCH/2015 OF I.T.A.TRIBUNAL, COCHIN BENCH, COCHIN APPELLANT/APPELLANT/ASSESSEE: M/S. NILESHWAR RANGEKALLU CHETHU VYAVASAYA THOZHILALI SAHAKARANA SANGHAM PALLIKKARA, NILESHWAR, KASARAGOD DISTRICT-671 314. BY ADV.SRI.S.ARUN RAJ BY ADV.SMT.C.T.SUJA RESPONDENT/RESPONDENT/REVENUE: THE COMMISSIONER OF INCOME TAX AAYA…

Sri Basaveshwara Credit Co-Operative Society Limited, Tumkur vs. Income-Tax, Ward-3, Tumkur

ITA 1156/BANG/2022[2017-18]Status: DisposedITAT Bangalore10 Mar 2023AY 2017-18

Bench: Shri Chandra Poojari & Shri Anikesh Banerjee

For Appellant: Sri. R.E. Balasubramanyam, CAFor Respondent: Sri K. Sankar Ganesh, JCITDR

Section 143(3)Section 250Section 40Section 57Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.1156/BANG/2022 Assessment Year: 2017-18 Sri Basaveshwara Credit Co- Vs. Income tax Officer, operative Society Ltd. Ward 3, Tumkur. Tumkur [PAN: AAAAS4169F] (Appellant) (Respondent) Appellant by: Sri. R.E. Balasubramanyam, CA Respondent by: Sri K. Sankar Ganesh, JCITDR Date of Hearing: 02.02.2023 Date of Pronouncement: 10.03.2023 ORDER PER ANIKESH BANERJEE, JUDICIAL MEMBER This appeal of the assessee was filed against the order of the ld. Commissione…

K 2046 Palangarai P A C C, Tiruppur vs. CIT(A), Coimbatore

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

ITA 1057/CHNY/2022[2016-2017]Status: DisposedITAT Chennai08 Mar 2023AY 2016-2017

Bench: Shri Mahavir Singh

For Appellant: NoneFor Respondent: Shri S. Chandrasekaran, JCIT

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

…requirement and eligibility of each and every member and not to general public. The issue of membership whether class ‘A’ or class ‘B’ has been settled by Hon’ble Supreme Court in the case of Mavilayi Service Co-operative Bank Limited vs. CIT, Calicut [2021] 123 Taxmann.com 161 and further by Hon’ble High Court of Madras in the case of S-1308, Ammapet Primary Agricultural Co-operative Bank Ltd., in T.C.A Nos.882 and 891 of 2018. Admittedly, the assessee has made deposit with Coimbatore District Central Co- operative Bank which is again a society registered under the TamilNadu Co-operative Societies Act, 1983 and…

The Kundayam Service Co-Op Bank Ltd, Kollam vs. The ITO Ward 4, Kollam

In the result, appeal filed by the assessee is allowed

ITA 976/COCH/2022[2017-18]Status: DisposedITAT Cochin08 Mar 2023AY 2017-18

Bench: Shri George George K. & Ms. Padmavathy S.

For Appellant: Shri Santosh P. Abraham, AdvocateFor Respondent: Smt. J M Jamuna Devi, Sr. AR

Section 143(1)Section 143(2)Section 143(3)Section 15(1)(A)Section 40Section 80PSection 80P(2)(d)

…rdinate bench in the case of Karimthottuva Service (supra) has considered the issue of income earned from transactions with non-members and held that – 6. Further, Hon’ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd. & Others Vs. CIT (431 ITR 1) wherein held as under:- Page 5 of 9 “It is important to note that though the main object of the primary agricultural society in question is to provide financial assistance in the form of loans to its members for agricultural and related purposes, yet, some of the objects go well beyond, and include performing of banking operations "as per rules p…

Koodaranhi Regional Agricultural Welfare Co-Op Society Ltd, Kozhikkode vs. The ITO, Kozhikkode

In the result, the appeal by the assessee is allowed for statistical purposes and the stay petition is dismissed

ITA 953/COCH/2022[2019-20]Status: DisposedITAT Cochin08 Mar 2023AY 2019-20

Bench: Shri George George K. & Ms. Padmavathy S.

For Appellant: Shri Johnson George, CAFor Respondent: Smt. J M Jamuna Devi, Sr. AR

Section 139(1)Section 139(4)Section 143(1)Section 80Section 80ASection 80PSection 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH : COCHIN BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S., ACCOUNTANT MEMBER SP No.77/Coch/2022 & Assessment Year : 2019-20 Koodaranhi Regional Agricultural Vs. The Income Tax Officer, Welfare Co-operative Society Ltd., Ward 2(3), D3046, Koodaranhi P.O. Kozhikode. Kozhikode, Kerala. 673 604. PAN : AACAK 9258P APPELLANT RESPONDENT Assessee by : Shri Johnson George, CA Revenue by : Smt. J M Jamuna Devi, Sr. AR Date of hearing : 02.03.2023 Date of Pronouncement : 08.03.2023 O R D E R Per Padmavathy S, Accountant Member: The stay petition and the appea…