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

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

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

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

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

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

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

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

In the result both the appeals filed by the assessee are allowed

ITA 1316/BANG/2025[2020-21]Status: DisposedITAT Bangalore15 Dec 2025AY 2020-21

Bench: Shri Prashant Maharishi

Section 80

…als with deduction u/s 80 P (2) (a) (i) of the Act. 25. In the case of the Decision of Honourable Supreme court of Mavilayi Service Co-operative Bank Ltd. vs. Commissioner of Income Tax, Calicut [2021] 123 taxmann.com 161 (SC)/[2021] 279 Taxman 75 (SC)/[2021] 431 ITR 1 (SC)[12-01-2021] has also held that Section 80P being a beneficial provision must be construed with the object of furthering the co-operative movement generally. 26. In view of above facts , respectfully following the decision of the honourable High Court Tumkur Merchants [ supra] and Decision of Principal Commissioner of Income-tax, Hubli vs. Tota…

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

In the result both the appeals filed by the assessee are allowed

ITA 1315/BANG/2025[2018-19]Status: DisposedITAT Bangalore15 Dec 2025AY 2018-19

Bench: Shri Prashant Maharishi

Section 80

…als with deduction u/s 80 P (2) (a) (i) of the Act. 25. In the case of the Decision of Honourable Supreme court of Mavilayi Service Co-operative Bank Ltd. vs. Commissioner of Income Tax, Calicut [2021] 123 taxmann.com 161 (SC)/[2021] 279 Taxman 75 (SC)/[2021] 431 ITR 1 (SC)[12-01-2021] has also held that Section 80P being a beneficial provision must be construed with the object of furthering the co-operative movement generally. 26. In view of above facts , respectfully following the decision of the honourable High Court Tumkur Merchants [ supra] and Decision of Principal Commissioner of Income-tax, Hubli vs. Tota…

Sree Maruthi Cooperative Housing Society, Bengaluru vs. Income Tax Officer, Ward-7(2)(3), Bengaluru

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

ITA 1895/BANG/2024[2016-17]Status: DisposedITAT Bangalore09 Dec 2025AY 2016-17

Bench: Shri Prashant Maharishi, Vice – & Shri Soundararajan K.Assessment Year : 2016-17

For Appellant: Shri Ravishankar, AdvocateFor Respondent: Shri Subramanian .S, JCIT-DR

Section 142(1)Section 143(1)Section 143(2)Section 234BSection 250Section 801Section 80P(2)(a)Section 80P(4)Section 8o

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE – PRESIDENT AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment Year : 2016-17 M/s. Sree Maruthi Cooperative Housing Society, The Income Tax #590, 4th Cross, Officer, 4th Main Road, Ward – 7(2)(3), Shri Maruti Layout, Bengaluru. Vasanthapura, Vs. Bengaluru – 560 061. PAN: AAEAS9208H APPELLANT RESPONDENT Assessee by : Shri Ravishankar, Advocate Revenue by : Shri Subramanian .S, JCIT-DR Date of Hearing : 16-09-2025 Date of Pronouncement : 09-12-2025 ORDER PER SOUNDARARAJAN K., JUDICIAL MEMBER This is an appeal fi…

Bombay Mercantile Co-Op Bank Ltd Employees Co-Op Credit Society Ltd, Mumbai vs. ITO-17(1)(3), Mumbai

ITA 6453/MUM/2025[2013-14]Status: DisposedITAT Mumbai09 Dec 2025AY 2013-14

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

For Appellant: Shri Vijay JoshiFor Respondent: Shri Leyaqat Ali Aafaqui

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

…the present appeal was squarely covered in favour of the Assessee by the aforesaid decision of the Tribunal. Reliance was also placed on the judgment of Hon’ble Supreme Court in the case of Mavilayi Services Co-operative Bank Limited Vs. CIT, Calicut: [2021] 431 ITR 1 (SC). 8. Per contra, the Learned Departmental Representative placed reliance upon the order passed by the Learned CIT(A) and submitted that the Assessee had received interest from the Co- operative Banks in respect of which Assessee was not entitled to claim deduction under Section 80P(2)(d) of the Act. Reliance was placed by the Learned Departmen…

Bombay Mercantile Co-Op Bank Ltd Empoyees Co-Op Credit Society Ltd, Mumbai vs. ITO-17(1)(3), Mumbai

ITA 6452/MUM/2025[2014-15]Status: DisposedITAT Mumbai09 Dec 2025AY 2014-15

For Appellant: Shri Vijay JoshiFor Respondent: Shri Leyaqat Ali Aafaqui

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

…the present appeal was squarely covered in favour of the Assessee by the aforesaid decision of the Tribunal. Reliance was also placed on the judgment of Hon’ble Supreme Court in the case of Mavilayi Services Co-operative Bank Limited Vs. CIT, Calicut: [2021] 431 ITR 1 (SC). 8. Per contra, the Learned Departmental Representative placed reliance upon the order passed by the Learned CIT(A) and submitted that the Assessee had received interest from the Co- operative Banks in respect of which Assessee was not entitled to claim deduction under Section 80P(2)(d) of the Act. Reliance was placed by the Learned Departmen…

Sridharpur Co-Operative Bank, Burdhaman vs. Income Tax Officer, Ward-2(1), Burdwan

In the result, the appeal of the assessee is allowed

ITA 2106/KOL/2024[2020-21]Status: DisposedITAT Kolkata08 Dec 2025AY 2020-21

Bench: Shri Manunatha G & Shri Sonjoy Sarmai.T.A. No.2106/Kol/2024 Assessment Year: 2020-21 Sridharpur Co-Operative Bank …………………................................……….…Appellant Vill & Po. Hat Sridharpur, Memari-I, Dist- Bardhaman, W.B. – 713146. [Pan: Aacas8623A] Vs. Ito, Ward-2(1), Burdwan…..….………………….…..….......……..…...…..…..Respondent Appearances By: Shri M. Goenka & S. Goenka, Ca, Appeared On Behalf Of The Assessee. Shri Sallong Yaden, Addl. Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : September 17, 2025 Date Of Pronouncing The Order : December 08, 2025 Order Per Sonjoy Sarma: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), Nfac, Delhi, For The Assessment Year 2020–21, Whereby The Ld. Cit(A) Sustained The Disallowance Made By The Assessing Officer In Respect Of Deduction Claimed By The Assessee Under Section 80P Of The Income-Tax Act, 1961. 2. Brief Facts Of The Case Are That The Assessee Is A Primary Agricultural Cooperative Credit Society Registered Under The West Bengal Cooperative Societies Act. For The Relevant Assessment Year, The Assessee Filed Its Return Of Income Declaring Nil Taxable Income After Claiming Deduction Of ₹1,99,10,459 Under Section 80P Of The Act. The Case Of The Assessee Was Selected For

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

…आयकर अपीलीय अिधकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA Before Shri Manunatha G, Accountant Member and Shri Sonjoy Sarma, Judicial Member I.T.A. No.2106/Kol/2024 Assessment Year: 2020-21 Sridharpur Co-operative Bank …………………................................……….…Appellant Vill & PO. Hat Sridharpur, Memari-I, Dist- Bardhaman, W.B. – 713146. [PAN: AACAS8623A] vs. ITO, Ward-2(1), Burdwan…..….………………….…..….......……..…...…..…..Respondent Appearances by: Shri M. Goenka, And S. Goenka, CA, appeared on behalf of the assessee. Shri Sallong Yaden, Addl. CIT-DR, appeared on behalf of th…

Kaiga Project Employees Thrift and Credit Society, Karwar vs. Income Tax Officer, Ward - 2, Karwar

In the result, the appeal filed by the revenue is dismissed and twenty eight appeals filed by the assessee are partly allowed for statistical purpose in aforestated terms

ITA 62/PAN/2025[2015-16]Status: DisposedITAT Panaji28 Nov 2025AY 2015-16