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)

Solapur Janata Sahakari Bank Ltd, Solapur vs. Assistant Commissioner of Income-Tax, Circle - 2, Solapur

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

ITA 1770/PUN/2018[2010-11]Status: DisposedITAT Pune18 Jul 2022AY 2010-11

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Pramod Shingte

Section 148Section 194ASection 40

…ocieties Act also permit admission of such nominal members. The term “member” has been defined by the Maharashtra Cooperative Societies Act to include a nominal members. The Hon‟ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd. vs. CIT, 431 ITR 1 (SC) which dealt with the exemption u/s 80P in respect of society registered under the provisions of Kerala Cooperative Societies Act, while interpreting the term “member” of society after making reference to the judgement of the Hon‟ble Supreme Court in the case of U.P. Co- op. Cane Union Federation Ltd. vs. CIT, 237 ITR 574 (SC) by holding as un…

Mandheshwari Urban Development Co-Op Bank Ltd, Solapur vs. Assistant Commissioner of Income-Tax, Circle -1, Solapur

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

ITA 1153/PUN/2018[2013-14]Status: DisposedITAT Pune18 Jul 2022AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Pramod Shingte

Section 148Section 194ASection 40

…ocieties Act also permit admission of such nominal members. The term “member” has been defined by the Maharashtra Cooperative Societies Act to include a nominal members. The Hon‟ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd. vs. CIT, 431 ITR 1 (SC) which dealt with the exemption u/s 80P in respect of society registered under the provisions of Kerala Cooperative Societies Act, while interpreting the term “member” of society after making reference to the judgement of the Hon‟ble Supreme Court in the case of U.P. Co- op. Cane Union Federation Ltd. vs. CIT, 237 ITR 574 (SC) by holding as un…

Thiruchengode Agricultural Co-Op.Marketing Society Ltd., Thiruchengode vs. ITO, Ward 5, Namakkal

In the result, the appeals filed by the Revenue in ITA

ITA 300/CHNY/2021[2014-15]Status: DisposedITAT Chennai13 Jul 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:2954, 2955 & 2956/Chny/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/S. The Tiruchengode Agricultural Producers Co- Ward-5, Vs. Operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:298, 299 & 300/Chny/2021 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 M/S. The Tiruchengode The Income Tax Officer, Agricultural Producers Co- Vs. Ward-5, Operative Marketing Society Namakkal – 637 001. Ltd., No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Y. Sridhar, Advocate राज" की ओर से /Revenue By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तार"ख/Date Of Hearing : 12.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 13.07.2022

For Appellant: Shri Y. Sridhar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT

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

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:2954, 2955 & 2956/CHNY/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/s. The Tiruchengode Agricultural Producers Co- Ward-5, vs. operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. PAN: AAAAT 2058C (अपीलाथ"/Appellant) (""यथ"/…

Thiruchengode Agricultural Co-Op.Marketing Society Ltd., Thiruchengode vs. ITO, Ward 5, Namakkal

In the result, the appeals filed by the Revenue in ITA

ITA 299/CHNY/2021[2013-14]Status: DisposedITAT Chennai13 Jul 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:2954, 2955 & 2956/Chny/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/S. The Tiruchengode Agricultural Producers Co- Ward-5, Vs. Operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:298, 299 & 300/Chny/2021 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 M/S. The Tiruchengode The Income Tax Officer, Agricultural Producers Co- Vs. Ward-5, Operative Marketing Society Namakkal – 637 001. Ltd., No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Y. Sridhar, Advocate राज" की ओर से /Revenue By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तार"ख/Date Of Hearing : 12.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 13.07.2022

For Appellant: Shri Y. Sridhar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT

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

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:2954, 2955 & 2956/CHNY/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/s. The Tiruchengode Agricultural Producers Co- Ward-5, vs. operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. PAN: AAAAT 2058C (अपीलाथ"/Appellant) (""यथ"/…

Thiruchengode Agricultural Co-Op.Marketing Society Ltd, Thiruchengode vs. CIT(A), Salem

In the result, the appeals filed by the Revenue in ITA

ITA 298/CHNY/2021[2009-10]Status: DisposedITAT Chennai13 Jul 2022AY 2009-10

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:2954, 2955 & 2956/Chny/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/S. The Tiruchengode Agricultural Producers Co- Ward-5, Vs. Operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:298, 299 & 300/Chny/2021 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 M/S. The Tiruchengode The Income Tax Officer, Agricultural Producers Co- Vs. Ward-5, Operative Marketing Society Namakkal – 637 001. Ltd., No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Y. Sridhar, Advocate राज" की ओर से /Revenue By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तार"ख/Date Of Hearing : 12.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 13.07.2022

For Appellant: Shri Y. Sridhar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT

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

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:2954, 2955 & 2956/CHNY/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/s. The Tiruchengode Agricultural Producers Co- Ward-5, vs. operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. PAN: AAAAT 2058C (अपीलाथ"/Appellant) (""यथ"/…

M/S Madras Race Club, Chennai vs. DCIT Corpo Circle 4 (1), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 503/CHNY/2018[2014-15]Status: DisposedITAT Chennai13 Jul 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri G. Baskar & Shri I. DineshFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT

Section 143(3)Section 194C

…ssociation and Bye-laws permit admission of non-voting members or stand members and once bye-laws permits, the issue is covered by the Hon’ble Supreme Court decision in the case of Mavilayi Service Co-operative Bank Limited vs. CIT, Calicut reported in [2021] 123 Taxmann.com 161. 13. On the other hand, the ld. Senior DR relied on the assessment order and that of the CIT(A). 14. We have heard rival contentions and gone through the facts and circumstances of the case. We noted that there are difference forms of members that are group members, stand members or non- voting members and temporary members. The stand me…

M/S Madras Race Club, Chennai vs. DCIT Corpo Circle 4 (1), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 502/CHNY/2018[2013-14]Status: DisposedITAT Chennai13 Jul 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri G. Baskar & Shri I. DineshFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT

Section 143(3)Section 194C

…ssociation and Bye-laws permit admission of non-voting members or stand members and once bye-laws permits, the issue is covered by the Hon’ble Supreme Court decision in the case of Mavilayi Service Co-operative Bank Limited vs. CIT, Calicut reported in [2021] 123 Taxmann.com 161. 13. On the other hand, the ld. Senior DR relied on the assessment order and that of the CIT(A). 14. We have heard rival contentions and gone through the facts and circumstances of the case. We noted that there are difference forms of members that are group members, stand members or non- voting members and temporary members. The stand me…

M/S Madras Race Club, Chennai vs. DCIT Corpo Circle 4 (1), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 501/CHNY/2018[2012-13]Status: DisposedITAT Chennai13 Jul 2022AY 2012-13

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri G. Baskar & Shri I. DineshFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT

Section 143(3)Section 194C

…ssociation and Bye-laws permit admission of non-voting members or stand members and once bye-laws permits, the issue is covered by the Hon’ble Supreme Court decision in the case of Mavilayi Service Co-operative Bank Limited vs. CIT, Calicut reported in [2021] 123 Taxmann.com 161. 13. On the other hand, the ld. Senior DR relied on the assessment order and that of the CIT(A). 14. We have heard rival contentions and gone through the facts and circumstances of the case. We noted that there are difference forms of members that are group members, stand members or non- voting members and temporary members. The stand me…

ITO Ward 5, Namakkal vs. The Tirhchengode Agricultural Producers Co-Operative Marketing Society Ltd., Namakkal

In the result, the appeals filed by the Revenue in ITA

ITA 2956/CHNY/2017[2014-15]Status: DisposedITAT Chennai13 Jul 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:2954, 2955 & 2956/Chny/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/S. The Tiruchengode Agricultural Producers Co- Ward-5, Vs. Operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:298, 299 & 300/Chny/2021 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 M/S. The Tiruchengode The Income Tax Officer, Agricultural Producers Co- Vs. Ward-5, Operative Marketing Society Namakkal – 637 001. Ltd., No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Y. Sridhar, Advocate राज" की ओर से /Revenue By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तार"ख/Date Of Hearing : 12.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 13.07.2022

For Appellant: Shri Y. Sridhar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT

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

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:2954, 2955 & 2956/CHNY/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/s. The Tiruchengode Agricultural Producers Co- Ward-5, vs. operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. PAN: AAAAT 2058C (अपीलाथ"/Appellant) (""यथ"/…

ITO Ward 5, Namakkal vs. The Tirhchengode Agricultural Producers Co-Operative Marketing Society Ltd., Namakkal

In the result, the appeals filed by the Revenue in ITA

ITA 2955/CHNY/2017[2013-14]Status: DisposedITAT Chennai13 Jul 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:2954, 2955 & 2956/Chny/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/S. The Tiruchengode Agricultural Producers Co- Ward-5, Vs. Operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:298, 299 & 300/Chny/2021 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 M/S. The Tiruchengode The Income Tax Officer, Agricultural Producers Co- Vs. Ward-5, Operative Marketing Society Namakkal – 637 001. Ltd., No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Y. Sridhar, Advocate राज" की ओर से /Revenue By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तार"ख/Date Of Hearing : 12.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 13.07.2022

For Appellant: Shri Y. Sridhar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT

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

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:2954, 2955 & 2956/CHNY/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/s. The Tiruchengode Agricultural Producers Co- Ward-5, vs. operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. PAN: AAAAT 2058C (अपीलाथ"/Appellant) (""यथ"/…

ITO Ward 5, Namakkal vs. The Tirhchengode Agricultural Producers Co-Operative Marketing Society Ltd., Namakkal

In the result, the appeals filed by the Revenue in ITA

ITA 2954/CHNY/2017[2009-10]Status: DisposedITAT Chennai13 Jul 2022AY 2009-10

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:2954, 2955 & 2956/Chny/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/S. The Tiruchengode Agricultural Producers Co- Ward-5, Vs. Operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:298, 299 & 300/Chny/2021 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 M/S. The Tiruchengode The Income Tax Officer, Agricultural Producers Co- Vs. Ward-5, Operative Marketing Society Namakkal – 637 001. Ltd., No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. Pan: Aaaat 2058C अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Y. Sridhar, Advocate राज" की ओर से /Revenue By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तार"ख/Date Of Hearing : 12.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 13.07.2022

For Appellant: Shri Y. Sridhar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT

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

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:2954, 2955 & 2956/CHNY/2017 िनधा"रण वष" /Assessment Years: 2009-10, 2013-14 & 2014-15 The Income Tax Officer, M/s. The Tiruchengode Agricultural Producers Co- Ward-5, vs. operative Marketing Society Ltd., Namakkal – 637 001. No.9, Katchery Street, Velur Road, Tiruchengode Taluk, Namakkal – 637 211. PAN: AAAAT 2058C (अपीलाथ"/Appellant) (""यथ"/…

Cherembane vs. S Bank Limited, Kodugu

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

ITA 488/BANG/2021[2015-16]Status: DisposedITAT Bangalore13 Jul 2022AY 2015-16

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am

For Appellant: --- None ---For Respondent: Dr.Manjunath Karkihalli, CIT-DR

Section 263Section 80P(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri George George K, JM & Shri Laxmi Prasad Sahu, AM ITA No.488/Bang/2021 : Asst.Year 2015-2016 M/s.Cherembane VSS Bank Ltd. The Principal Commissioner of Madikeri Road, Cherembane Income-tax, v. Mysore. Kodugu – 571 201 PAN : AAABC0160B. (Appellant) (Respondent) Appellant by : --- None --- Respondent by : Dr.Manjunath Karkihalli, CIT-DR Date of Pronouncement : 13.07.2022 Date of Hearing : 12.07.2022 O R D E R Per George George K, JM : This appeal at the instance of the assessee is directed against Principal Commissioner of Income-tax’…

Bhagamandala vs. S Bank Limited, Kodugu

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

ITA 489/BANG/2021[2015-16]Status: DisposedITAT Bangalore12 Jul 2022AY 2015-16

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am

For Appellant: --- None ---For Respondent: Sri.Srinivas T.Bidari, CIT-DR

Section 263Section 80P(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri George George K, JM & Shri Laxmi Prasad Sahu, AM ITA No.489/Bang/2021 : Asst.Year 2015-2016 M/s.Bhagamandala VSS Bank The Principal Commissioner of Limited, Madikeri Road, Income-tax, v. Mysore. Bhagamandala Kodugu – 571 201 PAN : AAAAB3036C. (Appellant) (Respondent) Appellant by : --- None --- Respondent by : Sri.Srinivas T.Bidari, CIT-DR Date of Pronouncement : 12.07.2022 Date of Hearing : 12.07.2022 O R D E R Per George George K, JM : This appeal at the instance of the assessee is directed against Principal Commissioner of Incom…

The Muliyar Service Co-Operative Bank Ltd, Kasargod vs. The ITO, Kasargod

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

ITA 86/COCH/2022[2017-18]Status: DisposedITAT Cochin30 Jun 2022AY 2017-18

Bench: Shri George George K.And Shri Laxmi Prasad Sahum/S. Muliar Service Co-Operative The Income Tax Officer Bank Ltd. Ward - 1 & Tps Vs. Kanathur P.O., Kasargod 671542 Kasargod

For Appellant: Shri Arun Raj, AdvocateFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R

Section 143(1)Section 143(3)Section 2Section 80Section 80P

…ppellant is a registered Co-op Society classified as Primary Agricultural Credit Co- op Society and is eligible for deduction under section 80 P of the Income Tax Act as held by the Apex Court in the case of Mavilayi Service Co-op Bank Ltd. Vs CIT reported in 431 ITR 1 (SC). As per the Judgment of the Apex court the deduction claimed by the appellant under the section 80 P of the act is to be allowed. The CIT (Appeal) ought to have considered the merits involved in this case and erroneously dismissed the appeal on the ground of delay. On account of the same, the eligible deduction of 80 P is denied to the appella…

M/S.Calicut City Service Co-Op Bank Ltd, Calicut vs. The ACIT, Calicut

ITA 730/COCH/2019[2016-17]Status: DisposedITAT Cochin30 Jun 2022AY 2016-17

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am

For Appellant: Smt.Parvathy Ammal, CAFor Respondent: Sri.Shantham Bose, CIT-DR

Section 143(3)Section 263Section 80PSection 80P(2)

…gh Court in the case of The Mavilayi Service Co-operative Bank Ltd. v. CIT [ITA No.97/2016 order dated 19th March, 2019] has been reversed by the Hon’ble Apex Court in the case of Mavilayi Service Co-operative Bank Ltd. & Ors. v. CIT & Anr. reported in (2021) 431 ITR 1 (SC). 4 ITA No.730Coch/2019. M/s.Calicut City SCB Limited. 7. The learned Departmental Representative supported the orders of the Income Tax Authorities. 8. We have heard rival submissions and perused the material on record. The A.O. completed the assessment on 27.12.2018 by following the judgment of the Hon’ble Kerala High Court in the case of Ch…

Suntcoppa Vyavasaya Seva Sahakara Bank Limited, Kodagu vs. The Principal Commissioner of Income Tax, Mysore

ITA 487/BANG/2021[2015-16]Status: DisposedITAT Bangalore30 Jun 2022AY 2015-16

For Appellant: None

Section 143(3)Section 260Section 263Section 80P(2)(a)

…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, de horse the observation of the Ld.CIT, u/s 263 of the I.T.Act. 6. The Ld.DR did not raise any objection for giving a similar direction in the instant case. 7. We have heard the submissions advanced by both sides based on the material placed on record. Hon'ble Supreme Court in the Page 5 of 7 case of Mavilayi Service Co-operative Bank Ltd. v. CIT…

M/S. Bhavana Co-Operative Credit Society Niyamita, Sirsi vs. Income Tax Officer, Ward-1, Sirsi

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

ITA 738/BANG/2021[2016-17]Status: DisposedITAT Bangalore29 Jun 2022AY 2016-17

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

For Appellant: Shri V Srinivasan, AdvocateFor Respondent: Smt. Priyadarshini Basaganni, Addl. CIT

Section 801PSection 80P

…ial of deduction u/s 80P(2)(a)(i) of the Act. 5. The Ld.AR submitted that the entire issue requires re- examination in the light of decision rendered by Hon’ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd. and others (2021) reported in 431 ITR 1. He submitted that the coordinate bench restored identical issue to the file of the A.O. in many cases for examining the deduction claimed u/s 80P(2)(a)(i) of the Act, in the light of decision rendered by Hon’ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd. (Supra). 6. The ld.DR supported the order of the lowers authorities.…

M/S. Nedumattom Service Co-Op Bank Ltd, Idukki vs. The ITO, Thodupizha

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

ITA 189/COCH/2021[2015-16]Status: DisposedITAT Cochin27 Jun 2022AY 2015-16

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am

For Appellant: Sri.Arun Raj, AdvocateFor Respondent: Smt.J.M.Jamunna Devi, Sr.DR

Section 142(1)Section 143(3)Section 2(19)Section 263Section 80Section 80PSection 80P(2)(d)

…A No.97/2016 order dated 19th March, 2019]. The said judgment of the Hon’ble Full Bench of the Kerala High Court (supra) has been reversed by the Hon’ble Apex Court in the case of Mavilayi Service Co-operative Bank Ltd. & Ors. v. CIT & Anr. reported in (2021) 431 ITR 1 (SC). 6.1 As regards the issue on merits, we are of the view that the interest received by a cooperative society from any other co-operative society is exempt from tax without any condition as per the provisions of section 80P(2)(d). Admittedly, the assessee during the relevant assessment years had only interest from M/s.Idukki District Co-operati…

ITO Ward 3, Namakkal vs. Rasipuram Agricultural Producers Co-Op. Marketing Society Ltd., Namakkal

In the result, the appeal filed by the Revenue is dismissed

ITA 3005/CHNY/2019[2016-17]Status: DisposedITAT Chennai15 Jun 2022AY 2016-17

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri P. Sajit Kumar, JCITFor Respondent: Shri S. Sridhar, Advocate(Erode)

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

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 3005/CHNY/2019 िनधा"रण वष" /Assessment Year:2016-17 The Income Tax Officer, Rasipuram Agricultural Co- Ward-3, v. operative Marketing Society Namakkal. Ltd., Chinnamuthu Street, Rasipuram, Namakkal – 637 017. PAN: AAAJR 0319M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri P. Sajit Kumar, JCIT ""यथ" क" ओर से/Res…

M/S. Bantwal Catholic Credit Co-Operative Society Limited, Mangaluru vs. Income-Tax Officer, Ward-2(3), Mangalore

ITA 122/BANG/2022[2017-18]Status: DisposedITAT Bangalore15 Jun 2022AY 2017-18

For Appellant: Shri Balram R Rao, Advocate

Section 143(3)Section 194A(3)(v)Section 250Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…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, de horse the observation of the Ld.CIT, u/s 263 of the I.T.Act. 6. The Ld.DR did not raise any objection for giving a similar direction in the instant case. 7. We have heard the submissions advanced by both sides based on the material placed on record. Hon'ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd. v. CIT (supra) held…

Mavilayi Service Co-operative Bank Ltd. v. CIT

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

Also referred to as

Also reported as

Sections most often in play

Issues it is cited on

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

Solapur Janata Sahakari Bank Ltd, Solapur vs. Assistant Commissioner of Income-Tax, Circle - 2, Solapur

Mandheshwari Urban Development Co-Op Bank Ltd, Solapur vs. Assistant Commissioner of Income-Tax, Circle -1, Solapur

Thiruchengode Agricultural Co-Op.Marketing Society Ltd., Thiruchengode vs. ITO, Ward 5, Namakkal

Thiruchengode Agricultural Co-Op.Marketing Society Ltd., Thiruchengode vs. ITO, Ward 5, Namakkal

Thiruchengode Agricultural Co-Op.Marketing Society Ltd, Thiruchengode vs. CIT(A), Salem

M/S Madras Race Club, Chennai vs. DCIT Corpo Circle 4 (1), Chennai

M/S Madras Race Club, Chennai vs. DCIT Corpo Circle 4 (1), Chennai

M/S Madras Race Club, Chennai vs. DCIT Corpo Circle 4 (1), Chennai

ITO Ward 5, Namakkal vs. The Tirhchengode Agricultural Producers Co-Operative Marketing Society Ltd., Namakkal

ITO Ward 5, Namakkal vs. The Tirhchengode Agricultural Producers Co-Operative Marketing Society Ltd., Namakkal

ITO Ward 5, Namakkal vs. The Tirhchengode Agricultural Producers Co-Operative Marketing Society Ltd., Namakkal

Cherembane vs. S Bank Limited, Kodugu

Bhagamandala vs. S Bank Limited, Kodugu

The Muliyar Service Co-Operative Bank Ltd, Kasargod vs. The ITO, Kasargod

M/S.Calicut City Service Co-Op Bank Ltd, Calicut vs. The ACIT, Calicut

Suntcoppa Vyavasaya Seva Sahakara Bank Limited, Kodagu vs. The Principal Commissioner of Income Tax, Mysore

M/S. Bhavana Co-Operative Credit Society Niyamita, Sirsi vs. Income Tax Officer, Ward-1, Sirsi

M/S. Nedumattom Service Co-Op Bank Ltd, Idukki vs. The ITO, Thodupizha

ITO Ward 3, Namakkal vs. Rasipuram Agricultural Producers Co-Op. Marketing Society Ltd., Namakkal

M/S. Bantwal Catholic Credit Co-Operative Society Limited, Mangaluru vs. Income-Tax Officer, Ward-2(3), Mangalore