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 367,154 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

M/S. Kalapet Primary Agricultural Co-Op. Society Ltd., Puducherry vs. ITO, Ward-4, Puducherry

ITA 630/CHNY/2020[2014-15]Status: DisposedITAT Chennai08 Jun 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri Girish Agrawal

For Appellant: Shri Vasudevan, AdvocateFor Respondent: Shri Chinthapalli Mehar Chand,JCIT
Section 143(3)Section 154Section 80P(2)Section 80P(2)(a)

…ssessee preferred appeal before the Tribunal. 6. Now, before us the ld.counsel for the assessee only argued that the issue has been concluded by the decision of Hon’ble Supreme Court in the case of The Mavilayi Service Co-operative Bank Ltd., vs. CIT, (2021) 431 ITR 1 (SC), wherein the Hon’ble Supreme Court has considered the decision of Co-ordinate Bench of Supreme Court in the case of Citizen Co-operative Bank Ltd., supra¸and Hon’ble Supreme Court has laid down certain principles which are culled out from the judgment as under:- (I) That section 80P of the IT Act is a benevolent provision, which was enacted by…

M/S. Kalapet Primary Agricultural Co-Op. Society Ltd., Puducherry vs. ITO, Ward-4, Puducherry

ITA 629/CHNY/2020[2013-14]Status: DisposedITAT Chennai08 Jun 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri Girish Agrawal

For Appellant: Shri Vasudevan, AdvocateFor Respondent: Shri Chinthapalli Mehar Chand,JCIT
Section 143(3)Section 154Section 80P(2)Section 80P(2)(a)

…ssessee preferred appeal before the Tribunal. 6. Now, before us the ld.counsel for the assessee only argued that the issue has been concluded by the decision of Hon’ble Supreme Court in the case of The Mavilayi Service Co-operative Bank Ltd., vs. CIT, (2021) 431 ITR 1 (SC), wherein the Hon’ble Supreme Court has considered the decision of Co-ordinate Bench of Supreme Court in the case of Citizen Co-operative Bank Ltd., supra¸and Hon’ble Supreme Court has laid down certain principles which are culled out from the judgment as under:- (I) That section 80P of the IT Act is a benevolent provision, which was enacted by…

M/S. Kalapet Primary Agricultural Co-Op. Society Ltd., Puducherry vs. ITO, Ward-4, Puducherry

ITA 628/CHNY/2020[2010-11]Status: DisposedITAT Chennai08 Jun 2022AY 2010-11

Bench: Shri Mahavir Singhand Shri Girish Agrawal

For Appellant: Shri Vasudevan, AdvocateFor Respondent: Shri Chinthapalli Mehar Chand,JCIT
Section 143(3)Section 154Section 80P(2)Section 80P(2)(a)

…ssessee preferred appeal before the Tribunal. 6. Now, before us the ld.counsel for the assessee only argued that the issue has been concluded by the decision of Hon’ble Supreme Court in the case of The Mavilayi Service Co-operative Bank Ltd., vs. CIT, (2021) 431 ITR 1 (SC), wherein the Hon’ble Supreme Court has considered the decision of Co-ordinate Bench of Supreme Court in the case of Citizen Co-operative Bank Ltd., supra¸and Hon’ble Supreme Court has laid down certain principles which are culled out from the judgment as under:- (I) That section 80P of the IT Act is a benevolent provision, which was enacted by…

M/S. Kalapet Primary Agricultural Co-Op. Credit Society Ltd., Pondicherry vs. ITO, Ward-4, Pondicherry

ITA 627/CHNY/2020[2008-09]Status: DisposedITAT Chennai08 Jun 2022AY 2008-09

Bench: Shri Mahavir Singhand Shri Girish Agrawal

For Appellant: Shri Vasudevan, AdvocateFor Respondent: Shri Chinthapalli Mehar Chand,JCIT
Section 143(3)Section 154Section 80P(2)Section 80P(2)(a)

…ssessee preferred appeal before the Tribunal. 6. Now, before us the ld.counsel for the assessee only argued that the issue has been concluded by the decision of Hon’ble Supreme Court in the case of The Mavilayi Service Co-operative Bank Ltd., vs. CIT, (2021) 431 ITR 1 (SC), wherein the Hon’ble Supreme Court has considered the decision of Co-ordinate Bench of Supreme Court in the case of Citizen Co-operative Bank Ltd., supra¸and Hon’ble Supreme Court has laid down certain principles which are culled out from the judgment as under:- (I) That section 80P of the IT Act is a benevolent provision, which was enacted by…

Kalapet Primary Agricultural Co-Operative Bank Ltd., Pondicherry vs. The Income Tax Officer, Ward -4, Puducherry

ITA 179/CHNY/2019[2009-10]Status: DisposedITAT Chennai08 Jun 2022AY 2009-10

Bench: Shri Mahavir Singhand Shri Girish Agrawal

For Appellant: Shri Vasudevan, AdvocateFor Respondent: Shri Chinthapalli Mehar Chand,JCIT
Section 143(3)Section 154Section 80P(2)Section 80P(2)(a)

…ssessee preferred appeal before the Tribunal. 6. Now, before us the ld.counsel for the assessee only argued that the issue has been concluded by the decision of Hon’ble Supreme Court in the case of The Mavilayi Service Co-operative Bank Ltd., vs. CIT, (2021) 431 ITR 1 (SC), wherein the Hon’ble Supreme Court has considered the decision of Co-ordinate Bench of Supreme Court in the case of Citizen Co-operative Bank Ltd., supra¸and Hon’ble Supreme Court has laid down certain principles which are culled out from the judgment as under:- (I) That section 80P of the IT Act is a benevolent provision, which was enacted by…

Yashavantrao Chavan Sahkari Dudh Utpadak Sanatha Maryadit Malevadi, Sangli vs. Income-Tax Officer, Ward 1(1), Sangli

The appeal is dismissed

ITA 654/PUN/2021[2017-18]Status: DisposedITAT Pune31 May 2022AY 2017-18

Bench: Shri S. S. Godaraआयकर अपील सं. / Ita No.654/Pun/2021 िनधा"रण वष" / Assessment Year: 2017-18 Yashavantrao Chavan Vs. Ito, Ward- 1(1), Sangli. Sahkari Dudh Utpadak Sanatha Maryadit Malevadi, Malewadi At/Po: Kargani, Tal: Atpadi, Dist: Malewadi- 415306 Pan : Aaaay3278R Appellant Respondent Assessee By None : Revenue By : Shri Arvind Desai Date Of Hearing : 25.05.2022 Date Of Pronouncement : 31.05.2022 आदेश / Order Per S. S. Godara, Jm: This Assessee’S Appeal For Assessment Year 2017-18 Arises Against The Cit(A), National Faceless Appeal Centre (Nfac), Delhi’S Order Dated 26.08.2021 Passed In Case No. Itba/Nfac/S/250/2021-22/1035103206(1) Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short The Act. Case Called Twice. None Appears At Assessee’S Behest. It Is Accordingly Proceeded Ex-Parte. 2. It Emerges At The Outset That The Assessee’S Instant Appeal Suffers From 36 Days Delay Involving Covid-19 Pandemic Outbreak

For Respondent: Shri Arvind Desai
Section 143(3)Section 270ASection 80Section 80PSection 80P(2)(a)Section 80P(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.654/PUN/2021 िनधा"रण वष" / Assessment Year: 2017-18 Yashavantrao Chavan Vs. ITO, Ward- 1(1), Sangli. Sahkari Dudh Utpadak Sanatha Maryadit Malevadi, Malewadi AT/PO: Kargani, Tal: Atpadi, Dist: Malewadi- 415306 PAN : AAAAY3278R Appellant Respondent Assessee by None : Revenue by : Shri Arvind Desai Date of hearing : 25.05.2022 Date of pronouncement : 31.05.2022 आदेश / ORDER PER S. S. GODARA, JM: This assessee’s appeal for assessment year 2017-18 arises against the CIT(A), National Faceless A…

Mahalaxmi Nagari Sahakari Pat Sanstha Maryadit, Jalna vs. Income-Tax Officer, Ward -2, Jalna

Appeal is partly allowed in above terms

ITA 220/PUN/2022[2011-12]Status: DisposedITAT Pune31 May 2022AY 2011-12

Bench: Shri S.S.Godara

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.220/PUN/2022 "नधा"रण वष" / Assessment Year : 2011-12 Mahalaxmi Nagari Sahakari Pat ITO, Ward-2, Sanstha Maryadit, Jalna Vs. Mastagad, Old Jalna – 431203 Maharashtra PAN : AAAJM0836G (Appellant) (Respondent) Appellant by Ms. Mayuri Kulkarni Respondent by Shri Arvind Desai Date of hearing 27-05-2022 Date of pronouncement 31-05-2022 आदेश / ORDER PER S.S. GODARA, JM : This assessee’s appeal for AY 2011-12 arises against the National Faceless Appeal Centre, Delhi’s order dated 30-03-2022 pas…

ITO, Ncw 22(1), Tambaram vs. M/S Irula Snake Catchers Industrial Coop Society Ltd, Kancheepuram

In the result, the appeal of the Revenue in I

ITA 859/CHNY/2020[2016-17]Status: DisposedITAT Chennai27 May 2022AY 2016-17

Bench: Shri G. Manjunatha & Shri Anikesh Banerjeeआयकर अपील सं./I.T.A No.:859/Chny/2020 िनधा"रण वष" /Assessment Year: 2016 - 2017

For Appellant: Mr. G. Baskar & Shri I. DineshFor Respondent: Mr. G. Johnson, Addl. CIT
Section 143(3)Section 250(6)Section 5Section 80P(2)

…आयकर अपीलीय अिधकरण, ‘डी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी जी मंजूनाथा, लेखा सद" के सम", "ी अिनकेश बनज", "ाियक सद" एवं BEFORE SHRI G. MANJUNATHA, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER आयकर अपील सं./I.T.A No.:859/Chny/2020 िनधा"रण वष" /Assessment Year: 2016 - 2017 Income Tax Officer, M/s. Irula Snake Catchers Non-Corporate Ward – 22(1), Industrial Co-operative Society No.7, Ramakrishna Street, Limited, West Tambaram – 600 045 Vs. Vadanemili East Coast Road, Tamil Nadu. Perur Post, Vadanemili, Kancheepuram – 603 104. PAN : AAAAI 7894M (अपीलाथ"/Appel…

Sea Flama(Dosti Flamingos) Chs Ltd, Mumbai vs. DCIT (E) -1 (1), Mumbai

In the result, all the appeals are allowed

ITA 2317/MUM/2021[2015-16]Status: DisposedITAT Mumbai27 May 2022AY 2015-16
For Appellant: Shri Kishor P. ChoudhariFor Respondent: Shri Avinash Tiwari
Section 80PSection 80P(2)(a)Section 80P(2)(d)

…t Years: 2013-14, 2014-15, 2015-16 & 2017-18 6. The Ld. Counsel for the Appellant appearing before us submitted that the issue stands decided in favour of the Appellant by the judgment of Hon‟ble Supreme Court in the case of The Mavilayi Cooperative vs. CIT: 431 ITR 1 (SC) and a number of decision of the Tribunal including decision in the case of V K Natha Co-Operative Housing Society vs. ACIT, Circle-19(3): ITA No. 1384 & 1385/Mum/2021, dated 18.01.2022 and Lands End Co-operative Housing Society Ltd. Vs. ITO : 3566/Mum/2014, vide order dated 15.01.2016. In the aforesaid judgments the issue has been decided in f…

Erumapetty Panchayath Service Co-Op Bank Ltd, Erumapetty vs. The ITO, Guruvayur

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

ITA 52/COCH/2022[2013-14]Status: DisposedITAT Cochin20 May 2022AY 2013-14

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

For Appellant: Sri.Ajith Kaimal, CAFor Respondent: Smt.J.M.Jamunna Devi, Sr.DR
Section 139(1)Section 139(4)Section 142(1)Section 148Section 80A(5)Section 80PSection 80P(2)(a)Section 80P(4)

…deduction u/s 80P(2)(a)(i) of the I.T.Act, the learned AR submitted that the issue in question is covered in favour of the assessee by the judgment of the Hon’ble Apex Court in the case of The Mavilayi Service Co-operative Bank Ltd. & Ors. v. CIT reported in 431 ITR 1 (SC). 6. The learned Departmental Representative supported the orders of the Income Tax Authorities. 7. We have heard rival submissions and perused the material on record. As regards the denial of deduction u/s 80P for the reason that the assessee has not filed the return within the due date, we find that the issue is no longer res integra. The H…

Erumapetty Panchayath Service Co-Op Bank Ltd, Erumapetty vs. The ITO, Guruvayur

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

ITA 51/COCH/2022[2008-09]Status: DisposedITAT Cochin20 May 2022AY 2008-09

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

For Appellant: Sri.Ajith Kaimal, CAFor Respondent: Smt.J.M.Jamunna Devi, Sr.DR
Section 139(1)Section 139(4)Section 142(1)Section 148Section 80A(5)Section 80PSection 80P(2)(a)Section 80P(4)

…deduction u/s 80P(2)(a)(i) of the I.T.Act, the learned AR submitted that the issue in question is covered in favour of the assessee by the judgment of the Hon’ble Apex Court in the case of The Mavilayi Service Co-operative Bank Ltd. & Ors. v. CIT reported in 431 ITR 1 (SC). 6. The learned Departmental Representative supported the orders of the Income Tax Authorities. 7. We have heard rival submissions and perused the material on record. As regards the denial of deduction u/s 80P for the reason that the assessee has not filed the return within the due date, we find that the issue is no longer res integra. The H…

Kodagu Jilla Vanijodhyamigala Vividhodhesha Sahakara Sanga Niyamitha R, Kodagu vs. The Principal Commissioner of Income Tax, Mysore

In the result, the appeal by the assessees is allowed for statistical purpose

ITA 491/BANG/2021[2015-16]Status: DisposedITAT Bangalore06 May 2022AY 2015-16

Bench: Shri N.V Vasudevan & Ms. Padmavathy Sassessment Year : 2015-16

For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Mrs. Susan D George, CIT(DR)
Section 143(3)Section 260Section 263Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI N.V VASUDEVAN, VICE PRESIDENT AND MS. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2015-16 Kodagu Jilla Vanijodhyamigala Vs. The Pr. Commissioner of Income- Vividhodhesha Sahakara Sanga tax, Niyamitha R, No.21/16 Residency Road, Chamber of Commerce Building Nazarbad, Junior College Road, Madikeri Mysore-570010. Kodagu-571201. PAN – AAABK 0435 D APPELLANT RESPONDENT Assessee by : Shri Narendra Sharma, Advocate Revenue by : Mrs. Susan D George, CIT(DR) Date of hearing : 04.05.2022 Date of Pronouncement : 06.05.2022 O R D E R Per Padmav…

Smt. Anuradha Upadhyay, Jabalpur vs. Income Tax Officer Ward 2(5)

In the result, the appeals by the assessee‟s are dismissed

ITA 22/JAB/2017[2012-13]Status: DisposedITAT Jabalpur08 Apr 2022AY 2012-13

Bench: Shri Sanjay Arora, Hon‟Ble & Shri Manomohan Das, Hon'Ble

For Appellant: Shri Dhiraj Ghai, FCAFor Respondent: Shri U.B. Mishra , CIT-DR
Section 263Section 263(2)

…order). It is easy to see that the matter is purely factual and, to our mind, that is precisely the legal issue or the ratio decidendi of the said decision, and for which reliance is placed on the decision in The Mavilayi Service Coop. Bank Ltd. v. CIT [2021] 431 ITR 1 (SC). In other words, it being a matter of fact, would have to be necessarily decided by issuing a finding of fact, and not be applying any legal notion, i.e., in the absence of any legal fiction or anything in the clear language of law to so suggest. This in fact is also the premise of the decision in Bhagwan Das Oil Mills vs. CCIT 2016 (28) STG 6…

Suresh Upadhyay and Sons, Jabalpur vs. Income Tax Officer Ward 2(5)

In the result, the appeals by the assessee‟s are dismissed

ITA 21/JAB/2017[2012-13]Status: DisposedITAT Jabalpur08 Apr 2022AY 2012-13

Bench: Shri Sanjay Arora, Hon‟Ble & Shri Manomohan Das, Hon'Ble

For Appellant: Shri Dhiraj Ghai, FCAFor Respondent: Shri U.B. Mishra , CIT-DR
Section 263Section 263(2)

…order). It is easy to see that the matter is purely factual and, to our mind, that is precisely the legal issue or the ratio decidendi of the said decision, and for which reliance is placed on the decision in The Mavilayi Service Coop. Bank Ltd. v. CIT [2021] 431 ITR 1 (SC). In other words, it being a matter of fact, would have to be necessarily decided by issuing a finding of fact, and not be applying any legal notion, i.e., in the absence of any legal fiction or anything in the clear language of law to so suggest. This in fact is also the premise of the decision in Bhagwan Das Oil Mills vs. CCIT 2016 (28) STG 6…

Suresh Upadhyay and Sons, Jabalpur vs. Income Tax Officer Ward 2(5)

In the result, the appeals by the assessee‟s are dismissed

ITA 20/JAB/2017[2011-12]Status: DisposedITAT Jabalpur08 Apr 2022AY 2011-12

Bench: Shri Sanjay Arora, Hon‟Ble & Shri Manomohan Das, Hon'Ble

For Appellant: Shri Dhiraj Ghai, FCAFor Respondent: Shri U.B. Mishra , CIT-DR
Section 263Section 263(2)

…order). It is easy to see that the matter is purely factual and, to our mind, that is precisely the legal issue or the ratio decidendi of the said decision, and for which reliance is placed on the decision in The Mavilayi Service Coop. Bank Ltd. v. CIT [2021] 431 ITR 1 (SC). In other words, it being a matter of fact, would have to be necessarily decided by issuing a finding of fact, and not be applying any legal notion, i.e., in the absence of any legal fiction or anything in the clear language of law to so suggest. This in fact is also the premise of the decision in Bhagwan Das Oil Mills vs. CCIT 2016 (28) STG 6…

Suresh Upadhyay and Sons, Jabalpur vs. Income Tax Officer Ward 2(5)

In the result, the appeals by the assessee‟s are dismissed

ITA 19/JAB/2017[2010-11]Status: DisposedITAT Jabalpur08 Apr 2022AY 2010-11

Bench: Shri Sanjay Arora, Hon‟Ble & Shri Manomohan Das, Hon'Ble

For Appellant: Shri Dhiraj Ghai, FCAFor Respondent: Shri U.B. Mishra , CIT-DR
Section 263Section 263(2)

…order). It is easy to see that the matter is purely factual and, to our mind, that is precisely the legal issue or the ratio decidendi of the said decision, and for which reliance is placed on the decision in The Mavilayi Service Coop. Bank Ltd. v. CIT [2021] 431 ITR 1 (SC). In other words, it being a matter of fact, would have to be necessarily decided by issuing a finding of fact, and not be applying any legal notion, i.e., in the absence of any legal fiction or anything in the clear language of law to so suggest. This in fact is also the premise of the decision in Bhagwan Das Oil Mills vs. CCIT 2016 (28) STG 6…

Bhagyashri Nagri Sahakari Pat Sanstha Maryadit, Chandrapur vs. Pr. Commissioner of Income Tax -3, Nagpur

In the result, appeal of the assessee in ITA No

ITA 112/NAG/2019[2014-15]Status: DisposedITAT Nagpur01 Apr 2022AY 2014-15

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No.122/Nag/2018 "नधा"रण वष" / Assessment Year : 2013-14 M/S. Bhagyashri Nagri Sahakari Pt. Sanstha Maryadit At Nawargaon, Dist. Chandrapur, Pan : Aaalb0066F .......अपीलाथ" / Appellant बनाम / V/S. The Pr. Commissioner Of Income Tax-3, Nagpur. ……""यथ" / Respondent आयकर अपील सं. / Ita No. 112/Nag/2019 "नधा"रण वष" / Assessment Year : 2014-15 M/S. Bhagyashri Nagrisahakari Pt. Sanstha Maryadit At Nawargaon, Dist. Chandrapur, Pan : Aaalb0066F .......अपीलाथ" / Appellant बनाम / V/S. The Pr. Commissioner Of Income Tax-3, Nagpur. ……""यथ" / Respondent

For Appellant: Shri K.P Dewani, ARFor Respondent: Shri Pradeep Headoo, DR
Section 143(2)Section 143(3)Section 263Section 36Section 80PSection 80P(2)(a)

…आयकर अपील"य अ"धकरण "यायपीठ,नागपुर म" । IN THE INCOME TAX APPELLATE TRIBUNAL BENCH, NAGPUR (Through Virtual Hearing at Raipur) BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI JAMLAPPA D BATTULL, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.122/NAG/2018 "नधा"रण वष" / Assessment Year : 2013-14 M/s. Bhagyashri Nagri Sahakari Pt. Sanstha Maryadit At Nawargaon, Dist. Chandrapur, PAN : AAALB0066F .......अपीलाथ" / Appellant बनाम / V/s. The Pr. Commissioner of Income Tax-3, Nagpur. ……""यथ" / Respondent आयकर अपील सं. / ITA No. 112/NAG/2019 "नधा"रण वष" / Assessment Year : 2014-15 M/s. Bhagyashri NagriSahakari Pt. Sanstha Ma…

M/S Bhagyashri Nagri Sah. Pat Sansth Maryadit, Chandrapur vs. Pr. CIT-3, Nagpur

In the result, appeal of the assessee in ITA No

ITA 122/NAG/2018[2013-2014]Status: DisposedITAT Nagpur01 Apr 2022AY 2013-2014

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No.122/Nag/2018 "नधा"रण वष" / Assessment Year : 2013-14 M/S. Bhagyashri Nagri Sahakari Pt. Sanstha Maryadit At Nawargaon, Dist. Chandrapur, Pan : Aaalb0066F .......अपीलाथ" / Appellant बनाम / V/S. The Pr. Commissioner Of Income Tax-3, Nagpur. ……""यथ" / Respondent आयकर अपील सं. / Ita No. 112/Nag/2019 "नधा"रण वष" / Assessment Year : 2014-15 M/S. Bhagyashri Nagrisahakari Pt. Sanstha Maryadit At Nawargaon, Dist. Chandrapur, Pan : Aaalb0066F .......अपीलाथ" / Appellant बनाम / V/S. The Pr. Commissioner Of Income Tax-3, Nagpur. ……""यथ" / Respondent

For Appellant: Shri K.P Dewani, ARFor Respondent: Shri Pradeep Headoo, DR
Section 143(2)Section 143(3)Section 263Section 36Section 80PSection 80P(2)(a)

…आयकर अपील"य अ"धकरण "यायपीठ,नागपुर म" । IN THE INCOME TAX APPELLATE TRIBUNAL BENCH, NAGPUR (Through Virtual Hearing at Raipur) BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI JAMLAPPA D BATTULL, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.122/NAG/2018 "नधा"रण वष" / Assessment Year : 2013-14 M/s. Bhagyashri Nagri Sahakari Pt. Sanstha Maryadit At Nawargaon, Dist. Chandrapur, PAN : AAALB0066F .......अपीलाथ" / Appellant बनाम / V/s. The Pr. Commissioner of Income Tax-3, Nagpur. ……""यथ" / Respondent आयकर अपील सं. / ITA No. 112/NAG/2019 "नधा"रण वष" / Assessment Year : 2014-15 M/s. Bhagyashri NagriSahakari Pt. Sanstha Ma…

M/S.Cochin Port Employees Co-Op Society Ltd, Kochi vs. The ITO, Kochi

In the result, the appeal of assessee is allowed

ITA 298/COCH/2020[2015-16]Status: DisposedITAT Cochin15 Mar 2022AY 2015-16

Bench: Shri George Mathan, Jm & Shri M.Balaganesh, Am M/S.Cochin Port Employees’ Income Tax Officer, Co-Operative Society Limited, Vs Non Corporate, No.855, Willington Island, Ward-2(4) & Tps, Kochi-682 009 Kochi

For Appellant: Sri Anil D.Nair, AdvFor Respondent: Sri Shantham Bose, CIT-DR
Section 143(3)Section 263Section 80P(2)

…submission that the decision of the Full Bench of Hon'ble Jurisdictional High Court in the case of Mavilayi Service Co- operative Bank Ltd., Vs.CIT has been reversed by the Hon'ble Supreme Court in the case of Malvilayi Services Co-operative Bank, reported as 431 ITR 1 (SC). It was the submission that the order u/s.263 of the Act was liable to be annulled. 4. In reply, the Ld.DR vehemently supported the order of the Ld.Pr.CIT, Kochi-2. 5. We have considered the rival submissions. As it is noticed that the Ld.Pr.CIT has invoked his powers u/s.263 of the Act for the purpose of applying the decision of the Full Ben…

Nivrutisheth Gramin Bigarsheti Sahakari Pat.Ltd, Pune vs. Income-Tax Officer, Ward - 10(5), Pune

In the result, the appeal is allowed

ITA 1502/PUN/2018[2015-16]Status: DisposedITAT Pune15 Mar 2022AY 2015-16

Bench: Shri R.S. Syalआयकर अपील सं. / Ita No.1502/Pun/2018 "नधा"रण वष" / Assessment Year : 2015-16

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT आयकर अपील सं. / ITA No.1502/PUN/2018 "नधा"रण वष" / Assessment Year : 2015-16 Nivruttisheth Gramin Bigarsheti ITO, Sahakari Patsanstha Ltd., Vs. Ward-10(5), Shiroli, Tal. Junnar, Dist. Pune Akurdi, Pune PAN : AAJAS0749L (Appellant) (Respondent) Appellant by Ms. Deepa Khare Respondent by Shri M.G. Jasnani Date of hearing 14-03-2022 Date of pronouncement 15-03-2022 आदेश / ORDER PER R.S.SYAL, VP : This appeal by the assessee is directed against the order passed by the CIT(A)-6, Pune on 28-06-2018 in relation to the…