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. Kotekar Vyavasaya Seva Sahakara Sangha Niyamitha, Mangaluru vs. The Income Tax Officer, Ward - 2(4), Mangaluru

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

ITA 1232/BANG/2019[2015-16]Status: DisposedITAT Bangalore14 Mar 2022AY 2015-16

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2015-16 M/S. Kotekar Vyavasaya Seva Sahakara Sangha Niyamitha, The Income Tax Officer, 5-4(5), Raitha Sadana, Ward – 2(4), Beeri, Kotekar, Mangalore. Mangalore – 575 022. Vs. Pan: Aaaak2844D Appellant Respondent Assessee By : Shri Prashanth .G.S, Ca : Shri Sankar Ganesh K, Jcit Revenue By (Dr) Date Of Hearing : 31-01-2022 Date Of Pronouncement : 14-03-2022 Order Per Beena Pillaipresent Appeal Arises Out Of Order Dated 19.03.2019 Passed By Ld.Cit(A), Mangaluru On Following Grounds Of Appeal: Tax Effect In Sl.No. Grounds Of Appeal Rs. A) The Orders Of The Authorities Below In So Far As These Are Against The Appellant Is Opposed To Law, Weight Of Evidence, Natural Justice, Probabilities, Facts & Circumstances Of The Appellant'S 1. Case. B) The Appellant Denies Itself Liable To Be Assessed On A Total Income Of Rs.82,17,400/- As Against The Returned Income Of Rs.1,99,640/- Under The Facts & Circumstances

For Appellant: Shri Prashanth .G.S, CA
Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2015-16 M/s. Kotekar Vyavasaya Seva Sahakara Sangha Niyamitha, The Income Tax Officer, 5-4(5), Raitha Sadana, Ward – 2(4), Beeri, Kotekar, Mangalore. Mangalore – 575 022. Vs. PAN: AAAAK2844D APPELLANT RESPONDENT Assessee by : Shri Prashanth .G.S, CA : Shri Sankar ganesh K, JCIT Revenue by (DR) Date of Hearing : 31-01-2022 Date of Pronouncement : 14-03-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal arises out of order dated 19.03.2019 passe…

Kakkabe vs. S Bank Limited, Kodugu

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

ITA 490/BANG/2021[2015-16]Status: DisposedITAT Bangalore28 Feb 2022AY 2015-16

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2015-16 M/S. Kakkabe Vssn Bank The Principal Ltd., Commissioner Of Main Road, Kakkabe, Income-Tax, Kodagu – 571 212. Mysore. Pan: Aaabk0958P Vs. Appellant Respondent Assessee By : None Revenue By : Shri Sumer Singh Meena, Cit I Date Of Hearing : 31-01-2022 Date Of Pronouncement : 28-02-2022 Order Per Beena Pillaipresent Appeal Arises Out Of Order Dated 06.03.2020 Passed By Ld.Pr.Cit, Mysore On Following Grounds Of Appeal: “1. The Impugned Order As Passed By The Hon'Ble Pr.Cit U/S 263 Of The Income-Tax Act, 1961 Is Arbitrary, Unjust & Illegal Under The Facts & Circumstances Of The Appellant Case. 2. On The Facts & Circumstances Of The Case & On Law, The Hon'Ble Pr.Cit Has Assumed The Jurisdiction U/S 263 Under Incorrect Application Of Law As Twin Condition Of "Erroneous Order & Prejudicial To Interest Of Revenue" As Enunciated U/S 263 Were Not Satisfied Simultaneously & Therefore Assumption Of Jurisdiction U/S 263 & Impugned Order Passed Thereunder Liable To Be Quashed As Void-Ab-Initio. 3. On The Facts & Circumstances & Law, The Original Order Passed By The Learned Ao Was After Proper Application Of Mind & Proper Appreciations Of Law & The Intervention Caused By The Hon'Ble Pr. Cit By Invoking The Provisions Of Section 263 Has No Sanction Of Settled

For Appellant: NoneFor Respondent: Shri Sumer Singh Meena, CIT I
Section 143(3)Section 260Section 263Section 80P(1)Section 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2015-16 M/s. Kakkabe VSSN Bank The Principal Ltd., Commissioner of Main Road, Kakkabe, Income-tax, Kodagu – 571 212. Mysore. PAN: AAABK0958P Vs. APPELLANT RESPONDENT Assessee by : None Revenue by : Shri Sumer Singh Meena, CIT I Date of Hearing : 31-01-2022 Date of Pronouncement : 28-02-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal arises out of order dated 06.03.2020 passed by Ld.Pr.CIT, Mysore on following grounds of appeal: “1. The Impu…

The Gramin Seva Sahakari Samiti Maryadit, Raipur (Cg) vs. Tje Income Tax Officer 1(3), Raipur (Cg)

ITA 305/BIL/2016[2011-12]Status: DisposedITAT Raipur23 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battull

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

…rightly claimed as a deduction u/s. 80P(2)(a)(i) of the Act. In order to buttress his aforesaid claim the Ld. AR had pressed into service the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Cooperative Bank Ltd. Vs. CIT, Calicut, (2021) 431 ITR 1 (SC). It was submitted by the Ld. AR that the Hon’ble Apex Court in its aforesaid judgment, had observed, that where the assessee was registered as a primary agricultural credit society, it would stand entitled for benefit of deduction u/s. 80P(2)(a)(i) of the Act; notwithstanding that it was also giving loans to its members which 9 Gramin Sewa Sah…

The Gramin Seva Sahakari Samiti Maryadit, Baloda Bazar(C.G0 vs. The Income Tax Officer 1(3), Raipur (Cg)

ITA 303/BIL/2016[2011-12]Status: DisposedITAT Raipur23 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battull

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

…rightly claimed as a deduction u/s. 80P(2)(a)(i) of the Act. In order to buttress his aforesaid claim the Ld. AR had pressed into service the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Cooperative Bank Ltd. Vs. CIT, Calicut, (2021) 431 ITR 1 (SC). It was submitted by the Ld. AR that the Hon’ble Apex Court in its aforesaid judgment, had observed, that where the assessee was registered as a primary agricultural credit society, it would stand entitled for benefit of deduction u/s. 80P(2)(a)(i) of the Act; notwithstanding that it was also giving loans to its members which 9 Gramin Sewa Sah…

He Sewa Sahakari Samitit Maryadit, Surgi, Rajnandgaon vs. The Income Tax Officer-2, Rajnandgaon

ITA 246/BIL/2016[2011-12]Status: DisposedITAT Raipur23 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battull

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

…rightly claimed as a deduction u/s. 80P(2)(a)(i) of the Act. In order to buttress his aforesaid claim the Ld. AR had pressed into service the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Cooperative Bank Ltd. Vs. CIT, Calicut, (2021) 431 ITR 1 (SC). It was submitted by the Ld. AR that the Hon’ble Apex Court in its aforesaid judgment, had observed, that where the assessee was registered as a primary agricultural credit society, it would stand entitled for benefit of deduction u/s. 80P(2)(a)(i) of the Act; notwithstanding that it was also giving loans to its members which 9 Gramin Sewa Sah…

The Sewa Sahakari Samitit Maryadit, Rampur, Rajnandgaon vs. The Income Tax Officer-1, Rajnandgaon

ITA 245/BIL/2016[2011-12]Status: DisposedITAT Raipur23 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battull

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

…rightly claimed as a deduction u/s. 80P(2)(a)(i) of the Act. In order to buttress his aforesaid claim the Ld. AR had pressed into service the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Cooperative Bank Ltd. Vs. CIT, Calicut, (2021) 431 ITR 1 (SC). It was submitted by the Ld. AR that the Hon’ble Apex Court in its aforesaid judgment, had observed, that where the assessee was registered as a primary agricultural credit society, it would stand entitled for benefit of deduction u/s. 80P(2)(a)(i) of the Act; notwithstanding that it was also giving loans to its members which 9 Gramin Sewa Sah…

The Sewa Sahakari Samitit Maryadit, Ghatula, Rajnandgaon vs. The Income Tax Officer-2, Rajnandgaon

ITA 244/BIL/2016[2011-12]Status: DisposedITAT Raipur23 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battull

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

…rightly claimed as a deduction u/s. 80P(2)(a)(i) of the Act. In order to buttress his aforesaid claim the Ld. AR had pressed into service the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Cooperative Bank Ltd. Vs. CIT, Calicut, (2021) 431 ITR 1 (SC). It was submitted by the Ld. AR that the Hon’ble Apex Court in its aforesaid judgment, had observed, that where the assessee was registered as a primary agricultural credit society, it would stand entitled for benefit of deduction u/s. 80P(2)(a)(i) of the Act; notwithstanding that it was also giving loans to its members which 9 Gramin Sewa Sah…

The Sewa Sahakari Samitit Maryadit, Singhola, Rajnandgaon vs. The Income Tax Officer-1, Rajnandgaon

ITA 243/BIL/2016[2011-12]Status: DisposedITAT Raipur23 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battull

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

…rightly claimed as a deduction u/s. 80P(2)(a)(i) of the Act. In order to buttress his aforesaid claim the Ld. AR had pressed into service the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Cooperative Bank Ltd. Vs. CIT, Calicut, (2021) 431 ITR 1 (SC). It was submitted by the Ld. AR that the Hon’ble Apex Court in its aforesaid judgment, had observed, that where the assessee was registered as a primary agricultural credit society, it would stand entitled for benefit of deduction u/s. 80P(2)(a)(i) of the Act; notwithstanding that it was also giving loans to its members which 9 Gramin Sewa Sah…

The Sewa Sahakari Samitit Maryadit, Somni, Rajnandgaon vs. The Income Tax Officer-2, Rajnandgaon

ITA 242/BIL/2016[2011-12]Status: DisposedITAT Raipur23 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battull

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

…rightly claimed as a deduction u/s. 80P(2)(a)(i) of the Act. In order to buttress his aforesaid claim the Ld. AR had pressed into service the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Cooperative Bank Ltd. Vs. CIT, Calicut, (2021) 431 ITR 1 (SC). It was submitted by the Ld. AR that the Hon’ble Apex Court in its aforesaid judgment, had observed, that where the assessee was registered as a primary agricultural credit society, it would stand entitled for benefit of deduction u/s. 80P(2)(a)(i) of the Act; notwithstanding that it was also giving loans to its members which 9 Gramin Sewa Sah…

The Sewa Sahakari Samitit Maryadit, Joshilamati, Rajnandgaon vs. The Income Tax Officer -1, Rajnandgaon

ITA 238/BIL/2016[2011-12]Status: DisposedITAT Raipur23 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battull

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

…rightly claimed as a deduction u/s. 80P(2)(a)(i) of the Act. In order to buttress his aforesaid claim the Ld. AR had pressed into service the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Cooperative Bank Ltd. Vs. CIT, Calicut, (2021) 431 ITR 1 (SC). It was submitted by the Ld. AR that the Hon’ble Apex Court in its aforesaid judgment, had observed, that where the assessee was registered as a primary agricultural credit society, it would stand entitled for benefit of deduction u/s. 80P(2)(a)(i) of the Act; notwithstanding that it was also giving loans to its members which 9 Gramin Sewa Sah…

M/S Gramin Seva Sahakari Samiti Maryadit, Dhamtari(C.G) vs. The Income Tax Officer, Dhamtari, Dhamtari(C.G)

ITA 144/BIL/2016[2011-12]Status: DisposedITAT Raipur23 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battull

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

…rightly claimed as a deduction u/s. 80P(2)(a)(i) of the Act. In order to buttress his aforesaid claim the Ld. AR had pressed into service the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Cooperative Bank Ltd. Vs. CIT, Calicut, (2021) 431 ITR 1 (SC). It was submitted by the Ld. AR that the Hon’ble Apex Court in its aforesaid judgment, had observed, that where the assessee was registered as a primary agricultural credit society, it would stand entitled for benefit of deduction u/s. 80P(2)(a)(i) of the Act; notwithstanding that it was also giving loans to its members which 9 Gramin Sewa Sah…

The Gramin Seva Sahakari Samiti Maryadit, Dhamtari(C.G) vs. The Income Tax Officer, Dhamtari, Dhamtari(C.G)

ITA 121/BIL/2016[2011-12]Status: DisposedITAT Raipur23 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battull

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

…rightly claimed as a deduction u/s. 80P(2)(a)(i) of the Act. In order to buttress his aforesaid claim the Ld. AR had pressed into service the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Cooperative Bank Ltd. Vs. CIT, Calicut, (2021) 431 ITR 1 (SC). It was submitted by the Ld. AR that the Hon’ble Apex Court in its aforesaid judgment, had observed, that where the assessee was registered as a primary agricultural credit society, it would stand entitled for benefit of deduction u/s. 80P(2)(a)(i) of the Act; notwithstanding that it was also giving loans to its members which 9 Gramin Sewa Sah…

The Gramin Seva Sahakari Samiti Maryadit, Dhamtari(C.G) vs. The Income Tax Officer, Dhamtari, Dhamtari(C.G)

ITA 120/BIL/2016[2011-12]Status: DisposedITAT Raipur23 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battull

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

…rightly claimed as a deduction u/s. 80P(2)(a)(i) of the Act. In order to buttress his aforesaid claim the Ld. AR had pressed into service the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Cooperative Bank Ltd. Vs. CIT, Calicut, (2021) 431 ITR 1 (SC). It was submitted by the Ld. AR that the Hon’ble Apex Court in its aforesaid judgment, had observed, that where the assessee was registered as a primary agricultural credit society, it would stand entitled for benefit of deduction u/s. 80P(2)(a)(i) of the Act; notwithstanding that it was also giving loans to its members which 9 Gramin Sewa Sah…

The Gramin Seva Sahakari Samiti Maryadit, Dhamtari(C.G) vs. The Income Tax Officer, Dhamtari, Dhamtari(C.G)

ITA 119/BIL/2016[2011-12]Status: DisposedITAT Raipur23 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battull

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

…rightly claimed as a deduction u/s. 80P(2)(a)(i) of the Act. In order to buttress his aforesaid claim the Ld. AR had pressed into service the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Cooperative Bank Ltd. Vs. CIT, Calicut, (2021) 431 ITR 1 (SC). It was submitted by the Ld. AR that the Hon’ble Apex Court in its aforesaid judgment, had observed, that where the assessee was registered as a primary agricultural credit society, it would stand entitled for benefit of deduction u/s. 80P(2)(a)(i) of the Act; notwithstanding that it was also giving loans to its members which 9 Gramin Sewa Sah…

The Gramin Seva Sahakari Samiti Maryadit, Raipur (Cg) vs. The Income Tax Officer 1(3), Raipur (Cg)

ITA 117/BIL/2016[2011-12]Status: DisposedITAT Raipur23 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battull

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

…rightly claimed as a deduction u/s. 80P(2)(a)(i) of the Act. In order to buttress his aforesaid claim the Ld. AR had pressed into service the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Cooperative Bank Ltd. Vs. CIT, Calicut, (2021) 431 ITR 1 (SC). It was submitted by the Ld. AR that the Hon’ble Apex Court in its aforesaid judgment, had observed, that where the assessee was registered as a primary agricultural credit society, it would stand entitled for benefit of deduction u/s. 80P(2)(a)(i) of the Act; notwithstanding that it was also giving loans to its members which 9 Gramin Sewa Sah…

The Gramin Seva Sahakari Samiti Maryadit, Raipur vs. The Income Tax Officer 1(3), Raipur (Cg)

ITA 116/BIL/2016[2011-12]Status: DisposedITAT Raipur23 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battull

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

…rightly claimed as a deduction u/s. 80P(2)(a)(i) of the Act. In order to buttress his aforesaid claim the Ld. AR had pressed into service the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Cooperative Bank Ltd. Vs. CIT, Calicut, (2021) 431 ITR 1 (SC). It was submitted by the Ld. AR that the Hon’ble Apex Court in its aforesaid judgment, had observed, that where the assessee was registered as a primary agricultural credit society, it would stand entitled for benefit of deduction u/s. 80P(2)(a)(i) of the Act; notwithstanding that it was also giving loans to its members which 9 Gramin Sewa Sah…

The Gramin Seva Sahakari Samiti Maryadit, Raipur (Cg) vs. The Income Tax Officer 1(3), Raipur (Cg)

ITA 115/BIL/2016[2011-12]Status: DisposedITAT Raipur23 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battull

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

…rightly claimed as a deduction u/s. 80P(2)(a)(i) of the Act. In order to buttress his aforesaid claim the Ld. AR had pressed into service the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Cooperative Bank Ltd. Vs. CIT, Calicut, (2021) 431 ITR 1 (SC). It was submitted by the Ld. AR that the Hon’ble Apex Court in its aforesaid judgment, had observed, that where the assessee was registered as a primary agricultural credit society, it would stand entitled for benefit of deduction u/s. 80P(2)(a)(i) of the Act; notwithstanding that it was also giving loans to its members which 9 Gramin Sewa Sah…

The Gramin Seva Sahakari Samiti Maryadit, Raipur (Cg) vs. The Income Tax Officer 1(3), Raipur (Cg)

ITA 114/BIL/2016[2011-12]Status: DisposedITAT Raipur23 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battull

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

…rightly claimed as a deduction u/s. 80P(2)(a)(i) of the Act. In order to buttress his aforesaid claim the Ld. AR had pressed into service the judgment of the Hon’ble Supreme Court in the case of Mavilayi Service Cooperative Bank Ltd. Vs. CIT, Calicut, (2021) 431 ITR 1 (SC). It was submitted by the Ld. AR that the Hon’ble Apex Court in its aforesaid judgment, had observed, that where the assessee was registered as a primary agricultural credit society, it would stand entitled for benefit of deduction u/s. 80P(2)(a)(i) of the Act; notwithstanding that it was also giving loans to its members which 9 Gramin Sewa Sah…

Sri Bhageeratha Pattina Sahakara Sangha Niyamitha, Hosadurga vs. Income Tax Officer, Ward-3, Davanagere

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

ITA 646/BANG/2021[2017-18]Status: DisposedITAT Bangalore18 Feb 2022AY 2017-18

Bench: Shri B. R. Baskaranassessment Year: 2017-18

For Appellant: Shri Sandeep Chalapathy, A.RFor Respondent: Shri Ganesh R. Ghale, Standing counsel for dept
Section 56Section 68Section 80PSection 80P(2)(a)Section 80P(2)(d)

…ecord. The Ld. A.R. submitted that the law on deduction u/s 80P(2)(a)(i) of the Act, including the interpretation of the term “Members” has since been explained by the Hon’ble Supreme Court in the case of “The Mavilayi Service Co-operative Bank Ltd. & Others (431 ITR 1). Accordingly, he submitted that the claim of deduction u/s 80P(2)(a)(i) of the Act requires examination afresh in the light of decision rendered by Hon’ble Supreme Court in the case of The Mavilayi Service Co-operative Bank Ltd. (supra). 6. I heard Ld. D.R. on this issue and perused the record. I agree with the submissions made by Ld. A.R, since…

Manchi Vyavasaya Seva Sahakari Sangha, Bantwal vs. Income Tax Officer, Ward-2, Mangaluru

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

ITA 704/BANG/2021[2017-18]Status: DisposedITAT Bangalore03 Feb 2022AY 2017-18

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2017-18 M/S. Manchi Vyavasaya Seva Sahakari Sangha, 67, Manchi Kukkaje, The Income Tax Manchi Bantwala, Officer, Dakshina Kannada, Ward – 2, Putturu – 574 323, Mangaluru. Vs. Karnataka. Pan: Aaaam4199F Appellant Respondent Assessee By : Shri Ravish Rao, Ca : Shri Sankar Ganesh K, Jcit Revenue By (Dr) Date Of Hearing : 03-02-2022 Date Of Pronouncement : 03-02-2022 Order Per Beena Pillaipresent Appeal By The Assessee Has Been Filed By Assessee Against The Order Dated 18.10.2021 U/S. 250 Passed By The National Faceless Appeal Centre (Nfac), Delhi Relating To Assessment Year 2017-18 On Following Grounds Of Appeal: “1. The Learned Assessing Officer Has Erred In Disallowing The Deduction Claimed By The Cooperative Society Of Z. 60,91,244/- Under Section 80P(2)(A)(I) & The Learned First Appellate Authority Has Erred In Confirming The Orders Of The Assessing Authority.

For Appellant: Shri Ravish Rao, CA
Section 250Section 80Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2017-18 M/s. Manchi Vyavasaya Seva Sahakari Sangha, 67, Manchi Kukkaje, The Income Tax Manchi Bantwala, Officer, Dakshina Kannada, Ward – 2, Putturu – 574 323, Mangaluru. Vs. Karnataka. PAN: AAAAM4199F APPELLANT RESPONDENT Assessee by : Shri Ravish Rao, CA : Shri Sankar Ganesh K, JCIT Revenue by (DR) Date of Hearing : 03-02-2022 Date of Pronouncement : 03-02-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal by the assessee has been filed by a…