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 366,470 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

Hotel Owner'S Credit Co-Operative Society, Mysuru vs. Income Tax Officer, Ward-1(1), Mysuru

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

ITA 368/BANG/2021[2015-16]Status: DisposedITAT Bangalore27 Jan 2022AY 2015-16

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.Rampriya Das CAFor Respondent: Sri.Pradeep Kumar, CIT-DR
Section 143(3)Section 263Section 57(2)Section 80Section 80P

…it clear that interest income received out of investments with co- operative societies alone is to be allowed as a deduction. 9.2 Moreover, 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) had settled various issues for claiming deduction u/s 80P(2)(a)(i) of the I.T.Act. The gist of the judgment of the Hon’ble Apex Court are as follows:- (i) Section 80P is a benevolent provision enacted by the Parliament to encourage and promote the credit of the co-operative sector in general must be read liberally and reasonably, if there is…

M/S Swabhimani Souharda Credit Co Operative Ltd vs. Income Tax Officer (ITO) Ward-5(2)(3)

In the result, Writ appeals stand dismissed

ITA/832/2018HC Karnataka20 Dec 2021

Bench: S.SUJATHA,S RACHAIAH

Section 143(3)Section 260Section 4

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 20TH DAY OF DECEMBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE S.RACHAIAH W.A.No.378/2020 (T – IT) C/w W.A.No.406/2020 (T – IT) & I.T.A.No.832/2018 c/w I.T.A.No.833/2018, I.T.A.No.869/2018, I.T.A.No.295/2019 & I.T.A.No.330/2019 IN W.A.No378/2020: BETWEEN : 1 . THE GOVERNMENT OF INDIA MINISTRY OF FINANCE DEPARTMENT OF REVENUE CENTRAL BOARD OF DIRECT TAXES (CBDT) INCOME TAX DEPARTMENT, NORTH BLOCK, GATE NO.2, NEW DELHI-110001 REP BY ITS DIRECTOR/PRINCIPAL SECRETARY 2 . THE PR…

M/S Swabhimani Souharda Credit Co-Operative Ltd vs. Income Tax Officer (ITO) Ward-5(2)(3

In the result, Writ appeals stand dismissed

ITA/833/2018HC Karnataka20 Dec 2021

Bench: S.SUJATHA,S RACHAIAH

Section 143(3)Section 260Section 4

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 20TH DAY OF DECEMBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE S.RACHAIAH W.A.No.378/2020 (T – IT) C/w W.A.No.406/2020 (T – IT) & I.T.A.No.832/2018 c/w I.T.A.No.833/2018, I.T.A.No.869/2018, I.T.A.No.295/2019 & I.T.A.No.330/2019 IN W.A.No378/2020: BETWEEN : 1 . THE GOVERNMENT OF INDIA MINISTRY OF FINANCE DEPARTMENT OF REVENUE CENTRAL BOARD OF DIRECT TAXES (CBDT) INCOME TAX DEPARTMENT, NORTH BLOCK, GATE NO.2, NEW DELHI-110001 REP BY ITS DIRECTOR/PRINCIPAL SECRETARY 2 . THE PR…

M/S Sri Varun Souharda Credit Co Op Ltd vs. The Income Tax Officer

In the result, Writ appeals stand dismissed

ITA/295/2019HC Karnataka20 Dec 2021

Bench: S.SUJATHA,S RACHAIAH

Section 143(3)Section 260Section 4

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 20TH DAY OF DECEMBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE S.RACHAIAH W.A.No.378/2020 (T – IT) C/w W.A.No.406/2020 (T – IT) & I.T.A.No.832/2018 c/w I.T.A.No.833/2018, I.T.A.No.869/2018, I.T.A.No.295/2019 & I.T.A.No.330/2019 IN W.A.No378/2020: BETWEEN : 1 . THE GOVERNMENT OF INDIA MINISTRY OF FINANCE DEPARTMENT OF REVENUE CENTRAL BOARD OF DIRECT TAXES (CBDT) INCOME TAX DEPARTMENT, NORTH BLOCK, GATE NO.2, NEW DELHI-110001 REP BY ITS DIRECTOR/PRINCIPAL SECRETARY 2 . THE PR…

M/S Udaya Souharda Credit Co-Op Society Ltd vs. The Income Tax Officer

In the result, Writ appeals stand dismissed

ITA/869/2018HC Karnataka20 Dec 2021

Bench: S.SUJATHA,S RACHAIAH

Section 143(3)Section 260Section 4

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 20TH DAY OF DECEMBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE S.RACHAIAH W.A.No.378/2020 (T – IT) C/w W.A.No.406/2020 (T – IT) & I.T.A.No.832/2018 c/w I.T.A.No.833/2018, I.T.A.No.869/2018, I.T.A.No.295/2019 & I.T.A.No.330/2019 IN W.A.No378/2020: BETWEEN : 1 . THE GOVERNMENT OF INDIA MINISTRY OF FINANCE DEPARTMENT OF REVENUE CENTRAL BOARD OF DIRECT TAXES (CBDT) INCOME TAX DEPARTMENT, NORTH BLOCK, GATE NO.2, NEW DELHI-110001 REP BY ITS DIRECTOR/PRINCIPAL SECRETARY 2 . THE PR…

M/S Udaya Souharda Credit Co Op Society Ltd vs. The Income Tax Officer

In the result, Writ appeals stand dismissed

ITA/330/2019HC Karnataka20 Dec 2021

Bench: S.SUJATHA,S RACHAIAH

Section 143(3)Section 260Section 4

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 20TH DAY OF DECEMBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE S.RACHAIAH W.A.No.378/2020 (T – IT) C/w W.A.No.406/2020 (T – IT) & I.T.A.No.832/2018 c/w I.T.A.No.833/2018, I.T.A.No.869/2018, I.T.A.No.295/2019 & I.T.A.No.330/2019 IN W.A.No378/2020: BETWEEN : 1 . THE GOVERNMENT OF INDIA MINISTRY OF FINANCE DEPARTMENT OF REVENUE CENTRAL BOARD OF DIRECT TAXES (CBDT) INCOME TAX DEPARTMENT, NORTH BLOCK, GATE NO.2, NEW DELHI-110001 REP BY ITS DIRECTOR/PRINCIPAL SECRETARY 2 . THE PR…

ITO - 17(1)(1), Mumbai vs. M/S. Annasaheb Patil Mathadi Kamgar Shakari Patpedhi Maryadit, Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 460/MUM/2021[2007-08]Status: DisposedITAT Mumbai17 Dec 2021AY 2007-08

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos. 460 To 463/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2007-08, 2008-09, 2012-13 & 2009-10) बिधम/ Ito-17(1)(1) M/S. Annasaheb Patil Mathadi Room No.106, 1St Floor, G- Kamgar Shakari Patpedhi Vs. Block, Kautilya Bhavan, Maryadit Jivraj Bhanji Shah Market, 3Rd Bandra Kurla Complex, Bandra East, Mumbai- Floor, Yusuf Meherali Road, 400051. Masjid Bunder (W), Mumbai- 400009. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaab0167G (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri Mehul Jain Assessee By: Shri V. Kadrekar सुनवाई की तारीख / Date Of Hearing: 22/11/2021 घोषणा की तारीख /Date Of Pronouncement: 17/12/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals) -28, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys. 2007-08, 2008-09, 2012-13 & 2009-10. Ita. No.460/Mum/2021 2. The Revenue Has Filed The Present Appeal Against The Order Dated 31.07.2020 Passed By The Cit(A)-28, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2007-08. Ita Nos. 460 To 463/Mum/2021 A.Ys.2007-08 To 2012-13 3. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri V. KadrekarFor Respondent: Shri Mehul Jain
Section 143(1)Section 147Section 148Section 32(1)(i)Section 40A(7)Section 44ASection 80P(2)(a)Section 80P(2)(d)Section 80P(2)(i)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI M. BALAGANESH, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. Nos. 460 to 463/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2007-08, 2008-09, 2012-13 & 2009-10) बिधम/ ITO-17(1)(1) M/s. Annasaheb Patil Mathadi Room No.106, 1st Floor, G- Kamgar Shakari Patpedhi Vs. Block, Kautilya Bhavan, Maryadit Jivraj Bhanji Shah Market, 3rd Bandra Kurla Complex, Bandra East, Mumbai- Floor, Yusuf Meherali Road, 400051. Masjid Bunder (W), Mumbai- 400009. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAAAB0167G (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue…

M/S. Uppinangady Co-Operative Agricultural Society Limited, Puttur vs. Income Tax Officer, Ward - 1, Puttur

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

ITA 1207/BANG/2019[2016-17]Status: DisposedITAT Bangalore10 Dec 2021AY 2016-17

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.V.Srinivasan, AdvocateFor Respondent: Sri.Sankar Ganesh K, JCIT-DR
Section 143(3)Section 57Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…80P(2)(a)(i) of the Act is concerned, the learned AR submitted that the issue is covered in favour of the assessee by the latest judgment of 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). As regards the claim of deduction u/s 80P(2)(d) of the Act is concerned, it is 3 M/s.Uppinangady C-op.Agri.Society Ltd. submitted that the interest income earned from deposit with co-operative banks is attributable to the carrying on the business activity of the assessee, and therefore, is eligible for deduction u/s 80P(2)(a)(i) of the Act. A…

Income Tax Officer Ward-5(2)(3), Bangalore vs. M/S the Karnataka State Co-Operative Housing Federation Limited, Bangalore

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

ITA 2874/BANG/2018[2015-16]Status: DisposedITAT Bangalore10 Dec 2021AY 2015-16

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.Sankar Ganesh K, JCIT-DRFor Respondent: Sri.Sandeep, CA & Sri.Vignesh, CA
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…ciety Ltd. v. ITO reported in [2015] 58 Taxmann.com 35 (Karnataka) (judgment dated 25.03.2015). The learned AR also relied on the judgment of 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), for the proposition that the assessee is entitled to deduction u/s 80P(2)(a)(i) of the Act. 7. We have heard rival submissions and perused the material on record. The recent order of the Tribunal in the case of M/s.Vasavamba Co-operative Society Ltd. v. The Pro.CIT in ITA No.453/Bang/2020 (order dated 13.08.2021) by following the judgment of…

M/S. Gnanaganga Gruha Nirmana Sahakara Sanga Niyamita, Mysore vs. The Principal Commissioner of Income Tax, Mysore

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

ITA 578/BANG/2020[2016-17]Status: DisposedITAT Bangalore09 Dec 2021AY 2016-17

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

For Appellant: Sri.Tata Krishna, AdvocateFor Respondent: Sri.Vilas V.Shinde, CIT-DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…A No.1725/Bang/2019 (order dated 22.11.2021), wherein the Tribunal directed the A.O. to consider the issue afresh in the light of the dictum laid down by the Hon’ble Apex Court in the case of Mavilayi Service Co-operative Bank Ltd. & Ors. V. CIT & Anr. (2021) 431 ITR 1 (SC). The relevant finding of the Tribunal, reads as follows:- 4 ITA Nos.577-578/Bang/2020 M/s.Gnanaganga Gruha Nirmana Sahakara Sanga Niyamita “7. We have heard rival submission and perused the material on record. On perusal of the assessment order passed u/s 143(3) of the I.T.Act dated 30.11.2016, it is clear that there is no discussion by the A…

M/S. Gnanaganga Gruha Nirmana Sahakara Sanga Niyamita, Mysore vs. The Principal Commissioner of Income Tax, Mysore

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

ITA 577/BANG/2020[2015-16]Status: DisposedITAT Bangalore09 Dec 2021AY 2015-16

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

For Appellant: Sri.Tata Krishna, AdvocateFor Respondent: Sri.Vilas V.Shinde, CIT-DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…A No.1725/Bang/2019 (order dated 22.11.2021), wherein the Tribunal directed the A.O. to consider the issue afresh in the light of the dictum laid down by the Hon’ble Apex Court in the case of Mavilayi Service Co-operative Bank Ltd. & Ors. V. CIT & Anr. (2021) 431 ITR 1 (SC). The relevant finding of the Tribunal, reads as follows:- 4 ITA Nos.577-578/Bang/2020 M/s.Gnanaganga Gruha Nirmana Sahakara Sanga Niyamita “7. We have heard rival submission and perused the material on record. On perusal of the assessment order passed u/s 143(3) of the I.T.Act dated 30.11.2016, it is clear that there is no discussion by the A…

Baroda Citizen Community Co. Op. Credit Scoiety Ltd., Vadodara vs. The ITO, Ward-1(2)(2), Vadodara

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

ITA 996/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad01 Dec 2021AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita Nos. 996 & 1051/Ahd/2019 िनधा"रण वष"/Asstt. Years: 2013-14 & 2014-15 Baroda Citizen Community Co-Op. Credit I.T.O, Society Ltd., Vs. Ward-1(2)(2), 203, 2Nd Floor, Baroda. Ivory Terrace, R.C. Dutt Road, Vadodara.

For Appellant: Shri NoneFor Respondent: Shri Kamlesh Makwana, Sr. D.R
Section 143(2)Section 56Section 80P(2)(a)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos. 996 & 1051/AHD/2019 िनधा"रण वष"/Asstt. Years: 2013-14 & 2014-15 Baroda Citizen Community Co-op. Credit I.T.O, Society Ltd., Vs. Ward-1(2)(2), 203, 2nd Floor, Baroda. Ivory Terrace, R.C. Dutt Road, Vadodara. PAN: AAABB0436D (Applicant) (Respondent) Assessee by : Shri None Revenue by : Shri Kamlesh Makwana, Sr. D.R सुनवाई क" तारीख/Date of Hearing : 12/11/2021 घोषण…

Baroda Citizen Community Co. Op. Credit Scoiety Ltd., Vadodara vs. The ITO, Ward-1(2)(2), Vadodara

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

ITA 1051/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad01 Dec 2021AY 2014-15

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita Nos. 996 & 1051/Ahd/2019 िनधा"रण वष"/Asstt. Years: 2013-14 & 2014-15 Baroda Citizen Community Co-Op. Credit I.T.O, Society Ltd., Vs. Ward-1(2)(2), 203, 2Nd Floor, Baroda. Ivory Terrace, R.C. Dutt Road, Vadodara.

For Appellant: Shri NoneFor Respondent: Shri Kamlesh Makwana, Sr. D.R
Section 143(2)Section 56Section 80P(2)(a)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos. 996 & 1051/AHD/2019 िनधा"रण वष"/Asstt. Years: 2013-14 & 2014-15 Baroda Citizen Community Co-op. Credit I.T.O, Society Ltd., Vs. Ward-1(2)(2), 203, 2nd Floor, Baroda. Ivory Terrace, R.C. Dutt Road, Vadodara. PAN: AAABB0436D (Applicant) (Respondent) Assessee by : Shri None Revenue by : Shri Kamlesh Makwana, Sr. D.R सुनवाई क" तारीख/Date of Hearing : 12/11/2021 घोषण…

M/S Ickon Projects, Bangalore vs. Income Tax Officer Ward-7(2)(3), Bangalore

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

ITA 770/BANG/2017[2004-05]Status: DisposedITAT Bangalore30 Nov 2021AY 2004-05

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Narendra Sharma, AdvocateFor Respondent: Sri.Chetan R. Addl.CIT-DR
Section 132Section 147Section 148Section 27(1)(c)Section 271(1)(c)Section 274

…e of Ventura Textiles Limited v. CIT in ITA No.958 of 2017 (judgment dated 12th June, 2020). 9. In the rejoinder, the learned AR relied on the latest Full Bench judgment of the Hon’ble Bombay High Court in the case of Mohd.Farhan A Shaikh v. DCIT reported in 431 ITR 1 (FB-Bom.). 10. We have heard rival submissions and perused the material on record. On perusal of the show cause notice issued u/s 274 of the Act (refer page 6 of the paper book filed by the assessee), it is clear that the same is defective as it does not spell out the ground on which the penalty is sought to be imposed, whether it is for concealme…

Shri Gufran Ahmed Chaudhari, Valsad vs. The Income Tax Officer, Vapi Ward-1, Vapi

In the result, appeals of the Assessees (in ITA No

ITA 623/SRT/2018[2011-12]Status: DisposedITAT Surat26 Nov 2021AY 2011-12

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.618/Srt/2018 (िनधा"रणवष" / Assessment Year: (2011-12) (Virtual Court Hearing) Prakash F Singh, The Income Tax Officer, V Ward-7, Room No.810, 8Th Floor, Rbl, 63/751, Chanod Colony, Gidc, S. Vapi-396195 Fortune Square-Ii, Vapi Daman Road, Chala, Vapi-396191 "थायीलेखासं./जीआइआरसं./Pan/Gir No.:Asnps 4835N (Assessee) (Respondent)

For Appellant: Shri A. Gopalakrishnan,C.AFor Respondent: Mrs. AnupamaSingla– Sr.DR
Section 143(2)Section 143(3)Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRIPAWAN SINGH, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.618/SRT/2018 (िनधा"रणवष" / Assessment Year: (2011-12) (Virtual Court Hearing) Prakash F Singh, The Income Tax Officer, V Ward-7, Room No.810, 8th Floor, RBL, 63/751, Chanod Colony, GIDC, s. Vapi-396195 Fortune Square-II, Vapi Daman Road, Chala, Vapi-396191 "थायीलेखासं./जीआइआरसं./PAN/GIR No.:ASNPS 4835N (Assessee) (Respondent) आयकरअपीलसं./ITA No.623/SRT/2018 (िनधा"रणवष" / Assessment Year: (2011-12) Gufan Ahmed Chaudhary, V The Income Tax Officer, Ward-3, 7th Floor, Fortune Square- Prop. Saba…

Shri Prakash F.Singh, Vapi vs. The ITO, Ward-7, Vapi

In the result, appeals of the Assessees (in ITA No

ITA 618/SRT/2018[2011-12]Status: DisposedITAT Surat26 Nov 2021AY 2011-12

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.618/Srt/2018 (िनधा"रणवष" / Assessment Year: (2011-12) (Virtual Court Hearing) Prakash F Singh, The Income Tax Officer, V Ward-7, Room No.810, 8Th Floor, Rbl, 63/751, Chanod Colony, Gidc, S. Vapi-396195 Fortune Square-Ii, Vapi Daman Road, Chala, Vapi-396191 "थायीलेखासं./जीआइआरसं./Pan/Gir No.:Asnps 4835N (Assessee) (Respondent)

For Appellant: Shri A. Gopalakrishnan,C.AFor Respondent: Mrs. AnupamaSingla– Sr.DR
Section 143(2)Section 143(3)Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRIPAWAN SINGH, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.618/SRT/2018 (िनधा"रणवष" / Assessment Year: (2011-12) (Virtual Court Hearing) Prakash F Singh, The Income Tax Officer, V Ward-7, Room No.810, 8th Floor, RBL, 63/751, Chanod Colony, GIDC, s. Vapi-396195 Fortune Square-II, Vapi Daman Road, Chala, Vapi-396191 "थायीलेखासं./जीआइआरसं./PAN/GIR No.:ASNPS 4835N (Assessee) (Respondent) आयकरअपीलसं./ITA No.623/SRT/2018 (िनधा"रणवष" / Assessment Year: (2011-12) Gufan Ahmed Chaudhary, V The Income Tax Officer, Ward-3, 7th Floor, Fortune Square- Prop. Saba…

Anklav Mercantile Co.-Op. Credit Society Ltd., Vadodara vs. The DCIT, Circle-1(3), Vadodara

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

ITA 1089/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad23 Nov 2021AY 2014-15

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 1089/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2014-15 The Anklav Mercantile Co-Op Credit D.C.I.T., Society Ltd., Vs. Circle-1(3), Near Bus Stand, Vadodara. Swati Shopping Center, Anklav-388510. Pan: Aaaat2888A

For Appellant: Shri B.T. Thakkar, A.RFor Respondent: Shri Urjit Shah, Sr.D.R
Section 80PSection 80P(2)(a)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 1089/AHD/2019 िनधा"रण वष"/Asstt. Year: 2014-15 The Anklav Mercantile Co-op Credit D.C.I.T., Society Ltd., Vs. Circle-1(3), Near Bus Stand, Vadodara. Swati Shopping Center, Anklav-388510. PAN: AAAAT2888A (Applicant) (Respondent) Assessee by : Shri B.T. Thakkar, A.R Revenue by : Shri Urjit Shah, Sr.D.R सुनवाई क" तारीख/Date of Hearing : 09/11/2021 घोषणा क" तारीख /Dat…

M/S. Prathamika Krushi Pattina Sahakara Niyamita, Hagaribommanahalli vs. The Principal Commissioner of Income Tax, Kalaburgi

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

ITA 1725/BANG/2019[2014-15]Status: DisposedITAT Bangalore22 Nov 2021AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Siva Prasad Reddy, ITPFor Respondent: Sri.Pradeep Kumar, CIT-DR
Section 143(3)Section 263Section 3Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…submitted that the issue involved is covered in favour of the assessee by the judgment of the Hon’ble Apex Court in the 5 M/s.Prathamika Krushi Pattina Sahakara Niyamita. case of Mavilayi Service Co-operative Bank Ltd. & Ors. v. CIT & Anr. Reported in (2021) 431 ITR 1 (SC). The submission of the assessee on the issues raised by the Pr.CIT in para 6 are as under:- Sl Issue raised by the PCIT Submissions No. (a) Whether the banks / co- The assessee-society is under the operative banks with which statutory obligation u/s 57(2) of deposits kept are members of the Karnataka Co-operative the assessee society or not S…

M/S. Prathamika Krushi Pattina Sahakara Niyamita, Hosapete vs. The Principal Commissioner of Income Tax, Kalaburgi

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

ITA 1724/BANG/2019[2014-15]Status: DisposedITAT Bangalore22 Nov 2021AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Siva Prasad Reddy, ITPFor Respondent: Sri.Pradeep Kumar, CIT-DR
Section 143(3)Section 263Section 80PSection 80P(2)Section 80P(2)(a)

…erative Societies Act and the Rules. The learned AR submitted that the issue involved is covered in favour of the assessee by the judgment of 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). The submission of the assessee on the issues raised by the Pr.CIT in para 6 are as under:- Sl Issue raised by the PCIT Submissions No. (a) Whether the banks / co- The assessee-society is under the operative banks with which statutory obligation u/s 57(2) of deposits kept are members of the Karnataka Co-operative the assessee society or not S…

The Ugar Sugar Works Kamgar & Dr. Shirgaokar Shaikshanik Trust Nokar Co-Op Credit Society Ltd, Athani vs. ITO, Ward - 1(3), Belgaum

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

ITA 84/PAN/2018[2012-13]Status: DisposedITAT Panaji18 Nov 2021AY 2012-13

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita No.84/Pan/2018 िनधा"रण वष" / Assessment Year : 2012-13 The Ugar Sugar Works Kamgar & Dr. Shirgaokar Shaikashanik Trust Nokar Co-Op Credit Society Ltd., Ugar Khurd, Tal: Athani, Dist: Belgaum- 591316. .......अपीलाथ" / Appellant Pan : Aaaat2607F बनाम / V/S. Ito, Ward- 1(3), ……""यथ" / Respondent Belgaum. Assessee By : Shri Pramod Vaidya Revenue By : Shri Sourabh Nayak सुनवाई क" तारीख / Date Of Hearing : 12.11.2021 घोषणा क" तारीख / Date Of Pronouncement : 18.11.2021 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals), Gulbarga (‘Cit(A)’ For Short) Dated 29.12.2017 For The Assessment Year 2012-13. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Cooperative Society Registered Under The Karnataka State Co-Operative Society Act, 1959 With The Object Of Accepting Deposits From Its Members & Providing Credit Facilities To Its Members. The Return Of Income For The Assessment Year 2012- 13 Was Filed On 25.09.2012 Declaring Total Income Of Rs.4,03,384/- After Claiming Exemption U/S 80P(2)(A)(I) Of The Income Tax Act, 1961 (‘The Act’) Of Rs.4,09,725/-. Against The Said Return Of Income, The Assessment Was Completed By The Income Tax Officer, Ward-1(3), Belgaum (‘The Assessing

For Appellant: Shri Pramod VaidyaFor Respondent: Shri Sourabh Nayak
Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, AM AND SHRI S. S. VISWANETHRA RAVI, JM आयकर अपील सं. / ITA No.84/PAN/2018 िनधा"रण वष" / Assessment Year : 2012-13 The Ugar Sugar Works Kamgar & Dr. Shirgaokar Shaikashanik Trust Nokar Co-op Credit Society Ltd., Ugar Khurd, Tal: Athani, Dist: Belgaum- 591316. .......अपीलाथ" / Appellant PAN : AAAAT2607F बनाम / V/s. ITO, Ward- 1(3), ……""यथ" / Respondent Belgaum. Assessee by : Shri Pramod Vaidya Revenue by : Shri Sourabh Nayak सुनवाई क" तारीख / Date of Hearing : 12.11.2021 घोषणा क" तारीख / Date of Pronouncement : 18…