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 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 80P Section 143(3)Section 250 Section 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 70 section 80p(2)section 80p(2)(d)

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

M/S. Kerala State Co-Op.Agricultural & Rural Development Bank Ltd vs. Commissioner of Income Tax

ITA/2/2017HC Kerala24 Sept 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE VIJU ABRAHAM

Section 80P(2)(a)

…nd applicability of Section 80P of the Act to co- operative societies registered under the Co-operative Societies Act. The dictum laid down by the Apex Court in Mavilayi Service Co-operative Bank Ltd. case is relied on by the assessee with 1 [2021] 431 ITR 1 (SC) ITA Nos.2, 6, 30 & 31/2017 -12- considerable force to claim the deduction under Section 80P(2) of the Act notwithstanding the judgment in assessee's own case. The assessee invites our attention to a few details received from the Reserve Bank of India under Right to Information Act and the assessee's standing or status under the National Ba…

The Principal Commissioner of Income Tax vs. M/S Ottoor Service Co-Operative Bnk Ltd

Appeal is dismissed by following the judgments in

ITA/139/2019HC Kerala23 Sept 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE VIJU ABRAHAM

Section 143(3)

…3. The learned counsel appearing for the parties state that the questions raised in the appeal are substantially covered by the judgments of Supreme Court in Mavilayi Service Co- operative Bank Ltd. v. Commissioner of Income Tax1 and Chirakkal 1 [2021] 431 ITR 1 (SC) ITA No.139/2019 -3- Service Co-operative Bank Ltd v. Commissioner of Income Tax2 and the appeal could be dismissed by following the said judgments. The statement is placed on record. Accordingly, the Income Tax Appeal is dismissed by following the judgments in Mavilayi Service Co-operative Bank and Chirakkal Service Co- oper…

Nanjangud Taluk Teachers Co-Operative Society Limited, Nanjangud vs. The Income Tax Officer, Ward-2(3), Mysore

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

ITA 186/BANG/2021[2017-18]Status: DisposedITAT Bangalore20 Sept 2021AY 2017-18

Bench: Shri George George K

For Appellant: Sri.Ravishankar, AdvocateFor Respondent: Sri.Ganesh R.Ghale, Standing Counsel

Section 143(2)Section 80P

…e by the assessee before the A.O. and the CIT(A) and judicial pronouncements relied on. The learned AR submitted that the recent 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) has decided the issue in favour of the assessee. It was further submitted that even assuming that the assessee had dealings with non-members (in this case only a miniscule portion of the total income is arrived on account of business with non-members), the assessee is entitled to proportionate deduction u/s 80P of the I.T.Act. 6. The learned…

M/S. the Tappers Service Co-Operative Society Limited, Udupi vs. Income Tax Officer, Ward- 2, Udupi

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

ITA 1263/BANG/2019[2016-17]Status: DisposedITAT Bangalore20 Sept 2021AY 2016-17

Bench: Shri George George K

For Appellant: Sri.Sandeep Chalapathy, CAFor Respondent: Sri.Ganesh R.Ghale, Standing Counsel

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

…ultipurpose Co- operative Society Ltd. v. ITO (ITA No.1262/Bang/2019). The Hon’ble Tribunal has remanded the case to the assessing officer to verify the facts with the decision of the Hon’ble Supreme Court in M/s.Mavilayi Service Co-operative Bank Ltd. v. CIT 431 ITR 1 since the Hon’ble Surpeme Court has settled all the issues related to deduction of S.80P(2)(a)(i) by a Co-operative Society dealing with regular members, nominal members and associate members. 3. In the present case, the Revenue is relying on the decision of this Bangalore Tribunal in M/s.Athmashakthi Multipurpose Co-operative Society v. ITO (ITA N…

The Principal Commissioner of Income Tax vs. Mylachel Service Co-Operative Bank Ltd

Appeal is dismissed by following the judgments in

ITA/193/2019HC Kerala06 Sept 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE VIJU ABRAHAM

Section 143(3)

…questions raised in the appeal are substantially covered by the judgments of Supreme Court in Mavilayi Service Co- operative Bank Ltd. v. Commissioner of Income Tax1 and Chirakkal Service Co-operative Bank Ltd v. Commissioner of Income Tax2 and 1 [2021] 431 ITR 1 (SC) 2 (2016) 384 ITR 490 (Ker.) ITA No.193/2019 -3- the appeal could be dismissed by following the said judgments. The statement is placed on record. Accordingly, the Income Tax Appeal is dismissed by following the judgments in Mavilayi Service Co-operative Bank and Chirakkal Service Co- operative Bank (supra) and questions are an…

The Primary Co-Operative Agricultural & Rural Development Bank Limited, Sullia vs. Income Tax Officer, Ward-1, Puttur

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

ITA 468/BANG/2020[2016-17]Status: DisposedITAT Bangalore02 Sept 2021AY 2016-17

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year:2016-17

For Appellant: Shri A. Ravish Rao, A.RFor Respondent: Shri Priyadarshi Mishra, D.R

Section 80Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(2)(i)

…relate to deduction claimed u/s 80P(2)(a)(i) of the Act. The LD. A.R. 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) 431 ITR 1. He submitted that the coordinate benches has restored an 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. 6. We heard Ld. D.R. and perused the record. Since the issu…

Sri Ananthapadmanabha Credit Co-Operative Society Limited, Karkala vs. Income Tax Officer, Ward- 3, Udupi

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

ITA 1256/BANG/2019[2016-17]Status: DisposedITAT Bangalore01 Sept 2021AY 2016-17

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2016-17

For Appellant: Shri V. Srinivasan, A.RFor Respondent: Shri Priyadarshi Mishra, D.R

Section 234BSection 57Section 80PSection 80P(2)(a)

…relate to deduction claimed u/s 80P(2)(a)(i) of the Act. The LD. A.R. 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) 431 ITR 1. He submitted that the coordinate benches in the case of Thannirupantha Primary Agricultural Credit Co- operative Society Ltd. Vs. ITO (ITA No.276 & 277/Bang/2020 dated 30.7.2021) has restored an identical issue to the file of the A.O. for examining the deduction claimed u/s 80P(2)(a)(i) of the Act in the light of decision rendered by Hon’ble Supre…

M/S. Aletty Co-Operative Agricultural Bank Limited, Sullia vs. Income Tax Officer, Ward-1, Bangalore

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

ITA 469/BANG/2020[2016-17]Status: DisposedITAT Bangalore31 Aug 2021AY 2016-17

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year : 2016-17 M/S. Aletty Co-Operative Agricultural Bank Ltd., Vs. The Income Tax Officer, Aletty Post & Village, Ward -1, Sullia – 574 247. Puttur. Pan : Aaaaa 4243 J Appellant Respondent Appellant By : Shri. Ravish Rao, Ca Respondent By : Shri. Elamurugu G, Jcit(Dr)(Itat), Bengaluru Date Of Hearing : 30.08.2021 Date Of Pronouncement : 31.08.2021 O R D E R Per N.V. Vasudevanthis Is An Appeal By The Assessee Against The Order Of Cit(A), Mangaluru, Dated 06.01.2020, In Relation To Ay 2016-17. 2. The Assessee Is A Primary Agricultural Credit Co-Operative Society Registered Under The Karnataka State Co-Operative Societies Act, 1959. It Accepts Deposits From Its Members & Provides Credit Facilities To Its Members. In The Return Of Income Filed For Assessment Year 2015-16, The Assessee Claimed Deduction Under Section 80P Of The Income Tax Act, 1961(Act) Of A Sum Of Rs.68,85,589/-. Out Of The Aforesaid Sum That Was Claimed As Deduction U/S.80P Of The Act, A Sum Of Rs.43,49,141 Was Interest On Deposits Made With South Canara District Co-Operative Bank(Scdcc Bank) & A Sum Of Rs.5,72,959 Was Dividend On Investments Made In Scdcc Bank. The Deduction On The Aforesaid Two Page 2 Of 14 Sums Were Claimed By The Assessee U/S.80P(2)(A)(D) Of The Act. The Remaining Sum Was Claimed As Deduction U/S.80P(2)(A) (I) Of The Act, Being Income Earned From Providing Credit Facility To Its Members.

For Appellant: Shri. Ravish Rao, CAFor Respondent: Shri. Elamurugu G, JCIT(DR)(ITAT), Bengaluru

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year : 2016-17 M/s. Aletty Co-operative Agricultural Bank Ltd., Vs. The Income Tax Officer, Aletty Post and Village, Ward -1, Sullia – 574 247. Puttur. PAN : AAAAA 4243 J APPELLANT RESPONDENT Appellant by : Shri. Ravish Rao, CA Respondent by : Shri. Elamurugu G, JCIT(DR)(ITAT), Bengaluru Date of hearing : 30.08.2021 Date of Pronouncement : 31.08.2021 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the assessee against the order of CIT(A), Ma…

M/S. Ravindra Multipurpose Co-Operative Society Limited, Udupi vs. Income Tax Officer, Ward - 3, Udupi

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

ITA 1262/BANG/2019[2016-17]Status: DisposedITAT Bangalore31 Aug 2021AY 2016-17

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

For Appellant: Shri Ramasubramaniyan, C.AFor Respondent: Smt. H Kabila, Addl.CIT

Section 143(2)Section 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 : 2016-17 M/s Ravindra Multipurpose The Income-Tax Officer, Co-operative Society Ltd, Ward-3, No.31018, Shyanubhog Udupi. Building, Kukkundoor, Vs. Udupi-576 117. PAN – AAAAR 9986 M APPELLANT RESPONDENT Assessee by : Shri Ramasubramaniyan, C.A Revenue by : Smt. H Kabila, Addl.CIT Date of Hearing : 26-08-2021 Date of Pronouncement : 31-08-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeals are filed by the assessee against the common order da…

M/S. Potters Cottage Industrial Co-Operative Society Limited, Puttur vs. Income Tax Officer, Ward- 1, Puttur

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

ITA 1257/BANG/2019[2015-16]Status: DisposedITAT Bangalore30 Aug 2021AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri V Srinivasan, Advocate

Section 234Section 57Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.1257 & 1258/Bang/2019 Assessment Year : 2015-16 M/s Potters Cottage The Income-Tax Officer, Industiral Co-operative Ward-1, Society Ltd., Puttur. 02, Kulala Sahakara Vs. Bhavana, Puttur-574 201. PAN – AAAAP 1215 B APPELLANT RESPONDENT : Shri V Srinivasan, Advocate Assessee by Revenue by : Smt. H Kabila, Addl.CIT Date of Hearing : 26-08-2021 Date of Pronouncement : 30-08-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeals are filed by the assessee agai…

The Mullakodi Co-Operative Rural Bank Ltd vs. Commissioner of Income Tax

Appeal is allowed by following the judgments in

ITA/72/2017HC Kerala25 Aug 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE VIJU ABRAHAM

For Appellant: THE MULLAKODI CO-OPERATIVE RURAL BANK LTDFor Respondent: COMMISSIONER OF INCOME TAX

…Supreme Court in Mavilayi Service Co-operative Bank Ltd. and others v. Commissioner of Income Tax and another1 and Chirakkal Service Co-operative Bank Ltd v. Commissioner of Income Tax2 and the appeal could be allowed by following the said 1 [2021] 431 ITR 1 (SC) 2 (2016) 384 ITR 490 (Ker.) ITA NO. 72 OF 2017 - 3 - judgments. The statement is placed on record. Accordingly, the Income Tax appeal is allowed by following the judgments in Mavilayi Service Co-operative Bank and Chirakkal Service Co-operative Bank (supra). Sd/- S.V.BHATTI JUDGE Sd/- VIJU ABRAHAM JUDGE JS ITA NO. 72 OF 2017 - 4…

M/S. Kodiyeri Service Co-Operative Bank Ltd vs. The Commissioner of Income Tax

Appeal is allowed by following the judgments in

ITA/135/2016HC Kerala25 Aug 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE VIJU ABRAHAM

For Appellant: M/S. KODIYERI SERVICE CO-OPERATIVE BANK LTDFor Respondent: THE COMMISSIONER OF INCOME TAX

…Supreme Court in Mavilayi Service Co-operative Bank Ltd. and others v. Commissioner of Income Tax and another1 and Chirakkal Service Co-operative Bank Ltd v. Commissioner of Income Tax2 and the appeal could be allowed by following the said 1 [2021] 431 ITR 1 (SC) 2 (2016) 384 ITR 490 (Ker.) ITA NO. 135 OF 2016 -3- judgments. The statement is placed on record. Accordingly, the Income Tax appeal is allowed by following the judgments in Mavilayi Service Co-operative Bank and Chirakkal Service Co-operative Bank (supra). Sd/- S.V.BHATTI JUDGE Sd/- VIJU ABRAHAM JUDGE JS ITA NO. 135 OF 2016 -4- APP…

The Chovva Co-Operative Rural Bank Ltd vs. Commissioner of Income Tax, Calicut

Appeal is allowed by following the judgment of

ITA/69/2017HC Kerala25 Aug 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE VIJU ABRAHAM

For Appellant: THE CHOVVA CO-OPERATIVE RURAL BANK LTDFor Respondent: COMMISSIONER OF INCOME TAX, CALICUT

Section 143(3)

…the appeal are substantially covered by the judgment of Supreme Court in Mavilayi Service Co-operative Bank Ltd. and others v. Commissioner of Income Tax and another1 and the appeal could be allowed by following the said judgment. 1 [2021] 431 ITR 1 (SC) ITA NO. 69 OF 2017 -3- The statement is placed on record. Accordingly, the Income Tax appeal is allowed by following the judgment of Supreme Court in Mavilayi Service Co-operative Bank (supra). Sd/- S.V.BHATTI JUDGE Sd/- VIJU ABRAHAM JUDGE JS ITA NO. 69 OF 2017 -4- APPENDIX OF ITA 69/2017 PETITIONER'S ANNEXURES ANNEXURE A TRUE COPY…

The Mayyil Service Co-Operative Bank Ltd vs. Commissioner of Income Tax

Appeal is allowed by following the judgments in

ITA/76/2017HC Kerala25 Aug 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE VIJU ABRAHAM

For Appellant: THE MAYYIL SERVICE CO-OPERATIVE BANK LTDFor Respondent: COMMISSIONER OF INCOME TAX

Section 143(3)

…Supreme Court in Mavilayi Service Co-operative Bank Ltd. and others v. Commissioner of Income Tax and another1 and Chirakkal Service Co-operative Bank Ltd v. Commissioner of Income Tax2 and the appeal could be allowed by following the said 1 [2021] 431 ITR 1 (SC) 2 (2016) 384 ITR 490 (Ker.) ITA NO. 76 OF 2017 - 3 - judgments. The statement is placed on record. Accordingly, the Income Tax appeal is allowed by following the judgments in Mavilayi Service Co-operative Bank and Chirakkal Service Co-operative Bank (supra). Sd/- S.V.BHATTI JUDGE Sd/- VIJU ABRAHAM JUDGE JS ITA NO. 76 OF 2017 - 4…

The Mavilayi Service Co-Opertive Bank Ltd vs. The Commissioner of Income Tax, Calicut

Appeal is allowed by following the judgments in

ITA/97/2016HC Kerala25 Aug 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE VIJU ABRAHAM

For Appellant: THE MAVILAYI SERVICE CO-OPERTIVE BANK LTDFor Respondent: THE COMMISSIONER OF INCOME TAX, CALICUT

…Supreme Court in Mavilayi Service Co-operative Bank Ltd. and others v. Commissioner of Income Tax and another1 and Chirakkal Service Co-operative Bank Ltd v. Commissioner of Income Tax2 and the appeal could be allowed by following the said 1 [2021] 431 ITR 1 (SC) 2 (2016) 384 ITR 490 (Ker.) ITA NO. 97 OF 2016 -3- judgments. The statement is placed on record. Accordingly, the Income Tax appeal is allowed by following the judgments in Mavilayi Service Co-operative Bank and Chirakkal Service Co-operative Bank (supra). Sd/- S.V.BHATTI JUDGE Sd/- VIJU ABRAHAM JUDGE JS ITA NO. 97 OF 2016…

M/S. Nagini Co-Operative Credit Society Limited, Bengaluru vs. Income Tax Officer, Ward- 6(2)(1), Bangalore

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

ITA 2352/BANG/2019[2016-17]Status: DisposedITAT Bangalore10 Aug 2021AY 2016-17

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year : 2016-17 M/S. Nagini Co-Operative Credit Society Ltd., Vs. Ito, No.569, 3Rd Stage, 4Th Block, 80 Ft. Road, Ward – 6[2][1], Basaveswara Nagar, Bengaluru. Bengaluru – 560 079. Pan : Aacan 5552 H Appellant Respondent Appellant By : Shri. V. Srinivasan, Advocate Respondent By : Shri. Kannan Narayanan, Jcit(Dr)(Itat), Bengaluru Date Of Hearing : 04.08.2021 Date Of Pronouncement : 10.08.2021 O R D E R Per N.V. Vasudevanthis Is An Appeal By The Assessee Against The Order Dated 30.08.2019 Of Cit(A), Bengaluru-6, Bengaluru, Relating To Assessment Year 2016-17. 2. The Assessee Is A Society Registered Under The Karnataka State Co- Operative Societies Act, 1959. For Assessment Year 2016-17, The Assessee Filed Return Of Income & Claimed Deduction Of A Sum Of Rs.1,70,31,095/- Under Section 80P(2)(1)(I) Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Shri. Kannan Narayanan, JCIT(DR)(ITAT), Bengaluru

Section 56Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2016-17 M/s. Nagini Co-operative Credit Society Ltd., Vs. ITO, No.569, 3rd Stage, 4th Block, 80 Ft. Road, Ward – 6[2][1], Basaveswara Nagar, Bengaluru. Bengaluru – 560 079. PAN : AACAN 5552 H APPELLANT RESPONDENT Appellant by : Shri. V. Srinivasan, Advocate Respondent by : Shri. Kannan Narayanan, JCIT(DR)(ITAT), Bengaluru Date of hearing : 04.08.2021 Date of Pronouncement : 10.08.2021 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the…

M/S. Perady Vyavasaya Seva Sahakari Bank Limited, Belthangady vs. Income Tax Officer, Ward- 1, Puttur

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

ITA 1451/BANG/2019[2016-17]Status: DisposedITAT Bangalore06 Aug 2021AY 2016-17

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year : 2016-17 M/S. Perady Vyavasaya Seva Sahakari Bank Ltd., Vs. Ito, 01, Post Perady, Ward – 1, Belthangady – 574 236. Puttur. Pan : Aaalp 0218 K Appellant Respondent Appellant By : Smt. Sheethal R. Borkar, Advocate Respondent By : Shri. Kannan Narayanan, Jcit(Dr)(Itat), Bengaluru Date Of Hearing : 04.08.2021 Date Of Pronouncement : 06.08.2021 O R D E R Per N.V. Vasudevanthis Is An Appeal By The Assessee Against The Order Dated 27.03.2019 Of Cit(A), Mangaluru, Relating To Assessment Year 2016-17. 2. The Assessee Is A Primary Agricultural Co-Operative Society Engaged In The Business Of Acceptance Of Deposits From Lenders, Lending Loans, Providing Banking Facility In Rural Village. The Assessee Filed Return Of Income For The Relevant Ay Declaring Nil Income After Claiming Deduction Of Rs.1,04,78,572/- Under Section 80P Of The Income Tax Act, 1961 (Act).

For Appellant: Smt. Sheethal R. Borkar, AdvocateFor Respondent: Shri. Kannan Narayanan, JCIT(DR)(ITAT), Bengaluru

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2016-17 M/s. Perady Vyavasaya Seva Sahakari Bank Ltd., Vs. ITO, 01, Post Perady, Ward – 1, Belthangady – 574 236. Puttur. PAN : AAALP 0218 K APPELLANT RESPONDENT Appellant by : Smt. Sheethal R. Borkar, Advocate Respondent by : Shri. Kannan Narayanan, JCIT(DR)(ITAT), Bengaluru Date of hearing : 04.08.2021 Date of Pronouncement : 06.08.2021 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the assessee against the order dated 27.03.2019 of…

M/S. Venoor Co-Operative Agricultural Bank Limited, Belthangady vs. Income Tax Officer, Ward- 1, Puttur

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

ITA 1448/BANG/2019[2016-17]Status: DisposedITAT Bangalore06 Aug 2021AY 2016-17

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year : 2016-17 M/S. Venoor Co-Operative Agricultural Bank Ltd., Vs. Ito, Venur, Belthangady – 574 242. Ward – 1,Puttur. Pan : Aaajv 0184 C Appellant Respondent Appellant By : Smt. Sheethal R. Borkar, Advocate Respondent By : Shri. Kannan Narayanan, Jcit(Dr)(Itat), Bengaluru Date Of Hearing : 04.08.2021 Date Of Pronouncement : 06.08.2021 O R D E R Per N.V. Vasudevanthis Is An Appeal By The Assessee Against The Order Dated 27.03.2019 Of Cit(A), Mangaluru, Relating To Assessment Year 2016-17. 2. The Assessee Is A Primary Agricultural Co-Operative Society Engaged In The Business Of Acceptance Of Deposits From Lenders, Lending Loans, Providing Banking Facility In Rural Village. The Assessee Filed Return Of Income For The Relevant Ay Declaring Nil Income After Claiming Deduction Of Rs.83,12,836 Under Section 80P Of The Income Tax Act, 1961 (Act).

For Appellant: Smt. Sheethal R. Borkar, AdvocateFor Respondent: Shri. Kannan Narayanan, JCIT(DR)(ITAT), Bengaluru

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2016-17 M/s. Venoor Co-operative Agricultural Bank Ltd., Vs. ITO, Venur, Belthangady – 574 242. Ward – 1,Puttur. PAN : AAAJV 0184 C APPELLANT RESPONDENT Appellant by : Smt. Sheethal R. Borkar, Advocate Respondent by : Shri. Kannan Narayanan, JCIT(DR)(ITAT), Bengaluru Date of hearing : 04.08.2021 Date of Pronouncement : 06.08.2021 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the assessee against the order dated 27.03.2019 of CIT(A),…

M/S. Thannirupantha Primary Agricultural Credit Co-Operative Society Limited, Belthangady vs. Income Tax Officer, Ward- 1, Puttur

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

ITA 277/BANG/2020[2016-17]Status: DisposedITAT Bangalore30 Jul 2021AY 2016-17

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

For Appellant: Sri.V.Srinivasan, AdvocateFor Respondent: Sri.Nethrapal, Addl.CIT-DR

Section 57Section 8O

…ubmitted that insofar as the denial of benefit u/s 80P of the I.T.Act is concerned, the issue is squarely covered by the recent judgment of the Hon’ble Apex Court in the case of Mavilayi Service Co-operative Bank Ltd. and Ors. v. CIT & Anr. reported in [2021] 431 ITR 1 (SC), it was stated by the learned AR that the Bangalore Bench of the Tribunal in the recent order in the case of M/s.Kadaba Sahakari Vyavasayika Bank Ltd. v. ITO in ITA No.210/Bang/2020 (order dated 23.07.2021) had restored the identical matter to the files of the A.O. to consider the dictum laid down by the Hon’ble Apex Court in the case of Mavil…

M/S. Thannirupantha Primary Agricultural Credit Co-Operative Society Limited, Belthancady vs. Income Tax Officer, Ward- 1, Puttur

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

ITA 276/BANG/2020[2015-16]Status: DisposedITAT Bangalore30 Jul 2021AY 2015-16

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

For Appellant: Sri.V.Srinivasan, AdvocateFor Respondent: Sri.Nethrapal, Addl.CIT-DR

Section 57Section 8O