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

Pannivizha Service Cooperative Bank Ltd 891, Mg Road Pannivizha vs. ITO, Ward 2, Kollam

In the result, ITA No. 531/Coch/2025 (Assessment Year 2018-2019) and ITA No

ITA 527/COCH/2025[2011-12]Status: DisposedITAT Cochin20 Aug 2025AY 2011-12

Bench: SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri K. Krishna Kumar, CAFor Respondent: Ms. Neethu S, Sr. DR
Section 250Section 270ASection 271(1)(c)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA Nos.527 to 532/COCH/2025 (Assessment Years : 2011-12 to 2014-15, 2018-19 & 2020-21) Pannivizha Service Cooperative bank Ltd. No.891, Pannivizha Adoor, Pathanamthitta, Kerala-691523 [PAN:AABAP9936C] …………. Appellant Vs Assessing Officer, Aayakar Bhavan, Kollam, Kerala– 691001 …………. Respondent Appearance For the Appellant/Assessee : Shri K. Krishna Kumar, CA For the Respondent/Department : Ms. Neethu S, Sr. DR Date Conclusion of hearing : 18.08.2025 Pronouncement of order : 20…

Nedumon Service Coop Bank, Nedumon vs. Income-Tax Officer, Ward 2, Kollam

In the result, both the appeals of the assessee stand allowed

ITA 489/COCH/2025[2018-19]Status: DisposedITAT Cochin20 Aug 2025AY 2018-19

Bench: S/Shri Inturi Rama Rao & Shri Prakash Chand Yadav

For Appellant: NoneFor Respondent: Smt. Leena Lal, Sr. DR
Section 56Section 80HSection 80PSection 80P(2)(a)Section 80P(2)(i)Section 80P(4)

…h respect to interest income earned. 4. None appeared from the side of the assessee. However, in the grounds of appeal, the assessee has relied upon the judgment of Hon’ble Supreme Court in the case of Mavilayi Service Co-Operative Bank Ltd. v. CIT (2021) 431 ITR 1 (SC)so far as business income of the assessee and so far as the income earned by way of interest is concerned, the assessee relied upon the judgment of Kerala High Court in the case of PCIT v. Sahyadri Co-operative Credit Society Ltd. (2024) 301 Taxman 36 (Ker.)(HC). . ITA Nos.488 & 489/Coch/2025 Page 3 of 8 5. Ld Sr DR relied upon the orders…

Nedumon Service Coop Bank, Nedumon vs. Income Tax Officer, Ward 5, Kollam

In the result, both the appeals of the assessee stand allowed

ITA 488/COCH/2025[2017-18]Status: DisposedITAT Cochin20 Aug 2025AY 2017-18

Bench: S/Shri Inturi Rama Rao & Shri Prakash Chand Yadav

For Appellant: NoneFor Respondent: Smt. Leena Lal, Sr. DR
Section 56Section 80HSection 80PSection 80P(2)(a)Section 80P(2)(i)Section 80P(4)

…h respect to interest income earned. 4. None appeared from the side of the assessee. However, in the grounds of appeal, the assessee has relied upon the judgment of Hon’ble Supreme Court in the case of Mavilayi Service Co-Operative Bank Ltd. v. CIT (2021) 431 ITR 1 (SC)so far as business income of the assessee and so far as the income earned by way of interest is concerned, the assessee relied upon the judgment of Kerala High Court in the case of PCIT v. Sahyadri Co-operative Credit Society Ltd. (2024) 301 Taxman 36 (Ker.)(HC). . ITA Nos.488 & 489/Coch/2025 Page 3 of 8 5. Ld Sr DR relied upon the orders…

The Pursottam Farmers Co.Op. Cotton Ginning & Pressing Society Ltd., Surat vs. The Assistant Commissioner of Income Tax, Ciracle-2(2), Surat

In the result, the appeal of the assessee is allowed, whereas the appeal of the revenue is dismissed

ITA 523/SRT/2024[2017-18]Status: DisposedITAT Surat19 Aug 2025AY 2017-18

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.499/Srt/2024 Assessment Year: (2017-18) (Hybrid Hearing) Dcit, Vs. The Pursottam Farmers Co-Op. Circle – 2(1)(1), Cotton Grnning & Pressing Soc. Surat Ltd., Jahangirpura Gin., Jahangirpura, Rander – 395009, "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaat3000A (Appellant) (Respondent) आयकर अपील सं./Ita Nos.523/Srt/2024 Assessment Year: (2017-18) The Pursottam Farmers Co-Op. Vs. Dcit, Cotton Grnning & Pressing Soc. Ltd., Circle – 2(1)(1), Jahangirpura Gin., Jahangirpura, Surat Rander – 395009, "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaat3000A (Appellant) (Respondent) Appellant By Shri Ajay Uke, Sr. Dr Respondent By Shri Akshay M. Modi, Ca Date Of Hearing 23/07/2025 Date Of Pronouncement 19/08/2025

Section 143(3)Section 194A(3)(v)Section 250Section 80PSection 80P(1)Section 80P(2)(d)Section 80P(4)

…ain provision contained in section 80P(1) and (2) consequently, the exclusion of Cooperative Banks extends to Section 80P(2)(d) as well as held by Hon'ble Supreme Court in the case of Mavilayi Service Co-Operative Bank Ltd Vs Commissioner of Income Tax (2021) 431 ITR 1 (SC). ITA No.499 & 523/SRT/2024/AY.2017-18 The Pursottam Farmers Co-op Cotton Gnning & Pressing Soc. Ltd. 6. On the basis of the facts and circumstances of the case and in law, the Id. CIT(A) ought to have upheld the order of the Assessing Officer. 7. It is therefore prayed that the order of Id. CIT(A) may kindly be set aside that of the Assessi…

Dy. Commissoner of Income-Tax, Circle-2(1)(1), Surat vs. The Pursottam Farmers Co Op Cotton Grnning and Pressing Society Ltd, Surat

In the result, the appeal of the assessee is allowed, whereas the appeal of the revenue is dismissed

ITA 499/SRT/2024[2017-18]Status: DisposedITAT Surat19 Aug 2025AY 2017-18

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.499/Srt/2024 Assessment Year: (2017-18) (Hybrid Hearing) Dcit, Vs. The Pursottam Farmers Co-Op. Circle – 2(1)(1), Cotton Grnning & Pressing Soc. Surat Ltd., Jahangirpura Gin., Jahangirpura, Rander – 395009, "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaat3000A (Appellant) (Respondent) आयकर अपील सं./Ita Nos.523/Srt/2024 Assessment Year: (2017-18) The Pursottam Farmers Co-Op. Vs. Dcit, Cotton Grnning & Pressing Soc. Ltd., Circle – 2(1)(1), Jahangirpura Gin., Jahangirpura, Surat Rander – 395009, "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaat3000A (Appellant) (Respondent) Appellant By Shri Ajay Uke, Sr. Dr Respondent By Shri Akshay M. Modi, Ca Date Of Hearing 23/07/2025 Date Of Pronouncement 19/08/2025

Section 143(3)Section 194A(3)(v)Section 250Section 80PSection 80P(1)Section 80P(2)(d)Section 80P(4)

…ain provision contained in section 80P(1) and (2) consequently, the exclusion of Cooperative Banks extends to Section 80P(2)(d) as well as held by Hon'ble Supreme Court in the case of Mavilayi Service Co-Operative Bank Ltd Vs Commissioner of Income Tax (2021) 431 ITR 1 (SC). ITA No.499 & 523/SRT/2024/AY.2017-18 The Pursottam Farmers Co-op Cotton Gnning & Pressing Soc. Ltd. 6. On the basis of the facts and circumstances of the case and in law, the Id. CIT(A) ought to have upheld the order of the Assessing Officer. 7. It is therefore prayed that the order of Id. CIT(A) may kindly be set aside that of the Assessi…

The Koduvayur Service Cooperative Bank Ltd, Palakkad vs. ITO, Ward 2, Palakkad

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

ITA 466/COCH/2025[2017-18]Status: DisposedITAT Cochin14 Aug 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm Assessment Year: 2017-18 Koduvayur Service Co-Op. Bank Ltd. .......... Appellant 5/837, Main Road, Althara, Koduvayur S.O. Koduvayur-Ii, Palakkad 678501 [Pan: Aaaat4208L] Vs. The Income Tax Officer, Wd-2, Palakkad .......... Respondent Assessee By: ------- None ------- Revenue By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 07.08.2025 Date Of Pronouncement: 14.08.2025

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R
Section 143(3)Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PRAKASH CHAND YADAV, JM Assessment Year: 2017-18 Koduvayur Service Co-op. Bank Ltd. .......... Appellant 5/837, Main Road, Althara, Koduvayur S.O. Koduvayur-II, Palakkad 678501 [PAN: AAAAT4208L] vs. The Income Tax Officer, WD-2, Palakkad .......... Respondent Assessee by: ------- None ------- Revenue by: Smt. Leena Lal, Sr. D.R. Date of Hearing: 07.08.2025 Date of Pronouncement: 14.08.2025 O R D E R Per: Inturi Rama Rao, AM This appeal filed by the assessee is directed against the order of the National Faceless Appeal C…

Ranni Service Co Operative Bank Limited No 65, Pathanamthitta vs. Income Tax Officer, Ward 2, Thiruvalla

ITA 503/COCH/2025[2017-18]Status: DisposedITAT Cochin12 Aug 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Soundararajan K., Jm Assessment Year: 2017-18 Ranni Service Co-Op. Bank Ltd. .......... Appellant Ranni P.O., Pathanamthitta 689272 [Pan: Aacar8865P] Vs. The Income Tax Officer, Wd-2, Thiruvalla .......... Respondent Assessee By: Shri Amaljit P.J., Ca Revenue By: Shri Sanjit Kumar Das, Cit-Dr Date Of Hearing: 05.08.2025 Date Of Pronouncement: 12.08.2025 O R D E R Per: Inturi Rama Rao, Am This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 12.06.2025 For Assessment Year (Ay) 2017-18. 2. Brief Facts Of The Case Are That The Appellant Is A Co-Operative Society Registered Under The Kerala State Co-Operative Societies Act, 1969. It Is Classified As A Primary Agricultural Credit Co-Operative Society. The Return Of Income For Ay 2017-18 Was Filed On 26.01.2018 Disclosing Nil Income After Claiming Deduction U/S. 80P

For Appellant: Shri Amaljit P.J., CAFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 143(3)Section 80P

…assessee submitted that the learned lower authorities had clearly fell in error in disallowing the claim for deduction us 80P of the Act in view of the decision of the Hon'ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd. v. CIT [2021] 431 ITR 1 (SC). 6. With regard to the cash deposits, the learned counsel for the assessee submits that during the course of proceedings before the CIT(A) the appellant company had filed complete details of the 3 Ranni Service Co-op. Bank Ltd. source of cash deposits. The CIT(A), without considering the explanation of the appellant, had merely dismissed the…

Ayyanthole Panchayath Service Cooperative Bank Limited 471, Kariyattukara vs. Income Tax Officer Ward 2(1), Thrissur

In the result, the appeals filed by the assessee stand allowed

ITA 209/COCH/2025[2020-21]Status: DisposedITAT Cochin12 Aug 2025AY 2020-21

Bench: Shri Inturi Rama Rao & Shri Sonjoy Sarma

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

…but sustained the denial of the main claim u/s 80P(2)(a)(i). 6. The assessee is now in appeal before the Tribunal. At the time of hearing, the Id. AR contends that the issue is squarely covered Mavilayi Service Co-operative Bank Ltd. v. CIT reported in [2021] 431 ITR 1 (SC) wherein it was held as under: “To sum up, therefore, the ratio decidendi of Citizen Co-operative Society Ltd. (supra), must be given effect to. Section 80P of the Income-tax Act, being a benevolent provision enacted by Parliament to encourage and pro- mote the credit of the co-operative sector in general must be read liberally and reasonably,…

Ayyanthole Panchayath Service Cooperative Bank Limited 471, Kariyattukara vs. Income Tax Officer Ward 2(1), Thrissur

In the result, the appeals filed by the assessee stand allowed

ITA 208/COCH/2025[2017-18]Status: DisposedITAT Cochin12 Aug 2025AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Sonjoy Sarma

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

…ut sustained the denial of the main claim u/s 80P(2)(a)(i). 6. The assessee is now in appeal before the Tribunal. At the time of hearing, the ld. AR contends that the issue is squarely covered Mavilayi Service Co-operative Bank Ltd. v. CIT reported in [2021] 431 ITR 1 (SC) wherein it was held as under: “To sum up, therefore, the ratio decidendi of Citizen Co-operative Society Ltd. (supra), must be given effect to. Section 80P of the Income-tax Act, being a benevolent provision enacted by Parliament to encourage and pro- mote the credit of the co-operative sector in general must be read liberally and reasonably,…

Ayyanthole Panchayath Service Cooperative Bank Limited 471, Kariyattukara vs. Income Tax Officer Ward 2(1), Thrissur

ITA 198/COCH/2025[2018-19]Status: DisposedITAT Cochin12 Aug 2025AY 2018-19

Bench: Shri Inturi Rama Rao & Shri Sonjoy Sarma

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

…but sustained the denial of the main claim u/s 80P(2)(a)(i). 6. The assessee is now in appeal before the Tribunal. At the time of hearing, the Id. AR contends that the issue is squarely covered Mavilayi Service Co-operative Bank Ltd. v. CIT reported in [2021] 431 ITR 1 (SC) wherein it was held as under: “To sum up, therefore, the ratio decidendi of Citizen Co-operative Society Ltd. (supra), must be given effect to. Section 80P of the Income-tax Act, being a benevolent provision enacted by Parliament to encourage and pro- mote the credit of the co-operative sector in general must be read liberally and reasonably,…

Kadavathur Service Co-Operative Bank Ltd, Kannur vs. ITO, Ward 2, Kannur

In the result, appeal filed by the assessee stands dismissed

ITA 461/COCH/2025[2016-17]Status: DisposedITAT Cochin11 Aug 2025AY 2016-17

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri Arun Raj S, AdvocateFor Respondent: Smt. Leena Lal, Sr. DR
Section 143(3)Section 154Section 250Section 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PRAKASH CHAND YADAV, JM ITA Nos. 459 to 461/Coch/2025 Assessment Years : 2017-18, 2014-15 & 2016-17 Kadavathur Service Co-op. Bank Ltd. .......... Appellant Kadavathur, Thalassery, Kannur, Kerala. [PAN: AACAK 3432 B] vs. Income Tax Officer, .......... Respondent Ward-2, Kannur Appellant by: Shri Arun Raj S, Advocate Respondent by: Smt. Leena Lal, Sr. DR Date of Hearing: 06.08.2025 Date of Pronouncement: 11.08.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assessee are directed against the different o…

Kadavathur Service Cooperative Bank Ltd, Kannur vs. ITO, Ward 2, Kannur

In the result, appeal filed by the assessee stands dismissed

ITA 460/COCH/2025[2014-15]Status: DisposedITAT Cochin11 Aug 2025AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri Arun Raj S, AdvocateFor Respondent: Smt. Leena Lal, Sr. DR
Section 143(3)Section 154Section 250Section 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PRAKASH CHAND YADAV, JM ITA Nos. 459 to 461/Coch/2025 Assessment Years : 2017-18, 2014-15 & 2016-17 Kadavathur Service Co-op. Bank Ltd. .......... Appellant Kadavathur, Thalassery, Kannur, Kerala. [PAN: AACAK 3432 B] vs. Income Tax Officer, .......... Respondent Ward-2, Kannur Appellant by: Shri Arun Raj S, Advocate Respondent by: Smt. Leena Lal, Sr. DR Date of Hearing: 06.08.2025 Date of Pronouncement: 11.08.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assessee are directed against the different o…

Kadavathur Service Co-Operative Bank Ltd, Thalasesry, Kannur vs. ITO, Ward 2, Kannur

In the result, appeal filed by the assessee stands dismissed

ITA 459/COCH/2025[2017-18]Status: DisposedITAT Cochin11 Aug 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri Arun Raj S, AdvocateFor Respondent: Smt. Leena Lal, Sr. DR
Section 143(3)Section 154Section 250Section 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PRAKASH CHAND YADAV, JM ITA Nos. 459 to 461/Coch/2025 Assessment Years : 2017-18, 2014-15 & 2016-17 Kadavathur Service Co-op. Bank Ltd. .......... Appellant Kadavathur, Thalassery, Kannur, Kerala. [PAN: AACAK 3432 B] vs. Income Tax Officer, .......... Respondent Ward-2, Kannur Appellant by: Shri Arun Raj S, Advocate Respondent by: Smt. Leena Lal, Sr. DR Date of Hearing: 06.08.2025 Date of Pronouncement: 11.08.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assessee are directed against the different o…

The Pavaratty Service Co Operative Bank Ltd No 3918, Pavaratty vs. Income Tax Officer, Guruvayur, Thrissur

In the result, appeal filed by the assessee stands allowed

ITA 480/COCH/2025[2018-2019]Status: DisposedITAT Cochin07 Aug 2025AY 2018-2019

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K, Jm

For Appellant: Shri Ramdas M, CAFor Respondent: Smt. Leena Lal, Sr. DR
Section 250Section 80PSection 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI SOUNDARARAJAN K, JM ITA Nos. 448, 478 to 480/Coch/2025 Assessment Years : 2020-21, 2016-17 to 2018-19 The Pavaratty Service Co-op. .......... Appellant Bank Ltd. No. 3918, Pavaratty, Thrissur, Kerara [PAN: AADAT 2483 J] vs. Income Tax Officer, .......... Respondent Ward-2, Guruvayur Appellant by: Shri Ramdas M, CA Respondent by: Smt. Leena Lal, Sr. DR Date of Hearing: 04.08.2025 Date of Pronouncement: 08.08.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assessee are directed against separate orders…

The Pavaratty Service Co Operative Bank Ltd No 3918, Pavaratty vs. Income Tax Officer, Guruvayur, Thrissur

In the result, appeal filed by the assessee stands allowed

ITA 479/COCH/2025[2017-2018]Status: DisposedITAT Cochin07 Aug 2025AY 2017-2018

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K, Jm

For Appellant: Shri Ramdas M, CAFor Respondent: Smt. Leena Lal, Sr. DR
Section 250Section 80PSection 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI SOUNDARARAJAN K, JM ITA Nos. 448, 478 to 480/Coch/2025 Assessment Years : 2020-21, 2016-17 to 2018-19 The Pavaratty Service Co-op. .......... Appellant Bank Ltd. No. 3918, Pavaratty, Thrissur, Kerara [PAN: AADAT 2483 J] vs. Income Tax Officer, .......... Respondent Ward-2, Guruvayur Appellant by: Shri Ramdas M, CA Respondent by: Smt. Leena Lal, Sr. DR Date of Hearing: 04.08.2025 Date of Pronouncement: 08.08.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assessee are directed against separate orders…

The Pavaratty Service Co Operative Bank Ltd No 3918, Pavaratty vs. Income Tax Officer, Guruvayur

In the result, appeal filed by the assessee stands allowed

ITA 478/COCH/2025[2016-2017]Status: DisposedITAT Cochin07 Aug 2025AY 2016-2017

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K, Jm

For Appellant: Shri Ramdas M, CAFor Respondent: Smt. Leena Lal, Sr. DR
Section 250Section 80PSection 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI SOUNDARARAJAN K, JM ITA Nos. 448, 478 to 480/Coch/2025 Assessment Years : 2020-21, 2016-17 to 2018-19 The Pavaratty Service Co-op. .......... Appellant Bank Ltd. No. 3918, Pavaratty, Thrissur, Kerara [PAN: AADAT 2483 J] vs. Income Tax Officer, .......... Respondent Ward-2, Guruvayur Appellant by: Shri Ramdas M, CA Respondent by: Smt. Leena Lal, Sr. DR Date of Hearing: 04.08.2025 Date of Pronouncement: 08.08.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assessee are directed against separate orders…

The Pavaratty Service Co Operative Bank Ltd No 3918, Pavaratty vs. Income Tax Officer, Guruvayur

In the result, appeal filed by the assessee stands allowed

ITA 448/COCH/2025[2020-2021]Status: DisposedITAT Cochin07 Aug 2025AY 2020-2021

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K, Jm

For Appellant: Shri Ramdas M, CAFor Respondent: Smt. Leena Lal, Sr. DR
Section 250Section 80PSection 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI SOUNDARARAJAN K, JM ITA Nos. 448, 478 to 480/Coch/2025 Assessment Years : 2020-21, 2016-17 to 2018-19 The Pavaratty Service Co-op. .......... Appellant Bank Ltd. No. 3918, Pavaratty, Thrissur, Kerara [PAN: AADAT 2483 J] vs. Income Tax Officer, .......... Respondent Ward-2, Guruvayur Appellant by: Shri Ramdas M, CA Respondent by: Smt. Leena Lal, Sr. DR Date of Hearing: 04.08.2025 Date of Pronouncement: 08.08.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assessee are directed against separate orders…

Uoh Staff Cooperative Credit Society Limited, Hyderabad vs. ITO., Ward-8(1), Hyderabad

ITA 468/HYD/2025[2020-2021]Status: DisposedITAT Hyderabad06 Aug 2025AY 2020-2021

Bench: Us:

For Appellant: Shri. Sai Kiran, CAFor Respondent: Shri Gurpreet Singh. Sr.DR
Section 143(1)Section 143(1)(a)Section 143(2)Section 143(3)Section 144Section 80PSection 80P(2)(d)

…आयकर अपीलीय न्यायाधिकरण में, हैदराबाद ‘ए’ बेंच, हैदराबाद IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad श्री मंजूनाथ जी, माननीय लेखा सदस्य एवं श्री रवीश सूद, माननीय न्याययक सदस्य SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER आयकरअपीलसं./I.T.A.No.468/Hyd/2025 (यनर्ाारण वर्ा/ Assessment Year: 2020-21) UOH Staff Cooperative Vs. The Income Tax Officer, Credit Society Limited, Ward – 8(1), Hyderabad. Hyderabad. PAN : AAAAU9670K (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व/ Assessee : Shri. Sai Kiran, CA Represented by राजस्व…

Bibhisanpur Samabay Krishi Unnayan Samity Ltd., Kolkata vs. I.T.O., Ward - 27(4), Haldia/ Wbg-W-176(3), Haldia

ITA 1021/KOL/2024[2020-2021]Status: DisposedITAT Kolkata04 Aug 2025AY 2020-2021

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 143(3)Section 250Section 56Section 80PSection 80P(2)(a)

…f Mavilayi Service Co-operative Bank Ltd. vs. Commissioner of Income Tax, Calicut [2021] 123 taxmann.com 161 Page 18 of 30 I.T.A. No.: 1021/KOL/2024 Assessment Year: 2020-21 Bibhisanpur Samabay Krishi Unnayan Samity Ltd. (SC)/[2021] 279 Taxman 75 (SC)/[2021] 431 ITR 1 (SC)[12-01-2021] for the argument that a liberal interpretation needs to be given. However, the facts of the case were different there as held in para 45 as under: “39. The above material would clearly indicate that the limited object of section 80P(4) is to exclude co-operative banks that function at par with other commercial banks i.e. which lend…

Prathamik Krushi Pattin Sahakar Sangh Niyamit Chimmad, Jamkhandi vs. Income Tax Officer, Ward-1, Bagalkot

ITA 286/BANG/2025[2018-19]Status: DisposedITAT Bangalore04 Aug 2025AY 2018-19

Bench: Shri Prashant Maharishi

For Appellant: Shri Ashok Mudnur, CAFor Respondent: Shri Ganesh R. Ghale, Standing Counsel for the Revenue
Section 143Section 80Section 80P

…7. 8. We find that honourable Supreme court has rendered two decisions after that in case of (i) Mavilayi Service Co-operative Bank Ltd. vs. Commissioner of Income Tax, Calicut, [TS-12-SC-2021] [2021] 123 taxmann.com 161 (SC)/[2021] 279 Taxman 75 (SC)/[2021] 431 ITR 1 (SC)[12-01-2021] and (ii) Kerala State Co-Operative Agricultural & Rural Development Bank Ltd. vs. Assessing Officer [2023] 154 taxmann.com 305 (SC)/[2023] 295 Taxman 675 (SC)/[2023] 458 ITR 384 (SC)[14-09-2023] which now binds us . 9. Honourable supreme court in Mavilayi Service Co-operative Bank Ltd. vs. Commissioner of Income Tax, Calicut [ sup…