Mehsana District Central Co-operative Bank Ltd. v. ITO

Q: How many judgments cite Mehsana District Central Co-operative Bank Ltd. v. ITO?

22 judgments on BharatTax cite Mehsana District Central Co-operative Bank Ltd. v. ITO (251 ITR 522), spanning 2011 to 2025.

251 ITR 522Supreme Court of India2001#5349 most cited

What is Mehsana District Central Co-operative Bank Ltd. v. ITO authority for?

Income derived by a co-operative bank from hiring out safe deposit vaults is considered income from the business of banking and is deductible under Section 80P(2)(a)(i) of the Income-tax Act.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2025.

Also referred to as

Mehsana District Central Co-operative Bank Ltd. v. ITO · section 80P(2)(a)(i) · income from banking business · safe deposit vaults · locker rent · co-operative bank deduction

Also reported as

119 Taxmann 785

Issues it is cited on

section 5(b)section 80p(2)(c)section 80p(4)section 80p(2)(a)(i)section 80p(2)(d)section 80p section 56 section 10 income from other sources section 80 transfer business

Judgments citing Mehsana District Central Co-operative Bank Ltd. v. ITO

Income Tax Officer, Ward-1, Hospet vs. Gayatri Pattina Souharda Sahakari Sangha Niyamitha, Hospet

ITA 1078/BANG/2024[2017-18]Status: DisposedITAT Bangalore17 Jul 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Sri Balram R Rao, A.RFor Respondent: Ms. Neha Sahay, D.R

Section 143(1)Section 143(3)Section 194ASection 250Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…he phraseology of that provision which makes it applicable only to income derived from working or circulating capital.” 9.10 Further, the Apex Court in the case of Mehsana District Central Co-operative Bank Ltd. v. Income-tax Officer Reported in (SC) :(2001) 251 ITR 522 had again reiterated by relying on its own judgment delivered in the case of Karnataka State Co-operative Apex Bank's case (supra) as under- "Insofar as the interest income upon statutory reserves is concerned, the question must be answered in favour of the assessee, in the light of the judgment delivered by us in Karnataka State Co-operative Ap…

Haveli Taluka Veej Kamgar Sahakari Pathsanstha Maryadit, Pune vs. Income Tax Officer Ward 6 (1) Pune, Pmt Building, Swargate

In the result, the appeal of the assessee is allowed

ITA 1428/PUN/2024[2017-18]Status: DisposedITAT Pune15 Jan 2025AY 2017-18

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita No.1428/Pun/2024 निर्धारण वर्ष / Assessment Year : 2017-18 Haveli Taluka Veej Kamgar Sahakari Pathsanstha Maryadit, 415/2 A, Shrine Complex, Somvar Peth, Pune -411011 Vs. Income Tax Officer, Ward - 6(1), Pune Pan : Aaaah2281D अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee By : Department By : Date Of Hearing : Date Of Pronouncement : Shri Deepak S. Sasar Shri Ramnath P. Murkunde 05-11-2024 15-01-2025 आदेश / Order Per Astha Chandra, Jm : The Appeal Filed By The Assessee Is Directed Against The Order Dated 29.04.2024 Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi [“Cit(A)"] Pertaining To Assessment Year (“Ay”) 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal :- *1. The Ld. Cit(A) Has Wrongly Confirmed The Disallowance Of Deduction Of Rs.8,84,993/- Claimed By The Appellant U/S.80P (2)(A)(I) Of The Income Tax Act, 1961 Of Interest Income Earned From Deposit With Pdcc Bank. 2. Alternatively, The Interest Income Earned By The Appellant From The Investments In A Co-Operative Bank Is Also Eligible For Deduction Under Section 80P (2) (D) Of The Income Tax Act, 1961. 3. The Ld. Cit (A) Has Wrongly Confirmed The Disallowance Of Deduction U/S.80P Of Commission Receipts Of Rs.53,52,723/- After Deducting The Salary Expenses Of Rs.3,00,202/- From The Total Commission Receipts Of Rs.56,52,925/-. Being The Same Income Is Received From The Mseb On Account Of Running Cash Counter For Mseb Bill Payments & The Same Is Treated As Income From Other Sources. 4. The Appellant Crave Leave To Add, Delete, Amend, Alter, Vary And/Or Withdraw All Or Any One Of The Above Grounds Of Appeal.” 2

For Appellant: Department byFor Respondent: Date of hearing

Section 143(1)Section 143(2)Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…clear dichotomy between the business of banking and other forms of business. To take an example, under Section 6(1)(a) providing of safe deposit vaults to the customer is mentioned. In the case of Mehsana District Central Co-operative Bank Ltd. v. ΙΤΟ [2001] 251 ITR 522, the Supreme Court has held that the income derived by the co-operative bank by way of rent from the customer for enjoying safe deposit vault as a facility, would squarely come under Section 6(1)(a) of the Banking Regulation Act and that such income derived by the assessee-bank from hiring out safe deposit vaults was income from the business of b…

Palakkad Service Co-Operative Bank Ltd, Palakkad vs. ITO, Palakkad

ITA 31/COCH/2024[2021-2022]Status: DisposedITAT Cochin20 Dec 2024AY 2021-2022

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Sivadas Chettoor, CAFor Respondent: Smt. Leena Lal, Snr. AR

Section 80PSection 80P(2)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH : COCHIN BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER S.A. Nos. 4 & 5/Coch/2024 (Arising out of ITA Nos. 30 & 31/Coch/2024) & ITA Nos. 30 & 31/Coch/2024 Assessment Years : 2020-21 & 2021-22 M/s. Palakkad Service Co- operative Bank Ltd., The Income No F 1200, G.B Road, Tax Officer, Palakkad – 678 001. Palakkad. Kerala. Vs. PAN: AAAAP5210A APPELLANT RESPONDENT Assessee by : Shri Sivadas Chettoor, CA Revenue by : Smt. Leena Lal, Snr. AR Date of Hearing : 03-10-2024 Date of Pronouncement : 20-12-2024 ORDER PER BENCH Thes…

Palakkad Service Co-Operative Bank Ltd, Palakkad vs. ITO, Palakkad

ITA 30/COCH/2024[2020-2021]Status: DisposedITAT Cochin20 Dec 2024AY 2020-2021

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Sivadas Chettoor, CAFor Respondent: Smt. Leena Lal, Snr. AR

Section 80PSection 80P(2)(c)

DCIT, Circle, Patiala vs. M/S Punjab State Power Corporation Ltd., Patiala

In the result, ground no. 1 & 3 of the Revenue’s appeal is allowed and ground no

ITA 737/CHANDI/2022[2017-18]Status: DisposedITAT Chandigarh27 Aug 2024AY 2017-18

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Rajiv Saldi, CAFor Respondent: Smt. Kusum Bansal, CIT, DR

Section 143(2)

…he nature and character of income. When income results for carrying on of business, it falls under the head `Profits and gains of business or profession'. The Hon'ble Supreme court in the case of Mehsana District Central Co-operative Bank Ltd. Vs. ITO [(2001) 251 ITR 522 (SC)] has held that the locker rent received by the assessee was a part of ordinary banking business as shown by section 6(1)(a) of the Banking (Regulation) Act, 1949 and, therefore, the income derived by the assessee bank from hiring out of safe deposit vaults was income from banking business and deductible u/s.80P(2)(a)(i). From these judicial…

M/S.the Mundakkayam Service Co-Op Bank Ltd, Kottayam vs. The ITO, Kottayam

ITA 73/COCH/2023[2018-19]Status: DisposedITAT Cochin28 Dec 2023AY 2018-19

Bench: Shri Sanjay Arora & Shri Manomohan Dasthe Mundakkayam Service Co- The Income Tax Officer Operative Bank Ltd. Ward – 2 Mundakkayam Vs. Kottayam Kottayam 686513 [Pan:Aaaat8803H] (Appellant) (Respondent)

For Appellant: Shri Prasanth Srinivas, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R

Section 143(3)Section 5Section 59Section 80P(1)Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Shri Manomohan Das, Judicial Member The Mundakkayam Service Co- The Income Tax Officer operative Bank Ltd. Ward – 2 Mundakkayam vs. Kottayam Kottayam 686513 [PAN:AAAAT8803H] (Appellant) (Respondent) Assessee by: Shri Prasanth Srinivas, CA Revenue by: Smt. J.M. Jamuna Devi, Sr. D.R. Date of Hearing: 17.10.2023 Date of Pronouncement: 28.12.2023 O R D E R Per Sanjay Arora, AM This is an Appeal by the Assessee agitating the dismissal of it’s appeal contesting it’s assessment under section 143(3) r/ws. 144B of…

Commissioner of Income Tax, Kolkata- Xxi vs. Nadia Gramin Bank (@ Bangiya Gramin Vikash Bank)

ITA/21/2010HC Calcutta16 Sept 2022

Bench: : The Hon’Ble Justice T.S. Sivagnanam

Section 260ASection 5Section 6Section 6(1)(a)Section 80PSection 80P(2)(a)

…O–109 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE ITA/21/2010 COMMISSIONER OF INCOME TAX, KOLKATA-XXI VS. NADIA GRAMIN BANK (presently merged with BANGIYA GRAMIN VIKASH BANK) BEFORE : THE HON’BLE JUSTICE T.S. SIVAGNANAM And THE HON’BLE JUSTICE SUPRATIM BHATTACHARYA Date : 16th September, 2022 Appearance : Mr. Prithu Dudhoria, Adv. ….for appellant Mr. Abhratosh Majumder, Sr. Adv. Mr. Soumitra Chowdhury, Adv. Mr. Avra Majumder, Adv. Mr. K. Roy, Adv. … for respondent The Court : This appeal by the revenue filed under Section 260A of t…

Industrial Co. Operative Credit Society Ltd., Kheda vs. The Pr. CIT-2, Vadodara

In the result, the tax appeals are dismissed

ITA 1064/AHD/2017[2008-09]Status: DisposedITAT Ahmedabad07 Jan 2022AY 2008-09

Bench: Shri Rajpal Yadav, Vice- & Shri Waseem Ahmedआयकर अपील सं./ Ita No.1064/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-13 Industrial Co-Operative Credit Vs. The Pr.Cit-2 Society Ltd. Vadodara. At-Kanjari, Anand-Nadiad Road Ta. : Nadiad, Dist: Kheda Pan : Aaaai 7424 B

For Appellant: Shri Aseem L. Thakkar, ARFor Respondent: Shri Mohd Usman,CIT-DR

Section 143(2)Section 143(3)Section 263Section 80P(2)Section 80P(2)(a)Section 80P(4)

…ii) CI T Vs. Ratnagiri Dist. Central Coop Bank Ltd., 254 ITR 697 iv) Yamkanmardi Urban Co-op Credit Society Ltd. Vs. CIT 45 taxmann.com 297 (Kar) v) CIT Vs. Muzzaffarnagar Dist Coop Bank Ltd., 28 taxmann.com 132 (All) vi) Mehsana Dist. Coop Bank Ltd. Vs. ITO, 251 ITR 522 (SC) 4. On consideration of submissions of the assessee, and on the basis of the above judgments, the ld.CIT(A)-2, Vadodara vide order dated 28.12.2015 directed the AO to allow deduction under section 80P(2)(a)(i) of the Act and thus, allowed claim of the assessee. Thereafter, the ld.Pr.CIT-2, Vadodara invoked his revisional power under section…

The Cosmos Co-Operative Bank Ltd., Pune vs. Principal Commissioner of Income-Tax - 4

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 662/PUN/2015[2005-06]Status: DisposedITAT Pune02 Jul 2019AY 2005-06

Bench: Shri R.S. Syal & Shri Vikas Awasthy

For Appellant: Shri Sunil GanooFor Respondent: Mrs. Nandita Kanchan

Section 263Section 80PSection 80P(2)(a)

…, contrary to the spirit of the provisions of the Act. The ld. AR contended that the issue in appeal is covered by the decision of Hon‟ble Supreme Court of India in the case of Mehsana District Central Co-Operative Bank Ltd. Vs. Income Tax Officer reported as 251 ITR 522. 4. On the other hand Mrs. Nandita Kanchan representing the Department vehemently defended the impugned order and prayed for dismissing the appeal of assessee. 5. We have heard the submissions made by representatives of rival sides and have perused the orders of authorities below. The assessee in ground Nos. 1 and 2 of the appeal has assailed th…

Co. Op. Bank of Mehsana Ltd., Mehsana vs. The Deputy Commissioner of Income Tax, Mehsana Circle, Mehsana

In the result, the appeal of the assessee is allowed

ITA 1261/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad31 Jan 2019AY 2014-15

For Appellant: Shri Mehul Talera, A.RFor Respondent: Shri Mudit Nagpal, Sr. D.R

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Mahavir Prasad, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2014-15 Co-op. Bank of Mehsana The DCIT, Ltd. 1st Floor, Mehsana Mehsana Circle Dist. Bank Building, Vs Apollo Enclave Rajmahel Road, Mehsana Rajmahel Road, PAN: AAAJT0160A Mehsana (Appellant) (Respondent) Revenue by: Shri Mudit Nagpal, Sr. D.R. Assessee by: Shri Mehul Talera, A.R. Date of hearing : 11-01-2019 Date of pronouncement : 31-01-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2014-15, arises f…

The Burdwan Central Co-Operative Bank Limited, Burdwan vs. ACIT, Circle-2, Burdwan

In the result, these three appeals of assessee for the A

ITA 2405/KOL/2016[2008-09]Status: DisposedITAT Kolkata23 Jan 2019AY 2008-09

Bench: Shri A.T. Varkey, J.M. & Dr.A.L.Saini, A.M.)

For Appellant: Shri Pratp Kanti Ghosh, FCA, ld.ARFor Respondent: Shri Pijush Mukherjee, Addl. CIT, ld. Sr.DR

Section 263

…India Bank Ltd. 241 ITR 374 (Ker), Malabar Co-operative Central Bank Ltd. vs. CIT 101 ITR 87 (Ker), UCO Bank vs. CIT 240 ITR 355 (SC), CIT vs. Karnataka State Co-operative Apex Bank 251 ITR 194 (SC) and Mehsana District Central Co-operative Bank Ltd. vs. ITO 251 ITR 522 (SC) and distinguished the decision in the case of Vijaya Bank Ltd. vs. Addl. CIT (1991) 94 CTR (SC) 216 : (1991) 187 ITR 541 (SC). The Hon’ble Court finally concluded that Securities held by banks constitute their stock-in-trade and consequently the notional loss claimed by the assessee-banks on valuation of such securities at the close of the y…

The Vidharbha Premier Co-Operative Housing Society Ltd, Nagpur vs. Tax Recovery Officer, Range-6, Nagpur

In the result these appeals by the assessee and revenue stand allowed for statistical purposes

ITA 232/NAG/2012[2009-10]Status: DisposedITAT Nagpur09 Jan 2017AY 2009-10

Bench: Shri Shamim Yahya & Shri Ram Lal Negi..

For Appellant: Shri Alok Bha gatFor Respondent: Shri A.R. Ninawe

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

…phraseology of Section BOP(2)(a)(i) which makes it applicable only to income derived from working or circulating capitals. ' The Hon'ble Supreme Court in the cases of (1) Mehsana District Central Co-operative Bank Ltd vs. ITO (2001) 170 CTR (SC) 169: (2001) 251 ITR 522(SC): (2001) 119 TAXMANN 785(SC) and (2) CIT vs. Ramnathapuram Distt. Co-op. Central Bank Ltd. (2002) 1756 CTR (SC) 297: (2002) 255 ITR 423 (SC): (2002) 123 TAXMANN 222 (SC) ITA No. 232/Nag/2012. has been pleased to follow the decision taken in the case of Karnataka State Co-op. Apex Bank. Though the decisions cited above relate to co-operative…

ITO, Ward-6(1), Nagpur vs. The Vidarbha Premier Co-Op. Housing Society, Nagpur

In the result these appeals by the assessee and revenue stand allowed for statistical purposes

ITA 224/NAG/2012[2009-10]Status: DisposedITAT Nagpur09 Jan 2017AY 2009-10

Bench: Shri Shamim Yahya & Shri Ram Lal Negi..

For Appellant: Shri Alok Bha gatFor Respondent: Shri A.R. Ninawe

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

The Burdwan Central Co - Operative Bank Limited, Burdwan vs. A.C.I.T Cir - 2, Burdwan

In the result the appeal of the assessee is partly allowed

ITA 1243/KOL/2013[2009-10]Status: DisposedITAT Kolkata02 Sept 2016AY 2009-10

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] Assessment Year : 2009-10

For Appellant: Shri Pratap Kanti Ghosh, , FCAFor Respondent: Shri Sallong Yaden, Addl.CIT

Section 143(3)

ACIT, Circle-3, Asansol vs. M/S. Purulia Central Co-Operative Bank Ltd., Purulia

In the result, the appeal of the Revenue is treated as allowed for statistical purposes, while the Cross Objection of the assessee is dismissed

ITA 1885/KOL/2014[2005-2006]Status: DisposedITAT Kolkata05 Aug 2016AY 2005-2006

Bench: Shri P.M. Jagtap

Section 147Section 148Section 56Section 80PSection 80P(2)

…4 (in ITA No. 1885/KOL/2014) Assessment Year: 2005-2006 Page 6 of 9 assessee from the investment of its voluntary reserves was utilised by it in the course of ordinary banking business :- (i) Mehsana District Central Co-operative Bank Ltd. vs.- I.T.O. [2001]251 ITR 522 (SC); (ii) Gujarat State Co-operative Bank Ltd. vs. CIT [2001] 251 ITR 522 (SC); (iii) Burdwan Central Co-operative Bank Ltd.; (iv) Farukhabad Gramin Bank; (v) Durgapur Steel Peoples' Co-operative Bank Ltd.; (vi) Paschim Banga Gramin Bank. Ld. CIT(A) deleted the addition by observing as under :- "As per the BR Act, a co-operative bank was o…

ACIT, Circle - 56, Kolkata vs. The West Bengal State Co-Opt. Bank Ltd., Kolkata

In the result, the appeals as well as the cross-objections are dismissed

ITA 737/KOL/2011[1996-97]Status: DisposedITAT Kolkata03 Aug 2016AY 1996-97

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am] I.T.Anos.737-742/Kol/2011 Assessment Years : 1996-97 To 2001-02 A.C.I.T., Circle-56, -Vs.- The West Bengal State Co-Operative Kolkata Bank Ltd.Kolkata [Pan : Aaaat 7072 N] (Respondent) (Appellant) C.O.Nos.36-40/Kol/2011 (A/O I.T.A Nos. 737-741/Kol/2011 ) Assessment Years : 1996-97 To 2000-2001 The West Bengal State Co-Operative -Vs.- A.C.I.T., Circle-56, Bank Ltd., Kolkata Kolkata [Pan : Aaaat 7072 N] (Respondent) (Appellant) For The Department : Shri G.Mallikarjuna, Cit(Dr) For The Assessee : Shri N.C.Mondal, Ca Date Of Hearing : 27.07.2016. Date Of Pronouncement : 03.08.2016. Order Per Bench

For Appellant: Shri N.C.Mondal, CAFor Respondent: Shri G.Mallikarjuna, CIT(DR)

Section 147Section 80PSection 80P(2)(a)

…aforesaid order: “9. On consideration of the rival submissions, we find force in the counter arguments of the Ld. A.R. factually as well as legally. The case laws cited by him are analysed hereunder ;- Mehsana District Central Co-Opt. Bank Ltd. vs. ITO [2001) 251 ITR 522 (SC) "Held, (i) that the assessee was entitled to deduction u/s. 8P(2)(a)(i) of the Income-tax Act, 1961, in respect of the interest earned from funds utilised for the statutory reserves. (ii) That provision of safe deposit vaults was part of the ordinary banking business of a bank as shown by section 6(1)(a) of the Banking Regulation Act, 1949,…

Sindhudurg Nagri Sahkari Patpedhi Ltd, Mumbai vs. Asst, CIT Cir 2, Kalyan

ITA 5185/MUM/2011[2007-08]Status: DisposedITAT Mumbai01 Jan 2016AY 2007-08

Bench: S/Sh. Rajendra & Sanjay Gargआयकर आयकर अपील अपील संसंसंसं/.Ita Nos./5185/Mum/2011 & 1186/Mum/2012,िन िन. व./Assessment Years-2007-08 &08-09 आयकर आयकर अपील अपील िन िन Sindhudurg Nagri Sahakari Patpedhi Vs. Acit Circle- 2 Ltd.A Wing, Vardhman Nagar,Shivaji Kalyan Nagar Road Thane . Vadavali Section,Ambernath (E) Pin-421 501 Pan: Aaaas 0887 Q (अपीलाथ" /Assessee ) (""यथ" / Respondent) िनधा"रती िनधा"रती िनधा"रती ओर िनधा"रती ओर ओर सेसेसेसे/Assessee By :S/Sh. Jayant R. Bhatt & Sanjiv G. Brahme (Ar) ओर राज"व क" ओर से/ Revenue By :Sh.B.S.N. Raju (Dr) सुनवाई सुनवाई सुनवाई क" सुनवाई क" क" तारीख क" तारीख तारीख / Date Of Hearing :12- 11 -2015 तारीख घोषणा क" तारीख / Date Of Pronouncement : 01.01.2016 आयकर आयकर आयकर अिधिनयम आयकर अिधिनयम अिधिनयम,1961 क" अिधिनयम क" क" धारा क" धारा धारा 254(1)केकेकेके अ"तग"त धारा अ"तग"त अ"तग"त आदेश अ"तग"त आदेश आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Order Dated 18.3.2011 Of The Cit (A)-Ii, Thane,The Assessee Has Filed The Appeals For Above Mentioned Two Assessment Years (Ay.S.).

For Appellant: S/Sh. Jayant R. Bhatt & Sanjiv G. Brahme (AR)For Respondent: Sh.B.S.N. Raju (DR)

Section 143(3)Section 254(1)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…No. 1935/ Mum/2014 dated 10.9.2015), that the Tribunal had dismissed the appeal filed by the AO. He also relied upon the case of Jaoli Taluka Sahakari Patpedhi Maryadit (ITA 6620/Mum/2014 – AY.2011-12 dated 10.8.2015), Mehsana District Cooperative Bank Ltd. (251 ITR 522). 5.We have heard the rival submissions and perused the material before us.We find that the while deciding the appeal for A.Y. 2009-10,the Tribunal has, in para 2, mentioned the fact as under : The grievance of the Revenue is two folds. Firstly the ld. CIT(A) erred in deleting the addition of Rs. 33,19,403 on account of disallowance of deduction…

The Chitradurga City Multi Purpose Co-Op Society, Chitradurga vs. CIT, Davangere

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

ITA 302/BANG/2014[2010-11]Status: DisposedITAT Bangalore04 Sept 2015AY 2010-11

Bench: Shri. N. V. Vasudevan & Shri. Abraham P. George

For Appellant: Shri. Dinesh P, AdvocateFor Respondent: Shri. Anurag Sahay, CIT - III

Section 143(3)Section 263Section 6Section 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)Section 80P(4)

…t of their submission that clause (l) of sub-section (1) of section 6 of the Regulation Act must be understood as banking business, they referred to us the decision of the hon'ble Supreme Court in the case of Gujarat State Co-operative Bank Ltd. v. CIT [2001] 251 ITR 522 and referred to us the observation made at page 524 of the judgment ; and the judgment of the hon'ble Supreme Court in the case of Kerala State ITA.302/Bang/2014 Page - 9 Co-operative Marketing Federation Ltd. v. CIT [1998] 231 ITR 814 and referred to us the observation made at page 819 of the judgment. They also relied upon the judgment of the…

Commissioner of Income Tax-II vs. M/S The A.P.Mahesh Coop. Urban Bank Ltd

In the result, for the above reasons, these appeals fail and

ITTA/718/2006HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)

…nt Kumar, S.Ravi, N.Siva Reddy, K.Krishna Masthan, Y.Ratnakar, A.V.Raghu Ram, Dr.C.P.Ramaswami, Ms.Anjali Agarwal ? Cases referred 1) (2001) 251 ITR 194 (SC) : (2001) 7 SCC 654 : AIR 2001 SC 3332 2) (2001) 251 ITR 522 (SC) : (2009) 17 SCC 621 3) (2009) 318 ITR 62 (Uttarakhand) 4) AIR 1967 SC 1626 5) (2004) 266 ITR 282 (Bom) 6) (2010) 323 ITR 1 (HP) 7) (2010) 323 ITR 202 (All) 8) (2004) 289 ITR 6 (SC) : (2007) 17 SCC 611 9) (1978) 113 ITR 84 (SC) : (1978) 2 SCC 644 : AIR 1978 SC 1099 10) (1990) 176 ITR 117 (SC) : AIR 1990 SC…

Commissioner of Income Tax -II vs. The Agrasen Coop. Urban Bank Ltd

In the result, for the above reasons, these appeals fail and

ITTA/711/2006HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 260ASection 46Section 80P(2)(a)