Mehsana District Co-operative Bank Ltd. v. ITO

149 ITR 438High Court1984#19197 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 357,073 Indian tax judgments — from 2022 to 2024.

Issues it is cited on

section 80p(2)(c)section 80p(2)(a)(i)section 80p transfer nfac business

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

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)

…under the miscellaneous income, the Ld.AR also relied on the Hon’ble Supreme Court judgment reported in (2001) 119 Taxman 785 (SC) in the case of Mehsana District Co-operative Bank Ltd. V. ITO and the judgment of Hon’ble Madhya Pradesh High Court reported in 149 ITR 438 in the case of CIT vs. Dhar Central Co-operative Bank and prayed to allow the appeal. 8. On the other hand, the Ld.DR relied on the orders of the lower authorities and also relied on the order of the Coordinate Bench of this Tribunal reported in (2013) 36 taxmann.com 91 (Cochin-Trib.) in the case of Kollam District Co-operative Bank Ltd. vs. DCI…

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)

Tulai Nagari Sahakari Patsanstha Maryadit Tuljapur, Osmanabad vs. ITO Ward 1 Latur, Latur

In the result, the appeal of the assessee is Partly Allowed

ITA 2081/PUN/2024[2020-21]Status: DisposedITAT Pune29 Nov 2024AY 2020-21

Bench: DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

Section 250Section 80P

…d Assessing Officer are much more needed and in directly relating to activity of providing credit facility to its members. 4.5 In the matter, assesse relied on the decision of Hon'ble Madhya Pradesh High Court in case of CIT Vs. Dhar Central Cooperative Bank, 149 ITR 438 (MP) wherein following question of law is framed by the Hon'ble Madhya Pradesh High Court: "(1) Whether, on the facts and in the circumstances of the case, the Tribunal was justified in holding that the income from commission and brokerage, subsidy from Government, admission fee, incidental charges, financial penalties and miscellaneous income is…

Nirmiti Nagari Sahakari Patsanstha Ltd., Nasik vs. Income-Tax Officer, Ward 1(2), Nashik

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

ITA 418/PUN/2022[2015-16]Status: DisposedITAT Pune26 Oct 2022AY 2015-16

Bench: Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita No.418/Pun/2022

For Appellant: Shri Sanket Milind JoshiFor Respondent: Shri Piyush Kumar Singh Yadav

Section 154Section 3Section 80P(2)(a)Section 80P(2)(c)

…the assessee i.e. providing credit facilities to its members, hence an allowable deduction under the said provision. The ld. AR further placed reliance on the decision of Hon’ble Madhya Pradesh High Court in CIT vs. Dhar Central Co-operative Bank Ltd. (1984) 149 ITR 438 (MP) where the deduction u/s 80P(2)(a)(i) of the Act allowed in respect of the following income which was held to be attributable to the business of banking or providing credit facilities to its members as the commission earned for dealing in bills of exchange, subsidy from government, admission fee from members, incidental charges and financial…