Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham v. CIT

459 ITR 730High Court2023#1491 most cited

What is Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham v. CIT authority for?

Timely filing of the income-tax return under section 139(1) is a mandatory condition for claiming deductions under Chapter VI-A, including section 80P, especially for Assessment Years 2018-19 onwards due to the amendment to section 80AC. Such deductions are not allowable if the return is filed belatedly or in response to a section 148 notice.

76

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2024 to 2026.

Also referred to as

Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham · Section 80P deduction · Section 80AC · Section 139(1) timely filing · belated return · cooperative society income · claim deduction · Section 148 notice · Assessment Year 2018-19 · Chapter VI-A deductions

Sections most often in play

Section 80PSection 139(1)Section 80A(5)Section 80ACSection 142(1)Section 148Section 139(4)Section 144

Issues it is cited on

section 80a(5)section 10basection 80acsection 80asection 80ac(ii)section 80(p)section 139(4)section 10bpenalty under section 271bsection 80psection 10aasection 10a

Judgments citing Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham v. CIT

Narakal Service Co-Operative Bank Ltd No E91, Ernakulam vs. ITO, Non Corp Ward2(4) & Tps, Cochin

In the result, the appeals filed by the assessee are dismissed

ITA 992/COCH/2024[2013-14]Status: DisposedITAT Cochin08 Apr 2025AY 2013-14

Bench: Shri George George K, Vice- & Shri Inturi Rama Rao

For Appellant: Sri.Amaljith P.J., CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR & Smt.Leena Lal, Sr.AR
Section 139(1)Section 143(3)Section 250Section 69Section 80PSection 8O

…u/s.69 of the Act. As regards the claim of deduction u/s.80P of the Act is concerned, the CIT(A) following the judgment of the Hon’ble jurisdictional High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham v. CIT (2023) 459 ITR 730 (Ker.) held that since the assessee has not filed the return of income within the due date prescribed u/s.139(1) of the Act, it is not entitled for deduction u/s.80P of the Act. 6. Aggrieved by the order of the CIT(A), the assessee has filed the present appeals before the Tribunal. Revenue also had filed appeals in ITA No.599 to 601/Coch/2023 fo…

Tikota Cooperative Credit Society Niyamit, Vijayapur vs. Income Tax Officer, Ward-1 & Tps, Bijapur

In the result, appeal filed by the assessee is dismissed

ITA 1853/BANG/2024[2018-19]Status: DisposedITAT Bangalore04 Apr 2025AY 2018-19

Bench: Shri. Laxmi Prasad Sahuassessment Year : 2018-19

For Appellant: Smt. Pratibha R, AdvocateFor Respondent: Shri. Ganesh R Gale, Standing Counsel for Department
Section 139(1)Section 142(1)Section 143(1)Section 143(2)Section 144Section 148Section 80ASection 80P

…the case of Chirakkal Service Co-operative Bank Ltd., (supra) is a prior judgment and the same has been considered by the Hon'ble Kerala High Court in the case of Nileshwar Rangekallu Chethu Vyavasaya Thozhilali Sahakarana Sangham Vs. CIT (supra) reported in 459 ITR 730 (Kerala) (14.03.2023). Therefore, the case law relied on by the learned AR is not applicable. Page 5 of 7 6. Considering the rival submissions, it is noted that as per the data sheet of the Income Tax Department, it was noted that despite having huge cash deposits in its bank account of more than Rs.9 Crores, therefore, the AO after following th…

Kochin Co-Operative Society Ltd., Kochi vs. The Income Tax Officer, Ward-2(4) &Tps, Kochi

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

ITA 714/COCH/2023[2014-15]Status: DisposedITAT Cochin01 Apr 2025AY 2014-15

Bench: Shri George George K., Vp & Shri Inturi Rama Rao, Am Assessment Year: 2014-15 Kochin Co-Operative Society Ltd. .......... Appellant Vii/1832, Lalan Road, Mattancherry Kochi 682002 [Pan: Aabak1735C] Vs. The Income Tax Officer .......... Respondent Ward -2(4) & Tps, Kochi Appellant By: Ms. Niveditha K. Kamath, Advocate Respondent By: Shri Sanjit Kumar Das, Cit. Dr & Smt. Leena Lal, Sr. D.R. Date Of Hearing: 01.04.2025 Date Of Pronouncement: 01.04.2025

For Appellant: Ms. Niveditha K. Kamath, AdvocateFor Respondent: Shri Sanjit Kumar Das, CIT. DR
Section 139Section 139(1)Section 142(1)Section 147Section 148Section 250Section 80Section 80ASection 80A(5)Section 80P

…was filed before the CIT(A), who vide the impugned order confirmed the action of the AO. In paragraph 6.4.9 he relied on the judgement of the Hon'ble Kerala High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozihilali Sahararana Sangham [2023] 459 ITR 730 (Ker). 5. Being aggrieved, assessee is in appeal before this Tribunal. The learned counsel for the assessee, placing reliance on the decision of the Hon'ble Bangalore Tribunal in the case of Prathamika krishi Pattina Sahakara Sangh Ltd., ITA No. 614/Bang/2021 dated 13.06.2022, submitted that even in the absence of return of income deduction u/s.…

Kerala University Staff Housing Cooperative Society Ltd, Thiruvananthapuram vs. ITO, Ward 2(1), Trivandrum

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

ITA 963/COCH/2024[2022-2023]Status: DisposedITAT Cochin27 Mar 2025AY 2022-2023

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2022-23 Kerala University Staff Housing .......... Appellant Co-Opertive Society Ltd. University Campus Senat House Palayam, Thiruvananthapuram 695033 [Pan: Aajak0089P] Vs. The Income Tax Officer .......... Respondent Ward - 2(1), Thiruvananthapuram

For Appellant: Shri Abraham J. Markos, AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R
Section 119(2)(b)Section 139(1)Section 139(4)Section 143(3)Section 80ASection 80P

…ppeal was filed before the CIT(A), who vide the impugned order confirmed the action of the AO placing reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozihilali Sahararana Sangham [2023] 459 ITR 730 (Ker). 4. Being aggrieved, the appellant is in appeal before the Tribunal in the present appeal. 5. When the matter was called on, the learned counsel for the assessee submits that the delay in filing the appeal was condoned by the learned Pr. Commissioner of Income Tax, Thiruvananthapuram (PCIT) under the powers vested with him u/s. 119(2)(b)…

Eramalloor Service Co-Perative Bank Ltds No.1175, Cherthala vs. ITO, Ward-1, Alappuzha

In the result, the appeal by the assessee is dismissed

ITA 820/COCH/2024[2017-18]Status: DisposedITAT Cochin27 Mar 2025AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Sandeep Singh Karhail

For Appellant: Sri.C.A.Jojo, AdvocateFor Respondent: Smt.Leena Lal, Sr.AR
Section 139Section 139(1)Section 142(1)Section 142(1)(i)Section 144Section 250Section 80A(5)Section 80P

…e learned Departmental Representative the issue in question is covered in favour of the Department by the judgment of the Hon'ble Kerala High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham v/s CIT, reported in (2023) 459 ITR 730 (Kerla). 8. We have considered the submissions of both sides and perused the material available on record. In the present case, it cannot be disputed that the assessee neither filed its return of income under section 139(1) of the Act nor filed the same in response to the notice issued under section 142(1) of the Act. During the hearing, the lea…

Pananchery Service Cooperative Bank, Thrissur vs. Income Tax Officer, Ward 2(4), Thrissur

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

ITA 648/COCH/2024[2009-10]Status: DisposedITAT Cochin27 Mar 2025AY 2009-10

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2009-10 Pananchery Service Co-Op. Bank Ltd. .......... Appellant Pattikad, Pananchery, Thrissur 680652 [Pan: Aabap5815A] Vs. The Income Tax Officer, Ward - 2(4), Thrissur .......... Respondent

For Appellant: Shri Amaljith, CAFor Respondent: Smt. Leena Lal, Sr. D.R
Section 139Section 139(1)Section 142(1)Section 143(3)Section 148Section 80Section 80ASection 80A(5)Section 80P

…6. On the other hand, the learned Sr. DR submits that the issue in the appeal is squarely covered against the assessee by the decision of the Hon'ble Kerala High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozihilali Sahararana Sangham [2023] 459 ITR 730 (Ker) overruling its earlier decision in the case of Chirakkal Service Co- operative Bank Ltd. v. CIT[2016] 384 ITR 490 (Ker). 7. I heard the rival contentions and perused the material available on record. The solitary issue that arises for my consideration is whether or not the CIT(A) was correct in law in confirming the action of the AO denyin…

Cherthala Taluk Agricultural Credit Cooperative Society Ltd, Alappuzha vs. ITO, Ward 1 and Tps, Alappuzha, Alleppey

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

ITA 491/COCH/2024[2017-18]Status: DisposedITAT Cochin27 Mar 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2017-18 Cherthala Taluk Agricultural Credit .......... Appellant Co-Operative Societ Ltd. Cherthala P.O., Alappuzha 688524 [Pan: Aacac2301H] Vs. The Income Tax Officer .......... Respondent Ward - 1 & Tps, Alappuzha

For Appellant: Shri Amaljith, CAFor Respondent: Smt. Leena Lal, Sr. D.R
Section 139Section 139(1)Section 142(1)Section 144Section 148Section 80Section 80ASection 80A(5)Section 80P

…6. On the other hand, the learned Sr. DR submits that the issue in the appeal is squarely covered against the assessee by the decision of the Hon'ble Kerala High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozihilali Sahararana Sangham [2023] 459 ITR 730 (Ker) overruling its earlier decision in the case of Chirakkal Service Co- operative Bank Ltd. v. CIT[2016] 384 ITR 490 (Ker). 7. I heard the rival contentions and perused the material available on record. The solitary issue that arises for my consideration is whether or not the CIT(A) was correct in law in confirming the action of the AO denyin…

Sri Basaveshwara Gruha Nirmana Sahakara Sangha Niyamitha, Gunhouse Circle Ramanujar Mysore vs. Income Tax Officer Ward 1(1), Mysore, Mysore Karnataka

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

ITA 2254/BANG/2024[2017-18]Status: DisposedITAT Bangalore27 Mar 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadav

For Appellant: Shri Siddesh N Gaddi, CAFor Respondent: Shri Subramanian S, JCIT-DR
Section 147Section 80A(5)Section 80P

…of section 80A(5) as interpreted by the Hon’ble Kerala High Court in the case of Chirakara Service Co-Op Bank Ltd. vs. ITO reported in 384 ITR 490(Ker) and in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham v. CIT reported in 459 ITR 730(Ker) is a question which is to be considered by the lower authorities. Further it is also settled position of law that all credits appearing in the bank accounts cannot be presumed to be unexplained. Therefore, in the interest of justice, we restore these matters to the file of assessing officer for deciding it afresh subject to a cost of Rs. 20,…

Sri Basaveshwara Gruha Nirmana Sahakara Sangha Niyamitha, Gunhouse Circle Ramanujar Mysore vs. Income Tax Officer Ward 1(1), Mysore, Mysore Karnataka

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

ITA 2253/BANG/2024[2013-14]Status: DisposedITAT Bangalore27 Mar 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadav

For Appellant: Shri Siddesh N Gaddi, CAFor Respondent: Shri Subramanian S, JCIT-DR
Section 147Section 80A(5)Section 80P

…of section 80A(5) as interpreted by the Hon’ble Kerala High Court in the case of Chirakara Service Co-Op Bank Ltd. vs. ITO reported in 384 ITR 490(Ker) and in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham v. CIT reported in 459 ITR 730(Ker) is a question which is to be considered by the lower authorities. Further it is also settled position of law that all credits appearing in the bank accounts cannot be presumed to be unexplained. Therefore, in the interest of justice, we restore these matters to the file of assessing officer for deciding it afresh subject to a cost of Rs. 20,…

M/S Naduvannur Regional Co-Op Bank Ltd, Kozhikode vs. ITO Ward 2(3), Kozhikode

In the result, the appeals and the stay applications filed by the assessee are dismissed

ITA 124/COCH/2023[2018-19]Status: DisposedITAT Cochin11 Mar 2025AY 2018-19

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm Assessment Year: 2018-19 Naduvannur Regional Co-Operative Bank Ltd. .......... Appellant Naduvannur P.O., Kozhikode 673614 [Pan: Aaban2276P] Vs. The Income Tax Officer .......... Respondent Ward - 2(3), Kozhikode

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R
Section 139Section 139(1)Section 139(4)Section 142(1)Section 144Section 148Section 80Section 80ASection 80A(5)Section 80P

…is required to be made in the return of income. The issue in the present case is settled against the assessee by the decision of the Hon'ble Jurisdictional High court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozihilali Sahararana Sangham [2023] 459 ITR 730 (Ker) wherein it was held as under: - “11. On a consideration of the rival submissions and on a perusal of the statutory provisions, we find that a reading of Section 80A(5) 3 Naduvannur Regional Co-operative Bank Ltd. and Section 80AC of the IT Act as they stood prior to 1.4.2018, when the latter provision was amended by Finance Act 2018, woul…

M/S. Perinjanam Service Co-Operative Bank Ltd. No. R 720, Thrissur vs. ITO, Ward 2(5), Thrissur

In the result, the appeal of the assessee stands dismissed

ITA 846/COCH/2024[2008-09]Status: DisposedITAT Cochin24 Feb 2025AY 2008-09

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2008-09 The Perinjanam Service Co-Op. Bank Ltd. .......... Appellant Perinjanam P.O., Thrissur 680686 [Pan: Aacap7392K] Vs. The Income Tax Officer .......... Respondent Ward – 2(5) Thrissur

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R
Section 139Section 139(1)Section 142(1)Section 144Section 148Section 80ASection 80A(5)Section 80P

…e learned Sr. DR. 6. The learned Sr. DR submits that the issue in the appeal is squarely covered against the assessee by the decision of the Hon'ble Kerala High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozihilali Sahararana Sangham [2023] 459 ITR 730 (Ker) overruling its earlier decision in the case of Chirakkal Service Co-operative Bank Ltd. v. CIT[2016] 384 ITR 490 (Ker). 7. The solitary issue that arises for my consideration is whether or not the CIT(A) was correct in law in confirming the action of the AO denying deduction u/s. 80P of the Act as no valid return of income was filed by the…

Moospet Service Co-Operative Bank Ltd 682, Thrissur vs. Income Tax Officer Ward 1(1), Thrissur

In the result, the appeal of the assessee stands dismissed

ITA 35/COCH/2024[2018-19]Status: DisposedITAT Cochin21 Feb 2025AY 2018-19

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm Assessment Year: 2018-19 Moospet Service Co-Op. Bank Ltd. .......... Appellant Moospet P.O., Thrissur 680006 [Pan: Aaeam8229N] Vs. The Income Tax Officer, Ward -1(1) .......... Respondent Aayakar Bhavan, Shakthan Thampuran Ngar, Thrissur 680001 Appellant By: ------- None ------- Respondent By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 03.02.2025 Date Of Pronouncement: 21.02.2025

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R
Section 139Section 139(1)Section 142(1)Section 143(3)Section 148Section 2Section 36(1)Section 80ASection 80A(5)Section 80P

…e learned Sr. DR. 6. The learned Sr. DR submits that the issue in the appeal is squarely covered against the assessee by the decision of the Hon'ble Kerala High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozihilali Sahararana Sangham [2023] 459 ITR 730 (Ker) overruling its earlier decision in the case of Chirakkal Service Co-operative Bank Ltd. v. CIT[2016] 384 ITR 490 (Ker). 7. We have heard the learned Sr. DR and perused the material available on record. The solitary issue that arises for our consideration is whether or not the CIT(A) was correct in law in confirming the action of the AO den…

Hinganghat Nagri Sahakari Pat Sanstha, Hinganghat vs. Income Tax Officer Ward-1, Wardha

In the result, appeal by the assessee for A

ITA 569/NAG/2024[2022-23]Status: DisposedITAT Nagpur10 Feb 2025AY 2022-23

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Suyash RankaFor Respondent: Shri Abhay Y. Marathe
Section 56Section 80P

…ome. We, hence, answer the question of law framed in I.T.A.No.273 of 2015 against the assessee and in favour of the Revenue." Unquote. 7.7 The Hon'ble Kerala High Court in the case of Nileshwar Rangekallu Chethu Vyavasaya Thozhilali Sahakarana Sangham Vs. CIT 459 ITR 730 (Kerala) [14- 03-2023], has held as under: Quote, 1. On a consideration of the rival submissions and on a perusal of the statutory provisions, we find that a reading of section 80A(5) and Section 80AC of the IT Act as they stood prior to 1-4-2018, when the latter provision was amended by Finance Act 2018, would reveal that the statutory scheme un…

Hinganghat Nagri Sahakari Pat Sanstha, Hinganghat vs. Income Tax Officer Ward-1, Wardha

In the result, appeal by the assessee for A

ITA 568/NAG/2024[2020-21]Status: DisposedITAT Nagpur10 Feb 2025AY 2020-21

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Suyash RankaFor Respondent: Shri Abhay Y. Marathe
Section 56Section 80P

…ome. We, hence, answer the question of law framed in I.T.A.No.273 of 2015 against the assessee and in favour of the Revenue." Unquote. 7.7 The Hon'ble Kerala High Court in the case of Nileshwar Rangekallu Chethu Vyavasaya Thozhilali Sahakarana Sangham Vs. CIT 459 ITR 730 (Kerala) [14- 03-2023], has held as under: Quote, 1. On a consideration of the rival submissions and on a perusal of the statutory provisions, we find that a reading of section 80A(5) and Section 80AC of the IT Act as they stood prior to 1-4-2018, when the latter provision was amended by Finance Act 2018, would reveal that the statutory scheme un…

Hinganghat Nagri Sahakari Pat Sanstha, Hinganghat vs. Income Tax Ward-1, Wardha

In the result, appeal by the assessee for A

ITA 567/NAG/2024[2018-19]Status: DisposedITAT Nagpur10 Feb 2025AY 2018-19

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Suyash RankaFor Respondent: Shri Abhay Y. Marathe
Section 56Section 80P

…ome. We, hence, answer the question of law framed in I.T.A.No.273 of 2015 against the assessee and in favour of the Revenue." Unquote. 7.7 The Hon'ble Kerala High Court in the case of Nileshwar Rangekallu Chethu Vyavasaya Thozhilali Sahakarana Sangham Vs. CIT 459 ITR 730 (Kerala) [14- 03-2023], has held as under: Quote, 1. On a consideration of the rival submissions and on a perusal of the statutory provisions, we find that a reading of section 80A(5) and Section 80AC of the IT Act as they stood prior to 1-4-2018, when the latter provision was amended by Finance Act 2018, would reveal that the statutory scheme un…

Kulasekharapuram Service Coperative Bank Ltd No.995, Kollam vs. ITO, Kollam

In the result, ITA No. 781/Coch/2024 is dismissed and ITA Nos

ITA 783/COCH/2024[2020-21]Status: DisposedITAT Cochin04 Feb 2025AY 2020-21

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

For Appellant: Shri Rajakannan, AdvocateFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 139Section 139(1)Section 142(1)Section 144Section 148Section 80ASection 80A(5)Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PRAKASH CHAND YADAV, JM ITA Nos. 781 to 783/Coch/2024 Assessment Years: 2017-18 & 2020-21 Kulasekharapuram Service Co-op. Bank Ltd. .......... Appellant Kattikadavu, Karunagappally, Kollam 690542 [PAN: AABAK9297M] vs. The Income Tax Officer .......... Respondent Ward - 5, Alappuzha Appellant by: Shri Rajakannan, Advocate Respondent by: Shri Sanjit Kumar Das, CIT-DR & Smt. Leena Lal, Sr. D.R. Date of Hearing: 21.01.2025 Date of Pronouncement: 04.02.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assess…

Kulasekharapuram Service Cooperative Bank Ltd No.995, Kollam vs. ITO, Ward-5, Alappuzha

In the result, ITA No. 781/Coch/2024 is dismissed and ITA Nos

ITA 782/COCH/2024[2017-18]Status: DisposedITAT Cochin04 Feb 2025AY 2017-18

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

For Appellant: Shri Rajakannan, AdvocateFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 139Section 139(1)Section 142(1)Section 144Section 148Section 80ASection 80A(5)Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PRAKASH CHAND YADAV, JM ITA Nos. 781 to 783/Coch/2024 Assessment Years: 2017-18 & 2020-21 Kulasekharapuram Service Co-op. Bank Ltd. .......... Appellant Kattikadavu, Karunagappally, Kollam 690542 [PAN: AABAK9297M] vs. The Income Tax Officer .......... Respondent Ward - 5, Alappuzha Appellant by: Shri Rajakannan, Advocate Respondent by: Shri Sanjit Kumar Das, CIT-DR & Smt. Leena Lal, Sr. D.R. Date of Hearing: 21.01.2025 Date of Pronouncement: 04.02.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assess…

Kulasekharapuram Service Cooperative Bank Ltd No.995, Kollam vs. ITO, Ward-5, Alappuzha

In the result, ITA No. 781/Coch/2024 is dismissed and ITA Nos

ITA 781/COCH/2024[2017-18]Status: DisposedITAT Cochin04 Feb 2025AY 2017-18

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

For Appellant: Shri Rajakannan, AdvocateFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 139Section 139(1)Section 142(1)Section 144Section 148Section 80ASection 80A(5)Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PRAKASH CHAND YADAV, JM ITA Nos. 781 to 783/Coch/2024 Assessment Years: 2017-18 & 2020-21 Kulasekharapuram Service Co-op. Bank Ltd. .......... Appellant Kattikadavu, Karunagappally, Kollam 690542 [PAN: AABAK9297M] vs. The Income Tax Officer .......... Respondent Ward - 5, Alappuzha Appellant by: Shri Rajakannan, Advocate Respondent by: Shri Sanjit Kumar Das, CIT-DR & Smt. Leena Lal, Sr. D.R. Date of Hearing: 21.01.2025 Date of Pronouncement: 04.02.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assess…

Vengola Service Co Op Bank Ltd, Ernakulam vs. ITO, Ward 2, Aluva

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

ITA 565/COCH/2024[2018-19]Status: DisposedITAT Cochin28 Jan 2025AY 2018-19

Bench: Shri Inturi Rama Rao, Am & Shri Keshav Dubey, Jm Assessment Year: 2018-19 Vengola Service Co-Op. Bank Ltd. .......... Appellant 13/621 Ab, Kunnathunadu Vengola P.O., Ernakulam 683556 [Pan: Aaaav1709N] Vs. The Income Tax Officer .......... Respondent Ward - 2, Aluva Appellant By: Shri Lokanathan R., Ca Respondent By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 06.01.2025 Date Of Pronouncement: 28.01.2025

For Appellant: Shri Lokanathan R., CAFor Respondent: Smt. Leena Lal, Sr. D.R
Section 139(1)Section 139(4)Section 270ASection 80ASection 80A(5)Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI KESHAV DUBEY, JM Assessment Year: 2018-19 Vengola Service Co-op. Bank Ltd. .......... Appellant 13/621 AB, Kunnathunadu Vengola P.O., Ernakulam 683556 [PAN: AAAAV1709N] vs. The Income Tax Officer .......... Respondent Ward - 2, Aluva Appellant by: Shri Lokanathan R., CA Respondent by: Smt. Leena Lal, Sr. D.R. Date of Hearing: 06.01.2025 Date of Pronouncement: 28.01.2025 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)…

Kanichukulangara Service Co Operative Bank Limited, Kanichukulangara vs. ITO, Ward 2, Alappuzha

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

ITA 653/COCH/2023[2017-18]Status: DisposedITAT Cochin28 Jan 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Keshav Dubey, Jm Assessment Year: 2017-18 Kanichukulangara Service Co-Op. Bank Ltd. .......... Appellant Kanichukulangara, Alappuzha 688544 [Pan: Aacak2630D] Vs. The Income Tax Officer .......... Respondent Ward - 5, Alappuzha Appellant By: ------- None ------- Respondent By: Shri Sanjit Kumar Das, Cit-Dr Date Of Hearing: 06.01.2025 Date Of Pronouncement: 28.01.2025

For Appellant: ------- None -------For Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 139(1)Section 139(4)Section 142Section 142(1)Section 144Section 148Section 80ASection 80A(5)Section 80P

…d the return of income for the relevant assessment year. This issue is no longer res integra, as it is covered by the judgement of the Hon'ble Jurisdictional High court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham v. CIT 459 ITR 730 wherein it is held as under: - 3 Kanichukulangara Service Co-op. Bank Ltd. “ a reading of section 80A(5) and section 80AC of the Income-tax Act, 1961, as they stood prior to April 1, 2018, would reveal that the statutory scheme under the Act was to admit only such claims for deduction under section 80P of the Act as were made by the assessee in…