Pathare Prabhu Cooperative Housing Society Ltd. v. ITO

153 Taxmann.com 714Income Tax Appellate Tribunal2023#1579 most cited

What is Pathare Prabhu Cooperative Housing Society Ltd. v. ITO authority for?

Co-operative housing societies are entitled to a deduction under Section 80P(2)(d) of the Income Tax Act for interest income earned from investments made in co-operative banks.

71

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2023 to 2026.

Also referred to as

Pathare Prabhu Cooperative Housing Society Ltd. v. ITO · 80P(2)(d) · deduction · interest income · co-operative banks · co-operative housing society · assessment year 2018-19 · disallowance

Sections most often in play

Section 80P(2)(d)Section 80P(4)Section 2(19)Section 250Section 143(1)Section 80PSection 80P(1)Section 154

Issues it is cited on

section 70section 80p(1)section 2(19)section 80p(2)(b)section 80p(4)section 80p(2)(c)section 80p(2)(d)section 80p(2)gross total incomesection 80psection 80p(2)(a)section 80p(2)(a)(i)

Judgments citing Pathare Prabhu Cooperative Housing Society Ltd. v. ITO

Dahisar Sanskruti Cooperative Housing Society Ltd., Mumbai vs. Centralized Processing Unit, Income Tax Department, Bangalore

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

ITA 209/MUM/2024[2020-21]Status: DisposedITAT Mumbai04 Jun 2024AY 2020-21

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhariassessment Year: 2020-21

For Appellant: Shri Anand Desai, A.RFor Respondent: Shri C.T. Mathews, Sr. DR
Section 234ASection 250Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SMT. RENU JAUHARI, ACCOUNTANT MEMBER Assessment Year: 2020-21 M/s. Dahisar Sanskruti Centralized Processing Cooperative Housing Society Unit- Income Tax Ltd., Department, B 502, Sanskruti Society, Vs. Bangalore – 560 500 Anand Nagar, Dahisar East, Mumbai – 400 068 PAN: AABAD3430H (Appellant) (Respondent) Present for: Assessee by : Shri Anand Desai, A.R. Shri C.T. Mathews, Sr. D.R. Revenue by : Shri C.T. Mathews, Sr. DR Date of Hearing : 22 . 05 . 2024 Date of Pronouncement : 04 . 06 .…

Yersova Primerose Co-Op Housing Society Limited, Mumbai vs. Income Tax Officer-25(1)(4), Mumbai

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

ITA 363/MUM/2024[2018-19]Status: DisposedITAT Mumbai31 May 2024AY 2018-19

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhariassessment Year: 2018-19

For Appellant: Shri Anil Tiwari, A.RFor Respondent: Shri Nagnath Pasale, D.R
Section 143(1)Section 154Section 234ASection 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SMT. RENU JAUHARI, ACCOUNTANT MEMBER Assessment Year: 2018-19 M/s. Versova Primerose Co-op Income Tax Officer, Housing Society Limited, Ward - 25(1)(4), Room No.206, 2nd Floor, Ground Floor, Versova Prime Rose, Vs. Kautilya Bhavan, Lokhandwala Complex, C-41 to C-43, G-Block, Andheri (W), Bandra Kurla Complex, Mumbai - 400053 Bandra (E), PAN: AAAAV3928K Mumbai - 400051 (Appellant) (Respondent) Present for: Assessee by : Shri Anil Tiwari, A.R. Revenue by : Shri Nagnath Pasale, D.R. Date of…

Aurum Grande Co-Operative Housing Society Limited, Kanjurmarg - Mumbai vs. Commissioner of Income-Tax (Appeals), National Faceless Appeal Centre (NFAC)

In the result the appeal filed by the assessee stands allowed

ITA 4412/MUM/2023[2020-2021]Status: DisposedITAT Mumbai16 May 2024AY 2020-2021

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriaurum Grande Co- Vs. Income-Tax Department, Operative Housing National Faceless Appeal, Society Ltd. Centre, Delhi Cts No. 1293, 1- 5,/30/7&675 Village Kuanjur Road, Kanjurmrg East Mumbai-400042 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No:Aafaa2092L Appellant .. Respondent

For Appellant: Mr. Sukhsagar SyalFor Respondent: Shri Himanshu Kumar
Section 143(3)Section 153(1)Section 234ASection 250Section 80P(2)(d)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER Aurum Grande Co- Vs. Income-tax Department, operative Housing National Faceless Appeal, Society Ltd. Centre, Delhi CTS No. 1293, 1- 5,/30/7&675 Village Kuanjur Road, Kanjurmrg East Mumbai-400042 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No:AAFAA2092L Appellant .. Respondent Appellant by : Mr. Sukhsagar Syal Respondent by : Shri Himanshu Kumar Date of Hearing 14.05.2024 Date of Pronouncement 16.05.2024 आदेश / O R D E R PER RENU JAUHRI [A.M.] :- This appeal is filed by the…

Central Warehousing Corporation Employees Co-Op Credit Society Limited, Mumbai vs. CIT, Delhi

In the result, appeals for AY 2014-15, 2015-16, 2017-18 & 2020-21 are allowed

ITA 3953/MUM/2023[2014-15]Status: DisposedITAT Mumbai18 Apr 2024AY 2014-15

Bench: Shri Anikesh Banerjee, Jm & Ms Padmavathy S, Am

For Appellant: Shri Rohit Kasat, CAFor Respondent: Shri R.R. Makwana, JCIT
Section 143(3)Section 201Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JM & MS PADMAVATHY S, AM I.T.A. No. 3953/Mum/2023 (Assessment Year: 2014-15) I.T.A. No. 3946/Mum/2023 (Assessment Year: 2015-16) I.T.A. No. 3948/Mum/2023 (Assessment Year: 2017-18) I.T.A. No. 3945/Mum/2023 (Assessment Year: 2020-21) Central Warehousing ITO, Ward-28(1)(1), Corporation Employees Co-op IT Office, Vashi Railway Station Credit Society Ltd. Building, Navi Mumbai-400703 Ground Floor, Sector-20, Vs. Near Turbe Station, Vashi, New Mumbai-400703. PAN : AACAC0475E Appellant) : Respondent) Appellant/Assessee by : Shri Roh…

Central Warehousing Corporation Employees Co-Op Credit Society Ltd, Mumbai vs. ITO, Mumbai

In the result, appeals for AY 2014-15, 2015-16, 2017-18 & 2020-21 are allowed

ITA 3948/MUM/2023[2017-18]Status: DisposedITAT Mumbai18 Apr 2024AY 2017-18

Bench: Shri Anikesh Banerjee, Jm & Ms Padmavathy S, Am

For Appellant: Shri Rohit Kasat, CAFor Respondent: Shri R.R. Makwana, JCIT
Section 143(3)Section 201Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JM & MS PADMAVATHY S, AM I.T.A. No. 3953/Mum/2023 (Assessment Year: 2014-15) I.T.A. No. 3946/Mum/2023 (Assessment Year: 2015-16) I.T.A. No. 3948/Mum/2023 (Assessment Year: 2017-18) I.T.A. No. 3945/Mum/2023 (Assessment Year: 2020-21) Central Warehousing ITO, Ward-28(1)(1), Corporation Employees Co-op IT Office, Vashi Railway Station Credit Society Ltd. Building, Navi Mumbai-400703 Ground Floor, Sector-20, Vs. Near Turbe Station, Vashi, New Mumbai-400703. PAN : AACAC0475E Appellant) : Respondent) Appellant/Assessee by : Shri Roh…

Central Warehousing Corporation Employees Co-Op Credit Society Ltd, Mumbai vs. CIT(Appeals), Mumbai

In the result, appeals for AY 2014-15, 2015-16, 2017-18 & 2020-21 are allowed

ITA 3946/MUM/2023[2015-16]Status: DisposedITAT Mumbai18 Apr 2024AY 2015-16

Bench: Shri Anikesh Banerjee, Jm & Ms Padmavathy S, Am

For Appellant: Shri Rohit Kasat, CAFor Respondent: Shri R.R. Makwana, JCIT
Section 143(3)Section 201Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JM & MS PADMAVATHY S, AM I.T.A. No. 3953/Mum/2023 (Assessment Year: 2014-15) I.T.A. No. 3946/Mum/2023 (Assessment Year: 2015-16) I.T.A. No. 3948/Mum/2023 (Assessment Year: 2017-18) I.T.A. No. 3945/Mum/2023 (Assessment Year: 2020-21) Central Warehousing ITO, Ward-28(1)(1), Corporation Employees Co-op IT Office, Vashi Railway Station Credit Society Ltd. Building, Navi Mumbai-400703 Ground Floor, Sector-20, Vs. Near Turbe Station, Vashi, New Mumbai-400703. PAN : AACAC0475E Appellant) : Respondent) Appellant/Assessee by : Shri Roh…

Central Warehousing Corporation Employees Co-Op Credit Society Ltd, Mumbai vs. CIT(Appeals), Mumbai

In the result, appeals for AY 2014-15, 2015-16, 2017-18 & 2020-21 are allowed

ITA 3945/MUM/2023[2020-21]Status: DisposedITAT Mumbai18 Apr 2024AY 2020-21

Bench: Shri Anikesh Banerjee, Jm & Ms Padmavathy S, Am

For Appellant: Shri Rohit Kasat, CAFor Respondent: Shri R.R. Makwana, JCIT
Section 143(3)Section 201Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JM & MS PADMAVATHY S, AM I.T.A. No. 3953/Mum/2023 (Assessment Year: 2014-15) I.T.A. No. 3946/Mum/2023 (Assessment Year: 2015-16) I.T.A. No. 3948/Mum/2023 (Assessment Year: 2017-18) I.T.A. No. 3945/Mum/2023 (Assessment Year: 2020-21) Central Warehousing ITO, Ward-28(1)(1), Corporation Employees Co-op IT Office, Vashi Railway Station Credit Society Ltd. Building, Navi Mumbai-400703 Ground Floor, Sector-20, Vs. Near Turbe Station, Vashi, New Mumbai-400703. PAN : AACAC0475E Appellant) : Respondent) Appellant/Assessee by : Shri Roh…

Blue Rose Industrial Premises Co-Op Society Limited, Mumbai vs. CIT (A), National Faceless Appeal Centre, Delhi

In the result, appeal filed by the Assessee stands allowed in the aforesaid terms

ITA 2227/MUM/2023[2020-21]Status: DisposedITAT Mumbai31 Oct 2023AY 2020-21

Bench: Shri Narender Kumar Choudhryblue Rose Industrial Premises Cit(A), Co-Op. Society Limited Nfac, 43, Blue Rose Industrial Delhi-110 001 Premises Co-Op. Society Limited Vs. Wester Express Highway, Borivali (E), Mumbai-400 068

For Appellant: Shri Ajay Singh, Ld. ARFor Respondent: Ms. Smitha V. Nair, Ld. DR
Section 250Section 56Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER Blue Rose Industrial Premises CIT(A), Co-op. Society Limited NFAC, 43, Blue Rose Industrial Delhi-110 001 Premises Co-op. Society Limited Vs. Wester Express Highway, Borivali (E), Mumbai-400 068 PAN/GIR No. AAAAB 3779 Q (Assessee) : (Respondent) Assessee by : Shri Ajay Singh, Ld. AR Respondent by : Ms. Smitha V. Nair, Ld. DR Date of Hearing : 05.10.2023 Date of Pronouncement : 31.10.2023 O R D E R Per Narender Kumar Choudhry, J M: This appeal has been filed by the Assessee against the order dated 31.0…

SHI vs. Amruddhi Nagari Sahakari Patasanstha Maryadit, Mumbai

In the result, appeal filed by the Assessee stands allowed in the aforesaid terms

ITA 2225/MUM/2023[2020-21]Status: DisposedITAT Mumbai30 Oct 2023AY 2020-21

Bench: Shri N. K. Choudhry, Jm

For Appellant: Ms. Smitha V. Nair, Ld. DRFor Respondent: Date of Hearing
Section 2(24)(viia)Section 250Section 5Section 56Section 80PSection 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI N. K. CHOUDHRY, JM I.T.A. No. 2223/Mum/2023 Assessment Year: 2017-18) and I.T.A. No. 2224/Mum/2023 Assessment Year: 2018-19) and I.T.A. No. 2225/Mum/2023 Assessment Year: 2020-21) Shivsamruddhi Nagari ITO, Ward 31(1)(9), Sahakari Patasanstha Mumbai-400012. Maryadit, 1, Shivbhakt Mitra Mandal, Vs. Teen Dongari, Hanuman Nagar, Goregaon (W), Mumbai-400078 PAN No. AAEAS2097J Appellant) : Respondent) Shri Shekhar Patwardhan, Ld. CA Appellant/Assessee by : Ms. Smitha V. Nair, Ld. DR Revenue/Respondent by : Date of Hearing : 03.10.2023 Date of…

SHI vs. Amruddhi Nagari Sahakari Patasanstha Maryadit, Mumbai

In the result, appeal filed by the Assessee stands allowed in the aforesaid terms

ITA 2224/MUM/2023[2018-19]Status: DisposedITAT Mumbai30 Oct 2023AY 2018-19

Bench: Shri N. K. Choudhry, Jm

For Appellant: Ms. Smitha V. Nair, Ld. DRFor Respondent: Date of Hearing
Section 2(24)(viia)Section 250Section 5Section 56Section 80PSection 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI N. K. CHOUDHRY, JM I.T.A. No. 2223/Mum/2023 Assessment Year: 2017-18) and I.T.A. No. 2224/Mum/2023 Assessment Year: 2018-19) and I.T.A. No. 2225/Mum/2023 Assessment Year: 2020-21) Shivsamruddhi Nagari ITO, Ward 31(1)(9), Sahakari Patasanstha Mumbai-400012. Maryadit, 1, Shivbhakt Mitra Mandal, Vs. Teen Dongari, Hanuman Nagar, Goregaon (W), Mumbai-400078 PAN No. AAEAS2097J Appellant) : Respondent) Shri Shekhar Patwardhan, Ld. CA Appellant/Assessee by : Ms. Smitha V. Nair, Ld. DR Revenue/Respondent by : Date of Hearing : 03.10.2023 Date of…

SHI vs. Amruddhi Nagari Sahakari Patasanstha Maryadit, Mumbai

In the result, appeal filed by the Assessee stands allowed in the aforesaid terms

ITA 2223/MUM/2023[2017-18]Status: DisposedITAT Mumbai30 Oct 2023AY 2017-18

Bench: Shri N. K. Choudhry, Jm

For Appellant: Ms. Smitha V. Nair, Ld. DRFor Respondent: Date of Hearing
Section 2(24)(viia)Section 250Section 5Section 56Section 80PSection 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI N. K. CHOUDHRY, JM I.T.A. No. 2223/Mum/2023 Assessment Year: 2017-18) and I.T.A. No. 2224/Mum/2023 Assessment Year: 2018-19) and I.T.A. No. 2225/Mum/2023 Assessment Year: 2020-21) Shivsamruddhi Nagari ITO, Ward 31(1)(9), Sahakari Patasanstha Mumbai-400012. Maryadit, 1, Shivbhakt Mitra Mandal, Vs. Teen Dongari, Hanuman Nagar, Goregaon (W), Mumbai-400078 PAN No. AAEAS2097J Appellant) : Respondent) Shri Shekhar Patwardhan, Ld. CA Appellant/Assessee by : Ms. Smitha V. Nair, Ld. DR Revenue/Respondent by : Date of Hearing : 03.10.2023 Date of…