PCIT, Hubli v. Totgars Page 2 of 13 Co-operative Sale Society Ltd.

83 Taxmann 140High Court2017#21463 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2023.

Judgments citing PCIT, Hubli v. Totgars Page 2 of 13 Co-operative Sale Society Ltd.

The Bbr & Rdcc Employess Co-Operative Society Limited, Banghalore vs. Income Tax Officer, Ward-5(2)(4), Bangalore

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

ITA 17/BANG/2023[2017-18]Status: DisposedITAT Bangalore06 Feb 2023AY 2017-18

Bench: Shri N. V. Vasudevanassessment Year : 2017-18 M/S. The Bbr & Rdcc Bank Vs. Ito, Employees Co-Operative Society Ltd., Ward – 5(2)(4), No.6, 5Th Main Road, Chamarajpet, Bengaluru. Bengaluru. Pan : Aaaab 1346 D Appellant Respondent Assessee By : Shri. Girish, Ca Revenue By : Shri. Ganesh R. Ghale, Standing Counsel Date Of Hearing : 02.02.2023 Date Of Pronouncement : 06.02.2023 O R D E R This Is An Appeal By The Assessee Against The Order Dated 19.07.2022 Of Nfac, Delhi, Relating To Assessment Year 2017-18. 2. The Assessee Is A Co-Operative Society Registered Under The Karnataka Co-Operative Societies Act, 1959 & Is Engaged In Providing Small Credit Facilities To The Members Of The Society. The Assessee Received Interest On Investments Made In Financial Institutions Other Than Co- Operative Societies Of A Sum Of Rs.18,07,490/-. The Assessee Claimed That The Aforesaid Interest Income Is Originally For A Deduction Under Section 80P(2)(A)(I) Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Claim Of The Assessee Was Rejected By The Ao Based On The Decision Of The Hon’Ble Karnataka High Court In The Case Of Pcit, Hubli Vs. Totgars Co-Operative Sale Society Ltd., (2017) 83 Taxmann 140 (Karnataka). The Page 2 Of 6

For Appellant: Shri. Girish, CAFor Respondent: Shri. Ganesh R. Ghale, Standing Counsel

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

…n 80P(2)(a)(i) of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The claim of the assessee was rejected by the AO based on the decision of the Hon’ble Karnataka High Court in the case of PCIT, Hubli Vs. Totgars Co-operative Sale Society Ltd., (2017) 83 Taxmann 140 (Karnataka). The Page 2 of 6 alternative claim of the assessee for deduction under section 80P(2)(d) of the Act was also rejected by the AO by relying on the decision of the Hon’ble Karnataka High Court in the case of Totgars Co-operative Sale Society Ltd., (supra). The CIT(A) confirmed the order of the AO. 3. Aggrieved by the order of the CI…

Karinje Service Co-Operative Society Taccode Limited, Dakshina Kannada vs. Income Tax Officer, Ward-2(2), Mangalore

In the result, appeal of the assessee is treated as partly allowed for

ITA 955/BANG/2022[2017-18]Status: DisposedITAT Bangalore02 Feb 2023AY 2017-18

Bench: Shri N. V. Vasudevan

Section 57Section 80P(2)(a)Section 80P(2)(d)

…1961 (hereinafter called ‘the Act’). The claim of the assessee was rejected by the AO based on the decision of the Hon’ble Karnataka High Court in the case of PCIT, Hubli Vs. Totgars ITA No.955/Bang/2022 Page 2 of 13 Co-operative Sale Society Ltd., (2017) 83 Taxmann 140 (Karnataka). The alternative claim of the assessee for deduction under section 80P(2)(d) of the Act was also rejected by the AO by relying on the decision of the Hon’ble Karnataka High Court in the case of Totgars Co-operative Sale Society Ltd., (supra). The CIT(A) confirmed the order of the AO. 3. Aggrieved by the order of the CIT(A), t…

Malavally Taluk Sri Basaveshwara Credit Co-Operative Society Limited, Mandya vs. Income Tax Officer, Ward-1 & Tps, Mandya

In the result, appeal of the assessee is partly allowed

ITA 1019/BANG/2022[2016-17]Status: DisposedITAT Bangalore24 Nov 2022AY 2016-17

Bench: Shri N. V. Vasudevanassessment Year : 2016-17 M/S. Malavally Taluk Sri Vs. The Ito, Basaveshwara Credit Cooperative Ward – 1 & Tps, Society Ltd., Mandya. Kote Beedi, Malavalli, Mandya – 571 430. Pan : Afepa 6862 R Appellant Respondent Assessee By : Shri. Siddesh Nagaraj Gaddi, Ca Revenue By : Shri. Ganesh R. Ghale, Standing Counsel Date Of Hearing : 23.11.2022 Date Of Pronouncement : 24.11.2022 O R D E R This Is An Appeal By The Assessee Directed Against The Order Dated 20.06.2022 By The Nfac, Delhi Relating To Assessment Year 2016-17. 2. The Assessee Is A Credit Co-Operative Society. In The Assessment Of The Assessee For Assessment Year 2016-17, The Assessment Was Completed Under Section 143(3) By An Order Dated 28.12.2018. The Assessee Earned Interest Income Of Rs.3,20,999/- Being Interest Earned On Deposits With The Co-Operative Bank. The Assessee Claimed The Same As Deduction Under Sections 80P(2)(A)(I)/80P(2)(D) Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). Deduction Under Sections 80P(2)(A)(I)/80P(2)(D) Was Denied By The Ao By Following The Decision Of Hon’Ble Karnataka High Court In The Case Of Pcit Vs. Totagar’S Co-Operative Society (2017) 83 Taxmann 140 (Karnataka) Wherein It Was Held That Interest Earned On Page 2 Of 3

For Appellant: Shri. Siddesh Nagaraj Gaddi, CAFor Respondent: Shri. Ganesh R. Ghale, Standing Counsel

Section 143(3)Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC - C” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT Assessment Year : 2016-17 M/s. Malavally Taluk Sri Vs. The ITO, Basaveshwara Credit Cooperative Ward – 1 and TPS, Society Ltd., Mandya. Kote Beedi, Malavalli, Mandya – 571 430. PAN : AFEPA 6862 R APPELLANT RESPONDENT Assessee by : Shri. Siddesh Nagaraj Gaddi, CA Revenue by : Shri. Ganesh R. Ghale, Standing Counsel Date of hearing : 23.11.2022 Date of Pronouncement : 24.11.2022 O R D E R This is an appeal by the assessee directed against the order dated 20.06.2022 by the NFAC, Delhi relating to Assessment Y…

Krishnarajapet Taluk Agri Pro Co Op Marketing Society, Mandya vs. Principal Commissioner of Income Tax, Mysore

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

ITA 514/BANG/2021[2015-16]Status: DisposedITAT Bangalore09 Feb 2022AY 2015-16

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year : 2015-16 M/S. Krishnarajapet Taluk Agri Pro Co-Op Vs. Pr. Commissioner Of Income Tax, Marketing Society Ltd., Mysore. K. R. Pet, K. R. Pet Taluk, Mandya 571 426. Pan : Aaaak 4566 E Appellant Respondent Assessee By : Shri. Shankar Gowda H, Fca Revenue By : Shri. Sankar Ganesh K, Jcit(Dr)(Itat), Bengaluru. Date Of Hearing : 08.02.2022 Date Of Pronouncement : 08.02.2022 O R D E R Per N. V. Vasudevan: V. Vasudevan

For Appellant: Shri. Shankar Gowda H, FCAFor Respondent: Shri. Sankar Ganesh K, JCIT(DR)(ITAT), Bengaluru

Section 143(3)Section 263Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)Section 80P(2)(i)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2015-16 M/s. Krishnarajapet Taluk Agri Pro Co-op Vs. Pr. Commissioner of Income Tax, Marketing Society Ltd., Mysore. K. R. Pet, K. R. Pet Taluk, Mandya 571 426. PAN : AAAAK 4566 E APPELLANT RESPONDENT Assessee by : Shri. Shankar Gowda H, FCA Revenue by : Shri. Sankar Ganesh K, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 08.02.2022 Date of Pronouncement : 08.02.2022 O R D E R Per N. V. Vasudevan, Vice President : V. Vasudevan, Vice President This is a…