What is PCIT v. Gunja Samabay Krishi Unnayan Samity Ltd. authority for?

Interest income earned by a cooperative credit society from its funds parked with nationalized and commercial banks is construed as profits and gains of business, eligible for deduction under section 80P(2)(a)(i).

Which sections of the Income Tax Act does PCIT v. Gunja Samabay Krishi Unnayan Samity Ltd. come up under?

It is most often cited in judgments turning on Section 80P(2)(a)(i), Section 80P(2)(d), Section 143(3), Section 250, Section 263, Section 80P(4).

PCIT v. Gunja Samabay Krishi Unnayan Samity Ltd. (147 Taxmann.com 518)

Q: How many judgments cite PCIT v. Gunja Samabay Krishi Unnayan Samity Ltd.?

111 judgments on BharatTax cite PCIT v. Gunja Samabay Krishi Unnayan Samity Ltd. (147 Taxmann.com 518), spanning 2023 to 2026.

Kal Devendra Sarda Nagari Sahakari Patsanstha Maryadit, Nashik vs. ITO, Ward 1(2), Nashik

In the result, both the appeals of the appellant stands partly

ITA 468/PUN/2024[2017-18]Status: DisposedITAT Pune22 Apr 2024AY 2017-18

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita Nos.467 & 468/Pun/2024 "नधा"रण वष" / Assessment Years: 2014-15 & 2017-18 Kai Devendra Sarda Nagari Vs. Ito, Ward-1(2), Sahakari Patsanstha Maryadit, Nashik Tryamba Keshwar, Renuka Housing Soc., Trimbakeshwar, Patil Galli, Trimbakeshwar Nashik 422 101 Maharashtra Pan : Aaaak4418P Appellant Respondent

For Appellant: Smt. Deepa KhareFor Respondent: Shri Arvind Desai

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.467 & 468/PUN/2024 "नधा"रण वष" / Assessment Years: 2014-15 & 2017-18 Kai Devendra Sarda Nagari Vs. ITO, Ward-1(2), Sahakari Patsanstha Maryadit, Nashik Tryamba Keshwar, Renuka Housing soc., Trimbakeshwar, Patil Galli, Trimbakeshwar Nashik 422 101 Maharashtra PAN : AAAAK4418P Appellant Respondent Assessee by : Smt. Deepa Khare Revenue by : Shri Arvind Desai Date of hearing : 18.04.2024 Date of pronouncement : 22.04.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the two appea…

Kai Devendra Sarda Nagari Sahakari Patsanstha Maryadit, Nashik vs. ITO, Ward 1(2), Nashik

In the result, both the appeals of the appellant stands partly

ITA 467/PUN/2024[2014-15]Status: DisposedITAT Pune22 Apr 2024AY 2014-15

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita Nos.467 & 468/Pun/2024 "नधा"रण वष" / Assessment Years: 2014-15 & 2017-18 Kai Devendra Sarda Nagari Vs. Ito, Ward-1(2), Sahakari Patsanstha Maryadit, Nashik Tryamba Keshwar, Renuka Housing Soc., Trimbakeshwar, Patil Galli, Trimbakeshwar Nashik 422 101 Maharashtra Pan : Aaaak4418P Appellant Respondent

For Appellant: Smt. Deepa KhareFor Respondent: Shri Arvind Desai

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.467 & 468/PUN/2024 "नधा"रण वष" / Assessment Years: 2014-15 & 2017-18 Kai Devendra Sarda Nagari Vs. ITO, Ward-1(2), Sahakari Patsanstha Maryadit, Nashik Tryamba Keshwar, Renuka Housing soc., Trimbakeshwar, Patil Galli, Trimbakeshwar Nashik 422 101 Maharashtra PAN : AAAAK4418P Appellant Respondent Assessee by : Smt. Deepa Khare Revenue by : Shri Arvind Desai Date of hearing : 18.04.2024 Date of pronouncement : 22.04.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the two appea…

Shri T S Nagari Sahakari Patsanstha Maryadit, Pune vs. Income Tax Officer, Ward-10(1), Pune

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

ITA 433/PUN/2024[2018-19]Status: DisposedITAT Pune15 Apr 2024AY 2018-19

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.433/Pun/2024 "नधा"रण वष" / Assessment Year : 2018-19

For Appellant: Shri Premchand C. Patil &For Respondent: Shri Arvind Desai

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.433/PUN/2024 "नधा"रण वष" / Assessment Year : 2018-19 Shri T.S. Nagari Sahakari Patsanstha Vs. ITO, Ward-10(1), Maryadit, Pune. 001, At Post Shinoli, Dist. Pune 410 516, Maharashtra PAN : AADAS3746D Appellant Respondent Assessee by : Shri Premchand C. Patil & Shri Yuvraj Bhandare Revenue by : Shri Arvind Desai : 15.04.2024 Date of hearing Date of pronouncement : 15.04.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of th…

Sangam Sahakari Patpedhi Maryaditnagari, Navi Mumbai, Thane vs. Mumbai-W-91, Vashi Navimumbai

In the result, both the appeal of the assessee are allowed

ITA 3377/MUM/2023[2015-16]Status: DisposedITAT Mumbai31 Jan 2024AY 2015-16

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2015-16 & Assessment Year: 2020-21 Sangam Sahakari Patpedhi Mumbai-W-91, Maryaditnagari, Navi Mumbai, It-Office, Vashi Railway Station Office No. 227, Central Facility Vs. Building Navi Mumbai-400703. Building, 3Rd Floor, Sector-19, Turbhe, Navi Mumbai-400705. Pan No. Aacas 6296 B Appellant Respondent

For Appellant: Mr. Vijay Kumar ShindeFor Respondent: Ms. Kakoli Ghosh, Sr. DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2015-16 & Assessment Year: 2020-21 Sangam Sahakari Patpedhi Mumbai-W-91, Maryaditnagari, Navi Mumbai, IT-Office, Vashi Railway Station Office No. 227, Central Facility Vs. Building Navi Mumbai-400703. Building, 3rd floor, Sector-19, Turbhe, Navi Mumbai-400705. PAN NO. AACAS 6296 B Appellant Respondent Assessee by : Mr. Vijay Kumar Shinde Revenue by : Ms. Kakoli Ghosh, Sr. DR : Date of Hearing 31/01/2024 Date of pronouncement : 31/01/2024 ORDE…

Sangam Nagari Sahakri Patpedhi Maryadit, Navimumbai vs. Mum-W-91-Range-222, Navimumbai

ITA 3376/MUM/2023[2020-21]Status: DisposedITAT Mumbai31 Jan 2024AY 2020-21

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Respondent: Mr. Vijay Kumar Shinde

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH "SMC" MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA No. 3377/MUM/2023 Assessment Year: 2015-16 & ITA No. 3376/MUM/2023 Assessment Year: 2020-21 Sangam Sahakari Patpedhi Maryaditnagari, Navi Mumbai, Office No. 227, Central Facility Building, 3rd floor, Sector-19, Turbhe, Navi Mumbai-400705. PAN NO. AACAS 6296 В Appellant Assessee by Vs. Mumbai-W-91, IT-Office, Vashi Railway Station Building Navi Mumbai-400703. Respondent : Mr. Vijay Kumar Shinde Revenue by : Ms. Kakoli Ghosh, Sr. DR Date of Hearing : 31/01/2…

Pune Jilha Gramsevak Sahkari Pathsanstha Maryadit Pune, Pune vs. The Income Tax Officer, Ward-12(1), Pune

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

ITA 958/PUN/2023[2020-21]Status: DisposedITAT Pune05 Oct 2023AY 2020-21

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.958/Pun/2023 िनधा"रण वष" / Assessment Year : 2020-21 Pune Jilha Gramsevak Vs. Ito, Ward-12(1), Pune. Sahkari Pathsanstha Maryadit, 752, Shivlila Chembers, Kumthekar Road, Sadashiv Peth, Pune- 411030. Pan : Aabap0214D Appellant Respondent Assessee By : Smt. Deepa Khare Revenue By : Shri Kalpesh Rupavatiya Date Of Hearing : 27.09.2023 Date Of Pronouncement : 05.10.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 13.06.2023 For The Assessment Year 2020-21. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Co- Operative Society Incorporated Under The Provisions Of The Maharashtra Co-Operative Societies Act. It Is A Member Of Co- Operative Society Formed For The Purpose Of Providing Credit

For Appellant: Smt. Deepa KhareFor Respondent: Shri Kalpesh Rupavatiya

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.958/PUN/2023 िनधा"रण वष" / Assessment Year : 2020-21 Pune Jilha Gramsevak Vs. ITO, Ward-12(1), Pune. Sahkari Pathsanstha Maryadit, 752, Shivlila Chembers, Kumthekar Road, Sadashiv Peth, Pune- 411030. PAN : AABAP0214D Appellant Respondent Assessee by : Smt. Deepa Khare Revenue by : Shri Kalpesh Rupavatiya Date of hearing : 27.09.2023 Date of pronouncement : 05.10.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of the Nationa…

M/S Ravikiran Co-Operative Credit Society Limited, Belagavi vs. Principal Commissioner of Income Tax, Hubli

In the result, the appeal filed by the assessee in ITA

ITA 94/PAN/2023[2018-19]Status: DisposedITAT Panaji08 Sept 2023AY 2018-19

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhurysl.

For Appellant: NoneFor Respondent: Shri Prabhakar Anand DJ

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. No. Year 1 92/PAN/2023 M/s. Ravikiran Co- ITO, Ward-3, Belagavi 2017-18 operative Credit Society Limited, Belgundi, Dist.: Belagavi- 591108 PAN : AAAAR0468C 2 93/PAN/2023 M/s. Ravikiran Co- National E-assessment 2018-19 operative Credit Society Centre, Delhi Limited, Belgundi, Dist.: Belagavi- 591108 PAN : AAAAR0468C 3 94/PAN/2023 M/s. Ravikiran Co- PCIT, Hubli 2018-19 operative Credit Soci…

M/S Ravikiran Co-Operative Credit Society Limited, Belagavi vs. National E - Assessment Centre, Delhi

In the result, the appeal filed by the assessee in ITA

ITA 93/PAN/2023[2018-19]Status: DisposedITAT Panaji08 Sept 2023AY 2018-19

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhurysl.

For Appellant: NoneFor Respondent: Shri Prabhakar Anand DJ

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. No. Year 1 92/PAN/2023 M/s. Ravikiran Co- ITO, Ward-3, Belagavi 2017-18 operative Credit Society Limited, Belgundi, Dist.: Belagavi- 591108 PAN : AAAAR0468C 2 93/PAN/2023 M/s. Ravikiran Co- National E-assessment 2018-19 operative Credit Society Centre, Delhi Limited, Belgundi, Dist.: Belagavi- 591108 PAN : AAAAR0468C 3 94/PAN/2023 M/s. Ravikiran Co- PCIT, Hubli 2018-19 operative Credit Soci…

M/S Ravikiran Co-Operative Credit Society Limited, Belagavi vs. The Income Tax Officer, Ward - 3, Belagavi

In the result, the appeal filed by the assessee in ITA

ITA 92/PAN/2023[2017-18]Status: DisposedITAT Panaji08 Sept 2023AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhurysl.

For Appellant: NoneFor Respondent: Shri Prabhakar Anand DJ

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. No. Year 1 92/PAN/2023 M/s. Ravikiran Co- ITO, Ward-3, Belagavi 2017-18 operative Credit Society Limited, Belgundi, Dist.: Belagavi- 591108 PAN : AAAAR0468C 2 93/PAN/2023 M/s. Ravikiran Co- National E-assessment 2018-19 operative Credit Society Centre, Delhi Limited, Belgundi, Dist.: Belagavi- 591108 PAN : AAAAR0468C 3 94/PAN/2023 M/s. Ravikiran Co- PCIT, Hubli 2018-19 operative Credit Soci…

Shri Vardhaman Urban Credit Souharda Sahakari Niyamit, Kudchi vs. Income Tax Officer, Ward - 1, Belagavi

In the result, the appeal filed by the assessee in ITA

ITA 91/PAN/2023[2017-18]Status: DisposedITAT Panaji08 Sept 2023AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.91/Pan/2023 िनधा"रण वष" / Assessment Year : 2017-18 Shri Vardhaman Urban Vs. Ito, Ward-1, Belgaum. Credit Souharda Sahakari Niyamit, Post- Kudchi, Tal- Raibag, Dist.- Belgaum, Karnataka- 591005. Pan : Aaaas5599R Appellant Respondent S.A. No.07/Pan/2023 (Arising Out Of Ita No.91/Pan/2023) िनधा"रण वष" / Assessment Year : 2017-18 Shri Vardhaman Urban Vs. Ito, Ward-1, Belgaum. Credit Souharda Sahakari Niyamit, Post- Kudchi, Tal- Raibag, Dist.- Belgaum, Karnataka- 591005. Pan : Aaaas5599R Appellant Respondent Assessee By : Shri U. G. Ammangi Revenue By : Shri Ashwini D. Hosmani Date Of Hearing : 04.09.2023 Date Of Pronouncement : 08.09.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated

For Appellant: Shri U. G. AmmangiFor Respondent: Shri Ashwini D. Hosmani

Section 143(3)Section 21Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.91/PAN/2023 िनधा"रण वष" / Assessment Year : 2017-18 Shri Vardhaman Urban Vs. ITO, Ward-1, Belgaum. Credit Souharda Sahakari Niyamit, Post- Kudchi, Tal- Raibag, Dist.- Belgaum, Karnataka- 591005. PAN : AAAAS5599R Appellant Respondent S.A. No.07/PAN/2023 (Arising out of ITA No.91/PAN/2023) िनधा"रण वष" / Assessment Year : 2017-18 Shri Vardhaman Urban Vs. ITO, Ward-1, Belgaum. Credit Souharda Sahakari Niyamit, Post- Kudchi…

Shri Vitthal Sahakari Sakhar Karkhana Sevkanchi Sahakari Patsantha, Solapur vs. Principal Commissioner of Income Tax, Pune-4, Pune

In the result, the appeal filed by the assessee in ITA

ITA 598/PUN/2023[2018-19]Status: DisposedITAT Pune11 Jul 2023AY 2018-19

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhurysl.

For Appellant: Shri Pramod S. Shingte (Sl. No.1)

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. No. Year 1 642/PUN/2023 Shri Bangadas Swami PCIT-3, Pune. 2018-19 Shikshan Vikas Mandal Sevak Sahakari Patasanstha Maryadit, At Post- Ane, Tal. Junnar, Dist.- Pune- 412410. PAN : AAABS3217M 2 598/PUN/2023 Shri Vitthal Sahakari PCIT-4, Pune. 2018-19 Sakhar Karkhana Sevkanchi Sahakari Patsanstha, Venunagar, Village Gursale, Tal. Pandharpur, Dist. Solapur- 413304. PAN : AACAS8470K Assessee by : Shri Pramod S.…

Yeshwantrao Chavan Gbs, Pune vs. Income Tax Officer, Wrd-10(5), Pune

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

ITA 698/PUN/2023[2017-18]Status: DisposedITAT Pune10 Jul 2023AY 2017-18

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.698/Pun/2023 िनधा"रण वष" / Assessment Year : 2017-18 Yeshwantrao Chavan Gbs, Vs. Ito, Ward-10(5), Pune. Near Post Office Belhe, At & Post Belhe, Pune, Tal. Junnar- 412410. Pan : Aaaaa0697A Appellant Respondent Assessee By : Shri Pramod S. Shingte Revenue By : Shri Rajesh Gawali Date Of Hearing : 20.06.2023 Date Of Pronouncement : 10.07.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 01.03.2023 For The Assessment Year 2017-18. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Cooperative Society Registered Under The Provisions Of Maharashtra Co-Operative Societies Act, 1960. It Is Engaged In The Business Of Accepting Deposits From Its Members & Providing Credit Facilities

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Rajesh Gawali

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.698/PUN/2023 िनधा"रण वष" / Assessment Year : 2017-18 Yeshwantrao Chavan GBS, Vs. ITO, Ward-10(5), Pune. Near Post Office Belhe, At and Post Belhe, Pune, Tal. Junnar- 412410. PAN : AAAAA0697A Appellant Respondent Assessee by : Shri Pramod S. Shingte Revenue by : Shri Rajesh Gawali Date of hearing : 20.06.2023 Date of pronouncement : 10.07.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of the National Faceless Appeal Centre,…

Jankalyan Nagari Sahakari Patsanstha Ltd, Satara vs. Income Tax Officer, Ward-1, Satara

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

ITA 569/PUN/2023[2017-18]Status: DisposedITAT Pune29 May 2023AY 2017-18

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.569/Pun/2023 िनधा"रण वष" / Assessment Year : 2017-18 Jankalyan Nagari Sahakari Vs. Ito, Ward-1, Satara. Patsanstha Ltd., 67, Guruwar Peth, At Post Karad, Dist.- Satara- 415110. Pan : Aaaaj1374R Appellant Respondent Assessee By : None Revenue By : Shri Piyush Kumar Singh Yadav Date Of Hearing : 26.05.2023 Date Of Pronouncement : 29.05.2023 आदेश / Order Per Inturi Rama Rao, Am : This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 29.03.2023 For The Assessment Year 2017-18. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Co- Operative Credit Society Registered Under Maharashtra Co-Operative Societies Act, 1960. The Return Of Income For The Assessment Year

For Appellant: NoneFor Respondent: Shri Piyush Kumar Singh Yadav

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.569/PUN/2023 िनधा"रण वष" / Assessment Year : 2017-18 Jankalyan Nagari Sahakari Vs. ITO, Ward-1, Satara. Patsanstha Ltd., 67, Guruwar Peth, At Post Karad, Dist.- Satara- 415110. PAN : AAAAJ1374R Appellant Respondent Assessee by : None Revenue by : Shri Piyush Kumar Singh Yadav Date of hearing : 26.05.2023 Date of pronouncement : 29.05.2023 आदेश / ORDER PER INTURI RAMA RAO, AM : This is an appeal filed by the assessee directed against the order of the National Faceless Appeal Centre, De…

Kai Fakira Jairam Patil Sahakari Patsanstha Maryadit Shahada, Nandurbar vs. Invcome Tax Officer Ward-1, Dhule

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

ITA 552/PUN/2023[2018-19]Status: HeardITAT Pune26 May 2023AY 2018-19

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.552/Pun/2023 िनधा"रण वष" / Assessment Year : 2018-19 Kai Fakira Jairam Patil Vs. Ito, Ward-1, Dhule. Sahakari Patsanstha Maryadit Shahada, Plot No.5A, Vrindavan Nagar, Besides Swami Samaratha Kendra, Shahada Tal. Shahada, Dist. Nandurbar- 425409 Pan : Aaaak5870D Appellant Respondent Assessee By : None Revenue By : Shri Piyush Kumar Singh Yadav Date Of Hearing : 25.05.2023 Date Of Pronouncement : 26.05.2023 आदेश / Order Per Inturi Rama Rao, Am : This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 24.03.2023 For The Assessment Year 2018-19. 2 2. Briefly, The Facts Of The Case Are That The Appellant Is A Co- Operative Credit Society Registered Under Maharashtra Co-Operative Societies Act, 1960. The Return Of Income For The Assessment Year 2018-19 Was Filed On 08.09.2018 Disclosing Total Income Of Rs.Nil After Claiming Deduction U/S 80P(2)(A)(I) Of The Income Tax Act, 1961 (‘The Act’) Of Rs.78,15,971/-. Against The Said Return Of Income, The Assessment Was Completed By The Assessing Officer Vide Order Dated 15.02.2021 Passed U/S 143(3) R.W.S. 143(3A) & 143(3B) Of The Act At A Total Income Of Rs.42,09,784/-. While Doing So, The Assessing Officer Denied The Exemption U/S 80P(2)(A)(I) In Respect Of Interest Income On Deposits Made Out Of The Surplus Funds In Cooperative Banks & Scheduled Banks On The Ground That The Said Income Does Not Qualify For Deduction U/S 80P(2)(A)(I) Or 80P(2)(D) Of The Act. 3. Being Aggrieved, An Appeal Was Filed Before The Nfac, Who Vide Impugned Order Confirmed The Addition Made By The Assessing Officer. 4. Being Aggrieved, The Appellant Is In Appeal Before This Tribunal In The Present Appeal.

For Appellant: NoneFor Respondent: Shri Piyush Kumar Singh Yadav

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.552/PUN/2023 िनधा"रण वष" / Assessment Year : 2018-19 Kai Fakira Jairam Patil Vs. ITO, Ward-1, Dhule. Sahakari Patsanstha Maryadit Shahada, Plot No.5A, Vrindavan Nagar, Besides Swami Samaratha Kendra, Shahada Tal. Shahada, Dist. Nandurbar- 425409 PAN : AAAAK5870D Appellant Respondent Assessee by : None Revenue by : Shri Piyush Kumar Singh Yadav Date of hearing : 25.05.2023 Date of pronouncement : 26.05.2023 आदेश / ORDER PER INTURI RAMA RAO, AM : This is an appeal filed by the assessee…

Kai Fakira Jairam Patil Sahakari Patsanstha Maryadit Shahada, Nandurbar vs. Invcome Tax Officer Ward-1, Dhule

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

ITA 551/PUN/2023[2017-18]Status: HeardITAT Pune26 May 2023AY 2017-18

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.551/Pun/2023 िनधा"रण वष" / Assessment Year : 2017-18 Kai Fakira Jairam Patil Vs. Ito, Ward-1, Dhule. Sahakari Patsanstha Maryadit Shahada, Plot No.5A, Vrindavan Nagar, Besides Swami Samaratha Kendra, Shahada Tal. Shahada, Dist. Nandurbar- 425409 Pan : Aaaak5870D Appellant Respondent Assessee By : None Revenue By : Shri Piyush Kumar Singh Yadav Date Of Hearing : 24.05.2023 Date Of Pronouncement : 26.05.2023 आदेश / Order Per Inturi Rama Rao, Am : This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 24.03.2023 For The Assessment Year 2017-18. 2 2. Briefly, The Facts Of The Case Are That The Appellant Is A Co- Operative Credit Society Registered Under Maharashtra Co-Operative Societies Act, 1960. The Return Of Income For The Assessment Year 2017-18 Was Filed On 10.10.2017 Disclosing Total Income Of Rs.Nil After Claiming Deduction U/S 80P(2)(A)(I) Of The Income Tax Act, 1961 (‘The Act’) Of Rs.73,98,124/-. Against The Said Return Of Income, The Assessment Was Completed By The Assessing Officer Vide Order Dated 31.10.2019 Passed U/S 143(3) Of The Act At A Total Income Of Rs.44,57,088/-. While Doing So, The Assessing Officer Denied The Exemption U/S 80P(2)(A)(I) In Respect Of Interest Income On Deposits Made Out Of The Surplus Funds In Cooperative Banks & Scheduled Banks On The Ground That The Said Income Does Not Qualify For Deduction U/S 80P(2)(A)(I) Or 80P(2)(D) Of The Act. 3. Being Aggrieved, An Appeal Was Filed Before The Nfac, Who Vide Impugned Order Confirmed The Addition Made By The Assessing Officer. 4. Being Aggrieved, The Appellant Is In Appeal Before This Tribunal In The Present Appeal.

For Appellant: NoneFor Respondent: Shri Piyush Kumar Singh Yadav

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.551/PUN/2023 िनधा"रण वष" / Assessment Year : 2017-18 Kai Fakira Jairam Patil Vs. ITO, Ward-1, Dhule. Sahakari Patsanstha Maryadit Shahada, Plot No.5A, Vrindavan Nagar, Besides Swami Samaratha Kendra, Shahada Tal. Shahada, Dist. Nandurbar- 425409 PAN : AAAAK5870D Appellant Respondent Assessee by : None Revenue by : Shri Piyush Kumar Singh Yadav Date of hearing : 24.05.2023 Date of pronouncement : 26.05.2023 आदेश / ORDER PER INTURI RAMA RAO, AM : This is an appeal filed by the assessee…

Kesha vs. Mruti Nagari Sahakari Patpedhi Ltd, Pamvel

In the result, the appeal filed by the assessee in ITA

ITA 504/PUN/2023[2017-18]Status: DisposedITAT Pune23 May 2023AY 2017-18

Bench: Shri S. S. Godara & Shri Inturi Rama Raosl.

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. No. Year 1 186/PUN/2023 Ajinkaya Madhyamik PCIT-3, Pune. 2018-19 Shikahak Sevak Sah. Patsanstha Marayadit, 769, Jagtap Colony, Malhar Peth, Satara- 415001. PAN : AAAAA3002D 2 213/PUN/2023 Matoshri Nagari Sahakari PCIT-4, Pune. 2017-18 Pat. Sanstha Maryadit, Flat No.2, 797 Sadashiv Peth, Pate Classic, Barrister Gadgil Street, Pune- 411030. PAN : AAAAM9379D 3 226/PUN./2023 Jankalyan Nagari PCIT-3, Pune. 2018-19 Sahakari…

Kamal Nagari Sahakari Patsanstha Ltd, Alibag vs. The Principal Commissioner of Income Tax-1, Thane

In the result, the appeal filed by the assessee in ITA

ITA 503/PUN/2023[2018-19]Status: DisposedITAT Pune23 May 2023AY 2018-19

Bench: Shri S. S. Godara & Shri Inturi Rama Raosl.

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. No. Year 1 186/PUN/2023 Ajinkaya Madhyamik PCIT-3, Pune. 2018-19 Shikahak Sevak Sah. Patsanstha Marayadit, 769, Jagtap Colony, Malhar Peth, Satara- 415001. PAN : AAAAA3002D 2 213/PUN/2023 Matoshri Nagari Sahakari PCIT-4, Pune. 2017-18 Pat. Sanstha Maryadit, Flat No.2, 797 Sadashiv Peth, Pate Classic, Barrister Gadgil Street, Pune- 411030. PAN : AAAAM9379D 3 226/PUN./2023 Jankalyan Nagari PCIT-3, Pune. 2018-19 Sahakari…

Kamal Mahila Nagari S P M., Panvel vs. The Principal Commissioner of Income Tax-1, Thane

In the result, the appeal filed by the assessee in ITA

ITA 502/PUN/2023[2018-19]Status: DisposedITAT Pune23 May 2023AY 2018-19

Bench: Shri S. S. Godara & Shri Inturi Rama Raosl.

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. No. Year 1 186/PUN/2023 Ajinkaya Madhyamik PCIT-3, Pune. 2018-19 Shikahak Sevak Sah. Patsanstha Marayadit, 769, Jagtap Colony, Malhar Peth, Satara- 415001. PAN : AAAAA3002D 2 213/PUN/2023 Matoshri Nagari Sahakari PCIT-4, Pune. 2017-18 Pat. Sanstha Maryadit, Flat No.2, 797 Sadashiv Peth, Pate Classic, Barrister Gadgil Street, Pune- 411030. PAN : AAAAM9379D 3 226/PUN./2023 Jankalyan Nagari PCIT-3, Pune. 2018-19 Sahakari…

Shree Kedareshwar Nagari Sahakar Patsanstha Maryadit, Pune vs. The Principal Commissioner of Income Tax, Pune-4, Pune

In the result, the appeal filed by the assessee in ITA

ITA 496/PUN/2023[2018-19]Status: DisposedITAT Pune23 May 2023AY 2018-19

Bench: Shri S. S. Godara & Shri Inturi Rama Raosl.

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. No. Year 1 186/PUN/2023 Ajinkaya Madhyamik PCIT-3, Pune. 2018-19 Shikahak Sevak Sah. Patsanstha Marayadit, 769, Jagtap Colony, Malhar Peth, Satara- 415001. PAN : AAAAA3002D 2 213/PUN/2023 Matoshri Nagari Sahakari PCIT-4, Pune. 2017-18 Pat. Sanstha Maryadit, Flat No.2, 797 Sadashiv Peth, Pate Classic, Barrister Gadgil Street, Pune- 411030. PAN : AAAAM9379D 3 226/PUN./2023 Jankalyan Nagari PCIT-3, Pune. 2018-19 Sahakari…

Jay Bajarang Gram Bigarsheti Sah Patsanstha Maryadit, Pune vs. Principal Commissioner of Income Tax-3, Pune

In the result, the appeal filed by the assessee in ITA

ITA 491/PUN/2023[2018-19]Status: DisposedITAT Pune23 May 2023AY 2018-19

Bench: Shri S. S. Godara & Shri Inturi Rama Raosl.

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. No. Year 1 186/PUN/2023 Ajinkaya Madhyamik PCIT-3, Pune. 2018-19 Shikahak Sevak Sah. Patsanstha Marayadit, 769, Jagtap Colony, Malhar Peth, Satara- 415001. PAN : AAAAA3002D 2 213/PUN/2023 Matoshri Nagari Sahakari PCIT-4, Pune. 2017-18 Pat. Sanstha Maryadit, Flat No.2, 797 Sadashiv Peth, Pate Classic, Barrister Gadgil Street, Pune- 411030. PAN : AAAAM9379D 3 226/PUN./2023 Jankalyan Nagari PCIT-3, Pune. 2018-19 Sahakari…

PCIT v. Gunja Samabay Krishi Unnayan Samity Ltd.

What is PCIT v. Gunja Samabay Krishi Unnayan Samity Ltd. authority for?

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Sections most often in play

Issues it is cited on

Judgments citing PCIT v. Gunja Samabay Krishi Unnayan Samity Ltd.

Kal Devendra Sarda Nagari Sahakari Patsanstha Maryadit, Nashik vs. ITO, Ward 1(2), Nashik

Kai Devendra Sarda Nagari Sahakari Patsanstha Maryadit, Nashik vs. ITO, Ward 1(2), Nashik

Shri T S Nagari Sahakari Patsanstha Maryadit, Pune vs. Income Tax Officer, Ward-10(1), Pune

Sangam Sahakari Patpedhi Maryaditnagari, Navi Mumbai, Thane vs. Mumbai-W-91, Vashi Navimumbai

Sangam Nagari Sahakri Patpedhi Maryadit, Navimumbai vs. Mum-W-91-Range-222, Navimumbai

Pune Jilha Gramsevak Sahkari Pathsanstha Maryadit Pune, Pune vs. The Income Tax Officer, Ward-12(1), Pune

M/S Ravikiran Co-Operative Credit Society Limited, Belagavi vs. Principal Commissioner of Income Tax, Hubli

M/S Ravikiran Co-Operative Credit Society Limited, Belagavi vs. National E - Assessment Centre, Delhi

M/S Ravikiran Co-Operative Credit Society Limited, Belagavi vs. The Income Tax Officer, Ward - 3, Belagavi

Shri Vardhaman Urban Credit Souharda Sahakari Niyamit, Kudchi vs. Income Tax Officer, Ward - 1, Belagavi

Shri Vitthal Sahakari Sakhar Karkhana Sevkanchi Sahakari Patsantha, Solapur vs. Principal Commissioner of Income Tax, Pune-4, Pune

Yeshwantrao Chavan Gbs, Pune vs. Income Tax Officer, Wrd-10(5), Pune

Jankalyan Nagari Sahakari Patsanstha Ltd, Satara vs. Income Tax Officer, Ward-1, Satara

Kai Fakira Jairam Patil Sahakari Patsanstha Maryadit Shahada, Nandurbar vs. Invcome Tax Officer Ward-1, Dhule

Kai Fakira Jairam Patil Sahakari Patsanstha Maryadit Shahada, Nandurbar vs. Invcome Tax Officer Ward-1, Dhule

Kesha vs. Mruti Nagari Sahakari Patpedhi Ltd, Pamvel

Kamal Nagari Sahakari Patsanstha Ltd, Alibag vs. The Principal Commissioner of Income Tax-1, Thane

Kamal Mahila Nagari S P M., Panvel vs. The Principal Commissioner of Income Tax-1, Thane

Shree Kedareshwar Nagari Sahakar Patsanstha Maryadit, Pune vs. The Principal Commissioner of Income Tax, Pune-4, Pune

Jay Bajarang Gram Bigarsheti Sah Patsanstha Maryadit, Pune vs. Principal Commissioner of Income Tax-3, Pune