Pr. CIT & Anr. v. Totgar’s Co-operative Sale Society Ltd.

292 ITR 74High Court2017#929 most cited

What is Pr. CIT & Anr. v. Totgar’s Co-operative Sale Society Ltd. authority for?

Interest income earned by a co-operative society from its investments held with a cooperative bank is eligible for deduction under Section 80P(2)(d) of the Income-tax Act.

114

judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2022 to 2026.

Also referred to as

Pr. CIT v. Totgar’s Co-operative Sale Society Ltd. · Section 80P(2)(d) · co-operative society deduction · interest income from cooperative bank · investment of surplus funds · eligibility for deduction · revision under Section 263 · assessment under Section 143(3) · cooperative bank interest income

Sections most often in play

Section 80P(2)(d)Section 143(3)Section 263Section 250Section 80P(4)Section 80P(2)(a)(i)Section 143(1)Section 2(19)

Issues it is cited on

section 57(i)section 80(2)(d)section 80(p)(2)(a)section 286section 161section 60section 80p(2)(c)section 2(19)section 80p(4)interest on securitiessection 80(p)(2)(d)section 80(p)

Judgments citing Pr. CIT & Anr. v. Totgar’s Co-operative Sale Society Ltd.

Chetak Co-Operative Housing Society Ltd, Mumbai Suburban vs. The Income Tax Officer, 23(1)(3), Mumbai

In the result, the appeal filed by the appeal is allowed

ITA 2934/MUM/2023[2013-14]Status: DisposedITAT Mumbai10 Nov 2023AY 2013-14

Bench: Shri Pavan Kumar Gadaleita No. 2934 & 2935/Mum/2023 (A.Y: 2013-14 & 2014-15) Chetak Co-Operative Vs. Ito – 23(1)(3) Housing Society Ltd,35 Mumbai-400020. Maju Mahal, Pali Hill, Bandra (West), Mumbai-400050. Pan/Gir No. : Aaaac0996J Appellant .. Respondent Appellant By : Shri. Anuj Kisnadwala & Shri Vinay Sinha.Ar Respondent By : Shri G.J. Ninawe. Sr. Dr Date Of Hearing 01.11.2023 Date Of Pronouncement 03.11.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: These Two Appeals Are Filed By The Assessee Against The Separate Orders Of The National Faceless Appeal Centre(Nfac)/Cit(A) Passed U/Sec 143(3) & U/Sec 250 Of The Act.

For Appellant: Shri. Anuj Kisnadwala, &For Respondent: Shri G.J. Ninawe. Sr. DR
Section 143(1)Section 143(2)Section 143(3)Section 234ASection 80Section 80P(2)(d)

…venue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017." 8. Hon'ble High Court of Karnataka in case of Pr. CIT & Anr.Vs. Totgar's Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon'ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with cooperative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 9. So following the decision rendered by Hon'ble Karnataka Hi…

Kinjal Heaven Co Operative Society Limited, Mumbai vs. Income Tax Office, Ward-19(2)(2), Mumbai

In the result, the appeal filed by the appeal is allowed

ITA 2955/MUM/2023[2017-18]Status: DisposedITAT Mumbai01 Nov 2023AY 2017-18

Bench: Shri Pavan Kumar Gadaleita No. 2955, 2956, 2957 & 2958/Mum/2023 (A.Y: 2017-18, 2018-19, 2019-20 & 2020-21) Kinjal Heaven Vs. Ito,Ward19(2)(2), Cooperative Society Ltd, Piramal Chambers, 1St Wadia Street, 5Th Floor, Near Mumbai-400034. Bharatmata Theatre, Parel (East), Mumbai-400012. Pan/Gir No. : Aacak6843Q Appellant .. Respondent Appellant By : Shri.Rajesh Shah.Ar Respondent By : Shri.G.J.Ninawe. Sr. Dr Date Of Hearing 02.11.2023 Date Of Pronouncement 06.11.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: These Four Appeals Are Filed By The Assessee Against The Separate Orders Of The National Faceless Appeal Centre (Nfac)/Cit(A) Passed U/Sec 143(3) & U/Sec250 Of The Act For The A.Y 2017-18 & For The A.Y 2018-19, 2019-20 & 2020-21 Passed U/S 143(1) & U/Sec 250 Of The Act.

For Appellant: Shri.Rajesh Shah.ARFor Respondent: Shri.G.J.Ninawe. Sr. DR
Section 143(1)Section 143(2)Section 80Section 80PSection 80P(2)(d)

…enue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017." 8. Hon'ble High Court of Karnataka in case of Pr. CIT & Anr.Vs. Totgar's Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon'ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with cooperative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 9. So following the decision rendered by Hon'ble Karnataka H…

Kona Seema Co Operative Housing Society Limited, Mumbai vs. CPC, Bangalore, Mumbai

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

ITA 2025/MUM/2023[2020-2021]Status: DisposedITAT Mumbai16 Oct 2023AY 2020-2021

Bench: Shri Pavan Kumar Gadalekona Seemaco-Operative Vs. Cpc Housing Society Ltd. Bangalore. Plot No. 8, V.N Purav Marg, Near Diamond Garden, Chembur. Mumbai-400071. Pan/Gir No. : Aadak0665K Appellant .. Respondent

For Appellant: Shri Ashish A.Thakurdesai.ARFor Respondent: Shri G.J. Ninawe. Sr.DR
Section 143(1)Section 154Section 234ASection 80Section 80P(2)(d)

…venue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017." 8. Hon'ble High Court of Karnataka in case of Pr. CIT & Anr.Vs. Totgar's Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon'ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with cooperative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 9. So following the decision rendered by Hon'ble Karnataka Hi…

Jila Sahkari Kendriya Bank Karamchari Sakh Sahkari Samiti, Satna vs. Assistant Commissioner of Incometax, Katni

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

ITA 102/JAB/2022[2018-19]Status: DisposedITAT Jabalpur20 Sept 2023AY 2018-19

Bench: Shri Om Prakash Kantshri Pavan Kumar Gadalejila Sahkari Kendriya Bank Vs National E Karamchari Sakh Sahkari Assessment Samiti Maryadit Satna, Center, Income Tax Sahkar Bhawan, Behind Department, New Green Talkies, Pushpraj Delhi Colony, Satna (M.P)-485001. Acit, Katni (Appellant) (Respondent) Pan No. Aabaj4497Q Assessee By None Revenue By Shri Shiv Kumar, Sr.Dr Date Of Hearing 12/09/2023 Date Of Pronouncement 20/09/2023

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

…he meaning of Sec. 263 of the Act set-aside 14 | P a g e the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017." 8. Hon'ble High Court of Karnataka in case of Pr. CIT & Anr.Vs. Totgar's Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon'ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with cooperative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 9. So following the decision rendered by Hon'ble Karnataka Hi…

The Tata Employees Co-Operative Credit Society Limited, Mumbai vs. Principle Commissioner of Income Tax (PCIT)-17, Mumbai

ITA 1864/MUM/2023[2018-2019]Status: DisposedITAT Mumbai28 Aug 2023AY 2018-2019

Bench: Shri Kuldip Singh & Shri Gagan Goyalassessment Year: 2018-19

For Appellant: Ms. Ridhima Ramnani, A.RFor Respondent: Shri. Biswanath Das- CIT DR
Section 143Section 143(3)Section 2Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…nue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017.” 8. Hon’ble High Court of Karnataka in case of Pr. CIT & Anr. Vs. Totgar’s Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon’ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with co-operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 9. So following the decision rendered by Hon’ble Karnataka…

Thane Postal Employees Co- Operative Credit Society Limited, Mumbai vs. PCIT-Thane-1, Thane

ITA 1871/MUM/2023[2018-2019]Status: DisposedITAT Mumbai24 Aug 2023AY 2018-2019

Bench: Shri Kuldip Singh & Shri Gagan Goyalassessment Year: 2018-19

For Appellant: Shri Sanjeev V. Joshi, A.RFor Respondent: Shri Biswanath Das, D.R
Section 143(3)Section 263Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…ue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017.” 10. Hon’ble High Court of Karnataka in case of Pr. CIT & Anr. Vs. Totgar’s Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon’ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with co-operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 11. So following the decision rendered by Hon’ble Karnataka…

Vasant Nagari Sector V Chs Ltd (AOP), Thane vs. ITO Ward-4(4), Thane

ITA 1475/MUM/2023[2020-21]Status: DisposedITAT Mumbai28 Jul 2023AY 2020-21
For Appellant: Shri Darpan Jawale, A.RFor Respondent: Shri B. Laxmi Kanth, D.R
Section 143(1)Section 143(1)(a)Section 154Section 80PSection 80P(2)(d)Section 80P(4)

…ue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017.” 10. Hon’ble High Court of Karnataka in case of Pr. CIT & Anr. Vs. Totgar’s Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon’ble Gujarat High Court in case of State Bank of 9 M/s. Vasant Nagari Sector V CHS Ltd. (AOP) India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with co-operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 11. So followi…

Navrang Basant Co-Operative Housing Society Ltd, Mumbai vs. ITO Ward-17(2)(4), Mumbai

ITA 1354/MUM/2023[2018-19]Status: DisposedITAT Mumbai28 Jul 2023AY 2018-19
For Appellant: Ms. Krupa Toprani, A.RFor Respondent: Shri. B. Laxmi Kanth, D.R
Section 139Section 139(1)Section 234BSection 80ASection 80PSection 80P(2)(d)

…ue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017.” 12. Hon’ble High Court of Karnataka in case of Pr. CIT & Anr. Vs. Totgar’s Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon’ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with co-operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 13. So following the decision rendered by Hon’ble Karnataka…

Raheja Eternity Chs Limited, Mumbai vs. ITO Ward 32(2)(4), Mumbai

ITA 1013/MUM/2023[2018-2019]Status: DisposedITAT Mumbai28 Jul 2023AY 2018-2019

Bench: The Due 2 M/S. Raheja Eternity Chs Ltd.

For Appellant: Ms. Kiran Vadher, A.RFor Respondent: Shri B. Laxmi Kanth, D.R
Section 143(1)Section 154Section 80P

…ue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017.” 14. Hon’ble High Court of Karnataka in case of Pr. CIT & Anr. Vs. Totgar’s Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon’ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with co-operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 15. So following the decision rendered by Hon’ble Karnataka…

Punjab National Bank Employees Co-Op Credit Soc. Ltd, Mumbai vs. Commissioner of Income Tax (Appeals) National Faceless Appeal Centre, Mumbai

ITA 1384/MUM/2023[2014-2015]Status: DisposedITAT Mumbai27 Jul 2023AY 2014-2015

Bench: Shri Kuldip Singhassessment Year: 2014-15

For Appellant: Shri Rohit Kasat, A.RFor Respondent: Shri B. Laxmi Kanth, D.R
Section 143(3)Section 80P(2)(a)Section 80P(2)(d)

…nue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017.” 8. Hon’ble High Court of Karnataka in case of Pr. CIT & Anr. Vs. Totgar’s Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon’ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with co-operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 9. So following the decision rendered by Hon’ble Karnataka…

Silver Sand Coop Housing Soc Ltd., Mumbai vs. ACIT, CPC, Bangalore

ITA 1424/MUM/2023[2018-19]Status: DisposedITAT Mumbai26 Jul 2023AY 2018-19

Bench: Shri Kuldip Singhassessment Year: 2018-19 M/S. Silver Sand Co-Op. Acit (Cpc), Bangalore, Housing Society Ltd., Post Bag No.2, Building No.12, Electronic City, Silver Sands Chs Ltd., Post Office, Vs. S.V. Road, Bangalore-560100 Piramal Nagar, Goregaon (West), Mumbai – 400 062 Pan: Aadas5600G (Appellant) (Respondent) Present For: Assessee By : Shri Ravindra Poojary, A.R. Revenue By : Shri B. Laxmi Kanth, D.R.

For Appellant: Shri Ravindra Poojary, A.RFor Respondent: Shri B. Laxmi Kanth, D.R
Section 143(1)Section 154Section 245Section 80PSection 80P(2)(d)Section 8O

…ue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017.” 13. Hon’ble High Court of Karnataka in case of Pr. CIT & Anr. Vs. Totgar’s Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon’ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with co-operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 14. So following the decision rendered by Hon’ble Karnataka…

Gautam Dhan Co-Op. Housing Society Ltd., Mumbai vs. ITO Ward 34(2)(1), Mumbai

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

ITA 997/MUM/2023[2019-20]Status: DisposedITAT Mumbai15 Jun 2023AY 2019-20

Bench: Shri Pavan Kumar Gadalegautam Dhan Co-Op Ito, Ward 34(2)(1), Housing Society Ltd., 815, Kautilya Bhavan बनाम/ 368, Bajaj Road, Bkc,Bandra (E), Vs. Vile Parle (W), Mumbai- 400051. Mumbai- 400056. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaabg0540K (""थ" / Respondent) (अपीलाथ" /Appellant)

For Appellant: Mr. Manan Mathuria.ARFor Respondent: Ms. Kavita Kaushik.DR
Section 143(1)Section 250Section 80PSection 80P(2)(d)

…enue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017." 8. Hon'ble High Court of Karnataka in case of Pr. CIT & Anr.Vs. Totgar's Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon'ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with cooperative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 9. So following the decision rendered by Hon'ble Karnataka H…

Bhoomi Classic Co-Op Hsg.Soc.Ltd., Mumbai vs. ITO Ward-30(1)(2), Mumbai

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

ITA 981/MUM/2023[2017-18]Status: DisposedITAT Mumbai09 Jun 2023AY 2017-18

Bench: Shri Pavan Kumar Gadalebhoomi Classic Co-Op Ito, Ward 30(1)(2) Hsg. Soc. Ltd., Room No. 436, 4Th बनाम/ Cts No. 1406, Link Floor, Kautilya Vs. Road, Opp Sabkuch Bhavan, C-41 To C- Market, Malad (West) 43, G Block, Bkc, Mumbai- 400064. Bandra (E) Mumbai – 400051. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaab4452G (""थ" / Respondent) (अपीलाथ" /Appellant)

For Appellant: Ms. NeelamJadhav.ARFor Respondent: Ms. Kavita Kaushik.DR
Section 143(1)Section 143(2)Section 143(3)Section 250Section 80PSection 80P(2)(d)

…enue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017." 8. Hon'ble High Court of Karnataka in case of Pr. CIT & Anr.Vs. Totgar's Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon'ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with cooperative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 9. So following the decision rendered by Hon'ble Karnataka H…

Goragandhi Co-Operative Housing Society Ltd., Mumbai vs. ITO-32(1)(5), Mumbai

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

ITA 1024/MUM/2023[2017-18]Status: DisposedITAT Mumbai08 Jun 2023AY 2017-18

Bench: Shri Pavan Kumar Gadale & Shri S Rifaur Rahmangoragandhicooperative Ito-32(1)(5), Housingsociety Ltd., Room.No 729, बनाम/ Svp Road, Borivali (W) Kautilya Bhavan, Vs. Mumbai –400 051. Bkc,Bandra (E), Mumbai – 400 051. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaag3933F (""थ" / Respondent) (अपीलाथ" /Appellant)

For Appellant: Mr. Pojan Mehta.ARFor Respondent: Ms. Kavita Kaushik.DR
Section 143(1)Section 143(2)Section 143(3)Section 250Section 80PSection 80P(2)(d)Section 80P(4)

…enue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017." 8. Hon'ble High Court of Karnataka in case of Pr. CIT & Anr.Vs. Totgar's Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon'ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with cooperative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 9. So following the decision rendered by Hon'ble Karnataka H…

Jansevak Co-Op Credit Society Ltd, Mumbai vs. Income Tax Officer, Ward 27(1)(5), Mumbai

ITA 639/MUM/2023[2014-15]Status: DisposedITAT Mumbai09 May 2023AY 2014-15
Section 143(1)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…ue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017.” 9. Hon’ble High Court of Karnataka in case of Pr. CIT & Anr. Vs. Totgar’s Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon’ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had also held that interest income earned by a co- operative society on its investment held with co-operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. We are of the considered view that the Ld. CIT(A) ha…

Jansevak Co-Op Credit Society Ltd, Mumbai vs. Income Tax Officer, Ward 27(1)(5), Mumbai

ITA 638/MUM/2023[2015-16]Status: DisposedITAT Mumbai09 May 2023AY 2015-16
Section 143(1)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…ue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017.” 9. Hon’ble High Court of Karnataka in case of Pr. CIT & Anr. Vs. Totgar’s Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon’ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had also held that interest income earned by a co- operative society on its investment held with co-operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. We are of the considered view that the Ld. CIT(A) ha…

Golden Square Chs Ltd., Mumbai vs. ITO-22 (1)(5), Mumbai

In the result, the two appeals filed by the assesee are allowed

ITA 572/MUM/2023[2012-13]Status: DisposedITAT Mumbai05 May 2023AY 2012-13

Bench: Shir Pavan Kumar Gadaleita No. 572 & 573/Mum/2023 (A.Y: 2012-13 & 2013-14) Golden Square Chsltd., Vs. Ito – 22(1)(5),Roomno. Cst Road, Sunder Nagar 323,3Rdfloor,Piramal Kalina, Santicruz (E) Chamber,Lalbaug, Mumbai. 400098 Parel, Mumbai.400012 Pan/Gir No. : Aaaag2527M Appellant .. Respondent Appellant By : Shri Kunal Lunawat & Shri Rajendra Kumar Jain.Ar Respondent By : Shri Rajendra Chandekar.Dr Date Of Hearing 02.05.2023 Date Of Pronouncement 04.05.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: These Are The Two Appeals Filed The Assessee Against The Different Orders Of The National Faceless Appeal Centre (Nfac)/Cit(A), Delhi Passed U/S 250 Of The Act.

For Appellant: Shri Kunal Lunawat, &For Respondent: Shri Rajendra Chandekar.DR
Section 143(1)Section 154Section 154(7)Section 250Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHIR PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA No. 572 & 573/Mum/2023 (A.Y: 2012-13 & 2013-14) Golden Square CHSLtd., Vs. ITO – 22(1)(5),RoomNo. CST Road, Sunder Nagar 323,3rdFloor,Piramal Kalina, Santicruz (E) Chamber,Lalbaug, Mumbai. 400098 Parel, Mumbai.400012 PAN/GIR No. : AAAAG2527M Appellant .. Respondent Appellant by : Shri Kunal Lunawat, & Shri Rajendra Kumar Jain.AR Respondent by : Shri Rajendra Chandekar.DR Date of Hearing 02.05.2023 Date of Pronouncement 04.05.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: These are the two appeals fi…

Shree Durgamata Co-Operative Credit Soc Ltd., Mumbai vs. CIT (A) - NFAC, Delhi

In the result the appeal filed by the appeal is allowed

ITA 414/MUM/2023[2017-18]Status: DisposedITAT Mumbai03 May 2023AY 2017-18

Bench: Shir Pavan Kumar Gadaleshree Durgamata Co-Op Vs. Cit(A)-Nfac, Society Ltd, Room.No 245-A, Room.No.52,Khandkebldg. North Block, No.12,Jksawantmarg, New Delhi, Opp Shivaji Mandir, Delhi-110001. Dadar (W), Mumbai-400028. Pan/Gir No. : Aagas9038K Appellant .. Respondent Appellant By : Shri.Gautam Gokhale.Ar Respondent By : Shri.Rajendra Chandekar.Dr Date Of Hearing 01.05.2023 Date Of Pronouncement 01.05.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi/Cit(A) Passed U/Sec 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri.Gautam Gokhale.ARFor Respondent: Shri.Rajendra Chandekar.DR
Section 144Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHIR PAVAN KUMAR GADALE, JUDICIAL MEMBER Shree Durgamata Co-op Vs. CIT(A)-NFAC, Society Ltd, Room.no 245-A, Room.no.52,KhandkeBldg. North Block, No.12,JKSawantMarg, New Delhi, Opp Shivaji Mandir, Delhi-110001. Dadar (W), Mumbai-400028. PAN/GIR No. : AAGAS9038K Appellant .. Respondent Appellant by : Shri.Gautam Gokhale.AR Respondent by : Shri.Rajendra Chandekar.DR Date of Hearing 01.05.2023 Date of Pronouncement 01.05.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The appeal is filed by the assessee against the order of the National Faceless App…

Rustomjee Regency 1 Co-Op Housing Society, Mumbai vs. CIT, CPC, Bangalore

In the result the appeal filed by the appeal is allowed

ITA 588/MUM/2023[2021-2022]Status: DisposedITAT Mumbai20 Apr 2023AY 2021-2022

Bench: Shir Pavan Kumar Gadalerustomjee Regency 1 Vs. Acit,Cpc Co-Op Housing Society Bangalore Cts No. 921/1, Rustom Irani Marg, Off Js Road, Dahisar (E), Mumbai – 400068. Pan/Gir No. : Aaaar6262J Appellant .. Respondent Appellant By : Shri.Mayur Makadia.Ar Respondent By : Smt.Jayashree Thakur.Dr Date Of Hearing 26.04.2023 Date Of Pronouncement 28.04.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi/Cit(A) Passed U/Sec 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri.Mayur Makadia.ARFor Respondent: Smt.Jayashree Thakur.DR
Section 143(1)Section 80Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHIR PAVAN KUMAR GADALE, JUDICIAL MEMBER Rustomjee Regency 1 Vs. ACIT,CPC Co-op Housing Society Bangalore CTS No. 921/1, Rustom Irani Marg, Off JS Road, Dahisar (E), Mumbai – 400068. PAN/GIR No. : AAAAR6262J Appellant .. Respondent Appellant by : Shri.Mayur Makadia.AR Respondent by : Smt.Jayashree Thakur.DR Date of Hearing 26.04.2023 Date of Pronouncement 28.04.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The appeal is filed by the assessee against the order of the National Faceless Appeal Centre (NFAC), Delhi/CIT(A) passed U/sec 250 of the A…

M/S. the Ajanta Ideal Co-Operative Housing Society Limited, Mumbai vs. Asst. Director of Incometax, CPC, Bengaluru

In the result, the appeal filed by the appeal is allowed

ITA 604/MUM/2023[2020-21]Status: DisposedITAT Mumbai12 Apr 2023AY 2020-21

Bench: Shir Pavan Kumar Gadalethe Ajanta Ideal Co- Vs. Adit,Cpc Operative Housing 1Stfloor,Prestigealpha, Society Ltd, 7/1+2, Hosour Road, Ajanta Apartments, Bengaluru-560100. Near Bus Station, 75, Colaba Road, Mumbai-400005 Pan/Gir No. : Aaaat7871M Appellant .. Respondent Appellant By : None Respondent By : Ms. Jayashree Thakur.Dr Date Of Hearing 27.04.2023 Date Of Pronouncement 28.04.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi/Cit(A) Passed U/Sec 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: NoneFor Respondent: Ms. Jayashree Thakur.DR
Section 143(1)Section 2(19)Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHIR PAVAN KUMAR GADALE, JUDICIAL MEMBER The Ajanta ideal Co- Vs. ADIT,CPC operative Housing 1stFloor,PrestigeAlpha, Society Ltd, 7/1+2, Hosour Road, Ajanta Apartments, Bengaluru-560100. Near Bus Station, 75, Colaba Road, Mumbai-400005 PAN/GIR No. : AAAAT7871M Appellant .. Respondent Appellant by : None Respondent by : Ms. Jayashree Thakur.DR Date of Hearing 27.04.2023 Date of Pronouncement 28.04.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The appeal is filed by the assessee against the order of the National Faceless Appeal Centre (NFAC), De…