Pr.CIT v. Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd.

454 ITR 117Supreme Court of India2023#1600 most cited

What is Pr.CIT v. Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd. authority for?

A credit society is entitled to exemption under section 80P(2) of the Income-tax Act if it is not a bank or cooperative bank, and such findings of fact are binding on the Supreme Court.

71

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2023 to 2026.

Also referred to as

Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd. · 454 ITR 117 · SC · section 80P(2) · credit society exemption · cooperative society · not a bank · exemption under 80P

Sections most often in play

Section 80P(4)Section 80P(2)(d)Section 80P(2)(a)(i)Section 80PSection 250Section 143(3)Section 56Section 144B

Issues it is cited on

section 80(p)(4)section 80(p)(2)section 80p(2)(b)section 63section 64section 80(p)(2)(a)section 80p(1)section 80p(4)section 80(p)section 2(19)section 80p(2)(a)(iii)section 80p(2)(a)

Judgments citing Pr.CIT v. Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd.

Vaibhav Co-Operative Credit Society, Mumbai vs. Principle CIT-27, Mumbai

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

ITA 1868/MUM/2023[2018-2019]Status: DisposedITAT Mumbai28 Sept 2023AY 2018-2019

Bench: Shri Amit Shukla & Shri Gagan Goyalvaibhav Co-Operative Credit Society At Post, Ghansoli Thane-Belapur Road Thane- 400 701 Pan:Aaaav3417F ...... Appellant Vs.

For Respondent: None
Section 143(3)Section 263Section 263oSection 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Vaibhav Co-operative Credit Society At Post, Ghansoli Thane-Belapur Road Thane- 400 701 PAN:AAAAV3417F ...... Appellant Vs. Pr. CIT-27 Mumbai Room No.401, 4th Floor Tower No.6, Vashi Railway Station Commercial Complex, Vashi Navi Mumbai- 400 703 ...... Respondent Revenue by : None Respondent by : Shri Ujjwal Kumar Chavan Date of hearing : 05/09/2023 Date of pronouncement : 28/09/2023 ORDER PER GAGAN GOYAL, A.M: This appeal by assessee is directed against the order of…

Laxmi Co-Operative Housing Society Ltd, Mumbai vs. Income Tax Officer- 22(2)(3), Mumbai

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

ITA 1745/MUM/2023[2015-2016]Status: DisposedITAT Mumbai28 Sept 2023AY 2015-2016

Bench: Shri Amit Shukla & Shri Gagan Goyal & Laxmi Co-Operative Housing Society Ltd. Laxmi Nagar, Khar(W), Mumbai-400 052 Pan: Aaaal1009P ...... Appellant Vs.

For Respondent: Shri. K. Shivram & & Ms. Neelam Jadhav
Section 143(3)Section 147Section 2(19)Section 234ASection 56Section 80Section 80PSection 80P(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER & Laxmi Co-Operative Housing Society Ltd. Laxmi Nagar, Khar(W), Mumbai-400 052 PAN: AAAAL1009P ...... Appellant Vs. Income Tax Officer-22(2)(3). National Faceless Appeal Centre, Mumbai- 400 020 ...... Respondent Revenue by : Shri. K. Shivram & & Ms. Neelam Jadhav Respondent by : Ms. Kakoli Ghosh, Sr.AR Date of hearing : 01/08/2023 Date of pronouncement : 28/09/2023 ORDER PER GAGAN GOYAL, A.M: (1) The Assessing Officer erred in the facts and circumstances of case…

Aryanad Service Co-Op Bank Ltd, Trivandrum vs. ITO Ward -2(3), Trivandrum

In the result, the assessee’s appeal is allowed on the foregoing terms

ITA 922/COCH/2022[2017-18]Status: DisposedITAT Cochin31 Jul 2023AY 2017-18

Bench: Shri Sanjay Arora, Am &Shriabyt.Varkey, Jm

For Appellant: Sri.Arun Raj S, AdvocateFor Respondent: Smt.J.M.Jamuna Devi, Sr. DR
Section 143(3)Section 28Section 36(1)(viii)Section 56Section 80PSection 80P(2)(d)Section 80P(4)

…fulfilled, the PACS shall loose all its characteristics of being one such, except for staff strength. The same,however, did not find favour with the Hon'ble Apex Court in Mavilayi SCB Ltd.(supra), since followed in Pr. CIT v. AnnasahebPatilMathadi Ltd. [2023] 454 ITR 117 (SC), inasmuch as a category C or D member is only in terms of the Kerala Act. Section 2(l) defines a ‘member’ as inclusive of a nominal or associate member, separately defined u/s. 2(m) to mean a member who possesses only such privileges and rights, and is subject to such liabilities, as specified in the bye-laws. There was thus no parallel with…

Rashtriya Chemicals and Ffertilisers Employees Co-Op. Credit Society, Navi Mumbai vs. ITO, Ward-27(3)(1), Navi Mumbai

In the result, the appeal by the assessee for the assessment year 2014-

ITA 1240/MUM/2023[2014-15]Status: DisposedITAT Mumbai27 Jul 2023AY 2014-15

Bench: Shri G.S. Pannu & Shri Sandeep Singh Karhail

For Appellant: Shri Hasmukh RavariaFor Respondent: Smt. Mahita Nair
Section 142(1)Section 143(2)Section 234BSection 250Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(c)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, PRESIDENT, AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.1239/Mum./2023 ITA No.1240/Mum./2023 (Assessment Year : 2013–14) (Assessment Year : 2014–15) Rashtriya Chemicals And Fertilisers Employees‟ Co–operative Credit Society ……………. Appellant Type–1, A/21 481/484, Chambur Mumbai 400 074 PAN AAAAR1076N v/s Income Tax Officer ……………. Respondent Ward–27(3)(1), Mumbai Assessee by : Shri Hasmukh Ravaria Revenue by : Smt. Mahita Nair Date of Hearing – 10/07/2023 Date of Order – 27/07/2023 O R D E R The present appeals have been…

Rashtriya Chemicals and Fertilisers Employees Co-Op. Credit Society, Mumbai vs. ITO, Ward-27(3)(1), Mumbai

In the result, the appeal by the assessee for the assessment year 2014-

ITA 1239/MUM/2023[2013-14]Status: DisposedITAT Mumbai27 Jul 2023AY 2013-14

Bench: Shri G.S. Pannu & Shri Sandeep Singh Karhail

For Appellant: Shri Hasmukh RavariaFor Respondent: Smt. Mahita Nair
Section 142(1)Section 143(2)Section 234BSection 250Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(c)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, PRESIDENT, AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.1239/Mum./2023 ITA No.1240/Mum./2023 (Assessment Year : 2013–14) (Assessment Year : 2014–15) Rashtriya Chemicals And Fertilisers Employees‟ Co–operative Credit Society ……………. Appellant Type–1, A/21 481/484, Chambur Mumbai 400 074 PAN AAAAR1076N v/s Income Tax Officer ……………. Respondent Ward–27(3)(1), Mumbai Assessee by : Shri Hasmukh Ravaria Revenue by : Smt. Mahita Nair Date of Hearing – 10/07/2023 Date of Order – 27/07/2023 O R D E R The present appeals have been…

Bellad Bagewadi Krishi Seva Sahakari Ssangh Niyamit, Hukkeri vs. Assessing Officer, National E-Assessment Centre, Delhi

ITA 89/PAN/2022[2018-19]Status: DisposedITAT Panaji13 Jul 2023AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshalistay Application Nos.01, 02 & 03/Pan./2023 Arising Out Of Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 Along With Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 & Ita.Nos. 05 & 06/Pan./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist. Belagavi – 591 305 Vs. Belgaum Road, State Of Karnataka. Gokak – 591 307. Pan Aaaat0640C State Of Karnataka (Appellant) (Respondent) For Assessee : Shri Shivanand Halbhavi For Revenue : Shri N. Shrikanth Date Of Hearing : 10.07.2023 Date Of Pronouncement : 13.07.2023 Order

For Appellant: Shri Shivanand HalbhaviFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Stay Application Nos.01, 02 & 03/PAN./2023 Arising out of ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 ALONG WITH ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 And ITA.Nos. 05 & 06/PAN./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist.…

Bellad Bagewadi Krishi Seva Sahakari Sangh Niyamit, Belagavi vs. Assessing Officer, National E-Assessment Centre, Delhi

ITA 116/PAN/2022[2020-21]Status: DisposedITAT Panaji13 Jul 2023AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshalistay Application Nos.01, 02 & 03/Pan./2023 Arising Out Of Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 Along With Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 & Ita.Nos. 05 & 06/Pan./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist. Belagavi – 591 305 Vs. Belgaum Road, State Of Karnataka. Gokak – 591 307. Pan Aaaat0640C State Of Karnataka (Appellant) (Respondent) For Assessee : Shri Shivanand Halbhavi For Revenue : Shri N. Shrikanth Date Of Hearing : 10.07.2023 Date Of Pronouncement : 13.07.2023 Order

For Appellant: Shri Shivanand HalbhaviFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Stay Application Nos.01, 02 & 03/PAN./2023 Arising out of ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 ALONG WITH ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 And ITA.Nos. 05 & 06/PAN./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist.…

Bellad Bagewadi Krishi Seva Sahakari Bank Limited, Hukkeri vs. Income Tax Officer, Ward-1, Gokak

ITA 11/PAN/2022[2017-18]Status: DisposedITAT Panaji13 Jul 2023AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshalistay Application Nos.01, 02 & 03/Pan./2023 Arising Out Of Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 Along With Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 & Ita.Nos. 05 & 06/Pan./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist. Belagavi – 591 305 Vs. Belgaum Road, State Of Karnataka. Gokak – 591 307. Pan Aaaat0640C State Of Karnataka (Appellant) (Respondent) For Assessee : Shri Shivanand Halbhavi For Revenue : Shri N. Shrikanth Date Of Hearing : 10.07.2023 Date Of Pronouncement : 13.07.2023 Order

For Appellant: Shri Shivanand HalbhaviFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Stay Application Nos.01, 02 & 03/PAN./2023 Arising out of ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 ALONG WITH ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 And ITA.Nos. 05 & 06/PAN./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist.…

Bellad Bagewadi Krishi Seva Sahakari Bank Limited, Hukkeri vs. Income Tax Officer, Ward-1, Gokak

ITA 6/PAN/2020[2008-09]Status: DisposedITAT Panaji13 Jul 2023AY 2008-09

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshalistay Application Nos.01, 02 & 03/Pan./2023 Arising Out Of Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 Along With Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 & Ita.Nos. 05 & 06/Pan./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist. Belagavi – 591 305 Vs. Belgaum Road, State Of Karnataka. Gokak – 591 307. Pan Aaaat0640C State Of Karnataka (Appellant) (Respondent) For Assessee : Shri Shivanand Halbhavi For Revenue : Shri N. Shrikanth Date Of Hearing : 10.07.2023 Date Of Pronouncement : 13.07.2023 Order

For Appellant: Shri Shivanand HalbhaviFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Stay Application Nos.01, 02 & 03/PAN./2023 Arising out of ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 ALONG WITH ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 And ITA.Nos. 05 & 06/PAN./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist.…

Bellad Bagewadi Krishi Seva Sahakari Bank Limited, Hukkeri vs. Income Tax Officer, Ward-1, Gokak

ITA 5/PAN/2020[2007-08]Status: DisposedITAT Panaji13 Jul 2023AY 2007-08

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmahshalistay Application Nos.01, 02 & 03/Pan./2023 Arising Out Of Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 Along With Ita.Nos.11, 89 & 116/Pan./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 & Ita.Nos. 05 & 06/Pan./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist. Belagavi – 591 305 Vs. Belgaum Road, State Of Karnataka. Gokak – 591 307. Pan Aaaat0640C State Of Karnataka (Appellant) (Respondent) For Assessee : Shri Shivanand Halbhavi For Revenue : Shri N. Shrikanth Date Of Hearing : 10.07.2023 Date Of Pronouncement : 13.07.2023 Order

For Appellant: Shri Shivanand HalbhaviFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Stay Application Nos.01, 02 & 03/PAN./2023 Arising out of ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 ALONG WITH ITA.Nos.11, 89 & 116/PAN./2022 Assessment Years 2017-2018, 2018-2019 & 2020-2021 And ITA.Nos. 05 & 06/PAN./2020 Assessment Years 2007-2008 & 2008-2009 Bellad Bagewadi Krishi Seva The Income Tax Officer, Sahakari Sangh Bellad Ward-1, Bagewadi, Taluka Hukkeri, Dr. Ghogeri Building, Dist.…

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)

…members and accepting deposits from its members. It does not enjoy any license to carry on the business from Reserve Bank of India. Therefore, as held by the Hon’ble Supreme Court in the case of PCIT vs. Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd., 454 ITR 117 (SC) that the assessee is eligible for deduction u/s 80P(2)(a)(i) of the Act. Reliance in this regard can also be placed on the decision of the Hon’ble Bombay High Court in the case of 4 PCIT vs. Quepem Urban Co-operative Credit Society Ltd., 438 ITR 631 (Bom.). 8. As regards, the issue as to the allowability of exemption under the provisions of…