Which sections of the Income Tax Act does Pr. CIT v. Totagars Co-operative Sales Society come up under?

It is most often cited in judgments turning on Section 80P(2)(d), Section 80P(2)(a)(i), Section 80P(4), Section 143(3), Section 80P, Section 56.

Pr. CIT v. Totagars Co-operative Sales Society

Q: How many judgments cite Pr. CIT v. Totagars Co-operative Sales Society?

306 judgments on BharatTax cite Pr. CIT v. Totagars Co-operative Sales Society (83 Taxmann.com 140), spanning 2018 to 2026.

83 Taxmann.com 140High Court2017#256 most cited

What is Pr. CIT v. Totagars Co-operative Sales Society authority for?

Interest income earned by a co-operative society from deposits or investments made in a co-operative bank is not eligible for deduction under Section 80P(2)(d) of the Income Tax Act, 1961, in view of Section 80P(4).

306

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

Pr. CIT v. Totagars Co-operative Sales Society · 83 Taxmann.com 140 · Section 80P(2)(d) · Section 80P(4) · co-operative society interest deduction · interest from co-operative bank · deduction disallowance 80P · Totagars Karnataka High Court · investment income co-operative society

Sections most often in play

Section 80P(2)(d)Section 80P(2)(a)(i)Section 80P(4)Section 143(3)Section 80P Section 56 Section 2(19)Section 250

Issues it is cited on

section 56(i)(ccv)section 80p(1)section 80p(2)(a)(iii)section 2(19)section 80p(4)section 70 section 194a(3)(v)section 80(p)(2)section 80(p)section 80(p)(2)(d)section 5(b)section 80p(2)(c)

Judgments citing Pr. CIT v. Totagars Co-operative Sales Society

The Mangalorean Garden Homes Co-Operative Housing Society Limited, Mumbai vs. ITO Ward 23 (3)(4), Mumbai

In the result, appeal of the assessee is allowed

ITA 3789/MUM/2023[2016-17]Status: DisposedITAT Mumbai29 Feb 2024AY 2016-17

Bench: SHRI AMIT SHUKLA (Judicial Member)

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D ‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER The Mangalorean Vs. Income Tax Officer Garden Homes Co-op Ward 23(3)(4) Hsg. Soc. Ltd. Matru Mandir, Tardeo Rebello House, 132, Hill road, Road, Bandra (West), Mumbai – 400 007 Mumbai – 400 050 PAN/GIR No. AAAAT3420G (Appellant) .. (Respondent) Assessee by Shri Subhash Shetty Revenue by Smt. Mahita Nair (Sr. D.R.) Date of Hearing 29/02/2024 Date of Pronouncement 29/02/2024 आदेश / O R D E R आदेश आदेश आदेश PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by assessee…

Udupi District Ex-Servicemen'S Multipurpose Co-Op. Society Ltd., Udupi vs. Income Tax Officer, Ward-1 & Tps, Udupi

Accordingly, this issue is allowed for statistical purposes

ITA 77/BANG/2024[2020-21]Status: DisposedITAT Bangalore28 Feb 2024AY 2020-21

Bench: Shri Narender Kumar Choudhry & Shri Laxmi Prasad Sahuassessment Year : 2020-21 M/S. Udupi District Ex-Servicemen’S The Income Tax Multipurpose Co-Op. Officer, Society Ltd., Ward – 1 & Tps, Adi-Udupi, Udupi. Udupi – 576 103. Vs. Pan: Aabau6021F Appellant Respondent

For Appellant: Shri Mahesh R. Uppin, Advocate

Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL SMC-‘B’ BENCH : BANGALORE BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2020-21 M/s. Udupi District Ex-Servicemen’s The Income Tax Multipurpose Co-op. Officer, Society Ltd., Ward – 1 & TPS, Adi-Udupi, Udupi. Udupi – 576 103. Vs. PAN: AABAU6021F APPELLANT RESPONDENT Assessee by : Shri Mahesh R. Uppin, Advocate : Shri Ganesh R Ghale, Advocate – Revenue by Standing Counsel for Revenue Date of Hearing : 28-02-2024 Date of Pronouncement : 28-02-2024 ORDER PER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER This is an a…

Loknete Gopinathraoji Munde, Beed vs. Income Tax Officer, Ward-1(5), Aurangabad

Appeal is partly allowed

ITA 94/PUN/2024[2020-21]Status: DisposedITAT Pune26 Feb 2024AY 2020-21

Bench: Shri Satbeer Singh Godara

For Appellant: Shri Pramod S ShingteFor Respondent: Shri Gaurav K Singh

Section 143(3)Section 144Section 263Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “SMC” BENCH : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER I.T.A.No.94/PUN./2024 Assessment Year 2020-2021 Loknete Gopinathraoji The Income Tax Officer, Munde, Magasvargiya Sah Ward – 1(5), Aaykar Bhavan, Soot Girni Maryadit Opp. Holicross English High Mangawar Peth Kaij, Tal- vs. School, Aurangabad- 431 002. Kaij, BEED – 431 123 Maharashtra. Maharashtra. (Appellant) (Respondent) For Assessee : Shri Pramod S Shingte For Revenue : Shri Gaurav K Singh Date of Hearing : 26.02.2024 Date of Pronouncement : 26.02.2024 ORDER PER SATBEER SINGH GODARA, J.M. : This asse…

Karmaveer Bhaurao Patil Nagari Sahakari Patsanstha Maryadit, Hadapsar Pune vs. Income Tax Officer, Ward 14 (1) Pune, Pune

Appeals of the assessee are ALLOWED

ITA 1046/PUN/2023[2020-21]Status: DisposedITAT Pune21 Feb 2024AY 2020-21

Bench: Hon’Ble Partha Sarathi Choudhury & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 1045 & 1046/Pun/2023 निर्धारण वषा / Assessment Year : 2018-19 & 2020-21 Karmaveer Bhaurao Patil Nagari Sahakari Patsanstha Maryadit Sr No. 14, Satyaraj Complex, Hadapsar, Pune-411028 Pan: Aaaak3735D . . . . . . . अपीलार्थी / Appellant

For Appellant: Mr Pramod Shingte [‘Ld. AR’]For Respondent: Mr Gaurav Singh [‘Ld. DR’]

Section 143(3)Section 250Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…॥ आयकर अपीलीय न्यायाधिकरण, पुणे ‘एस.एम.स .’ न्यायपीठ, पुणे में ॥ IN THE INCOME TAX APPELLATE TRIBUNAL, PUNE ‘SMC’ BENCH, PUNE BEFORE HON’BLE PARTHA SARATHI CHOUDHURY, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपऩल सं. / ITA No. 1045 & 1046/PUN/2023 निर्धारण वषा / Assessment Year : 2018-19 & 2020-21 Karmaveer Bhaurao Patil Nagari Sahakari Patsanstha Maryadit Sr No. 14, Satyaraj Complex, Hadapsar, Pune-411028 PAN: AAAAK3735D . . . . . . . अपीलार्थी / Appellant बिधम / V/s Income Tax Officer, Ward-14(1), Pune . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee by : Mr Pramo…

Karmaveer Bhaurao Patil Nagari Sahakari Patsanstha Maryadit, Hadapsar Pune vs. Income Tax Officer, Ward 14 (1) Pune, Pune

Appeals of the assessee are ALLOWED

ITA 1045/PUN/2023[2018-19]Status: DisposedITAT Pune21 Feb 2024AY 2018-19

For Appellant: Mr Pramod Shingte [‘Ld. AR’]For Respondent: Mr Gaurav Singh [‘Ld. DR’]

Section 143(3)Section 250Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)

Konkan Education Soc. Sevaksahakari Patpedhi Ltd, Raigarh vs. Income Tax Officer, Ward-3, Panvel

The appeals of the assessee are ALLOWED

ITA 47/PUN/2024[2020-21]Status: DisposedITAT Pune20 Feb 2024AY 2020-21

Bench: Hon’Ble Partha Sarathi Choudhury & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 046 & 047/Pun/2024 निर्धारण वषा / Assessment Year : 2018-19 & 2020-21

For Appellant: Mr Giteesh Kalyani through virtual [‘Ld. AR’]For Respondent: Mr Gaurav Singh [‘Ld. DR’]

Section 143(3)Section 250Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…॥ आयकर अपीलीय न्यायाधिकरण, पुणे ‘एस.एम.स .’ न्यायपीठ, पुणे में ॥ IN THE INCOME TAX APPELLATE TRIBUNAL, PUNE ‘SMC’ BENCH, PUNE BEFORE HON’BLE PARTHA SARATHI CHOUDHURY, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपऩल सं. / ITA No. 046 & 047/PUN/2024 निर्धारण वषा / Assessment Year : 2018-19 & 2020-21 Konkan Education Society Sevak Sahakari Patpedhi Ltd. Flat No. 3, Chinmay Apt., Braman Ali, Alibag, Raigarh. Raigad-402201 PAN: AAAAK4098F . . . . . . . अपीलार्थी / Appellant बिधम / V/s Income Tax Officer, Ward-(3), Panvel . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee by…

Konkan Education Soc. Sevakshakari Patpedhi Ltd, Raigarh vs. Income Tax Officer, Ward-3, Panvel

The appeals of the assessee are ALLOWED

ITA 46/PUN/2024[2018-19]Status: DisposedITAT Pune20 Feb 2024AY 2018-19

For Appellant: Mr Giteesh Kalyani through virtual [‘Ld. AR’]For Respondent: Mr Gaurav Singh [‘Ld. DR’]

Section 143(3)Section 250Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…॥ आयकर अपीलीय न्यायाधिकरण, पुणे ‘एस.एम.स .’ न्यायपीठ, पुणे में ॥ IN THE INCOME TAX APPELLATE TRIBUNAL, PUNE ‘SMC’ BENCH, PUNE BEFORE HON’BLE PARTHA SARATHI CHOUDHURY, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपऩल सं. / ITA No. 046 & 047/PUN/2024 निर्धारण वषा / Assessment Year : 2018-19 & 2020-21 Konkan Education Society Sevak Sahakari Patpedhi Ltd. Flat No. 3, Chinmay Apt., Braman Ali, Alibag, Raigarh. Raigad-402201 PAN: AAAAK4098F . . . . . . . अपीलार्थी / Appellant बिधम / V/s Income Tax Officer, Ward-(3), Panvel . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee by…

The Balduhak Co-Operative Agriculture Service Society Ltd., Hamirpur vs. ITO, Ward, Hamirpur

ITA 703/CHANDI/2022[2018-19]Status: DisposedITAT Chandigarh16 Feb 2024AY 2018-19

Bench: Us Are That The Assessee Is A Cooperative

For Appellant: Shri Alok Krishan, C.AFor Respondent: Shri Dharam Vir, JCIT, Sr. DR

Section 80PSection 80P(2)(d)

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 703/Chd/2022 िनधा"रण वष" / Assessment Year : 2018-19 The Balduhak Co-operative बनाम The ITO Agriculture Service Society Ltd. Hamirpur, H.P Balduhak, Tehsil, Putrial Nadaun, Hamirpur "थायी लेखा सं./PAN NO: AABAT1341B अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Alok Krishan, C.A राज"व क" ओर से/ Reve…

Vittal Grameena Sahakari Bank Niyamitha, Vittal vs. Income-Tax Officer, Ward-2(5), Mangaluru

ITA 895/BANG/2023[2017-18]Status: DisposedITAT Bangalore06 Feb 2024AY 2017-18

Bench: Shri George George K. & Shri Chandra Poojariassessment Year: 2017-18 Vittal Grameena Sahakari Bank Niyamitha F.F. 94, Palace Road Vittal Bantwal Taluk Ito Vs. Vittal 574 222 Ward-2(5) Karnataka Mangaluru Pan No.Aaava1252A Assessee Respondent Assessee By : Ms. Harsha J., A.R. Revenue By : Shri Parithivel, D.R. Date Of Hearing : 06.02.2024 Date Of Pronouncement : 06.02.2024 O R D E R Per Chandra Poojari: This Appeal By Assessee Is Directed Against Order Of Nfac For The Assessment Year 2017-18 Dated 12.9.2023 Passed U/S 250 Of The Income Tax Act, 1961 (In Short “The Act”). The Assessee Has Raised Following Grounds Of Appeal: 1. “The Order Of The Learned Commissioner Passed Under Section 250 Of The Act Is Opposed To Law, Equity, Weight Of Evidence, Probabilities & The Facts & Circumstances In The Appellant'S Case. 2. The Appellant Denies To Be Assessed To Tax On Total Income As Determined By The Learr.Ad Ao Of Rs. 2,52,38,729/- As Against The Total Income Reported By The Appellant Of Rs. Nil On The Facts & Circumstances Of The Case.

For Appellant: Ms. Harsha J., A.RFor Respondent: Shri Parithivel, D.R

Section 250Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…es of the case. 3. The learned Commissioner of Income-tax (Appeals) erred in applying the ratio of judgment of Karnataka High Court in the case of M/s/Totgars Co-operative Sales Society reported Vittal Grameena Sahakari Bank Niyamitha, Vittal Page 2 of 22 in 83 Taxmann.com 140 for charging interest income as "IFOS" which are distinguishable on facts of the Appellant case: a. the Appellant is a credit co-operative society and not engaged in marketing of agricultural produce; and b. the Appellant has earned interest from investment of its operational funds used in business of investing and lending to members and n…

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…

Jafari Momin Vikas Co-Op. Credit Society Ltd., Patan vs. The Income Tax Officer, Ward-4 Present Ward-1, Patan

Appeal of the assessee is allowed

ITA 279/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad19 Jan 2024AY 2018-19

Bench: Ms. Suchitra R. Kambleassessment Year: 2018-19 Jafari Momin Vikas Co-Op. Credit Vs Income Tax Officer, Society Limited, Ward-4 At & Post Kakoshi, Tal. Siddhpur, Dist. (Present Ward-1), Patan, Kakoshi, Gujarat Patan Pan : Aaaaj 1053 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Hasmukh V. Doshi & Shri Mehal H. Doshi, Ars Revenue By : Shri Purushottam Kumar, Sr Dr सुनवाई की तारीख/Date Of Hearing : 08/01/2024 घोषणा की तारीख /Date Of Pronouncement : 19/01/2024

For Appellant: Shri Hasmukh V. Doshi &For Respondent: Shri Purushottam Kumar, Sr DR

Section 250Section 40A(7)Section 40A(9)Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD \ BEFORE Ms. SUCHITRA R. KAMBLE, JUDICIAL MEMBER Assessment Year: 2018-19 Jafari Momin Vikas Co-op. Credit Vs Income Tax Officer, Society Limited, Ward-4 At & Post Kakoshi, Tal. Siddhpur, Dist. (Present Ward-1), Patan, Kakoshi, Gujarat Patan PAN : AAAAJ 1053 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Hasmukh V. Doshi & Shri Mehal H. Doshi, ARs Revenue by : Shri Purushottam Kumar, Sr DR सुनवाई की तारीख/Date of Hearing : 08/01/2024 घोषणा की तारीख /Date of Pronouncement : 19/01/2024 O R D E R This appeal filed by the assessee is direct…

Kolhapur District Central Co-Op Bank Kanista Sevakanchi Sahakar Pat Sanstha Ltd, Pune vs. Income Tax Office, Ward-2(1), Pune, Kolhapur

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

ITA 1365/PUN/2023[2018-19]Status: DisposedITAT Pune01 Jan 2024AY 2018-19

Bench: SHRI INTURI RAMA RAO (Accountant Member)

For Appellant: NoneFor Respondent: Shri Uma Shankar Prasad

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.1365/PUN/2023 िनधा"रण वष" / Assessment Year : 2018-19 Kolhapur District Central Vs. ITO, Ward-2(1), Co-op. Bank Kanista Kolhapur. Sevakanchi Sahakar Pat Sanstha Ltd., 1092, E Ward, Shahupuri, Dist. Kolhapur- 416001. PAN : AAAAK2427L Appellant Respondent Assessee by : None Revenue by : Shri Uma Shankar Prasad Date of hearing : 01.01.2024 Date of pronouncement : 01.01.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of the Nat…

Ashwinkumar Arban Co-Operative Society Ltd., Surat vs. Pr. Commissioner of Income Tax - 1, Surat

In the result, grounds of appeal raised by the assessee is allowed

ITA 653/SRT/2023[2018-19]Status: DisposedITAT Surat14 Dec 2023AY 2018-19

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Physical Hearing) Ashwinkumar Arban Co- Principal Commissioner Of Operative Society Ltd., Income Tax-1, Surat. Vs. 7-8, Hiranagar-2, Patel Nagar, Varachha A.K. Road, Surat- 395008 (Gujarat) Pan No. Aabta 0698 R Appellant/ Assessee Respondent/ Revenue

Section 143(3)Section 254(1)Section 263Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Physical hearing) Ashwinkumar Arban Co- Principal Commissioner of operative Society Ltd., Income Tax-1, Surat. Vs. 7-8, Hiranagar-2, Patel Nagar, Varachha A.K. Road, Surat- 395008 (Gujarat) PAN No. AABTA 0698 R Appellant/ Assessee Respondent/ Revenue Assessee represented by Shri Sapnesh Sheth, C.A. Department represented by Shri S.M. Keshkamat, CIT-DR Appeal instituted on 30/09/2023 Date of hearing 11/12/2023 Date of pronouncement 14/12/2023 Order under Section 254(1) of…

M/S. Dodmane Group Gramagala Seva Sahakari Sangha Niyamita Karkimaki, Karkimakki vs. Income Tax Officer, Ward-1, Sirsi

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 751/BANG/2023[2018-19]Status: DisposedITAT Bangalore21 Nov 2023AY 2018-19

Bench: Shri George George Kassessment Year : 2018-19 Sri Dodmane Group Gramagala Seva Sahakari Vs. Ito, Sangha Niyamita Karkimakki, Ward – 1, 41, Siddapur-Kumta Road Karkimakki Sirsi. Tq 581 322, Karnataka. Pan : Aacad 0741 J Appellant Respondent Assessee By : Ms. Sunaina Bhatia, Ca Revenue By : Shri. Ganesh R Ghale, Advocate, Standing Counsel For Revenue. Date Of Hearing : 21.11.2023 Date Of Pronouncement : 21.11.2023

For Appellant: Ms. Sunaina Bhatia, CAFor Respondent: Shri. Ganesh R Ghale, Advocate, Standing Counsel for Revenue

Section 143(2)Section 234Section 250Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…ciety 392 ITR 74. 6.1 The primary issue in this case is whether such interest income is eligible for the deduction u/s 80P(2)(a)(i) or u/s 80P(2)(d). The Hon'ble Karnataka High Court in a recent decision of PCIT Hubbali vs. Totagar Co- operative Sales Society 83 Taxmann.com 140 (Karnataka) had an occasion to examine this issue and held that where the assesse is a Cooperative society engaged in marketing of agriculture produce grown by its members and Page 4 of 9 providing credit facilities to those members and has deposited its surplus funds in Co-operative Bank, the claim of deduction u/s 80P(2)(d) and 80P(2)(a…

M/S. Vittal Vyavasaya Seva Sahakari Bank Niyamith, Vittal vs. Income-Tax Officer, Ward-2(5), Mangaluru

In the result, the appeal filed by the assessee stands partly allowed for statistical purposes

ITA 640/BANG/2023[2017-18]Status: DisposedITAT Bangalore08 Nov 2023AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2017-18 M/S. Vittal Vyavasaya Seva Sahakari Bank Niyamith, The Income Tax Reg. No.; 2612/76- Officer, 77, Ward – 2(5), Puttur Road, Mangaluru. Vittal, Vs. Dakshina Kannada – 574 243. Pan: Aaaav4194K Appellant Respondent

For Appellant: Shri Rajagopalan, CA

Section 143(1)Section 234BSection 250Section 270ASection 80Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2017-18 M/s. Vittal Vyavasaya Seva Sahakari Bank Niyamith, The Income Tax Reg. No.; 2612/76- Officer, 77, Ward – 2(5), Puttur Road, Mangaluru. Vittal, Vs. Dakshina Kannada – 574 243. PAN: AAAAV4194K APPELLANT RESPONDENT Assessee by : Shri Rajagopalan, CA : Smt. Priyadarshini Baseganni, Revenue by JCIT DR Date of Hearing : 02-11-2023 Date of Pronouncement : 08-11-2023 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal is filed by assessee against th…

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)

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)