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 366,314 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

Uti Employees Sai Samrudhi Co-Op Housing Society Ltd, Mumbai vs. Centralized Processing Unit Income Tax Dept. Bangalore, Bangalore

In the result, the appeal of the assessee is allowed

ITA 2477/MUM/2022[2019-2020]Status: DisposedITAT Mumbai05 Dec 2022AY 2019-2020

Bench: Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.2477/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2019-20) Uti Employees Sai बिधम/ Centralized Processing Samrudhi Co-Op Housing Unit Income Tax Vs. Society Ltd. Department Bangalore- C/O Uti Amc Ltd. 560500. Uti Tower, Gn Block, Bkc Bandra East, Mumbai- 400051. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aagts8239K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Sachin Lopis Revenue By: Smt. Nayana K. Kumar सुनवाई की तारीख / Date Of Hearing: 28/11/2022 घोषणा की तारीख /Date Of Pronouncement: 05/12/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Appellant/Assessee Uti Employees Sai Samrudhi Co-Operative Housing Society Ltd. Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 25.07.2022 For The Assessment Year 2019-20. 2. Assessee Is A Co-Operative Housing Society, Registered Under The Maharashtra Co-Op Society Act 1960. The Society Was Formed By Employees & Nominees Of Unit Trust Of India (Government Entity). The Grounds Of Appeal Of The Assessee Is Against The Action Of The Ld. Cit(A) Confirming The Action Of Ao Not Allowing The Claim Of The Assessee On The Interest Income U/S 80P(2)(D) Of The Income Tax Act

For Appellant: Shri Sachin LopisFor Respondent: Smt. Nayana K. Kumar

Section 143(1)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No.2477/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2019-20) UTI Employees Sai बिधम/ Centralized Processing Samrudhi Co-op Housing Unit Income Tax Vs. Society Ltd. Department Bangalore- C/o UTI AMC Ltd. 560500. UTI Tower, GN Block, BKC Bandra East, Mumbai- 400051. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAGTS8239K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Sachin Lopis Revenue by: Smt. Nayana K. Kumar सुनवाई की तारीख / Date of Hearing: 28/11/2022 घोषणा की तारीख /Date of Pronou…

Aided Primary Teachers Co-Operative Society Ltd, Kottayam vs. The Itoward-1, Kottayam

The appeal stand allowed in terms of our above order

ITA 28/COCH/2022[2017-18]Status: DisposedITAT Cochin30 Nov 2022AY 2017-18

Bench: Hon’Ble Shri Satbeer Singh Godara, J.M & Hon’Ble Shri Manoj Kumar Aggarwal, A.M

For Appellant: NoneFor Respondent: Smt.J.M. Jamuna Devi (Addl.CIT) – Ld. DR

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

…आयकर अपीलीय अिधकरण, कोचीन पीठ, कोचीन म"। IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN माननीय %ी सतबीर िसंह गोदारा, -ाियक सद. एवं माननीय %ी मनोज कुमार अ3वाल ,लेखा सद. के सम6। BEFORE HON’BLE SHRI SATBEER SINGH GODARA, J.M AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, A.M आयकर अपील सं./ ITA No.28/Coch/2022 (िनधा@रण वष@ / Assessment Year: 2017-18) Aided Primary Teachers Co-operative ITO बनाम Society Ltd. Ward-1, K-334, Near Railway Station Kottayam. / Vs. Kottayam – 686 001. "थायी लेखा सं./जीआइ आर सं./PAN/GIR No. AADAA-6992-R (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant by : None ""थ"…

Nmg Bank Employees Co-Op Credit Society, Kannur vs. The ITO, Kannur

The appeals stand allowed in terms of our above order

ITA 120/COCH/2021[2017-18]Status: DisposedITAT Cochin30 Nov 2022AY 2017-18

Bench: Hon’Ble Shri Satbeer Singh Godara, J.M & Hon’Ble Shri Manoj Kumar Aggarwal, A.M

For Appellant: NoneFor Respondent: Smt.J.M. Jamuna Devi (Addl.CIT) – Ld. DR

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

…आयकर अपीलीय अिधकरण, कोचीन पीठ, कोचीन म"। IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN माननीय %ी सतबीर िसंह गोदारा, -ाियक सद. एवं माननीय %ी मनोज कुमार अ3वाल ,लेखा सद. के सम6। BEFORE HON’BLE SHRI SATBEER SINGH GODARA, J.M AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, A.M आयकर अपील सं./ ITA Nos.119 & 120/Coch/2021 (िनधा@रण वष@ / Assessment Year: 2016-17 & 2017-18) NMG Bank Employees Co-Operative ITO बनाम/ Credit Society Ward-1 & TPS, No.L 908, Yogasala Road, Kannur. Vs. Kannur, Kerala-670 001. "थायी लेखा सं./जीआइ आर सं./PAN/GIR No. AABTN-0330-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appe…

Nmg Bank Employees Co-Op Credit Society, Kannur vs. The ITO, Kannur

The appeals stand allowed in terms of our above order

ITA 119/COCH/2021[2016-17]Status: DisposedITAT Cochin30 Nov 2022AY 2016-17

Bench: Hon’Ble Shri Satbeer Singh Godara, J.M & Hon’Ble Shri Manoj Kumar Aggarwal, A.M

For Appellant: NoneFor Respondent: Smt.J.M. Jamuna Devi (Addl.CIT) – Ld. DR

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

…आयकर अपीलीय अिधकरण, कोचीन पीठ, कोचीन म"। IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN माननीय %ी सतबीर िसंह गोदारा, -ाियक सद. एवं माननीय %ी मनोज कुमार अ3वाल ,लेखा सद. के सम6। BEFORE HON’BLE SHRI SATBEER SINGH GODARA, J.M AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, A.M आयकर अपील सं./ ITA Nos.119 & 120/Coch/2021 (िनधा@रण वष@ / Assessment Year: 2016-17 & 2017-18) NMG Bank Employees Co-Operative ITO बनाम/ Credit Society Ward-1 & TPS, No.L 908, Yogasala Road, Kannur. Vs. Kannur, Kerala-670 001. "थायी लेखा सं./जीआइ आर सं./PAN/GIR No. AABTN-0330-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appe…

M/S. Bharathi Co-Operative Credit Society Ltd, Bengaluru vs. Income Tax Officer, Ward-7(2)(3), Bengaluru

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

ITA 793/BANG/2022[2015-16]Status: HeardITAT Bangalore28 Nov 2022AY 2015-16

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Narendra Sharma, AdvocateFor Respondent: Smt.Prayadarshini Baseganni, Addl.CIT-DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM ITA No.793/Bang/2022 : Asst.Year 2015-2016 M/s.The Bharathi Co-operative The Income Tax Officer Credit Society, #1718, 3rd Block Ward 7(2)(1) v. 9th Main Road, Jayanagar Bangalore. Bangalore – 560 011. PAN : AAALT0604R. (Appellant) (Respondent) Appellant by : Sri.Narendra Sharma, Advocate Respondent by : Smt.Prayadarshini Baseganni, Addl.CIT-DR Date of Pronouncement : 28.11.2022 Date of Hearing : 28.11.2022 O R D E R Per George George K, JM This appeal at the instance of the assessee is dir…

Shri Madhopur Kraya Vikraya Sahkari Samiti, Shrimadhopur vs. PCIT-2, Jaipur

In the result, appeal of the assessee is allowed

ITA 194/JPR/2022[2017-18]Status: DisposedITAT Jaipur15 Nov 2022AY 2017-18

For Appellant: Sh. Vedant Agarwal (Adv.)For Respondent: Sh. Sanjay Dhariwal(CIT)

Section 143(1)Section 143(2)Section 143(3)Section 263Section 80Section 80PSection 80P(2)(d)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA No.194/JP/2022 fu/kZkj.ko"kZ@Assessment Years :2017-18 cuke Shri Madhopur KrayaVikraya Sahkari PCIT-2 Samiti Limited, Vs. Jaipur 3, Near Railway Station Shri Madhopur Sikar LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAJAS 8075 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Sh. Vedant Agarwal (Adv.) jktLo dh vksj…

The Ikkaraiboluvampatti Paccs 33, Coimbatore vs. ITO, Ncw 4(2), Coimbatore

In the result, appeal filed by the assessee is allowed

ITA 461/CHNY/2021[2017-18]Status: DisposedITAT Chennai02 Nov 2022AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.461/Chny/2021 िनधा"रण वष" /Assessment Year: 2017-18 M/S.Ikkaraiboluvampatti Paccs, V. The Income Tax Officer, 33, Rajaji Street, Non-Corporate Ward-4(2), Coimbatore. Coimbatore. [Pan: Aaaai 3699 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant By Mr.J.Saravanan, Adv. ""यथ" क" ओर से /Respondent By : Mr.P.Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 19.10.2022 घोषणा क" तारीख /Date Of Pronouncement : 02.11.2022

For Respondent: Mr.P.Sajit Kumar, JCIT

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

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी वी. दुगा" राव, माननीय "ाियक सद" एवं "ी जी. मंजूनाथा, माननीय लेखा सद" के सम" BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.461/Chny/2021 िनधा"रण वष" /Assessment Year: 2017-18 M/s.Ikkaraiboluvampatti PACCS, v. The Income Tax Officer, 33, Rajaji Street, Non-Corporate Ward-4(2), Coimbatore. Coimbatore. [PAN: AAAAI 3699 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant by Mr.J.Saravanan, Adv. ""यथ" क" ओर से /Respondent by :…

Jilla Panchayat Na Karmacharioni Dhiran Ane Grahak Sahakari Mandali Ltd., Bhavanagar vs. The ACIT Circle-1, Bhavanagar

In the result appeal of the assessee is hereby allowed

ITA 108/AHD/2021[2017-18]Status: DisposedITAT Ahmedabad31 Oct 2022AY 2017-18

Bench: Shri Waseem Ahmedआयकर अपील सं./Ita No.108/Ahd/2021 िनधा"रण वष"/Asstt. Year:2017-2018 Jilla Panchayat Na Karmacharioni Dhiran The A.C.I.T., Ane Grahak Sahakari Mandali Ltd., Vs. Circle-1, 0, Motibaug Road, Bhavnagar. Near Town Hall, Bhavnagar-364001. Pan: Aacaj3104B

For Appellant: Shri Parimalsinh B. Parmar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

Section 234ASection 270ASection 56Section 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.108/AHD/2021 िनधा"रण वष"/Asstt. Year:2017-2018 Jilla Panchayat Na Karmacharioni Dhiran The A.C.I.T., Ane Grahak Sahakari Mandali Ltd., Vs. Circle-1, 0, Motibaug Road, Bhavnagar. Near Town Hall, Bhavnagar-364001. PAN: AACAJ3104B (Applicant) (Respondent) Assessee by : Shri Parimalsinh B. Parmar, A.R Revenue by : Shri Atul Pandey, Sr. D.R सुनवाई क" तारीख/Date of Hearing : 12/10/2022 घोषणा क" तारीख /Date of Pronouncement: 31/10/2022 आदेश/O R D E R PER…

Sumer Nagar Co-Operative Housing Society Ltd Bldg.No. 1, Mumbai vs. Income Tax Officer WD 32(1) (1), Mumbai

The appeal of the assessee is allowed

ITA 1239/MUM/2022[2016-17]Status: DisposedITAT Mumbai21 Oct 2022AY 2016-17

Bench: Shri Aby T Varkey & Shri Amarjit Singhsumer Nagar Co- Vs. Income-Tax Officer, Ward Operative Housing 32(3)(4), Mumbai Society Limited, Bldg. Kautilya Bhavan, Bkc No.1, Ground Floor, Complex Bandra East, Office Of Sumer Nagar Mumbai - 400051 Bldg No. 1. S.V. Road, Near Flyover, Borivali (W) Mumbai – 400 092 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aacas6832K Appellant .. Respondent

For Appellant: Jitendra SinghFor Respondent: Mahita Nair

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

…ITA No.1239/Mum/2022 A.Y. 2016-17 1 Sumer Nagar Co-operative Housing Society Limited Vs. ITO-32(3)(4) IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Sumer Nagar Co- Vs. Income-tax Officer, Ward operative Housing 32(3)(4), Mumbai Society Limited, Bldg. Kautilya Bhavan, BKC No.1, Ground Floor, Complex Bandra East, Office of Sumer Nagar Mumbai - 400051 Bldg No. 1. S.V. Road, Near Flyover, Borivali (W) Mumbai – 400 092 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AACAS6832K Appellant .. Respondent Appellant by : Jitendra Singh…

The Juhu Vile Parle Development Co Operative Housing Association Ltd, Mumbai vs. Asst. Comm of Income Tax, Circle 25(3), Mumbai

In the result, both appeals by assessee are allowed

ITA 1835/MUM/2022[2018-19]Status: DisposedITAT Mumbai29 Sept 2022AY 2018-19

Bench: Shri Pramod Kumar, Vice- & Shri Vikas Awasthyआअसं. 1834/मुं/2022 ("न.व .2017-18) आअसं. 1835/मुं/2022 ("न.व .2018-19) The Juhu Vile Parle Development Co-Operative Housing Association Ltd. Plot No.51, Jai Hind Recreation Club, N.S.Road, No.11, Vile Parle (W), Mumbai 400 056; Pan: Aabft-5293-P ...... अपीलाथ" /Appellant बनाम Vs. Assistant Commissioner Of Income-Tax, Circle-25(3), Kautlya, Bkc, Bandra (E), Mumbai – 400 051. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Rajesh Shah ""तवाद" "वारा/Respondent By : Shri Tejinder Pal Singh सुनवाई क" "त"थ/ Date Of Hearing : 10/08/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 29/09/2022 आदेश/ Order

For Appellant: Shri Rajesh ShahFor Respondent: Shri Tejinder Pal Singh

Section 80PSection 80P(2)(d)Section 80P(4)

…आयकर अपील"य अ"धकरण मुंबई पीठ “ एच ” "ी "मोद कुमार, उपा"य" एवं "ी "वकास अव"थी, "या"यक सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “ H”, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE-PRESIDENT & SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसं. 1834/मुं/2022 ("न.व .2017-18) आअसं. 1835/मुं/2022 ("न.व .2018-19) The Juhu Vile Parle Development Co-operative Housing Association Ltd. Plot No.51, Jai Hind Recreation Club, N.S.Road, No.11, Vile Parle (W), Mumbai 400 056; PAN: AABFT-5293-P ...... अपीलाथ" /Appellant बनाम Vs. Assistant Commissioner of Income-tax, Circle-25(3), Kautlya, BKC, Bandra (E), Mumbai – 400 051.…

The Juhu Vile Parle Development Co Operative Housing Association Ltd, Mumbai vs. Asst. Comm of Income Tax, Circle 25(3), Mumbai

In the result, both appeals by assessee are allowed

ITA 1834/MUM/2022[2017-18]Status: DisposedITAT Mumbai29 Sept 2022AY 2017-18

For Appellant: Shri Rajesh ShahFor Respondent: Shri Tejinder Pal Singh

Section 80PSection 80P(2)(d)Section 80P(4)

Shree Jetpur Market Yard Vepari Sharafi Sahakari Mandali Ltd., Jetpur, Dist. Rajkot vs. The Pr. CIT-1, Rajkot

In the result, the appeal of the assessee is allowed

ITA 166/RJT/2022[2017-18]Status: DisposedITAT Rajkot14 Sept 2022AY 2017-18

For Appellant: Shri Mehul Ranpura, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R

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

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2017-18 Shree Jetpur Market Yard Pr. CIT, Vepari Sharafi Sahakari Rajkot-1 Mandali Ltd., Office Vs (Respondent) Building No.3, Under Khedut Guest House Market Yard Jetpur-360370 PAN: AANAS9645P (Appellant) Assessee by: Shri Mehul Ranpura, A.R. Revenue by: Shri Aarsi Prasad, CIT-D.R. Date of hearing : 08-07-2022 Date of pronouncement : 14-09-2022 आदेश/ORDER PER BENCH:- This is an appeal for A.Y. 2017-18 filed by the assessee against the or…

The Ekta Co.Op. Credit Society Ltd., Mehsana vs. The Pr. CIT, Gandhinagar

In the result, the appeal of the assessee is allowed

ITA 562/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2014-15

Bench: Us Is A Co-Operative Credit Society, Provide Credit Facility To Its Members By Giving Loan & Advances & Accepting Deposits From Members Of The Society. For The Assessment Year, 2014-15, The Assessee Field Its Return Of Income Was E-Filed On 26/11/2014 Declaring Total Income At Rs. Nil After Claiming Deduction Of Rs. 1,04,56,923/- U/S 80P Of The Act. The Return Was Processed U/S 143(1) & Then Scrutiny Assessment Was Completed By Making Addition On Account Of Interest Receipt Of Rs. 15,595/- & Addition Of Interest On Refund Received U/S 244A Of The Act Of Rs. 21,980/-. Thus Assessed The Total Income As Rs. 37,575/-.

For Appellant: Shri Sunil H. Talati, A.RFor Respondent: Shri James Kurian, CIT/D.R

Section 143(1)Section 244ASection 263Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Assessment Year 2014-15 The Ekta Co-Operative The Pr.Commissioner Credit Society Ltd. At; of Income Tax, Sokhada, Taluka : Vs Gandhinagar Vijapur, District: (Respondent) Mehsana PAN No: AAAAT4874A (Appellant) Appellant by : Shri Sunil H. Talati, A.R. Respondent by : Shri James Kurian, CIT/D.R. Date of hearing : 17-08-2022 Date of pronouncement : 24-08-2022 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- The present appeal has been filed by the Assesse…

Shree Tuljabhavani Nagari Sahakari Pat Sanstha Maryadit, Pune vs. Principal Commissioner of Income Tax -5, Pune

In the result, appeal of the Assessee is allowed

ITA 254/PUN/2020[2014-2015]Status: DisposedITAT Pune28 Jul 2022AY 2014-2015

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.254/Pun/2020 िनधा"रणवष" /Assessment Year: 2014-15 Shree Tuljabhavani Nagari The Principal Commissioner Sahakari Pat Sanstha Maryadit, Vs Of Income Tax - 5, Pune. 17/04, 103, Shri Tuljibhavani Plaza Mangalnagar, Wakad Road, Thergaon, Pune. Pan: Aadas 9902 P Appellant/ Assessee Respondent/ Revenue Assessee By None. Revenue By Shri Arvind Desai – Dr Date Of Hearing 16/06/2022 Date Of Pronouncement 28/07/2022 आदेश/ Order Per Dr.Dipak P.Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Pr.Commissioner Of Income-Tax-5, Pune’S, Order Dated 08.01.2019For The Assessment Year 2014-15, Involving Proceedings Under Section 263(1) Of The Income Tax Act, 1961. The Assessee Has Raised The Following Grounds Of Appeal: “1. Pr.Commissioner Of Income Tax Has Erred In Passing The Order Which Is Without Jurisdiction & Bad In Law. Same May Please Be Cancelled. 2. Pr.Cit Has Erred In Alleging That Order U/S 143(3) Passed By Assessing Officer Is Erroneous In So Far As It Is Prejudicial To The Interest Of Revenue. Appellant Prays To Cancel The Same.

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

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.254/PUN/2020 िनधा"रणवष" /Assessment Year: 2014-15 Shree Tuljabhavani Nagari The Principal Commissioner Sahakari Pat Sanstha Maryadit, Vs of Income Tax - 5, Pune. 17/04, 103, Shri Tuljibhavani Plaza Mangalnagar, Wakad Road, Thergaon, Pune. PAN: AADAS 9902 P Appellant/ Assessee Respondent/ Revenue Assessee by None. Revenue by Shri Arvind Desai – DR Date of hearing 16/06/2022 Date of pronouncement 28/07/2022 आदेश/ ORDER PER…

Shree Ashapura Co.Op. Credit So.Ltd., Vijapur vs. Pr.CIT., Gandhinagar

In the result, the appeal of the assessee is allowed

ITA 856/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad06 Jul 2022AY 2014-15

Bench: Shri P.M. Jagtap, Vice- & Smt.Suchitra R. Kambleassessment Year : 2014-15 Shree Ashapura Co-Op. Credit Principal Commissioner Of Society Limited, Vs Income-Tax, Opp. Gram Panchayat Office, Gandhinagar Pilvai, Taluka Vijapur, Dist. Mehsana-382850 Pan : Aaaaa 6598 C अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : None Revenue By : Shri Vijay Kumar Jaiswal, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 30/06/2022 घोषणा क" तार"ख /Date Of Pronouncement: 06/07/2022 आदेश/O R D E R

For Appellant: NoneFor Respondent: Shri Vijay Kumar Jaiswal, CIT-DR

Section 143(3)Section 244ASection 263Section 80PSection 80P(2)

…Gujarat Gramin Bank was wrongly allowed by the Assessing Officer as deduction under Section 80P(2) of the Act which was contrary to the principles enunciated by the Hon’ble Karnataka High Court in the case of PCIT Vs. Totgars Co-operative Sale Society, [2017] 83 Taxmann.com 140 (Karnataka). According to the learned PCIT, the order passed by the Assessing Officer dated 23.06.2016 under Section 143(3) of the Act allowing such deduction thus was erroneous and prejudicial to the interest of the Revenue and accordingly a show-cause notice was issued by him to the assessee under Section 263 of the Act. In reply, it was…

M/S. Bhavana Co-Operative Credit Society Niyamita, Sirsi vs. Income Tax Officer, Ward-1, Sirsi

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

ITA 738/BANG/2021[2016-17]Status: DisposedITAT Bangalore29 Jun 2022AY 2016-17

Bench: Shri Chandra Poojari & Shri Beena Pillaiassessment Year : 2016-17

For Appellant: Shri V Srinivasan, AdvocateFor Respondent: Smt. Priyadarshini Basaganni, Addl. CIT

Section 801PSection 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI BEENA PILLAI, JUDICIAL MEMBER Assessment year : 2016-17 M/s Bhavana Co-operative Credit Society Vs. The Income-tax Officer, Niyamita, Ward-1, #38, Market Road, Sirsi. Sirsi-581 401. PAN – AACAB 5033 D APPELLANT RESPONDENT Assessee by : Shri V Srinivasan, Advocate Revenue by : Smt. Priyadarshini Basaganni, Addl. CIT Date of hearing : 02.06.2022 Date of Pronouncement : 29.06.2022 O R D E R Per Beena Pillai, Judicial Member This appeal filed by the assessee is directed against the order of the N…

The Sardar Patel Co Opertaive Credit Society Limited, Mehsana vs. The Pr. CIT, Gandhinagar

In the result, the appeal of the assessee is allowed

ITA 575/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad17 Jun 2022AY 2014-15

Bench: Shri P.M. Jagtap, Vice- & Ms. Madhumita Royassessment Year : 2014-15 The Sardar Patel Co-Operative Credit Principal Commissioner Of Society Limited, Vs Income-Tax, Near Hdfc Bank Ltd., T.B. Road, Gandhinagar Vijapur, Dist. Mehsana Pan : Aaaat 4741 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri H.V. Doshi, Ca Revenue By : Shri James Kurian, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 07/06/2022 घोषणा क" तार"ख /Date Of Pronouncement: 17/06/2022 आदेश/O R D E R Per P.M. Jagtap, Vice-: This Appeal Filed By The Assessee Is Directed Against The Order Of The Learned Principal Commissioner Of Income-Tax, Gandhinagar (“Pcit” In Short) Dated 11.03.2019 Passed Under Section 263 Of The Income-Tax Act, 1961 (“The Act” In Short).

For Appellant: Shri H.V. Doshi, CAFor Respondent: Shri James Kurian, CIT-DR

Section 143(3)Section 244ASection 263Section 80PSection 80P(2)

…Co-operative Banks was wrongly allowed by the Assessing Officer as deduction under Section 80P(2) of the Act which was contrary to the principles enunciated by the Hon’ble Karnataka High Court in the case of PCIT Vs. Totgars Co-operative Sale Society, [2017] 83 Taxmann.com 140 (Karnataka). According to the learned PCIT, the order passed by the Assessing Officer dated 27.09.2016 under Section 143(3) of the Act allowing such deduction thus was erroneous and prejudicial to the interest of the Revenue and accordingly a show-cause notice was issued by him to the assessee under Section 263 of the Act. In reply, it was…

The Deesa Mercantile Co.Operative Society Ltd., Deesa vs. The ACIT., B.K.Circle, Palanpur

In the result, the appeal of the assessee stands allowed

ITA 2100/AHD/2014[2011-12]Status: DisposedITAT Ahmedabad17 Jun 2022AY 2011-12

For Appellant: Shri Mehul K. Patel, AdvocateFor Respondent: Shri Abhimanyu Singh Yadav, Sr. DR

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

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘बी’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI P.M. JAGTAP, VICE-PRESIDENT AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER Assessment Year : 2011-12 The Deesa Mercantile Co-operative ACIT, Society Limited, Vs B.K. Circle, Rajiv Gandhi Complex, Basement, Palanpur Opp. Fuvara, At. Deesa-385 535 Banaskantha PAN : AAABT 2083 Q अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Mehul K. Patel, Advoca…

Shri Shridharswamy Credit Souharda Sahakari Niyamit, Belagavi vs. ITO, Ward - 2(1), Belgavi

In the result, all the three appeals of the assessee are partly allowed for statistical purposes

ITA 136/PAN/2018[2012-13]Status: DisposedITAT Panaji15 Jun 2022AY 2012-13

Bench: Shri C.M. Garg & Shri Girish Agrawal

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

…t Co-op. Ltd. (supra). The Pune Bench of the Tribunal in the case of Sant Motiram Maharaj Sahakari Pat Sanstha Ltd. (supra) after referring to the decision of the Hon’ble Karnataka High Court in the case of Pr.CIT vs. Totagars Co-operative Sales Society Ltd., 395 ITR 661 held that no application exemption under the provisions of section 80P(2)(d) of the Act by observing as under :- “9. The Pune Benches of the Tribunal in Sureshdada Jain Nagari Sahakari Patsanstha Maryadit Vs. The Pr.CIT (ITA No.713/PUN/2016, dated 9-4- 2019) decided the question of availability of deduction u/s 80P on interest income by noticing…

The Dhanera Nagarik Sahakari Mandali Ltd., Banaskantha vs. The Asstt. Commissioner of Income Tax, Circle, Palanpur

In the result, the appeal of the assessee is allowed

ITA 125/AHD/2021[2017-18]Status: DisposedITAT Ahmedabad19 May 2022AY 2017-18

Bench: The Final Hearing.”

For Appellant: Shri Manthan Khokhani, A.RFor Respondent: Shri V.K. Singh, Sr. D.R

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

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2017-18 The Dhanera Nagarik The ACIT, Sahakari Mandali Ltd., Circle Palanpur Banaskantha Vs (Respondent) PAN: AAABT2382G (Appellant) Assessee by: Shri Manthan Khokhani, A.R. Revenue by: Shri V.K. Singh, Sr. D.R. Date of hearing : 18-05-2022 Date of pronouncement : 19-05-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the Hon’ble CIT(A), National Faceless Appeal Cent…