Pr. CIT v. Totagars Co-operative Sales Society

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 80PSection 56Section 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 70section 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

Brighton Co Op Hsg Soc Ltd, Mumbai vs. ITO Ward 19(1)(1), Mumbai

In the result, all the appeals are allowed

ITA 34/MUM/2024[2020-21]Status: DisposedITAT Mumbai25 Jun 2024AY 2020-21

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriassessment Year: 2018-19 Assessment Year: 2020-21 & Assessment Year: 2021-22

For Appellant: Ms. Kinjal Bhuta, A.RFor Respondent: Shri Nagnath Pasale, D.R
Section 143(1)Section 154Section 250Section 80P(2)(c)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SMT. RENU JAUHRI, ACCOUNTANT MEMBER Assessment Year: 2018-19 Assessment Year: 2020-21 & Assessment Year: 2021-22 M/s. BRIGHTON CO OP HSG Asst. Director of SOC Ltd., Income Tax, CPC 68D Rungta Lane, ITO Ward 19(1)(1), Nepean Sea Road, Vs. (Jurisdictional Assessing Cumballa Hills S.O., Officer-JAO) Mumbai - 400 006 Piramal Chambers, PAN: AAAJB0246M Mumbai (JAO) Maharasthra – 400 012 (Appellant) (Respondent) Present for: Assessee by : Ms. Kinjal Bhuta, A.R. Revenue by : Shri Nagnath Pasale,…

Brighton Co Op Hsg Soc Ltd, Mumbai vs. ITO Ward 19(1)(1), Mumbai

In the result, all the appeals are allowed

ITA 33/MUM/2024[2018-19]Status: DisposedITAT Mumbai25 Jun 2024AY 2018-19

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriassessment Year: 2018-19 Assessment Year: 2020-21 & Assessment Year: 2021-22

For Appellant: Ms. Kinjal Bhuta, A.RFor Respondent: Shri Nagnath Pasale, D.R
Section 143(1)Section 154Section 250Section 80P(2)(c)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SMT. RENU JAUHRI, ACCOUNTANT MEMBER Assessment Year: 2018-19 Assessment Year: 2020-21 & Assessment Year: 2021-22 M/s. BRIGHTON CO OP HSG Asst. Director of SOC Ltd., Income Tax, CPC 68D Rungta Lane, ITO Ward 19(1)(1), Nepean Sea Road, Vs. (Jurisdictional Assessing Cumballa Hills S.O., Officer-JAO) Mumbai - 400 006 Piramal Chambers, PAN: AAAJB0246M Mumbai (JAO) Maharasthra – 400 012 (Appellant) (Respondent) Present for: Assessee by : Ms. Kinjal Bhuta, A.R. Revenue by : Shri Nagnath Pasale,…

Income Tax Officer, Pandharpur vs. Dhanshri Multi State Co-Operative Credit Society Ltd, Mangalwedha

ITA 463/PUN/2024[2020-21]Status: DisposedITAT Pune13 Jun 2024AY 2020-21

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.463/Pun/2024 िनधा"रण वष" / Assessment Year: 2020-21 The Income Tax Officer, V Dhanshri Multi State Pandharpur. S Cooperative Society Ltd., Damaji Road, Murlidhar Chow, Mangalwedha, Maharashtra – 413304. Pan: Aabad1879N Appellant/ Revenue Respondent /Assessee Assessee By None Revenue By Shri Arvind Desai – Dr Date Of Hearing 12/06/2024 Date Of Pronouncement 13/06/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Revenue Against The Order Of Ld.Commissioner Of Income-Tax(Appeals)[Nfac] Dated 14.12.2023 For The A.Y.2020-21. The Revenue Has Raised Following Grounds Of Appeal : “1. Cit(A) Failed To Appreciate That Even Otherwise The Assessee Society Is Not Eligible For Deduction U/S.80P(2)(D) Of Act. Sec 80P(2)(D)Of Act Is Applicable To Interest & Dividends Earned From Investments In A Co-Operative Society, Which Is Wholly Deductible In The Hands Of A Co-Operative Society. 2. Cit(A) Failed To Appreciate Provisions Of Section 80P(4). 3.Cit(A) Nfac Failed To Appreciate Dhanshri Multi State Co-Operative Credit Society Ltd.,[R]

Section 2(19)Section 80PSection 80P(1)Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…।आयकर अपीलीय अिधकरण ”ए” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.463/PUN/2024 िनधा"रण वष" / Assessment Year: 2020-21 The Income Tax Officer, V Dhanshri Multi State Pandharpur. s Cooperative Society Ltd., Damaji Road, Murlidhar Chow, Mangalwedha, Maharashtra – 413304. PAN: AABAD1879N Appellant/ Revenue Respondent /Assessee Assessee by None Revenue by Shri Arvind Desai – DR Date of hearing 12/06/2024 Date of pronouncement 13/06/2024 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: Th…

Dahisar Sanskruti Cooperative Housing Society Ltd., Mumbai vs. Centralized Processing Unit, Income Tax Department, Bangalore

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

ITA 209/MUM/2024[2020-21]Status: DisposedITAT Mumbai04 Jun 2024AY 2020-21

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhariassessment Year: 2020-21

For Appellant: Shri Anand Desai, A.RFor Respondent: Shri C.T. Mathews, Sr. DR
Section 234ASection 250Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SMT. RENU JAUHARI, ACCOUNTANT MEMBER Assessment Year: 2020-21 M/s. Dahisar Sanskruti Centralized Processing Cooperative Housing Society Unit- Income Tax Ltd., Department, B 502, Sanskruti Society, Vs. Bangalore – 560 500 Anand Nagar, Dahisar East, Mumbai – 400 068 PAN: AABAD3430H (Appellant) (Respondent) Present for: Assessee by : Shri Anand Desai, A.R. Shri C.T. Mathews, Sr. D.R. Revenue by : Shri C.T. Mathews, Sr. DR Date of Hearing : 22 . 05 . 2024 Date of Pronouncement : 04 . 06 .…

Yersova Primerose Co-Op Housing Society Limited, Mumbai vs. Income Tax Officer-25(1)(4), Mumbai

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

ITA 363/MUM/2024[2018-19]Status: DisposedITAT Mumbai31 May 2024AY 2018-19

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhariassessment Year: 2018-19

For Appellant: Shri Anil Tiwari, A.RFor Respondent: Shri Nagnath Pasale, D.R
Section 143(1)Section 154Section 234ASection 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SMT. RENU JAUHARI, ACCOUNTANT MEMBER Assessment Year: 2018-19 M/s. Versova Primerose Co-op Income Tax Officer, Housing Society Limited, Ward - 25(1)(4), Room No.206, 2nd Floor, Ground Floor, Versova Prime Rose, Vs. Kautilya Bhavan, Lokhandwala Complex, C-41 to C-43, G-Block, Andheri (W), Bandra Kurla Complex, Mumbai - 400053 Bandra (E), PAN: AAAAV3928K Mumbai - 400051 (Appellant) (Respondent) Present for: Assessee by : Shri Anil Tiwari, A.R. Revenue by : Shri Nagnath Pasale, D.R. Date of…

Ramling Gramin Bigarsheti Sahakari Patsanstha Limited, Ahmednagar vs. The Income Tax Officer Ward 2, Ahmednagar, Ahemdnagar

In the result, all the three appeals filed by the assessee are allowed

ITA 728/PUN/2024[2020-21]Status: DisposedITAT Pune30 May 2024AY 2020-21

Bench: Shri Inturi Rama Rao & Ms. Astha Chandraआयकर अपील सं. / Ita Nos.726 To 728/Pun/2024 "नधा"रण वष" Assessment Years : 2017-18, 2018-19 & 2020-21

For Respondent: Shri RY. Balawade
Section 144Section 80P(2)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 AND Ms. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.726 to 728/PUN/2024 "नधा"रण वष" Assessment Years : 2017-18, 2018-19 & 2020-21 Ramling Gramin Bigarsheti Vs. ITO, Ward-2, Sahakari Patsanstha Limited, Ahmednagar At Post Wadzire, Taluka Parner, Dist. Ahmednagar – 414 302 Maharashtra PAN : AAABR0303B Appellant Respondent Assessee by None : Revenue by : Shri RY. Balawade Date of hearing : 30.05.2024 Date of pronouncement : 30.05.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: These three appeals fil…

Ramling Gramin Bigarsheti Sahakari Patsanstha Limited, Ahmednagara vs. The Income Tax Officer Ward 2, Ahmednagar

In the result, all the three appeals filed by the assessee are allowed

ITA 727/PUN/2024[2018-19]Status: DisposedITAT Pune30 May 2024AY 2018-19

Bench: Shri Inturi Rama Rao & Ms. Astha Chandraआयकर अपील सं. / Ita Nos.726 To 728/Pun/2024 "नधा"रण वष" Assessment Years : 2017-18, 2018-19 & 2020-21

For Respondent: Shri RY. Balawade
Section 144Section 80P(2)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 AND Ms. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.726 to 728/PUN/2024 "नधा"रण वष" Assessment Years : 2017-18, 2018-19 & 2020-21 Ramling Gramin Bigarsheti Vs. ITO, Ward-2, Sahakari Patsanstha Limited, Ahmednagar At Post Wadzire, Taluka Parner, Dist. Ahmednagar – 414 302 Maharashtra PAN : AAABR0303B Appellant Respondent Assessee by None : Revenue by : Shri RY. Balawade Date of hearing : 30.05.2024 Date of pronouncement : 30.05.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: These three appeals fil…

Ramling Gramin Bigarsheti Sahakari Patsanstha Limited, Ahmednagar vs. The Income Tax Officer Ward 2, Ahmednagar, Ahemdnagar

In the result, all the three appeals filed by the assessee are allowed

ITA 726/PUN/2024[2017-18]Status: DisposedITAT Pune30 May 2024AY 2017-18

Bench: Shri Inturi Rama Rao & Ms. Astha Chandraआयकर अपील सं. / Ita Nos.726 To 728/Pun/2024 "नधा"रण वष" Assessment Years : 2017-18, 2018-19 & 2020-21

For Respondent: Shri RY. Balawade
Section 144Section 80P(2)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 AND Ms. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.726 to 728/PUN/2024 "नधा"रण वष" Assessment Years : 2017-18, 2018-19 & 2020-21 Ramling Gramin Bigarsheti Vs. ITO, Ward-2, Sahakari Patsanstha Limited, Ahmednagar At Post Wadzire, Taluka Parner, Dist. Ahmednagar – 414 302 Maharashtra PAN : AAABR0303B Appellant Respondent Assessee by None : Revenue by : Shri RY. Balawade Date of hearing : 30.05.2024 Date of pronouncement : 30.05.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: These three appeals fil…

Rajat Apartments Co-Op. Housing Society Ltd., Mumbai vs. ACIT Circle 19(3), Mumbai

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

ITA 4329/MUM/2023[2021-22]Status: HeardITAT Mumbai27 May 2024AY 2021-22

Bench: Shri Girish Agrawal & Shri Sunil Kumar Singh

For Appellant: Shri Jayesh Dadia, C.A RevenueFor Respondent: Smt. Mahita Nair, Sr. DR
Section 143(1)Section 154Section 56Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ITA No.4328 & 4329/MUM/2023 Assessment Year: 2020-21& 2021-22 Rajat Apartments Co-op Housing Assistant Commissioner of Society, Income Tax, Circle 19(3), 20, Rajat Apt., Mount Pleasant Vs. Mumbai Road, Malabar Hill, Mumbai – 400 006 (PAN:AAABR0118C) (Appellant) (Respondent) Present for: Assessee : Shri Jayesh Dadia, C.A Revenue : Smt. Mahita Nair, Sr. DR Date of Hearing : 09.05.2024 Date of Pronouncement : 27.05.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: B…

Rajat Apartments Co.Op. Housing Society, Mumbai vs. ACIT Circle 19(3), Mumbai

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

ITA 4328/MUM/2023[2020-21]Status: HeardITAT Mumbai27 May 2024AY 2020-21

Bench: Shri Girish Agrawal & Shri Sunil Kumar Singh

For Appellant: Shri Jayesh Dadia, C.A RevenueFor Respondent: Smt. Mahita Nair, Sr. DR
Section 143(1)Section 154Section 56Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ITA No.4328 & 4329/MUM/2023 Assessment Year: 2020-21& 2021-22 Rajat Apartments Co-op Housing Assistant Commissioner of Society, Income Tax, Circle 19(3), 20, Rajat Apt., Mount Pleasant Vs. Mumbai Road, Malabar Hill, Mumbai – 400 006 (PAN:AAABR0118C) (Appellant) (Respondent) Present for: Assessee : Shri Jayesh Dadia, C.A Revenue : Smt. Mahita Nair, Sr. DR Date of Hearing : 09.05.2024 Date of Pronouncement : 27.05.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: B…

Saptagiri Pattina Souharda Sahakari Sangha Niyamitha Sindhanur, Sindhanur vs. Income Tax Officer, Ward-1, Raichur

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

ITA 593/BANG/2024[2018-19]Status: DisposedITAT Bangalore22 May 2024AY 2018-19

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Shri Prasanna N Urala, AdvocateFor Respondent: Shri Srinath S., Jt.CIT(DR)(ITAT), Bengaluru
Section 57Section 80PSection 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 592 & 593/Bang/2024 Assessment year : 2017-18 M/s. Saptagiri Pattina Souharda Vs. The Income Tax Officer, Sahakari Sangha Niyamitha, Ward 1, Opp. Kudalasangameshwara Theatre, Raichur. Kushtagi Road, Raichur. Sindhanur – 584 128. PAN : AAPAS 4259K APPELLANT RESPONDENT Appellant by : Shri Prasanna N Urala, Advocate Respondent by : Shri Srinath S., Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 08.05.2024 Date of Pronouncement : 22.05.2024 O R D E R Per Benc…

Saptagiri Pattina Souharda Sahakari Sangha Niyamitha Sindhanur, Sindhanur vs. Income Tax Officer, Ward-1, Raichur

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

ITA 592/BANG/2024[2017-18]Status: DisposedITAT Bangalore22 May 2024AY 2017-18

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Shri Prasanna N Urala, AdvocateFor Respondent: Shri Srinath S., Jt.CIT(DR)(ITAT), Bengaluru
Section 57Section 80PSection 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 592 & 593/Bang/2024 Assessment year : 2017-18 M/s. Saptagiri Pattina Souharda Vs. The Income Tax Officer, Sahakari Sangha Niyamitha, Ward 1, Opp. Kudalasangameshwara Theatre, Raichur. Kushtagi Road, Raichur. Sindhanur – 584 128. PAN : AAPAS 4259K APPELLANT RESPONDENT Appellant by : Shri Prasanna N Urala, Advocate Respondent by : Shri Srinath S., Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 08.05.2024 Date of Pronouncement : 22.05.2024 O R D E R Per Benc…

Sadhana Sahakari Patpedhi Limited, Vasai, Palghar vs. CIT(A), NFAC, Delhi

ITA 57/MUM/2024[2020-21]Status: DisposedITAT Mumbai22 May 2024AY 2020-21
For Appellant: Shri Unmesh NarvekarFor Respondent: Dr. Kishor Dhule
Section 143Section 143(1)Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER & Sadhana Sahakari Patpedhi Limited, Sadhana Bhavan, Acton, Sandor, Vasai West, Dist- Palghar - 401201 PAN: AABAS0562K] …………… Appellant Income Tax Officer, Vs Ward 4(4), Thane, Room No. 8, 6th Floor, Ashar IT Park, No. 162, Wagle Ind, Thane (West) ……………. Respondent Appearance For the Appellant/Assessee : Shri Unmesh Narvekar For the Respondent/Department : Dr. Kishor Dhule Date Conclusion of hearing : 08.05.2024 Pronouncement of order : 22.05.2024 O R D E R Per Rahul Chau…

Sadhana Sahakari Patpedhi Limited, Palghar vs. CIT(A), NFAC, Delhi

ITA 56/MUM/2024[2018-19]Status: DisposedITAT Mumbai22 May 2024AY 2018-19
For Appellant: Shri Unmesh NarvekarFor Respondent: Dr. Kishor Dhule
Section 143Section 143(1)Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER & Sadhana Sahakari Patpedhi Limited, Sadhana Bhavan, Acton, Sandor, Vasai West, Dist- Palghar - 401201 PAN: AABAS0562K] …………… Appellant Income Tax Officer, Vs Ward 4(4), Thane, Room No. 8, 6th Floor, Ashar IT Park, No. 162, Wagle Ind, Thane (West) ……………. Respondent Appearance For the Appellant/Assessee : Shri Unmesh Narvekar For the Respondent/Department : Dr. Kishor Dhule Date Conclusion of hearing : 08.05.2024 Pronouncement of order : 22.05.2024 O R D E R Per Rahul Chau…

ITO-26(2)(1), Mumbai vs. Sangli Vaibhav Co Operative Credit Society Limited, Mumbai

ITA 3770/MUM/2023[2018-19]Status: DisposedITAT Mumbai22 May 2024AY 2018-19

Bench: SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Ketan L. VajaniFor Respondent: Dr. Kishor Dhule
Section 143Section 143(1)Section 143(3)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No. 3770/MUM/2023 (Assessment Year: 2018-2019) & Income Tax Officer - 26(2)(1), Mumbai, Room No. 234, 2nd Floor, Kautilya Bhawan, Mumbai - 400051 …………… Appellant Sangli Vaibhav Co-operative Vs Credit Society Limited, Mumbai, 143, Khetain Chambers, Office No. 2, Modi Street, Fort, Mumbai - 400001 [PAN: AACAS6006R] ……………. Respondent Appearance For the Appellant/Department : Dr. Kishor Dhule For the Respondent/Assessee : Shri Ketan L. Vajani Date Conclusion of hearing : 09.…

ITO-26(2)(1), Mumbai vs. Sangli Vaibhav Co Operative Credit Society Limited, Mumbai

ITA 3769/MUM/2023[2017-18]Status: DisposedITAT Mumbai22 May 2024AY 2017-18

Bench: SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Ketan L. VajaniFor Respondent: Dr. Kishor Dhule
Section 143Section 143(1)Section 143(3)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No. 3770/MUM/2023 (Assessment Year: 2018-2019) & Income Tax Officer - 26(2)(1), Mumbai, Room No. 234, 2nd Floor, Kautilya Bhawan, Mumbai - 400051 …………… Appellant Sangli Vaibhav Co-operative Vs Credit Society Limited, Mumbai, 143, Khetain Chambers, Office No. 2, Modi Street, Fort, Mumbai - 400001 [PAN: AACAS6006R] ……………. Respondent Appearance For the Appellant/Department : Dr. Kishor Dhule For the Respondent/Assessee : Shri Ketan L. Vajani Date Conclusion of hearing : 09.…

ITO-26(2)(1), Mumbai vs. Sangli Vaibhav Co Operative Credit Society Limited, Mumbai

ITA 3766/MUM/2023[2020-21]Status: DisposedITAT Mumbai22 May 2024AY 2020-21

Bench: SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Ketan L. VajaniFor Respondent: Dr. Kishor Dhule
Section 143Section 143(1)Section 143(3)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No. 3770/MUM/2023 (Assessment Year: 2018-2019) & Income Tax Officer - 26(2)(1), Mumbai, Room No. 234, 2nd Floor, Kautilya Bhawan, Mumbai - 400051 …………… Appellant Sangli Vaibhav Co-operative Vs Credit Society Limited, Mumbai, 143, Khetain Chambers, Office No. 2, Modi Street, Fort, Mumbai - 400001 [PAN: AACAS6006R] ……………. Respondent Appearance For the Appellant/Department : Dr. Kishor Dhule For the Respondent/Assessee : Shri Ketan L. Vajani Date Conclusion of hearing : 09.…

Income Tax Officer, Ward 1, Udupi vs. Brahmavara Vyavasaya Seva, Brahmavara

ITA 668/BANG/2024[2020-21]Status: DisposedITAT Bangalore16 May 2024AY 2020-21

Bench: Shri George George K & Shri Waseem Ahmed

For Appellant: Ms. Akshaya K. S, CAFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru
Section 250Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…ITA Nos.656, 667, 668/Bang/2024 C.O. Nos. 10, 11, 12/Bang/2024 Page 1 of 22 IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER ITA Nos.656, 667, 668/Bang/2024 Assessment Years : 2017-18, 2018-19, 2020-21 ITO, Vs. M/s. Brahmavara Vyavasaya Seva, Ward - 1, Head Office Unnathi, Brahmavar Udupi. Udupi Taluk, Udupi – 576 213. PAN: AAAAB 2992 F APPELLANT RESPONDENT C.O.Nos.10, 11, 12/Bang/2024 (in ITA Nos.656, 667, 668/Bang/2024) Assessment Years : 2017-18, 2018-19, 2020-21 M/s. Brahmavara Vyavasaya Seva, Vs. ITO, Udupi – 576…

Incometax Officer, Ward 1, Udupi vs. Brahmavara Vyavasaya Seva, Brahmavara

ITA 667/BANG/2024[2018-19]Status: DisposedITAT Bangalore16 May 2024AY 2018-19

Bench: Shri George George K & Shri Waseem Ahmed

For Appellant: Ms. Akshaya K. S, CAFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru
Section 250Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…ITA Nos.656, 667, 668/Bang/2024 C.O. Nos. 10, 11, 12/Bang/2024 Page 1 of 22 IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER ITA Nos.656, 667, 668/Bang/2024 Assessment Years : 2017-18, 2018-19, 2020-21 ITO, Vs. M/s. Brahmavara Vyavasaya Seva, Ward - 1, Head Office Unnathi, Brahmavar Udupi. Udupi Taluk, Udupi – 576 213. PAN: AAAAB 2992 F APPELLANT RESPONDENT C.O.Nos.10, 11, 12/Bang/2024 (in ITA Nos.656, 667, 668/Bang/2024) Assessment Years : 2017-18, 2018-19, 2020-21 M/s. Brahmavara Vyavasaya Seva,, Vs. ITO, Udupi – 57…

Income-Tax Officer, Ward-1, Udupi vs. Brahmavara Vyavayasaya Seva, Brahmavara

ITA 656/BANG/2024[2017-18]Status: DisposedITAT Bangalore16 May 2024AY 2017-18
Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…ITA Nos.656, 667, 668/Bang/2024 C.O. Nos. 10, 11, 12/Bang/2024 Page 2 of 22 2. Common issues are raised in these appeals; hence, they were heard together and are disposed off by this consolidated order. 3. We shall first adjudicate Revenue's appeal. Identical grounds are raised in Revenue's appeals. The grounds relating to Assessment Year 2017-18 reads as follows: 1. The order of the learned CIT(A) is opposed to law and facts of the case. 2. The Ld.CIT(A) has erred in deciding the appeal without going to the facts and circumstances of the case. 3. The CIT(A) has erred in directing the A.0 to allow the deduction u…