Premises Cooperative Society Ltd. v. Income Tax Officer

320 ITR 414High Court2010#4574 most cited

What is Premises Cooperative Society Ltd. v. Income Tax Officer authority for?

Interest income earned by a cooperative society on deposits with a cooperative bank is eligible for deduction under Section 80P(2)(d). The decision in Mittal Court Premises Cooperative Society Ltd. v. Income Tax Officer (2010) 320 ITR 414, which considered the Supreme Court's ruling in Totagar Cooperative Sale Society Ltd., establishes this.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2025.

Also referred to as

Mittal Court Premises Cooperative Society Ltd. v. Income Tax Officer · 320 ITR 414 · section 80P(2)(d) · deduction for cooperative society · interest income · cooperative bank deposit · Totagar Cooperative Sale Society Ltd. · HC 2010

Also reported as

184 Taxmann 292

Sections most often in play

Section 80P(2)(d)Section 143(1)Section 143(3)Section 154Section 80P(4)Section 147Section 80PSection 111A

Issues it is cited on

section 80p(2)(i)section 80(p)section 80(p)(2)(d)section 80(p)(2)section 2(19)section 80p(4)section 80p(2)(d)section 80p(2)gross total incomesection 80p(2)(a)(i)section 80psection 80

Judgments citing Premises Cooperative Society Ltd. v. Income Tax Officer

Lands End Co -Operative Housing Society Ltd, Mumbai vs. ITO 16(1)(3), Mumbai

In the result, the assessee’s appeal is allowed

ITA 3566/MUM/2014[2009-10]Status: DisposedITAT Mumbai15 Jan 2016AY 2009-10

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Darsi Suman Ratnam
Section 80P(2)(d)

…charges were collected with profit motive and therefore was not covered by principle of mutuality by not following the decision of Hon’ble Bombay High Court on this issue in the case of Mittal Court Premises Co-operative Society Ltd. v/s Income Tax Officer 320 ITR 414 and also stated that department has not accepted the decision in principle and appeal stands preferred in the Hon’ble Supreme Court. The Ld. AR submitted that the non-occupancy charges received from members were spent for the mutual benefits of the members and the AO added the same to the income of the assessee in utter disregards to the princip…

Pathare Prabhu Co Op Hsg Soc.Ltd, Mumbai vs. ITO 15(2)(2), Mumbai

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

ITA 256/MUM/2013[2008-09]Status: DisposedITAT Mumbai09 Oct 2015AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm आमकय अऩीर सिं./Ita Nos.5524-5526&128/Mum/2012 Pathare Prabhu Co-Op. Hsg. Soc. Vs. Ito-15(2)(2), Mumbai Ltd., Plot No.340, Prabhu Nagar, 12Th Road, Khar (W), Mumbai- 400052 स्थममी रेखम सिं./ जीआइआय सिं./ Pan/Gir No. : Aaaap 4549 G (अऩीरमथी /Appellant) (प्रत्मथी / Respondent) .. यनधमवरयती की ओर से /Assessee By : Shri Vipul Joshi यमजस्र् की ओर से /Revenue By : Shri Nimesh Yadav सुनर्मई की तमयीख / Date Of Hearing : 27/08/2015 घोषणम की तमयीख/Date Of Pronouncement 09/10/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2003-04 To 2006-07 & 2008- 09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken By The Assessee In All The Years Under Consideration, Therefore, All The Appeals Were Heard & Are Now Disposed Off By This Consolidated Order. 3. Rival Contentions Have Been Heard & Record Perused. Facts In Brief Are That The Assessee Is A Registered Cooperative Housing Society Assessed To Tax Before The Ito Ward-15(2)(2), Mumbai. In The A.Y.2003- 04 The Ao Issued A Notice U/S.143(2) Of The Act Pursuant To The Order Of 2

For Appellant: Shri Vipul JoshiFor Respondent: Shri Nimesh Yadav
Section 143(2)Section 143(3)

…`आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘सी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI सर्वश्री आय.सी.शभमव, रेखम सदस्म एवुं श्री ऩर्न ससिंह, न्ममयमक सदस्म BEFORE SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM आमकय अऩीर सिं./ITA Nos.5524-5526&128/Mum/2012 Pathare Prabhu co-op. Hsg. Soc. Vs. ITO-15(2)(2), Mumbai Ltd., Plot No.340, Prabhu Nagar, 12th Road, Khar (W), Mumbai- 400052 स्थममी रेखम सिं./ जीआइआय सिं./ PAN/GIR No. : AAAAP 4549 G (अऩीरमथी /Appellant) (प्रत्मथी / Respondent) .. यनधमवरयती की ओर से /Assessee by : Shri Vipul Joshi यमजस्र् की ओर से /Revenue by : Shri Nimesh Yadav सुनर्मई की तमयीख…

Pathare Prabhu Co Op Hsg Soc Ltd, Mumbai vs. ITO WD 15(2)(2), Mumbai

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

ITA 5526/MUM/2012[2005-06]Status: DisposedITAT Mumbai09 Oct 2015AY 2005-06

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm आमकय अऩीर सिं./Ita Nos.5524-5526&128/Mum/2012 Pathare Prabhu Co-Op. Hsg. Soc. Vs. Ito-15(2)(2), Mumbai Ltd., Plot No.340, Prabhu Nagar, 12Th Road, Khar (W), Mumbai- 400052 स्थममी रेखम सिं./ जीआइआय सिं./ Pan/Gir No. : Aaaap 4549 G (अऩीरमथी /Appellant) (प्रत्मथी / Respondent) .. यनधमवरयती की ओर से /Assessee By : Shri Vipul Joshi यमजस्र् की ओर से /Revenue By : Shri Nimesh Yadav सुनर्मई की तमयीख / Date Of Hearing : 27/08/2015 घोषणम की तमयीख/Date Of Pronouncement 09/10/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2003-04 To 2006-07 & 2008- 09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken By The Assessee In All The Years Under Consideration, Therefore, All The Appeals Were Heard & Are Now Disposed Off By This Consolidated Order. 3. Rival Contentions Have Been Heard & Record Perused. Facts In Brief Are That The Assessee Is A Registered Cooperative Housing Society Assessed To Tax Before The Ito Ward-15(2)(2), Mumbai. In The A.Y.2003- 04 The Ao Issued A Notice U/S.143(2) Of The Act Pursuant To The Order Of 2

For Appellant: Shri Vipul JoshiFor Respondent: Shri Nimesh Yadav
Section 143(2)Section 143(3)

…`आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘सी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI सर्वश्री आय.सी.शभमव, रेखम सदस्म एवुं श्री ऩर्न ससिंह, न्ममयमक सदस्म BEFORE SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM आमकय अऩीर सिं./ITA Nos.5524-5526&128/Mum/2012 Pathare Prabhu co-op. Hsg. Soc. Vs. ITO-15(2)(2), Mumbai Ltd., Plot No.340, Prabhu Nagar, 12th Road, Khar (W), Mumbai- 400052 स्थममी रेखम सिं./ जीआइआय सिं./ PAN/GIR No. : AAAAP 4549 G (अऩीरमथी /Appellant) (प्रत्मथी / Respondent) .. यनधमवरयती की ओर से /Assessee by : Shri Vipul Joshi यमजस्र् की ओर से /Revenue by : Shri Nimesh Yadav सुनर्मई की तमयीख…

Pathare Prabhu Co Op Hsg Soc Ltd, Mumbai vs. ITO WD 15(2)(2), Mumbai

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

ITA 5525/MUM/2012[2004-05]Status: DisposedITAT Mumbai09 Oct 2015AY 2004-05

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm आमकय अऩीर सिं./Ita Nos.5524-5526&128/Mum/2012 Pathare Prabhu Co-Op. Hsg. Soc. Vs. Ito-15(2)(2), Mumbai Ltd., Plot No.340, Prabhu Nagar, 12Th Road, Khar (W), Mumbai- 400052 स्थममी रेखम सिं./ जीआइआय सिं./ Pan/Gir No. : Aaaap 4549 G (अऩीरमथी /Appellant) (प्रत्मथी / Respondent) .. यनधमवरयती की ओर से /Assessee By : Shri Vipul Joshi यमजस्र् की ओर से /Revenue By : Shri Nimesh Yadav सुनर्मई की तमयीख / Date Of Hearing : 27/08/2015 घोषणम की तमयीख/Date Of Pronouncement 09/10/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2003-04 To 2006-07 & 2008- 09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken By The Assessee In All The Years Under Consideration, Therefore, All The Appeals Were Heard & Are Now Disposed Off By This Consolidated Order. 3. Rival Contentions Have Been Heard & Record Perused. Facts In Brief Are That The Assessee Is A Registered Cooperative Housing Society Assessed To Tax Before The Ito Ward-15(2)(2), Mumbai. In The A.Y.2003- 04 The Ao Issued A Notice U/S.143(2) Of The Act Pursuant To The Order Of 2

For Appellant: Shri Vipul JoshiFor Respondent: Shri Nimesh Yadav
Section 143(2)Section 143(3)

…`आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘सी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI सर्वश्री आय.सी.शभमव, रेखम सदस्म एवुं श्री ऩर्न ससिंह, न्ममयमक सदस्म BEFORE SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM आमकय अऩीर सिं./ITA Nos.5524-5526&128/Mum/2012 Pathare Prabhu co-op. Hsg. Soc. Vs. ITO-15(2)(2), Mumbai Ltd., Plot No.340, Prabhu Nagar, 12th Road, Khar (W), Mumbai- 400052 स्थममी रेखम सिं./ जीआइआय सिं./ PAN/GIR No. : AAAAP 4549 G (अऩीरमथी /Appellant) (प्रत्मथी / Respondent) .. यनधमवरयती की ओर से /Assessee by : Shri Vipul Joshi यमजस्र् की ओर से /Revenue by : Shri Nimesh Yadav सुनर्मई की तमयीख…

Pathare Prabhu Co Op Hsg Soc Ltd, Mumbai vs. ITO WD 15(2)(2), Mumbai

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

ITA 5524/MUM/2012[2003-04]Status: DisposedITAT Mumbai09 Oct 2015AY 2003-04

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm आमकय अऩीर सिं./Ita Nos.5524-5526&128/Mum/2012 Pathare Prabhu Co-Op. Hsg. Soc. Vs. Ito-15(2)(2), Mumbai Ltd., Plot No.340, Prabhu Nagar, 12Th Road, Khar (W), Mumbai- 400052 स्थममी रेखम सिं./ जीआइआय सिं./ Pan/Gir No. : Aaaap 4549 G (अऩीरमथी /Appellant) (प्रत्मथी / Respondent) .. यनधमवरयती की ओर से /Assessee By : Shri Vipul Joshi यमजस्र् की ओर से /Revenue By : Shri Nimesh Yadav सुनर्मई की तमयीख / Date Of Hearing : 27/08/2015 घोषणम की तमयीख/Date Of Pronouncement 09/10/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2003-04 To 2006-07 & 2008- 09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken By The Assessee In All The Years Under Consideration, Therefore, All The Appeals Were Heard & Are Now Disposed Off By This Consolidated Order. 3. Rival Contentions Have Been Heard & Record Perused. Facts In Brief Are That The Assessee Is A Registered Cooperative Housing Society Assessed To Tax Before The Ito Ward-15(2)(2), Mumbai. In The A.Y.2003- 04 The Ao Issued A Notice U/S.143(2) Of The Act Pursuant To The Order Of 2

For Appellant: Shri Vipul JoshiFor Respondent: Shri Nimesh Yadav
Section 143(2)Section 143(3)

…`आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘सी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI सर्वश्री आय.सी.शभमव, रेखम सदस्म एवुं श्री ऩर्न ससिंह, न्ममयमक सदस्म BEFORE SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM आमकय अऩीर सिं./ITA Nos.5524-5526&128/Mum/2012 Pathare Prabhu co-op. Hsg. Soc. Vs. ITO-15(2)(2), Mumbai Ltd., Plot No.340, Prabhu Nagar, 12th Road, Khar (W), Mumbai- 400052 स्थममी रेखम सिं./ जीआइआय सिं./ PAN/GIR No. : AAAAP 4549 G (अऩीरमथी /Appellant) (प्रत्मथी / Respondent) .. यनधमवरयती की ओर से /Assessee by : Shri Vipul Joshi यमजस्र् की ओर से /Revenue by : Shri Nimesh Yadav सुनर्मई की तमयीख…

Pathare Prabhu Co -Op Hsg. Soc .Ltd, Mumbai vs. ITO 15(2)(2), Mumbai

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

ITA 128/MUM/2012[2006-07]Status: DisposedITAT Mumbai09 Oct 2015AY 2006-07

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm आमकय अऩीर सिं./Ita Nos.5524-5526&128/Mum/2012 Pathare Prabhu Co-Op. Hsg. Soc. Vs. Ito-15(2)(2), Mumbai Ltd., Plot No.340, Prabhu Nagar, 12Th Road, Khar (W), Mumbai- 400052 स्थममी रेखम सिं./ जीआइआय सिं./ Pan/Gir No. : Aaaap 4549 G (अऩीरमथी /Appellant) (प्रत्मथी / Respondent) .. यनधमवरयती की ओर से /Assessee By : Shri Vipul Joshi यमजस्र् की ओर से /Revenue By : Shri Nimesh Yadav सुनर्मई की तमयीख / Date Of Hearing : 27/08/2015 घोषणम की तमयीख/Date Of Pronouncement 09/10/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2003-04 To 2006-07 & 2008- 09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken By The Assessee In All The Years Under Consideration, Therefore, All The Appeals Were Heard & Are Now Disposed Off By This Consolidated Order. 3. Rival Contentions Have Been Heard & Record Perused. Facts In Brief Are That The Assessee Is A Registered Cooperative Housing Society Assessed To Tax Before The Ito Ward-15(2)(2), Mumbai. In The A.Y.2003- 04 The Ao Issued A Notice U/S.143(2) Of The Act Pursuant To The Order Of 2

For Appellant: Shri Vipul JoshiFor Respondent: Shri Nimesh Yadav
Section 143(2)Section 143(3)

…`आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘सी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI सर्वश्री आय.सी.शभमव, रेखम सदस्म एवुं श्री ऩर्न ससिंह, न्ममयमक सदस्म BEFORE SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM आमकय अऩीर सिं./ITA Nos.5524-5526&128/Mum/2012 Pathare Prabhu co-op. Hsg. Soc. Vs. ITO-15(2)(2), Mumbai Ltd., Plot No.340, Prabhu Nagar, 12th Road, Khar (W), Mumbai- 400052 स्थममी रेखम सिं./ जीआइआय सिं./ PAN/GIR No. : AAAAP 4549 G (अऩीरमथी /Appellant) (प्रत्मथी / Respondent) .. यनधमवरयती की ओर से /Assessee by : Shri Vipul Joshi यमजस्र् की ओर से /Revenue by : Shri Nimesh Yadav सुनर्मई की तमयीख…