Quepem Urban Co-operative Credit Society Ltd. v. Asstt. CIT

58 Taxmann.com 113High Court2015#2649 most cited

What is Quepem Urban Co-operative Credit Society Ltd. v. Asstt. CIT authority for?

A co-operative credit society that does not fall under the definition of a "co-operative bank" in Part V of the Banking Regulation Act, 1949 is eligible for deduction under Section 80P of the Income Tax Act, 1961, as it is not excluded by Section 80P(4). The assessee, being a co-operative credit society, is not considered a co-operative bank for the purpose of denying the Section 80P deduction.

44

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

Quepem Urban Co-operative Credit Society Ltd. · Section 80P · Section 80P(4) · co-operative bank definition · Banking Regulation Act 1949 Section 56(c)(ccv) · eligibility for 80P deduction · co-operative credit society · exclusion from 80P(4) · Bombay High Court 2015 · income tax deduction · status of co-operative society

Also reported as

232 Taxmann 510

Sections most often in play

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

Issues it is cited on

section 80(p)(4)section 80p(2)(b)section 80(p)(2)doctrine of mutualitysection 80(p)section 63section 64section 52section 253(1)section 80p(4)section 2(19)section 80p(1)

Judgments citing Quepem Urban Co-operative Credit Society Ltd. v. Asstt. CIT

ITO 17(2)(1), Mumbai vs. Jansasgar Kamgar Sahakari Patpedhi Ltd., Mumbai

In the result, the appeal filed by the revenue is partly allowed

ITA 4994/MUM/2016[2012-13]Status: DisposedITAT Mumbai11 Apr 2017AY 2012-13

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2012-13

For Appellant: Mr. V.G. Ginde, ARFor Respondent: Mr. Swapan Kumar Bepari, DR
Section 143(3)Section 2(24)Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 ITO 17(2)(1) Vs. M/s. Jansasgar Kamgar Sahakari 1st Floor, Aayakar Bhavan, Patpedhi Ltd. Aayakar Bhavan, M.K. Road, Akhil Maharashtra Mathadi, 143, Mumbai – 400020 1st Floor, Kazi Sayyad Street, Mathadi Chowk, Masjid Bunder, Mumbai – 400003 PAN No. AAAAJ6747J (Appellant) (Respondent) Revenue by : Mr. Swapan Kumar Bepari, DR Assessee by: Mr. V.G. Ginde, AR Date of Hearing : 19/01/2017 Date of pronouncement: 11/04/2017 ORDER PER N.K. PRA…

ITO 21(2)(3), Mumbai vs. Mumbai Sidhiwatap Karmachari Cooperative Credit Society Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 5559/MUM/2016[2012-13]Status: DisposedITAT Mumbai02 Feb 2017AY 2012-13

Bench: Shri R.P.Tolanithe Ito -21(2)(3), Room No.105, 1St Floor, Piramal Chambers, Parel, Mumbai -400 012. ...... Appellant Vs. Mumbai Sidhiwatap Karmachari Co-Operative Credit Society Ltd., Ground Floor, Brahaman Sahayak Sang, Road No.3, Shivaji Park, Dadar (W),Mumbai 400028 Pan: Aabmo 189N .... Respondent

For Appellant: Ms Beena SantoshFor Respondent: Shri V.G. Ginde
Section 80P(2)(a)Section 80P(4)

…P(2)(a)(i) of the Income Tax Act, 1961 to the assessee referring to Banking Regulation Act, 1949 and holding that assessee is not a Co-operative Bank; (ii) relying on Hon'ble Bombay High Court in the case of Quepem Urban Cooperative Credit Society Ltd. (2015) 58 Taxmann.com 113 (Bom) to hold so. 2 2. The Ld. Departmental Representative relied on the order of Assessing Officer. On the other hand, Ld. Representative for the assessee contends that CIT(A) has categorically held that assessee is not a Cooperative Bank, which comes under the RBI Act and is registered and functioning as a Members Cooperative Credit So…

ITO 17(1)(3), Mumbai vs. The Central Telegraph Office Employees Co Op Credit Society Ltd, Mumbai

In the result, appeal of the assessee is allowed

ITA 4553/MUM/2016[2012-13]Status: DisposedITAT Mumbai29 Dec 2016AY 2012-13

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am Income Tax Officer-17(1)(3) M/S The Central Telegraph Office Co-Op. Credit Society Room No.116, फनधभ/ Limited, Cto Compound, 1St Floor, Aayakar Bhavan, Vs. Gr. Floor, Fort, M K Road, Mumbai-400001 Mumbai-400020 स्थधमी रेखध सं./ जीआइआय सं./ Pan : Aaaat7914M (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) : अऩीरधथी की ओय से / Appellant By : Smt.Beena Santosh प्रत्मथी की ओय से/Respondent By : S/Shri Chandrakant P Kasat & Rohit Kasat सुनवधई की तधयीख /Date Of Hearing : 26.12.206 घोषणध की तधयीख /Date Of : 29.12.2016 Pronouncement

For Appellant: Smt.Beena SantoshFor Respondent: S/Shri Chandrakant P Kasat and Rohit Kasat
Section 143(1)Section 143(2)Section 143(3)Section 56Section 80PSection 80P(2)(a)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “एक-सदस्य मामऱा” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI श्री सी. एन.प्रसाद, न्याययक सदस्य एवं श्री राजेश कुमार, ऱेखा सदस्य के समक्ष BEFORE SHRI C.N. PRASAD, JM AND SHRI RAJESH KUMAR, AM Income Tax Officer-17(1)(3) M/s The Central Telegraph Office Co-op. Credit Society Room No.116, फनधभ/ Limited, CTO Compound, 1st Floor, Aayakar Bhavan, Vs. Gr. Floor, Fort, M K Road, Mumbai-400001 Mumbai-400020 स्थधमी रेखध सं./ जीआइआय सं./ PAN : AAAAT7914M (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) : अऩीरधथी की ओय से / Appellant by : Smt.Beena Santosh प्रत्मथी की ओय स…

ITO 15(1)(1), Mumbai vs. The Central Telegraph Office Co Op Credit Society Ltd, Mumbai

The appeal of the assessee is allowed

ITA 2936/MUM/2014[2010-11]Status: DisposedITAT Mumbai23 May 2016AY 2010-11

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2010-11 Income Tax Officer-15(1)(1) M/S The Central Telegraph Room No.119, Office Co-Op. Credit बनाम/ Matru Mandir Society Limited, Vs. 1St Floor, Tardeo Road, Cto Compound, Gr. Floor, Mumbai-400007 Fort, Mumbai-400001 Pan No. Aaaat7914M (राज"व /Revenue) ("नधा"रती /Assessee) Assessment Year-2010-11 M/S The Central Telegraph Income Tax Officer-15(1)(1) Office Co-Op. Credit Society Room No.119, बनाम/ Limited, Matru Mandir Vs. Cto Compound, Gr. Floor, 1St Floor, Tardeo Road, Fort, Mumbai-400007 Mumbai-400001 Pan No. Aaaat7914M ("नधा"रती /Assessee) (राज"व /Revenue)

Section 2(24)Section 4Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ सी, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI "ी जोिग"दर "सह, "याियक सद"य एवं "ी राजे"", लेखा सद"य, के सम" । Before Shri Joginder Singh, Judicial Member and Shri Rajendra, Accountant Member Assessment Year-2010-11 Income Tax Officer-15(1)(1) M/s The Central Telegraph Room No.119, Office Co-op. Credit बनाम/ Matru Mandir Society Limited, Vs. 1st Floor, Tardeo Road, CTO Compound, Gr. Floor, Mumbai-400007 Fort, Mumbai-400001 PAN No. AAAAT7914M (राज"व /Revenue) ("नधा"रती /Assessee) Assessment Year-2010-11 M/s The Central Telegraph Income Tax Officer-15(1…