SBI Staff Co-op. Society Ltd. v. ITO

234 ITR 104High Court1998#17304 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 201(1A)Section 132Section 143(1)Section 143(3)Section 147Section 148Section 151Section 194A

Issues it is cited on

section 194asection 201(1a)section 194section 19personindiabusinessinterest

Judgments citing SBI Staff Co-op. Society Ltd. v. ITO

Sunanda Constructions, Pune vs. DCIT, Central Circle 2(2), Pune

In the result, both the appeals filed by the assessee are allowed

ITA 784/PUN/2025[2013-14]Status: DisposedITAT Pune19 Aug 2025AY 2013-14

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Rajendra AgiwalFor Respondent: Shri Akhilesh Srivastva, Addl.CIT
Section 132

…cision of the Coordinate Bench of the Tribunal on the ground that the Ld. DR at the time of argument could not point out any contrary decision against the decision of Hon’ble Madras High Court in the case of SBI Staff Co- operative Society Ltd. vs. ITO (1998) 234 ITR 104 (Mad) and Syndicate Bank Employees Co-Op. Thrift and Credit Society vs. ITO (2006) 287 ITR 40 (Mad) and he has relied on some other decisions. He submitted that when there is no decision of jurisdictional Hon’ble High Court on an issue and there are conflicting decisions of different Hon’ble High Courts, then in that case the view which is in fav…

Sunand Constructions, Pune vs. DCIT Central Circle 2(2), Pune

In the result, both the appeals filed by the assessee are allowed

ITA 783/PUN/2025[2014-15]Status: DisposedITAT Pune19 Aug 2025AY 2014-15

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Rajendra AgiwalFor Respondent: Shri Akhilesh Srivastva, Addl.CIT
Section 132

…cision of the Coordinate Bench of the Tribunal on the ground that the Ld. DR at the time of argument could not point out any contrary decision against the decision of Hon’ble Madras High Court in the case of SBI Staff Co- operative Society Ltd. vs. ITO (1998) 234 ITR 104 (Mad) and Syndicate Bank Employees Co-Op. Thrift and Credit Society vs. ITO (2006) 287 ITR 40 (Mad) and he has relied on some other decisions. He submitted that when there is no decision of jurisdictional Hon’ble High Court on an issue and there are conflicting decisions of different Hon’ble High Courts, then in that case the view which is in fav…

Millenium Buildhome Private Limited, Kota vs. ITO(TDS), Kota

In the result, the appeal of the assessee is stands partly allowed with no 6

ITA 866/JPR/2024[2016-17,2017-18,2018-19]Status: DisposedITAT Jaipur20 Aug 2024
For Appellant: Shri Rajendra Sisodiya, AdvFor Respondent: Mrs. Monisha Choudhary, Addl. CIT-DR
Section 194Section 201Section 201(1)

…to pay the tax on the same transaction again 4 On the facts and in the circumstances of the case and in law, the Id CIT(A) has erred in not following the favorable decision rendered by Hon'ble Madras High Court in SBI Staff Credit Cooperative Society ((1998) 234 ITR 104 (Mad)] by drawing analogy from the decision of Hon'ble Supreme Court rendered in CIT V/s Vegetable Products Ltd. (1972) 88 ITR 192) for the conclusion that in case of two reasonable constructions of taxing statutes, the one that favors the assessee must be adopted. 5 On the facts and in the circumstances of the case and in law, the Id CIT(A) has…

Income-Tax Officer, Jalgaon vs. Pramod Bhaichand Raisoni, Jalgaon

In the result, both the appeals are dismissed

ITA 1397/PUN/2017[2011-12]Status: DisposedITAT Pune24 Feb 2022AY 2011-12

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

Section 194A(3)(iii)Section 40

…g cooperative land mortgage bank)”. The assessee paid interest to BHR, which is engaged in the business of banking. The ld. CIT(A) deleted the addition by relying on the judgment of Hon’ble Madras High Court in SBI Staff Co-op. Society Ltd. Vs. ITO (1998) 234 ITR 104 (Mad.) holding that : “A cooperative society which undertakes the business of banking, such as, lending money to its members or accepting deposits or raising loans from financial and banking institutions and advancing the same to its members is definitely engaged in the business of banking.” He also referred to another decision of Hon’ble Madra…

Income-Tax Officer, Jalgaon vs. Pramod Bhaichand Raisoni, Jalgaon

In the result, both the appeals are dismissed

ITA 1398/PUN/2017[2012-13]Status: DisposedITAT Pune24 Feb 2022AY 2012-13

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

Section 194A(3)(iii)Section 40

…g cooperative land mortgage bank)”. The assessee paid interest to BHR, which is engaged in the business of banking. The ld. CIT(A) deleted the addition by relying on the judgment of Hon’ble Madras High Court in SBI Staff Co-op. Society Ltd. Vs. ITO (1998) 234 ITR 104 (Mad.) holding that : “A cooperative society which undertakes the business of banking, such as, lending money to its members or accepting deposits or raising loans from financial and banking institutions and advancing the same to its members is definitely engaged in the business of banking.” He also referred to another decision of Hon’ble Madra…

SBI Staff Co-op. Society Ltd. v. ITO (234 ITR 104) — Cited in 5 Judgments | BharatTax