Shri Vitthalray Souharda Pattin Sahakari Niyamit v. Union of India

NAVAKARNATAKA PSS LIMITED ,HOSPET vs. INCOME TAX OFFICER, WARD-1 & TPS, HOSPET

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

Bench: Shri Prashant Maharishi, Vice – & Shri Soundararajan K.Assessment Year : 2016-17

…uld also fit into the definition of co-operative society. This issue was already decided by Hon’ble Jurisdictional High Court in the judgments reported in (2020) 421 ITR 670 in the case of Swabhimani Souharda Credit Cooperative Ltd. vs. Govt. of India, (2020) 426 ITR 457 in the case of Shri Vitthalray Souharda Pattin Sahakari Niyamit vs. Union of India and (2025) 174 taxmann.com 789 in the case of Udaya Souhardha Credit Co-operative Society Ltd. vs. ITO (TDS) wherein the Hon’ble Jurisdictional High Court had held that the assessees registered under the Karnataka Souharda Sahakari Act, 1997 would also be treated a…

MAHILANIDHI SOUHARDA LIMITED ,MANGALORE vs. INCOME TAX OFFICER, WARD-2(1), MANGALORE

In the result, the appeal by the assessee for the assessment year 2017-18 is allowed

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.1526 - 1528/Bang/2025 Assessment Year: 2017-18, 2018-19 & 2020-21 The Income Tax Officer, Mahilanidhi Souharda Ltd., Vs. Ward – 2(1), 3-74A Maithri Deralakatte, Mangaluru. Deralakatte, Mangaluru – 575 018. . PAN – AAAAM 4812 D APPELLANT RESPONDENT Assessee by : Shri Sandeep Chalapathy, CA Revenue by : Shri Subramanian, JCIT (DR) Date of hearing : 12.11.2025 Date of Pronouncement : 14.11.2025 O R D E R PER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER…

MAHILANIDHI SOUHARDA LIMITED ,MANGALORE vs. INCOME TAX OFFICER, WARD-2(1), MANGALORE

In the result, the appeal by the assessee for the assessment year 2017-18 is allowed

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.1526 - 1528/Bang/2025 Assessment Year: 2017-18, 2018-19 & 2020-21 The Income Tax Officer, Mahilanidhi Souharda Ltd., Vs. Ward – 2(1), 3-74A Maithri Deralakatte, Mangaluru. Deralakatte, Mangaluru – 575 018. . PAN – AAAAM 4812 D APPELLANT RESPONDENT Assessee by : Shri Sandeep Chalapathy, CA Revenue by : Shri Subramanian, JCIT (DR) Date of hearing : 12.11.2025 Date of Pronouncement : 14.11.2025 O R D E R PER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER…

MAHILANIDHI SOUHARDA LIMITED ,MANGALORE vs. INCOME TAX OFFICER, WARD-2(1), MANGALORE

In the result, the appeal by the assessee for the assessment

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

…IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH, BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.1526 - 1528/Bang/2025 Assessment Year: 2017-18, 2018-19 & 2020-21 Mahilanidhi Souharda Ltd., 3-74A Maithri Deralakatte, Deralakatte, Mangaluru - 575 018. Vs. The Income Tax Officer, Ward - 2(1), Mangaluru. PAN - AAAAM 4812 D APPELLANT RESPONDENT Assessee by Revenue by : Shri Sandeep Chalapathy, CA : Shri Subramanian, JCIT (DR) Date of hearing : 12.11.2025 Date of Pronouncement : 14.11.2025 ORDER PER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER 1. T…

INCOMETAX OFFICER, WARD-1(1), TIPTUR vs. SRIUDAYARAVI CREDIT CO-OP, TIPTUR

In the result, appeals of the Revenue are dismissed

Bench: Shri.Laxmi Prasad Sahu & Shri. Keshav Dubey

…d. vs. Government of India [2020] 122 taxmann.com 37 (Karnataka)/[2020] 421 ITR 670 (Karnataka)[16-01-2020] and Shri Vitthalray Souharda Pattin Sahakari Niyamit vs. Union of India [2020] 121 taxmann.com 300 (Karnataka)/[2021] 277 Taxman 276 (Karnataka)/[2020] 426 ITR 457 (Karnataka)[10-06-2020] (copy of judgement is enclosed and marked as Annexure 2) wherein it was held that: (f)the employment of the word "Sahakari" in the very title of the 1997 Act is also not sans any significance; 'Sahakaar' in Sanskrit is the equivalent of 'sahakaara' in Kannada which means 'co- operation'; as already mentioned above both the…

INCOMETAX OFFICER, WARD-1, TIPTUR vs. SRI UDAYRAVI CREDIT CO-OP, TIPTUR

Bench: Shri.Laxmi Prasad Sahu & Shri. Keshav Dubey

…d. vs. Government of India [2020] 122 taxmann.com 37 (Karnataka)/[2020] 421 ITR 670 (Karnataka)[16-01-2020] and Shri Vitthalray Souharda Pattin Sahakari Niyamit vs. Union of India [2020] 121 taxmann.com 300 (Karnataka)/[2021] 277 Taxman 276 (Karnataka)/[2020] 426 ITR 457 (Karnataka)[10-06-2020] (copy of judgement is enclosed and marked as Annexure 2) wherein it was held that: (f)the employment of the word "Sahakari" in the very title of the 1997 Act is also not sans any significance; 'Sahakaar' in Sanskrit is the equivalent of 'sahakaara' in Kannada which means 'co- operation'; as already mentioned above both the…

M/S. TUNGABHADRA PATTINA SOUHARDHA SAHAKARI NIYAMITHA,RAICHUR vs. NATIONAL E-ASSESSMENT CENTRE, DELHI

In the result, the appeals filed by the assessee are partly allowed for statistical purposes

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri Chandra Poojari, AM & Smt.Beena Pillai, JM ITA No.724/Bang/2021 : Asst.Year 2017-2018 ITA No.725/Bang/2021 : Asst.Year 2018-2019 M/s.Tungabhadra Pattina The Income Tax Officer Souhardha Sahakari Niyamitha Ward 1 v. Opp : APMC Yard, Kushtagi Road Raichur. Sindhanur, Raichur District Karnataka – 584 128. PAN : AAAJT2352C. (Appellant) (Respondent) Appellant by : Sri.R.E.Balasubramaniyam, CA Respondent by : Sri.Priyadarshi Mishra, Addl.CIT-DR Date of Pronouncement : 08.02.2022 Date of Hearing : 08.02.2022 O R D E R Per Chandra Poojari,…

M/S. TUNGABHADRA PATTINA SOUHARDHA SAHAKARI NIYAMITHA,RAICHUR vs. THE INCOME TAX, OFFICER, WARD-1, RAICHUR

In the result, the appeals filed by the assessee are partly allowed for statistical purposes

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri Chandra Poojari, AM & Smt.Beena Pillai, JM ITA No.724/Bang/2021 : Asst.Year 2017-2018 ITA No.725/Bang/2021 : Asst.Year 2018-2019 M/s.Tungabhadra Pattina The Income Tax Officer Souhardha Sahakari Niyamitha Ward 1 v. Opp : APMC Yard, Kushtagi Road Raichur. Sindhanur, Raichur District Karnataka – 584 128. PAN : AAAJT2352C. (Appellant) (Respondent) Appellant by : Sri.R.E.Balasubramaniyam, CA Respondent by : Sri.Priyadarshi Mishra, Addl.CIT-DR Date of Pronouncement : 08.02.2022 Date of Hearing : 08.02.2022 O R D E R Per Chandra Poojari,…

M/S. YASHASWINI MAHILA SOUHARDHA CREDIT CO-OPERATIVE LIMITED,BANGALORE vs. INCOME TAX OFFICER, WARD- 6(2)(3), BANGALORE

In the result, appeal by the Assessee is allowed for statistical purposes

Bench: Shri George George K

…’ble Karnataka High Court in the case of M/s.Swabhimani Souharda Credit Co-operative Ltd. v. Government of India reported in 421 ITR 670 (Kar.). This judgment of the Hon’ble High Court was followed in the case of Shri V.S.P.Sahakari Niyamit v. UOI reported in 426 ITR 457 (Kar.) 6. The learned Standing Counsel relied on the orders passed by the Income Tax Authorities. 7. I have heard the rival submissions and perused the material on record. The sole reason for the A.O. and the first appellate authority to decide the appeal against the assessee 3 M/s.Yashaswini Mahila Souharda Credit Co-op Ltd. was that the asse…