What is State Bank Of India v. CIT authority for?

Income arising from a cooperative society's surplus funds invested in short-term deposits and securities is not attributable to the society's core activities and, therefore, is not eligible for exemption under Section 80P(2)(a)(i) of the Income-tax Act.

How many judgments cite State Bank Of India v. CIT?

817 judgments on BharatTax cite State Bank Of India v. CIT (389 ITR 578), spanning 2017 to 2026.

Which sections of the Income Tax Act does State Bank Of India v. CIT come up under?

It is most often cited in judgments turning on Section 80P(2)(d), Section 80P(2)(a)(i), Section 143(3), Section 80P(4), Section 80P, Section 263.

State Bank Of India v. CIT (389 ITR 578)

M/S. Jyothi Pattin Souhard Sahakari Niyamit, Gadag vs. Principal Commissioner of Income Tax, Hubballi

In the result, appeal of the Assessee is dismissed

ITA 650/BANG/2020[2015-16]Status: DisposedITAT Bangalore13 Aug 2021AY 2015-16

For Appellant: Shri. R. Chandrashekar, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 263Section 28Section 80Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year : 2015-16 M/s. Jyothi Pattin Souhard Sahakari Niyamit, Vs. The Principal Commissioner of Income Tax, APMC, Gadag. Hubbali. PAN : AAAAJ 2120 P APPELLANT RESPONDENT Appellant by : Shri. R. Chandrashekar, Advocate Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru Date of hearing : 10.08.2021 Date of Pronouncement : 13.08.2021 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the assessee against the order dated 11.03.2020 of Pr.CI…

Sri Vasavamba Co-Operative Society Limited, Hunsur vs. The Principal Commissioner of Income Tax, Mysore

In the result, appeal by the assessee is partly allowed for statistical purpose

ITA 453/BANG/2020[2015-16]Status: DisposedITAT Bangalore13 Aug 2021AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year : 2015-16 M/S. Vasavamba Co-Operative Society Ltd., Vs. The Principal Commissioner Of Income Tax, Ganesh Temple, Street Hunsur, Mysuru. Mysuru – 571 105, Karnataka. Pan : Aalas 6055 P Appellant Respondent Appellant By : Shri. V. Srinivasan, Advocate Respondent By : Ms. Neera Malhotra, Cit(Dr)(Itat), Bengaluru Date Of Hearing : 10.08.2021 Date Of Pronouncement : 13.08.2021 O R D E R Per N.V. Vasudevanthis Is An Appeal By The Assessee Against The Order Dated 28.04.2020 Of Pr.Cit, Mysuru, Passed Under Section 263 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’), In Relation To Assessment Year 2015-16. 2. The Assessee Is A Co-Operative Society Registered Under The Karnataka State Co-Operative Societies Act, 1959. It Accepts Deposits From Its Members & Provides Credit Facilities To Its Members. The Assessee Also Derives Income By Distributing Food Grains On Behalf Of The Karnataka State Food & Civil Supplies Corporation Ltd. In The Return Of Income Filed For Assessment Year 2015-16, The Asssessee Claimed Deduction Under Section 80P(2)(A)(I) Of The Act, 1961 Of A Sum Of Rs.10,61,494/- As Income From The Business Of Providing Credit Facilities To Its Members. The Ao Page 2 Of 15 Passed An Order Of Assessment Under Section 143(3) Of The Act Dated 31.07.2017 Accepting The Claim Of The Assessee.

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 263Section 80Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year : 2015-16 M/s. Vasavamba Co-operative Society Ltd., Vs. The Principal Commissioner of Income Tax, Ganesh Temple, Street Hunsur, Mysuru. Mysuru – 571 105, Karnataka. PAN : AALAS 6055 P APPELLANT RESPONDENT Appellant by : Shri. V. Srinivasan, Advocate Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru Date of hearing : 10.08.2021 Date of Pronouncement : 13.08.2021 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the assessee agai…

Food Corporation of India Employees Co Op Credit Soc Ltd., Mumbai vs. ITO Ward 32 (1)(5), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 4622/MUM/2019[2014-15]Status: DisposedITAT Mumbai09 Apr 2021AY 2014-15

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahmanआअसं. 4622/मुं/2019 ("न.व. 2014-15) आअसं. 4621/मुं/2019 ("न.व. 2015-16)

For Appellant: NoneFor Respondent: Shri Sanjay J Sethi

Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

…of 'Income from other sources' taxable under section 56 and would not qualify for deduction as business income under section 80P(2)(a)(i) of the Act. Similar view has been expressed by the Hon’ble Gujarat High Court in the case of State Bank of India vs. CIT, 389 ITR 578. In the light of aforesaid decisions, primary contention of the assesse is liable to be rejected. Therefore, ground No.1 of the appeal is dismissed. 8. The alternate contention of the assessee is with regard to deduction of interest income Rs.11,45,183/- on investment with Co-operative Banks under section 80P (2)(d) of the Act. The issue whether…

Food Corporation Employees Co Op Credit Soc Ltd., Mumbai vs. ITO 32 (1)(5), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 4621/MUM/2019[2014-15]Status: DisposedITAT Mumbai09 Apr 2021AY 2014-15

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahmanआअसं. 4622/मुं/2019 ("न.व. 2014-15) आअसं. 4621/मुं/2019 ("न.व. 2015-16)

For Appellant: NoneFor Respondent: Shri Sanjay J Sethi

Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

…of 'Income from other sources' taxable under section 56 and would not qualify for deduction as business income under section 80P(2)(a)(i) of the Act. Similar view has been expressed by the Hon’ble Gujarat High Court in the case of State Bank of India vs. CIT, 389 ITR 578. In the light of aforesaid decisions, primary contention of the assesse is liable to be rejected. Therefore, ground No.1 of the appeal is dismissed. 8. The alternate contention of the assessee is with regard to deduction of interest income Rs.11,45,183/- on investment with Co-operative Banks under section 80P (2)(d) of the Act. The issue whether…

ITO-21(1)(4), Mumbai vs. M/S Horizon Co-Op Housing Soc. Ltd, Mumbai

In the result, the appeal filed by the revenue is hereby dismissed

ITA 2394/MUM/2019[2015-16]Status: DisposedITAT Mumbai08 Apr 2021AY 2015-16

For Appellant: Shri Niraj Sheth (AR)For Respondent: Shri Gurbinder Singh (DR)

Section 143(2)Section 80PSection 80P(2)Section 80P(2)(d)

…on 194A(3)(v) excluding co-operative banks from definition of co-operative society by Finance Act, 2015 also makes the legislative intent clear that the Co-operative Banks are not the specie of genus co-operative society. d) State Bank of India vs. CIT [20161 389 ITR 578 (Gujarat)/ [20161 72 taxmann.com 64 (Gujarati) The assessee was a co- operative society accepting deposits from employees of SBI aid providing credit facilities to them. It earned interest on deposits made with SBI. The assessee had claimed deduction u/s 80P(2)(a)(i). The Court held that interest derived by depositing surplus funds with the SBI n…

Meherbad Co-Operative Housing Society Ltd., Mumbai vs. ACIT-19(2), Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 2418/MUM/2019[2015-16]Status: DisposedITAT Mumbai05 Mar 2021AY 2015-16

Bench: Shri Rajesh Kumar () & Shri Ravish Sood () Meherbad Co-Operative Acit-19(2) Housing Society Ltd, Vs. Matru Mandir, Tardeo, 1/594, Meherabad, Bhulabai Mumbai - 400007 Desai Road, Warden Road, Mumbai – 400026

For Appellant: Shri Bhupendra Shah, A.RFor Respondent: Ms. Smita Verma, D.R

Section 143(1)Section 143(2)Section 143(3)Section 2(19)Section 234ASection 271(1)Section 80PSection 80P(2)(d)

…We further find that the Hon'ble High Court of Karnataka in the case of Pr. Commissioner of Income Tax and Anr. Vs. Totagars Cooperative Sale Society (2017) 392 ITR 74 (Karn) and Hon‟ble High Court of Gujarat in the case of State Bank Of India Vs. CIT (2016) 389 ITR 578 (Guj), had also held that the interest income earned by the assessee on its investments held with a co-operative bank would be eligible for claim of deduction under Sec. 80P(2)(d) of the Act. Still further, we find that the CBDT Circular No. 14, dated 28.12.2006, as had been relied upon by the ld. A.R, also makes it clear beyond any scope of doub…

M/S Palmera Co-Operative Housing Society Ltd., Mumbai vs. ACIT-19(2), Mumbai

In the result, appeal is allowed

ITA 1979/MUM/2019[2015-16]Status: DisposedITAT Mumbai25 Nov 2020AY 2015-16

Section 80Section 80PSection 80P(2)(d)

…re from, we find that the Hon'ble High Court of Karnataka in the case of Pr. Commissioner of Income Tax and Anr. Vs. Totagars Cooperative Sale Society (2017) 392 ITR 74 (Karn) and Hon’ble High Court of Gujarat in the case of State Bank of India Vs. CIT (2016) 389 ITR 578 (Guj), had also held that the interest income earned by a co-operative society on its investments held with a co-operative bank would be eligible for claim of deduction under Sec. 80P(2)(d). Still further, we find that the CBDT Circular No. 14, dated 28.12.2006 also makes it clear beyond any scope of doubt, that the purpose behind enactment of su…

ITO 24 (3)(1), Mumbai vs. M/S Oberoi Spring Co-Operative Housing Society Limited, Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 786/MUM/2019[2015-16]Status: DisposedITAT Mumbai28 Aug 2020AY 2015-16

For Appellant: Shri Vijay Mehta/Anuj KisnadwalaFor Respondent: Shri Amit P. Singh (DR)

Section 143(2)Section 80Section 80P(2)(c)Section 80P(2)(d)

…We further find that the Hon'ble High Court of Karnataka in the case of Pr. Commissioner of Income Tax and Anr. Vs. Totagars Cooperative Sale Society (2017) 392 ITR 74 (Karn) and Hon‟ble High Court of Gujarat in the case of State Bank Of India Vs. CIT (2016) 389 ITR 578 (Guj), had also held that the interest income earned by the assessee on its investments held with a co-operative bank would be eligible for claim of deduction under Sec. 80P(2)(d) of the Act. Still further, we find that the CBDT Circular No. 14, dated 28.12.2006, as had been relied upon by the ld. A.R, also makes it clear beyond any scope of doub…

Las Palmas Co-Operative Housing Soc. Ltd., Mumbai vs. ITO Ward 19(2)(1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 1810/MUM/2019[2015-16]Status: DisposedITAT Mumbai27 May 2020AY 2015-16

Bench: Shri Pawan Singh & Shri Rajesh Kumarassessment Year: 2015-16

For Appellant: Shri H.P. Mahajani, A.RFor Respondent: Shri Michael Jerald, D.R

Section 80PSection 80P(2)(d)

…. We further find that the Hon'ble High Court of Karnataka in the case of Pr.Commissioner of Income Tax and Anr. Vs. Totagars Cooperative Sale Society (2017) 392 ITR 74 (Karn) and Hon‟ble High Court of Gujarat in the case of State Bank Of India Vs. CIT (2016) 389 ITR 578 (Guj), had also held that the interest income earned by the assessee on its investments held with a co-operative bank would be eligible for claim of deduction under Sec. 80P(2)(d) of the Act. Still further, we find that the CBDT Circular No. 14, dated 28.12.2006, as had been relied upon by the ld. A.R, also makes it clear beyond any scope of doub…

Yuva Vikas Co-Op Credit Society Ltd, Mumbai vs. ITO 32 (3)(2), Mumbai

ITA 695/MUM/2019[2015-16]Status: DisposedITAT Mumbai04 Mar 2020AY 2015-16

Bench: Shri G. Manjunatha & Shri Ravish Soodyuva Vikas Co-Op Credit Society Ltd. Income Tax Officer -32(3)(2) 6/A, Windsor Building, Deshmukh Room No. 106, C-11, Residency, Borivali (East), Pratyasksha Kar Bhavan, Vs. Mumbai – 400066 Bandra Kurla Complex, Maharashtra- 400051

For Appellant: Shri Ravindra Naik, A.RFor Respondent: Shri V. Vinod Kumar, D.R

Section 143(1)Section 143(2)Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…Yuva Vikas Co-op Credit Society Ltd. Vs. ITO-32(3)(2) 1 ITA No.695/Mum/2019 A.Y. 2015-16 IN THE INCOME TAX APPELLATE TRIBUNAL “G” Bench, Mumbai Before Shri G. Manjunatha, Accountant Member and Shri Ravish Sood, Judicial Member Yuva Vikas Co-op Credit Society Ltd. Income Tax Officer -32(3)(2) 6/A, Windsor Building, Deshmukh Room No. 106, C-11, Residency, Borivali (East), Pratyasksha Kar Bhavan, Vs. Mumbai – 400066 Bandra Kurla Complex, Maharashtra- 400051 PAN – AAAAY1179P (Appellant) (Respondent) Appellant by: Shri Ravindra Naik, A.R Respondent by: Shri V. Vinod Kumar, D.R Date of Hearing: 02.03.2020 Date…

DCIT, Panchmahal Circle., Godhra vs. The Lunawada Taluka Primary School Teachers Co-Op Credit Society Ltd., Mahisagar

In the result, appeal of the Revenue is dismissed

ITA 1440/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad02 Mar 2020AY 2015-16

Bench: Shri Rajpal Yadav, Vice- & Shri T.S. Kapoor

For Appellant: NoneFor Respondent: Shri Uma Shankar Prasad, Sr.DR

Section 143(2)Section 80PSection 80P(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT AND SHRI T.S. KAPOOR, ACCOUNTANT MEMBER ITA.No.1440/Ahd/2018 "नधा"रण वष"/Asstt.Year : 2015-16 DCIT, Panchamahal Cir. The Lunawada Taluka Godhra. Primary School Teachers Vs Co-op Credit Society Ltd. At. Parama, Lunawada Dist: Mahisagar 389 230 PAN : AAAAT 2876 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri Uma Shankar Prasad, Sr.DR Assessee by : None सुनवाई क" तार"ख/Date of Hearing : 28/02/2020 घोषणा क" तार"ख /Date of Pronouncement: 3/03/2020 आदेश/O…

Swami Vivekanand Credit Co-Operative Society Ltd., Jamnagar vs. Income Tax Officer, Ward-1(5), Jamnagar

In the result, appeal of the assessee is partly allowed for statistical purpose

ITA 130/RJT/2018[2014-15]Status: DisposedITAT Rajkot28 Feb 2020AY 2014-15

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./I.T.A. No.130/Rjt/2018 ("नधा"रण वष" / Assessment Year 2014-15) बनाम/ Swami Vivekand Credit Co- I.T.O., Operative Society Ltd., Ward-1(5), Vs. Shed No.427, Gidc Phase-Ii, Jamnagar. Commando Chowk, Jamnagar. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaa8941H (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant By : Shri D.S. Varia, A.R ""यथ" क" ओर से/Respondent By : Shri Suhas Mistry, Sr. D.R. सुनवाई क" तार"ख / Date Of Hearing 27/02/2020 घोषणा क" तार"ख /Date Of Pronouncement 28/02/2020 आदेश / O R D E R Per Bench: The Captioned Appeal Has Been Filed At The Instance Of The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), Jamnagar [Ld. Cit(A) In Short] Dated 16/01/2018 Arising In The Matter Of Assessment Order Passed Under S.143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As "The Act") Dated 29/11/2016 Relevant To The Assessment Years (A.Y.) 2014-15. A.Y.2014-15 2. The Interconnected Issue Involved In The Grounds Of Appeal Nos. 1 To 3 Relates Whether Interest Income Earned On Fixed Deposits With The Nationalized Bank Would Qualify For Deduction Under Section 80P(2)(A)(I) Of The Act.

For Appellant: Shri D.S. Varia, A.RFor Respondent: Shri Suhas Mistry, Sr. D.R

Section 80P(2)Section 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…0P(2)(a)(i) of the Act. 3. At the outset, the learned counsel for the assessee fairly conceded that issue in dispute is squarely covered against the assessee by the decision of the Hon'ble jurisdictional High Court in the case of State Bank of India Vs. CIT, 389 ITR 578, wherein Hon'ble Court held that interest earned from the investment made in any bank is not deductible under section 80P(2)(a)(i) of the Act. In this view of the matter, we dismiss the appeal of the assessee. However, we direct the AO to exclude the amount of net interest income from the deduction claimed u/s 80P(2)(a)(i) of the Act. Thus the AO…

Jay Somnath Co-Op Credit Society Ltd., Mehsana vs. ITO, Ward-2, Mehsana

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

ITA 613/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad05 Feb 2020AY 2014-15

Bench: Shri Rajpal Yadav, Vice-आयकर अपील सं./ Ita No. 612 & 613/Ahd/2018 "नधा"रण वष"/Assessment Year: 2013-14 & 2014-15 Jay Somnath Co-Op Credit Society Ltd Ito, Ward-2 Para Panjarapor Shopping Centre Vs Mehsana. Mehsana 384 001 Pan: Aaaaj 1012 G अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Biren Shah, Ar Revenue By : Shri Dilipkumar S.Dr

For Appellant: Shri Biren Shah, ARFor Respondent: Shri Dilipkumar S.DR

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

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘SMC’ BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT आयकर अपील सं./ ITA No. 612 and 613/Ahd/2018 "नधा"रण वष"/Assessment Year: 2013-14 and 2014-15 Jay Somnath Co-op Credit Society Ltd ITO, Ward-2 Para Panjarapor Shopping Centre Vs Mehsana. Mehsana 384 001 Pan: AAAAJ 1012 G अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Biren Shah, AR Revenue by : Shri Dilipkumar S.DR सुनवाई क" तार"ख/Date of Hearing : 04/02/2020 घोषणा क" तार"ख /Date of Pronouncement : 05/02/2020 O R D E R Present two appeals are dire…

Jay Somnath Co-Op Credit Society Ltd., Mehsana vs. ITO, Ward-2, Mehsana

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

ITA 612/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad05 Feb 2020AY 2013-14

Bench: Shri Rajpal Yadav, Vice-आयकर अपील सं./ Ita No. 612 & 613/Ahd/2018 "नधा"रण वष"/Assessment Year: 2013-14 & 2014-15 Jay Somnath Co-Op Credit Society Ltd Ito, Ward-2 Para Panjarapor Shopping Centre Vs Mehsana. Mehsana 384 001 Pan: Aaaaj 1012 G अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Biren Shah, Ar Revenue By : Shri Dilipkumar S.Dr

For Appellant: Shri Biren Shah, ARFor Respondent: Shri Dilipkumar S.DR

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

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘SMC’ BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT आयकर अपील सं./ ITA No. 612 and 613/Ahd/2018 "नधा"रण वष"/Assessment Year: 2013-14 and 2014-15 Jay Somnath Co-op Credit Society Ltd ITO, Ward-2 Para Panjarapor Shopping Centre Vs Mehsana. Mehsana 384 001 Pan: AAAAJ 1012 G अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Biren Shah, AR Revenue by : Shri Dilipkumar S.DR सुनवाई क" तार"ख/Date of Hearing : 04/02/2020 घोषणा क" तार"ख /Date of Pronouncement : 05/02/2020 O R D E R Present two appeals are dire…

Balasinor Vikas Co. Op. Credit Society Ltd., Mahisagar vs. DCIT, Panchmahal Circle, Godhara

In the result, all three appeals are partly allowed for statistical purpose

ITA 8/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad04 Feb 2020AY 2014-15

Bench: Shri Rajpal Yadav, Vice-आयकर अपील सं./ Ita No. 08/Ahd/2018 "नधा"रण वष"/Assessment Year: 2014-15 Balasinor Vikas Co-P. Credit Dcit, Panchmahal Circle Society Ltd. Vs Godhra Rajpuri Darwaja Dist. Panchmahal. Balasinor 388 255 Dist. Mahisagar. Pan : Aaaab 4748 H अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Sunil Talati, Ar Revenue By : Shri Dilipkumar S.Dr आयकर अपील सं./ Ita No. 2906/Ahd/2017 "नधा"रण वष"/Assessment Year: 2014-15 Shri Jalaram Mahila Co-Op Credit Dcit, Cir.3(1) Society Ltd. Vs Baroda. Jalaram Eye Hospital Compound Alipura, Bodeli 391 135 Dist. Chhotaudepur Pan : Aabas 5194 D आयकर अपील सं./ Ita No. 285/Ahd/2018 "नधा"रण वष"/Assessment Year: 2014-15 Anand Catholic Co-Op. Credit Ito, Ward-2 Society Ltd. Vs Anand. Nr.D-Cabin, Gamdi Tal. & Dist. Anand 388 001. Pan : Aaaaa 5138 Q अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : None Revenue By : Shri Dilipkumar S.Dr सुनवाई क" तार"ख/Date Of Hearing : 03/02/2020 घोषणा क" तार"ख /Date Of Pronouncement : 04/02/2020 O R D E R Present Three Appeals Are Directed Against Separate Orders Of The Ld.Cit(A) Passed In The Cases Of Respective Assessee For The Asstt.Year 2014-15. Common Issue Involved In All These Three Appeals Relates To Quantification Of Deduction Admission Under Section 80P(2)(A)(I) & 80P(2)(D) Of The Income Tax Act, 1961, Therefore, I Proceed To Dispose Of All These Appeals By This Consolidated Order.

For Appellant: Shri Sunil Talati, ARFor Respondent: Shri Dilipkumar S.DR

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

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘SMC’ BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT आयकर अपील सं./ ITA No. 08/Ahd/2018 "नधा"रण वष"/Assessment Year: 2014-15 Balasinor Vikas Co-p. Credit DCIT, Panchmahal Circle Society Ltd. Vs Godhra Rajpuri Darwaja Dist. Panchmahal. Balasinor 388 255 Dist. Mahisagar. PAN : AAAAB 4748 H अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Sunil Talati, AR Revenue by : Shri Dilipkumar S.DR आयकर अपील सं./ ITA No. 2906/Ahd/2017 "नधा"रण वष"/Assessment Year: 2014-15 Shri Jalaram Mahila Co-op Credit DCIT, Cir.3(…

The Anand Catholic Co. Op. Credit Society Ltd., Anand vs. The Income Tax Officer, Ward-2, Anand

In the result, all three appeals are partly allowed for statistical purpose

ITA 285/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad04 Feb 2020AY 2014-15

Bench: Shri Rajpal Yadav, Vice-आयकर अपील सं./ Ita No. 08/Ahd/2018 "नधा"रण वष"/Assessment Year: 2014-15 Balasinor Vikas Co-P. Credit Dcit, Panchmahal Circle Society Ltd. Vs Godhra Rajpuri Darwaja Dist. Panchmahal. Balasinor 388 255 Dist. Mahisagar. Pan : Aaaab 4748 H अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Sunil Talati, Ar Revenue By : Shri Dilipkumar S.Dr आयकर अपील सं./ Ita No. 2906/Ahd/2017 "नधा"रण वष"/Assessment Year: 2014-15 Shri Jalaram Mahila Co-Op Credit Dcit, Cir.3(1) Society Ltd. Vs Baroda. Jalaram Eye Hospital Compound Alipura, Bodeli 391 135 Dist. Chhotaudepur Pan : Aabas 5194 D आयकर अपील सं./ Ita No. 285/Ahd/2018 "नधा"रण वष"/Assessment Year: 2014-15 Anand Catholic Co-Op. Credit Ito, Ward-2 Society Ltd. Vs Anand. Nr.D-Cabin, Gamdi Tal. & Dist. Anand 388 001. Pan : Aaaaa 5138 Q अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : None Revenue By : Shri Dilipkumar S.Dr सुनवाई क" तार"ख/Date Of Hearing : 03/02/2020 घोषणा क" तार"ख /Date Of Pronouncement : 04/02/2020 O R D E R Present Three Appeals Are Directed Against Separate Orders Of The Ld.Cit(A) Passed In The Cases Of Respective Assessee For The Asstt.Year 2014-15. Common Issue Involved In All These Three Appeals Relates To Quantification Of Deduction Admission Under Section 80P(2)(A)(I) & 80P(2)(D) Of The Income Tax Act, 1961, Therefore, I Proceed To Dispose Of All These Appeals By This Consolidated Order.

For Appellant: Shri Sunil Talati, ARFor Respondent: Shri Dilipkumar S.DR

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

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘SMC’ BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT आयकर अपील सं./ ITA No. 08/Ahd/2018 "नधा"रण वष"/Assessment Year: 2014-15 Balasinor Vikas Co-p. Credit DCIT, Panchmahal Circle Society Ltd. Vs Godhra Rajpuri Darwaja Dist. Panchmahal. Balasinor 388 255 Dist. Mahisagar. PAN : AAAAB 4748 H अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Sunil Talati, AR Revenue by : Shri Dilipkumar S.DR आयकर अपील सं./ ITA No. 2906/Ahd/2017 "नधा"रण वष"/Assessment Year: 2014-15 Shri Jalaram Mahila Co-op Credit DCIT, Cir.3(…

Shri Jalaram Mahila Co. Op. Credit Society Ltd., Chhotaudepur vs. The Dy. CIT, Circle - 3(1), Baroda

In the result, all three appeals are partly allowed for statistical purpose

ITA 2906/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad04 Feb 2020AY 2014-15

Bench: Shri Rajpal Yadav, Vice-आयकर अपील सं./ Ita No. 08/Ahd/2018 "नधा"रण वष"/Assessment Year: 2014-15 Balasinor Vikas Co-P. Credit Dcit, Panchmahal Circle Society Ltd. Vs Godhra Rajpuri Darwaja Dist. Panchmahal. Balasinor 388 255 Dist. Mahisagar. Pan : Aaaab 4748 H अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Sunil Talati, Ar Revenue By : Shri Dilipkumar S.Dr आयकर अपील सं./ Ita No. 2906/Ahd/2017 "नधा"रण वष"/Assessment Year: 2014-15 Shri Jalaram Mahila Co-Op Credit Dcit, Cir.3(1) Society Ltd. Vs Baroda. Jalaram Eye Hospital Compound Alipura, Bodeli 391 135 Dist. Chhotaudepur Pan : Aabas 5194 D आयकर अपील सं./ Ita No. 285/Ahd/2018 "नधा"रण वष"/Assessment Year: 2014-15 Anand Catholic Co-Op. Credit Ito, Ward-2 Society Ltd. Vs Anand. Nr.D-Cabin, Gamdi Tal. & Dist. Anand 388 001. Pan : Aaaaa 5138 Q अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : None Revenue By : Shri Dilipkumar S.Dr सुनवाई क" तार"ख/Date Of Hearing : 03/02/2020 घोषणा क" तार"ख /Date Of Pronouncement : 04/02/2020 O R D E R Present Three Appeals Are Directed Against Separate Orders Of The Ld.Cit(A) Passed In The Cases Of Respective Assessee For The Asstt.Year 2014-15. Common Issue Involved In All These Three Appeals Relates To Quantification Of Deduction Admission Under Section 80P(2)(A)(I) & 80P(2)(D) Of The Income Tax Act, 1961, Therefore, I Proceed To Dispose Of All These Appeals By This Consolidated Order.

For Appellant: Shri Sunil Talati, ARFor Respondent: Shri Dilipkumar S.DR

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

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘SMC’ BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT आयकर अपील सं./ ITA No. 08/Ahd/2018 "नधा"रण वष"/Assessment Year: 2014-15 Balasinor Vikas Co-p. Credit DCIT, Panchmahal Circle Society Ltd. Vs Godhra Rajpuri Darwaja Dist. Panchmahal. Balasinor 388 255 Dist. Mahisagar. PAN : AAAAB 4748 H अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Sunil Talati, AR Revenue by : Shri Dilipkumar S.DR आयकर अपील सं./ ITA No. 2906/Ahd/2017 "नधा"रण वष"/Assessment Year: 2014-15 Shri Jalaram Mahila Co-op Credit DCIT, Cir.3(…

The Mahalaxmi Credit Co. Op. Society Ltd., Kheda vs. The ITO, Ward- 3, Nadiad

In the result, the appeal of the assessee is dismissed

ITA 153/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad31 Jan 2020AY 2015-16

For Appellant: Shri Parth Shah, A.RFor Respondent: Shri N.K. Goyal, Sr. D.R

Section 143(2)Section 143(3)Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 80p(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Amarjit Singh, Accountant Member And Shri Madhumita Roy, Judicial Member Assessment Year 2015-16 The Mahalaxmi Cr. Co. The ITO, Op. Society Ltd., Near Ward-3, Gayatri Temple, At. Vs Nadiad Wanakbori TPS, Tal. (Respondent) Thasra, Dist. Kheka-388250 PAN: AAAAT4311Q (Appellant) Revenue by: Shri N.K. Goyal, Sr. D.R. Assessee by: Shri Parth Shah, A.R. Date of hearing : 21-01-2020 Date of pronouncement : 31-01-2020 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2015-16, arises from order of the CIT(…

Shree Ram Co.-Op. Credit Society Ltd., Dahod vs. The Income Tax Officer, Ward-1, Vadodara

In the result, the appeal of the assessee is dismissed

ITA 98/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad30 Jan 2020AY 2013-14

For Appellant: Ms. Urvashi Shodhan, A.RFor Respondent: Shri Vinod Tanwani, Sr. D.R

Section 143(3)Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Mahavir Prasad, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2013-14 Shree Ram Co-op. Credit The ITO, Society Ltd. Chakaliya Ward-1, Road, Dahod-389151 Vs Dahod Dist: Dahod (Respondent) PAN: AAGAS4007A (Appellant) Revenue by: Shri Vinod Tanwani, Sr. D.R. Assessee by: Ms. Urvashi Shodhan, A.R. Date of hearing : 05-12-2019 Date of pronouncement : 30-01-2020 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2013-14, arises from order of the CIT(A)-4, Vadodara dated 30-09-201…

The Lunawada Taluka Primary School Teachers Co. Op. Credit Soc. Ltd., Mahisagar vs. The Income Tax Officer, Lunawada, Vadodara

In the result, appeals of the assessee are allowed for statistical purpose

ITA 97/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad09 Jan 2020AY 2013-14

Bench: Shri Rajpal Yadav, Hon’Ble & Shri Waseem Ahmed Hon’Ble"नधा"रण वष"/ Asstt. Year: 2014-15 M/S.Vir Transport Operator Co-Op. Ito, Ward-2 Dahod. Credit & Services Society Vs. Godhra Road, Limdi, Tal. Jhalod Dist. Dahod 389 180. Pan : Aaaas 2228 K "नधा"रण वष"/ Asstt. Year: 2014-15 & Asstt.Year 2013-14 Ito, Ward-2 The Lunawada Taluka Primary School Teachers Co-Op. Credit Society Ltd. Panchmahal Circle Vs. Godhra. At Parama, Lunawada 389 230 Julla Mahisagar. Pan : Aaaat 2876 N (Applicant) (Responent) Assessee By : Ms.Urvashi Shodhan, Ar Revenue By : Shri Deelipkumar, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 08/01/2020 घोषणा क" तार"ख /Date Of Pronouncement: 09/01/2020

For Appellant: Ms.Urvashi Shodhan, ARFor Respondent: Shri Deelipkumar, Sr.DR

Section 80P(2)(a)Section 80P(2)(d)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘A’ BEFORE SHRI RAJPAL YADAV, HON’BLE JUDICIAL MEMBER AND SHRI WASEEM AHMED HON’BLE ACCOUNTANT MEMBER "नधा"रण वष"/ Asstt. Year: 2014-15 M/s.Vir Transport Operator Co-op. ITO, Ward-2 Dahod. Credit and Services Society Vs. Godhra Road, Limdi, Tal. Jhalod Dist. Dahod 389 180. PAN : AAAAS 2228 K "नधा"रण वष"/ Asstt. Year: 2014-15 AND Asstt.Year 2013-14 ITO, Ward-2 The Lunawada Taluka Primary School Teachers Co-op. Credit Society Ltd. Panchmahal Circle Vs. Godhra. At Parama, Lunawada 389 230 Julla Mahisagar. PAN : A…

State Bank Of India v. CIT

What is State Bank Of India v. CIT authority for?

Also referred to as

Also reported as

Sections most often in play

Issues it is cited on

Judgments citing State Bank Of India v. CIT

M/S. Jyothi Pattin Souhard Sahakari Niyamit, Gadag vs. Principal Commissioner of Income Tax, Hubballi

Sri Vasavamba Co-Operative Society Limited, Hunsur vs. The Principal Commissioner of Income Tax, Mysore

Food Corporation of India Employees Co Op Credit Soc Ltd., Mumbai vs. ITO Ward 32 (1)(5), Mumbai

Food Corporation Employees Co Op Credit Soc Ltd., Mumbai vs. ITO 32 (1)(5), Mumbai

ITO-21(1)(4), Mumbai vs. M/S Horizon Co-Op Housing Soc. Ltd, Mumbai

Meherbad Co-Operative Housing Society Ltd., Mumbai vs. ACIT-19(2), Mumbai

M/S Palmera Co-Operative Housing Society Ltd., Mumbai vs. ACIT-19(2), Mumbai

ITO 24 (3)(1), Mumbai vs. M/S Oberoi Spring Co-Operative Housing Society Limited, Mumbai

Las Palmas Co-Operative Housing Soc. Ltd., Mumbai vs. ITO Ward 19(2)(1), Mumbai

Yuva Vikas Co-Op Credit Society Ltd, Mumbai vs. ITO 32 (3)(2), Mumbai

DCIT, Panchmahal Circle., Godhra vs. The Lunawada Taluka Primary School Teachers Co-Op Credit Society Ltd., Mahisagar

Swami Vivekanand Credit Co-Operative Society Ltd., Jamnagar vs. Income Tax Officer, Ward-1(5), Jamnagar

Jay Somnath Co-Op Credit Society Ltd., Mehsana vs. ITO, Ward-2, Mehsana

Jay Somnath Co-Op Credit Society Ltd., Mehsana vs. ITO, Ward-2, Mehsana

Balasinor Vikas Co. Op. Credit Society Ltd., Mahisagar vs. DCIT, Panchmahal Circle, Godhara

The Anand Catholic Co. Op. Credit Society Ltd., Anand vs. The Income Tax Officer, Ward-2, Anand

Shri Jalaram Mahila Co. Op. Credit Society Ltd., Chhotaudepur vs. The Dy. CIT, Circle - 3(1), Baroda

The Mahalaxmi Credit Co. Op. Society Ltd., Kheda vs. The ITO, Ward- 3, Nadiad

Shree Ram Co.-Op. Credit Society Ltd., Dahod vs. The Income Tax Officer, Ward-1, Vadodara

The Lunawada Taluka Primary School Teachers Co. Op. Credit Soc. Ltd., Mahisagar vs. The Income Tax Officer, Lunawada, Vadodara