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 578High Court2016#60 most cited

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.

817

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2026.

Also referred to as

State Bank of India v CIT · Section 80P(2)(a)(i) · Section 80P(2)(d) · cooperative society · investment income · exemption · short-term deposits · securities · surplus funds · not business income

Also reported as

72 Taxmann.com 64241 Taxmann 163

Sections most often in play

Section 80P(2)(d)Section 80P(2)(a)(i)Section 143(3)Section 80P(4)Section 80P Section 263 Section 250 Section 2(19)

Issues it is cited on

section 80(2)(d)section 80(p)(2)(d)section 2(19)section 80p(4)section 194a(3)(v)section 80p(2)(c)section 80p(2)(a)(iii)section 80p(1)section 80p(2)(d)section 194a(3)section 80p(2)(a)(i)section 80p(2)

Judgments citing State Bank Of India v. CIT

M/S. the Government Servants Co.Operative Credit Society Ltd., Vadodara vs. The ITO, Ward-3(1)(5), Vadodara

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

ITA 1869/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad01 Jul 2019AY 2014-15

Bench: Shri Pramod Kumar & Ms. Madhumita Roy

For Appellant: Written SubmissionFor Respondent: Shri Vinod Tanvani, Sr. D.R

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No.1869/Ahd/2017 (Assessment Year : 2014-15) The Government Servants Vs. The Income Tax Officer, Co-operative Credit Society Ward – 3(1)(5), Sanstha Vasahat, Aayakar Bhavan, Raopura, Race Course, Vadodara – 390 006. Vaodara. [PAN No. AABAT 5146 J] (Appellant) (Respondent) .. Appellant by : Written Submission Respondent by : Shri Vinod Tanvani, Sr. D.R. Date of Hearing 12.06.2019 01.07.2019 Date of Pronouncement O R D E R PER Ms. MADHUMITA ROY - JM: The instant a…

Shri Maharana Pratap Co. Op. Credit Society, Baroda vs. The Income Tax Officer, Ward-3(1)(5), Baroda

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

ITA 3031/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad25 Jun 2019AY 2013-14

Bench: Shri Rajpal Yadavआयकर अपील सं./ Ita No. 3031/Ahd/2016 "नधा"रण वष"/Assessment Year: 2013-14 Shri Maharana Pratap Co-Op. Ito, Ward-3(1)(5) Credit Society Vs Baroda. 1, Navi Dharti, Ranavas Pipla Chowk Nagarwada, Baroda Pan : Aaeas 5776 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Tushar Hemani, Ar Revenue By : Smt.Ila Parmar, Sr.Dr

For Appellant: Shri Tushar Hemani, ARFor Respondent: Smt.Ila Parmar, Sr.DR

Section 143(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, JUDICIAL MEMBER आयकर अपील सं./ ITA No. 3031/Ahd/2016 "नधा"रण वष"/Assessment Year: 2013-14 Shri Maharana Pratap Co-op. ITO, Ward-3(1)(5) Credit Society Vs Baroda. 1, Navi Dharti, Ranavas Pipla Chowk Nagarwada, Baroda PAN : AAEAS 5776 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Tushar Hemani, AR Revenue by : Smt.Ila Parmar, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 06/06/2019 घोषणा क" तार"ख /Date of Pronouncement : 25/06/2019 O R D E R Assessee is in appeal be…

The Kheda Taluka Shikshak Mandli Limited, Kheda vs. The Pr. CIT-2, Vadodara

In the result, the appeal of the assessee is partly allowed

ITA 1030/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad23 May 2019AY 2012-13

For Appellant: Shri Parin Shah, A.RFor Respondent: Shri Jagdish, CIT.DR

Section 143Section 143(3)Section 263Section 56Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(4)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’ BENCH, AHMEDABAD BEFORE, SHRI A.D. JAIN, VICE PRESIDENT And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1030/AHD/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 The Kheda Taluka Shikshak Pr.C.I.T-2, 2nd Floor, Aykar Bhawan, Mandli Limited, Vs. Pay Centre Shala, Race Course Circle, Kheda Camp, Vadodara-390007. Dist. Kheda-322234 PAN: AABAT2790E (Applicant) (Respondent) Assessee by : Shri Parin Shah, A.R Revenue by : Shri Jagdish, CIT.DR सुनवाई क" तार"ख/Date of Hearing : 08/04/2019 घोषणा क" तार"ख /Date of Pronouncement: 23/05/20…

Ekta Milan Co-Op Housing Society Limited, Mumbai vs. Income Tax Officer-32(1)(5), Mumbai

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

ITA 3867/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Apr 2019AY 2014-15

Bench: Shri Shamim Yahya & Shri Ravish Soodekta Milan Co-Op. Housing Commissioner Of Income Tax Society Limited, (Appeals)-46 New Link Road, Mittal Court, 3Rd Floor, B-Wing, Vs. Opp. Eskay Club, Borivali (W), Nariman Point, Mumbai 400 103 Mumbai 400021 Pan – Aaaae2679L (Appellant) (Respondent)

For Appellant: Shri Ashok H. Sagar, A.RFor Respondent: Shri Chaitnya Anjaria, D.R

Section 143(1)Section 143(2)Section 143(3)Section 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…

Balvadudh Utpadak Sahkari Mandali Ltd., Gandhinagar vs. The ITO, Ward-4, Mehsana

In the result, appeal of the assessee is allowed

ITA 2546/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad19 Mar 2019AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 2546/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14 Balva Dudh Utpadak Sahakari Ito, Ward-4 Mandali Ltd., At & Post: Balva Vs Mehsana. Tal: Halol, Gandhinagar 382 721. अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Nitesh Thakkar Revenue By : Shri O.P. Pathak, Sr.Dr

For Appellant: Shri Nitesh ThakkarFor Respondent: Shri O.P. Pathak, Sr.DR

Section 143(3)Section 271(1)(c)Section 80PSection 80P(2)

…n of interest income from exempt under section 80P(2) is concerned, this disallowance has been confirmed by the ld.CIT(A) after taking into consideration decision of Hon’ble Gujarat High Court in the case of SBI Employees Co. op. Credit & Supply Society Ltd., 389 ITR 578. This decision has come subsequent to the return filed by the assessee. Therefore, prior to this decision, the position was not clear and remained debatable whether interest income from FDR made with nationalised banks will qualify for exemption under section 80P(2) or not. There are certain decisions also which are in favour of the assessee. Con…

The Sahyog Co.-Op. Credit Society Limited., Dahod vs. The ITO, Ward-1, Dahod

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2063/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad07 Mar 2019AY 2014-15

For Appellant: Shri Pratik H. Shah, A.RFor Respondent: Shri S.K. Dev, Sr. D.R

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

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2014-15 The Sahyog Co-op. Credit The ITO, Society Ltd. Harsolwada, Ward-1, S.V. Patel Road, Vs Jain Plaza, Tal. Dahod-389151 Station Road, PAN: AABAT5146J Dahod-389151 (Appellant) (Respondent) Revenue by: Shri S.K. Dev, Sr. D.R. Assessee by: Shri Pratik H. Shah, A.R. Date of hearing : 21-02-2019 Date of pronouncement : 07-03-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2014-15, arises from order of th…

The Uttar Gujarat Uma Co.Op.Credit Soc. Ltd, Ahmedabad vs. ITO, Ward-6(1)(5), Ahmedabad

In the result, appeal of the assessee is partly allowed

ITA 1670/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad28 Feb 2019AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasadआयकर अपील सं./I.T.A. Nos. 1670 & 1671/Ahd/2018 ("नधा"रण वष" / Assessment Year : 2014-15 & 2015-16)

For Respondent: Shri L. P. Jain, Sr.D.R

Section 56Section 57Section 80PSection 80P(2)(d)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘C’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 1670 & 1671/Ahd/2018 ("नधा"रण वष" / Assessment Year : 2014-15 & 2015-16) The Uttar Gujarat Uma बनाम/ Income Tax Officer Ward -6(1)(5), Co-op Credit Society Ltd. Vs. 56, Uttar Gujarat, Patel Ahmedabad Nagar Society, Opp. Mohan Cinema, Jahangirpura, Ahmedabad - 380016 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACAT5413H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Sunil H. Talati, A.R.…

The Charotar Co-Operative Credit Society Ltd., Anand vs. ITO, Ward-3, Anand

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1641/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad26 Feb 2019AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasadआयकर अपील सं./I.T.A. No. 1641/Ahd/2018 ("नधा"रण वष" / Assessment Year : 2014-15)

For Respondent: Shri O. P. Sharma, CIT.D.R

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

…tance of the ld.representatives, we have gone through the record carefully. The ld.counsel for the assessee did not dispute with regard to the proposition that after decision of the Hon'ble jurisdictional High Court in the case of State Bank of India Vs. CIT, 389 ITR 578, interest income by the assessee from fixed deposits with nationalized banks will not qualify for grant of deduction under section 80P(2)(a)(i) of the Act. He contended that in this total component of Rs.40,40,724/-, the AO has included different items out of that certain amounts relate to earlier years of assessment. Therefore, he prayed that th…

Sri Uma Kamandaleswara Co - Operative Rural Bank Ltd., Athreyapuram vs. The Addl. CIT, Kakinada

In the result, appeal filed by the assessee is allowed

ITA 199/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam13 Feb 2019AY 2008-2009

Bench: Shri V. Durga Rao, Hon’Blesri Uma Kamandaleswara Vs. Addl.Cit, Kakinada Co-Op Rural Bank Ltd., Ryali, Range, Kakinada. Athreyapuram Mandalm, East Godavari District. Pan No. Aadas 4663 B (Appellant) (Respondent)

For Appellant: Shri G.V.N. Hari – AdvocateFor Respondent: Shri P.S. Murthy – Sr.DR

Section 80P(2)(a)

…that the interest income received by the cooperative society from commercial banks cannot be attributed to the activities of the society. (Sri Uma Kamandaleswara Co-op Rural Bank Ltd.) 22. In State Bank of India v. CIT [2016] 72 taxmann.com 64/241 Taxman 163/389 ITR 578 (Guj.), a question arose before the Division Bench of the Gujarat High Court as to whether the interest earned on deposits made by a co-operative society that was registered with the object of accepting deposits from salaried employees of the State Bank with a view to promote thrift and provide credit facilities, was entitled to the benefit of se…

Milk City Co. Op. Credit Society Ltd., Anand vs. The Income Tax Officer, Ward-5, Anand

In the result, the appeal of the assessee is allowed

ITA 296/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad01 Feb 2019AY 2013-14

Section 80Section 80P(2)(a)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’SMC’’ BENCH, AHMEDABAD BEFORE, SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.296/AHD/2017 "नधा"रण वष"/Asstt. Year: 2013-2014 Milkcity Co-op. Credit Society Income Tax Officer, Ltd., Vs. Ward-5, Milk City House, Anand. Opp. Old C.K. Hall, Mayfair Road, Anand PAN: AAATTB2084M (Applicant) (Respondent) : Assessee by Shri S.N. Divatia, A.R : Revenue by Shri Aditya Shukla, D.R सुनवाई क" तार"ख/Date of Hearing : 27/12/2018 घोषणा क" तार"ख /Date of Pronouncement: 01/02/2019 आदेश/O R D E R PER…

The Government Servants Co.-Op. Credit Ltd., Vadodara vs. The Income Tax Officer, Ward-3(1)(1), Vadodara

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

ITA 108/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad31 Jan 2019AY 2013-14

For Appellant: NoneFor Respondent: Shri Lalit P. Jain, Sr. D.R

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

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2013-14 The Government Servants The ITO, Co-op. Credit Society Ltd. Ward-3(1)(1), Hindi Bhavan, Sanstha Vs Vadodara Vasahat, Raopura, (Respondent) Vadodara PAN: AABAT5146J (Appellant) Revenue by: Shri Lalit P. Jain, Sr. D.R. Assessee by: None Date of hearing : 23-01-2019 Date of pronouncement : 31-01-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2013-14, arises from order of the CIT(A)-I, Vadodara dated…

State Bank of India Employees Co.-Op. Credit & Supply Society Ltd., Ahmedabad vs. The Income Tax Officer, Ward-3(4), Ahmedabad

Appeal of the assessee is partly allowed for statistical purpose

ITA 318/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad29 Jan 2019AY 2012-13

For Appellant: Shri S.N. Divatia, A.RFor Respondent: Shri Vinod Tanwani, Sr.DR

Section 250Section 57Section 80Section 80P(2)(a)Section 80P(2)(c)

…e Ld.AR, before us, filed a paper book running from pages 1 to 43 and fairly conceded the fact that the Jurisdictional High Court has decided the issue of interest income on the fixed deposit with the SBI in the case of State Bank of India Vs. CIT reported in 389 ITR 578 against the assessee. 10. However the Ld.AR, further submitted that the expenditure incurred corresponding to the interest income should be allowed as deduction. Thus the benefit u/s 80P(2)(a)(i) of the Act can be denied on the balance amount of interest income earned on the fixed deposit. Asstt. Year 2012-13 5 10.1 The Ld. AR also submitted th…

Apollo Tyres Employees Multipurpose Consumer Co-Operative Credit Society Ltd., Vadodara vs. The ITO, Ward-3(1)(2), Vadodara

In the result, appeal of the assessee is dismissed

ITA 1897/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad16 Jan 2019AY 2014-15

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 1897/Ahd/2017 "नधा"रण वष"/Assessment Year: 2014-15 Apollo Tyres Employees Multipurpose Ito, Ward-3(1)(2) Consumer Co-Operative Credit Society Vs Baroda. Ltd. Apollo Tyres Ltd. Limda, Waghodia, Vadodara. Pan : Aaaaa 2305 H अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Bandish Soparkar, Ar Revenue By : Shri B.P. Srivastava, Sr.Dr

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri B.P. Srivastava, Sr.DR

Section 143(2)Section 234ASection 244ASection 80P(2)Section 80P(2)(a)

…ons appended to section 80P(2) of the Act. The AO accordingly rejected the claim of the assessee. The ld.CIT(A) upheld the order of the AO by taking support from the decision of the Hon’ble jurisdictional High Court in the case of CIT Vs. State Bank of India, 389 ITR 578. We find that Hon’ble jurisdictional High Court has held that interest earned from investment made in nationalized bank by a cooperative society engaged in providing credit facilities to its members, is not deductible under section 80P(2)(a)(i). In recent past the Tribunal in number of decisions has taken a consistent view on this issue by follow…

The Agriculture Development Co.Op.Credit Society Ltd., Sidhpur vs. The Income Tax Officer, Patan Ward-4, Patan

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

ITA 1636/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad16 Jan 2019AY 2014-15

Bench: Shri Rajpal Yadav & Shri Amarjit Singhआयकर अपील सं./ Ita No.1636/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2014-15

For Appellant: Shri H.V. Doshi, ARFor Respondent: Shri Ranjankumar Singh, Sr.DR

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

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD - BENCH ‘C’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.1636/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2014-15 The Agriculture Development Vs. ITO, Patan Ward-4 Unjha. Co-op. Credit Society Ltd. Zapali Pole Sidhpur 384 141. PAN : AAAAA 1055 C अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri H.V. Doshi, AR Revenue by : Shri Ranjankumar Singh, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 06/12/2018 घोषणा क" तार"ख /Date of Pronouncement: 16/01/2019 आदेश…

Sardar Nagrik Sahakari Bank Ltd., Vadodara vs. ITO, Ward 3(1)(3), Baroda

In the result, the appeal of the assessee is partly allowed

ITA 2157/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad01 Jan 2019AY 2014-15

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita Nos.2156 & 2157/Ahd/2017 "नधा"रण वष"/Asstt. Years: 2013-2014 & 2014-2015 Sardar Nagrik Sahakari Bank Ltd Ito, ‘’B’’, Alankar Apartment, Ward 3(1)(3), Vs. Parkarwada, Dandia Bazar, Baroda. Vadodara. Pan: Aaabt2648D

For Respondent: Shri Vinod Talwani, Sr.DR

Section 80PSection 80P(2)(a)

…1961 places restriction entering transaction with non Tax Appeal No. 473 of 2014 in CIT vs Sabarkantha District Co-op Milk Producers Union Ltd. (Guj). ITA No.1891/Ahd/2014 in the Peoples Co-op Credit Society Ltd dtd 23/03/2018. State Bank of India(SBI) vs CIT 389 ITR 578 (Guj). Statutory deduction u/s.80P(2)(c)(ii) amounting to Rs.50,000/- not granted. Otherwise also only net income is to be taxed by reducing administrative expenses and other proportionate expenses incurred to earn such income [Togars Co-op Sale Society Ltd. Vs ITO [2015] 58 taxmann.com 35 (Kar). ITA No. 62/Ahd/2017 for A.Y. 2012-13 in the case o…

Sardar Nagrik Sahakari Bank Ltd., Vadodara vs. ITO, Ward 3(1)(3), Baroda

In the result, the appeal of the assessee is partly allowed

ITA 2156/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad01 Jan 2019AY 2013-14

For Respondent: Shri Vinod Talwani, Sr.DR

Section 80PSection 80P(2)(a)

The Peeeoples Co. Op.Credit Society Ltd., Anand vs. ITO, Ward-1(3)(2), Petlad

In the result, appeal filed by the Assessee is dismissed

ITA 1708/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad30 Nov 2018AY 2012-13

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed)

For Appellant: NoneFor Respondent: Shri Lalit P. Jain, Sr. D.R

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

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH (BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER & SHRI WASEEM AHMED, ACCOUNTANT MEMBER) ITA. No: 1708/AHD/2018 (Assessment Year: 2012-13) The Peoples Co.Op. Credit V/S Income Tax Officer, Ward- Society Ltd. Manager, The 1(3)(2), Petlad Peoples Co.Op. Credit Society Ltd. Santokpura, Tal. Borsad Dist. Anand- 388540 (Appellant) (Respondent) PAN: AAAAT2360B Appellant by : None Respondent by : Shri Lalit P. Jain, Sr. D.R. (आदेश)/ORDER Date of hearing : 30 -11-2018 Date of Pronouncement : 30 -11-2018 PER MAHAVIR PRASAD, JUDICIAL MEMBER 1. This appea…

The Khanpur Vibhag Madhyamik Shala Karmachari Dgiran & Grahak Sahakari Mandali Ltd, Mahisagar vs. Income Tax Officer, Lunawada

In the result, appeal filed by the Assessee is dismissed

ITA 1537/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad30 Nov 2018AY 2015-16

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed)

For Appellant: NoneFor Respondent: Shri Lalit P. Jain, Sr. D.R

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

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH (BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER & SHRI WASEEM AHMED, ACCOUNTANT MEMBER) ITA. No: 1537/AHD/2018 (Assessment Year: 2015-16) The Khanpur Vibhag V/S Income Tax Officer, Madhyamik Shala Lunawada Karmchari Dgiran & Grahak Sahakari Mandali Lt. C/o. H.N. Shah High School, At. & Po. L Limbadiya-389230 T.: Khnpur Distl: Mahisagar, Gujarat (Appellant) (Respondent) PAN: AACAto824A Appellant by : None Respondent by : Shri Lalit P. Jain, Sr. D.R. (आदेश)/ORDER Date of hearing : 30 -11-2018 Date of Pronouncement : 30 -11-2018 PER MAHAVIR PRASA…

Railwaymens Co. Op. Credit Society Limited, Vadodara vs. ITO, Ward-3(1)(3), Vadodara

In the result, appeal filed by the Assessee is dismissed

ITA 1491/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad30 Nov 2018AY 2015-16

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed)

For Appellant: NoneFor Respondent: Shri Lalit P. Jain, Sr. D.R

Section 142(1)Section 234BSection 271Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH (BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER & SHRI WASEEM AHMED, ACCOUNTANT MEMBER) ITA. No: 1491/AHD/2018 (Assessment Year: 2015-16) Railwaymens Co.Op. V/S Income Tax Officer, Ward- Credit Society Ltd. Ram 3(1)(3), Vadodara Nivas, R.V. Desai Road, Vadodara-390001 (Appellant) (Respondent) PAN: AACAR1582K Appellant by : None Respondent by : Shri Lalit P. Jain, Sr. D.R. (आदेश)/ORDER Date of hearing : 30 -11-2018 Date of Pronouncement : 30-11-2018 PER MAHAVIR PRASAD, JUDICIAL MEMBER 1. This appeal by the Assessee is directed against the order…

Uma Co-Op. Credit Society, Kheda vs. The Income Tax Officer, Ward-5, Nadiad

In the result, the assessee’s appeal is thus allowed for statistical purposes

ITA 750/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad13 Nov 2018AY 2013-14

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: --None--For Respondent: Shri Shiv Sewak, Sr. D.R

Section 142(1)Section 143(2)Section 143(3)Section 80P(2)Section 80P(2)(a)

…revenue is as follows: “4. 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…