Thorapadi Urban Co-op. Credit Society Ltd. v. ITO

BONGAON CO-OPERATIVE CREDIT SOCIETY LIMITED,BONGAON vs. DCIT, CIRCLE 32,, KOLKATA

In the result, the appeal of the assessee is allowed

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2022-23 Bongaon Cooperative Credit Society Ltd..…………….……….……….……Appellant First Floor, Banerjee Market Jessore Road, Bongaon, Dist: North 24 Parganas, W.B - 743235.. [Pan: Aaaab6325N] Vs. Dcit, Circle-32, Kolkata….…………...…………………….....……...…..…..Respondent Appearances By: S. Ghosh, Ca, Appeared On Behalf Of The Appellant. Ruchika Sharma, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 04, 2025 Date Of Pronouncing The Order : December 18, 2025 Order Per Pradip Kumar Choubey: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 26.05.2025 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income For The Year Under Consideration On 28.08.2022 Declaring Nil Income After Claiming Deduction U/S 80P Of The Act Of Rs.25,75,431.98/- . The Case Of The Assessee Was Selected For Scrutiny Through Cass. The Assessment Was Completed Vide Order U/S 143(3) R.W.S. 144B Of The Act Dated 15.03.2024 Determining Total Income At Rs.71,81,740/- By Disallowing Deduction U/S 80P Of The Act With Regard To The Interest Income Received From Banks. Bongaon Cooperative Credit Society Ltd 3. Aggrieved By The Said Order, The Assessee Preferred Appeal Before The Ld. Cit(A) Wherein The Appeal Of The Assessee Has Been Dismissed.

…आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Shri Rajesh Kumar, Accountant Member and Shri Pradip Kumar Choubey, Judicial Member Assessment Year: 2022-23 Bongaon Cooperative Credit Society Ltd..…………….……….……….……Appellant First Floor, Banerjee Market Jessore Road, Bongaon, Dist: North 24 Parganas, W.B - 743235.. [PAN: AAAAB6325N] vs. DCIT, Circle-32, Kolkata….…………...…………………….....……...…..…..Respondent Appearances by: S. Ghosh, CA, appeared on behalf of the appellant. Ruchika Sharma, Sr. DR, appeared on behalf of the Respondent. Date of concluding the hearing…

THE DCIT, CIR-3(2) GANGTOK, GANGTOK SIKKIM vs. SIKKIM STATE COOPERATIVE SUPPLY AND MARKETING FEDERATION LIMITED , GANGTOK SIKKIM

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री प्रदीप कुमार चौबे, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 1582 & 1583/KOL/2024 Assessment Years: 2018-19 & 2020-21 Deputy Commissioner of Income Sikkim State Cooperative Tax, Cir-3(2), Gangtok Supply and Marketing Vs. Federation Limited (Appellant) (Respondent) PAN: AADAS4451M Appearances: Department represented by : Sailen Samadder, Add. CIT, Sr. DR. Assessee represented by : A.…

DEPUTY COMMISSIONER OF INCOME TAX, CIR-3(2), GANGTOK, GANGTOK SIKKIM vs. SIKKIM STATE COOPERATIVE SUPPLY AND MARKETING FEDERATION LIMITED, GANGTOK SIKKIM

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री प्रदीप कुमार चौबे, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 1582 & 1583/KOL/2024 Assessment Years: 2018-19 & 2020-21 Deputy Commissioner of Income Sikkim State Cooperative Tax, Cir-3(2), Gangtok Supply and Marketing Vs. Federation Limited (Appellant) (Respondent) PAN: AADAS4451M Appearances: Department represented by : Sailen Samadder, Add. CIT, Sr. DR. Assessee represented by : A.…

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 32 KOLKATA, KOLKATA vs. BONGAON CO OPERATIVE CREDIT SOCIETY LIMITED, BONGAON WEST BENGAL

In the result, the appeal of the revenue is dismissed

Bench: the Assessing Officer and hence it was rightly treated as Unexplained Cash Credit.

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA SHRI SONJOY SARMA, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 1101/Kol/2023 Assessment Year: 2017-18 Deputy Commissioner of Income Tax, Circle 32, Kolkata, 10B Middleton Row, 2nd Floor, Kolkata - 700071 .....................…...……………....Appellant vs. Bongaon Co Operative Credit Society Limited, Bongaon, 1st Floor, Banerjee Market Jessor Road Bongaon S.O. North 24 Parganas - 743235 [PAN: AAAAB6325N] ..........…..….................... Respondent Appearances by: Assessee represented by : Dr. Somnath Ghosh, AR Department represented by…