Totgar's Co-operative Sale Society Ltd. v. ITO

188 Taxmann 282Supreme Court of India2010#144 most cited

What is Totgar's Co-operative Sale Society Ltd. v. ITO authority for?

Interest income earned by a co-operative society from investments, particularly with co-operative banks, is not eligible for deduction under Section 80P as it is not attributable to the core business activities of the society and constitutes "other income", not "profits and gains of business".

486

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2015 to 2026.

Also referred to as

Totgar's Co-operative Sale Society Ltd. v. ITO · Section 80P deduction · interest income co-operative society · income from investments · co-operative bank interest · 80P(2)(d) ineligibility · other income · not attributable to business · 80P(4)

Also reported as

322 ITR 282

Sections most often in play

Section 80P(2)(d)Section 80P(2)(a)(i)Section 143(3)Section 80PSection 250Section 80P(4)Section 56Section 263

Issues it is cited on

section 80(2)(d)section 57(i)section 80(p)(2)(a)section 56(i)(ccv)section 80p(2)(a)(iii)section 286section 80(p)(2)section 80p(2)(c)section 80(p)(2)(d)section 161section 80p(1)section 2(19)

Judgments citing Totgar's Co-operative Sale Society Ltd. v. ITO

Durgamatha House Building Construction Co Operative Housing Society Limited, Hyderabad vs. Income Tax Officer, Ward-11(1), Hyderabad

In the result, the appeal of the assessee is dismissed

ITA 659/HYD/2024[2020-21]Status: DisposedITAT Hyderabad10 Dec 2024AY 2020-21

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaassessment Year: 2020-21 Durgamatha House Building Vs. The Income Tax Officer, Ward-11(1), Construction Co-Operative Hyderabad. Housing Society Limited, Hyderabad. Pan : Aacad6852C (Appellant) (Respondent) Assessee By: Shri T. Chaitanya Kumar, Advocate Revenue By: Ms. Kavitha Rani, Sr-Dr Date Of Hearing: 03.12.2024 Date Of Pronouncement: 10.12.2024

For Appellant: Shri T. Chaitanya Kumar, AdvocateFor Respondent: Ms. Kavitha Rani, SR-DR
Section 142(1)Section 143(2)Section 143(3)Section 80PSection 80P(2)(d)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER Assessment Year: 2020-21 Durgamatha House Building Vs. The Income Tax Officer, Ward-11(1), Construction Co-operative Hyderabad. Housing Society Limited, Hyderabad. PAN : AACAD6852C (Appellant) (Respondent) Assessee by: Shri T. Chaitanya Kumar, Advocate Revenue by: Ms. Kavitha Rani, SR-DR Date of hearing: 03.12.2024 Date of pronouncement: 10.12.2024 O R D E R PER MADHUSUDAN SAWDIA, A.M: This appeal is filed by Durgamat…

Kadalumdi Service Co-Operative Bank, Kadalundi vs. ITO, Ward-2(3), Kozhikode

In the result, the appeal filed by the assessee is allowed for statistical purposes as indicated above

ITA 386/COCH/2024[2020-2021]Status: DisposedITAT Cochin29 Nov 2024AY 2020-2021

Bench: Shri Inturi Rama Rao & Shri Prakash Chand Yadav

For Appellant: --- None ---For Respondent: Smt.Leena Lal, Senior AR
Section 80Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Inturi Rama Rao, Accountant Member & Shri Prakash Chand Yadav, Judicial Member ITA No.386/Coch/2024 : Asst.Year 2020-2021 Kadalundi Service Co-operative The Income Tax Officer Bank Limited, Kadalundi Ward 2(3) v. Kozhikode. Kozhikode -673 302. PAN : AABK9519N (Appellant) (Respondent) Appellant by :--- None --- Respondent by : Smt.Leena Lal, Senior AR Date of Pronouncement : 29.11.2024 Date of Hearing : 20.11.2024 O R D E R Per Prakash Chand Yadav, JM : The present appeal of the assessee is arising from the order of the learned Commissioner of…

Ordnance Factory Employees Co-Operative Credit Society Limited, Dehu Road, Pune vs. Income Tax Officer, Ward 9(3), Pune, Akurdi

In the result, appeal of the assessee is Partly Allowed

ITA 2072/PUN/2024[2017]Status: DisposedITAT Pune28 Nov 2024

Bench: DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…।आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2072/PUN/2024 िनधा"रण वष" / Assessment Year: 2017-18 Ordnance Factory Employees V The Income Tax Officer, Co-operative Credit Society s Ward-9(3), Pune. Limited, Dehu Road, Pune. PAN: AABFO7042H Appellant/ Assessee Respondent / Revenue Assessee by Shri Pramod S Shingte – AR Revenue by Shri Manoj Tripathi – DR Date of hearing 26/11/2024 Date of pronouncement 28/11/2024 आदेश/ ORDER PER DR. DIPAK P. RI…

Coal Mines Workers Credit Co- Operative Society Ltd., Nagpur vs. ITO Ward 3(4), Nagpur

In the result, appeal filed by the assessee are allowed

ITA 439/NAG/2024[2017-18]Status: DisposedITAT Nagpur28 Nov 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Ms. Alfia RozieFor Respondent: Shri Abhay Y. Marathe
Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.439/Nag./2024 (Assessment Year : 2017–18) Coal Mines Workers Credit Co–operative Society Ltd., 1, Patansaongi Mines ……………. Appellant Saoner, Nagpur 441 113 PAN – AAAAC0997K v/s Income Tax Officer ……………. Respondent Ward–3(4), Nagpur Assessee by : Ms. Alfia Rozie Revenue by : Shri Abhay Y. Marathe Date of Hearing – 18/11/2024 Date of Order – 28/11/2024 O R D E R PER V. DURGA RAO, J.M. The captioned appeal by the assessee is against the impugned order dated 14/06/2024,…

Arth Nagari Sahkari Patsanstha Limited Nashik, Nashik vs. The ITO, Ward-1(1), Nashik

In the result, appeal of the assessee is allowed

ITA 2042/PUN/2024[2017-18]Status: DisposedITAT Pune27 Nov 2024AY 2017-18

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2042/Pun/2024 िनधा"रण वष" / Assessment Year: 2017-18 Arth Nagari Sahakari V The Income Tax Officer, Patsanstha Limited, S Ward-1(1), Nashik. Gala No.4, Shanti Daya Society, Hirawadi Shakti Nagar, Panchavati, Nashik – 422003. Pan: Aacaa7908C Appellant/ Assessee Respondent / Revenue Assessee By Shri Prashant Shrishrimal – Ar Revenue By Shri Manoj Tripathi – Dr Date Of Hearing 26/11/2024 Date Of Pronouncement 27/11/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] For Assessment Year 2017-18 Dated 01.08.2024 Passed U/Sec.250 Of The Income Tax Act, 1961. The Assessee Has Raised The Following Grounds Of Appeal : “1. On The Facts & In Law The Ld.Cit(A) Has Erred In Holding That Interest From Nationalized Bank Rs.3,13,518/- Is Not Eligible For Deduction U/S 80P(2)(A)(I) & Held It To Be Taxable Income Of The Society. 2. On The Facts & In Law The Ld.Cit(A) Has Erred In Assessing Gross Interest Received From Nationalized Bank As Income Without Allowing Expenditure For Earning The Said Interest Income On Pro-Rata Basis. 3. The Appellant Craves Leave To Add Alter Delete Above Or Any Other Ground/S Of Appeal.” Submission Of Ld.Ar : 2. Ld.Ar For The Assessee Submitted That Assessee Had Earned Interest Income Of Rs.3,13,518/- From Nationalized Bank. The Ao Has Disallowed Assessee’S Claim For Deduction U/Sec.80P(2)(A)(I) Of The Act & Held That Interest Income Shall Be Taxed Under The Head “Income From Other Sources”. Ld.Ar Relied On Following Decisions Of Itat Pune Bench :  Dcit Vs. Shree Parshwanath Nagari Sah. Pat Sanstha Ltd., In Ita No.265/Pun/2019, Dated 27.01.2022.  Baliraja Gramin Bigar Sheti Sahakari Patsanstha Maiyadit V. Ito

Section 250Section 80P(2)(a)

…।आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2042/PUN/2024 िनधा"रण वष" / Assessment Year: 2017-18 Arth Nagari Sahakari V The Income Tax Officer, Patsanstha Limited, s Ward-1(1), Nashik. Gala No.4, Shanti Daya Society, Hirawadi Shakti Nagar, Panchavati, Nashik – 422003. PAN: AACAA7908C Appellant/ Assessee Respondent / Revenue Assessee by Shri Prashant Shrishrimal – AR Revenue by Shri Manoj Tripathi – DR Date of hearing 26/11/2024 Date of pronou…

ACIT, Central Circle-2(3), Pune vs. Parshwanath Nagari Sahakari Parsanstha Maryadit, Satara

In the result, the appeal is dismissed

ITA 1314/PUN/2024[2020-21]Status: DisposedITAT Pune27 Nov 2024AY 2020-21

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: Shri B.C. MalakarFor Respondent: Shri Arvind Desai, Addl. CIT-DR
Section 143(1)Section 56Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “B” BENCH : PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER I.T.A.No.1314/PUN./2024 [E-APPEAL] Assessment Year 2020-2021 The ACIT, Parshwanath Nagari Sahakari Central Circle-2(3), Parsanstha Maryadit, 75/76, Room No.632, Bodhi Tower, Guruwar Peth, Chwadi Chowk, vs. Salisbury Park, PUNE. Karad, Dist. SATARA. PIN – 411 037. Maharashtra. PIN 415110. Maharashtra. PAN AAAAP0511C (Appellant) (Respondent) For Revenue : Shri Arvind Desai, Addl. CIT-DR For Assessee : Shri B.C. Malakar Date of Hearing : 26.11.2024 Date of Pronouncement :…

Asstt.Commissioner of Income Tax Circle-5, Nagpur vs. The Nirmal Ujwal Credit Co-Op Society Ltd, Nagpur

In the result, appeal for the A

ITA 391/NAG/2019[2014-15]Status: HeardITAT Nagpur27 Nov 2024AY 2014-15

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Vikash Agrawal
Section 139(1)Section 143(2)Section 143(3)Section 36(1)(viia)Section 80PSection 80P(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.391/Nag./2019 (Assessment Year : 2014–15) Asstt. Commissioner of Income Tax ……………. Appellant Circle–5, Nagpur v/s The Nirmal Ujwal Credit Co–operative Society Ltd. ……………. Respondent Main Road, Nandanvan, Nagpur 440 009 PAN – AAAAT6554H Assessee by : Shri Manoj G. Moryani Revenue by : Shri Vikash Agrawal Date of Hearing – 07/11/2024 Date of Order – 27/11/2024 O R D E R PER K.M. ROY, A.M. The captioned appeal has been filed by the Revenue challenging the impugned orde…

Asstt.Commissioner of Income Tax Circle-5, Nagpur vs. The Nirmal Ujwal Credit Co-Op Society Ltd, Nagpur

In the result, appeal filed by the Revenue for the assessment year

ITA 390/NAG/2019[2012-13]Status: HeardITAT Nagpur27 Nov 2024AY 2012-13

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Vikash Agrawal
Section 139(1)Section 143(1)Section 143(2)Section 80PSection 80P(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.390/Nag./2019 (Assessment Year : 2012–13) Asstt. Commissioner of Income Tax ……………. Appellant Circle–5, Nagpur v/s The Nirmal Ujwal Credit Co–operative Society Ltd. ……………. Respondent Main Road, Nandanvan, Nagpur 440 009 PAN – AAAAT6554H Assessee by : Shri Manoj G. Moryani Revenue by : Shri Vikash Agrawal Date of Hearing – 07/11/2024 Date of Order – 27/11/2024 O R D E R PER K.M. ROY, A.M. The present appeal has been filed by the Revenue challenging the impugned order…

Swami Samarth Sahakari Bank Ltd, Akkalkot vs. Income Tax Officer Ward 2(3), Solapur

In the result, appeal of the assessee is allowed

ITA 2138/PUN/2024[2020-2021]Status: DisposedITAT Pune25 Nov 2024AY 2020-2021

Bench: DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

Section 250Section 80P(2)(a)Section 80P(2)(d)Section 80p

…।आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2138/PUN/2024 िनधा"रण वष" / Assessment Year: 2020-21 Swami Samarth Sahakari V The Income Tax Officer, Bank Ltd., s Ward-2(3), Solapur. A One Chowk, Station Road, Akkalkot, Solapur – 413001. PAN: AAETS5938F Appellant/ Assessee Respondent / Revenue Assessee by Shri Pramod S Shingte – AR Revenue by Shri A.D.Kulkarni – Addl.CIT(DR) Date of hearing 18/11/2024 Date of pronouncement 25/11/2024 आदेश/ ORDER…

The Telecom Officers & Bsnl Non Executive Employees Coop Cr Society Limited, Visakhapatnam vs. Assistant Commissioner of Income Tax, Circle-1(1), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 431/VIZ/2024[2018-19]Status: DisposedITAT Visakhapatnam25 Nov 2024AY 2018-19

Bench: Shri K. Narasimha Chary & Shri S. Balakrishnan

For Appellant: Shri GVN Hari, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 80PSection 80P(2)Section 80P(2)(a)

…आयकर अपीलीय अधिकरण, विशाखापटणम पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM “SMC” BENCH, VISAKHAPATNAM BEFORE SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER & SHRI S. BALAKRISHNAN, ACCOUNTANT MEMBER आ.अपी.सं / ITA No. 431/Viz/2024 (निर्धारण वर्ा / Assessment Year: 2018-19) The Telecom Officers & The Assistant Commissioner of BSNL Non-Executive Vs. Income Tax, Employees Coop CR Circle-1(1), Society Limited, Visakhapatnam-530017. Visakhapatnam-530020. [PAN : AACAT1977E] अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती‍द्वधरध/Assessee by: Shri GVN Hari, AR रधजस्‍व‍द्वधरध/Revenue by: Dr. Aparna Vi…

Prakashchand Jain Multi State Co.Operative Credit Society Ltd., Jamner vs. ITO Ward 1(4), Jalgaon

In the result, appeal of the assessee is allowed

ITA 1802/PUN/2024[2018-19]Status: DisposedITAT Pune21 Nov 2024AY 2018-19

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1791, 1801 & 1802/Pun/2024 िनधा"रण वष" / Assessment Years: 2020-21, 2014-15 & 2018-19 The Prakashchand Jain Multi V The Income Tax Officer, State Co-Operative Credit S Ward-1(4), Jalgaon. Society Ltd., Mayur Complex, Bajrangpura Road, Jamner, Jalgaon – 424206. Pan: Aaaap4677K Appellant/ Assessee Respondent / Revenue Assessee By Shri Vinay Kawdia – Ar Revenue By Shri Arvind Desai – Addl.Cit(Dr) Date Of Hearing 18/11/2024 Date Of Pronouncement 21/11/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Bunch Of Three Appeals Filed By The Assessee Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] Under Section 250 Of The Income Tax Act, 1961 For A.Y.2020-21 Dated 10.07.2024, A.Y.2014-15 & A.Y.2018-19 Dated 09.07.2024 Respectively. Since The Issue Involved Is Common & Facts Are Identical, All The Three Appeals

Section 250Section 80PSection 80P(2)(a)

…।आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1791, 1801 & 1802/PUN/2024 िनधा"रण वष" / Assessment Years: 2020-21, 2014-15 & 2018-19 The Prakashchand Jain Multi V The Income Tax Officer, State Co-operative Credit s Ward-1(4), Jalgaon. Society Ltd., Mayur Complex, Bajrangpura Road, Jamner, Jalgaon – 424206. PAN: AAAAP4677K Appellant/ Assessee Respondent / Revenue Assessee by Shri Vinay Kawdia – AR Revenue by Shri Arvind Desai – Addl.CIT(DR) Date of hear…

The Prakashchand Jain Multi State Co Operative Society Ltd., Jamner vs. ITO Ward 1(4), Jalgaon

In the result, appeal of the assessee is allowed

ITA 1801/PUN/2024[2014-15]Status: DisposedITAT Pune21 Nov 2024AY 2014-15

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1791, 1801 & 1802/Pun/2024 िनधा"रण वष" / Assessment Years: 2020-21, 2014-15 & 2018-19 The Prakashchand Jain Multi V The Income Tax Officer, State Co-Operative Credit S Ward-1(4), Jalgaon. Society Ltd., Mayur Complex, Bajrangpura Road, Jamner, Jalgaon – 424206. Pan: Aaaap4677K Appellant/ Assessee Respondent / Revenue Assessee By Shri Vinay Kawdia – Ar Revenue By Shri Arvind Desai – Addl.Cit(Dr) Date Of Hearing 18/11/2024 Date Of Pronouncement 21/11/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Bunch Of Three Appeals Filed By The Assessee Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] Under Section 250 Of The Income Tax Act, 1961 For A.Y.2020-21 Dated 10.07.2024, A.Y.2014-15 & A.Y.2018-19 Dated 09.07.2024 Respectively. Since The Issue Involved Is Common & Facts Are Identical, All The Three Appeals

Section 250Section 80PSection 80P(2)(a)

…।आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1791, 1801 & 1802/PUN/2024 िनधा"रण वष" / Assessment Years: 2020-21, 2014-15 & 2018-19 The Prakashchand Jain Multi V The Income Tax Officer, State Co-operative Credit s Ward-1(4), Jalgaon. Society Ltd., Mayur Complex, Bajrangpura Road, Jamner, Jalgaon – 424206. PAN: AAAAP4677K Appellant/ Assessee Respondent / Revenue Assessee by Shri Vinay Kawdia – AR Revenue by Shri Arvind Desai – Addl.CIT(DR) Date of hear…

The Prakashchand Jain Multi State Co Operative Credit Society Ltd., Jamner vs. ITO Ward 1(4) Jalgaon, Jalgaon

In the result, appeal of the assessee is allowed

ITA 1791/PUN/2024[2020-21]Status: DisposedITAT Pune21 Nov 2024AY 2020-21

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1791, 1801 & 1802/Pun/2024 िनधा"रण वष" / Assessment Years: 2020-21, 2014-15 & 2018-19 The Prakashchand Jain Multi V The Income Tax Officer, State Co-Operative Credit S Ward-1(4), Jalgaon. Society Ltd., Mayur Complex, Bajrangpura Road, Jamner, Jalgaon – 424206. Pan: Aaaap4677K Appellant/ Assessee Respondent / Revenue Assessee By Shri Vinay Kawdia – Ar Revenue By Shri Arvind Desai – Addl.Cit(Dr) Date Of Hearing 18/11/2024 Date Of Pronouncement 21/11/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Bunch Of Three Appeals Filed By The Assessee Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] Under Section 250 Of The Income Tax Act, 1961 For A.Y.2020-21 Dated 10.07.2024, A.Y.2014-15 & A.Y.2018-19 Dated 09.07.2024 Respectively. Since The Issue Involved Is Common & Facts Are Identical, All The Three Appeals

Section 250Section 80PSection 80P(2)(a)

…।आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1791, 1801 & 1802/PUN/2024 िनधा"रण वष" / Assessment Years: 2020-21, 2014-15 & 2018-19 The Prakashchand Jain Multi V The Income Tax Officer, State Co-operative Credit s Ward-1(4), Jalgaon. Society Ltd., Mayur Complex, Bajrangpura Road, Jamner, Jalgaon – 424206. PAN: AAAAP4677K Appellant/ Assessee Respondent / Revenue Assessee by Shri Vinay Kawdia – AR Revenue by Shri Arvind Desai – Addl.CIT(DR) Date of hear…

S T Co-Operative Credit Society, Pune vs. ITO, Ward 5(1), Pune

In the result, appeal of the assessee is allowed

ITA 2136/PUN/2024[2020-21]Status: DisposedITAT Pune18 Nov 2024AY 2020-21

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2136/Pun/2024 िनधा"रण वष" / Assessment Year: 2020-21 S T Co-Operative Credit V The Income Tax Officer, Society, S Ward-5(1), Pune. Swargate S T Depo, Veer Savarkar Nagar, Swargate Bus Stand, Pune – 411037. Pan: Aabas6856L Appellant/ Assessee Respondent / Revenue Assessee By Shri Kishor B Phadke – Ar Revenue By Shri Prakash L Pathade – Dr Date Of Hearing 13/11/2024 Date Of Pronouncement 18/11/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Under Section 250 Of The Income Tax Act, 1961 Dated 09.08.2024 For A.Y.2020-21. The Assessee Has Raised The Following Grounds Of Appeal : “1. The Learned Cit(A) Erred In Dismissing The Appeal Of The Appellant By Refusing To Condone The Delay Of 108 Days In Filing The Appeal Without Appreciating That The Said Delay Was Due To Reasonable Cause As Explained In The Application For Condonation Of Delay Filed Before Cit(A) & Therefore, The Said Delay Ought To Have Been Condoned In The Interest Of Justice & The Appeal Should Have Been Adjudicated On Merits. 2. The Learned Cit(A) Ought To Have Appreciated That The Deduction U/S 80P Was Allowable In Respect Of Interest Earned From Deposits Made By Cooperative Banks As Consistently Held By Honorable

Section 250Section 80PSection 80P(2)(a)Section 80P(4)

…।आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2136/PUN/2024 िनधा"रण वष" / Assessment Year: 2020-21 S T Co-operative Credit V The Income Tax Officer, Society, s Ward-5(1), Pune. Swargate S T Depo, Veer Savarkar Nagar, Swargate Bus Stand, Pune – 411037. PAN: AABAS6856L Appellant/ Assessee Respondent / Revenue Assessee by Shri Kishor B Phadke – AR Revenue by Shri Prakash L Pathade – DR Date of hearing 13/11/2024 Date of pronouncement 18/11/2024 आद…

Jaihind Nagari Sahakari Patsanstha Maryadit, Narayangaon, Pune vs. Nafc-- Commissioner of Income Tax ( Appeals), Nafc-Delhi

Appeal is allowed in above terms

ITA 1210/PUN/2024[2017-18]Status: DisposedITAT Pune07 Oct 2024AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri Inturi Rama Rao

For Appellant: Shri Pramod ShingteFor Respondent: Shri Ramnath P. Murkunde
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “A” BENCH : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER I.T.A.No.1210/PUN./2024 [E-APPEAL] Assessment Year 2017-2018 Jaihind Nagari Sahakari Patsanstha Maryadit, A/P The Income Tax Officer, Narayangaon Suvarna vs. Ward – 10 (5), Chemaber, Junnar, PUNE PUNE PIN – 410504 PAN AAAAJ2456Q Maharashtra. (Appellant) (Respondent) For Assessee : Shri Pramod Shingte For Revenue : Shri Ramnath P. Murkunde Date of Hearing : 01.10.2024 Date of Pronouncement : 07.10.2024 ORDER PER SATBEER SINGH GODARA, J.M. This assessee’s…

Jakraya Multi State Co-Operative Credit Soceity Limited, Solapur vs. Assessing Officer, National E-Assessment Centre

The appeal of the assessee stands ALLOWED

ITA 1423/PUN/2024[2018-19]Status: DisposedITAT Pune01 Oct 2024AY 2018-19

Bench: Hon’Ble Shri G. D. Padmahshali & Hon’Ble Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No. 1423/Pun/2024 निर्धारण वषा / Assessment Year : 2018-19

For Appellant: None for the assesseeFor Respondent: Mr BS Rajpurohit [‘Ld. DR’]
Section 143(3)Section 250Section 251(1)(a)Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, PUNE ‘SMC’ BENCH, PUNE BEFORE HON’BLE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER and HON’BLE SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपऩल सं. / ITA No. 1423/PUN/2024 निर्धारण वषा / Assessment Year : 2018-19 Jakraya Multi-State Co-operative Credit Society Ltd. At:Watwate, Post:Inchgaon, Tal.:Mohol, Dist.:Solapur-413254 PAN: AABAJ2537K . . . . . . . अपीलार्थी / Appellant बिधम / V/s Income Tax Officer, Ward-1, Pandharpur . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee by : None for the assessee Revenue by : Mr BS Rajpurohit [‘Ld. DR’] सुनवाई की तारीख / D…

Black Diamond Karmachari Credit Co-Op. Society Ltd., Nagpur vs. Income Tax Officer Ward-3(4), Nagpur

In the result, appeal filed by the assessee is allowed

ITA 405/NAG/2023[2020-21]Status: DisposedITAT Nagpur01 Oct 2024AY 2020-21

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: NoneFor Respondent: Shri Abhay Y. Marathe
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.404/Nag./2023 (Assessment Year : 2018–19) ITA no.405/Nag./2023 (Assessment Year : 2020–21) Black Diamond Karmachari Credit Co–operative Society Ltd. 0, Kamptee Colliery Tahasil ……………. Appellant Parshivani, Nagpur 441 404 PAN – AAAJB0206D v/s Income Tax Officer ……………. Respondent Ward–3(4), Nagpur Assessee by : None Revenue by : Shri Abhay Y. Marathe Date of Hearing – 26/09/2024 Date of Order – 01/10/2024 O R D E R PER K.M. ROY, A.M. The assessee has filed this appeal…

Black Diamond Karmachari Credit Co-Op. Society Ltd, Nagpur vs. Incometax Officer Ward-3(4), Nagpur

In the result, appeal filed by the assessee is allowed

ITA 404/NAG/2023[2018-19]Status: DisposedITAT Nagpur01 Oct 2024AY 2018-19

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: NoneFor Respondent: Shri Abhay Y. Marathe
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.404/Nag./2023 (Assessment Year : 2018–19) ITA no.405/Nag./2023 (Assessment Year : 2020–21) Black Diamond Karmachari Credit Co–operative Society Ltd. 0, Kamptee Colliery Tahasil ……………. Appellant Parshivani, Nagpur 441 404 PAN – AAAJB0206D v/s Income Tax Officer ……………. Respondent Ward–3(4), Nagpur Assessee by : None Revenue by : Shri Abhay Y. Marathe Date of Hearing – 26/09/2024 Date of Order – 01/10/2024 O R D E R PER K.M. ROY, A.M. The assessee has filed this appeal…

Co-Operative Cane Development Union Limited, Maholi, Ayyubi Chamber, Raniganj, Lakhimpur Kheri-262001(U.P), Lakhimpur Kheri vs. Assistant Commissioner of Income Tax Sitapur (New), Sitapur New

ITA 166/LKW/2023[2018-19]Status: DisposedITAT Lucknow30 Sept 2024AY 2018-19

Bench: SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY (Accountant Member)

For Appellant: Sh. Shubham Rastogi, C.AFor Respondent: Sh. Sanjeev Krishna Sharma, Addl CIT
Section 250Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B’ BENCH, LUCKNOW BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.165, 166 &168/Lkw/2023 A.Ys. 2017-18, 2018-19 & 2020-21 Co-operative Cane Development The Assistant Commissioner Union Limited, Maholi, Ayyubi vs. of Income Tax, Sitapur (New) Chamber, Raniganj, Lakhimpur Kheri-262001, U.P. PAN:AAATC4152F (Appellant) (Respondent) Assessee by: Sh. Shubham Rastogi, C.A. Revenue by: Sh. Sanjeev Krishna Sharma, Addl CIT (D.R.) Date of hearing: 13.08.2024 Date of pronouncement: 30.09.2024 O R D E R PER SH. NIKHIL CHOU…

Co-Operative Cane Development Union Limited, Maholi, Ayyubi Chamber, Raniganj, Lakhimpur Kheri-262001(U.P), Lakhimpur Kheri vs. Assistant Commissioner of Income Tax Sitapur (New), Sitapur New

ITA 165/LKW/2023[2017-18]Status: DisposedITAT Lucknow30 Sept 2024AY 2017-18

Bench: SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY (Accountant Member)

For Appellant: Sh. Shubham Rastogi, C.AFor Respondent: Sh. Sanjeev Krishna Sharma, Addl CIT
Section 250Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B’ BENCH, LUCKNOW BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.165, 166 &168/Lkw/2023 A.Ys. 2017-18, 2018-19 & 2020-21 Co-operative Cane Development The Assistant Commissioner Union Limited, Maholi, Ayyubi vs. of Income Tax, Sitapur (New) Chamber, Raniganj, Lakhimpur Kheri-262001, U.P. PAN:AAATC4152F (Appellant) (Respondent) Assessee by: Sh. Shubham Rastogi, C.A. Revenue by: Sh. Sanjeev Krishna Sharma, Addl CIT (D.R.) Date of hearing: 13.08.2024 Date of pronouncement: 30.09.2024 O R D E R PER SH. NIKHIL CHOU…