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

The Pr CIT-1, Bhopal vs. Bhopal Dugdh Sangh Sahakari My., Byhopal

In the result, appeal of the revenue is dismissed and CO of the assesse is allowed for statistical purposes

ITA 71/IND/2023[20178-19]Status: DisposedITAT Indore16 Jan 2024

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanipr. Cit-1 Bhopal Dugdh Sangh Sahakari Bhopal Maryadit Diary Plant, Near Habibganj Vs. Railway Station Bhopal (Appellant / Revenue) (Respondent/ Assessee) Pan: Aaaab0221D

Section 80P(2)(d)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Pr. CIT-1 Bhopal Dugdh Sangh Sahakari Bhopal Maryadit Diary Plant, Near Habibganj Vs. Railway Station Bhopal (Appellant / Revenue) (Respondent/ Assessee) PAN: AAAAB0221D CO No. 03/Ind/2023 (Arising out of ITA No.71/Ind/2023) (Assessment Year: 2018-19) Bhopal Dugdh Sangh Pr. CIT-1 Sahakari Maryadit Bhopal Diary Plant, Near Habibganj Vs. Railway Station Bhopal (Appellant / Assessee) (Respondent/ Revenue) PAN: AAAAB0221D Assessee by Shr…

M/S. Moodbidri Co-Operative Service Bank Limited, Moodbidri vs. Pr. Commissioner of Income Tax, Panaji-Goa Income-Tax Officer, Ward-2(1), Mangaluru

ITA 930/BANG/2023[2018-19]Status: DisposedITAT Bangalore11 Jan 2024AY 2018-19

Bench: Shri George George K & Shri Chandra Poojariassessment Year : 2018-19 M/S. Moodbidri Co-Operative Service Vs. Ito, Bank Ltd., Ward –2(1), Door No.192, Main Road, Mangaluru. Moodbidri – 574 227. Pan : Aabam 7065 K Appellant Respondent Assessee By : Shri. V. Srinivasan, Advocate Revenue By : Shri. D. K. Mishra, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 09.01.2024 Date Of Pronouncement : 11.01.2024

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Shri. D. K. Mishra, CIT(DR)(ITAT), Bengaluru
Section 143Section 143(2)Section 143(3)Section 263Section 57Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year : 2018-19 M/s. Moodbidri Co-operative Service Vs. ITO, Bank Ltd., Ward –2(1), Door No.192, Main Road, Mangaluru. Moodbidri – 574 227. PAN : AABAM 7065 K APPELLANT RESPONDENT Assessee by : Shri. V. Srinivasan, Advocate Revenue by : Shri. D. K. Mishra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 09.01.2024 Date of Pronouncement : 11.01.2024 O R D E R Per George George K, Vice President: This appeal at the instance of the assessee is directed against P…

Indore Pragatishil Sahakari Sakh Sanstha Maryadit, Indore vs. NFAC, Delhi, Indore

Appeal stand allowed

ITA 317/IND/2023[2018-19]Status: DisposedITAT Indore10 Jan 2024AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Manish Boradassessment Year: 2018-19 Indore Pragatishil Income Tax Department, Sahakari Sakh Sanstha Nfa, बनाम/ Maryadit, Delhi Vs. Indore. (Assessee / Appellant) (Revenue / Respondent) Pan: Aaaai3124L Assessee By Shri S.S.Deshpande, Ca Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 02.01.2024 Date Of Pronouncement 10.01.2024

Section 143(2)Section 143(3)Section 57Section 80P

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2018-19 Indore Pragatishil Income Tax Department, Sahakari Sakh Sanstha NFA, बनाम/ Maryadit, Delhi Vs. Indore. (Assessee / Appellant) (Revenue / Respondent) PAN: AAAAI3124L Assessee by Shri S.S.Deshpande, CA Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 02.01.2024 Date of Pronouncement 10.01.2024 आदेश/O R D E R Per Manish Borad, A.M.: This appeal at the instance of assessee is directed against the appeal-or…

Kolhapur District Central Co-Op Bank Kanista Sevakanchi Sahakar Pat Sanstha Ltd, Pune vs. Income Tax Office, Ward-2(1), Pune, Kolhapur

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

ITA 1365/PUN/2023[2018-19]Status: DisposedITAT Pune01 Jan 2024AY 2018-19

Bench: SHRI INTURI RAMA RAO (Accountant Member)

For Appellant: NoneFor Respondent: Shri Uma Shankar Prasad
Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1365/PUN/2023 िनधा"रण वष" / Assessment Year : 2018-19 Kolhapur District Central Vs. ITO, Ward-2(1), Co-op. Bank Kanista Kolhapur. Sevakanchi Sahakar Pat Sanstha Ltd., 1092, E Ward, Shahupuri, Dist. Kolhapur- 416001. PAN : AAAAK2427L Appellant Respondent Assessee by : None Revenue by : Shri Uma Shankar Prasad Date of hearing : 01.01.2024 Date of pronouncement : 01.01.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of the Nat…

Raythara Sahakari Sangha Ltd, Udupi vs. Income-Tax Officer, Ward-1, Udupi

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

ITA 685/BANG/2023[2017-18]Status: DisposedITAT Bangalore14 Dec 2023AY 2017-18

Bench: Shri Chandra Poojari & Ms. Madhumita Royassessment Year : 2017-18 M/S. Raythara Sahakari Sangha Ltd., The Income Tax Dhanalaxmi Building, Officer, Main Road, Hiriadka, Ward – 1, Udupi – 576 241. Udupi. Vs. Pan: Aaaar2313L Appellant Respondent

For Appellant: NoneFor Respondent: Shri Nischal .B, Addl. CIT DR
Section 143(3)Section 56Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND MS. MADHUMITA ROY, JUDICIAL MEMBER Assessment Year : 2017-18 M/s. Raythara Sahakari Sangha Ltd., The Income Tax Dhanalaxmi Building, Officer, Main Road, Hiriadka, Ward – 1, Udupi – 576 241. Udupi. Vs. PAN: AAAAR2313L APPELLANT RESPONDENT Assessee by : None Revenue by : Shri Nischal .B, Addl. CIT DR Date of Hearing : 06-12-2023 Date of Pronouncement : 14-12-2023 ORDER PER MADHUMITA ROY, JUDICIAL MEMBER The instant appeal filed by the assessee is directed against the order dated 13.07.2023 passed by the…

Primary Agricultural Credit Co-Operative Society Limited Nidle, Belthangady vs. Income-Tax Officer, Ward-1, Puttur

ITA 659/BANG/2023[2017-18]Status: DisposedITAT Bangalore30 Nov 2023AY 2017-18

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2017-18

For Appellant: Ms. Harsha J, C.A [Instructed by Sri SrihariFor Respondent: Shri Parithivel, JCIT (DR)
Section 234BSection 250Section 80P(2)(a)Section 80P(2)(d)

…a No.7.4 of his order. The AO after analyzing the submissions made observed that the assessee has invested its surplus/idle funds to earn interest income relying on the judgment of Hon’ble Supreme Court in the case of Totagars Sales Society Ltd Vs. ITO [2010] 322 ITR 282 (SC). He further noted that the interest income arise on the surplus invested in short term deposits and securities with scheduled/cooperative banks which was not required immediately for business purpose is require to be taxed under the head ‘income from other sources’. He did not allow deduction u/s 80P(2)(d) of the Act on the interest/dividend…

Subhash Chowk Urban Co- Operative Credit Society Limited, Jalgaon vs. The Income Tax Officer Ward-1(4), Jalgaon

Appeal is allowed in above terms

ITA 1042/PUN/2023[2020-21]Status: DisposedITAT Pune22 Nov 2023AY 2020-21

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Vinay V KawdiaFor Respondent: Shri M.G. Jasnani
Section 143(3)Section 250Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER ITA No.1042/PUN./2023 Assessment Year 2020-2021 Subhash Chowk Urban The Income Tax Officer, Co-op. Credit Society Ward – 1 (4), Income Tax Limited, 9, 1st Floor, Shree Office, 2nd Floor, Old B.J. Plaza, Bank Street, Navi vs Market, Jalgaon-425001. Peth, Jalgaon – 425 001. State of Maharashtra. Maharashtra. PAN AABAS3168H Appellant Respondent For Assessee : Shri Vinay V Kawdia For Revenue : Shri M.G. Jasnani Date of Hearing : 22.11.2023 Date of Pronouncement : 2…

Hillway Sadhna Co Op Operative Housing Society Limited, Mumbai vs. Income Tax Officer, Mumbai

ITA 2675/MUM/2023[2007-2008]Status: DisposedITAT Mumbai20 Nov 2023AY 2007-2008

Bench: Shri Pavan Kumar Gadale, Jm & Ms Padmavathy S, Am

For Appellant: Shri K Shivram, ARFor Respondent: Shri Joginder Singh, Sr. DR
Section 143(1)Section 154Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JM & MS PADMAVATHY S, AM I.T.A. No. 2675 & 2676/Mum/2023 (Assessment Years: 2007-08) I.T.A. No. 2673 & 2674/Mum/2023 (Assessment Years: 2009-10) I.T.A. No. 2671 & 2672/Mum/2023 (Assessment Years: 2010-11) I.T.A. No. 2669 & 2670/Mum/2023 (Assessment Years: 2013-14) I.T.A. No. 2667 & 2668/Mum/2023 (Assessment Years: 2014-15) Hillway Sadhna Co-operative Deputy Commissioner of Housing Society Ltd. Income Tax, CPC, Bangalore Flat No. 1 D, Ground Floor, Hillway Piramal Chamber, Sadhna Co-op Hsg. Soc. Ltd., Vs. Parel, Mumbai-40001…

The Dhamai Cooperative Agriculture Service Society Limited, Hoshiarpur vs. Income Tax Officer, Hoshiarpur

In the result, the appeals filed by the appellant are allowed and the order(s) of the Kerala High Court and other authorities to the contrary are set aside

ITA 273/ASR/2023[2017-18]Status: DisposedITAT Amritsar09 Nov 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No.273/Asr/2023 Assessment Year: 2017-18

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

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.273/Asr/2023 Assessment Year: 2017-18 The Dhamai Cooperative Vs. ITO Agriculture Service Society Ltd. Hoshiarpur. VPO Dhamai Garshankar, Hoshiarpur. [PAN: -AACAT8630J] (Appellant) (Respondent) Appellant by Sh. J. S. Bhasin, Adv. Respondent by Smt. Ratinder Kaur, Sr. DR Date of Hearing 06.11.2023 Date of Pronouncement 09.11.2023 ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee was filed against the order of the ld. Commissioner of Incom…

Shri Bhaktinagar Co.-Op. Ho.Soc. Ltd., Rajkot vs. The Pr.CIT-3, Rajkot

ITA 89/RJT/2019[2014-15]Status: DisposedITAT Rajkot08 Nov 2023AY 2014-15

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year : 2014-15 Shri Bhaktinagar Co-Operative Vs. Pr.Cit-Iii Housing Society Ltd. Aaykar Bhavan Meghani Rang Bhavan Rajkot. Rajkot. Pan : Aaaas 2363 M अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee By : Shri Gautam Achary, Ld.Ar Revenue By : Shri Shramdeep Sinha, Ld.Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 10/08/2023 घोषणा क" तार"ख /Date Of Pronouncement: 08/11/2023 आदेश/O R D E R Per Annapurna Guptapresent Appeal Has Been Filed By The Assessee Against Order Passed By The Ld.Pr.Commissioner Of Income Tax-Iii, Rajkot [Hereinafter Referred To As “Ld.Pr.Cit By Exercising His Power Under Section 263 Of The Income Tax Act, 1961 ("The Act" For Short) Dated 18.2.2019 Pertaining To The Asst.Year2014-15. 2. The Grounds Raised In The Appeal Read As Under:

For Appellant: Shri Gautam Achary, ld.ARFor Respondent: Shri Shramdeep Sinha, ld.CIT-DR
Section 143(3)Section 22Section 23Section 24Section 263Section 80P(2)(c)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, राजकोट "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ "यायपीठ, , , , राजकोट "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year : 2014-15 Shri Bhaktinagar Co-operative Vs. Pr.CIT-III Housing Society Ltd. Aaykar Bhavan Meghani Rang Bhavan Rajkot. Rajkot. PAN : AAAAS 2363 M अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee by : Shri Gautam Achary, ld.AR Revenue by : Shri Shramdeep Sinha, ld.CIT-DR सुनवाई क" तार"ख/Da…

Begpur Samabay Krishi Unnayan Samity Ltd., Bheruapara vs. ACIT, Cir-1, Burdwan.

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

ITA 873/KOL/2023[2016-17]Status: DisposedITAT Kolkata06 Nov 2023AY 2016-17

Bench: Sri Rajesh Kumar & Sonjoy Sarma

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

…आयकर अपीलीय अधिकरण कोलकाता 'एसएमसी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA श्री राजेश कुमार, लेखा सदस्य एवं श्री संजय शमाा, न्याधयक सदस्य के समक्ष Before SRI RAJESH KUMAR, ACCOUNTANT MEMBER & SONJOY SARMA, JUDICIAL MEMBER I.T.A. No.: 873/KOL/2023 Assessment Year: 2016-17 Begpur Samabay Krishi Unnayan Samity Ltd......….Appellant [PAN: AAABB 0252 F] Vs. ACIT, Circle-1, Burdwan.......................................Respondent Appearances by: Assessee represented by – Sh. Suvo Chakraborty, Adv. Department represented by – Sh. Ajoy Robin Singh, JCIT. Date of concluding the h…

Kinjal Heaven Co Operative Society Limited, Mumbai vs. Income Tax Office, Ward-19(2)(2), Mumbai

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

ITA 2955/MUM/2023[2017-18]Status: DisposedITAT Mumbai01 Nov 2023AY 2017-18

Bench: Shri Pavan Kumar Gadaleita No. 2955, 2956, 2957 & 2958/Mum/2023 (A.Y: 2017-18, 2018-19, 2019-20 & 2020-21) Kinjal Heaven Vs. Ito,Ward19(2)(2), Cooperative Society Ltd, Piramal Chambers, 1St Wadia Street, 5Th Floor, Near Mumbai-400034. Bharatmata Theatre, Parel (East), Mumbai-400012. Pan/Gir No. : Aacak6843Q Appellant .. Respondent Appellant By : Shri.Rajesh Shah.Ar Respondent By : Shri.G.J.Ninawe. Sr. Dr Date Of Hearing 02.11.2023 Date Of Pronouncement 06.11.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: These Four Appeals Are Filed By The Assessee Against The Separate Orders Of The National Faceless Appeal Centre (Nfac)/Cit(A) Passed U/Sec 143(3) & U/Sec250 Of The Act For The A.Y 2017-18 & For The A.Y 2018-19, 2019-20 & 2020-21 Passed U/S 143(1) & U/Sec 250 Of The Act.

For Appellant: Shri.Rajesh Shah.ARFor Respondent: Shri.G.J.Ninawe. Sr. DR
Section 143(1)Section 143(2)Section 80Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA No. 2955, 2956, 2957 & 2958/Mum/2023 (A.Y: 2017-18, 2018-19, 2019-20 & 2020-21) Kinjal Heaven Vs. ITO,Ward19(2)(2), Cooperative Society Ltd, Piramal Chambers, 1st Wadia Street, 5th Floor, Near Mumbai-400034. Bharatmata Theatre, Parel (East), Mumbai-400012. PAN/GIR No. : AACAK6843Q Appellant .. Respondent Appellant by : Shri.Rajesh Shah.AR Respondent by : Shri.G.J.Ninawe. Sr. DR Date of Hearing 02.11.2023 Date of Pronouncement 06.11.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: These four appeals ar…

Kona Seema Co Operative Housing Society Limited, Mumbai vs. CPC, Bangalore, Mumbai

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

ITA 2025/MUM/2023[2020-2021]Status: DisposedITAT Mumbai16 Oct 2023AY 2020-2021

Bench: Shri Pavan Kumar Gadalekona Seemaco-Operative Vs. Cpc Housing Society Ltd. Bangalore. Plot No. 8, V.N Purav Marg, Near Diamond Garden, Chembur. Mumbai-400071. Pan/Gir No. : Aadak0665K Appellant .. Respondent

For Appellant: Shri Ashish A.Thakurdesai.ARFor Respondent: Shri G.J. Ninawe. Sr.DR
Section 143(1)Section 154Section 234ASection 80Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Kona SeemaCo-operative Vs. CPC Housing Society Ltd. Bangalore. Plot No. 8, V.N Purav Marg, Near Diamond Garden, Chembur. Mumbai-400071. PAN/GIR No. : AADAK0665K Appellant .. Respondent Assessee by : Shri Ashish A.Thakurdesai.AR Revenue by : Shri G.J. Ninawe. Sr.DR Date of Hearing 30.10.2023 Date of Pronouncement 31.10.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The appeal is filed by the assessee against the order of the National Faceless Appeal Centre(NFAC) Delhi / CIT(A) passed u/sec143(1) and U/se…

Assistant Commissioner of Income Tax, Circle-1(1), Raipur vs. Chhattisgarh Rajya Sahakari Awas Sangh (Maryadit), Raipur

In the result, the appeal of the revenue is dismissed in terms of our aforesaid observations

ITA 206/RPR/2022[2015-16]Status: DisposedITAT Raipur16 Oct 2023AY 2015-16

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 206/Rpr/2022 "नधा"रण वष" / Assessment Year : 2015-16 The Assistant Commissioner Of Income Tax, Circle-1(1), Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. Chhattisgarh Rajya Sahkari Awas Sangh Maryadit C-191, Tagore Nagar, Raipur (C.G.) Pan : Aaaac5903F ……""यथ" / Respondent

For Appellant: Shri Prafulla Pendse, CAFor Respondent: Shri Satya Prakash Sharma, Sr. DR
Section 143(3)Section 147Section 148Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No. 206/RPR/2022 "नधा"रण वष" / Assessment Year : 2015-16 The Assistant Commissioner of Income Tax, Circle-1(1), Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/s. Chhattisgarh Rajya Sahkari Awas Sangh Maryadit C-191, Tagore Nagar, Raipur (C.G.) PAN : AAAAC5903F ……""यथ" / Respondent Assessee by : Shri Prafulla Pendse, CA Revenue by : Shri Satya Prakash Sharma, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 20.07.2023…

The Purshottam Farmers Co.Op Cotton Ginning & Pressing Society Ltd., Surat vs. The Deputy Commissioner of Income Tax, Circle-2(3), Surat

In the result, this appeal of assessee is allowed

ITA 501/SRT/2023[2012-13]Status: DisposedITAT Surat05 Oct 2023AY 2012-13

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Physical Hearing) The Purshottam Farmers Co. Op D.C.I.T., Cotton Ginning & Pressing Society Circle-2(3), Surat, Vs. Ltd., Aayakar Bhawan, Jahangirpura Gin, Jahangirpura, Majuragate, Surat, Rander, Surat, Gujarat-395009 Gujarat-395001. Pan No. Aaaat 3000 A Appellant/ Respondent Respondent/ Assessee

Section 254(1)Section 271(1)(c)Section 3Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Physical Hearing) The Purshottam Farmers Co. Op D.C.I.T., Cotton Ginning & Pressing Society Circle-2(3), Surat, Vs. Ltd., Aayakar Bhawan, Jahangirpura Gin, Jahangirpura, Majuragate, Surat, Rander, Surat, Gujarat-395009 Gujarat-395001. PAN No. AAAAT 3000 A Appellant/ Respondent Respondent/ Assessee Assessee represented by Shri Akshay Modi, C.A. Department represented by Shri Vinod Kumar, Sr.DR Date of Institution of Appeal 21/07/2023 Date of hearing 27/09/2023 Date of prono…

Laxmi Co-Operative Housing Society Ltd, Mumbai vs. Income Tax Officer- 22(2)(3), Mumbai

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

ITA 1745/MUM/2023[2015-2016]Status: DisposedITAT Mumbai28 Sept 2023AY 2015-2016

Bench: Shri Amit Shukla & Shri Gagan Goyal & Laxmi Co-Operative Housing Society Ltd. Laxmi Nagar, Khar(W), Mumbai-400 052 Pan: Aaaal1009P ...... Appellant Vs.

For Respondent: Shri. K. Shivram & & Ms. Neelam Jadhav
Section 143(3)Section 147Section 2(19)Section 234ASection 56Section 80Section 80PSection 80P(2)

…ed and added back to the income of assessee. Assessee being aggrieved with the same, preferred an appeal before the Ld. CIT (A), who in turn relying on the decision of Hon’ble Supreme Court in the case of Totgar’s Cooperative Sales Society Ltd. vs. ITO [2010] 188 Taxmann 282 (SC), confirmed the order of AO. Assessee being further aggrieved and dis-satisfied with the order of Ld. CIT (A) preferred this present appeal before us. 3. We have gone through the order of AO and Ld. CIT (A) alongwith submissions and grounds raised by the assessee. We observed that the whole issue in the appeal is roaming around the decis…

Jila Sahkari Kendriya Bank Karamchari Sakh Sahkari Samiti, Satna vs. Assistant Commissioner of Incometax, Katni

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

ITA 102/JAB/2022[2018-19]Status: DisposedITAT Jabalpur20 Sept 2023AY 2018-19

Bench: Shri Om Prakash Kantshri Pavan Kumar Gadalejila Sahkari Kendriya Bank Vs National E Karamchari Sakh Sahkari Assessment Samiti Maryadit Satna, Center, Income Tax Sahkar Bhawan, Behind Department, New Green Talkies, Pushpraj Delhi Colony, Satna (M.P)-485001. Acit, Katni (Appellant) (Respondent) Pan No. Aabaj4497Q Assessee By None Revenue By Shri Shiv Kumar, Sr.Dr Date Of Hearing 12/09/2023 Date Of Pronouncement 20/09/2023

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

…IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH, JABALPUR BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Jila Sahkari Kendriya Bank vs National E Karamchari Sakh Sahkari Assessment Samiti Maryadit Satna, Center, Income Tax Sahkar Bhawan, Behind Department, New Green Talkies, Pushpraj Delhi Colony, Satna (M.P)-485001. ACIT, Katni (Appellant) (Respondent) PAN No. AABAJ4497Q Assessee By None Revenue By Shri Shiv Kumar, Sr.DR Date of hearing 12/09/2023 Date of Pronouncement 20/09/2023 O R D E R PER OM PRAKASH KANT, A.M.: This appeal by the assessee is directed against t…

The Dhamai Cooperative Agriculture Service Society Limited, Hoshiarpur vs. Income Tax Officer Ward, Hoshiarpur

In the result, appeal of the assessee ITA No

ITA 238/ASR/2023[2020-21]Status: DisposedITAT Amritsar13 Sept 2023AY 2020-21

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No.238/Asr/2023 Assessment Year: 2020-21

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

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.238/Asr/2023 Assessment Year: 2020-21 The Dhamai Cooperative Vs. ITO Agriculture Service Society Ltd. Hoshiarpur. VPO Dhamai Garshankar, Hoshiarpur. [PAN: -AACAT8630J] (Appellant) (Respondent) Appellant by Sh. J. S. Bhasin, Adv. Respondent by Sh. Manoj Aggarwal, Sr. DR Date of Hearing 11.09.2023 Date of Pronouncement 13.09.2023 ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee was filed against the order of the ld. Commissioner of Incom…

M/S Sumangala Credit Co-Op. Society Ltd., Bantawal vs. Income Tax Officer, Ward-2(3), Mangaluru.

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

ITA 383/BANG/2023[2017-18]Status: DisposedITAT Bangalore07 Sept 2023AY 2017-18

Bench: Shri Chandra Poojari & Ms. Madhumita Royassessment Year: 2017-18

For Appellant: Shri Ravish Rao, A.RFor Respondent: Dr. Nischal, D.R
Section 56Section 80P(1)Section 80P(2)(a)Section 80P(2)(d)

…ITA No.383/Bang/2023 Sumangala Credit Co-Operative Society, Bantwal IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND MS. MADHUMITA ROY, JUDICIAL MEMBER Assessment Year: 2017-18 Sumangala Credit Co-operative Society Bye Pass Panemangalore ITO Bantwal Vs. Ward-2(3) Karnataka 574 231 Mangaluru PAN NO : AABAS2732B APPELLANT RESPONDENT Appellant by : Shri Ravish Rao, A.R. Respondent by : Dr. Nischal, D.R. Date of Hearing : 07.09.2023 Date of Pronouncement : 07.09.2023 O R D E R PER CHANDRA POOJARI, ACCOUNTANT MEMBER: This appeal by assessee is direc…

Assistant Commissioner of Income Tax, Circle- 2(1)(1), Surat vs. Pandesara Green Environment Water Welfare Coop. Society Limited, Surat

In the result, the grounds of appeal raised by the revenue is dismissed

ITA 246/SRT/2023[2020-21]Status: DisposedITAT Surat28 Aug 2023AY 2020-21

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 194A(3)(v)Section 254(1)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No. 244, 245 & 246/Srt/2023 (Assessment Years: 2017-18, 2018-19 and 2020-21) (Virtual hearing) A.C.I.T., Pandesara Green Environment Water Circle- 2(1)(1), Welfare Co-operative Society Limited, Vs. Surat. Plot No. 195, G.I.D.C., Opp. Wintex Mills, Pandesara. PAN No. AAAAP 0743 Q Appellant/ assessee Respondent/ revenue Department represented by Shri Vinod Kumar, Sr.DR Assessee represented by Shri Sapnesh Sheth, C.A. Date of Institution of Appeals 13/04/2023 Date of hear…