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 366,470 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 Government Servants Co-Op Credit Society Ltd., Vadodara vs. The ITO, Ward-3(1)(2), Vadodara

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

ITA 442/AHD/2020[2012-13]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2012-13

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No. 442/Ahd/2020 िनधा"रण वष"/Asstt. Year: 2012-13 The Government Servants Co-Op. Credit I.T.O., Society Ltd., Vs. Ward-3(1)(2), Hindi Bhavan, Vadodara. Sanstha Vasahat Raopura, Vadodara-390001. Pan: Aabat5146J

For Appellant: Shri Amrin Pathan, A.RFor Respondent: Shri Purushottam Kumar, Sr..D.R
Section 5Section 56Section 80P(2)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 442/AHD/2020 िनधा"रण वष"/Asstt. Year: 2012-13 The Government Servants Co-op. Credit I.T.O., Society Ltd., Vs. Ward-3(1)(2), Hindi Bhavan, Vadodara. Sanstha Vasahat Raopura, Vadodara-390001. PAN: AABAT5146J (Applicant) (Respondent) Assessee by : Shri Amrin Pathan, A.R Revenue by : Shri Purushottam Kumar, Sr..D.R सुनवाई क" तारीख/Date of Hearing : 18/01/2022 घोषणा क"…

Bardoli Janta Cooperative Credit Society Ltd., Bardoli vs. Pr.CIT-2, Surat

In the result, the grounds of appeal raised by the assessee are partly allowed on the primary submissions of the ld AR for the assessee

ITA 302/SRT/2019[2014-15]Status: DisposedITAT Surat17 Jan 2022AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Bardoli Janta Cooperative Credit The Principal Commissioner Of Society Ltd., Income Tax-2, Surat. Vs 94, Mudit Palace, Nr. Janta Society, Station Road, Bardoli, Surat – 394 601. Pan: Aaaab 1355 J Email Id; Srshethtax@Gmail.Com Appellant/ Assessee Respondent/ Revenue

Section 143Section 143(3)Section 254(1)Section 263Section 80Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) Bardoli Janta Cooperative Credit The Principal Commissioner of Society Ltd., Income Tax-2, Surat. Vs 94, Mudit Palace, Nr. Janta Society, Station Road, Bardoli, Surat – 394 601. PAN: AAAAB 1355 J Email Id; srshethtax@gmail.com Appellant/ Assessee Respondent/ Revenue Assessee by Shri Sapnesh Sheth – CA Revenue by Shri H.P.Meena– CIT-DR 24/12/2021 Date of hearing 17/01/2022 Date of pronouncement Order under section 254(1) of Income Tax Act PER PAW…

Shree Madhi Surali Vibhag Nagrik Sahakari Dhiran Mandali Ltd, Surat vs. Pr.CIT-2, Surat

In the result, appeal of the assessee is allowed

ITA 305/SRT/2019[2014-15]Status: DisposedITAT Surat15 Sept 2021AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Shree Madhi Surali Vibhag The Principal Nagriksahakari Dhiran Mandali Commissioner Of Income- Vs. Ltd., Tax-2, Surat. At & Po Madhi, Tal. Bardoli, Surat – 394340. Pan: Aadas 5644 L Applicant Respondent

Section 142(1)Section 143(3)Section 254(1)Section 263Section 80Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) Shree Madhi Surali Vibhag The Principal nagrikSahakari Dhiran Mandali Commissioner of Income- Vs. Ltd., tax-2, Surat. At & PO Madhi, Tal. Bardoli, Surat – 394340. PAN: AADAS 5644 L Applicant Respondent Assessee by Shri Yogesh Gamit-Advocate with Shri Shaunak Javeri CA. Revenue by Shri Ritesh Mishra – CIT(DR) Date of hearing 15.09.2021 Date of pronouncement 15.09.2021 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1.…

M/S. Nagini Co-Operative Credit Society Limited, Bengaluru vs. Income Tax Officer, Ward- 6(2)(1), Bangalore

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

ITA 2352/BANG/2019[2016-17]Status: DisposedITAT Bangalore10 Aug 2021AY 2016-17

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year : 2016-17 M/S. Nagini Co-Operative Credit Society Ltd., Vs. Ito, No.569, 3Rd Stage, 4Th Block, 80 Ft. Road, Ward – 6[2][1], Basaveswara Nagar, Bengaluru. Bengaluru – 560 079. Pan : Aacan 5552 H Appellant Respondent Appellant By : Shri. V. Srinivasan, Advocate Respondent By : Shri. Kannan Narayanan, Jcit(Dr)(Itat), Bengaluru Date Of Hearing : 04.08.2021 Date Of Pronouncement : 10.08.2021 O R D E R Per N.V. Vasudevanthis Is An Appeal By The Assessee Against The Order Dated 30.08.2019 Of Cit(A), Bengaluru-6, Bengaluru, Relating To Assessment Year 2016-17. 2. The Assessee Is A Society Registered Under The Karnataka State Co- Operative Societies Act, 1959. For Assessment Year 2016-17, The Assessee Filed Return Of Income & Claimed Deduction Of A Sum Of Rs.1,70,31,095/- Under Section 80P(2)(1)(I) Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Shri. Kannan Narayanan, JCIT(DR)(ITAT), Bengaluru
Section 56Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2016-17 M/s. Nagini Co-operative Credit Society Ltd., Vs. ITO, No.569, 3rd Stage, 4th Block, 80 Ft. Road, Ward – 6[2][1], Basaveswara Nagar, Bengaluru. Bengaluru – 560 079. PAN : AACAN 5552 H APPELLANT RESPONDENT Appellant by : Shri. V. Srinivasan, Advocate Respondent by : Shri. Kannan Narayanan, JCIT(DR)(ITAT), Bengaluru Date of hearing : 04.08.2021 Date of Pronouncement : 10.08.2021 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the…

ACIT 23(3), Mumbai vs. M/S the Salsette Catholic Co-Op. Housing Ltd., Mumbai

In the result, Revenue’s appeal is for the A

ITA 3870/MUM/2019[2013-14]Status: DisposedITAT Mumbai13 May 2021AY 2013-14

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: Shri Vijay MehtaFor Respondent: Shri T.S. Khalsa
Section 194ASection 2(19)Section 56Section 80PSection 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.3870/Mum./2019 (Assessment Year : 2013–14) ITA no.3871/Mum./2019 (Assessment Year : 2014–15) Asstt. Commissioner of Income Tax ……………. Appellant Circle–23(3), Mumbai v/s The Salsette Catholic Co–operative Housing Ltd., The Bandra Gymkhana ……………. Respondent 42 St. Andrew’s Road, Bandra (W) Mumbai 400 050 PAN–AAAAT0195N Revenue by : Shri T.S. Khalsa Assessee by : Shri Vijay Mehta Date of Hearing – 26.04.2021 Date of Order – 13.05.2021 O R D E R PER S. RIFAUR RAHMA…

M/S. Bardoli Vibhag Gram Vikas Co.-Op.Credit Society Ltd., Surat vs. The Pr.. Commissioner of Income Tax, -2, Surat

In the result, appeal of the assessee is allowed

ITA 283/SRT/2019[2014-15]Status: DisposedITAT Surat11 May 2021AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Virtual Hearing) आ.अ.सं./I.T.A No.283/Srt/2019 "नधा"रण वष"/Assessment Year: 2014-15 Bardoli Vibhag Gram Vikas Co.Op. Vs The Principal Credit Society Ltd., Commissioner Of Income Sahakar Sadan, Station Road, Tax-2, Surat. Bardoli, Surat. [Pan: Aaatb 8135 B] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओर से /Assessee By Shri Mitesh Modi – Ca राज"वक"ओर से /Revenue By Shri Ritesh Mishra – Cit-Dr सुनवाई की तारीख/ Date Of Hearing: 29.04.2021 उ"घोषणा क" तार"ख/Pronouncement On: 12.05.2021 आदेश /O R D E R Per Pawan Singh, Judicial Memeber: 1. This Appeal By The Assessee Is Directed Against The Order Of Ld. Principal Commissioner Of Income Tax-2, Surat Hereinafter Referred As “Ld. Pcit”, Passed Under Section 263 Of Income- Tax Act (Act) Dated 26.03.2019 For The Assessment Year (Ay) 2014-15. 2. Brief Facts Of The Case Are That The Assessee Is A Co-Operative Society Engaged In The Business Of Providing Credit Facility To Its Members By Accepting The Deposits From Members & Lending Money Them Too. The Assessee Filed Its Return Of Income For A.Y. 2014-15 On 21.08.2013 Declaring Nil Income. In The Computation Of Income, The Assessee Claimed Deduction 80P Of The Act Of Rs.7,03,56,728/-. The Return Of Income Was Bardoli Vibhag Gram Vikas Cooperative Credit Society Ltd., Vs. Pcit

Section 142(1)Section 143(3)Section 263Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…आयकर अपील"य अ"धकरण, सुरत "यायपीठ, सुरत INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Virtual Hearing) आ.अ.सं./I.T.A No.283/SRT/2019 "नधा"रण वष"/Assessment Year: 2014-15 Bardoli Vibhag Gram Vikas Co.Op. Vs The Principal Credit Society Ltd., Commissioner of Income Sahakar Sadan, Station Road, Tax-2, Surat. Bardoli, Surat. [PAN: AAATB 8135 B] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओर से /Assessee by Shri Mitesh Modi – CA राज"वक"ओर से /Revenue by Shri Ritesh Mishra – CIT-DR सुनवाई की तारीख/ Date of hearing: 29.04.2021 उ"घ…

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)

…her law for the time being in force in any state for the registration of co-operative societies, 6.4 To decide the issue, decisions in the following case laws are found relevant: a) Totqars Co-operative Sale Society Ltd. vs. ITO f20101 322 ITR 283 (SC)/120101 188 Taxmann 282 (SC): The assessee was a co-operative credit society and its business was to provide credit facilities to its members and to market their agricultural produce. The issue before the Hon'ble Supreme Court was whether Interest income on surplus fund not requited immediately for business purpose and hence invested in short-term deposits with Bank…

M/S. Ajmer Zila Dugdh Utpadak Sahakari Sangh Ltd., Ajmer vs. Pr.CIT, Ajmer

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

ITA 285/JPR/2020[2012-13]Status: DisposedITAT Jaipur01 Mar 2021AY 2012-13
For Appellant: Sh. Sunil Porwal (CA)For Respondent: Smt. Manisha Chandra (CIT)
Section 139Section 143(3)Section 148Section 263Section 43BSection 80Section 80P(2)(d)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 285/JP/2020 fu/kZkj.k o"kZ@Assessment Year :2012-13 cuke Ajmer Zila Dugdh Utpadak Sahkari Pr. Commissioner of Vs. Sangh Ltd. Opp. HMT, Beawar Road, Income Tax, Ajmer Ajmer LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AABAA0141Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Sunil Porwal (CA) jktLo dh vksj ls@ Revenue by : Sm…

ITO 21(2)(2), Mumbai vs. Mtnl Mumbai Employees Cooperative Credit Society Ltd., Mumbai

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

ITA 3733/MUM/2019[2014-15]Status: DisposedITAT Mumbai27 Jan 2021AY 2014-15
For Appellant: Deepak Tikekar, ARFor Respondent: Shri Bharat Anahale (DR)
Section 143(2)Section 56Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.3733/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2014-15) ITO-21(2)(2) बिधम/ MTNL Mumbai Employees Piramal Chambers, 1st Floor Cooperative Credit Society Vs. Room NO.111 Limited Lalbaug, Parel Shivaji Park, Telephone Mumbai-400 012 Exchange Compound, Anant Patil Marg, Dadar Mumbai-400 028 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAAAM1777H (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri Bharat Anahale (DR) Assessee by: Deepak Tikekar, AR सुनवाई की…

ACIT, Ncc-22, Chennai vs. M/S. Daee Co-Op. T&C Society, Kalpakkam

In the result, the appeal of the Revenue is dismissed

ITA 3047/CHNY/2019[2013-14]Status: DisposedITAT Chennai10 Nov 2020AY 2013-14

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकर अपील सं./Ita No.: 3047/Chny/2019 िनधा"रण वष" / Assessment Year: 2013-14 The Asst. Cit, M/S. Daee Coop T&C Society, Ncc-22, No.7, Ramakrishna V. First Floor, Main Shopping Street, West Tambaram, Centre, Dae Township, Chennai – 45. Kalpakkam – 603 102. Pan : Aaaad4689H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms. R. Anitha,Jcit ""यथ" क" ओर से/Respondent By : Shri R. Kumar, Advocate सुनवाई क" तार"ख/Date Of Hearing : 10.11.2020 घोषणा क" तार"ख/Date Of Pronouncement : 10.11.2020

For Appellant: Ms. R. Anitha,JCITFor Respondent: Shri R. Kumar, Advocate
Section 139Section 139(1)Section 139(4)Section 147Section 148Section 80Section 80A(5)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण, ‘डी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 3047/CHNY/2019 िनधा"रण वष" / Assessment Year: 2013-14 The Asst. CIT, M/s. DAEE Coop T&C Society, NCC-22, No.7, Ramakrishna v. First Floor, Main Shopping Street, West Tambaram, Centre, DAE Township, Chennai – 45. Kalpakkam – 603 102. PAN : AAAAD4689H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Ms. R. Anitha,JCIT ""यथ" क" ओर से/…

Mantola Cooperative Thrift & Credit Society, New Delhi vs. ITO Ward-62(5), New Delhi

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

ITA 4078/DEL/2019[2012-13]Status: DisposedITAT Delhi27 Jul 2020AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumar(E-Court Module) Ita No. 4078/Del/2019 : Asstt. Year : 2012-13 Ita No. 6935/Del/2018 : Asstt. Year : 2013-14 Ita No. 2036/Del/2019 : Asstt. Year : 2014-15 The Mantola Cooperative Vs Income Tax Officer, Thrift & Credit Society Ltd., Ward-62(5), 541, Mantola, Phar Ganj, New Delhi New Delhi-110055 (Appellant) (Respondent) Pan No. Aaajt1976A Assessee By : Sh. Gaurav Jain, Adv. Revenue By : Ms. Rakhi Vimal, Sr. Dr Date Of Hearing: 22.06.2020 Date Of Pronouncement: 27.07.2020

For Appellant: Sh. Gaurav Jain, AdvFor Respondent: Ms. Rakhi Vimal, Sr. DR
Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

…FIN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (E-Court Module) ITA No. 4078/Del/2019 : Asstt. Year : 2012-13 ITA No. 6935/Del/2018 : Asstt. Year : 2013-14 ITA No. 2036/Del/2019 : Asstt. Year : 2014-15 The Mantola Cooperative Vs Income Tax Officer, Thrift & Credit Society Ltd., Ward-62(5), 541, Mantola, Phar Ganj, New Delhi New Delhi-110055 (APPELLANT) (RESPONDENT) PAN No. AAAJT1976A Assessee by : Sh. Gaurav Jain, Adv. Revenue by : Ms. Rakhi Vimal, Sr. DR Date of Hearing: 22.06.2020 Date of Pronouncement: 27.07.2020…

The Mantola Cooperative Thrift & Credit Society, New Delhi vs. ITO Ward-62(5), New Delhi

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

ITA 2036/DEL/2019[2014-15]Status: DisposedITAT Delhi27 Jul 2020AY 2014-15

Bench: Sh. Amit Shukladr. B. R. R. Kumar(E-Court Module) Ita No. 4078/Del/2019 : Asstt. Year : 2012-13 Ita No. 6935/Del/2018 : Asstt. Year : 2013-14 Ita No. 2036/Del/2019 : Asstt. Year : 2014-15 The Mantola Cooperative Vs Income Tax Officer, Thrift & Credit Society Ltd., Ward-62(5), 541, Mantola, Phar Ganj, New Delhi New Delhi-110055 (Appellant) (Respondent) Pan No. Aaajt1976A Assessee By : Sh. Gaurav Jain, Adv. Revenue By : Ms. Rakhi Vimal, Sr. Dr Date Of Hearing: 22.06.2020 Date Of Pronouncement: 27.07.2020

For Appellant: Sh. Gaurav Jain, AdvFor Respondent: Ms. Rakhi Vimal, Sr. DR
Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

…FIN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (E-Court Module) ITA No. 4078/Del/2019 : Asstt. Year : 2012-13 ITA No. 6935/Del/2018 : Asstt. Year : 2013-14 ITA No. 2036/Del/2019 : Asstt. Year : 2014-15 The Mantola Cooperative Vs Income Tax Officer, Thrift & Credit Society Ltd., Ward-62(5), 541, Mantola, Phar Ganj, New Delhi New Delhi-110055 (APPELLANT) (RESPONDENT) PAN No. AAAJT1976A Assessee by : Sh. Gaurav Jain, Adv. Revenue by : Ms. Rakhi Vimal, Sr. DR Date of Hearing: 22.06.2020 Date of Pronouncement: 27.07.2020…

The Mantola Cooperative Thrift & Credit Society Ltd, New Delhi vs. ITO, Ward-62(5), New Delhi

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

ITA 6935/DEL/2018[2013-14]Status: DisposedITAT Delhi27 Jul 2020AY 2013-14

Bench: Sh. Amit Shukladr. B. R. R. Kumar(E-Court Module) Ita No. 4078/Del/2019 : Asstt. Year : 2012-13 Ita No. 6935/Del/2018 : Asstt. Year : 2013-14 Ita No. 2036/Del/2019 : Asstt. Year : 2014-15 The Mantola Cooperative Vs Income Tax Officer, Thrift & Credit Society Ltd., Ward-62(5), 541, Mantola, Phar Ganj, New Delhi New Delhi-110055 (Appellant) (Respondent) Pan No. Aaajt1976A Assessee By : Sh. Gaurav Jain, Adv. Revenue By : Ms. Rakhi Vimal, Sr. Dr Date Of Hearing: 22.06.2020 Date Of Pronouncement: 27.07.2020

For Appellant: Sh. Gaurav Jain, AdvFor Respondent: Ms. Rakhi Vimal, Sr. DR
Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

…FIN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (E-Court Module) ITA No. 4078/Del/2019 : Asstt. Year : 2012-13 ITA No. 6935/Del/2018 : Asstt. Year : 2013-14 ITA No. 2036/Del/2019 : Asstt. Year : 2014-15 The Mantola Cooperative Vs Income Tax Officer, Thrift & Credit Society Ltd., Ward-62(5), 541, Mantola, Phar Ganj, New Delhi New Delhi-110055 (APPELLANT) (RESPONDENT) PAN No. AAAJT1976A Assessee by : Sh. Gaurav Jain, Adv. Revenue by : Ms. Rakhi Vimal, Sr. DR Date of Hearing: 22.06.2020 Date of Pronouncement: 27.07.2020…

M/S.Varma Chamber Premises Co-Op. Society Limited, Mumbai vs. Income Tax Officer 17(3)(5), Mumbai

In the result, assessee’s appeal is allowed

ITA 6030/MUM/2018[2014-15]Status: DisposedITAT Mumbai16 Mar 2020AY 2014-15

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

Section 2(10)Section 80P(2)(a)Section 80P(2)(d)

…THE INCOME TAX APPELLATE TRIBUNAL “SMC” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Amarjit Singh (JM) I.T.A. No. 6030/Mum/2018 (Assessment Year 2014-15) M/s. Varma Chambers Premises ITO-17(3)(5) Vs. Co-operative Society Limited Aayakar Bhavan 15-B, Varma Chambers M.K. Road 11, Homji Street, Fort Mumbai-400 020. Mumbai-400 001. PAN : AAABV0011C (Appellant) (Respondent) Assessee by Shri Bhupendra L. Keria Department by Shri Kamal Mangal Date of Hearing 17.01.2020 Date of Pronouncement 16.03.2020 O R D E R Per Shamim Yahya (AM) :- This appeal by the assessee is directed against the order of learned C…

M/S. Akshaya Souharda Credit Co-Operative Limited, Chikkaballapur vs. Income Tax Officer, Ward- 1, Chikkaballapur

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

ITA 2574/BANG/2019[2014-15]Status: DisposedITAT Bangalore13 Mar 2020AY 2014-15

Bench: Shri Chandra Poojari

For Appellant: Sri.Sandeep, CAFor Respondent: Sri.Ganesh R.Ghale, Standing Council for DR
Section 143(2)Section 143(3)Section 147Section 148Section 56Section 80PSection 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-B” BENCH, BANGALORE Before Shri Chandra Poojari, Accountant Member ITA No.2574/Bang/2019 : Asst.Year 2014-2015 M/s.Akshaya Souharda The Income Tax Officer Credit Cooperative Limited Vs. Ward 1 B H Road Cross, Chikkaballapur. Gauribidanur Chickaballapur– 561 208 PAN : AABAA2870N. (Appellant) (Respondent) Appellant by : Sri.Sandeep, CA Respondent by :Sri.Ganesh R.Ghale, Standing Council for DR Date of Pronouncement : 13.03.2020 Date of Hearing : 20.02.2020 O R D E R This appeal filed by the assessee is directed against the order of the CIT(A) dated 31.10.2019. The r…

DCIT, Circle-6, Jaipur vs. M/S. Jaipur Zila Dugdh Utpadak Sahakari Sangh Ltd., Jaipur

In the result, both the appeal of the assessee and the Revenue are disposed off with above directions

ITA 1243/JPR/2019[2016-17]Status: DisposedITAT Jaipur28 Feb 2020AY 2016-17
For Appellant: Shri P. C. Parwal (CA)For Respondent: Shri B.K. Gupta (CIT)
Section 12ASection 56Section 80GSection 80PSection 80P(2)(d)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES ‘B’ JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1178/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2016-17 cuke M/s Jaipur Zila Dugdh Utpadak DCIT, Vs. Sahakari Sangh Ltd., Jaipur Circle-06, Diary, Near Gandhi Nagar Jaipur Railway Station, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAAAJ0767G vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No.1243/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 20…

M/S. Jaipur Zila Dugdh Utpadak Sahakari Sangh Ltd., Jaipur vs. DCIT, Circle-6, Jaipur

In the result, both the appeal of the assessee and the Revenue are disposed off with above directions

ITA 1178/JPR/2019[2016-17]Status: DisposedITAT Jaipur28 Feb 2020AY 2016-17
For Appellant: Shri P. C. Parwal (CA)For Respondent: Shri B.K. Gupta (CIT)
Section 12ASection 56Section 80GSection 80PSection 80P(2)(d)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES ‘B’ JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1178/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2016-17 cuke M/s Jaipur Zila Dugdh Utpadak DCIT, Vs. Sahakari Sangh Ltd., Jaipur Circle-06, Diary, Near Gandhi Nagar Jaipur Railway Station, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAAAJ0767G vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No.1243/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 20…

Tribeni Tissues Co Operative Credit Society Ltd., Hooghly vs. I.T.O., Ward-24(3), Hooghly

The appeal stand dismissed

ITA 2477/KOL/2019[2016-17]Status: DisposedITAT Kolkata14 Feb 2020AY 2016-17

Bench: Sri S. S. Godara] आयकर अपीलसं./I.T.A No.2477/Kol/2019 ("नधा"रण वष" / Assessment Year: 2016-17) Tribeni Tissues Co-Operative Vs. Ito, Ward-24(3), Kolkata. Credit Society Ltd. Vill & P.O Chandrahati, Dist- Hooghly. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadat5788J (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 143(3)Section 80PSection 80P(2)(a)

…003/-. The A.O has argued that interest on deposits made by the appellant in nationalized banks and co-operative banks will not get an exemption u/s 80P. In support of this contention the A.O has cited the case of Totgar’s Co-operative Sales Society – Vs- ITO 188 Taxmann 282 SC. 5. Grounds No.1 &2 of the appeal are against the action of the A.O to disallow deduction u/s 80P by the A.O who also ignored appellant’s submissions dated 17-11-2018 & 08-12- 2018. During the appellate proceedings, the AR could not furnish the letters dated 17-11- 2018 & 08-12-2018 addressed to the A.O and hence Grounds No.1 & 2 are treat…

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…