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

I.T.O., Ward-35(3), Kolkata vs. Kolkata Reserve Bank Employees Co-Operative Credit Society Ltd, Kolkata

In the result, appeal by the revenue is partly allowed

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No. 2253/Kol/2016 Assessment Year : 2013-14 I.T.O., Ward- 35 (3), -Vs.- Kolkata Reserve Bank Employees Kolkata Co-Op.Credit Society Ltd.,Kolkata [Pan : Aabak 6244 L] (Respondent) (Appellant) For The Appellant : Md.Usman, Cit(Dr) For The Respondent : Shri S.L.Kochar, Advocate & Shri Anil Kochar, Advocate Date Of Hearing : 13.02.2018. Date Of Pronouncement : 01.03.2018. Order Per N.V.Vasudevan, Jm This Is An Appeal By The Revenue Against The Order Dated 29.09.2016 Of C.I.T.(A)-10, Kolkata Relating To A.Y.2013-14. 2. The Grounds Of Appeal Raised By The Revenue Read As Follows :- “(I)That On The Facts & In The Circumstances Of The Case, The Ld, Cit(A) Had Erred In Law In Deleting The Addition Of Rs. 6,07,21,269/-. Made On Account Of Income From Investment Under The Head Income From Other Sources. (Ii). That On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Had Erred In Law In Deletion Of Addition Of Rs.5,11,980/- Made On Account Of Income From Holiday Home. (Iii). That On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Had Erred In Law In Treating The Interest Income Of Rs. 6,07,21,269/-.Received From The Bank Deposits By The Assessee Other Than Co-Operative Society Is Eligible For Deduction Under Section 80P(2)(A)(I) Read With Section 80P(2)( D) Of The 1. T.Act, 1961 Ignoring The Decision Of The Hon'Ble Supreme Court In Totgar Co-Operative Sales Society Ltd. Iv) That On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Failed To Appreciate The Fact That The Assessee Is Registered Under The West Bengal Co- Operative Society Act & Is Not Governed Or - Registered Under The Banking

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] I.T.A No. 2253/Kol/2016 Assessment Year : 2013-14 I.T.O., Ward- 35 (3), -vs.- Kolkata Reserve Bank Employees Kolkata Co-op.Credit Society Ltd.,Kolkata [PAN : AABAK 6244 L] (Respondent) (Appellant) For the Appellant : Md.Usman, CIT(DR) For the Respondent : Shri S.L.Kochar, Advocate & Shri Anil Kochar, Advocate Date of Hearing : 13.02.2018. Date of Pronouncement : 01.03.2018. ORDER Per N.V.Vasudevan, JM This is an appeal by the Revenue against the order dated 29.09.2016 of C.I.T.(A)-10, Kolk…

ITO, WD-36(4), Kolkata vs. The New India Assurance Co Ltd., Kolkata

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA Before: Shri M. Balaganesh, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A No. 145/Kol/2016 A.Y: 2012-13 I.T.O., Ward 36(4), Vs. The New India Assurance Kolkata Co. Ltd. Employees’ Co-op. Credit Society Ltd. PAN: AACAT0278Q [Appellant] [Respondent] For the Appellant : Shri Sallong Yaden, Addl.CIT, ld.DR For the Respondent : Shri S.K.Saha, FCA, ld.AR Date of hearing : 16-11-2017 Date of pronouncement : 07-02-2018 ORDER Shri S.S.Viswanethra Ravi, JM: This appeal by the Revenue is directed against the order of the Comm…

ITO, WD-32(2), Kolkata vs. M/S National Coal Development Corporation Staff Co-Operative Credit Society Ltd., Kolkata

In the result, Revenue’s appeal stands allowed partly for statistical purpose

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Year:2012-13 Income Tax Officer, M/S National Coal बनाम Ward-32(2),Pr. Development Corporation / Commissioner Of Staff Co-Operative Credit V/S. Income Tax, 10- Society Ltd., Thapar B,Middleton Row, 3Rd, House, 5Th Floor, 25, Floor, Boaboune Road, Kolkata- Kolkata-71 001 [Pan No.Aaaln 0409 N] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Araindam Bhattacharjee, Addl. Cit-Dr अपीलाथ" क" ओर से/By Appellant Shri Subash Agarwl, Advocate ""यथ" क" ओर से/By Respondent 03-11-2017 सुनवाई क" तार"ख/Date Of Hearing 15-12-2017 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per Waseem Ahmed:- This Appeal By The Revenue Is Against The Order Of Commissioner Of Income Tax (Appeals)-9, Kolkata Dated 23.07.2015. Assessment Was Framed By Ito Ward- 32(2), Kolkata U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Vide His Order Dated 30.09.2014 For Assessment Year 2012-13. The Grounds Raised By The Revenue Per Its Appeal Are As Under:- “1. For That On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Was Not Justified In Confirming The Sanction Of The Ao In Holding That The Interest Income Earned By The Assessee-Credit Society Amounting To Rs.40,76,664/- On Account Of Fixed Deposits Does Not Qualify For Deduction U/S 80P.

…आयकर अपील"य अधीकरण, "यायपीठ – “D” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D” KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member Assessment Year:2012-13 Income Tax Officer, M/s National Coal बनाम Ward-32(2),Pr. Development Corporation / Commissioner of Staff Co-operative Credit V/s. Income Tax, 10- Society Ltd., Thapar B,Middleton Row, 3rd, House, 5th Floor, 25, Floor, Boaboune Road, Kolkata- Kolkata-71 001 [PAN No.AAALN 0409 N] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Araindam Bhattacharjee, Addl. CIT-DR अपीलाथ" क" ओर से/By Appellant Shri…

ITO, WD-36(4), Kolkata vs. The Electro Urban Co-Op Credit Society Ltd., Kolkata

In the result, appeal of revenue is dismissed

Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

…1 The Electro Urban Co-op. Credit Society Ltd., AY 2012-13 आयकर अपील"य अधीकरण, "यायपीठ – “D” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH: KOLKATA (सम")Before "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/and "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM] I.T.A. No. 144/Kol/2016 Assessment Year: 2012-13 Income-tax Officer, Wd-36(4), Kolkata Vs. The Electro Urban Co-op. Credit Society Ltd., (PAN:AAAJT0889L) Appellant Respondent Date of Hearing 27.09.2017 Date of Pronouncement 17.11.2017 For the Appellant Shri Kalyan Nath, Addl. CIT For the Respondent Shri Dilip Kumar K…

ITO, WD-35(3), Kolkata vs. Kolkata Reserve Bank Employees Co-Operative Credit Society Ltd., Kolkata

In the result, Revenue’s appeal stands partly allowed

Bench: Hon’Ble Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

…ITA No.1340/Kol/2015 Kolkata Reserve Bank Employees Co-operative Credit Society Ltd.. A.Y.2012-13 1 IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Hon’ble Shri Waseem Ahmed, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member I.T.A. No.1340/Kol/2015 Assessment Year : 2012-13 V/s. Kolkata Reserve bank I.T.O., Ward-35(3), Aayakar Bhawan Poorva, 8t h Employees Co-operative Floor, 110, Credit Society Ltd., 13, Shantiplly,Kolkata-700107. Netaji Subhas Road, RBI Building (Annexe), Kolkata-700001. .. अपीलाथ" /Appellant ""यथ"/Respondent अपीलाथ" क" ओर से/By Appellant Shri Saurbh Kuma…

M/S National Coal Development Corporation Staff Co-Operative Credit Society Ltd., Kolkata vs. ITO, WD-32(2), Kolkata

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

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri J.Sudhakar Reddy, Am] I.T.A No. 1249/Kol/2015 Assessment Year : 2012-13 M/S. National Coal Development Corporation -Vs.- I.T.O., Ward-32(2) Staff Cooperative Credit Society Ltd. Kolkata Kolkata [Pan : Aaaln 0409 N] (Respondent) (Appellant) For The Appellant : Shri Subash Agarwal, Advocate For The Respondent : Shri Sallong Yaden, Addl. Cit Date Of Hearing : 14.08.2017. Date Of Pronouncement : 18.08.2017. Order Per N.V.Vasudevan, Jm This Is An Appeal By The Assessee Against The Order Dated 23.07.2015 Of C.I.T(A)-9, Kolkata Relating To A.Y.2012-13. 2. Grounds Raised By The Assessee In This Appeal Reads As Follows :- “ 1.For That On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Was Not Justified In Confirming The Action Of The A.O. In Holding That The Interest Income Earned By The Assessee-Credit Society Amounting To Rs. 40,76,664/- On Account Of Fixed Deposits Does Not Qualify For Deduction· U/S.80P. 2. For That The Ld. Cit(A) Ought To Have Considered That The Judgment In The Case Of Totgars Co - Operative Sale Society Ltd. Vs. Ito 322 Itr 283 (Sc) Is Not Applicable To The Facts Of The Assessee'S Case. 3. For That On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Ought To Have Allowed The Proportionate Deduction In Respect Of Interest Paid / Payable To The Members Out Of The Interest Income. 4. For That The Ld. Cit(A) Has Erred In Not Adjudicating Ground No. (Vi) Raised In The Memorandum Of Appeal. 5. For That The Ld. Cit(A) Has Erred In Not Giving Any Finding/Direction To The A.O. In Respect Of Ground Nos. (I) (Vi) & (Vii).

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri J.Sudhakar Reddy, AM] I.T.A No. 1249/Kol/2015 Assessment Year : 2012-13 M/s. National Coal Development Corporation -vs.- I.T.O., Ward-32(2) Staff Cooperative Credit Society Ltd. Kolkata Kolkata [PAN : AAALN 0409 N] (Respondent) (Appellant) For the Appellant : Shri Subash Agarwal, Advocate For the Respondent : Shri Sallong Yaden, Addl. CIT Date of Hearing : 14.08.2017. Date of Pronouncement : 18.08.2017. ORDER Per N.V.Vasudevan, JM This is an appeal by the Assessee against the order dated 23.07.2015 of C.I…

M/S National Coal Development Corporation Staff Co-Operative Credit Society Limited, Kolkata vs. ITO, WD-32(2), Kolkata

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

Bench: Shri P.M. Jagtap

…I.T.A. No. 295/KOL./2015 Assessment year: 2011-2012 Page 1 of 6 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘C(SMC)’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member I.T.A. No. 295/KOL/ 2015 Assessment Year: 2011-2012 M/s. National Coal Development Corporation Staff Cooperative Credit Society Limited,.......................................Appellant 25, Brabourne Road, 5th Floor, Kolkata-700 001 [PAN: AAALN 0409 N] -Vs.- Income Tax Officer,..................................................................Respondent Ward-32(2), Kolkata, 10B, Middleton Row, Kolkata-700 071 Appearances by: Shri Sub…