Totgars Co-operative Sale Society Ltd. v. ITO

58 Taxmann.com 35High Court2015#934 most cited

What is Totgars Co-operative Sale Society Ltd. v. ITO authority for?

When a co-operative society earns interest on deposits with scheduled banks, this income is assessable under "Income from other sources" (Section 56), and the society is entitled to deduct related administrative and proportionate expenses under Section 57 to tax only the net interest income.

114

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

Totgars Co-operative Sale Society Ltd. v. ITO · co-operative society interest income · Section 56 Income from other sources · Section 57 deductions · administrative expenses deduction · proportionate expenses deduction · interest on bank deposits · net interest income taxability · Section 80P · interplay Section 56 Section 57 Section 80P · Karnataka High Court

Also reported as

322 ITR 272

Sections most often in play

Section 80P(2)(d)Section 80P(2)(a)(i)Section 56Section 143(3)Section 57Section 57(iii)Section 80PSection 142(1)
Read the full judgment

Issues it is cited on

section 80p(2)(a)(iii)section 58section 80p(2)(c)section 57(iii)section 5(b)section 194a(3)(v)section 57section 194a(3)section 80p(2)(a)section 80p(2)(d)section 80p(2)(a)(i)section 80p(2)

Judgments citing Totgars Co-operative Sale Society Ltd. v. ITO

Sumangala Credit Co-Operative Society, Bantwal vs. Income Tax Officer, Ward-2(3), Mangaluru

ITA 1301/BANG/2024[2018-19]Status: DisposedITAT Bangalore12 Nov 2024AY 2018-19

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey

Section 263Section 80Section 80PSection 80P(2)(a)Section 80P(2)(d)

…e the investment and interest and dividend thereon are primarily attributable to assessee's business of providing credit facilities to its members. In support of his argument, he relied on the judgments in the case of Totagars Co-operative Sale Society [2010] 322 ITR 272 (Kar) and [2010] 322 ITR 283 (SC). The ld. AR also referred to the Circular which is placed at page 28-29 of PB. 4. The Ld. DR relied on the order of the ld.Pr.CIT and he submitted that the interest income received by the assessee is not to be considered as a business income since the Hon'ble Jurisdictional High Court of Karnataka has settled thi…

R&De (Engrs) Employees Co-Op. Credit Society, Pune vs. ITO, Ward 7(3), Pune

In the result, the appeal of the assessee is allowed

ITA 762/PUN/2024[2021-22]Status: DisposedITAT Pune11 Sept 2024AY 2021-22

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri A.V. IyerFor Respondent: Shri Sourabh Nayak
Section 143(1)(a)Section 143(2)Section 143(3)Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.762/PUN/2024 धििाारण वर्ा / Assessment Year : 2021-22 R & DE (Engrs) Employees Co-op. Credit Income Tax Officer, Society Limited, Ward – 7(3), Pune Dighi Alandi Road, Kalas, Pune-411015 Vs. PAN : AACAR6160K अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri A.V. Iyer Department by : Shri Sourabh Nayak Date of hearing : 08-07-2024 Date of 11-09-2024 Pronouncement : आदेश / ORDER PER ASTHA CHANDRA, JM…

Shrirang Anand Ashram, Thane vs. ADIT, CPC, Bengaluru, Thane

In the result, the appeal by the assessee for the assessment year 2018-

ITA 2931/MUM/2024[2018-19]Status: DisposedITAT Mumbai28 Aug 2024AY 2018-19

Bench: Shri Sandeep Singh Karhail & Smt Renu Jauhri

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri R.R. Makwana, Sr. DR
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(1)(a)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER AND SMT RENU JAUHRI, ACCOUNTANT MEMBER ITA no. 2931/Mum./2024 (Assessment Year : 2018–19) ITA no. 2930/Mum./2024 (Assessment Year : 2019–20) ITA no. 2929/Mum./2024 (Assessment Year : 2020–21) & ITA no. 2928/Mum./2024 (Assessment Year : 2021–22) Shrirang Anand Ashram 343, 1, Jasua House, Kapurbawadi, ……………. Appellant Majiwade, Thane (W) PAN-AAFTS8647G v/s ADIT, CPC, BENGALURU Room No. 208, 2nd Floor, Quereshi Mansion, Gokhale Road, Naupada, Near Teen Hath Naka, ……………. Respondent Thane (W)- 400602 Assessee…

Shrirang Anand Ashram, Thane vs. ADIT, CPC, Bengaluru, Thane

In the result, the appeal by the assessee for the assessment year 2018-

ITA 2930/MUM/2024[2019-20]Status: DisposedITAT Mumbai28 Aug 2024AY 2019-20

Bench: Shri Sandeep Singh Karhail & Smt Renu Jauhri

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri R.R. Makwana, Sr. DR
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(1)(a)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER AND SMT RENU JAUHRI, ACCOUNTANT MEMBER ITA no. 2931/Mum./2024 (Assessment Year : 2018–19) ITA no. 2930/Mum./2024 (Assessment Year : 2019–20) ITA no. 2929/Mum./2024 (Assessment Year : 2020–21) & ITA no. 2928/Mum./2024 (Assessment Year : 2021–22) Shrirang Anand Ashram 343, 1, Jasua House, Kapurbawadi, ……………. Appellant Majiwade, Thane (W) PAN-AAFTS8647G v/s ADIT, CPC, BENGALURU Room No. 208, 2nd Floor, Quereshi Mansion, Gokhale Road, Naupada, Near Teen Hath Naka, ……………. Respondent Thane (W)- 400602 Assessee…

Shrirang Anand Ashram, Thane vs. ADIT, CPC, Bengaluru, Thane

In the result, the appeal by the assessee for the assessment year 2018-

ITA 2929/MUM/2024[2020-21]Status: DisposedITAT Mumbai28 Aug 2024AY 2020-21

Bench: Shri Sandeep Singh Karhail & Smt Renu Jauhri

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri R.R. Makwana, Sr. DR
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(1)(a)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER AND SMT RENU JAUHRI, ACCOUNTANT MEMBER ITA no. 2931/Mum./2024 (Assessment Year : 2018–19) ITA no. 2930/Mum./2024 (Assessment Year : 2019–20) ITA no. 2929/Mum./2024 (Assessment Year : 2020–21) & ITA no. 2928/Mum./2024 (Assessment Year : 2021–22) Shrirang Anand Ashram 343, 1, Jasua House, Kapurbawadi, ……………. Appellant Majiwade, Thane (W) PAN-AAFTS8647G v/s ADIT, CPC, BENGALURU Room No. 208, 2nd Floor, Quereshi Mansion, Gokhale Road, Naupada, Near Teen Hath Naka, ……………. Respondent Thane (W)- 400602 Assessee…

Shrirang Anand Ashram, Thane vs. ADIT, CPC, Bengaluru, Thane

In the result, the appeal by the assessee for the assessment year 2018-

ITA 2928/MUM/2024[2021-22]Status: DisposedITAT Mumbai28 Aug 2024AY 2021-22

Bench: Shri Sandeep Singh Karhail & Smt Renu Jauhri

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri R.R. Makwana, Sr. DR
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(1)(a)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER AND SMT RENU JAUHRI, ACCOUNTANT MEMBER ITA no. 2931/Mum./2024 (Assessment Year : 2018–19) ITA no. 2930/Mum./2024 (Assessment Year : 2019–20) ITA no. 2929/Mum./2024 (Assessment Year : 2020–21) & ITA no. 2928/Mum./2024 (Assessment Year : 2021–22) Shrirang Anand Ashram 343, 1, Jasua House, Kapurbawadi, ……………. Appellant Majiwade, Thane (W) PAN-AAFTS8647G v/s ADIT, CPC, BENGALURU Room No. 208, 2nd Floor, Quereshi Mansion, Gokhale Road, Naupada, Near Teen Hath Naka, ……………. Respondent Thane (W)- 400602 Assessee…

Sohamnagar Co-Operative Housing Society Ltd. Vibhag II, Ahmedabad vs. The Income Tax Officer, Ward-3(3)(6), Ahmedabad

In the result appeal filed by the assessee in ITA No

ITA 177/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad30 Jul 2024AY 2017-18

Bench: Income Tax Appellate Tribunal, Ahmedabad Bench, Ahmedabad , Which Has Arisen From The Appellate Order Dated 17-01-2023 In Din & Order No. Itba/Nfac/S/250/2022-23/1048850676(1)

For Appellant: Shri Mohit Balani, A.RFor Respondent: Smt. Trupti Patel, Sr. D.R
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 234Section 250Section 37Section 56Section 57

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Ramit Kochar, Accountant Member Assessment Year 2017-18 Sohamnagar Co- The Income Tax Operative Housing Officer, Society Ltd., v. Ward-3(3)(6), Vibhag II, Goyal Park Ahmedabad, Appartment, Gujarat Vastrapur, Ahmedabad-380015 (Respondent) Gujarat, PAN: AADAS9025K (Appellant) Assessee by: Shri Mohit Balani, A.R. Revenue by: Smt. Trupti Patel, Sr. D.R. Date of hearing : 04-07-2024 Date of pronouncement : 30-07-2024 आदेश/ORDER This appeal in ITA No. 177/Ahd/2023 for assessment year 2017-18 is filed by the assessee before Income Tax Appellate Trib…

Padubidri Co-Operative Agricultural Society, Udupi vs. Income Tax Officer, Ward-2, Udupi

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

ITA 1147/BANG/2024[2017-18]Status: DisposedITAT Bangalore23 Jul 2024AY 2017-18

Bench: Shri Waseem Ahmed & Shri Soundararajan Kassessment Years : 2017-18

For Appellant: Shri Ravishankar S.V, AdvocateFor Respondent: Shri Subramanian S, JCIT
Section 250Section 57Section 80Section 80P(2)(a)Section 80P(2)(d)

…. However, proportionate costs, administrative expenses incurred in respect of deposits are allowable as deduction u/s 57 as per decision of the Hon'ble jurisdictional High Court in the case of Totagars Co-operative Sale Society Ltd. v. ITO reported in [2015] 58 Taxmann.com 35 (Karnataka) (judgment dated 25.03.2015). Accordingly, the A.O. is directed to examine whether assessee has incurred any expenditure for earning interest income, which is to be assessed under the head 'income from other sources'. If so, the same shall be allowed as deduction u/s 57 of the I.T. Act and net interest income will not be consider…

Sree Kanyaka Mutually Aided Co-Op Thrift Credit and Marketg. Society Limited, Hindupur vs. Income Tax Officer, Ward 1, Hindupur

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

ITA 224/HYD/2024[2018-19]Status: DisposedITAT Hyderabad22 Jul 2024AY 2018-19

Bench: Shri Laliet Kumar, Hon’Ble & Shri Madhusudan Sawdia

For Appellant: Shri D. Shree Raksha, CAFor Respondent: Shri Shakeer Ahamed, DR
Section 143(3)Section 56Section 80PSection 80P(2)(a)

…assessee is entitled for deduction u/s 57 of the Act. The ld. AR also submitted that, in support of their claim the assessee rely on the decision of co- ordinate Bench of the Tribunal in the case of The Totgars’ Cooperative Sale Society Ltd. Vs. ITO reported, 58 Taxmann.com 35, placed at Page 11 of the paper book, wherein the Tribunal at para nos.9.1 to 9.4 has held as under : “9.1 In the instant case, the amount which was invested in banks to earn interest was not any amount due to its members. Further the claim of the assessee in u/s 80P(2)(d) was not the liability. It was not shown as liability in their accoun…

The Masonic Fraternity of New Delhi, New Delhi vs. ITO Ward 52(1), New Delhi

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

ITA 3174/DEL/2023[2021-2022]Status: DisposedITAT Delhi27 Jun 2024AY 2021-2022

Bench: Ld. Cit(A) & Ld.Cit(A) Sustained The Addition With The Observation That The Registration Of Claim U/S 11 Of The Act Is Not Proper Within The Mandate Of Section 143(1) Of The Act.

Section 11Section 12ASection 143(1)Section 143(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’: NEW DELHI BEFORE, SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER The Masonic Fraternity Income Tax Officer of New Delhi Ward-52(1) Freemasons Hall Vs. New Delhi Janpath New Delhi-110001 PAN-AAEFT5131H (Appellant) (Respondent) Assessee by Shri K.V.S Gupta, Adv. Department by Shri Om Prakash, Sr. DR Date of Hearing 25/06/2024 Date of Pronouncement 27/06/2024 ORDER PER S.RIFAUR RAHMAN, AM: 1. This appeal has been filed by the Assessee against the order of Learned Commissioner of Income Tax (Appeals)-12, Mumbai [“Ld. CIT(A)”, for short], dated 15/09/2023 for…

Surabhi Souharda Credit Co-Operative Society Limited, Bengaluru vs. Income Tax Officer, Ward-7(2)(5), Bangalore

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

ITA 777/BANG/2024[2018-19]Status: DisposedITAT Bangalore24 Jun 2024AY 2018-19

Bench: IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “C” BENCH, BENGALURU Before Shri Chandra Poojari (Accountant Member), Shri Soundararajan K. (Judicial Member)

For Appellant: Shri Kiran Kumar, AdvocateFor Respondent: Shri V. Parithivel, JCIT-DR
Section 143(3)Section 144BSection 250Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “C” BENCH, BENGALURU Before Shri Chandra Poojari, Accountant Member and Shri Soundararajan K., Judicial Member Surabhi Souharda credit Co- The Income Tax Officer operative Society Ltd. Ward - 7(2)(5) Bengaluru #2, Surabhi Sahakari Sadana vs. 13th Cross, Banashankari 2nd Stage, Bengaluru 560070 PAN – AAFAS0815D (Appellant) (Respondent) Assessee by: Shri Kiran Kumar, Advocate Revenue by: Shri V. Parithivel, JCIT-DR Date of hearing: 04.06.2024 Date of pronouncement: 24.06.2024 O R D E R Per: Soundararajan K., J.M. This is an appeal by the assessee against the order of t…

M/S. Sri. Vasavi Vividoddesha Souharda Sahakari Niyamitha, Kollegal vs. Income Tax Officer, Ward-1, Chamarajanagar

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

ITA 829/BANG/2024[2017-18]Status: DisposedITAT Bangalore13 Jun 2024AY 2017-18

Bench: Shri George George K & Shri Waseem Ahmedr Assessment Year : 2017-18 M/S. Sri Vasavi Vividoddesha Souharda Vs. Ito, Sahakari Niyamitha, Ward – 1, 7/454A, Srinivasa Mansion, I Floor, Chamarajanagar. New Bus Stand Road, Kollegal – 571 440. Pan : Aadas 1521 L Appellant Respondent Assessee By : Shri. Vageesh Hegde, Ca Revenue By : Shri. Ganesh R Gale, Standing Counsel For Department. Date Of Hearing : 12.06.2024 Date Of Pronouncement : 13.06.2024

For Appellant: Shri. Vageesh Hegde, CAFor Respondent: Shri. Ganesh R Gale, Standing Counsel for Department
Section 2(19)Section 250Section 56Section 57Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBERR Assessment Year : 2017-18 M/s. Sri Vasavi Vividoddesha Souharda Vs. ITO, Sahakari Niyamitha, Ward – 1, 7/454A, Srinivasa Mansion, I Floor, Chamarajanagar. New Bus Stand Road, Kollegal – 571 440. PAN : AADAS 1521 L APPELLANT RESPONDENT Assessee by : Shri. Vageesh Hegde, CA Revenue by : Shri. Ganesh R Gale, Standing Counsel for Department. Date of hearing : 12.06.2024 Date of Pronouncement : 13.06.2024 O R D E R Per George George K, Vice President: This appeal at the i…

The Savanoor Primary Agriculture Credit Co-Operative Society Limited, Puttur vs. Income Tax Officer, Ward-1, Puttur

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

ITA 676/BANG/2024[2017-18]Status: DisposedITAT Bangalore13 Jun 2024AY 2017-18

Bench: Shri George George K & Shri Waseem Ahmedr Assessment Year : 2017-18 M/S. Savanoor Primary Agriculture Credit Vs. Ito, Co-Operative Society Ltd., Ward – 1, Savanoor Co-Operative Agricultural Bank Ltd., Puttur. Savanoor – 574 202. Pan : Aaeat 1118 M Appellant Respondent Assessee By : Shri. Srikrishna, Ca Revenue By : Shri. Ramnathan, Addl. Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 12.06.2024 Date Of Pronouncement : 13.06.2024

For Appellant: Shri. Srikrishna, CAFor Respondent: Shri. Ramnathan, Addl. CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 250Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBERR Assessment Year : 2017-18 M/s. Savanoor Primary Agriculture Credit Vs. ITO, Co-operative Society Ltd., Ward – 1, Savanoor Co-operative Agricultural Bank Ltd., Puttur. Savanoor – 574 202. PAN : AAEAT 1118 M APPELLANT RESPONDENT Assessee by : Shri. Srikrishna, CA Revenue by : Shri. Ramnathan, Addl. CIT(DR)(ITAT), Bengaluru. Date of hearing : 12.06.2024 Date of Pronouncement : 13.06.2024 O R D E R Per George George K, Vice President: This appeal at the instance of the a…

M/S. Shimoga Davangere Chitradurga Dist. Co-Op Milk Producers Soc Union Limited, Shivamogga vs. Income Tax Office, Ward-1 & Tps, Shimoga

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

ITA 713/BANG/2024[2018-19]Status: DisposedITAT Bangalore31 May 2024AY 2018-19

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2018-19

For Appellant: Shri Siddesh Nagaraj Gaddi, C.AFor Respondent: Ms. Shamala D.D, Addl. CIT(DR)
Section 156Section 234ASection 250Section 271(1)Section 80Section 80PSection 80P(2)(c)Section 80P(2)(d)Section 8P

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2018-19 Shimoga Davanagere The Income-tax Officer, Chitradurga Dist. Coop Milk Ward 1 & TPS, Producers SOC Union Limited, Vs. Shimoga. Machenahalli, Nidige Post, B.H Road Shimoga Dairy Shivamogga-577 222. PAN : AALAS 8422 L APPELLANT RESPONDENT Assessee by : Shri Siddesh Nagaraj Gaddi, C.A Revenue by : Ms. Shamala D.D, Addl. CIT(DR) Date of hearing : 21.05.2024 Date of Pronouncement : 31.05.2024 O R D E R PER SHRI LAXMI PRASAD SAHU, ACCOUNTANT M…

M/S. Rythara Sevasahakara Sanga (N), Bengaluru vs. Income Tax Officer, Ward-6(3)(1), Bengaluru

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

ITA 438/BANG/2024[2018-19]Status: DisposedITAT Bangalore27 May 2024AY 2018-19

Bench: Shri Chandra Poojari & Shri Soundararajan K.Assessment Year: 2018-19

For Appellant: Ms. Sunaina Bhatia, A.RFor Respondent: Sri V. Parithivel, D.R
Section 143(2)Section 250Section 80PSection 80P(2)(a)

…ITA No.438/Bang/2024 M/s. Rythara Sevasahakara Sanga N., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment Year: 2018-19 M/s. Rythara Sevasahakara Sanga N., 21st KM, Bangalore-Doddaballapur Road Singanayakanahalli ITO Vs. Bengaluru 560 064 Ward-6(3)(1) Bangalore PAN NO : AAAAR2291P APPELLANT RESPONDENT Appellant by : Ms. Sunaina Bhatia, A.R. Respondent by : Sri V. Parithivel, D.R. Date of Hearing : 21.05.2024 Date of Pronouncement : 27.05.2024 O R D E R PER SOUNDARARAJAN K., JUDICIAL MEMB…

Saptagiri Pattina Souharda Sahakari Sangha Niyamitha Sindhanur, Sindhanur vs. Income Tax Officer, Ward-1, Raichur

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 593/BANG/2024[2018-19]Status: DisposedITAT Bangalore22 May 2024AY 2018-19

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Shri Prasanna N Urala, AdvocateFor Respondent: Shri Srinath S., Jt.CIT(DR)(ITAT), Bengaluru
Section 57Section 80PSection 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 592 & 593/Bang/2024 Assessment year : 2017-18 M/s. Saptagiri Pattina Souharda Vs. The Income Tax Officer, Sahakari Sangha Niyamitha, Ward 1, Opp. Kudalasangameshwara Theatre, Raichur. Kushtagi Road, Raichur. Sindhanur – 584 128. PAN : AAPAS 4259K APPELLANT RESPONDENT Appellant by : Shri Prasanna N Urala, Advocate Respondent by : Shri Srinath S., Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 08.05.2024 Date of Pronouncement : 22.05.2024 O R D E R Per Benc…

Saptagiri Pattina Souharda Sahakari Sangha Niyamitha Sindhanur, Sindhanur vs. Income Tax Officer, Ward-1, Raichur

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 592/BANG/2024[2017-18]Status: DisposedITAT Bangalore22 May 2024AY 2017-18

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Shri Prasanna N Urala, AdvocateFor Respondent: Shri Srinath S., Jt.CIT(DR)(ITAT), Bengaluru
Section 57Section 80PSection 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 592 & 593/Bang/2024 Assessment year : 2017-18 M/s. Saptagiri Pattina Souharda Vs. The Income Tax Officer, Sahakari Sangha Niyamitha, Ward 1, Opp. Kudalasangameshwara Theatre, Raichur. Kushtagi Road, Raichur. Sindhanur – 584 128. PAN : AAPAS 4259K APPELLANT RESPONDENT Appellant by : Shri Prasanna N Urala, Advocate Respondent by : Shri Srinath S., Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 08.05.2024 Date of Pronouncement : 22.05.2024 O R D E R Per Benc…

Shree Cheerumba Credit Co-Operative Society Limited, Mangaluru vs. Income-Tax Officer, Ward-2(1), Mangaluru

In the result, we pass the following:

ITA 599/BANG/2024[2020-21]Status: DisposedITAT Bangalore17 May 2024AY 2020-21

Bench: Shri George George K & Shri Waseem Ahmed

For Appellant: Shri Sriram V. Rao, CAFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru
Section 143(3)Section 250Section 57Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER ITA Nos.547, 548, 599/Bang/2024 Assessment Years : 2017-18, 2018-19, 2020-21 M/s. Shree Cheerumba Credit Co- Vs. ITO, operative Society Ltd., Ward – 2(1), Shop No.102, 1st Floor, Sahakari Mangaluru. Sadana, Rao and Rao Circle, Mission Street, Mangaluru – 575 001. PAN : AAAAC 1985 B APPELLANT RESPONDENT Assessee by : Shri Sriram V. Rao, CA Revenue by : Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 16.05.2024 Date of Pronouncement : 17.05.2024 O R D E R…

Shree Cheerumba Credit Co-Operative Society Limited, Mangaluru vs. Income Tax Officer, Mangaluru

In the result, we pass the following:

ITA 548/BANG/2024[2018-19]Status: DisposedITAT Bangalore17 May 2024AY 2018-19

Bench: Shri George George K & Shri Waseem Ahmed

For Appellant: Shri Sriram V. Rao, CAFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru
Section 143(3)Section 250Section 57Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER ITA Nos.547, 548, 599/Bang/2024 Assessment Years : 2017-18, 2018-19, 2020-21 M/s. Shree Cheerumba Credit Co- Vs. ITO, operative Society Ltd., Ward – 2(1), Shop No.102, 1st Floor, Sahakari Mangaluru. Sadana, Rao and Rao Circle, Mission Street, Mangaluru – 575 001. PAN : AAAAC 1985 B APPELLANT RESPONDENT Assessee by : Shri Sriram V. Rao, CA Revenue by : Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 16.05.2024 Date of Pronouncement : 17.05.2024 O R D E R…

Shree Cheerumba Credit Co-Operative Society Limited, Mangaluru vs. ITO Ward 2(1), Mangaluru

In the result, we pass the following:

ITA 547/BANG/2024[2017-18]Status: DisposedITAT Bangalore17 May 2024AY 2017-18

Bench: Shri George George K & Shri Waseem Ahmed

For Appellant: Shri Sriram V. Rao, CAFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru
Section 143(3)Section 250Section 57Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER ITA Nos.547, 548, 599/Bang/2024 Assessment Years : 2017-18, 2018-19, 2020-21 M/s. Shree Cheerumba Credit Co- Vs. ITO, operative Society Ltd., Ward – 2(1), Shop No.102, 1st Floor, Sahakari Mangaluru. Sadana, Rao and Rao Circle, Mission Street, Mangaluru – 575 001. PAN : AAAAC 1985 B APPELLANT RESPONDENT Assessee by : Shri Sriram V. Rao, CA Revenue by : Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 16.05.2024 Date of Pronouncement : 17.05.2024 O R D E R…