Which sections of the Income Tax Act does Totgars Co-operative Sale Society Ltd. v. ITO come up under?

It is most often cited in judgments turning on Section 80P(2)(d), Section 80P(2)(a)(i), Section 56, Section 143(3), Section 57, Section 57(iii).

Totgars Co-operative Sale Society Ltd. v. ITO

Q: How many judgments cite Totgars Co-operative Sale Society Ltd. v. ITO?

114 judgments on BharatTax cite Totgars Co-operative Sale Society Ltd. v. ITO (58 Taxmann.com 35), spanning 2015 to 2026.

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 56 Section 143(3)Section 57 Section 57(iii)Section 80P Section 142(1)

Read the full judgment

Issues it is cited on

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

M/S. Kajekar Seva Shakari Bank, Bantwal vs. Income Tax Officer, Ward-2(1), Mangalore

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

ITA 255/BANG/2024[2018-19]Status: DisposedITAT Bangalore10 May 2024AY 2018-19

Bench: Shri George George K & Shri Waseem Ahmedassessment Year : 2018-19 M/S. Kajekar Seva Sahakari Bank, Vs. Ito, Pandavarakallu, B Kajekar, Ward –2(1), Bantal – 574 233, Karnataka. Mangalore. Pan : Aaaak 2473 Q Appellant Respondent Assessee By : Shri. V. Srinivasan, Advocate Revenue By : Shri. Satish Meriga, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 09.05.2024 Date Of Pronouncement : 10.05.2024

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Shri. Satish Meriga, CIT(DR)(ITAT), Bengaluru

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Assessment Year : 2018-19 M/s. Kajekar Seva Sahakari Bank, Vs. ITO, Pandavarakallu, B Kajekar, Ward –2(1), Bantal – 574 233, Karnataka. Mangalore. PAN : AAAAK 2473 Q APPELLANT RESPONDENT Assessee by : Shri. V. Srinivasan, Advocate Revenue by : Shri. Satish Meriga, CIT(DR)(ITAT), Bengaluru. Date of hearing : 09.05.2024 Date of Pronouncement : 10.05.2024 O R D E R Per George George K, Vice President : This appeal at the instance of the assessee is directed against the Pr…

Farmers Agriculture Credit Co Operative Society Ltd Koppa, Periapatna vs. Income Tax Officer, Mysuru

ITA 71/BANG/2024[2018-19]Status: DisposedITAT Bangalore07 May 2024AY 2018-19

Bench: Shri Narender Kumar Choudhry & Shri Laxmi Prasad Sahu

For Appellant: Shri Sriram V. Rao, CAFor Respondent: Shri Ganesh R. Ghale, Standing Counsel

Section 139(1)Section 147Section 148Section 56Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

…ection 57(iii) while arriving at the income chargeable under the head Income from other sources. At this juncture, the appellant would like to rely on the decision of Hon’ble Karnataka High Court in the case of Totagar’s Co-operative Sale Society Ltd cited in 58 Taxmann.com 35 dt. 15th March 2015 in which it has been held that eligible deduction towards of cost of earning interest income must be allowed u/s 57. The extract of the relevant para is provided below for ready reference ITA Nos. 65 & 71/Bang/2024 Page 10 of 18 In Totagar’s… cited in 58 Taxmann.com 35 in para 12 & 13 are herebelow, ‘12. It is no doubt…

Farmers Agriculture Society Ltd Koppacredit Co Operative, Periapatna vs. Income Tax Officer, Ward 1(4), Mysuru

ITA 65/BANG/2024[2016-17]Status: DisposedITAT Bangalore07 May 2024AY 2016-17

Bench: Shri Narender Kumar Choudhry & Shri Laxmi Prasad Sahu

For Appellant: Shri Sriram V. Rao, CAFor Respondent: Shri Ganesh R. Ghale, Standing Counsel

Section 139(1)Section 147Section 148Section 56Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

Bannanje Grahakara Vividhoddesha Sahakara Sangha Ltd., Udupi vs. Income Tax Officer, Ward-1, & Tps, Udupi

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

ITA 79/BANG/2024[2016-17]Status: DisposedITAT Bangalore06 May 2024AY 2016-17

Bench: Shri George George Kshri Laxmi Prasad Sahuassessment Year : 2016-17

For Appellant: Shri Mahesh R Uppin, AdvocateFor Respondent: Shri Ganesh R Ghale, Advocate – Standing

Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2016-17 Bannanje Grahakara Vividhoddesha The Income Tax Officer, Sahakara Sangha Ltd., Ward – 1 & TPS, ‘Eshwari Sankeerna’, Vs. Adi-Udupi Malpe Road, Bannanje, Udupi – 576 101. Udupi-576 101. PAN – AAAAB 5099 B APPELLANT RESPONDENT Assessee by : Shri Mahesh R Uppin, Advocate Revenue by : Shri Ganesh R Ghale, Advocate – Standing Counsel for Revenue Date of hearing : 07.03.2024 Date of Pronouncement : 06.05.2024 O R D E R PER SHRI LAXMI PRASAD SAHU, A…

Shree Channamaleshwara Credit Co Operative Society Ltd., Kalaburagi vs. Income Tax Officer, Ward-3, Kalaburagi

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

ITA 204/BANG/2024[2020-21]Status: DisposedITAT Bangalore22 Apr 2024AY 2020-21

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2020-21

For Appellant: Ms. Lakshmi S., AdvocateFor Respondent: Shri Ganesh R. Ghale, Standing Counsel

Section 28Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2020-21 Shree Channamaleshwara Credit Vs. The Income Tax Officer, Co-operative Society Ltd., Ward 3, Opp. Ram Mandir, Kalaburagi. Main Road, Shahabazar, Kalaburagi – 585 103. PAN : AAETS 6333E APPELLANT RESPONDENT Appellant by : Ms. Lakshmi S., Advocate Respondent by : Shri Ganesh R. Ghale, Standing Counsel. Date of hearing : 03.04.2024 Date of Pronouncement : 22.04.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member This appeal is filed by th…

Karnataka Power Corporation Limited, Bangalore vs. Income-Tax Officer, Ward-1(2)(1), Bangalore

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

ITA 517/BANG/2024[2017-18]Status: DisposedITAT Bangalore16 Apr 2024AY 2017-18

Bench: Shri George George Kshri Laxmi Prasad Sahuassessment Year : 2017-18

For Appellant: Shri Ravishankar S.V, AdvocateFor Respondent: Shri Ganesh R Gale, Standing Counsel for Department

Section 234BSection 249(2)Section 249(3)Section 250Section 5Section 80Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2017-18 Karnataka Power Corporation The Income Tax Officer, Limited Employees Credit Coop. Ward-1(2)(1), Society Limited, Vs. Bangalore No.116/2, Trade Centre, Race Course Road, Gandhinagar, Bangalore-560 001. PAN : AADAK 0351 Q APPELLANT RESPONDENT Assessee by : Shri Ravishankar S.V, Advocate Revenue by : Shri Ganesh R Gale, Standing Counsel for Department Date of hearing : 16.04.2024 Date of Pronouncement : 16 .04.2024 O R D E R PER SHRI LAXMI P…

Siddhi Vinayaka Souhardha Pattina Sahakari Niyamita, Kalaburagi vs. Income Tax Officer, Ward-1 & Tps, Gulbarga

The appeals of the assessee are allowed for statistical purposes

ITA 140/BANG/2024[2020-21]Status: DisposedITAT Bangalore04 Apr 2024AY 2020-21

Bench: Shri George George K, Vice – & Shri Laxmi Prasad Sahu

For Appellant: Shri Varun Bhat, CAFor Respondent: Shri V. Parithivel, Addl. CIT (DR)

Section 56Section 57Section 80P(2)(a)Section 80P(2)(c)Section 8o

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE – PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 139 & 140/Bang/2024 Assessment Years : 2018-19 & 2020-21 M/s. Siddhi Vinayaka Souharda Pattina Sahakari Niyamita, The Income Tax # 10-7/53, First Floor, Officer, N.V. Complex, Ward – 1 & TPS, Opp. Asian Arecade S.B. Gulbarga. Temple Road, Vs. Kalaburagi – 585 103. PAN: AACAS4900N APPELLANT RESPONDENT Assessee by : Shri Varun Bhat, CA Revenue by : Shri V. Parithivel, Addl. CIT (DR) Date of Hearing : 18-03-2024 Date of Pronouncement : 04-04-2024 ORDER P…

Income Tax Officers, Ward-1, Jalna, Aayakar Bhawan, Sirashwadi Road, Nr. T.V Centre vs. Mahesh Nagari Sahakari Pathsanstha Limited, Swami Complex First Floor

In the result, appeal of the Revenue is dismissed

ITA 1229/PUN/2023[2018]Status: DisposedITAT Pune26 Mar 2024

Bench: Shri Partha Sarathi Chaudhuryand Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.1229/Pun/2023 िनधा"रण वष" / Assessment Year :2018-19 The Income Tax Officer, Mahesh Nagari Ward-1, Jalna. V Sahakaripathastha Limited, S 14, Swami Complex, First Floor, Sarojinidevi Road, Jalna – 431203. Pan: Aaaam5643C Appellant / Revenue Respondent /Assessee Assessee By None. Revenue By Shri R.Y.Balawade – Addl.Cit Date Of Hearing 11/03/2024 Date Of Pronouncement 26/03/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Revenue Against The Order Of Ld.Commissioner Of Income Tax Appeal[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 Dated 26.09.2023 For A.Y.2018-19. The Grounds Of Appeal Raised By The Revenue Are As Under : “I) On The Fact & In The Circumstances Of The Case, The Ld. Cit(A) Has Erred In Allowing Deduction U/S 80P(2)(A)(I) Of The Act To The Assessee. Mahesh Nagari Sahakari Pathsanstha [R]

Section 250Section 70Section 80PSection 80P(2)(a)

….8 The Hon’ble Karnataka High Court in the case of Tumkur Merchants Souharda Credit Cooperative Ltd. Vs. ITO 230 Taxman 309 (Karnataka)[28-10-2014] held as under by distinguishing the Hon’ble Supreme Court’s decision in the case of Totagars Co-Op Sale Society 322 ITR 272 : Quote, “9. In this context when we look at the judgment of the Apex Court in the case of M/s. Totgars Cooperative Sale Society Ltd., on which reliance is placed, the Supreme Court was dealing with a case where the assessee-Cooperative Society, apart from providing credit facilities to the members, was also in the business of marketing of agricu…

Udupi District Ex-Servicemen'S Multipurpose Co-Op. Society Ltd., Udupi vs. Income Tax Officer, Ward-1 & Tps, Udupi

Accordingly, this issue is allowed for statistical purposes

ITA 77/BANG/2024[2020-21]Status: DisposedITAT Bangalore28 Feb 2024AY 2020-21

Bench: Shri Narender Kumar Choudhry & Shri Laxmi Prasad Sahuassessment Year : 2020-21 M/S. Udupi District Ex-Servicemen’S The Income Tax Multipurpose Co-Op. Officer, Society Ltd., Ward – 1 & Tps, Adi-Udupi, Udupi. Udupi – 576 103. Vs. Pan: Aabau6021F Appellant Respondent

For Appellant: Shri Mahesh R. Uppin, Advocate

Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL SMC-‘B’ BENCH : BANGALORE BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2020-21 M/s. Udupi District Ex-Servicemen’s The Income Tax Multipurpose Co-op. Officer, Society Ltd., Ward – 1 & TPS, Adi-Udupi, Udupi. Udupi – 576 103. Vs. PAN: AABAU6021F APPELLANT RESPONDENT Assessee by : Shri Mahesh R. Uppin, Advocate : Shri Ganesh R Ghale, Advocate – Revenue by Standing Counsel for Revenue Date of Hearing : 28-02-2024 Date of Pronouncement : 28-02-2024 ORDER PER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER This is an a…

Kundapura Vyavasaya Seva Sahakari Sangha Niyamitha, Udupi vs. Income Tax Officer, Ward-1, Udupi

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

ITA 1027/BANG/2023[2017-18]Status: DisposedITAT Bangalore23 Jan 2024AY 2017-18

Bench: Shri George George K & Shri Laxmi Prasad Sahuassessment Year : 2017-18 M/S. Kundapura Vyavasaya Seva Sahakari Vs. Ito, Sangha Niyamita, Ward – 1, Head Office, Kundeshwara Temple Road, Udupi. Kundapura, Udupi District – 576 201, Karnataka. Pan : Aaaak 3448 D Appellant Respondent Assessee By : Shri. Akshay, Ca Revenue By : Shri. V. Parithivel, Jcit(Dr)(Itat), Bengaluru. Date Of Hearing : 23.01.2024 Date Of Pronouncement : 23.01.2024

For Appellant: Shri. Akshay, CAFor Respondent: Shri. V. Parithivel, JCIT(DR)(ITAT), Bengaluru

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2017-18 M/s. Kundapura Vyavasaya Seva Sahakari Vs. ITO, Sangha Niyamita, Ward – 1, Head Office, Kundeshwara Temple Road, Udupi. Kundapura, Udupi District – 576 201, Karnataka. PAN : AAAAK 3448 D APPELLANT RESPONDENT Assessee by : Shri. Akshay, CA Revenue by : Shri. V. Parithivel, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 23.01.2024 Date of Pronouncement : 23.01.2024 O R D E R Per George George K, Vice President: This appeal at the instance of…

The Ideal Homes Co-Operative Building Society Limited, Bangalore vs. The Deputy Commissioner of Income-Tax, Circle3(1)(1), Bangalore

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

ITA 921/BANG/2023[2020-21]Status: DisposedITAT Bangalore17 Jan 2024AY 2020-21

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2020-21

For Appellant: Shri Rajeev Nulvi, AdvocateFor Respondent: Shri Ganesh R. Ghale, Standing Counsel

Section 139(1)Section 143(1)Section 143(1)(a)Section 2Section 80P(2)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2020-21 The Ideal Homes Co-operative Vs. The Deputy Commissioner Building Society Ltd., of Income Tax, 1, Silver Jubilee Premises, Circle 3(1)(1), Remodified 1st Stage, Bangalore. Ideal Homes Township, Mysore Road, Bangalore – 560 098. PAN: AAAAI 3937R APPELLANT RESPONDENT Appellant by : Shri Rajeev Nulvi, Advocate Respondent by : Shri Ganesh R. Ghale, Standing Counsel. Date of hearing : 01.01.2024 Date of Pronouncement : 17.01.2024 O R D E R…

M/S. Savanoor Primary Agricultural Credit Co-Operative Society Ltd., Savanoor, Puttur vs. Income Tax Officer, Ward-1, Puttur

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

ITA 919/BANG/2023[2018-19]Status: DisposedITAT Bangalore09 Jan 2024AY 2018-19

Bench: Shri George George K & Shri Chandra Poojariassessment Year : 2018-19 M/S. Savanoor Primary Agricultural Vs. Ito, Co-Operative Society Ltd., Ward – 1, Savanoor Co-Operative Agricultural Puttur. Bank Ltd., Saanoor, Savanoor Puttur – 574 202, Karnataka. Pan : Aaeat 1118 M Appellant Respondent Assessee By : Ms. Harsha J, Advocate Revenue By : Shri. Subramanian S, Jcit(Dr)(Itat), Bengaluru. Date Of Hearing : 08.01.2024 Date Of Pronouncement : 09.01.2024

For Appellant: Ms. Harsha J, AdvocateFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru

Section 143(2)Section 143(3)Section 250Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(2)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year : 2018-19 M/s. Savanoor Primary Agricultural Vs. ITO, Co-operative Society Ltd., Ward – 1, Savanoor Co-operative Agricultural Puttur. Bank Ltd., Saanoor, Savanoor Puttur – 574 202, Karnataka. PAN : AAEAT 1118 M APPELLANT RESPONDENT Assessee by : Ms. Harsha J, Advocate Revenue by : Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 08.01.2024 Date of Pronouncement : 09.01.2024 O R D E R Per George George K, Vice President: This appeal…

S.K.Goldsmiths Industrial Co-Operative Society Ltd., Mangalore vs. Income Tax Officer-Ward-1(2), Mangaluru

In the result, we pass the following:

ITA 771/BANG/2023[2017-18]Status: DisposedITAT Bangalore12 Dec 2023AY 2017-18

Bench: Shri George George K & Shri Laxmi Prasad Sahuassessment Year : 2017-18 M/S. S. K. Goldsmiths Industrial Co-Operative Vs. Ito, Society Ltd., Ward – 1(2), Vishwasoudha, Ashoknagar Post, Mangalore. Kottara Chowki, Mangalore – 575 006. Pan : Aabas 4056 N Appellant Respondent Assessee By : Shri. Sriram V. Roa, Ca Revenue By : Shri. Subramanian S, Jcit(Dr)(Itat), Bengaluru. Date Of Hearing : 12.12.2023 Date Of Pronouncement : 12.12.2023

For Appellant: Shri. Sriram V. Roa, CAFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru

Section 143(3)Section 194A(3)(v)Section 250Section 40Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2017-18 M/s. S. K. Goldsmiths Industrial Co-operative Vs. ITO, Society Ltd., Ward – 1(2), Vishwasoudha, Ashoknagar Post, Mangalore. Kottara Chowki, Mangalore – 575 006. PAN : AABAS 4056 N APPELLANT RESPONDENT Assessee by : Shri. Sriram V. Roa, CA Revenue by : Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 12.12.2023 Date of Pronouncement : 12.12.2023 O R D E R Per George George K, Vice President: This appeal at the instance of…

M/S. Deepa Credit Co-Operative Society Limited., Mysore vs. Income Tax Officer, Ward-1(1), Mysore

In the result, we pass the following:

ITA 750/BANG/2023[2017-18]Status: DisposedITAT Bangalore07 Dec 2023AY 2017-18

Bench: Shri George George K & Shri Laxmi Prasad Sahuassessment Year : 2017-18 M/S. Deepa Credit Co-Operative Society Ltd., Vs. Ito, Deepa Complex, Deepa Nagar, Ward – 1(1), Bogadi, Mysore. Mysore – 570 026. Pan : Aaaad 0767 C Appellant Respondent Assessee By : Ms. Sunaina Bhatia, Ca Revenue By : Shri. Ganesh R Ghale, Advocate, Standing Counsel For Revenue. Date Of Hearing : 07.12.2023 Date Of Pronouncement : 07.12.2023

For Appellant: Ms. Sunaina Bhatia, CAFor Respondent: Shri. Ganesh R Ghale, Advocate, Standing

Section 143(3)Section 250Section 56Section 57Section 80PSection 80P(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2017-18 M/s. Deepa Credit Co-operative Society Ltd., Vs. ITO, Deepa Complex, Deepa Nagar, Ward – 1(1), Bogadi, Mysore. Mysore – 570 026. PAN : AAAAD 0767 C APPELLANT RESPONDENT Assessee by : Ms. Sunaina Bhatia, CA Revenue by : Shri. Ganesh R Ghale, Advocate, Standing Counsel for Revenue. Date of hearing : 07.12.2023 Date of Pronouncement : 07.12.2023 O R D E R Per George George K, Vice President: This appeal at the instance of the assessee is dir…

M/S. Dodmane Group Gramagala Seva Sahakari Sangha Niyamita Karkimaki, Karkimakki vs. Income Tax Officer, Ward-1, Sirsi

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

ITA 751/BANG/2023[2018-19]Status: DisposedITAT Bangalore21 Nov 2023AY 2018-19

Bench: Shri George George Kassessment Year : 2018-19 Sri Dodmane Group Gramagala Seva Sahakari Vs. Ito, Sangha Niyamita Karkimakki, Ward – 1, 41, Siddapur-Kumta Road Karkimakki Sirsi. Tq 581 322, Karnataka. Pan : Aacad 0741 J Appellant Respondent Assessee By : Ms. Sunaina Bhatia, Ca Revenue By : Shri. Ganesh R Ghale, Advocate, Standing Counsel For Revenue. Date Of Hearing : 21.11.2023 Date Of Pronouncement : 21.11.2023

For Appellant: Ms. Sunaina Bhatia, CAFor Respondent: Shri. Ganesh R Ghale, Advocate, Standing Counsel for Revenue

Section 143(2)Section 234Section 250Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC - A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT Assessment Year : 2018-19 Sri Dodmane Group Gramagala Seva Sahakari Vs. ITO, Sangha Niyamita Karkimakki, Ward – 1, 41, Siddapur-Kumta Road Karkimakki Sirsi. Tq 581 322, Karnataka. PAN : AACAD 0741 J APPELLANT RESPONDENT Assessee by : Ms. Sunaina Bhatia, CA Revenue by : Shri. Ganesh R Ghale, Advocate, Standing Counsel for Revenue. Date of hearing : 21.11.2023 Date of Pronouncement : 21.11.2023 O R D E R This appeal at the instance of the assessee is directed against CIT(A)’s order dated 21.09.2023, passe…

M/S. Annadaneshwara Charitable Trust, Sindhanoor vs. Income-Tax Officer, Ward-3, Raichur

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

ITA 514/BANG/2023[2018-19]Status: DisposedITAT Bangalore26 Sept 2023AY 2018-19

Bench: Shri George George Kassessment Year : 2018-19 M/S. Annadaneshwara Charitable Trust, Vs. Ito, Annadaneshwara Hospital, Ward - 3, Hutti Road, Raichur. Sindhanoor, Karnataka – 584 128. Pan : Aadta 6634 M Appellant Respondent Assessee By : Ms. Sunaina Bhatia, Advocate Revenue By : Shri. Ganesh R Ghale, Advocate, Standing Counsel For Revenue. Date Of Hearing : 21.09.2023 Date Of Pronouncement : 26.09.2023

For Appellant: Ms. Sunaina Bhatia, AdvocateFor Respondent: Shri. Ganesh R Ghale, Advocate, Standing Counsel for Revenue

Section 10Section 12ASection 143(1)Section 154Section 234Section 250Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC - A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT Assessment Year : 2018-19 M/s. Annadaneshwara Charitable Trust, Vs. ITO, Annadaneshwara Hospital, Ward - 3, Hutti Road, Raichur. Sindhanoor, Karnataka – 584 128. PAN : AADTA 6634 M APPELLANT RESPONDENT Assessee by : Ms. Sunaina Bhatia, Advocate Revenue by : Shri. Ganesh R Ghale, Advocate, Standing Counsel for Revenue. Date of hearing : 21.09.2023 Date of Pronouncement : 26.09.2023 O R D E R This appeal at the instance of the assessee is directed against CIT(A)’s order dated 21.06.2023, passed under secti…

Visa Bharati Co-Operative Credit Society Limited., Santiniketan vs. ITO, Ward-3($), Suri, Birbhum, Suri West-Bengal

In the result, appeal of the assessee is allowed

ITA 429/KOL/2023[2015-16]Status: DisposedITAT Kolkata28 Aug 2023AY 2015-16

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2015-16

For Appellant: Shri Miraj D. Shah, AdvocateFor Respondent: Shri Sailendra Kumar Pandey, Addl. CIT, Sr.DR

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

…-operative Sale Society Ltd. (supra) was distinguished by making the following submissions: “11. The A/R of the assessee also stated that the decision of the Hon’ble Apex Court in the case of Totgars Co-operative Sale Society Ltd. –Vs- ITO Karnataka (2010) [322 ITR 272] does not have any relevance in the case of the assessee for the following reasons and the provision u/s. 80P(2)(a)(i) of the Act is fully applicable in its case. 1) Totgars Co-operative Sale Society is a Co-operative Society engaged in the business of marketing of agricultural produce grown by its members 4 Visva Bharati Co-operative Credit So…

The West Coast Paper Mill Employees Souharda Credit Co-Operative Society Ltd, Dandeli vs. Income Tax Officer Ward-1(7), Hubli

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

ITA 480/BANG/2023[2018-19]Status: DisposedITAT Bangalore22 Aug 2023AY 2018-19

Bench: Shri George George K. & Shri Laxmi Prasad Sahu

For Appellant: Shri Nagaraj K.H., CAFor Respondent: Smt. Vidya K., Jt.CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 2(19)Section 44ASection 80P(2)(a)Section 80P(2)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos.479 & 480/Bang/2023 Assessment years : 2017-18 & 2018-19 The West Coast Paper Mill Vs. The National e-Assessment Centre, Employees Souhardha Credit New Delhi / ITO, Ward 1(7), Hubli. Co-op. Ltd., Bangurnagar, Dandeli, Haliyal – 581 325. PAN : AAAAT 3512F APPELLANT RESPONDENT Appellant by : Shri Nagaraj K.H., CA Respondent by : Smt. Vidya K., Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 09.08.2023 Date of Pronouncement : 22.08.2023 O R D E R Per Bench…

The West Coast Paper Mill Employees Souharda Credit Co-Operative Society Ltd, Dandeli vs. Income Tax Officer Ward-1(7), Hubli

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

ITA 479/BANG/2023[2017-18]Status: DisposedITAT Bangalore22 Aug 2023AY 2017-18

Bench: Shri George George K. & Shri Laxmi Prasad Sahu

For Appellant: Shri Nagaraj K.H., CAFor Respondent: Smt. Vidya K., Jt.CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 2(19)Section 44ASection 80P(2)(a)Section 80P(2)(i)

M/S. Primary Co-Operative Agricultural & Rural Development Bank, Karkala vs. Income Tax Officer, Ward (1) & Tps, Udupi

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

ITA 412/BANG/2023[2018-19]Status: DisposedITAT Bangalore31 Jul 2023AY 2018-19

For Appellant: Shri Ravi Shankar, AdvocateFor Respondent: Shri Ganesh R. Ghale, Standing Counsel

Section 234ASection 250Section 56Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL SMC “C” BENCH : BANGALORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2018-19 Primary Co-operative Agricultural Vs. Income Tax Officer, & Rural Development Bank Ltd., Ward (1) & TPS, Door No.304/6, Ward IV, Udupi. Mangalore Road, Karkala – 574 104. PAN: AAGFP 7534E APPELLANT RESPONDENT Appellant by : Shri Ravi Shankar, Advocate Respondent by : Shri Ganesh R. Ghale, Standing Counsel. Date of hearing : 25.07.2023 Date of Pronouncement : 27.07.2023 O R D E R This appeal is filed by the assessee against the DIN & Order No.ITBA/NFAC/S/250/2022-23/1051175211(1) d…