Tumkur Merchants Souharda Credit Co-op. Ltd. v. ITO

55 Taxmann.com 447High Court2015#304 most cited

What is Tumkur Merchants Souharda Credit Co-op. Ltd. v. ITO authority for?

Interest income earned by a co-operative society from temporary deposits with other banks, when such deposits are made from its business funds, qualifies as business income eligible for deduction under Section 80P(2)(a)(i) and not as income from other sources.

267

judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2015 to 2026.

Also referred to as

Tumkur Merchants Souharda Credit Co-op Ltd · 55 Taxmann.com 447 · Section 80P · Section 80P(2)(a)(i) · Section 80P(2)(d) · co-operative society income · interest from temporary deposits · deduction under 80P · income from other sources · business income cooperative bank · Karnataka High Court 2015

Sections most often in play

Section 80P(2)(d)Section 80P(2)(a)(i)Section 143(3)Section 80PSection 56Section 250Section 80P(4)Section 263

Issues it is cited on

section 57(i)section 80(2)(d)section 80(p)(2)(a)section 286section 80p(2)(c)section 161section 80p(2)(a)(iii)section 60section 80p(1)section 58section 80p(2)(a)section 80p(4)

Judgments citing Tumkur Merchants Souharda Credit Co-op. Ltd. v. ITO

Shri Shivasagar Viveddudeshagal Souhard Sahakari Niyamit, Gokak vs. The Income Tax Officer Ward - 1, Gokak

In the result, all the grounds of appeal of the assessee related ITA Nos

ITA 245/PAN/2018[2014-15]Status: DisposedITAT Panaji04 Apr 2022AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: NoneFor Respondent: Smt. Rijula Uniyal, Sr. DR
Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 170 & 171/PAN/2018 Assessment Years: 2013-14 & 2014-15 The Belgaum Manufacturers Vs. Income Tax Officer, Cooperative Industrial Estate Ward-1(1), Belagavi Ltd., Udyambag - Belagavi [PAN: AAAAT 7254J] (Appellant) (Respondent) Appellant by : None Respondent by: Smt. Rijula Uniyal, Sr. DR I.T.A. No. 181/PAN/2018 Assessment Year: 2012-13 The Nutan Mahila Urban Vs. The Income Tax Officer, Cooperative Credit Society Ltd., Ward-1(1), Belagavi A/P Munavall…

The Mercantile Co-Op. Credit Society Ltd., Belagavi vs. The Income Tax Officer, Ward-2 (1), Belgaum

In the result, all the grounds of appeal of the assessee related ITA Nos

ITA 226/PAN/2018[2013-14]Status: DisposedITAT Panaji04 Apr 2022AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: NoneFor Respondent: Smt. Rijula Uniyal, Sr. DR
Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 170 & 171/PAN/2018 Assessment Years: 2013-14 & 2014-15 The Belgaum Manufacturers Vs. Income Tax Officer, Cooperative Industrial Estate Ward-1(1), Belagavi Ltd., Udyambag - Belagavi [PAN: AAAAT 7254J] (Appellant) (Respondent) Appellant by : None Respondent by: Smt. Rijula Uniyal, Sr. DR I.T.A. No. 181/PAN/2018 Assessment Year: 2012-13 The Nutan Mahila Urban Vs. The Income Tax Officer, Cooperative Credit Society Ltd., Ward-1(1), Belagavi A/P Munavall…

Shri Mallikarjuna Seva Sahakari Sangh Ltd, Balesar vs. ITO, Ward - 1, Sirsi

In the result, all the grounds of appeal of the assessee related ITA Nos

ITA 218/PAN/2018[2012-13]Status: DisposedITAT Panaji04 Apr 2022AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: NoneFor Respondent: Smt. Rijula Uniyal, Sr. DR
Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 170 & 171/PAN/2018 Assessment Years: 2013-14 & 2014-15 The Belgaum Manufacturers Vs. Income Tax Officer, Cooperative Industrial Estate Ward-1(1), Belagavi Ltd., Udyambag - Belagavi [PAN: AAAAT 7254J] (Appellant) (Respondent) Appellant by : None Respondent by: Smt. Rijula Uniyal, Sr. DR I.T.A. No. 181/PAN/2018 Assessment Year: 2012-13 The Nutan Mahila Urban Vs. The Income Tax Officer, Cooperative Credit Society Ltd., Ward-1(1), Belagavi A/P Munavall…

Bidrakan Group Gramagala Seva Sahakari Sangha Ltd., Bidrakan vs. The Income Tax Officer, Ward - 1, Sirsi

In the result, all the grounds of appeal of the assessee related ITA Nos

ITA 217/PAN/2018[2012-13]Status: DisposedITAT Panaji04 Apr 2022AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: NoneFor Respondent: Smt. Rijula Uniyal, Sr. DR
Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 170 & 171/PAN/2018 Assessment Years: 2013-14 & 2014-15 The Belgaum Manufacturers Vs. Income Tax Officer, Cooperative Industrial Estate Ward-1(1), Belagavi Ltd., Udyambag - Belagavi [PAN: AAAAT 7254J] (Appellant) (Respondent) Appellant by : None Respondent by: Smt. Rijula Uniyal, Sr. DR I.T.A. No. 181/PAN/2018 Assessment Year: 2012-13 The Nutan Mahila Urban Vs. The Income Tax Officer, Cooperative Credit Society Ltd., Ward-1(1), Belagavi A/P Munavall…

Madabhavi L. S. M. P. Society Ltd, Madabhavi vs. ITO, Ward - 1, Nipani

In the result, all the grounds of appeal of the assessee related ITA Nos

ITA 216/PAN/2018[2013-14]Status: DisposedITAT Panaji04 Apr 2022AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: NoneFor Respondent: Smt. Rijula Uniyal, Sr. DR
Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 170 & 171/PAN/2018 Assessment Years: 2013-14 & 2014-15 The Belgaum Manufacturers Vs. Income Tax Officer, Cooperative Industrial Estate Ward-1(1), Belagavi Ltd., Udyambag - Belagavi [PAN: AAAAT 7254J] (Appellant) (Respondent) Appellant by : None Respondent by: Smt. Rijula Uniyal, Sr. DR I.T.A. No. 181/PAN/2018 Assessment Year: 2012-13 The Nutan Mahila Urban Vs. The Income Tax Officer, Cooperative Credit Society Ltd., Ward-1(1), Belagavi A/P Munavall…

Shri Mallikarjun Urban Co-Operative Credit Society Ltd, Belgaum vs. Income Tax Officer, Ward - 1(2), Belagavi

In the result, all the grounds of appeal of the assessee related ITA Nos

ITA 190/PAN/2018[2012-13]Status: DisposedITAT Panaji04 Apr 2022AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: NoneFor Respondent: Smt. Rijula Uniyal, Sr. DR
Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 170 & 171/PAN/2018 Assessment Years: 2013-14 & 2014-15 The Belgaum Manufacturers Vs. Income Tax Officer, Cooperative Industrial Estate Ward-1(1), Belagavi Ltd., Udyambag - Belagavi [PAN: AAAAT 7254J] (Appellant) (Respondent) Appellant by : None Respondent by: Smt. Rijula Uniyal, Sr. DR I.T.A. No. 181/PAN/2018 Assessment Year: 2012-13 The Nutan Mahila Urban Vs. The Income Tax Officer, Cooperative Credit Society Ltd., Ward-1(1), Belagavi A/P Munavall…

Shri Adinath Pattin Souharda Sahakari Niyamit, Hebbal vs. The Income Tax Officer, Ward - 1(1), Belgavi

In the result, all the grounds of appeal of the assessee related ITA Nos

ITA 184/PAN/2018[2012-13]Status: DisposedITAT Panaji04 Apr 2022AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: NoneFor Respondent: Smt. Rijula Uniyal, Sr. DR
Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 170 & 171/PAN/2018 Assessment Years: 2013-14 & 2014-15 The Belgaum Manufacturers Vs. Income Tax Officer, Cooperative Industrial Estate Ward-1(1), Belagavi Ltd., Udyambag - Belagavi [PAN: AAAAT 7254J] (Appellant) (Respondent) Appellant by : None Respondent by: Smt. Rijula Uniyal, Sr. DR I.T.A. No. 181/PAN/2018 Assessment Year: 2012-13 The Nutan Mahila Urban Vs. The Income Tax Officer, Cooperative Credit Society Ltd., Ward-1(1), Belagavi A/P Munavall…

Shri Mahalaxmi Urban Co-Operative Credit Society Limited, Nandagaon vs. The Income Tax Officer, Ward - 1, Gokak

In the result, all the grounds of appeal of the assessee related ITA Nos

ITA 183/PAN/2018[2012-13]Status: DisposedITAT Panaji04 Apr 2022AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: NoneFor Respondent: Smt. Rijula Uniyal, Sr. DR
Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 170 & 171/PAN/2018 Assessment Years: 2013-14 & 2014-15 The Belgaum Manufacturers Vs. Income Tax Officer, Cooperative Industrial Estate Ward-1(1), Belagavi Ltd., Udyambag - Belagavi [PAN: AAAAT 7254J] (Appellant) (Respondent) Appellant by : None Respondent by: Smt. Rijula Uniyal, Sr. DR I.T.A. No. 181/PAN/2018 Assessment Year: 2012-13 The Nutan Mahila Urban Vs. The Income Tax Officer, Cooperative Credit Society Ltd., Ward-1(1), Belagavi A/P Munavall…

M/S Nerli Prathamik Krishi Pattin Sahakari Bank Niyamit, Nerli vs. The Income Tax Officer, Ward - 1(3), Belagavi

In the result, all the grounds of appeal of the assessee related ITA Nos

ITA 182/PAN/2018[2012-13]Status: DisposedITAT Panaji04 Apr 2022AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: NoneFor Respondent: Smt. Rijula Uniyal, Sr. DR
Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 170 & 171/PAN/2018 Assessment Years: 2013-14 & 2014-15 The Belgaum Manufacturers Vs. Income Tax Officer, Cooperative Industrial Estate Ward-1(1), Belagavi Ltd., Udyambag - Belagavi [PAN: AAAAT 7254J] (Appellant) (Respondent) Appellant by : None Respondent by: Smt. Rijula Uniyal, Sr. DR I.T.A. No. 181/PAN/2018 Assessment Year: 2012-13 The Nutan Mahila Urban Vs. The Income Tax Officer, Cooperative Credit Society Ltd., Ward-1(1), Belagavi A/P Munavall…

The Nutan Mahila Urban Co-Op Credit Society Ltd., Munavalli vs. The Income Tax Officer, Ward - 1 (1), Belagavi

In the result, all the grounds of appeal of the assessee related ITA Nos

ITA 181/PAN/2018[2012-13]Status: DisposedITAT Panaji04 Apr 2022AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: NoneFor Respondent: Smt. Rijula Uniyal, Sr. DR
Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 170 & 171/PAN/2018 Assessment Years: 2013-14 & 2014-15 The Belgaum Manufacturers Vs. Income Tax Officer, Cooperative Industrial Estate Ward-1(1), Belagavi Ltd., Udyambag - Belagavi [PAN: AAAAT 7254J] (Appellant) (Respondent) Appellant by : None Respondent by: Smt. Rijula Uniyal, Sr. DR I.T.A. No. 181/PAN/2018 Assessment Year: 2012-13 The Nutan Mahila Urban Vs. The Income Tax Officer, Cooperative Credit Society Ltd., Ward-1(1), Belagavi A/P Munavall…

The Belgaum Manufacturers Co-Operative Industrial Estate Ltd, Belgavi vs. Income Tax Officer, Ward - 1(1), Belgavi

In the result, all the grounds of appeal of the assessee related ITA Nos

ITA 171/PAN/2018[2014-15]Status: DisposedITAT Panaji04 Apr 2022AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: NoneFor Respondent: Smt. Rijula Uniyal, Sr. DR
Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 170 & 171/PAN/2018 Assessment Years: 2013-14 & 2014-15 The Belgaum Manufacturers Vs. Income Tax Officer, Cooperative Industrial Estate Ward-1(1), Belagavi Ltd., Udyambag - Belagavi [PAN: AAAAT 7254J] (Appellant) (Respondent) Appellant by : None Respondent by: Smt. Rijula Uniyal, Sr. DR I.T.A. No. 181/PAN/2018 Assessment Year: 2012-13 The Nutan Mahila Urban Vs. The Income Tax Officer, Cooperative Credit Society Ltd., Ward-1(1), Belagavi A/P Munavall…

The Belgaum Manufacturers Co-Operative Industrial Estate Ltd, Belgavi vs. Income Tax Officer, Ward - 1(1), Belgavi

In the result, all the grounds of appeal of the assessee related ITA Nos

ITA 170/PAN/2018[2013-14]Status: DisposedITAT Panaji04 Apr 2022AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: NoneFor Respondent: Smt. Rijula Uniyal, Sr. DR
Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 170 & 171/PAN/2018 Assessment Years: 2013-14 & 2014-15 The Belgaum Manufacturers Vs. Income Tax Officer, Cooperative Industrial Estate Ward-1(1), Belagavi Ltd., Udyambag - Belagavi [PAN: AAAAT 7254J] (Appellant) (Respondent) Appellant by : None Respondent by: Smt. Rijula Uniyal, Sr. DR I.T.A. No. 181/PAN/2018 Assessment Year: 2012-13 The Nutan Mahila Urban Vs. The Income Tax Officer, Cooperative Credit Society Ltd., Ward-1(1), Belagavi A/P Munavall…

M/S Prathmik Krushi Sahakari Bank Niyamit, Belgavi vs. Income Tax Officer, Ward - 1(3), Belgaum

In the result, all the grounds of appeal of the assessee related ITA Nos

ITA 141/PAN/2018[2012-13]Status: DisposedITAT Panaji04 Apr 2022AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: NoneFor Respondent: Smt. Rijula Uniyal, Sr. DR
Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 170 & 171/PAN/2018 Assessment Years: 2013-14 & 2014-15 The Belgaum Manufacturers Vs. Income Tax Officer, Cooperative Industrial Estate Ward-1(1), Belagavi Ltd., Udyambag - Belagavi [PAN: AAAAT 7254J] (Appellant) (Respondent) Appellant by : None Respondent by: Smt. Rijula Uniyal, Sr. DR I.T.A. No. 181/PAN/2018 Assessment Year: 2012-13 The Nutan Mahila Urban Vs. The Income Tax Officer, Cooperative Credit Society Ltd., Ward-1(1), Belagavi A/P Munavall…

The Karnataka State Government Employees Multipurpose Co-Operative Society Limited, Athani vs. Income Tax Officer, Ward - 1(1), Belagavi

In the result, all the grounds of appeal of the assessee related ITA Nos

ITA 115/PAN/2018[2012-13]Status: DisposedITAT Panaji04 Apr 2022AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: NoneFor Respondent: Smt. Rijula Uniyal, Sr. DR
Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 170 & 171/PAN/2018 Assessment Years: 2013-14 & 2014-15 The Belgaum Manufacturers Vs. Income Tax Officer, Cooperative Industrial Estate Ward-1(1), Belagavi Ltd., Udyambag - Belagavi [PAN: AAAAT 7254J] (Appellant) (Respondent) Appellant by : None Respondent by: Smt. Rijula Uniyal, Sr. DR I.T.A. No. 181/PAN/2018 Assessment Year: 2012-13 The Nutan Mahila Urban Vs. The Income Tax Officer, Cooperative Credit Society Ltd., Ward-1(1), Belagavi A/P Munavall…

The Markandey Mahila Multipurpose Co-Op. Society Ltd, Belgaum vs. ITO, Ward - 1(2), Belgaum

In the result, appeal of the assessee is allowed in terms of our aforesaid observations

ITA 372/PAN/2017[2012-13]Status: DisposedITAT Panaji31 Mar 2022AY 2012-13

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No. 372/Pan/2017 "नधा"रण वष" / Assessment Year : 2012-13 The Markendey Mahila Multipurpose Co-Op Society Ltd.,12, At Post-Kangrail-Khurd, Taluka & Dist. Belgaum. Pan : Aabam5563C .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward -1(2), Belgaum ……""यथ" / Respondent Assessee By : Shri Pramod Vaidhya, Ar Revenue By : Shri Sourabh Nayak, Sr. Dr

For Appellant: Shri Pramod Vaidhya, ARFor Respondent: Shri Sourabh Nayak, Sr. DR
Section 143(1)Section 143(2)Section 143(3)Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…आयकर अपीलीय अिधकरण "ायपीठ, पणजी म"। IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI (Through virtual Court- at Raipur) BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI JAMLAPPA D BATTULL, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No. 372/PAN/2017 "नधा"रण वष" / Assessment Year : 2012-13 The Markendey Mahila Multipurpose Co-Op Society Ltd.,12, At post-Kangrail-Khurd, Taluka & Dist. Belgaum. PAN : AABAM5563C .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Ward -1(2), Belgaum ……""यथ" / Respondent Assessee by : Shri Pramod Vaidhya, AR Revenue by : Shri Sourabh Nayak, Sr. DR सुनवाई क" तार"ख / Date of Hearing…

Sahyadri Sahakari Sakhar Karkhana Ltd, Kolhapur vs. Assistant Commissioner of Income-Tax, Circle - 2, Kolhapur

In the result, the appeal filed by the assessee in ITA

ITA 2255/PUN/2017[2013-14]Status: DisposedITAT Pune29 Mar 2022AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Sonjoy Sarmaआयकर अपील सं. / Ita Nos.2254, 2255 & 2277/Pun/2017 िनधा"रण वष" / Assessment Years: 2012-13, 2013-14 & 2014-15 Sahyadri Sahakari Sakhar Vs. Ito, Ward- 1(4), Karkhana Ltd., Kolhapur / C/O S.V. Phadnis C.A., Acit, Circle-2, 613, E Ward, Phadnis Kolhapur. Chambers, Shahupuri, 1St Lane, Kolhapur. Pan : Aaaas9803L Appellant Respondent Assessee By : None Revenue By Shri M. Jasnani : Date Of Hearing : 25.03.2022 Date Of Pronouncement : 29.03.2022 आदेश / Order Per Inturi Rama Rao, Am : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)-1, Kolhapur [(‘Cit(A)’ For Short] Commonly Dated 09.08.2017 For The Assessment Years 2012-13, 2013-14 & 2014-15 Respectively. 2. Since The Identical Facts & Issues Are Involved In All Above Three Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.2254/Pun/2017 For The Assessment Year 2012-13 Are Stated Herein.

For Appellant: None
Section 234ASection 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SONJOY SARMA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.2254, 2255 & 2277/PUN/2017 िनधा"रण वष" / Assessment Years: 2012-13, 2013-14 & 2014-15 Sahyadri Sahakari Sakhar Vs. ITO, Ward- 1(4), Karkhana Ltd., Kolhapur / C/o S.V. Phadnis C.A., ACIT, Circle-2, 613, E Ward, Phadnis Kolhapur. Chambers, Shahupuri, 1st Lane, Kolhapur. PAN : AAAAS9803L Appellant Respondent Assessee by : None Revenue by Shri M. Jasnani : Date of hearing : 25.03.2022 Date of pronouncement : 29.03.2022 आदेश / ORDER PER INTURI RAMA RAO…

Sahyadri Sahakari Sakhar Karkhana Ltd, Kolhapur vs. Income-Tax Officer, Ward - 1(4), Kolhapur

In the result, the appeal filed by the assessee in ITA

ITA 2254/PUN/2017[2012-13]Status: DisposedITAT Pune29 Mar 2022AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Sonjoy Sarmaआयकर अपील सं. / Ita Nos.2254, 2255 & 2277/Pun/2017 िनधा"रण वष" / Assessment Years: 2012-13, 2013-14 & 2014-15 Sahyadri Sahakari Sakhar Vs. Ito, Ward- 1(4), Karkhana Ltd., Kolhapur / C/O S.V. Phadnis C.A., Acit, Circle-2, 613, E Ward, Phadnis Kolhapur. Chambers, Shahupuri, 1St Lane, Kolhapur. Pan : Aaaas9803L Appellant Respondent Assessee By : None Revenue By Shri M. Jasnani : Date Of Hearing : 25.03.2022 Date Of Pronouncement : 29.03.2022 आदेश / Order Per Inturi Rama Rao, Am : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)-1, Kolhapur [(‘Cit(A)’ For Short] Commonly Dated 09.08.2017 For The Assessment Years 2012-13, 2013-14 & 2014-15 Respectively. 2. Since The Identical Facts & Issues Are Involved In All Above Three Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.2254/Pun/2017 For The Assessment Year 2012-13 Are Stated Herein.

For Appellant: None
Section 234ASection 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SONJOY SARMA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.2254, 2255 & 2277/PUN/2017 िनधा"रण वष" / Assessment Years: 2012-13, 2013-14 & 2014-15 Sahyadri Sahakari Sakhar Vs. ITO, Ward- 1(4), Karkhana Ltd., Kolhapur / C/o S.V. Phadnis C.A., ACIT, Circle-2, 613, E Ward, Phadnis Kolhapur. Chambers, Shahupuri, 1st Lane, Kolhapur. PAN : AAAAS9803L Appellant Respondent Assessee by : None Revenue by Shri M. Jasnani : Date of hearing : 25.03.2022 Date of pronouncement : 29.03.2022 आदेश / ORDER PER INTURI RAMA RAO…

Sahyadri Sahakari Sakhar Karkhana Ltd, Kolhapur vs. Assistant Commissioner of Income-Tax, Circle - 2, Kolhapur

In the result, the appeal filed by the assessee in ITA

ITA 2277/PUN/2017[2014-15]Status: DisposedITAT Pune29 Mar 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Sonjoy Sarmaआयकर अपील सं. / Ita Nos.2254, 2255 & 2277/Pun/2017 िनधा"रण वष" / Assessment Years: 2012-13, 2013-14 & 2014-15 Sahyadri Sahakari Sakhar Vs. Ito, Ward- 1(4), Karkhana Ltd., Kolhapur / C/O S.V. Phadnis C.A., Acit, Circle-2, 613, E Ward, Phadnis Kolhapur. Chambers, Shahupuri, 1St Lane, Kolhapur. Pan : Aaaas9803L Appellant Respondent Assessee By : None Revenue By Shri M. Jasnani : Date Of Hearing : 25.03.2022 Date Of Pronouncement : 29.03.2022 आदेश / Order Per Inturi Rama Rao, Am : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)-1, Kolhapur [(‘Cit(A)’ For Short] Commonly Dated 09.08.2017 For The Assessment Years 2012-13, 2013-14 & 2014-15 Respectively. 2. Since The Identical Facts & Issues Are Involved In All Above Three Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.2254/Pun/2017 For The Assessment Year 2012-13 Are Stated Herein.

For Appellant: None
Section 234ASection 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SONJOY SARMA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.2254, 2255 & 2277/PUN/2017 िनधा"रण वष" / Assessment Years: 2012-13, 2013-14 & 2014-15 Sahyadri Sahakari Sakhar Vs. ITO, Ward- 1(4), Karkhana Ltd., Kolhapur / C/o S.V. Phadnis C.A., ACIT, Circle-2, 613, E Ward, Phadnis Kolhapur. Chambers, Shahupuri, 1st Lane, Kolhapur. PAN : AAAAS9803L Appellant Respondent Assessee by : None Revenue by Shri M. Jasnani : Date of hearing : 25.03.2022 Date of pronouncement : 29.03.2022 आदेश / ORDER PER INTURI RAMA RAO…

Kakkabe vs. S Bank Limited, Kodugu

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

ITA 490/BANG/2021[2015-16]Status: DisposedITAT Bangalore28 Feb 2022AY 2015-16

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2015-16 M/S. Kakkabe Vssn Bank The Principal Ltd., Commissioner Of Main Road, Kakkabe, Income-Tax, Kodagu – 571 212. Mysore. Pan: Aaabk0958P Vs. Appellant Respondent Assessee By : None Revenue By : Shri Sumer Singh Meena, Cit I Date Of Hearing : 31-01-2022 Date Of Pronouncement : 28-02-2022 Order Per Beena Pillaipresent Appeal Arises Out Of Order Dated 06.03.2020 Passed By Ld.Pr.Cit, Mysore On Following Grounds Of Appeal: “1. The Impugned Order As Passed By The Hon'Ble Pr.Cit U/S 263 Of The Income-Tax Act, 1961 Is Arbitrary, Unjust & Illegal Under The Facts & Circumstances Of The Appellant Case. 2. On The Facts & Circumstances Of The Case & On Law, The Hon'Ble Pr.Cit Has Assumed The Jurisdiction U/S 263 Under Incorrect Application Of Law As Twin Condition Of "Erroneous Order & Prejudicial To Interest Of Revenue" As Enunciated U/S 263 Were Not Satisfied Simultaneously & Therefore Assumption Of Jurisdiction U/S 263 & Impugned Order Passed Thereunder Liable To Be Quashed As Void-Ab-Initio. 3. On The Facts & Circumstances & Law, The Original Order Passed By The Learned Ao Was After Proper Application Of Mind & Proper Appreciations Of Law & The Intervention Caused By The Hon'Ble Pr. Cit By Invoking The Provisions Of Section 263 Has No Sanction Of Settled

For Appellant: NoneFor Respondent: Shri Sumer Singh Meena, CIT I
Section 143(3)Section 260Section 263Section 80P(1)Section 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2015-16 M/s. Kakkabe VSSN Bank The Principal Ltd., Commissioner of Main Road, Kakkabe, Income-tax, Kodagu – 571 212. Mysore. PAN: AAABK0958P Vs. APPELLANT RESPONDENT Assessee by : None Revenue by : Shri Sumer Singh Meena, CIT I Date of Hearing : 31-01-2022 Date of Pronouncement : 28-02-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal arises out of order dated 06.03.2020 passed by Ld.Pr.CIT, Mysore on following grounds of appeal: “1. The Impu…

Belgaum Coal & Coke Consumer Co-Op Association Ltd, Belgaum vs. ITO, Ward - 1(1), Belgavi

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

ITA 103/PAN/2018[2012-13]Status: DisposedITAT Panaji17 Nov 2021AY 2012-13

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita No.103/Pan/2018 िनधा"रण वष" / Assessment Year : 2012-13 Belgaum Coal & Coke Consumer Cooperative Association Ltd., Khanapur Road, Udyambag, Belgaum-590008. .......अपीलाथ" / Appellant Pan : Aaaat4615M बनाम / V/S. Ito, Ward- 1(1), ……""यथ" / Respondent Belagavi. Assessee By : Shri Shivanand Halbhari Revenue By : Shri Sourabh Nayak सुनवाई क" तारीख / Date Of Hearing : 12.11.2021 घोषणा क" तारीख / Date Of Pronouncement : 17.11.2021 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals), Belagavi (‘Cit(A)’ For Short) Dated 23.01.2018 For The Assessment Year 2012-13. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. The Learned A.O. Has Erred In Not Allowing Deduction U/S 80P(2)(D) Of The Income Tax Act, 1961 Without Properly Verifying The Details Of Investee. 2. The Learned A.O. Has Wrongly Interpreted The Provisions Of Section 80P(2)(D) By Not Treating Investees I.E. Belgaum Industrial Cooperative Bank & Belgaum District Central Cooperative Bank As Cooperative Societies. 3. The Learned A.O. Has Wrongly Interpreted The Definition Of Cooperative Society Vide Section 2(19) Of The Income Tax Act, 1961 By Treating Those Entities Which Are Registered Under The Co-Operative Societies Act, 1912 (2 Of 1912), Or Under Any Other Law For The Time Being In Force In Any State For The Registration Of Co-Operative Societies, As Not Being Cooperative Societies.

For Appellant: Shri Shivanand HalbhariFor Respondent: Shri Sourabh Nayak
Section 143(3)Section 2(19)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, AM AND SHRI S. S. VISWANETHRA RAVI, JM आयकर अपील सं. / ITA No.103/PAN/2018 िनधा"रण वष" / Assessment Year : 2012-13 Belgaum Coal & Coke Consumer Cooperative Association Ltd., Khanapur Road, Udyambag, Belgaum-590008. .......अपीलाथ" / Appellant PAN : AAAAT4615M बनाम / V/s. ITO, Ward- 1(1), ……""यथ" / Respondent Belagavi. Assessee by : Shri Shivanand Halbhari Revenue by : Shri Sourabh Nayak सुनवाई क" तारीख / Date of Hearing : 12.11.2021 घोषणा क" तारीख / Date of Pronouncement : 17.11.2021 आदेश / ORDER PER INTURI RAMA…