Tumkur Merchants Souharda Credit Cooperative Ltd. v. ITO

230 Taxmann 309High Court2015#123 most cited

What is Tumkur Merchants Souharda Credit Cooperative Ltd. v. ITO authority for?

A cooperative society is eligible for deduction under Section 80P(2)(a)(i) if it is engaged in cooperative activities. It also clarifies the allowability of deduction under Section 80P(2)(d) for interest income received from investments made in cooperative banks, after duly considering the Supreme Court's decision in Totgars Co-operative Sale Society Ltd.

527

judgments rely on this decision, according to BharatTax’s citation analysis of 371,887 Indian tax judgments — from 2015 to 2026.

Also referred to as

Tumkur Merchants Souharda Credit Cooperative Ltd. v. ITO · Section 80P · Section 80P(2)(a)(i) · Section 80P(2)(d) · cooperative society deduction · interest from co-operative bank · Totgars Co-operative Sale Society Ltd. · non-cooperative activities · deduction on investments · scope of Section 80P · Section 80P(4)

Also reported as

230 Taxmann.com 309

Sections most often in play

Section 80P(2)(a)(i)Section 80P(2)(d)Section 143(3)Section 56Section 80PSection 80P(4)Section 144BSection 263

Issues it is cited on

section 80(p)(2)(d)section 80p(2)(a)(iii)section 80p(2)(a)section 80p(2)(a)(i)section 80p(1)section 80p(2)(d)section 80p(2)revision u/s 263assessment order erroneoussection 80p(4)section 80pmalabar industrial

Judgments citing Tumkur Merchants Souharda Credit Cooperative Ltd. v. ITO

The Old Goa Urban Co-Operative Credit Society Limited, Goa vs. Assistant Commissioner of Income Tax, Circle-1(1), Panaji

In the result, appeals of the assessees are allowed and the Revenues are dismissed

ITA 156/PAN/2019[2016-17]Status: DisposedITAT Panaji04 Jul 2023AY 2016-17

Bench: Shri R.S. Syal, Hon.Vice- & Shri Partha Sarathi Chaudhury, Hon.(Through Web-Based Video Conferencing Platform) Shri Lokakalyan Souhard Vs Pr.Cit, Belagavi. Sahakari Niyamit, Jatrat, Tal- Chikodi, Dist. Belagavi. Pan: Aaajs 2263 H Appellant Respondent Shree Kalika Urban Co-Op Vs Acit, Circle-2(1), Credit Society Ltd., Shop Panaji. No.3, Rituraj Plaza, Keni Wada, Mapusa, Bardez, Goa. Pan: Aacas 1697 Q Appellant Respondent Goa Bagayatdar Sahakari Vs Acit, Circle-2(1), Kharedi Vikri Saunstha Panaji. Maryadit, Bagayatdar Bhavan, Ponda, Upper Bazar, Goa. Pan: Aaaag 2147 B Appellant Respondent The Marcela Urban Co-Op Vs Ito, Ward-2(3), Credit Society Ltd., Janavikas Panaji. Building, Near Kadamba Bus Stand, Marcela, North Goa, Goa. Pan: Aadat 5762 G Appellant Respondent

Section 263Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH :: PANAJI BEFORE SHRI R.S. SYAL, HON.VICE-PRESIDENT & SHRI PARTHA SARATHI CHAUDHURY, HON.JUDICIAL MEMBER (Through web-based video conferencing platform) Shri Lokakalyan Souhard Vs Pr.CIT, Belagavi. Sahakari Niyamit, Jatrat, Tal- Chikodi, Dist. Belagavi. PAN: AAAJS 2263 H Appellant Respondent Shree Kalika Urban Co-op Vs ACIT, Circle-2(1), Credit Society Ltd., Shop Panaji. No.3, Rituraj Plaza, Keni Wada, Mapusa, Bardez, Goa. PAN: AACAS 1697 Q Appellant Respondent Goa Bagayatdar Sahakari vs ACIT, Circle-2(1), Kharedi Vikri Saunstha Panaji. Maryadit, Bagayatdar Bhavan…

The Pirna Urban Co-Op. Credit Society Limited, Pirna, Goa vs. The Income Tax Officer, Ward-2(3), Panaji

In the result, appeals of the assessees are allowed and the Revenues are dismissed

ITA 153/PAN/2019[2016-17]Status: DisposedITAT Panaji04 Jul 2023AY 2016-17

Bench: Shri R.S. Syal, Hon.Vice- & Shri Partha Sarathi Chaudhury, Hon.(Through Web-Based Video Conferencing Platform) Shri Lokakalyan Souhard Vs Pr.Cit, Belagavi. Sahakari Niyamit, Jatrat, Tal- Chikodi, Dist. Belagavi. Pan: Aaajs 2263 H Appellant Respondent Shree Kalika Urban Co-Op Vs Acit, Circle-2(1), Credit Society Ltd., Shop Panaji. No.3, Rituraj Plaza, Keni Wada, Mapusa, Bardez, Goa. Pan: Aacas 1697 Q Appellant Respondent Goa Bagayatdar Sahakari Vs Acit, Circle-2(1), Kharedi Vikri Saunstha Panaji. Maryadit, Bagayatdar Bhavan, Ponda, Upper Bazar, Goa. Pan: Aaaag 2147 B Appellant Respondent The Marcela Urban Co-Op Vs Ito, Ward-2(3), Credit Society Ltd., Janavikas Panaji. Building, Near Kadamba Bus Stand, Marcela, North Goa, Goa. Pan: Aadat 5762 G Appellant Respondent

Section 263Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH :: PANAJI BEFORE SHRI R.S. SYAL, HON.VICE-PRESIDENT & SHRI PARTHA SARATHI CHAUDHURY, HON.JUDICIAL MEMBER (Through web-based video conferencing platform) Shri Lokakalyan Souhard Vs Pr.CIT, Belagavi. Sahakari Niyamit, Jatrat, Tal- Chikodi, Dist. Belagavi. PAN: AAAJS 2263 H Appellant Respondent Shree Kalika Urban Co-op Vs ACIT, Circle-2(1), Credit Society Ltd., Shop Panaji. No.3, Rituraj Plaza, Keni Wada, Mapusa, Bardez, Goa. PAN: AACAS 1697 Q Appellant Respondent Goa Bagayatdar Sahakari vs ACIT, Circle-2(1), Kharedi Vikri Saunstha Panaji. Maryadit, Bagayatdar Bhavan…

The Pirna Urban Co-Op. Credit Society Limited, Pirna, Goa vs. The Income Tax Officer, Ward-2(3), Panaji

In the result, appeals of the assessees are allowed and the Revenues are dismissed

ITA 152/PAN/2019[2015-16]Status: DisposedITAT Panaji04 Jul 2023AY 2015-16

Bench: Shri R.S. Syal, Hon.Vice- & Shri Partha Sarathi Chaudhury, Hon.(Through Web-Based Video Conferencing Platform) Shri Lokakalyan Souhard Vs Pr.Cit, Belagavi. Sahakari Niyamit, Jatrat, Tal- Chikodi, Dist. Belagavi. Pan: Aaajs 2263 H Appellant Respondent Shree Kalika Urban Co-Op Vs Acit, Circle-2(1), Credit Society Ltd., Shop Panaji. No.3, Rituraj Plaza, Keni Wada, Mapusa, Bardez, Goa. Pan: Aacas 1697 Q Appellant Respondent Goa Bagayatdar Sahakari Vs Acit, Circle-2(1), Kharedi Vikri Saunstha Panaji. Maryadit, Bagayatdar Bhavan, Ponda, Upper Bazar, Goa. Pan: Aaaag 2147 B Appellant Respondent The Marcela Urban Co-Op Vs Ito, Ward-2(3), Credit Society Ltd., Janavikas Panaji. Building, Near Kadamba Bus Stand, Marcela, North Goa, Goa. Pan: Aadat 5762 G Appellant Respondent

Section 263Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH :: PANAJI BEFORE SHRI R.S. SYAL, HON.VICE-PRESIDENT & SHRI PARTHA SARATHI CHAUDHURY, HON.JUDICIAL MEMBER (Through web-based video conferencing platform) Shri Lokakalyan Souhard Vs Pr.CIT, Belagavi. Sahakari Niyamit, Jatrat, Tal- Chikodi, Dist. Belagavi. PAN: AAAJS 2263 H Appellant Respondent Shree Kalika Urban Co-op Vs ACIT, Circle-2(1), Credit Society Ltd., Shop Panaji. No.3, Rituraj Plaza, Keni Wada, Mapusa, Bardez, Goa. PAN: AACAS 1697 Q Appellant Respondent Goa Bagayatdar Sahakari vs ACIT, Circle-2(1), Kharedi Vikri Saunstha Panaji. Maryadit, Bagayatdar Bhavan…

Assistant Commissioner of Income Tax, Circle - 2 (1), Panaji. vs. M/S Shree Kalika Urban Co-Op. Credit Society Limited, Mapusa

In the result, appeals of the assessees are allowed and the Revenues are dismissed

ITA 147/PAN/2019[2015-16]Status: DisposedITAT Panaji04 Jul 2023AY 2015-16

Bench: Shri R.S. Syal, Hon.Vice- & Shri Partha Sarathi Chaudhury, Hon.(Through Web-Based Video Conferencing Platform) Shri Lokakalyan Souhard Vs Pr.Cit, Belagavi. Sahakari Niyamit, Jatrat, Tal- Chikodi, Dist. Belagavi. Pan: Aaajs 2263 H Appellant Respondent Shree Kalika Urban Co-Op Vs Acit, Circle-2(1), Credit Society Ltd., Shop Panaji. No.3, Rituraj Plaza, Keni Wada, Mapusa, Bardez, Goa. Pan: Aacas 1697 Q Appellant Respondent Goa Bagayatdar Sahakari Vs Acit, Circle-2(1), Kharedi Vikri Saunstha Panaji. Maryadit, Bagayatdar Bhavan, Ponda, Upper Bazar, Goa. Pan: Aaaag 2147 B Appellant Respondent The Marcela Urban Co-Op Vs Ito, Ward-2(3), Credit Society Ltd., Janavikas Panaji. Building, Near Kadamba Bus Stand, Marcela, North Goa, Goa. Pan: Aadat 5762 G Appellant Respondent

Section 263Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH :: PANAJI BEFORE SHRI R.S. SYAL, HON.VICE-PRESIDENT & SHRI PARTHA SARATHI CHAUDHURY, HON.JUDICIAL MEMBER (Through web-based video conferencing platform) Shri Lokakalyan Souhard Vs Pr.CIT, Belagavi. Sahakari Niyamit, Jatrat, Tal- Chikodi, Dist. Belagavi. PAN: AAAJS 2263 H Appellant Respondent Shree Kalika Urban Co-op Vs ACIT, Circle-2(1), Credit Society Ltd., Shop Panaji. No.3, Rituraj Plaza, Keni Wada, Mapusa, Bardez, Goa. PAN: AACAS 1697 Q Appellant Respondent Goa Bagayatdar Sahakari vs ACIT, Circle-2(1), Kharedi Vikri Saunstha Panaji. Maryadit, Bagayatdar Bhavan…

The Assistant Commissioner of Income Tax, Circle-2 (1), Panaji. vs. M/S Goa Bagayatdar Sahakari Kharedi Vikri Saunstha Maryadit, Ponda

In the result, appeals of the assessees are allowed and the Revenues are dismissed

ITA 146/PAN/2019[2015-16]Status: DisposedITAT Panaji04 Jul 2023AY 2015-16

Bench: Shri R.S. Syal, Hon.Vice- & Shri Partha Sarathi Chaudhury, Hon.(Through Web-Based Video Conferencing Platform) Shri Lokakalyan Souhard Vs Pr.Cit, Belagavi. Sahakari Niyamit, Jatrat, Tal- Chikodi, Dist. Belagavi. Pan: Aaajs 2263 H Appellant Respondent Shree Kalika Urban Co-Op Vs Acit, Circle-2(1), Credit Society Ltd., Shop Panaji. No.3, Rituraj Plaza, Keni Wada, Mapusa, Bardez, Goa. Pan: Aacas 1697 Q Appellant Respondent Goa Bagayatdar Sahakari Vs Acit, Circle-2(1), Kharedi Vikri Saunstha Panaji. Maryadit, Bagayatdar Bhavan, Ponda, Upper Bazar, Goa. Pan: Aaaag 2147 B Appellant Respondent The Marcela Urban Co-Op Vs Ito, Ward-2(3), Credit Society Ltd., Janavikas Panaji. Building, Near Kadamba Bus Stand, Marcela, North Goa, Goa. Pan: Aadat 5762 G Appellant Respondent

Section 263Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH :: PANAJI BEFORE SHRI R.S. SYAL, HON.VICE-PRESIDENT & SHRI PARTHA SARATHI CHAUDHURY, HON.JUDICIAL MEMBER (Through web-based video conferencing platform) Shri Lokakalyan Souhard Vs Pr.CIT, Belagavi. Sahakari Niyamit, Jatrat, Tal- Chikodi, Dist. Belagavi. PAN: AAAJS 2263 H Appellant Respondent Shree Kalika Urban Co-op Vs ACIT, Circle-2(1), Credit Society Ltd., Shop Panaji. No.3, Rituraj Plaza, Keni Wada, Mapusa, Bardez, Goa. PAN: AACAS 1697 Q Appellant Respondent Goa Bagayatdar Sahakari vs ACIT, Circle-2(1), Kharedi Vikri Saunstha Panaji. Maryadit, Bagayatdar Bhavan…

Kolhapur District Central Co- Op Bank Kanista Sevakanchi Sahakari Pat Sanstha Ltd, Kolhapur vs. Income Tax Office, Ward-2(1), Kolhapur

In the result, appeals of the assessees are allowed

ITA 695/PUN/2023[2020-21]Status: DisposedITAT Pune03 Jul 2023AY 2020-21

Bench: Shri R.S. Syal, Hon.Vice- & Shri Partha Sarathi Chaudhury, Hon.The Mahatma Sahakari Griha Vs Pr.Cit-2, Pune. Rachana Sanstha Maryadit, S.No.62 & 65, Sahakar Bhavan, Kothrud, Pune. Pan: Aabtt 5342 F Appellant Respondent Bajaj Auto Employees Co-Op Vs Ito, Ward-8, Credit Society Ltd., Bombay Pune. Pune Road, Bajaj Auto Ltd., Plot No.393/394, Sector 21, Akurdi, Pune. Pan: Aaajb 0024 D Appellant Respondent Shri Bhagwant Multistate Vs Pr.Cit-4, Pune. Credit Co-Op. Society Ltd., 739/7/17, Patil Plot, Shivaji Nagar Barshi, Solapur. Pan: Aamas 3645 L Appellant Respondent

For Appellant: Shri Kiran B. Sanmane, CAFor Respondent: Shri Keyur Patel, CIT-DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE „A‟ BENCHES :: PUNE BEFORE SHRI R.S. SYAL, HON.VICE-PRESIDENT & SHRI PARTHA SARATHI CHAUDHURY, HON.JUDICIAL MEMBER The Mahatma Sahakari Griha Vs Pr.CIT-2, Pune. Rachana Sanstha Maryadit, S.No.62 & 65, Sahakar Bhavan, Kothrud, Pune. PAN: AABTT 5342 F Appellant Respondent Bajaj Auto Employees Co-op vs ITO, Ward-8, Credit Society Ltd., Bombay Pune. Pune Road, Bajaj Auto Ltd., Plot No.393/394, Sector 21, Akurdi, Pune. PAN: AAAJB 0024 D Appellant Respondent Shri Bhagwant Multistate vs Pr.CIT-4, Pune. Credit Co-op. Society Ltd., 739/7/17, Patil Plot, Shivaji Nagar Barshi, Solap…

Shri Bhagwant Multistate Credit Co-Operative Society Ltd, Solapur vs. Principal Commissioner of Income Tax-4, Pune

In the result, appeals of the assessees are allowed

ITA 669/PUN/2023[2018-19`]Status: DisposedITAT Pune03 Jul 2023

Bench: Shri R.S. Syal, Hon.Vice- & Shri Partha Sarathi Chaudhury, Hon.The Mahatma Sahakari Griha Vs Pr.Cit-2, Pune. Rachana Sanstha Maryadit, S.No.62 & 65, Sahakar Bhavan, Kothrud, Pune. Pan: Aabtt 5342 F Appellant Respondent Bajaj Auto Employees Co-Op Vs Ito, Ward-8, Credit Society Ltd., Bombay Pune. Pune Road, Bajaj Auto Ltd., Plot No.393/394, Sector 21, Akurdi, Pune. Pan: Aaajb 0024 D Appellant Respondent Shri Bhagwant Multistate Vs Pr.Cit-4, Pune. Credit Co-Op. Society Ltd., 739/7/17, Patil Plot, Shivaji Nagar Barshi, Solapur. Pan: Aamas 3645 L Appellant Respondent

For Appellant: Shri Kiran B. Sanmane, CAFor Respondent: Shri Keyur Patel, CIT-DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE „A‟ BENCHES :: PUNE BEFORE SHRI R.S. SYAL, HON.VICE-PRESIDENT & SHRI PARTHA SARATHI CHAUDHURY, HON.JUDICIAL MEMBER The Mahatma Sahakari Griha Vs Pr.CIT-2, Pune. Rachana Sanstha Maryadit, S.No.62 & 65, Sahakar Bhavan, Kothrud, Pune. PAN: AABTT 5342 F Appellant Respondent Bajaj Auto Employees Co-op vs ITO, Ward-8, Credit Society Ltd., Bombay Pune. Pune Road, Bajaj Auto Ltd., Plot No.393/394, Sector 21, Akurdi, Pune. PAN: AAAJB 0024 D Appellant Respondent Shri Bhagwant Multistate vs Pr.CIT-4, Pune. Credit Co-op. Society Ltd., 739/7/17, Patil Plot, Shivaji Nagar Barshi, Solap…

Bajaj Auto Employees Co Op Credit Society Ltd, Pune vs. Income Tax Officer, Circle-8, Pune

In the result, appeals of the assessees are allowed

ITA 667/PUN/2023[2018-19]Status: DisposedITAT Pune03 Jul 2023AY 2018-19

Bench: Shri R.S. Syal, Hon.Vice- & Shri Partha Sarathi Chaudhury, Hon.The Mahatma Sahakari Griha Vs Pr.Cit-2, Pune. Rachana Sanstha Maryadit, S.No.62 & 65, Sahakar Bhavan, Kothrud, Pune. Pan: Aabtt 5342 F Appellant Respondent Bajaj Auto Employees Co-Op Vs Ito, Ward-8, Credit Society Ltd., Bombay Pune. Pune Road, Bajaj Auto Ltd., Plot No.393/394, Sector 21, Akurdi, Pune. Pan: Aaajb 0024 D Appellant Respondent Shri Bhagwant Multistate Vs Pr.Cit-4, Pune. Credit Co-Op. Society Ltd., 739/7/17, Patil Plot, Shivaji Nagar Barshi, Solapur. Pan: Aamas 3645 L Appellant Respondent

For Appellant: Shri Kiran B. Sanmane, CAFor Respondent: Shri Keyur Patel, CIT-DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE „A‟ BENCHES :: PUNE BEFORE SHRI R.S. SYAL, HON.VICE-PRESIDENT & SHRI PARTHA SARATHI CHAUDHURY, HON.JUDICIAL MEMBER The Mahatma Sahakari Griha Vs Pr.CIT-2, Pune. Rachana Sanstha Maryadit, S.No.62 & 65, Sahakar Bhavan, Kothrud, Pune. PAN: AABTT 5342 F Appellant Respondent Bajaj Auto Employees Co-op vs ITO, Ward-8, Credit Society Ltd., Bombay Pune. Pune Road, Bajaj Auto Ltd., Plot No.393/394, Sector 21, Akurdi, Pune. PAN: AAAJB 0024 D Appellant Respondent Shri Bhagwant Multistate vs Pr.CIT-4, Pune. Credit Co-op. Society Ltd., 739/7/17, Patil Plot, Shivaji Nagar Barshi, Solap…

The Mahatma Sahakari Griha Rachana Sanstha Maryadit, Pune vs. The Principal Commissioner of Income Tax-2, Pune

In the result, appeals of the assessees are allowed

ITA 650/PUN/2023[2018-19]Status: DisposedITAT Pune03 Jul 2023AY 2018-19

Bench: Shri R.S. Syal, Hon.Vice- & Shri Partha Sarathi Chaudhury, Hon.The Mahatma Sahakari Griha Vs Pr.Cit-2, Pune. Rachana Sanstha Maryadit, S.No.62 & 65, Sahakar Bhavan, Kothrud, Pune. Pan: Aabtt 5342 F Appellant Respondent Bajaj Auto Employees Co-Op Vs Ito, Ward-8, Credit Society Ltd., Bombay Pune. Pune Road, Bajaj Auto Ltd., Plot No.393/394, Sector 21, Akurdi, Pune. Pan: Aaajb 0024 D Appellant Respondent Shri Bhagwant Multistate Vs Pr.Cit-4, Pune. Credit Co-Op. Society Ltd., 739/7/17, Patil Plot, Shivaji Nagar Barshi, Solapur. Pan: Aamas 3645 L Appellant Respondent

For Appellant: Shri Kiran B. Sanmane, CAFor Respondent: Shri Keyur Patel, CIT-DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE „A‟ BENCHES :: PUNE BEFORE SHRI R.S. SYAL, HON.VICE-PRESIDENT & SHRI PARTHA SARATHI CHAUDHURY, HON.JUDICIAL MEMBER The Mahatma Sahakari Griha Vs Pr.CIT-2, Pune. Rachana Sanstha Maryadit, S.No.62 & 65, Sahakar Bhavan, Kothrud, Pune. PAN: AABTT 5342 F Appellant Respondent Bajaj Auto Employees Co-op vs ITO, Ward-8, Credit Society Ltd., Bombay Pune. Pune Road, Bajaj Auto Ltd., Plot No.393/394, Sector 21, Akurdi, Pune. PAN: AAAJB 0024 D Appellant Respondent Shri Bhagwant Multistate vs Pr.CIT-4, Pune. Credit Co-op. Society Ltd., 739/7/17, Patil Plot, Shivaji Nagar Barshi, Solap…

Indore Mandal Dak Tar Karamchari Sahakari Sanstha My. Indore, Indore vs. The Additional CIT, Indore

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

ITA 97/IND/2023[2020-21]Status: DisposedITAT Indore22 Jun 2023AY 2020-21

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniindore Mandal Dak Tar Acit Karamchari Sahakari Indore Vs. Sanstha Maryadit Dewas (Appellant / Assessee) (Respondent/ Revenue) Pan: Aaaji 0159 C Assessee By Shri Venus Rawka, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 12.06.2023 Date Of Pronouncement 22.06.2023

Section 142(1)Section 80P

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Indore Mandal Dak Tar ACIT Karamchari Sahakari Indore Vs. Sanstha Maryadit Dewas (Appellant / Assessee) (Respondent/ Revenue) PAN: AAAJI 0159 C Assessee by Shri Venus Rawka, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 12.06.2023 Date of Pronouncement 22.06.2023 O R D E R Per Vijay Pal Rao, JM: This appeal by the assessee is directed against the order dated 10.02.2023 of Commissioner of Income Tax(Appeal), National Face…

Castlemaine Premises Co-Op Society Ltd, Pune vs. The Principal Commissioner of Income Tax-4, Pune

The appeal of the assessee is ALLOWED

ITA 576/PUN/2023[2018-19]Status: HeardITAT Pune19 Jun 2023AY 2018-19

Bench: Shri Partha Sarathi Chaudhury & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 576/Pun/2023 निर्धारण वर्ा / Assessment Year : 2018-19 Castlemaine Premises Co-Op Society Ltd., Godrej Castlemaine, 42, Sassoon Rd., Next To Ruby Hall Clinic, Pune. Pan: Aaaac5155H . . . . . . . अपऩलधथी / Appellant बनाम / V/S Pr. Commissioner Of Income Tax Circle- 4, Pune . . . . . . प्रत्यथी / Respondent द्वारा / Appearances Assessee By : None Revenue By : Shri Keyur Patel सपिवधई की तधरऩख / Date Of Conclusive Hearing : 15/06/2023 घोर्णध की तधरऩख / Date Of Pronouncement : 15/06/2023 आदेश / Order Per G. D. Padmahshali, Am; This Appeal Of The Assessee For The Assessment Year [For Short “Ay”] 2018-19 Is Assailed Against The Revisionary Order Of Pr. Commissioner Of Income Tax-4, Dt. 17/03/2023 Passed U/S 263 Of The Income-Tax Act, 1961 [For Short “The Act”], Which Ascended Out Of Assessment Order Dt. 24/02/2021 Passed U/S 143(3) R.W.S 143(3A) & 143(3B) By The National E-Assessment Centre, Delhi, [For Short “Ao”].

For Appellant: NoneFor Respondent: Shri Keyur Patel
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…॥ आयकर अपीलीय न्यायाधिकरण, पुणे “ए” न्यायपीठ, पुणे में ॥ IN THE INCOME TAX APPELLATE TRIBUNAL, PUNE “A” BENCH, PUNE BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपऩल सं. / ITA No. 576/PUN/2023 निर्धारण वर्ा / Assessment Year : 2018-19 Castlemaine Premises Co-op Society Ltd., Godrej Castlemaine, 42, Sassoon Rd., Next to Ruby Hall Clinic, Pune. PAN: AAAAC5155H . . . . . . . अपऩलधथी / Appellant बनाम / V/s Pr. Commissioner of Income Tax Circle- 4, Pune . . . . . . प्रत्यथी / Respondent द्वारा / Appearances Assessee by : None Revenue by : Shri Keyur Patel स…

Balwantpuram Samrahya L-7 (Lmnop) Co-Operative Housing Society, Kothrud vs. Principal Commissioner of Income Tax, Pune-2, Pune

In the result, the appeal of assessee is allowed

ITA 654/PUN/2023[2018-19]Status: DisposedITAT Pune16 Jun 2023AY 2018-19
For Appellant: NoneFor Respondent: Shri Keyur Patel, CIT-DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Assessment Year : 2018-19 Balwantpuram Samrajya L 7 (LMNOP) Co-operative Housing Society Limited, L7, Balwantpuram Samrajya L7 (L M N O P) CHS Paud Road, Shivtirthnagar, Kothrud, Pune – 411038 PAN: AABAB9279L ... Appellant Vs. The PCIT-2, Pune ... Respondent Assessee by : None Respondent by : Shri Keyur Patel, CIT-DR Date of Hearing : 15-06-2023 Date of Pronouncement : 16-06-2023 ORDER PER PARTHA SARATHI CHAUDHURY, JM : This appeal preferred by the assessee em…

Balwantpuram Samrajya L6 Hijk Co-Operative Housing Society Limited, Kothrud vs. Principal Commissioner of Income Tax, Pune-2, Pune

In the result, the appeal of assessee is allowed

ITA 653/PUN/2023[2018-19]Status: DisposedITAT Pune16 Jun 2023AY 2018-19
For Appellant: NoneFor Respondent: Shri Keyur Patel, CIT-DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Assessment Year : 2018-19 Balwantpuram Samrajya L 6 HIJK Co-operative Housing Society Limited, L6, Balwantpuram Samrajya L6 HIJK CHS Paud Road, Shivtirthnagar, Kothrud, Pune – 411038 PAN: AABAB8462H ... Appellant Vs. The PCIT-2, Pune ... Respondent Assessee by : None Respondent by : Shri Keyur Patel, CIT-DR Date of Hearing : 15-06-2023 Date of Pronouncement : 16-06-2023 ORDER PER PARTHA SARATHI CHAUDHURY, JM : This appeal preferred by the assessee emanates fro…

Maharashtra Rajya Pathyapustak Mandal Karmachari Sahakari Pat Sanstha Maryadit, Pune vs. Principal Commissioner of Income Tax-2, Pune

In the result, the appeal of assessee is allowed

ITA 630/PUN/2023[2018-19]Status: DisposedITAT Pune16 Jun 2023AY 2018-19

Bench: The Action Was Initiated In This Case. The Revision Order Be Set Aside.

For Appellant: Shri M K Kulkarni and Mrs. JR ChandekarFor Respondent: Shri Keyur Patel, CIT-DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Assessment Year : 2018-19 Maharashtra Rajya Pathysapustak Mandal Karmachari Sahakari Pat Sanstha Maryadit, Bal Bharati, Senapati Bapat Road, Pune – 411004 PAN: AAAAM2009A ... Appellant Vs. The PCIT-2, Pune ... Respondent Assessee by : Shri M K Kulkarni and Mrs. JR Chandekar Respondent by : Shri Keyur Patel, CIT-DR Date of Hearing : 15-06-2023 Date of Pronouncement : 16-06-2023 ORDER PER PARTHA SARATHI CHAUDHURY, JM : This appeal preferred by the assessee emana…

Kirloskar Oil Engine Employees Co- Op Credit Society Ltd, Pune vs. Principal Commissioner of Income Tax, Pune-2, Pune

In the result, the appeal of assessee is allowed

ITA 605/PUN/2023[2018-19]Status: DisposedITAT Pune16 Jun 2023AY 2018-19
For Appellant: Shri Rohit C KasatFor Respondent: Shri Keyur Patel, CIT-DR
Section 143(3)Section 263Section 80Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Assessment Year : 2018-19 Kirloskar Oil Engine Employees Co-op. Credit Society Limited Kirloskar Oil Engines, Laxmanrao Kirloskar Path, Khadki, Pune – 411003 PAN: AAAAK2406R ... Appellant Vs. The PCIT-2, Pune ... Respondent Assessee by : Shri Rohit C Kasat Respondent by : Shri Keyur Patel, CIT-DR Date of Hearing : 15-06-2023 Date of Pronouncement : 16-06-2023 ORDER PER PARTHA SARATHI CHAUDHURY, JM : This appeal preferred by the assessee emanates from the order…

Janahit Nagari Sahakari Pathpedhi Limited, Pune vs. Principla Commissioner of Income Tax-4, Pune

In the result, the appeal of assessee is allowed

ITA 521/PUN/2023[2018-19]Status: DisposedITAT Pune14 Jun 2023AY 2018-19
For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Ramnath P Murkende
Section 143Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER Assessment Year : 2018-19 Janahit Nagari Sahakari Pathpedhi Limited 451, Center Street, Camp, Pune – 411001 PAN: AAAAJ0175A ... Appellant Vs. The PCIT-4, Pune ... Respondent Assessee by : Shri Kishor B Phadke Respondent by : Shri Ramnath P Murkende Date of Hearing : 13-06-2023 Date of Pronouncement : 14-06-2023 ORDER PER PARTHA SARATHI CHAUDHURY, JM : This appeal preferred by the assessee emanates from the order of the ld. Principal Commissioner of Income Tax…

Jankalyan Nagari Sahakari Patsanstha Ltd, Satara vs. Income Tax Officer, Ward-1, Satara

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

ITA 569/PUN/2023[2017-18]Status: DisposedITAT Pune29 May 2023AY 2017-18

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.569/Pun/2023 िनधा"रण वष" / Assessment Year : 2017-18 Jankalyan Nagari Sahakari Vs. Ito, Ward-1, Satara. Patsanstha Ltd., 67, Guruwar Peth, At Post Karad, Dist.- Satara- 415110. Pan : Aaaaj1374R Appellant Respondent Assessee By : None Revenue By : Shri Piyush Kumar Singh Yadav Date Of Hearing : 26.05.2023 Date Of Pronouncement : 29.05.2023 आदेश / Order Per Inturi Rama Rao, Am : This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 29.03.2023 For The Assessment Year 2017-18. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Co- Operative Credit Society Registered Under Maharashtra Co-Operative Societies Act, 1960. The Return Of Income For The Assessment Year

For Appellant: NoneFor Respondent: Shri Piyush Kumar Singh Yadav
Section 143(3)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.569/PUN/2023 िनधा"रण वष" / Assessment Year : 2017-18 Jankalyan Nagari Sahakari Vs. ITO, Ward-1, Satara. Patsanstha Ltd., 67, Guruwar Peth, At Post Karad, Dist.- Satara- 415110. PAN : AAAAJ1374R Appellant Respondent Assessee by : None Revenue by : Shri Piyush Kumar Singh Yadav Date of hearing : 26.05.2023 Date of pronouncement : 29.05.2023 आदेश / ORDER PER INTURI RAMA RAO, AM : This is an appeal filed by the assessee directed against the order of the National Faceless Appeal Centre, De…

Urulikanchan Gramin Bigarshety Sahakari Patsanstha Maryadit, Pune vs. The Income Tax Officer, Ward-14(3), Pune

Appeal is allowed in above terms

ITA 555/PUN/2023[2020-21]Status: DisposedITAT Pune29 May 2023AY 2020-21

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: -None-For Respondent: Shri Shashank Deogadkar
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B” : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER I.T.A.No.555/PUN./2023 Assessment Year 2020-2021 Urulikanchan Gramin Bigarshety Sahakari The Income Tax Officer, Pathansanstha Maryadit, Ward – 14 (3), Aayakar At and Post Urulikanchan, Sadan, Bodhi Towers, Taluka – Haveli, vs. Salisbury Park, Gultekadi, Urulikanchan, Pune Pune – 411 037. Maharashtra. Maharashtra. PIN 412 202. PAN AAAAU0866D (Appellant) (Respondent) For Assessee : -None- For Revenue : Shri Shashank Deogadkar Date of Hearing : 26.05.2023 Date of Pr…

Urulikanchan Gramin Bigarshety Sahakari Patsanstha Maryadit, Pune vs. The Income Tax Officer, Ward-14(3), Pune

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

ITA 554/PUN/2023[2018-19]Status: HeardITAT Pune26 May 2023AY 2018-19

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.554/Pun/2023 िनधा"रण वष" / Assessment Year : 2018-19 Urulikanchan Gramin Vs. Ito, Ward-14(3), Pune. Bigarshety Sahakari Patsanstha Maryadit, At & Post Urulikanchan, Taluka- Haveli, Urulikanchan, Pune- 412202. Pan : Aaaau0866D Appellant Respondent Assessee By : None Revenue By : Shri Piyush Kumar Singh Yadav Date Of Hearing : 25.05.2023 Date Of Pronouncement : 26.05.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 09.03.2023 For The Assessment Year 2018-19. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Co- Operative Society Registered Under The Provisions Of The Maharashtra

For Appellant: NoneFor Respondent: Shri Piyush Kumar Singh Yadav
Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.554/PUN/2023 िनधा"रण वष" / Assessment Year : 2018-19 Urulikanchan Gramin Vs. ITO, Ward-14(3), Pune. Bigarshety Sahakari Patsanstha Maryadit, At and Post Urulikanchan, Taluka- Haveli, Urulikanchan, Pune- 412202. PAN : AAAAU0866D Appellant Respondent Assessee by : None Revenue by : Shri Piyush Kumar Singh Yadav Date of hearing : 25.05.2023 Date of pronouncement : 26.05.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of the Na…

Kai Fakira Jairam Patil Sahakari Patsanstha Maryadit Shahada, Nandurbar vs. Invcome Tax Officer Ward-1, Dhule

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

ITA 552/PUN/2023[2018-19]Status: HeardITAT Pune26 May 2023AY 2018-19

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.552/Pun/2023 िनधा"रण वष" / Assessment Year : 2018-19 Kai Fakira Jairam Patil Vs. Ito, Ward-1, Dhule. Sahakari Patsanstha Maryadit Shahada, Plot No.5A, Vrindavan Nagar, Besides Swami Samaratha Kendra, Shahada Tal. Shahada, Dist. Nandurbar- 425409 Pan : Aaaak5870D Appellant Respondent Assessee By : None Revenue By : Shri Piyush Kumar Singh Yadav Date Of Hearing : 25.05.2023 Date Of Pronouncement : 26.05.2023 आदेश / Order Per Inturi Rama Rao, Am : This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 24.03.2023 For The Assessment Year 2018-19. 2 2. Briefly, The Facts Of The Case Are That The Appellant Is A Co- Operative Credit Society Registered Under Maharashtra Co-Operative Societies Act, 1960. The Return Of Income For The Assessment Year 2018-19 Was Filed On 08.09.2018 Disclosing Total Income Of Rs.Nil After Claiming Deduction U/S 80P(2)(A)(I) Of The Income Tax Act, 1961 (‘The Act’) Of Rs.78,15,971/-. Against The Said Return Of Income, The Assessment Was Completed By The Assessing Officer Vide Order Dated 15.02.2021 Passed U/S 143(3) R.W.S. 143(3A) & 143(3B) Of The Act At A Total Income Of Rs.42,09,784/-. While Doing So, The Assessing Officer Denied The Exemption U/S 80P(2)(A)(I) In Respect Of Interest Income On Deposits Made Out Of The Surplus Funds In Cooperative Banks & Scheduled Banks On The Ground That The Said Income Does Not Qualify For Deduction U/S 80P(2)(A)(I) Or 80P(2)(D) Of The Act. 3. Being Aggrieved, An Appeal Was Filed Before The Nfac, Who Vide Impugned Order Confirmed The Addition Made By The Assessing Officer. 4. Being Aggrieved, The Appellant Is In Appeal Before This Tribunal In The Present Appeal.

For Appellant: NoneFor Respondent: Shri Piyush Kumar Singh Yadav
Section 143(3)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.552/PUN/2023 िनधा"रण वष" / Assessment Year : 2018-19 Kai Fakira Jairam Patil Vs. ITO, Ward-1, Dhule. Sahakari Patsanstha Maryadit Shahada, Plot No.5A, Vrindavan Nagar, Besides Swami Samaratha Kendra, Shahada Tal. Shahada, Dist. Nandurbar- 425409 PAN : AAAAK5870D Appellant Respondent Assessee by : None Revenue by : Shri Piyush Kumar Singh Yadav Date of hearing : 25.05.2023 Date of pronouncement : 26.05.2023 आदेश / ORDER PER INTURI RAMA RAO, AM : This is an appeal filed by the assessee…