Which sections of the Income Tax Act does Tumkur Merchants Souharda Credit Cooperative Ltd. v. ITO come up under?

It is most often cited in judgments turning on Section 80P(2)(a)(i), Section 80P(2)(d), Section 143(3), Section 56, Section 80P, Section 80P(4).

Tumkur Merchants Souharda Credit Cooperative Ltd. v. ITO (230 Taxmann 309)

Q: 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.

Q: How many judgments cite Tumkur Merchants Souharda Credit Cooperative Ltd. v. ITO?

527 judgments on BharatTax cite Tumkur Merchants Souharda Credit Cooperative Ltd. v. ITO (230 Taxmann 309), spanning 2015 to 2026.

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 551/PUN/2023[2017-18]Status: HeardITAT Pune26 May 2023AY 2017-18

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.551/Pun/2023 िनधा"रण वष" / Assessment Year : 2017-18 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 : 24.05.2023 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 2017-18. 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 2017-18 Was Filed On 10.10.2017 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.73,98,124/-. Against The Said Return Of Income, The Assessment Was Completed By The Assessing Officer Vide Order Dated 31.10.2019 Passed U/S 143(3) Of The Act At A Total Income Of Rs.44,57,088/-. 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.551/PUN/2023 िनधा"रण वष" / Assessment Year : 2017-18 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 : 24.05.2023 Date of pronouncement : 26.05.2023 आदेश / ORDER PER INTURI RAMA RAO, AM : This is an appeal filed by the assessee…

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 553/PUN/2023[2020-21]Status: DisposedITAT Pune25 May 2023AY 2020-21

For Appellant: Adjournment application rejectedFor Respondent: Shri Ramnath P. Murkunde

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.553/PUN/2023 िनधा"रण वष" / Assessment Year : 2020-21 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 : Adjournment application rejected Revenue by : Shri Ramnath P. Murkunde Date of hearing : 23.05.2023 Date of pronouncement : 25.05.2023 आदेश / ORDER PER IN…

Satpuda Urban Credit Co- Opt Society Ltd, Jalgaon vs. Income Tax Officer, Ward-1(4), Jalgaon

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

ITA 531/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.531/Pun/2023 िनधा"रण वष" / Assessment Year : 2018-19 Satpuda Urban Credit Vs. Ito, Ward-1(4), Co-Op. Society Ltd., Jalgaon. At Post: Faizpur, Tal- Yawal, Dist.- Jalgaon- 425503 Pan : Aaals0467P Appellant Respondent Assessee By : None Revenue By : Shri Piyush Kumar Singh Yadav Date Of Hearing : 24.05.2023 Date Of Pronouncement : 25.05.2023 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 31.03.2023 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.531/PUN/2023 िनधा"रण वष" / Assessment Year : 2018-19 Satpuda Urban Credit Vs. ITO, Ward-1(4), Co-op. Society Ltd., Jalgaon. At Post: Faizpur, Tal- Yawal, Dist.- Jalgaon- 425503 PAN : AAALS0467P Appellant Respondent Assessee by : None Revenue by : Shri Piyush Kumar Singh Yadav Date of hearing : 24.05.2023 Date of pronouncement : 25.05.2023 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, Del…

Tuljabhavani Nagri Sahkari Patpehi Ltd, Panvel vs. The Principal Commissioner of Income Tax-1, Thane

Appeal is allowed in above terms

ITA 501/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

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

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Sardar Singh Meena

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.501/PUN./2023 Assessment Year 2018-2019 Pr. Commissioner of Tuljabhavani Nagri Sahkari Income Tax, Thane-1, Patpehi Ltd., Pragati, Plot Ashar I.T. Park, A-Wing, No.9, Sector-19, New Panvel, 6th Floor, Wagle Industrial Raigad – 410 206. vs. Estate, Thane (W). Maharashtra. PIN 400 604. PAN AAAAJ2329Q Maharashtra. (Appellant) (Respondent) For Assessee : Shri Nikhil S Pathak For Revenue : Shri Sardar Singh Meena Date of Hearing : 18.05.2023 Date of Pronouncem…

Shiv Shanti Nagri Sahakari Patsanstha Maryadit, Pune vs. Principal Commissioner of Income Tax, Pune-2, Pune

Appeal is allowed in above terms

ITA 490/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

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

For Appellant: Shri Pramod S ShingteFor Respondent: Shri M.G. Jasnani

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.490/PUN./2023 Assessment Year 2018-2019 Shiv Shanti Nagri Sahakari Patsanstha Maryadit, Flat No.2, 1st Floor, Anant Pr. Commissioner of Manohar Co.OP Hsg. Soc. Income Tax, Pune-2, Davi Bhusar Colony, Paud vs. Income Tax Office, PMT Road, Kothrud, Pune. Bldg., Shankar Sheth Maharashtra. Road, Pune-411037 PIN 411 038. Maharashtra. PAN AACAS3116J (Appellant) (Respondent) For Assessee : Shri Pramod S Shingte For Revenue : Shri M.G. Jasnani Date of Hearing : 1…

Solapur Zilla Madyamik Shikshak Sevakva Sahakari Pata Sanstha, Solapur vs. Principal Commissioner of Income Tax-4, Pune

Appeal is allowed in above terms

ITA 456/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

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

For Appellant: Shri Girish LaddaFor Respondent: Shri Sardar Singh Meena

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 ITA.No.456/PUN./2023 Assessment Year 2018-2019 Solapur Zilla Madhyamik The PCIT, Pune-4, Shikshah Sevakya Sahakari, Room No.322, Aayakar Pata Sanstha, H-9, Shivaji Sadan, Bodhi Towers, Nagar, Bale Bale, vs. Salisbury Park, Solapur – 413 001. Pune – 411 037. Maharashtra. Maharashtra. PAN AAAAS9588G (Appellant) (Respondent) For Assessee : Shri Girish Ladda For Revenue : Shri Sardar Singh Meena Date of Hearing : 16.05.2023 Date of Pronouncement : 25.05.2023 ORDER…

M/S Sahakar Maharshi Shankarrao Kolhe Sakhar Kar Kamgaranchi Sah Patpedhi, Ahmednagar vs. Principal Commissioner of Income Tax, Pune-1, Pune

Appeal is allowed in above terms

ITA 454/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

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

For Appellant: Shri Sanket JoshiFor Respondent: Shri Sardar Singh Meena

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 ITA.No.454/PUN./2023 Assessment Year 2018-2019 M/s. Sahakar Maharshi The PCIT, Pune-1, Shankarrao Kolhe Sakhar PMT Building, Kar Kamgaranchi Sah Shankar Sheth Road, Patpedhi, Sahajanandnagar vs. Swargate, Post, Shingnapur, Pune – 411 042. Tal. Kopargaon, Maharashtra. Dist. Ahmednagar Maharashtra. PAN AAAAT4903A (Appellant) (Respondent) For Assessee : Shri Sanket Joshi For Revenue : Shri Sardar Singh Meena Date of Hearing : 16.05.2023 Date of Pronouncement : 25.0…

Shivamrut Doodh Utpadak Sahakari Sangh Maryadit, Solapur vs. Principal Commissioner of Income Tax, Pune-4, Pune

Appeal is allowed in above terms

ITA 452/PUN/2023[2017-18]Status: DisposedITAT Pune25 May 2023AY 2017-18

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

For Appellant: Shri Deepak SasarFor Respondent: Shri Sardar Singh Meena

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.452/PUN./2023 Assessment Year 2017-2018 Shivamrut Doodh Utpadak The PCIT, Pune-4, Sahakari Sangh Maryadit Aayakar Sadan, Bodhi Vijaynagar Vizori, Towers, 548/2B, Salisbury Yeshwantnagar Malshiras, vs. Park, Gultekdi, Pune. Solapur – 413 118 PIN – 411 037. Maharashtra. Maharashtra. PAN AAAAS1180L (Appellant) (Respondent) For Assessee : Shri Deepak Sasar For Revenue : Shri Sardar Singh Meena Date of Hearing : 16.05.2023 Date of Pronouncement : 25.05.2023 O…

Pimpri Chinchwad Vidyut Kramchari Sahakri Pathanstha Maryadit, Pune vs. The Principal Commissioner of Income Tax-3, Pune

Appeal is allowed in above terms

ITA 408/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

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

For Appellant: Shri Deepak SasarFor Respondent: Shri Sardar Singh Meena

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

…1 ITA.No.408/PUN./2023 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.408/PUN./2023 Assessment Year 2018-2019 Pimpri Chinchwad Vidyut Karmchari Sahakri The PCIT, Pune-3, Patsanstha Maryadit, Ari 3rd Floor, C-Wing, PMT Sahakri Patsanstha MA 204 Commercial Complex, Mohal Complex, 2nd Floor, vs. Shankar-Seth Road, Mohal Complex, Pimpri, Swargate, Pune. Pune – 411 017. Maharashtra. Maharashtra. PIN – 411 037. PAN AAAJP0889N (Appellant) (Respondent) For Assessee : Shri Deepak Sasar For Revenue : Shri Sarda…

Shri Sharad Gramin Bigar Sheti Sahakari Pathasanstha Ltd, Pune vs. Principal Commissioner of Income Tax, Pune-4, Pune

Appeal is allowed in above terms

ITA 282/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

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

For Appellant: Shri B.B. ManeFor Respondent: Shri Deepak Garg

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.282/PUN./2023 Assessment Year 2018-2019 Shri Sharad Gramin Bigar The Pr. CIT, Pune-4, Sheti Sahakari Room No.322, 3rd Floor, Pathasanstha Ltd., Sharad Aaykar Sadan, Bodhi Sankul, Malegaon (Bk), vs. Towers, Salisbury Park, Tal.Baramati, Dist. Pune Gultekdi, Pune – 411037. Maharashtra. Maharashtra. PAN AABAS6680G (Appellant) (Respondent) For Assessee : Shri B.B. Mane For Revenue : Shri Deepak Garg Date of Hearing : 22.05.2023 Date of Pronouncement : 25.05.2…