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

Kundalika Nagari Sahakari Patsanstha Marydadit, Roha vs. Principal Commissioner of Income-Tax -1, Thane

In the result, all the appeals are allowed

ITA 352/PUN/2022[2017-18]Status: DisposedITAT Pune20 Dec 2022AY 2017-18

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 263Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1 303/PUN/2022 Pragati Gramin Bigarsheti PCIT-4, Pune 2017-18 Sahakari Patsanstha Maryadit, Ward No.2, Near Bajartul, Tal. Purandhar, Dist. Pune 412 102 PAN:AACAP1712H 2 308/PUN/2022 Chairman Mahatma PCIT-4, Pune 2017-18 Phule Nagari Sahakari Patsanstha, Rohan Complex, Mahatma Phule Chowk, Sangole, Dist. Solapur-413307 PAN:AAAAC1505F 3 319/PUN/2022 Shree Choudeshwari PCIT-4, Pune 2017-18 Togatveer Kshatri…

Kesha vs. Mruti Nagari Sahakari Pat. Ltd, Panvel

In the result, all the appeals are allowed

ITA 351/PUN/2022[2017-18]Status: DisposedITAT Pune20 Dec 2022AY 2017-18

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 263Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1 303/PUN/2022 Pragati Gramin Bigarsheti PCIT-4, Pune 2017-18 Sahakari Patsanstha Maryadit, Ward No.2, Near Bajartul, Tal. Purandhar, Dist. Pune 412 102 PAN:AACAP1712H 2 308/PUN/2022 Chairman Mahatma PCIT-4, Pune 2017-18 Phule Nagari Sahakari Patsanstha, Rohan Complex, Mahatma Phule Chowk, Sangole, Dist. Solapur-413307 PAN:AAAAC1505F 3 319/PUN/2022 Shree Choudeshwari PCIT-4, Pune 2017-18 Togatveer Kshatri…

Chhatrapati Sambhaji Maharaj Shakari Pat Sanstha Maryadit, Satara vs. Principal Commissioner of Income Tax, -3, Pune

In the result, all the appeals are allowed

ITA 349/PUN/2022[2017-18]Status: DisposedITAT Pune20 Dec 2022AY 2017-18

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 263Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1 303/PUN/2022 Pragati Gramin Bigarsheti PCIT-4, Pune 2017-18 Sahakari Patsanstha Maryadit, Ward No.2, Near Bajartul, Tal. Purandhar, Dist. Pune 412 102 PAN:AACAP1712H 2 308/PUN/2022 Chairman Mahatma PCIT-4, Pune 2017-18 Phule Nagari Sahakari Patsanstha, Rohan Complex, Mahatma Phule Chowk, Sangole, Dist. Solapur-413307 PAN:AAAAC1505F 3 319/PUN/2022 Shree Choudeshwari PCIT-4, Pune 2017-18 Togatveer Kshatri…

Baramati Taluka Sahakari Phalutpadan Sangh, Pune vs. Principal Commissioner of Income-Tax- 4, Pune

In the result, all the appeals are allowed

ITA 332/PUN/2022[2017-18]Status: DisposedITAT Pune20 Dec 2022AY 2017-18

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 263Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1 303/PUN/2022 Pragati Gramin Bigarsheti PCIT-4, Pune 2017-18 Sahakari Patsanstha Maryadit, Ward No.2, Near Bajartul, Tal. Purandhar, Dist. Pune 412 102 PAN:AACAP1712H 2 308/PUN/2022 Chairman Mahatma PCIT-4, Pune 2017-18 Phule Nagari Sahakari Patsanstha, Rohan Complex, Mahatma Phule Chowk, Sangole, Dist. Solapur-413307 PAN:AAAAC1505F 3 319/PUN/2022 Shree Choudeshwari PCIT-4, Pune 2017-18 Togatveer Kshatri…

Shri Bruhanmath Hotagi Shaikswhanik Sanstha Karmchari Sahkari Patpedi Marya, Solapur vs. Principal Commissioner of Income-Tax -4, Pune

In the result, all the appeals are allowed

ITA 330/PUN/2022[2017-18]Status: DisposedITAT Pune20 Dec 2022AY 2017-18

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 263Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1 303/PUN/2022 Pragati Gramin Bigarsheti PCIT-4, Pune 2017-18 Sahakari Patsanstha Maryadit, Ward No.2, Near Bajartul, Tal. Purandhar, Dist. Pune 412 102 PAN:AACAP1712H 2 308/PUN/2022 Chairman Mahatma PCIT-4, Pune 2017-18 Phule Nagari Sahakari Patsanstha, Rohan Complex, Mahatma Phule Chowk, Sangole, Dist. Solapur-413307 PAN:AAAAC1505F 3 319/PUN/2022 Shree Choudeshwari PCIT-4, Pune 2017-18 Togatveer Kshatri…

Dhanashree Mahila Gramin Bigarsheti Sah. Patsanstha Maryadit, Solapur vs. Principal Commissioner of Income-Tax -4, Pune

In the result, all the appeals are allowed

ITA 325/PUN/2022[2017-18]Status: DisposedITAT Pune20 Dec 2022AY 2017-18

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 263Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1 303/PUN/2022 Pragati Gramin Bigarsheti PCIT-4, Pune 2017-18 Sahakari Patsanstha Maryadit, Ward No.2, Near Bajartul, Tal. Purandhar, Dist. Pune 412 102 PAN:AACAP1712H 2 308/PUN/2022 Chairman Mahatma PCIT-4, Pune 2017-18 Phule Nagari Sahakari Patsanstha, Rohan Complex, Mahatma Phule Chowk, Sangole, Dist. Solapur-413307 PAN:AAAAC1505F 3 319/PUN/2022 Shree Choudeshwari PCIT-4, Pune 2017-18 Togatveer Kshatri…

Chairman Mahatma Phule Nagari Sahakari Patsanstha, Solapur vs. Principal Commissioner of Income-Tax -4, Pune

In the result, all the appeals are allowed

ITA 308/PUN/2022[2017-18]Status: DisposedITAT Pune20 Dec 2022AY 2017-18

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 263Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1 303/PUN/2022 Pragati Gramin Bigarsheti PCIT-4, Pune 2017-18 Sahakari Patsanstha Maryadit, Ward No.2, Near Bajartul, Tal. Purandhar, Dist. Pune 412 102 PAN:AACAP1712H 2 308/PUN/2022 Chairman Mahatma PCIT-4, Pune 2017-18 Phule Nagari Sahakari Patsanstha, Rohan Complex, Mahatma Phule Chowk, Sangole, Dist. Solapur-413307 PAN:AAAAC1505F 3 319/PUN/2022 Shree Choudeshwari PCIT-4, Pune 2017-18 Togatveer Kshatri…

Pragati Gramin Bigarsheti Sahakari Patsanstha Maryadit, Pune vs. Principal Commissioner of Income-Tax -4, Pune

In the result, all the appeals are allowed

ITA 303/PUN/2022[2017-18]Status: DisposedITAT Pune20 Dec 2022AY 2017-18

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 263Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1 303/PUN/2022 Pragati Gramin Bigarsheti PCIT-4, Pune 2017-18 Sahakari Patsanstha Maryadit, Ward No.2, Near Bajartul, Tal. Purandhar, Dist. Pune 412 102 PAN:AACAP1712H 2 308/PUN/2022 Chairman Mahatma PCIT-4, Pune 2017-18 Phule Nagari Sahakari Patsanstha, Rohan Complex, Mahatma Phule Chowk, Sangole, Dist. Solapur-413307 PAN:AAAAC1505F 3 319/PUN/2022 Shree Choudeshwari PCIT-4, Pune 2017-18 Togatveer Kshatri…

The Belgaum Coal and Coke Consumer Co-Operative Association Limited, Belgavi vs. Income Tax Officer, Ward - 1(1), Belgavi

Appeal is allowed in above terms

ITA 66/PAN/2019[2014-15]Status: DisposedITAT Panaji19 Dec 2022AY 2014-15

Bench: Shri Satbeer Singh Godara

For Appellant: Shri Shivanand HalbhaviFor Respondent: Smt. Neelima Nadkarni, Sr.DR
Section 143(3)Section 2(19)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH “SMC” : PANAJI [THROUGH VIRTUAL HEARING] BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER I.T.A.No.66/PAN/2019 Assessment Year 2014-15 The Belgaum Coal and The Income Tax Officer, Coke Consumer Ward – 1 (1), Feroj Cooperative Association Khimjibhai Complex, Opp Limited, Khanapur Road, Civil Hospital, Dr. Udyambag, Ambedkar Road, vs Belagavi - 590 008 Belagavi 590 001 PAN AAAAT4615M Karnataka. State of Karnataka Appellant Respondent Assessee by : Shri Shivanand Halbhavi Revenue by : Smt. Neelima Nadkarni, Sr.DR Date of hearing : 29.11.2022 Date of pronouncement :…

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

Appeal is allowed in above terms

ITA 140/PAN/2019[2015-16]Status: DisposedITAT Panaji19 Dec 2022AY 2015-16

Bench: Shri Satbeer Singh Godara

For Appellant: Shri S.J. KamatFor Respondent: Smt. Neelima Nadkarni, Sr.DR
Section 143(3)Section 40Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI ‘SMC’ BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER ITA.No.140/PAN/2019 Assessment Year 2015-2016 The Keri Urban Co-operative The Income Tax Officer, Credit Society Limited, Keri, Ward-2(3), Aaykar Sattari, Ponda – Goa. vs. Bhavan, Pato Plaza, PIN 403 505 Panaji, Goa – 403 001. PAN AAAJT0830D (Appellant) (Respondent) For Assessee : Shri S.J. Kamat For Revenue : Smt. Neelima Nadkarni, Sr.DR Date of Hearing : 29.11.2022 Date of Pronouncement : 19.12.2022 ORDER This assessee’s appeal for assessment year 2015-16, arises again…

Karamveer Bhaurao Patil Nagari Sahakari Patsanstha Maryadit, Pune vs. Pr. Commissioner of Income Tax, Pune

Appeal is allowed in above terms

ITA 404/PUN/2022[2017-18]Status: DisposedITAT Pune06 Dec 2022AY 2017-18

Bench: Shri S.S. Godara & G.D. Padmahshaliassessment Year : 2017-18

For Appellant: Shri Pramod S ShingteFor Respondent: Shri Pankaj Kumar
Section 143(3)Section 80PSection 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 G.D. PADMAHSHALI, ACCOUNTANT MEMBER Assessment Year : 2017-18 Karamveer Bhaurao Patil Vs. Pr.CIT-4, Pune Nagari Sahakari Patsanstha Maryadit, Sr.No.14, Satyaraj Complex, Hadapsar, Pune 411 028 Maharashtra AAAAK3735D Appellant Respondent Assessee by : Shri Pramod S Shingte Revenue by : Shri Pankaj Kumar Date of hearing : 28-11-2022 Date of pronouncement : 06-12-2022 आदेश / ORDER PER S.S. GODARA, JM : This assessee’s appeal for AY 2017-18 arises against the PCIT, Pune-4’s Din and order No. ITBA/REV/F/REV5/20…

Apd Jain Pathshala Sewakanchi Sah. Patsanstha Ltd, Solapur vs. Principal Commissioner of Income-Tax -4, Pune

Appeal is allowed in above terms

ITA 228/PUN/2022[2017-18]Status: DisposedITAT Pune06 Dec 2022AY 2017-18

Bench: Shri S.S. Godara & G.D. Padmahshaliassessment Year : 2017-18

For Appellant: Shri S.N. PuranikFor Respondent: Shri Pankaj Kumar
Section 143(3)Section 80PSection 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 G.D. PADMAHSHALI, ACCOUNTANT MEMBER Assessment Year : 2017-18 Shri APD Jain Pathashala Sevakanchi Vs. Pr.CIT-4, Pune Sahakari Patsanstha Limited, Walchand Hirachand Marg, Ashok Chowk, Solapur-413006 Maharashtra PAN : AAJAS1128B Appellant Respondent Assessee by : Shri S.N. Puranik Revenue by : Shri Pankaj Kumar Date of hearing 28-11-2022 : Date of pronouncement : 06-12-2022 आदेश / ORDER PER S.S. GODARA, JM : This assessee’s appeal for AY 2017-18 arises against the PCIT, Pune-4’s DIN and Order No. ITBA/REV/F…

The Orgaon Urban Co-Operative Credit Society Limited, Marcela vs. Income Tax Officer, Ward - 2(3), Panaji

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

ITA 242/PAN/2019[2015-16]Status: DisposedITAT Panaji30 Nov 2022AY 2015-16

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.242/Pan/2019 िनधा"रण वष" / Assessment Year : 2015-16 The Orgaon Urban Co- Vs. Ito, Ward-2(3), Panaji, Operative Credit Society Goa. Limited, Deulwada, Marcela, Goa- 403107. Pan : Aaaat6227D Appellant Respondent Assessee By : Shri Madhu Gawde Revenue By : Shri N. Shrikanth Date Of Hearing : 16.11.2022 Date Of Pronouncement : 30.11.2022 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)-1, Panaji [‘The Cit(A)’] Dated 29.05.2019 For The Assessment Year 2015-16. 2. The Appellant Raised The Following Grounds Of Appeal :- “1) The Learned Cit(A) Has Not Appreciated Appellants Submission That Though The Appellants Case Was Selected For Limited Scrutiny Under Cass Of Deduction Under Chapter Via & Low Income & High Loans / Advances / Investments The Learned Assessing Officer Erred In Examining Other Issues & Has Wrongly Travelled Beyond His Permitted Ambit In Making The Disallowances U/S. 40(A)(Ia) & Sec. 36(1)(V). 2) The Learned Cit(A) Ought To Have Considered That The Interest Earned On Statutory Investments Of Statutory Funds In The Apex Bank(Cooperative

For Appellant: Shri Madhu GawdeFor Respondent: Shri N. Shrikanth
Section 143(3)Section 194ASection 36Section 36(1)(iv)Section 36(1)(v)Section 36(1)(va)Section 40Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.242/PAN/2019 िनधा"रण वष" / Assessment Year : 2015-16 The Orgaon Urban Co- Vs. ITO, Ward-2(3), Panaji, operative Credit Society Goa. Limited, Deulwada, Marcela, Goa- 403107. PAN : AAAAT6227D Appellant Respondent Assessee by : Shri Madhu Gawde Revenue by : Shri N. Shrikanth Date of hearing : 16.11.2022 Date of pronouncement : 30.11.2022 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…

Lokmangal Nagri Sahakari Path Sanstha Mydt, Solapur vs. Principal Commissioner of Income-Tax -4, Pune

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

ITA 231/PUN/2022[2017-18]Status: DisposedITAT Pune29 Nov 2022AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.231/Pun/2022 िनधा"रण वष" / Assessment Year: 2017-18 Lokmangal Nagri Sahakari Vs. Pcit-4, Pune. Path Sanstha Maryadit, 94/29, Mangal Plaza, Opposite Padma Talkies, Jodbhavi Peth, Solapur- 413002. Pan : Aaaal1241M Appellant Respondent Assessee By : Shri Girish Ladda Revenue By : Shri Ganesh Bare Date Of Hearing : 23.11.2022 Date Of Pronouncement 29.11.2022 : आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Pr. Commissioner Of Income Tax-4, Pune (‘The Pcit’) Dated 19.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Year 2017-18. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. The Ld. Pr. Cit Has Erred In Law As Well As On Facts In Assuming The Jurisdiction U/S 263 Of The It Act, More So When The Assessment Order Passed U/S 143(3) Is Neither Erroneous Nor Prejudicial To The Interest Of Revenue.

For Appellant: Shri Girish LaddaFor Respondent: Shri Ganesh Bare
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.231/PUN/2022 िनधा"रण वष" / Assessment Year: 2017-18 Lokmangal Nagri Sahakari Vs. PCIT-4, Pune. Path Sanstha Maryadit, 94/29, Mangal Plaza, Opposite Padma Talkies, Jodbhavi Peth, Solapur- 413002. PAN : AAAAL1241M Appellant Respondent Assessee by : Shri Girish Ladda Revenue by : Shri Ganesh Bare Date of hearing : 23.11.2022 Date of pronouncement 29.11.2022 : आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee dir…

Shr Arunoday Multi State Co-Op Cr Soc Ltd, Solapur vs. Principal Commissioner of Income-Tax - 4, Pune

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

ITA 229/PUN/2022[2017-18]Status: DisposedITAT Pune29 Nov 2022AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.229/Pun/2022 िनधा"रण वष" / Assessment Year: 2017-18 Shri Arunoday Multi State Co- Vs. Pcit-4, Pune. Operative Credit Society Ltd., Arunoday 22 Veershaiv Nagar, Vij Apur Road, Jule Solapur, Solapur- 413001. Pan : Aakas8478H Appellant Respondent Assessee By : Shri Girish Ladda Revenue By : Shri Ganesh Bare Date Of Hearing : 23.11.2022 Date Of Pronouncement 29.11.2022 : आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Pr. Commissioner Of Income Tax-4, Pune (‘The Pcit’) Dated 28.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Year 2017-18. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. The Ld. Pr. Cit Has Erred In Law As Well As On Facts In Assuming The Jurisdiction U/S 263 Of The It Act, More So When The Assessment Order Passed U/S 143(3) Is Neither Erroneous Nor Prejudicial To The Interest Of Revenue.

For Appellant: Shri Girish LaddaFor Respondent: Shri Ganesh Bare
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.229/PUN/2022 िनधा"रण वष" / Assessment Year: 2017-18 Shri Arunoday Multi State Co- Vs. PCIT-4, Pune. operative Credit Society Ltd., Arunoday 22 Veershaiv Nagar, Vij Apur Road, Jule Solapur, Solapur- 413001. PAN : AAKAS8478H Appellant Respondent Assessee by : Shri Girish Ladda Revenue by : Shri Ganesh Bare Date of hearing : 23.11.2022 Date of pronouncement 29.11.2022 : आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the a…

M/S. Bharathi Co-Operative Credit Society Ltd, Bengaluru vs. Income Tax Officer, Ward-7(2)(3), Bengaluru

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

ITA 793/BANG/2022[2015-16]Status: HeardITAT Bangalore28 Nov 2022AY 2015-16

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Narendra Sharma, AdvocateFor Respondent: Smt.Prayadarshini Baseganni, Addl.CIT-DR
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM ITA No.793/Bang/2022 : Asst.Year 2015-2016 M/s.The Bharathi Co-operative The Income Tax Officer Credit Society, #1718, 3rd Block Ward 7(2)(1) v. 9th Main Road, Jayanagar Bangalore. Bangalore – 560 011. PAN : AAALT0604R. (Appellant) (Respondent) Appellant by : Sri.Narendra Sharma, Advocate Respondent by : Smt.Prayadarshini Baseganni, Addl.CIT-DR Date of Pronouncement : 28.11.2022 Date of Hearing : 28.11.2022 O R D E R Per George George K, JM This appeal at the instance of the assessee is dir…

Navodaya Nagri Pat Sanstha, Amravati vs. Income Tax Officer Ward -3, Amravati

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

ITA 66/NAG/2019[2013-14]Status: DisposedITAT Nagpur07 Nov 2022AY 2013-14
For Appellant: Shri Rajesh V. LoyaFor Respondent: Shri G. J. Ninawe
Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.66/NAG/2019 िनधा"रण वष" / Assessment Year: 2013-14 Navodaya Nagri Pat Vs. ITO, Ward-3, Amravati. Sanstha, C/o. M/s. Loya Bagri & Co. Chartered Accountants, Gandhibag, Nagpur- 440002. PAN : AAABN0223G Appellant Respondent Assessee by : Shri Rajesh V. Loya Revenue by : Shri G. J. Ninawe Date of hearing : 27.09.2022 Date of pronouncement : 07.11.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of ld. Commissioner…

Sharda Urban Credit Co-Op Society Ltd., Amravati vs. Income Tax Officer, Ward-4, Amravati

In the result, the appeal of assessee is allowed

ITA 386/NAG/2017[2008-2009]Status: DisposedITAT Nagpur31 Oct 2022AY 2008-2009

Bench: Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Rajesh V. Loya, CA (through virtual)For Respondent: Shri G.J. Ninawe (through virtual)
Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, NAGPUR (VIRTUAL HEARING HELD AT I.T.A.T. PUNE BENCHES, PUNE BEFORE SHRI PARTHA SARATHI CHAUDHURY, JM ITA No. 386/NAG/2017 : A.Y. 2008-09 Sharda Urban Credit Co-op. Society Ltd., Upper Floor, Gulshan Plaza, Rajapeth, Amravati. PAN : AACAS 1152J :Appellant Vs. The Income Tax Officer, Ward-4, Amravati Respondent Appellant by : Shri Rajesh V. Loya, CA (through virtual) Respondent by : Shri G.J. Ninawe (through virtual) Date of Hearing : 27-10-2022 Date of Pronouncement : 31-10-2022 ORDER This appeal preferred by the assessee emanates from the order of the ld. CIT(A)-1…

Nirmiti Nagari Sahakari Patsanstha Ltd., Nasik vs. Income-Tax Officer, Ward 1(2), Nashik

In the result, the appeal of assessee is allowed

ITA 442/PUN/2022[2017-18]Status: DisposedITAT Pune26 Oct 2022AY 2017-18

Bench: Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita No.442/Pun/2022

For Appellant: Shri Sanket Milind JoshiFor Respondent: Shri Piyush Kumar Singh Yadav
Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, PUNE BEFORE SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA No.442/PUN/2022 Nirmiti Nagari Sahakari Patsanstha Limited Gala No.2, Vikas Theater Building, Ashok Stambh, Nashik – 422202 PAN : AABAN7006R .......अपीलार्थी / Appellant बनाम / V/s. The Income Tax Officer, Ward-1(2), Nashik ……प्रत्यर्थी / Respondent Assessee by : Shri Sanket Milind Joshi Revenue by : Shri Piyush Kumar Singh Yadav सुनवाई की तारीख / Date of Hearing : 20-10-2022 घोषणा की तारीख / Date of Pronouncement : 26-10-2022 आदेश / ORDER PER PARTHA SARATHI CHAUDHURY, JM : This appeal preferr…

M/S. Bhavasar Kshatriya Co-Operative Credit Society Limited, Hubballi vs. Assistant Director of Income Tax, CPC, Bangalore

In the result, all the three appeals filed by assessee stands allowed for statistical purposes

ITA 583/BANG/2022[2019-20]Status: DisposedITAT Bangalore19 Oct 2022AY 2019-20

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Appeal No. Appellant Respondent Year The Income-Tax

For Appellant: Smt. Pratibha, Advocate
Section 56Section 57Section 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 Appeal No. Appellant Respondent Year The Income-tax ITA No. Officer, M/s. Bhavasar 2015-16 581/Bang/2022 Ward -3(3), Kshtriya Co- operative Credit Hubballi. Society Ltd., The Income-tax ITA No. Radhakrishna Officer, 2017-18 582/Bang/2022 Galli, Ward – 1(1), Durgad Bail, Hubballi. Hubballi – 580 The Assistant 020. Director of ITA No. PAN: Income Tax, 2019-20 583/Bang/2022 AAAJB0915D CPC, Bengaluru. Assessee by : Smt. Pratibha, Advocate : Smt. Priyadarshini Re…