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

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.

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 56 Section 80P Section 80P(4)Section 144B Section 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 263 assessment order erroneous section 80p(4)section 80p malabar industrial

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

The Hukkeri Taluka Agri Produce Co-Operative Marketing Society Limited, Sankeshwar vs. Income Tax Officer, Ward - 1(1), Belgavi

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

ITA 30/PAN/2018[2012-13]Status: DisposedITAT Panaji16 Nov 2021AY 2012-13

For Appellant: NoneFor Respondent: Shri Sourabh Nayak

Section 2Section 80(2)(d)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.30/PAN/2018 िनधा"रण वष" / Assessment Year : 2012-13 The Hukkeri Taluk Agri Produce Co-operative Marketing Society Ltd., 94, TAPCMS Ltd., RC Market, S. G. Road, Sankeshwar, Taluk : Hukkeri, Dist. Balagavi. PAN : AAAAT4615M .......अपीलाथ" / Appellant बनाम / V/s. ITO, Ward-1(1), ……""यथ" / Respondent Belagavi. Assessee by : None Revenue by : Shri Sourabh Nayak सुनवाई क" तारीख / Date of Hearing : 09.11.2021 घोषणा क" तारीख / Date of Pronouncement : 16.11.20…

Grama Seva Sahakari Sangh Ltd, Belgaum vs. Income Tax Officer, Ward - 1(4), Belagavi

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

ITA 1/PAN/2018[2013-14]Status: DisposedITAT Panaji15 Nov 2021AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita No.01/Pan/2018 िनधा"रण वष" / Assessment Year : 2013-14 Grama Seva Sahakari Sangh Ltd., Sankonhatti, Tq: Athani, Dist. Belgaum. .......अपीलाथ" / Appellant Pan : Aaaag0157B बनाम / V/S. Ito, Ward-1(4), ……""यथ" / Respondent Belagavi. Assessee By : Shri Shivanand Halbhavi Revenue By : Shri Sourabh Nayak सुनवाई क" तारीख / Date Of Hearing : 09.11.2021 घोषणा क" तारीख / Date Of Pronouncement : 15.11.2021 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), Gulbarga (‘Cit(A)’ For Short) Dated 26.10.2017 For The Assessment Year 2013-14. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. The Learned A.O. & Learned Cit (A) Have Erred In Disallowing Deduction Claimed Under Section 80P(2)(A) By Treating Is As Income From Other Sources. 2. The Learned A.O. Has Erred In Treating Income From Business & Profession As Income From Other Sources. 3. The Learned Ao & Learned Cit(A) Have Wrongly Interpreted The Provisions Of Sec 80P(2)(D) By Not Treating As Co-Op. Societies. 4. The Learned Ao Has Wrongly Interpreted The Definition Of Co-Op Society Vide Sec. 2(19) Of The It Act, 1961 By Treating Those Entities Which Are Registered Under The Co-Op Societies, 1912(2 Of 1912), Or Under Any Other Law For The Time Being In Force In Any State For The Registration Of Co-Op Societies, As Not Being Co-Op Societies.

For Appellant: Shri Shivanand HalbhaviFor Respondent: Shri Sourabh Nayak

Section 143(3)Section 2(19)Section 271(1)(c)Section 80(2)(d)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.01/PAN/2018 िनधा"रण वष" / Assessment Year : 2013-14 Grama Seva Sahakari Sangh Ltd., Sankonhatti, Tq: Athani, Dist. Belgaum. .......अपीलाथ" / Appellant PAN : AAAAG0157B बनाम / V/s. ITO, Ward-1(4), ……""यथ" / Respondent Belagavi. Assessee by : Shri Shivanand Halbhavi Revenue by : Shri Sourabh Nayak सुनवाई क" तारीख / Date of Hearing : 09.11.2021 घोषणा क" तारीख / Date of Pronouncement : 15.11.2021 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal fil…

Mahishwadagi Grama Seva Sahakari Sangh Ltd, Mahishwadagi vs. ITO, Ward - 1(4), Belgaum

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

ITA 65/PAN/2018[2013-14]Status: DisposedITAT Panaji12 Nov 2021AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita No.65/Pan/2018 िनधा"रण वष" / Assessment Year : 2013-14 Mahishwadagi Grama Seva Sahakari Sangh Ltd., Mahishwadagi, Tal. Athani, Dist. Belagavi- 591304. .......अपीलाथ" / Appellant Pan : Aaaam0355P बनाम / V/S. Ito, Ward-1(4), ……""यथ" / Respondent Belgaum. Assessee By : Shri Chetan Chougule Revenue By : Shri Sourabh Nayak सुनवाई क" तारीख / Date Of Hearing : 08.11.2021 घोषणा क" तारीख / Date Of Pronouncement : 12.11.2021 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), Gulbarga (‘Cit(A)’ For Short) Dated 30.11.2017 For The Assessment Year 2013-14. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. Because The Commissioner Of Income Tax (Appeals) Has Overlooked The Facts Of The Case & Not Taken Into Account The Submissions Given By The Appellant With Respect To Interest Received From Mandatory Statutory Deposits Kept With District Central Bank & Also Dividend Received From Such Mandatory Investments & Considered Them As Income From Other Sources & Also Interest Received From Savings Bank A/C Is Also Considered As Income From Other Sources, Instead Of Considering The Same As Income Attributable To Providing Credit Facilities To Its Members & Denied The Deduction Claimed Under Section 80P(2)(A)(I) Of Income Tax Act, 1961. 2. Because, The Learned Assessing Officer Erred In Denying The Deduction Claimed Under Section 80P(2)(A)(I) Of Income Tax Act, 1961. 3. Because The Learned Assessing Officer Has Overlooked The Facts Of The Case With Respect To Interest Received From Mandatory Statutory Deposits Kept With District Central Bank & Also Dividend Received From Such Mandatory

For Appellant: Shri Chetan ChouguleFor Respondent: Shri Sourabh Nayak

Section 143(3)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.65/PAN/2018 िनधा"रण वष" / Assessment Year : 2013-14 Mahishwadagi Grama Seva Sahakari Sangh Ltd., Mahishwadagi, Tal. Athani, Dist. Belagavi- 591304. .......अपीलाथ" / Appellant PAN : AAAAM0355P बनाम / V/s. ITO, Ward-1(4), ……""यथ" / Respondent Belgaum. Assessee by : Shri Chetan Chougule Revenue by : Shri Sourabh Nayak सुनवाई क" तारीख / Date of Hearing : 08.11.2021 घोषणा क" तारीख / Date of Pronouncement : 12.11.2021 आदेश / ORDER PER INTURI RAMA RAO, AM: T…

The Jangid Brajman Co-Operative Credit and Saving Society Ltd., Ajmer vs. Pr.CIT, Ajmer

In the result, the appeal of the assessee is allowed

ITA 13/JPR/2021[2015-16]Status: DisposedITAT Jaipur09 Nov 2021AY 2015-16

For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri B.K. Gupta (Pr.CIT) a

Section 143(2)Section 263Section 56Section 80PSection 80P(2)Section 80P(2)(a)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 13/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2015-16 cuke The Jangid Brahman Cooperative Credit The Pr. CIT, Vs. and Savings Bank Ltd., Ajmer. 1 Angira Nagar, Nasirabad Road, Ajmer. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAAAT 9156 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (C.A.) jktLo dh vksj ls…

M/S. Manjunatheshwara Credit Co-Operative Society Limited, Bengaluru vs. Income Tax Officer, Ward- 6(2)(2), Bengaluru

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

ITA 2238/BANG/2019[2015-16]Status: DisposedITAT Bangalore14 Oct 2021AY 2015-16

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.Chaitanya V. Mudrabettu, CAFor Respondent: Sri.K.Sankar Ganesh, JCIT-DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A”, BANGALORE Before Shri George George K, JM & Shri B.R.Baskaran, AM ITA No.2238/Bang/2019 : Asst.Year 2015-2016 M/s.Manjunatheshwara Credit The Income Tax Officer Co-operative Society Limited Ward 6(2)(2) v. No.20, 3rd Main, 2nd Block Bengaluru. Ring Road, Nandini Layout Bangalore – 560 096. PAN : AAKAS1721M. (Appellant) (Respondent) Appellant by : Sri.Chaitanya V. Mudrabettu, CA Respondent by : Sri.K.Sankar Ganesh, JCIT-DR Date of Pronouncement : 14.10.2021 Date of Hearing : 13.10.2021 O R D E R Per George George K, JM This appeal at the instance of th…

M/S. Panaje Cabank Limited, Puttur vs. Income Tax Officer, Ward - 1, Puttur

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

ITA 207/BANG/2020[2016-17]Status: DisposedITAT Bangalore11 Oct 2021AY 2016-17

Bench: Shri George George K

For Appellant: Sri.Narendra Sharma, AdvocateFor Respondent: Sri.Ganesh R.Ghale, Standing Counsel

Section 234BSection 57Section 80PSection 80P(2)Section 8O

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE “SMC-B” BENCH, BANGALORE Before Shri George George K, Judicial Member ITA No.207/Bang/2020 : Asst.Year 2016-2017 M/s.Panaje Cabank Limited The Income Tax Officer Panaje Post, Puttur Taluk Ward 1 v. Puttur. Arlapadavu, Puttur – 574 259, DK District. PAN : AAALP0109R. (Appellant) (Respondent) Appellant by : Sri.Narendra Sharma, Advocate Respondent by : Sri.Ganesh R.Ghale, Standing Counsel Date of Pronouncement : 11.10.2021 Date of Hearing : 08.10.2021 O R D E R This appeal at the instance of the assessee is directed against CIT(A)’s order dated 06.01.2020. The releva…

M/S. Primary Agricultural Credit Co-Operative Service Society Limited, Belthangady vs. Income Tax Officer, Ward- 1, Puttur

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

ITA 1306/BANG/2019[2016-17]Status: DisposedITAT Bangalore08 Oct 2021AY 2016-17

Bench: Shri B.R. Baskaran & Smt Beena Pillaiita. No. 1306/Bang/2019 Assessment Year: 2016-17 M/S. Primary Agricultural Credit Co-Operative Service The Income Tax Officer, Society Ltd., Ward – 1, Puttur – Ujire, 574 201. Belthangady – 574 240. Vs. Pan: Aaaju0058J (Appellant) (Respondent) For Assessee: Shri Mahesh R. Uppin, Advocate For Revenue : Shri Priyadarshi Mishra, Addl.Cit.(Dr) Date Of Hearing : 30.08.2021 Date Of Pronouncement : 08.10.2021 Order Per Beena Pillai, Jm. Present Appeals Are Filed By The Assessee Against The Common Order Dated 14/03/2019 Passed By The Ld.Cit(A) Mangaluru For Assessment Year 2016-17 On The Following Grounds:

For Appellant: Shri Mahesh R. Uppin, AdvocateFor Respondent: Shri Priyadarshi Mishra, Addl.CIT.(DR)

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

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B” BENCH: BANGALORE BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SMT BEENA PILLAI, JUDICIAL MEMBER ITA. No. 1306/Bang/2019 Assessment Year: 2016-17 M/s. Primary Agricultural Credit Co-operative Service The Income Tax Officer, Society Ltd., Ward – 1, Puttur – Ujire, 574 201. Belthangady – 574 240. vs. PAN: AAAJU0058J (Appellant) (Respondent) For Assessee: Shri Mahesh R. Uppin, Advocate For Revenue : Shri Priyadarshi Mishra, Addl.CIT.(DR) Date of Hearing : 30.08.2021 Date of Pronouncement : 08.10.2021 ORDER PER BEENA PILLAI, JM. Present appeals are filed…

Nikhara Souharda Credit Co-Operative Limited, Bengaluru vs. The Income Tax Officer, Ward- 5(2)(5), Bengaluru

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

ITA 630/BANG/2020[2014-15]Status: DisposedITAT Bangalore22 Sept 2021AY 2014-15

Bench: Shri George George K

For Appellant: Sri.Nitish Ranjan, CAFor Respondent: Sri.Ganesh R.Ghale, Standing Counsel

Section 143(2)Section 2(19)Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE “SMC-B” BENCH, BANGALORE Before Shri George George K, Judicial Member ITA No.629/Bang/2020 : Asst.Year 2013-2014 ITA No.630/Bang/2020 : Asst.Year 2014-2015 M/s.Nikhara Souharda Credit Co- The Income Tax Officer operative Limited Ward 5(2)(5) v. Bengaluru. No.148/1-1, 10th Main BKS 1st Stage, Srinagar Bengaluru – 560 050. PAN : AAATN9165H. (Appellant) (Respondent) Appellant by : Sri.Nitish Ranjan, CA Respondent by : Sri.Ganesh R.Ghale, Standing Counsel Date of Pronouncement : 22.09.2021 Date of Hearing : 21.09.2021 O R D E R These appeals at the instance of the ass…

Nikhara Souharda Credit Co-Operative Limited, Bengaluru vs. The Income Tax Officer, Ward- 5(2)(5), Bengaluru

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

ITA 629/BANG/2020[2013-14]Status: DisposedITAT Bangalore22 Sept 2021AY 2013-14

Bench: Shri George George K

For Appellant: Sri.Nitish Ranjan, CAFor Respondent: Sri.Ganesh R.Ghale, Standing Counsel

Section 143(2)Section 2(19)Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

The Primary Co-Operative Agricultural & Rural Development Bank Limited, Sullia vs. Income Tax Officer, Ward-1, Puttur

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

ITA 468/BANG/2020[2016-17]Status: DisposedITAT Bangalore02 Sept 2021AY 2016-17

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year:2016-17

For Appellant: Shri A. Ravish Rao, A.RFor Respondent: Shri Priyadarshi Mishra, D.R

Section 80Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(2)(i)

…ITA No.468/Bang/2020 The Primary Co-Op Agricultural & Rural Development Bank Ltd., Sullia IN THE INCOME TAX APPELLATE TRIBUNAL “B’’BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year:2016-17 The Primary Co-op. Agricultural & Rural Development Bank Ltd. Near KSRTC Bus Stand Sullia Vs. ITO Ward-1 Karnataka Puttur PAN NO : AAALT0052B APPELLANT RESPONDENT Appellant by : Shri A. Ravish Rao, A.R. Respondent by : Shri Priyadarshi Mishra, D.R. Date of Hearing : 02.09.2021 Date of Pronouncement : 02.09.2021 O R D E R PERB.R. BASKARAN, ACCOUNTANT MEM…

Sri Ananthapadmanabha Credit Co-Operative Society Limited, Karkala vs. Income Tax Officer, Ward- 3, Udupi

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

ITA 1256/BANG/2019[2016-17]Status: DisposedITAT Bangalore01 Sept 2021AY 2016-17

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2016-17

For Appellant: Shri V. Srinivasan, A.RFor Respondent: Shri Priyadarshi Mishra, D.R

Section 234BSection 57Section 80PSection 80P(2)(a)

…ITA No.1256/Bang/2019 M/s. Sri Ananthapadmanabha Credit Co-operative Society Ltd., Karkala IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2016-17 M/s. Sri Ananthapadmanabha Credit Co-operative Society Ltd. 1, R.G. Pai Complex, Hebri Vs. ITO Ward-3 Karkala 574 104 Udupi PAN NO : AACAS9906L APPELLANT RESPONDENT Appellant by : Shri V. Srinivasan, A.R. Respondent by : Shri Priyadarshi Mishra, D.R. Date of Hearing : 01.09.2021 Date of Pronouncement : 01.09.2021 O R D E R PER B.R. BASKARAN, ACCOUNT…

M/S. Ravindra Multipurpose Co-Operative Society Limited, Udupi vs. Income Tax Officer, Ward - 3, Udupi

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

ITA 1262/BANG/2019[2016-17]Status: DisposedITAT Bangalore31 Aug 2021AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2016-17

For Appellant: Shri Ramasubramaniyan, C.AFor Respondent: Smt. H Kabila, Addl.CIT

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

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2016-17 M/s Ravindra Multipurpose The Income-Tax Officer, Co-operative Society Ltd, Ward-3, No.31018, Shyanubhog Udupi. Building, Kukkundoor, Vs. Udupi-576 117. PAN – AAAAR 9986 M APPELLANT RESPONDENT Assessee by : Shri Ramasubramaniyan, C.A Revenue by : Smt. H Kabila, Addl.CIT Date of Hearing : 26-08-2021 Date of Pronouncement : 31-08-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeals are filed by the assessee against the common order da…

M/S. Jyothi Pattin Souhard Sahakari Niyamit, Gadag vs. Principal Commissioner of Income Tax, Hubballi

In the result, appeal of the Assessee is dismissed

ITA 650/BANG/2020[2015-16]Status: DisposedITAT Bangalore13 Aug 2021AY 2015-16

For Appellant: Shri. R. Chandrashekar, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 263Section 28Section 80Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year : 2015-16 M/s. Jyothi Pattin Souhard Sahakari Niyamit, Vs. The Principal Commissioner of Income Tax, APMC, Gadag. Hubbali. PAN : AAAAJ 2120 P APPELLANT RESPONDENT Appellant by : Shri. R. Chandrashekar, Advocate Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru Date of hearing : 10.08.2021 Date of Pronouncement : 13.08.2021 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the assessee against the order dated 11.03.2020 of Pr.CI…

Sri Vasavamba Co-Operative Society Limited, Hunsur vs. The Principal Commissioner of Income Tax, Mysore

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

ITA 453/BANG/2020[2015-16]Status: DisposedITAT Bangalore13 Aug 2021AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year : 2015-16 M/S. Vasavamba Co-Operative Society Ltd., Vs. The Principal Commissioner Of Income Tax, Ganesh Temple, Street Hunsur, Mysuru. Mysuru – 571 105, Karnataka. Pan : Aalas 6055 P Appellant Respondent Appellant By : Shri. V. Srinivasan, Advocate Respondent By : Ms. Neera Malhotra, Cit(Dr)(Itat), Bengaluru Date Of Hearing : 10.08.2021 Date Of Pronouncement : 13.08.2021 O R D E R Per N.V. Vasudevanthis Is An Appeal By The Assessee Against The Order Dated 28.04.2020 Of Pr.Cit, Mysuru, Passed Under Section 263 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’), In Relation To Assessment Year 2015-16. 2. The Assessee Is A Co-Operative Society Registered Under The Karnataka State Co-Operative Societies Act, 1959. It Accepts Deposits From Its Members & Provides Credit Facilities To Its Members. The Assessee Also Derives Income By Distributing Food Grains On Behalf Of The Karnataka State Food & Civil Supplies Corporation Ltd. In The Return Of Income Filed For Assessment Year 2015-16, The Asssessee Claimed Deduction Under Section 80P(2)(A)(I) Of The Act, 1961 Of A Sum Of Rs.10,61,494/- As Income From The Business Of Providing Credit Facilities To Its Members. The Ao Page 2 Of 15 Passed An Order Of Assessment Under Section 143(3) Of The Act Dated 31.07.2017 Accepting The Claim Of The Assessee.

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year : 2015-16 M/s. Vasavamba Co-operative Society Ltd., Vs. The Principal Commissioner of Income Tax, Ganesh Temple, Street Hunsur, Mysuru. Mysuru – 571 105, Karnataka. PAN : AALAS 6055 P APPELLANT RESPONDENT Appellant by : Shri. V. Srinivasan, Advocate Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru Date of hearing : 10.08.2021 Date of Pronouncement : 13.08.2021 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the assessee agai…

M/S. Perady Vyavasaya Seva Sahakari Bank Limited, Belthangady vs. Income Tax Officer, Ward- 1, Puttur

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

ITA 1451/BANG/2019[2016-17]Status: DisposedITAT Bangalore06 Aug 2021AY 2016-17

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year : 2016-17 M/S. Perady Vyavasaya Seva Sahakari Bank Ltd., Vs. Ito, 01, Post Perady, Ward – 1, Belthangady – 574 236. Puttur. Pan : Aaalp 0218 K Appellant Respondent Appellant By : Smt. Sheethal R. Borkar, Advocate Respondent By : Shri. Kannan Narayanan, Jcit(Dr)(Itat), Bengaluru Date Of Hearing : 04.08.2021 Date Of Pronouncement : 06.08.2021 O R D E R Per N.V. Vasudevanthis Is An Appeal By The Assessee Against The Order Dated 27.03.2019 Of Cit(A), Mangaluru, Relating To Assessment Year 2016-17. 2. The Assessee Is A Primary Agricultural Co-Operative Society Engaged In The Business Of Acceptance Of Deposits From Lenders, Lending Loans, Providing Banking Facility In Rural Village. The Assessee Filed Return Of Income For The Relevant Ay Declaring Nil Income After Claiming Deduction Of Rs.1,04,78,572/- Under Section 80P Of The Income Tax Act, 1961 (Act).

For Appellant: Smt. Sheethal R. Borkar, AdvocateFor Respondent: Shri. Kannan Narayanan, JCIT(DR)(ITAT), Bengaluru

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2016-17 M/s. Perady Vyavasaya Seva Sahakari Bank Ltd., Vs. ITO, 01, Post Perady, Ward – 1, Belthangady – 574 236. Puttur. PAN : AAALP 0218 K APPELLANT RESPONDENT Appellant by : Smt. Sheethal R. Borkar, Advocate Respondent by : Shri. Kannan Narayanan, JCIT(DR)(ITAT), Bengaluru Date of hearing : 04.08.2021 Date of Pronouncement : 06.08.2021 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the assessee against the order dated 27.03.2019 of…

M/S. Venoor Co-Operative Agricultural Bank Limited, Belthangady vs. Income Tax Officer, Ward- 1, Puttur

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

ITA 1448/BANG/2019[2016-17]Status: DisposedITAT Bangalore06 Aug 2021AY 2016-17

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year : 2016-17 M/S. Venoor Co-Operative Agricultural Bank Ltd., Vs. Ito, Venur, Belthangady – 574 242. Ward – 1,Puttur. Pan : Aaajv 0184 C Appellant Respondent Appellant By : Smt. Sheethal R. Borkar, Advocate Respondent By : Shri. Kannan Narayanan, Jcit(Dr)(Itat), Bengaluru Date Of Hearing : 04.08.2021 Date Of Pronouncement : 06.08.2021 O R D E R Per N.V. Vasudevanthis Is An Appeal By The Assessee Against The Order Dated 27.03.2019 Of Cit(A), Mangaluru, Relating To Assessment Year 2016-17. 2. The Assessee Is A Primary Agricultural Co-Operative Society Engaged In The Business Of Acceptance Of Deposits From Lenders, Lending Loans, Providing Banking Facility In Rural Village. The Assessee Filed Return Of Income For The Relevant Ay Declaring Nil Income After Claiming Deduction Of Rs.83,12,836 Under Section 80P Of The Income Tax Act, 1961 (Act).

For Appellant: Smt. Sheethal R. Borkar, AdvocateFor Respondent: Shri. Kannan Narayanan, JCIT(DR)(ITAT), Bengaluru

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2016-17 M/s. Venoor Co-operative Agricultural Bank Ltd., Vs. ITO, Venur, Belthangady – 574 242. Ward – 1,Puttur. PAN : AAAJV 0184 C APPELLANT RESPONDENT Appellant by : Smt. Sheethal R. Borkar, Advocate Respondent by : Shri. Kannan Narayanan, JCIT(DR)(ITAT), Bengaluru Date of hearing : 04.08.2021 Date of Pronouncement : 06.08.2021 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the assessee against the order dated 27.03.2019 of CIT(A),…

M/S. Thannirupantha Primary Agricultural Credit Co-Operative Society Limited, Belthangady vs. Income Tax Officer, Ward- 1, Puttur

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

ITA 277/BANG/2020[2016-17]Status: DisposedITAT Bangalore30 Jul 2021AY 2016-17

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.V.Srinivasan, AdvocateFor Respondent: Sri.Nethrapal, Addl.CIT-DR

Section 57Section 8O

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Shri B.R.Baskaran, AM ITA No.276/Bang/2020 : Asst.Year 2015-2016 ITA No.277/Bang/2020 : Asst.Year 2016-2017 M/s.Thannirupantha Primary The Income Tax Officer Agricultural Credit Co-operative Ward 1 v. Puttur. Society Limited Bank Building, 2-3 Karaya Village, Belthangady – 574 326. PAN : AADAT8875A. (Appellant) (Respondent) Appellant by : Sri.V.Srinivasan, Advocate Respondent by : Sri.Nethrapal, Addl.CIT-DR Date of Pronouncement : 30.07.2021 Date of Hearing : 30.07.2021 O R D E R Per George George K, JM These…

M/S. Thannirupantha Primary Agricultural Credit Co-Operative Society Limited, Belthancady vs. Income Tax Officer, Ward- 1, Puttur

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

ITA 276/BANG/2020[2015-16]Status: DisposedITAT Bangalore30 Jul 2021AY 2015-16

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.V.Srinivasan, AdvocateFor Respondent: Sri.Nethrapal, Addl.CIT-DR

Section 57Section 8O

M/S. Samrudha Souharda Credit Co-Operative Limited, Bangalore vs. Income Tax Officer, Ward- 5(2)(4), Bangalore

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

ITA 129/BANG/2020[2013-14]Status: DisposedITAT Bangalore09 Apr 2021AY 2013-14

Bench: Shri Chandra Poojari

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

Section 147Section 148Section 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-C” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA Nos.128 and 129/Bang/2020 Assessment Years : 2011-12, 2013-14 M/s. Samrudha Souharda Credit Co-operative Ltd., Income-tax Officer, 518, 3rd Main, BSK I Stage, Ward-5[2][5], Srinagar, Vs. Bengaluru. Bengaluru-560 019. PAN : ABDFS 2968 A APPELLANT RESPONDENT Assessee by : Shri. Guruprasad, Advocate Revenue by : Shri. Ganesh R. Ghale, Standing Counsel Date of hearing : 07.04.2021 Date of Pronouncement : 09.04.2021 O R D E R Per Shri. Chandra Poojari, AM: These appeals by the assessee directed against di…

M/S. Samrudha Souharda Credit Co-Operative Limited, Bangalore vs. Income Tax Officer, Ward- 5(2)(5), Bangalore

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

ITA 128/BANG/2020[2011-12]Status: DisposedITAT Bangalore09 Apr 2021AY 2011-12

Bench: Shri Chandra Poojari

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

Section 147Section 148Section 80P(2)Section 80P(2)(a)