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 371,886 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

M/S. Shreerama Credit Co-Operative Society Limited, Udupi vs. Income Tax Officer, Ward- 2, Udupi

The appeal of the assessee is partly allowed for statistical purposes

ITA 233/BANG/2020[2014-15]Status: DisposedITAT Bangalore06 Apr 2021AY 2014-15

Bench: Shri Chandra Poojari“Smc” Assessment Year: 2014-15

For Appellant: N O N EFor Respondent: Shri Ganesh R. Ghale, Standing Counsel
Section 80(2)(d)Section 80P(2)Section 80P(2)(a)

…ITA No.233/Bang/2020 M/s. Shreerama Credit Co-Op. Society Ltd., Udupi IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER “SMC” Assessment Year: 2014-15 M/s. Shreerama Credit Co-op. Society Ltd. Shankar Shet Towers ITO Ward-2 Kundapura Vs. Adi-Udupi Malpe Road Udupi District 576 201 Udupi District-576103 PAN NO : AAAJS1565Q APPELLANT RESPONDENT Appellant by : N O N E Respondent by : Shri Ganesh R. Ghale, Standing Counsel Date of Hearing : 06.04.2021 Date of Pronouncement : 06.04.2021 O R D E R PER CHANDRA POOJARI, ACCOUNTANT MEMBER: This appeal file…

M/S. Bannur Rytara Seva Sahakari Sangha Limited, Puttur vs. The Income Tax Officer, Ward- 1, Puttur

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

ITA 576/BANG/2020[2016-17]Status: DisposedITAT Bangalore30 Mar 2021AY 2016-17

Bench: Shri George George K

For Appellant: Sri.K.Mallaha Rao, AdvocateFor Respondent: Sri.Ganesh B.Ghale, Standing Counsel
Section 143(3)Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “SMC-B”, BANGALORE Before Shri George George K, Judicial Member ITA No.576/Bang/2020 : Asst.Year 2016-2017 M/s.Bannur Rytara Seva Sahakari The Income Tax Officer Sangha Limited Ward 1 v. Post Bolwer, Puttur – 574 201. Puttur. PAN : AAAAB3219R. (Appellant) (Respondent) Appellant by : Sri.K.Mallaha Rao, Advocate Respondent by : Sri.Ganesh B.Ghale, Standing Counsel Date of Date of Hearing : 23.03.2021 Pronouncement : 30.03.2021 O R D E R This appeal at the instance of the assessee is directed against CIT(A)’s order dated 07.01.2020. The relevant assessment year…

M/S. Irde Bettampady Primary Agricultural Co-Operative Society Limited, Puttur vs. Income Tax Officer, Ward - 1, Puttur

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

ITA 208/BANG/2020[2016-17]Status: DisposedITAT Bangalore22 Mar 2021AY 2016-17

Bench: Shri George George K

For Appellant: Sri.Narendra Sharma, AdvocateFor Respondent: Sri.Ganesh B.Ghale, Standing Counsel
Section 143(3)Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “SMC-B”, BANGALORE Before Shri George George K, Judicial Member ITA No.208/Bang/2020 : Asst.Year 2016-2017 M/s.IRDE Bettampady Primary The Income Tax Officer Agricultural Co-operative Society Ward 1 v. Limited, IRDE Bettempadi Puttur. Puttur – 574 259. PAN : AAAAI8347R. (Appellant) (Respondent) Appellant by : Sri.Narendra Sharma, Advocate Respondent by : Sri.Ganesh B.Ghale, Standing Counsel Date of Date of Hearing : 18.03.2021 Pronouncement : 22.03.2021 O R D E R This appeal at the instance of the assessee is directed against CIT(A)’s order dated 06.01.2020.…

M/S. Sri Kanaka Pathina Sahakara Sangha Niyamitha, Tumkur vs. The Income Tax Officer, Ward- 3, Tumkur

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

ITA 2303/BANG/2019[2016-17]Status: DisposedITAT Bangalore19 Mar 2021AY 2016-17

Bench: Shri George George K

For Appellant: Sri.G.S.Prashanth, CAFor Respondent: Sri.Ganesh B.Ghale, Standing Counsel
Section 143(3)Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “SMC-A”, BANGALORE Before Shri George George K, Judicial Member ITA No.2303/Bang/2019 : Asst.Year 2016-2017 M/s.Sri Kanaka Pathina Sahakara The Income Tax Officer Sangha Niyamitha Ward 3 v. 1st Cross, Kothi Thopu Tumkur. Tumkur – 572 103. PAN : AAJAS6448N. (Appellant) (Respondent) Appellant by : Sri.G.S.Prashanth, CA Respondent by : Sri.Ganesh B.Ghale, Standing Counsel Date of Date of Hearing : 18.03.2021 Pronouncement : 19.03.2021 O R D E R This appeal at the instance of the assessee is directed against CIT(A)’s order dated 29.08.2019. The relevant assessmen…

M/S. Spandana Credit Souharda Sahakari Niyamita, Bangalore vs. Income Tax Officer, Ward- 3(2)(2), Bangalore

In the result, appeal by the assessee is partly allowed

ITA 225/BANG/2020[2016-17]Status: DisposedITAT Bangalore17 Dec 2020AY 2016-17

Bench: Shri N. V. Vasudevan & Shri Chandra Poojariassessment Year : 2016-17 M/S. Spandana Credit Souhardha Sahakari Niyamita, Vs. The Income Tax Officer, 1587, Punyakoti, 3Rd Main Road, Chandra Layout, Ward – 3(2)(2), Vijayanagar, Bangalore. Bangalore – 560 040. Pan : Aagas 7780 Q Assessee By : Shri. Sukesh S. Patil, Ca Revenue By : Shri. Priyadarshi Mishra, Jcit(Dr)(Itat), Bangalore Date Of Hearing : 15.12.2020 Date Of Pronouncement : 17.12.2020 O R D E R

For Appellant: Shri. Sukesh S. Patil, CAFor Respondent: Shri
Section 5Section 6(1)Section 80PSection 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year : 2016-17 M/s. Spandana Credit Souhardha Sahakari Niyamita, Vs. The Income Tax Officer, 1587, Punyakoti, 3rd Main Road, Chandra Layout, Ward – 3(2)(2), Vijayanagar, Bangalore. Bangalore – 560 040. PAN : AAGAS 7780 Q Assessee by : Shri. Sukesh S. Patil, CA Revenue by : Shri. Priyadarshi Mishra, JCIT(DR)(ITAT), Bangalore Date of hearing : 15.12.2020 Date of Pronouncement : 17.12.2020 O R D E R Per N. V. Vasudevan, Vice President This appeal is by the as…

M/S Malnad Areca Marketing Co-Operative Society Limited, Shivamogga vs. Assistant Commissioner of Income Tax Circle-1, Shivamogga

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

ITA 256/BANG/2019[2013-14]Status: DisposedITAT Bangalore11 Dec 2020AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri S Krishnaswamy, C.AFor Respondent: Shri Kannan Narayan, JCIT (DR)
Section 57Section 80Section 80P(2)(a)Section 80P(2)(d)

…ore remand this issue to Ld.AO for computing the deduction as directed herein. 12. Ld.AO is directed to examine the facts in the light of decision of Hon’ble Karnataka High Court in case of Tumkur Merchants Souharda Credit Co-operative Ltd vs ITO, reported in 230 Taxmann 309, wherein decision by Hon’ble Supreme Court in case of Totgars Co-Coperative Sale Society Ltd., reported in 322 ITR 283 has been duly considered. We note that Hon’ble Karnataka High Court in case of Pr.CIT vs Totgars co-operative Sale Society reported in 392 ITR 74 confirmed the order of this Tribunal allowing deduction under section 80P(2)(d)…

The Income Tax Officer Ward-6(3)(2), Bangalore vs. M/S Ministry of Communication Employee Co-Operative Housing Society, Bangalore

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

ITA 2940/BANG/2018[2007-08]Status: DisposedITAT Bangalore11 Dec 2020AY 2007-08

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2007 – 08

For Appellant: Shri Balaram R Rao, AdvocateFor Respondent: Shri Elamurugu, JCIT (DR)
Section 80Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 8O

…ore remand this issue to Ld.AO for computing the deduction as directed herein. 10. Ld.AO is directed to examine the facts in the light of decision of Hon’ble Karnataka High Court in case of Tumkur Merchants Souharda Credit Co-operative Ltd vs ITO, reported in 230 Taxmann 309, wherein decision by Hon’ble Supreme Court in case of Totgars Co-Cooperative Sale Society Ltd., reported in 322 ITR 283 has been duly considered. We note that Hon’ble Karnataka High Court in case of Pr.CIT vs Totgars co-operative Sale Society reported in 392 ITR 74 confirmed the order of this Tribunal allowing deduction under section 80P(2)(d…

Vijaya Pathina Souhardha Sahakari Niyamitha, Bangalore vs. Income Tax Officer, Ward- 3(2)(2), Bangalore

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

ITA 286/BANG/2020[2016-17]Status: DisposedITAT Bangalore19 Nov 2020AY 2016-17

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

For Appellant: Shri Sandeep C, C.AFor Respondent: Smt. R Premi, JCIT (DR)
Section 142(1)Section 143(2)Section 6Section 80Section 80PSection 80P(2)(a)Section 80P(2)(d)

…ed/co-operative banks. In our view the issue needs to be revisited by Ld.AO for fresh decision after examining the facts and the light of decision of Hon’ble Karnataka High Court in case of Tumkur Merchants Souharda Credit Co-operative Ltd vs ITO, reported in 230 Taxmann 309, wherein decision by Hon’ble Supreme Court in case of Totgars Co-Coperative Sale Society Ltd., reported in 322 ITR 283 has been duly considered. The Ld.AR has also brought to our notice that Hon’ble Karnataka High Court in case of Pr.CIT vs Totgars co-operative Sale Society reported in 392 ITR 74 confirmed the order of this tribunal allowing…

Varadavinayaka Credit Sahakara Sangha Niyamith, Ballari vs. Income Tax Officer Ward-2, Ballary

In the result, assessee’s appeal is allowed for statistical purposes

ITA 2638/BANG/2018[2015-16]Status: DisposedITAT Bangalore09 Oct 2020AY 2015-16

Bench: Shri A. K. Garodia & Smt Beena Pillaiassessment Year : 2015-16 Ms. Varadavinayaka Credit Sahakara Sangha Ni., Vs. The Income Tax Officer, No.63, 2Nd Lunk, 2Nd Cross, Parvathi Nagar, Ballari – Ward – 2, 583 103. Ballari. Pan : Aabav 1731 F Appellant Respondent Assessee By : Shri. Madhukar G Hegde, Ca Revenue By : Smt. R. Premi, Jcit (Dr)(Itat), Bengaluru Date Of Hearing : 24.09.2020 Date Of Pronouncement : 09.10.2020 O R D E R Per A. K. Garodia: This Appeal Is Filed By The Assessee & The Same Is Directed Against The Order Of Learned Cit(A), Gulbarga, Dated 20.07.2018, For Assessment Year 2015-16. 2. Although The Assessee Has Raised As Many As 8 Grounds Of Appeal But In The Course Of Haring, It Was Submitted By Learned Ar Of The Assessee That The Only Issue Involved Is Regarding Allowability Of Deduction U/S 80P.

For Appellant: Shri. Madhukar G Hegde, CAFor Respondent: Smt. R. Premi, JCIT (DR)(ITAT), Bengaluru
Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI A. K. GARODIA, ACCOUNTANT MEMBER AND SMT BEENA PILLAI, JUDICIAL MEMBER Assessment year : 2015-16 Ms. Varadavinayaka Credit Sahakara Sangha Ni., Vs. The Income Tax Officer, No.63, 2nd Lunk, 2nd Cross, Parvathi Nagar, Ballari – Ward – 2, 583 103. Ballari. PAN : AABAV 1731 F APPELLANT RESPONDENT Assessee by : Shri. Madhukar G Hegde, CA Revenue by : Smt. R. Premi, JCIT (DR)(ITAT), Bengaluru Date of hearing : 24.09.2020 Date of Pronouncement : 09.10.2020 O R D E R Per A. K. Garodia, Accountant Member: This appeal is filed by the assessee and the s…

M/S. Tibetan Rabgayling Primary Agricultural Credit Co-Operative Society Limited, Gurupura vs. Principal Commissioner of Income Tax, Mysore

In the result, the assessee's appeal is partly allowed

ITA 392/BANG/2020[2015-16]Status: DisposedITAT Bangalore08 Oct 2020AY 2015-16

Bench: Shri George George K. & Shri B.R. Baskaranassessment Year: 2015-16

For Appellant: Shri V. Srinivasan, A.RFor Respondent: Shri S. Sundar Rao, D.R
Section 143(3)Section 263Section 44ASection 57Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…ITA No.392/Bang/2020 M/s. Tibetan Rabgayling Primary Agricultural Credit Co-Operative Society Ltd., Gurupura IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year: 2015-16 M/s. Tibetan Rabgayling Primary Agricultural Credit Co-operative Society Limited Gurupura, Hunsur Taluk Principal Commissioner of Vs. Gurupura-571188 Income Tax, Karnataka Mysore PAN NO : AAAAT3617P APPELLANT RESPONDENT Appellant by : Shri V. Srinivasan, A.R. Respondent by : Shri S. Sundar Rao, D.R. Date of Hearing : 06.10.2020 Da…

Sant Motiram Maharaj Sahakari Pat. Sanstha Ltd, Parbhani vs. Income-Tax Officer, Ward - Parbhani, Parbhani

In the result, the appeal is allowed

ITA 826/PUN/2019[2014-15]Status: DisposedITAT Pune23 Sept 2020AY 2014-15

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviिनधा"रण वष" / Assessment Year : 2014-15 Sant Motiram Maharaj Sahakari Vs. Ito, Pat Sanstha Ltd., Ward Chate Building, New Mondha, Parbhani Near Sbh, Gangakhed, Dist. Parbhani, Maharashtra – 431 514 Pan : Aadas3137Q Appellant Respondent Assessee By Smt. Deepa Khare Revenue By Shri Deepak Garg Date Of Hearing 16-09-2020 Date Of Pronouncement 23-09-2020 आदेश / Order Per R.S.Syal, Vp : This Appeal By The Assessee Emanates From The Order Dated 28-03-2019 Passed By The Pr. Commissioner Of Income-Tax-1, Aurangabad U/S.263 Of The Income-Tax Act, 1961 (Hereinafter Also Called ‘The Act’) In Relation To The Assessment Year 2014-15. 2. Succinctly, The Facts Of The Case Are That The Assessee Is A Credit Co-Operative Society Providing Credit Facility To Its Members. A Return Was Filed Declaring Nil Income. Assessment U/S 143(3) Of 2 Sant Motiram Maharaj Sah. Pat Sanstha Ltd.

Section 143(3)Section 244ASection 263Section 80PSection 80P(1)Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE – VIRTUAL COURT BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER िनधा"रण वष" / Assessment Year : 2014-15 Sant Motiram Maharaj Sahakari Vs. ITO, Pat Sanstha Ltd., Ward Chate Building, New Mondha, Parbhani Near SBH, Gangakhed, Dist. Parbhani, Maharashtra – 431 514 PAN : AADAS3137Q Appellant Respondent Assessee by Smt. Deepa Khare Revenue by Shri Deepak Garg Date of hearing 16-09-2020 Date of pronouncement 23-09-2020 आदेश / ORDER PER R.S.SYAL, VP : This appeal by the assessee emanates from the order dated 28-03-2019 passed…

M/S. Padangady Sahakari Vyavasayika Sangha, Belthangadi vs. Income Tax Officer, Ward - 1, Puttur

ITA 209/BANG/2020[2016-17]Status: DisposedITAT Bangalore10 Sept 2020AY 2016-17

Bench: Shri Chandra Poojari, Am Assessment Year: 2016-17 M/S. Padangady Sahakari Vs. The Income Tax Officer, Ward-1, Vyavasayika Sangha, Puttur. Padangady Village & Post, Belthangady Taluk, Dk District-574 217. [Pan: Aacap O271B] (Assessee -Appellant) (Revenue-Respondent) Asessee By Shri V. Srinivasan, Advocate Revenue By Shri Ganesh Ghale, Advocate Sc To Department Date Of Hearing 08/09/2020 Date Of Pronouncement 10/09/2020

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

…1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH, BANGALORE (SMC) BEFORE SHRI CHANDRA POOJARI, AM Assessment Year: 2016-17 M/s. Padangady Sahakari Vs. The Income Tax Officer, Ward-1, Vyavasayika Sangha, Puttur. Padangady Village & Post, Belthangady Taluk, DK District-574 217. [PAN: AACAP O271B] (Assessee -Appellant) (Revenue-Respondent) Asessee by Shri V. Srinivasan, Advocate Revenue by Shri Ganesh Ghale, Advocate SC to Department Date of hearing 08/09/2020 Date of pronouncement 10/09/2020 O R D E R Per CHANDRA POOJARI, AM: This appeal filed by the assessee is directed against the order of the C…

M/S. Creative Credit Co-Operative Society Limited, Bangalore vs. Income Tax Officer, Ward- 3(2)(3), Bangalore

ITA 2609/BANG/2019[2015-16]Status: DisposedITAT Bangalore10 Sept 2020AY 2015-16

Bench: Shri Chandra Poojari, Am Ita No. 2609 & 2610/Bang/2019 Assessment Years: 2015-16 & 2016-17 M/S. Creative Credit Co-Operative Vs. The Income Tax Officer, Society Limited, Ward 3(2)(3), Bangalore. No.428/2, Nagendra Block, Srinagar, Bangalore-560 050 Pan Aabac0713G

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

…1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH, BANGALORE (SMC) BEFORE SHRI CHANDRA POOJARI, AM ITA No. 2609 & 2610/Bang/2019 Assessment Years: 2015-16 & 2016-17 M/s. Creative Credit Co-operative Vs. The Income Tax Officer, Society Limited, Ward 3(2)(3), Bangalore. No.428/2, Nagendra Block, Srinagar, Bangalore-560 050 PAN AABAC0713G (Assessee -Appellant) (Revenue-Respondent) Asessee by Shri G. Satyanarayana, CA Revenue by Shri Ganesh R.Ghale, Advocate SC to Department Date of hearing 09/09/2020 Date of pronouncement 10/09/2020 O R D E R Per CHANDRA POOJARI, AM: These two appeals filed by the as…

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

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

ITA 1399/BANG/2019[2016-17]Status: DisposedITAT Bangalore01 Sept 2020AY 2016-17

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

For Appellant: Shri Prashanth G.S, C.AFor Respondent: Shri Pradeep Kumar, CIT
Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2016–17 M/s Narimogaru Primary The Income Tax Officer Agricultural Credit Co- Ward-1, operative Society Ltd., Puttur. No.1, Narimogarupost, Vs. Puttur Taluk, Puttur. PAN – AACAN 4873 F APPELLANT RESPONDENT Appellant by : Shri Prashanth G.S, C.A Respondent by : Shri Pradeep Kumar, CIT Date of Hearing : 01-09-2020 Date of Pronouncement : 01-09-2020 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order dated…

M/S. Nagapura Credit Co-Operative Society, Bangalore vs. Income Tax Officer, Ward- 6(2)(2), Bangalore

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

ITA 2405/BANG/2019[2016-17]Status: DisposedITAT Bangalore31 Aug 2020AY 2016-17

Bench: Shri N V Vasudevan & Shri G Manjunathaassessment Year: 2016-17

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri Priyadarshi Mishra, Jt.CIT(DR)(ITAT), Bengaluru
Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N V VASUDEVAN, VICE PRESIDENT AND SHRI G MANJUNATHA, ACCOUNTANT MEMBER Assessment year: 2016-17 Nagapura Credit Co-operative Society, Vs. The Income Tax Officer, No.411, 5th Main, 12th Cross, WOC, Ward 6(2)(2), Mahalakshmipuram, Bangalore. Bangalore – 560 086. PAN: AABAN 6975D APPELLANT RESPONDENT Appellant by : Shri C. Ramesh, CA Respondent by : Shri Priyadarshi Mishra, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 20.08.2020 Date of Pronouncement : 31.08.2020 O R D E R Per N.V. Vasudevan, Vice President This appeal by the assessee is a…

Mahaveera Credit Co-Operative Society Limited, Mangaluru vs. Income Tax Officer, Ward -1(3), Mangaluru

Accordingly, appeals filed by assessee stands allowed for statistical purposes

ITA 282/BANG/2020[2015-16]Status: DisposedITAT Bangalore21 Aug 2020AY 2015-16
For Appellant: Shri Mahesh R Uppin, AdvocateFor Respondent: Smt. R Premi, JCIT
Section 80Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ SMC BENCH : BANGALORE SHRI A.K GARODIA, ACCOUNTANT MEMBER SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.282 & 283/Bang/2020 & S.P Nos.63 & 64/Bang/2020 Assessment Year : 2014-15 & 2016-17 Mahaveera Credit Co-op. The Income-tax Officer, Society Ltd., Ward-1(3), Thakshila Building, Mangaluru. Ballal Bagh, Vs. Mangaluru-575 003. PAN – AAEAM 3398 Q APPELLANT RESPONDENT Appellant by : Shri Mahesh R Uppin, Advocate Respondent by : Smt. R Premi, JCIT Date of Hearing : 21-08-2020 Date of Pronouncement : 21-08-2020 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeals have bee…

M/S. Rythara Seva Sahakara Sangha Niyamitha, Bangalore vs. Income Tax Officer, Ward- 6(2)(5), Bangalore

ITA 226/BANG/2020[2016-17]Status: DisposedITAT Bangalore06 Jul 2020AY 2016-17

Bench: Shri A.K. Garodia & Shri Pavan Kumar Gadalem/S. Rythara Seva Sahakara Sangha Niyamitha, Hesaraghatta, Opp. Bmtc Bus Stop, Hesaraghatta Mainroad, Bangalore-560 088 ….Appellant Pan Aacar1587N Vs. Income Tax Officer, Ward 6(2)(5), Bangalore. ……Respondent.

For Appellant: Shri Nayaz Pasha, C.A.&For Respondent: Smt. R. Premi, JCIT (D.R)
Section 143(1)Section 143(2)Section 143(3)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ C ” BENCH: BANGALORE BEFORE SHRI A.K. GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER M/s. Rythara Seva Sahakara Sangha Niyamitha, Hesaraghatta, Opp. BMTC Bus Stop, Hesaraghatta MainRoad, Bangalore-560 088 ….Appellant PAN AACAR1587N Vs. Income Tax Officer, Ward 6(2)(5), Bangalore. ……Respondent. Assessee By: Shri Nayaz Pasha, C.A.& ShriThippeswamy .C.A Revenue By: Smt. R. Premi, JCIT (D.R) Date of Hearing : 01.07.2020 Date of Pronouncement : .07.2020 O R D E R PER SHRI PAVAN KUMAR GADALE, JM : The assessee has filed an appeal again…

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

ITA 1423/BANG/2019[2016-17]Status: DisposedITAT Bangalore18 Mar 2020AY 2016-17

Bench: Shri A.K. Garodia & Shri Pavan Kumar Gadalem/S. Bangady Co-Operative Agricultural Society Ltd., Indabettu Village, Bangady Post, Belthangady-574 214 ….Appellant Pan Aaefb 0377M Vs. Income Tax Officer, Ward 1, Puttur. ……Respondent. Assessee By: Shri S. Ramasubramanian, C.A. Revenue By: Shri Manjeet Singh, Addl. Cit (D.R)

For Appellant: Shri S. Ramasubramanian, C.AFor Respondent: Shri Manjeet Singh, Addl. CIT (D.R)
Section 143(1)Section 143(2)Section 143(3)Section 80PSection 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ A ” BENCH: BANGALORE BEFORE SHRI A.K. GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER M/s. Bangady Co-operative Agricultural Society Ltd., Indabettu Village, Bangady Post, Belthangady-574 214 ….Appellant PAN AAEFB 0377M Vs. Income Tax Officer, Ward 1, Puttur. ……Respondent. Assessee By: Shri S. Ramasubramanian, C.A. Revenue By: Shri Manjeet Singh, Addl. CIT (D.R) Date of Hearing : 10.03.2020 Date of Pronouncement : 18.03.2020 O R D E R PER SHRI PAVAN KUMAR GADALE, JM : The assessee has filed an appeal against the order of Commission…

M/S Gurupura Vyavasaya Seva Sahakari Sangha, Mangaluru vs. The Income Tax Officer Ward -1(2), Mangaluru

ITA 1442/BANG/2019[2015-16]Status: DisposedITAT Bangalore11 Mar 2020AY 2015-16

Bench: Shri A.K. Garodia & Shri Pavan Kumar Gadalem/S. Gurupura Vyavasaya Seva Sahakari Sangha, Yashaswi Sahakari Soudha, Gurupura Post, Gurupura, Mangaluru - 574145 ….Appellant Pan Aaalg0056C Vs. Income Tax Officer, Ward 1(2), Mangaluru. ……Respondent. Assessee By: Shri G.S. Prashanth, C.A. Revenue By: Shri A. Ramesh Kumar, Jcit (D.R)

For Appellant: Shri G.S. Prashanth, C.AFor Respondent: Shri A. Ramesh Kumar, JCIT (D.R)
Section 143(1)Section 143(2)Section 143(3)Section 80PSection 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ A ” BENCH: BANGALORE BEFORE SHRI A.K. GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER M/s. Gurupura Vyavasaya Seva Sahakari Sangha, Yashaswi Sahakari Soudha, Gurupura Post, Gurupura, Mangaluru - 574145 ….Appellant PAN AAALG0056C Vs. Income Tax Officer, Ward 1(2), Mangaluru. ……Respondent. Assessee By: Shri G.S. Prashanth, C.A. Revenue By: Shri A. Ramesh Kumar, JCIT (D.R) Date of Hearing : 04.03.2020 Date of Pronouncement : 11.03.2020 O R D E R PER SHRI PAVAN KUMAR GADALE, JM : The assessee has filed an appeal against the order of Co…

M/S. Tumkuru Co-Operative Milk Prodcers Societes Union Limited Mallasandra, Tumakuru vs. Assistant Commissioner of Income Tax, Circle- 1, Tumakuru

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

ITA 2226/BANG/2019[2015-16]Status: DisposedITAT Bangalore26 Feb 2020AY 2015-16

Bench: Smt. Beena Pillai, Jm & Shri. O. P. Meena, Am

For Appellant: Sri. R. E. Balasubramaniyam, CAFor Respondent: Sri. S.T. Seeshadri, JCIT-DR
Section 143(3)Section 2Section 2(19)Section 5Section 80Section 80PSection 80P(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Smt. Beena Pillai, JM & Shri. O. P. Meena, AM ITA No.2226/Bang/2019 : Asst. Year 2015 – 2016 ITA No.2227/Bang/2019 : Asst. Year 2016 – 2017 M/s. Tumkur Co-operative The Asst. Commissioner Milk Producers Societies of Income-tax, Union Limited, Circle – 1 C/o. Balu & Anand Tumakuru. Building No.46/2, Narasimha Vs. Towers, 1st Floor, 4th Cross Malleshwaram, Bengaluru – 560 003. PAN : AADAT7523P. (Appellant) (Respondent) Appellant by : Sri. R. E. Balasubramaniyam, CA Respondent by : Sri. S.T. Seeshadri, JCIT-DR Date of Pronouncement : 26.0…