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 371,507 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

Dirbadevi Sahakari Patpedi Ltd, Mumbai vs. ITO 15(2)(4), Mumbai

ITA 6535/MUM/2014[2010-11]Status: DisposedITAT Mumbai29 Jun 2016AY 2010-11

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Haresh ShahFor Respondent: Shri Vishwas Jadhav
Section 80PSection 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.6535/Mum./2014 (Assessment Year : 2010–11) Dirbadevi Sahakar Patpedi Ltd. No.1/J, Shree Datta Digamber CHS Pant Nagar, Ghatkopar ……………. Appellant Mumbai 400 075 PAN – AAATD7003Q v/s Income Tax Officer ……………. Respondent Ward–15(2)(4), Mumbai Assessee by : Shri Haresh Shah Revenue by : Shri Vishwas Jadhav Date of Hearing – 23.05.2016 Date of Order – 29.06.2016 O R D E R PER SAKTIJIT DEY, J.M. The aforesaid appeal at the instance of the assessee is directed against…

ITO 15(1)(1), Mumbai vs. The Central Telegraph Office Co Op Credit Society Ltd, Mumbai

The appeal of the assessee is allowed

ITA 2936/MUM/2014[2010-11]Status: DisposedITAT Mumbai23 May 2016AY 2010-11

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2010-11 Income Tax Officer-15(1)(1) M/S The Central Telegraph Room No.119, Office Co-Op. Credit बनाम/ Matru Mandir Society Limited, Vs. 1St Floor, Tardeo Road, Cto Compound, Gr. Floor, Mumbai-400007 Fort, Mumbai-400001 Pan No. Aaaat7914M (राज"व /Revenue) ("नधा"रती /Assessee) Assessment Year-2010-11 M/S The Central Telegraph Income Tax Officer-15(1)(1) Office Co-Op. Credit Society Room No.119, बनाम/ Limited, Matru Mandir Vs. Cto Compound, Gr. Floor, 1St Floor, Tardeo Road, Fort, Mumbai-400007 Mumbai-400001 Pan No. Aaaat7914M ("नधा"रती /Assessee) (राज"व /Revenue)

Section 2(24)Section 4Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ सी, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI "ी जोिग"दर "सह, "याियक सद"य एवं "ी राजे"", लेखा सद"य, के सम" । Before Shri Joginder Singh, Judicial Member and Shri Rajendra, Accountant Member Assessment Year-2010-11 Income Tax Officer-15(1)(1) M/s The Central Telegraph Room No.119, Office Co-op. Credit बनाम/ Matru Mandir Society Limited, Vs. 1st Floor, Tardeo Road, CTO Compound, Gr. Floor, Mumbai-400007 Fort, Mumbai-400001 PAN No. AAAAT7914M (राज"व /Revenue) ("नधा"रती /Assessee) Assessment Year-2010-11 M/s The Central Telegraph Income Tax Officer-15(1…

The Hooseini Co Operative Credit Society Ltd, Mumbai vs. ITO 15(1)(4), Mumbai

In the result, the appeal filed by the assessee is allowed and the appeal of the revenue is dismissed

ITA 3556/MUM/2014[2010-11]Status: DisposedITAT Mumbai09 Feb 2016AY 2010-11

Bench: S/Shri B.R.Baskaran, Am & Pawan Singh, Jm आमकय अऩीर सं./I.T.A. No.2965/Mum/ 2014 (ननधधायण वषा / Assessment Year: 2010-11) Income Tax Officer 15(1)(4), बनाम/ M/S Hooseini Co-Op Credit Matru Mandir, Room No.108, Soc.Ltd., Vs. Tardeo Road, 496-498, Sir J J Road, Mumbai-400007 Opp J J Hospital, Mumbai. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.3556/Mum/ 2014 (ननधधायण वषा / Assessment Year: 2010-11) M/S Hooseini Co-Op Credit बनाम/ Income Tax Officer 15(1)(4), Soc.Ltd., Matru Mandir, Room No.108, Vs. 496-498, Sir J J Road, Tardeo Road, Opp J J Hospital, Mumbai-400007 Mumbai. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 80PSection 80P(4)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “एच” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE S/SHRI B.R.BASKARAN, AM AND PAWAN SINGH, JM आमकय अऩीर सं./I.T.A. No.2965/Mum/ 2014 (ननधधायण वषा / Assessment Year: 2010-11) Income Tax Officer 15(1)(4), बनाम/ M/s Hooseini Co-Op Credit Matru Mandir, Room No.108, Soc.Ltd., Vs. Tardeo Road, 496-498, Sir J J Road, Mumbai-400007 Opp J J Hospital, Mumbai. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.3556/Mum/ 2014 (ननधधायण वषा / Assessment Year: 2010-11) M/s Hooseini Co-Op Credit बनाम/ Income Tax Officer 15(1)(4), Soc.Ltd., Matru…

ITO 22(2)(2), Navi Mumbai vs. The Barc Employee Co Op Credit Society Ltd, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 6904/MUM/2013[2010-11]Status: DisposedITAT Mumbai03 Feb 2016AY 2010-11

Bench: Shri R.C. Sharma & Shri Amarjit Singhassessment Year: 2010-11 Ito-22(2)(2), M/S. The Barc Exmployee 4Th Floor, Tower No.06, Co-Op. Credit Society Ltd., Room No.20, R-5, Shed, Vs. Station Complex, Behind Rlg North Gate, Vashi, Trombay Navi Mumbai – 400 703 Mumbai – 400 085 Pan: Aaajt 0003C (Appellant) (Respondent) Assessee By : Shri Subodh Ratnaparkhi, A.R. Revenue By : Shri Rajiv Pant, D.R. Date Of Hearing : 02.11.2015 Date Of Pronouncement : 03.02.2016 O R D E R Per R.C. Sharma: This Is An Appeal Filed By The Revenue Against The Order Of Ld. Cit(A) For The A.Y. 2010-11, In The Matter Of Order Decided Under Section 143(3) Of The Income Tax Act.

For Appellant: Shri Subodh Ratnaparkhi, A.RFor Respondent: Shri Rajiv Pant, D.R
Section 143(3)Section 80Section 80PSection 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2010-11 ITO-22(2)(2), M/s. The BARC Exmployee 4th Floor, Tower No.06, Co-op. Credit Society Ltd., Room No.20, R-5, Shed, Vs. Station Complex, Behind RLG North Gate, Vashi, Trombay Navi Mumbai – 400 703 Mumbai – 400 085 PAN: AAAJT 0003C (Appellant) (Respondent) Assessee by : Shri Subodh Ratnaparkhi, A.R. Revenue by : Shri Rajiv Pant, D.R. Date of Hearing : 02.11.2015 Date of Pronouncement : 03.02.2016 O R D E R Per R.C. Sharma, Accountant Member: This i…

Yashomandir Sahakari Patpetdhi Ltd, Mumbai vs. ITO 22(2)(4), Navi Mumbai

ITA 3477/MUM/2014[2010-11]Status: DisposedITAT Mumbai20 Jan 2016AY 2010-11

Bench: Shri Jason P. Boaz & Shri Ram Lal Negiyashomandir Sahakari Patpedhi Ltd., 307, Mahavir Apartment, Pant Nagar, Ghatkopar (East), Mumbai 400075 Pan:Aaaay 0015A ... Appellant Vs. Income Tax Officer 22(2)(4) Tower No.6, 4Th Floor, Vashi Railway Stn. Complex, Navi Mumbai 400 703 .... Respondent Income Tax Officer 22(2)(4) Tower No.6, 4Th Floor, Vashi Railway Stn. Complex, Navi Mumbai 400 703 .... Appellant

For Appellant: Shri V.G.GindeFor Respondent: Shri Nitin Waghmode
Section 143(3)Section 2(24)Section 56Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI JASON P. BOAZ ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Yashomandir Sahakari Patpedhi Ltd., 307, Mahavir Apartment, Pant Nagar, Ghatkopar (East), Mumbai 400075 PAN:AAAAY 0015A ... Appellant Vs. Income Tax Officer 22(2)(4) Tower No.6, 4th Floor, Vashi Railway Stn. Complex, Navi Mumbai 400 703 .... Respondent Income Tax Officer 22(2)(4) Tower No.6, 4th Floor, Vashi Railway Stn. Complex, Navi Mumbai 400 703 .... Appellant Vs. Yashomandir Sahakari Patpedhi Ltd., 307, Mahavir Apartment, Pant Nagar, Ghatkopar (East), Mumbai 400…

M/S Shree Keshava Pathina Sahakara Sangha Niyamitha, Mysore vs. ITO, Mysore

In the result, the appeal of the assessee is allowed

ITA 102/BANG/2015[2011-12]Status: DisposedITAT Bangalore30 Dec 2015AY 2011-12

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Raoshree Keshava Pathina Sahakara Sangha Niyamitha, No.1260, 3Rd Cross, Near Vinayaka Nurshing Home, Krishnamurthypuram, Mysore-570004. … Appellant Pan: Aaaas 5752 J Vs. Income-Tax Officer, Ward 2(2), Mysore. … Respondent Appellant By: Shri Suresh Muthukrishnan, Ca. Respondent By: Dr. P.K.Srihari (Dr) Date Of Hearing : 09/12/2015. Date Of Pronouncement: 30/12/2015. O R D E R Per Vijay Pal Rao, Jm :

For Appellant: Shri Suresh Muthukrishnan, CAFor Respondent: Dr. P.K.Srihari (DR)
Section 80PSection 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER Shree Keshava Pathina Sahakara Sangha Niyamitha, No.1260, 3rd Cross, Near Vinayaka Nurshing Home, Krishnamurthypuram, Mysore-570004. … Appellant PAN: AAAAS 5752 J Vs. Income-tax Officer, Ward 2(2), Mysore. … Respondent Appellant by: Shri Suresh Muthukrishnan, CA. Respondent by: Dr. P.K.Srihari (DR) Date of hearing : 09/12/2015. Date of pronouncement: 30/12/2015. O R D E R Per VIJAY PAL RAO, JM : This appeal by the assessee is directed against the order dated 16/10/201…

Ashwathapura Pathina Souharda Sahakiari Niyamitha, Bangalore vs. CIT, Bangalore

In the result, the appeals of the assessee are allowed

ITA 816/BANG/2015[2009-10]Status: DisposedITAT Bangalore10 Nov 2015AY 2009-10

Bench: Shri Abraham P. George & Shri Vijay Pal Rao

For Appellant: Ms. Rajeswari S., C.AFor Respondent: Shri Sunil Kumar Agarwala, Jt. CIT(DR)
Section 143(3)Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER ITA Nos. 816 & 817/Bang/2015 Assessment years : 2009-10 & 2010-11 Ashwathpura Pathina Souharda Vs. The Income Tax Officer, Sahakarai Niyamitha, Ward 2(1), Bangalore. No.1206, Ranganatha Complex, 12th Cross, M.C. Layout, Magadi Road, Bangalore – 560 040. PAN: AAAAA 5468M APPELLANT RESPONDENT Appellant by : Ms. Rajeswari S., C.A. Respondent by : Shri Sunil Kumar Agarwala, Jt. CIT(DR) Date of hearing : 28.10.2015 Date of Pronouncement : 10.11.2015 O R D E R Per Vi…