Vaveru Co-operative Rural Bank Ltd. v. CIT

396 ITR 371High Court2017#262 most cited
299

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2026.

Also referred to as

Vaveru Co-operative Rural Bank Ltd. v. CIT · Section 80P · 80P(2)(a) · 80P(2)(d) · 80P(4) · co-operative society deduction · income of co-operative bank · rejection of Revenue stand · assessee favorable · income-tax deduction

Sections most often in play

Section 80P(2)(a)(i)Section 80P(2)(d)Section 80PSection 143(3)Section 250Section 80P(4)Section 263Section 2(19)

Issues it is cited on

section 57(i)section 80(p)(2)(a)section 80(2)(d)section 286section 161section 80p(2)(c)section 63section 64section 60section 80p(2)(a)(iii)section 80p(2)(a)section 80(p)(2)

Judgments citing Vaveru Co-operative Rural Bank Ltd. v. CIT

Ganesh Vyapari Gramin Bigarsheti Sahakari Patsanstha Maryadit, Sangli vs. Income Tax Officer, Ward-2, Sangli

Appeal is allowed in above terms

ITA 643/PUN/2024[2018-19]Status: DisposedITAT Pune14 May 2024AY 2018-19

Bench: Shri Satbeer Singh Godara

For Appellant: Shri S.N. PuranikFor Respondent: Shri Kalpesh Kumar Rupavatiya
Section 143(3)Section 263Section 80P(2)(a)Section 80P(2)(d)

…A.O under Sec. 143(3), dated 07.03.2016.” 13 ITA.No.643/PUN./2024 3. Even the latter limb of interest income of Rs.4,05,040/- derived from Bank of Baroda is also found to be a covered issue going by The Vaveru Co-operative Rural Bank Ltd., vs. CCIT [2017] 396 ITR 371 (AP) that interest income(s) derived from such nationalized/other bank(s) also qualifies for sec.80P deduction and thereby declined it’s very stand. Faced with this situation, I adopt the foregoing detailed discussion mutatis mutandis to accept the assessee’s sec.80P(2)(a)(i)/ 80P(2)(d) deduction claim(s) in very terms. Ordered accordingly.…

Lake Town Co-Operative Housing Society Limited, Pune vs. Income Tax Officer, Ward-5(2), Pune

Appeal is partly allowed for

ITA 88/PUN/2024[2020-21]Status: DisposedITAT Pune07 May 2024AY 2020-21

Bench: Shri Rama Kanta Panda & Shri Satbeer Singh Godara

For Appellant: Shri Hari KrishanFor Respondent: Shri Ramnath P Murkunde
Section 143(3)Section 56Section 80PSection 80P(2)(d)

…im(s) of Rs.73,85,493/- in very terms. Ordered accordingly. 6. The outcome would not be different regarding the latter head of assessee’s interest income from nationalised/ other bank(s) in light of The Vaveru Co-operative Rural Bank Ltd., vs. CCIT [2017] 396 ITR 371 (AP) that interest income(s) derived from such nationalized/other bank(s) also qualifies for sec.80P deduction and thereby declined it’s very stand. Faced with this situation, we adopt the foregoing detailed discussion 16 ITA.No.88/PUN./2024 mutatis mutandis to accept the assessee’s sec.80P(2)(a)(i)/ 80P(2)(d) deduction claim(s) in very terms…

Ceat Limited (Tyredivision) Empoyees Co Op Credit Soceity Limited, Nashik vs. Income Tax Officer, Nashik

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

ITA 633/PUN/2024[2015-16]Status: DisposedITAT Pune06 May 2024AY 2015-16

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.633/Pun/2024 "नधा"रण वष" Assessment Year : 2015-16

For Respondent: Shri Manoj Tripathi
Section 143(1)Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.633/PUN/2024 "नधा"रण वष" Assessment Year : 2015-16 CEAT Limited (Tyre division) Vs. ITO, Nashik Employees Coop. Credit Society Limited, 82, MIDC, Satpur, Nashik 422 007, Maharashtra PAN : AAAAC7277N Appellant Respondent Assessee by None : Revenue by : Shri Manoj Tripathi Date of hearing : 02.05.2024 Date of pronouncement : 06.05.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of A…

Siddhivinayak Nagrik Sahakari Pat Sanstha Maryadit, Nagpur vs. Income Tax Officer, Ward-5(3), Nagpur

ITA 149/NAG/2023[2017-18]Status: DisposedITAT Nagpur29 Apr 2024AY 2017-18

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

For Appellant: Shri Vishal Manakshe, C.AFor Respondent: Shri Abhay Y. Marathe
Section 143(3)Section 56Section 80P(2)(a)Section 80P(2)(d)

…d restore the order passed by the A.O under Sec. 143(3), dated 07.03.2016.” 4. The outcome would be hardly any different qua the latter limb of interest income(s) from public sector bank(s) in light of The Vaveru Co-operative Rural Bank Ltd., vs. CCIT [2017] 396 ITR 371 (AP) that interest income(s) derived from such nationalized/other bank(s) also qualifies for sec.80P deduction. We thus reject the Revenue’s vehement arguments qua the assessee’s sole substantive grievance in very terms. Ordered accordingly. Necessary computation to follow in consequential proceedings as per law in very terms. Ordered accordingly…

Siddhivinayak Nagrik Sahakari Pat Sanstha Maryadit, Nagpur vs. Income Tax Officer, Ward-5(3), Nagpur

ITA 148/NAG/2023[2016-17]Status: DisposedITAT Nagpur29 Apr 2024AY 2016-17

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

For Appellant: Shri Vishal Manakshe, C.AFor Respondent: Shri Abhay Y. Marathe
Section 143(3)Section 56Section 80P(2)(a)Section 80P(2)(d)

…d restore the order passed by the A.O under Sec. 143(3), dated 07.03.2016.” 4. The outcome would be hardly any different qua the latter limb of interest income(s) from public sector bank(s) in light of The Vaveru Co-operative Rural Bank Ltd., vs. CCIT [2017] 396 ITR 371 (AP) that interest income(s) derived from such nationalized/other bank(s) also qualifies for sec.80P deduction. We thus reject the Revenue’s vehement arguments qua the assessee’s sole substantive grievance in very terms. Ordered accordingly. Necessary computation to follow in consequential proceedings as per law in very terms. Ordered accordingly…

Siddhivinayak Nagrik Sahakari Pat Sanstha Maryadit, Nagpur vs. Income Tax Officer, Ward-5(3), Nagpur

ITA 147/NAG/2023[2015-16]Status: DisposedITAT Nagpur29 Apr 2024AY 2015-16

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

For Appellant: Shri Vishal Manakshe, C.AFor Respondent: Shri Abhay Y. Marathe
Section 143(3)Section 56Section 80P(2)(a)Section 80P(2)(d)

…d restore the order passed by the A.O under Sec. 143(3), dated 07.03.2016.” 4. The outcome would be hardly any different qua the latter limb of interest income(s) from public sector bank(s) in light of The Vaveru Co-operative Rural Bank Ltd., vs. CCIT [2017] 396 ITR 371 (AP) that interest income(s) derived from such nationalized/other bank(s) also qualifies for sec.80P deduction. We thus reject the Revenue’s vehement arguments qua the assessee’s sole substantive grievance in very terms. Ordered accordingly. Necessary computation to follow in consequential proceedings as per law in very terms. Ordered accordingly…

Kundalika Nagari Sahakari Patsanstha Maryadit, Roha vs. ITO, Ward 1, Panvel

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

ITA 576/PUN/2024[2018-19]Status: DisposedITAT Pune25 Apr 2024AY 2018-19

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.576/Pun/2024 "नधा"रण वष" / Assessment Year : 2018-19

For Appellant: Shri Ajinkya M. Vaishampayan
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…arnataka High Court in the case of Tumkur Merchants Souharda Credit Cooperative Ltd. Vs. ITO (2015) 230 taxmann.com 309 (Kar.) and the Hon’ble Telangana and Hon’ble Andhra Pradesh High Court in the case of Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 took a view that such interest income is attributable to the activities of the society and, therefore, eligible for exemption u/s 80P(2)(a)(i) of the Act. Similar view has been taken by the Hon’ble Calcutta High Court in the case of PCIT vs. Gunja Samabay Krishi Unnayan Samity Ltd., 147 taxmann.com 518 (Calcutta) and the Hon’ble Madras High C…

Ruby Hall Clinic Karmchari Sahakari Pat Sanstha Maryadit, Pune vs. Income Tax Officer Ward 7(1), Pune

In the result, the appeal of the assessee is allowed

ITA 49/PUN/2024[2017-18]Status: DisposedITAT Pune25 Apr 2024AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.49/Pun/2024 Assessment Year : 2017-18 Ruby Hall Clinic Karmchari Vs. Ito, Ward-7(1), Sahakari Patsanstha Maryadit, Pune 40, Sasoon Road, Pune Ho, Haveli, Pune- 411 001 Maharashtra Pan : Aaaar9852L Appellant Respondent

For Appellant: Shri Randeep Sharma &For Respondent: Shri A.K. Mahala
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 INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.49/PUN/2024 Assessment Year : 2017-18 Ruby Hall Clinic Karmchari Vs. ITO, Ward-7(1), Sahakari Patsanstha Maryadit, Pune 40, Sasoon Road, Pune HO, Haveli, Pune- 411 001 Maharashtra PAN : AAAAR9852L Appellant Respondent Assessee by : Shri Randeep Sharma & Shri Deepak Sasar Revenue by : Shri A.K. Mahala Date of hearing : 24.04.2024 Date of pronouncement : 25.04.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee dire…

Ruby Hall Clinic Karmchari Sahakari Pat Sanstha Maryadit, Pune vs. Income Tax Officer, Ward 7(1), Pune

In the result, the appeal of the assessee is allowed

ITA 32/PUN/2024[2020-21]Status: DisposedITAT Pune25 Apr 2024AY 2020-21

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.32/Pun/2024 Assessment Year : 2020-21 Ruby Hall Clinic Karmchari Vs. Ito, Ward-7(1), Sahakari Patsanstha Maryadit, Pune 40, Sasoon Road, Pune Ho, Haveli, Pune- 411 001 Maharashtra Pan : Aaaar9852L Appellant Respondent

For Appellant: Shri Randeep Sharma &For Respondent: Shri A.K. Mahala
Section 143(1)Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.32/PUN/2024 Assessment Year : 2020-21 Ruby Hall Clinic Karmchari Vs. ITO, Ward-7(1), Sahakari Patsanstha Maryadit, Pune 40, Sasoon Road, Pune HO, Haveli, Pune- 411 001 Maharashtra PAN : AAAAR9852L Appellant Respondent Assessee by : Shri Randeep Sharma & Shri Deepak Sasar Revenue by : Shri A.K. Mahala Date of hearing : 24.04.2024 Date of pronouncement : 25.04.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee dire…

Kal Devendra Sarda Nagari Sahakari Patsanstha Maryadit, Nashik vs. ITO, Ward 1(2), Nashik

In the result, both the appeals of the appellant stands partly

ITA 468/PUN/2024[2017-18]Status: DisposedITAT Pune22 Apr 2024AY 2017-18

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita Nos.467 & 468/Pun/2024 "नधा"रण वष" / Assessment Years: 2014-15 & 2017-18 Kai Devendra Sarda Nagari Vs. Ito, Ward-1(2), Sahakari Patsanstha Maryadit, Nashik Tryamba Keshwar, Renuka Housing Soc., Trimbakeshwar, Patil Galli, Trimbakeshwar Nashik 422 101 Maharashtra Pan : Aaaak4418P Appellant Respondent

For Appellant: Smt. Deepa KhareFor Respondent: Shri Arvind Desai
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 Nos.467 & 468/PUN/2024 "नधा"रण वष" / Assessment Years: 2014-15 & 2017-18 Kai Devendra Sarda Nagari Vs. ITO, Ward-1(2), Sahakari Patsanstha Maryadit, Nashik Tryamba Keshwar, Renuka Housing soc., Trimbakeshwar, Patil Galli, Trimbakeshwar Nashik 422 101 Maharashtra PAN : AAAAK4418P Appellant Respondent Assessee by : Smt. Deepa Khare Revenue by : Shri Arvind Desai Date of hearing : 18.04.2024 Date of pronouncement : 22.04.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the two appea…

Kai Devendra Sarda Nagari Sahakari Patsanstha Maryadit, Nashik vs. ITO, Ward 1(2), Nashik

In the result, both the appeals of the appellant stands partly

ITA 467/PUN/2024[2014-15]Status: DisposedITAT Pune22 Apr 2024AY 2014-15

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita Nos.467 & 468/Pun/2024 "नधा"रण वष" / Assessment Years: 2014-15 & 2017-18 Kai Devendra Sarda Nagari Vs. Ito, Ward-1(2), Sahakari Patsanstha Maryadit, Nashik Tryamba Keshwar, Renuka Housing Soc., Trimbakeshwar, Patil Galli, Trimbakeshwar Nashik 422 101 Maharashtra Pan : Aaaak4418P Appellant Respondent

For Appellant: Smt. Deepa KhareFor Respondent: Shri Arvind Desai
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 Nos.467 & 468/PUN/2024 "नधा"रण वष" / Assessment Years: 2014-15 & 2017-18 Kai Devendra Sarda Nagari Vs. ITO, Ward-1(2), Sahakari Patsanstha Maryadit, Nashik Tryamba Keshwar, Renuka Housing soc., Trimbakeshwar, Patil Galli, Trimbakeshwar Nashik 422 101 Maharashtra PAN : AAAAK4418P Appellant Respondent Assessee by : Smt. Deepa Khare Revenue by : Shri Arvind Desai Date of hearing : 18.04.2024 Date of pronouncement : 22.04.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the two appea…

The Indupalli Primary Agriculture Co Operative Credit Society Ltd, Unguturu Mandalam vs. Income Tax Officer, Ward-1, Gudiwada

In the result, appeal of the Revenue is dismissed

ITA 89/VIZ/2024[2020-21]Status: DisposedITAT Visakhapatnam19 Apr 2024AY 2020-21

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./I.T.A.No.88/Viz/2024 & 89/Viz/2024 (ननधधारण वर्ा / Assessment Year : 2018-19 & 2020-21) The Indupalli Primary Agriculture Vs. Income Tax Officer Cooperative Credit Society Ltd., Ward-1 No.Kr356 Dno.5-46, Indupalli Village Gudiwada Indupalli Post Unguturu Mandalam Krishna [Pan : Aacat9205B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri C.Subrahmanyam, ARFor Respondent: Dr.Aparna Villuri, DR
Section 143(3)Section 144BSection 147Section 148Section 148ASection 151ASection 250Section 80P(2)(a)Section 80P(2)(d)Section 8P(2)(a)

…आयकरअपीलीयअधिकरण, धिशाखापटणम “SMC” पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM “SMC” BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER आयकर अपील सं./I.T.A.No.88/Viz/2024 & 89/Viz/2024 (ननधधारण वर्ा / Assessment Year : 2018-19 and 2020-21) The Indupalli Primary Agriculture Vs. Income Tax Officer Cooperative Credit Society Ltd., Ward-1 No.KR356 DNo.5-46, Indupalli Village Gudiwada Indupalli Post Unguturu Mandalam Krishna [PAN : AACAT9205B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant b…

The Indupalli Primary Agriculture Co Operative Credit Society Ltd, Unduturu Mandalam vs. Income Tax Officer, Ward-1, Gudiwada

In the result, appeal of the Revenue is dismissed

ITA 88/VIZ/2024[2018-19]Status: DisposedITAT Visakhapatnam19 Apr 2024AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./I.T.A.No.88/Viz/2024 & 89/Viz/2024 (ननधधारण वर्ा / Assessment Year : 2018-19 & 2020-21) The Indupalli Primary Agriculture Vs. Income Tax Officer Cooperative Credit Society Ltd., Ward-1 No.Kr356 Dno.5-46, Indupalli Village Gudiwada Indupalli Post Unguturu Mandalam Krishna [Pan : Aacat9205B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri C.Subrahmanyam, ARFor Respondent: Dr.Aparna Villuri, DR
Section 143(3)Section 144BSection 147Section 148Section 148ASection 151ASection 250Section 80P(2)(a)Section 80P(2)(d)Section 8P(2)(a)

…आयकरअपीलीयअधिकरण, धिशाखापटणम “SMC” पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM “SMC” BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER आयकर अपील सं./I.T.A.No.88/Viz/2024 & 89/Viz/2024 (ननधधारण वर्ा / Assessment Year : 2018-19 and 2020-21) The Indupalli Primary Agriculture Vs. Income Tax Officer Cooperative Credit Society Ltd., Ward-1 No.KR356 DNo.5-46, Indupalli Village Gudiwada Indupalli Post Unguturu Mandalam Krishna [PAN : AACAT9205B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant b…

Maulikripa Nagari Sahakari Patsanstha Maryadit, Pune vs. ITO, Ward 14(4), Pune

Appeal is allowed in above terms

ITA 397/PUN/2024[2017-18]Status: DisposedITAT Pune17 Apr 2024AY 2017-18

Bench: Shri Satbeer Singh Godara

For Appellant: Shri M.R. BhagwatFor Respondent: Shri Manish Mehta
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(c)

…shtra. Learned DR placed strong reliance on Totagars Co- operative Society Ltd. vs. ITO 322 ITR 283 (SC). It is noticed in this factual backdrop that the instant issue is no more res integra in light of The Vaveru Co-operative Rural Bank Ltd., vs. CCIT [2017] 396 ITR 371 (AP) wherein their lordships’ have duly considered the same before granting sec.80P deduction to the assessee qua similar interest income derived from nationalized/public sector bank(s). The assessee succeeds in it’s instant third substantive ground in very terms. Necessary computation shall follow as per law. 5. Lastly comes the assessee’s 4th…

Sharad Nagari Sahakari Patsanstha Maryadit, Sangli vs. Income Tax Officer, Ward-2, Sangli

Appeal is allowed in above terms

ITA 335/PUN/2024[2020-21]Status: DisposedITAT Pune16 Apr 2024AY 2020-21

Bench: Shri Satbeer Singh Godara

For Appellant: -None-For Respondent: Shri Manish Mehta
Section 143(3)Section 263Section 80P(2)(a)Section 80P(2)(d)

….03.2016.” 12 ITA.No.335/PUN./2024 3. Even the latter limb of interest income of Rs.96,000/- derived from investments made in nationalized/other bank(s), the Revenue could hardly dispute that case law The Vaveru Co- operative Rural Bank Ltd., vs. CCIT [2017] 396 ITR 371 (AP) that interest income(s) derived from such nationalized/other bank(s) also qualifies for sec.80P deduction and thereby declined it’s very stand. Faced with this situation, I adopt the foregoing detailed discussion mutatis mutandis to accept the assessee’s sec.80P(2)(a)(i)/80P(2)(d) deduction claim(s) in very terms. Ordered accordingly. 4. Th…

Ashta Vinayak Nagari Sahakari Path Sanstha Maryadit, Amravati vs. Income Tax Office, Ward-1, Amravati

Appeal is allowed in above terms

ITA 54/NAG/2023[2014-15]Status: DisposedITAT Nagpur16 Apr 2024AY 2014-15

Bench: Shri Satbeer Singh Godara

For Appellant: Shri Mahavir Atal, C.AFor Respondent: Shri Abhay Y. Marathe
Section 143(3)Section 56Section 80PSection 80P(2)(a)

…s. ITO 322 ITR 283 (SC) that such an 3 ITA.No.54/NAG./2023 interest income is not eligible for the impugned deduction. I notice in this backdrop that the instant issue is no more res integra in light of The Vaveru Co-operative Rural Bank Ltd., vs. CCIT [2017] 396 ITR 371 (AP) that interest income(s) derived from such nationalized/other bank(s) also qualifies for sec.80P deduction. Faced with this situation, I accept the assessee’s instant sole substantive grievance in principle and leave it open for the learned Assessing Officer to finalise his consequential computation in very terms. Ordered accordingly. 5. Del…

Shri T S Nagari Sahakari Patsanstha Maryadit, Pune vs. Income Tax Officer, Ward-10(1), Pune

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

ITA 433/PUN/2024[2018-19]Status: DisposedITAT Pune15 Apr 2024AY 2018-19

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.433/Pun/2024 "नधा"रण वष" / Assessment Year : 2018-19

For Appellant: Shri Premchand C. Patil &For Respondent: Shri Arvind Desai
Section 143(3)Section 80PSection 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.433/PUN/2024 "नधा"रण वष" / Assessment Year : 2018-19 Shri T.S. Nagari Sahakari Patsanstha Vs. ITO, Ward-10(1), Maryadit, Pune. 001, At Post Shinoli, Dist. Pune 410 516, Maharashtra PAN : AADAS3746D Appellant Respondent Assessee by : Shri Premchand C. Patil & Shri Yuvraj Bhandare Revenue by : Shri Arvind Desai : 15.04.2024 Date of hearing Date of pronouncement : 15.04.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of th…

The Andaluru Large Size Co-Operative Society Anadaluru, Andaluru vs. Assistant Commissioner of Income Tax, Circle-1, Rajahmundry

In the result, appeal of the Revenue is dismissed

ITA 58/VIZ/2024[2018-19]Status: DisposedITAT Visakhapatnam27 Mar 2024AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.58/Viz/2024 (निर्धारण वर्ा / Assessment Year : 2018-19) The Andaluru Large Size Co- Vs. The Asst. Commissioner Of Operative Society Andaluru, Income Tax, D. No. 3-77, Main Road, Circle-1, Andaluru, West Godavari Dist, Rajahmundry. Andhra Pradesh – 534238. Pan: Aacat 1978 M (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थी की ओर से/ Appellant By : Sri Gvn Hari, Ar प्रत्यधर्थी की ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुिवधई की तधरीख / Date Of Hearing : 21/03/2024 घोर्णध की तधरीख/Date Of : 27/03/2024 Pronouncement O R D E R Per Duvvuru Rl Reddy:

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 143(2)Section 143(3)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीयअधिकरण, विशाखापटणम SMC पीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्िूरु आर एल रेड्डी, न्याययक सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER आयकर अपील सं./ I.T.A. No.58/Viz/2024 (निर्धारण वर्ा / Assessment Year : 2018-19) The Andaluru Large Size Co- Vs. The Asst. Commissioner of operative Society Andaluru, Income Tax, D. No. 3-77, Main Road, Circle-1, Andaluru, West Godavari Dist, Rajahmundry. Andhra Pradesh – 534238. PAN: AACAT 1978 M (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थी की ओर से/ Appellant by : Sri GVN H…

Income Tax Officers, Ward-1, Jalna, Aayakar Bhawan, Sirashwadi Road, Nr. T.V Centre vs. Mahesh Nagari Sahakari Pathsanstha Limited, Swami Complex First Floor

In the result, appeal of the Revenue is dismissed

ITA 1229/PUN/2023[2018]Status: DisposedITAT Pune26 Mar 2024

Bench: Shri Partha Sarathi Chaudhuryand Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.1229/Pun/2023 िनधा"रण वष" / Assessment Year :2018-19 The Income Tax Officer, Mahesh Nagari Ward-1, Jalna. V Sahakaripathastha Limited, S 14, Swami Complex, First Floor, Sarojinidevi Road, Jalna – 431203. Pan: Aaaam5643C Appellant / Revenue Respondent /Assessee Assessee By None. Revenue By Shri R.Y.Balawade – Addl.Cit Date Of Hearing 11/03/2024 Date Of Pronouncement 26/03/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Revenue Against The Order Of Ld.Commissioner Of Income Tax Appeal[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 Dated 26.09.2023 For A.Y.2018-19. The Grounds Of Appeal Raised By The Revenue Are As Under : “I) On The Fact & In The Circumstances Of The Case, The Ld. Cit(A) Has Erred In Allowing Deduction U/S 80P(2)(A)(I) Of The Act To The Assessee. Mahesh Nagari Sahakari Pathsanstha [R]

Section 250Section 70Section 80PSection 80P(2)(a)

…e is also registered as Co-Operative Credit Society under the Maharashtra Co-operative Society Act, 1960. The identical question came up for consideration of the Hon’ble Andhra Pradesh High Court in the case of Vavveru Co-operative Rural Bank Limited Vs. CCIT 396 ITR 371(AP HC), order dated 15.03.2017. In the case of Vavveru Co-operative Rural Bank Limited, the Hon’ble High Court of Andhra Pradesh has specifically observed that “Though the petitioners in these writ petitions are named as Co-operative Rural Banks, the petitioners claim that they are Primary Agricultural Co-operative Credit Societies, registered un…

Durgamatha House Building Construction Co Operative Housing Society Limited, Hyderabad vs. Income Tax Office Ward -11(1), Hyderabad

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

ITA 40/HYD/2024[2021-22]Status: DisposedITAT Hyderabad25 Mar 2024AY 2021-22

Bench: Shri K. Narasimha Chary

For Appellant: Shri T. Chaitanya Kumar, ARFor Respondent: Shri T. Sunil Gowtham, DR
Section 143(1)Section 154Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…4. Assessee is, therefore, before me in this appeal contending that the issue in no longer res integra and is squarely covered by the decision of the Hon'ble Andhra Pradesh High Court in the case of The Vavveru Co- operative Rural Bank Ltd. vs. CCIT (2017) [396 ITR 371] (AP), Ashoka Palace Page 2 of 6 Co-op. Hsg. Soc. Ltd., vs. ITO, in ITA No. 2062/Mum/2021, dated 31/10/2022 and Hilla Heights Co-operative Housing Society Limited vs. ADIT in ITA No. 2850/Mum/2022, dated 03/04/2023. 5. Learned DR placed heavy reliance on the orders of the Revenue authorities. 6. I have gone through the record in the light of th…