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 366,369 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

Theito, WD-2(1), Trivandrum vs. Kerala University Employees Co-Op Society Ltd, Trivandrum

ITA 97/COCH/2019[2014-15]Status: DisposedITAT Cochin30 Apr 2019AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Amaljith P.J., FCAFor Respondent: Smt. A.S.Bindhu, Sr.DR
Section 80P(2)(a)

…e other hand, submitted that the issue in question is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dated 17.10.2017) 7. We have heard the rival submissions and perused the m…

The ITO, WD-2(1), Trivandrum vs. The Government Secretariat Staff Co-Op Society Ltd, Trivandrum

ITA 93/COCH/2019[2014-15]Status: DisposedITAT Cochin30 Apr 2019AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Amaljith P.J., FCAFor Respondent: Smt. A.S.Bindhu, Sr.DR
Section 80P(2)(a)

…e other hand, submitted that the issue in question is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dated 17.10.2017) 7. We have heard the rival submissions and perused the m…

The ITO, WD/2(1), Trivandrum vs. M/S.Postal Telecom Bsnl Employees Co-Op Society Ltd, Trivandrum

ITA 71/COCH/2019[2013-14]Status: DisposedITAT Cochin30 Apr 2019AY 2013-14

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Amaljith P.J., FCAFor Respondent: Smt. A.S.Bindhu, Sr.DR
Section 80P(2)(a)

…e other hand, submitted that the issue in question is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dated 17.10.2017) 7. We have heard the rival submissions and perused the m…

The ITO, WD/2(1), Trivandrum vs. M/S.Postal Telecom Bsnl Employees Co-Op Society Ltd, Trivandrum

ITA 70/COCH/2019[2012-13]Status: DisposedITAT Cochin30 Apr 2019AY 2012-13

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Amaljith P.J., FCAFor Respondent: Smt. A.S.Bindhu, Sr.DR
Section 80P(2)(a)

…e other hand, submitted that the issue in question is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dated 17.10.2017) 7. We have heard the rival submissions and perused the m…

The ITO, WD/2(1), Trivandrum vs. M/S.Postal Telecom Bsnl Employees Co-Op Society Ltd, Trivandrum

ITA 69/COCH/2019[2011-12]Status: DisposedITAT Cochin30 Apr 2019AY 2011-12

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Amaljith P.J., FCAFor Respondent: Smt. A.S.Bindhu, Sr.DR
Section 80P(2)(a)

…e other hand, submitted that the issue in question is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dated 17.10.2017) 7. We have heard the rival submissions and perused the m…

The ITO, WD/2(1), Trivandrum vs. M/S.Posta Telecom Bsnl Employees Co-Op Society Ltd, Trivandrum

ITA 68/COCH/2019[2010-11]Status: DisposedITAT Cochin30 Apr 2019AY 2010-11

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Amaljith P.J., FCAFor Respondent: Smt. A.S.Bindhu, Sr.DR
Section 80P(2)(a)

…e other hand, submitted that the issue in question is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dated 17.10.2017) 7. We have heard the rival submissions and perused the m…

The ITO, Trivandrum vs. M/S.Avanakuzhy Service Co-Op Society, Trivandrum

ITA 100/COCH/2019[2015-16]Status: DisposedITAT Cochin30 Apr 2019AY 2015-16

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Amaljith P.J., FCAFor Respondent: Smt. A.S.Bindhu, Sr.DR
Section 80P(2)(a)

…e other hand, submitted that the issue in question is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dated 17.10.2017) 7. We have heard the rival submissions and perused the m…

Sri Uma Kamandaleswara Co - Operative Rural Bank Ltd., Athreyapuram vs. The Addl. CIT, Kakinada

In the result, appeal filed by the assessee is allowed

ITA 199/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam13 Feb 2019AY 2008-2009

Bench: Shri V. Durga Rao, Hon’Blesri Uma Kamandaleswara Vs. Addl.Cit, Kakinada Co-Op Rural Bank Ltd., Ryali, Range, Kakinada. Athreyapuram Mandalm, East Godavari District. Pan No. Aadas 4663 B (Appellant) (Respondent)

For Appellant: Shri G.V.N. Hari – AdvocateFor Respondent: Shri P.S. Murthy – Sr.DR
Section 80P(2)(a)

…gible for section 80P(2)(a)(i) of the Act. For the above proposition, he relied on the decision of the Hon'ble Andhra Pradesh High Court in the case (Sri Uma Kamandaleswara Co-op Rural Bank Ltd.) of Vavveru Co-op Rural Bank Ltd. Vs. LD.CCIT & Another [(2017) 396 ITR 371 (AP)]. Insofar as case law relied on by the Assessing Officer is concerned, it is submitted that the facts are entirely different, no application to the present case and submitted that interest received from the bank deposits on account of surplus funds is eligible for 80P(2)(a)(i) of the Act. 6. On the other hand, ld. Departmental Representative…

The ITO, WD-2, Thiruvalla vs. M/S.Mylapra Service Co-Op Bank Ltd, Pathanamthitta

ITA 499/COCH/2018[2015-16]Status: DisposedITAT Cochin16 Jan 2019AY 2015-16

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt. A.S.BindhuFor Respondent: Sri. C.A.Jojo
Section 56Section 80PSection 80P(2)(a)

…/2018 4 M/s.The Muttom SCB Ltd. & Mylapra SCB Ltd. is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dated 17.10.2017) 7. We have heard the rival submissions and perused the m…

ITO, WD-5, Alappuzha vs. The Muttom Service Co-Op Bank Ltd, Cherthala

ITA 435/COCH/2018[2015-16]Status: DisposedITAT Cochin16 Jan 2019AY 2015-16

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt. A.S.BindhuFor Respondent: Sri. C.A.Jojo
Section 56Section 80PSection 80P(2)(a)

…/2018 4 M/s.The Muttom SCB Ltd. & Mylapra SCB Ltd. is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dated 17.10.2017) 7. We have heard the rival submissions and perused the m…

The ITO, WD-3, Thiruvalla vs. M/S.Vazhoor Farmers Service Co-Op Bank Ltd, Kottayam

ITA 180/COCH/2018[2014-15]Status: DisposedITAT Cochin24 Sept 2018AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt. A.S.BindhuFor Respondent: Sri. Prasanth Srinivas
Section 56Section 80PSection 80P(2)(a)

…e other hand, submitted that the issue in question is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dated 17.10.2017) ITA No.180/Coch/2018. 4 M/s.VazhoorFarmers SCB Ltd. 7. We…

The ITO, WD-4, Thiruvalla vs. The Changanasserry North Service Co-Op Bank Ltd, Kottayam

ITA 192/COCH/2018[2013-14]Status: DisposedITAT Cochin18 Sept 2018AY 2013-14

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: --- None ---For Respondent: Smt. A.S.Bindhu
Section 56Section 80PSection 80P(2)(a)

…other hand, submitted that the issue in question is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) ITA No.189/Coch/2018 & Other 5 M/s.The Vakathanam SCB Ltd.& Other (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dated 17…

The ITO, WD-3, Thiruvalla vs. Vakathanam Service Co-Op Bank Ltd, Kottayam

ITA 189/COCH/2018[2013-14]Status: DisposedITAT Cochin18 Sept 2018AY 2013-14

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: --- None ---For Respondent: Smt. A.S.Bindhu
Section 56Section 80PSection 80P(2)(a)

…other hand, submitted that the issue in question is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) ITA No.189/Coch/2018 & Other 5 M/s.The Vakathanam SCB Ltd.& Other (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dated 17…

The ITO, WD-1, Alappuzha vs. M/S.Alappuzha Govt.Servants Co-Op Bank Ltd, Alappuzha

ITA 188/COCH/2018[2014-15]Status: DisposedITAT Cochin18 Sept 2018AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt. A.S.BindhuFor Respondent: --- None ---
Section 56Section 80PSection 80P(2)(a)

…e other hand, submitted that the issue in question is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) ITA No.181/Coch/2018 & Ors. 5 M/s.The Ithithanam Janatha SCB Ltd.& Ors. (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dat…

The ITO, WD-1, Alappuzha vs. M/S.Alappuzha Govt.Servants Co-Op Bank Ltd, Alappuzha

ITA 187/COCH/2018[2013-14]Status: DisposedITAT Cochin18 Sept 2018AY 2013-14

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt. A.S.BindhuFor Respondent: --- None ---
Section 56Section 80PSection 80P(2)(a)

…e other hand, submitted that the issue in question is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) ITA No.181/Coch/2018 & Ors. 5 M/s.The Ithithanam Janatha SCB Ltd.& Ors. (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dat…

The ITO, Alappuzha vs. M/S.Cherthala Government Servants Co-Op Bank Ltd, Alappuzha

ITA 186/COCH/2018[2014-15]Status: DisposedITAT Cochin18 Sept 2018AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt. A.S.BindhuFor Respondent: --- None ---
Section 56Section 80PSection 80P(2)(a)

…e other hand, submitted that the issue in question is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) ITA No.181/Coch/2018 & Ors. 5 M/s.The Ithithanam Janatha SCB Ltd.& Ors. (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dat…

The ITO, WD-3, Alappuzha vs. The Parayakkad Service Co-Op Bank Ltd, Alappuzha

ITA 185/COCH/2018[2014-15]Status: DisposedITAT Cochin18 Sept 2018AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt. A.S.BindhuFor Respondent: --- None ---
Section 56Section 80PSection 80P(2)(a)

…e other hand, submitted that the issue in question is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) ITA No.181/Coch/2018 & Ors. 5 M/s.The Ithithanam Janatha SCB Ltd.& Ors. (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dat…

The ITO, WD-5, Thiruvalla vs. M/S.the Ithithanam Janatha Service Co-Op Bank Ltd, Changanacherry

ITA 181/COCH/2018[2013-14]Status: DisposedITAT Cochin18 Sept 2018AY 2013-14

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt. A.S.BindhuFor Respondent: --- None ---
Section 56Section 80PSection 80P(2)(a)

…e other hand, submitted that the issue in question is squarely covered in favour of the assessee by the following judicial pronouncements :- (i) CIT v. Karnataka State Co-operative Bank [251 ITR 194 (SC)] (ii) Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 (The Telungana And Andhra Pradesh High Court) (iii) Muttom Service Co-operative Bank Ltd. (ITA No.372/Coch/2010) ITA No.181/Coch/2018 & Ors. 5 M/s.The Ithithanam Janatha SCB Ltd.& Ors. (iv) Mundakkayam Service Co-operative Bank Ltd. (ITA No.106/Coch/2016). (v) The Mangalam Service Co-operative Bank Ltd. v. ITO (ITA No.495/Coch/2017 – order dat…

M/S Nanda Nagar Sahkari Sakh Santha, Indore vs. The ITO 3(3), Indore

In the result, the appeal filed by the assessee is

ITA 1054/IND/2016[2006-07]Status: DisposedITAT Indore03 Aug 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2006-07 M/S Nanda Nagar Ito-3(3) Sahkari Sakh Sanstha Range-3 बनाम/ C/O M. Mehta & Co., Indore Vs. 11/5, South Tukoganj, Indore (Appellant) (Revenue ) P.A. No.Aaaan1784B

Section 143(3)Section 6Section 80P(2)(a)

…b) of section 6 of the Banking Regulation Act, 1949 and the judgment of the Hon'ble Andhra Pradesh High Court rendered in the case of Vavveru Co-operative Rural Bank Ltd. Vs. Chief Commissioner of Income Tax and another 3 Nanda Nagar Sahkari Sanstha (2017) 396 ITR 371 (AP). Ld. Counsel submitted that the authorities were not justified in declining the exemption claimed u/s 80P(2)(a)(ia) of the Act. Per contra Ld. DR opposed the submission of AR. He submitted that Hon'ble Supreme Court in the case of IPCA Laboratory Ltd. v. DCIT 266 ITR 521 (Hon'ble Supreme Court) has held that if the wordings of the section ar…