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

Income Tax Officer, Pune vs. Vishwakarmasarkshankamgarsahakari Patsanstha Maryadit, Pune

In the result, appeal of the Revenue in ITA

ITA 451/PUN/2024[2018-19]Status: DisposedITAT Pune09 Aug 2024AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita Nos.450 & 451/Pun/2024 िनधा"रण वष" / Assessment Years:2017-18 &2018-19 The Income Tax Officer, V Vishwakarma Sarkshan Pune. S Kamgar Sahakari Patsanstha Maryadit, 185, Vishwakarma Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent /Assessee Cross Objection Nos.23 & 24/Pun/2024 (Arising Out Of Ita Nos.450 & 451/Pun/2024) िनधा"रणवष" / Assessment Years: 2017-18 & 2018-19 Vishwakarma Sarkshan V The Income Tax Kamgar Sahakari Patsanstha S Officer, Maryadit, 185, Vishwakarma Pune. Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent / Assessee Assessee By Shri S.N.Puranikh – Ar Revenue By Shri Sourabh Nayak – Addl.Cit(Dr) Date Of Hearing 07/08/2024 Date Of Pronouncement 09/08/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: The Revenue Has Filed Two Appeals For Two Separate Assessment Years I.E.2017-18 & 2018-19 Against Two Separate Orders Of

Section 250Section 80P(2)(a)Section 80P(2)(d)

…।आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.450 & 451/PUN/2024 िनधा"रण वष" / Assessment Years:2017-18 &2018-19 The Income Tax Officer, V Vishwakarma Sarkshan Pune. s Kamgar Sahakari Patsanstha Maryadit, 185, Vishwakarma Bhuwan, Shaniwar Peth, Pune – 411030 PAN: AAAJV0492M Appellant/ Revenue Respondent /Assessee Cross Objection Nos.23 & 24/PUN/2024 (arising out of ITA Nos.450 & 451/PUN/2024) िनधा"रणवष" / Assessment Years: 2017-18 & 2018-19 Vis…

Income Tax Officer, Pune vs. Vishwakarma Sarkshan Kamgar Sahakari Patsanstha Maryadit, Pune

In the result, appeal of the Revenue in ITA

ITA 450/PUN/2024[2017-18]Status: DisposedITAT Pune09 Aug 2024AY 2017-18

Bench: Shri Satbeer Singh Godara & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita Nos.450 & 451/Pun/2024 िनधा"रण वष" / Assessment Years:2017-18 &2018-19 The Income Tax Officer, V Vishwakarma Sarkshan Pune. S Kamgar Sahakari Patsanstha Maryadit, 185, Vishwakarma Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent /Assessee Cross Objection Nos.23 & 24/Pun/2024 (Arising Out Of Ita Nos.450 & 451/Pun/2024) िनधा"रणवष" / Assessment Years: 2017-18 & 2018-19 Vishwakarma Sarkshan V The Income Tax Kamgar Sahakari Patsanstha S Officer, Maryadit, 185, Vishwakarma Pune. Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent / Assessee Assessee By Shri S.N.Puranikh – Ar Revenue By Shri Sourabh Nayak – Addl.Cit(Dr) Date Of Hearing 07/08/2024 Date Of Pronouncement 09/08/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: The Revenue Has Filed Two Appeals For Two Separate Assessment Years I.E.2017-18 & 2018-19 Against Two Separate Orders Of

Section 250Section 80P(2)(a)Section 80P(2)(d)

…।आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.450 & 451/PUN/2024 िनधा"रण वष" / Assessment Years:2017-18 &2018-19 The Income Tax Officer, V Vishwakarma Sarkshan Pune. s Kamgar Sahakari Patsanstha Maryadit, 185, Vishwakarma Bhuwan, Shaniwar Peth, Pune – 411030 PAN: AAAJV0492M Appellant/ Revenue Respondent /Assessee Cross Objection Nos.23 & 24/PUN/2024 (arising out of ITA Nos.450 & 451/PUN/2024) िनधा"रणवष" / Assessment Years: 2017-18 & 2018-19 Vis…

Shri Vivekvardhini Nagari Sahakari Patsanstha Ltd, Jalgaon vs. ITO, Ward 1(4), Jalgaon

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

ITA 888/PUN/2024[2020-21]Status: DisposedITAT Pune05 Aug 2024AY 2020-21

Bench: Shri Inturi Rama Rao & Ms. Astha Chandraआयकर अपील सं. / Ita No.888/Pun/2024 "नधा"रण वष" / Assessment Year : 2020-21

For Respondent: Shri Naimish Dixik
Section 143(3)Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.888/PUN/2024 "नधा"रण वष" / Assessment Year : 2020-21 Shri Vivekvardhini Nagari Vs. ITO, Ward-1(4), Sahakari Patsanstha Ltd., Jalgaon House No.2030/6486, Vivek Bhuvan, Jamner Road, Pachora, Jalgaon – 424201 Maharashtra PAN : AAZAS8226N Appellant Respondent : Shri Naimish Dixik Assessee by Revenue by : Shri Sourabh Nayak : 24.07.2024 Date of hearing Date of pronouncement : 05.08.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal file…

Ruby Hall Clinic Karmachari Sahakari Patsanstha Maryadit, Pune vs. PCIT-4, Pune

In the result, appeal of the assessee is allowed

ITA 1171/PUN/2023[2018-19]Status: DisposedITAT Pune31 Jul 2024AY 2018-19

Bench: SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)

Section 143(3)Section 263Section 80Section 80PSection 80P(2)(d)Section 80P(4)

…ld.Pr.CIT u/sec.263 is not maintainable as the original assessment order is not erroneous and prejudicial to the interest of the revenue. 4. Even otherwise, 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 15.03.2017held that interest earned from fixed deposits kept with the Nationalized Banks is eligible for deduction under section 80P(2)(a) of the Act in the case of Co-operative Credit Societies registered under Societies Act. Therefore, the AO has adopted a plausible view in the original assessment order and hence the assessm…

The Eluru Co Operative House Mortgage Society Ltd, Eluru vs. Income Tax Officer, Eluru

In the result, appeal of the Revenue is dismissed

ITA 10/VIZ/2024[2018-19]Status: DisposedITAT Visakhapatnam26 Jul 2024AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.10/Viz/2024 (िनधा"रण वष" / Assessment Year : 2018-19) The Eluru Cooperative House Vs. Income Tax Officer, Mortgage Society Limited, Eluru. Eluru. Pan: Aacat0060G (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri C. Subrahmanyam, Ar ""याथ" क" ओर से / Respondent By : Dr. Satyasai Rath, Cit-Dr सुनवाई क" तारीख / Date Of Hearing : 23/07/2024 घोषणा क" तारीख/Date Of : 26/07/2024 Pronouncement O R D E R

For Appellant: Sri C. Subrahmanyam, ARFor Respondent: Dr. Satyasai Rath, CIT-DR
Section 143(3)Section 263Section 3Section 80PSection 80P(2)(d)

…आयकर अपीलीयअिधकरण, िवशाखापटणम पीठ, िवशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी दु"वू" आर एल रे"ी, "याियक सद"य एवं "ी एस बालाकृ"णन, लेखा सद"य के सम" BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ I.T.A. No.10/Viz/2024 (िनधा"रण वष" / Assessment Year : 2018-19) The Eluru Cooperative House Vs. Income Tax Officer, Mortgage Society Limited, Eluru. Eluru. PAN: AACAT0060G (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant by : Sri C. Subrahmanyam, AR ""याथ" क" ओर से / Respondent by : Dr. Sa…

Shivkrupa Nagari Sahakari Pat Ltd, Badlapur Thane District vs. Principal Commissioner of Income Tax Thane 1, Ashar It Park Wagale Estate

ITA 2407/MUM/2024[2018-19]Status: DisposedITAT Mumbai26 Jul 2024AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Omkareshwar Chidara

For Respondent: Shri Dr. Kishor Dhule, CIT-DR
Section 143(3)Section 263Section 270ASection 80P

…Co-operative Sales Society Ltd. vs. ITO, 188 taxmann.com 282 (SC) and Katlary Kariyana Merchant Sahkari Sarafi Mandali Ltd., vs. ACIT [2022] 140 taxman 602 (Guj.) (HC) against the assessee. We note that The Vaveru Co-operative Rural Bank Ltd., vs. CCIT [2017] 396 ITR 371 (AP) has treated the 7 ITA.Nos.4297, 4242 & 4245/Mum./2023 And ITA.No.2407/MUM./2024 interest income from nationalized banks as well as eligible for sec.80P deduction. All these divergent judicial opinions from various hon’ble non-jurisdictional high courts and absence of the issue being decided in hon’ble jurisdictional high court; make it clear…

Income Tax Officer-41(2)(5), Mumbai vs. Shivkrupa Sahakari Patpedhi Limited, Mumbai

ITA 4297/MUM/2023[2014]Status: DisposedITAT Mumbai26 Jul 2024

Bench: Shri Satbeer Singh Godara & Shri Omkareshwar Chidara

For Respondent: Shri Dr. Kishor Dhule, CIT-DR
Section 143(3)Section 263Section 270ASection 80P

…Co-operative Sales Society Ltd. vs. ITO, 188 taxmann.com 282 (SC) and Katlary Kariyana Merchant Sahkari Sarafi Mandali Ltd., vs. ACIT [2022] 140 taxman 602 (Guj.) (HC) against the assessee. We note that The Vaveru Co-operative Rural Bank Ltd., vs. CCIT [2017] 396 ITR 371 (AP) has treated the 7 ITA.Nos.4297, 4242 & 4245/Mum./2023 And ITA.No.2407/MUM./2024 interest income from nationalized banks as well as eligible for sec.80P deduction. All these divergent judicial opinions from various hon’ble non-jurisdictional high courts and absence of the issue being decided in hon’ble jurisdictional high court; make it clear…

Income Tax Officer-41(2)(5), Mumbai, Bkc vs. Shivkrupa Sahakari Patpedhi Limited, Mumbai

ITA 4245/MUM/2023[2017]Status: DisposedITAT Mumbai26 Jul 2024

Bench: Shri Satbeer Singh Godara & Shri Omkareshwar Chidara

For Respondent: Shri Dr. Kishor Dhule, CIT-DR
Section 143(3)Section 263Section 270ASection 80P

…Co-operative Sales Society Ltd. vs. ITO, 188 taxmann.com 282 (SC) and Katlary Kariyana Merchant Sahkari Sarafi Mandali Ltd., vs. ACIT [2022] 140 taxman 602 (Guj.) (HC) against the assessee. We note that The Vaveru Co-operative Rural Bank Ltd., vs. CCIT [2017] 396 ITR 371 (AP) has treated the 7 ITA.Nos.4297, 4242 & 4245/Mum./2023 And ITA.No.2407/MUM./2024 interest income from nationalized banks as well as eligible for sec.80P deduction. All these divergent judicial opinions from various hon’ble non-jurisdictional high courts and absence of the issue being decided in hon’ble jurisdictional high court; make it clear…

Income Tax Officer-41(2)(5), Mumbai vs. Shivkrupa Sahakari Patpedhi Limited, Mumbai

ITA 4242/MUM/2023[2017-18]Status: DisposedITAT Mumbai26 Jul 2024AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri Omkareshwar Chidara

For Respondent: Shri Dr. Kishor Dhule, CIT-DR
Section 143(3)Section 263Section 270ASection 80P

…Co-operative Sales Society Ltd. vs. ITO, 188 taxmann.com 282 (SC) and Katlary Kariyana Merchant Sahkari Sarafi Mandali Ltd., vs. ACIT [2022] 140 taxman 602 (Guj.) (HC) against the assessee. We note that The Vaveru Co-operative Rural Bank Ltd., vs. CCIT [2017] 396 ITR 371 (AP) has treated the 7 ITA.Nos.4297, 4242 & 4245/Mum./2023 And ITA.No.2407/MUM./2024 interest income from nationalized banks as well as eligible for sec.80P deduction. All these divergent judicial opinions from various hon’ble non-jurisdictional high courts and absence of the issue being decided in hon’ble jurisdictional high court; make it clear…

Sangola Taluka Prathamik Shikshak Co Op Credit Soceity Limited Sangola, Sangola vs. Pr. CIT -4 Pune, Pune

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

ITA 803/PUN/2024[2018-19]Status: DisposedITAT Pune24 Jul 2024AY 2018-19

Bench: Shri Inturi Rama Rao & Ms. Astha Chandraआयकर अपील सं. / Ita No.803/Pun/2024 "नधा"रण वष" /Assessment Year : 2018-19 Sangola Taluka Prathamik Shikshak Vs. Pr.Cit-4, Coop. Credit Society Limited, Sangola Pune Sangola, Tal Sangola, Dist. Solapur – 413 307 Maharashtra Pan : Aahas6075P Appellant Respondent

For Appellant: NoneFor Respondent: Shri Ajay Kumar Keshari
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…le Karnataka 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) 5 and the Hon’ble Madras High Co…

Anant Nagari Sahakari Patsanstha Maryadit, Pune vs. PCIT, Pune-4, Pune

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

ITA 636/PUN/2024[2018-19]Status: DisposedITAT Pune10 Jul 2024AY 2018-19

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.636/Pun/2024 िनधा"रण वष" /Assessment Year : 2018-19 Anant Nagari Sahakari Patsanstha Vs. Pr.Cit-4, Maryadit, Pune Ist Floor, Panbajar Building, Chattrapati Shivaji Maharaj Market Yard, Bibwewadi, Pune – 411 037 Maharashtra Pan : Aaaaa4259L Appellant Respondent

For Appellant: Smt. Deepa KhareFor Respondent: Shri Keyur Patel
Section 263Section 5

…le Karnataka 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 Court…

Shri Sai Arihant Nagari Sahakari Patsanstha Ltd, Ahmednagar vs. ITO, Ward-1, Ahmednagar

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

ITA 724/PUN/2024[2020-21]Status: DisposedITAT Pune02 Jul 2024AY 2020-21

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.723 & 724/Pun/2024 "नधा"रण वष" /Assessment Years : 2018-19 & 2020-21

For Appellant: Smt. Deepa KhareFor Respondent: Shri Akhilesh Srivastava
Section 143(3)Section 80P(2)(a)Section 80P(2)(d)

…le Karnataka 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 Court…

Shri Sai Arihant Nagari Sahakari Patsanstha Ltd, Ahmednagar vs. ITO, Ward-1, Ahmednagar, Ahemdnagar

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

ITA 723/PUN/2024[2018-19]Status: DisposedITAT Pune02 Jul 2024AY 2018-19

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.723 & 724/Pun/2024 "नधा"रण वष" /Assessment Years : 2018-19 & 2020-21

For Appellant: Smt. Deepa KhareFor Respondent: Shri Akhilesh Srivastava
Section 143(3)Section 80P(2)(a)Section 80P(2)(d)

…le Karnataka 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 Court…

Junnar Taluka Audyogic Sahakari Vasahat Ltd, Junnar vs. ITO, Ward 10(5), Pune

In the result, appeal of the assessee is allowed

ITA 904/PUN/2024[2016-17]Status: DisposedITAT Pune24 Jun 2024AY 2016-17

Bench: Dr. Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.904/Pun/2024 िनधा"रण वष" / Assessment Year : 2016-17 Junnar Taluka Audyogic V The Income Tax Officer, Sahakari Vasahat Ltd., S Ward-10(5), Pune. A.P.Kandali Narayangaon, Nashikroad, Tal: Junnar Kandali, Pune- 410504. Pan: Aabaj1277E Appellant / Assessee Respondent / Revenue Assessee By None. Revenue By Shri Rajesh Gawali – Addl.Cit(Dr) Date Of Hearing 20/06/2024 Date Of Pronouncement 24/06/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], U/Sec.250 Of The Act Dated 13.03.2024. The Assessee Has Raised Following Grounds Of Appeal : “On Issue Of Addition Of Rs.29,96,106/- U/S 80P(2)(D) Of Income Tax Act : 1. On The Facts & In The Circumstances Of The Case & In Law The Learned Commissioner Of Appeals Erred In Sustaining Addition Of Junnar Taluka Audyogic Sahakari Vasahat Ltd., [A]

Section 250Section 80PSection 80P(2)(d)

…।आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.904/PUN/2024 िनधा"रण वष" / Assessment Year : 2016-17 Junnar Taluka Audyogic V The Income Tax Officer, Sahakari Vasahat Ltd., s Ward-10(5), Pune. A.P.Kandali Narayangaon, NashikRoad, Tal: Junnar Kandali, Pune- 410504. PAN: AABAJ1277E Appellant / Assessee Respondent / Revenue Assessee by None. Revenue by Shri Rajesh Gawali – Addl.CIT(DR) Date of hearing 20/06/2024 Date of pronouncement 24/06/2024 आदे…

Income Tax Officer, Bkc, Mumbai vs. Idbi Staff Co-Operative Society Ltd, Mumbai

ITA 1209/MUM/2024[2020-21]Status: DisposedITAT Mumbai18 Jun 2024AY 2020-21

Bench: Shri Anikesh Banerjee & Shri Gagan Goyal

Section 143(3)Section 144BSection 14ASection 194ASection 250Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8U

…ITA Nos. 1207 to 1209 /Mum/2024 IDBI Staff Co-operative Credit Society Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA 1207/Mum/2024 Α.Υ. 2013-14 ITA 1208/Mum/2024 Α.Υ. 2017-18 ITA 1209/Mum/2024 Α.Υ. 2020-21 Income-tax Officer VS IDBI Staff Co-operative Credit Society Ltd, 25(1)(1), Mumbai 1st Floor, Room No.115, Kautilya Bhavan, G Block, Bandra Kurla Complex, Bandra (E), Mumbai-400 051 IDBI Tower, Cuffe Parade, Colaba, Mumbai-400005 PAN: AAAAI0083Q APPELLANT RESPONDENT Assessee by Shri Mandar Vaidya Respon…

Income Tax Officer, Mumbai vs. Idbi Staff Co-Operative Credit Society Ltd, Mumbai

ITA 1207/MUM/2024[2013-14]Status: DisposedITAT Mumbai18 Jun 2024AY 2013-14

Bench: Shri Anikesh Banerjeeand Shri Gagan Goyal

Section 143(3)Section 144BSection 14ASection 194ASection 250Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8U

…ITA Nos. 1207 to 1209 /Mum/2024 IDBI Staff Co-operative Credit Society Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBERAND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA 1207/Mum/2024 A.Y. 2013-14 ITA 1208/Mum/2024 A.Y. 2017-18 ITA 1209/Mum/2024 A.Y. 2020-21 Income-tax Officer 25(1)(1), Mumbai 1st Floor, Room No.115, Kautilya Bhavan, G Block, Bandra Kurla Complex, Bandra (E), Mumbai-400 051 VS IDBI Staff Co-operative Credit Society Ltd, IDBI Tower, Cuffe Parade, Colaba, Mumbai-400005 PAN: AAAAI0083Q APPELLANT RESPONDENT Assessee by Shri Mandar Vaidya Respond…

The Mullanpur Garibdas Co-Op Multipurpose Society, Mohali vs. DCIT, C-6(1), Mohali

ITA 645/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh16 May 2024AY 2012-13

Bench: SHRI A.D.JAIN (Vice President), SHRI KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Garima Singh, CIT, DR
Section 263Section 56Section 80PSection 80P(2)(d)

…of Income tax and Another', 431 ITR 1 (SC) ii 'Borivali Jankalyan Sahkari Patpedhi Limited Versus ITO', Order dated 3.3.2021, passed by the Mumbai Bench of the Tribunal, in ITA Number 5230/MUM/2019, for AY 2015-16 iii 'Vavveru Cooperative Rural Bank Limited', 396 ITR 371 (Telangana and Andhra Pradesh) iv 'Kaliandas Udyog Bhawan Premises Cooperative Society Limited Versus ITO', 94 taxmann.com 15 (Mumbai-Trib.) v. 'Rena Sahakari Sakhar Karkhana Limited Versus PCIT', 138 taxmann.com 532 (Pune-Trib.) vi. 'Gramin Sewa Sahakari Samiti Maryadit Versus ITO', 138 taxmann.com 476 (Raipur-Trib.) vii. 'Lokmangal Nagri Sahaka…

The Mullanpur Garibdas Co-Op Multipurpose Society, Mullanpur vs. Pr. CIT-II, Chandigarh

ITA 569/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh16 May 2024AY 2013-14

Bench: SHRI A.D.JAIN (Vice President), SHRI KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Garima Singh, CIT, DR
Section 263Section 56Section 80PSection 80P(2)(d)

…of Income tax and Another', 431 ITR 1 (SC) ii 'Borivali Jankalyan Sahkari Patpedhi Limited Versus ITO', Order dated 3.3.2021, passed by the Mumbai Bench of the Tribunal, in ITA Number 5230/MUM/2019, for AY 2015-16 iii 'Vavveru Cooperative Rural Bank Limited', 396 ITR 371 (Telangana and Andhra Pradesh) iv 'Kaliandas Udyog Bhawan Premises Cooperative Society Limited Versus ITO', 94 taxmann.com 15 (Mumbai-Trib.) v. 'Rena Sahakari Sakhar Karkhana Limited Versus PCIT', 138 taxmann.com 532 (Pune-Trib.) vi. 'Gramin Sewa Sahakari Samiti Maryadit Versus ITO', 138 taxmann.com 476 (Raipur-Trib.) vii. 'Lokmangal Nagri Sahaka…

The Mullanpur Garibdas Co-Op Multipurpose Society, Mohali vs. Pr. CIT-II, Chandigarh

ITA 515/CHANDI/2017[2012-13]Status: DisposedITAT Chandigarh16 May 2024AY 2012-13

Bench: SHRI A.D.JAIN (Vice President), SHRI KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Garima Singh, CIT, DR
Section 263Section 56Section 80PSection 80P(2)(d)

…of Income tax and Another', 431 ITR 1 (SC) ii 'Borivali Jankalyan Sahkari Patpedhi Limited Versus ITO', Order dated 3.3.2021, passed by the Mumbai Bench of the Tribunal, in ITA Number 5230/MUM/2019, for AY 2015-16 iii 'Vavveru Cooperative Rural Bank Limited', 396 ITR 371 (Telangana and Andhra Pradesh) iv 'Kaliandas Udyog Bhawan Premises Cooperative Society Limited Versus ITO', 94 taxmann.com 15 (Mumbai-Trib.) v. 'Rena Sahakari Sakhar Karkhana Limited Versus PCIT', 138 taxmann.com 532 (Pune-Trib.) vi. 'Gramin Sewa Sahakari Samiti Maryadit Versus ITO', 138 taxmann.com 476 (Raipur-Trib.) vii. 'Lokmangal Nagri Sahaka…

Kundalika Nagari Sahakari Pathsanstha Maryadit, Roha vs. Income Tax Officer, Ward-1, Panvel

Appeal is allowed in above terms

ITA 288/PUN/2024[2016-17]Status: DisposedITAT Pune15 May 2024AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Inturi Rama Rao

For Appellant: CA Ajinkya M VaishampayanFor Respondent: Shri Ramnath P Murkunde
Section 143(3)Section 147Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

…im(s) of Rs.61,63,871/- 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 mutatis mutandis to accept the assessee’s sec.80P(2)(a)(i)/ 14 ITA.No.288/PUN./2024 80P(2)(d) deduction claim(s) in very ter…