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“Section 2(19)”

Section References (mined)Section 2Section 2(19)744 judgments

The decision most relied on for Section 2(19) is CIT v. Multiplan India Ltd. (38 ITD 320), cited in 2,267 judgments on BharatTax.

Leading authorities on Section 2(19)

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

GKN Driveshafts (India) Ltd. v. ITO
259 ITR 19 · 2003 · Supreme Court
1,349
citing judgments

When a notice under Section 148 of the Income Tax Act is issued, the Assessing Officer is bound to furnish reasons for reopening upon the assessee's request and must dispose of the assessee's objections to the notice by passing a speaking order.

Pr. CIT v. Totagars
395 ITR 611 · 2017 · High Court
1,074
citing judgments

Interest income earned by a cooperative society from surplus deposits or investments held with a cooperative bank is not eligible for deduction under Section 80P(2)(d) of the Act.

Mavilayi Service Co-operative Bank Ltd. v. CIT
431 ITR 1 · 2021 · Supreme Court
999
citing judgments

Section 80P(4) serves as a proviso to Section 80P(1) and (2), excluding only cooperative banks that are cooperative societies and possess an RBI license for banking business. Its purpose is to exclude cooperative banks operating like commercial banks that lend money to the public.

State Bank Of India v. CIT
389 ITR 578 · 2016 · High Court
817
citing judgments

Income arising from a cooperative society's surplus funds invested in short-term deposits and securities is not attributable to the society's core activities and, therefore, is not eligible for exemption under Section 80P(2)(a)(i) of the Income-tax Act.

Pr. Commissioner of Income Tax and Anr. v. Totagars Cooperative Sale Society
392 ITR 74 · 2017 · High Court
762
citing judgments

Interest income earned by a cooperative society from its investments or surplus deposits with a cooperative bank is eligible for deduction under Section 80P(2)(d) of the Income-tax Act, 1961.

Subramanian and Anr. v. Siemens India Ltd. and Anr.
156 ITR 11 · 1985 · High Court
541
citing judgments

When there is a conflict between the decisions of non-jurisdictional High Courts, the view that favors the assessee should be preferred.

Citizen Co-operative Society Ltd. v. ACIT
397 ITR 1 · 2017 · Supreme Court
499
citing judgments

A co-operative credit society engaged in banking business with the general public, accepting deposits from non-members and advancing loans to non-members, is treated as a co-operative bank. Such a society falls under the exclusionary clause of Section 80P(4) and is not eligible for deduction under Section 80P(2)(a)(i).

Judgments citing Section 2(19)

Vasant Valley Aster Tower Co-Op. Hsg. Soc. Ytd., Mumbai vs. ITO, Ward 30(2)(7), Mumbai

Accordingly, disallowance of INR 24,35,082/- made by the Assessing Officer and confirmed by CIT(A) is deleted and Ground No.1 raised by the Appellant is allowed

ITA 433/MUM/2023[2017-18]Status: DisposedITAT Mumbai25 Apr 2023AY 2017-18
For Appellant: Shri J.P. PurohitFor Respondent: Ms. Naina K. Kumar
Section 143(1)Section 143(3)Section 80Section 80P(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL "SMC" BENCH, MUMBAI SHRI B.R. BASKARAN, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Vasant

Kalpataru Estate Building Building No.2 Co Op Hsg Soc Ltd., Mumbai vs. Add/Jt/Dy/ACIT, NFAC, Delhi

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

ITA 455/MUM/2023[2018-19]Status: DisposedITAT Mumbai21 Apr 2023AY 2018-19

Bench: Shri B.R. Baskaran (Am) & Shri Rahul Chaudhary (Jm)

Section 80PSection 80P(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘SMC’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A

Rustomjee Regency 1 Co-Op Housing Society, Mumbai vs. CIT, CPC, Bangalore

In the result the appeal filed by the appeal is allowed

ITA 588/MUM/2023[2021-2022]Status: DisposedITAT Mumbai20 Apr 2023AY 2021-2022

Bench: Shir Pavan Kumar Gadalerustomjee Regency 1 Vs. Acit,Cpc Co-Op Housing Society Bangalore Cts No. 921/1, Rustom Irani Marg, Off Js Road, Dahisar (E), Mumbai – 400068. Pan/Gir No. : Aaaar6262J Appellant .. Respondent Appellant By : Shri.Mayur Makadia.Ar Respondent By : Smt.Jayashree Thakur.Dr Date Of Hearing 26.04.2023 Date Of Pronouncement 28.04.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi/Cit(A) Passed U/Sec 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri.Mayur Makadia.ARFor Respondent: Smt.Jayashree Thakur.DR
Section 143(1)Section 80Section 80PSection 80P(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHIR PAVAN KUMAR GADALE, JUDICIAL MEMBER Rustomjee Regency 1 Vs

Moreshwar Krupa Co Op Housing Society Ltd, Mumbai vs. ITO, 29(2)(2), Mumbai

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

ITA 403/MUM/2023[2017-18]Status: DisposedITAT Mumbai19 Apr 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Rahul Chaudhary (Jm)

Section 80PSection 80P(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘SMC’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A

The Dohad Saifee Co-Operative Housing Society Ltd., Mumbai vs. DCIT/ACIT, CPC, Mumbai

In the result, appeal filed by the assessee is allowed

ITA 378/MUM/2023[2020-21]Status: DisposedITAT Mumbai19 Apr 2023AY 2020-21

Bench: Shri S. Rifaur Rahman, Hon'Blethe Dohad Saifee Co-Operative V. Dcit/Acit, Cpc Bangalore Housing Society Limited Kautilya Bhavan Plot No. 10/6 Dohad Saifee Chs Mumbai- 400051 9Th N.S. Road, J.V.P.D. Scheme Vile Parle (W), Mumbai- 400049 Pan: Aabat1406F (Appellant) (Respondent)

Section 143(3)Section 154Section 234ASection 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER The

ITO Ward-3(4), Thane vs. Tarangan II Chsl, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 365/MUM/2023[2014-2015]Status: DisposedITAT Mumbai19 Apr 2023AY 2014-2015

Bench: Shri S. Rifaur Rahman, Hon'Bleito Ward -3(4) V. Tarangan Ii Chsl Room No. 9, B-Wing, 6Th Floor Plot No. 31, Pokharan Rd No. 1 Cadbury Compound Ashar It Park, Wagle Industrial Estate Thane (W)- 400604 Thane- 400606 Pan: Aabat4695G (Appellant) (Respondent) Assessee Represented By : None Department Represented By : Shri S N Kabra

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

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITO

Shri Keshoraipatan Sahkari Sugar Mills Limited, Kota vs. PCIT, Udaipur

In the result, appeal of the assessee is allowed

ITA 208/JPR/2022[2017-18]Status: DisposedITAT Jaipur20 Mar 2023AY 2017-18

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Mahendra Gargieya (Adv.) &For Respondent: Sh. James Kurian (CIT)
Section 142(1)Section 143(2)Section 143(3)Section 263Section 80P(2)(d)

taxmann.com 476 (Raipur - Trib.) held that: “Co- operative bank falls within realm of definition of 'co-operative society' as contemplated in section 2(19); therefore, dividend income received by assessee co-operative society from a co-operative bank, would be eligible for deduction under section 80P(2)(d). Whether Commissioner ... PCIT It is viewed that a Co-operative bank falls within the realm of the definition of Co- operative Society' as contemplated in section 2(19), therefore, the view taken by the lower authorities that dividend income received by the assessee from a Co-operative Bank, would not eligible

Pai Bhavan Co-Operative Housing Society Limited, Caranzalim vs. Income Tax Officer, Ward - 1(4), Panaji

Appeal is allowed in above terms

ITA 50/PAN/2020[2016-17]Status: DisposedITAT Panaji25 Jan 2023AY 2016-17

Bench: Shri Satbeer Singh Godara

For Appellant: Shri Eesha DukleFor Respondent: Shri N. Shrikanth
Section 143(3)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)Section 8P(2)(a)

operative society on interest income on investments/deposits parked with a co- operative bank, which is a registered co-operative society as per section 2(19) of the Act, defining co-operative society to mean a co-operative society registered under the Co- operative Societies Act, 1912 or under

The Vividha Urban Co-Operative Credit Society Limited, Navelim, Sanquelim, Bicholim vs. ITO, Ward - 2(3), Panaji

Appeal is allowed in above terms

ITA 231/PAN/2019[2016-17]Status: DisposedITAT Panaji25 Jan 2023AY 2016-17

Bench: Shri Satbeer Singh Godara

For Appellant: Shri S.J. KamatFor Respondent: Shri N. Srikant
Section 143(3)Section 80PSection 80P(2)(a)Section 8P(2)(a)

operative society on interest income on investments/deposits parked with a co- operative bank, which is a registered co-operative society as per section 2(19) of the Act, defining co-operative society to mean a co-operative society registered under the Co- operative Societies Act, 1912 or under

Bharat Co-Operative Credit Society Limited, Harugeri, Belgavi vs. Income Tax Officer, Ward - 2(2), Belgavi

In the result, the appeal filed by the assessee in ITA

ITA 14/PAN/2019[2012-13]Status: DisposedITAT Panaji24 Jan 2023AY 2012-13

Bench: Shri Satbeer Singh Godara

For Appellant: Shri Chetan Chougule, C.AFor Respondent: Shri N. Shrikant
Section 143(3)Section 2(19)Section 40Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI ‘SMC’ BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER

Vaibhavnagar Co-Op Credit Soc Limited, Mumbai vs. Income Tax Officer, 27(3)(5), Mumbai

In the result, the three appeals filed by the assessee are allowed

ITA 2694/MUM/2022[2014-2015]Status: DisposedITAT Mumbai29 Dec 2022AY 2014-2015

Bench: Shri Pavan Kumar Gadaleita Nos. 2694, 2696 & 2697/Mum/2022 (A.Ys: 2014-15, 2016-17 & 2017-18) Vaibhavnagar Co Op Vs. Ito – 27(3)(5) Credit Soc Ltd., Room No. 428, 4Th Ground Floor, Vaibhav Floor, 6Th Tower, Vashi Nagar Vaman Tukaram Rly Station Complex, Patil Marg, Gowandi Navi Mumbai – 400703 Mumbai – 400088 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaav5519Q Appellant .. Respondent Assessee By : Mr.Ramesh S Iyer.Ar Revenue By : Ms.Richa Gulati.Dr Date Of Hearing 21.12.2022 Date Of Pronouncement 22.12.2022 आदेश / O R D E R

For Appellant: Mr.Ramesh S Iyer.ARFor Respondent: Ms.Richa Gulati.DR
Section 143(1)Section 143(2)Section 143(3)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos. 2694, 2696

Poonam Chambers Premises Co-Op Society Limited, Mumbai vs. CIT(A), Delhi

In the result, the appeal of assessee is allowed

ITA 2431/MUM/2022[2017-2018]Status: DisposedITAT Mumbai20 Dec 2022AY 2017-2018

Bench: Shri Baskaran Br & Shri Pavan Kumar Gadalepoonam Chambers Vs. Nfac, Newdelhi. Premises Co-Op Society Ltd., G/5, Poonam Chambers, Dr. Annie Besant Road, Worli, Mumbai – 400018. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaap5497K Appellant .. Respondent Appellant By : Mr. Shashank Mehta.Ar Respondent By : Mr. B. Bagchi.Dr Date Of Hearing 29.11.2022 Date Of Pronouncement 30.11.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Passed By The National Faceless Appeal Centre, (Nfac) / Cit(A) U/S 250 Of The Act. The Assessee Has Raised The Fallowing Grounds Of Appeal:

For Appellant: Mr. Shashank Mehta.ARFor Respondent: Mr. B. Bagchi.DR
Section 143(1)Section 143(2)Section 250Section 80Section 80PSection 80P(2)(d)Section 80P(4)

IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI BASKARAN BR, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL

Jai Malhar Cooperative Credit Society Ltd, Mumbai vs. Assessing Officer 29(1)(5), Mumbai

In the result, appeal is allowed

ITA 1797/MUM/2022[2018-19]Status: DisposedITAT Mumbai20 Dec 2022AY 2018-19
For Appellant: NoneFor Respondent: Shri Nishant Somaiya
Section 142(1)Section 143Section 143(3)Section 80Section 80PSection 80P(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL "F" BENCH, MUMBAI SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Jai

Sanjay Co-Operative Credit Society Ltd, Thane vs. The Pr. Comm of Income Tax 1, Thane

In the result we allow the ground no

ITA 740/MUM/2022[2017-18]Status: DisposedITAT Mumbai13 Dec 2022AY 2017-18

Bench: Shri Kuldip Singh & Shri Gagan Goyalsanjay Co-Operative Credit Society Ltd., Sanjay Society Building, Uttam Naka, Bhayander, Thane-401106. Pan: Aacas3872P ...... Appellant Vs. Pcit-1, Ashar I.T. Park, 6Th Floor, Road No. 16Z, Wagle Indl. Estate, Thane-400604. ..... Respondent Appellant/Assessee By : Dr. Ravindra Nagesh Naik, Ca Respondent/Revenue By : Sh. Kailash Kanojia- Cit-Dr Date Of Hearing : 15/09/2022 Date Of Pronouncement : 13/12/2022 Order Per Gagan Goyal, A.M: This Appeal By Assessee Is Directed Against The Order Of Under Section 263 Of The Income Tax Act, 19061 [For Short ‘The Act’] Vide Order Dated 17.03.2022 For Assessment Year (Ay) 2017-18. The Assessee Has Raised The Following Grounds Of Appeal: “1. The Ld. Pcit-1, Thane Erred In Law & On Facts In Not Appreciating That All The Details/ Information Relating To Interest Income Were Submitted During The Scrutiny

For Appellant: Dr. Ravindra Nagesh Naik, CAFor Respondent: Sh. Kailash Kanojia- CIT-DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL

Basant Vihar Co-Operative Housing Society Limited, Mumbai vs. ITO 27(1)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 2539/MUM/2022[2014-15]Status: DisposedITAT Mumbai05 Dec 2022AY 2014-15

Bench: Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.2539/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2014-15) Basant Vihar Cooperative बिधम/ Ito-27(1)(2) 4Th Floor, Tower No. 6, Housing Society Ltd Vs. Vasant Vihar Complex A Vashi Railway Station Building, Ground Floor, Dr. Commercial Complex, C. G. Road Chembur, Vashi, Navi Mumbai- Mumbai-400074. 400703. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaajb0835E (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Venugopal C. Nair Revenue By: Smt. Nayana K. Kumar सुनवाई की तारीख / Date Of Hearing: 28/11/2022 घोषणा की तारीख /Date Of Pronouncement: 05/12/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Co-Operative Society Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 29.07.2022 For The Assessment Year 2014-15. 2. The Grounds Of Appeal Of The Assessee Reads As Under: -

For Appellant: Shri Venugopal C. NairFor Respondent: Smt. Nayana K. Kumar
Section 143(3)Section 80P(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No.2539/Mum/2022

Don Bosco'S Madonna Co-Operative Housing Society Limited, Mumbai vs. Commissioner of Income Tax (Exemption), Mumbai

In the result, the appeal of the assessee is allowed

ITA 2516/MUM/2022[2020-2021]Status: DisposedITAT Mumbai05 Dec 2022AY 2020-2021

Bench: Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.2516/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2020-21) Don Bosco’S Madonna Co- बिधम/ Cit(E), Mumbai Operative Housing Society Adit, Cpc, Bengaluru, Vs. Ltd Karnataka-560100. Plot No. 167, Flat No. 5, Nathalal Parekh Marg, Wadala, Mumbai-400031. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaaad2496C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Ms. Komal Bhoir Revenue By: Smt. Nayana K. Kumar सुनवाई की तारीख / Date Of Hearing: 28/11/2022 घोषणा की तारीख /Date Of Pronouncement: 05/12/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Co-Operative Society Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 17.06.2022 For The Assessment Year 2020-21 Wherein The Assessee Has Raised The Grounds Of Appeal Against The Disallowance Of Deduction Claimed U/S 80P Of The Income Tax Act, 1961 (Hereafter “The Act”) On The Interest Income Derived By The Assessee To The Tune Of Rs.2,63,560/- From Saraswat Co-Operative Bank Ltd & Greater Bombay Co-Operative Bank Ltd.

For Appellant: Ms. Komal BhoirFor Respondent: Smt. Nayana K. Kumar
Section 2(19)Section 80PSection 80P(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No.2516/Mum/2022

Uti Employees Sai Samrudhi Co-Op Housing Society Ltd, Mumbai vs. Centralized Processing Unit Income Tax Dept. Bangalore, Bangalore

In the result, the appeal of the assessee is allowed

ITA 2477/MUM/2022[2019-2020]Status: DisposedITAT Mumbai05 Dec 2022AY 2019-2020

Bench: Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.2477/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2019-20) Uti Employees Sai बिधम/ Centralized Processing Samrudhi Co-Op Housing Unit Income Tax Vs. Society Ltd. Department Bangalore- C/O Uti Amc Ltd. 560500. Uti Tower, Gn Block, Bkc Bandra East, Mumbai- 400051. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aagts8239K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Sachin Lopis Revenue By: Smt. Nayana K. Kumar सुनवाई की तारीख / Date Of Hearing: 28/11/2022 घोषणा की तारीख /Date Of Pronouncement: 05/12/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Appellant/Assessee Uti Employees Sai Samrudhi Co-Operative Housing Society Ltd. Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 25.07.2022 For The Assessment Year 2019-20. 2. Assessee Is A Co-Operative Housing Society, Registered Under The Maharashtra Co-Op Society Act 1960. The Society Was Formed By Employees & Nominees Of Unit Trust Of India (Government Entity). The Grounds Of Appeal Of The Assessee Is Against The Action Of The Ld. Cit(A) Confirming The Action Of Ao Not Allowing The Claim Of The Assessee On The Interest Income U/S 80P(2)(D) Of The Income Tax Act

For Appellant: Shri Sachin LopisFor Respondent: Smt. Nayana K. Kumar
Section 143(1)Section 80P(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No.2477/Mum/2022

Mahim Vividh Karyakari Sahakari Society Ltd., Thane vs. Principal Commissioner of Income Tax-1, Thane

In the result we allow the ground no

ITA 1177/MUM/2022[2017-18]Status: DisposedITAT Mumbai30 Nov 2022AY 2017-18
For Appellant: Sh. Anil SatheFor Respondent: Sh. Prakash mane, CIT-DR
Section 143(3)Section 263Section 80P

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL

Maitri Heights Co-Op Hsg Society Limited, Mumbai vs. DCIT/ ACIT, CPC Bangalore, Bangalore

ITA 2369/MUM/2022[2020-21]Status: DisposedITAT Mumbai29 Nov 2022AY 2020-21

Bench: Shri Kuldip Singhassessment Year: 2020-21

For Appellant: NoneFor Respondent: Shri Krishna Kumar, D.R
Section 143(1)Section 154Section 234ASection 271Section 80P(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2020-21

M/S. Nagalambika Pattina Souharda Sahakari Niyamita Manvi, Manvi vs. Income Tax Officer, Ward-1, Raichur

In the result, the appeals filed by the Revenue are partly allowed

ITA 996/BANG/2022[2017-18]Status: DisposedITAT Bangalore17 Nov 2022AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillai

Section 194ASection 2(19)Section 80P

order and held deductions u/s 80P of the Act are in respect of Income of Cooperative Society. The definition contained in Section 2(19) is of ‘Cooperative Society’ and not a 'Cooperative". The AO held that deductions u/s 80P of the Act are allowed only to Cooperative Societies registered under ... petition, that the assessee registered under the 1997 Act was a co-operative society within the definition of co- operative society under section 2(19) of the 1961 Act and should be extended the benefit under section 80P of the 1961 Act. Consequently, the order of assessment and order