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“gross total income”

Chapter VI - Deductions / Set-offSection 80B(5)Section 80B(5) / Rule 3D2,282 judgments

The decision most relied on for gross total income is CIT v. Andhra Pradesh State (200 Taxmann 220), cited in 348 judgments on BharatTax.

Leading authorities on gross total income

CIT v. Andhra Pradesh State
200 Taxmann 220 · 2011 · High Court
348
citing judgments

Interest earned by a Co-operative Society from investing fixed deposits in banks is entitled to a deduction under Section 80P(2)(a)(i) of the Income-tax Act.

CIT v. Yokogawa India Ltd.
391 ITR 274 · 2017 · Supreme Court
290
citing judgments

Deduction under Section 10A or 10AA of the Income-tax Act is computed on the profits of the eligible unit without first setting off losses from other units or non-eligible units. Conversely, losses incurred by an eligible unit are allowed to be set off against the assessee's other taxable business profits.

ACG Associated Capsules (P) Ltd. v. CIT
343 ITR 89 · 2012 · Supreme Court
144
citing judgments

For calculation of deduction under Section 80HHC, if total interest is netted off after adjusting interest paid and received, the 90% reduction specified in Explanation (baa) is not applicable.

Synco Industries Ltd. v. Assessing Officer (IT) & Another
299 ITR 444 · 2008 · Supreme Court
82
citing judgments

When computing deductions under Chapter VI-A, such as Section 80IA, losses from other business undertakings must be set off against the profits of the eligible undertaking before calculating the deduction. No deduction under Section 80IA is permissible if the overall 'Profits & Gains of Business or Profession' results in a loss.

CIT v. Himatasingike Seide Ltd.
286 ITR 255 · 2006 · High Court
73
citing judgments

Deduction under Section 10A of the Income-tax Act is to be allowed only after setting off unabsorbed depreciation and brought forward business losses against the profits of the business.

CIT v. Williamson Financial Services
165 Taxmann 638 · 2007 · Supreme Court
67
citing judgments

Income-tax is levied on the total income of an assessee, not on gross receipts. The tax is on income, and deductions for expenditure are permissible.

CIT v. Reliance Energy Limited
127 Taxmann.com 69 · 2021 · Supreme Court
47
citing judgments

Deduction under Section 80-IA or 80-IB is computed by setting it off against the gross total income to arrive at the total income of an assessee.

CIT v. Tridoss Laboratories Ltd.
328 ITR 448 · 2010 · High Court
35
citing judgments

Deductions under Chapter VI-A of the Income Tax Act, such as Section 80-IA, are to be calculated and allowed with reference to the assessee's gross total income, not just business income.

Judgments citing gross total income

The Navyug Co-Operative Housing Society Ltd., Mumbai vs. DCIT 32(1), Mumbai

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

ITA 14/MUM/2024[2015-16]Status: DisposedITAT Mumbai10 May 2024AY 2015-16

Bench: Shir Pavan Kumar Gadale & Ms Padmavathy Sthe Navyug Co-Operative Vs. Dcit-32(1), Housing Society Ltd., Room.No.702, 7Th Flr, Jaihind Club Bldg, Jvpd Kautilya Bhavan, Scheme, 2Nd Floor, Bandra Kurla N.S. Road,Vile Parle (W), Complex, Mumbai-400049. Bandra(E), Mumbai-400051. Pan/Gir No. : Aaaat0325L Appellant .. Respondent Appellant By : Shri Shalin.S. Divatia.Ar Respondent By : Shri Laxmi Kant.Sr. Dr Date Of Hearing 09.05.2024 Date Of Pronouncement 10.05.2024 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 154 & U/Sec 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal: The Navyug Co-Op Housing Society Ltd., Mumbai. 1. The Learned Commissioner Of Income Tax (Appeals) Erred In Confirming The Order Of The Assessing Officer Rejecting The Application Of The Assessee U/S 154 Seeking Rectification Of The Disallowance The Deduction U/S 80P(2) & 80P(2)(D) Of The Act Of Rs.60,93,180/- U/S 143 (1) Of The Act.

For Appellant: Shri Shalin.S. Divatia.ARFor Respondent: Shri Laxmi Kant.Sr. DR
Section 143Section 143(1)Section 154Section 80Section 80PSection 80P(2)Section 80P(2)(d)

adjudication of the issue before us. "80P(2) (d) (1). Where in the case of an assessee being a co-operative society, the gross total income includes any income referred to in sub- section (2), there shall be deducted, in accordance with and subject to the provisions of this section

The Shi vs. Amarth Multistate Co. Operative Credit Society Ltd., Sataravs.ITO Ward 1, Satara

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

ITA 188/PUN/2024[2018-19]Status: DisposedITAT Pune09 May 2024AY 2018-19

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.188/Pun/2024 िनधा"रण वष" / Assessment Year : 2018-19 The Shivsamarth Multistate Vs. Ito, Ward-1, Satara. Co-Operative Credit Society Ltd., House No.211, Matoshree Krupa, Back Side, Talmavale High School, Patan, Satara- 415103. Pan : Aadat3637N Appellant Respondent Assessee By : Shri Kishor B. Phadke Revenue By : Shri A. K. Mahala Date Of Hearing : 24.04.2024 Date Of Pronouncement : 09.05.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 08.12.2023 Passed By Ld Cit(A)/Nfac For The Assessment Year 2018-19. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. The Learned Cit(A), National Faceless Appeal Centre (Nfac); Erred In Law & On Facts In Passing An Appellate Order Without

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri A. K. Mahala
Section 142(1)Section 143(2)Section 143(3)Section 194ISection 40Section 40ASection 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

business of providing credit facility to its members & accepting deposits from them. The return of income was filed on 30-10-2018 declaring gross total income of Rs.68,24,572/- and after claiming deduction u/s 80P of the IT Act the taxable income was declared as NIL in the return

Ceat Employees Co-Operative Credit Society Ltd., Mumbai vs. Income Tax Officer, CPC, Bangalore

In the result, appeal is allowed

ITA 4406/MUM/2023[2014-15]Status: DisposedITAT Mumbai09 May 2024AY 2014-15

Bench: Us : “1. On The Facts & Circumstances Of The Case & Also In Law The Learned Cit Appeals Has Erred In Confirming The Disallowance Of The Deduction Claimed By The Appellant U/S. 80P(2)(A)(I)/ 80P(2)(D) To The Tune Of Rs.15,68,274/- Though The Appellant Is Very Much Entitled For The Same.

Section 80PSection 80P(2)(A)Section 80P(2)(a)Section 80P(2)(d)

carrying of business of providing credit facilities to its members by a cooperative society and is liable to be deducted from the gross total income u/s 80P and also allowed the deduction u/s 80P(2)(a)(i) of the Act. We have also perused the decision of ITAT, Mumbai ... business of banking or providing credit facilities to its members by a co-operative society and is liable to be deducted from the gross total income under Section 80P of the Act. 9. In this context when we look at the judgment of the Apex Court in the case

Syed Ali Murtuza Hussain, Hyderabad vs. ITO., Ward-7(1), Hyderabad

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

ITA 166/HYD/2024[2017-18]Status: DisposedITAT Hyderabad08 May 2024AY 2017-18

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha, G. Hon’Ble Accounant Member Assessment Year: 2017-18 Syed Ali Murtuza Vs. The Income Tax Officer, Hussain, Ward 7(1), 10-2-289/44, Shanthi Hyderabad. Nagar, Masab Tank, Hyderabad – 500028, Telangana. Pan : Alnph5637C (Appellant) (Respondent) Assessee By: None Revenue By: Shri Aves Madhukar, Sr.A.R. Date Of Hearing: 08.05.2024 Date Of Pronouncement: 08.05.2024 O R D E R Per Laliet Kumar, J.M. The Appeal Of The Assessee For A.Y. 2017-18 Arises From The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dt.12.10.2023 Invoking Proceedings Under Section 143(3) Of The Income Tax Act, 1961 (In Short, “The Act”). 2. The Grounds Raised By The Assessee Reads As Under :

For Appellant: NoneFor Respondent: Shri AVES Madhukar, Sr.A.R
Section 115BSection 142(1)Section 143(2)Section 143(3)Section 246Section 68Section 69A

facts of the case are that assessee, who is an individual filed e-return for the assessment year 2017-18 on 05.08.2017 admitting Gross Total Income of Rs.1,26,470/-. The case was selected for limited scrutiny through CASS for the reason “ Large Cash deposit during demonetization period as compared

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)

adjudication of the issue before us. “80P(2)(d) (1). Where in the case of an assessee being a co- operative society, the gross total income includes any income referred to in sub-section (2), there shall be deducted, in accordance with and subject to the provisions of this section

Income Tax Officer Ward-1, Satara vs. Shree Kalika Devi Nagari Sahakari Pat Sanstha Maryadit Karad, Karad Dist Satara

Appeal is dismissed in above terms

ITA 52/PUN/2024[2020-21]Status: DisposedITAT Pune07 May 2024AY 2020-21

Bench: Shri Rama Kanta Panda & Shri Satbeer Singh Godara

For Appellant: -None-For Respondent: Shri Ramnath P. Murkunde
Section 143(3)Section 263Section 80P(2)(a)Section 80P(2)(d)

adjudication of the issue before us. “80P(2)(d) (1). Where in the case of an assessee being a co- operative society, the gross total income includes any income referred to in sub-section (2), there shall be deducted, in accordance with and subject to the provisions of this section

Kavitha Harish Raney, Hyderabad vs. Income Tax Officer, Ward 7(3), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 506/HYD/2023[2016-2017]Status: DisposedITAT Hyderabad07 May 2024AY 2016-2017

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No. 506/Hyd/2023 (िनधा"रण वष"/Assessment Year: 2016-17) Smt. Kavitha Harish Raney Vs. Income Tax Officer Hyderabad Ward 7(3) Pan:Acbpr3983L Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Pawan Kumar Chakrapani, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 01/05/2024 घोषणा की तारीख/Pronouncement: 07/05/2024 आदेश/Order Per Laliet Kumar, Jm. This Appeal Filed By The Assessee Is Directed Against The Order Dated 1/9/2023 Of The Learned Cit (A) Nfac Delhi, Relating To A.Y.2016-17. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Resident Individual, Deriving Income From Business & Profession & Has Filed Her Return Of Income For The Assessment

For Appellant: Shri Pawan Kumar Chakrapani, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 143(2)

Income for the Assessment Page 1 of 11 ITA NO 506 of 2023 Kavitha Harish Raney Year 2016-17 on 14.11.2017 by admitting Gross Total Income of Rs. 6,04,857/-. The case of the assessee was selected for limited scrutiny under CASS due to the following reasons:- 1. Whether

Farmers Agriculture Credit Co Operative Society Ltd Koppa, Periapatna vs. Income Tax Officer, Mysuru

ITA 71/BANG/2024[2018-19]Status: DisposedITAT Bangalore07 May 2024AY 2018-19

Bench: Shri Narender Kumar Choudhry & Shri Laxmi Prasad Sahu

For Appellant: Shri Sriram V. Rao, CAFor Respondent: Shri Ganesh R. Ghale, Standing Counsel
Section 139(1)Section 147Section 148Section 56Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

activity of carrying on business of providing credit facilities to its members by assessee-society, it was liable to be deducted from gross total income under section 80P” (para 10). The copy of this decision has been enclosed as ANNEXURE 3. 1.11 The Co-ordinate bench of this

Farmers Agriculture Society Ltd Koppacredit Co Operative, Periapatna vs. Income Tax Officer, Ward 1(4), Mysuru

ITA 65/BANG/2024[2016-17]Status: DisposedITAT Bangalore07 May 2024AY 2016-17

Bench: Shri Narender Kumar Choudhry & Shri Laxmi Prasad Sahu

For Appellant: Shri Sriram V. Rao, CAFor Respondent: Shri Ganesh R. Ghale, Standing Counsel
Section 139(1)Section 147Section 148Section 56Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

activity of carrying on business of providing credit facilities to its members by assessee-society, it was liable to be deducted from gross total income under section 80P” (para 10). The copy of this decision has been enclosed as ANNEXURE 3. 1.11 The Co-ordinate bench of this

Dr Nirmalkumar Phadkule Pratishthan, Solapur vs. Income Tax Officer, Solapur

In the result, appeal of the assessee is partly allowed

ITA 1321/PUN/2023[2015-16]Status: DisposedITAT Pune06 May 2024AY 2015-16

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.1321/Pun/2023 िनधा"रण वष" / Assessment Year : 2015-16 Dr.Nirmalkumar Phadkule The Income Tax Pratishthan, V Officer, Solapur. S No.6039, Dr.Nirmalkumar S Phadkule Sabhagruh, Sidheshwar Peth, Near Sidheshwar Temple, Solapur – 413001. Pan: Aabtd2883M Appellant/ Assessee Respondent /Revenue Assessee By None. Revenue By Shri Ramnath P Murkunde – Dr Date Of Hearing 02/05/2024 Date Of Pronouncement 06/05/2024 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] Under Section 250 Of The Income Tax Act, 1961 For A.Y.2015-16 Dated 31.10.2023. The Assessee Has Raised Following Grounds Of Appeal : Dr.Nirmalkumar Phadkule Pratishthan [A]

Section 11Section 139(1)Section 148Section 156Section 207Section 250Section 272A(2)(e)Section 27l

29/03/2022. In response to the notice u/s.148 of the Act the assessee filed Return of Income for AY 2015-16 on 18/01/2023 declaring Gross Total Income of Rs.32,65,885/- and Net Total Income at “NIL” claiming deductions under Section 11 of the Act. The Assessing Officer(AO) passed

Bannanje Grahakara Vividhoddesha Sahakara Sangha Ltd., Udupi vs. Income Tax Officer, Ward-1, & Tps, Udupi

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

ITA 79/BANG/2024[2016-17]Status: DisposedITAT Bangalore06 May 2024AY 2016-17

Bench: Shri George George Kshri Laxmi Prasad Sahuassessment Year : 2016-17

For Appellant: Shri Mahesh R Uppin, AdvocateFor Respondent: Shri Ganesh R Ghale, Advocate – Standing
Section 5

filing the present appeal. 6. The brief facts of the case are that the assessee filed return of income on 21/09/2016 declaring gross total income of Rs.30,08,301/- and after claiming deduction u/s 80P(2), the total income was nil. The case was selected for scrutiny under CASS

M/S. Pixel Pictures Private Limited, Bangalore vs. Income Tax Officer, Ward-6(2)(2), Bangalore

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

ITA 524/BANG/2024[2015-16]Status: DisposedITAT Bangalore06 May 2024AY 2015-16

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Year: 2015-16

For Appellant: Sri Ravishankar, A.RFor Respondent: Shri V. Parithivel, D.R
Section 143(2)Section 143(3)Section 250

production house facilities to top television channels in the southern region of India. The assessee filed its return of income on 31.10.2015 declaring gross total income of Rs.69,91,650/-. The assessee case was selected for scrutiny under manual selection and notice

Samarth Nagari Shakari Path Sanstha Maryadit, Parbhani vs. Income Tax Officer, Ward One, Jalna

Appeal is allowed in above terms

ITA 1414/PUN/2023[2020-21]Status: DisposedITAT Pune03 May 2024AY 2020-21

Bench: Shri Satbeer Singh Godara

For Appellant: -None-For Respondent: Shri Manish Mehta
Section 143(3)Section 270ASection 80PSection 80P(2)(a)Section 80P(2)(d)

before us. “80P(2)(d) (1). 9 ITA.No.1414/PUN./2023 Where in the case of an assessee being a co- operative society, the gross total income includes any income referred to in sub-section (2), there shall be deducted, in accordance with and subject to the provisions of this section

Income Tax Officer, Mumbai vs. Nariman Bhavan Premises Co Op Society Ltd, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 3658/MUM/2023[2020-21]Status: DisposedITAT Mumbai03 May 2024AY 2020-21

Bench: Shri Pavan Kumar Gadale & Ms Padmavathy S

Section 194ASection 194A(3)(v)Section 80Section 80PSection 80P(2)(d)Section 80P(4)

adjudication of the issue before us. "80P(2) (d) (1). Where in the case of an assessee being a co-operative society, the gross total income includes any income referred to in sub- section (2), there shall be deducted, in accordance with and subject to the provisions of this section

Arjun Manoj Purohit, Thane vs. Income Tax Officer, Ward-2(1), Thane

In the result, both the appeals of the assesse are allowed

ITA 3655/MUM/2023[2015-16]Status: DisposedITAT Mumbai02 May 2024AY 2015-16

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.3654/Mum/2023 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No.3655/Mum/2023 (िनधा"रण वष" / Assessment Year: 2015-16) बनाम/ Arjun Manoj Purohit Ito, Ward-2(1) Room No. 25B, 6Th Arjun Niwas Padmavati Vs. Nagar, 150 Feet Road Floor, Asher It Park, Shyander (W), Thane- Road No. 16Z, Wagle 401105. Industrial Estate, Thane- 400604. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Anxpp8321K (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee By: Shri Rakesh Joshi Revenue By: Shri Manoj Kumar Sinha (Sr. Dr) सुनवाई की तारीख / Date Of Hearing : 03/04/2024 घोषणा की तारीख /Date Of Pronouncement : 02/05/2024 आदेश / O R D E R

For Appellant: Shri Rakesh JoshiFor Respondent: Shri Manoj Kumar Sinha (Sr. DR)
Section 133(6)Section 148Section 68

AAACS5527M and that it is a Pvt. Ltd Company which falls in the jurisdiction of Central Circle-39, Mumbai and has shown gross total income of Rs.22,66,889/- in AY 2014-15. The Paper Book (PB) filed before us, reveals that loan amount of Rs.77 Lakhs has been received ... that lender company is AAACL0757A; and this company is assessed under the jurisdiction of Central Circle-39, Mumbai; and has shown gross total income of 10 3655/Mum/2023 A.Y. 2014-15 & 2015-16 Arjun Manoj Purohit. Rs.10.26 Lakhs. And Rs.40 Lakhs has been given as loan to the assessee

Arjun Manoj Purohit, Thane vs. Income Tax Officer, Ward-2(1), Thane

In the result, both the appeals of the assesse are allowed

ITA 3654/MUM/2023[2014-15]Status: DisposedITAT Mumbai02 May 2024AY 2014-15

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.3654/Mum/2023 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No.3655/Mum/2023 (िनधा"रण वष" / Assessment Year: 2015-16) बनाम/ Arjun Manoj Purohit Ito, Ward-2(1) Room No. 25B, 6Th Arjun Niwas Padmavati Vs. Nagar, 150 Feet Road Floor, Asher It Park, Shyander (W), Thane- Road No. 16Z, Wagle 401105. Industrial Estate, Thane- 400604. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Anxpp8321K (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee By: Shri Rakesh Joshi Revenue By: Shri Manoj Kumar Sinha (Sr. Dr) सुनवाई की तारीख / Date Of Hearing : 03/04/2024 घोषणा की तारीख /Date Of Pronouncement : 02/05/2024 आदेश / O R D E R

For Appellant: Shri Rakesh JoshiFor Respondent: Shri Manoj Kumar Sinha (Sr. DR)
Section 133(6)Section 148Section 68

AAACS5527M and that it is a Pvt. Ltd Company which falls in the jurisdiction of Central Circle-39, Mumbai and has shown gross total income of Rs.22,66,889/- in AY 2014-15. The Paper Book (PB) filed before us, reveals that loan amount of Rs.77 Lakhs has been received ... that lender company is AAACL0757A; and this company is assessed under the jurisdiction of Central Circle-39, Mumbai; and has shown gross total income of 10 3655/Mum/2023 A.Y. 2014-15 & 2015-16 Arjun Manoj Purohit. Rs.10.26 Lakhs. And Rs.40 Lakhs has been given as loan to the assessee

Income Tax Officer Ward 5 Sangli, Income Tax Department vs. Ashokrao Anna Yashwant Gram Bigar Sheti Sah Patsanstha Limited, Borgaon, Tal Walwa, Sangli, Taluka Walwa

Appeal is dismissed in above terms

ITA 1138/PUN/2023[2018-19]Status: DisposedITAT Pune01 May 2024AY 2018-19

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

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

adjudication of the issue before us. “80P(2)(d) (1). Where in the case of an assessee being a co-operative society, the gross total income includes any income referred to in sub-section (2), there shall be deducted, in accordance with and subject to the provisions of this

Mankind Pharma Limited, Delhi vs. DCIT, Circle-1(1)(1), Meerut

In the result, the additional Ground No

ITA 2313/DEL/2022[2018-19]Status: DisposedITAT Delhi01 May 2024AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kedia

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Shri Rajesh Kumar, CIT (DR)
Section 143(3)Section 144BSection 144C(13)Section 153(3)Section 270ASection 35Section 80GSection 80I

respect of profits and gains from industrial undertakings or enterprises engaged in infrastructure development, etc. 17 I.T.A. No.2313/Del/2022 80-IA. (1) Where the gross total income of an assessee includes any profits and gains derived by an undertaking or an enterprise from any business referred to in sub-section

Madhusudhan Reddy Aitha, Hyderabad vs. Income Tax Officer, Ward-2, Karimnagar

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

ITA 336/HYD/2024[2015-16]Status: DisposedITAT Hyderabad30 Apr 2024AY 2015-16

Bench: Shri Laliet Kumarassessment Year: 2015-16 Madhusudhan Reddy Vs. The Income Tax Officer, Aitha, Ward – 2, 13-65, Main Road, Karimnagar. Garepalli, Kataram, Hyderabad – 505503. Telangana. Pan : Agmpa9695H. (Appellant) (Respondent) Assessee By: Ms. S. Sandhya, Advocate. Revenue By: Shri Ashish Kumar Shukla, Sr.Ar Date Of Hearing: 30.04.2024 Date Of Pronouncement: 30.04.2024

For Appellant: Ms. S. Sandhya, AdvocateFor Respondent: Shri Ashish Kumar Shukla
Section 143(3)Section 154

Loss account and arrived at a profit of Rs.2,95,643/- for A.Y. 2015-16 and the same was admitted as the gross total income in the return of income filed on 23.6.2016. While filing the return of income, the assessee inadvertently omitted to admit the commission income from jaggery

Kozhikode Town Co-Operative Urban Society Limited, Kozhikode vs. ITO, Kozhikode

In the result, the appeal filed by the assessee is allowed for statistical purpose and

ITA 484/COCH/2023[2016-17]Status: HeardITAT Cochin30 Apr 2024AY 2016-17

Bench: Shri Sanjay Arora, Am & Ms. Kavitha Rajagopal, Jm & Stay Application No. 79/Coch/2023 (Arising Out Of Ita No. 484/Coch/2023 (Assessment Year: 2016-17)

For Appellant: Shri JaikrishnanFor Respondent: 13.03.2024
Section 143(2)Section 143(3)Section 250Section 80PSection 80P(2)Section 80P(2)(a)

providing credit facilities to its Members. The assessee had filed its return of income dated 19.10.2016 for the year under consideration declaring gross total income at Rs.25,21,667/- and taxable income at Rs.Nil after claiming deduction under Chapter VIA as per the provisions of section