PRATHAMIKA KRUSHI PATTIN SAHAKARI SANGH NIYAMIT,JAMKHANDI vs. INCOME TAX OFFICER, WARD 1 & TPS , BAGALKOT
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Income Tax Appellate Tribunal, ‘SMC’ BENCH, BANGALORE
Before: SHRI WASEEM AHMED & SHRI KESHAV DUBEY
PER WASEEM AHMED, ACCOUNTANT MEMBER:
This is an appeal filed by the assessee against the order passed by the Ld. CIT(A) u/s 250 of the Act vide order dated 25/11/2025 for the asst. year 2017-18. 2. The first issue raised by assessee is that the learned CIT(A) erred in confirming the action of the AO by treating the interest income earned Page 2 of 17 from the Cooperative bank as income from other sources and thereby disallowing the claim of deduction under section 80P(2)(a)(i) or 80P(2)(d) of the Act.
The facts in brief are that the assessee, a cooperative society, is engaged in the business of providing credit facilities to its members. During the year under consid
The order continues below.
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