SEWA SAKH SAHKARI SANSTHA MARYADIT BIJALPUR,INDORE vs. ITO 1(1), INDORE, INDORE

ITA 111/IND/2026Status: DisposedITAT Indore08 May 2026AY 2018-198 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the assessment order was flawed as it did not properly compute the total income. It also ruled that interest earned from cooperative banks is eligible for deduction under Section 80P(2)(d), following previous decisions.

What were the facts?

The assessee, a cooperative society, claimed a deduction under Section 80P on its income. The Assessing Officer (AO) disallowed the deduction on interest income earned from cooperative banks, treating it as income from other sources. The CIT(A) confirmed this disallowance.

What were the issues?

Whether interest income earned from cooperative banks is eligible for deduction under Section 80P, and whether the AO correctly computed the total income in the assessment order.

Which sections of the Income-tax Act were involved?

Section 80P,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: SHRI B.M. BIYANI & SHRI PARESH M. JOSHI

For Appellant: Shri Ashish Goyal, & N.D. Patwa, ARs
For Respondent: Shri Ashish Porwal, Sr. DR
Hearing: 21.04.2026Pronounced: 08.05.2026

Per B.M. Biyani, A.M.:

Feeling aggrieved by the order of first appeal dated 10.01.2025 passed by learned Commissioner of Income-Tax (Appeals)-NFAC, Delhi [“Ld. CIT(A)”], which in turn arises out of the assessment-order dated 03.03.2021 passed by learned National e-Assessment Centre, Delhi [“Ld. AO”] u/s 143(3) r.w.s. 143(3A) & 143(3B) of Income-tax Act, 1961 [“the Act”] for Assessment-Year [“AY”] 2018-19, the assessee has filed this appeal raising following ground:

“The Ld. CIT(A) was not justified in confirming the addition of Rs.31,56,220/- on account of disallowance the deduction u/s 80P of the Act without considering the facts & circumstances of the case.”

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