THE ITO, WARD-2(3), KOZHIKKODE, KOZHIKKODE vs. M/S. KAKKAODI SERVICE CO-OP BANK LTD, KOZHIKKODE
What did the Tribunal hold?
The Tribunal held that the co-operative societies, being registered as primary agricultural credit societies under the Kerala Co-operative Societies Act, are entitled to the benefit of Section 80P deduction. This decision followed the jurisdictional High Court's ruling in a similar case.
What were the facts?
The Revenue appealed against orders of the CIT(A) that allowed deduction under Section 80P to various co-operative societies. The Assessing Officer had disallowed this deduction, arguing that the societies were engaged in banking business and thus fell under Section 80P(4).
What were the issues?
Whether primary agricultural credit societies registered under the Kerala Co-operative Societies Act are eligible for deduction under Section 80P, and if their activities constitute 'banking business' disqualifying them from such deduction.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Cases cited in this judgment(4)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- Co-operative Bank Ltd. v. CIT631 citing384 ITR 490 · 2016 · HC
- Citizen Co-operative Society Ltd. v. ACIT499 citing397 ITR 1 · 2017 · SC
- Sabarkhanta Zilla Kharid Vechan Sangh Ltd. v. ClT98 citing203 ITR 1027 · 1993 · SC
- Rodier Mill Employees Co-operative Stores Ltd. v. CIT25 citing135 ITR 355 · 1998 · HC
IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN “SMC” BENCH, COCHIN
Before Shri George George K, Judicial Member
ITA No. Appellant Respondent Asst.Year PAN 431 to ITO, Ward - M/s.Edanad- 2007-2008, AAAAT6653P 433/Coch/ 1 Kasargod Kannur SCB Ltd. 2012-2013, 2017 2013-2014 567/Coch/2017 ITO, Ward- M/s.Kolavalloor 2013-2014 AACAK2696M. 2, Kannur SCB Limited 561/Coch/2017 ITO, Ward- Peralassery SCB 2011-2012 AAAAP7441H. 3, Kannur Limited 525 to ITO, Ward M/s.Kakkodi SCB 2007-2008, AABAK5108R. 527/Coch 2(3), Calicut Limited 2008-2009, /2017 2009-2010 560/Coch/2017 ITO, Ward-4 M/s.Pattuvam 2012-2013 AACAP7592F. Kannur SCB Limited 410/Coch/2017 ITO, Ward-2 M/s.Vettikattiri 2008-2009, AABAV4369D. 411/Coch/2017 Tirur, SCB Limited 2013-2014 Malapuram 412/Coch/2017 ITO, Ward- M/s.Vazhikkadavu 2008-2009 & AACAT1044N. 413/Coch/2017 2, Tirur, SCB Limited 2013-2014 Malapuram. 566/Coch/2017 ITO Ward-2 M/s. The 2013-2014 AACAP8265B Kannur Panniyannur SCB Limited 426 to ITA Ward-1 M/s.Majibail SCB 2007-2008, AACAM7615A. 428/Coch/2017 Kasargod Limited 2008-2009, 2013-2014 429 & 430/ ITO, Ward-1 The Bayar SCB 2011-2012 & AABAT7614D. Coch/2017 Kasargod Limited 2012-2013
Appellant by : Sri. A.Dhanaraj, S
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
More judgments on Section 80P
- Shree Bandharda Seva Sahkari Mandli Ltd… vs Income Tax Officer Ward -4, JunagadhITA 881/RJT/2025[2019-20]Status: Disposed19 Oct 2026AY 2019-20
- Duddukuru Primary Agricultural Cooperative… vs ITO, Ward - 1, TadepalligudemITA 258/VIZ/2026[2015-16]Status: Disposed16 Oct 2026AY 2015-16
- Parthasaradhi Mutually Aided Co-Operative… vs Income-Tax Officer, Ward-17(1), HyderabadITA 2322/HYD/2026[AY 2016-17]Status: Disposed16 Oct 2026
- Jijamata Mahila Gramin Bigar Sheti Sahakari… vs ITO Ward -1, BhandraITA 102/NAG/2026[2020-21]Status: Disposed12 Oct 2026AY 2020-21
- Shri Na vs Ari Khedut Sahkari Society Ltd…ITA 362/SRT/2025[2016-17]Status: Disposed9 Oct 2026AY 2016-17
Recent GST High Court judgments
Search GST case law →- Md. Akhtar Ansari, Proprietor Of M/S Indian Associates vs. State Of Jharkhand, Through Commissioner Of State Tax, Commercial Tax Dept.Jharkhand · 14 Oct 2026
- M/S. Amarjothi Granites (INDIA) PVT. LTD., Berhampur, Ganjam vs. The Commissioner, Commercial Tax And GST, Odisha, CuttackOrissa · 14 Oct 2026
- M/S. Mishka Steels LLP And Anr. vs. The Superintendent Of Central Goods And Service Tax, Cx, Range-Ii, Behala Div. And Ors.Calcutta · 14 Oct 2026
- M/S Gujarat Co-Operative Milk Marketing Federation Limited vs. Union Of INDIAGujarat · 14 Oct 2026
- Ramesh K Devadiga vs. Khernagar Nandadeep Co Operative Housing Society LTDBombay · 14 Oct 2026