HOSDURG SERVICE CO-OPERATIVE BANK LTD NO C 1068,KANHANGAD vs. INCOME TAX OFFICER, KASARAGOD, KASARAGOD

ITA 665/COCH/2025Status: DisposedITAT Cochin30 October 2025AY 2014-15Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the appellant is a co-operative society duly registered under the Kerala State Co-operative Societies Act, 1969, classified as a primary agricultural credit co-operative society and it does not enjoy banking licence. The ratio of the decision of the Hon'ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd. (supra) is squarely applicable.

What were the facts?

The assessee, a co-operative society registered as a primary agricultural credit co-operative society, filed its return of income for AY 2014-15. The AO completed the assessment by denying deduction u/s. 80P(2)(a)(i), classifying the society as a co-operative bank.

What were the issues?

Whether the appellant co-operative society is eligible for deduction u/s. 80P(2)(a)(i) of the Act.

Which sections of the Income-tax Act were involved?

Section 80P(2)(a)(i)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show 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.

Income Tax Appellate Tribunal, COCHIN BENCH

Before: SHRI INTURI RAMA RAO, AM & SHRI ANIKESH BANERJEE, JM

For Appellant: Shri Suresh Kumar Varma, CA
For Respondent: Shri Sanjit Kumar Das, CIT-DR
Hearing: 28.10.2025Pronounced: 30.10.2025

Per: Inturi Rama Rao, AM This appeal filed by the assessee is directed against the order of the National Faceless Appeal Centre, Delhi (NFAC) dated 02.09.2025 for Assessment Year (AY) 2014-15. 2. Brief facts of the case are that the appellant is co-operative society registered under the Kerala State Co-operative Societies Act, 1969. It is classified as a primary agricultural credit co-operative society. The return of income for AY 2014-15 was filed on 22.11.2014 disclosing income of Rs. 7,800/- after claiming

2 Ho urg Service Co-op. Bank Ltd. deduction u/s. 80P(2)(a)(i) of the Income Tax Act, 1961 (the Act). Against the said return of income, the assessment was completed by the Income Tax Officer, Ward-2, Kasaragod (he

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.

Create a free accountSign in

See plans and prices

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(2)(a)(i)

All 2,347 judgments and leading authorities on Section 80P(2)(a)(i) →

Recent GST High Court judgments

Search GST case law →