IRULA SNAKE CATCHERS INDUSTRIAL CO-OP. SOCIETY LTD.,CHENNAI vs. ITO, WARD-22(1), CHENNAI

ITA 1790/CHNY/2025Status: DisposedITAT Chennai11 February 2026AY 2020-21Bench: SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRIS.R.RAGHUNATHA (Accountant Member)1 pages
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What did the Tribunal hold?

The Tribunal held that the interest income earned from the savings bank account is incidental to and attributable to the main activity of the society, which is the collective disposal of labour. Therefore, it is eligible for deduction under Section 80P(2)(a)(vi).

What were the facts?

The assessee, a co-operative society, reported NIL income after claiming deduction under Section 80P(2)(a)(vi) of the Income Tax Act, 1961. The Assessing Officer disallowed interest income of Rs. 1,21,269/- from a savings bank account, treating it as income from other sources.

What were the issues?

Whether interest income earned by a co-operative society from its savings bank account is eligible for deduction under Section 80P(2)(a)(vi) of the Income Tax Act, 1961.

Which sections of the Income-tax Act were involved?

Section 80P(2)(a)(vi)

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Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI

Before: SHRI MANU KUMAR GIRI & SHRIS.R.RAGHUNATHA

Pronounced: 11.02.2026

PER MANU KUMAR GIRI, Judicial Member:

The captioned appeal by the assessee is arising out of the order of the Ld. Commissioner of Income Tax (Appeals)/NFAC, Delhi

dated 31.01.2025 for AY 2017-18. 2. Brief facts of the case are that the Assessee is a co-operative

society registered under the Tamil Nadu Co-operative Societies Act,

1983.

It was established by the Government of Tamil Nadu in 1978

The order continues below.

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