SAINI CO-OPERATIVE THARIFT AND CREDIT SOCIETY LTD,DELHI vs. ITO WARD-48(1), DELHI
What did the Tribunal hold?
The Tribunal held that interest income earned from investments of surplus funds in cooperative banks and interest on Income Tax refunds are eligible for deduction under Section 80P. The Tribunal followed its previous decisions and decisions of coordinate benches.
What were the facts?
The assessee, Saini Co-operative Thrift and Credit Society Ltd., appealed against the disallowance of deductions under Section 80P on interest income from parking surplus deposits in cooperative banks and interest on Income Tax refunds. The lower authorities held that these incomes were not eligible for deduction.
What were the issues?
Whether interest income from surplus deposits in cooperative banks and interest on Income Tax refunds are eligible for deduction under Section 80P of the Income Tax Act.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Cases cited in this judgment(15)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.
- Totgars Co-operative Sale Society Ltd. v. ITO1,283 citing322 ITR 283 · 2010 · SC
- Pr. CIT v. Totagars1,074 citing395 ITR 611 · 2017 · HC
- State Bank Of India v. CIT817 citing241 Taxmann 163 · 2016 · HC
- Tumkur Merchants Souharda Credit Cooperative Ltd. v. ITO527 citing230 Taxmann 309 · 2015 · HC
- Totgar's Co-operative Sale Society Ltd. v. ITO486 citing188 Taxmann 282 · 2010 · SC
- Pr. CIT v. Totagars Co-operative Sales Society306 citing83 Taxmann.com 140 · 2017 · HC
- Tumkur Merchants Souharda Credit Co-op. Ltd. v. ITO267 citing55 Taxmann.com 447 · 2015 · HC
- Mantola Co-operative Thrift & Credit Society Ltd. v. CIT242 citing50 Taxmann.com 278 · 2014 · HC · Read judgment
- CIT v. Punjab State Cooperative Agricultural Development Bank Ltd.192 citing245 Taxmann 125 · 2016 · HC
- CIT v. Southern Eastern Employees Cooperative Credit Society Ltd.170 citing390 ITR 524 · 2017 · HC
- CIT v. Punjab State Cooperative Federation of Housing Building Societies Ltd.151 citing11 Taxmann.com 448 · 2011 · HC
- Sant Motiram Maharaj Sahakari Pat Sanstha Ltd. v. ITO135 citing120 Taxmann.com 10 · 2020 · ITAT
- ITO v. Shri Bhairavnath Multistate Cooperative Credit Society Ltd.17 citing164 Taxmann.com 382 · 2024 · ITAT
- Mantola Cooperative Thrift & Credit Society Ltd. v. CIT16 citing229 Taxmann 68 · 2015 · HC
- Maharashtra State Cooperative Bank Ltd. v. Asstt. CIT4 citing38 SOT 325 · 2010 · ITAT
Income Tax Appellate Tribunal, DELHI BENCH ‘A’, NEW DELHI
Before: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahman
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
Per Satbeer Singh Godara, Judicial Member:
The instant batch of two appeals pertains to the single assessees herein namely, Saini Co-operative Thrift and Credit Society Ltd. All other relevant details thereof stand tabulated as under:
S l. ITA N o s. A.Y . Ap pe llant Re spon den t Orde r pa s se d ag a in s t Pro cee d ing s u / s N o. 1 426 0 /D e l/2 02 5 201 6 -17 Sa in i C o - ITO C IT (A ) -1 6, Ne w D e lh i 143 (3) op era t iv e In ca se N o.103 36 /2 01 8 -19 Thr ift an d D ate d : 07 .0 3. 201 9 C red it So c ie t y Lt d. 2 426 1 /D e l/2 02 5 201 6 -17 Sa in i C o - ITO C IT (A )/ N F
The order continues below.
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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
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