80P(2)(d) of the Act. In Kaliandas Udyag Bhavan Premises Co-op Society Ltd. v. ITO

Q: How many judgments cite 80P(2)(d) of the Act. In Kaliandas Udyag Bhavan Premises Co-op Society Ltd. v. ITO?

130 judgments on BharatTax cite 80P(2)(d) of the Act. In Kaliandas Udyag Bhavan Premises Co-op Society Ltd. v. ITO (94 Taxmann.com 15), spanning 2018 to 2026.

Q: Which sections of the Income Tax Act does 80P(2)(d) of the Act. In Kaliandas Udyag Bhavan Premises Co-op Society Ltd. v. ITO come up under?

It is most often cited in judgments turning on Section 80P(2)(d), Section 80P(4), Section 2(19), Section 250, Section 80P, Section 143(1).

94 Taxmann.com 15Income Tax Appellate Tribunal2018#786 most cited

What is 80P(2)(d) of the Act. In Kaliandas Udyag Bhavan Premises Co-op Society Ltd. v. ITO authority for?

A co-operative society, even if it is a co-operative bank whose general deduction under Section 80P is restricted by Section 80P(4), can still claim a deduction under Section 80P(2)(d) for interest income derived from its investments held with another co-operative society, as it retains its identity as a co-operative society.

130

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2026.

Also referred to as

Kaliandas Udyag Bhavan Premises Co-op Society Ltd. v. ITO · Section 80P · Section 80P(4) · Section 80P(2)(d) · co-operative bank deduction · interest income co-operative society · investments with co-operative society · applicability of 80P(4) · co-operative society interest deduction · ITAT Mumbai 2018

Sections most often in play

Section 80P(2)(d)Section 80P(4)Section 2(19)Section 250 Section 80P Section 143(1)Section 234B Section 80P(2)(a)(i)

Issues it is cited on

section 56(i)(ccv)section 70 section 80p(1)section 2(19)section 80(p)(2)(d)section 80p(4)section 80(p)section 80p(2)(c)section 5(b)section 80(p)(2)section 80p(2)(d)section 194a(3)(v)

Judgments citing 80P(2)(d) of the Act. In Kaliandas Udyag Bhavan Premises Co-op Society Ltd. v. ITO

Om Sudarshan Chs Ltd., Mumbai vs. ITO 17(1)(5), Mumbai

In the result, appeal of the assessee is allowed

ITA 1950/MUM/2019[2014-15]Status: DisposedITAT Mumbai29 Oct 2020AY 2014-15

Bench: Shri Vikas Awasthy, Jm & Shri Rajesh Kumar, Am आयकर अपील सं./ Ita No. 1950/Mum/2019 (यिर्ाारण िर्ा / Assessment Year 2014-15) Om Sudarshan Co-Operative The Income Tax Officer Housing Society Ltd. Ward 17(2)(5), Ground Floor, Om Sudarshan Chs बिाम/ Mumbai Ltd, L.D. Ruparel Marg, Malabar Vs. Hill, Mumbai-400 006 (अपीलाथी / Appellant) (प्रत्यथी/ Respondent) स्थायी लेखा सं./Pan No. Aao0489L अपीलाथी की ओर से/ Appellant By : None प्रत्यथी की ओर से/ Respondent By : Shri Vodal Raj Singh, Dr सुििाई की तारीख / Date Of Hearing: 15.10.2020 घोर्णा की तारीख / Date Of Pronouncement: 29.10.2020

For Appellant: NoneFor Respondent: Shri Vodal Raj Singh, DR

Section 143(3)Section 80P(2)(d)

…आयकर अपीलीय अधिकरण “C” न्यायपीठ म ुंबई में IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI श्री विकास अिस्थी, न्याययक सदस्य एिं श्री राजेश कुमार, लेखा सदस्य के समक्ष BEFORE SHRI VIKAS AWASTHY, JM AND SHRI RAJESH KUMAR, AM आयकर अपील सं./ ITA No. 1950/Mum/2019 (यिर्ाारण िर्ा / Assessment Year 2014-15) Om Sudarshan Co-operative The Income Tax Officer Housing Society Ltd. Ward 17(2)(5), Ground Floor, Om Sudarshan CHS बिाम/ Mumbai Ltd, L.D. Ruparel Marg, Malabar Vs. Hill, Mumbai-400 006 (अपीलाथी / Appellant) (प्रत्यथी/ Respondent) स्थायी लेखा सं./PAN No. AAO0489L अपीलाथी की ओर से/ Appellant by : None प्रत्यथी क…

Yuva Vikas Co-Op Credit Society Ltd, Mumbai vs. ITO 32 (3)(2), Mumbai

ITA 695/MUM/2019[2015-16]Status: DisposedITAT Mumbai04 Mar 2020AY 2015-16

Bench: Shri G. Manjunatha & Shri Ravish Soodyuva Vikas Co-Op Credit Society Ltd. Income Tax Officer -32(3)(2) 6/A, Windsor Building, Deshmukh Room No. 106, C-11, Residency, Borivali (East), Pratyasksha Kar Bhavan, Vs. Mumbai – 400066 Bandra Kurla Complex, Maharashtra- 400051

For Appellant: Shri Ravindra Naik, A.RFor Respondent: Shri V. Vinod Kumar, D.R

Section 143(1)Section 143(2)Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…Yuva Vikas Co-op Credit Society Ltd. Vs. ITO-32(3)(2) 1 ITA No.695/Mum/2019 A.Y. 2015-16 IN THE INCOME TAX APPELLATE TRIBUNAL “G” Bench, Mumbai Before Shri G. Manjunatha, Accountant Member and Shri Ravish Sood, Judicial Member Yuva Vikas Co-op Credit Society Ltd. Income Tax Officer -32(3)(2) 6/A, Windsor Building, Deshmukh Room No. 106, C-11, Residency, Borivali (East), Pratyasksha Kar Bhavan, Vs. Mumbai – 400066 Bandra Kurla Complex, Maharashtra- 400051 PAN – AAAAY1179P (Appellant) (Respondent) Appellant by: Shri Ravindra Naik, A.R Respondent by: Shri V. Vinod Kumar, D.R Date of Hearing: 02.03.2020 Date…

DCIT, Circle-6, Jaipur vs. M/S. Jaipur Zila Dugdh Utpadak Sahakari Sangh Ltd., Jaipur

In the result, both the appeal of the assessee and the Revenue are disposed off with above directions

ITA 1243/JPR/2019[2016-17]Status: DisposedITAT Jaipur28 Feb 2020AY 2016-17

For Appellant: Shri P. C. Parwal (CA)For Respondent: Shri B.K. Gupta (CIT)

Section 12ASection 56Section 80GSection 80PSection 80P(2)(d)

…ive bank other than a primary agricultural credit society or a primary co-operative agricultural and rural development bank.” 16. The Coordinate Bench in case of Kaliandas Udyog Bhavan Premises Co-op Society Ltd. vs Income-tax Officer-21(2)(1), Mumbai [2018] 94 Taxmann.com 15 had an occasion to examine similar contention and it was held that though the co-operative bank pursuant to the insertion of Sub-section (4) of Sec. 80P would no more be entitled for claim of deduction under Sec. 80P of the Act, however, as a co-operative bank continues to be a co-operative society registered under the Co-operative Societie…

M/S. Jaipur Zila Dugdh Utpadak Sahakari Sangh Ltd., Jaipur vs. DCIT, Circle-6, Jaipur

In the result, both the appeal of the assessee and the Revenue are disposed off with above directions

ITA 1178/JPR/2019[2016-17]Status: DisposedITAT Jaipur28 Feb 2020AY 2016-17

For Appellant: Shri P. C. Parwal (CA)For Respondent: Shri B.K. Gupta (CIT)

Section 12ASection 56Section 80GSection 80PSection 80P(2)(d)

Technopolis Premises Co-Op.Soc. Ltd., Mumbai vs. Pr. CIT- 25, Mumbai

ITA 6433/MUM/2019[2015-16]Status: DisposedITAT Mumbai08 Jan 2020AY 2015-16

Bench: Shri Rajesh Kumar & Shri Ravish Soodtechnopolis Premises Co-Operative Society Principal Commissioner Of Income Tax-25, Limited, Technopolis Knowledge Park, Room No. 241, 2Nd Floor, G-Block, Mahakali Caves Road, Chakala, Andheri(E), Kautilya Bhavan, Bandra Kurla Complex, Vs. Mumbai 400 093. Mumbai – 400 051

For Appellant: Shri K.Shivram, Sr. AdvocateFor Respondent: Shri R. Manjunatha, C.I.T., D.R

Section 115JSection 142(1)Section 143(3)Section 263Section 80Section 80PSection 80P(2)(D)Section 80P(2)(d)

…P a g e | 1 ITA No.6433/Mum/2019 A.Y. 2015-16 Technopolis Premises Co-operative Society Limited .Vs. Pr.CIT-25 IN THE INCOME TAX APPELLATE TRIBUNAL “E” Bench, Mumbai Before Shri Rajesh Kumar, Accountant Member and Shri Ravish Sood, Judicial Member Technopolis Premises Co-operative Society Principal Commissioner of Income Tax-25, Limited, Technopolis Knowledge Park, Room No. 241, 2nd Floor, G-Block, Mahakali Caves Road, Chakala, Andheri(E), Kautilya Bhavan, Bandra Kurla Complex, Vs. Mumbai 400 093. Mumbai – 400 051 PAN – AACAT1104H (Appellant) (Respondent) Appellant by: Shri K.Shivram, Sr. Advocate & Miss. N…

Azmer Zila Dugdh Utpadak Sahkari Sangh Ltd., Ajmer vs. Pr. Commissioner of Income Tax, Ajmer

In the result, appeal of the assessee is allowed

ITA 90/JPR/2019[2014-15]Status: DisposedITAT Jaipur28 Aug 2019AY 2014-15

For Appellant: Shri Sunil Porwal (CA) &For Respondent: Shri B. K. Gupta (CIT)

Section 143(3)Section 263Section 80Section 80PSection 80P(2)(d)Section 80P(4)

…ption on the interest earned on the deposits. In the result the ground No. 1 & 2 of the appeal are allowed.” 12. In another case, the Coordinate Bench in case of Kaliandas Udyog Bhavan Premises Co-op Society Ltd. vs Income-tax Officer-21(2)(1), Mumbai [2018] 94 Taxmann.com 15 had an occasion to examine similar contention wherein the latter decision of the Hon’ble Karnataka High Court in case of Totagars Co-operative Sale Society (Supra), relied upon by the ld CIT DR was also considered. It was held by the Co-ordinate Bench that though the Co-operative bank pursuant to the insertion of Sub-section (4) of Sec. 80P…

Jiwan Satya Co-Op Housing Society Limited, Mumbai vs. Income Tax Officer 23(2)(1), Mumbai

In the result, appeals of the assessee are allowed

ITA 4249/MUM/2018[2014-15]Status: DisposedITAT Mumbai26 Jul 2019AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: Shri K. Shivaram &For Respondent: Shri Chaitanya Anjaria

Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NOs. 4248 & 4249/MUM/2018 (A.Ys: 2013-14 & 2014-15) Jiwan Satya Co.Op. Housing Society Ltd v. Income Tax Officer - 23(2)(1) Plot No. 411-412, 15th Road Mumbai Bandra (W), Mumbai – 400 050 PAN: AAAAJ 7387 C (Appellant) (Respondent) Assessee by : Shri K. Shivaram & Shri Neelam Jadhav Department by : Shri Chaitanya Anjaria Date of Hearing : 03.06.2019 Date of Pronouncement : 26.07.2019 O R D E R PER C.N. PRASAD (JM) 1. These two appeal are filed by the assessee against the order of the Learned Commi…

Jiwan Satya Co-Op Housing Society Limited, Mumbai vs. Income Tax Officer 23(2)(1), Mumbai

In the result, appeals of the assessee are allowed

ITA 4248/MUM/2018[2013-14]Status: DisposedITAT Mumbai26 Jul 2019AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: Shri K. Shivaram &For Respondent: Shri Chaitanya Anjaria

Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

Amit Tata Employees Co-Operative Hsg. Soc.Ltd, Mumbai vs. Assistant Commissioner of Income Tax 21(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 292/MUM/2018[2014-15]Status: DisposedITAT Mumbai26 Jul 2019AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Bleamit Tata Employees Co-Operative V. Assistant Commissioner Of Housing Society Limited Income Tax – 21(1) 1 Amit Tata Employees Chs Ltd., Piramal Chambers Murari Ghag Marg, Prabhadevi Lalbaug, Mumbai – 400 012 Mumbai – 400 028 Pan: Aaaja 0103 A (Assessee) (Respondent) Assessee By : Shri Vishwas V Mehendale

For Appellant: Shri Vishwas V MehendaleFor Respondent: Shri Satish Chandra Rajore

Section 143(3)Section 2(19)Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, HON'BLE ACCOUNTANT MEMBER Amit Tata Employees Co-operative v. Assistant Commissioner of Housing Society Limited Income Tax – 21(1) 1 Amit Tata Employees CHS Ltd., Piramal Chambers Murari Ghag Marg, Prabhadevi Lalbaug, Mumbai – 400 012 Mumbai – 400 028 PAN: AAAJA 0103 A (Assessee) (Respondent) Assessee by : Shri Vishwas V Mehendale Department by : Shri Satish Chandra Rajore Date of Hearing : 02.05.2019 Date of Pronouncement : 26.07.2019 O R D E R PER C.N. PRASAD (JM) 1. T…

Poonam Chambers Premises Co-Op Society Limited, Mumbai vs. Assistant Commissioner of Income Tax-21(2), Mumbai

In the result, the appeal of assessee is allowed

ITA 4463/MUM/2017[2013-14]Status: DisposedITAT Mumbai23 Aug 2018AY 2013-14

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am Aayakr Apila Sam./ Ita No. 4463/Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2013-14)

For Appellant: Shri Devendra Jain, ARFor Respondent: Shri Abi Rama Karthikeyan, DR

Section 143(3)Section 56Section 80P(2)(d)Section 80P(4)Section 8O

…आयकर अपीलीय अधिकरण “C” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री एन. के. प्रधान लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM Aayakr ApIla saM./ ITA No. 4463/Mum/2017 (inaQa-arNa baYa- / Assessment Year 2013-14) Poonam Chambers Premises Co-op Society Limited, …… (ApIlaaqaI- / Appellant) G-5, Poonam Chambers, Dr. Annie Besant Road, Worli, Mumbai-400 018 Vs. Asst. Commissioner of Income Tax, Circle 21(2), Room No. 115, 1 st Floor, …… (p`%yaqaaI- / Respondent) Piramal Chambers, Lalbaug, Mumbai-400 012 स्थायी लेख…