Which sections of the Income Tax Act does Bank Ltd. (supra), Saraswat Co-op. Bank Ltd. v. ITO (TDS) come up under?

It is most often cited in judgments turning on Section 194A, Section 201(1A), Section 201(1), Section 194A(3)(v), Section 201, Section 194A(3)(viia)(b).

Bank Ltd. (supra), Saraswat Co-op. Bank Ltd. v. ITO (TDS)

Q: How many judgments cite Bank Ltd. (supra), Saraswat Co-op. Bank Ltd. v. ITO (TDS)?

76 judgments on BharatTax cite Bank Ltd. (supra), Saraswat Co-op. Bank Ltd. v. ITO (TDS) (54 Taxmann.com 297), spanning 2018 to 2026.

54 Taxmann.com 297Reported decision2015#1492 most cited

What is Bank Ltd. (supra), Saraswat Co-op. Bank Ltd. v. ITO (TDS) authority for?

A multi-state cooperative bank is obligated to deduct tax at source on interest paid on fixed deposits placed by cooperative societies, as Section 194A(3)(viia) of the Income Tax Act, 1961, rather than Section 194A(3)(v), applies to cooperative banks in this context.

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

Saraswat Co-op. Bank Ltd v. ITO · Section 194A(1) · Section 194A(3) · Section 194A(3)(viia) · cooperative bank TDS · interest on fixed deposit TDS · cooperative society deposits

Sections most often in play

Section 194A Section 201(1A)Section 201(1)Section 194A(3)(v)Section 201 Section 194A(3)(viia)(b)Section 194A(3)(i)(b)Section 250

Issues it is cited on

section 194(3)(viia)(b)section 5(1)(cc)section 194a(v)section 80p(i)section 194a(3)(viia)(b)section 194a(3)(viia)(a)section 194a(3)(i)(b)section 194(3)(v)section 194a(3)(i)section 194a(1)section 194a(3)(v)section 194a(3)

Judgments citing Bank Ltd. (supra), Saraswat Co-op. Bank Ltd. v. ITO (TDS)

Citizen Credit Co.Operative Bank Ltd., Mumbai vs. ITO (TDS)-1(1)(4), Mumbai

ITA 6040/MUM/2025[2016-17]Status: DisposedITAT Mumbai19 Jan 2026AY 2016-17

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

Section 194ASection 194A(3)(v)Section 2(19)Section 201Section 201(1)Section 250

…ITA Nos.6035 to 6042 & 6385 to 6442/M/2025 Citizen Credit Co-operative Bank Ltd. 1. IN THE INCOME-TAX APPELLATE TRIBUNAL, MUMBAI 'C' BENCH BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER ITA Nos. 6035 to 6042/M/2025 (AY: 2016-17) & ITA Nos. 6385 to 6442/M/2025 (AYs: 2017-18, 2018-19 & 2019-20) Citizen Credit Co-op Bank Ltd., CTS No. 236, Citizencredit Centre, Marve Road, Orlem Malad West, Mumbai – 400064 (Appellant) PAN/GIR No: AAAAC0016F Appellant by Shri Nitesh Joshi a/w Shri Harsh Kothari, Ld. Advocates Respondent by Mr. Virabhadra S. Mahajan, Sr. DR Date of H…

Citizen Credit Co.Operative Bank Ltd., Mumbai vs. ITO (TDS)-1(1)(4), Mumbai

ITA 6039/MUM/2025[2016-17]Status: DisposedITAT Mumbai19 Jan 2026AY 2016-17

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

Section 194ASection 194A(3)(v)Section 2(19)Section 201Section 201(1)Section 250

…ITA Nos.6035 to 6042 & 6385 to 6442/M/2025 Citizen Credit Co-operative Bank Ltd. IN THE INCOME-TAX APPELLATE TRIBUNAL, MUMBAI 'C' BENCH BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER ITA Nos. 6035 to 6042/M/2025 (AY: 2016-17) & ITA Nos. 6385 to 6442/M/2025 (AYs: 2017-18, 2018-19 & 2019-20) Citizen Credit Co-op Bank Ltd., VS. ITO (TDS), CTS No. 236, Citizencredit Centre, Ward - 1(1)(4), Marve Road, Orlem Malad West, Mumbai - 400064 Mumbai PAN/GIR No: AAAAC0016F (Appellant) (Respondent) Appellant by Shri Nitesh Joshi a/w Shri Harsh Kothari, Ld. Advocates Responden…

Citizen Credit Co.Operative Bank Ltd.(Colaba Branch), Mumbai vs. ITO (TDS)-1(1)(4), Mumbai

ITA 6038/MUM/2025[2016-17]Status: DisposedITAT Mumbai19 Jan 2026AY 2016-17

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

Section 194ASection 194A(3)(v)Section 2(19)Section 201Section 201(1)Section 250

…IN THE INCOME-TAX APPELLATE TRIBUNAL, MUMBAI 'C' BENCH BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER ITA Nos. 6035 to 6042/M/2025 (AY: 2016-17) & ITA Nos. 6385 to 6442/M/2025 (AYs: 2017-18, 2018-19 & 2019-20) Citizen Credit Co-op Bank Ltd., VS. ITO (TDS), CTS No. 236, Citizencredit Centre, Ward - 1(1)(4), Marve Road, Orlem Malad West, Mumbai Mumbai - 400064 PAN/GIR No: AAAAC0016F (Appellant) (Respondent) Appellant by Shri Nitesh Joshi a/w Shri Harsh Kothari, Ld. Advocates Respondent by Mr. Virabhadra S. Mahajan, Sr. DR Date of Hearing 18/12/2025 Date of Pronoun…

Citizen Credit Co.Operative Bank Ltd., Mumbai vs. ITO (TDS)-1(1)(4), Mumbai

ITA 6037/MUM/2025[2016-17]Status: DisposedITAT Mumbai19 Jan 2026AY 2016-17

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

Section 194ASection 194A(3)(v)Section 2(19)Section 201Section 201(1)Section 250

…IN THE INCOME-TAX APPELLATE TRIBUNAL, MUMBAI 'C' BENCH BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER ITA Nos. 6035 to 6042/M/2025 (AY: 2016-17) & ITA Nos. 6385 to 6442/M/2025 (AYs: 2017-18, 2018-19 & 2019-20) Citizen Credit Co-op Bank Ltd., CTS No. 236, Citizencredit Centre, Marve Road, Orlem Malad West, Mumbai - 400064 PAN/GIR No: AAAAC0016F (Appellant) Appellant by Shri Nitesh Joshi a/w Shri Harsh Kothari, Ld. Advocates Respondent by Mr. Virabhadra S. Mahajan, Sr. DR Date of Hearing 18/12/2025 Date of Pronouncement 19/01/2026 ORDER PER BENCH: These 66 appeals…

Citizen Credit Co.Operative Bank Ltd., Mumbai vs. ITO (TDS)-1(1)(4), Mumbai

ITA 6036/MUM/2025[2016-17]Status: DisposedITAT Mumbai19 Jan 2026AY 2016-17

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

Section 194ASection 194A(3)(v)Section 2(19)Section 201Section 201(1)Section 250

…ITA Nos.6035 to 6042 & 6385 to 6442/M/2025 Citizen Credit Co-operative Bank Ltd. IN THE INCOME-TAX APPELLATE TRIBUNAL, MUMBAI 'C' BENCH BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER ITA Nos. 6035 to 6042/M/2025 (AY: 2016-17) & ITA Nos. 6385 to 6442/M/2025 (AYs: 2017-18, 2018-19 & 2019-20) Citizen Credit Co-op Bank Ltd., vs. ITO (TDS), CTS No. 236, Citizencredit Centre, Ward - 1(1)(4), Marve Road, Orlem Malad West, Mumbai - 400064 Mumbai PAN/GIR No: AAAAC0016F (Appellant) (Respondent) Appellant by Shri Nitesh Joshi a/w Shri Harsh Kothari, Ld. Advocates Resp…

Citizen Credit Co.Operative Bank Ltd., Mumbai vs. ITO (TDS)-1(1)(4), Mumbai

ITA 6035/MUM/2025[2016-17]Status: DisposedITAT Mumbai19 Jan 2026AY 2016-17

Bench: Shri Narender Kumar Choudhry & Shri Bijayananda Pruseth

Section 194ASection 194A(3)(v)Section 2(19)Section 201Section 201(1)Section 250

…ITA Nos.6035 to 6042 & 6385 to 6442/M/2025 Citizen Credit Co-operative Bank Ltd. IN THE INCOME-TAX APPELLATE TRIBUNAL, MUMBAI 'C' BENCH BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER ITA Nos. 6035 to 6042/M/2025 (AY: 2016-17) & ITA Nos. 6385 to 6442/M/2025 (AYs: 2017-18, 2018-19 & 2019-20) Citizen Credit Co-op Bank Ltd., ITO (TDS), CTS No. 236, Citizencredit Centre, Marve Road, Orlem Malad West, Mumbai - 400064 PAN/GIR No: AAAAC0016F (Appellant) Appellant by Shri Nitesh Joshi a/w Shri Harsh Kothari, Ld. Advocates Respondent by Mr. Virabhadra S. Mahajan, Sr. DR D…

Citizencredit Co Operative Bank Limited ( Kurla Branch), Mumbai vs. ITO (TDS)1(1)(4), Mumbai

In the results, all the appeals of the assessee are

ITA 2381/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 Jul 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajeev Waglay,ARFor Respondent: Mr. Virabhadra S. Mahajan, (Sr. DR)

Section 194ASection 194A(3)(v)Section 2(19)Section 201(1)

…aged in carrying on the business of banking.” 6.1 It is submitted that above two sections do not allow any exemption for interest payment made to cooperative societies. There is no amendment to above sections. He relied on the case of SARASWAT Coop Bank(2015) 54 Taxmann.com 297 (Panaji-ITA),Noida Commercial Page | 12 ITA No. 2374, 2375, 2376, 2377, 2378, 2379, 2380, 2381/Mum/2025 Α.Υ. 2016-17 Citizen Credit Cooperative Bank Limited co-operative Ban Ltd 64 Taxman.com(Del-ITAT) and Hubbali Shimoga District Cooperative Central Bank Ltd in ITA No.295/Bang/2019 (ITAT,Bang) which are stated to be squarely applicable to…

Citizencredit Co Operative Bank Limited (Wadala Branch), Mumbai vs. ITO (TDS)1(1)4, Mumbai

In the results, all the appeals of the assessee are

ITA 2380/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 Jul 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajeev Waglay,ARFor Respondent: Mr. Virabhadra S. Mahajan, (Sr. DR)

Section 194ASection 194A(3)(v)Section 2(19)Section 201(1)

…ged in carrying on the business of banking.” 6.1 It is submitted that above two sections do not allow any exemption for interest payment made to cooperative societies. There is no amendment to above sections. He relied on the case of SARASWAT Coop Bank(2015) 54 Taxmann.com 297 (Panaji-ITA),Noida Commercial Page | 12 ITA No. 2374, 2375, 2376, 2377, 2378, 2379, 2380, 2381/Mum/2025 A.Y. 2016-17 Citizen Credit Cooperative Bank Limited co-operative Ban Ltd 64 Taxman.com(Del-ITAT) and Hubbali Shimoga District Cooperative Central Bank Ltd in ITA No.295/Bang/2019 (ITAT,Bang) which are stated to be squarely applicable…

Citizencredit Co Operative Bank Limited (Turner Road Branch), Mumbai vs. ITO (TDS)1(1)(4), Mumbai

In the results, all the appeals of the assessee are

ITA 2379/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 Jul 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajeev Waglay,ARFor Respondent: Mr. Virabhadra S. Mahajan, (Sr. DR)

Section 194ASection 194A(3)(v)Section 2(19)Section 201(1)

Citizencredit Co Operative Bank Limited (Malad Branch), Mumbai vs. ITO (TDS)1(1)(4), Mumbai

In the results, all the appeals of the assessee are

ITA 2378/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 Jul 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajeev Waglay,ARFor Respondent: Mr. Virabhadra S. Mahajan, (Sr. DR)

Section 194ASection 194A(3)(v)Section 2(19)Section 201(1)

Citizencredit Co Operative Bank Limited (Santacruz Branch), Mumbai vs. ITO (TDS) 1 (1)(4), Mumbai

In the results, all the appeals of the assessee are

ITA 2377/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 Jul 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajeev Waglay,ARFor Respondent: Mr. Virabhadra S. Mahajan, (Sr. DR)

Section 194ASection 194A(3)(v)Section 2(19)Section 201(1)

…ged in carrying on the business of banking.” 6.1 It is submitted that above two sections do not allow any exemption for interest payment made to cooperative societies. There is no amendment to above sections. He relied on the case of SARASWAT Coop Bank(2015) 54 Taxmann.com 297 (Panaji-ITA),Noida Commercial Page | 12 ITA No. 2374, 2375, 2376, 2377, 2378, 2379, 2380, 2381/Mum/2025 Α.Υ. 2016-17 Citizen Credit Cooperative Bank Limited co-operative Ban Ltd 64 Taxman.com(Del-ITAT) and Hubbali Shimoga District Cooperative Central Bank Ltd in ITA No.295/Bang/2019 (ITAT,Bang) which are stated to be squarely applicable…

Citizencredit Co Operative Bank Limited ( Borivili Branch), Mumbai vs. ITO (TDS)1(1)(4), Mumbai

In the results, all the appeals of the assessee are dismissed

ITA 2376/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 Jul 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajeev Waglay,ARFor Respondent: Mr. Virabhadra S. Mahajan, (Sr. DR)

Section 194ASection 194A(3)(v)Section 2(19)Section 201(1)

…aged in carrying on the business of banking.” 6.1 It is submitted that above two sections do not allow any exemption for interest payment made to cooperative societies. There is no amendment to above sections. He relied on the case of SARASWAT Coop Bank(2015) 54 Taxmann.com 297 (Panaji-ITA),Noida Commercial P a g e | 12 ITA No. 2374, 2375, 2376, 2377, 2378, 2379, 2380, 2381/Mum/2025 A.Y. 2016-17 Citizen Credit Cooperative Bank Limited co-operative Ban Ltd 64 Taxman.com(Del-ITAT) and Hubbali Shimoga District Cooperative Central Bank Ltd in ITA No.295/Bang/2019 (ITAT,Bang) which are stated to be squarely applicab…

Citizencredit Co Operative Bank Limited (Vakola Branch), Mumbai vs. ITO (TDS)1(1)4, Mumbai

In the results, all the appeals of the assessee are

ITA 2375/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 Jul 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajeev Waglay,ARFor Respondent: Mr. Virabhadra S. Mahajan, (Sr. DR)

Section 194ASection 194A(3)(v)Section 2(19)Section 201(1)

…aged in carrying on the business of banking.” 6.1 It is submitted that above two sections do not allow any exemption for interest payment made to cooperative societies. There is no amendment to above sections. He relied on the case of SARASWAT Coop Bank(2015) 54 Taxmann.com 297 (Panaji-ITA),Noida Commercial Page 12 ITA No. 2374, 2375, 2376, 2377, 2378, 2379, 2380, 2381/Mum/2025 Α.Υ. 2016-17 Citizen Credit Cooperative Bank Limited co-operative Ban Ltd 64 Taxman.com(Del-ITAT) and Hubbali Shimoga District Cooperative Central Bank Ltd in ITA No.295/Bang/2019 (ITAT,Bang) which are stated to be squarely applicable to t…

Citizencredit Co Operative Bank Limited ( Mulund Branch), Mumbai vs. ITO (TDS)-1(1)(4), Mumbai

In the results, all the appeals of the assessee are

ITA 2374/MUM/2025[2016-17]Status: DisposedITAT Mumbai15 Jul 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajeev Waglay,ARFor Respondent: Mr. Virabhadra S. Mahajan, (Sr. DR)

Section 194ASection 194A(1)Section 194A(3)(i)Section 194A(3)(v)Section 2(19)Section 201(1)

…aged in carrying on the business of banking.” 6.1 It is submitted that above two sections do not allow any exemption for interest payment made to cooperative societies. There is no amendment to above sections. He relied on the case of SARASWAT Coop Bank(2015) 54 Taxmann.com 297 (Panaji-ITA),Noida Commercial co-operative Ban Ltd 64 Taxman.com(Del-ITAT) and Hubbali Shimoga District Cooperative Central Bank Ltd in ITA No.295/Bang/2019 (ITAT,Bang) which are stated to be squarely applicable to the facts of the case. It is also submitted that the applicability of above section though referred by the AO were not challen…

Virudhunagar Central District Co-Operative Bank, Virudhunagar vs. ITO, Virudhunagar

In the result, the appeals of the assessee for both the years are

ITA 2056/CHNY/2014[2013-14]Status: DisposedITAT Chennai09 Oct 2018AY 2013-14

Bench: Shri N.R.S. Ganesan, Shri Abraham P. George & Shri A.Mohan Alankamony] आयकर अपील सं./I.T.A. Nos.2055 & 2056/Chny/2014 "नधा"रण वष" /Assessment Years :2012-13 & 2013-2014. The Virudhunagar District Vs. The Income Tax Officer, Central Co-Operative Bank Ltd, Tds Ward, 104/1, Madurai Road, Virudhungar. Virudhunagar 626 001. [Pan Aaaau 0147N] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Respondent: Shri. Sailendra Mamidi, PCIT

Section 194ASection 194A(3)Section 201

…IN THE INCOME TAX APPELLATE TRIBUNAL CHENNAI SPECIAL BENCH ‘’C’’ : CHENNAI [BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER, SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. Nos.2055 & 2056/CHNY/2014 "नधा"रण वष" /Assessment years :2012-13 & 2013-2014. The Virudhunagar District Vs. The Income Tax Officer, Central Co-Operative Bank Ltd, TDS ward, 104/1, Madurai Road, Virudhungar. Virudhunagar 626 001. [PAN AAAAU 0147N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. C. Maruthappan, C.A. अपीलाथ" क" ओर से/ Appellant by ""यथ" क" ओर से /Respondent by : Shri. S…

Virudhunagar Central District Co-Operative Bank, Virudhunagar vs. ITO, Virudhunagar

In the result, the appeals of the assessee for both the years are

ITA 2055/CHNY/2014[2012-13]Status: DisposedITAT Chennai09 Oct 2018AY 2012-13

For Respondent: Shri. Sailendra Mamidi, PCIT

Section 194ASection 194A(3)Section 201