Bihar State Co-operative Bank Ltd. v. CIT

255 ITR 194Supreme Court of India2001#24023 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 143(3)Section 2(24)(i)Section 250Section 28Section 56Section 80PSection 145Section 260A

Issues it is cited on

section 80(2)(d)section 80p(2)(a)(iii)interest on securitiessection 260section 22section 260asection 80p(2)(a)section 2(24)gross total incomesection 80p(2)(d)section 80p(2)(a)(i)section 80p(2)

Judgments citing Bihar State Co-operative Bank Ltd. v. CIT

The Kundara Panchayath Service Cooperative Bank Ltd, Kollam vs. Income Tax Officer, Ward-4, Kollam

In the result, appeals filed by the assessee are allowed

ITA 805/COCH/2024[2018-19]Status: DisposedITAT Cochin29 Apr 2025AY 2018-19

Bench: Shri Inturi Rama Rao & Shri Keshav Dubey

For Appellant: Shri G.Surendranath Rao, A.RFor Respondent: Smt. Leena Lal, Sr. D.R
Section 250Section 80PSection 8O

…head 'profits and gains of business' and thus deductable under section 80P(2)(a)(i) of the Income Tax Act, 1961. This has been so held in Bihar State Co-operative Bank Ltd. v. CIT (1960) 39 ITR 114 (SC) : CIT v. Karnataka State Co- operative Apex Bank (2001) 255 ITR 194 (SC) and CIT v. Ramanandapuram District Co-operative Central Bank Ltd. (2002) 255 ITR 423 (SC). The principle in these cases would also cover a situation where a Co-operative bank carrying on the business of banking is statutorily required to place a part ITA Nos.802, 803 & 805/Coch/2024 The Kundara Panchayath Service Co-operative Bank Ltd., Kol…

The Kundara Panchayath Service Cooperative Bank Ltd, Kollam vs. Income Tax Officer, Ward 4, Kollam

In the result, appeals filed by the assessee are allowed

ITA 803/COCH/2024[2017-18]Status: DisposedITAT Cochin29 Apr 2025AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Keshav Dubey

For Appellant: Shri G.Surendranath Rao, A.RFor Respondent: Smt. Leena Lal, Sr. D.R
Section 250Section 80PSection 8O

…head 'profits and gains of business' and thus deductable under section 80P(2)(a)(i) of the Income Tax Act, 1961. This has been so held in Bihar State Co-operative Bank Ltd. v. CIT (1960) 39 ITR 114 (SC) : CIT v. Karnataka State Co- operative Apex Bank (2001) 255 ITR 194 (SC) and CIT v. Ramanandapuram District Co-operative Central Bank Ltd. (2002) 255 ITR 423 (SC). The principle in these cases would also cover a situation where a Co-operative bank carrying on the business of banking is statutorily required to place a part ITA Nos.802, 803 & 805/Coch/2024 The Kundara Panchayath Service Co-operative Bank Ltd., Kol…

The Kundara Panchayath Service Cooperative Bank Ltd, Kollam vs. Income Tax Officer, Ward 4, Kollam

In the result, appeals filed by the assessee are allowed

ITA 802/COCH/2024[2012-13]Status: DisposedITAT Cochin29 Apr 2025AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Keshav Dubey

For Appellant: Shri G.Surendranath Rao, A.RFor Respondent: Smt. Leena Lal, Sr. D.R
Section 250Section 80PSection 8O

…head 'profits and gains of business' and thus deductable under section 80P(2)(a)(i) of the Income Tax Act, 1961. This has been so held in Bihar State Co-operative Bank Ltd. v. CIT (1960) 39 ITR 114 (SC) : CIT v. Karnataka State Co- operative Apex Bank (2001) 255 ITR 194 (SC) and CIT v. Ramanandapuram District Co-operative Central Bank Ltd. (2002) 255 ITR 423 (SC). The principle in these cases would also cover a situation where a Co-operative bank carrying on the business of banking is statutorily required to place a part ITA Nos.802, 803 & 805/Coch/2024 The Kundara Panchayath Service Co-operative Bank Ltd., Kol…

Bihar State Co-operative Bank Ltd. v. CIT (255 ITR 194) — Cited in 3 Judgments | BharatTax