CIT v. Anakapalli Co-operative Marketing Society Ltd.

245 ITR 616High Court2000#17356 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 80PSection 80P(2)(a)(i)Section 143(3)Section 250Section 56Section 80-IA(5)Section 80ASection 142(1)

Issues it is cited on

section 80absection 244asection 80aeligible businesssection 80p(2)(a)gross total incomesection 80p(2)(a)(i)section 80p(2)profits and gains of business or professionsection 56section 80plimited scrutiny

Judgments citing CIT v. Anakapalli Co-operative Marketing Society Ltd.

Karnataka Telecom Department Employees Co-Operative Society Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle 1(4), Blr, Bengaluru

In the result, the appeal of the assessee is partly allowed

ITA 1083/BANG/2025[2022-23]Status: DisposedITAT Bangalore30 Jan 2026AY 2022-23

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri PR Suresh, CAFor Respondent: Shri N Balusamy, JCIT-DR
Section 142(1)Section 250Section 56Section 80PSection 80P(2)Section 80P(2)(a)

…to and arose directly from the activity of providing credit facilities to members. The Ld. AR further submitted that reliance placed by the Ld. CIT(A) on the decision of the Hon’ble Andhra Pradesh High Court in Anakapalle Co-operative Marketing Society Ltd. (245 ITR 616) was misplaced and distinguishable on facts. 12. On the contrary, the Ld. DR before us submitted that the Ld. CIT(A) had rightly confirmed the action of the Assessing Officer in treating the interest earned on savings bank accounts as income from other sources. It was contended that mere parking of surplus or operational funds in savings bank ac…

Karnataka Telecom Department Employees Co-Operative Society Limited, Bengaluru vs. Deputy Commissioner of Income of Tax, Central Circle 1(4), Blr, Bengaluru

In the result, the appeal of the assessee is partly allowed

ITA 1082/BANG/2025[2020-21]Status: DisposedITAT Bangalore30 Jan 2026AY 2020-21

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri PR Suresh, CAFor Respondent: Shri N Balusamy, JCIT-DR
Section 142(1)Section 250Section 56Section 80PSection 80P(2)Section 80P(2)(a)

…to and arose directly from the activity of providing credit facilities to members. The Ld. AR further submitted that reliance placed by the Ld. CIT(A) on the decision of the Hon’ble Andhra Pradesh High Court in Anakapalle Co-operative Marketing Society Ltd. (245 ITR 616) was misplaced and distinguishable on facts. 12. On the contrary, the Ld. DR before us submitted that the Ld. CIT(A) had rightly confirmed the action of the Assessing Officer in treating the interest earned on savings bank accounts as income from other sources. It was contended that mere parking of surplus or operational funds in savings bank ac…

Karnataka Telecom Department Employees Co-Operative Society Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle 1(4), Blr, Bengaluru

In the result, the appeal of the assessee is partly allowed

ITA 1081/BANG/2025[2018-19]Status: DisposedITAT Bangalore30 Jan 2026AY 2018-19

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri PR Suresh, CAFor Respondent: Shri N Balusamy, JCIT-DR
Section 142(1)Section 250Section 56Section 80PSection 80P(2)Section 80P(2)(a)

…to and arose directly from the activity of providing credit facilities to members. The Ld. AR further submitted that reliance placed by the Ld. CIT(A) on the decision of the Hon’ble Andhra Pradesh High Court in Anakapalle Co-operative Marketing Society Ltd. (245 ITR 616) was misplaced and distinguishable on facts. 12. On the contrary, the Ld. DR before us submitted that the Ld. CIT(A) had rightly confirmed the action of the Assessing Officer in treating the interest earned on savings bank accounts as income from other sources. It was contended that mere parking of surplus or operational funds in savings bank ac…

The DCIT, Cir-3(2) Gangtok, Gangtok Sikkim vs. Sikkim State Cooperative Supply and Marketing Federation Limited, Gangtok Sikkim

ITA 1583/KOL/2024[2020-21]Status: DisposedITAT Kolkata18 Jun 2025AY 2020-21

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 250Section 80P

…gidly interpreted: The Hon’ble Apex Court rendered in the case of Union of India v. Wood Papers Ltd (AIR 1991 SC 2049) and the decision of Hon’ble Andhra Pradesh High Court rendered in the case of CIT v. Anakapalli Co-operative Marketing Society Ltd., [(2000) 245 ITR 616 (AP)], wherein it was held that the provisions relating to concessions are ordinarily expected to be rigidly interpreted. The Hon Supreme court in the case of Thalappalam Ser. Co Op Bank ltd & Ors vs. State Of Kerala & Ors vide civil Appeal No. 9017 of 2013 (arising out of SLP(C) No. 24290 of 2019 on definition of public authority under section 2…

Deputy Commissioner of Income Tax, Cir-3(2), Gangtok, Gangtok Sikkim vs. Sikkim State Cooperative Supply and Marketing Federation Limited, Gangtok Sikkim

ITA 1582/KOL/2024[2018-19]Status: DisposedITAT Kolkata18 Jun 2025AY 2018-19

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 250Section 80P

…gidly interpreted: The Hon’ble Apex Court rendered in the case of Union of India v. Wood Papers Ltd (AIR 1991 SC 2049) and the decision of Hon’ble Andhra Pradesh High Court rendered in the case of CIT v. Anakapalli Co-operative Marketing Society Ltd., [(2000) 245 ITR 616 (AP)], wherein it was held that the provisions relating to concessions are ordinarily expected to be rigidly interpreted. The Hon Supreme court in the case of Thalappalam Ser. Co Op Bank ltd & Ors vs. State Of Kerala & Ors vide civil Appeal No. 9017 of 2013 (arising out of SLP(C) No. 24290 of 2019 on definition of public authority under section 2…