CIT v. Andhra Pradesh State

200 Taxmann 220High Court2011#220 most cited

What is CIT v. Andhra Pradesh State authority for?

Interest earned by a Co-operative Society from investing fixed deposits in banks is entitled to a deduction under Section 80P(2)(a)(i) of the Income-tax Act.

348

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Andhra Pradesh State · Andhra Pradesh State Co-operative Bank · Section 80P(2)(a)(i) · deduction for co-operative society · interest from fixed deposits · bank deposits · co-operative society income · Section 80P deduction · investment income exemption · gross total income

Sections most often in play

Section 80P(2)(a)(i)Section 56Section 80P(2)(d)Section 143(3)Section 80PSection 144BSection 80P(1)Section 57

Issues it is cited on

section 80p(2)(a)(iii)section 80p(1)section 80jsection 80p(2)(a)section 80p(2)(a)(i)section 80p(2)section 80p(2)(d)gross total incomesection 56section 2(19)section 80p(4)section 80p

Judgments citing CIT v. Andhra Pradesh State

Sangli Shikshan Sanstha Sevkanchi Sahkari Patsanstha Maryadit Sangli, Sangli vs. ITO Ward 3, Sangli

In the result, appeal of the assessee is allowed

ITA 679/PUN/2025[2018-19]Status: DisposedITAT Pune27 Jun 2025AY 2018-19

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita Nos.679 & 680/Pun/2025 िनधा"रण वष" / Assessment Years: 2018-19 & 2020-21 Sangli Shikshan Sanstah V The Income Tax Officer, Sevkanchi Sahkari Patsanstha S Ward-3, Sangli. Maryadit Sangli, First Floor, Aarya Apartment, Opp.Vishnu Ghat, Gaonbhag, Sangli – 416416. Maharashtra. Pan: Aafas9816G Appellant/ Assessee Respondent / Revenue Assessee By Smt. Deepa Khare – Ar Revenue By Shri Rajesh Haladkar – Addl.Cit(Dr) Date Of Hearing 26/06/2025 Date Of Pronouncement 27/06/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961, Dated 17.02.2025 & 18.02.2025 For The Assessment Years 2018-19 & 2020-21 Respectively. For The Sake Of Convenience, These Two Appeals Were Heard Together & Are Being

Section 250Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपी ठपुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.679 & 680/PUN/2025 िनधा"रण वष" / Assessment Years: 2018-19 & 2020-21 Sangli Shikshan Sanstah V The Income Tax Officer, Sevkanchi Sahkari Patsanstha s Ward-3, Sangli. Maryadit Sangli, First Floor, Aarya Apartment, Opp.Vishnu Ghat, Gaonbhag, Sangli – 416416. Maharashtra. PAN: AAFAS9816G Appellant/ Assessee Respondent / Revenue Assessee by Smt. Deepa Khare – AR Revenue by Shri Rajesh Haladkar – Addl.CIT…

Sharad Gramin Bigarsheti Sahakari Patsanstha Limited, Nirgudsar vs. Income Tax Officer, Ward 10(5). Pune, Akurdi

In the result, appeal of the assessee is allowed

ITA 434/PUN/2025[2018-19]Status: DisposedITAT Pune27 Jun 2025AY 2018-19

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita Nos.433 & 434/Pun/2025 िनधा"रण वष" / Assessment Years: 2017-18 & 2018-19 Sharad Gramin Bigarsheti V The Income Tax Officer, Sahakari Patsanstha Ltd., S Ward-10(5), Pune. Sharad Gamin Bigarsheti Sanstha, Nirgoodsar, Pune – 412406. Maharashtra. Pan: Aabas8790H Appellant/ Assessee Respondent / Revenue Assessee By Shri Dhiraj S Dandgaval – Ar Revenue By Shri Rajesh Haladkar – Addl.Cit(Dr) Date Of Hearing 26/06/2025 Date Of Pronouncement 27/06/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961, Both Dated 28.11.2024 For The Assessment Year 2017-18 & 2018-19 Respectively. For The Sake Of Convenience, These Two Appeals Were Heard Together & Are Being Disposed Of By This

Section 234ASection 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपी ठपुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.433 & 434/PUN/2025 िनधा"रण वष" / Assessment Years: 2017-18 & 2018-19 Sharad Gramin Bigarsheti V The Income Tax Officer, Sahakari Patsanstha Ltd., s Ward-10(5), Pune. Sharad Gamin Bigarsheti Sanstha, Nirgoodsar, Pune – 412406. Maharashtra. PAN: AABAS8790H Appellant/ Assessee Respondent / Revenue Assessee by Shri Dhiraj S Dandgaval – AR Revenue by Shri Rajesh Haladkar – Addl.CIT(DR) Date of hearing 26/…

Sharad Gramin Bigarsheti Sahakari Patsanstha Limited, Nirgudsar vs. Income Tax Officer, Ward 10(5). Pune, Akurdi

In the result, appeal of the assessee is allowed

ITA 433/PUN/2025[2017-18]Status: DisposedITAT Pune27 Jun 2025AY 2017-18

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita Nos.433 & 434/Pun/2025 िनधा"रण वष" / Assessment Years: 2017-18 & 2018-19 Sharad Gramin Bigarsheti V The Income Tax Officer, Sahakari Patsanstha Ltd., S Ward-10(5), Pune. Sharad Gamin Bigarsheti Sanstha, Nirgoodsar, Pune – 412406. Maharashtra. Pan: Aabas8790H Appellant/ Assessee Respondent / Revenue Assessee By Shri Dhiraj S Dandgaval – Ar Revenue By Shri Rajesh Haladkar – Addl.Cit(Dr) Date Of Hearing 26/06/2025 Date Of Pronouncement 27/06/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961, Both Dated 28.11.2024 For The Assessment Year 2017-18 & 2018-19 Respectively. For The Sake Of Convenience, These Two Appeals Were Heard Together & Are Being Disposed Of By This

Section 234ASection 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपी ठपुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.433 & 434/PUN/2025 िनधा"रण वष" / Assessment Years: 2017-18 & 2018-19 Sharad Gramin Bigarsheti V The Income Tax Officer, Sahakari Patsanstha Ltd., s Ward-10(5), Pune. Sharad Gamin Bigarsheti Sanstha, Nirgoodsar, Pune – 412406. Maharashtra. PAN: AABAS8790H Appellant/ Assessee Respondent / Revenue Assessee by Shri Dhiraj S Dandgaval – AR Revenue by Shri Rajesh Haladkar – Addl.CIT(DR) Date of hearing 26/…

Shree Vishweshwar Nagari Sahakari Path Sanstha, Pune vs. ITO, Pune

In the result, appeal of the assessee is allowed

ITA 1095/PUN/2025[2020-21]Status: DisposedITAT Pune23 Jun 2025AY 2020-21

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1095/Pun/2025 िनधा"रण वष" / Assessment Year: 2020-21 Shree Vishweshwar Nagari V The Income Tax Officer, Sahakari Path Sanstha, S 1St Floor, A Wing, New Sangvi Pune Pimpale Gurav, Pune - 411061, Maharashtra. Pan: Aadas2824C Appellant/ Assessee Respondent / Revenue Assessee By Shri Pramod S Shingte – Ar Revenue By Smt Sonal L Sonkavde – Addl.Cit(Dr) Date Of Hearing 04/06/2025 Date Of Pronouncement 23/06/2025

Section 143(3)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1095/PUN/2025 िनधा"रण वष" / Assessment Year: 2020-21 Shree Vishweshwar Nagari V The Income Tax Officer, Sahakari Path Sanstha, s 1st Floor, A Wing, New Sangvi Pune Pimpale Gurav, Pune - 411061, Maharashtra. PAN: AADAS2824C Appellant/ Assessee Respondent / Revenue Assessee by Shri Pramod S Shingte – AR Revenue by Smt Sonal L Sonkavde – Addl.CIT(DR) Date of hearing 04/06/2025 Date of pronouncement 23/…

Vaibhav Nagari Sahakari Pat Sanstha Maryadit, Near Sawant Niwas, Opp. Panchvati Theater, Ichalkaranji vs. Assessing Officer, Ward No. 1, Vrindavan Colony, Asara Nagar, Sangli Road, Ichalkaranji

In the result, appeal of the assessee is allowed

ITA 1210/PUN/2025[2020-21]Status: DisposedITAT Pune18 Jun 2025AY 2020-21

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.1210/Pun/2025 िनधा"रण वष" / Assessment Year: 2020-21 Vaibhav Nagari Sah Pat V The Assessing Officer, Sanstha Maryadit, S Ward No.1, Ichalkaranji. 10/1280, Sawant Niwas, Opp.Panchvati Theter, Sangli Road, Ichalkaranji – 416115. Maharashtra. Pan: Aaaav0226E Appellant/ Assessee Respondent / Revenue Assessee By None Revenue By Shri Dayanand Jawalikar – Jcit(Dr) Date Of Hearing 12/06/2025 Date Of Pronouncement 18/06/2025

Section 143(3)Section 250Section 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1210/PUN/2025 िनधा"रण वष" / Assessment Year: 2020-21 Vaibhav Nagari Sah Pat V The Assessing Officer, Sanstha Maryadit, s Ward No.1, Ichalkaranji. 10/1280, Sawant Niwas, Opp.Panchvati Theter, Sangli Road, Ichalkaranji – 416115. Maharashtra. PAN: AAAAV0226E Appellant/ Assessee Respondent / Revenue Assessee by None Revenue by Shri Dayanand Jawalikar – JCIT(DR) Date of hearing 12/06/2025 Date of pronounce…

Kai J M Patil Sahakari Pathsanstha Maryadit, Nandurbar vs. Income Tax Officer Ward 1 Dhule, Dhule

In the result, appeal of the assessee is allowed

ITA 1196/PUN/2025[2014-15]Status: DisposedITAT Pune18 Jun 2025AY 2014-15

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.1196/Pun/2025 िनधा"रण वष" / Assessment Year: 2014-15 Kai J M Patil Sahakari V The Income Tax Officer, Patsanstha Maryadit, S Ward-1, Dhule. 27, Datta Bhavan, Old Mohida Road, Shriram Colony, Nandurbar – 425409. Maharashtra. Pan: Aaabk0540R Appellant/ Assessee Respondent / Revenue Assessee By Ca Sharad A. Shahsh – Ar Revenue By Shri Dayanand Jawalikar – Jcit(Dr) Date Of Hearing 12/06/2025 Date Of Pronouncement 18/06/2025

Section 143(3)Section 147Section 148Section 250Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1196/PUN/2025 िनधा"रण वष" / Assessment Year: 2014-15 Kai J M Patil Sahakari V The Income Tax Officer, Patsanstha Maryadit, s Ward-1, Dhule. 27, Datta Bhavan, Old Mohida Road, Shriram Colony, Nandurbar – 425409. Maharashtra. PAN: AAABK0540R Appellant/ Assessee Respondent / Revenue Assessee by CA Sharad A. Shahsh – AR Revenue by Shri Dayanand Jawalikar – JCIT(DR) Date of hearing 12/06/2025 Date of prono…

Sharadchandra Nagari Sahakari Patsanstha Maryadit, Pune vs. ITO Ward 10(1), Pune

In the result, appeal of the assessee is allowed

ITA 1068/PUN/2025[2011-12]Status: DisposedITAT Pune18 Jun 2025AY 2011-12

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.1068/Pun/2025 िनधा"रण वष" / Assessment Year: 2011-12 Sharadchandra Nagari Sahakari V The Income Tax Officer, Patsanstha Maryadit, S Ward-10(1), Pune. At Post–Rajuri, Taluka–Junnar, Dist. Pune – 412411. Maharashtra. Pan: Aaabs1016L Appellant/ Assessee Respondent / Revenue Assessee By Shri Abhay Avachat – Ar Revenue By Shri Dayanand Jawalikar – Jcit(Dr) Date Of Hearing 12/06/2025 Date Of Pronouncement 18/06/2025

Section 143(3)Section 147Section 148Section 250Section 56Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1068/PUN/2025 िनधा"रण वष" / Assessment Year: 2011-12 Sharadchandra Nagari Sahakari V The Income Tax Officer, Patsanstha Maryadit, s Ward-10(1), Pune. At Post–Rajuri, Taluka–Junnar, Dist. Pune – 412411. Maharashtra. PAN: AAABS1016L Appellant/ Assessee Respondent / Revenue Assessee by Shri Abhay Avachat – AR Revenue by Shri Dayanand Jawalikar – JCIT(DR) Date of hearing 12/06/2025 Date of pronouncement 1…

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

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री प्रदीप कुमार चौबे, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 1582 & 1583/KOL/2024 Assessment Years: 2018-19 & 2020-21 Deputy Commissioner of Income Sikkim State Cooperative Tax, Cir-3(2), Gangtok Supply and Marketing Vs. Federation Limited (Appellant) (Respondent) PAN: AADAS4451M Appearances: Department represented by : Sailen Samadder, Add. CIT, Sr. DR. Assessee represented by : A.…

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

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री प्रदीप कुमार चौबे, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 1582 & 1583/KOL/2024 Assessment Years: 2018-19 & 2020-21 Deputy Commissioner of Income Sikkim State Cooperative Tax, Cir-3(2), Gangtok Supply and Marketing Vs. Federation Limited (Appellant) (Respondent) PAN: AADAS4451M Appearances: Department represented by : Sailen Samadder, Add. CIT, Sr. DR. Assessee represented by : A.…

The Bank of Rajasthan Employees Credit & Thirft Cooperative Society Limited, Jaipur vs. ACIT, Circle-1, Jaipur

In the results appeal of the assessee in ITA No

ITA 213/JPR/2025[2010-2011]Status: DisposedITAT Jaipur04 Jun 2025AY 2010-2011
For Appellant: Sh. Mukesh Goyal, CAFor Respondent: Sh. Gautam Singh Choudhary, JCIT
Section 143(2)Section 143(3)Section 80PSection 80P(2)(a)

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठोड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील सं./ITA No. 213/JP/2025 निर्धारण वर्ष / Assessment Year : 2010-11 The Bank of Rajasthan Employees Credit & Thrift Cooperative Society Limited, 123 Raj Building, Bank of Rajasthan Building Johari Bazar, Jaipur बनाम Vs. ACIT, Circle-01, Jaipur स्थायी लेखा सं. / जीआईआर सं./PAN/GIR No.: AABAT 3910 C अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धा…

Assistant Commissioner of Income Tax, Panchkula Circle, Panchkula vs. The Haryana State Co-Operative Agriculture and Rural Development, Panchkula

Appeal is allowed

ITA 596/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh30 May 2025AY 2017-18

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…the appeal filed by the assessee is allowed.” ii. Hon’ble Jaipur ITAT, in the case of Royal Co-operative Society vs AO, 221/JP/2023 dtd. 20.06.2023. iii. Hon’ble Andra Pradesh High Court in the case of CIT vs Andra Pradesh State Co-operative Bank ltd., (2011) 336 ITR 516 (AP) 15. During hearing, the DR had argued that the interest income of Rs. 47,178/- having been earned from deposits with nationalized banks, which are neither members of the society nor cooperative entities registered under any State or Central Cooperative Societies Act, the funds so deposited represent surplus or idle funds which are not utili…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. Deputy Commissioner of Income Tax, Circleu��, Panchkula

Appeal is allowed

ITA 595/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh30 May 2025AY 2017-18

…the appeal filed by the assessee is allowed.” ii. Hon'ble Jaipur ITAT, in the case of Royal Co-operative Society vs AO, 221/JP/2023 dtd. 20.06.2023. iii. Hon'ble Andra Pradesh High Court in the case of CIT vs Andra Pradesh State Co-operative Bank Itd., (2011) 336 ITR 516 (AP) 15. During hearing, the DR had argued that the interest income of Rs.47,178/- having been earned from deposits with nationalized banks, which are neither members of the society nor cooperative entities registered under any State or Central Cooperative Societies Act, the funds so deposited represent surplus or idle funds which are not utilize…

Assistant Commissioner of Income Tax, Panchkula Circle, Panchkula vs. The Haryana State Co-Operative Agriculture and Rural Development, Panchkula

Appeal is allowed

ITA 594/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh30 May 2025AY 2016-17

Bench: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…the appeal filed by the assessee is allowed.” ii. Hon’ble Jaipur ITAT, in the case of Royal Co-operative Society vs AO, 221/JP/2023 dtd. 20.06.2023. iii. Hon’ble Andra Pradesh High Court in the case of CIT vs Andra Pradesh State Co-operative Bank ltd., (2011) 336 ITR 516 (AP) 15. During hearing, the DR had argued that the interest income of Rs. 47,178/- having been earned from deposits with nationalized banks, which are neither members of the society nor cooperative entities registered under any State or Central Cooperative Societies Act, the funds so deposited represent surplus or idle funds which are not utili…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. Deputy Commissioner of Income Tax, Circle, Panchkula

Appeal is allowed

ITA 593/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh30 May 2025AY 2016-17

Bench: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…the appeal filed by the assessee is allowed.” ii. Hon’ble Jaipur ITAT, in the case of Royal Co-operative Society vs AO, 221/JP/2023 dtd. 20.06.2023. iii. Hon’ble Andra Pradesh High Court in the case of CIT vs Andra Pradesh State Co-operative Bank ltd., (2011) 336 ITR 516 (AP) 15. During hearing, the DR had argued that the interest income of Rs. 47,178/- having been earned from deposits with nationalized banks, which are neither members of the society nor cooperative entities registered under any State or Central Cooperative Societies Act, the funds so deposited represent surplus or idle funds which are not utili…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. Deputy Commissioner of Income Tax, Circle, Panchkula

Appeal is allowed

ITA 592/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh30 May 2025AY 2016-17

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…the appeal filed by the assessee is allowed.” ii. Hon’ble Jaipur ITAT, in the case of Royal Co-operative Society vs AO, 221/JP/2023 dtd. 20.06.2023. iii. Hon’ble Andra Pradesh High Court in the case of CIT vs Andra Pradesh State Co-operative Bank ltd., (2011) 336 ITR 516 (AP) 15. During hearing, the DR had argued that the interest income of Rs. 47,178/- having been earned from deposits with nationalized banks, which are neither members of the society nor cooperative entities registered under any State or Central Cooperative Societies Act, the funds so deposited represent surplus or idle funds which are not utili…

Assistant Commissioner of Income Tax, Panchkula Circle, Panchkula vs. The Haryana State Co-Operative Agriculture and Rural Development, Panchkula

Appeal is allowed

ITA 591/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh30 May 2025AY 2015-16

Bench: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…the appeal filed by the assessee is allowed.” ii. Hon’ble Jaipur ITAT, in the case of Royal Co-operative Society vs AO, 221/JP/2023 dtd. 20.06.2023. iii. Hon’ble Andra Pradesh High Court in the case of CIT vs Andra Pradesh State Co-operative Bank ltd., (2011) 336 ITR 516 (AP) 15. During hearing, the DR had argued that the interest income of Rs. 47,178/- having been earned from deposits with nationalized banks, which are neither members of the society nor cooperative entities registered under any State or Central Cooperative Societies Act, the funds so deposited represent surplus or idle funds which are not utili…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. Deputy Commissioner of Income Tax, Circle, Panchkula

Appeal is allowed

ITA 590/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh30 May 2025AY 2015-16

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…the appeal filed by the assessee is allowed.” ii. Hon’ble Jaipur ITAT, in the case of Royal Co-operative Society vs AO, 221/JP/2023 dtd. 20.06.2023. iii. Hon’ble Andra Pradesh High Court in the case of CIT vs Andra Pradesh State Co-operative Bank ltd., (2011) 336 ITR 516 (AP) 15. During hearing, the DR had argued that the interest income of Rs. 47,178/- having been earned from deposits with nationalized banks, which are neither members of the society nor cooperative entities registered under any State or Central Cooperative Societies Act, the funds so deposited represent surplus or idle funds which are not utili…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. DCIT, Circle, Panchkula

Appeal is allowed

ITA 589/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh30 May 2025AY 2015-16

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…the appeal filed by the assessee is allowed.” ii. Hon’ble Jaipur ITAT, in the case of Royal Co-operative Society vs AO, 221/JP/2023 dtd. 20.06.2023. iii. Hon’ble Andra Pradesh High Court in the case of CIT vs Andra Pradesh State Co-operative Bank ltd., (2011) 336 ITR 516 (AP) 15. During hearing, the DR had argued that the interest income of Rs. 47,178/- having been earned from deposits with nationalized banks, which are neither members of the society nor cooperative entities registered under any State or Central Cooperative Societies Act, the funds so deposited represent surplus or idle funds which are not utili…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. DCIT, Circle, Panchkula

Appeal is allowed

ITA 588/CHANDI/2024[2014-15]Status: DisposedITAT Chandigarh30 May 2025AY 2014-15

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…the appeal filed by the assessee is allowed.” ii. Hon’ble Jaipur ITAT, in the case of Royal Co-operative Society vs AO, 221/JP/2023 dtd. 20.06.2023. iii. Hon’ble Andra Pradesh High Court in the case of CIT vs Andra Pradesh State Co-operative Bank ltd., (2011) 336 ITR 516 (AP) 15. During hearing, the DR had argued that the interest income of Rs. 47,178/- having been earned from deposits with nationalized banks, which are neither members of the society nor cooperative entities registered under any State or Central Cooperative Societies Act, the funds so deposited represent surplus or idle funds which are not utili…

Kundalika Nagari Sahakari Patsanstha Maryadit, Roha vs. ITO, Ward 1, Panvel

In the result, appeal of the assessee is allowed

ITA 790/PUN/2025[2020-21]Status: DisposedITAT Pune22 May 2025AY 2020-21

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.790/Pun/2025 िनधा"रण वष" / Assessment Year: 2020-21 Kundalika Nagari Sahakari V The Income Tax Officer, Patsanstha Maryadit, S Ward-1, Panvel. Ground Floor, Varun Apartment, Near Bhate Vachanalaya, Sonar Ali, Roha – 402109. Maharashtra. Pan: Aacak6478R Appellant/ Assessee Respondent / Revenue Assessee By None Revenue By Shri Madhan Thirmanpallil – Addl.Cit(Dr) – Virtual Hearing. Date Of Hearing 13/05/2025 Date Of Pronouncement 22/05/2025

Section 143(3)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपी ठपुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.790/PUN/2025 िनधा"रण वष" / Assessment Year: 2020-21 Kundalika Nagari Sahakari V The Income Tax Officer, Patsanstha Maryadit, s Ward-1, Panvel. Ground Floor, Varun Apartment, Near Bhate Vachanalaya, Sonar Ali, Roha – 402109. Maharashtra. PAN: AACAK6478R Appellant/ Assessee Respondent / Revenue Assessee by None Revenue by Shri Madhan Thirmanpallil – Addl.CIT(DR) – Virtual Hearing. Date of hearing 13/0…