How many judgments cite CIT v. Kangra Co-operative Bank Ltd.?

29 judgments on BharatTax cite CIT v. Kangra Co-operative Bank Ltd. (309 ITR 106), spanning 2015 to 2025.

Which sections of the Income Tax Act does CIT v. Kangra Co-operative Bank Ltd. come up under?

It is most often cited in judgments turning on Section 80P(2)(d), Section 80P(4), Section 80P(2)(a)(i), Section 147, Section 144, Section 144B.

CIT v. Kangra Co-operative Bank Ltd.

309 ITR 106High Court2009#4030 most cited

What is CIT v. Kangra Co-operative Bank Ltd. authority for?

Interest income earned by a co-operative bank on its deposits with another co-operative bank is eligible for deduction under Section 80P(2)(d) and Section 80P(2)(a)(i) of the Income Tax Act.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Kangra Co-operative Bank Ltd. · Section 80P(2)(d) · Section 80P(2)(a)(i) · co-operative bank · interest income · deduction · deposits · co-operative society

Sections most often in play

Section 80P(2)(d)Section 80P(4)Section 80P(2)(a)(i)Section 147 Section 144 Section 144B Section 2(19)Section 250

Issues it is cited on

section 80p(2)(i)section 80(p)section 80(p)(2)(d)section 80(p)(2)section 2(19)section 80p(4)section 80p(2)(d)section 57 section 80p(2)(a)(i)section 80p(2)gross total income section 80p

Judgments citing CIT v. Kangra Co-operative Bank Ltd.

Mtnl Mumbai Employees Co Operative Credit Society Ltd, Mumbai vs. ITO 21(2)(2), Mumbai

The appeal of the assessee is allowed

ITA 7352/MUM/2016[2013-14]Status: DisposedITAT Mumbai17 Apr 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2013-14 Mtnl Mumbai Employees Income Tax Officer-21(2)(2), Cooperative Credit Society Piramal Chambers, बनाम/ Limited, Lalbaug, Parel, Vs. Shivaji Park Telephone Mumbai-400012 Exchange Compound, Anant Patil Marg, Dadar, Mumbai-400028 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaaam1777H "नधा"रती क" ओर से / Assessee By Shri Deepak Tikekar & Shri R.B. Prabhavalkar Shri Saurabh Kumar Rai-Dr राज"व क" ओर से / Revenue By 17/04/2018 सुनवाई क" तार"ख /Date Of Hearing : 17/04/2018 आदेश क" तार"ख /Date Of Order:

Section 143(3)Section 2(10)Section 5Section 80PSection 80P(2)(d)

…आयकर अपील"य अ"धकरण,मुंबई "यायपीठ, ‘आई,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “I”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member Assessment Year: 2013-14 MTNL Mumbai Employees Income Tax Officer-21(2)(2), Cooperative Credit Society Piramal Chambers, बनाम/ Limited, Lalbaug, Parel, Vs. Shivaji Park Telephone Mumbai-400012 Exchange Compound, Anant Patil Marg, Dadar, Mumbai-400028 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AAAAM1777H "नधा"रती क" ओर से / Assessee by Shri Deepak Tikekar…

A.C.I.T.-23(3), Mumbai vs. M/S. the Maharaqshtra State Co.Op, Hsg Fin Corpn. Ltd, Mumbai

ITA 3086/MUM/2016[2012-13]Status: DisposedITAT Mumbai21 Mar 2018AY 2012-13

Bench: Shri R. C. Sharma, Am & Sh. Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 3086/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2012-13)

For Appellant: Shri M. C. OmiFor Respondent: Shri Sanjeev V. Joshi

Section 80P(2)(d)Section 80P(2)(i)

…No. 3086/Mum/2016 M/s Maharashtra State Co-Operative Housing Finance Corporation Ltd. judgment in the case of CIT Vrs. Doba Co-operative Sugar Mills Ltd. (230 ITR 774), CIT Vrs. Dugdh Sahkari Sangh Ltd. (277 ITR 35) and CIT Vrs. Kangra Co-operative Bank Ltd. (309 ITR 106). 6. We have heard counsels for both the parties at length and we have also perused the material placed on record as well as the orders passed by revenue authorities. We find that the orders passed by Coordinate Bench of Hon’ble ITAT in the case of M/s Vaibhav Cooperative Credit Society in ITA No. 5819 & 5217/Mum/2014 wherein the Hon’ble ITAT wh…

Mayoor Cooperative Housing Society Limited, Mumbai vs. Income Tax Officer 21(2)(3), Mumbai

In the result, the appeal filed by the assessee is allowed and the stay application is dismissed

ITA 263/MUM/2018[2013-14]Status: DisposedITAT Mumbai09 Mar 2018AY 2013-14

Bench: Shri B.R. Baskaran (Am)& Shri Pawan Singh (Jm)

Section 80PSection 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” Bench, Mumbai Before Shri B.R. Baskaran (AM)& Shri Pawan Singh (JM) S.A. No. 165/Mum/2018 arising out of I.T.A. No. 263/Mum/2018 (Assessment Year 2013-14) & I.T.A. No. 263/Mum/2018 (Assessment Year 2013-14) Mayoor Co. Hsg. Soc. Ltd. ITO 21(2)(3) Vs. College Lane, Agar Bazar Mumbai Dadar West Mumbai-400 028. PAN : AAATM8490L (Appellant) (Respondent) Assessee by Shri Anil Sathe Department by Shri V. Vidhyadhar Date of Hearing 9.03.2018 Date of Pronouncement 9.03.2018 O R D E R Per B.R. Baskaran (AM) :- The assessee has moved this stay application seeking stay of outst…

Marathon Era Cooperative Housing Society Limited, Mumbai vs. Income Tax Officer 21(2)(2), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 6966/MUM/2017[2014-15]Status: DisposedITAT Mumbai06 Mar 2018AY 2014-15

Bench: Shri B.R. Baskaran (Am)& Shri Pawan Singh (Jm)

Section 80PSection 80P(2)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” Bench, Mumbai Before Shri B.R. Baskaran (AM)& Shri Pawan Singh (JM) I.T.A. No. 6966/Mum/2017 (Assessment Year 2014-15) Marathon Era Cooperative ITO 21(2)(2) Housing Society Ltd. Vs. Mumbai. Ground Floor Marathon, G.K. Marg Lower Pare Mumbai-400 026. PAN : AABAM4474C (Appellant) (Respondent) Assessee by Shri Ajay R. Singh Department by Shri V. Justin Date of Hearing 6.03.2018 Date of Pronouncement 6.03.2018 O R D E R Per B.R. Baskaran (AM) :- The appeal filed by the assessee is directed against the order dated 11- 09-2017 passed by Ld CIT(A)-33, Mumbai and it relate…

Income Tax Officer-24(1)(4), Mumbai vs. Citiscape Co-Op Housing Society Limited, Mumbai

In the result, both the appeals of the revenue are dismissed

ITA 5435/MUM/2017[2011-12]Status: DisposedITAT Mumbai08 Dec 2017AY 2011-12

Bench: Shri B.R. Baskaran (Am)

Section 80PSection 80P(2)Section 80P(2)(d)Section 80P(4)

…he Ld A.R submitted that the fact that the cooperative banks are basically co-operative societies only cannot be denied. He submitted that the Hon’ble High Court of Himachal Pradesh has taken the view in the case of CIT Vs. Kangra Co-operative bank Ltd (2009)(309 ITR 106) that co- 3 M/s. Citiscape Co-op. Housing Society Ltd. operative banks are cooperative societies and hence the interest income from investments made in any co-operative society would be entitled for deduction u/s 80P(2)(d) of the Act. He submitted identical claim made in respect of interest income earned from co-operative banks has been allowed…

Vyasarpadi Co-Op. Industrial Estate Ltd., Chennai vs. ITO, Chennai

In the result, all the appeals filed by the assessee are dismissed

ITA 254/CHNY/2017[1998-99]Status: DisposedITAT Chennai25 Apr 2017AY 1998-99

Bench: Shri N.R.S. Ganesan & Shri Sanjay Aroraआयकर अपील सं./Ita Nos.252, 253 & 254/Mds/2017 "नधा"रण वष" / Assessment Years : 1996-97 To 1998-99

For Appellant: Ms. S. Sriniranjani, AdvocateFor Respondent: Shri Shiva Srinivas, JCIT

Section 143(3)Section 154Section 80P(2)Section 80P(2)(d)

…54/Mds/17 Nadu Co-operative Society Act and it is under the administrative control of Commissioner of Industries and Director of Industries and Commerce. Referring to the judgment of Himachal Pradesh High Court in CIT v. Kangra Co-operative Bank Ltd. (2009) 309 ITR 106, the Ld.counsel submitted that the Himachal Pradesh High Court after following the judgment of Apex Court in CIT v. Navanshahar Central Co-operative Bank Ltd. (2007) 289 ITR 6, found that interest on such investment is eligible for deduction under Section 80P(2) of the Act. In this case also, according to the Ld. counsel, a fixed deposit was ma…

Vyasarpadi Co-Op. Industrial Estate Ltd., Chennai vs. ITO, Chennai

In the result, all the appeals filed by the assessee are dismissed

ITA 253/CHNY/2017[1997-98]Status: DisposedITAT Chennai25 Apr 2017AY 1997-98

Bench: Shri N.R.S. Ganesan & Shri Sanjay Aroraआयकर अपील सं./Ita Nos.252, 253 & 254/Mds/2017 "नधा"रण वष" / Assessment Years : 1996-97 To 1998-99

For Appellant: Ms. S. Sriniranjani, AdvocateFor Respondent: Shri Shiva Srinivas, JCIT

Section 143(3)Section 154Section 80P(2)Section 80P(2)(d)

Lands End Co -Operative Housing Society Ltd, Mumbai vs. ITO 16(1)(3), Mumbai

In the result, the assessee’s appeal is allowed

ITA 3566/MUM/2014[2009-10]Status: DisposedITAT Mumbai15 Jan 2016AY 2009-10

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Darsi Suman Ratnam

Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JM AND SHRI RAJESH KUMAR, AM आयकर अपील सं./I.T.A. No. 3566/Mum/2014 ("नधा"रण वष" / Assessment Year: 2009-10) Lands End Co-operative Housing I.T.O. ward-16(1)(3) Room No.220, Matru Mandir,2nd Society Ltd बनाम/ 29-D, Dongersey Cross Road, Floor Tardeo, Grant Road, Vs. Malabar Hill, Mumbai 400 007 Mumbai 400 006 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AAAAL 0060C (अपीलाथ" /Appellant) (""यथ" / Respondent) : : Shri Satish Mody अपीलाथ" क" ओर से / Appellant by : Shri Darsi Suman Ratnam ""यथ" क" ओर से/Respondent by सुनवाई क" तार"ख…

ITO, Salem vs. S. 681 Chinnathirupathi Pacb Ltd., Salem

In the result, the appeal of the Revenue in ITA

ITA 946/CHNY/2015[2010-11]Status: DisposedITAT Chennai17 Jul 2015AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri Chandra Poojari] आयकर अपील सं./I.T.A.No.946/Mds/2015 "नधा"रण वष" /Assessment Year : 2010-2011

For Appellant: Shri. S. Das Gupta, IRS, JCITFor Respondent: None

Section 44ASection 80P(2)(d)Section 80P(4)

…e income from investment with the Bank is not entitled for deduction under section 80P(2)(d) of the Act. On appeal, the ld. CIT(Appeals confirmed the order passed by the ld. CIT(Appeals). We find that in the case of CIT v. Kangra Co-operative Bank Ltd. [2009] 309 ITR 106 (HP), the Hon’ble Himachal Pradesh High Court has considered section 80P(2)(d) of the Act. The interest earned by the assessee co-operative bank on fixed deposits with Himachal Pradesh State Co-operative Bank in compliance with the provisions of section 57 of the Himachal Pradesh Co-operative Societies Act, 1968, the income derived from banking b…