CIT v. Punjab State Cooperative Agricultural Development Bank Ltd.

389 ITR 68High Court2016#489 most cited

What is CIT v. Punjab State Cooperative Agricultural Development Bank Ltd. authority for?

Income earned by a cooperative society from investing its surplus funds in short-term deposits and securities is not attributable to its core activities and therefore not eligible for deduction under Section 80P(2)(a)(i) of the Income-tax Act.

192

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2026.

Also referred to as

CIT v. Punjab State Cooperative Agricultural Development Bank Ltd. · Section 80P · Section 80P(2)(a)(i) · cooperative society deduction · income from surplus funds · short term deposits interest · securities income · not eligible for exemption · attributable to business · banking activities

Also reported as

77 Taxmann.com 308245 Taxmann 125

Issues it is cited on

Judgments citing CIT v. Punjab State Cooperative Agricultural Development Bank Ltd.