CIT v. Southern Eastern Employees Cooperative Credit Society Ltd.
390 ITR 524High Court2017#567 most cited
What is CIT v. Southern Eastern Employees Cooperative Credit Society Ltd. authority for?
Income from surplus funds invested in short-term deposits and securities by a cooperative credit society is not attributable to its activities and is therefore not eligible for exemption under section 80P(2)(a)(i) of the Income-tax Act.
170
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.
Also referred to as
CIT v. Southern Eastern Employees Cooperative Credit Society Ltd. · Section 80P · Section 80P(2)(a)(i) · cooperative society exemption · interest income · short term deposits · surplus funds · income attributable to activities · Calcutta High Court
Also reported as
73 Taxmann.com 123
Issues it is cited on
Judgments citing CIT v. Southern Eastern Employees Cooperative Credit Society Ltd.
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