CIT vs Karnataka State Co-operative Apex Bank, 251 ITR 194 and CIT v. Bangalore District Co.

233 ITR 282Supreme Court of India#17299 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 143(3)Section 144BSection 250Section 80PSection 80P(2)(a)(i)Section 80P(2)(d)

Judgments citing CIT vs Karnataka State Co-operative Apex Bank, 251 ITR 194 and CIT v. Bangalore District Co.

The Satara Zilla Krishi Bank Karmachari Sahakari Patsanstha Ltd, Satara vs. ACIT, Satara

In the result, appeal of the Assessee is allowed

ITA 2153/PUN/2025[2018-19]Status: DisposedITAT Pune13 Nov 2025AY 2018-19

Bench: SHRI VINAY BHAMORE (Judicial Member)

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

…appeal in favour of Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd., regarding deduction u/s.80P(2) of the Act. Therefore, this issue has attained finality. 10. The Hon’ble Supreme Court in the case of CIT Vs. Bangalore Distt. Co-op. Central Bank Ltd. 233 ITR 282 (SC) vide order dated ITA No.2153/PUN/2025 [A] 24.07.1998 has held that Dividend earned is eligible for deduction u/s.80P(2)(a)(i) of the Act. 11. Respectfully following the judicial precedent, we direct the Assessing Officer to allow deduction u/sec.80P(2)(a)(i) of the Act on the interest earned and dividend earned. Accordingly, grounds of app…

The Nbi Employees Co-Op Non-Agricultural Thrift & Credit Society Limited, Jalandhar vs. Principal Commisioner of Income Tax-2, Jalandhar

ITA 275/ASR/2018[2013-14]Status: DisposedITAT Amritsar21 Feb 2022AY 2013-14

Bench: Sh. Ravish Sood & Dr. M. L. Meena

For Appellant: Sh. Ashray Sarna, CAFor Respondent: Shri Sunil Gautam, CIT-DR
Section 143(3)Section 263Section 8Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. RAVISH SOOD, JUDICIAL MEMBER AND Dr. M. L. MEENA, ACCOUNTANT MEMBER ITA No. 275/(Asr)/2018 Assessment Year: 2013-14 The NBI Employees Co-op Vs. Pr. CIT-2, Jalandhar. Non-Agricultural Thrift & Credit Society Ltd., 328, Defence Colony, Jalandhar. [PAN: AADAT2684F] (Appellant) (Respondent) Appellant by : Sh. Ashray Sarna, CA. Respondent by: Shri Sunil Gautam, CIT-DR Date of Hearing: 20.12.2021 Date of Pronouncement: 21.02.2022 ORDER Per Dr. M. L. Meena, AM: The present appeal has been filed by the Assessee against the impugned or…

Orissa State Handloom Weavers Cooperative Society Ltd., Bhubaneswar vs. ITO, Ward-1(2), Bhubaneswar

In the result, appeal of the assessee is allowed

ITA 169/CTK/2016[2011-12]Status: DisposedITAT Cuttack04 Jun 2020AY 2011-12

Bench: Shri Chandra Mohan Garg & Laxmi Prasad Sahuassessment Year : 2011-12

For Appellant: Shri B.K.Mohapatra, ARFor Respondent: Shri J.K.Lenka, DR
Section 56Section 80PSection 80P(2)(a)Section 80P(2)(ii)

…u/s. 80P(2)(ii) of the Act. Out conclusion gets strong support from the decision of Hon’ble Supreme Court in the case of CIT vs. Karnataka State Co.op. Apex Bank, 251 ITR 194 (SC) and in the case of CIT vs Bangalore District Co-operative Central Bank Ltd, 233 ITR 282 (SC). P a g e 4 | 5 ITA No.1 69/CTK/201 6 Assessm ent Y ear : 20 11- 12 10. On being asked by the Bench, ld D.R. could not show any new decision or dissimilar facts from the case of the assessee for the assessment year 2003-04. Therefore, we are bound to follow the decision of the Co-ordinate Bench in assessee’s own case for A.Y. 2003-04, whic…

DCIT, Circle-4(1), Bhubaneswar vs. M/S. Orissa State Handloom Weavers Co-Operative Society Ltd., Bhubaneswar

In the result, appeal of the revenue is dismissed

ITA 217/CTK/2017[2012-13]Status: DisposedITAT Cuttack28 Nov 2019AY 2012-13

Bench: Shri Chandra Mohan Garg & Laxmi Prasad Sahuassessment Year : 2012-2013

For Appellant: NoneFor Respondent: Shri Subhendu Dutta, DR
Section 80P(2)

…sessment year 2003-04 in ITA No.184/CTK/2007 order dated 1.12.2008, which is supported by the decision of Hon’ble Supreme Court in the case of CIT vs Karnataka State Co-operative Apex Bank, 251 ITR 194 and CIT VS Bangalore District Co- operative bank Ltd., 233 ITR 282 (SC). P a g e 3 | 4 6. Before us, ld D.R. could not controvert the findings of the ld CIT(A) or point out any distinguishing features to not to follow the decision of the Tribunal in the assessee’s own case for the assessment year 2002-03, which the CIT(A) has followed. We also find that the issue is covered in favour of the assessee by the de…

Income-Tax Officer, Ward – 3, Satara vs. M/S. Shri Bhairavnath Multistate Cooperative Credit Society Limited, Satara

In the result, the appeal of the Revenue stands dismissed

ITA 2996/PUN/2017[2013-14]Status: DisposedITAT Pune08 Feb 2019AY 2013-14

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Prateek Jha
Section 143(1)Section 143(2)Section 2Section 44ASection 80PSection 80P(2)(a)Section 80P(2)(ai)Section 80P(2)(d)

…on these is part and parcel of the business. In support of its contention, the AR relied on the decisions of Cambay Electric Supply Indl. Co. Ltd. Vs. CIT reported at 113 ITR P 84 (SC) and CIT Vs. Bangalore District Co-operative Central Bank Ltd reported at 233 ITR 282. 4. That before the Ld. CIT(Appeals), the Ld. AR submitted that the impugned grounds and legal issues are identical with those involved in the assessee’s appeal for A.Y.2014-15. Thereafter, the Ld. AR of the assessee has placed following arguments: “The undisputed fact in the present case is that the assessee is a Co- operative Credit Society en…