COOPERATIVE SALE SOCIETY LTD. v. INCOME TAX OFFICER

231 Taxmann 794High Court2015#10379 most cited

What is COOPERATIVE SALE SOCIETY LTD. v. INCOME TAX OFFICER authority for?

The Karnataka High Court held that interest earned by a cooperative society from investments, even if not directly related to its primary cooperative activity, may be eligible for deduction under Section 80P(2)(a)(i) and Section 80P(2)(d) of the Income Tax Act, 1961, if it forms part of the overall business of the society.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2026.

Also referred to as

Cooperative Sale Society Ltd v Income Tax Officer · 231 Taxmann 794 · Section 80P(2)(a)(i) · Section 80P(2)(d) · cooperative society interest income · business income · deduction · total income

Sections most often in play

Section 143(3)Section 80P(2)(a)(i)Section 80P(2)(d)Section 56Section 144BSection 2(19)Section 254Section 263

Issues it is cited on

section 80p(2)(d)section 80p(2)(a)(i)income-tax officersection 143(3)total incomebusinessinterest

Judgments citing COOPERATIVE SALE SOCIETY LTD. v. INCOME TAX OFFICER

Balaji Vividoddesha Souharda Sahakari Niyamitha, Hospet vs. Income Tax Officer, Ward No - 1, Hospet

The appeal is allowed, and the assessee is entitled to the deduction

ITA 2247/BANG/2025[2015 - 16]Status: DisposedITAT Bangalore03 Mar 2026

Bench: Shri Prashant Maharishiassessment Year : 2015-16

For Appellant: Shri Likith Patel, AdvocateFor Respondent: Shri Ganesh R. Ghale, Standing Counsel
Section 143(3)Section 254Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT Assessment year : 2015-16 Balaji Vividoddesha Souharda Vs. The Income Tax Officer, Sahakari Niyamitha, Ward 1, Old Medar Road, Hospet. Hospet – 583 201. PAN: AAAJB 0637L APPELLANT RESPONDENT Appellant by : Shri Likith Patel, Advocate Respondent by : Shri Ganesh R. Ghale, Standing Counsel. Date of hearing : 03.03.2026 Date of Pronouncement : 03.03.2026 O R D E R 1. Balaji Vividoddesha Souharda Sahakari Niyamitha (the assessee/appellant) filed appeal in ITA No 2247/Bang/2025 for the assessment year 2015…

Sri Guru Vappathina Swamy Pathina Sahakara Sangha Niyamitha, Opp Oppathina Sangha Matt, Hosadurga vs. Income Tax Officer, Ward, Chitradurga

The Appeal of the Assessee is allowed holding that Assessee is entitled to deduction u/s

ITA 2483/BANG/2025[2022-23]Status: DisposedITAT Bangalore11 Feb 2026AY 2022-23

Bench: Shri Prashant Maharishi, Vice –Assessment Year : 2022-23 M/S. Sri Guru Vappathina Swamy Pathin Sahakara Sangha The Income Tax Officer, Niyamitha, Ward-1, Opp Oppathina Sangha Matt, Vs. Chitradurga. Hosadurga – 577 501. Pan: Aaaas3998Q Appellant Respondent

For Appellant: Ms. Shreesha, CA
Section 143(3)Section 56Section 57Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘SMC’ BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE – PRESIDENT Assessment Year : 2022-23 M/s. Sri Guru Vappathina Swamy Pathin Sahakara Sangha The Income Tax Officer, Niyamitha, Ward-1, Opp Oppathina Sangha Matt, Vs. Chitradurga. Hosadurga – 577 501. PAN: AAAAS3998Q APPELLANT RESPONDENT Assessee by : Ms. Shreesha, CA : Shri Ganesh R Gale, Standing Counsel Revenue by for Department Date of Hearing : 18-12-2025 Date of Pronouncement : 11-02-2026 ORDER PER PRASHANT MAHARISHI, VICE – PRESIDENT 1. ITA No. 2483/Bang/2025 is filed for Assessment Year 2023-24 directed aga…

Hulgol Seva Sahakari Sangh, Uttara Kannada vs. Income Tax Officer, Ward-1, Sirsi

In the result we reverse the orders of the Ld

ITA 2068/BANG/2025[2017-18]Status: DisposedITAT Bangalore09 Feb 2026AY 2017-18

Bench: Shri Prashant Maharishi, Vice – & Shri Soundararajan K.Assessment Year :2017-18 M/S. Hulgol Seva Sahakari Sangh, Bhairumbe,Sirsi-Yellapura Road, The Income Tax Officer, Sirsi Taluk, Uttara Kannada, Ward-1, Vs. Karnataka – 581402. Sirsi. Pan: Aaajh0032P Appellant Respondent

For Appellant: Shri Prakash Shridhar Hegde, CA
Section 143(3)Section 263Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(2)(iv)Section 890

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘SMC’BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE – PRESIDENT AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment Year :2017-18 M/s. Hulgol Seva Sahakari Sangh, Bhairumbe,Sirsi-Yellapura Road, The Income Tax Officer, Sirsi Taluk, Uttara Kannada, Ward-1, Vs. Karnataka – 581402. Sirsi. PAN: AAAJH0032P APPELLANT RESPONDENT Assessee by : Shri Prakash Shridhar Hegde, CA : Shri Ganesh R Ghale – Advocate, Revenue by Standing Counsel for Revenue Date of Hearing : 25-11-2025 Date of Pronouncement : 09-02-2026 ORDER PER PRASHANT MAHARISHI, VICE – PRESIDENT 1. ITA No. 2068…

Income-Tax, Ward-1 & Tps, Tumkur vs. M/S. Tumkuru Basaveshwara Credit Co-Operative Society Limited, Tumkur

In the result, the appeal filed by the Revenue is allowed for statistical purposes

ITA 75/BANG/2023[2017-18]Status: DisposedITAT Bangalore05 Apr 2023AY 2017-18

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am

For Appellant: Sri.Janardhan Sanathan, JCIT-DRFor Respondent: Sri.Balasubramanyam, CA
Section 143(2)Section 143(3)Section 40Section 80PSection 80P(1)Section 80P(1)(d)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Shri Laxmi Prasad Sahu, AM ITA No.75/Bang/2023 : Asst.Year 2017-2018 The Income Tax Officer M/s.Tumkuru Basaveshwara Ward – 1 & TPS Credit Co-operative Society v. Tumkur. Ltd., Janathadal Building Ashoka Road, Near Bus stand Tumkur – 572 101. PAN : AAAAS4169F. (Appellant) (Respondent) Appellant by : Sri.Janardhan Sanathan, JCIT-DR Respondent by : Sri.Balasubramanyam, CA Date of Pronouncement : 05.04.2023 Date of Hearing : 03.04.2023 O R D E R Per George George K, JM : This appeal at the instance of the Revenue…

Sri Basaveshwara Credit Co-Operative Society Limited, Tumkur vs. Income-Tax, Ward-3, Tumkur

ITA 1156/BANG/2022[2017-18]Status: DisposedITAT Bangalore10 Mar 2023AY 2017-18

Bench: Shri Chandra Poojari & Shri Anikesh Banerjee

For Appellant: Sri. R.E. Balasubramanyam, CAFor Respondent: Sri K. Sankar Ganesh, JCITDR
Section 143(3)Section 250Section 40Section 57Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.1156/BANG/2022 Assessment Year: 2017-18 Sri Basaveshwara Credit Co- Vs. Income tax Officer, operative Society Ltd. Ward 3, Tumkur. Tumkur [PAN: AAAAS4169F] (Appellant) (Respondent) Appellant by: Sri. R.E. Balasubramanyam, CA Respondent by: Sri K. Sankar Ganesh, JCITDR Date of Hearing: 02.02.2023 Date of Pronouncement: 10.03.2023 ORDER PER ANIKESH BANERJEE, JUDICIAL MEMBER This appeal of the assessee was filed against the order of the ld. Commissione…

M/S Best Trading & Agencies Ltd vs. The Deputy Commissioner of Income Tax

In the result, the orders passed by the

ITA/32/2012HC Karnataka26 Aug 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 115JSection 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 26TH DAY OF AUGUST 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.191 OF 2011 C/W I.T.A. NO.32 OF 2012 I.T.A. NO.191 OF 2011 BETWEEN: M/S. BEST TRADING AND AGENCIES LTD., REP. BY ITS DIRECTOR B.R. GOPALA KRISHNA C/O. KIRLOSKAR ELECTRIC CO. LTD., P.B. NO.5555, MALLESWARAM (WEST) BANGALORE-560055. ... APPELLANT (BY SRI. A. SHANKAR, SR. COUNSEL A/W SRI. M. LAVA, ADV.,) AND: THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-11(2), 5TH FLOOR NO.14/3…

M/S Best Trading & Agencies Ltd vs. The Deputy Commissioner of Income Tax

In the result, the orders passed by the

ITA/191/2011HC Karnataka26 Aug 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 115JSection 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 26TH DAY OF AUGUST 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.191 OF 2011 C/W I.T.A. NO.32 OF 2012 I.T.A. NO.191 OF 2011 BETWEEN: M/S. BEST TRADING AND AGENCIES LTD., REP. BY ITS DIRECTOR B.R. GOPALA KRISHNA C/O. KIRLOSKAR ELECTRIC CO. LTD., P.B. NO.5555, MALLESWARAM (WEST) BANGALORE-560055. ... APPELLANT (BY SRI. A. SHANKAR, SR. COUNSEL A/W SRI. M. LAVA, ADV.,) AND: THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-11(2), 5TH FLOOR NO.14/3…

M/S. Udaya Souhardha Pattin Sahakari Niyamitha, Bangalore vs. Income Tax Officer, Ward- 5(2)(4), Bangalore

In the result, all the three appeals filed by the assessee are treated as allowed for statistical purposes

ITA 279/BANG/2020[2011-12]Status: DisposedITAT Bangalore15 Jun 2020AY 2011-12

Bench: Shri B.R. Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri S.V. Ravi Shankar, AdvocateFor Respondent: Shri Priyadarshi Misra, JCIT (DR)
Section 143(3)Section 148Section 2(19)Section 80PSection 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ B ” BENCH: BANGALORE BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.279 to 281/Bang/2020 (Assessment Years : 2011-12, 2015-16 & 2016-17) AND S.P. Nos.92 to 94/Bang/2020 (In ITA Nos.279 to 281/Bang/2020) (Assessment Years : 2011-12, 2015-16 & 2016-17) M/s. Udaya Souhardha Pattina Sahakari Niyamitha, No.29/11, 1st Main Road, Mount Joy Road, Hanumanthanagar, Bangalore-560 019 ….Appellant PAN AAAAU 0472H Vs. Income Tax Officer, Ward 5(2)(4), Bangalaore. ……Respondent. Assessee By: Shri S.V. Ravi Shankar, Advoca…

M/S Karakulam Service Co-Op Bank Ltd, Trivandrum vs. The ITO, Trivandrum

ITA 596/COCH/2017[2014-15]Status: DisposedITAT Cochin29 Jan 2018AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri. T.M.Sreedharan, AdvocateFor Respondent: Sri. A.Dhanaraj, Sr.DR
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.596/Coch/2017 : Asst.Year 2014-2015 & SP No.68/Coch/2017 M/s.Karakulam Service Co- The Income Tax Officer operative Bank Limited Vs. Ward 2(3) C/o.T.M.Sreedharan & Trivandrum. Associates, Advocates IInd Floor, Kalyam Chamber Chittoor Road Cochin – 16. PAN : AAAAT7698C. (Appellant) (Respondent) Appellant by : Sri. T.M.Sreedharan, Advocate Respondent by : Sri. A.Dhanaraj, Sr.DR Date of Pronouncement : 29.01.2018 Date of Hearing : 16.01.2018 O R D E R Per George George K., JM This appe…

The Commissoner of Income Tax I vs. M/s. Alpha Thought Technologies P Ltd

ITTA/191/2011HC Telangana21 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

COOPERATIVE SALE SOCIETY LTD. v. INCOME TAX OFFICER (231 Taxmann 794) — Cited in 10 Judgments | BharatTax