Gramin Sewa Sahakari Samiti Maryadit v. Income Tax Officer

138 Taxmann.com 476Income Tax Appellate Tribunal2022#4900 most cited

What is Gramin Sewa Sahakari Samiti Maryadit v. Income Tax Officer authority for?

Interest earned by a cooperative society from deposits with cooperative banks and nationalized banks is eligible for deduction under Section 80P(2)(a) of the Income Tax Act. Such interest is considered attributable to the business of the cooperative society, especially when deposits are statutorily required.

24

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2026.

Also referred to as

Gramin Sewa Sahakari Samiti Maryadit v. Income Tax Officer · Section 80P(2)(a) · cooperative society · interest income deduction · deposits with cooperative bank · deposits with nationalized bank · statutory deposits

Sections most often in play

Section 143(3)Section 56Section 58Section 59Section 80PSection 80P(2)(a)(iii)Section 139(1)Section 80AC

Issues it is cited on

section 56(i)(ccv)section 80p(2)(a)(iii)section 58section 80p(2)(i)section 80jsection 80p(1)section 80p(2)(a)assessment order erroneoussection 80p(4)section 80p(2)section 194hsection 2(19)

Judgments citing Gramin Sewa Sahakari Samiti Maryadit v. Income Tax Officer

Income Tax Officer-3(4), Lakhimpur-Kheri vs. M/S Co-Operative Cane Development Union Ltd., Lakhimpur-Kheri

The appeals is allowed for statistical purposes

ITA 536/LKW/2015[2012-13]Status: DisposedITAT Lucknow01 Sept 2022AY 2012-13

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 58Section 80PSection 80P(2)

…I.T.A. No.285, 474, 525, 536 & 540/Lkw/2015 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A. No.285/Lkw/2015 Assessment Year:2011-12 Income Tax Officer, Vs. M/s Sahkari Ganna Vikas Samiti Ward-II, Ltd., Palia Kalan, Lakhimpur Kheri. Lakhimpur Kheri PAN:AADTS7551B (Appellant) (Respondent) I.T.A. No.474/Lkw/2015 Assessment Year:2012-13 Income Tax Officer-3(5), Vs. M/s Sahkari Ganna Vikas Samiti Lakhimpur Kheri. Ltd., Palia Kalan, Lakhimpur Kheri PAN:AADTS7551B (Appellant) (Respondent) I.T.A. No.525/Lkw/20…

Income Tax Officer-3(5), Lakhimpur-Kheri vs. M/S Sehkari Ganna Vikas Samiti Ltd, Lakhimpur-Kheri

The appeals is allowed for statistical purposes

ITA 525/LKW/2015[2009-10]Status: DisposedITAT Lucknow01 Sept 2022AY 2009-10

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 58Section 80PSection 80P(2)

…I.T.A. No.285, 474, 525, 536 & 540/Lkw/2015 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A. No.285/Lkw/2015 Assessment Year:2011-12 Income Tax Officer, Vs. M/s Sahkari Ganna Vikas Samiti Ward-II, Ltd., Palia Kalan, Lakhimpur Kheri. Lakhimpur Kheri PAN:AADTS7551B (Appellant) (Respondent) I.T.A. No.474/Lkw/2015 Assessment Year:2012-13 Income Tax Officer-3(5), Vs. M/s Sahkari Ganna Vikas Samiti Lakhimpur Kheri. Ltd., Palia Kalan, Lakhimpur Kheri PAN:AADTS7551B (Appellant) (Respondent) I.T.A. No.525/Lkw/20…

Income Tax Officer-3(5), Lakhimpur-Kheri vs. M/S Sehkari Ganna Vikas Samiti Ltd, Lakhimpur-Kheri

The appeals is allowed for statistical purposes

ITA 474/LKW/2015[2012-13]Status: DisposedITAT Lucknow01 Sept 2022AY 2012-13

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 58Section 80PSection 80P(2)

…I.T.A. No.285, 474, 525, 536 & 540/Lkw/2015 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A. No.285/Lkw/2015 Assessment Year:2011-12 Income Tax Officer, Vs. M/s Sahkari Ganna Vikas Samiti Ward-II, Ltd., Palia Kalan, Lakhimpur Kheri. Lakhimpur Kheri PAN:AADTS7551B (Appellant) (Respondent) I.T.A. No.474/Lkw/2015 Assessment Year:2012-13 Income Tax Officer-3(5), Vs. M/s Sahkari Ganna Vikas Samiti Lakhimpur Kheri. Ltd., Palia Kalan, Lakhimpur Kheri PAN:AADTS7551B (Appellant) (Respondent) I.T.A. No.525/Lkw/20…

Income Tax Officer, Lakhimpur-Kheri vs. M/S Sahkari Ganna Vikas Samiti Ltd., Lakhimpur-Kheri

The appeals is allowed for statistical purposes

ITA 285/LKW/2015[2011-12]Status: DisposedITAT Lucknow01 Sept 2022AY 2011-12

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 58Section 80PSection 80P(2)

…I.T.A. No.285, 474, 525, 536 & 540/Lkw/2015 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A. No.285/Lkw/2015 Assessment Year:2011-12 Income Tax Officer, Vs. M/s Sahkari Ganna Vikas Samiti Ward-II, Ltd., Palia Kalan, Lakhimpur Kheri. Lakhimpur Kheri PAN:AADTS7551B (Appellant) (Respondent) I.T.A. No.474/Lkw/2015 Assessment Year:2012-13 Income Tax Officer-3(5), Vs. M/s Sahkari Ganna Vikas Samiti Lakhimpur Kheri. Ltd., Palia Kalan, Lakhimpur Kheri PAN:AADTS7551B (Appellant) (Respondent) I.T.A. No.525/Lkw/20…