Which sections of the Income Tax Act does Guttigedarara Credit Co-operative Society Ltd. v. ITO come up under?

It is most often cited in judgments turning on Section 80P(2)(a)(i), Section 56, Section 80P(2)(d), Section 80P, Section 143(3), Section 28.

Guttigedarara Credit Co-operative Society Ltd. v. ITO

Q: How many judgments cite Guttigedarara Credit Co-operative Society Ltd. v. ITO?

27 judgments on BharatTax cite Guttigedarara Credit Co-operative Society Ltd. v. ITO (60 Taxmann.com 215), spanning 2018 to 2026.

60 Taxmann.com 215High Court2015#4370 most cited

What is Guttigedarara Credit Co-operative Society Ltd. v. ITO authority for?

Interest derived by a cooperative society from its investments, other than those in cooperative societies, is eligible for deduction under section 80P(2)(a)(i). The denial of this deduction by the CIT(A) is unsustainable.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2026.

Also referred to as

Guttigedarara Credit Co-operative Society Ltd v ITO · 60 Taxmann.com 215 · section 80P(2)(a)(i) · cooperative society · deduction · interest income · investments

Sections most often in play

Section 80P(2)(a)(i)Section 56 Section 80P(2)(d)Section 80P Section 143(3)Section 28 Section 147 Section 250

Issues it is cited on

mutuality principle doctrine of mutuality section 56(i)(ccv)section 80hhe section 80(p)(2)(a)section 80p(2)(a)(iii)section 167 section 63 section 64 section 80p(1)section 58 section 71

Judgments citing Guttigedarara Credit Co-operative Society Ltd. v. ITO

Janseva Co-Operative Credit Society Ltd, Mumbai vs. PCIT-17, Mumbai

ITA 1225/MUM/2023[2018-19]Status: DisposedITAT Mumbai21 Aug 2023AY 2018-19

Bench: Shri Amit Shukla & Shri Amarjit Singhjanseva Co-Operative Vs. Pcit-17 Credit Society Limited Room No. 120, 1 St Floor, 408, Maker Bhavan No. 3, Kautilya Bhavan, C-41 To 21, New Marine Lines, C-43, G Block, Bandra Mumbai – 400 020 Kurla Complex, Bandra (East) Mumbai – 400 051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaaaj7811P Appellant .. Respondent [ Appellant By : Tanzil Padvekar Respondent By : Ankush Kapoor Date Of Hearing 25.07.2023 Date Of Pronouncement 21.08.2023 आदेश / O R D E R Per Amarjit Singh (Am): This Appeal Filed By The Assesse Is Directed Against The Order Passed By The Ld. Pcit-17, Mumbai, Dated 30.03.2023 For A.Y. 2018-19. The Assesse Has Raised The Following Grounds Before Us: “1. On The Facts & In Law, The Ld. Principal Commissioner Of Income Tax, Mumbai-17 Erred In Passing The Impugned Order Under Section 263 Of The Act By Invoking Powers Under Section 263 Of The Act Without Jurisdiction. Hence, The Impugned Order Passed Under Section 263 Of The Act Is Bad In Law & Without Meeting Jurisdictional Requirement As Twin Mandatory Conditions Are Not Fulfilled For Invoking Power Under Section 263 Of The Act. 2. On The Facts & In Law, The Ld. Principal Commissioner Of Income Tax, Mumbai-17 Has Erred In Relying On The Decision Of The Hon'Ble Supreme Court In The Case Of Totgars Co-Operative Sale Society V/S. Income Tax

For Appellant: Tanzil PadvekarFor Respondent: Ankush Kapoor

Section 263Section 80P(2)(a)Section 8o

…P a g e | 1 Janseva Cooperative Credit Society Ltd. VS. PCIT-17 IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Janseva Co-operative Vs. PCIT-17 Credit Society Limited Room No. 120, 1 st Floor, 408, Maker Bhavan No. 3, Kautilya Bhavan, C-41 to 21, New Marine Lines, C-43, G Block, Bandra Mumbai – 400 020 Kurla Complex, Bandra (East) Mumbai – 400 051 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAAAJ7811P Appellant .. Respondent [ Appellant by : Tanzil Padvekar Respondent by : Ankush Kapoor Date of Hearing 25.07.2023 Date of Prono…

Sharanabasaveshwar Credit Souhard Sahakri Ni Halingali, Bagalkot vs. Assistant Commissioner of Income-Tax, Circle-1, Bijapur

In the result, the appeal by the assessee is partly allowed for statistical purposes

ITA 107/BANG/2023[2018-19]Status: DisposedITAT Bangalore17 May 2023AY 2018-19

For Appellant: Shri Veeranna M. Murgod, CAFor Respondent: Shri Ganesh R. Ghale, Standing Counsel

Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC – B” BENCH : BANGALORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2018-19 Shree Sharanabasaveshwar Credit Vs. The Income Tax Officer, Souhard Sahakari Ni., National e-Assessment Centre, A/P Halingali – 587 315. Delhi. Tal: Jamkhandi, Dist. Bagalkot. PAN: AAEAS 6699C APPELLANT RESPONDENT Appellant by : Shri Veeranna M. Murgod, CA Respondent by : Shri Ganesh R. Ghale, Standing Counsel. Date of hearing : 24.04.2023 Date of Pronouncement : 17.05.2023 O R D E R This appeal is filed by the assessee against the order of the CIT(Appeals), National Faceless…

Sangam Co-Op Credit Society, Bagalkot vs. Income-Tax Officer Ward-2, Bagalkot

In the result, both the appeals by the assessee are partly allowed for statistical purposes

ITA 69/BANG/2023[2020-21]Status: DisposedITAT Bangalore12 May 2023AY 2020-21

For Appellant: Shri Ashok Mudnur, CAFor Respondent: Shri Ganesh R. Ghale, Standing Counsel

Section 56Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL SMC “C” BENCH : BANGALORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 68 & 69/Bang/2023 Assessment years : 2018-19 & 2020-21 Sangam Coop. Credit Society Ltd., Vs. The Assessing Officer, 100, Post. Rampur. 587 314. National e-assessment Centre, Taluk Rabkavi- Banhatti, Delhi / Dist. Bagalkot. The ITO, Ward 1 & TPS, PAN: AAAAS 7031E Bagalkot. APPELLANT RESPONDENT Appellant by : Shri Ashok Mudnur, CA Respondent by : Shri Ganesh R. Ghale, Standing Counsel. Date of hearing : 24.04.2023 Date of Pronouncement : 12.05.2023 O R D E R These two appeals are by the assessee aga…

Sangam Co-Op Credit Society, Bagalkot vs. Income-Tax Officer Ward 1& Tps, Bagalkot

In the result, both the appeals by the assessee are partly allowed for statistical purposes

ITA 68/BANG/2023[2018-19]Status: DisposedITAT Bangalore12 May 2023AY 2018-19

For Appellant: Shri Ashok Mudnur, CAFor Respondent: Shri Ganesh R. Ghale, Standing Counsel

Section 56Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

Krishna Co-Operative Credit Society, Bagalkot vs. Income Tax Officer Ward-1, Bagalkot

In the result, the appeal filed by the assessee stands allowed for statistical purposes

ITA 2844/BANG/2018[2015-16]Status: DisposedITAT Bangalore22 Feb 2019AY 2015-16

Bench: Shri Arun Kumar Garodiaassessment Year : 2015-16

For Appellant: Shri Ravishankar, AdvocateFor Respondent: Dr. Nischal .B, Addl. CIT (DR)

Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER Assessment Year : 2015-16 M/s. Krishna Co-operative The Income Tax Credit Society Ltd., Officer, Near Bus Stand, Bilagi, vs. Ward – I, Post: Bilagi, Dist: Bagalkot. Bagalkot. PAN: AABAK4315N APPELLANT RESPONDENT Appellant by : Shri Ravishankar, Advocate Respondent by : Dr. Nischal .B, Addl. CIT (DR) Date of hearing : 20.02.2019 Date of Pronouncement : 22.02.2019 O R D E R Per Shri A.K. Garodia, Accountant Member This appeal is filed by the assessee and the same is directed against the order of ld. CI…

The Peeeoples Co. Op.Credit Society Ltd., Anand vs. ITO, Ward-1(3)(2), Petlad

In the result, appeal filed by the Assessee is dismissed

ITA 1708/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad30 Nov 2018AY 2012-13

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed)

For Appellant: NoneFor Respondent: Shri Lalit P. Jain, Sr. D.R

Section 143(2)Section 80PSection 80P(2)(a)

…or "a cooperative bank" and "Cooperative Credit Society", and "income attributable to" and "income derived from". It has a/so analyzed the decision of Karnataka High Court in the case of Guttingedarara Credit Co.operative Society Ltd vs ITO reported in (2015) 60 Taxmann.com 215 (Karnataka). It has also analyzed the order of hon'ble Gujarat High Court in ITO-vs Jafari Momin Vikas Co.op. Credit Soc. Ltd. reported in (2014) 49 taxmann.com 571 (guj) vis a vis Circular No. 133 of 2007 of the CBDT. After all -such deliberations, Hon'ble IT AT Ahmedabad has clearly held that order passed by the C1T (A) denying the benef…

M/S Honnali Credit Co-Operative Society Ltd, Honnali vs. Income Tax Officer Ward-2, Shimoga

In the result, both the appeals of the assessee are allowed

ITA 2752/BANG/2017[2011-12]Status: DisposedITAT Bangalore31 Jan 2018AY 2011-12

Bench: Shri. Jason P. Boaz

For Appellant: Shri. Nayaz Pasha, CAFor Respondent: Smt. Padmameenakshi, JCIT

Section 80P(2)Section 80P(2)(a)

…ITA.2752 & 2753/Bang/2017 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'B', BENGALURU BEFORE SHRI. JASON P. BOAZ, ACCOUNTANT MEMBER AND SHRI. LALIT KUMAR, JUDICIAL MEMBER I.T.A Nos.2752 & 2753/Bang/2017) (Assessment Years : 2011-12 & 2012-13) M/s. Honnali Credit Co-op Society Ltd, T. M. Road, Honnali .. Applicant PAN : AAATH4527L v. Income-tax Officer,, Ward -2, Shivamoga .. Respondent Assessee by : Shri. Nayaz Pasha, CA Revenue by : Smt. Padmameenakshi, JCIT Heard on : 24.01.2018 Pronounced on : 31.01.2018 O R D E R PER LALIET KUMAR, JUDICIAL MEMBER : These are two appeals filed by the…