(i) HP State Co-op. Bank Ltd. v. ITO(TDS)

172 Taxmann.com 470Reported decision#1705 most cited

What is (i) HP State Co-op. Bank Ltd. v. ITO(TDS) authority for?

A cooperative bank is not required to deduct tax at source on interest paid on time deposits to a cooperative society.

66

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

Also referred to as

HP State Co-op. Bank Ltd. v. ITO(TDS) · section 194A · TDS on interest · cooperative bank · cooperative society · time deposits

Issues it is cited on

Judgments citing (i) HP State Co-op. Bank Ltd. v. ITO(TDS)

(i) HP State Co-op. Bank Ltd. v. ITO(TDS) (172 Taxmann.com 470) — Cited in 66 Judgments | BharatTax