PCIT v. Gunja Samabay Krishi Unnayan Samity Ltd.

147 Taxmann.com 518High Court2013#958 most cited

What is PCIT v. Gunja Samabay Krishi Unnayan Samity Ltd. authority for?

Interest income earned by a cooperative credit society from its funds parked with nationalized and commercial banks is construed as profits and gains of business, eligible for deduction under section 80P(2)(a)(i).

111

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2023 to 2026.

Also referred to as

PCIT v Gunja Samabay Krishi Unnayan Samity Ltd · 147 Taxmann.com 518 · section 80P(2)(a)(i) · interest income · cooperative credit society · business income · deduction

Issues it is cited on

Judgments citing PCIT v. Gunja Samabay Krishi Unnayan Samity Ltd.