Which sections of the Income Tax Act does Pr. CIT & Anr. v. Totgar’s Co-operative Sale Society Ltd. come up under?

It is most often cited in judgments turning on Section 80P(2)(d), Section 143(3), Section 263, Section 250, Section 80P(4), Section 80P(2)(a)(i).

Pr. CIT & Anr. v. Totgar’s Co-operative Sale Society Ltd.

Q: How many judgments cite Pr. CIT & Anr. v. Totgar’s Co-operative Sale Society Ltd.?

114 judgments on BharatTax cite Pr. CIT & Anr. v. Totgar’s Co-operative Sale Society Ltd. (292 ITR 74), spanning 2022 to 2026.

292 ITR 74High Court2017#929 most cited

What is Pr. CIT & Anr. v. Totgar’s Co-operative Sale Society Ltd. authority for?

Interest income earned by a co-operative society from its investments held with a cooperative bank is eligible for deduction under Section 80P(2)(d) of the Income-tax Act.

114

judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2022 to 2026.

Also referred to as

Pr. CIT v. Totgar’s Co-operative Sale Society Ltd. · Section 80P(2)(d) · co-operative society deduction · interest income from cooperative bank · investment of surplus funds · eligibility for deduction · revision under Section 263 · assessment under Section 143(3) · cooperative bank interest income

Sections most often in play

Section 80P(2)(d)Section 143(3)Section 263 Section 250 Section 80P(4)Section 80P(2)(a)(i)Section 143(1)Section 2(19)

Issues it is cited on

section 57(i)section 80(2)(d)section 80(p)(2)(a)section 286 section 161 section 60 section 80p(2)(c)section 2(19)section 80p(4)interest on securities section 80(p)(2)(d)section 80(p)

Judgments citing Pr. CIT & Anr. v. Totgar’s Co-operative Sale Society Ltd.

Beliram Industrial Estate Premises Co-Op Society Ltd, Mumbai vs. Asst. Director of Income Tax, CPC, Bangaluru

In the result the appeal filed by the appeal is allowed

ITA 590/MUM/2023[2020-21]Status: DisposedITAT Mumbai12 Apr 2023AY 2020-21

Bench: Shir Pavan Kumar Gadalebeliram Industrialestate Vs. Adit,Cpc, Premises Co- Soc Ltd., Bengaluru-560500 Sv Road, Dahisar, Mumbai-400068. Pan/Gir No. : Aaaab6799E Appellant .. Respondent Appellant By : Mr.Prakash Shah.Ar Respondent By : Ms.Jayashree Thakur.Dr Date Of Hearing 27.04.2023 Date Of Pronouncement 28.04.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi/Cit(A) Passed U/Sec 250 Of The Act.The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Mr.Prakash Shah.ARFor Respondent: Ms.Jayashree Thakur.DR

Section 143(1)Section 154Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHIR PAVAN KUMAR GADALE, JUDICIAL MEMBER Beliram IndustrialEstate Vs. ADIT,CPC, Premises Co- Soc Ltd., Bengaluru-560500 SV Road, Dahisar, Mumbai-400068. PAN/GIR No. : AAAAB6799E Appellant .. Respondent Appellant by : Mr.Prakash Shah.AR Respondent by : Ms.Jayashree Thakur.DR Date of Hearing 27.04.2023 Date of Pronouncement 28.04.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The appeal is filed by the assessee against the order of the National Faceless Appeal Centre (NFAC), Delhi/CIT(A) passed U/sec 250 of the Act.The assessee has raised the fol…

Jansevak Co-Op Credit Society Ltd, Mumbai vs. Income Tax Officer, Ward 27(1)(5), Mumbai

ITA 3230/MUM/2022[2018-19]Status: DisposedITAT Mumbai23 Feb 2023AY 2018-19

Bench: Shri Prashant Maharishi () & Shri Kuldip Singh ()

Section 143(1)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…enue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017.” 7. Hon’ble High Court of Karnataka in case of Pr. CIT & Anr. Vs. Totgar’s Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon’ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had also held that interest income earned by a co-operative society on its investment held with co-operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. We are of the considered view that the Ld. CIT(A) has e…

Jansevak Co-Op Credit Society Ltd, Mumbai vs. Income Tax Officer, Ward 27(1)(5), Navi Mumbai

ITA 3229/MUM/2022[2013-14]Status: DisposedITAT Mumbai23 Feb 2023AY 2013-14

Bench: Shri Prashant Maharishi () & Shri Kuldip Singh ()

Section 143(1)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

Golden Gulshan Co-Operative Housing Society Limited, Mumbai vs. Assistant Director of Income Tax, CPC, Mumbai

ITA 3116/MUM/2022[2020-2021]Status: DisposedITAT Mumbai23 Feb 2023AY 2020-2021

Bench: Shri Baskaran Br & Shri Kuldip Singhassessment Year: 2020-21 M/S. Golden Gulshan Co- Assistant Director Of Operative Housing Society Income Tax, Cpc Ltd., Mumbai Plot No.419, Gulshan, Vs. Junction Of Cd Marg & Anisha Marg, Khar (West), Mumbai – 400 052 Pan: Aaaag0989P (Appellant) (Respondent)

For Appellant: Shri Rajesh Shah, A.RFor Respondent: Shri A.N. Bhalekar, D.R

Section 143(1)Section 234BSection 234CSection 80PSection 80P(2)(a)Section 80P(2)(d)

…the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017.” 9 M/s. Golden Gulshan Co-operative Housing Society Ltd. 8. Hon’ble High Court of Karnataka in case of Pr. CIT & Anr. Vs. Totgar’s Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon’ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with co-operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 9. So following the decision rendered by Hon’ble Karnataka…

Ganga Heritage Co Op Hsg Society Limited, Mumbai vs. CIT(A), NFAC, Delhi

ITA 3057/MUM/2022[2014-15]Status: DisposedITAT Mumbai23 Feb 2023AY 2014-15

Bench: Shri Baskaran Br & Shri Kuldip Singh

For Appellant: Shri Rahul Parekh, on behalf of Shri M. Subramaniam, A.RFor Respondent: Shri A.N. Bhalekar, D.R

Section 143(1)Section 154Section 80PSection 80P(2)(d)

…nue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017.” 9. Hon’ble High Court of Karnataka in case of Pr. CIT & Anr. Vs. Totgar’s Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon’ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) have held that interest income earned by a co-operative society on its investment held with co-operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 10. So following the decision rendered by Hon’ble Karnatak…

Vaibhavnagar Co-Op Credit Soc Limited, Mumbai vs. Income Tax Officer, 27(3)(5), Mumbai

ITA 2695/MUM/2022[2015-16]Status: DisposedITAT Mumbai20 Jan 2023AY 2015-16

Bench: Shri Kuldip Singh & Shri Gagan Goyalassessment Year: 2015-16

For Appellant: Shri Ramesh Iyer, A.RFor Respondent: Mrs. Vranda U Matkari, D.R

Section 143(1)Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…nue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017.” 9. Hon’ble High Court of Karnataka in case of Pr. CIT & Anr. Vs. Totgar’s Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon’ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with co-operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 10. So following the decision rendered by Hon’ble Karnataka…

Court Chambers Premises Co-Op Society Limited, Mumbai vs. Dy.Commissioner of Income Tax, CPC, Mumbai

ITA 2940/MUM/2022[2020-2021]Status: DisposedITAT Mumbai19 Jan 2023AY 2020-2021

Bench: Shri Kuldip Singh & Shri S. Rifaur Rahmanassessment Year: 2020-21

For Appellant: Shri Jitendra Singh, A.RFor Respondent: Shri Saurabh Kumar Rai, D.R

Section 143(1)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…nue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017.” 7. Hon’ble High Court of Karnataka in case of Pr. CIT & Anr. Vs. Totgar’s Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon’ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had also held that interest income earned by a co-operative society on its investment held with co-operative bank would be eligible for claim of deduction under 9 M/s. Court Chambers Premises Co-op. Society Ltd. section 80P(2)(d) of the Act. Res…

Haffkine Co-Op Credit Soc Ltd, Mumbai vs. ITO-20(1)(5), Mumbai

ITA 2879/MUM/2022[2014-2015]Status: DisposedITAT Mumbai17 Jan 2023AY 2014-2015

Bench: Shri Kuldip Singh & S Rifaur Rahmanassessment Year: 2010-11 & Assessment Year: 2014-15

For Appellant: Shri. Mandar VaidyaFor Respondent: Shri. Ashish Kumar Dehria

Section 40Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…evenue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017." 8.Hon'ble High Court of Karnataka in case of Pr. CIT & Anr.Vs. Totgar's Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon'ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with co-operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 9.So following the decision rendered by Hon'ble Karnataka Hi…

Haffkine Co-Op Credit Soc Ltd, Mumbai vs. ITO-20(1)(5), Mumbai

ITA 2878/MUM/2022[2010-2011]Status: DisposedITAT Mumbai17 Jan 2023AY 2010-2011

Bench: Shri Kuldip Singh & S Rifaur Rahmanassessment Year: 2010-11 & Assessment Year: 2014-15

For Appellant: Shri. Mandar VaidyaFor Respondent: Shri. Ashish Kumar Dehria

Section 40Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

Amore Commercial Premises Co-Op Soc. Ltd, Mumbai vs. Central Processing Centre, Mumbai

ITA 2874/MUM/2022[2020-21]Status: DisposedITAT Mumbai17 Jan 2023AY 2020-21

Bench: Shri Kuldip Singh & S Rifaur Rahmanassessment Year: 2020-21 & Assessment Year: 2020-21 Amore Commercial Central Processing Centre, Premises Co-Op Society Bangalore, Karnataka- Ltd. 560500 701, 7Th Floor, Junction Of Vs. 2Nd & 4Th Road, Khar West Mumbai Maharashtra-400052 Pan- Aabaa0724F (Appellant) (Respondent) Present For: Assessee By : Shri. Sashi Bekal Revenue By : Shri. Ashish Kumar Deharia Date Of Hearing : 03 . 01 . 2023 Date Of Pronouncement :17 . 01 . 2023 O R D E R Per : Kuldip Singh:

For Appellant: Shri. Sashi BekalFor Respondent: Shri. Ashish Kumar Deharia

Section 143(1)Section 80PSection 80P(2)(d)Section 8O

…venue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017." 8. Hon'ble High Court of Karnataka in case of Pr. CIT & Anr.Vs. Totgar's Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon'ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with co- operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 9. So following the decision rendered by Hon'ble Karnataka…

Amore Commercial Premises Co-Op Soc. Ltd, Mumbai vs. Central Processing Centre, Bengaluru

ITA 2873/MUM/2022[2020-2021]Status: DisposedITAT Mumbai17 Jan 2023AY 2020-2021

For Appellant: Shri. Sashi BekalFor Respondent: Shri. Ashish Kumar Deharia

Section 143(1)Section 80PSection 80P(2)(d)Section 8O

Sindhudurg Nagri Sahakari Pathpedhi Ltd, Mumbai vs. ACIT, Circle-2, Kalyan, Mumbai

ITA 2834/MUM/2022[2017-2018]Status: DisposedITAT Mumbai17 Jan 2023AY 2017-2018

Bench: Shri Kuldip Singhs Rifaur Rahmanassessment Year: 2017-18 Sindhudurg Nagri Sahakari Acit Circle-2, Kalyan. 2Nd Pathpedhi Ltd. Mumbai, Acit Circle-2, “A” Wing, First Floor, Floor, Mohan Plaza, Shivneri Co-Op Soc. Wayale Nagar, Khadak Vs. Vardhaman Nagar, Shivaji Pada, Kalyan(W,) Mumbai Nagar Road, Ambernath, Maharashtra 521301 Kalyan. Maharashtra 421501 Pan Aaaas0887Q (Appellant) (Respondent) Present For: Assessee By : Shri. Subodh Ratnaparkhi Revenue By : Shri. Ashish Kumar Deharia Date Of Hearing : 02 . 01 . 2023 Date Of Pronouncement : 17 . 01 . 2023 O R D E R Per : Kuldip Singh: 1. Appellant, Sindhudurg Nagri Sahakari Pathpedhi Ltd.(„Here In After, Referred To As The Assessee‟) By Filing Aforesaid Appeal Sought To Set Aside The Impugned Order Dated 28.09.2022 Passed By National Faceless Appeal Centre(Nfac), For Short The Ld.Cit(A) On The Grounds Alia That:-

For Appellant: Shri. Subodh RatnaparkhiFor Respondent: Shri. Ashish Kumar Deharia

Section 143(3)Section 80PSection 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER S RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2017-18 Sindhudurg Nagri Sahakari ACIT CIRCLE-2, Kalyan. 2nd Pathpedhi Ltd. Mumbai, ACIT CIRCLE-2, “A” Wing, First Floor, Floor, Mohan Plaza, Shivneri Co-Op Soc. Wayale Nagar, Khadak Vs. Vardhaman Nagar, Shivaji pada, Kalyan(W,) Mumbai Nagar Road, Ambernath, Maharashtra 521301 Kalyan. Maharashtra 421501 PAN AAAAS0887Q (Appellant) (Respondent) Present for: Assessee by : Shri. Subodh Ratnaparkhi Revenue by : Shri. Ashish Kumar Deharia Date of Hearing : 02 .…

Maitri Heights Co-Op Hsg Society Limited, Mumbai vs. DCIT/ ACIT, CPC Bangalore, Bangalore

ITA 2369/MUM/2022[2020-21]Status: DisposedITAT Mumbai29 Nov 2022AY 2020-21

Bench: Shri Kuldip Singhassessment Year: 2020-21

For Appellant: NoneFor Respondent: Shri Krishna Kumar, D.R

Section 143(1)Section 154Section 234ASection 271Section 80P(2)(d)

…nue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017.” 9. Hon’ble High Court of Karnataka in case of Pr. CIT & Anr. Vs. Totgar’s Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon’ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with co-operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 9 M/s. Maitri Heights Co-Op. Hsg. Society Ltd. 10. So follo…

Datta Digambhar Co Operative Credit Society Ltd, Mumbai vs. CIT(A) NFAC, Delhi

ITA 1819/MUM/2022[2017-18]Status: DisposedITAT Mumbai31 Oct 2022AY 2017-18

Bench: Shri Kuldip Singhassessment Year: 2017-18

For Appellant: Shri Kartik Golekar,A.RFor Respondent: Shri Anul Gupta, D.R

Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…nue within the meaning of Sec. 263 of the Act set-aside the same and restore the order passed by the A.O u/s 143(3) of the Act, dated 31.08.2017.” 8. Hon’ble High Court of Karnataka in case of Pr. CIT & Anr. Vs. Totgar’s Co-operative Sale Society Ltd. (2017) 292 ITR 74 (Kar.) and Hon’ble Gujarat High Court in case of State Bank of India vs. CIT (2016) 389 ITR 578 (Guj.) had held that interest income earned by a co-operative society on its investment held with 9 M/s. Datta Digambhar Co-operative Credit Society Ltd. co-operative bank would be eligible for claim of deduction under section 80P(2)(d) of the Act. 9.…