Pr. CIT Hon’ble v. Totgars’ Co-operative Sale Society

395 ITR 61Reported decision2017#24806 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 143(3)Section 143(3A)Section 143(3B)Section 144BSection 194A(3)(v)Section 2(19)Section 250Section 36(1)(va)

Issues it is cited on

section 80(p)(2)(d)section 194a(3)(v)section 80p(4)section 194asection 80p(2)(a)gross total incomesection 80p(2)(d)section 80p(2)(a)(i)complete scrutinysection 80p(2)section 194section 56

Judgments citing Pr. CIT Hon’ble v. Totgars’ Co-operative Sale Society

Mahatma Gandhi Nagri Sahakari Pat Sanstha Mydt Udgir, Latur vs. Income Tax Officer- Ward 1 -Latur, Latur

In the result, the appeal of the assessee is allowed

ITA 671/PUN/2025[2020-21]Status: DisposedITAT Pune09 Sept 2025AY 2020-21

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita Nos.670 & 671/Pun/2025 निर्धारण वर्ष / Assessment Years : 2018-19 & 2020-21 Mahatma Gandhi Nagri Sahakari Pat Sanstha Mydt Udgir, Bidar Road, Near Mahatma Gandhi Udyan, Udgir, Latur-413517 Pan: Aabam7649H अपीलार्थी / Appellant Assessee By : Department By : Date Of Hearing : Date Of Pronouncement : Ito, Ward-1, Latur Vs. प्रत्यर्थी / Respondent Miss Sailee Gujarathi (Virtual) Shri Ramnath P. Murkunde 02-07-2025 09-09-2025 आदेश / Order Per Astha Chandra, Jm : The Above Two Appeals Filed By The Assessee Are Directed Against The Two Separate Orders Both Dated 10.01.2025 Of The Ld. Commissioner Of Income Tax (Appeals), Nfac, Delhi [“Cit(A)/Nfac"] Pertaining To

For Appellant: Department byFor Respondent: Date of hearing
Section 142(1)Section 143(3)Section 80P(2)(a)Section 80P(2)(d)

…gars (2010): Paras 13: KatlaryKariyana 13. Similar issue arose for consideration before the Hon'ble High court of Karnataka (Dharwad Bench) in the case of Principal Commissioner of Income Tax and ors. Vs. Totagars co-operative Sale Society, reported in (2017) 395 ITR 611(KAR). The substantial questions of law which arose for consideration as recorded in Para 1 are reproduced as under: " (l) Whether the assessee, Totagar Co-operative Sale Society, Sirsi, is entitled to 100% deduction under Section 80P(2)(d) of the Income Tax Act, 1961 (for short 'the Act') in respect of whole of its income by way of interest earne…

The DCIT, Cir-3(2) Gangtok, Gangtok Sikkim vs. Sikkim State Cooperative Supply and Marketing Federation Limited, Gangtok Sikkim

ITA 1583/KOL/2024[2020-21]Status: DisposedITAT Kolkata18 Jun 2025AY 2020-21

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 250Section 80P

…y is entitled to deductions u/s 80P(2)(d) of the Act on interest received from a cooperative bank. At this point the Ld. DR had cited the decision of Hon’ble Karnataka High Court in the case of Pr. CIT Hon’ble Vs Totgars’ Co-operative Sale Society reported in 395 ITR 61 l(Kar) where the Hon’ble Karnataka High Court held that by virtue of introduction of Section 80P(4) of the Act interest received from a co-operative bank will not be eligible for deduction u/s 80P(2)(d). In this background it is humbly submitted that- (i) Kind attention is drawn towards the decision of The Hon’ble Gujarat High Court in its recent…

Deputy Commissioner of Income Tax, Cir-3(2), Gangtok, Gangtok Sikkim vs. Sikkim State Cooperative Supply and Marketing Federation Limited, Gangtok Sikkim

ITA 1582/KOL/2024[2018-19]Status: DisposedITAT Kolkata18 Jun 2025AY 2018-19

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 250Section 80P

…y is entitled to deductions u/s 80P(2)(d) of the Act on interest received from a cooperative bank. At this point the Ld. DR had cited the decision of Hon’ble Karnataka High Court in the case of Pr. CIT Hon’ble Vs Totgars’ Co-operative Sale Society reported in 395 ITR 61 l(Kar) where the Hon’ble Karnataka High Court held that by virtue of introduction of Section 80P(4) of the Act interest received from a co-operative bank will not be eligible for deduction u/s 80P(2)(d). In this background it is humbly submitted that- (i) Kind attention is drawn towards the decision of The Hon’ble Gujarat High Court in its recent…

Pr. CIT Hon’ble v. Totgars’ Co-operative Sale Society (395 ITR 61) — Cited in 3 Judgments | BharatTax