What is Pr. CIT v. Totagars authority for?

Interest income earned by a cooperative society from surplus deposits or investments held with a cooperative bank is not eligible for deduction under Section 80P(2)(d) of the Act.

How many judgments cite Pr. CIT v. Totagars?

1,074 judgments on BharatTax cite Pr. CIT v. Totagars (395 ITR 611), spanning 2017 to 2026.

Which sections of the Income Tax Act does Pr. CIT v. Totagars come up under?

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

Pr. CIT v. Totagars (395 ITR 611)

Satpuda Urban Credit Co- Opt Society Ltd, Jalgaon vs. Income Tax Officer, Ward-1(4), Jalgaon

In the result, the appeal filed by the assessee stands allowed

ITA 531/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.531/Pun/2023 िनधा"रण वष" / Assessment Year : 2018-19 Satpuda Urban Credit Vs. Ito, Ward-1(4), Co-Op. Society Ltd., Jalgaon. At Post: Faizpur, Tal- Yawal, Dist.- Jalgaon- 425503 Pan : Aaals0467P Appellant Respondent Assessee By : None Revenue By : Shri Piyush Kumar Singh Yadav Date Of Hearing : 24.05.2023 Date Of Pronouncement : 25.05.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 31.03.2023 For The Assessment Year 2018-19. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Co- Operative Society Registered Under The Provisions Of The Maharashtra

For Appellant: NoneFor Respondent: Shri Piyush Kumar Singh Yadav

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.531/PUN/2023 िनधा"रण वष" / Assessment Year : 2018-19 Satpuda Urban Credit Vs. ITO, Ward-1(4), Co-op. Society Ltd., Jalgaon. At Post: Faizpur, Tal- Yawal, Dist.- Jalgaon- 425503 PAN : AAALS0467P Appellant Respondent Assessee by : None Revenue by : Shri Piyush Kumar Singh Yadav Date of hearing : 24.05.2023 Date of pronouncement : 25.05.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of the National Faceless Appeal Centre, Del…

Solapur Zilla Madyamik Shikshak Sevakva Sahakari Pata Sanstha, Solapur vs. Principal Commissioner of Income Tax-4, Pune

Appeal is allowed in above terms

ITA 456/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Girish LaddaFor Respondent: Shri Sardar Singh Meena

Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…par with other banks would no more be entitled for claim of deduction under Sec. 80P(4) of the Act. Although, in all fairness, we may herein observe that the Hon'ble High Court of Karnataka in the case of Pr. CIT Vs. Totagars co-operative Sale Society (2017) 395 ITR 611 (Karn), as had been relied upon by the ld. D.R before us, had held, that a co-operative society would not be entitled to claim deduction under Sec. 80P(2)(d); but then, the Hon'ble High Court in the case of Pr. Commissioner of Income Tax and Anr. Vs. Totagars Cooperative Sale Society (2017) 392 ITR 74 (Karn) and Hon’ble High Court of Gujarat in t…

M/S Sahakar Maharshi Shankarrao Kolhe Sakhar Kar Kamgaranchi Sah Patpedhi, Ahmednagar vs. Principal Commissioner of Income Tax, Pune-1, Pune

Appeal is allowed in above terms

ITA 454/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Sanket JoshiFor Respondent: Shri Sardar Singh Meena

Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…par with other banks would no more be entitled for claim of deduction under Sec. 80P(4) of the Act. Although, in all fairness, we may herein observe that the Hon'ble High Court of Karnataka in the case of Pr. CIT Vs. Totagars co-operative Sale Society (2017) 395 ITR 611 (Karn), as had been relied upon by the ld. D.R before us, had held, that a co-operative society would not be entitled to claim deduction under Sec. 80P(2)(d); but then, the Hon'ble High Court in the case of Pr. Commissioner of Income Tax and Anr. Vs. Totagars Cooperative Sale 11 ITA.No.454/PUN./2023 Society (2017) 392 ITR 74 (Karn) and Hon’ble…

Pradeshik Manorugnalaya Karmachary Sahakari Patha Sanstha, Pune vs. Principal Commissioner of Income Tax-4, Pune

Appeal is allowed in above terms

ITA 453/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: -None-For Respondent: Shri Sardar Singh Meena

Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…par with other banks would no more be entitled for claim of deduction under Sec. 80P(4) of the Act. Although, in all fairness, we may herein observe that the Hon'ble High Court of Karnataka in the case of Pr. CIT Vs. Totagars co-operative Sale Society (2017) 395 ITR 611 (Karn), as had been relied upon by the ld. D.R before us, had held, that a co-operative society would not be entitled to claim deduction under Sec. 80P(2)(d); but then, the Hon'ble High Court in the case of Pr. Commissioner of Income Tax and Anr. Vs. Totagars Cooperative Sale Society (2017) 392 ITR 74 (Karn) and Hon’ble High Court of Gujarat in t…

Pune District Supervision Co- Operative Societies Ltd, Pune vs. The Principal Commissioner of Income Tax-3, Pune

Appeal is allowed in above terms

ITA 428/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: -None-For Respondent: Shri Sardar Singh Meena

Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…par with other banks would no more be entitled for claim of deduction under Sec. 80P(4) of the Act. Although, in all fairness, we may herein observe that the Hon'ble High Court of Karnataka in the case of Pr. CIT Vs. Totagars co-operative Sale Society (2017) 395 ITR 611 (Karn), as had been relied upon by the ld. D.R before us, had held, that a co-operative society would not be entitled to claim deduction under Sec. 80P(2)(d); but then, the Hon'ble High Court in the case of Pr. Commissioner of Income Tax and Anr. Vs. Totagars Cooperative Sale Society (2017) 392 ITR 74 (Karn) and Hon’ble High Court of Gujarat in t…

Shivkrupa Nagari Sahakari Pata Sanstha Ltd, Pune vs. The Principal Commissioner of Income Tax-4, Pune

Appeal is allowed in above terms

ITA 409/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: -None-For Respondent: Shri Sardar Singh Meena

Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…par with other banks would no more be entitled for claim of deduction under Sec. 80P(4) of the Act. Although, in all fairness, we may herein observe that the Hon'ble High Court of Karnataka in the case of Pr. CIT Vs. Totagars co-operative Sale Society (2017) 395 ITR 611 (Karn), as had been relied upon by the ld. D.R before us, had held, that a co-operative society would not be entitled to claim deduction under Sec. 80P(2)(d); but then, the Hon'ble High Court in the case of Pr. Commissioner of Income Tax and Anr. Vs. Totagars Cooperative Sale Society (2017) 392 ITR 74 (Karn) and Hon’ble High Court of Gujarat in t…

Poona Post and Telecom Co. Op. Credit Society Ltd., Pune vs. The Principal Commissioner of Income Tax-4, Pune

Appeal is allowed in above terms

ITA 394/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: -None-For Respondent: Shri Sardar Singh Meena

Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…par with other banks would no more be entitled for claim of deduction under Sec. 80P(4) of the Act. Although, in all fairness, we may herein observe that the Hon'ble High Court of Karnataka in the case of Pr. CIT Vs. Totagars co-operative Sale Society (2017) 395 ITR 611 (Karn), as had been relied upon by the ld. D.R before us, had held, that a co-operative society would not be entitled to claim deduction under Sec. 80P(2)(d); but then, the Hon'ble High Court in the case of Pr. Commissioner of Income Tax and Anr. Vs. Totagars Cooperative Sale Society (2017) 392 ITR 74 (Karn) and Hon’ble High Court of Gujarat in t…

Sudhakarpanth R. Paricharak Gramin Bigarsheti Pat Sanstha, Solapur vs. The Principal Commissioner of Income Tax -4, Pune

Appeal is allowed in above terms

ITA 381/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri S.N. PuranikFor Respondent: Shri Sardar Singh Meena

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

…par with other banks would no more be entitled for claim of deduction under Sec. 80P(4) of the Act. Although, in all fairness, we may herein observe that the Hon'ble High Court of Karnataka in the case of Pr. CIT Vs. Totagars co-operative Sale Society (2017) 395 ITR 611 (Karn), as had been relied upon by the ld. D.R before us, had held, that a co-operative society would not be entitled to claim deduction under Sec. 80P(2)(d); but then, the Hon'ble High Court in the case of Pr. Commissioner of Income Tax and Anr. Vs. Totagars Cooperative Sale Society (2017) 392 ITR 74 (Karn) and Hon’ble High Court of Gujarat in t…

Pune Vibhag Madhyamik Shikshak Patsanstha Ltd, Satara vs. The Principal Commissioner of Income Tax -3, Pune

Appeal is allowed in above terms

ITA 377/PUN/2023[2018-19]Status: DisposedITAT Pune25 May 2023AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: -None-For Respondent: Shri Sardar Singh Meena

Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…par with other banks would no more be entitled for claim of deduction under Sec. 80P(4) of the Act. Although, in all fairness, we may herein observe that the Hon'ble High Court of Karnataka in the case of Pr. CIT Vs. Totagars co-operative Sale Society (2017) 395 ITR 611 (Karn), as had been relied upon by the ld. D.R before us, had held, that a co-operative society would not be entitled to claim deduction under Sec. 80P(2)(d); but then, the Hon'ble High Court in the case of Pr. Commissioner of Income Tax and Anr. Vs. Totagars Cooperative Sale Society (2017) 392 ITR 74 (Karn) and Hon’ble High Court of Gujarat in t…

Gramin Sewa Sahakri Samiti Maryadit, Dharsiwa, Raipur vs. Income Tax Officer 1(2), Raipur

ITA 89/RPR/2023[2011-12]Status: DisposedITAT Raipur24 May 2023AY 2011-12

Bench: Shri Ravish Sood

For Appellant: None (written submissions)For Respondent: Shri Piyush Tripathi, Sr. DR

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

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी रवीश सूद, "या"यक सद"य के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1. 87/RPR/2023 Gramin Sewa Sahakari The ITO-1(2), 2017-18 Samiti Maryadit Raipur (C.G.) Village- Gaurbhat, Arang, Raipur (C.G.)-493 441 PAN : AAAAG9799D 2. 88/RPR/2023 Gramin Sewa Sahakari The ITO-1(1), 2017-18 Samiti Maryadit Raipur (C.G.) Village-Champajhar, Raipur-493 992 PAN : AABAG0198B 3. 89/RPR/2023 Gramin Sewa Sahakari The ITO-1(2), 2011-12 Samiti Maryadi…

Gramin Sewa Sahakari Samiti Maryadit, Champajhar, Raipur vs. Income Tax Officer-1(1), Raipur

ITA 88/RPR/2023[2017-18]Status: DisposedITAT Raipur24 May 2023AY 2017-18

Bench: Shri Ravish Sood

For Appellant: None (written submissions)For Respondent: Shri Piyush Tripathi, Sr. DR

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

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी रवीश सूद, "या"यक सद"य के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1. 87/RPR/2023 Gramin Sewa Sahakari The ITO-1(2), 2017-18 Samiti Maryadit Raipur (C.G.) Village- Gaurbhat, Arang, Raipur (C.G.)-493 441 PAN : AAAAG9799D 2. 88/RPR/2023 Gramin Sewa Sahakari The ITO-1(1), 2017-18 Samiti Maryadit Raipur (C.G.) Village-Champajhar, Raipur-493 992 PAN : AABAG0198B 3. 89/RPR/2023 Gramin Sewa Sahakari The ITO-1(2), 2011-12 Samiti Maryadi…

Gramin Sewa Sahakari Samiti (Maryadit), Gaurbhat, Raipur vs. Income Tax Officer-1(2), Raipur

ITA 87/RPR/2023[2017-18]Status: DisposedITAT Raipur24 May 2023AY 2017-18

Bench: Shri Ravish Sood

For Appellant: None (written submissions)For Respondent: Shri Piyush Tripathi, Sr. DR

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

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी रवीश सूद, "या"यक सद"य के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1. 87/RPR/2023 Gramin Sewa Sahakari The ITO-1(2), 2017-18 Samiti Maryadit Raipur (C.G.) Village- Gaurbhat, Arang, Raipur (C.G.)-493 441 PAN : AAAAG9799D 2. 88/RPR/2023 Gramin Sewa Sahakari The ITO-1(1), 2017-18 Samiti Maryadit Raipur (C.G.) Village-Champajhar, Raipur-493 992 PAN : AABAG0198B 3. 89/RPR/2023 Gramin Sewa Sahakari The ITO-1(2), 2011-12 Samiti Maryadi…

M/S. University of Agricultural Employees House Building Co-Operative Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 6(3)(1), Bangalore

In the result, the appeal filed by assessee stands allowed

ITA 319/BANG/2023[2016-17]Status: DisposedITAT Bangalore18 May 2023AY 2016-17

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2016-17

For Appellant: Shri P.R. Suresh, CAFor Respondent: Advocate-Standing Counsel for Dept

Section 57Section 80P(2)(d)

…dealing with Page 4 of 10 nominal members, and hence, was not entitled to the benefit of mutuality. The Ld.DR also relied on a subsequent decision of the Hon'ble Karnataka High Court in the case of PCIT Vs. Totgars Co- operative Sale Society Ltd., reported in 395 ITR 611. We have perused the submissions advanced by both sides in the light of records placed before us. 5. The Ld.AR submitted that an identical issue was considered by Coordinate Bench of this Tribunal in case of M/s. Bhavasar Kshtriya Co-operative Credit Society Ltd. vs. ITO/ADIT in ITA Nos. 581 to 583/Bang/2022 by order dated 19.10.2022 wherein it w…

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)

…ted that co- operative bank where its entire income is earned from banking activities cannot be termed as co-operative society. He further submitted that it is settled by the Supreme Court judgment in the case of Totagars Co-operative Sale Society reported in 395 ITR 611 that interest received from surplus funds is to be taxed as income from Page 5 of 18 other sources and therefore it is not eligible to claim deduction u/s. 80P & the assessee received interest is on Fixed Deposits which are surplus fund of the assessee. He further submitted that in the case of PCIT & Ors. v. Totagars Co-operative Sale Society re…

Premium Tower Cooperative Housing Society Ltd, Mumbai vs. The Commissioner (Appeals)of Income Tax, Mumbai

In the result, appeal of the assessee is allowed

ITA 1583/MUM/2023[2015-2016]Status: HeardITAT Mumbai17 May 2023AY 2015-2016

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C‘ BENCH MUMBAI BEFORE: SHRI B R BASKARAN, ACCOUNTANT MEMBER & SHRI, AMIT SHUKLA, JUDICIAL MEMBER M/s. Premium Tower Co- Vs. The Commissioner operative Housing Society (Appeals) of Ltd. Office of the Society, Income Tax Ground Floor, Premium Mumbai Tower, CHSL, Lion Sole Marg, Oshiwara, Andheri (West) Mumbai – 400 053 PAN/GIR No.AABAP6171B (Appellant) .. (Respondent) Assessee by Shri Subrata Sen Revenue by Ms. Mahita Nair Date of Hearing 12/05/2023 Date of 17/05/2023 Pronouncement आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by the assessee…

Sholapur District Police Employees Credit Co- Operative Siciety, Solapur vs. The Principal Commissioner of Income Tax-4, Pune

Appeal is allowed in above terms

ITA 376/PUN/2023[2018-19]Status: DisposedITAT Pune15 May 2023AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: -None-For Respondent: Shri Sardar Singh Meena

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

…par with other banks would no more be entitled for claim of deduction under Sec. 80P(4) of the Act. Although, in all fairness, we may herein observe that the Hon'ble High Court of Karnataka in the case of Pr. CIT Vs. Totagars co-operative Sale Society (2017) 395 ITR 611 (Karn), as had been relied upon by the ld. D.R before us, had held, that a co-operative society would not be entitled to claim deduction under Sec. 80P(2)(d); but then, the Hon'ble High Court in the case of Pr. Commissioner of Income Tax and Anr. Vs. Totagars Cooperative Sale Society (2017) 392 ITR 74 (Karn) and Hon’ble High Court of Gujarat in t…

Solapur Zilha Prathamik Shikshak Sahakari Sanstha Niyamit, Solapur vs. Principal Commissioner of Income Tax, Pune-4, Pune

Appeal is allowed in above terms

ITA 370/PUN/2023[2018-19]Status: DisposedITAT Pune15 May 2023AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: -None-For Respondent: Shri Sardar Singh Meena

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

…par with other banks would no more be entitled for claim of deduction under Sec. 80P(4) of the Act. Although, in all fairness, we may herein observe that the Hon'ble High Court of Karnataka in the case of Pr. CIT Vs. Totagars co-operative Sale Society (2017) 395 ITR 611 (Karn), as had been relied upon by the ld. D.R before us, had held, that a co-operative society would not be entitled to claim deduction under Sec. 80P(2)(d); but then, the Hon'ble High Court in the case of Pr. Commissioner of Income Tax and Anr. Vs. Totagars Cooperative Sale Society (2017) 392 ITR 74 (Karn) and Hon’ble High Court of Gujarat in t…

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)

…m deduction u/s. 80P & the assessee received interest is on Fixed Deposits which are surplus fund of the assessee. He further submitted that in the case of PCIT & Ors. v. Totagars Co-operative ITA Nos. 68 & 69/Bang/2023 Page 5 of 18 Sale Society reported in 395 ITR 611 (Karnataka), the Hon’ble Court had decided that deduction u/s. 80P(2)(d) is allowable on the interest income received from co-operative society but not from the Co- operative Bank. He submitted that the issue has been settled by the coordinate Bench of the Tribunal on similar facts and circumstances of the case in the following decisions:- (a) M…

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)

…m deduction u/s. 80P & the assessee received interest is on Fixed Deposits which are surplus fund of the assessee. He further submitted that in the case of PCIT & Ors. v. Totagars Co-operative ITA Nos. 68 & 69/Bang/2023 Page 5 of 18 Sale Society reported in 395 ITR 611 (Karnataka), the Hon’ble Court had decided that deduction u/s. 80P(2)(d) is allowable on the interest income received from co-operative society but not from the Co- operative Bank. He submitted that the issue has been settled by the coordinate Bench of the Tribunal on similar facts and circumstances of the case in the following decisions:- (a) M…

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

ITA 639/MUM/2023[2014-15]Status: DisposedITAT Mumbai09 May 2023AY 2014-15

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

…r Sec. 80P(2)(d) on the interest income on the investments/deposits parked with a co-operative bank. Although, in all fairness, we may herein observe that the Hon'ble High Court of Karnataka in the case of Pr. CIT Vs. Totagars co-operative Sale Society (2017) 395 ITR 611 (Karn), had concluded that a co-operative society would not be entitled to claim of deduction under Sec. 80P(2)(d). At the same time, we find, that the Hon'ble High Court of Karnataka in the case of Pr. Commissioner of Income Tax and Anr. Vs. Totagars Cooperative Sale Society (2017) 392 ITR 74 (Karn) and Hon‟ble High Court of Gujarat in the case…

Pr. CIT v. Totagars

What is Pr. CIT v. Totagars authority for?

Also referred to as

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Sections most often in play

Issues it is cited on

Judgments citing Pr. CIT v. Totagars

Satpuda Urban Credit Co- Opt Society Ltd, Jalgaon vs. Income Tax Officer, Ward-1(4), Jalgaon

Solapur Zilla Madyamik Shikshak Sevakva Sahakari Pata Sanstha, Solapur vs. Principal Commissioner of Income Tax-4, Pune

M/S Sahakar Maharshi Shankarrao Kolhe Sakhar Kar Kamgaranchi Sah Patpedhi, Ahmednagar vs. Principal Commissioner of Income Tax, Pune-1, Pune

Pradeshik Manorugnalaya Karmachary Sahakari Patha Sanstha, Pune vs. Principal Commissioner of Income Tax-4, Pune

Pune District Supervision Co- Operative Societies Ltd, Pune vs. The Principal Commissioner of Income Tax-3, Pune

Shivkrupa Nagari Sahakari Pata Sanstha Ltd, Pune vs. The Principal Commissioner of Income Tax-4, Pune

Poona Post and Telecom Co. Op. Credit Society Ltd., Pune vs. The Principal Commissioner of Income Tax-4, Pune

Sudhakarpanth R. Paricharak Gramin Bigarsheti Pat Sanstha, Solapur vs. The Principal Commissioner of Income Tax -4, Pune

Pune Vibhag Madhyamik Shikshak Patsanstha Ltd, Satara vs. The Principal Commissioner of Income Tax -3, Pune

Gramin Sewa Sahakri Samiti Maryadit, Dharsiwa, Raipur vs. Income Tax Officer 1(2), Raipur

Gramin Sewa Sahakari Samiti Maryadit, Champajhar, Raipur vs. Income Tax Officer-1(1), Raipur

Gramin Sewa Sahakari Samiti (Maryadit), Gaurbhat, Raipur vs. Income Tax Officer-1(2), Raipur

M/S. University of Agricultural Employees House Building Co-Operative Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 6(3)(1), Bangalore

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

Premium Tower Cooperative Housing Society Ltd, Mumbai vs. The Commissioner (Appeals)of Income Tax, Mumbai

Sholapur District Police Employees Credit Co- Operative Siciety, Solapur vs. The Principal Commissioner of Income Tax-4, Pune

Solapur Zilha Prathamik Shikshak Sahakari Sanstha Niyamit, Solapur vs. Principal Commissioner of Income Tax, Pune-4, Pune

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

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

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