State Bank Of India v. CIT

389 ITR 578High Court2016#60 most cited

What is State Bank Of India v. CIT authority for?

Income arising from a cooperative society's surplus funds invested in short-term deposits and securities is not attributable to the society's core activities and, therefore, is not eligible for exemption under Section 80P(2)(a)(i) of the Income-tax Act.

817

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2026.

Also referred to as

State Bank of India v CIT · Section 80P(2)(a)(i) · Section 80P(2)(d) · cooperative society · investment income · exemption · short-term deposits · securities · surplus funds · not business income

Also reported as

72 Taxmann.com 64241 Taxmann 163

Issues it is cited on

Judgments citing State Bank Of India v. CIT

Ahmednagar Zilla Gramsevakanchi Sahakar Patsanstha Maryadit, Ahilyanagar vs. PCIT, Pune-1, Pune

In the result, the appeal of the assessee is allowed

ITA 1301/PUN/2025[2020-21]Status: DisposedITAT Pune25 Nov 2025AY 2020-21

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita No.1301/Pun/2025 निर्धारण वर्ष / Assessment Year : 2020-21 Ahmednagar Zilla Gramsevakanchi Sahakari Patsanstha Maryadit, 1, Opp. Sardar Patel Karyala, Behind Vs. Ketkar Hospital, Ahilyanagar-414001 The Pr. Cit, Pune-1 Pan : Aaaaa6582G अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee By : Department By : Date Of Hearing : Date Of Pronouncement : Shri Prasad S Bhandari Shri Amol Khairnar 11-09-2025 25-11-2025 आदेश / Order Per Astha Chandra, Jm : The Appeal Filed By The Assessee Is Directed Against The Order Dated 22.03.2025 Of The Ld. Principal Commissioner Of Income Tax, Pune-1 (“Pcit)” Passed U/S 263 Of The Income Tax Act, 1961 (The “Act”) Pertaining To Assessment Year (“Ay”) 2020-21. 2. The Assessee Has Raised The Following Grounds Of Appeal : “1. On The Facts & In The Prevailing Circumstances Of The Case, Respected Pcit Pune -1 Erred Passing The Impugned Revision Order Under Section 263 Without Appreciating The Fact That Interest On The Deposits Made By A Co-Operative Society With The Co-For Operative Bank Is Eligible Deduction Under Section 80P Of The Act. Hence, The Impugned Order Under Section 263 May Please Be Squashed. 2. On The Facts & In The Prevailing Circumstances Of The Case, Respected Pcit Pune 1 Erred Passing The Impugned Revision Order Under Section 263 Without Appreciating The Submission Made By The Assessee Society & The Judgments Of Hon'Ble Jurisdictional Pune

For Appellant: Department byFor Respondent: Date of hearing
Section 143(2)Section 143(3)Section 263Section 56Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…preative Housing Society Ltd. V/S ACIT-19(2), ITA NO.2418/Mum/2019 dated 5/3/2021 (g) Pr. Commissioner of Income Tax and Anr. Vs. Totagars Cooperative Sale Society (2017) 392 ITR 74 (Karn) Hon'ble High Court of Karnataka (h) State Bank Of India Vs. CIT (2016) 389 ITR 578 (Guj) Hon'ble High Court of Gujarat In all the above cases the respected authorities mention that the interest income earned by the assessee on its investments with a co-operative bank would be eligible for claim of deduction under Sec. 80P(2)(d) of the Act. Once the assessee has earned interest income as a part of its business activity and N.S.N…

Income Tax Officer Ward 2(2) Pune, Pune vs. The Ammunition Factory Co Op Credit Society Limited, Pune

In the result, the appeal of the Revenue in ITA

ITA 1100/PUN/2025[2020-21]Status: DisposedITAT Pune12 Nov 2025AY 2020-21

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1099 & 1100/Pun/2025 िनधा"रण वष" / Assessment Years : 2018-19 & 2020-21 Ito, Ward-2(2), Pune. Vs. The Ammunition Factory Co-Op. Credit Society Limited, Nehru Marg, Khadki, Pune- 411003. Pan : Aaajt0095N Appellant Respondent Revenue By : Shri Amit Bobde & Shir Shashank Ojha Assessee By : Shri Rohit C. Kasat Date Of Hearing : 20.08.2025 Date Of Pronouncement : 12.11.2025 आदेश / Order Per Vinay Bhamore, Jm: Both The Above Captioned Appeals Filed By The Revenue Are Directed Against The Separate Orders Dated 12.02.2025 & 28.02.2025 Passed By Ld. Cit(A)/Nfac For The Assessment Years 2018-19 & 2020-21 Respectively. 2. Since Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals Of The Revenue, Therefore, We Proceed To Dispose Of The Same By This Common Order.

For Appellant: Shri Rohit C. KasatFor Respondent: Shri Amit Bobde &
Section 143(1)(a)Section 143(2)Section 143(3)Section 56Section 80Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…earned by the Cooperative Society from the investments made with the Cooperative Banks is eligible for claim of deduction u/s 80P(2)(d) of the Act:- 1. Pr.CIT VS. Totagars Co-operative Sale Society (2017) 392ITR 74 (Karn) 2. State Bank of India vs. CIT (2016) 389 ITR 578 (Guj) 3. Lady Ratan Tower Cooperative Housing Society Ltd. vs. ITO in ITA No. 1152/Mum/2018 in decision dated 09.08.2018. 4. Shree Mahadeshwar Sahakari Patpedhi Maryadit vs. ITO in ITA No. 374/Mum/2018 dated 06.03.2019. 5. Kaliandas Udyog Bhavan Premises Co-operative Society vs. ITO in ITA No. 6547/Mum/2017 dated 25.04.2018. 6. ITO vs. M/s Oberoi…

Income Tax Officer Ward 2(2) Pune, Pune vs. The Ammunition Factory Co Op Credit Society Limited, Pune

In the result, the appeal of the Revenue in ITA

ITA 1099/PUN/2025[2018-19]Status: DisposedITAT Pune12 Nov 2025AY 2018-19

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1099 & 1100/Pun/2025 िनधा"रण वष" / Assessment Years : 2018-19 & 2020-21 Ito, Ward-2(2), Pune. Vs. The Ammunition Factory Co-Op. Credit Society Limited, Nehru Marg, Khadki, Pune- 411003. Pan : Aaajt0095N Appellant Respondent Revenue By : Shri Amit Bobde & Shir Shashank Ojha Assessee By : Shri Rohit C. Kasat Date Of Hearing : 20.08.2025 Date Of Pronouncement : 12.11.2025 आदेश / Order Per Vinay Bhamore, Jm: Both The Above Captioned Appeals Filed By The Revenue Are Directed Against The Separate Orders Dated 12.02.2025 & 28.02.2025 Passed By Ld. Cit(A)/Nfac For The Assessment Years 2018-19 & 2020-21 Respectively. 2. Since Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals Of The Revenue, Therefore, We Proceed To Dispose Of The Same By This Common Order.

For Appellant: Shri Rohit C. KasatFor Respondent: Shri Amit Bobde &
Section 143(1)(a)Section 143(2)Section 143(3)Section 56Section 80Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…earned by the Cooperative Society from the investments made with the Cooperative Banks is eligible for claim of deduction u/s 80P(2)(d) of the Act:- 1. Pr.CIT VS. Totagars Co-operative Sale Society (2017) 392ITR 74 (Karn) 2. State Bank of India vs. CIT (2016) 389 ITR 578 (Guj) 3. Lady Ratan Tower Cooperative Housing Society Ltd. vs. ITO in ITA No. 1152/Mum/2018 in decision dated 09.08.2018. 4. Shree Mahadeshwar Sahakari Patpedhi Maryadit vs. ITO in ITA No. 374/Mum/2018 dated 06.03.2019. 5. Kaliandas Udyog Bhavan Premises Co-operative Society vs. ITO in ITA No. 6547/Mum/2017 dated 25.04.2018. 6. ITO vs. M/s Oberoi…