Vaveru Co-operative Rural Bank Ltd. v. CIT

396 ITR 371High Court2017#262 most cited
299

judgments rely on this decision, according to BharatTax’s citation analysis of 366,459 Indian tax judgments — from 2018 to 2026.

Also referred to as

Vaveru Co-operative Rural Bank Ltd. v. CIT · Section 80P · 80P(2)(a) · 80P(2)(d) · 80P(4) · co-operative society deduction · income of co-operative bank · rejection of Revenue stand · assessee favorable · income-tax deduction

Sections most often in play

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

Issues it is cited on

section 57(i)section 80(p)(2)(a)section 80(2)(d)section 286section 161section 80p(2)(c)section 63section 64section 60section 80p(2)(a)(iii)section 80p(2)(a)section 80(p)(2)

Judgments citing Vaveru Co-operative Rural Bank Ltd. v. CIT

Bishnupur Rowtara Primary Agriculture Co-Operative Credit Society Limited., Kotwali vs. ITO, Ward- 41(1), Nadia

In the result, appeal of the Revenue is dismissed

ITA 626/KOL/2024[2016-17]Status: DisposedITAT Kolkata28 Jul 2025AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. No. 626/Kol/2024 Assessment Year: 2016-2017 Bishnupur Rowtara Primary Agriculture Cooperative Credit Society Limited,….………Appellant Bishnupur, Kotwali, Nadia-741103, West Bengal [Pan:Aacab3042Q] -Vs.- Income Tax Officer,……………………………..Respondent Ward-41(1), Nadia, Krishnanagar, Nadia-741101, West Bengal Appearances By: Shri P.K. Ray, Shri Ripan Chand Halder & Shri Trideep Nayak, A.Rs., Appeared On Behalf Of The Assessee Shri Somnath Das Biswas, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: May 20, 2025 Date Of Pronouncing The Order: July 28, 2025 O R D E R

Section 80PSection 80P(2)(a)

…the decision of Kakateeya Mutually Aided Thrift and Credit Cooperative Society Limited. The ld. A.R. also relied on the decision of the Hon’ble High Court of Andhra Pradesh in the case of Vavveru Cooperative Rural Bank Limited - vs.-CCIT & Another reported in 396 ITR 371 and pleaded to set aside the orders passed by the Revenue Authorities and allow the deduction under section 80P of the Act. 6. Per contra, the ld. Departmental Representative argued that the ld. CIT(Appeals), NFAC has rightly upheld the addition made by the ld. Assessing Officer as the assessee is not eligible to claim deduction under section 80…

Assistant Commissioner of Income Tax, Thane West vs. Sanjay Co Op Credit Society Limited, Thane

In the result, the appeals filed by the appellant are allowed and the order(s) of the Kerala High Court and other authorities to the contrary are set aside

ITA 3482/MUM/2025[2018-19]Status: DisposedITAT Mumbai23 Jul 2025AY 2018-19

Bench: Smt. Kavitha Rajagopal (Jm) & Shri Omkareshwar Chidara (Am) Asstt. Cit Sanjay Cooperative Room No. 22, B Wing Credit Society Limited 6Th Floor, Ashar It Park Vs. 1 Sanjay Society Bldg. Wagle Inds. Estate Uttan Naka Thane West Bhayander, Thane Maharashtra-400 604. Maharashtra-401 106. Pan : Aacas3872P Appellant Respondent C.O. No. 144/Mum/2025 (Assessment Year : 2018-19)

For Appellant: Ms. Kavita P. KaushikFor Respondent: Shri Ravindra Naik
Section 80Section 80PSection 80P(2)Section 80P(2)(c)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “F” Bench, Mumbai. Before Smt. Kavitha Rajagopal (JM) & Shri Omkareshwar Chidara (AM) Asstt. CIT Sanjay Cooperative Room No. 22, B Wing Credit Society Limited 6th Floor, Ashar IT Park Vs. 1 Sanjay Society Bldg. Wagle Inds. Estate Uttan Naka Thane West Bhayander, Thane Maharashtra-400 604. Maharashtra-401 106. PAN : AACAS3872P Appellant Respondent C.O. No. 144/MUM/2025 (Assessment Year : 2018-19) Sanjay Cooperative Credit Asstt. CIT Society Limited Room No. 22, B Wing 1 Sanjay Society Bldg. Vs. 6th Floor, Ashar IT Park Uttan Naka Wagle Inds. Estate Bhayander, Thane Tha…

Patteppadam Rural Cooperative Society Ltd, Thrissur vs. ITO, Ward-2, Thrissur

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

ITA 392/COCH/2025[2020-21]Status: DisposedITAT Cochin22 Jul 2025AY 2020-21

Bench: Shri Inturi Rama Rao, Am & Shri Sonjoy Sarma, Jm Assessment Year: 2020-21 Patteppadam Rural Cooperative Society Ltd. .......... Appellant Kottanellur P.O., Thrissur 680662 [Pan: Aaaap3007B] Vs. The Income Tax Officer, Ward 2(1), Thrissur .......... Respondent Appellant By: Shri C.A. Jojo, Advocate Respondent By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 05.06.2025 Date Of Pronouncement: 22.07.2025 O R D E R Per: Inturi Rama Rao, Am This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 17.12.2023 For Assessment Year (Ay) 2020-21. 2. Brief Facts Of The Case Are That That Appellant Is A Co-Operative Society Registered Under The Kerala State Co-Operative Societies Act, 1969. It Is Classified As A Primary Agricultural Credit Co-Operative Society. The Return Of Income For Ay 2020-21 Was Filed On 13.02.2021 Disclosing Total Income Of Rs. 85,810/- After Claiming

For Appellant: Shri C.A. Jojo, AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(i)

…5,462/- following the decisions of the Hon'ble Karnataka High Court in the case of Tumkur Merchants Souharda Credit Co-operative Ltd. and the Hon'ble High Court of Andhra Pradesh and Telangana in the case of Vavveru Co-operative Rural Bank Ltd. v. CCIT [2017] 396 ITR 371. However, directed to confirm the addition in respect of miscellaneous income of Rs. 2,10,61,795/- by holding that the appellant had failed to substantiate that the same was earned during the course of normal business activities of the appellant society. 4. Being aggrieved, the appellant is in appeal before this Tribunal in the present appeal.…

Mehanati Kishan S K U S Ltd., Ghatal, Paschim Medinipore vs. I.T.O., Ward - 38(1), Midnapur

In the result, appeal of the assessee allowed

ITA 940/KOL/2025[2018-2019]Status: DisposedITAT Kolkata02 Jul 2025AY 2018-2019

Bench: Shri George Mathanआयकर अपील सं/Ita No.940/Kol/2025 (नििाारण वर्ा / Assessment Year :2018-2019) Mehanati Kishan Skus Limited, Vs Ito, Ward-38(1), Midnapur Chaksultan, Panchberia, Ghatal, Paschim Medinipore, West Bengal Pan No. :Aaaam 7196 E (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. : Shri S.M.Surana, Advocate नििााररती की ओर से /Assessee By राजस्व की ओर से /Revenue By : Shri S.B. Chakraborthy, Addl. Cit-Sr.Dr सुनवाई की तारीख / Date Of Hearing : 02/07/2025 घोषणा की तारीख/Date Of Pronouncement : 02/07/2025

For Respondent: Shri S.B. Chakraborthy, Addl. CIT-Sr.DR
Section 80P(2)(d)

…आयकर अपीलीय अधिकरण, “एस.एम.सी” न्यायपीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH KOLKATA श्री जाजज माथन, न्याययक सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अपील सं/ITA No.940/KOL/2025 (नििाारण वर्ा / Assessment Year :2018-2019) Mehanati Kishan SKUS Limited, Vs ITO, Ward-38(1), Midnapur Chaksultan, Panchberia, Ghatal, Paschim Medinipore, West Bengal PAN No. :AAAAM 7196 E (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. : Shri S.M.Surana, Advocate नििााररती की ओर से /Assessee by राजस्व की ओर से /Revenue by : Shri S.B. Chakraborthy, Addl. CIT-Sr.DR सुनवाई की तारीख / Date of…

Sharad Gramin Bigarsheti Sahakari Patsanstha Limited, Nirgudsar vs. Income Tax Officer, Ward 10(5). Pune, Akurdi

In the result, appeal of the assessee is allowed

ITA 434/PUN/2025[2018-19]Status: DisposedITAT Pune27 Jun 2025AY 2018-19

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita Nos.433 & 434/Pun/2025 िनधा"रण वष" / Assessment Years: 2017-18 & 2018-19 Sharad Gramin Bigarsheti V The Income Tax Officer, Sahakari Patsanstha Ltd., S Ward-10(5), Pune. Sharad Gamin Bigarsheti Sanstha, Nirgoodsar, Pune – 412406. Maharashtra. Pan: Aabas8790H Appellant/ Assessee Respondent / Revenue Assessee By Shri Dhiraj S Dandgaval – Ar Revenue By Shri Rajesh Haladkar – Addl.Cit(Dr) Date Of Hearing 26/06/2025 Date Of Pronouncement 27/06/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961, Both Dated 28.11.2024 For The Assessment Year 2017-18 & 2018-19 Respectively. For The Sake Of Convenience, These Two Appeals Were Heard Together & Are Being Disposed Of By This

Section 234ASection 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपी ठपुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.433 & 434/PUN/2025 िनधा"रण वष" / Assessment Years: 2017-18 & 2018-19 Sharad Gramin Bigarsheti V The Income Tax Officer, Sahakari Patsanstha Ltd., s Ward-10(5), Pune. Sharad Gamin Bigarsheti Sanstha, Nirgoodsar, Pune – 412406. Maharashtra. PAN: AABAS8790H Appellant/ Assessee Respondent / Revenue Assessee by Shri Dhiraj S Dandgaval – AR Revenue by Shri Rajesh Haladkar – Addl.CIT(DR) Date of hearing 26/…

Sharad Gramin Bigarsheti Sahakari Patsanstha Limited, Nirgudsar vs. Income Tax Officer, Ward 10(5). Pune, Akurdi

In the result, appeal of the assessee is allowed

ITA 433/PUN/2025[2017-18]Status: DisposedITAT Pune27 Jun 2025AY 2017-18

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita Nos.433 & 434/Pun/2025 िनधा"रण वष" / Assessment Years: 2017-18 & 2018-19 Sharad Gramin Bigarsheti V The Income Tax Officer, Sahakari Patsanstha Ltd., S Ward-10(5), Pune. Sharad Gamin Bigarsheti Sanstha, Nirgoodsar, Pune – 412406. Maharashtra. Pan: Aabas8790H Appellant/ Assessee Respondent / Revenue Assessee By Shri Dhiraj S Dandgaval – Ar Revenue By Shri Rajesh Haladkar – Addl.Cit(Dr) Date Of Hearing 26/06/2025 Date Of Pronouncement 27/06/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961, Both Dated 28.11.2024 For The Assessment Year 2017-18 & 2018-19 Respectively. For The Sake Of Convenience, These Two Appeals Were Heard Together & Are Being Disposed Of By This

Section 234ASection 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपी ठपुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.433 & 434/PUN/2025 िनधा"रण वष" / Assessment Years: 2017-18 & 2018-19 Sharad Gramin Bigarsheti V The Income Tax Officer, Sahakari Patsanstha Ltd., s Ward-10(5), Pune. Sharad Gamin Bigarsheti Sanstha, Nirgoodsar, Pune – 412406. Maharashtra. PAN: AABAS8790H Appellant/ Assessee Respondent / Revenue Assessee by Shri Dhiraj S Dandgaval – AR Revenue by Shri Rajesh Haladkar – Addl.CIT(DR) Date of hearing 26/…

Shree Vishweshwar Nagari Sahakari Path Sanstha, Pune vs. ITO, Pune

In the result, appeal of the assessee is allowed

ITA 1095/PUN/2025[2020-21]Status: DisposedITAT Pune23 Jun 2025AY 2020-21

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1095/Pun/2025 िनधा"रण वष" / Assessment Year: 2020-21 Shree Vishweshwar Nagari V The Income Tax Officer, Sahakari Path Sanstha, S 1St Floor, A Wing, New Sangvi Pune Pimpale Gurav, Pune - 411061, Maharashtra. Pan: Aadas2824C Appellant/ Assessee Respondent / Revenue Assessee By Shri Pramod S Shingte – Ar Revenue By Smt Sonal L Sonkavde – Addl.Cit(Dr) Date Of Hearing 04/06/2025 Date Of Pronouncement 23/06/2025

Section 143(3)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1095/PUN/2025 िनधा"रण वष" / Assessment Year: 2020-21 Shree Vishweshwar Nagari V The Income Tax Officer, Sahakari Path Sanstha, s 1st Floor, A Wing, New Sangvi Pune Pimpale Gurav, Pune - 411061, Maharashtra. PAN: AADAS2824C Appellant/ Assessee Respondent / Revenue Assessee by Shri Pramod S Shingte – AR Revenue by Smt Sonal L Sonkavde – Addl.CIT(DR) Date of hearing 04/06/2025 Date of pronouncement 23/…

Vaibhav Nagari Sahakari Pat Sanstha Maryadit, Near Sawant Niwas, Opp. Panchvati Theater, Ichalkaranji vs. Assessing Officer, Ward No. 1, Vrindavan Colony, Asara Nagar, Sangli Road, Ichalkaranji

In the result, appeal of the assessee is allowed

ITA 1210/PUN/2025[2020-21]Status: DisposedITAT Pune18 Jun 2025AY 2020-21

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.1210/Pun/2025 िनधा"रण वष" / Assessment Year: 2020-21 Vaibhav Nagari Sah Pat V The Assessing Officer, Sanstha Maryadit, S Ward No.1, Ichalkaranji. 10/1280, Sawant Niwas, Opp.Panchvati Theter, Sangli Road, Ichalkaranji – 416115. Maharashtra. Pan: Aaaav0226E Appellant/ Assessee Respondent / Revenue Assessee By None Revenue By Shri Dayanand Jawalikar – Jcit(Dr) Date Of Hearing 12/06/2025 Date Of Pronouncement 18/06/2025

Section 143(3)Section 250Section 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1210/PUN/2025 िनधा"रण वष" / Assessment Year: 2020-21 Vaibhav Nagari Sah Pat V The Assessing Officer, Sanstha Maryadit, s Ward No.1, Ichalkaranji. 10/1280, Sawant Niwas, Opp.Panchvati Theter, Sangli Road, Ichalkaranji – 416115. Maharashtra. PAN: AAAAV0226E Appellant/ Assessee Respondent / Revenue Assessee by None Revenue by Shri Dayanand Jawalikar – JCIT(DR) Date of hearing 12/06/2025 Date of pronounce…

Kai J M Patil Sahakari Pathsanstha Maryadit, Nandurbar vs. Income Tax Officer Ward 1 Dhule, Dhule

In the result, appeal of the assessee is allowed

ITA 1196/PUN/2025[2014-15]Status: DisposedITAT Pune18 Jun 2025AY 2014-15

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.1196/Pun/2025 िनधा"रण वष" / Assessment Year: 2014-15 Kai J M Patil Sahakari V The Income Tax Officer, Patsanstha Maryadit, S Ward-1, Dhule. 27, Datta Bhavan, Old Mohida Road, Shriram Colony, Nandurbar – 425409. Maharashtra. Pan: Aaabk0540R Appellant/ Assessee Respondent / Revenue Assessee By Ca Sharad A. Shahsh – Ar Revenue By Shri Dayanand Jawalikar – Jcit(Dr) Date Of Hearing 12/06/2025 Date Of Pronouncement 18/06/2025

Section 143(3)Section 147Section 148Section 250Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1196/PUN/2025 िनधा"रण वष" / Assessment Year: 2014-15 Kai J M Patil Sahakari V The Income Tax Officer, Patsanstha Maryadit, s Ward-1, Dhule. 27, Datta Bhavan, Old Mohida Road, Shriram Colony, Nandurbar – 425409. Maharashtra. PAN: AAABK0540R Appellant/ Assessee Respondent / Revenue Assessee by CA Sharad A. Shahsh – AR Revenue by Shri Dayanand Jawalikar – JCIT(DR) Date of hearing 12/06/2025 Date of prono…

Sharadchandra Nagari Sahakari Patsanstha Maryadit, Pune vs. ITO Ward 10(1), Pune

In the result, appeal of the assessee is allowed

ITA 1068/PUN/2025[2011-12]Status: DisposedITAT Pune18 Jun 2025AY 2011-12

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.1068/Pun/2025 िनधा"रण वष" / Assessment Year: 2011-12 Sharadchandra Nagari Sahakari V The Income Tax Officer, Patsanstha Maryadit, S Ward-10(1), Pune. At Post–Rajuri, Taluka–Junnar, Dist. Pune – 412411. Maharashtra. Pan: Aaabs1016L Appellant/ Assessee Respondent / Revenue Assessee By Shri Abhay Avachat – Ar Revenue By Shri Dayanand Jawalikar – Jcit(Dr) Date Of Hearing 12/06/2025 Date Of Pronouncement 18/06/2025

Section 143(3)Section 147Section 148Section 250Section 56Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1068/PUN/2025 िनधा"रण वष" / Assessment Year: 2011-12 Sharadchandra Nagari Sahakari V The Income Tax Officer, Patsanstha Maryadit, s Ward-10(1), Pune. At Post–Rajuri, Taluka–Junnar, Dist. Pune – 412411. Maharashtra. PAN: AAABS1016L Appellant/ Assessee Respondent / Revenue Assessee by Shri Abhay Avachat – AR Revenue by Shri Dayanand Jawalikar – JCIT(DR) Date of hearing 12/06/2025 Date of pronouncement 1…

Income Tax Officer, Ward 1, Udupi, Uupi vs. Kambadakone Rytara Seva Sahakari Sangha Ltd, Udupi

ITA 1930/BANG/2024[2018-19]Status: DisposedITAT Bangalore12 Jun 2025AY 2018-19

Bench: Shri Laxmi Prasad Sahu

Section 194A(3)Section 250Section 28Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

…clT(A) has erred in deciding the appeal without going = to the facts and circumstances of the case. (3. [the CiT(@) erred in relying upon the decision of the Hon‘ble Andhra Pradesh High Court given in the case of The Vawveru Cooperative Rural Bank reported in 396 ITR 371 has allowed the appeal of théassessee, whereas the Hon'ble Jurisdiction | Rs. 96,97,320/- Karnataka High Court's second decision in the case of Totgars Co-operative Sale Society in ITA No. 100066/2016 dated 16/06/2017 held that the interest received from co-operative bank and urban banks are to be assessed under section 56 of « the Incomé-Tax Act…

Income Tax Officer, Ward-1, Udupi vs. Kambadakone Rytara Seva Sahakari Sangha Ltd, Uppunda

ITA 1929/BANG/2024[2017-18]Status: DisposedITAT Bangalore12 Jun 2025AY 2017-18

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey

For Appellant: Sri Mahesh R Uppin, A.RFor Respondent: Ms. Neha Sahay, D.R
Section 194A(3)(v)Section 250Section 28Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

…Ld.CIT(A) has erred in deciding the appeal without going to the facts and circumstances of the case. 3. The CIT(A) erred in relying upon the decision of the Hon'ble Andhra Pradesh High Court given in the case of The Vavveru Cooperative Rural Bank reported in 396 ITR 371 has allowed the appeal of the assessee, whereas the Hon'ble Jurisdiction Karnataka High Court's second decision in the case of Totgars Co-operative Sale Society in ITA No. 100066/2016 dated 16/06/2017 held that the interest received from co-operative bank and urban banks are to be assessed under section 56 of the Income Tax Act. A Co-operative So…

Assistant Commissioner of Income Tax, Panchkula Circle, Panchkula vs. The Haryana State Co-Operative Agriculture and Rural Development, Panchkula

Appeal is allowed

ITA 596/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh30 May 2025AY 2017-18

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…med as profits and gains of business. This is why Totgar's struck a different note.” 10. Further Hon’ble High Court of Andhra Pradesh and Telengana in the case of Vavveru Cooperative Rural Bank Limited -vs.- Chief Commissioner of Income Tax and Another [2017] 396 ITR 371 (AP), wherein it has been held that Cooperative Society is eligible for deduction under section 80P(2)(a)(i) of the Act on the interest income received from investment in Banks. The Hon’ble High Court of Andhra Pradesh has categorically held in its judgment in paras 35 to 37, which reads as under:- “35. But, as rightly contended by the learned se…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. Deputy Commissioner of Income Tax, Circleu��, Panchkula

Appeal is allowed

ITA 595/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh30 May 2025AY 2017-18

…med as profits and gains of business. This is why Totgar's struck a different note.” 10. Further Hon'ble High Court of Andhra Pradesh and Telengana in the case of Vavveru Cooperative Rural Bank Limited -vs.- Chief Commissioner of Income Tax and Another [2017] 396 ITR 371 (AP), wherein it has been held that Cooperative Society is eligible for deduction under section 80P(2)(a)(i) of the Act on the interest income received from investment in Banks. The Hon'ble High Court of Andhra Pradesh has categorically held in its judgment in paras 35 to 37, which reads as under:- “35. But, as rightly contended by the learned se…

Assistant Commissioner of Income Tax, Panchkula Circle, Panchkula vs. The Haryana State Co-Operative Agriculture and Rural Development, Panchkula

Appeal is allowed

ITA 594/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh30 May 2025AY 2016-17

Bench: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…med as profits and gains of business. This is why Totgar's struck a different note.” 10. Further Hon’ble High Court of Andhra Pradesh and Telengana in the case of Vavveru Cooperative Rural Bank Limited -vs.- Chief Commissioner of Income Tax and Another [2017] 396 ITR 371 (AP), wherein it has been held that Cooperative Society is eligible for deduction under section 80P(2)(a)(i) of the Act on the interest income received from investment in Banks. The Hon’ble High Court of Andhra Pradesh has categorically held in its judgment in paras 35 to 37, which reads as under:- “35. But, as rightly contended by the learned se…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. Deputy Commissioner of Income Tax, Circle, Panchkula

Appeal is allowed

ITA 593/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh30 May 2025AY 2016-17

Bench: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…med as profits and gains of business. This is why Totgar's struck a different note.” 10. Further Hon’ble High Court of Andhra Pradesh and Telengana in the case of Vavveru Cooperative Rural Bank Limited -vs.- Chief Commissioner of Income Tax and Another [2017] 396 ITR 371 (AP), wherein it has been held that Cooperative Society is eligible for deduction under section 80P(2)(a)(i) of the Act on the interest income received from investment in Banks. The Hon’ble High Court of Andhra Pradesh has categorically held in its judgment in paras 35 to 37, which reads as under:- “35. But, as rightly contended by the learned se…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. Deputy Commissioner of Income Tax, Circle, Panchkula

Appeal is allowed

ITA 592/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh30 May 2025AY 2016-17

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…med as profits and gains of business. This is why Totgar's struck a different note.” 10. Further Hon’ble High Court of Andhra Pradesh and Telengana in the case of Vavveru Cooperative Rural Bank Limited -vs.- Chief Commissioner of Income Tax and Another [2017] 396 ITR 371 (AP), wherein it has been held that Cooperative Society is eligible for deduction under section 80P(2)(a)(i) of the Act on the interest income received from investment in Banks. The Hon’ble High Court of Andhra Pradesh has categorically held in its judgment in paras 35 to 37, which reads as under:- “35. But, as rightly contended by the learned se…

Assistant Commissioner of Income Tax, Panchkula Circle, Panchkula vs. The Haryana State Co-Operative Agriculture and Rural Development, Panchkula

Appeal is allowed

ITA 591/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh30 May 2025AY 2015-16

Bench: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…med as profits and gains of business. This is why Totgar's struck a different note.” 10. Further Hon’ble High Court of Andhra Pradesh and Telengana in the case of Vavveru Cooperative Rural Bank Limited -vs.- Chief Commissioner of Income Tax and Another [2017] 396 ITR 371 (AP), wherein it has been held that Cooperative Society is eligible for deduction under section 80P(2)(a)(i) of the Act on the interest income received from investment in Banks. The Hon’ble High Court of Andhra Pradesh has categorically held in its judgment in paras 35 to 37, which reads as under:- “35. But, as rightly contended by the learned se…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. Deputy Commissioner of Income Tax, Circle, Panchkula

Appeal is allowed

ITA 590/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh30 May 2025AY 2015-16

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…med as profits and gains of business. This is why Totgar's struck a different note.” 10. Further Hon’ble High Court of Andhra Pradesh and Telengana in the case of Vavveru Cooperative Rural Bank Limited -vs.- Chief Commissioner of Income Tax and Another [2017] 396 ITR 371 (AP), wherein it has been held that Cooperative Society is eligible for deduction under section 80P(2)(a)(i) of the Act on the interest income received from investment in Banks. The Hon’ble High Court of Andhra Pradesh has categorically held in its judgment in paras 35 to 37, which reads as under:- “35. But, as rightly contended by the learned se…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. DCIT, Circle, Panchkula

Appeal is allowed

ITA 589/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh30 May 2025AY 2015-16

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…med as profits and gains of business. This is why Totgar's struck a different note.” 10. Further Hon’ble High Court of Andhra Pradesh and Telengana in the case of Vavveru Cooperative Rural Bank Limited -vs.- Chief Commissioner of Income Tax and Another [2017] 396 ITR 371 (AP), wherein it has been held that Cooperative Society is eligible for deduction under section 80P(2)(a)(i) of the Act on the interest income received from investment in Banks. The Hon’ble High Court of Andhra Pradesh has categorically held in its judgment in paras 35 to 37, which reads as under:- “35. But, as rightly contended by the learned se…