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“Section 80(2)(d)”

Section References (mined)Section 80Section 80(2)(d)105 judgments

The decision most relied on for Section 80(2)(d) is Areva T & D India Ltd. v. DCIT (20 Taxmann.com 29), cited in 34 judgments on BharatTax.

Leading authorities on Section 80(2)(d)

Areva T & D India Ltd. v. DCIT
20 Taxmann.com 29 · 2012 · High Court
34
citing judgments

Specified intangible assets like business claims, information, records, contracts, employees, and know-how acquired under a slump sale are considered 'business or commercial rights' eligible for depreciation under section 32(1)(ii).

100 ITD 173. (g) M/s. Balaram Manmani v. Asstt. CIT (Lucknow)
7 SOT 164 · 2006 · ITAT
10
citing judgments

Section 115JB(1) of the Income Tax Act, read with Explanation 1(i), governs the computation of book profits for Minimum Alternate Tax (MAT) purposes.

Judgments citing Section 80(2)(d)

The New India Multi Purpose Co-Op Society Limited, Mapusa vs. Income Tax Officer, Ward - 1(4), Panaji

In the result, the appeal filed by the appeal is allowed

ITA 244/PAN/2024[2017-18]Status: DisposedITAT Panaji04 Mar 2025AY 2017-18

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A. Nos. 244/Pan/2024 (A.Y. 2016-17 ) The New India Multi Vs Ito-Ward-1(4), Aayakar Bhavan, Purpose Co-Op Society Ltd, . Plot.No 5, Edc C/2,Ug Floor, Saidanha Complex,Patto Plaza, Business Towers,Near Panaji.-403001, Court Circle, Bardez Goa. Mapusa-403607 . Goa. Pan .No. Aadat8151H (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By Shri. Amogh Arlekar.Ar Revenue By Shri.Manikandan.S.Sr.Dr सुनवाई क" तार"ख/Date Of Hearing 03.03.2025 घोषणा क" तार"ख/Date Of Pronouncement 04.03.2025 Order Per Pavan Kumar Gadale, Jm: The Appeal Is Filed By The Assesse Against The Order Of Addl/ Jcit(A) Kolkata Passed U/Sec 143(3) & U/Sec 250 Of The Act. The Assessee Has Raised The Grounds Of Appeal Challenging The Order Of The Cit(A) Sustaining The Denial Of Claim Of Deduction Under Section 80P(2)(D) Of The Act. 2. The Brief Facts Of The Case Are That, The Assessee Is A Cooperative Society Registered Under The Maharashtra Co-

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

judicial decisions were the co- operative society receives/earns interest on deposits with the co-operative bank is eligible for claim of deduction under section 80(2)(d) of the Act. Accordingly, we fallow the judicial precedence, and set aside the order of the CIT(A) on the disputed issue

The Byculla Market Co Operative Society Ltd, Mumbai vs. ITO Ward 23(3)(1), Mumbai

In the result, the orders of the lower authorities are reversed and the learned AO is directed to grant deduction to the assessee on interest income earned from cooperative banks u/s 80 P (2) (d) o...

ITA 238/MUM/2025[2015-16]Status: DisposedITAT Mumbai04 Mar 2025AY 2015-16

Bench: Shri Br Baskaran & Shri Sandeep Gosainthe Byculla Market Co- Vs. Ito, Ward – 20(3)(1) Operative Society Ltd Room No. 622, Piramal Meher Market, Ld.Dr. Chambers, Lalbaug, Amberdkar Road, Byculla, Parel Mumbai – Mumbai – 400027. 400012. Pan/Gir No. Aaaat4051F (Applicant) (Respondent)

Section 2Section 250Section 80Section 80(2)(d)Section 80P(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH MUMBAI BEFORE SHRI BR BASKARAN, ACCOUNTANT MEMBER & SHRI SANDEEP GOSAIN, JUDICIAL MEMBER

Rajkot District Co-Op. Banks Employees M P Credit Co-Op. Ltd., Rajkot vs. The DCIT/ACIT Cir 1(1), Rajkot

In the result, appeal of the assessee is allowed

ITA 885/RJT/2024[2020-21]Status: DisposedITAT Rajkot28 Feb 2025AY 2020-21

Bench: Dr. Arjun Lal Sainiand

For Appellant: Shri D. M. Rindani, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 142(1)Section 143(3)Section 154Section 80(2)(d)Section 80P(2)(a)Section 80P(2)(d)

ol IN THE INCOMETAXAPPELLATE TRIBUNAL,RAJKOT BENCH: RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER And SHRI DINESH MOHAN SINHA

The Orchard Residency Co-Op Housing Society Limited, Mumbai vs. Ward 27(3)(1), Mumbai

ITA 6009/MUM/2024[2020-21]Status: DisposedITAT Mumbai19 Feb 2025AY 2020-21

Bench: Shri Narender Kumar Choudhry

For Appellant: Shri Bhupendra Shah, Ld. A.RFor Respondent: Shri Kiran Unavekar, Ld. Sr. D.R
Section 143(3)Section 250Section 80(2)(d)Section 80P

IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER ITA No.6009/M/2024 Assessment

M/S Middle Income Group III Co Op Hsg Society Limited, Mumbai vs. Income Tax Officer, Ward 23(2)(3), Mumbai

In the result, the orders of the lower authorities are reversed and the learned AO is directed to grant deduction to the assessee on interest income earned from cooperative banks u/s 80 P (2) (d) o...

ITA 6363/MUM/2024[2017-18]Status: DisposedITAT Mumbai18 Feb 2025AY 2017-18

Bench: Hon’Ble Shri Sandeep Gosain

Section 143(3)Section 2Section 2(19)Section 250Section 80Section 80P(2)(c)Section 80P(2)(d)Section 8P(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER ITA No. 6362

M/S Middle Income Group III Co Op Hsg Society Limited, Mumbai vs. Income Tax Officer, Ward 23(2)(3), Mumbai

In the result, the orders of the lower authorities are reversed and the learned AO is directed to grant deduction to the assessee on interest income earned from cooperative banks u/s 80 P (2) (d) o...

ITA 6362/MUM/2024[2018-19]Status: DisposedITAT Mumbai18 Feb 2025AY 2018-19

Bench: Hon’Ble Shri Sandeep Gosain

Section 143(3)Section 2Section 2(19)Section 250Section 80Section 80P(2)(c)Section 80P(2)(d)Section 8P(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER ITA No. 6362

The Bardez Urban Co-Op Credit Society Ltd, Mapusa vs. The Income Tax Officer, Ward 2(4), Panaji, Goa

In the result, the appeal filed by the appeal is allowed

ITA 74/PAN/2024[AY 2016-17]Status: DisposedITAT Panaji11 Feb 2025

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A. Nos. 74/Pan/2024 (A.Y. 2016-17 ) The Bardezurban Co- Vs Ito-Ward-2(4), Panaji.-403001, Operative Credit Society . Goa. Limited, Shop.No.19 20 . Cosmos Centre Mapusa, Bardez-403507, Goa. Pan .No. Aaaat6217F (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By Shri.S.J.Kamat.Ar Revenue By Shri.Narendra Reddy.Sr.Dr सुनवाई क" तार"ख/Date Of Hearing 06.02.2025 घोषणा क" तार"ख/Date Of Pronouncement 11.02.2025 Order Per Pavan Kumar Gadale, Jm: The Appeal Is Filed By The Assesse Against The Order Of National Faceless Appeal Centre (Nfac) Delhi / Cit(A) Passed U/Sec 143(3) & U/Sec 250 Of The Act. 2. At The Time Of Hearing, The Ld.Ar Of The Assessee Submitted That There Is A Delay In Filing The Appeal Before The Hon’Ble Tribunal & The Assesse Has Filed The Affidavit For Condonation Of Delay. Whereas, The Facts Mentioned In The Affidavit Are Reasonable & The Ld. Dr Has No 2 Ita. No. 74/Pan/2024 The Bardez Urban Co-Operative Credit Society Limited.. Specific Objections. Accordingly, We Condone The Delay & Admit The Appeal. The Assessee Has Raised The Grounds Of Appeal Challenging The Order Of The Cit(A) Sustaining The Denial Of Claim Of Deduction Under Section 80P(2)(D) Of The Act.

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

judicial decisions were the co- operative society receives/earns interest on deposits with the co-operative bank is eligible for claim of deduction under section 80(2)(d) of the Act. Accordingly, we fallow the judicial precedence, and set aside the order of the CIT(A) on the disputed issue

Vlspl 110 Pandianallore Primary Agricultural Coop Credit Society, Pandianallore Village vs. Incometax Officer Officer, Vellore

In the result, the appeal filed by the assessee is partly allowed

ITA 2155/CHNY/2024[2018-2019]Status: DisposedITAT Chennai07 Feb 2025AY 2018-2019

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.2155/Chny/2024 िनधा9रण वष9 /Assessment Year: 2018-19 Vlspl 110 Pandianallore Primary The Income Tax Officer, Agricultural Co-Op. Credit Society, Vs. Ward-2, 1, Arakkonam Road, Vellore. Pandiannallore Village – 631102. [Pan: Aabav 0565F]

For Appellant: Shri S. Agathiswaran, C.A HIFor Respondent: Shri P.K. Senthil Kumar, Addl. CIT
Section 143(3)Section 80(2)(d)Section 80P(2)Section 80P(2)(c)Section 80P(2)(d)

आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक

Prathamika Krushi Pathina Sahakara Sangha Niyamitha Nelaji, Kodagu vs. Income Tax Officer, Ward-1, Madikeri

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1865/BANG/2024[2021-22]Status: DisposedITAT Bangalore24 Oct 2024AY 2021-22

Bench: Shri George George K & Shri Chandra Poojariassessment Year : 2021-22 M/S. Prathamika Krushi Pathina Sahakara Vs. Ito, Sangha Niyamitha Nelaji, Ward – 1, No.2776, Nelaji, Nelaji Madikeri, Madikeri. Kodagu – 571 214. Pan : Aagan 1004 N Appellant Respondent Assessee By : Ms. Lakshmi, Advocate Revenue By : Shri. Ganesh R Gale, Standing Counsel For Department. Date Of Hearing : 24.10.2024 Date Of Pronouncement : 28.10.2024

For Appellant: Ms. Lakshmi, AdvocateFor Respondent: Shri. Ganesh R Gale, Standing Counsel for Department
Section 143(2)Section 143(3)Section 250Section 80(2)(d)Section 80PSection 80P(2)(a)Section 80P(2)(d)

Further, the assessee in the written submission had stated that assessee is entitled to deduction Page 3 of 8 under section 80(2)(d) of the Act. The learned AR, by relying on the judgment of the Hon’ble Supreme Court judgment in the case Kerala State Co-operative Agricultural

Income Tax Officer, Ward-1(1), Nashik vs. Mico Employees Credit Coop Society Ltd., Nashik

In the result, the appeal of the Revenue is dismissed

ITA 281/PUN/2024[2017-18]Status: DisposedITAT Pune18 Sept 2024AY 2017-18

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Nikhil S. PathakFor Respondent: Shri Ramnath P. Murkunde
Section 143(2)Section 56Section 80(2)(d)Section 80PSection 80P(2)(a)

erred in deleting the addition without appreciating the fact that interest received from Nationalised banks is disallowed as per the provision of section 80(2)(d). 3. Whether on the facts and circumstances of the case the CIT(A), NFAC has erred in deleting the disallowance without appreciating the fact

Late Indira Gandhi Nagri Sahakari Pat Purwatha Sanstha Maryadit, Akola vs. ITO, Ward-2, Akola

In the result, appeal filed by the assessee is allowed

ITA 367/NAG/2023[2018-19]Status: DisposedITAT Nagpur21 Aug 2024AY 2018-19

Bench: Shri V. Durga Rao

For Appellant: NoneFor Respondent: Shri Abhay Y. Marathe
Section 234BSection 234CSection 80Section 80(2)(d)Section 80P(2)(a)Section 80P(2)(d)Section 80p(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER S.M.C. MATTER ITA no.367/Nag

Income Tax Officer, Asher It Park, Wagle Estate, Thane vs. Thane Jillha Prathamik Sikshak Sahakari Patpedhi Ltd, Thane

Accordingly, all the ground raised by the Revenue in appeal for the Assessment Year 2020-21 are dismissed

ITA 3434/MUM/2024[2018-19]Status: DisposedITAT Mumbai21 Aug 2024AY 2018-19

Bench: SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri P.D. ChouguleFor Respondent: Shri Subodh Ratnaparikh
Section 143(3)Section 144BSection 80(2)(d)Section 80P(2)(d)Section 80P(4)

assessed income of INR 2,19,85,255/- by denying the deduction of INR 2,19,69,174/- claimed under Section 80(2)(d) of the Act in respect of interest/dividend income from co- operative banks. The Assessing Officer was of the view that co- operative banks were

Income Tax Officer, Ashar It Park, Thane vs. Thane Jillha Prathamik Sikshak Sahakari Patpedhi Ltd, Wagle Estate, Thane

Accordingly, all the ground raised by the Revenue in appeal for the Assessment Year 2020-21 are dismissed

ITA 3433/MUM/2024[2020-21]Status: DisposedITAT Mumbai21 Aug 2024AY 2020-21

Bench: SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri P.D. ChouguleFor Respondent: Shri Subodh Ratnaparikh
Section 143(3)Section 144BSection 80(2)(d)Section 80P(2)(d)Section 80P(4)

assessed income of INR 2,19,85,255/- by denying the deduction of INR 2,19,69,174/- claimed under Section 80(2)(d) of the Act in respect of interest/dividend income from co- operative banks. The Assessing Officer was of the view that co- operative banks were

Mit Niketan A Chs Ltd, Mumbai vs. Assistant Director Income Tax, Mumbai

In the result, the appeal filed by the appeal is allowed

ITA 2937/MUM/2024[2021-22]Status: DisposedITAT Mumbai20 Aug 2024AY 2021-22

Bench: Ms Padmavathy S, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Siddharth Parakh, ARFor Respondent: Shri Sridhar G. Menon, Sr. DR
Section 143(1)Section 80PSection 80P(2)(d)

judicial decisions were the co-operative society receives/earns interest on deposits with the co-operative bank is eligible for claim of deduction under section 80(2)(d) of the Act. Accordingly, we fallow the judicial precedence, and set aside the order of the CIT(A) and direct the Assessing officer

Mit Niketan A Chs Ltd, Mumbai vs. Assistant Director of Income Tax, Mumbai

ITA 2936/MUM/2024[2020-21]Status: DisposedITAT Mumbai20 Aug 2024AY 2020-21

Bench: Ms Padmavathy S, Am & Shri Sandeep Singh Karhail, Jm

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

IN THE INCOME TAX APPELLATE TRIBUNAL “J (SMC)” BENCH, MUMBAI BEFORE MS PADMAVATHY S, AM & SHRI SANDEEP SINGH KARHAIL, JM

Dirbadevi Sahakari Patpedi Ltd, Mumbai vs. Income Tax Officer, War 27(1)(1), Mumbai

ITA 2094/MUM/2024[2020-21]Status: DisposedITAT Mumbai26 Jul 2024AY 2020-21
Section 80P(2)(a)Section 80P(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE MS PADMAVATHY S, AM & SHRI RAHUL CHAUDHARY, JM Ι.Τ

Usha Janakalyan Nagar Chs Ltd, Mumbai vs. The Income Tax Officer-30 (1) (1), Mumbai

In the result, all the four appeals filed by the assessee which are under consideration are allowed on the same terms

ITA 4763/MUM/2023[2014-15]Status: DisposedITAT Mumbai26 Jun 2024AY 2014-15

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriassessment Year: 2013-14 Assessment Year: 2014-15 Assessment Year: 2018-19 Assessment Year: 2019-20

For Appellant: Shri Kunal Dilip Lunawat, A.RFor Respondent: Shri Nagnath Pasale, D.R
Section 143(1)Section 154Section 250Section 80PSection 80P(2)(d)

judicial decisions were the co-operative society receives/earns interest on deposits with the co- operative bank is eligible for claim of deduction under section 80(2)(d) of the Act. Accordingly, we fallow the judicial precedence and set aside the order of the CIT(A) and direct the Assessing officer

Usha Janakalyan Nagar Chs Ltd, Mumbai vs. The Income Tax Officer-41 (3) (4), Mumbai

In the result, all the four appeals filed by the assessee which are under consideration are allowed on the same terms

ITA 4762/MUM/2023[2018-19]Status: DisposedITAT Mumbai26 Jun 2024AY 2018-19

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriassessment Year: 2013-14 Assessment Year: 2014-15 Assessment Year: 2018-19 Assessment Year: 2019-20

For Appellant: Shri Kunal Dilip Lunawat, A.RFor Respondent: Shri Nagnath Pasale, D.R
Section 143(1)Section 154Section 250Section 80PSection 80P(2)(d)

judicial decisions were the co-operative society receives/earns interest on deposits with the co- operative bank is eligible for claim of deduction under section 80(2)(d) of the Act. Accordingly, we fallow the judicial precedence and set aside the order of the CIT(A) and direct the Assessing officer

Usha Janakalyan Nagar Chs Ltd, Mumbai vs. The Centralized Processing Center, Bangalore

In the result, all the four appeals filed by the assessee which are under consideration are allowed on the same terms

ITA 4761/MUM/2023[2019-20]Status: DisposedITAT Mumbai26 Jun 2024AY 2019-20

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriassessment Year: 2013-14 Assessment Year: 2014-15 Assessment Year: 2018-19 Assessment Year: 2019-20

For Appellant: Shri Kunal Dilip Lunawat, A.RFor Respondent: Shri Nagnath Pasale, D.R
Section 143(1)Section 154Section 250Section 80PSection 80P(2)(d)

judicial decisions were the co-operative society receives/earns interest on deposits with the co- operative bank is eligible for claim of deduction under section 80(2)(d) of the Act. Accordingly, we fallow the judicial precedence and set aside the order of the CIT(A) and direct the Assessing officer

Usha Janakalyan Nagar Chs Ltd, Mumbai vs. The Income Tax Officer-30(1)(1), Mumbai

In the result, the appeal filed by the appeal is allowed

ITA 4695/MUM/2023[2014-15]Status: DisposedITAT Mumbai15 May 2024AY 2014-15

Bench: Shir Pavan Kumar Gadale & Shri Girish Agrawalusha Janakalyan Nagar Vs. Ito-30(1)(1), Chs Ltd, Kautilya Bhavan, 211, Bkc, Bandra (E), Kharodi,Marveroad, Mumbai-400051. Malad (W), Mumbai-400095. Pan/Gir No. : Aaaau1039J Appellant .. Respondent Appellant By : Shri. Kunal Lunawat.Ar Respondent By : Ms. Rajeswari Menon, Sr.Dr Date Of Hearing 15.05.2024 Date Of Pronouncement 16.05.2024 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 154 & U/Sec 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri. Kunal Lunawat.ARFor Respondent: Ms. Rajeswari Menon, Sr.DR
Section 143Section 143(1)Section 154Section 250Section 80Section 80PSection 80P(2)(d)

judicial decisions were the co-operative society receives/earns interest on deposits with the co-operative bank is eligible for claim of deduction under section 80(2)(d) Usha Janakalyan Nagar Chs Ltd., Mumbai. of the Act. Accordingly, we fallow the judicial precedence and set aside the order