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“agricultural income”

Chapter I - PreliminarySection 2 - DefinitionsSection 2(1A) / Rule 7, 7A, 7B(1), 7B(1A), 82,868 judgments

The decision most relied on for agricultural income is CIT v. Ghanshyam (HUF) (315 ITR 1), cited in 363 judgments on BharatTax.

Leading authorities on agricultural income

CIT v. Ghanshyam (HUF)
315 ITR 1 · 2009 · Supreme Court
363
citing judgments

Interest received under Section 28 of the Land Acquisition Act, 1894, is considered part of the enhanced compensation on compulsory acquisition of land. It is taxable as 'capital gains' and not separately as 'interest income' under the head Income from Other Sources.

CIT v. Punjab State Cooperative Agricultural Development Bank Ltd.
389 ITR 68 · 2016 · High Court
192
citing judgments

Income earned by a cooperative society from investing its surplus funds in short-term deposits and securities is not attributable to its core activities and therefore not eligible for deduction under Section 80P(2)(a)(i) of the Income-tax Act.

Mavilayi Service Co-operative Bank Ltd. v. CIT
414 ITR 67 · 2019 · High Court
190
citing judgments

The Full Bench of the Kerala High Court held that a co-operative bank or society is not entitled to a deduction under Section 80P(2)(a)(i) of the Income-tax Act if it provides loans to non-members. This decision was subsequently overruled by the Supreme Court.

Smt. Harshila Chordia v. ITO
298 ITR 349 · 2008 · High Court
187
citing judgments

Cash receipts from customers against genuine delivery of goods or services cannot be added as unexplained cash credits under Section 68. The case also provides guidance on non-disallowance under Section 40A(3) for business payments made in specific contexts like agricultural markets.

Kerala State Co-operative Agricultural and Rural Development Bank Ltd. v. Assessing Officer
154 Taxmann.com 305 · 2023 · Supreme Court
136
citing judgments

Section 80P(4) is not applicable to a cooperative bank unless it is classified as a 'bank' under the provisions of the Banking Regulation Act, 1949. For cooperative banks not meeting this definition, the deduction for interest earned from investments in cooperative societies is available under Section 80P(2)(d) of the Income-tax Act.

CIT v. Raja Benoy Kumar Sahas Roy
32 ITR 466 · 1957 · Supreme Court
132
citing judgments

Income is considered agricultural income, exempt under Section 10(1), only if the land undergoes a measure of cultivation involving basic primary operations prior to germination and subsequent post-germination activities requiring human skill and labour.

Sabarkhanta Zilla Kharid Vechan Sangh Ltd. v. ClT
203 ITR 1027 · 1993 · Supreme Court
98
citing judgments

Co-operative societies or banks engaged in both agricultural and non-agricultural activities are entitled to deduction under Section 80P of the Income Tax Act, 1961, limited only to the profits derived from agricultural activities, not 100% of their gross profits.

CIT v. Usha Stud Agricultural Farms Ltd.
301 ITR 384 · 2008 · High Court
98
citing judgments

An addition cannot be made under Section 68 for cash credits if it is established that the credits do not pertain to the impugned assessment year but relate to earlier assessment years.

Judgments citing agricultural income

Mallur Kaligounder Muthamil, Salem vs. ACIT Circle 1, Hosur

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

ITA 713/CHNY/2025[2017-18]Status: DisposedITAT Chennai10 Jul 2025AY 2017-18

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathaआयकर अपील सं./Ita No.:713/Chny/2025 िनधा"रण वष" / Assessment Year: 2017-18 Mallur Kaligounder Muthamil, The Assistant Commissioner Of D.No.106, Trichy Main Road, Vs. Income Tax, Mallur Post, Circle -1, Hosur. Salem – 636 203. [Pan:Cowpm-3525-G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant By : Shri. S.Sridhar, Advocate (Erode) (Virtual) ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, J.C.I.T. सुनवाई की तारीख/Date Of Hearing : 02.06.2025 घोषणा की तारीख/Date Of Pronouncement : 10.07.2025 आदेश /O R D E R

For Appellant: Shri. S.Sridhar, Advocate (Erode) (Virtual)For Respondent: Ms. Gouthami Manivasagam, J.C.I.T
Section 143(3)Section 69A

commodities like coconut, tapioca, brinjal, fruits etc. and filed her return of income on 28.03.2018 admitting a total income of Rs.40,97,100/- and agricultural income of Rs.12,75,000/-. The case was selected for scrutiny under CASS for verifying the abnormal cash deposit during demonetization period and statutory notices ... deposited SBNs to the tune of Rs.10,39,500/- on 26.12.2016. The assessee has stated that the said sum is out of savings from agricultural income, commission on sale of agricultural commodities and cash balance as on 08.11.2016. However, the AO was not convinced and made an addition of Rs.10

Deputy Commissioner of Income Tax, Madurai vs. Subbiah Nadar Jegatheesan, Tirunelveli

In the result, appeal filed by the Revenue stands dismissed

ITA 603/CHNY/2025[2017-18]Status: DisposedITAT Chennai09 Jul 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.:603/Chny/2025 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of Income Subbiah Nadar Jegatheesan, Tax, Vs. 3, Ml Theri Road, Keeraikaranthattu, Central Circle -2, Mahadevankulam, Madurai. Tirunelveli – 627 657. [Pan:Abxpj-7672-F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant By : Ms. E. Pavuna Sundari, C.I.T. ""थ" की ओर से/Respondent By : Shri. R. Venkata Raman, C.A. सुनवाई की तारीख/Date Of Hearing : 03.06.2025 घोषणा की तारीख/Date Of Pronouncement : 09.07.2025

For Appellant: Ms. E. Pavuna Sundari, C.I.TFor Respondent: Shri. R. Venkata Raman, C.A
Section 132Section 142(1)Section 143(2)Section 153ASection 153A(1)Section 68Section 69A

unexplained cash credit u/s 68 of the Act when the assessee did not discharge the onus of proving that there was agricultural income for the current year with supporting evidences as each :-2-: ITA. No:603/Chny/2025 assessment year is distinct and onus is on assessee to prove the claim made ... Large cash deposits in bank accounts of the assessee during the year; ii. High value cash withdrawals during the year; and iii. Large agricultural income shown in ITR 4. Subsequently, a search and seizure operation u/s.132 of the Act was conducted in October 2018 in the case of the assessee