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“Section 56(2)”

Section References (mined)Section 56Section 56(2)1,770 judgments

The decision most relied on for Section 56(2) is Totgars Co-operative Sale Society Ltd. v. ITO (322 ITR 283), cited in 1,283 judgments on BharatTax.

Leading authorities on Section 56(2)

Totgars Co-operative Sale Society Ltd. v. ITO
322 ITR 283 · 2010 · Supreme Court
1,283
citing judgments

The interest income earned by a cooperative society from investing its surplus funds in fixed deposits with banks is not "derived from" its eligible business activities and is taxable as "income from other sources" under Section 56, thus not qualifying for deduction under Section 80P.

Pr. CIT v. Totagars
395 ITR 611 · 2017 · High Court
1,074
citing judgments

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.

Mavilayi Service Co-operative Bank Ltd. v. CIT
431 ITR 1 · 2021 · Supreme Court
999
citing judgments

Section 80P(4) serves as a proviso to Section 80P(1) and (2), excluding only cooperative banks that are cooperative societies and possess an RBI license for banking business. Its purpose is to exclude cooperative banks operating like commercial banks that lend money to the public.

CIT v. Sunbeam Auto Ltd.
332 ITR 167 · 2011 · High Court
897
citing judgments

The Commissioner cannot revise an assessment under Section 263 merely because the assessment order does not explicitly reflect an inquiry, or because the Commissioner holds a different opinion. An inquiry, even if considered inadequate, or an assessment based on a plausible view by the Assessing Officer after due examination, does not automatically make the order erroneous or prejudicial to the interests of the revenue.

Tumkur Merchants Souharda Credit Cooperative Ltd. v. ITO
230 Taxmann 309 · 2015 · High Court
527
citing judgments

A cooperative society is eligible for deduction under Section 80P(2)(a)(i) if it is engaged in cooperative activities. It also clarifies the allowability of deduction under Section 80P(2)(d) for interest income received from investments made in cooperative banks, after duly considering the Supreme Court's decision in Totgars Co-operative Sale Society Ltd.

Citizen Co-operative Society Ltd. v. ACIT
397 ITR 1 · 2017 · Supreme Court
499
citing judgments

A co-operative credit society engaged in banking business with the general public, accepting deposits from non-members and advancing loans to non-members, is treated as a co-operative bank. Such a society falls under the exclusionary clause of Section 80P(4) and is not eligible for deduction under Section 80P(2)(a)(i).

Totgar's Co-operative Sale Society Ltd. v. ITO
188 Taxmann 282 · 2010 · Supreme Court
486
citing judgments

Interest income earned by a co-operative society from investments, particularly with co-operative banks, is not eligible for deduction under Section 80P as it is not attributable to the core business activities of the society and constitutes "other income", not "profits and gains of business".

ITO v. D.G. Housing Projects Ltd.
343 ITR 329 · 2012 · High Court
438
citing judgments

For exercising revisional jurisdiction under Section 263, the Commissioner must first find that the Assessing Officer's order is erroneous and unsustainable in law, as this is a condition precedent. An order is not erroneous merely because two views are possible, or if the Commissioner disagrees with the Assessing Officer's permissible view, or to simply remit the matter for further enquiries.

Judgments citing Section 56(2)

Mahamadbhai Rahemanbhai Makwana, Ahmedabad vs. The ITO, Ward-3(1)(2), Ahmedabad

ITA 1544/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad28 Oct 2024AY 2018-19

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos. 1543/Ahd/2024 & 1544/Ahd/2024 िनधा"रण वष" /Assessment Year : 2018-19 Mahamadbhai Rahemanbhai The Ito बनाम/ Makwana Ward-3(1)(2) V/S. Prop. Of Master Platers Ahmedabad – 380 015 Udhyognagar Tavdipura, Shahibaug Ahmedabad – 380 004 (Gujarat) "थायी लेखा सं./Pan: Aktpm 2009 E अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri P.F. Jain, Ar Revenue By : Shri Nitin Vishnu Kulkarni, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 21/10/2024 घोषणा की तारीख /Date Of Pronouncement: 28/10/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri P.F. Jain, ARFor Respondent: Shri Nitin Vishnu Kulkarni, Sr.DR
Section 143(1)Section 143(3)Section 144BSection 270ASection 56(2)(x)

with the issue being the purchase of immovable property where the purchase value was lower than the stamp duty value as per Section 56(2)(x) of the Act. During the year under consideration, the assessee purchased two immovable properties in Dariyapur, Ahmedabad: • Property 1: Purchased for Rs.45 ... difference of Rs.43,10,000/- between the purchase consideration and the stamp duty value was treated as income from other sources under Section 56(2)(x) of the Act by AO, and an addition of Rs.43,10,000/- was made ITA Nos.1543 & 1544/Ahd/2024 Mahamadbhai Rahemanbhai Makwana vs. ITO Asst. Year

Mahamadbhai Rahemanbhai Makwana, Ahmedabad vs. The ITO, Ward-3(1)(2), Ahmedabad

ITA 1543/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad28 Oct 2024AY 2018-19

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos. 1543/Ahd/2024 & 1544/Ahd/2024 िनधा"रण वष" /Assessment Year : 2018-19 Mahamadbhai Rahemanbhai The Ito बनाम/ Makwana Ward-3(1)(2) V/S. Prop. Of Master Platers Ahmedabad – 380 015 Udhyognagar Tavdipura, Shahibaug Ahmedabad – 380 004 (Gujarat) "थायी लेखा सं./Pan: Aktpm 2009 E अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri P.F. Jain, Ar Revenue By : Shri Nitin Vishnu Kulkarni, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 21/10/2024 घोषणा की तारीख /Date Of Pronouncement: 28/10/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri P.F. Jain, ARFor Respondent: Shri Nitin Vishnu Kulkarni, Sr.DR
Section 143(1)Section 143(3)Section 144BSection 270ASection 56(2)(x)

with the issue being the purchase of immovable property where the purchase value was lower than the stamp duty value as per Section 56(2)(x) of the Act. During the year under consideration, the assessee purchased two immovable properties in Dariyapur, Ahmedabad: • Property 1: Purchased for Rs.45 ... difference of Rs.43,10,000/- between the purchase consideration and the stamp duty value was treated as income from other sources under Section 56(2)(x) of the Act by AO, and an addition of Rs.43,10,000/- was made ITA Nos.1543 & 1544/Ahd/2024 Mahamadbhai Rahemanbhai Makwana vs. ITO Asst. Year

Income Tax Officer, Income Tax vs. Commercial Development Corporation, Mumbai

In the result, the appeal of the Revenue is dismissed, whereas

ITA 3791/MUM/2024[2018-19]Status: DisposedITAT Mumbai28 Oct 2024AY 2018-19

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2018-19 Commercial Development Nfac/Ito Ward 24(1)(1), Corporation, Piramal Chambers, 6Th Floor, Vs. 703, Hariom Chambers, B-16, Lalbaug, Parel, Veera Ind. Estate Off Link Road, Mumbai-400012. Andheri (W), Mumbai-400053. Pan No. Aaafc 7020 J Appellant Respondent Assessment Year: 2018-19 Income Tax Officer, Commercial Development Room No. 604, 6Th Floor, Corporation, Vs. Piramal Chambers, Lalbaug, 703, Hariom Chambers, B-16, Parel, Veera Ind. Estate Off Link Road, Mumbai-400012. Andheri (W), Mumbai-400053. Pan No. Aaafc 7020 J Appellant Respondent

For Appellant: Mr. Dr. K. ShivramFor Respondent: 30/09/2024
Section 56(2)(x)

agreement at CTS No. 565 & 566, Newatia Road Malad (W) as on sale agreement date 15.03.1978 date 15.03.1978 for application of provisions of section 56(2)(x) of the for application of provisions of section 56(2)(x) of the Act, when registration/conveyance of sale deed has been done ... application 15.03.1978 determined by the district valuation officer, for application 15.03.1978 determined by the district valuation officer, for application of provisions of section 56(2)(x) of the Act, when the facts of payment of provisions of section 56(2)(x) of the Act, when the facts of payment

Commercial Development Corporation, Mumbai vs. Income Tax Officer Ward 24(1)(1), Mumbai

In the result, the appeal of the Revenue is dismissed, whereas

ITA 3755/MUM/2024[2018-19]Status: DisposedITAT Mumbai28 Oct 2024AY 2018-19

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2018-19 Commercial Development Nfac/Ito Ward 24(1)(1), Corporation, Piramal Chambers, 6Th Floor, Vs. 703, Hariom Chambers, B-16, Lalbaug, Parel, Veera Ind. Estate Off Link Road, Mumbai-400012. Andheri (W), Mumbai-400053. Pan No. Aaafc 7020 J Appellant Respondent Assessment Year: 2018-19 Income Tax Officer, Commercial Development Room No. 604, 6Th Floor, Corporation, Vs. Piramal Chambers, Lalbaug, 703, Hariom Chambers, B-16, Parel, Veera Ind. Estate Off Link Road, Mumbai-400012. Andheri (W), Mumbai-400053. Pan No. Aaafc 7020 J Appellant Respondent

For Appellant: Mr. Dr. K. ShivramFor Respondent: 30/09/2024
Section 56(2)(x)

agreement at CTS No. 565 & 566, Newatia Road Malad (W) as on sale agreement date 15.03.1978 date 15.03.1978 for application of provisions of section 56(2)(x) of the for application of provisions of section 56(2)(x) of the Act, when registration/conveyance of sale deed has been done ... application 15.03.1978 determined by the district valuation officer, for application 15.03.1978 determined by the district valuation officer, for application of provisions of section 56(2)(x) of the Act, when the facts of payment of provisions of section 56(2)(x) of the Act, when the facts of payment