Which cases are most cited on Section 2(19)?

Pr. CIT v. Totagars (395 ITR 611) — 1,074 citing judgments; Mavilayi Service Co-operative Bank Ltd. v. CIT (431 ITR 1) — 981 citing judgments; State Bank Of India v. CIT (389 ITR 578) — 817 citing judgments; Pr. Commissioner of Income Tax and Anr. v. Totagars Cooperative Sale Society (392 ITR 74) — 762 citing judgments; Subramanian and Anr. v. Siemens India Ltd. and Anr. (156 ITR 11) — 541 citing judgments.

How many judgments are there on Section 2(19)?

BharatTax indexes 269 ITAT, High Court and Supreme Court judgments that turn on Section 2(19) of the Income Tax Act, 1961.

Section 2(19) of the Income Tax Act

Q: What is the leading case on Section 2(19) of the Income Tax Act?

Pr. CIT v. Totagars (395 ITR 611) is the decision most relied on for Section 2(19), cited in 1,074 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.

The decision most relied on for Section 2(19) is Pr. CIT v. Totagars (395 ITR 611), cited in 1,074 of the 269 judgments on BharatTax that turn on this section.

Leading authorities on Section 2(19)

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

981

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.

State Bank Of India v. CIT

389 ITR 578 · 2016 · High Court

817

citing judgments

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.

Pr. Commissioner of Income Tax and Anr. v. Totagars Cooperative Sale Society

392 ITR 74 · 2017 · High Court

762

citing judgments

Interest income earned by a cooperative society from its investments or surplus deposits with a cooperative bank is eligible for deduction under Section 80P(2)(d) of the Income-tax Act, 1961.

Subramanian and Anr. v. Siemens India Ltd. and Anr.

156 ITR 11 · 1985 · High Court

541

citing judgments

When there is a conflict between the decisions of non-jurisdictional High Courts, the view that favors the assessee should be preferred.

Citizen Co-operative Society Ltd. v. ACIT

397 ITR 1 · 2017 · Supreme Court

468

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).

Pr. CIT v. Totagars Co-operative Sales Society

83 Taxmann.com 140 · 2017 · High Court

302

citing judgments

Interest income earned by a co-operative society from deposits or investments made in a co-operative bank is not eligible for deduction under Section 80P(2)(d) of the Income Tax Act, 1961, in view of Section 80P(4).

Vaveru Co-operative Rural Bank Ltd. v. CIT

396 ITR 371 · 2017 · High Court

299

citing judgments

CIT v. Nawanshahar Central Co-operative Bank Ltd.

160 Taxmann 48 · 2007 · Supreme Court

256

citing judgments

Interest income arising from investments made by banks, including co-operative banks, is attributable to their business of banking and is treated as profits and gains of business, qualifying for deduction under Section 80P(2)(a)(i).

Cambay Electric Supply Industrial Co. Ltd. v. CIT

113 ITR 84 · 1978 · Supreme Court

234

citing judgments

The expression "attributable to" is wider in scope and import than the expression "derived from" when interpreting provisions related to profits and gains from a business or industrial undertaking. The legislature's deliberate use of these distinct phrases indicates a nuanced intent regarding the directness of the nexus between income and the source.

Judgments on Section 2(19)

SHRI BASAVESHWAR SOUHARDA SAHAKARI SANGHA NIYAMIT ,KALLOLI vs. INCOME TAX OFFICER, WARD - 1, GOKAK

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

ITA 485/PAN/2025[2022-23]Status: DisposedITAT Panaji17 Mar 2026AY 2022-23

Section 80P(2)(a)Section 80P(2)(d)

PERURCHETTIPALAYAM PACCS,COIMBATORE vs. ITO, NCW-4(2), COIMBATORE

In the result, appeals filed by the assessee are allowed

ITA 3220/CHNY/2025[2016-17]Status: DisposedITAT Chennai13 Mar 2026AY 2016-17

Bench: Shri Aby T. Varkey & Shri Inturi Rama Rao

For Appellant: Mr.S. Bhupendran, AdvocateFor Respondent: Mr.N. Madan Kumar, JCIT

Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

NITYANAND NAGAR VIBHAG -IV COOPERATIVE HOUSING SOCIETY LIMITED ,MUMBAI vs. ITO WARD 24(3)(1), MUMBAI

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

ITA 494/MUM/2026[2021-22]Status: DisposedITAT Mumbai12 Mar 2026AY 2021-22

Bench: Shri Narender Kumar Choudhryshri Girish Agrawal

For Appellant: Revenue byFor Respondent: Shri Pravin Salunkhe (Sr. DR.)

Section 143(1)Section 2(19)Section 250Section 70Section 80PSection 80P(1)Section 80P(2)(D)Section 80P(2)(d)

THE CAMP MULTIPURPOSE PRIMARY AGRICULTURE COOPERATIVE SOCIETY LIMITED,PERNEM, GOA vs. INCOME TAX OFFICER, WARD 2 (1), PANAJI, GOA

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

ITA 55/PAN/2026[2016-17]Status: DisposedITAT Panaji11 Mar 2026AY 2016-17

Bench: SHRI PAVAN KUMAR GADALE (Judicial Member)

Section 80P(2)(a)Section 80P(2)(d)

LA ROYAL CO-OPERATIVE HSG SOC LTD,KANDIVALI vs. ASSESSING OFFICER, KAUTILIYA BHAVAN

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

ITA 443/MUM/2026[2021-22]Status: DisposedITAT Mumbai11 Mar 2026AY 2021-22

Bench: Shri Narender Kumar Choudhryshri Girish Agrawal

For Appellant: Shri Ganshyamlal Kachhara, LdFor Respondent: Shri Pravin Salunkhe (Sr. DR.)

Section 143(1)Section 2(19)Section 250Section 70Section 80PSection 80P(1)Section 80P(2)(D)Section 80P(2)(d)

AVAI PUNDHARI WCS LTD.,AVALPUNDURAI vs. ITO, WARD-2(1), ERODE

In the result, appeal filed by the assessee stands allowed

ITA 3956/CHNY/2025[2016-17]Status: DisposedITAT Chennai06 Mar 2026AY 2016-17

Bench: Shri Inturi Rama Rao & Shri Manu Kumar Giri

For Appellant: Ms. R. Anitha, Addl.CITFor Respondent: 18.02.2026

Section 143(3)Section 2(19)Section 80PSection 80P(2)(d)

MARIGOLD MERIDIAN CO-OPERATIVE HOUSING SOCIETY LTD,MUMBAI vs. ITO WARD-41(2)(3), MUMBAI

In the result, the appeal of the assessee is allowed for statistical purpose

ITA 9071/MUM/2025[2021-22]Status: DisposedITAT Mumbai05 Mar 2026AY 2021-22

Bench: Shri Rahul Chaudhary & Shri Bijayananda Pruseth

Section 143(1)Section 143(1)(a)Section 2(19)Section 250Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

INCOME TAX OFFICER-26(1)(1), MUMBAI, MUMBAI vs. RESERVE BANK OFFICERS CO-OPERATIVE CREDIT SOCIETY LTD., MUMBAI

In the result, all the three appeals filed by the Revenue are dismissed

ITA 8190/MUM/2025[2023-24]Status: DisposedITAT Mumbai04 Mar 2026AY 2023-24

Bench: Shri Narender Kumar Choudhry & Shri Jagadishassessment Year: 2020-21 & Assessment Year: 2022-23 & Assessment Year: 2023-24 Income Tax Officer- Vs. Reserve Bank Officers Co- 26(1)(1), Mumbai Operative Credit Society Ltd. 3Rd Floor Amar Building, Sir P M Room No.254, 2Nd Floor Kautilya Road Fort, Mumbai-400001 Bhavan, Bkc, Mumbai-400051 Pan: Aaaar2789N (Appellant) (Respondent) Assessee By Shri Mandar Vaidya Department By Shri Annavaram Kosuri, Sr. Dr Date Of Hearing 02.03.2026 Date Of Pronouncement 04.03.2026

Section 143(3)Section 2(19)Section 80PSection 80P(2)(d)Section 80P(4)

INCOME TAX OFFICER-26(1)(1), MUMBAI, MUMBAI vs. RESERVE BANK OFFICERS CO-OPERATIVE CREDIT SOCIETY LTD., MUMBAI

In the result, all the three appeals filed by the Revenue are dismissed

ITA 8189/MUM/2025[2022-23]Status: DisposedITAT Mumbai04 Mar 2026AY 2022-23

Section 143(3)Section 2(19)Section 80PSection 80P(2)(d)Section 80P(4)

INCOME TAX OFFICER-26(1)(1), MUMBAI, MUMBAI vs. RESERVE BANK OFFICERS CO-OPERATIVE CREDIT SOCIETY LTD., MUMBAI

In the result, all the three appeals filed by the Revenue are dismissed

ITA 8188/MUM/2025[2020-21]Status: DisposedITAT Mumbai04 Mar 2026AY 2020-21

Section 143(3)Section 2(19)Section 80PSection 80P(2)(d)Section 80P(4)

BALAJI VIVIDODDESHA SOUHARDA SAHAKARI NIYAMITHA,HOSPET vs. INCOME TAX OFFICER, WARD NO - 1, HOSPET, HOSPET

The appeal is allowed, and the assessee is entitled to the deduction

ITA 2247/BANG/2025[2015 - 16]Status: DisposedITAT Bangalore03 Mar 2026

Bench: Shri Prashant Maharishiassessment Year : 2015-16

For Appellant: Shri Likith Patel, AdvocateFor Respondent: Shri Ganesh R. Ghale, Standing Counsel

Section 143(3)Section 254Section 80PSection 80P(2)(a)

VALENCIA CO OPERATIVE HOUSING SOCIETY LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX 41(1)(1), MUMBAI

Accordingly, Ground No. 1 & 2 raised by the Assessee are allowed

ITA 8366/MUM/2025[2020-21]Status: DisposedITAT Mumbai26 Feb 2026AY 2020-21

Bench: IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER ITA No.8366/MUM/2025 (Assessment Year:2020-2021) Valencia Co. Operative Housing Society Limited Ground Floor, Hiranandani Gardens, Powai, Mumbai - 400076. Maharashtra [PAN: AAAAV0809P] Deputy Commissioner of Income-tax, Circle, 41(1)(1), Mumbai Kautilya Bhavan, Bandra Kurla Complex, Bandra (East), Mumbai - 400051. Maharashtra. Appearance For the Appellant/

For Appellant: Shri Rajeev KhandelwalFor Respondent: Shri Nakul Agrawal

Section 143(1)Section 154Section 80PSection 80P(2)(d)

HORIZON CO OPERATIVE HOUSING SOCIETY LIMITED ,MUMBAI vs. ITO WARD 21(2)(4), MUMBAI

In the result, both the appeals filed by the assessee stand allowed

ITA 8469/MUM/2025[2018-19]Status: DisposedITAT Mumbai25 Feb 2026AY 2018-19

Bench: Shri Amit Shukla () & Shri Girish Agrawal ()

Section 143(3)Section 2(19)Section 80PSection 80P(1)Section 80P(2)(d)Section 80P(4)

HORIZON CO-OPERATIVE HOUSING SOCIETY LIMTED ,MUMBAI vs. ITO WARD 21(1)(4), MUMBAI

ITA 8468/MUM/2025[2013-14]Status: DisposedITAT Mumbai25 Feb 2026AY 2013-14

Bench: Shri Amit Shukla () & Shri Girish Agrawal () Ι.Τ.Α. Νο. 8468 & 8469/Mum/2025

Section 143(3)Section 2(19)Section 80PSection 80P(1)Section 80P(2)(d)Section 80P(4)

SHRI HANUMAN CREDIT SOUHARDA SAHAKARI SANGH LTD,BELAGAVI vs. INCOME TAX OFFICER, WARD - 1, NIPPANI

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

ITA 235/PAN/2025[2017-18]Status: DisposedITAT Panaji16 Feb 2026AY 2017-18

Bench: SHRI PAVAN KUMAR GADALE (Judicial Member)

Section 80P(2)(a)

EVEREST GRANDE COMMERCIAL PREMISES CO-OP. SOCIETY LTD,MUMBAI vs. ITO, 24 (1)(1), MUMBAI

In the result, the appeal by the assessee is allowed

ITA 8609/MUM/2025[2022-23]Status: DisposedITAT Mumbai11 Feb 2026AY 2022-23

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhaileverest Grande Commercial Premises Co- Op. Society Ltd Cts 46/34, Plot 3A Everest Grande Society, Mahakali Caves Road, Andheri Kurla Road, ............... Appellant Andheri (East), Mumbai- 400093 Pan: Aaaae5455A

For Appellant: Shri N. R AgrawalFor Respondent: Shri Pravin Salunkhe, Sr. DR

Section 142(1)Section 143(2)Section 143(3)Section 144BSection 250Section 3Section 80PSection 80P(2)(d)Section 80P(4)

AURANGABAD DIVISION LIFE INSURANCE EMPLOYEES CO-OP CREDIT SOCIETY LTD,AURANBAD vs. ITO, WARD-1(1), AURANGABAD, AURANGABAD

In the result, appeal of the assessee is allowed

ITA 3175/PUN/2025[2020-21]Status: DisposedITAT Pune10 Feb 2026AY 2020-21

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.3175/Pun/2025 निर्धारण वषा / Assessment Year: 2020-21 Aurangabad Divison Life V The Income Tax Officer, Insurance Employees Co-Op S Ward-1(1), Aurangabad. Credit Society Ltd., 11, Jeevan Prakash, Lic Office Building Adalat Road, Kranti Chowk, Aurangabad -431005 Pan: Aaaaa2245A Appellant/ Assessee Respondent /Revenue Assessee By Ca Payal Rathi (Virtual) Revenue By Shri Sadananda – Jcit Date Of Hearing 09/02/2026 Date Of Pronouncement 10/02/2026 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2020-21 Dated 24.09.2025 Emanating From The Assessment Order Passed Under Section 143(3) Read With Section 144B Of The Income Tax Act, 1961

Section 143(3)Section 144BSection 250Section 56Section 66Section 80PSection 80P(2)(a)

VISHNUANNA SAHAKARI KHAREDI VIKRI SANGH LIMITED ,SANGLI vs. ITO WARD-5, SANGLI

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 3005/PUN/2025[2020-21]Status: DisposedITAT Pune03 Feb 2026AY 2020-21

Bench: Dr.Manish Boradआयकर अपील सं. / Ita No.3005/Pun/2025 Assessment Year : 2020-21 Vishnuanna Sahakari Kharedi Vs. Income Tax Officer, Vikri Sangh Limited, Ward-5, Sangli Plot No.362-363A, Vasant Market Yard, Sangli – 416416, Maharashtra Pan : Aaaam0485A Appellant Respondent

For Appellant: Shri Pramod ShingteFor Respondent: Date of hearing

Section 143(3)Section 250Section 56Section 80P(2)(d)

MINISTRY OF COMMUNICATIONS EMPLOYEES CO-OPERATIVE HOUSING SOCIETY LIMITED ,BANGALORE vs. PR. COMMISSIONER OF INCOME TAX, BENGALURU-1, BENGALURU

In the result, the appeal of the assessee is hereby dismissed

ITA 1120/BANG/2025[2020-21]Status: DisposedITAT Bangalore28 Jan 2026AY 2020-21

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2020-21

For Appellant: Shri Aprameya, AdvocateFor Respondent: Shri Subramanian, JCIT

Section 143(3)Section 144BSection 263Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

SHIROL TALUKA KHAJAGI SHIKSHAK SEVKANCHI SHAKARI PAT SANSTHA MARYADIT,JAYSINGPUR (RURAL) vs. INCOMETAX OFFICER ICHALKARANJI, ICHALKARANJI

In the result, the appeal of the assessee is allowed

ITA 2665/PUN/2025[2015-16]Status: DisposedITAT Pune27 Jan 2026AY 2015-16

Bench: Dr.Manish Boradआयकर अपील सं. / Ita No.2665/Pun/2025 Assessment Year : 2015-16

For Appellant: Shri Pramod ShingteFor Respondent: Date of hearing

Section 147Section 148Section 2(19)Section 250Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

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