Section 2(19) of the Income Tax Act

The decision most relied on for Section 2(19) is Pr. CIT v. Totagars (395 ITR 611), cited in 1,074 of the 318 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
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.

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
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).

Pr. CIT v. Totagars Co-operative Sales Society
83 Taxmann.com 140 · 2017 · High Court
306
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
245
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)

Income Tax Officer, Ambedkar Nagar vs. M/S Sahkari Ganna Vikas Samiti, Akbarpur, Ambedkar Nagar

In the result, both these appeal(s) filed by Revenue in ITA no

ITA 93/ALLD/2020[2015-2016]Status: DisposedITAT Allahabad11 Mar 2022AY 2015-2016

Bench: Shri Vijay Pal Rao & Shri Ramit Kochar

For Appellant: Sh. A.K. Singh, Sr. DRFor Respondent: Sh. J.N. Shukla Advocate
Section 143(3)Section 2(19)Section 80P

Income Tax Offcer, Amdekar Nagar, Amebdkar Nagar vs. M/S Sahkari Ganna Vikas Samiti, Ambedkar Nagar

In the result, both these appeal(s) filed by Revenue in ITA no

ITA 92/ALLD/2020[2014-2015]Status: DisposedITAT Allahabad11 Mar 2022AY 2014-2015

Bench: Shri Vijay Pal Rao & Shri Ramit Kochar

For Appellant: Sh. A.K. Singh, Sr. DRFor Respondent: Sh. J.N. Shukla Advocate
Section 143(3)Section 2(19)Section 80P

M/S. Tungabhadra Pattina Souhardha Sahakari Niyamitha, Raichur vs. National E-Assessment Centre, Delhi

In the result, the appeals filed by the assessee are partly allowed for statistical purposes

ITA 725/BANG/2021[2018-19]Status: DisposedITAT Bangalore08 Feb 2022AY 2018-19

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

For Appellant: Sri.R.E.Balasubramaniyam, CAFor Respondent: Sri.Priyadarshi Mishra, Addl.CIT-DR
Section 194ASection 2(19)Section 40Section 5Section 80PSection 80P(2)

M/S. Tungabhadra Pattina Souhardha Sahakari Niyamitha, Raichur vs. The Income Tax, Officer, Ward-1, Raichur

In the result, the appeals filed by the assessee are partly allowed for statistical purposes

ITA 724/BANG/2021[2017-18]Status: DisposedITAT Bangalore08 Feb 2022AY 2017-18

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

For Appellant: Sri.R.E.Balasubramaniyam, CAFor Respondent: Sri.Priyadarshi Mishra, Addl.CIT-DR
Section 194ASection 2(19)Section 40Section 5Section 80PSection 80P(2)

M/S Swabhimani Souharda Credit Co Operative Ltd vs. Income Tax Officer (ITO) Ward-5(2)(3)

In the result, Writ appeals stand dismissed

ITA/832/2018HC Karnataka20 Dec 2021

Bench: S.SUJATHA,S RACHAIAH

Section 143(3)Section 260Section 4

M/S Swabhimani Souharda Credit Co-Operative Ltd vs. Income Tax Officer (ITO) Ward-5(2)(3

In the result, Writ appeals stand dismissed

ITA/833/2018HC Karnataka20 Dec 2021

Bench: S.SUJATHA,S RACHAIAH

Section 143(3)Section 260Section 4

M/S Sri Varun Souharda Credit Co Op Ltd vs. The Income Tax Officer

In the result, Writ appeals stand dismissed

ITA/295/2019HC Karnataka20 Dec 2021

Bench: S.SUJATHA,S RACHAIAH

Section 143(3)Section 260Section 4

M/S Udaya Souharda Credit Co-Op Society Ltd vs. The Income Tax Officer

In the result, Writ appeals stand dismissed

ITA/869/2018HC Karnataka20 Dec 2021

Bench: S.SUJATHA,S RACHAIAH

Section 143(3)Section 260Section 4

M/S Udaya Souharda Credit Co Op Society Ltd vs. The Income Tax Officer

In the result, Writ appeals stand dismissed

ITA/330/2019HC Karnataka20 Dec 2021

Bench: S.SUJATHA,S RACHAIAH

Section 143(3)Section 260Section 4

Belgaum Coal & Coke Consumer Co-Op Association Ltd, Belgaum vs. ITO, Ward - 1(1), Belgavi

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

ITA 103/PAN/2018[2012-13]Status: DisposedITAT Panaji17 Nov 2021AY 2012-13

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita No.103/Pan/2018 िनधा"रण वष" / Assessment Year : 2012-13 Belgaum Coal & Coke Consumer Cooperative Association Ltd., Khanapur Road, Udyambag, Belgaum-590008. .......अपीलाथ" / Appellant Pan : Aaaat4615M बनाम / V/S. Ito, Ward- 1(1), ……""यथ" / Respondent Belagavi. Assessee By : Shri Shivanand Halbhari Revenue By : Shri Sourabh Nayak सुनवाई क" तारीख / Date Of Hearing : 12.11.2021 घोषणा क" तारीख / Date Of Pronouncement : 17.11.2021 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals), Belagavi (‘Cit(A)’ For Short) Dated 23.01.2018 For The Assessment Year 2012-13. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. The Learned A.O. Has Erred In Not Allowing Deduction U/S 80P(2)(D) Of The Income Tax Act, 1961 Without Properly Verifying The Details Of Investee. 2. The Learned A.O. Has Wrongly Interpreted The Provisions Of Section 80P(2)(D) By Not Treating Investees I.E. Belgaum Industrial Cooperative Bank & Belgaum District Central Cooperative Bank As Cooperative Societies. 3. The Learned A.O. Has Wrongly Interpreted The Definition Of Cooperative Society Vide Section 2(19) Of The Income Tax Act, 1961 By Treating Those Entities Which Are Registered Under The Co-Operative Societies Act, 1912 (2 Of 1912), Or Under Any Other Law For The Time Being In Force In Any State For The Registration Of Co-Operative Societies, As Not Being Cooperative Societies.

For Appellant: Shri Shivanand HalbhariFor Respondent: Shri Sourabh Nayak
Section 143(3)Section 2(19)Section 80P(2)(a)Section 80P(2)(d)

Shri Mathaji Vividoddesha Souharda Sahakari Niyamitha, Bengaluru vs. Income Tax Officer, Ward-2(2)(1), Bangalore

In the result, appeal by the Assessee is allowed for statistical purposes

ITA 453/BANG/2021[2014-15]Status: DisposedITAT Bangalore17 Nov 2021AY 2014-15

Bench: Shri N.V. Vasudevan, Vice-

For Appellant: Shri Prakash Hegde, CAFor Respondent: Counsel
Section 143(3)Section 2(19)Section 263Section 80PSection 80P(2)(a)

Kansara Chawl Co-Op. Hsg. Soc. Ltd., Mumbai vs. Pr. CIT - 19, Mumbai

In the result, appeal is allowed

ITA 515/MUM/2021[2016-17]Status: DisposedITAT Mumbai15 Nov 2021AY 2016-17
Section 143(3)Section 2(19)Section 263Section 263(1)Section 56Section 80Section 80PSection 80P(2)(d)

M/S. Odiyoor Sri Vividoddesha Souhardha Sahakari Niyamitha, Bantwal vs. The Income Tax Officer, Ward - 2(4), Mangaluru

In the result, appeal by the assessee is treated as allowed for statistical purpose

ITA 880/BANG/2019[2015-16]Status: DisposedITAT Bangalore30 Sept 2021AY 2015-16

Bench: Shri N. V. Vasudevan & Shri Chandra Poojariassessment Year : 2015-16 M/S. Odiyoor Sri Vividoddesha Souharda Vs. The Income Tax Officer, Sahakari Niyamitha, Ward – 2(4), Sri Gurudevadatta Samstanam, Mangaluru. Odiyoor, Bantwal – 574 243. Pan : Aaaao 2537 M Assessee By : Shri. Srinivasa Kamath, Ca Revenue By : Shri. Sankar Ganesh, Jcit(Dr)(Itat), Bangalore Date Of Hearing : 30.09.2021 Date Of Pronouncement : 30.09.2021 O R D E R

For Appellant: Shri. Srinivasa Kamath, CAFor Respondent: Shri. Sankar Ganesh, JCIT(DR)(ITAT), Bangalore
Section 2(19)Section 80PSection 80P(2)(a)Section 80P(2)(d)

Shri Mathaji Vividoddesha Souharda Sahakari Niyamitha, Bengaluru vs. Income Tax Officer, Ward- 2(2)(1), Bangalore

In the result, appeal by the Assessee is allowed for statistical purposes

ITA 360/BANG/2021[2017-18]Status: DisposedITAT Bangalore20 Sept 2021AY 2017-18

Bench: Shri George George K

For Appellant: Sri.Prakash Hegde, CAFor Respondent: Sri.Ganesh R.Ghale, Standing Counsel
Section 143(3)Section 2(19)Section 234BSection 80PSection 80P(2)(a)

Shri Mathaji Vividoddesha Souharda Sahakari Niyamitha, Bangalore vs. Income Tax Officer, Ward-2(2)(1), Bengaluru

In the result, appeal by the Assessee is allowed for statistical purposes

ITA 193/BANG/2021[2015-16]Status: DisposedITAT Bangalore20 Sept 2021AY 2015-16

Bench: Shri George George K

For Appellant: Sri.Prakash Hegde, CAFor Respondent: Sri.Ganesh R.Ghale, Standing Counsel
Section 143(3)Section 234BSection 80PSection 80P(2)Section 80P(2)(a)Section 80P(4)

Income Tax Officer, Ward- 6(3)(2), Bangalore vs. M/S. the Pavagada Souharda Multi Purpose Co-Operative Limited, Bangalore

In the result, appeal by the revenue is dismissed

ITA 648/BANG/2020[2016-17]Status: DisposedITAT Bangalore16 Sept 2021AY 2016-17

Bench: Shri N. V. Vasudevan & Shri Chandra Poojariassessment Year : 2016-17 The Income Tax Officer, Vs. M/S. The Pavagada Souharda Multi Purpose Co- Ward – 6(3)(2), Operative Ltd., 2729 First Floor, 14Th Cross, Kodigehalli Gate Bangalore. Sahakarnagar, Bangalore – 560 092. Pan : Aadat 6714 E Revenue By : Shri. Priyadarshi Mishra, Addl. Cit(Dr)(Itat), Bangalore Assessee By : Shri. Madhukar G. Hegde, Ca Date Of Hearing : 14.09.2021 Date Of Pronouncement : 16.09.2021 O R D E R

For Appellant: Shri. Madhukar G. Hegde, CAFor Respondent: Shri. Priyadarshi Mishra, Addl. CIT(DR)(ITAT), Bangalore
Section 2(19)Section 5Section 6(1)Section 80PSection 80P(2)Section 80P(2)(a)

M/S. Samrudha Souharda Credit Co-Operative Limited, Bangalore vs. Income Tax Officer, Ward- 5(2)(4), Bangalore

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

ITA 129/BANG/2020[2013-14]Status: DisposedITAT Bangalore09 Apr 2021AY 2013-14

Bench: Shri Chandra Poojari

For Appellant: Shri. Guruprasad, AdvocateFor Respondent: Shri. Ganesh R. Ghale, Standing Counsel
Section 147Section 148Section 80P(2)Section 80P(2)(a)

M/S. Samrudha Souharda Credit Co-Operative Limited, Bangalore vs. Income Tax Officer, Ward- 5(2)(5), Bangalore

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

ITA 128/BANG/2020[2011-12]Status: DisposedITAT Bangalore09 Apr 2021AY 2011-12

Bench: Shri Chandra Poojari

For Appellant: Shri. Guruprasad, AdvocateFor Respondent: Shri. Ganesh R. Ghale, Standing Counsel
Section 147Section 148Section 80P(2)Section 80P(2)(a)

ITO-21(1)(4), Mumbai vs. M/S Horizon Co-Op Housing Soc. Ltd, Mumbai

In the result, the appeal filed by the revenue is hereby dismissed

ITA 2394/MUM/2019[2015-16]Status: DisposedITAT Mumbai08 Apr 2021AY 2015-16
For Appellant: Shri Niraj Sheth (AR)For Respondent: Shri Gurbinder Singh (DR)
Section 143(2)Section 80PSection 80P(2)Section 80P(2)(d)

Shri. Shankarling vs. The Income Tax Officer

WP/144171/2020HC Karnataka25 Mar 2021

Bench: The Hon’Ble Mr. Justice Sachin Shankar Magadum W.P.No.144171/2020 (T-It) Between

Section 2Section 2(19)Section 80