Section 57 of the Income Tax Act

The decision most relied on for Section 57 is CIT v. Andhra Pradesh State (200 Taxmann 220), cited in 230 of the 422 judgments on BharatTax that turn on this section.

Leading authorities on Section 57

CIT v. Andhra Pradesh State
200 Taxmann 220 · 2011 · High Court
230
citing judgments

Interest earned by a Co-operative Society from investing fixed deposits in banks is entitled to a deduction under Section 80P(2)(a)(i) of the Income-tax Act.

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. Bankipur Club Ltd.
226 ITR 97 · 1997 · Supreme Court
114
citing judgments

The doctrine of mutuality applies only when there is complete identity between the contributors to a common fund and the participants in its surplus. Income received from non-members or distinct classes of members who do not share this identity is not covered by mutuality and is taxable.

Totgars Co-operative Sale Society Ltd. v. ITO
58 Taxmann.com 35 · 2015 · High Court
114
citing judgments

When a co-operative society earns interest on deposits with scheduled banks, this income is assessable under "Income from other sources" (Section 56), and the society is entitled to deduct related administrative and proportionate expenses under Section 57 to tax only the net interest income.

CIT v. Karnataka State Co-operative Apex Bank
251 ITR 194 · 2001 · Supreme Court
106
citing judgments

Interest income earned by a co-operative bank from statutory investments or mandatory deposits, which are essential for conducting its banking business, qualifies as business income and is exempt under Section 80P(2)(a)(i) of the Income-tax Act.

CIT v. V.P. Gopinathan
248 ITR 449 · 2001 · Supreme Court
66
citing judgments

Interest paid on a loan taken against the security of a fixed deposit cannot be set off against or reduced from the interest income earned on that fixed deposit. The Income-tax Act does not permit such netting.

79 Taxman 378/216 ITR 548 (Bom.) 4. CIT v. Macbrout Engineering (P.) Ltd.
52 Taxmann.com 219 · 2014 · High Court
43
citing judgments

If the Revenue accepts the Tribunal's decision for earlier years without challenge, it cannot assail the same decision in subsequent years, provided the facts are similar.

Seth R. Dalmia v. CIT
110 ITR 644 · 1977 · Supreme Court
40
citing judgments

An indirect connection between expenditure and income can be sufficient to establish the required nexus for deductibility under Section 57(iii). The connection need not be direct.

254(2) of the Act. In Honda Siel Power Products Ltd. v. CIT
295 ITR 466 · 2007 · Supreme Court
35
citing judgments

A mistake apparent from the record that prejudices a party is rectifiable under section 254(2) of the Act.

Cartini India Ltd. v. Addl. CIT & Anr.
314 ITR 275 · 2009 · High Court
34
citing judgments

Reopening an assessment based on a mere change of opinion, without any tangible material, is invalid. The Assessing Officer cannot withdraw an issue after considering the assessee's reply and then re-open the case on the same grounds.

Judgments on Section 57

B U E H B CO-OP SOCIETY LIMITED,BENGALURU vs. INCOME TAX OFFICER WARD 3(2) (1), BENGALURU

ITA 266/BANG/2026[2018-19]Status: DisposedITAT Bangalore07 Apr 2026AY 2018-19

Bench: Shri Prashant Maharishi, Vice – & Shri Soundararajan K.

For Appellant: Shri Prakhyat, AdvocateFor Respondent: Shri Balusamy N., JCIT-DR
Section 142(1)Section 143(2)Section 250Section 57Section 80PSection 80P(2)(a)

BUEHB CO-OP SOCIETY LIMITED ,BANGALORE vs. INCOME TAX OFFICER, WARD-1(2)(1), BANGALORE

ITA 2725/BANG/2025[2017-18]Status: DisposedITAT Bangalore07 Apr 2026AY 2017-18

Bench: Shri Prashant Maharishi, Vice – & Shri Soundararajan K.

For Appellant: Shri Prakhyat, AdvocateFor Respondent: Shri Balusamy N., JCIT-DR
Section 142(1)Section 143(2)Section 250Section 57Section 80PSection 80P(2)(a)

KAMILU ABOOBACKER KALATHINGAL,MUBMAI vs. INCOME TAX OFFICE WARD 26(2)(1), MUMBAI

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

ITA 7772/MUM/2025[2014-15]Status: DisposedITAT Mumbai06 Apr 2026AY 2014-15

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2014-15 Kamilu Aboobacker Vs Income Tax Officer, Ward- Kalathingal 26(2)(1), Mumbai . Kautilya Bhavan, Bandra 403/404, B-12, Ankur Chs Kurla Complex, Mumbai- Ltd, Kalpak Estate, Kane 400051 Nagar, Mumbai-400037 Pan: Aaepk5562H (Appellant) (Respondent) Assessee By Shri Rohan Despande, Adv. Department By Shri Hemanshu Joshi, Sr Dr Date Of Hearing 23.02.2026 Date Of Pronouncement 06.04.2026

Section 143(3)Section 2(22)(e)Section 57Section 68

SUNITHA MALU,HYDERABAD vs. ITO, WARD-5(1), HYDERABAD

ITA 1921/HYD/2025[2018-19]Status: DisposedITAT Hyderabad30 Mar 2026AY 2018-19
Section 143(3)Section 50CSection 57

FAIZANE MADINA AGRA SOCIETY,AGRA vs. CIRCLE 1(1)(1)- AGRA, AGRA

The appeal is allowed for statistical purposes

ITA 551/AGR/2025[2017-18]Status: DisposedITAT Agra25 Mar 2026AY 2017-18

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singhassessment Year: 2017-18 Faizane Madina Agra Vs. Circle 1(1)(1) Agra Society, Nagla Mewati Tajganj, H.O., Agra. Pan : Aaatf4716E (Appellant) (Respondent) Assessee By Shri Akash Agarwal, Ca. Department By Shri Anil Kumar, Sr. Dr Date Of Hearing 18.02.2026 Date Of Pronouncement 18.02.2026 Order

Section 143(2)Section 143(3)Section 250Section 57

SURAJ VIJAY KULKARNI,MUMBAI vs. ITO 8(1)(3), MUMBAI

In the result, the addition is restricted to Rs

ITA 8317/MUM/2025[2010-11]Status: DisposedITAT Mumbai18 Mar 2026AY 2010-11

Bench: SHRI ANIKESH BANERJEE (Judicial Member), SHRI JAGADISH (Accountant Member)

For Appellant: Shri Vimal Punmiya & Mr. Dhaval SalotFor Respondent: Shri S. Anbuselvan (SR AR)
Section 143(3)Section 148Section 250Section 69

KANAKA CREDIT COOPERATIVE SOCIETY LTD.,,HOSADURGA vs. INCOME TAX OFFICE, WARD-2, CHITRADURGA

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

ITA 2915/BANG/2025[2012-13]Status: DisposedITAT Bangalore17 Mar 2026AY 2012-13

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2012-13

For Appellant: Shri Girish T.L, CAFor Respondent: Shri Ganesh R Ghale, Advocate – Standing
Section 143(3)Section 250Section 56Section 57Section 80PSection 80P(2)(a)

GURGAON ONE RESIDENT WELFARE ASSOCIATION,GURGAON vs. ITO-WARD 1(5),GURGAON, GURGAON

In the result appeal of the assessee is allowed

ITA 4145/DEL/2025[2017-18]Status: DisposedITAT Delhi13 Mar 2026AY 2017-18

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumarita No.4145/Del/2025 (Assessment Year 2017-18) Gurgaon One Resident Welfare Income Tax Officer, Association, Ward-1(5), Gurgaon. Sector-22, Mullahera, Vs. Old Delhi Gurgaon Road, Gurgaon-122015, Haryana. Pan-Aaaag5591K (Appellant) (Respondent) Assessee By Shri M.R. Sahu, Ca Shri Manish Gupta, Sr. Dr. Department By Date Of Hearing 09.03.2026 Date Of Pronouncement 13.03.2026 O R D E R Per Vimal Kumar, Jm: The Appeals Filed By The Assessee Are Against Orders Dated 13.06.2025 Of The Learned Commissioner Of Income Tax (Appeals)-Mumbai [Hereinafter Referred To As ‘The Ld. Cit(A)’] Passed U/S 250 Of The Income Tax Act, 1961, [Hereinafter Referred To As ‘The Act’] Arising Out Of Assessment Orders Dated 28.12.2018 & 13.11.2019 Of Ld. Assessing Officer, Ward-1(5), Gurgaon For Assessment Years 2016-17 & 2017-18 Respectively. Gurgaon One Resident Welfare Association Vs. Ito

Section 124(3)(a)Section 142(1)Section 143(2)Section 250Section 57

GURGAON ONE RESIDENT WELFARE ASSOCIATION ,GURGAON vs. ITO-WARD 1(5)-GURGAON, GURGAON

In the result appeal of the assessee is allowed

ITA 4144/DEL/2025[2016-17]Status: DisposedITAT Delhi13 Mar 2026AY 2016-17

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumarita No.4145/Del/2025 (Assessment Year 2017-18) Gurgaon One Resident Welfare Income Tax Officer, Association, Ward-1(5), Gurgaon. Sector-22, Mullahera, Vs. Old Delhi Gurgaon Road, Gurgaon-122015, Haryana. Pan-Aaaag5591K (Appellant) (Respondent) Assessee By Shri M.R. Sahu, Ca Shri Manish Gupta, Sr. Dr. Department By Date Of Hearing 09.03.2026 Date Of Pronouncement 13.03.2026 O R D E R Per Vimal Kumar, Jm: The Appeals Filed By The Assessee Are Against Orders Dated 13.06.2025 Of The Learned Commissioner Of Income Tax (Appeals)-Mumbai [Hereinafter Referred To As ‘The Ld. Cit(A)’] Passed U/S 250 Of The Income Tax Act, 1961, [Hereinafter Referred To As ‘The Act’] Arising Out Of Assessment Orders Dated 28.12.2018 & 13.11.2019 Of Ld. Assessing Officer, Ward-1(5), Gurgaon For Assessment Years 2016-17 & 2017-18 Respectively. Gurgaon One Resident Welfare Association Vs. Ito

Section 124(3)(a)Section 142(1)Section 143(2)Section 250Section 57

KAUSHAL HAZARILAL AGRAWAL,VADODARA vs. THE DY.CIT, CENTRAL CIRCLE-1, VADODARA

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

ITA 7/AHD/2026[2017-18]Status: DisposedITAT Ahmedabad12 Mar 2026AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinha

For Appellant: Shri Karan Bakshi, AdvocateFor Respondent: Shri C Dharani Nath, Sr. DR
Section 142(1)Section 143(3)Section 144Section 148Section 263Section 57

UDAYA SOUHARDA CO-OPERATIVE SOCIETY LIMITED ,BANGALORE vs. INCOME TAX OFFICER WARD-5(1)(1), BANGALORE

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

ITA 2472/BANG/2025[2020-21]Status: DisposedITAT Bangalore12 Mar 2026AY 2020-21

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

For Appellant: Shri Tharun Kothari, CAFor Respondent: Shri Subramanian, JCIT (DR)
Section 57Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

KAMLESH SHARMA, RAIPUR,RAIPUR vs. DCIT, CIRCLE-1(1), RAIPUR, RAIPUR

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

ITA 70/RPR/2026[2020-21]Status: DisposedITAT Raipur06 Mar 2026AY 2020-21

Bench: Shri Partha Sarathi Chaudhury, Jm & Shri Avdhesh Kumar Mishra, Am आयकर अपील सं. / Ita No: 70/Rpr/2026 (िनधा"रण वष" Assessment Year: 2020-21) Kamlesh Sharma, House No.109, Vs Deputy Commissioner Of Income Harihant Nagar, Sarona, Tax, Circle-1(1), Central Revenue Ring Road No.1, Raipur-492001, Cg Building, Civil Lines, Raipur-492001 Pan: Bppps4514C (अपीलाथ"/Appellant) (""थ" / Respondent) : िनधा"रती की ओर से / Assessee By : None (Adjournment Petition Filed) राज" की ओर से / Revenue By : Dr. Priyanka Patel, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 20/02/2026 घोषणा की तारीख / Date Of : 06/03/2026 Pronouncement आदेश / O R D E R Per Avdhesh Kumar Mishra, Am: This Appeal For Assessment Year (‘Ay’) 2020-21 Filed By The Assessee Is Directed Against The Order Dated 18.12.2025 Of The Commissioner Of Income Tax (Appeals), [‘Cit(A)’], National Faceless Appeal Centre (‘Nfac’), Delhi Passed Under Section 250 Of The Income Tax Act, 1961 (‘Act’).

For Appellant: None (Adjournment Petition filed)For Respondent: Dr. Priyanka Patel, Sr. DR
Section 10Section 139(1)Section 147Section 148Section 151ASection 249(3)Section 250Section 57Section 69

RAMESH NANJI GAMI,NAVI MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX, NAVI MUMBAI

In the result, appeal of the assessee is allowed

ITA 6027/MUM/2025[2017-2018]Status: DisposedITAT Mumbai04 Mar 2026AY 2017-2018

Bench: Shri Sandeep Gosain & Shri Omkareshwar Chidara

Section 143(3)Section 250Section 36Section 36(1)Section 57

VIDYUT EMPLOYEES CO-OPERATIVE HOUSING SOCIETY,HYDERABAD vs. DCIT, CIRCLE-6(1), HYDERABAD, HYDERABAD

In the result, appeal of the Assessee is partly allowed

ITA 1878/HYD/2025[2018-19]Status: DisposedITAT Hyderabad27 Feb 2026AY 2018-19

Bench: Shri Vijay Pal Raoआ.अपी.सं /Ita No.1878/Hyd./2025 Assessment Year 2018-2019 Vidyut Employees Co- The Dcit, Operative Housing Vs. Circle-6(1), Society, Hyderabad. Hyderabad – 500 004. Pin – 500 034. Telangana. Telangana. Pan Aaaav5182H (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Sri Y V Bhanu Narayan Rao, Ca राज" व "ारा /Revenue By: Sri Suresh Babu Kn, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 26.02.2026 घोषणा की तारीख/Pronouncement: 27.02.2026 आदेश/Order

For Appellant: Sri Y V Bhanu Narayan Rao, CAFor Respondent: Sri Suresh Babu KN, Sr. AR
Section 144BSection 147Section 148Section 148ASection 151ASection 250

MANISH KANTILAL HARIA,MUMBAI vs. INCOME TAX OFFICER INTERNATIONAL TAX WARD 2 (2) (1), MUMBAI

ITA 6187/MUM/2025[2020-21]Status: DisposedITAT Mumbai13 Feb 2026AY 2020-21

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhail

For Appellant: Shri Pankaj Chag (virtually appeared)For Respondent: Shri Pravin Salunkhe, Sr. DR
Section 250

MAX SQUARE LTD,NOIDA vs. ITO WARD-5(1)(5), NOIDA

In the result, the appeal of the assessee is dismissed

ITA 4100/DEL/2025[2021-22]Status: DisposedITAT Delhi13 Feb 2026AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2021-22] Max Square Ltd. Vs Ito L-12, Max Tower, Sector-16-B Ward-5(1)(5) Gautam Budha Nagar Noida Noida, Uttar Pradesh-201301 Pan-Aagcn5808G Appellant Respondent Appellant By Shri Anil Bhalla, Ca & Shri Nitin Kumar Sharma, Ca Respondent By Shri Gouranga Chandra Das, Sr. Dr Date Of Hearing 08.12.2025 Date Of Pronouncement 13.02.2026 Order Per Manish Agarwal, Am : The Present Appeal Is Filed By Assessee Against The Order Dated 30.05.2025 Of Ld. Commissioner Of Income Tax (A), National Faceless Appeal Centre (“Nfac”), Delhi [“Ld. Cit(A)”] In Appeal No. Nfac/2020-21/10308419 Passed U/S 250 Of The Income Tax Act, 1961 [“The Act”] Arising Out Of Assessment Order Dated 07.12.2023 Passed U/S 143(3) R.W.S. 144B Of The Act Pertaining To Assessment Year 2021-22. 2. Brief Acts Of The Case Are That The Assessee Is A Company, Engaged In The Business Of Real Estates Development & Started Construction Of Commercial Complex Project “Max Square” At Sector 129, Noida. The Assessee Borrowed Funds From Indusind Bank Amounting To Inr 29.45 Crores For The Construction & Further Raised Funds Through Issue Of Equity/Ccd’S. The Funds Which Remained Un-Utilized, Were Invested Temporary In Fdrs From Which Interest Was Received Of Inr 63,77,502/- & Was Credited To The Cost Of Construction. However, The Ao Has Held The Same As Taxable Under The Head “Income From Other Sources”.

Section 143(3)Section 250

SAI DISHA SAMAJIK VIKAS SANSHTA,AURANGABAD vs. EXEMPTION WARD, AURANGABAD

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

ITA 2502/PUN/2025[2018-19]Status: DisposedITAT Pune12 Feb 2026AY 2018-19

Bench: Dr.Manish Borad & Ms.Astha Chandraआयकर अपील सं. / Ita No.2502/Pun/2025 Assessment Year : 2018-19 Sai Disha Samajik Vikas Vs. Income Tax Officer, Sanstha, Exemption Ward, Third Floor, Soniya Chamber, Aurangabad Near Seven Jakna Road, Near Bridge, Aurangabad – 431005 Maharashtra Pan : Aakts9805R Appellant Respondent

For Appellant: NoneFor Respondent: Shri Pramod Shahakar
Section 144Section 250(6)Section 57

MEET CORPORATION,AHMEDABAD vs. THE ITO, WARD-3(1)(2), AHMEDABAD

In the result, the appeal filed by the assessee in ITA No

ITA 2064/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad11 Feb 2026AY 2020-21

Bench: DR. BRR Kumar (Vice President), Shri T. R. Senthil Kumar (Judicial Member)

Section 115BSection 143(3)Section 147Section 148Section 57Section 68

MEET CORPORATION,AHMEDABAD vs. THE ITO, WARD-3(1)(2), AHMEDABAD

In the result, the appeal filed by the assessee in ITA No

ITA 2063/AHD/2025[2016-17]Status: DisposedITAT Ahmedabad11 Feb 2026AY 2016-17

Bench: DR. BRR Kumar (Vice President), Shri T. R. Senthil Kumar (Judicial Member)

Section 115BSection 143(3)Section 147Section 148Section 57Section 68

SRI GURU VAPPATHINA SWAMY PATHINA SAHAKARA SANGHA NIYAMITHA,OPP OPPATHINA SANGHA MATT, HOSADURGA vs. INCOME TAX OFFICER, INCOME TAX OFFICER, WARD , CHITRADURGA

The Appeal of the Assessee is allowed holding that Assessee is entitled to deduction u/s

ITA 2483/BANG/2025[2022-23]Status: DisposedITAT Bangalore11 Feb 2026AY 2022-23

Bench: Shri Prashant Maharishi, Vice –Assessment Year : 2022-23 M/S. Sri Guru Vappathina Swamy Pathin Sahakara Sangha The Income Tax Officer, Niyamitha, Ward-1, Opp Oppathina Sangha Matt, Vs. Chitradurga. Hosadurga – 577 501. Pan: Aaaas3998Q Appellant Respondent

For Appellant: Ms. Shreesha, CA
Section 143(3)Section 56Section 57Section 80P(2)(a)Section 80P(2)(d)

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Section 57 of the Income Tax Act — Case Laws | BharatTax