Which cases are most cited on Section 80P(2)(a)(i)?

Totgars Co-operative Sale Society Ltd. v. ITO (322 ITR 283) — 1,283 citing judgments; Pr. CIT v. Totagars (395 ITR 611) — 1,074 citing judgments; Mavilayi Service Co-operative Bank Ltd. v. CIT (431 ITR 1) — 999 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.

How many judgments are there on Section 80P(2)(a)(i)?

BharatTax indexes 2,347 ITAT, High Court and Supreme Court judgments that turn on Section 80P(2)(a)(i) of the Income Tax Act, 1961.

Section 80P(2)(a)(i) of the Income Tax Act

Income-tax Act, 2025: s.149

Section 80P(2)(a)(i) falls under section 80P of the Income-tax Act, 1961, which corresponds to section 149 (Deduction in respect of income of co-operative societies) of the Income-tax Act, 2025.

Read section 149 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 80P(2)(a)(i) is Totgars Co-operative Sale Society Ltd. v. ITO (322 ITR 283), cited in 1,283 of the 2,347 judgments on BharatTax that turn on this section.

Leading authorities on Section 80P(2)(a)(i)

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.

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.

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".

CIT v. Andhra Pradesh State

200 Taxmann 220 · 2011 · High Court

348

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.

Judgments on Section 80P(2)(a)(i)

Shri Ganesh Nagari Sahakari Pat Sanstha Ltd, Kolhapur vs. ITO Ward 2(1), Kolhapur

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

ITA 1232/PUN/2025[2020-21]Status: DisposedITAT Pune27 Jun 2025AY 2020-21

Bench: Dr.Manish Boradआयकर अपील सं. / Ita No.1232/Pun/2025 Assessment Year : 2020-21

For Appellant: Shri Pramod S. ShingteFor Respondent: Date of hearing

Section 143(1)(a)Section 250Section 36(1)(va)Section 80P(2)(a)Section 80P(2)(d)

Shri Saibaba Bahuuddeshiya Nagrik Credit Co-Operative Society, Nagpur vs. ITO Ward (3)(4), Nagpur

ITA 194/NAG/2025[2020-21]Status: DisposedITAT Nagpur26 Jun 2025AY 2020-21

Bench: Shri Narender Kumar Choudhry

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

B.S.N.L Employees Junior Co Operative Creidt Society Limited, Mumbai vs. ITO Ward 17(1)(2), Mumbai

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

ITA 3264/MUM/2025[2018-19]Status: DisposedITAT Mumbai26 Jun 2025AY 2018-19

Bench: Shri Narendra Kumar Billaiyashri Sandeep Singh Karhailbsnl Employees Junior Co-Operative Credit Society Ltd., 1St Floor, Bsnl Office Of Cto, M.G. Road, Fort Mumbai, ............... Appellant Mumbai - 400001 Pan : Aaaat8885H V/S Ito – 17(1)(2), Room No.109, 1St Floor Kautilya Bhavan, ……………… Respondent C-41 To C-43, G Block, Bandra Kurla Complex, Bandra (East), Mumbai - 400051 Assessee By : Shri Shekhar Patwardhan Revenue By : Shri Bhagirath Ramawat, Sr. Dr

For Appellant: Shri Shekhar PatwardhanFor Respondent: Shri Bhagirath Ramawat, Sr. DR

Section 250Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

M/S. the Panniyankara Service Co-Operative Bank Limited, Kozhikode vs. ITO, Ward-1(3), Kozhikode

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

ITA 419/COCH/2025[2015-16]Status: DisposedITAT Cochin25 Jun 2025AY 2015-16

Bench: Shri Inturi Rama Rao, Am & Shri Sonjoy Sarma, Jm

For Appellant: Shri Aryn Raj S., AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R

Section 143(3)Section 40A(3)Section 80PSection 80P(2)(a)Section 80P(4)

Kalikavu Service Co-Operative Bank Limited, Malappuram vs. ITO, Ward 2, Tirur

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

ITA 352/COCH/2025[2017-18]Status: DisposedITAT Cochin25 Jun 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Sonjoy Sarma, Jm

For Appellant: Shri Hussain K., AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R

Section 143(3)Section 80PSection 80P(2)(a)Section 80P(4)

Kalikavu Service Co-Operative Bank Limited, Malappuram vs. ITO, Ward 2, Tirur

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

ITA 351/COCH/2025[2013-14]Status: DisposedITAT Cochin25 Jun 2025AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri Sonjoy Sarma, Jm

For Appellant: Shri Hussain K., AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R

Section 143(3)Section 80PSection 80P(2)(a)Section 80P(4)

Vilavattam Service Co-Operative Bank Ltd No 337, Thrissur vs. Income Tax Officer Ward 2(3), Thrissur

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

ITA 633/COCH/2023[2017-18]Status: DisposedITAT Cochin25 Jun 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Sonjoy Sarma, Jm

For Appellant: Shri Alan P. Dev, AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R

Section 143(3)Section 80PSection 80P(2)(a)Section 80P(4)

Vilavattam Service Co-Operative Bank Ltd No 337, Thrissur vs. Income Tax Officer, Thrissur

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

ITA 632/COCH/2023[2015-16]Status: DisposedITAT Cochin25 Jun 2025AY 2015-16

Bench: Shri Inturi Rama Rao, Am & Shri Sonjoy Sarma, Jm

For Appellant: Shri Alan P. Dev, AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R

Section 143(3)Section 80PSection 80P(2)(a)Section 80P(4)

Deepa Credit Co-Operative Society Limited, Mysuru vs. Income Tax Officer, Ward-1(1), Mysuru

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

ITA 475/BANG/2025[2014-15]Status: DisposedITAT Bangalore25 Jun 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2014-15

For Appellant: Ms. Sunaina Bhatia, AdvocateFor Respondent: Shri Ganesh R Ghale, Advocate, Standing

Section 57Section 80P(2)(a)

The Central Financial Credit and Investment Co Operative India Ltd, Kottayam vs. Income Tax Officer, Kottayam

In the result, we dismiss these I

ITA 282/COCH/2025[2021-22]Status: DisposedITAT Cochin24 Jun 2025AY 2021-22

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm Assessment Year: 2021-22

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R

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

The Eroor Service Cooperative Bank Limited No E859, Eroor vs. Income Tax Officer, Corporate Ward 2(1), Kochi

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

ITA 259/COCH/2025[2020-2021]Status: DisposedITAT Cochin24 Jun 2025AY 2020-2021

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm Assessment Year: 2020-21 Eroor Service Co-Op. Bank Ltd. .......... Appellant Eroor P.O., Thripunithura, Ernakulam 682306 [Pan: Aacat5303Q] Vs. Ito, Corporate Ward 2(1), Kochi .......... Respondent Appellant By: Shri Amaljit P.J., Ca Respondent By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 26.05.2025 Date Of Pronouncement: 24.06.2025 O R D E R Per: Inturi Rama Rao, Am This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 03.02.2025 For Assessment Year (Ay) 2020-21. 2. Brief Facts Of The Case Are That The Appellant Is A Co-Operative Society Registered Under The Kerala State Co-Operative Societies Act, 1969. It Is Engaged In The Business Of Accepting Deposits From Members & Providing Credit Facilities To Members. The Return Of Income For Ay 2020-21 Was Filed On 22.12.2020 Declaring Nil

For Appellant: Shri Amaljit P.J., CAFor Respondent: Smt. Leena Lal, Sr. D.R

Section 143(3)Section 63Section 64Section 80P

Yazaki India Employees Co Operative Credit Society Limited, Pune vs. Income Tax Officer 12(4), Pune

In the result, appeal of the assessee is allowed

ITA 911/PUN/2025[2017-2018]Status: DisposedITAT Pune24 Jun 2025AY 2017-2018

Bench: Dr.Manish Boradआयकर अपील सं. / Ita No.911/Pun/2025 Assessment Year : 2017-18

For Appellant: NoneFor Respondent: Date of hearing

Section 143(3)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

K26 Vadakkupuduppalayam Paccs, Erode vs. ITO, Ward-2(4), Erode

In the result, the appeal of the assessee is allowed

ITA 595/CHNY/2025[2013-14]Status: DisposedITAT Chennai24 Jun 2025AY 2013-14

Bench: Shri George George Kand Shri S.R. Raghunatha

For Appellant: Ms. G. Vardini Karthik, AdvocateFor Respondent: Shri Kumar Chandran, JCIT

Section 143(3)Section 2(16)Section 250Section 80(2)(a)Section 80PSection 80P(2)(a)

K26 Vadakkupuduppalayam Paccs, Erode vs. ITO, Ward-2(4), Erode

In the result, the appeal of the assessee is allowed

ITA 594/CHNY/2025[2012-13]Status: DisposedITAT Chennai24 Jun 2025AY 2012-13

Bench: Shri George George Kand Shri S.R. Raghunatha

For Appellant: Ms. G. Vardini Karthik, AdvocateFor Respondent: Shri Kumar Chandran, JCIT

Section 143(3)Section 2(16)Section 250Section 80(2)(a)Section 80PSection 80P(2)(a)

Chingoli Service Co-Operative Bank Limited, Chingoli vs. Income Tax Officer, Alappuzha

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

ITA 360/COCH/2025[2022-23]Status: DisposedITAT Cochin23 Jun 2025AY 2022-23

Bench: Shri Inturi Rama Rao, Am

For Appellant: Shri Bijumon Antony, CAFor Respondent: Smt. Leena Lal, Sr. D.R

Section 139(1)Section 147Section 148Section 80PSection 80P(2)(a)Section 80P(4)

Chingoli Service Co-Operative Bank Ltd, Chingoli vs. Income Tax Officer, Alappuzha

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

ITA 359/COCH/2025[2015-16]Status: DisposedITAT Cochin23 Jun 2025AY 2015-16

Bench: Shri Inturi Rama Rao, Am

For Appellant: Shri Bijumon Antony, CAFor Respondent: Smt. Leena Lal, Sr. D.R

Section 139(1)Section 147Section 148Section 80PSection 80P(2)(a)Section 80P(4)

The Thudanganad Service Co-Operative Bank Ltd, Thudanganad vs. ITO, Ward 1, Thodupuzha

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

ITA 332/COCH/2025[2017-18]Status: DisposedITAT Cochin23 Jun 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2017-18 Thudanganad Service Co-Op. Bank Ltd. .......... Appellant Thudanganad P.O., Muttom 685587 [Pan: Aacat5997N] Vs. The Income Tax Officer, Ward-1, Thodupuzha .......... Respondent Appellant By: Shri Arun Raj S., Advocate Respondent By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 26.05.2025 Date Of Pronouncement: 23.06.2025 O R D E R This Appeal Filed By The Assessee Is Directed Against The Order Of The Commissioner Of Income Tax (Appeals)-1, Nashik [Cit(A)] Dated 20.03.2025 For Assessment Year (Ay) 2017-18. 2. Brief Facts Of The Case Are That The Assessee Is A Co-Operative Society Registered Under The Kerala State Co-Operative Societies Act, 1969. The Return Of Income For Ay 2017-18 Was Filed On 29.10.2017 Declaring Nil Income. The Ito, Ward 2, Thodupuzha (Hereinafter Called "The Ao") Issued Notices U/S. 143(2) & 142(1) Of The Income Tax Act, 1961 (The Act). In Response To The Notice U/S. 142(1) Dated 09.10.2019, The Assessee Filed Necessary Documents. On Verification Of The Bye Laws & Other Documents It Is Found That The Appellant Is 2 Thudanganad Service Co-Op. Bank Ltd. Engaged In Banking Activity. Against The Said Return Of Income, The Assessment Was Completed By The Ao Vide Order Dated 19.12.2019 Passed U/S. 143(3) Of The Act At A Total Income Of Rs. 14,40,605/-. While Doing So, The Ao Disallowed The Claim For Deduction Of Rs. 14,40,605/- U/S. 80P(2)(D) Of The Act Being Dividend Income Received From Other Co-Operative Societies.

For Appellant: Shri Arun Raj S., AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R

Section 142(1)Section 143(2)Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

Engandiyur Farmers Service Co-Operative Bank Limited No F 977, Kundaliyur vs. Income Tax Officer, Guruvayur

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

ITA 262/COCH/2025[2023-2024]Status: DisposedITAT Cochin23 Jun 2025AY 2023-2024

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm Assessment Year: 2023-24 Engandiyur Farmers Service Co-Op. Bank Ltd. .......... Appellant Door No. Xiv/289, Kundaliyur P.O., Thrissur [Pan: Aaaae7670D] Vs. The Income Tax Officer, Ward 1 & Tps .......... Respondent Guruvayur Appellant By: Shri Ramdas M., Ca Respondent By: Shri Sundarasan S., Cit-Dr Date Of Hearing: 26.05.2025 Date Of Pronouncement: 23.06.2025

For Appellant: Shri Ramdas M., CAFor Respondent: Shri Sundarasan S., CIT-DR

Section 139(1)Section 143(1)Section 80ASection 80PSection 80P(2)(a)