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)

Surabhi Souharda Credit Co-Operative Society Limited, Bengaluru vs. Income Tax Officer, Ward-7(2)(5), Bangalore

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

ITA 777/BANG/2024[2018-19]Status: DisposedITAT Bangalore24 Jun 2024AY 2018-19

Bench: IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “C” BENCH, BENGALURU Before Shri Chandra Poojari (Accountant Member), Shri Soundararajan K. (Judicial Member)

For Appellant: Shri Kiran Kumar, AdvocateFor Respondent: Shri V. Parithivel, JCIT-DR

Section 143(3)Section 144BSection 250Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

Murude Sahakari Patsanstha Maryadit, Mumbai vs. Income Tax Officer, Ward-22(2)(1), Mumbai

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

ITA 1605/MUM/2024[2016-17]Status: DisposedITAT Mumbai21 Jun 2024AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2016-17

For Appellant: Mr. Dharan GandhiFor Respondent: Ms. Usha Gaikwad, Sr. DR

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

Mhasimata Mahila Gramin Bigar Sheti Sahakari Pathsanstha Ltd, Dhule vs. ITO, Ward1, Dhule

ITA 881/PUN/2024[2017-18]Status: DisposedITAT Pune20 Jun 2024AY 2017-18

Bench: Dr. Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.881/Pun/2024 िनधा"रण वष" / Assessment Year : 2017-18 Mhasimata Mahila Gramin V The Income Tax Officer, Bigar Sheti Sahakari S Ward-1, Dhule. Pathsanstha Limited, Nizampur Sakri, Dhule- 424305. Pan: Aaeam9576E Appellant / Assessee Respondent / Revenue Assessee By Shri Hemant Shah – Ar Revenue By Shri Rajesh Gawali – Addl.Cit(Dr) Date Of Hearing 19/06/2024 Date Of Pronouncement 20/06/2024 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(Addl/Jcit)(A)-5, Kolkata U/Sec.250 Of The Act Dated 27.02.2024. The Assessee Has Raised Following Grounds Of Appeal : “1. The Learned A.O Has Grossly Erred In Disallowing The Deduction Claimed U/S.80P(2)(A)(I) Of Income Tax Act, 1961 In Respect Of Interest Received Of Rs. 4,12,160/ From Central Bank Of India & Dena Bank, Which Is A Attributed To The Part Of Business Income & Hence Appellant Is Eligible For The Deduction. Therefore, Finding Of The Learned A.O Be Vacated & Due Deduction U/S. 80P(2)(A)(I) Of The I T Act May Please Be Allowed. Mhasimata Mahila Gramin Bigar Sheti Sahakari Pathsanstha Limited [A]

Section 208Section 234Section 250Section 80P(2)Section 80P(2)(A)Section 80P(2)(a)

Income Tax Officer, Ward-1(7), Hubballi vs. The Dharwad Urban Credit Souharda Sahakari, Dharwad

In the result, the appeal filed by the revenue stands partly allowed for statistical purposes

ITA 552/BANG/2024[2017]Status: DisposedITAT Bangalore18 Jun 2024

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2017-18

For Appellant: Shri Shree Raksha D, CAFor Respondent: Shri V. Parithivel, JCIT – DR

Section 142(1)Section 143(2)Section 143(3)Section 68Section 80P(2)(a)Section 80P(2)(d)

Income Tax Officer, Bkc, Mumbai vs. Idbi Staff Co-Operative Society Ltd, Mumbai

ITA 1209/MUM/2024[2020-21]Status: DisposedITAT Mumbai18 Jun 2024AY 2020-21

Bench: Shri Anikesh Banerjee & Shri Gagan Goyal

Section 143(3)Section 144BSection 14ASection 194ASection 250Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8U

Income Tax Officer, Mumbai vs. Idbi Staff Co-Operative Credit Society Ltd, Mumbai

ITA 1207/MUM/2024[2013-14]Status: DisposedITAT Mumbai18 Jun 2024AY 2013-14

Bench: Shri Anikesh Banerjeeand Shri Gagan Goyal

Section 143(3)Section 144BSection 14ASection 194ASection 250Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8U

Backbay Premises Co-Op Society Ltd., Mumbai vs. National Faceless Appeal Centre, Delhi

In the result, the appeals are allowed

ITA 4146/MUM/2023[2014-15]Status: DisposedITAT Mumbai14 Jun 2024AY 2014-15

Bench: Justice (Retd.) C V Bhadang, Hon’Ble & Shri B R Baskaran, Hon’Ble

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Ashok Kumar Ambastha

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

Backbay Premises Co-Op Society Ltd., Mumbai vs. National Faceless Assement Centre, Delhi

In the result, the appeals are allowed

ITA 4144/MUM/2023[2015-16]Status: DisposedITAT Mumbai14 Jun 2024AY 2015-16

Bench: Justice (Retd.) C V Bhadang, Hon’Ble & Shri B R Baskaran, Hon’Ble

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Ashok Kumar Ambastha

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

K 637 Pasur Primary Agricultural Co-Op Credit Society, Erode vs. ITO, Ncw2(3), Erode

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

ITA 697/CHNY/2024[2012-13]Status: DisposedITAT Chennai13 Jun 2024AY 2012-13

Bench: Shri Mahavir Singhand Shri S.R. Raghunatha

For Appellant: Shri P.M. Kathir, AdvocateFor Respondent: Shri N. Sanjay Gandhi, JCIT

Section 143(3)Section 2(16)Section 2(6)Section 80PSection 80P(2)(a)

M/S. Sri. Vasavi Vividoddesha Souharda Sahakari Niyamitha, Kollegal vs. Income Tax Officer, Ward-1, Chamarajanagar

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

ITA 829/BANG/2024[2017-18]Status: DisposedITAT Bangalore13 Jun 2024AY 2017-18

Bench: Shri George George K & Shri Waseem Ahmedr Assessment Year : 2017-18 M/S. Sri Vasavi Vividoddesha Souharda Vs. Ito, Sahakari Niyamitha, Ward – 1, 7/454A, Srinivasa Mansion, I Floor, Chamarajanagar. New Bus Stand Road, Kollegal – 571 440. Pan : Aadas 1521 L Appellant Respondent Assessee By : Shri. Vageesh Hegde, Ca Revenue By : Shri. Ganesh R Gale, Standing Counsel For Department. Date Of Hearing : 12.06.2024 Date Of Pronouncement : 13.06.2024

For Appellant: Shri. Vageesh Hegde, CAFor Respondent: Shri. Ganesh R Gale, Standing Counsel for Department

Section 2(19)Section 250Section 56Section 57Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

The Savanoor Primary Agriculture Credit Co-Operative Society Limited, Puttur vs. Income Tax Officer, Ward-1, Puttur

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

ITA 676/BANG/2024[2017-18]Status: DisposedITAT Bangalore13 Jun 2024AY 2017-18

Bench: Shri George George K & Shri Waseem Ahmedr Assessment Year : 2017-18 M/S. Savanoor Primary Agriculture Credit Vs. Ito, Co-Operative Society Ltd., Ward – 1, Savanoor Co-Operative Agricultural Bank Ltd., Puttur. Savanoor – 574 202. Pan : Aaeat 1118 M Appellant Respondent Assessee By : Shri. Srikrishna, Ca Revenue By : Shri. Ramnathan, Addl. Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 12.06.2024 Date Of Pronouncement : 13.06.2024

For Appellant: Shri. Srikrishna, CAFor Respondent: Shri. Ramnathan, Addl. CIT(DR)(ITAT), Bengaluru

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

Kavradi Co-Operative Agricultural Bank, Udupi vs. Income-Tax Officer, Ward-2, Udupi

ITA 93/BANG/2024[2017-18]Status: DisposedITAT Bangalore10 Jun 2024AY 2017-18

Bench: Shri Waseem Ahmed & Shri Soundararajan K.Assessment Year: 2017-18

For Appellant: Sri Akshay K.S., A.RFor Respondent: Shri Ganesh R. Ghale, Standing Counsel for department

Section 18Section 250Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)Section 80P(2)(i)

Raitara Seva Sahakara Sanga Niyamitha, Bhadravathi vs. Income Tax Officer, Ward-1 & Tps, Shivmoga

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

ITA 896/BANG/2024[2020-21]Status: DisposedITAT Bangalore10 Jun 2024AY 2020-21

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Year: 2020-21

For Appellant: Shri S.V. Ravishankar, A.RFor Respondent: Shri Ganesh R. Ghale, Standing Counsel for Revenue

Section 250Section 56Section 80P(2)(a)Section 80P(2)(d)

Yogiraj Nagari Sahkari Patsanstha Maryadit, Pune vs. ITO, Ward 2(2), Pune

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

ITA 1152/PUN/2023[2020-21]Status: DisposedITAT Pune06 Jun 2024AY 2020-21

Bench: Shri Inturi Rama Rao & Ms. Astha Chandraआयकर अपील सं. / Ita No.1152/Pun/2023 "नधा"रण वष" Assessment Year : 2020-21

For Appellant: Shri Rohit KasatFor Respondent: Shri Sourabh Nayak

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

Jindesha Madar Jm Minority Co-Op Credit Society Limited, Guledgudd vs. Income Tax Officer, Ward-1, Bagalkot

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

ITA 831/BANG/2024[2017-18]Status: DisposedITAT Bangalore06 Jun 2024AY 2017-18

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Year: 2017-18

For Appellant: Shri Ravishankar, A.RFor Respondent: Shri V. Parithivel, D.R

Section 2(1)(a)Section 250Section 5Section 68Section 69Section 69ASection 80P(2)(a)

Aa 553 Sathymangalam Primary Agricultural Coop Credit Society Limited, Erode vs. Income Tax Officer, Ward 2(1), Erode

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

ITA 676/CHNY/2024[2018-19]Status: DisposedITAT Chennai05 Jun 2024AY 2018-19

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.676/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-19 V. Aa 553 Sathymangalam – The Income Tax Officer, Primary Agricultural Co-Op. - Ward-2(1), Credit Society Ltd., Erode. Uromaiyen Street, Northypet, Sathyamangalam, Erode-638 401. [Pan: Aacaa 1569 R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Ms.Vijayalakshmi, CAFor Respondent: Mr.P. Sajit Kumar, JCIT

Section 143(1)Section 250(6)Section 80PSection 80P(2)(a)Section 80P(2)(c)

K 2087 Vanjipalayam Primary Agricultural Co Operative Credit Society, Tirupur vs. Income Tax Officer, Ward 2(1), Tirupur

ITA 375/CHNY/2024[2018-19]Status: DisposedITAT Chennai05 Jun 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.372 & 375/Chny/2024 िनधा"रण वष"/Assessment Years: 2016-17 & 2018-19 K 2087 Vanjipalayam Primary Vs. The Income Tax Officer, Agricultural Co-Operative Credit Ward 2(1), Society, 3/373, Vanjipalayam Rs, Tirupur. Mangalam Via, Avinashi Taluk, Tirupur 641 663. [Pan: Aaalk1180D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. A. Vijayalakshmi, C.A. ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 30.05.2024 घोषणा की तारीख /Date Of Pronouncement : 05.06.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Are Against Separate Orders Dated 15.12.2023 Passed By The Ld. Cit(A), National Faceless Appeal Centre [Nfac] Delhi For The Assessment Years 2016-17 & 2018-19. 2. Since The Issue Raised In Both The Appeals Are Similar & Based On Same Identical Facts, With The Consent Of Both The Parties, We Proceed To Hear Both The Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Ms. A. Vijayalakshmi, C.AFor Respondent: Shri AR V Sreenivasan, Addl. CIT

Section 80P(2)(a)

K 2087 Vanjipalayam Primary Agricultural Co Operative Credit Society, Tirupur vs. Income Tax Officer, Ward 2(1), Tirupur

ITA 372/CHNY/2024[2016-17]Status: DisposedITAT Chennai05 Jun 2024AY 2016-17

For Appellant: Ms. A. Vijayalakshmi, C.AFor Respondent: Shri AR V Sreenivasan, Addl. CIT

Section 80P(2)(a)

Indapur Taluka Prathmik Shikshakanchi Sahakari Patasnatha Maryadit, Pune vs. Income Taxofficer, Ward 14(5), Pune

In the result, the appeal of the assessee is allowed

ITA 348/PUN/2024[2018-19]Status: DisposedITAT Pune04 Jun 2024AY 2018-19

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Ramnath P. Murkunde

Section 143(1)(a)Section 143(2)Section 143(3)Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

Karavali Souharda Credit Co-Operative Limited, Davanagere vs. Income-Tax Officer, Ward-1, Davanagere

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

ITA 478/BANG/2024[2020-21]Status: DisposedITAT Bangalore04 Jun 2024AY 2020-21

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubeyassessment Year : 2020-21

For Appellant: Shri Ramanagowda .S. GowdarFor Respondent: Shri Subramanian .S, JCIT (DR)

Section 250Section 58Section 80Section 80PSection 80P(2)(a)Section 80p