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)

Shiva Credit Souharda Sahakari Niyamit, Belgavi vs. Income Tax Officer, Ward -2(1), Belgavi

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

ITA 466/PAN/2018[2012-13]Status: HeardITAT Panaji28 Mar 2022AY 2012-13

Bench: Dr. M. L. Meena & Shri Anikesh Banerjeei.T.A. No. 466/Pan/2018 Assessment Year: 2012-13 Shiva Credit Souharda Sahakari Vs. Income Tax Officer, Ward-2(1), Niyamit Belagavi Lig-41/A Mahantesh Nagar Belagavi (Respondent) [Pan: Aafts1405A] (Appellant) Appellant By None Respondent By Rijula Uniyal, Sr. D/R Date Of Hearing 28.03.2022 Date Of Pronouncement 28.03.2022 Order Per Dr. M.L. Meena, A.M.: The Captioned Appeal Is Filed Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-Hubbballi, [Hereinafter The “Ld. Cit(A)] Dt. 28/11/2018, For The Assessment Year 2012-13, Challenging Therein The Disallowance Of Claim Of Deduction U/S 80 P(2)(A)(I) Of The Income Tax Act, 1961 (Hereinafter ‘The Act’).

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

Bhagyalaxmi Nagri Sahakari Pathsantha Meryadit, Nashik vs. Deputy CIT/CIT/ITO, Neac, Delhi

In the result, both the appeals are allowed

ITA 706/PUN/2021[2018-19]Status: DisposedITAT Pune14 Mar 2022AY 2018-19

Bench: Shri R.S. Syalआयकर अपील सं. / Ita Nos.705 & 706/Pun/2021 "नधा"रण वष" / Assessment Years : 2017-18 & 2018-19

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

Bhagyalaxmi Nagri Sahakari Pathsantha Meryadit, Nashik vs. Deputy CIT/CIT/ITO, Neac, Delhi

In the result, both the appeals are allowed

ITA 705/PUN/2021[2017-18]Status: DisposedITAT Pune14 Mar 2022AY 2017-18

Bench: Shri R.S. Syalआयकर अपील सं. / Ita Nos.705 & 706/Pun/2021 "नधा"रण वष" / Assessment Years : 2017-18 & 2018-19

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

M/S. Kotekar Vyavasaya Seva Sahakara Sangha Niyamitha, Mangaluru vs. The Income Tax Officer, Ward - 2(4), Mangaluru

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

ITA 1232/BANG/2019[2015-16]Status: DisposedITAT Bangalore14 Mar 2022AY 2015-16

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2015-16 M/S. Kotekar Vyavasaya Seva Sahakara Sangha Niyamitha, The Income Tax Officer, 5-4(5), Raitha Sadana, Ward – 2(4), Beeri, Kotekar, Mangalore. Mangalore – 575 022. Vs. Pan: Aaaak2844D Appellant Respondent Assessee By : Shri Prashanth .G.S, Ca : Shri Sankar Ganesh K, Jcit Revenue By (Dr) Date Of Hearing : 31-01-2022 Date Of Pronouncement : 14-03-2022 Order Per Beena Pillaipresent Appeal Arises Out Of Order Dated 19.03.2019 Passed By Ld.Cit(A), Mangaluru On Following Grounds Of Appeal: Tax Effect In Sl.No. Grounds Of Appeal Rs. A) The Orders Of The Authorities Below In So Far As These Are Against The Appellant Is Opposed To Law, Weight Of Evidence, Natural Justice, Probabilities, Facts & Circumstances Of The Appellant'S 1. Case. B) The Appellant Denies Itself Liable To Be Assessed On A Total Income Of Rs.82,17,400/- As Against The Returned Income Of Rs.1,99,640/- Under The Facts & Circumstances

For Appellant: Shri Prashanth .G.S, CA
Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

ITO 20 (3)(5), Mumbai vs. Vishal Junnar Sahakari Patpedhi Maryadit, Mumbai

ITA 7752/MUM/2019[2013-14]Status: DisposedITAT Mumbai28 Feb 2022AY 2013-14

Bench: Shri Om Prakash Kant () & Shri Amarjit Singh () Assessment Year: 2013-14 Income Tax Officer-20(3)(5), Vishal Junnar Sahakari Patpedhi Room No. 205, 2Nd Floor, Maryadit, Piramal Chambers, Lalbaug, Vs. 5-6, Marwadichawl, K.L. Borkar Parel, Marg, Ghaudapdev D.P. Wadi, Mumbai-400012. Mumbai-400033 Pan No. Aaaav 0104 H Appellant Respondent Assessment Year: 2013-14 Vishal Junnar Sahakari Income Tax Officer-20(3)(5), Room No. 205, 2Nd Floor, Piramal Patpedhi Maryadit, B/3, Sussex Industrial Estate, Vs. Chambers, Lalbaug, Parel, Dadojikonddeo Cross Road, Mumbai-400012. Byculla (E), Mumbai-400027. Pan No. Aaaav 0104 H Appellant Respondent Assessment Year: 2014-15 Income Tax Officer-20(3)(5), Vishal Junnar Sahakari Patpedhi Room No. 205, 2Nd Floor, Maryadit, Piramal Chambers, Lalbaug, Vs. 5-6, Marwadichawl, K.L. Borkar Parel, Marg, Ghaudapdev D.P. Wadi, Mumbai-400012. Mumbai-400033 Pan No. Aaaav 0104 H Appellant Respondent

For Appellant: Mr. Rajendra Kadrekar&For Respondent: Mr. S.N. Kabra, DR
Section 80PSection 80P(4)

Krishnarajapet Taluk Agri Pro Co Op Marketing Society, Mandya vs. Principal Commissioner of Income Tax, Mysore

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

ITA 514/BANG/2021[2015-16]Status: DisposedITAT Bangalore09 Feb 2022AY 2015-16

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year : 2015-16 M/S. Krishnarajapet Taluk Agri Pro Co-Op Vs. Pr. Commissioner Of Income Tax, Marketing Society Ltd., Mysore. K. R. Pet, K. R. Pet Taluk, Mandya 571 426. Pan : Aaaak 4566 E Appellant Respondent Assessee By : Shri. Shankar Gowda H, Fca Revenue By : Shri. Sankar Ganesh K, Jcit(Dr)(Itat), Bengaluru. Date Of Hearing : 08.02.2022 Date Of Pronouncement : 08.02.2022 O R D E R Per N. V. Vasudevan: V. Vasudevan

For Appellant: Shri. Shankar Gowda H, FCAFor Respondent: Shri. Sankar Ganesh K, JCIT(DR)(ITAT), Bengaluru
Section 143(3)Section 263Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)Section 80P(2)(i)Section 80P(4)

Deputy Commissioner of Income-Tax, Central Circla -2 (3), Pune vs. Shree Parshwanath Nagari Sah. Pat Sanstha Ltd, Satara

In the result, the appeal is dismissed

ITA 265/PUN/2019[2011-12]Status: DisposedITAT Pune27 Jan 2022AY 2011-12

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury"नधा"रण वष" / Assessment Year : 2011-12

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

Sri Allamprabhu Credit Cooperative Society Limited, Bidar vs. The Income Tax Officer, Ward-1, Bidar

In the result, the appeal of the Assessee is treated as partly allowed for

ITA 628/BANG/2021[2017-18]Status: HeardITAT Bangalore06 Jan 2022AY 2017-18

Bench: Shri N.V. Vasudevan

For Appellant: Shri. Pranav Krishna, AdvocateFor Respondent: Shri. Ganesh R. Ghale, Standing Counsel for Department
Section 58Section 80Section 80PSection 80P(2)(a)Section 80P(2)(d)

ITO - 17(1)(1), Mumbai vs. M/S. Annasaheb Patil Mathadi Kamgar Shakari Patpedhi Maryadit, Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 460/MUM/2021[2007-08]Status: DisposedITAT Mumbai17 Dec 2021AY 2007-08

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos. 460 To 463/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2007-08, 2008-09, 2012-13 & 2009-10) बिधम/ Ito-17(1)(1) M/S. Annasaheb Patil Mathadi Room No.106, 1St Floor, G- Kamgar Shakari Patpedhi Vs. Block, Kautilya Bhavan, Maryadit Jivraj Bhanji Shah Market, 3Rd Bandra Kurla Complex, Bandra East, Mumbai- Floor, Yusuf Meherali Road, 400051. Masjid Bunder (W), Mumbai- 400009. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaab0167G (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri Mehul Jain Assessee By: Shri V. Kadrekar सुनवाई की तारीख / Date Of Hearing: 22/11/2021 घोषणा की तारीख /Date Of Pronouncement: 17/12/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals) -28, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys. 2007-08, 2008-09, 2012-13 & 2009-10. Ita. No.460/Mum/2021 2. The Revenue Has Filed The Present Appeal Against The Order Dated 31.07.2020 Passed By The Cit(A)-28, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2007-08. Ita Nos. 460 To 463/Mum/2021 A.Ys.2007-08 To 2012-13 3. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri V. KadrekarFor Respondent: Shri Mehul Jain
Section 143(1)Section 147Section 148Section 32(1)(i)Section 40A(7)Section 44ASection 80P(2)(a)Section 80P(2)(d)Section 80P(2)(i)Section 80P(4)

The Karamsad Nagrik Co. Op. Credit Society Ltd., Anand vs. The DCIT, Anand Circle, Anand

In the result, the appeal of the assessee is allowed

ITA 1195/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad15 Dec 2021AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 1195/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2013-14 The Karamsad Nagrik Co-Op. Credit D.C.I.T. Society Ltd., Vs. Anand Circle, Nr. Bus Stand, Anand. At & Post Karamsad, Karamsad.

For Appellant: NoneFor Respondent: Shri Urjit Shah, Sr.D.R
Section 143(3)Section 271(1)Section 271(1)(c)Section 274Section 80P(2)(a)

M/S. Uppinangady Co-Operative Agricultural Society Limited, Puttur vs. Income Tax Officer, Ward - 1, Puttur

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

ITA 1207/BANG/2019[2016-17]Status: DisposedITAT Bangalore10 Dec 2021AY 2016-17

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.V.Srinivasan, AdvocateFor Respondent: Sri.Sankar Ganesh K, JCIT-DR
Section 143(3)Section 57Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)

Baroda Citizen Community Co. Op. Credit Scoiety Ltd., Vadodara vs. The ITO, Ward-1(2)(2), Vadodara

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

ITA 996/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad01 Dec 2021AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita Nos. 996 & 1051/Ahd/2019 िनधा"रण वष"/Asstt. Years: 2013-14 & 2014-15 Baroda Citizen Community Co-Op. Credit I.T.O, Society Ltd., Vs. Ward-1(2)(2), 203, 2Nd Floor, Baroda. Ivory Terrace, R.C. Dutt Road, Vadodara.

For Appellant: Shri NoneFor Respondent: Shri Kamlesh Makwana, Sr. D.R
Section 143(2)Section 56Section 80P(2)(a)

Baroda Citizen Community Co. Op. Credit Scoiety Ltd., Vadodara vs. The ITO, Ward-1(2)(2), Vadodara

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

ITA 1051/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad01 Dec 2021AY 2014-15

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita Nos. 996 & 1051/Ahd/2019 िनधा"रण वष"/Asstt. Years: 2013-14 & 2014-15 Baroda Citizen Community Co-Op. Credit I.T.O, Society Ltd., Vs. Ward-1(2)(2), 203, 2Nd Floor, Baroda. Ivory Terrace, R.C. Dutt Road, Vadodara.

For Appellant: Shri NoneFor Respondent: Shri Kamlesh Makwana, Sr. D.R
Section 143(2)Section 56Section 80P(2)(a)

State Bank of India Officers Co-Operative Credit Society Limited, Hyderabad vs. Income Tax Officer, Ward-5(3), Hyderabad

Appeal is allowed in above terms

ITA 156/HYD/2018[2014-15]Status: DisposedITAT Hyderabad24 Nov 2021AY 2014-15

Bench: Shri S.S. Godara & Shri L. P. Sahu(Through Virtual Hearing) M/S. State Bank Of India Officers Co-Operative Credit Society Ltd., Hyderabad. Pan Aakas 0854M …..Appellant. Vs. Income Tax Officer, Ward 5(3), Hyderabad. …..Respondent. Appellant By : Shri Shanthi Kumar (Ar) Respondent By : Shri Rohit Majumdar (D.R.) Date Of Hearing : 21.10.2021. Date Of Pronouncement : 24.11.2021. O R D E R Per Shri S.S. Godara, J.M. : This Assessee’S Appeal For Asst. Year 2014-15 Arises From The Commissioner Of Income Tax (Appeals)-4, Hyderabad’S Order Dt.8.12.2017 Passed In Case No.0366/2016-17/Ito, Ward 5(3)/Cit(A)-4/Hyd/17-18 In 2 Proceedings Under Section 143(3) Of Income Tax Act, 1961 (‘The Act’).

For Appellant: Shri Shanthi Kumar (AR)For Respondent: Shri Rohit Majumdar (D.R.)
Section 143(3)

Anklav Mercantile Co.-Op. Credit Society Ltd., Vadodara vs. The DCIT, Circle-1(3), Vadodara

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

ITA 1089/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad23 Nov 2021AY 2014-15

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 1089/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2014-15 The Anklav Mercantile Co-Op Credit D.C.I.T., Society Ltd., Vs. Circle-1(3), Near Bus Stand, Vadodara. Swati Shopping Center, Anklav-388510. Pan: Aaaat2888A

For Appellant: Shri B.T. Thakkar, A.RFor Respondent: Shri Urjit Shah, Sr.D.R
Section 80PSection 80P(2)(a)

The Ugar Sugar Works Kamgar & Dr. Shirgaokar Shaikshanik Trust Nokar Co-Op Credit Society Ltd, Athani vs. ITO, Ward - 1(3), Belgaum

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

ITA 84/PAN/2018[2012-13]Status: DisposedITAT Panaji18 Nov 2021AY 2012-13

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita No.84/Pan/2018 िनधा"रण वष" / Assessment Year : 2012-13 The Ugar Sugar Works Kamgar & Dr. Shirgaokar Shaikashanik Trust Nokar Co-Op Credit Society Ltd., Ugar Khurd, Tal: Athani, Dist: Belgaum- 591316. .......अपीलाथ" / Appellant Pan : Aaaat2607F बनाम / V/S. Ito, Ward- 1(3), ……""यथ" / Respondent Belgaum. Assessee By : Shri Pramod Vaidya Revenue By : Shri Sourabh Nayak सुनवाई क" तारीख / Date Of Hearing : 12.11.2021 घोषणा क" तारीख / Date Of Pronouncement : 18.11.2021 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), Gulbarga (‘Cit(A)’ For Short) Dated 29.12.2017 For The Assessment Year 2012-13. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Cooperative Society Registered Under The Karnataka State Co-Operative Society Act, 1959 With The Object Of Accepting Deposits From Its Members & Providing Credit Facilities To Its Members. The Return Of Income For The Assessment Year 2012- 13 Was Filed On 25.09.2012 Declaring Total Income Of Rs.4,03,384/- After Claiming Exemption U/S 80P(2)(A)(I) Of The Income Tax Act, 1961 (‘The Act’) Of Rs.4,09,725/-. Against The Said Return Of Income, The Assessment Was Completed By The Income Tax Officer, Ward-1(3), Belgaum (‘The Assessing

For Appellant: Shri Pramod VaidyaFor Respondent: Shri Sourabh Nayak
Section 143(3)Section 80P(2)(a)

Shri Veershaiv Co-Op Credit Society Ltd, Belgaum vs. ITO, Ward - 1, Nipani

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

ITA 109/PAN/2018[2012-13]Status: DisposedITAT Panaji18 Nov 2021AY 2012-13
For Appellant: Shri Pramod VaidyaFor Respondent: Shri Sourabh Nayak
Section 143(3)Section 80P(2)(a)

Shri Laxmi Venkatesh Credit Souharda Sahakari Niyamit, Belgavi vs. ITO, Nipani

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

ITA 90/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.90/Pan/2018 िनधा"रण वष" / Assessment Year : 2012-13 Shri Laxmi Venkatesh Credit Souharda Sahakari Ltd., Nipani, Dist. Belagavi, C/O S. Parthasarathi, Advocate, 3/1, Pranava Complex, 5Th Cross, Malleswaram, Bangalore- 560003. .......अपीलाथ" / Appellant Pan : Aabas6351A बनाम / V/S. ……""यथ" / Respondent Ito, Nipani. Assessee By : Smt. Pratibha R. 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), Gulbarga (‘Cit(A)’ For Short) Dated 29.12.2017 For The Assessment Year 2012-13. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Cooperative Society Registered Under The Karnataka State Co-Operative Society Act, 1959 With The Object Of Accepting Deposits From Its Members & Providing Credit Facilities To Its Members. The Return Of Income For The Assessment Year 2012- 13 Was Filed On 23.09.2012 Declaring Total Income Of Rs.Nil After Claiming Exemption U/S 80P(2)(A)(I) Of The Income Tax Act, 1961 (‘The Act’) Of Rs.4,27,305/-. Against The Said Return Of Income, The Assessment Was Completed By The Income Tax Officer, Nipani (‘The Assessing Officer’) Vide Order

For Appellant: Smt. Pratibha RFor Respondent: Shri Sourabh Nayak
Section 143(3)Section 194ASection 40Section 80P(2)(a)

The Hukkeri Taluka Agri Produce Co-Operative Marketing Society Limited, Sankeshwar vs. Income Tax Officer, Ward - 1(1), Belgavi

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

ITA 30/PAN/2018[2012-13]Status: DisposedITAT Panaji16 Nov 2021AY 2012-13
For Appellant: NoneFor Respondent: Shri Sourabh Nayak
Section 2Section 80(2)(d)Section 80P(2)(a)Section 80P(2)(d)

Havyaka Credit Souharda Sahakari Niyamita, Kumta vs. Income Tax Officer, Ward - 2, Karwar

In the result, the appeal of the assessee stands allowed

ITA 27/PAN/2018[2013-14]Status: DisposedITAT Panaji16 Nov 2021AY 2013-14
For Appellant: Shri Parameshwar BhatFor Respondent: Shri Sourabh Nayak
Section 143(3)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(i)Section 80P(4)