Section 80P(2)(c) of the Income Tax Act

Income-tax Act, 2025: s.149

Section 80P(2)(c) 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)(c) is Jt. CIT v. Tractors and Farm Equipments Ltd. (104 ITD 149), cited in 118 of the 93 judgments on BharatTax that turn on this section.

Leading authorities on Section 80P(2)(c)

Jt. CIT v. Tractors and Farm Equipments Ltd.
104 ITD 149 · 2007 · ITAT
118
citing judgments

A delay in filing an appeal cannot be condoned if it is attributable to the assessee's negligence or inaction, such as misplacing and forgetting the Commissioner (Appeals)'s order. The provisions relating to limitation apply with rigour, and a lack of due care and attention is not a sufficient reason for condonation.

CIT v. Solapur Nagri Audyogik Sahakari Bank Ltd.
182 Taxmann 231 · Reported
50
citing judgments
Mani Mandir Sewa Nyas Samiti Ramghat Ayodhya v. CIT
119 Taxmann.com 383 · 2020 · Supreme Court
45
citing judgments

The Supreme Court dismisses appeals seeking condonation of excessive delay in filing, especially when the reasons provided for the delay, such as attributing it to an employee, are not found to be sufficient or convincing.

Sind Co-operative Housing Society v. ITO
317 ITR 47 · 2009 · High Court
32
citing judgments

The doctrine of mutuality applies to co-operative societies, preventing income derived from members from being taxed as income from other sources. The court affirmed that the principle of mutuality, as accepted by the jurisdictional High Court, should be followed.

T.Kishan, Secunderabad v. ACIT, Central Circle-1, Hyd
23 Taxmann.com 383 · 2012 · Reported
21
citing judgments
Royal Stitches (P.) Ltd. v. Deputy Commissioner of Income-tax
156 Taxmann.com 361 · 2023 · High Court
19
citing judgments

A High Court refuses to condone a significant delay in filing an appeal when the assessee fails to provide a 'sufficient cause' for the delay. The court emphasizes that assessees must be vigilant in pursuing their rights.

CIT (2016)(72 Taxmann.com 64)(Gujarat) 3. Sri Basaveshwara Credit Co-operative Society Ltd. v. CIT
47 Taxmann.com 189 · 2014 · ITAT
14
citing judgments

Income earned by a co-operative society on deposits made with banks is not considered attributable to its credit facilities business and therefore falls outside the scope of deduction under Section 80P.

Builders (P.) Ltd. v. Principal Commissioner of Income-tax
174 Taxmann.com 534 · 2025 · Reported
10
citing judgments

Appeals are dismissed as time-barred when the assessee, aware of counsel's negligence causing a significant delay in filing, fails to inquire about the appeal status and attempts to shift responsibility to the lawyer.

Jaoli Taluka Sahakari Patpedhi Maryadit v. ITO
83 Taxmann.com 247 · 2017 · Reported
9
citing judgments
Mantola Co-op Thrift & Credit Society Ltd. v. ITO
118 Taxmann.com 276 · 2020 · High Court
8
citing judgments

Judgments on Section 80P(2)(c)

The West Godavari District Co Op Marketing Society Ltd, Eluru vs. Principal Commissioner of Income Tax-1, Visakhapatnam

ITA 356/VIZ/2025[2020-21]Status: DisposedITAT Visakhapatnam27 Oct 2025AY 2020-21

Bench: Shri Balakrishnan Sshri Sandeep Singh Karhailthe West Godavari District Co-Op. Marketing Society Ltd., Eluru, 25-55, Opposite To Fire Station N.R. Pet Eluru - 534006 ............... Appellant Pan: Aaaat7717Q V/S Principal Commissioner Of Income Tax, Pcit, Visakhapatnam - 1 ……………… Respondent

For Appellant: Shri GVN Hari, AdvocateFor Respondent: Shri M.N. Murthy Naik, CIT (DR)
Section 143(3)Section 144BSection 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

Shri Durga Gram Service Co Operative Society Limited Merhana, Bilaspur vs. Income Tax Officer - Ward Bilaspur, Bilaspur

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

ITA 535/RPR/2025[2017-18]Status: DisposedITAT Raipur09 Oct 2025AY 2017-18

Bench: Shri Partha Sarathi Chaudhuryआयकर अपील सं./Ita No.535/Rpr/2025 "नधा"रण वष" /Assessment Year : 2017-18 Shri Durga Gram Service Co-Operative Society Limited Village: Merhana Ghumarwin, Bilaspur, Himachal Pradesh-174 028 Pan: Aagas5856D

For Appellant: Shri Bhavesh Jindal, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 5Section 80P(2)(a)

Government Printing Press Employee Credit Co-Operative Society Ltd, Pune vs. ITO, Ward 7(1), Pune

In the result, appeal of the Assessee is allowed

ITA 793/PUN/2025[2019-2020]Status: DisposedITAT Pune30 Sept 2025AY 2019-2020

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपऩल सं. / Ita No.793/Pun/2025 निर्धारण वषा / Assessment Year: 2019-20 Government Printing Press V The Income Tax Officer, Employee Credit Co-Operative S Ward-7(1), Pune. Society Limited, Yerawadakaragruh, Airport Road, Yerawada, Pune – 411006. Pan: Aabag2986P Appellant/ Assessee Respondent / Revenue Assessee By Mr.Sarvesh Khandelwal Revenue By Shri Ramnath P Murkunde Date Of Hearing 16/09/2025 Date Of Pronouncement 30/09/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Additional/Joint Commissioner Of Income Tax(Appeal)-2, Visakhapatnamunder Section 250 Of The Income Tax Act, 1961 Dated 30.01.2025 Emanating From The Assessment Order Passed Under Section 143(1) Of The Act, Dated 02.12.2020 For Ay 2019-20.The Assessee Has Raised The Following Grounds Of Appeal :

Section 139(1)Section 143(1)Section 250Section 80(2)(f)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(b)Section 80P(2)(c)Section 80P(2)(d)

Shree Bantva Sayukta Seva Sahkari Mandali Limited, Bantva vs. Income-Tax Officer, Junagadh

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

ITA 216/RJT/2025[2020-2021]Status: DisposedITAT Rajkot29 Aug 2025AY 2020-2021

Bench: Dr. Arjun Lal Saini

For Appellant: Shri Sumit Shingala, Ld. ARFor Respondent: Shri Dheeraj Kumar Gupta, Ld. Sr. DR
Section 143(3)Section 80PSection 80P(2)Section 80P(2)(d)

Assistant Commissioner of Income Tax, Thane West vs. Sanjay Co Op Credit Society Limited, Thane

In the result, the appeals filed by the appellant are allowed and the order(s) of the Kerala High Court and other authorities to the contrary are set aside

ITA 3482/MUM/2025[2018-19]Status: DisposedITAT Mumbai23 Jul 2025AY 2018-19

Bench: Smt. Kavitha Rajagopal (Jm) & Shri Omkareshwar Chidara (Am) Asstt. Cit Sanjay Cooperative Room No. 22, B Wing Credit Society Limited 6Th Floor, Ashar It Park Vs. 1 Sanjay Society Bldg. Wagle Inds. Estate Uttan Naka Thane West Bhayander, Thane Maharashtra-400 604. Maharashtra-401 106. Pan : Aacas3872P Appellant Respondent C.O. No. 144/Mum/2025 (Assessment Year : 2018-19)

For Appellant: Ms. Kavita P. KaushikFor Respondent: Shri Ravindra Naik
Section 80Section 80PSection 80P(2)Section 80P(2)(c)Section 80P(2)(d)

Panchmahhal Dist Co Op Milk Producers Union Ltd Godhra, Panchmahal, Gujarat vs. Dy.CIT, Anand Circle, Anand

In the result, both appeals filed by the assessee are allowed

ITA 656/AHD/2025[2016-17]Status: DisposedITAT Ahmedabad30 Jun 2025AY 2016-17

Bench: SMT. ANNAPURNA GUPTA (Accountant Member), SHRI T.R. SENTHIL KUMAR (Judicial Member)

For Appellant: Shri Nitesh Thakkar, A.RFor Respondent: Shri Hargovind Singh, Sr. DR
Section 143(1)Section 250Section 80GSection 80P(2)(c)Section 80P(2)(d)

Panchmahhal Dist Co Op Milk Producers Union Ltd Godhra, Panchmahal, Gujarat vs. Dy.CIT, Anand Circle, Anand

In the result, both appeals filed by the assessee are allowed

ITA 655/AHD/2025[2015-16]Status: DisposedITAT Ahmedabad30 Jun 2025AY 2015-16

Bench: SMT. ANNAPURNA GUPTA (Accountant Member), SHRI T.R. SENTHIL KUMAR (Judicial Member)

For Appellant: Shri Nitesh Thakkar, A.RFor Respondent: Shri Hargovind Singh, Sr. DR
Section 143(1)Section 250Section 80GSection 80P(2)(c)Section 80P(2)(d)

Fcl Gahu Kamgar Sahkari Pat Sanstha Maryadit, Manmad vs. Income Tax Officer, Ward 1, Malegaon

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

ITA 1067/PUN/2025[2021-22]Status: DisposedITAT Pune04 Jun 2025AY 2021-22

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1067/Pun/2025 िनधा"रण वष" / Assessment Year: 2021-22 Fcl Gahu Komgar Sahakari V The Income Tax Officer, Pat Sanstha Maryadit, S Ward-1, Malegaon. New Hall, Food Corporation Of India, Tal Nangaon, Manmad. Maharashtra – 423104. Pan: Aaaaf1271D Appellant/ Assessee Respondent / Revenue Assessee By None. Revenue By Smt. Sonal L Sonkavde –Addl.Cit(Dr) Date Of Hearing 02/06/2025 Date Of Pronouncement 04/06/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Delhi Under Section 250 Of The Income Tax Act, 1961 Dated 25.02.2025 For The A.Y.2021-22. The Assessee Has Raised The Following Grounds Of Appeal :

Section 139(1)Section 143(2)Section 143(3)Section 250Section 70Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 81

ITO, Ward-6(3)(1), Bangalore vs. Sahakara Nagar Credit Co-Operative Society Limited, Bangalore

ITA 1733/BANG/2024[2017-18]Status: DisposedITAT Bangalore29 May 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Soundararajan Kassessment Year: 2017-18

For Appellant: Shri Aprameya K, AdvocateFor Respondent: Shri Subramanian S, JCIT (DR)
Section 22Section 40Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

Shri Bhaktinagar Co-Operative Housing Society Ltd., Rajkot vs. The ITO 3 (1) (1), Rajkot

In the result the appeal filed by the assessee (ITA No

ITA 200/RJT/2024[2014-15]Status: DisposedITAT Rajkot08 May 2025AY 2014-15

Bench: Dr. Arjun Lal Saini. & Dinesh Mohan Sinhaआयकरअपीलसं./Ita No.200/Rjt/2024 िनधा"रणवष"/ Assessment Year: (2014-15) (Hybrid Hearing) Shri Bhakti Nagar Co Operative Housing Vs. Income Tax Officer, Ward 3(1)(1) Society Ltd. (Bhaktinagar Circle, Meghani Rang Bhavan, Aaykar Bhawan, Race Course Rajkot) Rong Road, A D Vyas & Co, Charted Accounts, Kotecha Rajkot - 360001 Nagar Main Road, Opp Kotecha Girl’S School, Off Kalawad Road. Rajkot - 360001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaas2363M (Appellant) (Respondent)

For Appellant: ShriGautam Acharya, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 143(3)Section 263Section 271(1)(c)Section 80PSection 80P(2)(c)

Shri Laxmi V K S (Vikas) Seva Sanstha Maryadit Basarge Bk, Kolhapur vs. ITO Assessment Unit Itd, Kolhapur

In the result, the appeal is allowed for statistical purposes

ITA 489/PUN/2025[2015-16]Status: DisposedITAT Pune08 May 2025AY 2015-16

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.489/Pun/2025 निर्धारण वर्ा / Assessment Year : 2015-16 Shri Laxmi Vks (Vikas) Vs. Ito, Assessment Unit, Seva Sanstha Maryadi Income Tax Department. Basarge Bk, At Basarge, Tal. Gadhinglaj, Dist. Kolhapur- 416506. Pan : Aakas3603C Appellant Respondent

For Appellant: Shri Nikhil PathakFor Respondent: Mrs. Indira Adakil
Section 142(1)Section 144Section 148Section 80Section 80A(5)Section 80PSection 80P(2)(a)Section 80P(2)(c)

Pune Zilha Madhyawati Sakakak Pune, Pune vs. ITO, Ward 6(3), Pune

In the result, appeal of the assessee is allowed

ITA 322/PUN/2025[2019-20]Status: DisposedITAT Pune30 Apr 2025AY 2019-20

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.322/Pun/2025 िनधा"रण वष" / Assessment Year: 2019-20 Pune Zilla Madhyawati V The Income Tax Officer, Sakakak, S Ward-6(3), Pune. 92 Ranjan Co-Op Society, Shukrawar Peth, Shukrawar Peth S.O., Pune – 411002. Maharashtra. Pan: Aaatp6962E Appellant/ Assessee Respondent / Revenue

Section 139Section 139(1)Section 142Section 143(1)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

Daryabad Co-Operative Cane Development Union Limited, Barabanki vs. The Addl./Joint/Deputy/ACIT, NFAC

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

ITA 196/LKW/2025[2014-15]Status: DisposedITAT Lucknow24 Apr 2025AY 2014-15

Bench: Shri. Sudhanshu Srivastavaassessment Year: 2014-15 Daryabad Co-Operative Cane V. The Addl/Joint/Dy. Acit Development Union Limited Nfac Daryabad, Ram Sanehi Ghat Delhi Barabanki Tan/Pan:Aaaad4943N (Appellant) (Respondent) Appellant By: Shri Shubham Rastogi, C.A. Respondent By: Shri Sunil Kumar Rajwanshi, D.R. Date Of Hearing: 23 04 2025 Date Of Pronouncement: 24 04 2025 O R D E R

For Appellant: Shri Shubham Rastogi, C.AFor Respondent: Shri Sunil Kumar Rajwanshi, D.R
Section 144BSection 147Section 148Section 151Section 271(1)(c)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(c)

The Chanour Co-Operative Aggriculture Service Society Limited, Kangra vs. The Income Tax Officer, Ward - Dharamshala, Dharamshala

The appeal stand allowed

ITA 464/CHANDI/2024[2017-18 ]Status: DisposedITAT Chandigarh22 Apr 2025

Bench: Hon’Ble Shri Laliet Kumar & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No. 464/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2017-18) The Chanour Co-Operative Agriculture Ito - Dharamshala Service Society Ltd. Himachal Pradesh. बनाम/ C/O Shri Tejmohan Singh Vs. #527, Sector-10D Chandigarh – 160011 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacat-7465-K (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Tejmohan Singh (Adv.) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Anil Kumar Sharma (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 16-04-2025 घोषणाकीतारीख /Date Of Pronouncement : 22-04-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 28-02-2024 Confirming Penalty U/S 270A For Rs.57,715/- As Levied By Ld. Ao Vide Order Dated 14-12-2021 In The Matter Of Quantum Assessment As Framed By Ld. Assessing Officer [Ao] U/S. 143(3) On 23-12-2019. Having Heard Rival Submissions & Upon Perusal Of Case Records, The Appeal Is Disposed-Off As Under.

For Appellant: Sh. Tejmohan Singh (Adv.) – Ld. ARFor Respondent: Sh. Anil Kumar Sharma (Addl. CIT) – Ld. Sr. DR
Section 143(3)Section 270ASection 80PSection 80P(2)Section 80P(2)(c)

Beejady Fishermen Co-Op. Society Limited, Udupi vs. Income Tax Officer, Ward-1., Udupi

In the result, the appeal of the assessee is hereby partly allowed

ITA 2197/BANG/2024[2020-21]Status: DisposedITAT Bangalore21 Apr 2025AY 2020-21

Bench: Shri Waseem Ahmed

For Appellant: Shri Mahesh R Uppin, AdvocateFor Respondent: Shri Ganesh R Gale, Standing Counsel for Dept
Section 143(2)Section 57Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

Beejady Fishermen Co-Operative Society Limited, Kundapura vs. Income Tax Officer, Ward-1 & Tps, Udupi

In the result, the appeal of the assessee is hereby partly allowed

ITA 2196/BANG/2024[2018-19]Status: DisposedITAT Bangalore21 Apr 2025AY 2018-19

Bench: Shri Waseem Ahmed

For Appellant: Shri Mahesh R Uppin, AdvocateFor Respondent: Shri Ganesh R Gale, Standing Counsel for Dept
Section 143(2)Section 57Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

S D M College Co-Operative Stores Limited, Mangalore vs. Income Tax Officer, Ward-1, Puttur

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

ITA 1438/BANG/2024[2020-21]Status: DisposedITAT Bangalore21 Apr 2025AY 2020-21

Bench: Shri Waseem Ahmedassessment Year: 2020-21

For Appellant: Shri Mahesh R Uppin, AdvocateFor Respondent: Shri Ganesh R Gale, Standing Counsel for Dept
Section 143(1)Section 154Section 57Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)Section 80P(2)(i)

Shailesh Co Operative Housing Society Limited, Navi Mumbai vs. Assessing Officer, ITO Ward 28(3)(1), Mumbai, Vashi Navi Mumbai

In the result, the grounds of appeal raised by the assessee are allowed for

ITA 698/MUM/2025[2015-2016]Status: DisposedITAT Mumbai08 Apr 2025AY 2015-2016

Bench: Shri Pawan Singhshri Girish Agrawalshailesh Co Operative Housing Society Limited Plot No. 12, Sector, Sector 19A Nerul (East) Navi Mumbai, Maharashtra -400706. Pan No. Aaaas8609J ……………. Appellant Versus

For Appellant: Ms. Vidya Jayakumar, CA/ARFor Respondent: Shri Rajesh Meshram, Sr. DR
Section 154Section 254(1)Section 80P(2)(c)Section 80P(2)(d)

The Thasra Nagrik Co Op Credit Society Limited, Thasra vs. The Income Tax Officer Ward-3, Nadiad

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

ITA 1470/AHD/2024[2016-2017]Status: DisposedITAT Ahmedabad25 Mar 2025AY 2016-2017

Bench: Ms. Suchitra R. Kambleassessment Year: 2016-17 The Thasra Nagrik Co. Op. The Income Tax Officer, Credit Society Limited, Ward-3, Vs. Above Kishan Bhavan, Tower Road, Nadiad Thasra, Gujarat-388 250 [Pan – Aaaat 8344 F] (Appellant) (Respondent) … Assessee By None Revenue By Shri N.J. Vyas, Sr Dr Date Of Hearing 18.03.2025 Date Of Pronouncement 25.03.2025

Section 142(1)Section 143(2)Section 250Section 56Section 80P(2)Section 80P(2)(a)Section 80P(2)(c)

The Suvarna Nagar Co Operative Housing Society Ltd, Mumbai vs. ITO, Ward, 34(3), Mumbai

In the result, the appeal by the assessee is allowed

ITA 11/MUM/2025[2019-20]Status: DisposedITAT Mumbai14 Feb 2025AY 2019-20

Bench: Shri Sandeep Singh Karhailshri Girish Agrawalassessment Year : 2019-20

For Appellant: Ms. Parvathy Ganesh, CAFor Respondent: Shri Pravin Salunkhe, Sr. DR
Section 143(1)Section 250Section 80PSection 80P(2)(c)Section 80P(2)(d)