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)

Punjab National Bank Employees Co Op Credit Soc Ltd, Mumbai vs. ITO, Ward 25(3)(1), Mumbai

In the result, all the three appeals filed by the assessee stands allowed

ITA 167/MUM/2024[2020-21]Status: DisposedITAT Mumbai28 Jun 2024AY 2020-21

Bench: Shri Narender Kumar Choudhry & Smt Renu Jauhriassessment Year: 2020-21 Assessment Year: 2018-19 & Assessment Year: 2017-18

For Appellant: Shri Rohit Kasat, A.RFor Respondent: Shri Nagnath Pasale, D.R
Section 143(3)Section 250Section 80PSection 80P(2)(c)Section 80P(2)(d)

Atlanta Premises Co Operative Soc, Mumbai vs. Commissioner of Income Tax, JCIT (A)-1, Noida

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

ITA 1115/MUM/2024[2013-14]Status: DisposedITAT Mumbai27 Jun 2024AY 2013-14

Bench: Shri Prashant Maharishi (Am) I.T.A. No. 1115/Mum/2024 (A.Y. 2013-14) Atlanta Premises Vs. The Assistant Cooperative Society Ltd. Commissioner Of Income 72, Atlanta, 209 Tax Nariman Point 17(1)(1) Mumbai-400 021. Kautilya Bhavan Bandra Kurla Complex Pan : Aaaaa4483C Bandra East Mumbai-400 051. (Appellant) (Respondent) Assessee By Shri Vimal Punmiya Department By Shri R.R. Makwana Date Of Hearing 10.06.2024 Date Of Pronouncement 27.06.2024 O R D E R

Section 143Section 80

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)

Ullooru Machattu Vyavasaya Seva Sahakari Sangha Ltd., Udupi vs. Income Tax Officer, Ward-1 & Tps, Udupi

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

ITA 615/BANG/2024[2018-19]Status: DisposedITAT Bangalore02 May 2024AY 2018-19

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2018-19

For Appellant: N O N EFor Respondent: Shri Ganesh R. Ghale, Standing Counsel for Department
Section 56Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)Section 80P(2)(e)

Mushahid Vikas Co Op Credit Society Limited, Mahesana vs. Income Tax Officer, Ward 1, Patan

In the result, appeal of the assessee is partly allowed

ITA 960/AHD/2023[2020-21]Status: DisposedITAT Ahmedabad10 Apr 2024AY 2020-21

Bench: Shri Waseem Ahmed (Accountant Member), Ms. Madhumita Roy (Judicial Member)

For Appellant: Shri Nitesh Thakkar, A.RFor Respondent: Shri V.K. Mangla, Sr. D.R
Section 50Section 57Section 80PSection 80P(2)Section 80P(2)(c)Section 80P(2)(d)Section 80P(2)(i)

Siddhi Vinayaka Souhardha Pattina Sahakari Niyamita, Kalaburagi vs. Income Tax Officer, Ward-1 & Tps, Gulbarga

The appeals of the assessee are allowed for

ITA 139/BANG/2024[2018-19]Status: DisposedITAT Bangalore04 Apr 2024AY 2018-19

Bench: Shri George George K, Vice - & Shri Laxmi Prasad Sahu

Section 56Section 57Section 80P(2)(a)Section 80P(2)(c)

Mudur Vyavasaya Seva Sahakari Sangha Ltd, Udupi vs. Income Tax Officer, Ward-1 & Tps, Udupi

ITA 1038/BANG/2023[2018-19]Status: DisposedITAT Bangalore22 Mar 2024AY 2018-19

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2018-19

For Appellant: Shri Mahesh R Uppin, AdvocateFor Respondent: Dr. Nischal .B, Addl. CIT (DR)
Section 18Section 56Section 80P

M/S the Kasaragod Toddy Tappers and Shop Workers Co-Op Society Ltd, Kasargod vs. ITO Ward 1, Kasargod

In the result, the appeals by the assessee are dismissed as not maintainable

ITA 909/COCH/2022[2011-12]Status: DisposedITAT Cochin30 Jun 2023AY 2011-12

Bench: Shri Sanjay Arora & Shri Aby T.Varkey

For Appellant: Shri Arun Raj S., AdvocateFor Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 143(3)Section 147Section 260A(2)(a)Section 5

M/S the Kasaragod Toddy Tappers and Shop Workers Co-Op Society Ltd, Kasargod vs. ITO Ward -1, Kasargod

In the result, the appeals by the assessee are dismissed as not maintainable

ITA 908/COCH/2022[2010-11]Status: DisposedITAT Cochin30 Jun 2023AY 2010-11

Bench: Shri Sanjay Arora & Shri Aby T.Varkey

For Appellant: Shri Arun Raj S., AdvocateFor Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 143(3)Section 147Section 260A(2)(a)Section 5

Rashtriya Chemicals and Fertilisers Employees Co-Op Credit Society, Mumbai vs. ITO, Ward-27(3)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 765/MUM/2023[2012-13]Status: DisposedITAT Mumbai30 May 2023AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri Prashant Maharishi, Am आयकर अपील सं/ I.T.A. No.765/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2012-13) Rashtriya Chemicals & बिधम/ The Ito, Ward-27(3)(1) Fertilisers Employees’ Co- Room No. 442, 4Th Floor, Vs. Op. Credit Society Tower No. 6, Vashi Type-1A/21 481/484, Railway Station Chembur, Mumbai-400074. Commercial Complex, Vashi, Navi Mumbai- 4000703. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaaar1076N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Mayank Thosar Revenue By: Shri P. D. Chougule (Addl. Cit) सुनवाई की तारीख / Date Of Hearing: 24/05/2023 घोषणा की तारीख /Date Of Pronouncement: 30/05/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Rashtriya Chemicals & Fertilisers Employees Co-Operative Credit Society Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 12.01.2023 For The Assessment Year 2012-13. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) In Confirming The Action Of The Ao In Not Allowing The Deduction Claimed By The Assessee U/S 80P Of The Income Tax Act, 1961 (Hereinafter “The Act”) To The Tune Of Rs.99,59,604/-. 3. Brief Facts Of The Case Are That The Assessee Is A Credit Co- Operative Society Providing Credit Facilities To Its Members. The Assessee Filed Its Return Of Income On 27.09.2012 Declaring Total Income Of Rs.Nil. Later, The Case Of The Assessee Was Selected For Scrutiny Under Cass. & The Ao Noted That The Assessee Is A Co-

For Appellant: Shri Mayank ThosarFor Respondent: Shri P. D. Chougule (Addl. CIT)
Section 80PSection 80P(2)(a)Section 80P(4)

Danda Co-Op Credit Society Ltd, Mumbai vs. Income Tax Officer Ward 22(1)(2), Mumbai

ITA 2980/MUM/2022[2017-18]Status: DisposedITAT Mumbai21 Feb 2023AY 2017-18

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

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

Vaibhavnagar Co-Op Credit Soc Limited, Mumbai vs. Income Tax Officer, 27(3)(5), Mumbai

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

ITA 2694/MUM/2022[2014-2015]Status: DisposedITAT Mumbai29 Dec 2022AY 2014-2015

Bench: Shri Pavan Kumar Gadaleita Nos. 2694, 2696 & 2697/Mum/2022 (A.Ys: 2014-15, 2016-17 & 2017-18) Vaibhavnagar Co Op Vs. Ito – 27(3)(5) Credit Soc Ltd., Room No. 428, 4Th Ground Floor, Vaibhav Floor, 6Th Tower, Vashi Nagar Vaman Tukaram Rly Station Complex, Patil Marg, Gowandi Navi Mumbai – 400703 Mumbai – 400088 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaav5519Q Appellant .. Respondent Assessee By : Mr.Ramesh S Iyer.Ar Revenue By : Ms.Richa Gulati.Dr Date Of Hearing 21.12.2022 Date Of Pronouncement 22.12.2022 आदेश / O R D E R

For Appellant: Mr.Ramesh S Iyer.ARFor Respondent: Ms.Richa Gulati.DR
Section 143(1)Section 143(2)Section 143(3)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

Nirmiti Nagari Sahakari Patsanstha Ltd., Nasik vs. Income-Tax Officer, Ward 1(2), Nashik

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

ITA 418/PUN/2022[2015-16]Status: DisposedITAT Pune26 Oct 2022AY 2015-16

Bench: Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita No.418/Pun/2022

For Appellant: Shri Sanket Milind JoshiFor Respondent: Shri Piyush Kumar Singh Yadav
Section 154Section 3Section 80P(2)(a)Section 80P(2)(c)

Jssmvp Employees House Building Cooperative Society, Mysore vs. The Assistant Commissioner of Income Tax, Circle-2(1), Mysore

In the result, the appeals are allowed in favour of the assessee for statistical purposes

ITA 781/BANG/2022[2013-14]Status: DisposedITAT Bangalore21 Oct 2022AY 2013-14

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri S. Parthasarathi, AdvocateFor Respondent: Shri K.R. Narayana, Addl.CIT(DR)(ITAT), Bengaluru
Section 148Section 234ASection 4

Jssmvp Employees House Building Cooperative Society, Mysore vs. The Assistant Commissioner of Income Tax, Circle-2(1), Mysore

In the result, the appeals are allowed in favour of the assessee for statistical purposes

ITA 780/BANG/2022[2012-13]Status: DisposedITAT Bangalore21 Oct 2022AY 2012-13

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri S. Parthasarathi, AdvocateFor Respondent: Shri K.R. Narayana, Addl.CIT(DR)(ITAT), Bengaluru
Section 148Section 234ASection 4

Jssmvp Employees House Building Cooperative Society, Mysore vs. The Assistant Commissioner of Income Tax, Circle-2(1), Mysore

In the result, the appeals are allowed in favour of the assessee for statistical purposes

ITA 779/BANG/2022[2009-10]Status: DisposedITAT Bangalore21 Oct 2022AY 2009-10

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri S. Parthasarathi, AdvocateFor Respondent: Shri K.R. Narayana, Addl.CIT(DR)(ITAT), Bengaluru
Section 148Section 234ASection 4

Jssmvp Employees House Building Cooperative Society, Mysore vs. The Assistant Commissioner of Income Tax, Circle-2(1), Mysore

In the result, the appeals are allowed in favour of the assessee for statistical purposes

ITA 778/BANG/2022[2008-09]Status: DisposedITAT Bangalore21 Oct 2022AY 2008-09

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri S. Parthasarathi, AdvocateFor Respondent: Shri K.R. Narayana, Addl.CIT(DR)(ITAT), Bengaluru
Section 148Section 234ASection 4

Malwa Co-Op L & C Society Ltd, Muktsar vs. Income Tax Officer Ward-II(2), Muktsar

In the result, the appeal of the assessee ITA No

ITA 39/ASR/2018[2010-11]Status: DisposedITAT Amritsar11 Aug 2022AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Tarun Bansal, Adv. &For Respondent: Sh. S. M. Surendranath, Sr. DR
Section 143(3)Section 145Section 250(6)Section 80P(2)(a)Section 80P(2)(c)Section 80P(2)(vi)

Mahalaxmi Nagari Sahakari Pat Sanstha Maryadit, Jalna vs. Income-Tax Officer, Ward -2, Jalna

Appeal is partly allowed in above terms

ITA 220/PUN/2022[2011-12]Status: DisposedITAT Pune31 May 2022AY 2011-12

Bench: Shri S.S.Godara

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

Shri Vajapur Patidar Co. Oparative Credit Society Ltd., Mehsana vs. The ITO, Ward-5, Patan

In the result appeal of the assessee is partly allowed

ITA 27/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad11 May 2022AY 2017-18

Bench: Shri Waseem Ahmed & Shri Siddharatha Nautiyalआयकर अपील सं./Ita No. 27/Ahd/2022 िनधा"रण वष"/Asstt. Year: 2017-2018 Shri Vajapur Patidar Co. Operative Credit I.T.O., Society Limited, Vs. Ward-5, At. Vijapaur Po. Sanghpur, Patan. Ta. Vijapaur, Dist. Mehsana

For Appellant: NoneFor Respondent: Shri Umesh Agarwal, Sr.D.R
Section 80P(2)(d)