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

Income-tax Act, 2025: s.149

Section 80P(2)(d) 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)(d) is CIT v. Vegetable Products Ltd. (88 ITR 192), cited in 2,664 of the 2,440 judgments on BharatTax that turn on this section.

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

CIT v. Vegetable Products Ltd.
88 ITR 192 · 1973 · Supreme Court
2,664
citing judgments

When two equally plausible interpretations of a taxing provision are possible, or when conflicting views exist from non-jurisdictional High Courts, the interpretation that favors the assessee must be adopted.

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.

CIT v. Ponni Sugars & Chemicals Ltd.
306 ITR 392 · 2008 · Supreme Court
577
citing judgments

The "Purpose Test" determines whether an incentive or subsidy is a capital or revenue receipt for income tax purposes. If the incentive's purpose is to enable an assessee to set up a new industry or make investments in capital assets, it is a capital receipt and not taxable.

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).

Judgments on Section 80P(2)(d)

Balasinor Vikas Co. Op. Credit Society Ltd., Mahisagar vs. DCIT, Panchmahal Circle, Godhara

In the result, all three appeals are partly allowed for statistical purpose

ITA 8/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad04 Feb 2020AY 2014-15

Bench: Shri Rajpal Yadav, Vice-आयकर अपील सं./ Ita No. 08/Ahd/2018 "नधा"रण वष"/Assessment Year: 2014-15 Balasinor Vikas Co-P. Credit Dcit, Panchmahal Circle Society Ltd. Vs Godhra Rajpuri Darwaja Dist. Panchmahal. Balasinor 388 255 Dist. Mahisagar. Pan : Aaaab 4748 H अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Sunil Talati, Ar Revenue By : Shri Dilipkumar S.Dr आयकर अपील सं./ Ita No. 2906/Ahd/2017 "नधा"रण वष"/Assessment Year: 2014-15 Shri Jalaram Mahila Co-Op Credit Dcit, Cir.3(1) Society Ltd. Vs Baroda. Jalaram Eye Hospital Compound Alipura, Bodeli 391 135 Dist. Chhotaudepur Pan : Aabas 5194 D आयकर अपील सं./ Ita No. 285/Ahd/2018 "नधा"रण वष"/Assessment Year: 2014-15 Anand Catholic Co-Op. Credit Ito, Ward-2 Society Ltd. Vs Anand. Nr.D-Cabin, Gamdi Tal. & Dist. Anand 388 001. Pan : Aaaaa 5138 Q अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : None Revenue By : Shri Dilipkumar S.Dr सुनवाई क" तार"ख/Date Of Hearing : 03/02/2020 घोषणा क" तार"ख /Date Of Pronouncement : 04/02/2020 O R D E R Present Three Appeals Are Directed Against Separate Orders Of The Ld.Cit(A) Passed In The Cases Of Respective Assessee For The Asstt.Year 2014-15. Common Issue Involved In All These Three Appeals Relates To Quantification Of Deduction Admission Under Section 80P(2)(A)(I) & 80P(2)(D) Of The Income Tax Act, 1961, Therefore, I Proceed To Dispose Of All These Appeals By This Consolidated Order.

For Appellant: Shri Sunil Talati, ARFor Respondent: Shri Dilipkumar S.DR
Section 80PSection 80P(2)(a)Section 80P(2)(d)

The Anand Catholic Co. Op. Credit Society Ltd., Anand vs. The Income Tax Officer, Ward-2, Anand

In the result, all three appeals are partly allowed for statistical purpose

ITA 285/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad04 Feb 2020AY 2014-15

Bench: Shri Rajpal Yadav, Vice-आयकर अपील सं./ Ita No. 08/Ahd/2018 "नधा"रण वष"/Assessment Year: 2014-15 Balasinor Vikas Co-P. Credit Dcit, Panchmahal Circle Society Ltd. Vs Godhra Rajpuri Darwaja Dist. Panchmahal. Balasinor 388 255 Dist. Mahisagar. Pan : Aaaab 4748 H अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Sunil Talati, Ar Revenue By : Shri Dilipkumar S.Dr आयकर अपील सं./ Ita No. 2906/Ahd/2017 "नधा"रण वष"/Assessment Year: 2014-15 Shri Jalaram Mahila Co-Op Credit Dcit, Cir.3(1) Society Ltd. Vs Baroda. Jalaram Eye Hospital Compound Alipura, Bodeli 391 135 Dist. Chhotaudepur Pan : Aabas 5194 D आयकर अपील सं./ Ita No. 285/Ahd/2018 "नधा"रण वष"/Assessment Year: 2014-15 Anand Catholic Co-Op. Credit Ito, Ward-2 Society Ltd. Vs Anand. Nr.D-Cabin, Gamdi Tal. & Dist. Anand 388 001. Pan : Aaaaa 5138 Q अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : None Revenue By : Shri Dilipkumar S.Dr सुनवाई क" तार"ख/Date Of Hearing : 03/02/2020 घोषणा क" तार"ख /Date Of Pronouncement : 04/02/2020 O R D E R Present Three Appeals Are Directed Against Separate Orders Of The Ld.Cit(A) Passed In The Cases Of Respective Assessee For The Asstt.Year 2014-15. Common Issue Involved In All These Three Appeals Relates To Quantification Of Deduction Admission Under Section 80P(2)(A)(I) & 80P(2)(D) Of The Income Tax Act, 1961, Therefore, I Proceed To Dispose Of All These Appeals By This Consolidated Order.

For Appellant: Shri Sunil Talati, ARFor Respondent: Shri Dilipkumar S.DR
Section 80PSection 80P(2)(a)Section 80P(2)(d)

Shri Jalaram Mahila Co. Op. Credit Society Ltd., Chhotaudepur vs. The Dy. CIT, Circle - 3(1), Baroda

In the result, all three appeals are partly allowed for statistical purpose

ITA 2906/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad04 Feb 2020AY 2014-15

Bench: Shri Rajpal Yadav, Vice-आयकर अपील सं./ Ita No. 08/Ahd/2018 "नधा"रण वष"/Assessment Year: 2014-15 Balasinor Vikas Co-P. Credit Dcit, Panchmahal Circle Society Ltd. Vs Godhra Rajpuri Darwaja Dist. Panchmahal. Balasinor 388 255 Dist. Mahisagar. Pan : Aaaab 4748 H अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Sunil Talati, Ar Revenue By : Shri Dilipkumar S.Dr आयकर अपील सं./ Ita No. 2906/Ahd/2017 "नधा"रण वष"/Assessment Year: 2014-15 Shri Jalaram Mahila Co-Op Credit Dcit, Cir.3(1) Society Ltd. Vs Baroda. Jalaram Eye Hospital Compound Alipura, Bodeli 391 135 Dist. Chhotaudepur Pan : Aabas 5194 D आयकर अपील सं./ Ita No. 285/Ahd/2018 "नधा"रण वष"/Assessment Year: 2014-15 Anand Catholic Co-Op. Credit Ito, Ward-2 Society Ltd. Vs Anand. Nr.D-Cabin, Gamdi Tal. & Dist. Anand 388 001. Pan : Aaaaa 5138 Q अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : None Revenue By : Shri Dilipkumar S.Dr सुनवाई क" तार"ख/Date Of Hearing : 03/02/2020 घोषणा क" तार"ख /Date Of Pronouncement : 04/02/2020 O R D E R Present Three Appeals Are Directed Against Separate Orders Of The Ld.Cit(A) Passed In The Cases Of Respective Assessee For The Asstt.Year 2014-15. Common Issue Involved In All These Three Appeals Relates To Quantification Of Deduction Admission Under Section 80P(2)(A)(I) & 80P(2)(D) Of The Income Tax Act, 1961, Therefore, I Proceed To Dispose Of All These Appeals By This Consolidated Order.

For Appellant: Shri Sunil Talati, ARFor Respondent: Shri Dilipkumar S.DR
Section 80PSection 80P(2)(a)Section 80P(2)(d)