Section 80P of the Income Tax Act

Income-tax Act, 2025: s.149

Section 80P of the Income-tax Act, 1961 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 is Totgars Co-operative Sale Society Ltd. v. ITO (322 ITR 283), cited in 1,283 of the 5,069 judgments on BharatTax that turn on this section.

Leading authorities on Section 80P

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.

Co-operative Bank Ltd. v. CIT
384 ITR 490 · 2016 · High Court
631
citing judgments

Co-operative banks are not fundamentally different from co-operative societies, entitling them to claim deductions under Section 80P of the Income Tax Act, 1961, including for interest income treated as business income.

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

Shri Sant Narhari Nagari Shahkar Pat Sanstha Maryadit, Bhandra vs. ITO, Ward -2, Bhandara

In the result, Assessee’s appeal is allowed in part for statistical purposes

ITA 431/NAG/2024[2017-18]Status: DisposedITAT Nagpur23 Sept 2025AY 2017-18

Bench: Shri Narender Kumar Choudhryshri Sant Narhari Nagari Ito, Ward-2, Bhandara Shahkar Pat Sanstha Maryadit, R.No. 1/2 Nagar Vs. Palika Shivaji Chowk, Pauni, Bhandra-441910. Pan: Aakts 3987 N (Appellant) (Respondent)

For Appellant: Shri Kapil Hiranji, Ld. AdvocateFor Respondent: Shri Surjit Kumar Saha, Ld. Sr.D.R
Section 194HSection 250Section 40Section 80ASection 80A(5)Section 80PSection 80P(5)

The Sonikampa Group Seva Sahakari Mandali Limited, Arvalli vs. Tha ITO, Ward-1, Modasa

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

ITA 1341/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad23 Sept 2025AY 2018-19

Bench: Shri Siddhartha Nautiyal, Judicial Member\nAnd Shri Narendra Prasad Sinha, Accountant Member\nITA No. 1341/Ahd/2025\nAssessment Year 2018-19\nThe Sonikampa Group\nSeva Sahakari\nMandali Ltd.\nMarket Yard, Talod\nRoad Dhansura,\nArvalli-383310,\nGujarat, India\nPAN:AAAJT1386N\n(Appellant)\nThe ITO,\nWard-1, Modasa\nVs\n(Respondent)\nAssessee Represented: Shri M.K. Patel, Advocate\nRevenue Represented: Shri Suresh Chand Meena, Sr.D.R.\nDate of hearing : 27-08-2025\nDate of pronouncement : 23-

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

Shri Mahaveer Nagari Sahakari Pat San Kini, Maharashtra vs. Income Tax Officer Ward-1 Ichalkaranji, Ichalkaranji

In the result, the appeal filed by the assessee is allowed as per terms indicated above

ITA 1990/PUN/2025[2020-21]Status: DisposedITAT Pune23 Sept 2025AY 2020-21

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: NoneFor Respondent: Shri Harish Bist
Section 143(3)Section 250Section 80PSection 80P(2)(d)

Shri Appu Dada Neje Dudhganga Gr Bigar Sheti Sah Pat Sanstha Mry Dattawad, Kolhapur vs. Income Tax Officer, Ichalkaranji

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

ITA 1908/PUN/2025[2021-22]Status: DisposedITAT Pune23 Sept 2025AY 2021-22

Bench: Shri R. K. Pandaassessment Year : 2021-22

For Appellant: Shri Pramod S ShingteFor Respondent: Ms. Sailee Dhole, JCIT
Section 143(1)(a)Section 80PSection 80P(2)(a)

Kk 168 Naripalli Pacs Ld., Naripalli vs. ITO, Ward-1, Dharmapuri

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

ITA 1619/CHNY/2025[2022-23]Status: DisposedITAT Chennai23 Sept 2025AY 2022-23

Bench: Shri S.S. Viswanethra Ravi & Shri Ratnesh Nandan Sahayआयकर अपील सं./I.T.A. No.1619/Chny/2025 िनधा"रण वष"/Assessment Year: 2022-23 Kk 168 Naripalli Primary Agri. Co- Vs. The Income Tax Officer, Operative Society Limited, Naripalli, Ward 1, Harur Taluk, Dharmapuri District, Dharmapuri. Tamil Nadu 636 906. [Pan:Aabak5075F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S.P. Chidambaram, Advocate ""थ" की ओर से/Respondent By : Ms. Sandhya Rani Kure, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.09.2025 घोषणा की तारीख /Date Of Pronouncement : 23.09.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 04.04.2025 Passed By The Addl/Jcit(A)-1, Bengaluru For The Assessment Year 2022-23. 2. We Find That This Appeal Is Filed With A Delay Of 2 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, We Find The Reasons Stated By The Assessee Are Bonafide, Which Really

For Appellant: Shri S.P. Chidambaram, AdvocateFor Respondent: Ms. Sandhya Rani Kure, JCIT
Section 119(2)(b)Section 80P

Sri Venugopalakrishna Credit Cooperative Society Limited, Bangalore vs. Income Tax Officer, Ward-5(2)(4), Bangalore

In the result, the appeals filed by the assessee are partly allowed for statistical purposes

ITA 1313/BANG/2025[2011-12]Status: DisposedITAT Bangalore23 Sept 2025AY 2011-12

Bench: Shri Laxmi Prasad Sahuassessment Year : 2011-12 Sri Venugopalakrishna Credit Co-Operative Vs. Ito, Society, Ward – 5(2)(4), No.123/3, 9Th Cross, 2Nd Main Chamajpet, Bangalore. Bangalore – 560 018. Pan :Aabas 6974 R Appellant Respondent Assessee By : Shri. H. Guruswamy, Itp Revenue By : Shri. Ganesh R. Ghale, Advocate, Standing Counsel For Revenue. Date Of Hearing : 10.09.2025 Date Of Pronouncement : 23.09.2025

For Appellant: Shri. H. Guruswamy, ITPFor Respondent: Shri. Ganesh R. Ghale, Advocate, Standing Counsel for Revenue
Section 148Section 250Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

Keezhuparamba Service Cooperative Bank Ltd, Malappuram vs. ITO Ward 2, Tirur

Appeal is treated as allowed for statistical purposes

ITA 568/COCH/2025[2022-23]Status: DisposedITAT Cochin22 Sept 2025AY 2022-23

Bench: SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Raghunathan PFor Respondent: Shri Sanjit Kumar Das
Section 143(3)Section 2Section 250Section 80P

Keezhuparamba Service Co-Operative Bank Limited, Malappuram vs. ITO Ward 2, Tirur

Appeal is treated as allowed for statistical purposes

ITA 567/COCH/2025[2020-21]Status: DisposedITAT Cochin22 Sept 2025AY 2020-21

Bench: SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Raghunathan PFor Respondent: Shri Sanjit Kumar Das
Section 143(3)Section 2Section 250Section 80P

Shree Datta Nagari Sahakari Pat Sanstha, Sangli vs. ITO Ward-5, Sangli

In the result, both the appeals of the assessee for AY 2018-19 (ITA

ITA 626/PUN/2025[2018-19]Status: DisposedITAT Pune22 Sept 2025AY 2018-19

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

For Appellant: Shri Sarang S. GudhateFor Respondent: Shri Ramnath P. Murkunde
Section 139(1)Section 142(1)Section 56Section 80Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

Shree Datta Nagari Sahakari Pat Sanstha, Sangli vs. ITO Ward-5, Sangli

In the result, both the appeals of the assessee for AY 2018-19 (ITA

ITA 625/PUN/2025[2020-21]Status: DisposedITAT Pune22 Sept 2025AY 2020-21

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

For Appellant: Shri Sarang S. GudhateFor Respondent: Shri Ramnath P. Murkunde
Section 139(1)Section 142(1)Section 56Section 80Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

Income Tax Officer, Ward-1(1), Jabalpur vs. Shakti Mahila Sangh Bahu-Uddeshiya Sahkari Samiti Maryadit, Majholi

In the result, the appeal of the Department is dismissed

ITA 119/JAB/2024[2017-18]Status: DisposedITAT Jabalpur19 Sept 2025AY 2017-18

Bench: Sh. Kul Bharat & Sh. Nikhil Choudharya.Y.-2017-18 Income Tax Officer, Ward- Vs Shakti Mahila Sangh Bahu-Uddeshiya 1(1), Jabalpur, M.P. Sahkari Samiti Maryadit, Majholi Pan:Aafas3026A (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Sh. Alok Bhura, Sr. DR
Section 143(3)Section 250Section 263Section 80PSection 80P(2)(a)

Rajhans Nagari Sahakari Patsanstha Maryadit, Mogalpura vs. ITO Ward 2, Ahmednagar

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

ITA 1773/PUN/2025[2018-19]Status: DisposedITAT Pune19 Sept 2025AY 2018-19

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.1773/Pun/2025 निर्धारण वषा / Assessment Year: 2018-19 Rajhans Nagari Sahakari V The Income Tax Officer, Patsanstha Maryadit, S. Ward-2, Pune. 1, Mogalpura, Sangamner, Tal-Sangamner, Dist-Ahmednagar, Ahmednagar – 422605. Pan: Aaaar3555J Appellant/ Assessee Respondent / Revenue Assessee By Shri Piyush Bafna Revenue By Shri Aviyogi Ambadkar– Add.Cit(Dr) Date Of Hearing 10/09/2025 Date Of Pronouncement 19/09/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Is Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961 For A.Y.2018-19, Dated 20.03.2025 Emanating From Assessment Order U/S.154 Of The I.T.Act, Dated 26.11.2019. The Assessee Has Raised Following Grounds Of Appeal :

Section 143(1)Section 143(1)(a)Section 154Section 234ASection 234FSection 250Section 250(6)Section 80P

The Ratnakar Bank Employees Co Op Credit Society Ltd Kolhapur, Kolhapur vs. Income Tax Officer, Kolhapur

In the result, appeal of the assessee is allowed

ITA 1725/PUN/2025[2022-23]Status: DisposedITAT Pune19 Sept 2025AY 2022-23

Bench: Or At The Time Of Hearing.”

Section 142(1)Section 143(3)Section 144BSection 250Section 80PSection 80P(2)(D)Section 80P(2)(a)

Megnanapuram Paccs, Tiruchendur vs. PCIT, Madurai

ITA 895/CHNY/2025[2018-19]Status: DisposedITAT Chennai19 Sept 2025AY 2018-19

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपील सं./Ita No.:895/Chny/2025 निर्धारण वर्ष / Assessment Year: 2018-19 Megnanapuram Primary Agricultural Co-Operative Credit Society 4/40, Megnanapuram Tiruchendur Road, Tiruchendur Thoothukudi – 628 210. [Pan: Aabam-9847-M] (अपीलार्थी/Appellant) Pcit Vs. Madurai - I (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. N. Arjun Raj, Advocate प्रत्यर्थी की ओर से/Respondent By : Shri. Shiva Srinivas, Cit सुनवाई की तारीख/Date Of Hearing : 24.06.2025 घोषणा की तारीख/Date Of Pronouncement : 19.09.2025 आदेश /Order Per S. R. Raghunatha, Am : This Appeal By The Assessee Is Filed Against The Order Of The Commissioner Of Income Tax (Appeals), Pcit, Madurai - 1, For The Assessment Year 2018-19, Vide Order Dated 17.03.2025. 2. The Grounds Raised By The Assessee Are As Follows: :-2-:

For Appellant: Shri. N. Arjun Raj, AdvocateFor Respondent: Shri. Shiva Srinivas, CIT
Section 147Section 148Section 263Section 80P

Krishna Residency A B and C Co - Operative Housing Society Limited, Mumbai vs. ITO WD. 41(3)(2), Mumbai

In the result, grounds of appeal of assessee are dismissed

ITA 4766/MUM/2025[2016 - 17]Status: DisposedITAT Mumbai19 Sept 2025

Bench: Shri Pawan Singh(Physical Hearing) Krishna Residency A B & C Co-Operative Ito, Ward – 41(3)(2), Mumbai Housing Society Limited, Vs Kautilya Bhavan, Bandra Kurla Society Office, C Wing, Krishna Residency Complex, Mumbai -400051. A B & C Chs Ltd., Behind Sunder Nagar, Malad West, Mumbai – 400064. [Pan: Aaabk0296L] Appellant / Assessee Respondent / Revenue

Section 143(1)Section 254(1)Section 80P

Shri Pandmavati Minority Mahila Multi Co-Operative Society, Belagavi vs. Income Tax Department, Assessment Unit, Delhi

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

ITA 236/PAN/2025[2018-19]Status: DisposedITAT Panaji18 Sept 2025AY 2018-19

Bench: Shri Pavan Kumar Gadalei T A. No.236/Pan/2025 (A.Y. 2018-19 ) Shri.Pandmavati Minority Vs. I T O, Mahila Multi Cooperative National E Assessment Society Limited, Centre, At & Post Shamanewadi, Delhi. Tq Chikodi, Belagavi-591214, Karnataka. Pan .No.Aagts2171N (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent)

Section 270A

B P Ergo Employee Credit Co-Operative Society Maryadit, Nagpur vs. ITO Ward 3(4), Nagpur

In the result, Assessee's appeal is allowed for statistical

ITA 252/NAG/2025[2017-18]Status: DisposedITAT Nagpur18 Sept 2025AY 2017-18

Bench: Shri Narender Kumar Choudhry**

For Appellant: Shri Kapil Bahri, Ld. CAFor Respondent: Shri Surjit Kumar Saha, Ld. Sr.D.R
Section 143(3)Section 250Section 3Section 80P(2)(d)

The Somalwar Academy Education Societies Employees Co-Op Credit Society Mar., Nagpur vs. Income Tax Officer, War 1(5), Nagpur

In the result, appeal of the Assessee is allowed

ITA 17/NAG/2023[2018-19]Status: DisposedITAT Nagpur18 Sept 2025AY 2018-19

Bench: Shri Narender Kumar Choudhryassessment Year: 2018-19

For Appellant: Shri K.P. Dewani, Ld. AdvocateFor Respondent: Shri Anand Nagrale, Ld. Sr. D.R
Section 139(1)Section 139(4)Section 143(1)Section 143(1)(a)Section 250Section 80Section 80ASection 80A(5)Section 80P

The Payakaraopeta Womens Mutually Aided Co Op Thrift Credit Society Limited, Payakaraopeta vs. ACIT, Circle-5(1), Visakhapatnam

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

ITA 371/VIZ/2025[2010-11]Status: DisposedITAT Visakhapatnam18 Sept 2025AY 2010-11

Bench: the Tribunal. In respect of belated filing of the appeal, the Ld. Authorized Representative filed a petition along with an affidavit stating that due to inadvertent oversight in tracking the date, the appeal before the Tribunal was filed belatedly on 02nd June, 2025 instead of 31st May, 2025 resulting in a delay of 02 days. It was further submitted that the delay is neither intentional nor deliberate but solely due to human error and therefore pleaded that the delay of 02 days may be condon

Section 143(2)Section 143(3)Section 250Section 250(6)Section 80P

The Eluru Cooperative House Mortgage Society Limited, Eluru vs. Income-Tax Officer, Ward - 1, Eluru

ITA 225/VIZ/2023[2015-16]Status: DisposedITAT Visakhapatnam18 Sept 2025AY 2015-16

Bench: Shri S Balakrishnan, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bleआयकर अपील सं./I.T.A. No. 225 & 226/Viz/2023 (निर्धारण वर्ष/ Assessment Years:2015-16 & 2016-17) The Eluru Cooperative House Mortgage Society Limited Gopaluvari Street, Powerpet Station Road R.R.Pet, Eluru, West Godavari – 534002 Andhra Pradesh [Pan: Aacat0060G] (अपीलार्थी/ Appellant) Income Tax Officer – Ward-1 Income Tax Office 23-B-4-6/4, Κ.K.S. Towers. R.R. Pet Eluru, Andhra Pradesh (प्रत्यर्थी/ Respondent) करदाता का प्रतिनिधित्व / Assessee Represented By राजस्व का प्रतिनिधित्व / Department Represented By Shri C. Subrahmanyam, Ca Dr. Aparna Villuri, Sr.Ar सुनवाई समाप्त होने की तिथि/ Date Of Conclusion Of Hearing : 15.09.2025 घोषणा की तारीख/Date Of Pronouncement : 18.09.2025 आदेश /Order Per Shri Sandeep Singh Karhail: 1. The Assessee Has Filed The Present Appeals Against The Separate Impugned Orders Of Even Date 28.06.2023 Passed Under Section 250 Of The Income Tax Act, 1961 (In Short ‘Act') By The Learned Commissioner Of Income Tax (Appeals)

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