SAHYOG CO. OP. CREDIT SOCIETY LTD.,MAHISAGAR vs. ACIT, PANCHMAHAL CIRCLE, GODHRA

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ITA 1956/AHD/2018Status: DisposedITAT Ahmedabad04 January 2021AY 2015-164 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the interest income earned by the cooperative credit societies on investments with cooperative banks is eligible for deduction under Section 80P(2)(d) of the Income Tax Act, 1961. The Tribunal found merit in the assessee's claim based on the plain language of the Act and previous judicial pronouncements.

What were the facts?

The assessees, cooperative credit societies, claimed deduction under Section 80P(2)(d) for interest income earned on investments made with cooperative banks. The Assessing Officer taxed this interest income, which was upheld by the CIT(A).

What were the issues?

Whether interest income earned by cooperative credit societies on investments with cooperative banks is eligible for deduction under Section 80P(2)(d) of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 80P(2)(d),Section 56

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD

Before: SHRI RAJPAL YADAV & SHRI PRADIP KUMAR KEDIA

For Appellant: Shri Sulabh Padshah, A.R, Shri James Kurian, Sr.DR

Heard together (2 matters)

I.T.A. No. 1956/Ahd/2018
I.T.A. No. 1957/Ahd/2018

Read from the judgment's own cause title. This page is filed under one of them.

आदेश/O R D E R

PER PRADIP KUMAR KEDIA - AM:

1.

Both captioned appeals have been filed at the instance of the assessee against the orders of the Commissioner of Income Tax (Appeals)-4, Vadodara (‘CIT(A)’ in short), dated 12.06.2018 arising in the assessment orders dated 30.08.2017 passed by the Assessing Officer (AO) under s. 143(3) of the Income Tax Act, 1961 (the Act) concerning AY 2015-16 in both cases.

2.

We shall first take up assessee’s appeal in AY 2015-16.

(in case of Sahyog Co.Op. Credit Society Ltd.)

3.

The grounds of appeal as revised by the assessee reads as under:

“1. The Ld CIT(A) has erred in taxing interest income received of Rs.17,02,417/- u/s 56 of the Act despite of the fact that the same is exempt u/s 80P(2)(d) of the Act. It is submitted that the interest income earned of Rs 17,02,417/- on investment made with Co. Op Bank is clearly eligible for deduction u/s 80P(2)(d) of the Income Tax Act, 1961. On the facts & circumstances of the case, the addition made on account of interest income received of Rs.17,02,417/- from K.D.C.C. Bank be deleted by allowing the same as deduction u/s 80P(2)(d) of the Act. The same be held accordingly.”

4.

The grievance of the assessee concerns eligibility of deduction claimed under s.80P(2)(d) of the Act on account of interest income received from investment made with co-operative banks. It was submitted on behalf of the assessee that the issue is squarely ITA covered in favour of the assessee in its own case No.1132/Ahd/2018 for AY 2014-15 wherein the co-ordinate bench & 1957/Ahd/18 [ Sahyog Co. Op. Credit Society Ltd. & Anr. vs. ACIT] - 3 - has held in favour of assessee by making reference to the decision of the Hon’ble Gujarat High Court in the case of CIT vs. Sabarkantha District co-operative Milk Producers Union Ltd. Tax Appeal No. 473 of 2014. It was pointed out on behalf of the assessee that K.D.C.C. Bank is a co-operative bank registered under Co-operative Society Act and investment made in this bank and interest earned. This investment is eligible for deduction under s.80P(2)(d) of the Act.

5.

In the given facts as noted above, the claim of the assessee under s.80P(2)(d) of the Act appears to be in consonance with the plain language of the Act. We thus find merit in the claim of the assessee for deduction under s.80P(2)(d) of the Act in respect of income earned from K.D.C.C. Bank.

6.

In the result, appeal of the assessee is allowed. - AY 2015-16 (in case of Balasinor Vikas Co.Op. Credit Society Ltd.)

7.

The grounds of appeal as revised by the assessee reads as under:

“1. The Ld CIT(A) has erred in taxing interest income received of Rs.11,79,425/- u/s 56 of the Act despite of the fact that the same is exempt u/s 80P(2)(d) of the Act. It is submitted that the interest income earned of Rs 11,79,425/- on investment made with Co. Op Bank is clearly eligible for deduction u/s 80P(2)(d) of the Income Tax Act, 1961. On the facts & circumstances of the case, the addition made on account of interest income received of Rs.11,79,425/- from Kaira District Central Co. Op. bank be deleted by allowing the same as deduction u/s 80P(2)(d) of the Act. The same be held accordingly.”

8.

The issue is identical and the facts are similar. Therefore, in consonance with the view taken in (supra), & 1957/Ahd/18 [ Sahyog Co. Op. Credit Society Ltd. & Anr. vs. ACIT] - 4 - the interest income earned on deposits made with cooperative bank is eligible for deduction under s.80P(2)(d) of the Act.

9.

In the result, appeal of the assessee is allowed.

10.

In the combined result, appeals of both the assessees are allowed.

This Order pronounced on 04/01/2021

Sd/- Sd/- (RAJPAL YADAV) (PRADIP KUMAR KEDIA) VICE PRESIDENT ACCOUNTANT MEMBER Ahmedabad: Dated 04/01/2021 True Copy S. K. SINHA आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. राज�व / Revenue 2. आवेदक / Assessee 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाइल / Guard file.

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