ISHWAR BHAVAN CO-OPERATIVE HOUSING SOCIETY LTD,MUMBAI vs. CIT(A)-NFAC,DELHI, MUMBAI

1. 1. Petit Towers CHS Vs. ITO, ITA No. 549/Mum/2021.

2. Solitaire CHS Ltd Vs. PCIT,

3. Land End CHS Ltd Vs. ITO, ITA No. 3566/Mum/2014 4. Sea Green CHS Ltd Vs. ITO, ITA No. 1343/Mum/2017 5. Merwanjee Cama Park CHS Ltd Vs. ITO ITA No. 6139/Mum/2014 6. Kaliandas Udoy Bhavan Premises CHS Ltd Vs. ITO, ITA No. 6547/Mum/2017 7. SBI Vs. CIT, (2016), 389 ITR 0578 (Guj)

4 & 3269/Mum/2022 M/s. Ishwar Bhavan Co-operative Housing Society Ltd.

8. PCIT Vs. Totagars Co Sale Society, (2017), 392 ITR 0074 (Kar) 9. Citizen Co-operative society Ltd Vs. ACIT, (2017) 397 ITR 0001 (SC) 10. The Totgars Co-operative Sale Society Ltd VS ITO, (2010) 322 ITR 0283(SC).

(i). M/s Solitaire CHS Ltd. Vs. Pr.CIT-26, Mumbai, dated 29.11.2019 (ii). Land and Cooperative Housing Society Ltd. Vs. ITO (2017) 46 CCH 52 (Mum.) (iii). M/s C. Green Cooperative Housing and Society Ltd. Vs. ITO-21(3)(2), Mumbai (ITA No. 1343/Mum/2017, dated 31.03.2017. (iv). Marvwanjee Cama Park Cooperative Housing Society Ltd. Vs. ITO-Range 20(2)(2), Mumbai ( ITA NO. 6139/Mum/2014, dated 27.09.2017. (v). Kaliandas Udyog Bhavan Pemises Co-op. Society Ltd. Vs. ITO, 21(2)(1), Mumbai. In the aforesaid orders, it has been held by the Tribunal that though the cooperative banks pursuant to the insertion of sub-section (4) to Sec. 80P of the Act would no more be entitled for claim of deduction u/s 80P of the Act, but as a co-operative bank continues to be a co-operative society registered under the Co- operative Societies Act, 1912 (2 of 1912) or under any other law for the time being in force in any State for the registration of co-operative societies, therefore, the 5 & 3269/Mum/2022 M/s. Ishwar Bhavan Co-operative Housing Society Ltd. interest income derived by a co-operative society from its investments held with a co-operative bank would be entitled for claim of deduction u/s 80P(2)(d) of the Act. We find that the aforesaid issue had exhaustively been looked into by the ITAT, „G‟ bench, Mumbai in the case of M/s Solitaire CHS Ltd, Vs. Pr.CIT-26, Mumbai ITA No.3155/Mum/2019, dated 29.11.2019, wherein the Tribunal had observed as under : “6. We have heard the authorised representatives for both the parties, perused the orders of the lower authorities and the material available on record, as well as the judicial pronouncements relied upon by them. Our indulgence in the present appeal has been sought, for adjudicating, as to whether the claim of the assessee for deduction under section 80P(2)(d) in respect of interest income earned from the investments/deposits made with the co- operative banks is in order, or not. In our considered view, the issue involved in the present appeal revolves around the adjudication of the scope and gamut of sub-section (4) of Sec. 80P as had been made available on the statute, vide the Finance Act 2006, with effect from 01.04.2007. On a perusal of the order passed by the Pr. CIT under Sec. 263 of the Act, we find, that he was of the view that pursuant to insertion of sub-section (4) of Sec. 80P, the assessee would no more be entitled for claim of deduction under Sec. 80P(2)(d) in respect of the interest income that was earned on the amounts which were parked as investments /deposits with co-operative banks, other than a Primary Agricultural Credit Society or a Primary Co- operative Agricultural and Rural Development Bank. Observing, that the co- operative banks from where the assessee was in receipt of interest income were not co- operative societies, the Pr. CIT was of the view that the interest income earned on such investments/deposits would not be eligible for deduction under Sec. 80P(2)(d) of the Act.

“80P(2)(d) (1). Where in the case of an assessee being a co- operative society, the gross total income includes any income referred to in sub-section (2), there shall be deducted, in accordance with and subject to the provisions of this section, the sums specified in subsection (2), in computing the total income of the assessee. (2). The sums referred to in sub-section (1) shall be the following, namely :- (a).......................................................... (b)................................................... ....... (c)................................................... ... (d) in respect of any income by way of interest or dividends derived by the co-operative society from its investments with any other co-operative society, the whole of such income;” On a perusal of Sec. 80P(2)(d), it can safely be gathered that interest income derived by an assessee co-operative society from its investments held with any other co- operative society shall be deducted in computing its total income. We may herein observe, that what is relevant for claim of deduction under Sec. 80P(2)(d) is that the interest income should have been derived from the investments made by the assessee co-operative society with any other co-operative society. We are in agreement with the view taken by the Pr. CIT, that with the insertion of sub-section (4) of Sec. 80P, vide the Finance Act, 2006, with effect from 01.04.2007, the provisions of Sec. 80P would no more be applicable in relation to any co- operative bank, other than a primary agricultural credit society or a primary co- operative agricultural and rural development bank.

However, at the same time, we are unable to subscribe to his view that the aforesaid amendment would jeopardize the claim of deduction of a co- operative society under Sec. 80P(2)(d) in respect of its interest income on investments/deposits parked with a co-operative bank. In our considered view, as long as it is proved that the interest income is being 7 & 3269/Mum/2022 M/s. Ishwar Bhavan Co-operative Housing Society Ltd. derived by a co-operative society from its investments made with any other co-operative society, the claim of deduction under the aforesaid statutory provision, viz. Sec. 80P(2)(d) would be duly available. We find that the term”cooperative society‟ had been defined under Sec. 2(19) of the Act, as under:- “(19) “Co-operative society” means a cooperative society registered under the Cooperative Societies Act, 1912 (2 of 1912), or under any other law for the time being in force in any state for the registration of co-operative societies;” We are of the considered view, that though the co- operative banks pursuant to the insertion of subsection (4) to Sec. 80P would no more be entitled for claim of deduction under Sec. 80P of the Act, but as a co-operative bank continues to be a co-operative society registered under the Co-operative Societies Act, 1912 (2 of 1912), or under any other law for the time being in force in any State for the registration of co-operative societies, therefore, the interest income derived by a co-operative society from its investments held with a co-operative bank would be entitled for claim of deduction under Sec.80P(2)(d) of the Act.

As the facts and the issue involved in the present case before us remains the same as were there before the Tribunal in the case of M/s Solitaire CHS Ltd. (supra), wherein the order passed by the Pr. CIT u/s 263 of the Act was quashed, we, thus, respectfully follow the same. Backed by our aforesaid deliberations, we are unable to uphold the view taken by the Pr. CIT that the failure on the part of the A.O to be disallow the assessee‟s claim for deduction u/s 80P(2)(d) had rendered the assessment order passed by him u/s 143(3) of the Act, dated 31.08.2017 as erroneous in so far it was prejudicial to the interest of the revenue.

9. Considering the facts, circumstances and the ratio of the judicial decisions. We find the Honble Tribunal has passed the order in the context of the revision order U/sec263 of the Act and relied on the catena of Honble High court and Tribunal decisions were the co- operative society receives/earns interest on deposits with the co-operative bank is eligible for claim of deduction under section 80(2)(d) of the Act. The Ld.AR emphatically substantiated the submissions with the facts, evidences and judicial decisions filed before the lower authorities and find merits in the arguments of the Ld.AR. Accordingly, we set aside the order of the CIT(A) and direct the Assessing officer to allow the claim of deduction u/sec80P(2)(d) of the Act on the interest income received /earned from the co-operative banks and allow the appeal filed by the assessee. (A.Y 2017-18) ITA No. 2460/Mum/2021 (A.Y 2016-17) ITA No. 2461/Mum/2021 (A.Y 2015-16) 10. As the facts and circumstances in these appeals are identical to ITA No.2462/Mum/2021, for the A.Y 2014-15 and the decision rendered in above paragraphs would apply mutatis mutandis for these cases also. Accordingly, grounds of appeal

of the assessee are allowed.

11. In the result, the four appeals filed by the assessee are allowed.

4.1. When this was put to the ld. DR, the ld. DR said that the assessee’s case falls under the aforesaid two decisions of the Hon’ble Supreme Court relied upon by the ld.CIT(A) in his order. We have gone through the said decisions of the Hon’ble Supreme Court referred to supra. Firstly, the decision in the case of Totgars Cooperative Housing Society was rendered 11 & 3269/Mum/2022 M/s. Ishwar Bhavan Co-operative Housing Society Ltd. in the context of eligibility to claim deduction u/s.80P(2)(d) of the Act. Hence, reliance placed on the said decision would not advance the case of the Revenue. Moreover the said decision has already been considered in the aforesaid decision of the Tribunal relied upon by the ld. AR and distinguished on facts.

4.2. Now coming to yet another decision relied upon by the ld. DR of the Hon’ble Supreme Court reported in 431 ITR 1 in the case of Mavilayi Service Co-operative Bank Ltd. and others, we find on perusal of the said decision that this case also was concerned with claim of deduction u/s.80P(2)(a)(i) of the Act. The main crux of the said decision is that if the co-operative society carries on banking business without getting itself registered with RBI, it would be entitled for deduction u/s.80P(2)(a)(i) of the Act and it would not be construed as a co-operative bank. Accordingly, it would not be hit by the provisions of Section 80(P)(4) of the Act. In that case, deduction u/s.80P(2)(a)(i) was denied by that ld. AO to Mavilayi Service Co-operative Bank Ltd by applying the provisions of Section 80P(4) of the Act. The Hon’ble Supreme Court held that co- operative banks / co-operative societies which are carrying on banking business which are registered with RBI alone would fall within the definition of cooperative bank. For them alone, the provisions of Section 80P(4) of the Act would apply. For cooperative banks or cooperative societies which are carrying on banking business but not registered with RBI, they would be entitled for deduction u/s.80P(2)(a)(i) of the Act and would not be hit by the provisions of Section 80P(4) of the Act. The Hon’ble Supreme Court had taken cognizance of the CBDT Circular dated 28/12/2006 containing the explanatory notes on provisions contained in the Finance Act 2006 and the CBDT clarification dated 09/05/2008 while laying down the aforesaid proposition. The fact of co-operative societies investing in co-operative banks were never disturbed by this decision.

12 & 3269/Mum/2022 M/s. Ishwar Bhavan Co-operative Housing Society Ltd. Hence, we hold that the reliance placed by the ld. DR on the aforesaid decision of the Hon’ble Supreme Court would not advance the case of the Revenue as they are factually distinguishable. Accordingly, by placing reliance on the co-ordinate Bench decision of this Tribunal in the case of Tulsiani Chambers Premises Co-operative Society Ltd vs ITO in ITA Nos.2459-2462/Mum/2021 dated 18/04/2022 which are reproduced hereinabove, we hold that assessee society would be entitled for deduction u/s.80P(2)(d) of the Act in respect of interest received from co- operative banks. Accordingly, the ground raised by the assessee on this issue is allowed for both the years.

Order pronounced on 24/02/2023 by way of proper mentioning in the notice board.