ISPAT EMPLOYEES COOPERATIVE THRIFT AND CREDIT SOCIETY LTD. vs. PR. COMMISSIONER OF INCOME TAX-18 NEW DELHI

$~15 * IN THE HIGH COURT OF DELHI AT NEW DELHI

+ ITA 74/2023, CM Nos.6315/2023 & 6418/2023

ISPAT EMPLOYEES COOPERATIVE THRIFT AND CREDIT SOCIETY LTD.

..... Appellant

Through: Mr Salil Kapoor, Advocate.

versus

PR. COMMISSIONER OF INCOME TAX-18 NEW DELHI

..... Respondent Through: Mr Sanjay Kumar, Sr. Standing Counsel.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER

HON'BLE MS. JUSTICE TARA VITASTA GANJU

O R D E R %

03.03.2023 [Physical Hearing/Hybrid Hearing (as per request)] CM No.6418/2023 1. Allowed, subject to the appellant filing legible copies of the annexures, at least three days before the next date of hearing. ITA 74/2023 & CM Nos.6315/2023 [Application filed on behalf of the appellant seeking condonation of delay of 311 days in re-filing the appeal] 2. The appellant is a thrift and credit society. The appellant has been denied deduction under Section 80P(2)(a)(i) of the Income Tax Act, 1961 [in short, “the Act”]. 3. Mr Salil Kapoor, who appears on behalf of the appellant, says that deduction ought to have been given, in view of the fact that the appellant was compulsorily required to carry 1/4th of its net profits to the reserve fund. 3.1 It is Mr Kapoor’s contention that it is this amount which was invested ITA 74/2023

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in fixed deposits. It is this interest [which was earned on fixed deposits] which has been treated by the Assessing Officer (AO) as not being deductible under Section 80P(2)(a)(i) of the Act. 4. Mr Sanjay Kumar, learned senior standing counsel, who appears on behalf of the respondent/revenue, says that this issue is covered by the judgment of the Supreme Court rendered in Totgars’ Cooperative Sale Society Ltd. v. Income Tax officer, Karnataka (2010) 188 Taxmann 282 (SC) and the judgment of the coordinate bench of this court in Mantola Co- Operative Thrift & Credit Society Ltd. v. Commissioner of Income-tax (2014) 50 Taxmann.com 278 (Delhi). 4.1. We are told that the Mantola case is pending in the Supreme Court and that the SLP has been converted to a Civil Appeal i.e., C.A.666 of 2016. 5. Mr Kapoor, on the other hand, seeks to distinguish the aforementioned judgments. 6. Accordingly, list the appeal on 28.04.2023.

RAJIV SHAKDHER, J

TARA VITASTA GANJU, J

MARCH 3, 2023 / tr

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ITA 74/2023

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This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 14:04:01