THE PRINCIPAL COMMISSIONER OF INCOME TAX-1 vs. THE KALUPUR COMMERCIAL CO-OP BANK LTD.

This tax appeal under Section 260A of the Income Tax Act, 1961 [for short  “The Act, 1961”] is at the instance of the revenue and is directed against the order passed by the Income Tax Appellate Tribunal, 'D'   Bench,   Ahmedabad   in   the   ITA   No.1864/AHD/2017,   dated 18/06/2019 for the A.Y 2014­15. 2. The revenue has proposed the following question of law in its memorandum of the tax appeal:­ “Whether on the facts and in circumstances of the case and in law, the Appellate Tribunal was justified in deleting the addition made by the Assessing Officer on the issue of disallowance of Amortized Premium amounting to Rs.3,15,81,243/­?”

We take notice of the fact that the proposed question of law is no C/TAXAP/782/2019 ORDER longer res­integra  in view of the decision of this Court in the case of Commissioner   of   Income­tax,   Rajkot­II   Vs.   Rajkot   District   Co­op. Bank Ltd.  reported in  [2014] 222 taxmann 240 (Gujarat), wherein this Court observed as under:­ “5. The   learned   counsel   Shri   P.G.   Desai   for   the   appellant vehemently contended that the Tribunal committed serious error in overruling the decision of the CIT (Appeals), who had given detailed reasons. He submitted that the investment was in the nature of capital investment in the hands of the assessee as held by the CIT (Appeals). The CBDT Circular dated November 26, 2008 would not apply. There were further instructions which would govern the situation.

On the other hand, the learned counsel Shri Tushar Hemani for the respondent placed heavy reliance on the said CBDT Circular dated November 26, 2008 and contended that the benefit of amortisation had to be granted. The assessee as a cooperative bank was bound by the RBI directives. As per such directives, the assessee had to invest certain amounts in Government securities and to hold the same till maturity. In the process of acquisition, if there was any premium paid on   the   face   value   of   the   security,   the   loss   had   to   be   amortised. Paragraph (vii) of the CBDT Circular No.17 of 2008 dated November 26, 2008 would apply. Such instruction reads as under : “(vii)   As   per   RBI   guidelines   dated   16th  October,   2000,   the investment portfolio of the banks is required to be classified under three categories viz. Held to Maturity (HTM), Held for Trading   (HFT)   and   Available   for   Sale   (AFS).   Investments classified under HTM category need not be marked to market and are carried at acquisition cost unless these are more than the face value, in which case the premium should be amortised over the period remaining to maturity. In the case of HFT and AFT   securities   forming   stockintrade   of   the   bank,   the depreciation/ appreciation is to be aggregated scripwise and only net depreciation, if any, is required to be provided for in the accounts. The latest guidelines of the RBI may be referred to for allowing any such claims.”

The instructions clearly provide for amortisation of premium paid on acquisition of securities when the same are acquired at the rate higher than the face value. Such amortisation would have to be for the remaining period of maturity. This precisely the Tribunal had directed in the impugned order. Though contended, no contrary instructions of CBDT are brought to our notice. The instruction in question having C/TAXAP/782/2019 ORDER been issued under section 119(2) of the Income­tax Act, 1961, would bind the Revenue. No question of law, therefore, arises.”

In view of the aforesaid, this appeal stands dismissed. (J. B. PARDIWALA, J) (BHARGAV D. KARIA, J) aruna