PR. COMMISSIONER INCOME TAX, SURAT 1 vs. PRIME 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, Surat in the  ITA No.292/SRT/2017, dated 08/01/2019 for the A.Y 2013­14. 2. The revenue has proposed the following substantial questions of law for the consideration of this Court:­ (i) Whether on the facts and in circumstances of the case and in law, the Income Tax Appellate Tribunal is justified in upholding the decision of the Ld. CIT(A) by deleting the addition of Rs.3,00,000/­ made on account of disallowance of payment of education Fund? (ii) Whether, on the facts and in the circumstances of the case and in law, the Income Tax Appellate Tribunal is justified in upholding the decision of the Ld. CIT(A) by deleting the addition of Rs.6,57,614/­ made   on   account   of   disallowance   of   claim   of   payment   made   to members of welfare fund? (iii) Whether, on the facts and in the circumstances of the case and in law, the Income Tax Appellate Tribunal is justified in upholding the decision of the Ld. CIT(A) by deleting the addition of Rs.57,51,930/­ made on account of disallowance of Special Log Term Finance Fund? (iv) Whether, on the facts and in the circumstances of the case and in law, the Income Tax Appellate Tribunal is justified in upholding the decision of the Ld. CIT(A) by deleting the addition of Rs.1,48,05,817/­ made on account of disallowance of investment depreciation?

The first two questions of law as proposed by the revenue has something to do with the Section 37 of the Act, 1961. It appears from the materials on record that the assessee is a co­operative bank. It claims the   deduction   of   the   amount   of   Rs.6,57,614/­   under   the   head   of 'Members Welfare Fund'. The Assessing Officer took the view that the expenditure is nothing, but an adhoc estimated appropriation towards the welfare of the members, who were none other than the owners of the bank. The Assessing Officer recorded a finding that such expenses was being incurred exclusively for the benefit of the members and in such circumstances, it could not be treated as business expenditure in accordance with the provision of Section 37 of the Act.

In appeal by the assessee, the CIT(A) took the view  that  the expenditure is required to be incurred on the basis of principle of Co­ operative Society. The CIT(A) took notice of the fact that the very same issue had come up before the I.T.A.T., Ahmedabad in the case of Surat National Co­operative Bank Ltd. for the Assessment Year 2007­08. The issue was decided in favour of the assessee by holding that the bank was obliged   to   maintain   good   relations   with   its   members   and   for   that purpose, the expenditure was being incurred towards the welfare of the members. The CIT(A) also placed reliance on the decision of the Court in the case of  Karjan Co­operative Cotton Sales Ginning   & Pressing ultimately, held as under in Para­13 of its impugned order. The Para­13 reads thus:­

We have considered the facts and found that the issue is covered against the Revenue by the decision of Tribunal in the case of in ITA No.3242/Ahd/2010 for A.Y. 2007­08 dated 23.08.2013 wherein the Tribunal has allowed the expenditure by holding that the assessee had to   maintain   good   relations   with   the   members   and   thus,   the expenditure incurred is towards the welfare of the Members and same is supported by the decision of Hon'ble Gujarat High Court in the case of Karjan Co­operative Cotton Sales Ginning & Pressing Soecity Vs. CIT 199 ITR 17 [1993] 69 taxmann.com 04 (Guj). In view of this matter, respectfully following the “Cision of Co­ordinate Bench as mentioned above, this ground OF appeal of the Revenue is dismissed.

Thus, the first two questions as proposed by the Revenue are no longer res­integra in view of a decision of this Court in the case of Karjan Co­operative Cotton Sales Ginning & Pressing Society (supra). So far as the questions nos.3 and 4 as proposed by the Revenue are concerned, the findings recorded by the CIT(A) are as under:­

After taking into consideration the submission of the assessee, Ld. CIT(A) deleted the addition by observing as under:­ “3.3   I have considered the facts on the issue. This issue has been discussed by my predecessor in detail while deciding the appeal for A.Y.2008­09. Taking   into   consideration   the   decision   of   Hon'ble Gujarat High Court in the case of Daskroi Taluka Coop. & Sale Union Ltd. 126 ITR 413, learned CIT (Appeal) has decided the issue as under: I have duly considered the judgment of the Hon'ble Gujarat High Court in the case of Taluka Co­op. & Sale Union Ltd. (126 ITR 413) where expenditure incurred for purchase of articles for presentation only to its members for keeping alive good image among members and for generating goodwill and ensuring continuity of business with member societies was geld to the expenditure incurred wholly and exclusively for the purpose of business. The facts of the appellant's case, in so far as the above decision is concerned, differ only to the extent that in the relied upon case the household stainless steel utensils were distributed to the members of the said Co­op. Society, whereas the bank asked the members to take the gift item worth Rs.400/­ from the selected stores. I, therefore, following the decision of the jurisdictional High Court in the above referred case, delete the above disallowance and allow this ground of appeal.”

The   aforesaid   findings   came   to   be   affirmed   by   the   appellate tribunal relying on the decision of this Court in the case of  Daskroi Taluka Co­operative & Sales Union Ltd. reported in 126 ITR 413. 8. In view of the aforesaid, we see no good reason to interfere with the impugned order passed by the Income Tax Appellate Tribunal.

In the result, this appeal fails and is hereby dismissed. (J. B. PARDIWALA, J) (A. C. RAO, J) aruna