THE VARADIAM SERVICE CO-OPERATIVE BANK LTD NO. 575 vs. THE COMMISSIONER OF INCOME TAX (APPEALS)
What did the High Court hold?
The High Court of Kerala, in its judgment dated 05.12.2022, did not decide the merits of the case. Instead, it acknowledged that the petitioner had already filed an appeal (Ext.P3) before the Commissioner of Income Tax (Appeals) (the first respondent) challenging the assessment order. The Court found it appropriate to dispose of the writ petition by directing the Appellate Authority to consider and pass appropriate orders on the pending appeal expeditiously. The Court also granted a stay on coercive steps against the petitioner pursuant to the assessment order until the disposal of the appeal. Therefore, no specific finding on the Section 80P deduction or the applicability of the Supreme Court judgment was made by the High Court in this order. The operative direction was to expedite the appeal process.
What were the facts?
The petitioner, The Varadiam Service Co-operative Bank Ltd, a Primary Agricultural Credit Society, received an assessment order dated 06.09.2022. The Assessing Officer rejected the petitioner's claim for deduction under Section 80P, stating there was no evidence that the petitioner met the criteria of a Primary Agricultural Credit Society as defined by the Kerala Co-operative Societies Act. The petitioner challenged this assessment order by filing an appeal before the Commissioner of Income Tax (Appeals), the first respondent. In this appeal, the petitioner argued that the Supreme Court's judgment in Mavilayi Service Co-operative Bank Ltd. and others v. Commissioner of Income Tax and another [2021 (1) KLT 485] governed the situation and rendered the assessment incorrect. The writ petition was filed before the High Court of Kerala seeking a direction for the timely disposal of the pending appeal.
What were the issues?
1. Whether the assessment order dated 06.09.2022, which rejected the petitioner's claim for deduction under Section 80P on the grounds of not satisfying the ingredients of a Primary Agricultural Credit Society, is legally sustainable, considering the Supreme Court's judgment in Mavilayi Service Co-operative Bank Ltd. and others v. Commissioner of Income Tax and another [2021 (1) KLT 485]? (Question of law) Contentions: Assessee: The petitioner contended that the Supreme Court's judgment in Mavilayi Service Co-operative Bank Ltd. and others v. Commissioner of Income Tax and another [2021 (1) KLT 485] governs the present case, implying that the assessment order rejecting the Section 80P deduction is incorrect. The petitioner has already filed an appeal (Ext.P3) before the first respondent (Commissioner of Income Tax (Appeals)) to address this issue. Revenue: The judgment does not record any specific contentions made by the revenue in response to the petitioner's arguments before the High Court. The revenue's representative appeared before the court.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
JUDGMENT Petitioner is a Primary Agricultural Credit Society registered under the Kerala Co-operative Societies Act, 1969. Ext.P1 order of assessment was issued against the petitioner on 06.09.2022. In the assessment order, petitioner's claim for deduction under Section 80P was rejected on the ground that there was no evidence to show that petitioner satisfied the ingredients of the Primary Agricultural Credit Society as contemplated under the Kerala Co-operative Societies Act.
While assailing the assessment order before the 1st respondent, petitioner has sought to canvas that the judgment of the Supreme Court in Mavilayi Service Co- operative Bank Ltd. and others v. Commissioner of Income Tax and another [2021 (1) KLT 485] now governs the field thereby rendering the assessment itself as incorrect.
Since the petitioner has already preferred an appeal as Ext.P3 and the same is pending consideration before the 1st respondent, I deem it fit that this writ petition be disposed of directing the Appellate Authority to consider the appeal in a time bound manner.
WP(C) NO. 38972 OF 2022 3
Accordingly, there will be a direction to the 1st respondent to consider and pass appropriate orders on Ext.P3, as expeditiously as possible.
Till the disposal of the appeal, no coercive steps shall be initiated against the petitioner pursuant to Ext.P1 assessment order. The writ petition is disposed of as above. GOPINATH P. JUDGE DK
WP(C) NO. 38972 OF 2022 4
Appendix — schedule of exhibits
More judgments on Section 80P
- Shree Bandharda Seva Sahkari Mandli Ltd… vs Income Tax Officer Ward -4, JunagadhITA 881/RJT/2025[2019-20]Status: Disposed19 Oct 2026AY 2019-20
- Duddukuru Primary Agricultural Cooperative… vs ITO, Ward - 1, TadepalligudemITA 258/VIZ/2026[2015-16]Status: Disposed16 Oct 2026AY 2015-16
- Parthasaradhi Mutually Aided Co-Operative… vs Income-Tax Officer, Ward-17(1), HyderabadITA 2322/HYD/2026[AY 2016-17]Status: Disposed16 Oct 2026
- Jijamata Mahila Gramin Bigar Sheti Sahakari… vs ITO Ward -1, BhandraITA 102/NAG/2026[2020-21]Status: Disposed12 Oct 2026AY 2020-21
- Shri Na vs Ari Khedut Sahkari Society Ltd…ITA 362/SRT/2025[2016-17]Status: Disposed9 Oct 2026AY 2016-17
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