THE PERINGANDOOR SERVICE CO-OPERATIVE BANK LTD 297 vs. THE COMMISSIONER OF INCOME TAX (APPEALS)

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WP(C)/37045/2022HC KeralaKLHC01079631202221 November 2022Author: HONOURABLE MR. JUSTICE GOPINATH P.4 pages
AI SummaryRemanded

What did the High Court hold?

The High Court did not decide the substantive issues raised by the petitioner regarding the validity of the assessment order and the applicability of the Supreme Court judgment. Instead, the Court noted that the petitioner had already filed an appeal (Ext.P3) before the Commissioner of Income Tax (Appeals) (1st respondent), which was pending. Therefore, the Court deemed it appropriate to dispose of the writ petition by directing the 1st respondent to consider and pass appropriate orders on Ext.P3 expeditiously, within a period of 2 months from the date of receipt of a copy of the judgment. The Court also directed that no coercive steps would be initiated against the petitioner pursuant to the assessment order (Ext.P1) until the disposal of the appeal. No issue was expressly left undecided; the Court deferred the decision on the merits to the appellate authority.

What were the facts?

The petitioner, The Peringandoor Service Co-operative Bank Ltd., a Primary Agricultural Credit Society registered under the Kerala Co-operative Societies Act, 1969, challenged an assessment order (Ext.P1). The assessment order rejected the petitioner's claim for deduction under Section 80P, stating there was no evidence that the petitioner satisfied the ingredients of a Primary Agricultural Credit Society as contemplated by the Kerala Co-operative Societies Act. The petitioner argued that the Supreme Court judgment in Mavilayi Service Co-operative Bank Ltd. v. Commissioner of Income Tax; 2021 (1) KLT 485 governed the situation and rendered the assessment incorrect. The petitioner had already filed an appeal (Ext.P3) before the Commissioner of Income Tax (Appeals), the first respondent, which was pending.

What were the issues?

1. Whether the assessment order, which rejected the deduction under Section 80P on the grounds of insufficient evidence regarding the petitioner's status as a Primary Agricultural Credit Society, is legally sustainable, considering the judgment in Mavilayi Service Co-operative Bank Ltd. v. Commissioner of Income Tax; 2021 (1) KLT 485? (Question of law) Assessee's Contentions: The petitioner contended that the assessment order was incorrect, relying on the Supreme Court's judgment in Mavilayi Service Co-operative Bank Ltd. v. Commissioner of Income Tax; 2021 (1) KLT 485, which they argued governs the field. Revenue's Contentions: The judgment does not record any specific contentions from the revenue regarding this issue.

Which sections of the Income-tax Act were involved?

Section 80P

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE GOPINATH P. MONDAY, THE 21ST DAY OF NOVEMBER 2022 / 30TH KARTHIKA, 1944 WP(C) NO. 37045 OF 2022 PETITIONER: 1 THE PERINGANDOOR SERVICE CO-OPERATIVE BANK LTD 297 ATHANI POST OFFICE, THRISSUR,PIN – 680581 REPRESENTED BY ITS SECRETARY. BY ADV P.C.SASIDHARAN RESPONDENTS: 1 THE COMMISSIONER OF INCOME TAX (APPEALS) NATIONAL FACELESS APPEAL CENTRE, ROOM NO. 356, C.R. BUILDING, IP ESTATE, DELHI- 110002., PIN - 110002 2 THE PRINCIPAL COMMISSIONER OF INCOME TAX O/O THE PRINCIPAL COMMISSIONER OF INCOME TAX, AYAKAR BHAVAN, MANANCHIRA, KOZHIKODE, KERALA - 673001. , PIN - 673001 3 THE INCOME TAX OFFICER WARD II AAYAKAR BHAVAN, SAKTHAN THAMPURAN NAGAR, MUNICIPAL OFFICE ROAD, THRISSUR, KERALA 680001., PIN - 680001 BY ADV CHRISTOPHER ABRAHAM, INCOME TAX DEPARTMENT THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WPC No.37045 of 2022 2 JUDGMENT Dated this the 21st day of November, 2022 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. 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. 2. While assailing the assessment order before the 3rd respondent, petitioner has sought to canvas that the judgment of the Supreme Court in Mavilayi Service Co-operative Bank Ltd. v. Commissioner of Income Tax; 2021 (1) KLT 485 now governs the field thereby rendering the assessment itself as incorrect. WPC No.37045 of 2022 3 3. Since the petitioner has already preferred an appeal as Ext.P3 and the same is pending consideration before the Commissioner of Income Tax (Appeals) (1st respondent), I deem it fit that this writ petition be disposed of directing the 1st respondent to consider the appeal in a time bound manner. 4. Accordingly, there will be a direction to the 1st respondent to consider and pass appropriate orders on Ext.P3, as expeditiously as possible within a period of 2 months from the date of receipt of a copy of this

judgment.

5.

Till the disposal of the appeal, no coercive steps shall be initiated against the petitioner pursuant to Ext.P1. The writ petition is disposed of as above. GOPINATH P. JUDGE SKP/21-11

WPC No.37045 of 2022 4 APPENDIX OF WP(C) 37045/2022 PETITIONER’S EXHIBITS: EXHIBIT P1 THEOF THE ASSESSMENT ORDER DURING THE ASSESSMENT YEAR 2020-2021 DATED 07/09/2022 EXHIBIT P2 THEOF THE DEMAND NOTICE DATED 07/09/2022 EXHIBIT P3 THEOF THE APPEAL DATED 02/10/2022 EXHIBIT P4 THEOF THE ACKNOWLEDGMENT RECEIPT OF INCOME TAX FORMS SHOWING THE FILING OF THE APPEAL ON 02/10/2022 EXHIBIT P5 THEOF THE STAY PETITION DATED 01/10/2022 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT EXHIBIT P6 THEOF THE JUDGMENT IN W.A.NO.1536 OF 2019 DATED 1/7/2019 EXHIBIT P7 THEOF THE JUDGMENT IN W.P(C) NO.14282/2021 DATED 19/7/2021 EXHIBIT P8 THEOF THE JUDGMENT IN W.P(C) NO. 34067/2022 DATED 27/10/2022 RESPONDENTS' EXHIBITS:NILP.A.TO JUDGE

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