THE NAGARIPURAM SERVICE CO-OPERATIVE BANK LTD. vs. THE INCOME TAX OFFICER

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WP(C)/19755/2020HC KeralaKLHC01049671202024 September 2020Bench: HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR4 pages
AI SummaryRemanded

What did the High Court hold?

The High Court, considering the facts and circumstances, submissions, and the precedent of granting stay of recovery proceedings in similar cases, disposed of the writ petition. The 3rd respondent (Income Tax Appellate Tribunal) was directed to consider and pass orders on the petitioner's appeal (Ext.P3) within six months from the date of receiving a copy of the judgment, after hearing the petitioner. Crucially, recovery steps for the amounts confirmed by Exts.P1 and P2 were ordered to be kept in abeyance until the Tribunal passes its order and communicates it to the petitioner. The petitioner was directed to furnish a copy of the judgment and the writ petition to the 3rd respondent. The specific finding on the merits of the Section 80P deduction was not decided in this writ petition, as the focus was on procedural directions.

What were the facts?

The petitioner, The Nagaripuram Service Co-Operative Bank Ltd., is challenging an assessment order (Ext.P1) under the Income Tax Act. An appeal to the First Appellate Authority was rejected by Ext.P2. Subsequently, the petitioner filed an appeal (Ext.P3) along with a stay petition (Ext.P4) before the Income Tax Appellate Tribunal (3rd respondent). The core issue pertains to the deductibility under Section 80P of the Income Tax Act for Co-Operative Societies. The petitioner relies on previous High Court orders in similar cases where appellate authorities were directed to decide appeals and recovery proceedings were stayed pending disposal.

What were the issues?

1. Whether the Income Tax Appellate Tribunal should be directed to consider and pass orders on the petitioner's appeal against the assessment order and the order of the First Appellate Authority, considering the issue of deductibility under Section 80P of the Income Tax Act for Co-Operative Societies? Assessee's Contention: The petitioner argues that the appeal involves the crucial issue of Section 80P deduction for co-operative societies. They cite precedents where the High Court has directed appellate authorities to decide appeals and granted a stay on recovery proceedings in similar circumstances. Revenue's Contention: The judgment does not record any specific contentions made by the revenue.

Which sections of the Income-tax Act were involved?

Section 80P

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR THURSDAY, THE 24TH DAY OF SEPTEMBER 2020 / 2ND ASWINA, 1942 WP(C).No.19755 OF 2020(T) PETITIONER/S: THE NAGARIPURAM SERVICE CO-OPERATIVE BANK LTD. NAGARIPURAM,MANNUR,PALAKKAD-678642, REPRESENTED BY ITS SECRETARY,GEETHA.K. BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENT/S: 1 THE INCOME TAX OFFICER WARD 2,AYAKAR BHAVAN,PALAKKAD-678014. 2 THE COMMISSIONER OF INCOME TAX(APPEALS), THRISSUR-680021. 3 THE INCOME TAX APPELLATE TRIBUNAL, AYAKAR BHAVAN,KAKKANADU, KOCHI-682030,REPRESENTED BY ITS REGISTRAR. OTHER PRESENT: GP DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.09.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No.19755 OF 2020(T) 2 JUDGMENT Against Ext.P1 assessment order under the Income Tax Act, the petitioner preferred an appeal before the First Appellate Authority but the same was rejected by Ext.P2 order. Aggrieved by the said order, the petitioner preferred Ext.P3 appeal along with Ext.P4 stay petition before the 3rd respondent. It is the contention of the learned counsel for the petitioner that the issue involved in the appeal is the permissibility of deduction under Section 80P of the Income Tax Act in its application to Co-Operative Societies. It is pointed out that in similar matters this Court has directed the appellate authority to consider and pass orders in the appeal and stayed the recovery proceedings, in the meanwhile. 2. I have heard the learned counsel appearing for the petitioner as also the learned Standing Counsel appearing for the respondents.

On a consideration of the facts and circumstances of the case and the submissions made across the Bar and the finding that in similar cases this Court has granted stay of recovery proceedings, pending disposal of the appeal by the appellate authority, I dispose the writ petition by directing the 3rd respondent to consider and pass orders on Ext.P3 appeal preferred by the petitioner within an outer time limit of six months from the date of receipt of a copy of this judgment, after hearing the petitioner. I also make it clear that till such time as orders are passed by the 3rd respondent in the appeal as directed above and the orders communicated to the petitioner, recovery steps for recovery of amounts confirmed

WP(C).No.19755 OF 2020(T) 3 against the petitioner by Exts.P1 and P2 orders shall be kept in abeyance. The petitioner shall produce a copy of this judgment together with a copy of the writ petition before the 3rd respondent for further action. Sd/- A.K.JAYASANKARAN NAMBIAR JUDGE SJ

WP(C).No.19755 OF 2020(T) 4 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2015-16 EXHIBIT P2 COPY OF APPELLATE ORDER ISSUED BY THE 2ND RESPONDENT FOR THE YEAR 2015-16 EXHIBIT P3 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT 2015-16 EXHIBIT P4 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

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