THE MAHARASHTRA STATE COOPERATIVE TEXTILE FEDERATION LTD ,MUMBAI vs. INCOME TAX OFFICER 17 2 3 , MUMBAI

PER PAWAN SINGH, JUDICIAL MEMBER; 1. These four appeals by the assessee are directed against the separate orders passed by the CIT(A)/ NFAC, Delhi of even date 24.12.2024 passed under section 250 of the Income Tax Act, 1961 (“the Act”) for the Assessment Years (A.Y.) 2015-16, 2017-18, 2018-19 and 2020-21. In all the captioned appeals, the assessee has raised the similar grounds of appeal

relate to disallowance of deduction under section 80P(2)(d) of the Act, the facts in all four years are similar except variation of figure of disallowance under section 2. ITAs No. 738, 739, 740 & 741/Mum/2025 The Maharashtra State Co-operative Textile Federation Limited., 80P(2)(d) of the Act. The facts in A.Y. 2015-16 (ITA No.738/Mum/2025) is taken up as lead case.

(A.Y. 2015-16) 2. Though the assessee has raised several grounds of appeal

, however in our considered view, the substantial grounds of appeal relate to deduction under section 80P(2)(d) of Rs.4606594/-

3. The rival submissions of both the parties have been heard and record perused. The learned authorised representative (ld. AR) of the assessee submitted that while filing return of income, the assessee in its computation of total income claimed deduction of Rs.46,06,594/- under section 80P(2)(d) of the Act, which consist of interest of Rs. 1,18,697/- received from the Maharashtra State Cooperative Bank and Rs. 44,88,043/-, received from Saraswat Cooperative Bank. The AO disallowed such deduction by taking view that co-operative banks are not fall under the purview of co-operative society as discussed by him in para 4.12 of his order. The ld. AR of the assessee submits that in a series of decision by this bench, it has been consistently held that co-operative banks are primarily a co-operative society and the interest received from such co-operative bank are eligible for deduction under section 80P(2)(d) to support its submission. The ld. AR relied upon the decision of Mumbai Tribunal in ITO Vs MTNL Mumbai Employees Cooperative Credit Society in & 5127/Mum/2024 dated 02.12.2024

4. On the other hand, learned senior departmental representative (Sr. DR) for the Revenue supported the order of lower authorities.

3 ITAs No. 738, 739, 740 & 741/Mum/2025 The Maharashtra State Co-operative Textile Federation Limited., 5. We have considered the submissions of both the parties and have gone through the orders of lower authorities. We have also deliberated on various case laws relied upon by the learned AR of the assessee. We find that grounds of appeal raised by the assessee is in fact covered by a series of decision by this Bench as well as other Co-ordinate Benches of Tribunal wherein it has been consistently held that Co-operative Banks are primarily co-operative society and the interest or dividend earned from such Co-operative Bank are eligible for deduction under section 80P(2)(d). similar view was taken by Mumbai bench in ITO Vs MTNL Mumbai Employees Cooperative Credit Society (supra). No contrary facts or law is brought to our notice to take other view. Thus, the grounds of appeal raised by the assessee are allowed.