M/S KUSHTGI TALUK P C A R D BANK LTD,GULBARGA vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-1, BELLARY

The assessee has filed this appeal challenging the order dated 30.11.2017 passed by Ld. CIT(A) Gulbarga and it relates to the assessment year 2012-13. The assessee is aggrieved by the decision of Ld. CIT(A) in confirming the addition of Rs.1,68,82,745/- made by the A.O. u/s 43B of the Income-tax Act,1961 ['the Act' for short].

The facts relating to the issue are stated in brief. The assessee is a primary co-operative agricultural and rural

Before Ld. CIT(A), the assessee submitted that the above said interest expenditure was payable to M/s. Karnataka State Co- operative Agricultural & Rural Development Bank Ltd., (KSCARD Bank), Bangalore. It was further submitted that the above said bank does not fall under the definition of public financial institution or a scheduled bank within the provisions of section 43B(d)&(e) of the Act. However, the Ld. CIT(A) noticed that the representative of the bank had consented for the disallowance of the above said interest expenditure. Accordingly, he took the view that no appeal lies against agreed addition. Accordingly, he confirmed the disallowance made by the A.O.

The Ld. A.R. submitted that the interest expenditure has been paid to M/s. Karnataka State Co-operative Agricultural & Rural Development Bank Ltd., which is neither a public financial institution nor a scheduled bank within the meaning of section 43B(d). She further submitted that the interest payable to co- operative banks was brought in sec.43B(e) of the Act only with effect from 1.4.2018. Accordingly, she submitted that the provisions of sec.43B are not applicable to the above said claim. Accordingly she submitted that the A.O. was not justified in making disallowance of interest expenditure payable u/s 43B of the Act.

The Ld. D.R., on the contrary, supported the order passed by the Ld. CIT(A) and reiterated that the assessee had agreed for the addition.

We heard the rival contentions and perused the record. We have noticed that the interest expenditure debited by the assessee was payable to M/s. Karnataka State Co-operative Agricultural & Rural Development Bank Ltd. Since the AO has disallowed the same on the reasoning that it was not paid to concerned banks, apparently he has invoked the provisions of sec.43B for making this disallowance. The provisions of section 43B read as under:-

Clause (b) and (e) of sec.43B are relevant here. A perusal of section 43B(b) of the Act would show that the same is applicable to interest payable to any public financial institution or state financial corporation or state industrial investment corporation. Admittedly, ‘KSCARD bank’, being a co-operative bank, will not fall under the above said categories. Accordingly, section 43B(d) of the Act will not apply to the facts of the present case.

We notice that section 43B(e) of the Act shall be applicable to KSCARD bank. However, said provision was amended to include a co-operative bank other than a primary agricultural credit society or a primary co-operative agricultural and rural development bank by Finance Act, 2017 w.e.f. 1.4.2018, meaning thereby, the said provision was made applicable to interest payable to a co-operative bank only from assessment year 2018-19 onwards. The assessment year under consideration is assessment year 2012-13 and in that year interest payable to a co-operative bank is not covered by section 43B(e) of the Act. Accordingly, this provision will also not apply to the assessee.

In that view of the foregoing discussions, the A.O. was not justified in invoking the provisions of section 43B of the Act for disallowing the interest payable to KSCARD Bank Ltd. As rightly pointed out by Ld. A.R., there is no estoppel against law and hence the consent given by the representative of the bank cannot be a ground in confirming the disallowance. Accordingly, we set aside

In the result, the appeal filed by the assessee is allowed.