V K NATHA CO-OPERATIVE HOUSING SOCIETY,MUMBAI vs. ASSTT. CIT, CIRCLE-19(3), MUMBAI

These appeals by the assessee are directed against respective orders of learned Commissioner of Income Tax (Appeals) for the concerned assessment years.

Since the issues are common and appeals were heard together, these are consolidated for the sake of convenience.

Since ground and adjudication are similar, we are referring to AY 2016-17 1. The learned Commissioner of Income tax (Appeals), National Faceless Appeal Centre, Delhi (hereinafter referred to as "the CIT (A)") erred in law and on facts in upholding denial of deduction of Rs.48,69,271/-made by the Assessing Officer under section 80P (2) (d) of the Income tax Act, 1961 (hereinafter referred to as "the Act") in respect of interest income derived by 2 V.K. Natha co-operative Housing society the Appellant from Saraswat Co-operative Bank, which is a co-operative society.

Brief facts of the case are that assessee is a cooperative society assessee’s claim for deduction under section 80P(2)(d) was denied by the AO in respect of interest income derived by the assessee from Sarswath Cooperative Bank. The AO held that section 80P(2)(d) is to be invoked which provides an exception to interest income from co-operative banks. The ld.CIT(A) upheld the same.

Against the above order, assessee is in appeal before us.

We have heard both the parties and perused the records. Ld. Counsel of the assessee submitted that the issue involved in these appeals related to treatment of interest received by co-operative societies from other co-operative societies including cooperative bank under section 80P(2)(d). He submitted that the issue is squarely covered in favour of the assessee by the decision of Hon’ble Supreme court in the case of Mavilayi Service Co-operative Bank Ltd. & Ors. Vs. CIT civil appeal No. 7343-7350 of 2019 with civil appeal No. 8315 of 2019 and Citizen Co-operative Bank in civil appeal No. 10245 of 2017.

The ld. DR could not dispute that the above said decisions of Hon’ble Supreme Court are squarely applicable.

We note that Hon’ble Supreme court in the aforesaid decision has expounded that section 80(2)(d), cannot be invoked in the case of co-operative banks unless they have license from RBI. In the case of Mavilayi Service Co-operative Bank Ltd. & Ors.

Examining present case on the touchstone of above decision, we find that it is nobody’s case that the assessee society has received interest from a co-operative bank, which is having the license from RBI. In this view of the matter, the issue is squarely covered in favor of the assessee by the aforesaid decision of Hon’ble Supreme Court. Hence, we set aside the orders of authorities below and allow the assessee’s appeal.

Our above adjudication applies mutatis mutandis to assessment year 2017-18.

In the result, these appeals by the assessee stand allowed.