MAHAYOGI VEMANA SOUHARDA PATTINA SAHAKARI SANGHA,BENGALURU vs. INCOME TAX OFFICER, WARD-2(2), BANGALORE

This is an appeal filed by the assessee against the order passed by the ld. Addl/JCIT(A), Thiruvanantpuram dated 11/02/2025 in DIN No. ITBA/APL/S/250/2024-25/1073127657(1) for the assessment year 2018- 19.

The only issue raised by the assessee is that the ld. CIT(A) erred in treating the assessee as ‘assessee in default’ on account of non deduction of TDS on the payment of interest to members u/s 201(1) and 201(1A) of the Act.

Being aggrieved by the order of the ld. CIT(A), the assessee is in appeal before us.

The ld. AR before us submitted that the assessee is registered under Karnataka Souharda Society Act which is also eligible for deduction u/s 80P of the Act in view of the judgment cited above. Therefore, the assessee is not liable to deduct TDS under section 194A of the Act.

On the other hand, the ld. DR could not controvert the argument advanced by the ld. AR of the assessee.

We have heard the rival contentions of both the parties and perused the materials available on record. At the outset, we note that society registered under Karnataka Souharda Society Act are at par with the societies registered under Karnataka co-operative society’s Act 1959 by virtue of judgment of Hon’ble Karnataka High Court in the case of Government of India Ministry of Finanace Vs. Karnataka State Souharda Federal Co-operative Ltd. reported in 134 taxmann.com 170. The relevant extract is reproduced as under:

The provisions of section 80P offers tax deduction in respect of income of Co-operative Societies which is enacted with a laudable object of promoting Co-operating moment. Such benefit cannot be denied to the so called Co-operatives under the Souharda Act merely on hyper technicalities. The interpretation given by the Revenue to section 2(19) of the Act is untenable. A harmonious reading of the said provisions would indicate that Co-operative Society registered under the Co-operative Societies Act, 1959 alone is not the Cooperative Society for the purposes of the Income-tax Act, as the phrase 'or' employed with the following words 'under any other law for the time being in force in any State for the registration of Co-operative Society' if read, Co-operative Societies registered under the Souharda Act which is a State enactment would certainly be construed as Co-operative Society coming within the ambit of section 2(19).

Thus, for the reasons aforesaid, we find no jurisdictional error in the order passed by the learned Single Judge in extending the benefit of section 80P to the entities registered under the Souharda Act.

From the above judgment, there is no ambiguity that the assessee in the present case is a society and eligible for deduction u/s 80P of the Act therefore, the assessee cannot be treated as assessee in default on account of non-deduction of TDS on the payment of interest u/s 194A of the Act. Accordingly, we set aside the finding of the ld. CIT(A) and direct the AO to delete the addition made by him. Hence, the ground of appeal of the assessee is allowed.

In the result, the appeal of the assessee is allowed.