SHREE DHANSOBHAVAK CO.-OPERATIVE CREDIT SOCIETY LTD.,ANAND vs. THE INCOME TAX OFFICER, WARD-5, ANAND

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ITA 3375/AHD/2016Status: DisposedITAT Ahmedabad28 August 2018AY 2012-133 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal confirmed the denial of deduction under Section 80P(2)(a)(i) as per the High Court's ruling. However, it directed the AO to allow proportionate expenses incurred for earning such income and examine eligibility for deduction under Section 80P(2)(c).

What were the facts?

The assessee, a cooperative society providing credit facilities, claimed deduction under Section 80P(2)(a)(i) for interest income earned on FDRs. The AO and CIT(A) denied this deduction based on a High Court judgment.

What were the issues?

Whether interest income earned by a cooperative society on surplus funds parked with banks is eligible for deduction under Section 80P(2)(a)(i), and if not, whether proportionate expenses can be allowed.

Which sections of the Income-tax Act were involved?

Section 80P(2)(a)(i),Section 80P(2)(c)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, AHMEDABAD – BENCH ‘D’

Before: SHRI RAJPAL YADAV & SHRI WASEEM AHMED

For Appellant: Shri Piyush Agarwal, AR
For Respondent: Shri Vikram C.S. Sharma
Hearing: 27/08/2018

आयकर अपील�य अ�धकरण, अहमदाबाद �यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’

BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 3375/Ahd/2016 �नधा�रण वष�/Assessment Year: 2012-13

Shree Dhansobhavak Co-operative ITO, Ward-5 Credit Society Ltd. Vs Anand. Baliyakaka Road At & Post. : Anand Pin : 388001, Gujarat. PAN : AAAJS 1101 Q अपीलाथ�/ (Appellant) �� यथ�/ (Respondent) Assessee by : Shri Piyush Agarwal, AR Revenue by : Shri Vikram C.S. Sharma, SR.DR

सुनवाई क� तार�ख/Date of Hearing : 27/08/2018 घोषणा क� तार�ख /Date of Pronouncement : 28 /08/2018 O R D E R PER RAJPAL YADAV, JUDICIAL MEMBER : Present appeal is directed at the instance of the assessee against order of ld.CIT(A)-4, Vadodara dated 28.7.2016 passed for the assessment year 2012-13. By this appeal, the assessee has challenged non-allowance of deduction under section 80P(2)(a)(i) of the Income Tax Act, 1961.

2.

At the outset, the ld.DR submitted that issue is covered in favour of the Revenue by the judgment of the Hon’ble jurisdictional High Court in the case of State Bank of India Co-operative Society Vs. CIT, 72

ITA No.3375/Ahd/2016 - 2 -

taxmann.com 64 (Guj) wherein it has been held that cooperative society engaged in the business of providing credit facilities to its members which earns interest income on the surplus funds parked with the nationalised banks, is not eligible for deduction under section 80P(2)(a)(i) of the Act. Since impugned orders of Revenue authorities are in terms of judgment of the Hon’ble High Court cited supra, no interference thereof is required and the appeal of the assessee may be dismissed. However, the ld.counsel for the assessee does not contest judgment of Hon’ble Gujarat High Court, but submitted that in case claim of the assessee is not found to be admissible, then proportionate administrative and financial expenses incurred for earning such interest/investment income be allowed to the assessee.

3.

Having heard both the parties and on perusal of the record, we find that Assessee is a cooperative society registered under Gujarat Co- operative Societies Act, 1961 and engaged in providing credit facilities to its members. In the return of income, the assessee has claimed deduction under section 80P(2)(a)(i) for the interest income earned on FDRs. with the financial institutions. This claim was denied by the AO on the ground that provisions of section 80P(2)(a)(i) does not cover assessee-society. The ld.CIT(A) concurred with the order of the AO by relying upon the judgment of Hon’ble jurisdictional High Court in the case of State Bank of India Co-operative Society (supra). We find that Hon’ble jurisdictional High Court has held that interest earned from investment made in nationalized bank by a cooperative society engaged in providing credit facilities to its members, is not eligible for deduction under section 80P. The Tribunal in earlier occasions on similar issue has taken a consistent view by following above judgment of the Hon’ble

ITA No.3375/Ahd/2016 - 3 -

jurisdictional High Court. Since orders of the Revenue authorities are in accordance with the judgment of the Hon’ble jurisdictional High Court cited supra, no interfere is called for in the impugned orders, which we confirm. However, any expenditure incurred by the assessee for earning such income could be allowed to it, if not already allowed. In other words, the ld.AO has to determine the net interest income as well as misc. income earned by the assessee, and only thereafter that income has to be excluded from the admissibility of deduction under section 80P of the Act. The ld.AO is also directed to examine whether the assessee is entitled for statutory deduction under section 80P(2)(c) of the Act or not. If it is entitled, then such deduction shall be given to the assessee while calculating its taxable income.

4.

In the result, appeal of the assessee is partly allowed for statistical purpose. Pronounced in the Open Court on 28th August, 2018.

Sd/- Sd/- (WASEEM AHMED) (RAJPAL YADAV) ACCOUNTANT MEMBER JUDICIAL MEMBER

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