THE HARSIDDHI CO.OP. CREDIT SOCIETY LTD.,MAHISAGAR vs. THE ITO, LUNAWAD

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ITA 1863/AHD/2017Status: DisposedITAT Ahmedabad09 July 2018AY 2014-153 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal confirmed the denial of deduction under Section 80P for interest income earned on investments with banks, following the jurisdictional High Court's decision. However, it directed the AO to allow proportionate expenses incurred for earning such income.

What were the facts?

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

What were the issues?

Whether interest income earned by a cooperative society on surplus funds invested with banks is eligible for deduction under Section 80P, and if not, whether related expenses are allowable.

Which sections of the Income-tax Act were involved?

Section 80P

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Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, AHMEDABAD – BENCH ‘D’

Before: SHRI RAJPAL YADAV & SHRI AMARJIT SINGH

For Appellant: Shri Sarkar Sharma, AR
For Respondent: Shri V.K. Singh, Sr.DR
Hearing: 27/06/2018

PER RAJPAL YADAV, JUDICIAL MEMBER : Present appeal is directed at the instance of the assessee against order of ld.CIT(A)-4, Vadodara dated 5.5.2017 passed for the Asstt.Year 2014-15.

2.

The only issue agitated by the assessee in this appeal is against non-allowance of deduction under section 80P(2)(a)(i) of the Income Tax Act, 1961.

3.

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

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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 invested with the nationalised banks, is not eligible for deduction under section 80P of the Act. Since both the impugned orders are in consonance with the 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 admissible, then proportionate administrative and financial expenses incurred for earning such interest/investment income be allowed to the assessee.

4.

Having heard both the parties and on perusal of the record, we find that Assessee being a cooperative society and engaged in providing credit facilities to its members has claimed deduction under section 80P 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) upheld 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 jurisdictional High Court. Since orders of the Revenue authorities are in accordance with the judgment of the

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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 earned by the assessee on such investment with bank, and only thereafter that income has to be excluded from the admissibility of deduction under section 80P(2) of the Act. The ld.AO shall also adjudicate the issue of admissibility of statutory deduction of Rs.50,000/-

5.

In the result, appeal of the assessee is partly allowed for statistical purpose. Pronounced in the Open Court on 9th July, 2018.

Sd/- Sd/- (AMARJIT SINGH) (RAJPAL YADAV) ACCOUNTANT MEMBER JUDICIAL MEMBER

Ahmedabad; Dated, 09/07/2018

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