MAMURPUR CO-OPERATIVE THRIFT AND CREDIT SOCIETY LTD.,NEW DELHI vs. ACIT, CIRCLE-38(1), NEW DELHI

On the facts and circumstances of the case and in law, Ld. Authorities below have disallowed the interest earned from cooperative bank in contravention of the specific provision contained in Section 80P(2)(d) on the Income Tax Act, 1961. 3. On the facts and circumstances of the case and in law, the order of the ld. AO is bad and is against the tenets of natural justice liable to be quashed. 4. The appellant craves to add, alter, modify or delete any ground of appeal during the pendency of appeal.

On the contrary, Ld. DR relied upon the orders passed by the revenue authorities. 4. I have heard both the parties and perused the records, the impugned order as well as the case law relied by the Ld. Counsel for the assessee. I find that the ITAT, ‘D’ Bench, New Delhi vide its order dated 19.12.2014 passed in the case of ACIT, Circle 38(1), New Delhi vs. M/s Jawala Cooperative Thrift & Credit Society Ltd., New Delhi has adjudicated the similar and identical issue and decided the same in favour of the assessee by holding as under:- “9. We have heard rival parties and have gone through the material placed on record. We find that total income earned by the assessee included income on fixed deposits placed with Bombay Mercantile Bank, interest income from a scheduled bank and dividend income from Delhi Cooperative Bank. From the certificate as placed at page book page 30, we find that Bombay Mercantile Cooperative Bank is a cooperative society registered under Maharastara Cooperative Societies Ltd. and we further find that the said society has been assessed u/s. 143(3) as a cooperative society and its income was allowed to the exempt u/s. 80P(2)(i) as held by Mumbai Tribunal in and 4129 vide its order dated 30.11.2005, for assessment year 1990-91 and 1991-92 and further by Mumbai Tribunal vide order dated 07.9.2011 in ITA No. 5292 for assessment year 1997-98. Therefore, it is held that fixed deposits placed with Bombay Mercantile Bank falls within the exemption granted by Section 80O(2)(d) of the Act. The assessee was also eligible under the provisions of Section 80O(2)a(i) as the funds placed by assessee in the form of fixed deposits can be said to be kept for the purpose of business of the assessee as the assessee had availed credit facilities also against such fixed deposits which were again 2