ACIT, NCC-22,, CHENNAI vs. M/S. DAEE CO-OP. T&C SOCIETY,, KALPAKKAM

The Revenue has raised the following grounds in its appeal:-

The brief facts of the case are that the assessee is a co- operative society formed for the benefit of the employees of the Department of Atomic Energy. The assessee has not filed its return of income for the assessment year 2013-14 u/s.139 of the Income Tax Act, 1961 (hereinafter ‘the Act’). Therefore, the assessment has been re-opened u/s.147 of the Act for the reasons recorded as per which income chargeable to tax had escaped the assessment and hence notice u/s.148 of the Act dated 28.03.2018 was served on the assessee. In response to notice, the assessee has filed its return of income on 30.07.2018 declaring total income of Rs.14,57,023/- after claiming deduction u/s.80P(2)(a)(i) of the Act to the tune of Rs.2,19,45,464/-. The case was selected for scrutiny and during the course of assessment proceedings, the AO noted that the claim of deduction u/s.80P(2)(a)(i) of the Act is not eligible because the assessee has not filed its return of income u/s.139(1) of u/s.139(4) of the Act or in response to notice u/s.148 within the prescribed time allowed under the Act and hence in view of specific provisions of Section 80A(5) of the Act, the deduction claimed u/s.80P(2)(a)(i) of the Act cannot be allowed unless such deduction is claimed by filing the return within the prescribed time allowed under the Act. Accordingly, disallowed

Being aggrieved by the assessment order, the assessee preferred an appeal before the CIT(A). Before the ld.CIT(A), the assessee submitted that it is entitled for deduction u/s.80P(2)(a)(i) of the Act in respect of profit and gains derived from its business because the assessee being a co-operative society is mainly engaged in providing banking business to its members. The assessee further contented that although it has

The ld.CIT(A) after considering the relevant submissions of the assessee and also by taking note of provisions of Section 80P(2)(a)(i) of the Act and by relying upon certain judicial precedents including the decision of Hon’ble High Court of Karnataka in the case of Pr.CIT vs. Totagars Co-operative Sale Society, 395 ITR 611 allowed relief to the assessee and directed the AO to delete the additions made towards disallowance of deduction claimed u/s.80P(2)(a)(i) of the Act by holding that the assessee being a co-operative society promoted for the benefit of members and involved in providing credit facility to its members would be entitled to benefit of Section 80P on total income earned from its business including interest income earned from

The ld.DR submitted that the ld.CIT(A) erred in allowing deduction claimed u/s.80P of the Act without appreciating the fact that in order to claim the deduction, the assessee should file its return of income making a claim within the time allowed u/s.139(1) or 139(4) of the Act. Unless the return is filed within the prescribed time then deduction claimed u/s.80P of the Act cannot be allowed because provisions of Section 80A(5) of the Act which stipulates that no deduction shall be allowed if the assessee fails to make a claim in the return of income. The ld.DR further submitted that the ld.CIT(A) failed to appreciate that the assessee society had not earned any interest from any other co-operative society but has earned interest from the co- operative bank where it has parked some of its funds and hence not eligible for deduction u/s.80P(2)(d) of the Act. The DR further referring to the decision of the Hon’ble Supreme Court in the case of Totagars Co-operative Sales Society Limited vs. ITO, [2010] 188 Taxman 282 submitted that the Hon’ble Supreme Court clearly held that interest earned by co-operative society comes under “other sources” as such the societies are not

The ld.AR for the assessee on the other hand strongly supporting the order of the CIT(A) submitted that the assessee is entitled for deduction u/s.80P(2) of the Act in respect of its income including interest income because the assessee is mainly engaged in providing credit facilities to its members and as per the provisions of Section 80P(2)(a)(i) of the Act, in the case of a co-operative society engaged in carrying on the business of banking or providing credit facilities to its members the profit derived from such activity is eligible for deduction. The AR further submitted that as per Section 80P(2)(d) of the Act, a co- operative society can claim deduction towards income by way of interest or dividends derived by the co-operative society from its investments with any other co-operative society. In this case, the assessee has kept surplus funds with other co-operative banks and the same is part of its business activity and hence total income including interest earned from deposits is eligible for deduction. The CIT(A) after considering the relevant submissions of the assessee rightly upheld that the assessee is entitled for deduction towards profit derived from its business

We have heard both the parties, perused the materials available on record and gone through the orders of authorities below along with various case laws cited by both the parties. There is no dispute with regard to the fact that the assessee is a credit co-operative society registered under the TamilNadu Co- operative Societies Act, 1983. It is also not in dispute that the assessee is engaged in the business of providing credit facilities to its members. The AO has disallowed deduction claimed u/s.80P(2)(a)(i) of the Act primarily on two grounds. The first objection of the AO is with regard to claim of deduction in the light of provisions of Section 80A(5) of the Act which restricts the deduction unless such deduction is claimed in the return of income. We have gone through the provisions of Section 80P read with Section 80A(5) of the Act and found that nowhere in Section 80P or in Section 80A(5) of the Act it is mentioned that the assessee is required to file its return of income within the prescribed time provided u/s.139(1) or 139(4) of the Act. But, what is required to be seen is whether the assessee has made a claim in the return of income filed for the relevant year or not,

Coming back to the issue of interest income earned from fixed deposits and claimed deduction u/s.80P(2)(d) of the Act. The AO has denied deduction claimed u/s.80P(2)(d) of the Act in respect of interest income earned from a co-operative bank on the ground that as per the said provisions, interest earned from any other co-operative society is only eligible for deduction u/s.80P(2)(a)(i) of the Act. The AO has taken support from the decision of the Hon’ble Supreme Court in the case of M/s. Totagars Co-operative Sales Society Ltd., supra. We have gone through the findings recorded by the AO in the light of the decision of the Hon’ble Supreme Court in the said case and find that the fact of the case before the Hon’ble Supreme Court is entirely different from the facts of the present case. In the case before the Hon’ble Supreme Court, the assessee was a co- operative sales society which is engaged in the business of trading in agricultural produce for its members and during the course of its business it has parked surplus funds in other co- operative banks / nationalized banks and earned interest. In those facts, the Hon’ble Supreme Court came to the conclusion that the assessee is not entitled for deduction towards interest income u/s.80P(2)(d) of the Act, because such interest is not earned from its business activity. In this case, the assessee is

In this view of the matter and considering facts and circumstances of the case, we are of the considered view that the ld.CIT(A) was right in allowing the benefit of deduction claimed u/s.80P of the Act in respect of income derived from the activity including interest income earned from fixed deposits. We do not find any error or infirmity in the order of the CIT(A). Hence, we are inclined to uphold the order of the CIT(A) and dismiss the appeal filed by the Revenue.

In the result, the appeal of the Revenue is dismissed.