SHOPPERS ORBIT APARTMENTS,PUNE vs. INCOME-TAX OFFICER - 7(4), PUNE

This assessee’s appeal for assessment year 2017-18 arises against the National Faceless Appeal Centre, Delhi’s order dated 24.06.2021 passed in case no.ITBA/NFAC/S/250/2021- 22/1033651984(1) involving proceedings u/s 143(3) of the Income Tax Act, 1961; in short “the Act”. Heard both the parties. Case files perused.

It transpires during the course of hearing that the assessee’s sole substantive grievance challenges correctness of both the learned lower authorities’ action assessing its interest income of Rs.1,57,786/- derived from fixed deposits made in M/s Vijaya Bank as income from other sources thereby declining its “mutuality” plea. 3. Learned counsel vehemently reiterated the assessee’s stand. He strongly argued that both the learned lower authorities have erred in law and on facts in denying mutuality benefit to the assessee in light of the tribunal’s decision in Swarn Jayanti Rail Nagar Flat Owners Association vs. ITO in to 2010/Del/2018 dated 28.11.2018 after considering hon’ble apex court’s landmark decision in Bangalore Club vs. CIT (2013) 5 SCC 509 (SC). I find no merit in the assessee’s argument as the jurisdictional bench of the tribunal in ACIT vs. M/s. Poona Club Ltd. ITA No.1481/PUN/2016 dated 26.09.2018 holds that such an interest income fails the mutuality tests on ground of fixed deposits made in a nationalized bank. I therefore go by the foregoing latter judicial precedent to reject the assessee’s instant sole substantive ground. Ordered accordingly. 4. This assessee’s appeal is dismissed in above terms. Order pronounced on this 26th day of July, 2022. Sd/- (S. S. GODARA) JUDICIAL MEMBER पुणे / Pune; �दनांक / Dated : 26th July, 2022. Sujeet (DOC)