SAMARTH SAHAKARI BANK LTD,SOLAPUR vs. ASST . COMMISSIONER OF INCOME TAX , CIRCLE -2 , SOLAPUR, SOLAPUR

Being aggrieved by the order of assessment, an appeal was filed before the ld. CIT(A) who vide impugned order confirmed the action of the Assessing Officer.

Being aggrieved by the order of the ld. CIT(A), the appellant is in appeal before us in the present appeal. 7. It is submitted before us that any person who had done any transaction of business of banking with the appellant society, is entitled to become nominal member as per bye-laws of the appellant society. The term “member of co-operative society” includes “nominal members” as per the provisions of Maharashtra Cooperative Societies Act. Thus, it was submitted that the Assessing Officer was not justified in treating these categories of persons as non-members not allowing the exemption under clause (v) of sub-section (3) of section 194A of the Act. He also placed reliance on the decision of the Hon‟ble Bombay High Court in the case of Saraswat Co-operative Bank Ltd. vs. ITO in Tax Appeals No.3 to 9 & 11 of 2015 dated 07.03.2017 wherein the Hon‟ble Bombay High Court held that a cooperative bank is not liable to deduct TDS on the interest paid on deposits received from members prior to 01.06.2015. He also placed reliance on the decision of the Hon‟ble Bombay High Court in the case of Jalgaon District Central Co-operative Bank vs. UOI, 134 Taxman 1 (SC) wherein the Circular No.9 of 2010 making the distinction between nominal members and the registered members was quashed and said circular is held to be illegal. He also placed reliance on the decision of the Co-ordinate Bench of Pune Tribunal in the case of Nilkanth Urban Cooperative Bank Limited vs. ACIT in for A.Y. 2013-14 order dated 10.09.2020. 8. On the other hand, ld. CIT-DR placing reliance on the orders of the lower authorities submitted that a member, who is not entitled to vote, cannot be treated as a member of the cooperative society and, therefore, the exemption under clause (v) of sub-section (3) of section 194A of the Act cannot be applied to the cooperative bank. 9. We heard the rival submissions and perused the material on record. The issue in the present appeal relates to the applicability of exemption under clause (v) of sub-section (3) of section 194A of the Act, in the case of a cooperative bank. The provisions of section 194A requires the cooperative bank to deduct tax from interest payment one time deposit, as the amount of such payment exceed the prescribed threshold limit. Further, the provisions of section 194A(3)(v) provides a general exemption from tax deduction at source on the payment of interest by all the cooperative societies to its members. Now, it is settled position of law that the cooperative bank is also a specie of cooperative societies, is entitled to the benefit of general exemption provided to all the cooperative societies from deduction of tax on payment of interest to its members. But the issue in the present appeal relates to whether a nominal member, who is not a registered member of the society, can be treated as a member of the cooperative society whether the exemption is available under clause (v) of sub-section (3) of section 194A of the Act. There is no dispute as to the fact that the above categories of persons mentioned above are nominal members of the societies as per bye-laws of the appellant society. The provisions of Maharashtra Cooperative Societies Act also permit admission of such nominal members. The term “member” has been defined by the Maharashtra Cooperative Societies Act to include a nominal members. The Hon‟ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd. vs. CIT, 431 ITR 1 (SC) which dealt with the exemption u/s 80P in respect of society registered under the provisions of Kerala Cooperative Societies Act, while interpreting the term “member” of society after making reference to the judgement of the Hon‟ble Supreme Court in the case of U.P. Co- op. Cane Union Federation Ltd. vs. CIT, 237 ITR 574 (SC) by holding as under :- “46. It must also be mentioned here that unlike the Andhra Act that Citizen Cooperative Society Ltd. (supra) considered, „nominal members‟ are „members‟ as defined under the Kerala Act. This Court in U.P. Cooperative Cane Unions‟ Federation Ltd., Lucknow v. Commissioner of Income Tax, Lucknow-I (1997) 11 SCC 287 referred to section 80P of the IT Act and then held: “8. The expression “members” is not defined in the Act. Since a cooperative society has to be established under the provisions of the law made by the State Legislature in that regard, the expression “members” in Section 80-P(2)(a)(i) must, therefore, be construed in the context of the provisions of the law enacted by the State Legislature under which the cooperative society claiming exemption has been formed. It is, therefore, necessary to construe the expression “members” in Section 80-P(2)(a)(i) of the Act in the light of the definition of that expression as contained in Section 2(n) of the Cooperative Societies Act. The said provision reads as under: “2. (n) „Member‟ means a person who joined in the application for registration of a society or a person admitted to membership after such registration in accordance with the provisions of this Act, the rules and the bye-laws for the time being in force but a reference to „members‟ anywhere in this Act in connection with the possession or exercise of any right or power or the existence or discharge of any liability or duty shall not include reference to any class of members who by reason of the provisions of this Act do not possess such right or power or have no such liability or duty;”” Considering the definition of „member‟ under the Kerala Act, loans given to such nominal members would qualify for the purpose of deduction under section 80P(2)(a)(i).”

In the present case also, the provisions of Maharashtra Cooperative Societies Act provides that the members includes nominal members and, therefore, we do not see any reason as to why the exemption under clause (v) of sub-section (3) of section 194A of the Act cannot be given in the case of members referred to above. Therefore, the reasoning of the lower authorities cannot be appreciated in the eyes of law. Accordingly, the orders of the lower authorities are hereby reversed and direct the Assessing Officer to delete the addition made u/s 40(a)(ia) of the Act for non-deduction of TDS on interest paid on deposit received from the nominal members of the society.

In the result, the appeal filed by the assessee in for A.Y. 2010-11 stands allowed.

To sum up, all the above ten appeals filed by the different assessees stand allowed.