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Facts
The assessee, a primary agricultural credit cooperative society, accepted cash deposits from its members. The Assessing Officer initiated penalty proceedings under sections 271D and 271E for violating section 269SS of the Act. The assessee contended that section 269SS was not applicable and that there was a reasonable cause for accepting cash deposits.
Held
The Tribunal held that the assessee, not being a licensed banking company or a cooperative bank, is not exempt from the provisions of section 269SS. The contention of a bonafide belief or reasonable cause was not accepted as there was no factual foundation laid. The presence of other banks in the district negated the claim of reasonable cause due to lack of banking facilities.
Key Issues
Whether the penalty under sections 271D and 271E for violation of section 269SS is leviable on a primary agricultural credit cooperative society and if a reasonable cause was established.
Sections Cited
271D, 271E, 269SS, 273B, 80P(2)
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Income Tax Appellate Tribunal, COCHIN BENCH
Before: SHRI INTURI RAMA RAO, AM & SHRI SOUNDARARAJAN K., JM
O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assessee are directed against the different orders of the National Faceless Appeal Centre, Delhi [CIT(A)] dated 28.04.2025 for Assessment Year (AY) 2015-16; confirming the levy of penalty made u/s. 271D and 271E of the Act respectively.
Since both the appeals involve identical facts and issues, the appeals were heard together and disposed of vide this common order.
Brief facts of the case are that assessee is a cooperative society registered under Kerala Co-operative Societies Act, 1969. It is classified as primary agricultural credit cooperative society. It is engaged in the business of accepting deposits from members and providing credit facilities to its members for agricultural purposes. The return of income for the A.Y. 2015-16 was filed on 29/10/2015 disclosing income of Rs. 1,31,120/- after claiming deduction u/s. 80P(2) of the Income Tax Act, 1961 (the Act). Against the said return of income, the assessment was completed by the ITO, Ward- 2, Kalpetta (for short, 'AO') vide order dated 26/12/2017 passed u/s. 143(3) of the Act after disallowing the claim for deduction u/s. 80P by holding that the assessee is dealing with the non-members.
Being aggrieved, an appeal was filed before the CIT(A). While matter stood thus, the AO noticed that assessee violated the provisions of section 269SS of the Act by accepting cash deposits and repaid the deposits in cash. Therefore, made a reference to the JCIT, Range-2, Kozhikode for initiation of penalty proceedings on 02/01/2018. Accordingly, JCIT issued a show-cause notice u/s.274 r.w.s. 271D on 25/01/2018. In response to the show-cause notice, the assessee submitted that the assessee is a cooperative bank, therefore, the provisions of section 269SS have no application. However, JCIT rejected the above explanation and proceeded with
Being aggrieved by the order of levy of penalty, the appellant preferred an appeal before the CIT(A) contending that the provisions of section 269SS have no application to a cooperative society. Without prejudice to the above, it is contended that the penalty cannot be levied u/s. 271E where there is a reasonable cause for violation of the provisions of section 269SS of the Act. However, the CIT(A) dismissed the appeal by holding that the provisions of section 269SS are very much applicable to a cooperative society by making a reference to the provisions of section 269SS of the Act and the contention of the appellant that there was a reasonable cause for accepting deposits in cash from members was also rejected.
Being aggrieved, the assessee-cooperative society is in appeal before this Tribunal in the present appeal.
When the appeal was called on nobody appeared on behalf of the assessee despite due service of notice of hearing. However, the assessee filed written submission before us. The gist arguments of the appellant is that penalty cannot be levied u/s. 271D & 271E for the reasons that there were no banks operating in and around Wayanad district. Thus, there was a reasonable cause for accepting deposits from members for repaying the deposits in cash. After
The learned CIT-DR placing reliance on the decision of this Tribunal in the case of The Nadapuram Service Co-op. Bank Ltd. vs. JCIT in dt.14/05/2025 submits that the order of the Ld. CIT(A) is in accordance with law, therefore no interference by this Tribunal is required.
We have heard the rival submissions and perused the material on record. The issue that arises for our consideration is whether the AO was justified in levying penalty u/s.271D of the Act for violation of the provisions of sec.269SS of the Act. The admitted facts of the case are that the assessee is a co-operative society incorporated under the provisions of Kerala State Co-operative Societies Act, 1969. It is classified as a primary agricultural co- operative credit society does not enjoy the license from the RBI to carry on the business of banking. The provisions of sec.269SS of the Act were inserted by the Finance Act, 1984 with effect from 1st July, 1984. It provides that no person shall after 30th day of June, 1984, take or accept from any person, any loan or deposit otherwise than by an account payee cheque or account payee bank draft or use of other electronic clearing system through a bank account, as may be prescribed in a sum exceeding Rs.20,000 or more. The first proviso to sec.269SS provides that the above provision shall not apply in (a) the Government; (b) any banking company, post office savings bank or cooperative bank; (c) any corporate established by a Central, State or Provincial Act; (d) any Government company as defined in clause (45) of section 2 of the Companies Act, 2013 (18 of 2013); (e) such other institution, association or body or class of institutions, associations or bodies which the Central government may, for reasons to be recorded in writing, notify in this behalf in the Official Gazette; 11. The provisions of section 271E of the Act provides for levy of penalty for contravention of provisions of sec.269SS of the Act. The provisions of section 273B of the Act provides that where there is a reasonable cause for violation of the provisions of section 269SS, no penalty shall be levied. There is no dispute about the factum of receipt of loans or deposits by the appellant-society from its members in cash and the appellant-society is a primary agricultural co-operative credit society, which does not fall under the category of any banking company or a co-operative bank, nor it falls under any of the exempted categories enumerated under the first proviso to the above section. The contention that the appellant is a co-operative bank cannot be accepted for the reason that the appellant co- & 433/Coch/2025 Panamaram Service Co-op. Bank Ltd. operative society does not enjoy a banking license issued by the RBI. The Hon’ble Apex Court in the case of Kerala State Co- operative Agricultural & Rural Development Bank Ltd. vs. Assessing Officer (2023) 458 ITR 384 (SC) categorically held that in the absence of license to carry on the banking business by a cooperative society, it cannot be considered as a co-operative bank. It is an admitted fact that the appellant does not enjoy the license issued by the RBI to carry on the business of banking. Therefore, the contention that it is a co-operative bank cannot be accepted.
As regards to the contention that the provisions of sec.269SS of the Act have no application to the society formed under the Co- operative Societies Act, has no legs to stand in view of the fact that the cooperative society does not fall under any of the exempted categories enumerated under the first proviso to sec.269SS of the Act. Furthermore, the Parliament has inserted the third proviso to sec.269SS providing for enhancing the threshold limit from Rs.20,000 to Rs.2,00,000 in the case of loan or deposit accepted by the primary agricultural co-operative credit society, primary agricultural and rural development bank. Thus, the intention of the Parliament is abundantly clear that the provisions of sec.269SS of the Act should be applied even in respect of loan or deposits accepted by primary agricultural cooperative credit society. Therefore, the legislative intention is very clear that to make the
It is the contention of the appellant that it was under the bonafide belief that the provisions of sec.269SS have no application. It is not demonstrated before us as to how it had entertained such a bonafide belief. The term “bonafide belief” has not been defined under the provisions of Income-tax Act, 1961, but the provisions sub-section (22) of sec.3 of General Clauses Act, 1897 defines the term `bonafide belief’ to mean that a thing shall be deemed to be done in good faith where it is in fact done honestly, whether it is done negligently or not. Thus, if the element of honesty is present, the requirement of good faith is satisfied. But this requires to be judged taking into consideration the factual situation prevailing in a particular situation. In the present case, on a careful perusal of the orders of the lower authorities, it would reveal that no factual foundation is laid as to how the appellant-society had entertained a bonafide belief that the provisions of sec.269SS of the Act have no application to it. In the absence of this factual foundation, no relief can be granted merely based on the bald submissions. Thus, we do not find any merit in the contention that it is under the bonafide belief that provisions of sec.269SS of the Act have no application.
As regards, the reliance on the decision of coordinate Bench of this Tribunal in the case of ITO vs. Poothady Service Co-op. Bank Ltd. in & 797/Coch/2023 dated 25/09/2024, on mere & 433/Coch/2025 Panamaram Service Co-op. Bank Ltd. reading of the para 3 of the said order, it would reveal that the Tribunal held that the provisions of section 269SS have no application in the case of credit activities between a cooperative bank vis-à-vis its members. The said decision has no application to the present case, as the appellant before us is admittedly a cooperative society. Regarding the CBDT Circular F. No. 415/2000- IT (Inv.), dt. 25/03/2004, firstly it is applicable in respect to the orders passed prior to the issuance of this circular, amply clarified that section 269SS are very much applicable to the cooperative society and further clarified the position even in the subsequent circulars.
Next, we will deal with the contention of the appellant-society that since the transactions of acceptance of loans or deposits in cash as genuine and bonafide, the penalty cannot be levied u/s.271D of the Act, placing reliance on the decision of the Hon’ble Madras High Court in the case of PCIT v. Kundrathur Finance and Chit Co. (2006) 283 ITR 329 (Mad.). This contention was rejected by the Hon’ble Kerala High Court in the case of NSS Karayogam v CIT (2020) 271 Taxman 193 (Kerala), wherein it was held that mere genuineness of transaction does not constitute a reasonable cause as contemplated u/s.271D of the Act for non-levy of penalty u/s.271D of the Act. The relevant portion of the judgment reads as under:-
“6. We take note of the fact that, in Listin Stephen's case (supra), after referring to a catena of decisions like CIT v. P.K. Shamsudin & 433/Coch/2025 Panamaram Service Co-op. Bank Ltd. 2011 (1) KLT online 1211, K.V.George (supra), Assistant Director of Inspection (Investigation) v. Kumari A.B.Santhi [2002 (2) KLT Online 1007 (SC)], NSS Karayogam v. CIT 2014 (2) KLT Online 1208 and Grihalakshmi Vision v. Addl. CIT 2015 (4) KLT SN 88 and CIT Thrissur v. Al Ameen Educational Trust 2018 (1) KLT Online 3133 held that the 'reasonable cause' contemplated under section 273B should be a reasonable cause as to why or what was the reason which compelled the assessee to accept the loans or deposit in cash. In other words, it should be proved that there existed reasonable and acceptable cause for not accepting the loans or deposits through crossed cheques or demand drafts. It was found that the mere proof regarding genuineness of the transaction or the intention in accepting the amounts in cash or that there was no attempt to induct black money into the business etc. cannot be considered as a reasonable cause or as compelling circumstances provided under section 273B to avoid the penal action contemplated under section 271D, with respect to violation of the provisions contained under section 269SS.”
Finally, the only submission made on behalf of the appellant- society that there was a reasonable cause, as there were no banks operating in the district of Wayand for accepting loans or deposits in cash from members, and therefore, no penalty can be levied u/s.271D of the Act, also cannot be accepted for the reason that there are many banks operating within the area of Wayanad district. Thus, the appellant had failed to show the reasons which compelled the appellant-society to accept the loans and deposits in cash. Thus, this contention also cannot be accepted for the failure of the appellant to prove its reasonable cause.
In the result, appeal filed by the assessee stands dismissed.
& 433/Coch/2025 Panamaram Service Co-op. Bank Ltd. 18. The findings given in the appeal in shall apply mutatis mutandis to the appeal in ITA No. 421/Coch/2025 also.
In the result, both the appeals filed by the assessee are dismissed.
Order pronounced in the open court on 14th August, 2025.