THE ACIT, PATAN CIRCLE, PATAN vs. VISNAGAR TALUKA MAJOOR SAHAKARI MANDLI LTD, VISNAGAR

These appeals are filed by the Revenue against two different orders, both dated 08.08.2019, passed by the CIT(A), Gandhinagar, Ahmedabad for the Assessment Years 2014-15 & 2013-14.

The Assessee has raised the following grounds of appeal: for Assessment Year 2014-15:

The assessee is a Co-operative Society and filed its return of income on 30.09.2014 declaring total income at Rs.1,89,56,840/- for A.Y. 2014-15. The Assessing Officer observed that the deduction under Section 80P(2)(a)(i) of the Income Tax Act, 1961 of Rs.2,55,842/- being interest income received from Co- operative Bank is not eligible. The PCIT vide order under Section 263 of the Act dated 23.03.2018 directed the Assessing Officer to reframe the assessment denovo after considering the position of law and as held by the Hon’ble High Court of Karnataka in PCIT vs. Totgars Co-operative Sale Society Limited (188 taxman 282). The assessee submitted that the assessee is a co-operative credit society and its main activity is providing credit facilities to its members by accepting deposits, savings etc. and providing loan and advances to its members only. The Assessing Officer disallowed the claim of Rs.2,55,842 under Section 80P(2)(d) of the Act.

Being aggrieved by the assessment order, the assessee filed appeal before the CIT(A). The CIT(A) allowed the appeal of the assessee.

The Ld. DR submitted that as per the decision of the Hon’ble Supreme Court in the case of Totgars Co-operative Sales Society Limited vs. ITO (188 taxman 282 – SC) interest income earned from Nationalised Bank is to be taxed under the head “income from other sources” as provided under Section 56 of the Act. Income from other sources is not the business of the assessee, therefore, not eligible for deduction under the provisions of Section 80P of the Act. The Ld. DR further submitted that the CIT(A) erred in deleting the interest earned under Section 80P(2)(d) of the Act and & 1530/Ahd/2019 Assessment Years: 2014-15 & 2013-14

The Ld. AR submitted that the Hon’ble Jurisdictional High Court in the case of State Bank of India (SBI) vs.CIT, 389 ITR 578 clearly held that in case of Society engaged in providing credit facilities to its members, it is only interest derived from credit provided to its members which is deductible under Section 80P(2)(a)(i) of the Act. Thus, the Ld. AR submitted that the CIT(A) rightly allowed the appeal of the assessee.

We have heard both the parties and perused all the relevant material available on record. It is pertinent to note that the decision of Hon’ble Apex Court in the case of Totgars Co-operative Sale Society Limited (supra) the issue was related to interest income earned from Nationalised Bank which is taxed under the income from other sources. But in case of co-operative credit societies/cooperative banks which has different setup altogether where deduction under Section 80P(2)(a)(i) of the Act is allowable when the interest is derived from credit provided to its members. The same cannot be equated with Nationalised Bank which has dealt by the Apex Court. In the present case the assessee society had received interest income from co-operative banks only and the assessee is a credit society and funds received from its members only thus the deduction is properly claimed by the assessee. The decision of Hon’ble Gujarat High Court and the ratio laid down by the Hon’ble Jurisdictional High Court is applicable in assessee’s case. In fact, the decision of Hon’ble Apex Court has also not debarred for claiming deduction under Section 80P wherein the credit facilities are given to the members and is directly related to the business while deriving interest. Thus, the appeal filed by the Revenue is dismissed.

As regards A.Y. 2013-14, the issue is similar and hence the appeal filed by the Revenue is dismissed. & 1530/Ahd/2019 Assessment Years: 2014-15 & 2013-14