What did the High Court hold?

The Tribunal dismissed the appeal as academic for the specific issue already decided. For other cooperative societies, the CIT(A) had remanded the matter for verification after the societies offered the interest income to tax.

The appellant's appeal concerned the taxability of interest income related to a Special Reserve Fund (SRF) and foregone interest. The issue had been decided in favor of the appellant for one cooperative society.

What were the issues?

The primary issue was the taxability of interest income on SRF and foregone interest. A secondary issue involved whether the revenue had a grievance when the interest income was already offered to tax by the cooperative societies.

Rec Limited (Formerly Known As… vs DCIT | Delhi High Court 2024

$~14 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 220/2020 REC LIMITED (FORMERLY KNOWN AS RURAL ELECTRIFICATION CORPORATION LIMITED) ..... Appellant

Through: Mr. Mayank Nagi, Mr. Tarun

Singh and Mr. Sandeep Yadav,

Advs.

versus

DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent

Through: Mr. Gaurav Gupta, Sr.SC with

Mr. Shivendra Singh and Mr.

Yojit Parteek, Jr.SCs.

CORAM:

HON'BLE MR. JUSTICE YASHWANT VARMA HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV

O R D E R %

16.04.2024

We find that the instant appeal is clearly academic since insofar as the issue arising out of the Special Reserve Fund [“SRF”] and the appellant- assessee having foregone interest was concerned, has come to be answered in its favour insofar as the Cooperative Electrical Supply Society Ltd., Sircilla is concerned. 2. The appeal is, however, sought to be pressed in respect of the SRF and allied issues which may arise in respect of the other cooperative societies which had dealings with the appellant - assessee. 3. We however note that insofar as those cooperative societies were concerned, the Commissioner of Income Tax (Appeals) had taken note of the fact that the interest income had already been offered This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/04/2024 at 11:43:10

to tax by those societies and had merely remanded the matter back to the Assessing Officer for the purposes of verification. 4. This is evident from paragraph 8 of the recordal of facts by the Income Tax Appellate Tribunal, which reads as under: “8. We have heard the rival parties and find that identical issue has been considered in the case of the assessee for Assessment Year 2009-10 in para No.41 of that order. As the ld CIT(A) has clearly give a direction to the ld AO to verify the interest income offered by the cooperative society and taxed in the hands of that society same cannot be taxed in the hands of the assessee. We find that there is no grievance caused to the revenue. In the present case the ld AO has already made enquiry with the cooperative societies and it was found that those cooperative societies have offered the above amount to tax in their own hands. Further, it was merely a direction to the ld AO for verification. We do not find any infirmity in the order of the ld CIT(A) and therefore, we dismiss the ground No.2 of the appeal of the ld AO.”

In view of the above, we find no justification to entertain the instant appeal. Consequently, the same fails and shall stand dismissed.

YASHWANT VARMA, J.

PURUSHAINDRA KUMAR KAURAV, J. APRIL 16, 2024/p This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/04/2024 at 11:43:10

REC LIMITED (FORMERLY KNOWN AS RURAL ELECTRIFICATION CORPORATION LIMITED) vs. DEPUTY COMMISSIONER OF INCOME TAX

What did the High Court hold?

What were the facts?

What were the issues?

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