ITO 20(2)(2), MUMBAI vs. MAZGAON DOCK EMPLOYEES CO OP CREDIT SOCIETY LTD, MUMBAI

Brief facts are, the assessee a credit co–operative society filed its return of income on 27th September 2013, declaring nil income after claiming deduction for an amount of ` 1,31,46,733, under section 80P(2)(a)(i) of the Act. During the assessment proceedings, the Assessing Officer after verifying the material on record found that the main object of the assessee is to provide credit / loans to its members and collect deposits from its members by way of fixed deposit, saving deposit and daily recurring deposits, etc. He also noticed that the assessee has received interest on loan to the tune of ` 5,20,58,907 and those from various banks are to the tune of ` 2,56,99,691. Therefore, the Assessing Officer called upon the assessee to justify its claim of deduction under section 80P(2)(a)(i) of the Act. In response, it was submitted by the assessee that the primary object of the assessee is to provide credit facilities to its members only, hence, it is eligible to claim deduction under section 80P(2)(a)(i) of the Act. It was submitted, since, the assessee is neither a State Co–operative or any other Co–operative Bank, it does not require a Banking incense under the Banking Regulation Act to conduct its function. Therefore, the provisions of section 80P(4) of the Act do not apply. The Assessing Officer did not find merit in the submissions of the assessee. He concluded that deduction under section 80P(2)(a)(i) of the Act in case of a Co–operative Credit Society engaged in Banking activity has been 3 M/s. Mazgaon Dock Employees Co. Op. Credit Society Ltd.

The learned Commissioner (Appeals) taking note of the fact that in assessee’s own case for assessment year 2010–11, the Tribunal has allowed the deduction claimed under section 80P(2)(a)(i) of the Act, accepted assessee’s claim.

At the outset, the learned Counsel for the assessee submitted that the issue in dispute has been decided in favour of the assessee by the Tribunal in assessment year 2010–11 and 2012–13. A copy of the 4 M/s. Mazgaon Dock Employees Co. Op. Credit Society Ltd.

The learned Departmental Representative fairly submitted that in the preceding assessment years the Tribunal has decided the issue in favour of the assessee.

We have considered rival submissions and perused materials on record. As could be seen, the issue relating to assessee’s claim of deduction under section 80P(2)(a)(i) of the Act is a recurring dispute between the assessee and the Department from the preceding assessment years. In fact, learned Commissioner (Appeals) relying upon the decision of the Tribunal in assessee’s own case for assessment year 2010–11 has allowed assessee’s claim of deduction under section 80P(2)(a)(i) of the Act. On a perusal of order dated 28th February 2018 of the Co–ordinate Bench passed in assessee’s own case for assessment year 2012–13 (supra), it is noticed that by following its own order in assessee’s case for assessment year 2010– 11, the Tribunal has allowed assessee’s claim of deduction under section 80P(2)(a)(i) of the Act. There being no difference in facts between the assessment year 2010–11 and 2012–13 and the impugned assessment year brought to our notice by the Department,

In the result, Revenue’s appeal is dismissed. Order pronounced in the open Court on 27.06.2018