RESERVE BANK STAFF AND OFFICERS CO-OP CREDIT SOCIETY LTD,MUMBAI vs. ITO WARD 26 (1)(1), MUMBAI

The facts as called out from A.Y. 2013-14 shows that assessee filed its return of income on 27th September, 2013, declaring

The learned CIT (A) held assessee is eligible for claim of deduction under Section 80P (2) (d) of the Act, in view of the decision of Hon'ble Supreme Court in 123 taxmann.com 161 and allowed the deduction. He further directed the learned Assessing Officer to assess the interest earned on the deposits held with schedule bank/ co-operative banks holding license issued by the Reserve Bank of India, Commercial Bank and Financial Institutions under the head income from other sources. Accordingly, the appeal of the assessee is partly allowed.

The assessee is aggrieved on the issue of reopening of the assessment holding that the assessment was reopened due to change of opinion and in absence of any tangible material it also challenges the approval granted by the learned Pr. CIT in mechanical manner and without application of mind.

The assessee is also aggrieved with the learned Assessing Officer and learned CIT (A) holding that under Section 80P(2)(a) of the Act only the interest income received from the members would be eligible for deduction. The assessee is also aggrieved by the direction of the learned CIT (A) that interest income earned from co-operative bank without banking license only would be eligible for such deduction. It is further stated that there is no such directive or finding in the decision of the Hon'ble Supreme Court. The claim is also that a co-operative society to be considered as a co-operative banks is mandatorily require to have license issued by Reserve Bank of India and a

We have heard the rival contentions and perused the orders of the lower authorities. The facts clearly show that assessee is a co-operative credit society engaged in the business of providing credit facilities to its members only. Naturally, it does not have any banking license. Assessee filed return of income originally on 27th September, 2013 at ₹ nil, wherein the entire interest income of ₹263,96,215/- was claimed as deduction under Section 80P of the Act. The assessment under Section 143(3) of the Act was passed on 29th March, 2016 at a total income of ₹5,98,430/-. The addition was made only on account of income received from employees of the society who are not the members of the society; identical issue was decided by the co- ordinate Bench for A.Y. 2009-10. Meanwhile, notice under Section 148 of the Act was issued against which the return of income was reiterated. The reasons were provided to the assessee on 25th October, 2019. According to those reasons, the assessment is reopened in respect of interest income earned on fixed deposit from co-operative banks. The reasons state that the benefit of deduction under Section 80P(2)(d) of the Act is not available on interest received from investment made with co-operative banks and therefore, such deduction is required to be disallowed. The impugned assessment order is 2013-14, the notice under Section 148 of the Act was issued on 31st March, 2019. There was no tangible material available with the learned Assessing Officer to reopen the concluded assessment year beyond four years. Thus, the reopening has been made merely on reappraisal of facts available in the original assessment proceedings culminating into an

Even on the merits as the assessee is a co-operative society engaged in carrying on the business of providing credit facilities to its members. The whole of the amount profits and gains of such business attributable to such activities is deductible under Section 80P(2)(a) of the Act. Even otherwise, in respect of any income by way of interest or dividend derived by the co- operative society from its investment with any other co- operative society is also allowable as deduction fully under Section 80P(2)(d) of the Act, the facts are clear that assessee is a co-operative society and co-operative banks are also co- operative societies. The provisions of Section 80P (4) of the Act specifically denies deduction only to co-operative banks. The assessee is admittedly not a co-operative bank. The learned Assessing Officer instead of treating the assessee as credit co- operative society considered the assessee as primary co- operative bank without any basis. In view of the above facts, we hold that interest income earned by the assessee on fixed deposits with the co-operative banks are eligible for deduction under Section 80P(2)(d) of the Act.

We also find that honourable supreme court in case of Kerala State Co-Operative Agricultural & Rural Development Bank Ltd. [2023] 154 taxmann.com 305 (SC) where in decision of Mavilayi Service Co-operative Bank Ltd. v. CIT [2021] 123 taxmann.com 161/279 Taxman 75 has also allowed the claim of assesses u/s 80P (2) (d) of the Act. Thus, now the issue is squarely covered in favour of the assessee.

In view of this on both the grounds of reopening as well as on the merits the orders of the lower authorities are reversed and

Coming to the appeal of the assessee for A.Y. 2014-15, which is on identical facts and circumstances where the case of the assessee was reopened and further assessee was denied deduction under Section 80P (2) (a) of the Act as well as under Section 80P (2) (d) of the Act on bank interest received from co-operative bank amounting to ₹2,31,63,766/-, which was challenged before the learned CIT (A) allowing the appeal of the assessee partly. As we have already held for A.Y. 2013-14, that reopening of the assessment is without any tangible material and further even otherwise on merit, the assessee is eligible for deduction under Section 80P(2)(d) of the Act. Therefore, for the reasons given for A.Y. 2013-14, the appeal of the assessee is allowed for A.Y. 2014-15 also.

For A.Y. 2017-18, the assessee filed its return of income at ₹nil on 7th November, 2017, which was picked up for scrutiny and therefore, a show cause notice was issued to the assessee that why on interest income earned of ₹2,68,31,658/- being interest received from co-operative banks on which deduction under Section 80P is clamed should not be disallowed. After hearing the case of the assessee, the learned Assessing Officer disallowed the deduction under Section 80P(2)(a) as well as under Section 80P(2)(d) of the Act and assessed the total income at ₹258,31,619/- by order under Section 143(3) of the Act dated 26th December, 2019. The appeal preferred against the assessment order was partly allowed. However, the assessee aggrieved with the finding of the learned Assessing Officer that though the learned CIT (A) has directed that the

The appeals of the assessee for A.Y. 2018-19 also involved identical issue, wherein the interest income earned by the assessee from co-operative bank amounting to ₹1,39,30,075/- for A.Y. 2018-19 and ₹7,56,84,273/- for A.Y. 2020-21 are denied deduction under Section 80P(2)(d) of the Act. As we have already held that interest received by the assessee from the co-operative banks is eligible for deduction under Section 80P(2)(d) of the Act, on the same reasoning, we also allow the appeal of the assessee for A.Y. 2018-19 and 2020-21.

In the result, all the five appeals filed by the assessee are allowed.