MYSORE CREDIT SAUHARDA SL,MYSORE vs. THE INCOME TAX OFFICER, WARD-1(3), MYSORE

This is an appeal filed by the assessee against the order passed by the NFAC, Delhi dated 11/06/2024 in DIN No.ITBA/NFAC/S/250/2024-25/1065539885(1) for the assessment year 2017-18.

The assessee is registered under The Karnataka Souhardra Sahakari Act 1997 and primarily engaged in providing credit facilities to the members. The entire profit earned from the activity of providing credit facility to members for Rs. 15,66,240/- was claimed as deduction u/s 80P of the Act.

The AO found that the deduction under section 80P of the Act is available to the cooperative societies as defined under section 2(19) of the Act whereas the assessee is registered under The Karnataka Souhardra Sahakari Act 1997 and not under The Karnataka Cooperative Societies Act 1959. Therefore, the assessee can only be considered as co-operative and not as co-operative society. The Co-operative and The Co-operative society are two different entities which are defined under section 2(e) and 2(g) of the Karnataka Souhardra Sahakari Act 1997. Similarly, the Co-operative society and the Co-operative have been defined distinctly under section 2(c) and 2(d)(2) of The Karnataka Cooperative Societies Act 1959. Hence, the AO held that the assessee is not eligible to claim deduction u/s 80P of the Act and accordingly denied the same by making an addition of Rs. 15,66,240/- to the total income of the assessee.

The aggrieved assessee preferred an appeal before the learned CIT(A)/NFAC. The learned CIT(A)/NFAC after placing reliance on the order this Tribunal in the case of Udaya Souharda Credit Cooperative Society Ltd vs ITO in confirmed the disallowances/addition made by the AO.

Being aggrieved by the order of the learned CIT(A)/NFAC, the assessee is in appeal before us.

The learned AR before us submitted that the issue on hand is covered in favor of the assessee by the judgment of Hon’ble Karnataka High Court in the case of M/s Swabhimani Souharda Credit Co-operative Ltd. Vs. ITO reported in 421 ITR 670.

On the other hand, the learned DR before us vehemently supported the order of the authorities below.

We have heard the rival contentions of both the parties and perused the materials available on record. The facts of the case have been elaborated in the preceding paragraph which are not in dispute, therefore we are not inclined to repeat the same for the sake of brevity and convenience. The limited question before us whether the assessee being registered under The Karnataka Souhardra Sahakari Act 1997 is eligible for deduction under section 80P of the Act in the given facts and circumstances. This issue has been resolved by the judgment of Hon’ble Karnataka High Court in the case of M/s Swabhimani Souharda Credit Co-operative Ltd. Vs. ITO reported in 421 ITR 670 wherein it was held as under: “23. A comprehensive reading of the Preambles of the aforesaid Acts vis-a-vis objects and reasons would indicate that both the Statutes support and promote Co-operative movement. No hyper technical view can be taken to exclude the entities registered under the Souharda Act as not falling under the definition of `Co-operative Society' as defined in Section 2[19] of the Act. Now, it is further clarified by the Amendment Act No.35/2021 brought out to Section 2[e] of the Souharda Act by substitution whereby `Co-operative' means a Souharda Co- operative Society including a Co-operative bank during the business of banking registered or deemed to be registered under Section 5 and which has the words `Souharda Co-operative Society' in its name and for the purposes of the income Tax Act, .

In the result, the appeal of the assessee is allowed.