BANGADY CO-OPERATIVE AGRICULTURAL SOCIETY LIMITED ,BELTHANGADY vs. INCOME TAX OFFICER, WARD-1 , PUTTUR

The brief facts of the case are that the assessee is multipurpose co- operative society engaged in the business of acceptance of deposits from members, lending of loans to members and providing public distribution services. For the year under consideration it has filed it return of income declaring total income of Rs. 2.96 crores on 02.11.2017. The case of the assessee was selected for scrutiny after issuing statutory notices. During the course of assessment proceedings the ld. Assessing Officer (AO), inter alia, observed that the assessee society is not governed by the principles of mutuality and hence deduction claimed

Aggrieved with the order of the AO the assessee filed appeal before the first appellate authority, who confirmed the order of the ld. AO relying upon the judgement in the case of Totgars Co-operative Sale Society (supra).

Aggrieved with the order of the CIT(A) the assessee has come up in appeal before us and argued number 2. The AR of the assessee did not press other grounds raised in appeal memo. The AR of the assessee further contended that assessee vide application dated 26.06.2024 has raised two additional grounds and prayed that disallowance of provisions would have to be considered as part of profits available for deduction u/s 80(P)(2)(a)(i).

Since the grounds raised by the assessee are purely legal and goes to the root of matter, we admit the same in view of the judgment of Hon’ble Apex Court in the case of NTPC -229 ITR 383 and Jute Corporation 187 ITR 688(SC)

The Ld AR mainly challenged that the ld. CIT(A) as well as the ld. AO on two counts.

The Ld AR relied on the judgment of Hon’ble Bombay High Court in the case of Gem plus Jewellery India Ltd reported in 330 ITR 250 and other cases of this Tribunal for the proposition that any increase in the income of the assessee would be eligible for deduction u/s. 80P(2)(a)(i) of the Act.

After considering the rival submissions, we are of the view that it is settled position of law that in the case of the co-operative society if any disallowance is to be made and income of the assessee is increased then such income/profits are eligible for deduction u/s. 80P(2)(a)(i) of the Act. Similarly, if the interest income is to be taxed under the head income from other sources then expenses attributable to earning of such income is to be allowed the profits arrived after such allowance would be going to increase the deduction of 80P(2)(a)(i). Our view is fortified by various decisions of Coordinate Benches of the Tribunal, wherein the Coordinate Benches have consistently followed this view, relying on the judgement of the Hon'ble Bombay High Court in the case of Gem plus Jewellary India Ltd (supra). Therefore, the matter is remitted back to the AO for recomputation of the profit eligible for deduction u/s. 80P (2)(a)(i) of the Act to the present assessee.

The assessee has also filed an application for additional ground. However as we have already restored the matter to the AO, these grounds become academic.

In the result, the appeal filed by the assessee is allowed for statistical purposes. Order pronounced in the open Court on 1st July, 2024.