M/S. MANGALORE YANTHRIKA MEENUGARARA PRATHAMIKA SAHAKARI SANGHA,MANGALURU vs. INCOME TAX OFFICER, WARD-1(1), MANGALURU

PER BEENA PILLAI, JUDICIAL MEMBER Present appeals arises out of separate orders passed by NFAC all dated 02.11.2023 for A.Ys. 2017-18, 2018-19 and 2020-21.

2. The learned CIT[A] is not justified in upholding the assessment of a sum of Rs. 62,20,435/- being the interest earned by the appellant on deposits made with co- operative banks under the head "Other Sources" and thereby upholding the denial of deduction claimed u/s. 80P[2][a] [vii] of the Act on the ground that the said interest income earned by the appellant was not attributable to the business under the facts and in the circumstances of the appellant's case. 2.1 The learned CIT[A] ought to have appreciated that the interest income earned by the appellant on deposits in cooperative banks was part of the business in as much as these deposits were required to be maintained in the nature of statutory reserves and other obligations under the Karnataka Co-operative Societies Act and hence, the said interest income earned was attributable to business and ought to have been assessed under the head "Business" and not under the head "Other Sources" and accordingly, the deduction claimed by the appellant u/s 80P[2][a] [vii] of the Act ought to have been allowed under the facts and in the circumstances of the appellant's case.

3. Without prejudice to the above, the learned CIT[A] is not justified in rejecting the alternate claim made by the appellant for deduction u/s. 80P[2][d] in respect of the Page 3 of 6 to 1098/Bang/2023 interest income earned from deposits made in co-operative banks by erroneously concluding that the same cannot be allowed by virtue of the judgement of the Hon'ble Karnataka High Court in the case of TOTAGAR'S CO- OPERATIVE SALE SOCIETY reported in 395 ITR 611 [Kar.] under the fact and in the circumstances of the appellant's case.

4. Without prejudice to the above, the learned CIT[A] ought not to have directed for allowance of cost of funds / expenditure on the basis of direct nexus between the expenditure and interest earned without appreciating that the allowance for cost of funds / expenditure is allowable in order to correctly arrive at income to be assessed and therefore the income assessed is excessive and liable to be reduced substantially.

5. Without prejudice to the right to seek waiver before the Hon'ble DG/CCIT, the appellant denies itself liable to be charged to interest u/s. 234-B and 234-C of the Act, which requires to be cancelled under the facts and in the circumstances of the appellant's case.

3.2 Aggrieved by the orders of the Ld.AO, assessee preferred appeals before the Ld.CIT(A).

3.3 The Ld.CIT(A) upheld the view of the Ld.AO by holding that the interest income earned by the assessee is not attributable to the business operations and therefore the deduction is not allowable u/s. 80P(2)(a)(vii) / 80P(2)(d) of the act. The Ld.CIT(A) also rejected the benefit u/s. 57 of the act in respect of the cost of funds and proportionate expenses incurred towards the earning of the interest income.

3.4 Aggrieved by the orders of the Ld.CIT(A)/NFAC, assessee is in appeals before this Tribunal.

Page 5 of 6 to 1098/Bang/2023 other decisions which has been passed subsequent to the impugned orders, by Hon’ble Supreme Court in case of Kerala State Co-operative Agricultural and Rural Development Bank Ltd. KSCARDB vs. The Assessing Officer, Trivandrum & Ors. in Civil Appeal Nos. 10069 of 2016 dated 14.09.2023. He therefore submitted that, the issue needs to be readjudicated based on the observations of Hon’ble Supreme Court in the above referred cases.

5.1 On the contrary, the Ld.DR relied on the orders passed by the authorities below.

We have considered the arguments advanced by both sides in the light of the records placed before us.

6. Coming to the merits of the case, as rightly submitted by the Ld.AR that the directions of Hon’ble Supreme Court in case of Mavilayi Service Co- operative Bank Ltd. v. CIT (supra) is not considered by the NFAC. Further in a subsequent decision of Hon’ble Supreme Court in case of Kerala State Co-operative Agricultural and Rural Development Bank Ltd. KSCARDB vs. The Assessing Officer, Trivandrum & Ors. (supra), Hon’ble Supreme Court analysed applicability of section 80P(2)(d) deduction to an assessee in great detail. The NFAC / Ld.CIT(A) is directed to consider the claims by the assessee in the light of the aforestated decisions by Hon’ble Supreme Court. In the interest of justice, we remand these appeals back to NFAC / Ld.CIT(A) for Page 6 of 6 to 1098/Bang/2023 readjudication on merits. The Ld.AR is directed to fill all relevant documents / decisions available on these issues before the NFAC / Ld.CIT(A) and the NFAC/Ld.CIT(A) shall pass a detailed order on merits. Accordingly, the appeals filed by the assessee stands allowed for statistical purposes. In the result, all the three appeals filed by the assessee stands allowed for statistical purposes. Order pronounced in the open court on 01st April, 2024.