SUMANTHA PATHINA SOUHARDA SAHAKARI NIYAMITA,KONDLAHALLI vs. INCOME TAX OFFICER, CHITRADURGA

This appeal at the instance of assessee is directed against order of the CIT(A) dated 06.12.2023, passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2020-21.

The grounds raised read as follows:

Brief facts of the case are as follows:

Aggrieved by the Order of Assessment, assessee filed appeal before the First Appellate Authority (FAA). The CIT(A) dismissed the appeal of the assessee vide impugned order dated 16.12.2023.

Aggrieved by the order of the CIT(A), assessee has filed the present appeal before the Tribunal. The learned AR reiterated the submissions made before the Income Tax authorities.

The learned Standing Counsel supported the orders of the AO and the CIT(A).

We have heard the rival submissions and perused the material on record. Assessee had made a claim of deduction under section 80P(2)(a)(i) of the Act of Rs.1,15,752/- being a SB interest received by the assessee from Karnataka Bank and Indian Overseas Bank. The AO held that the said interest income earned from Co-operative Bank / Scheduled Bank is not entitled to deduction under section 80P(2)(a)(i) of the Act since the same is to be assessed as “Income from Other Sources”. In this context, the learned AR relied on the judgment of the Hon’ble High Court in the case of PCIT Vs. Totgars Sales Society reported in 395 ITR 611 (Karnataka). The view taken by the AO was confirmed by the CIT(A).

Further, the assessee had claimed interest received from co-operative bank as deduction under section 80P(2)(d) of the Act (FD interest from SUCO Co- operative Bank of Rs.3,14,544/-). The AO held that the interest income received from Co-operative Bank is not entitled to deduction under section 80P(2)(d) of the Act. In this context, the learned AO relied on the judgment of the jurisdictional High Court in the case of PCIT Vs. Totgars Sales Society (supra). The view taken by the AO was confirmed by the CIT(A).

The jurisdictional High Court in the case of PCIT Vs. Totgars Sales Society (supra) had categorically held that the interest income received from Scheduled Banks / Co-operative Banks are not entitled to deduction under section 80P(2)(a)(i) or under section 80P(2)(d) of the Act. However, the latest judgment of the Hon’ble Apex Court in the case of Kerala State Co-operative Agricultural and Rural Development Bank Ltd., Vs. AO reported in 458 ITR 384 (SC) had categorized various co-operative banks as co-operative societies thereby granting the benefit of deduction under section 80P of the Act to the said co-operative banks. Though the Hon’ble Apex Court was considering the interpretation of section 80P(4) of the Act, when a co-operative bank is deemed to be considered as a co-operative society, the necessary corollary has to follow. Thereby meaning when interest income is received from such co-operative bank which are deemed to be considered as co-operative society, then the assessee would be entitled to deduction under section 80P(2)(d) of the Act. Since AO did not have the benefit of examining the dictum laid down by the Hon’ble Apex Court in the case of Kerala State Co-operative Agricultural and Rural Development Bank Ltd., Vs. AO (supra), we deem it appropriate to restore the matter to the AO. The AO is directed to reexamine the issue whether the assessee is entitled to deduction under section 80P(2)(d) of the Act (i.e., the FD interest received from SUCO Co-operative Bank of Rs.3,14,544/-) in light of the judgment of the Hon’ble Apex Court. It is ordered accordingly.

In the result, appeal filed by the assessee is partly allowed for statistical purposes.