M/S. PANE MANGALORE RSS BANK ,BANTWAL vs. INCOME TAX OFFICE, WARD-2(1), MANGALORE

This appeal by assessee is directed against the order of PCIT passed u/s 263 of the Income Tax Act, 1961 (in short “The Act’) dated 03.11.2023 for the assessment year 2018-19. The assessee has raised following grounds of appeal:

The learned P.C.I.T. is not justified in holding that the order of assessment passed u/s. 143[3] of the Act, dated 19/04/2021 was erroneous and prejudicial to the interest of revenue on the ground that M/s. Pane Mangalore RSS Bank, Bantwal Page 2 of 5 the same was not passed in accordance with the decision of the Hon'ble Supreme Court and Jurisdictional High Court of Karnataka prejudicial to the interests of the assessee under the facts and in the circumstances of the appellant's case. 3.1 The learned P.C.I.T failed to appreciate that the appellant had duly followed the ratio of the judgements of the Hon'ble Supreme Court and jurisdictional High Court and offered the entire interest income earned on deposits with co-operative and other banks under the head "Other Sources" and thus, there was no case to hold that the assessment order passed by the learned A.O. was not in accordance with the binding judgements prejudicial to the interest^ of the assessee under the facts and in the circumstances of the appellant's case.

The learned P.C.I.T ought to have appreciated that the appellant had not claimed any deduction U/s 80P(2)(d) of the Act in respect of Interest Income of Rs. 1,54,05,706/- earned from deposits made with co-operative and other banks and thus, the question of allowance of any deduction in the assessment order passed does not arise for the same to be labelled as an erroneous order prejudicial to the interest of revenue and therefore, the impugned order passed u/s. 263 of the Act directing the disallowance of deduction is contrary to law and facts of the appellant's case.

For the above and other grounds that may be urged at the time of hearing of the appeal, your appellant humbly prays that the appeal may be allowed and justice rendered.

Facts of the case are that the National e-assessment Centre, Delhi has passed an assessment order u/s. 143(3) r.w.s. 144B of the Act for the assessment year 2018-19 on 19.04.2021, assessing a total income of Rs. Nil. On perusal of the assessment records, the ld. PCIT observed that assessee has received interest income from various banks including co- operative banks to the tune of Rs.1,54,05,705/-. The ld. PCIT observed that as per the provisions of section 80P(2)(d) of the Act, deduction U/s 8OP is not allowable on income received from banks including co- M/s. Pane Mangalore RSS Bank, Bantwal Page 3 of 5 operative banks. The Hon'ble Karnataka High Court in the case of Totgar's Co-operative Sales Society (ITA No. 10066/2016 dated 16.06.2017) has held that the interest earned on deposits with co- operative banks are not eligible for deduction u/s 80P(2)(d) of the Act. The ld. AO in his assessment order has not applied the above legal provisions which was binding on him. The ld. AO ought to have disallowed the deduction u/s 80P(2)(d) of the Act in respect of interest income arising from banks including co-operative banks.

As seen from para 10 of the order of Karnataka High Court in the case of Totagars Co-operative Sales Society (395 ITR 611), the said assessee was also accepting deposits from its members and provides credit facility to its members in addition to the other activities of marketing of agricultural produce. Even under such circumstances Hon'ble Supreme Court has held such income as not part of operational income in the decision reported in 322 ITR 283. When the interest so received from co- operative bank is not operational income as held by the Apex Court, deduction u/s. 80P(2)(a)(i) cannot be granted on such income. Further, such income i.e. income from Co-operative Bank is not eligible for deduction u/s. 80P(2)(d) in view of the binding decision of Karnataka High Court in the case of Totagars Co-operative Sales Society reported in 395 ITR 611. Although Authorized Representative of the assessee quoted another decision of Karnataka High Court in this issue, the same was rendered in January 2017 i.e. prior to the decision reported in 395 ITR 611. As per the ratio laid down in Govinda Nayak v/s Western Patent Press Company Limited AIR 1980 KAR 92(FB) the later decision will have more binding force then the earlier one. Considering the above, it is held that assessee is not eligible for deduction of such income u/s.80P(2)(d) also. Assessing Officer may pass consequential order.”