VAIPUR SERVICE CO-OPERATIVE BANK LTD,VAIPUR vs. ITO, WARD-4, THIRUVALLA

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ITA 834/COCH/2023Status: DisposedITAT Cochin05 November 2024AY 2017-2018Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI AMARJIT SINGH (Accountant Member)6 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee is entitled to the full deduction under Section 80P. It relied on the Supreme Court's decision in Mavilayi Service Cooperative Bank Ltd. vs. CIT, which settled the issue in favor of the assessee and against imposing a cap on eligible income.

What were the facts?

The assessee, Vaipur Service Co-operative Bank Limited, claimed a deduction under Section 80P of the Income Tax Act. The Assessing Officer and the CIT(A) disallowed a significant portion of this claim, stating that only a small percentage of loans were for agricultural purposes.

What were the issues?

Whether the deduction under Section 80P for a co-operative bank should be restricted to income from agricultural activities, or if it applies to all banking activities with members.

Which sections of the Income-tax Act were involved?

Section 80P,Section 80P(4)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: SHRI SATBEER SINGH GODARA & SHRI AMARJIT SINGH

Hearing: 16.08.2024Pronounced: 05.11.2024

ORDER PER BENCH : This assessee’s appeal in (along with its stay application SA No.187/Coch/2023 therein) for assessment year 2017-2018 arises out of the order of the Commissioner of Income-tax (Appeals) / NFAC vide DIN & Order No.ITBA/NFAC/S/250/2022-23/ 1042970919(1) dated 06.05.2022 in proceedings u/s.143(3) of the Income-tax Act, 1961; in short “the Act”, hereinafter.

2.

Delay of 516 days in filing the instant appeal is condoned as per assessee’s solemn averments in light of Collector, Land Acquisition vs., MST Katiji [1987] 167 ITR 471 (SC) having settled the law long back that all such technical aspects must make a way for the cause of substantial justice.

3.

Coming to the assessee’s sole substantive grievance that both the learned lower authorities have erred in law and on facts in disallowing it’s sec.80P deduction claim amounting to Rs.27,84,724/-; in assessment dated 24.12.2019, as upheld in the CIT(A)-NFAC’s lower appellate discussion as under :

1.

“4. Decision : I have carefully considered the facts on record, arguments put forth in the assessment order, the written submissions of the appellant and other documents submitted. The sole issue relates to disallowance of deduction claimed u/s 80P of the Act.

1.

4.1. During the assessment proceedings, it was noted by the A.O. that only 15.98% of total loans outstanding & SA No.187/Coch/2023. Vaipur SCB Limited. relates to agricultural purposes and remaining loan given for non-agricultural activities such as education loan, housing loan, vehicle loan, etc Accordingly, the AO held that the appellant has violated the mandate of primary agricultural credit society and not entitled for exemption from applicability of section 80P(4) of the Act.

4.2. The appellant contended that it had extended loan for rural development activity and it has to be considered for the purpose of claiming deduction u/s.80P of the Act. The appellant further contended that section 80P(4) shall not be applicable in its case because it accepts deposits and gives financial accommodation to its members only.

4.3. The assessment order and submission of the appellant have been examined and find that the appellant is a primary agricultural credit co-operative bank and entitled for exemption from the applicability of section 80P(4) of the Act. I am also of the view that any transaction of loan for non-agricultural activities shall not debar the appellant from entitlement of the deduction u/s 80P of the Act, however, the deduction u/s 80P of the Act shall be restricted to the extent of income directly related & SA No.187/Coch/2023. Vaipur SCB Limited. to agricultural activities. I am also of the view that the non-agricultural loan in the form of education loan, housing loan, vehicle loan, etc can't be covered under the agricultural activities. As held by the Hon'ble Supreme Court in the case of Mavilayı Service Co-operative Bank Ltd Vs CIT [2021] (431 ITR1) that Section 80P being a benevolent provision enacted by Parliament to encourage and promote the credit of the co-operative sector in general must be read liberally and reasonably, and if there is ambiguity, in favour of the assessee.

In the light of the foregoing discussion, I am of the considered view that the appellant is entitled for deduction u/s.80P of the Act in principal. However, the entitlement of deduction shall be limited to the income arising from banking activities relating to credit extended to agricultural activities only. Accordingly, AO is directed to allow the deduction u/s.80P(2)(a)(i) of the Act on the income relating to credit extended for agricultural activities and the disallowed the deduction u/s 80P(2)(a)(i) on credit extended for housing loan, education loan, vehicle loan, etc, which are not related to agricultural activities. Thus,

5.

In the result, the appeal of the appellant is partly allowed.”

4.

Suffice to say, it has come on record that the learned lower appellate authority has given it’s reasons for rejecting the assessee’s impugned deduction claim i.e., it has extended only 15.98% loans in agricultural sector and therefore, all other remaining interest receipts involving various heads, deserves to be excluded.

5. Faced with this limited issue, we are of the considered view that there is no merit in the foregoing sole technical objection raised by the learned CIT(A) once hon’ble apex court’s landmark decision in Mavilayi Service Cooperative Bank Ltd., vs. CIT [2021] 431 ITR 1 (SC) has already settled the very issue in assessee’s favour and against the department thereby rejecting the latter’s endeavour seeking to impose a cap on income eligible for relief u/sec.80P(2)(a)(i) of the Act. Ordered accordingly.

& SA No.187/Coch/2023. Vaipur SCB Limited. 6. This assessee’s appeal ITA.No.834/Coch./2023 is allowed and the stay application S.A.No.187/Coch./2023 of the assessee is dismissed as rendered academic. A copy of this common order be placed in the respective case files.

Order pronounced in the open court on this 5th day of November, 2024.

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