THE MANGODE SERVICE CO-OPERATIVE BANK LTD.,PALAKKAD vs. ITO , PALAKKAD

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ITA 700/COCH/2023Status: DisposedITAT Cochin01 July 2024Bench: SHRI CHANDRA POOJARI (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)4 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal restored the issue of deduction under Section 80P(2)(a)(i) to the AO for de novo consideration, directing them to follow the principles laid down by the Supreme Court in the Mavilayi Service Co-operative Bank Ltd. case. For Section 80P(2)(d), the AO was directed to verify if interest/dividend was received from investments made with co-operative societies, also for de novo consideration.

What were the facts?

The assessee, a co-operative bank, claimed deductions under Section 80P(2)(a)(i) and 80P(2)(d) of the Income Tax Act for the assessment year 2020-21. The Assessing Officer (AO) had not granted these deductions.

What were the issues?

Whether the co-operative bank is eligible for deduction under Section 80P(2)(a)(i) considering its members and the applicability of Section 80P(4), and whether income from investments with co-operative societies is deductible under Section 80P(2)(d).

Which sections of the Income-tax Act were involved?

Section 80P(2)(a)(i),Section 80P(2)(d),Section 57

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, “A’’ BENCH: COCHIN

Before: SHRI CHANDRA POOJARI & SHRI SOUNDARARAJAN K.

Hearing: 01.07.2024Pronounced: 01.07.2024

Heard together (2 matters)

ITA No.700/Coch/2023
SP No.158/Coch/2023

Read from the judgment's own cause title. This page is filed under one of them.

PER CHANDRA POOJARI, ACCOUNTANT MEMBER:

1.

This appeal and stay petition by assessee are directed against order of NFAC for the assessment year 2020-21 dated 24.8.2023.

ITA No.700/Coch/2023 The Mangode Service Co-operative Bank Ltd., Palakkad Page 2 of 4 2. The assessee raised grounds with regard to granting of deduction u/s 80P(2)(a)(i) and 80P(2)(d) of the Income Tax Act, 1961 (in short “The Act”).

3.

The ld. A.R. relied on the decision of Bangalore Bench in the case of Sri Laxminarayana Suvarna Credit Co-operative Society Ltd. Vs. ITO Sirsi in & 123/Bang/2024 dated 7.5.2024 for grant of deduction u/s 80P(2)(a)(i) & 80P(2)(d) of the Act.

4.

We have heard the rival submissions and perused the materials available on record. The Hon’ble Apex Court in the case of Mavilayi Service Co-operative Bank Ltd. & Ors. v. CIT & Anr. (123 taxman.com 161) had held that the co-operative societies providing credit facilities to its members is entitled to deduction u/s 80P(2)(a)(i) of the Act. The Hon’ble Apex Court after considering the judicial pronouncements on the subject, had stated the term “member” has not been defined under the Income-tax Act. It was, therefore, stated by the Hon’ble Apex Court that the term “member” in the respective State Co-operative Societies Acts under which the societies are registered have to be taken into consideration. The Hon’ble Apex Court held that if nominal / associate member is not prohibited under the said Act, for being taken as a member, the income earned on account of providing credit facilities to such member also qualify for deduction u/s 80P(2)(a)(i) of the Act. It was further held by the Hon’ble Apex Court that section 80P(4) of the I.T. Act is to be read as a proviso. It was stated by the Hon’ble Apex Court that section 80P(4) of the Act now specifically excludes only co-operative banks which are co-operative societies engaged in the business of banking i.e. engaged in lending money to members of the public, which have a license in this behalf from the RBI. The Hon’ble Apex Court had enunciated various principles in regard to deduction u/s 80P of the Act.

ITA No.700/Coch/2023 The Mangode Service Co-operative Bank Ltd., Palakkad Page 3 of 4 4.1. On identical factual situation, the Bangalore Bench of the Tribunal in the case of M/s. Ravindra Multipurpose Cooperative Society Ltd. v. ITO in (order dated 31.08.2021) had remanded the issue to the files of the A.O. for de novo consideration. The Tribunal directed the A.O. to follow the dictum laid down by the Hon’ble Apex Court in the case of Mavilayi Service Co-operative Bank Ltd. & Ors. v. CIT & Anr. (supra). The relevant finding of the Co-ordinate Bench of the Tribunal in the case of M/s. Ravindra Multipurpose Cooperative Society Ltd. v. ITO (supra), reads as follows:- “6. Grounds 2-4 & additional Ground No.1: In respect of associate / nominal members, Hon’ble Supreme Court in the case of Mavilayi Service Co-operative Bank Ltd. v. CIT (2021) 123 taxmann.com 161 (SC) has held that the expression “Members” is not defined in the Income-tax Act. Hence, it is necessary to construe the expression “Members” in section 80P(2)(a)(i) of the Act in the light of definition of that expression as contained in the concerned co-operative societies Act. In view of this, the facts are to be examined in the light of principles laid down by the Hon’ble Supreme Court in Mavilayi Service Cooperative Bank Ltd. (supra).

Accordingly, we remit this issue of deduction u/s 80P(2)(a)(i) of the Act to the files of Ld.AO to examine the same de novo in the light of the above judgment. Needless to say that proper opportunity of being heard is to be granted to assess in accordance with law.”

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