THE KRISHNA DISTRICT CO-OPERATIVE CENTRAL BANK LIMITED,MACHILIPATNAM vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE1(1), VIJAYAWADA

PDF · subscribers
ITA 45/VIZ/2024Status: DisposedITAT Visakhapatnam21 March 2024AY 2017-18Bench: SHRI DUVVURU RL REDDY, HON’BLE (Judicial Member), SHRI S BALAKRISHNAN, HON’BLE (Accountant Member)5 pages
AI SummaryAllowed

What did the Tribunal hold?

The ITAT, relying on CBDT Circular No. 19/2015, held that the exemption provided under Section 194A(3)(v) for interest paid by a cooperative society to another cooperative society also applies to cooperative banks. Therefore, the assessee was not required to deduct tax at source on the interest paid to the other cooperative society, and the disallowance was deleted.

What were the facts?

The assessee, a District Cooperative Central Bank, faced a disallowance of Rs. 43,20,794/- under Section 40(a)(ia) for non-deduction of TDS under Section 194A on interest paid to another cooperative society. The Assessing Officer made this disallowance, which was subsequently confirmed by the CIT(A)-NFAC.

What were the issues?

Whether a cooperative bank is exempt from deducting TDS under Section 194A on interest paid to another cooperative society, in light of Section 194A(3)(v) and CBDT Circular No. 19/2015.

Which sections of the Income-tax Act were involved?

Section 194A,Section 40(a)(ia)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI DUVVURU RL REDDY, HON’BLE & SHRI S BALAKRISHNAN, HON’BLE

For Respondent: Dr. Aparna Villuri, Sr. AR
Hearing: 19/03/2024

सुिवधईकीतधरीख/ Date of Hearing : 19/03/2024 घोर्णधकीतधरीख/Date of : 21/03/2024 Pronouncement O R D E R PER S. BALAKRISHNAN, Accountant Member :

This appeal filed by the assessee is directed against the order of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [Ld. CIT(A)-NFAC] in DIN & Order No. ITBA/NFAC/S/250/2023-24/1058800432(1), dated

2 16/1/2023 arising out of the order passed U/s. 143(3) of the Income Tax Act, 1961 [the Act] for the AY 2017-18.

2.

Briefly stated the facts of the case are that the assessee is a District Cooperative Central Bank registered under Cooperative Societies Act is carrying on the banking business as per Banking Regulation Act, 1949 filed its return of income admitting a total income of Rs. 21,52,57,740/- and also has filed a revised return of income admitting the same income on 8/6/2018. The case was selected for scrutiny and statutory notices U/s. 143(2) and 142(1) of the Act were issued from time to time calling for certain information. The Ld. AO observed from Form 26AS that the assessee while paying the interest on bank Fixed Deposits amounting to Rs. 1,44,02,647/- the assessee has failed to deduct Tax at source (TDS) as per the provisions of section 194A of the Act. The Ld. AO therefore made a disallowance U/s. 40(a)(ia) of the Act amounting to Rs. 43,20,794/- equivalent to 30% on the interest on Fixed Deposits paid to the Krishna District Milk Producers Mutually Aided Cooperative Union Limited. The Ld.AO also made an addition of Rs. 92,31,47,000/- as unexplained cash credit U/s. 68 of the Act. Aggrieved by the order of the Ld. AO, the assessee preferred an appeal before the Ld. CIT(A)-NFAC.

3 The Ld. CIT(A)-NFAC considering the submissions made by the assessee’s Representative, partly allowed the appeal thereby confirming the disallowance U/s. 40(a)(ia) of the Act for Rs. 43,20,794/-. Aggrieved by the order of the Ld. CIT(A)-NFAC, the assessee is in appeal before the Tribunal by rising the following grounds of appeal:

“1. In the facts and circumstances of the case, the Ld. CIT(A) ought to have considered the facts of the case and the Grounds of Appeal before dismissal ex-parte.

2. In the facts and circumstances of the case, the Ld. CIT(A) ought to have allowed the appellant’s claim for exemption from TDS U/s. 194A made before him that the interest paid / credited by it to the Krishna District Mutually Aided Cooperative Union Ltd., even after the amendment to section 194A(3)(v) w.e.f 1/6/2015 as held out by the Hon’ble CBDT vide Circular No. 19/2015, dated 27/11/2015.

3. The appellant craves leave to add or amend any grounds of appeal.”

3. Grounds No. 1 & 3 are general in nature and therefore they need no adjudication.

4. Ground No.2 is with respect to disallowance U/s. 40(a)(ia) of the Act for non-deduction of Tax at Source U/s. 194A of the Act. At the outset, the Ld. AR argued that as per the Circular No. 19/2015, dated 27/11/2015 issued by the Central Board of Direct Taxes [CBDT] providing the EXPLANATORY NOTES TO THE PROVISIONS OF THE FINANCE ACT, 2015, wherein the exemption

4 was provided U/s. 194A(3)(v) of the Act from deduction of tax from interest paid by a Cooperative Society to another Cooperative Society shall continue to apply to Cooperative Banks also. Therefore, he pleaded that the addition may be deleted.

5.

Per contra, the Ld. DR relied on the orders of the Ld. Revenue Authorities.

6.

We have heard both the sides and perused the material available on record as well as the orders of the Ld. Revenue Authorities. Section 194A(3)(v) of the Act reads as under:

194A(3)(v) to such income credited or paid by a co-operative society (other than a co-operative bank) to a member thereof or to such income credited or paid by a co-operative society to any other co-operative society.

Further, reliance placed by the Ld. AR on the Board Circular 7. No. 19/2015, dated 27/11/2015 (supra) clearly in para 42.7 states as follows:

42.7 Further, the existing exemption provided under section 194A(3)(v) of the Income-tax Act from deduction of tax from interest paid by a co- operative society to another co-operative society shall continue to apply to the co-operative bank and, therefore, a co-operative bank shall not be required to deduct tax from the payment of interest on time deposit to a depositor, being a co-operative society

8.

The Board Circulars are binding on the Departmental Representatives and hence needs to be followed. Moreover, from the 5 above, we find that the exemption U/s. 194A(3)(v) has been extended to the Cooperative Banks and therefore it is not required by the assessee to deduct tax on the payment of interest on term deposits to another Cooperative Society. We therefore, allow this ground raised by the assessee.

More judgments on Section 194A

All 1,500 judgments and leading authorities on Section 194A →

Recent GST High Court judgments

Search GST case law →