MAHARUDRA GRAMIN BIGARSHETI SAHAKARI PATSANSTHA LTD,SONJAMB, NASHIK vs. ITO WARD 1(2), NASHIK

ORDER

PER DR. DIPAK P. RIPOTE, AM:

2. The learned CIT(A) failed to appreciate that the said cash deposits of Rs.23,78,500 were made out of SBNs deposited by member s of the assessee credit society and since the identity of the members and genuineness of the said deposits was not doubted by the Dept., the addition made u/s 68 in respect of such cash deposits was not justified in law and on facts.

.” Submission of ld.AR :

2. The ld.Authorised Representative of the assessee submitted that Assessing Officer(AO) has made an addition of Rs.23,78,500/- under section 68 of the Act. Assessee had deposited cash of 2 Rs.23,78,500/- on 11.11.2016 i.e. during the period of Demonetization. The cash deposited was in the form of specified bank notes of 500 and 1000 which were Demonetized. Ld.AR submitted that these amounts were collected from the members of the Patsanstha towards their repayment of loan or installments. During assessment proceedings, list of members along with their PAN Numbers and amount deposited was provided to the Assessing Officer. Not only that, the assessee had filed an elaborate reply online under the heading “Cash Transactions 2016”, with list of Individuals, PAN Numbers and Amount Deposited. This submission was made as per the directions of the Income Tax Department. Ld.AR filed copy of the same during the hearing before this Tribunal. Ld.AR submitted that again elaborate submissions was made before AO and ld.CIT(A) with all the details of the depositors. Thus, assessee has established that money belongs to assessee, therefore, no addition can be made in the hands of the assessee. The ld.AR relied on the following case laws :  ITO V. C.D. Patani Nagari Sahakari Patsanstha [ITA No. 727/PUNE/2022] dated 28.03.2023.  Shreejit Finance Pvt. Ltd. v. ACIT [ITA No. 439/PUNE/2022] dated 22.04.2024. 3  Bhagur Urban Credit Co-op. Society Ltd. v. ITO [ITA No. 561/PUNE/2022] 16-19 dated 03.01.2023.  ITO V Ambika Gramin Bigersheti Sahakari Patsanstha [ITA No. 1104/PUNE/2023] dated 04.06.2024.  Mauli Mahila Nagari Sahakari Pastsanstha Ltd. v. ITO [ITA No. 1351/PUNE/2023] dated 12.09.2024. Submission of ld.DR :

3. Ld.Departmental Representative(ld.DR) for the Revenue relied on the order of Assessing Officer and ld.CIT(A).

Findings & Analysis : 4. We have heard both the parties and perused the records. It is observed from the record that there is delay of 125 days for filing appeal before this Tribunal. We have perused the submission of the assessee and are convinced that there was sufficient cause for delay. Accordingly, Delay is condoned.

4.1 In this case, admittedly assessee is a Credit Co-Operative Society engaged in providing credit facilities to its members. The Assessing Officer observed that assessee had deposited Rs.23,78,500/- in the bank account maintained by assessee on 11.11.2016 in the form of Demonetized Currency. The AO made an addition under section 68 of Rs.23,78,500/- on the ground that 4 assessee was not authorized to collect Demonetized Currencies after 08.11.2016. However, on perusal of the assessment order, no evidence has been brought on record by the Assessing Officer to demonstrate that the amount which was deposited has been collected by the assessee after 08.11.2016. It is mentioned in the assessment order that assessee had filed list of its members along with PAN. There is no dispute that the persons who have deposited these amounts were Members of the assessee.

4.2 This issue has been decided by ITAT Pune in Bhagur Urban Credit Co-operative Society Limited as under : “4. I have heard the rival submissions and perused the relevant material on record. It is seen that the assessee is a Urban Cooperative Credit Society which received Rs.1,78,400/- from 15 depositors whose all the necessary particulars have been given. The list comprises receipt of Rs.85,970/- from 3 small saving agents and Rs.94,000/- from 12 customers. The assessee furnished necessary details in respect of the depositors. The AO refused to accept the genuineness of the transaction and made the addition u/s.68 of the Act. The Id. AR has brought to my notice an order passed by the Bangalore Bench of the Tribunal in Prathamika Krushi Pattina Sahakari Sangha Niyamitha Itagi Pkpssn (ITA No.593/Bang/2021) dt. 01-06-2022 in which the addition made under similar circumstances has been deleted. In this order, the Tribunal relied on another order in Bhageeratha Pattina Sahakara Sangha Niyamitha Vs. ITO ITA No.646/Bang/2021 dt. 18-02-2022, that has been referred to in para 5 of the order. No contrary order on such facts, in favour of the Revenue, has been brought on record by the Id. DR. Respectfully following the precedent, I overturn the impugned order and direct to delete the addition of Rs. 1,78,500/- sustained in the first appeal.”

5 4.3 It is also observed that ITAT Pune in identical facts on following cases has allowed the appeal of the assessee : “4. I have heard the rival submissions and perused the relevant material on record. It is seen that the assessee is a Urban Cooperative Credit Society which received Rs.1.78.400/- from 15 depositors whose all the necessary particulars have been given. The list comprises receipt of Rs.85,970/- from 3 small saving agents and Rs.94,000/- from 12 customers. The assessee furnished necessary details in respect of the depositors. The AO refused to accept the genuineness of the transaction and made the addition w/s.68 of the Act. The Id. AR has brought to my notice an order passed by the Bangalore Bench of the Tribunal in Prathamika Krushi Pattina Sahakari Sangha Niyamitha Itagi Pkpssn (ITA No.593/Bang/2021) dt. 01-06-2022 in which the addition made under similar circumstances has been deleted. In this order, the Tribunal relied on another order in Bhageeratha Pattina Sahakara Sangha Niyamitha Vs. ITO dt. 18-02-2022, that has been referred to in para 5 of the order No contrary order on such facts, in favour of the Revenue, has been brought on record by the ld.DR. Respectfully following the precedent, I overturn the impugned order and direct to delete the addition of Rs.1,78,500/- sustained in the first appeal.” 4.4 In these facts and circumstances of the case and respectfully following the ITAT Pune Orders, we direct the AO to delete the addition of Rs.23,78,500/-. Accordingly, grounds of appeal raised by the assessee are allowed.