VEEJ KAMGAR CO-OPERATIVE CREDIT SOCIETY LTD,NANDED vs. THE INCOME TAX OFFICER, WARD-1, NANDED

“NFAC”] Delhi’s as many Din and Order Nos.ITBA/NFAC/S/ 250/2023-24/1059879298(1) & 1059884629(1), both dated 18.01.2024, involving proceedings u/s. 143(3) of the Income Tax Act, 1961 (in short “the Act”); assessment year-wise; respectively.

Case called twice. None appears at assessee’s behest. It is accordingly proceeded ex-parte.

2 ITA.Nos.532 & 533/PUN./2024

3. Learned DR vehemently drawn strong support from both the learned lower authorities identical action that the assessee’s interest income derived from members only than those from such investments; which only entitled for sec.80P(2)(a)(i) deduction.

4. We note in this factual backdrop that this tribunal’s recent coordinate bench’s order ITA.No.261/PUN./2023 Subordinate Engineers Association MSEB Co-operative Credit Society Ltd vs. ITO dated 16.05.2023 has rejected the Revenue’s very stand as under :

“2. Succinctly, the facts of the case are that the assessee is a credit cooperative society engaged in the business of providing banking or credit facilities to its members. The assessee filed return claiming deduction u/s.80P(2)(a)(i) of 3 ITA.Nos.532 & 533/PUN./2024 the Act in relation to interest income earned from a nationalized bank, namely, Oriental Bank Ltd., Kolhapur amounting to Rs.5,16,876/-. The Assessing Officer denied the benefit of deduction u/s.80P, which came to be countenanced in the first appeal. Aggrieved thereby, the assessee has come up in appeal before the Tribunal.

In the said case, the Tribunal discussed the contrary views expressed by the Hon’ble Karnataka High Court in Tumkur Merchants Souharda Credit Cooperative Ltd. Vs. ITO (2015) 230 Taxman 309 (Kar.) allowing deduction u/s. 80P on interest income and that of the Hon’ble Delhi High Court in Mantola Cooperative Thrift Credit Society Ltd. Vs. CIT (2014) 110 DTR 89 (Delhi) not allowing deduction

4 ITA.Nos.532 & 533/PUN./2024 u/s.80P on interest income earned from banks. Both the Hon’ble High Courts took into consideration the ratio laid down in the case of Totgar’s Cooperative Sale Society Ltd.

(supra). No direct judgment from the Hon’ble jurisdictional High Court on the point having been pointed out, the Tribunal in Shri Laxmi Narayan Nagari Sahakari Pat Sanstha Maryadit (supra) preferred to go with the view in favour of the assessee by the Hon’ble Karnataka High Court in the case of Tumkur Merchants Souharda Credit Cooperative Ltd. (supra). The position continues to remain the same before this Tribunal also. Respectfully following the precedent, the impugned order is overturned and the interest income earned from the deposits kept with nationalised bank amounting to Rs.5,16,876/- is allowed as deduction u/s.80P(2)(a)(i) of the Act.