KUNDALIKA NAGARI SAHAKARI PATSANSTHA MARYADIT ,ROHA vs. ITO, WARD 1, PANVEL, PANVEL

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ITA 576/PUN/2024Status: DisposedITAT Pune25 April 2024AY 2018-19Bench: SHRI INTURI RAMA RAO (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 interest income earned by a cooperative society from fixed deposits with cooperative banks is eligible for deduction under Section 80P(2)(a)(i) of the Act, following the view of the Karnataka High Court and a coordinate bench.

What were the facts?

The assessee, a cooperative society, claimed exemption under Section 80P for interest income earned on FDs with other cooperative banks. The Assessing Officer disallowed this exemption, and the NFAC confirmed the order.

What were the issues?

Whether interest income earned by a cooperative society from fixed deposits with cooperative banks is eligible for deduction under Section 80P(2)(a)(i) of the Income Tax Act.

Which sections of the Income-tax Act were involved?

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

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(9)Show list

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Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE

Before: SHRI INTURI RAMA RAO

For Appellant: Shri Ajinkya M. Vaishampayan, Shri Somnath M. Wajale
Hearing: 25.04.2024Pronounced: 25.04.2024

आदेश / ORDER

PER INTURI RAMA RAO, AM:

1.

This is an appeal filed by the assessee directed against the order of the National Faceless Appeal Centre, Delhi [‘NFAC’] dated 22.02.2024 for the assessment year 2018-19.

2.

Briefly, the facts of the case are that the appellant is a Souhard Cooperative registered under the Maharashtra Cooperative Society Act, 1960, engaged in providing credit facilities to its members.

The Return of Income for the assessment year 2018-19 was filed on 22.09.2018 declaring total income of Rs.80,840/- after claiming exemption u/s 80P(d)(a)(i)/80P(2)(d) of the Income Tax Act, 1961 (‘the Act’) of Rs.70,50,594/-. The case was selected for scrutiny under CASS. Against the said return of income, the assessment was completed by the Assessing Officer vide order dated 02.03.2021 passed u/s 143(3) r.w.s.143(3A) & 143 (3B) of the Act determining total income at Rs.11,66,355/-. While doing so, the Assessing Officer had brought to tax the interest income of Rs.26,57,669/- earned on FDs with other co-operative banks holding that the said interest does not qualify for deduction u/s 80P(2)(a)(i) of the Act.

3.

Being aggrieved, an appeal was filed before the NFAC, who vide impugned order confirmed the action of the Assessing Officer.

4.

Being aggrieved, the appellant is in appeal before this Tribunal in the present appeal.

5.

It is submitted before me that the issue is decided in favour of the assessee by placing reliance on the several decisions of the Tribunal as well as the decision of the Co-ordinate Bench of this Tribunal in the case of Sai Prerana Gramin Bigarsheti Sahakari Pat Sanstha Maryadit Vs. ITO and others in and others dt. 03.07.2019, copy placed at page 7 to 14 of the paper book.

6.

On the other hand, ld. Sr. DR placing reliance on the orders of the lower authorities submits that no interference is called for.

7.

I heard the rival submissions and perused the material on record. The issue in the present appeal relates to the eligibility of the assessee for exemption u/s 80P(2)(a)(i) or u/s 80P(2)(d) of the Act in respect of interest income earned from cooperative banks.

8.

As regards, the issue as to the allowability of exemption under the provisions of section 80P(2)(a)(i) in respect of interest income earned by a cooperative society from the cooperative banks, there is a cleavage of judicial opinion among several High Courts on the issue of eligibility of this kind of income for exemption u/s. 80P(2)(a)(i) of the Act. The Hon’ble Punjab & Haryana High Court in the case of CIT vs. Punjab State Cooperative Federation of Housing Building Societies Ltd. 11 taxmann.com 448, the Hon’ble Gujarat High Court in the case of State Bank of India Vs. CIT 389 ITR 578 (Guj.), the Hon’ble Delhi High Court in the case of Mantola Co-operative Thrift & Credit Society Ltd. Vs. CIT 50 taxmann.com 278, the Hon’ble Punjab & Haryana High Court in the case of CIT Vs. Punjab State Cooperative Agricultural Development Bank Ltd. 389 ITR 68 and the Hon’ble Kolkata High Court in the case of CIT Vs. Southern Eastern Employees Cooperative Credit Society Ltd. 390 ITR 524 took a view that the income arising on the surplus invested in short term deposits and securities cannot be attributed to the activities of the society and, therefore, not eligible for exemption u/s.80P(2)(a)(i) of the Act.

However, the Hon’ble Karnataka High Court in the case of Tumkur Merchants Souharda Credit Cooperative Ltd. Vs. ITO (2015) 230 taxmann.com 309 (Kar.) and the Hon’ble Telangana and Hon’ble Andhra Pradesh High Court in the case of Vaveru Co-operative Rural Bank Ltd. v CIT [(2017) 396 ITR 371 took a view that such interest income is attributable to the activities of the society and, therefore, eligible for exemption u/s 80P(2)(a)(i) of the Act. Similar view has been taken by the Hon’ble Calcutta High Court in the case of PCIT vs. Gunja Samabay Krishi Unnayan Samity Ltd., 147 taxmann.com 518 (Calcutta) and the Hon’ble Madras High Court in the case of Chennai Central Co-operative Bank Ltd. vs. ITO, 148 taxmann.com 17 (Madras). The Coordinate Bench of Pune Benches in the case of M/s. Ratnatray Gramin Bigar Sheti Sah. Pat Sanstha Maryadit Vs. ITO (ITA Nos.559/560/PUN/2018, dated 11-12-2018) taken view in favour of the assessee following the judgment of Hon’ble Karnataka High Court in the case of Tumkur Merchants Souharda Credit Cooperative Ltd. (supra). Following the decision of the Coordinate Bench of the Tribunal, I am of the considered opinion that the interest income earned on fixed deposits with cooperative bank/scheduled bank partakes character of the business income, which is eligible for deduction u/s 80P(2)(a)(i) of the Act.

Therefore, I direct the Assessing Officer to allow the exemption u/s.80P(2)(a)(i) and section 80P(2)(d) of the Act. Thus, the grounds of appeal filed by the assessee stand allowed.

9.

In the result, the appeal filed by the assessee stands allowed. Order pronounced on this 25th day of April, 2024.

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