Kerala High Court
Perinthalmanna Service Co-Operative ... vs Income Tax Officer on 31 January, 2014
Author: Manjula Chellur
Bench: Manjula Chellur, A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HON'BLE THE CHIEF JUSTICE DR. MANJULA CHELLUR
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
FRIDAY, THE 31ST DAY OF JANUARY 2014/11TH MAGHA, 1935
ITA.No. 4 of 2014
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AGAINST THE ORDER IN ITA 199/COCH/2013 of I.T.A.TRIBUNAL,COCHIN BENCH
& MP NO. 106/COCH/2013.
APPELLANT(S)/APPELLANT:
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PERINTHALMANNA SERVICE CO-OPERATIVE BANK LIMITED
HOSPITAL ROAD, PERINTHALMANNA
REPRESENTED BY ITS ASST.REGISTRAR/CHIEF EXECUTIVE
OFFICER MR.JAMES M.VARGHESE.
BY ADVS.SRI.K.ANAND (SR.)
SMT.LATHA KRISHNAN
SRI.JOSEPH SEBASTIAN (PARACKAL)
RESPONDENT(S)/RESPONDENT:
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1. INCOME TAX OFFICER
WARD 2
OFFICE OF THE ASST. COMMISSIONER OF INCOME TAX
TARIFF BAZAAR, TOWN HALL ROAD, TIRUR-676101.
2. THE COMMISSIONER OF INCOME TAX
OFFICE OF THE COMMISSIONER OF INCOME TAX
AAYAKAR BHAVAN, NORTH BLOCK, KOZHIKODE-673001.
BY SRI.JOSE JOSEPH, SC, FOR INCOME TAX
THIS INCOME TAX APPEAL HAVING COME UP FOR ADMISSION ON
31-01-2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Manjula Chellur, C.J. & A.M. Shaffique, J.
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I.T.A. No. 4 of 2014
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Dated this, the 31st day of January, 2014.
J U D G M E N T
Manjula Chellur, C. J.
Heard learned counsel for the petitioner.
2. We have gone through the orders of assessing officer, revisional authority and order of the Tribunal. The entire controversy involved in this case is with regard to the exact status of the appellant assessee, whether it is a co-operative bank or a primary co-operative credit society. This question arises in the light of the assessee claiming benefits under Section 80P of the Income-tax Act. Once a claim is made under Section 80P, necessarily the assessing officer has to consider the implication of Section 80P(4) with reference to such claim depending upon the nature of transactions conducted by the assessee irrespective of the nomenclature of the assessee. We are concerned with the assessment year 2009-2010. After referring to the details given by the assessee in the return of income, the revisional authority issued show cause notice why the assessment should not be re-opened as the orders of the assessing officer was not only erroneous but was prejudicial to the interest of the revenue. Of course, a detailed explanation by way of reply was given by the present appellant. The entire discussion of the revisional I.T.A. No. 4 of 2014 -: 2 :- authority is directed against the application of mind by the assessing officer with reference to the nature of business conducted by the appellant-assessee. It is also not in dispute that assessing officer is required to apply his mind and conduct proper enquiry and also verification at the time of assessment. Lack of this exercise on the part of the assessing officer definitely leads to erroneous order, which is prejudicial to the interest of the respondent-revenue.
3. It is not in dispute the representative of the assessee who appeared before the revisionl authority had submitted lengthy arguments apart from written submissions. After considering the entire material in detail, the revisioal authority has passed orders at Annexure B. As a matter of fact, revisional authority narrated the factual situation right from the inception of the appellant-assessee how it got registered under Section 10 of the Madras Co-operative Societies Act and why the Banking Regulation Act is not applicable to the case of the assessee. It was also the case of the appellant-assessee that the case of the appellant has to be considered only by looking into the Kerala State Co- operative Societies Act and nothing else. According to them, certificate of registration would indicate their I.T.A. No. 4 of 2014 -: 3 :- claim and also decide what exactly is the nature of business. The revisional authority was justified in saying, with the introduction of Section 80P(4) necessarily, an enquiry has to be conducted into the factual situation whether co-operative bank is conducting the business as a primary agriculture credit society or a primary co-operative agricultural and rural development bank and depending upon the transactions, the assessing officer has to extend the benefits available and not merely looking at the registration certificate by the Kerala Co-operative Societies Act or the nomenclature. On going through the orders of the revisional authority and the Tribunal, we find the reasoning of the revisional authority was not merely based on the name of the appellant- assessee, but with reference to factual situation in relation to an enquiry to arrive at a conclusion whether benefits can be extended or not in the light of Section 80P(4) of the Act. As there was no discussion at all by the assessing officer from this perspective, there was justification for the revisional authority to conclude that order of the assessing officer was not only erroneous but prejudicial to the interest of the revenue. A very detailed discussion giving the reasons why the matter I.T.A. No. 4 of 2014 -: 4 :- should be re-considered by the assessing officer came to be passed by the revisional authority. After referring to relevant judgment in paragraph 7 of the order of the revisional authority, the Tribunal has upheld the opinion of the revisional authority. The only apprehension seems to be, the assessing officermay without applying his mind independently, follow the observation of revisional authority as expressed by arguments of learned counsel appearing for the assessee. The revisional authority, no doubt, did observe that the assessing officer has to re-consider the matter in the light of observation made in the order of the revision by which it means what exactly should be the nature of enquiry to be conducted by the assessing officer and it does not mean that he has to complete his assessment proceedings after concluding the same similar to the conclusions arrived at by the revisional authority. As a matter of fact, the revisional order is an insight into the nature of enquiry or ascertainment of factual situation to be made by the assessing officer and nothing more.
We find no erroneous observations made by the revisional authority. However, we direct the assessing officer to pass fresh assessment orders after making necessary enquiries as observed in the orders of I.T.A. No. 4 of 2014 -: 5 :- revisional authority, untrammeled by any of the opinions expressed by the revisional authority.
The appeal is disposed of with the above observations.
Sd/- Manjula Chellur, Chief Justice.
Sd/- A.M. Shaffique, Judge.
Tds/ [True copy] P.S to Judge.