Income Tax Appellate Tribunal - Pune
Assistant Commissioner Of Income-Tax, ... vs M/S. Kolhapur District Central Co-Op ... on 11 August, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCH "B", PUNE
BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND
SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER
आयकर अपील सं. / ITA No.1427/PUN/2018
नधारण वष / Assessment Year : 2013-14
ACIT, Circle-2, Kolhapur District Central
Kolhapur Vs. Co.op. Bank Ltd.,
1092, E- Ward,
Sahahupuri,
(Appellant) Dist.Kolhapur-416001
PAN : AAAAK1037G
आयकर अपील सं. / ITA No.429/PUN/2020
नधारण वष / Assessment Year : 2013-14
Kolhapur District Central ITO, Ward-2(3),
Co.op. Bank Ltd., Vs. Kolhapur
1092, E- Ward,
Sahahupuri,
Dist.Kolhapur-416001 (Respondent)
PAN : AAAAK1037G
Assessee by Shri Pranjal S. Phadnis
Revenue by Shri Sardar Singh Meena
Date of hearing 10-08-2022
Date of pronouncement 11-08-2022
आदे श / ORDER
PER R.S. SYAL, VP :
These two cross appeals - one by the Revenue and the other by the assessee - arise out of the order passed by the CIT(A)-2, Kolhapur on 01-06-2018 in relation to the assessment year 2013-
14.
2. There is a delay of 649 days in filing the appeal by the assessee. An affidavit has been filed stating the reasons for the 2 ITA No. 1427/PUN/2018 and ITA No.429/PUN/2020 delay. We are satisfied with the reasons so stated. Therefore, we condone the delay and admit the appeal for disposal on merits.
3. The only issue raised by the assessee in its appeal is against the confirmation of disallowance of Rs.7,43,550/- received by assessee as nominal membership fee.
4. Briefly stated, the facts of the case are that the assessee is a co-operative bank. A sum of Rs.7,43,550/- was received by it, which was credited to Reserve Fund account. On being called upon to explain as to why it was not offered for taxation, the assessee submitted that it was in the nature of entry fee and nominal membership fee recovered from shareholder-members. The Assessing Officer (AO) held such amount to be revenue in nature on the ground that the nominal members were losing their identity at the end of the year with the entry fees remaining in the coffers of the assessee. The ld. CIT(A) upheld the addition. Aggrieved thereby, the assessee has approached the Tribunal.
5. We have heard both the sides and gone through the relevant material on record. At the outset, the ld. AR placed on record a copy of the order dated 09-05-2019 passed by the Tribunal in Shri Rukmini Sahakari Bank Ltd. Vs. ACIT (in ITA No.84/PUN/2017) in which similar issue has been restored to the file of the AO for 3 ITA No. 1427/PUN/2018 and ITA No.429/PUN/2020 examining the same in the light of nominal members having capital adequacy vide Circular sated 01-08-2009 issued by RBI and extract of that assesse's bye-laws. The ld. AR fairly submitted that the facts and circumstances of the assessee's ground are similar. In view of the order passed by the Tribunal on similar issue in identical circumstances, we set-aside the impugned order and remit the matter to the file of the AO for deciding this issue afresh in conformity with the directions given in the aforenoted Tribunal order.
6. The only effective ground raised by the Revenue in its appeal is against deletion of addition of Rs.9,74,26,133/-, being, overdue interest on NPAs.
7. The facts apropos this issue are that the assessee debited overdue interest of Rs.9.74 crore in its Profit and loss account. It was explained that the provision for the overdue interest was made as per the guidelines of the RBI. The AO made the disallowance. When the matter came up for consideration in the first appeal, the ld. CIT(A) observed that it was in the nature of interest on NPAs account credited by the assessee. Relying on certain Tribunal orders, the ld. CIT(A) deleted the addition, 4 ITA No. 1427/PUN/2018 and ITA No.429/PUN/2020 against which the Revenue has come up in appeal before the Tribunal.
8. Having heard both the sides and gone through the relevant material on record, it is seen that the only issue raised by the Revenue is against the non-taxability of interest on NPAs and not the disallowance of overdue interest. The Tribunal, in its order in Dapoli Urban Cooperative Bank, as taken note of in para 5.2 of the impugned order, has held that interest on NPAs cannot be assessed as income, unless the amount is actually received. In our considered opinion, there is no infirmity in the impugned order following such an order. We, therefore, countenance the same.
9. In the result, the appeal of the assessee is allowed for statistical purposes and that of the Revenue is dismissed.
Order pronounced in the Open Court on 11th August, 2022.
Sd/- Sd/- (PARTHA SARATHI CHAUDHURY) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पण
ु े Pune; दनांक Dated : 11 August, 2022 th Satish 5 ITA No. 1427/PUN/2018 and ITA No.429/PUN/2020 आदे श क त ल प अ े षत/Copy of the Order is forwarded to:
1. अपीलाथ / The Appellant;
2. यथ / The Respondent;
3. The CIT(A)-2, Kolhapur
4. The Pr.CIT-2, Kolhapur िवभागीय ितिनिध, आयकर अपीलीय अिधकरण, पुणे "B" /
5. DR 'B', ITAT, Pune
6. गाड फाईल / Guard file आदे शानस ु ार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune Date
1. Draft dictated on 10-08-2022 Sr.PS
2. Draft placed before author 10-08-2022 Sr.PS
3. Draft proposed & placed before the JM second member
4. Draft discussed/approved by Second JM Member.
5. Approved Draft comes to the Sr.PS/PS Sr.PS
6. Kept for pronouncement on Sr.PS
7. Date of uploading order Sr.PS
8. File sent to the Bench Clerk Sr.PS
9. Date on which file goes to the Head Clerk
10. Date on which file goes to the A.R.
11. Date of dispatch of Order.
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