Income Tax Appellate Tribunal - Panji
The Deputy Commissioner Of Income Tax, ... vs Shree Mahila Credit Souharda Sahakari ... on 13 February, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
PANAJI BENCH, PANAJI
BEFORE SHRI GEORGE MATHAN, HON'BLE JUDICIAL MEMBER
ITA No. 196/PAN/2016
(Asst. Years: 2010 - 11)
DCIT, Central Circle v. Shree Mahila Credit Sourhard
Shraddha Building, Sahakari Ltd.,
Saraf Colony, Shop No.3, Maruti Complex,
Khanapur Road, II Railway Gate,
Tilakwadi Tilakwadi, Belagavi
Belagavi
PAN No. AABAS 9244 A
(Appellant) (Respondent)
Assessee by : None.
Department By : Shri Manjit Singh. - DR
Date of hearing : 13/02/2017.
Date of pronouncement : 13/02/2017.
ORDER
PER GEORGE MATHAN, JUDICIAL MEMBER
1. This is an appeal filed by the revenue against the order of the Learned.CIT(A) Belagavi in appeal no. ITA.No.295/BGM/2012-13 dated 27/07/2016 for the Assessment Year 2010 - 11. Shri Manjit Singh, Learned. DR represented on behalf of the revenue and none represented on behalf of the assessee.
2. At the time of hearing it was submitted by the Learned. DR that the issue was against the action of the Learned. CIT(A) in granting the assessee the benefit of deduction u/sec. 80P(2) of the Act. It is submitted by the Learned. DR that the Learned. CIT(A) had held that the assessee was entitled to the deduction under Section 80P(2) by following the decision of the Hon'ble Karnataka High Court in the case of 2 ITA Nos. 196 /PAN/2016 Shree Mahila Credit Souharda Sahakari Ltd., CIT v. Shri Bilur Gurubasava Pattin Sahakari Sangh Niyamit. It was submitted that the order of the CIT(A) was liable to be reversed.
3. I have considered the submission, as it is noticed that the Learned. CIT(A) has held judicial declared in following the decision of Hon'ble jurisdictional High Court of Karnataka in the case of CIT v. Shri Bilur Gurubasava Pattin Sahakari Sangh Niyamit, Bagalkot in ITA.No.5006/2013 dated: 05/02/2014 wherein it has been held as follows:-
"................. Therefore as the assessee is not a Company- operative bank carrying on exclusively banking business and as it does not possess a license from Reserve Bank of India to carry on business, it is not a Company-operative bank. It is a Company-operatie society which also carries on the business of lending money to its members which is covered under Section 80P(2)(a)(i) i.e. carrying on thebusiness of banking for providing credit facilities to its members. The object of the aforesaid amendment is not to exclude the benefit extended under section 80P(1) to such society............."
4. As the revenue has not been able to distinguish the facts in the assessee's case the finding of the Learned. CIT(A) on this issue stands confirmed.
5. In the result the appeal of the revenue is dismissed.
Order Pronounced in the Court at the close of the hearing on Monday, the 13th day of February, 2017 at Goa.
Sd/-
(GEORGE MATHAN) Judicial Member Dated : 13 t h February, 2017.
vssgb /-
3ITA Nos. 196 /PAN/2016 Shree Mahila Credit Souharda Sahakari Ltd., Copy to:
1. The Assessee.
2. The Revenue.
3. The CIT
4. The CIT(A),
5. The D.R.
6. Guard file.
By order Assistant Registrar I.T.A.T., Panaji