08 February 2010
Supreme Court
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M/S THE TOTGAR'S CO-OP.SALE STY.LTD. Vs INCOME-TAX OFFICER,KARNATAKA

Case number: C.A. No.-001622-001622 / 2010
Diary number: 2714 / 2009
Advocates: MEERA MATHUR Vs B. V. BALARAM DAS


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REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.1622 OF 2010 (Arising out of S.L.P. (C) No.7572 of 2009)

M/s. The Totgars' Cooperative Sale Society Limited                   ...Appellant(s)

Versus

Income Tax Officer, Karnataka             ...Respondent(s)

W I T H

Civil Appeal No.1623/2010 @   S.L.P. (C) No.10489 of 2009   Civil Appeal No.1624/2010 @ S.L.P. (C) No.10490 of 2009 Civil Appeal No.1625/2010 @ S.L.P. (C) No.10491 of 2009 Civil Appeal No.1626/2010 @ S.L.P. (C) No.10492 of 2009 Civil Appeal No.1627/2010 @ S.L.P. (C) No.10494 of 2009 Civil Appeal No.1628/2010 @ S.L.P. (C) No.10497 of 2009 Civil Appeal No.1629/2010 @ S.L.P. (C) No.10498 of 2009

J U D G M E N T

S.H. KAPADIA,J.

Heard learned counsel on both sides.

Leave granted.

Assessee(s)  is  a  cooperative  credit  

society.   During  the  relevant  assessment  years  in  

question,  it  had  surplus  funds  which  the  assessee(s)  

invested in short-term deposits with the  Banks and in  

Government securities.  On

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such  investments,  interests  accrued  to  the  assessee(s).  

Assessee(s) provides credit facilities to its members and  

also markets the agricultural produce of its members.  The  

substantial question of law which arises in this batch of  

civil  appeals  is  –  Whether  such  interest  income  would  

qualify  for  deduction  as  business  income  under  Section  

80P(2)(a)(i) of the Income Tax Act, 1961?

According to the impugned judgement, which  

affirms the decision of the Income Tax Appellate Tribunal  

[`Tribunal', for short], such interest income would fall  

under the Head “Income from other sources” under Section  

56 and not under Section 28 of the Income Tax Act, 1961  

[`Act',  for  short],  and,  consequently,  the  assessee-

Society would not be entitled to deduction under Section  

80P(2)(a)(i) of the Act.

The  bunch  of  civil  appeals  filed  by  the  

assessee-Society  concerns  Assessment  Years  1991-1992  to  

1999-2000 [excluding Assessment Year 1995-1996]; however,  

the lead matter is civil appeal arising out of S.L.P. (C)  

No.7572  of 2009  which relates  to Assessment  Year 1991-

1992.

The assessee-Society was assessed to tax as  

a cooperative society.  The assessee is the appellant in  

all eight civil appeals.  For all the above Assessment  

Years 1991-1992 to 1999-2000 [except Assessment Year 1995-

1996],  assessee(s)  filed  its  Returns  disclosing  income  

from business, i.e., marketing of agricultural produce of  

its  members  and  providing  credit  facilities  to  them.  

Assessee(s) also filed its Profits and Loss Accounts and  

its balance-sheets  along with its Returns.  In respect of

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above-mentioned  interest  income,  assessee(s)  claimed  

deduction  under  Section  80P(2)(a)(i)  of  the  Act.   The  

assessment(s) for the afore-stated period stood re-opened  

by issue of notice(s) under Section 148 of the Act.  In  

this case, we are only concerned with interest income on  

short-term Bank deposits and securities.  On the basis of  

the  balance-sheets  for  the  relevant  assessment  years,  

under instructions from the Assessing Officer, assessee(s)  

submitted a chart to the Assessing Officer giving break-up  

of assets and liabilities.  We re-produce hereinbelow the  

said  chart  [See  Annexure  `B'  under  the  caption  

`Liabilities']:

LIABILITIES

Asstt.  Year

Capital  Reserve Fund +  Other  Funds  +  Profits

Asami  A/c  +  Purchasers A/c

Deposits,  Loans, Interest  Payable

Other  Liabilities  &  Expenditure

Total (3), (4) &  (5)

1 2 3 4 5 6

1991-92 79,200,553.00 39,341,647.00 45,772,398.00 3,948,442.00 89,176,115.00

1992-93 97,769,923.00 41,684,890.00 59,071,490.00 902,856.00 101,659,132.00

1993-94 116,354,655.00 37,674,924.00 68,927,247.00 2,893,519.00 109,494,694.00

1994-95 133,817,620.00 42,882,786.00 86,462,118.00 1,440,446.00 142,886,414.00

1995-96 156,948,290.00 46,898,160.00 107,201,490.00 4,189,923.00 158,289,580.00

1996-97 180,468,526.00 53,274,684.00 125,289,995.00 3,568,644.00 182,133,326.00

1997-98 211,686,266.00 52,510,175.00 142,529,130.00 46,694,814.00 241,734,125.00

1998-99 253,295,055.00 66,074,107.00 175,757,230.00 17,342,956.00 259,174,281.00

1999-00 269,520,510.00 124,571,325.00 209,202,203.00 25,199,555.00 358,973,088.00

The Assessing Officer held, on the facts  

and circumstances of these cases, that the interest income  

which the assessee(s) had disclosed under the Head “Income  

from  business'  was  liable  to  be  taxed  under  the  Head  

“Income from  other sources”.   In  this  connection,  the

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Assessing  Officer  held  that  the  assessee-Society  had  

invested the surplus funds as, and by way of, investment  

by  an  ordinary  investor,  hence,  interest  on  such  

investment has got to be taxed under the Head “Income from  

other  sources”.   Before  the  Assessing  officer,  it  was  

argued by the assessee(s) that it had invested the funds  

on  short-term  basis  as  the  funds  were  not  required  

immediately for business purposes and, consequently, such  

act  of investment  constituted a  business activity  by a  

prudent businessman; therefore, such interest income was  

liable to be taxed under Section 28 and not under Section  

56  of  the  Act,  and,  consequently,  the  assessee(s)  was  

entitled to deduction under Section 80P(2)(a)(i) of the  

Act.  This argument was rejected by the Assessing Officer  

as also by the Tribunal and the High Court, hence, these  

civil appeals have been filed by the assessee(s).

It was the case of the assessee(s) before  

us that the assessee(s) is a cooperative credit society.  

It's  business  is  to  provide  credit  facilities  to  its  

members  and  to  market  the  agricultural  produce  of  its  

members.   According  to  the  assessee(s),  it's  activity  

constituted “eligible activity” under Section 80P(2)(a)(i)  

of  the  Act,  hence,  it  was  entitled  to  the  benefit  of  

deduction  from  its  gross  total  income.   In  this  

connection, it was urged that, under Section 80P(2) of the  

Act,  the  whole  of  the  amount  of  “business  profits”  

attributable to any one of the enumerated activities is  

entitled to deduction.  According to the assessee(s), one  

need not go by the source/head  of  such  interest  income  

because no sooner

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interest  income  accrued  to  the  assessee(s)  on  above-

mentioned  specified  deposits/securities,  it  became  

business income attributable to the activity carried on by  

the  assessee(s)  by  providing  credit  facilities  to  its  

members  or  marketing  of  agricultural  produce  of  its  

members and no sooner such interest income falls under the  

head  “business profits”  attributable to  one or  more of  

such  eligible  activities,  such  interest  income  became  

eligible  for  deduction  under  the  said  section.   The  

assessee(s)  further  contended,  before  us,  that,  under  

Regulations 23 and 28 read with Sections 57 and 58 of the  

Karnataka  Cooperative  Societies  Act,  1959,  a  statutory  

obligation was imposed on cooperative credit societies to  

invest its surplus funds in specified securities and, in  

view  of  such  statutory  obligation,  the  above-mentioned  

interest  income  derived  from  short-term  deposits  and  

securities  must be  considered as  income derived  by the  

assessee(s)  from  its  business  activities.   In  the  

alternative, it was submitted that, even assuming for the  

sake of argument that such interest income is held to be  

covered by Section 56 of the Act under the head “Income  

from other sources”, even then the assessee-Society was  

entitled  to the  benefit of  Section 80P(2)(a)(i)  of the  

Act.   In  this  connection,  learned  counsel  for  the  

assessee(s)  submitted,  placing  reliance  on  numerous  

judgements,  that  the  source  or  head  of  income  was  

irrelevant for deciding the question as to whether a given  

item is eligible for deduction under Section 80P of the  

Act.   According to the assessee(s),  once interest income

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accrues  on  specified  investments,  particularly  when  a  

local  enactment  makes  it  statutorily  incumbent  on  the  

society to invest in specified investments, the interest  

income  is  automatically  eligible  for  deduction  

irrespective of the source or head under which such income  

would fall.  In this connection, learned counsel for the  

assessee(s)  submitted  that  one  needs  to  compare  the  

language of Section 80P(2)(a)(i) and (iii) of the Act with  

Explanation (baa) to Section 80HHC, the language used in  

Section 80HHD(3) and the words used in Section 80HHE(5) of  

the Act.  In this connection, it was urged that there is a  

wide contrast in the language between Section 80P(2)(a) on  

one hand and the language used in Section 80HHC read with  

Explanation (baa), Section 80HHD(3) and Section 80HHE(5)  

as also the language used in Sections 72 and 32AB of the  

Act.   According  to  the  assessee(s),  if  one  keeps  this  

contrast in mind, it is clear that the concept of head of  

income  or  source  of  income  will  not  apply  to  the  

provisions of Section 80P(2) of the Act because wherever  

Parliament intended to emphasise the applicability of such  

concept,  it  has  expressly  so  stated  in  the  relevant  

section.   According  to  the  assessee(s),  by  way  of  

illustration, under Explanation (baa) to Section 80HHC or  

under Section 80HHD(3) or under Section 80HHE(5), etc.,  

the words used are, “`profits of the business' means the  

profits  of  the  business  as  computed  under  the  head  

“Profits and gains of business”.  Therefore, according to  

the  assessee(s),  when  such  words  do  not  find  place  in  

Section 80P(2) of the Act, it is clear that the concept of

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source  of  income  or  head  of  income  is  not  inbuilt  in  

Section  80P(2)  of  the  Act  and,  consequently,  such  a  

concept cannot be read into the said section.  As stated  

above,  according  to  the  assessee(s),  no  sooner  surplus  

funds  are  invested  in  specified  securities,  interest  

income from such investment is automatically eligible for  

deduction under Section 80P(2)of the Act.

In order to determine the issue involved in  

these civil appeals, we need to re-produce hereinbelow the  

relevant provision of Section 80P of the Act, as it stood  

at the material time.  It reads thus:

“Deduction  in  respect  of  income  of  co- operative societies.

80P.(1)  Where,  in  the  case  of  an  assessee  being a co-operative society, the gross total  income includes any income referred to in sub- section  (2),  there  shall  be  deducted,  in  accordance with and subject to the provisions  of this section, the sums specified in sub- section (2), in computing the total income of  the assessee.

[2] The sums referred to in sub-section (1)  shall be the following, namely:--

[a]   in the case of a co-operative society  engaged in--

[i]   carrying on the business of banking or  providing  credit  facilities  to  its  members, or

[ii]   a cottage industry, or

[iii]  the  marketing  of  the  agricultural  produce of its members, or

...8/-

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[iv]  the  purchase  of  agricultural  implements, seeds, livestock or other  articles intended for agriculture for  the purpose of supplying them to its  members, or

[v]   the  processing,  without  the  aid  of  power, of the agricultural produce of  its members, or

[vi]  the collective disposal of the labour  of its members, or

[vii] fishing or allied activities, that is  to  say,  the  catching,  curing,  processing,  preserving,  storing  or  marketing of fish or the purchase of  materials and equipment in connection  therewith for the purpose of supplying  them to its members,

the whole of the amount of profits and gains  of business attributable to any one or more of  such activ  ities.  ”

At  the  outset,  an  important  circumstance  

needs  to  be  highlighted.   In  the  present  case,  the  

interest  held  not  eligible  for  deduction  under  Section  

80P(2)(a)(i) of the Act is not the interest received from  

the members for providing credit facilities to them.  What  

is sought to be taxed under Section 56 of the Act is the  

interest income arising on the surplus invested in short-

term  deposits  and  securities  which  surplus  was  not  

required  for  business  purposes.  Assessee(s)  markets  the  

produce of its members whose sale proceeds at times were  

retained by it. In this case, we are concerned with the  

tax treatment of such amount.  Since the fund created by  

such retention was not

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required  immediately  for  business  purposes,  it  was  

invested in specified securities.  The question, before  

us,  is  -  whether  interest  on  such  deposits/securities,  

which strictly speaking accrues to the members' account,  

could be taxed as business income under Section 28 of the  

Act?  In our view, such interest income would come in the  

category  of  “Income  from  other  sources”,  hence,  such  

interest income would be taxable under Section 56 of the  

Act, as rightly held by the Assessing Officer.  In this  

connection, we may analyze Section 80P of the Act.  This  

section comes in Chapter VI-A, which, in turn, deals with  

“Deductions in respect of certain Incomes”.  The Headnote  

to Section 80P indicates that the said section deals with  

deductions in respect of income of cooperative Societies.  

Section 80P(1), inter alia, states that where the gross  

total income of a cooperative Society includes any income  

from one or more specified activities, then such income  

shall be deducted from the gross total income in computing  

the  total  taxable  income  of  the  assessee-Society.   An  

income,  which  is  attributable  to  any  of  the  specified  

activities in Section 80P(2) of the Act, would be eligible  

for deduction.  The word “income” has been defined under  

Section 2(24)(i) of the Act to include profits and gains.  

This  sub-section  is  an  inclusive  provision.   The  

Parliament  has  included  specifically  “business  profits”  

into the definition of the word “income”.  Therefore, we  

are  required  to  give  a  precise  meaning  to  the  words  

“profits  and  gains  of  business”  mentioned  in  Section  

80P(2) of the Act.   In the present case, as stated above,

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assessee-Society regularly invests funds not immediately  

required  for  business  purposes.   Interest  on  such  

investments, therefore, cannot fall within the meaning of  

the  expression  “profits  and  gains  of  business”.   Such  

interest income cannot be said also to be attributable to  

the  activities of  the society,  namely, carrying  on the  

business of providing credit facilities to its members or  

marketing  of  the  agricultural  produce  of  its  members.  

When  the  assessee-Society  provides  credit  facilities  to  

its members, it earns interest income.  As stated above,  

in this case, interest held as ineligible for deduction  

under Section 80P(2)(a)(i) is not in respect of interest  

received  from  members.   In  this  case,  we  are  only  

concerned  with  interest  which  accrues  on  funds  not  

required immediately by the assessee(s) for its business  

purposes and which have been only invested in specified  

securities  as  “investment”.   Further,  as  stated  above,  

assessee(s)  markets  the  agricultural  produce  of  its  

members.  It retains the sale proceeds in many cases.  It  

is  this  “retained  amount”  which  was  payable  to  its  

members, from whom produce was bought, which was invested  

in short-term deposits/securities.  Such an amount, which  

was retained by the assessee-Society, was a liability and  

it was shown in the balance-sheet on the liability-side.  

Therefore, to that extent, such interest income cannot be  

said to be attributable either to the activity mentioned  

in  Section  80P(2)(a)(i)  of  the  Act  or  in  Section  

80P(2)(a)(iii)  of  the  Act.   Therefore,  looking  to  the  

facts and circumstances of this case,  we are  of the view  

that the

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Assessing Officer was right in taxing the interest income,  

indicated above, under Section 56 of the Act.

An alternative submission was advanced by  

the  assessee(s)  stating  that,  if  interest  income  in  

question is held to be covered by Section 56 of the Act,  

even then, the assessee-Society is entitled to the benefit  

of  Section  80P(2)(a)(i)  of  the  Act  in  respect  of  such  

interest income.  We find no merit in this submission.  

Section 80P(2)(a)(i) of the Act cannot be placed at par  

with Explanation (baa) to Section 80HHC, Section 80HHD(3)  

and  Section  80HHE(5)  of  the  Act.   Each  of  the  said  

sections  has  to  be  interpreted  in  the  context  of  its  

subject-matter.  For example, Section 80HHC of the Act, at  

the  relevant  time,  dealt  with  deduction  in  respect  of  

profits  retained for  export  business.   The  scope  of  

Section 80HHC is, therefore, different from the scope of  

Section  80P  of  the  Act,  which  deals  with  deduction  in  

respect  of  income of  cooperative  Societies.   Even  

Explanation (baa) to Section 80HHC was added to restrict  

the deduction in respect of profits retained for export  

business.  The words used in Explanation (baa) to Section  

80HHC, therefore, cannot be compared with the words used  

in  Section  80P  of  the  Act  which  grants  deduction  in  

respect of “the whole of the amount of profits and gains  

of business”.  A number of judgements were cited on behalf  

of the assessee(s) in support of its contention that the  

source was irrelevant while construing the provisions of  

Section 80P of the Act.  We find no merit because all the  

judgements cited  were cases relating to Cooperative Banks

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and  assessee-Society is not carrying on Banking business.  

We  are  confining  this  judgement  to  the  facts  of  the  

present case.  To say that the source of income is not  

relevant for deciding the applicability of Section 80P of  

the  Act  would  not  be  correct  because  we  need  to  give  

weightage to the words “the whole of the amount of profits  

and  gains  of  business”  attributable  to  one  of  the  

activities specified in Section 80P(2)(a) of the Act.  An  

important point needs to be mentioned.  The words “the  

whole  of  the  amount  of  profits  and  gains  of  business”  

emphasise that the income in respect of which deduction is  

sought must constitute the operational income and not the  

other  income  which  accrues  to  the  Society.   In  this  

particular  case,  the  evidence  shows  that  the  assessee-

Society earns interest on funds which are not required for  

business purposes at the given point of time.  Therefore,  

on the facts and circumstances of this case, in our view,  

such  interest  income  falls  in  the  category  of  “Other  

Income”  which has  been rightly  taxed by  the Department  

under Section 56 of the Act.

Apart from the substantial question of law  

which  we  have  answered,  assessee-Society  has  challenged  

the re-opening of assessment under Section 148 of the Act.

In this connection, it was urged on behalf  

of the assessee(s) that, for the relevant assessment years  

in question, the Assessing Officer was required to obtain  

prior  approval of  the Joint  Commissioner of  Income Tax  

before issuance of notice under Section 148 of the Act.  

According to the assessee(s),  the proposal for re-opening

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was made on 31st May, 2001, it was not sent through fax to  

the office of the Additional Commissioner of Income Tax,  

Panaji,  and  the  fax  report  indicates  the  time  of  5.18  

p.m., which establishes the fact that service of notice on  

31st May, 2001, on the assessee(s) was done prior to the  

sending  of  fax  for  approval.   According  to  the  

assessee(s),  the  approval  was  given  by  the  Additional  

Commissioner of Income Tax on 8th June, 2001.  The notice  

under Section 148 of the Act was served on 31st May, 2001,  

i.e.,   prior  to  the  approval  of  the  Additional  

Commissioner of Income Tax.  In the circumstances, it was  

urged that the notice under Section 148 of the Act was  

invalid and consequential re-assessment under Section 147  

read with Section 144A of the Act was bad in law.  We find  

no merit in this argument.  At the outset, we may state  

that  the  point  raised  on  validity  of  the  notice  under  

Section  148  of  the  Act  essentially  concerns  factual  

aspect.  The Tribunal is the final fact finding Authority  

under the Income Tax Act.  It has given a finding of fact  

that, though the written communication of the sanction,  

which  has  no  prescribed  format,  was  received  by  the  

Assessing Officer on 8th June, 2001, yet, it cannot be said  

that sanction was not accorded prior to 31st May, 2001.  

The Tribunal has recorded a finding of fact that there was  

a detailed correspondence between the concerned officers  

prior to 31st May, 2001, in the context of re-opening of  

assessment.  It may also be mentioned that there is a  

vital  difference  between  grant  of  sanction  and  

communication  of  such  sanction.   As  stated  by  the  

Tribunal,  no particular form  has been  prescribed in the

...14/-

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matter of grant of sanction.  For the afore-stated reason,  

the Tribunal came to the conclusion that approval/sanction  

for re-opening of assessment in terms of Section 148 of  

the Act read with Section 151 existed even prior to 31st  

May,  2001.   We  see  no  reason  to  interfere  with  this  

finding of fact given by the Tribunal.

In this matter, one question advanced by  

the assessee(s) before the Authorities below has remained  

un-answered.  That question is as follows:

“Whether,  on  the  facts  and  in  the  circumstances of the case, the Tribunal was  right in law in holding that the income by  way  of  interest  on  deposits  held  with  scheduled banks, bonds and other securities  was chargeable to tax under section 56 under  the head `Income from other sources' without  allowing any deduction in respect of cost of  funds  and  proportionate  administrative  and  other expenses under section 57?”

The above question requires an answer.  It  

involves interpretation of Section 56 and Section 57 of  

the  Act.   It  also  involves  applicability  of  the  said  

sections  to  the  facts  of  the  present  case.   We,  

accordingly, remit the said question to the High Court for  

consideration in accordance with law.

Subject  to  what  is  stated  above,  these  

civil appeals filed by the assessee(s) are dismissed with  

no order as to costs.

......................J.                   [S.H. KAPADIA]

......................J.                   [AFTAB ALAM]

15

New Delhi, February 08, 2010.

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 1622 OF 2010 (Arising out of S.L.P. (C) No.7572 of 2009)

M/s. The Totgars' Cooperative Sale Society Limited                          ...Appellant(s)

Versus

Income Tax Officer, Karnataka            ...Respondent(s)

W I T H

Civil Appeal No.1623/2010 @   S.L.P. (C) No.10489 of 2009   Civil Appeal No.1624/2010 @ S.L.P. (C) No.10490 of 2009 Civil Appeal No.1625/2010 @ S.L.P. (C) No.10491 of 2009 Civil Appeal No.1626/2010 @ S.L.P. (C) No.10492 of 2009 Civil Appeal No.1627/2010 @ S.L.P. (C) No.10494 of 2009 Civil Appeal No.1628/2010 @ S.L.P. (C) No.10497 of 2009 Civil Appeal No.1629/2010 @ S.L.P. (C) No.10498 of 2009

J U D G M E N T

S.H. KAPADIA,J.

Heard learned counsel on both sides.

Leave granted.

Assessee(s)  is  a  cooperative  credit  society.  

During the relevant assessment years in question, it had  

surplus funds which the assessee(s) invested in short-term  

deposits with the  Banks and in Government securities.  On

...2/-

16

- 2 -

such  investments,  interests  accrued  to  the  assessee(s).  

Assessee(s) provides credit facilities to its members and  

also markets the agricultural produce of its members.  The  

substantial question of law which arises in this batch of  

civil  appeals  is  –  Whether  such  interest  income  would  

qualify  for  deduction  as  business  under  Section  

80P(2)(a)(i) of the Income Tax Act, 1961?

According to the impugned judgement, which affirms  

the  decision  of  the  Income  Tax  Appellate  Tribunal  

[`Tribunal', for short], such interest income would fall  

under the Head “Income from other sources” under Section  

56 and not under Section 28 of the Income Tax Act, 1961  

[`Act',  for  short],  and,  consequently,  the  assessee-

Society would not be entitled to deduction under Section  

80P(2)(a)(i) of the Act.

The bunch of civil appeals filed by the assessee-

Society concerns Assessment Years 1991-1992 to 1999-2000  

[excluding Assessment Year 1995-1996]; however, the lead  

matter is civil appeal arising out of S.L.P. (C) No.7572  

of 2009 which relates to Assessment Year 1991-1992.

The  assessee-Society  was  assessed  to  tax  as  a  

cooperative society.  The assessee is the appellant in all  

eight civil appeals.  For all the above Assessment Years  

1991-1992 to 1999-2000 [except Assessment Year 1995-1996],  

assessee(s)  filed  its  Returns  disclosing  income  from  

business, i.e., marketing of agricultural produce of its  

members  and  providing  credit  facilities  to  them.  

Assessee(s) also filed its Profits and Loss Accounts and  

its balance-sheets  along with its Returns.  In respect of

...3/-

17

- 3 -  

above-mentioned  interest  income,  assessee(s)  claimed  

deduction  under  Section  80P(2)(a)(i)  of  the  Act.   The  

assessment(s) for the afore-stated period stood re-opened  

by issue of notice(s) under Section 148 of the Act.  In  

this case, we are only concerned with interest income on  

short-term Bank deposits and securities.  On the basis of  

the  balance-sheets  for  the  relevant  assessment  years,  

under instructions from the Assessing Officer, assessee(s)  

submitted a chart to the Assessing Officer giving break-up  

of assets and liabilities.  We re-produce hereinbelow the  

said  chart  [See  Annexure  `B'  under  the  caption  

`Liabilities']:

LIABILITIES

Asstt.  Year

Capital  Reserve Fund +  Other  Funds  +  Profits

Asami  A/c  +  Purchasers A/c

Deposits,  Loans, Interest  Payable

Other  Liabilities  &  Expenditure

Total (3), (4) &  (5)

1 2 3 4 5 6

1991-92 79,200,553.00 39,341,647.00 45,772,398.00 3,948,442.00 89,176,115.00

1992-93 97,769,923.00 41,684,890.00 59,071,490.00 902,856.00 101,659,132.00

1993-94 116,354,655.00 37,674,924.00 68,927,247.00 2,893,519.00 109,494,694.00

1994-95 133,817,620.00 42,882,786.00 86,462,118.00 1,440,446.00 142,886,414.00

1995-96 156,948,290.00 46,898,160.00 107,201,490.00 4,189,923.00 158,289,580.00

1996-97 180,468,526.00 53,274,684.00 125,289,995.00 3,568,644.00 182,133,326.00

1997-98 211,686,266.00 52,510,175.00 142,529,130.00 46,694,814.00 241,734,125.00

1998-99 253,295,055.00 66,074,107.00 175,757,230.00 17,342,956.00 259,174,281.00

1999-00 269,520,510.00 124,571,325.00 209,202,203.00 25,199,555.00 358,973,088.00

The  Assessing  Officer  held,  on  the  facts  and  

circumstances  of  these  cases,  that  the  interest  income  

which the assessee(s) had disclosed under the Head “Income  

from  business'  was  liable  to  be  taxed  under  the  Head  

“Income from  other sources”.   In  this  connection,  the

...4/-

18

- 4 -  

Assessing  Officer  held  that  the  assessee-Society  had  

invested the surplus funds as, and by way of, investment  

by  an  ordinary  investor,  hence,  interest  on  such  

investment has got to be taxed under the Head “Income from  

other  sources”.   Before  the  Assessing  officer,  it  was  

argued by the assessee(s) that it had invested the funds  

on  short-term  basis  as  the  funds  were  not  required  

immediately for business purposes and, consequently, such  

act  of investment  constituted a  business activity  by a  

prudent businessman; therefore, such interest income was  

liable to be taxed under Section 28 and not under Section  

56  of  the  Act,  and,  consequently,  the  assessee(s)  was  

entitled to deduction under Section 80P(2)(a)(i) of the  

Act.  This argument was rejected by the Assessing Officer  

as also by the Tribunal and the High Court, hence, these  

civil appeals have been filed by the assessee(s).

It was the case of the assessee(s) before us that  

the  assessee(s) is  a cooperative  credit society.   It's  

business is to provide credit facilities to its members  

and  to market  the agricultural  produce of  its members.  

According  to  the  assessee(s),  it's  activity  constituted  

“eligible activity” under Section 80P(2)(a)(i) of the Act,  

hence, it was entitled to the benefit of deduction from  

its gross total income.  In this connection, it was urged  

that, under Section 80P(2) of the Act, the whole of the  

amount of “business profits” attributable to any one of  

the  enumerated  activities  is  entitled  to  deduction.  

According  to  the  assessee(s),  one  need  not  go  by  the  

source/head  of  such  interest  income  because no sooner

...5/-

19

- 5 -  

interest  income  accrued  to  the  assessee(s)  on  above-

mentioned  specified  deposits/securities,  it  became  

business income attributable to the activity carried on by  

the  assessee(s)  by  providing  credit  facilities  to  its  

members  or  marketing  of  agricultural  produce  of  its  

members and no sooner such interest income falls under the  

head  “business profits”  attributable to  one or  more of  

such  eligible  activities,  such  interest  income  became  

eligible  for  deduction  under  the  said  section.   The  

assessee(s)  further  contended,  before  us,  that,  under  

Regulations 23 and 28 read with Sections 57 and 58 of the  

Karnataka  Cooperative  Societies  Act,  1959,  a  statutory  

obligation was imposed on cooperative credit societies to  

invest its surplus funds in specified securities and, in  

view  of  such  statutory  obligation,  the  above-mentioned  

interest  income  derived  from  short-term  deposits  and  

securities  must be  considered as  income derived  by the  

assessee(s)  from  its  business  activities.   In  the  

alternative, it was submitted that, even assuming for the  

sake of argument that such interest income is held to be  

covered by Section 56 of the Act under the head “Income  

from other sources”, even then the assessee-Society was  

entitled  to the  benefit of  Section 80P(2)(a)(i)  of the  

Act.   In  this  connection,  learned  counsel  for  the  

assessee(s)  submitted,  placing  reliance  on  numerous  

judgements,  that  the  source  or  head  of  income  was  

irrelevant for deciding the question as to whether a given  

item is eligible for deduction under Section 80P of the  

Act.   According to the assessee(s),  once interest income

...6/-

20

- 6 -  

accrues  on  specified  investments,  particularly  when  a  

local  enactment  makes  it  statutorily  incumbent  on  the  

society to invest in specified investments, the interest  

income  is  automatically  eligible  for  deduction  

irrespective of the source or head under which such income  

would fall.  In this connection, learned counsel for the  

assessee(s)  submitted  that  one  needs  to  compare  the  

language of Section 80P(2)(a)(i) and (iii) of the Act with  

Explanation (baa) to Section 80HHC, the language used in  

Section 80HHD(3) and the words used in Section 80HHE(5) of  

the Act.  In this connection, it was urged that there is a  

wide contrast in the language between Section 80P(2)(a) on  

one hand and the language used in Section 80HHC read with  

Explanation (baa), Section 80HHD(3) and Section 80HHE(5)  

as also the language used in Sections 72 and 32AB of the  

Act.   According  to  the  assessee(s),  if  one  keeps  this  

contrast in mind, it is clear that the concept of head of  

income  or  source  of  income  will  not  apply  to  the  

provisions of Section 80P(2) of the Act because wherever  

Parliament intended to emphasise the applicability of such  

concept,  it  has  expressly  so  stated  in  the  relevant  

section.   According  to  the  assessee(s),  by  way  of  

illustration, under Explanation (baa) to Section 80HHC or  

under Section 80HHD(3) or under Section 80HHE(5), etc.,  

the words used are, “`profits of the business' means the  

profits  of  the  business  as  computed  under  the  head  

“Profits and gains of business”.  Therefore, according to  

the  assessee(s),  when  such  words  do  not  find  place  in  

Section 80P(2) of the Act, it is clear that the concept of

...7/-

21

- 7 -  

source  of  income  or  head  of  income  is  not  inbuilt  in  

Section  80P(2)  of  the  Act  and,  consequently,  such  a  

concept cannot be read into the said section.  As stated  

above,  according  to  the  assessee(s),  no  sooner  surplus  

funds  are  invested  in  specified  securities,  interest  

income from such investment is automatically eligible for  

deduction under Section 80P(2)of the Act.

In order to determine the issue involved in these  

civil  appeals,  we  need  to  re-produce  hereinbelow  the  

relevant provision of Section 80P of the Act, as it stood  

at the material time.  It reads thus:

“Deduction  in  respect  of  income  of  co- operative societies.

80P.(1)  Where,  in  the  case  of  an  assessee  being a co-operative society, the gross total  income includes any income referred to in sub- section  (2),  there  shall  be  deducted,  in  accordance with and subject to the provisions  of this section, the sums specified in sub- section (2), in computing the total income of  the assessee.

[2] The sums referred to in sub-section (1)  shall be the following, namely:--

[a]   in the case of a co-operative society  engaged in--

[i]   carrying on the business of banking or  providing  credit  facilities  to  its  members, or

[ii]   a cottage industry, or

[iii]  the  marketing  of  the  agricultural  produce of its members, or

...8/-

22

- 8 -  

[iv]  the  purchase  of  agricultural  implements, seeds, livestock or other  articles intended for agriculture for  the purpose of supplying them to its  members, or

[v]   the  processing,  without  the  aid  of  power, of the agricultural produce of  its members, or

[vi]  the collective disposal of the labour  of its members, or

[vii] fishing or allied activities, that is  to  say,  the  catching,  curing,  processing,  preserving,  storing  or  marketing of fish or the purchase of  materials and equipment in connection  therewith for the purpose of supplying  them to its members,

the whole of the amount of profits and gains  of business attributable to any one or more of  such activ  ities.  ”

At the outset, an important circumstance needs to  

be highlighted.  In the present case, the interest held  

not eligible for deduction under Section 80P(2)(a)(i) of  

the Act is not the interest received from the members for  

providing credit facilities to them.  What is sought to be  

taxed under Section 56 of the Act is the interest income  

arising on the surplus invested in short-term deposits and  

securities  which  surplus  was  not  required  for  business  

purposes. Assessee(s) markets the produce of its members  

whose sale proceeds at times were retained by it. In this  

case,  we  are  concerned  with  the  tax  treatment  of  such  

amount.  Since the fund created by  such retention was not

...9/-

23

- 9 -  

required  immediately  for  business  purposes,  it  was  

invested in specified securities.  The question, before  

us,  is  -  whether  interest  on  such  deposits/securities,  

which strictly speaking accrues to the members' account,  

could be taxed as business income under Section 28 of the  

Act?  In our view, such interest income would come in the  

category  of  “Income  from  other  sources”,  hence,  such  

interest income would be taxable under Section 56 of the  

Act, as rightly held by the Assessing Officer.  In this  

connection, we may analyze Section 80P of the Act.  This  

section comes in Chapter VI-A, which, in turn, deals with  

“Deductions in respect of certain Incomes”.  The Headnote  

to Section 80P indicates that the said section deals with  

deductions in respect of income of cooperative Societies.  

Section 80P(1), inter alia, states that where the gross  

total income of a cooperative Society includes any income  

from one or more specified activities, then such income  

shall be deducted from the gross total income in computing  

the  total  taxable  income  of  the  assessee-Society.   An  

income,  which  is  attributable  to  any  of  the  specified  

activities in Section 80P(2) of the Act, would be eligible  

for deduction.  The word “income” has been defined under  

Section 2(24)(i) of the Act to include profits and gains.  

This  sub-section  is  an  inclusive  provision.   The  

Parliament  has  included  specifically  “business  profits”  

into the definition of the word “income”.  Therefore, we  

are  required  to  give  a  precise  meaning  to  the  words  

“profits  and  gains  of  business”  mentioned  in  Section  

80P(2) of the Act.   In the present case, as stated above,

...10/-

24

- 10 -  

assessee-Society regularly invests funds not immediately  

required  for  business  purposes.   Interest  on  such  

investments, therefore, cannot fall within the meaning of  

the  expression  “profits  and  gains  of  business”.   Such  

interest income cannot be said also to be attributable to  

the  activities of  the society,  namely, carrying  on the  

business of providing credit facilities to its members or  

marketing  of  the  agricultural  produce  of  its  members.  

When  the  assessee-Society  provides  credit  facilities  to  

its members, it earns interest income.  As stated above,  

in this case, interest held as ineligible for deduction  

under Section 80P(2)(a)(i) is not in respect of interest  

received  from  members.   In  this  case,  we  are  only  

concerned  with  interest  which  accrues  on  funds  not  

required immediately by the assessee(s) for its business  

purposes and which have been only invested in specified  

securities  as  “investment”.   Further,  as  stated  above,  

assessee(s)  markets  the  agricultural  produce  of  its  

members.  It retains the sale proceeds in many cases.  It  

is  this  “retained  amount”  which  was  payable  to  its  

members, from whom produce was bought, which was invested  

in short-term deposits/securities.  Such an amount, which  

was retained by the assessee-Society, was a liability and  

it was shown in the balance-sheet on the liability-side.  

Therefore, to that extent, such interest income cannot be  

said to be attributable either to the activity mentioned  

in  Section  80P(2)(a)(i)  of  the  Act  or  in  Section  

80P(2)(a)(iii)  of  the  Act.   Therefore,  looking  to  the  

facts and circumstances of this case,  we are  of the view  

that the

...11/-

25

- 11 -  

Assessing Officer was right in taxing the interest income,  

indicated above, under Section 56 of the Act.

An  alternative  submission  was  advanced  by  the  

assessee(s) stating that, if interest income in question  

is held to be covered by Section 56 of the Act, even then,  

the assessee-Society is entitled to the benefit of Section  

80P(2)(a)(i)  of  the  Act  in  respect  of  such  interest  

income.  We find no merit in this submission.  Section  

80P(2)(a)(i)  of  the  Act  cannot  be  placed  at  par  with  

Explanation (baa) to Section 80HHC, Section 80HHD(3) and  

Section 80HHE(5) of the Act.  Each of the said sections  

has  to  be  interpreted  in  the  context  of  its  subject-

matter.  For example, Section 80HHC of the Act, at the  

relevant time, dealt with deduction in respect of profits  

retained for export business.  The scope of Section 80HHC  

is, therefore, different from the scope of Section 80P of  

the Act, which deals with deduction in respect of  income  

of  cooperative  Societies.   Even  Explanation  (baa)  to  

Section  80HHC  was  added  to  restrict  the  deduction  in  

respect  of  profits  retained  for  export  business.   The  

words  used  in  Explanation  (baa)  to  Section  80HHC,  

therefore,  cannot  be  compared  with  the  words  used  in  

Section 80P of the Act which grants deduction in respect  

of  “the  whole  of  the  amount  of  profits  and  gains  of  

business”.  A number of judgements were cited on behalf of  

the  assessee(s)  in  support  of  its  contention  that  the  

source was irrelevant while construing the provisions of  

Section 80P of the Act.  We find no merit because all the  

judgements cited  were cases relating to Cooperative Banks

...12/-

26

- 12 -  

and  assessee-Society is not carrying on Banking business.  

We  are  confining  this  judgement  to  the  facts  of  the  

present case.  To say that the source of income is not  

relevant for deciding the applicability of Section 80P of  

the  Act  would  not  be  correct  because  we  need  to  give  

weightage to the words “the whole of the amount of profits  

and  gains  of  business”  attributable  to  one  of  the  

activities specified in Section 80P(2)(a) of the Act.  An  

important point needs to be mentioned.  The words “the  

whole  of  the  amount  of  profits  and  gains  of  business”  

emphasise that the income in respect of which deduction is  

sought must constitute the operational income and not the  

other  income  which  accrues  to  the  Society.   In  this  

particular  case,  the  evidence  shows  that  the  assessee-

Society earns interest on funds which are not required for  

business purposes at the given point of time.  Therefore,  

on the facts and circumstances of this case, in our view,  

such  interest  income  falls  in  the  category  of  “Other  

Income”  which has  been rightly  taxed by  the Department  

under Section 56 of the Act.

Apart from the substantial question of law which we  

have  answered,  assessee-Society  has  challenged  the  re-

opening of assessment under Section 148 of the Act.

In this connection, it was urged on behalf of the  

assessee(s)  that,  for  the  relevant  assessment  years  in  

question,  the  Assessing  Officer  was  required  to  obtain  

prior  approval of  the Joint  Commissioner of  Income Tax  

before issuance of notice under Section 148 of the Act.  

According to the assessee(s),  the proposal for re-opening

...13/-

27

- 13 -  

was made on 31st May, 2001, it was not sent through fax to  

the office of the Additional Commissioner of Income Tax,  

Panaji,  and  the  fax  report  indicates  the  time  of  5.18  

p.m., which establishes the fact that service of notice on  

31st May, 2001, on the assessee(s) was done prior to the  

sending  of  fax  for  approval.   According  to  the  

assessee(s),  the  approval  was  given  by  the  Additional  

Commissioner of Income Tax on 8th June, 2001.  The notice  

under Section 148 of the Act was served on 31st May, 2001,  

i.e.,   prior  to  the  approval  of  the  Additional  

Commissioner of Income Tax.  In the circumstances, it was  

urged that the notice under Section 148 of the Act was  

invalid and consequential re-assessment under Section 147  

read with Section 144A of the Act was bad in law.  We find  

no merit in this argument.  At the outset, we may state  

that  the  point  raised  on  validity  of  the  notice  under  

Section  148  of  the  Act  essentially  concerns  factual  

aspect.  The Tribunal is the final fact finding Authority  

under the Income Tax Act.  It has given a finding of fact  

that, though the written communication of the sanction,  

which  has  no  prescribed  format,  was  received  by  the  

Assessing Officer on 8th June, 2001, yet, it cannot be said  

that sanction was not accorded prior to 31st May, 2001.  

The Tribunal has recorded a finding of fact that there was  

a detailed correspondence between the concerned officers  

prior to 31st May, 2001, in the context of re-opening of  

assessment.  It may also be mentioned that there is a  

vital  difference  between  grant  of  sanction  and  

communication  of  such  sanction.   As  stated  by  the  

Tribunal,  no particular form  has been  prescribed in the

...14/-

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- 14 -  

matter of grant of sanction.  For the afore-stated reason,  

the Tribunal came to the conclusion that approval/sanction  

for re-opening of assessment in terms of Section 148 of  

the Act read with Section 151 existed even prior to 31st  

May,  2001.   We  see  no  reason  to  interfere  with  this  

finding of fact given by the Tribunal.

In  this  matter,  one  question  advanced  by  the  

assessee(s) before the Authorities below has remained un-

answered.  That question is as follows:

“Whether,  on  the  facts  and  in  the  circumstances of the case, the Tribunal was  right in law in holding that the income by  way  of  interest  on  deposits  held  with  scheduled banks, bonds and other securities  was chargeable to tax under section 56 under  the head `Income from other sources' without  allowing any deduction in respect of cost of  funds  and  proportionate  administrative  and  other expenses under section 57?”

The above question requires an answer.  It involves  

interpretation of Section 56 and Section 57 of the Act.  

It also involves applicability of the said sections to the  

facts of the present case.  We, accordingly, remit the  

said  question  to  the  High  Court  for  consideration  in  

accordance with law.

Subject  to  what  is  stated  above,  these  civil  

appeals  filed by  the assessee(s)  are dismissed  with no  

order as to costs.

......................J.

          [S.H. KAPADIA]

......................J.            [AFTAB ALAM]

29

New Delhi, February 08, 2010.