ITAT: Cash Transactions of Co-operative Societies with Members Not Penal If Reasonable Cause Exists

6 Jan 2026 Court News 6 Jan 2026
ITAT: Cash Transactions of Co-operative Societies with Members Not Penal If Reasonable Cause Exists

ITAT: Cash Transactions of Co-operative Societies with Members Not Penal If Reasonable Cause Exists

 

Tribunal deletes penalties under Sections 271D and 271E, citing genuine member transactions

 

Ruling strengthens protection for co-operative societies engaged in community-based financial dealings

 

By Our Legal Reporter

 

New Delhi: January 05, 2026:

In a landmark ruling, the Income Tax Appellate Tribunal (ITAT), Ahmedabad Bench, has held that cash transactions between a co-operative society and its members cannot be penalized under Sections 271D and 271E of the Income Tax Act if a reasonable cause exists.

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The Tribunal deleted penalties amounting to over ₹55 crore imposed on a co-operative credit society, clarifying that genuine transactions with members, duly recorded in books of accounts, do not attract punitive provisions. This judgment is expected to have far-reaching implications for thousands of co-operative societies across India.

Background of the Case

  • The case involved Shri Umiya Co-operative Credit Society Ltd., which had accepted and repaid cash amounts exceeding ₹20,000 from its members.
  • The Assessing Officer levied penalties under Section 271D (acceptance of loans/deposits in cash) and Section 271E (repayment of loans/deposits in cash), totalling nearly ₹55 crore.
  • The society argued that all transactions were genuine, member-based, and duly recorded.
  • The ITAT upheld the society’s appeal, deleting the penalties.

Court’s Observations

  1. Transactions Were Genuine
    • All cash dealings were with registered members.
    • No evidence of unaccounted money or tax evasion was found.
  2. Reasonable Cause Under Section 273B
    • Section 273B provides relief from penalties if the assessee proves a reasonable cause.
    • The Tribunal held that member-based transactions constituted a reasonable cause.
  3. Mutuality Principle
    • Co-operative societies operate on the principle of mutuality, where members contribute and benefit collectively.
    • Transactions within such societies cannot be equated with commercial violations.

Legal Context

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  • Section 269SS: Prohibits acceptance of loans/deposits above ₹20,000 in cash.
  • Section 269T: Prohibits repayment of loans/deposits above ₹20,000 in cash.
  • Section 271D & 271E: Prescribe penalties equal to the amount of violation.
  • Section 273B: Provides relief if reasonable cause is shown.

Why This Judgment Matters

  • Protects Co-operative Societies: Ensures genuine member transactions are not penalized.
  • Clarifies Law: Establishes that penalties cannot be imposed mechanically without considering reasonable cause.
  • Encourages Community Finance: Strengthens trust in co-operative societies as grassroots financial institutions.
  • Reduces Litigation: Provides clarity for tax authorities and societies, reducing disputes.

Wider Impact

  • Co-operative Credit Societies: Thousands of societies across India rely on member-based cash transactions.
  • Rural Economy: Many rural members lack access to digital banking, making cash dealings inevitable.
  • Tax Administration: Authorities must now assess intent and genuineness before imposing penalties.
  • Legal Precedent: Strengthens jurisprudence on balancing compliance with practical realities.

Expert Views

Tax experts welcomed the ruling, noting that:

  • It prevents harsh penalties on community-based institutions.
  • It recognizes the unique nature of co-operative societies.
  • It reinforces the principle that law must balance enforcement with fairness.

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Conclusion

The ITAT’s ruling that cash transactions of co-operative societies with members are not penal if reasonable cause exists is a milestone in tax jurisprudence. By deleting penalties under Sections 271D and 271E, the Tribunal reaffirmed that genuine member-based transactions cannot be treated as violations.

This judgment strengthens the position of co-operative societies, protects rural financial practices, and ensures that tax law is applied with fairness and practicality.

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Article Details
  • Published: 6 Jan 2026
  • Updated: 6 Jan 2026
  • Category: Court News
  • Keywords: ITAT ruling cash transactions co operative society, Section 271D 271E penalty deleted ITAT, reasonable cause Section 273B income tax, cash loan deposit co operative credit society, ITAT Ahmedabad co operative society judgment, Section 269SS 269T
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