THE TIRUPPUR COOPERATIVE HUSING SOCIETY LTD.,TIRUPPUR vs. ITO, WARD-1(2), TIRUPPUR

Aforesaid appeal by assessee for Assessment Year (AY) 2017-18 arises out of the order of learned Commissioner of Income Tax (Appeals)-19, Chennai [CIT(A)] dated 28-06-2022 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 144 r.w.s.147 of the Act on 31-12-2019. The grounds taken by the assessee read as under: - “1. The order of the Learned CIT(A) is bad and erroneous in law in sustaining the addition relating to cash deposits into the bank account and against the principles of natural justice.

The Learned CIT(A) erred in not adjudicating Ground No.2 which was in respect of non- issuance of notice u/s.143(2), despite a valid return filed in response notice us.142(1)(i), though processed u/s.143(1), treated as invalid by the Assessing Officer.

The action of the learned CIT(A) in sustaining the order of the Assessing Officer is not justified, for the transactions, resulting in the cash deposits in to the Bank, have been duly entered in the regularly maintained books of account, that the business results have been accepted and that the books of accounts have not been rejected, more particularly the book was even audited under Tamil Nadu Co-operative Societies Act, 1983 [Relying on 189 ITD 608 (Viz)] 4. The CIT(A) erred in not looking at the law in proper perspective i.e., sec.69A, can be invoked, ONLY when the alleged money was not found recorded in the books of accounts, which is not the case of the appellant. 5. The action of the CIT(A) is erroneous, for he failed to consider the scope and effect of "The Specified Bank Notes (Cessation of liabilities) Act, 2017, which plays a vital role in the alleged addition. [Relying on dt.18/02/2022; ITA No.76/Viz/2021 dt. 16/03/2022 and ITA No.1185/Del/2021 dt.06/04/2022].” 2. The Ld. AR submitted that the legal grounds raised

The impugned order is common order for AYs 2012-13 to 2020-21. The Ld. CIT(A) allowed deduction u/s 80P)(2)(a)(i). The Ld. AO was directed to allow interest / dividend earned from co-operative societies u/s 80P(2)(d). The addition of Rs.244.99 Lacs was confirmed. The bench was informed that the revenue has not preferred any further appeal against the same. However, the assessee is before us assailing the addition of Rs.244.99 Lacs.

So far as the legal grounds urged by Ld. AR are concerned, it could be seen that the return filed by the assessee has been treated as non- est return. Therefore, no notice u/s 143(2) is required to be issued in such a case. It could also be seen that the assessee did not file any return of income whereas incriminating documents were found during survey proceedings. The Ld. AO has sufficient information of escapement of income. Therefore, we find no substance in the legal grounds urged by the assessee.

So far as addition of Rs.244.99 Lacs is concerned, it could be seen that the assessee is a cooperative society and it provide credit facilities to its members within the framework of law. The assessee is maintaining proper books of accounts. Therefore, the issue of addition of Rs.244.99 Lacs stand restored back to the file of Ld. AO with a direction to the assessee to substantiate the source of the same.

The appeal stands partly allowed for statistical purposes. Order pronounced on 01st August, 2023.