IRAVATHA SOUHARDA CREDIT CO-OPERATIVE LIMITED,BANGALORE vs. INCOME TAX OFFICER,WARD 5(2)(3), BANGALORE, BANGALORE

ITA 1023/BANG/2026Status: DisposedITAT Bangalore28 August 2026AY 2017-184 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal before the CIT(A) by excluding the period of Supreme Court-extended limitation due to COVID-19. The Tribunal set aside the lower authorities' orders and remitted the issue to the AO for fresh consideration.

What were the facts?

The assessee, a co-operative society, failed to provide details to the AO, leading to an assessment under Section 69C for unexplained expenditure. The appeal before the CIT(A) was dismissed due to a 448-day delay and lack of a condonation application.

What were the issues?

Whether the delay in filing the appeal before the CIT(A) should be condoned, and whether the assessee should be granted an opportunity to present their case before the AO.

Which sections of the Income-tax Act were involved?

Section 69C,Section 144,Section 143(2),Section 142(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES, BANGALORE

Before: SHRI BALAKRISHNAN S & SHRI SOUNDARARAJAN K.

PER SHRI SOUNDARARAJAN K., JUDICIAL MEMBER:

This is an appeal filed by the assessee challenging the order of the NFAC, Delhi dated 06/02/2025 in respect of the A.Y. 2017-18. 2. The brief facts of the case are that the assessee is a co-operative society registered under the provisions of the Karnataka Souharda Sahakari Act, 1997 and filed their return of income on 09/03/2018. Subsequently the case of the assessee w

The order continues below.

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