PEDAPUDI PRIMARY AGRICULTURAL CO-OPERATIVE CREDIT SOCIETY LIMITED,GUNTUR vs. THE INCOME TAX OFFICER, WARD-1, TENALI

ITA 53/VIZ/2026Status: DisposedITAT Visakhapatnam24 July 2026AY 2020-215 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal admitted fresh evidence submitted by the assessee and decided to remit the entire matter back to the Assessing Officer for fresh adjudication regarding the deduction under Section 80P.

What were the facts?

The assessee, a cooperative credit society, appealed against the CIT(A)'s order upholding the Assessing Officer's additions. The primary contention was entitlement to deduction under Section 80P on its entire income.

What were the issues?

Whether the assessee is entitled to deduction under Section 80P on its entire income, and the admissibility of fresh evidence before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 80P,Section 40(a)(ia)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI RAVISH SOOD, HON’BLE & SHRI OMKARESHWAR CHIDARA, HON’BLE

For Respondent: Shri A.P.Babu, Sr AR

PER OMKARESHWAR CHIDARA, AM: This appeal is filed by the Assessee against the order of Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [hereinafter in short “Ld. CIT(A)”] vide DIN: ITBA/NFAC/S/250/2025-26/1082654713(1) dated 15-No

The order continues below.

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