THE PRIMERY AGRICULTURE CO-OPERATIVE CREDIT SOCIETY,KARIMNAGAR vs. ITO., WARD-2, KARIMNAGAR

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ITA 1409/HYD/2025Status: DisposedITAT Hyderabad09 June 2026AY 2014-154 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeals. The assessee wished to pursue the cases before the lower authorities following the remittance by the CIT(A).

What were the facts?

The assessee society filed appeals against the orders of the CIT(A) for assessment years 2013-14 to 2017-18. The CIT(A) had remitted the cases back to the AO for de novo assessment after verification of cash deposits, as the initial assessments were ex-parte.

What were the issues?

Whether the assessee should be allowed to withdraw appeals to pursue de novo assessment at the lower level after the CIT(A) remitted the case.

Which sections of the Income-tax Act were involved?

Section 147,Section 144,Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘B’ Bench, Hyderabad

For Appellant: Ms. Uppaluri Meena, Sr. AR

PER BENCH: The captioned appeals filed by the assessee society are directed against the respective orders passed by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, (NFAC), Delhi, which in turn arise from the orders passed by the Assessing Officer (for short, The Primery Agriculture Co-operative “A.O.”) for the Assessment Year (AY) 2013-14 to AY 2017-18. The assessment year wise details of the CIT(A) orders and assessment orders are as under:

Sl ITA No. Asst. Date of CIT Date of assessment Order No Year (A) order & order passed under section 1 1408/H/2025 2013-14 12/06/2025 147 r.w.s 144 r.w.s 144B of the Act 2 1409/H/2025 2014-15 12/06/2025 147 r.w.s 144B of the Act 3 1410/H/2025 2015-16 12/06/2025 147 r.w.s 144B of the Act 4 1411/H/2025 2016-17 12/06/2025 147 r.w.s 144B of the Act 5 1412/H/2025 2017-18 28/11/2024 144 of the Act

2.

Shri C Maheswar Reddy, CA, Learned Authorised Representative (for short, “Ld. AR”) for the assessee society, at the threshold of the hearing, submitted that the captioned appeals were filed by the assessee society without realizing the fact that the CIT(A) while passing the order in the case of the assessee society has remitted the respective cases back to the file of the AO for de novo assessment after verification of the cash deposits in the bank account since the AO had completed the assessments on ex-parte basis. Therefore, the Ld.AR pleaded that considering the above facts and circumstances of the case, the assessee society may be permitted to withdraw the appeals filed before the Tribunal so as to pursue the said respective cases before the lower authorities. The Ld.AR has placed on record a letter dated 09/06/2026 seeking withdrawal of the aforesaid appeals, which reads as under : The Primery Agriculture Co-operative

3.

Per contra, the Ld. Sr-DR did not raise any objection to the seeking of withdrawal of the appeals by the assessee appellant.

4.

Considering the aforesaid facts, we herein grant liberty to the assessee appellant to withdraw the captioned appeals.

4.

Resultantly, the appeals filed by the assessee society are dismissed as withdrawn. The Primery Agriculture Co-operative Order pronounced in the Open Court on 09th June 2026. S S S (मधुसूदन साव"डया) (रवीश सूद) (MADHUSUDAN SAWDIA) (RAVISH SOOD) लेखासद"य/ACCOUNTANT MEMBER "या"यकसद"य/JUDICIAL MEMBER d/- Hyderabad, dated 09/06/2026 OKK/sps

आदेशक"""त"ल"पअ"े"षत/ Copy of the order forwarded to:-

1.

"नधा"रती/The : The Primery Agriculture Co-Operative Credit Society Ltd, Assessee C/o B. Narsing Rao & Co. LLP, Plot No. 554, Rd. No. 92, MLA Colony, Jubilee Hills, Hyderabad, 500096, Karimnagar, Telangana-505460 2. राज"व/ The Revenue : ITO, Ward -2, Karimnagar, Telangana-505460

3.

The Principal Commissioner of Income Tax, Hyderabad.

4.

"वभागीय""त"न"ध, आयकरअपील"यअ"धकरण /DR,ITAT, Hyderabad.

5.

The Commissioner of Income Tax 6. गाड"फ़ाईल / Guard file

आदेशानुसार / BY ORDER KAMALA KUMAR KUMAR ORUGANTI ORUGANTI Date: 2026.06.10 18:34:17 +05'30' Sr. Private Secretary ITAT, Hyderabad.

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