R 249 KULITHALAI CO-OP PARD BANK LIMITED,KARUR vs. INCOME TAX OFFICER, KARUR

PDF · subscribers
ITA 2543/CHNY/2025Status: DisposedITAT Chennai18 December 2025AY 2022-23Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI S. R. RAGHUNATHA (Accountant Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the CIT(A) erred in upholding the CPC's action without awaiting the outcome of the condonation petition. The matter was restored to the AO to decide afresh after the decision on the condonation petition.

What were the facts?

The assessee, a co-operative society, filed its return of income for AY 2022-23 belatedly. The CPC denied the claim for deduction under Section 80P due to the delayed filing of the return. The assessee had also filed a petition for condonation of delay before the PCIT.

What were the issues?

Whether the denial of deduction under Section 80P for delayed filing of return is sustainable without considering the pending condonation petition and the powers of the CIT(A).

Which sections of the Income-tax Act were involved?

Section 80P,Section 139(1),Section 119,Section 143(1),Section 80AC,Section 139(4)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI

Before: SHRI MANU KUMAR GIRI & SHRI S. R. RAGHUNATHA

For Respondent: Ms. R. Anitha, Addl. C.I.T
Hearing: 20.11.2025Pronounced: 18.12.2025

आदेश /O R D E R PER S. R. RAGHUNATHA, AM :

1.

This appeal by the assessee is filed against the order of the Commissioner of Income Tax, Appeal, Addl. JCIT (A)-4, Kolkata for the assessment year 2022-23, vide order dated 17.07.2025.

2.

The only ground raised by the Assessee is the ld.CIT(A) erred in dismissing the appeal by upholding the action of the CPC in rejecting the claim of deduction U/s.80P of the Act due to delay in filing the return of Income.

3.

The brief facts of the case are that, the assessee is a co-operative credit society under the Tamilnadu Cooperative societies Act 1983 and has filed its original return of Income for the A.Y. 2022-23 u/s.139(4) of the Act belatedly on 31/12/2022

:-2-: ITA. No: 2543Chny/2025 (Extended due date for filing return U/s.139(1) was 07/11/2022) declaring total Income at Rs.NIL, after claiming deduction U/s.80P of the Act, of Rs.18,19,620/-. The assessee has also filed petition U/s.119 of the Act, before the ld.PCIT for condonation of delay in filing the return of Income.

4.

The return was processed by the CPC, Bengaluru U/s.143(1) of the Act on 04/04/2023 denying the claim of deduction U/s.80P of the Act of Rs. 18,19,620/- for the reason that the assessee has not filed return of income within the due date as per section 139(1) of the Act.

5.

Aggrieved by the action of the CPC, Bengaluru the assessee preferred an appeal on 19.08.2024 before the Ld.CIT(A), with a delay of 472 days. The ld.CIT(A) considering the grounds of appeal, submissions of the assessee and the petition for condonation of delay in filing the return of income before the ld.PCIT, Madurai, dismissed the appeal by holding as under:

“DECISION All materials available on record have been perused. Considering the explanation of the assessee for delay in filing appeal, the delay is condoned. The grounds of appeal pertain to disallowance of deduction of Rs.18,19,620/- claimed u/s. 80P(2)(a)(i) of the Income-tax Act, 1961. The CPC has disallowed the deduction claimed u/s. 80P(2)(a)(i) due to belated filing of Return of Income as per provision of Section 80AC of the Income Tax Act, 1961. The appellant has mentioned that the delay in filing return occurred due to delayed completion of Tax Audit Report. The appellant has submitted that a petition for condonation of delay in filing the return was submitted before the Honourable Chief Commissioner of Income Tax, Madurai, in accordance with CBDT Circular No. 13/2023 in F.No.173/21/2023-ITA-I, dated 26.07.2023 The appellant has submitted that application for condonation of delay is pending before the Ld. Chief Commissioner of Income Tax, Trichy till date. As per explicit provisions of section 119(2)(b) of the Act, JCIT(Appeals) does not have any power to adjudicate on such issues of disallowances due to delayed filing. Assessee has rightly approached office of CCIT - Madurai as per CBDT circular.

:-3-: ITA. No: 2543Chny/2025

Since undersigned does not power to adjudicate on subject matter of appeal, grounds of appeal are hereby dismissed.”

6. Aggrieved by the order of the Ld.CIT(A), the assessee is in appeal before us.

7. The assessee had submitted in its appeal memorandum that the Ld.CIT(A) has erred in dismissing the appeal without considering the facts and circumstances of the assessee. The assessee also had stated that assessee’s application for condonation of delay in filing the return of Income before the ld.PCIT, is pending for disposal and the Ld.CIT(A) has dismissed the appeal in hurried manner. The assessee had stated that the they could not file the return of in come within the prescribed time limit U/s.139(1) i.e. 07/11/2022, since the accounts were audited and audit report was issued only on 25/09/2023 by the Assistant Director Co-operative Societies, Government of Tamilnadu and reported on 11/11/2023. However, the society took steps to file the return of income and filed the return of Income on 31/12/2022 on finalization of accounts.

8. Per contra, the Ld.DR stated that the return was processed by the CPC, Bengaluru U/s.143(1) of the Act on 03/04/2023 denying the claim of exemption U/s.80P of the Act for the reason that the assessee had not filed the return of income within the due date as prescribed U/s.139(1) of the Act. The same has been rightly confirmed by the Ld.CIT(A), as the assessee has claimed the deduction U/s.80P without filing the return of income within the due date U/s.139(1) of the Act, which is a precondition specified in Section 80AC of the Act. Hence, prayed before us to dismiss the appeal of the assessee.

9.

We have heard the rival submissions and carefully perused the intimation issued under section 143(1) of the Act, the order passed by the Ld.CIT(A) and the submissions placed on record by the assessee. The assessee, a co-operative society, filed its return of income for the Assessment Year 2022–23 belatedly on 31.12.2022, as against the extended due date prescribed under section 139(1) of the Act, i.e., 07.11.2022, and claimed a deduction under Chapter VIA, specifically u/s.80P of the Act, amounting to Rs.18,19,620/-. It is further noted that the assessee had filed a petition seeking condonation of delay in filing the return of income under section 119 of the Act before the ld.PCIT, Madurai.

:-4-: ITA. No: 2543Chny/2025

10.

It is observed that the CPC, Bengaluru, while processing the return u/s.143(1) of the Act, made an adjustment by denying the deduction claimed u/s.80P of the Act amounting to Rs.18,19,620/- on the ground that the return of income was filed beyond the due date prescribed u/s.139(1) of the Act. The said action of the CPC, Bengaluru, was upheld by the Ld.CIT(A) without awaiting the outcome of the condonation petition pending before the Ld.PCIT, Madurai, filed by the assessee in respect of the delay in filing the return of income for the Assessment Year 2022–23. Considering the facts and circumstances of the case, we are of the view that the impugned order of the Ld.CIT(A) deserves to be set aside, and the matter is restored to the file of the Jurisdictional Assessing Officer (JAO) to decide the issue afresh in accordance with the decision of the Ld.PCIT, Madurai, on the condonation petition filed by the assessee.

11.

In the result, the appeal of the assessee is allowed for statistical purposes.

Order pronounced in the open court on 18th December, 2025 at Chennai.

More judgments on Section 80P

All 5,069 judgments and leading authorities on Section 80P →

Recent GST High Court judgments

Search GST case law →