HIJALBERIA CHATRADARI S.K.U.S. LTD.,,EAST MIDNAPORE vs. ITO, WARD 27(3), HALDIA, , MIDNAPUR

Ld. AR before us submitted that the assessee is a primary agricultural credit co-operative society established under the West Bengal Co-operative Societies. Act, operating in rural areas and managed by the rules laid down under Registrar of Co-operative Societies. It filed its return of income for AY 2021-22 on 15-03-2022. The extended due date for filing the return was 15-03-2022. As such, there was no delay in filing the return of income. The assessee has claimed deduction of Rs. 17,22,884/- u/s 80P of the Act. In the intimation dated 31-10-2022 passed by the learned CPC, refer Annexure 80P, page 13 of the paper book, the learned CPC has duly acknowledged that deduction of Rs. 17,22,884/- was claimed by the assessee. However, the learned CPC without assigning any reasons 2 ITANo.464/KOL/2025 thereof has disallowed the deduction claimed u/s 80P of the Act. No notice of adjustment as required u/s 143(1)(a) of the Act was issued to the assessee before making the impugned adjustment which is not as per law. In the portal its showing that a notice was issued for proposed adjustment u/s 143(1)(a) of the Act, but no notice was uploaded in the portal which is a mandatory requirement before making any adjustment/disallowance. It was the submission that the assessee preferred appeal before the learned CIT(A) belatedly by 735 days stating the reasons as has been incorporated by the ld. CIT(A) in its order at para 5.1 which read as under :- "Intimation was issued to the assessee dated 31-10-2022. The person looking after the income tax matters failed to login in the income tax portal. Hence, the said intimation was overlooked by him. The assessee had no knowledge about such intimation order. Only on 19-10-2024, an email from CPC was received by the assessee wherein demand was showing for the subject assessment year i.e. AY 2021-22. Immediately, the assessee consulted an income tax practitioner in Kolkata. He advised the assessee to file an appeal against the intimation order."

Accordingly, the assessee filed appeal before the ld. CIT(A) having a delay of 735 days, however, the said delay was not condoned by the learned CIT(A) and dismissed the appeal of the assessee on the ground that assessee has deliberately ignored the intimation being a notice of demand to avoid payment of demand. Now, the assessee is in further appeal before the Tribunal on the following grounds of appeal :-

It was pleaded by the ld. AR that Intimation was issued to the assessee dated 31-10-2022. The person looking after the income tax matters failed to login in the income tax portal. Hence, the said intimation was overlooked by him. The assessee had no knowledge about such intimation order. It was further submitted that only on 19-10-2024, an email from CPC was received by the assessee wherein demand was showing for the subject assessment year i.e. AY 2021-22. Immediately, the assessee consulted an income tax practitioner in Kolkata. He advised the assessee to immediately file an appeal against the intimation order. Hence, there was a delay of 735 days in filing the appeal before the learned CIT(A). It was pleaded that the assessee is a very small cooperative society operating in rural areas in Medinipur, a small town in West Bengal. The same is also evident from the fact that the assessee reported turnover of only Rs.17,22,884/- during the year. There was no qualified person in the assessee society who looks after the income tax matters in the relevant year. It was, thus, the submission of ld. Counsel that inadvertently the intimation order was overlooked by the assessee society and there is no question of ignoring the demand notice since the Department has ample powers to recover the demand either by adjusting the same with refund of other assessment years or attaching the Bank A/c of the assessee.

On the other hand, ld. Sr. DR vehemently supported the orders of the both the authorities below and submitted that a proposed adjustments letter u/s.143(1)(a) of IT Act, 1961 was issued to assessee on 09/09/2022 and the same is served on 09/09/2022 on the email id: hcskus40@gmail.com provided by the assessee and the order u/s.143(1) of the IT Act, 1961 was served on 31/10/2022 on the email id: hcskus40@gmail.com provided by the assessee. It was the submission that the assessee has deliberately ignored the same being a notice of 5 ITANo.464/KOL/2025 demand to avoid payment of demand. It was pleaded by the ld. Sr. DR that there was no negligence but deliberate avoidance of demand issued under intimation u/s.143(1) of the Act and requested to uphold the orders of the authorities below.

I have heard the submissions of the parties and perused the material available on record. The assessee has filed its return of income on 15.03.2022 claiming deduction u/s.80P of the Act. The Assessing Officer disallowed the deduction claimed by the assessee under intimation u/s.143(1) of the Act, which was agitated by the assessee in the appellate proceedings before the ld. CIT(A), however, the ld. CIT(A) dismissed the appeal of the assessee on the account of delay in filing appeal. Ld. Counsel during the course of assessment proceedings drew our attention to page 5 of the paper book containing the screenshot of the portal which shows that notice/intimation u/s.143(1)(a) of the Act proposing the adjustments has been issued, however, there is no attachment enclosed to it. But the ld. CIT(A) has not passed the order on merits and simply dismissed the appeal of the assessee on the question of delay. Both the authorities have not mentioned the reason for disallowance u/s.80P of the Act as claimed by the assessee. The assessee has also explained about the delay in filing the appeal before the ld. CIT(A) due to lack of knowledge about passing of the assessment order. Therefore, looking to the facts and circumstances of the case and in the interest of justice, I deem it fit to condone the delay of 735 days in filing the appeal before the ld. CIT(A) and I do so. Sor far as adjustment made u/s.143(1) of the Act is concerned, a perusal of provisions of section 143(1) of the Act shows that it is compulsory for the revenue to issue show cause notice before making any adjustment in the intimation u/s.143(1) of the Act. In this regard, the department could bring anything on record that the attachment containing