THE BALLANA PRIMARY AGRICULTURE COOP. SOCIETY LIMITED,AMBALA vs. ITO, WARD-5, AMBALA

The assessee has taken three grounds of appeal out of which ground No. 3 is a general ground which does not call for recording of any specific finding. In Ground No.1, grievance of the assessee is that exemption under Section 80P has not been granted to the assessee. In Ground No.2, A.Y.2017-18 2 grievance of the assessee is that ld. CIT(A) has erred in confirming the addition of Rs.45,96,000/- which was added by the AO with the aid of Section 68 of the Income Tax Act.

Appeal to the CIT(A) did not bring any relief to the assessee.

Before the Tribunal, assessee sought permission to file a Paper Book containing 532 pages. The assessee wants to place on record copy of the RBI Notification bearing No. RBI/16-17/130 dated 14.11.2016 whereby assessee was A.Y.2017-18 3 prohibited to receive any deposit from its members. In brief, the case of the assessee is that all monies were taken by it before this appointed date and a complete ledger account alongwith cash book were maintained by the assessee which due to some unavoidable reasons, could not be submitted before the lower authorities. It is an additional evidence before the Tribunal, it appears that some of the papers were filed before ld. CIT(A) but it is not discernable whether any permission was sought under Rule 46A or not or CIT(A) has called for these documents according to his powers contemplated upon him under sub-rule 4 of Rule 46A.

Considering nature of the activities of the assessee, I deem it appropriate to set aside both the impugned orders and relegate this issue to the file of ld. AO for fresh adjudication. The assessee will be at liberty to file the Paper Book sought to be filed before the Tribunal, before AO. The AO will first decide whether assessee was competent to receive all currency notes after 08.11.2016 upto 14.11.2016 from its members. The ld. AO will take into consideration the judgement of ITAT Pune, Ahmedabad, Bangalore etc. A.Y.2017-18 4 which are being placed in this Paper Book. In other words, the observation made by me will not impair or injure the case of the AO and will not cause any prejudice to the defence/explanation of the assessee. The AO shall entertain the fresh evidence if submitted by the assessee and decide the issue in accordance with law.

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