KERALA KERA KARASHAKA SAHAKAR NO-4370ANA FEDERATION LTD,THIRUVANANTHAPURAM vs. DCIT, CIRCLE-2(1), TRIVANDRUM

ITA 661/COCH/2025Status: DisposedITAT Cochin31 October 2025AY 2015-16Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal considered the rival contentions and opined that for the interest of justice, the matter should be restored to the file of the AO for de novo adjudication. The assessee's counsel argued that the first appellate authority's finding regarding non-production of documents was factually incorrect.

What were the facts?

The assessee, a co-operative society, filed its return declaring a loss for AY 2015-16. The AO completed the assessment by bringing to tax capital reserves and subsidies received from the state government. The CIT(A) directed the AO to allow deduction u/s. 80P of the Act but confirmed other additions.

What were the issues?

Whether the addition of capital reserves and subsidies was justified, and whether the assessee was entitled to deduction u/s. 80P.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 80P

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH

Before: SHRI INTURI RAMA RAO, AM & SHRI ANIKESH BANERJEE, JM

For Appellant: Shri Anil D. Nair, Advocate
For Respondent: Shri Sanjit Kumar Das, CIT-DR
Hearing: 30.10.2025Pronounced: 31.10.2025

Per: Inturi Rama Rao, AM These appeals filed by the assessee are directed against the orders of the National Faceless Appeal Centre, Delhi (NFAC) dated 30.07.2025 for Assessment Years (AY) 2015-16, 2016-17 & 2018-19. 2. Since identical issues and facts are involved in these appeals, they are heard together and disposed of by this common order. Kerala Kera Karshaka Sahakarana Federation Ltd.

3.

For the sake of convenience and clarity the facts relevant to the appeal bearing ITA No. 661Coch/2025 for AY 2015-16 are stated herein.

4.

Brief facts of the case are that that appellant is a co-operative society reg

The order continues below.

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