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Facts
The assessee, Kerala State Handloom Weavers Co-op. Society Ltd., filed appeals against orders for AY 2015-16 and 2016-17. The AO made additions by disallowing provisions for reserves and provision for gratuity, and also disallowed set off of brought forward losses. The CIT(A) allowed set off of some brought forward losses but confirmed disallowance of others.
Held
The tribunal noted that the PCIT had condoned the delay in filing returns for certain assessment years, a fact that the CIT(A) had seemingly ignored. The learned Sr. DR had no objection to remanding the matter for fresh disposal.
Key Issues
Whether the CIT(A) erred in confirming the disallowance of business losses and not considering the condonation of delay in filing returns by the PCIT.
Sections Cited
143(3), 263, 250
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, COCHIN BENCH :: COCHIN
Before: SHRI INTURI RAMA RAO, AM & SHRI RAHUL CHAUDHARY
O R D E R Per Inturi Rama Rao, AM: These are the appeals filed by the Assessee-Cooperative Societydirected against the different orders passed by the learned Commissioner of Income Tax (Appeals)/ NFAC, Delhi [for short, ‘Ld. CIT(A)] dated 28.06.2025 u/s.250 of the Income Tax Act, 1961 (for short, 'the Act') for Assessment Years (AY) 2015-16 & 2016-17 respectively. 2. Since the identical facts and issues involved in these appeals and the appeals are heard together and disposed of vide this common order.
For the sake of convenience and clarity, the facts relevant to A.Y. 2015-16 in appeal bearing are stated herein.
Brief facts of the case are that appellant is a cooperative society registered under the Kerala Co-operative Societies Act, 1969. It is engaged in the business of textiles, handlooms, power looms etc. The return of income for the A.Y. 2015-16 was filed on 01/01/2016 disclosing nil income. Against the said return of income, the assessment was completed by the ITO, Ward-2(1), Trivandrum (for short, ‘AO’) vide order dated 28/09/2021 passed under section 143(3)r.w.s. 263 of the Act at a total income of Rs.13,25,07,906/-. While doing so, the AO made addition by disallowing the provision for reserves under various heads of Rs.4,63,25,533/- and ‘reserve for deficit stock’ of Rs. 12,603/- and provision for gratuity of Rs. 6,32,08,065/- and also disallowed the claim of set off of brought forward losses in the absence of determination loss in the earlier assessment years, in which losses were incurred.
3. Being aggrieved by the above assessment order, an appeal was filed by the appellant before the Ld. CIT(A), who vide impugned order directed the AO to allow set off of brought forward lossesof A.Y. 2011-12 to the extent of Rs. 85,90,016/-, however, confirmed the disallowance of claim for set off of business losses for the A.Y. 2007-08 to 2014-15 in the absence of determination of losses for the respective assessment years.
4. Aggrieved by the order of Ld. CIT(A), the appellant is in appeal before us in the present appeal.
When appeal was called on for hearing, none appeared on behalf of the appellant despite due service of notice of hearing. After hearing ld.Sr.DR, we proceed to dispose of the appeal on merits.
It is submitted thatLd.PCIT, Thrissur vide proceedings dated 04/03/2020 passed an order condoning the delay for filing the returns of income for the A.Ys. 2011-12 to 2014-15, however, the Ld. CIT(A) had ignoring this fact passed the impugned order, therefore, matter may be remanded to the file of the AO for fresh assessment order taking into account the outcome of the order passed by the Ld. PCIT.
On the other hand, ld. Sr.DR has no serious objection to remand the matter to the file of AO for fresh disposal in accordance with law. We order accordingly.We make it clear that all other contentions raised by the appellant-society are kept open before the AO. Thus, the grounds of appeal raised by the assessee stands partlyallowed for statistical purposes.
No.557/Coch/2025 shall apply mutatis mutandis to the appeal in also. 9. In the result, appeals filed by the Assessee stands partly allowed for statistical purposes. Order pronounced in open Court on 26th August, 2025.