PALAKKAD DISTRICT CO-OPERATIVE PRINTING PRESS LIMITED,PALAKKAD vs. ITO, PALAKKAD

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ITA 381/COCH/2024Status: DisposedITAT Cochin27 March 2025AY 2020-2021Bench: SHRI INTURI RAMA RAO (Accountant Member)3 pages
AI SummaryDismissed

What did the Tribunal hold?

Despite due service, no one appeared on behalf of the assessee. The Tribunal found no material on record to substantiate the appellant society's claim of being a cottage industry. The Tribunal upheld the reasoning of the lower authorities and dismissed the appeals.

What were the facts?

The appellant, a co-operative society running a printing press, filed Nil income for AY 2016-17, claiming deduction under Section 80P. The appellant claimed to be a SSI Unit and cottage industry, but the AO denied the deduction, holding it was not a cottage industry as per CBDT Circular No. 722. The CIT(A) confirmed the AO's action.

What were the issues?

Whether a co-operative society running a printing press is eligible for deduction under Section 80P of the Income Tax Act, 1961, by classifying itself as a cottage industry.

Which sections of the Income-tax Act were involved?

Section 80P

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH

Before: SHRI INTURI RAMA RAO, AM

For Respondent: Smt. Leena Lal, Sr. D.R
Hearing: 12.03.2025Pronounced: 27.03.2025

BEFORE SHRI INTURI RAMA RAO, AM 380 & 381/Coch/2024 Assessment Years: 2017-18, 2016-17 & 2020-21 Palakkad Dist. Co-op. Printing Press Ltd. .......... Appellant 17/1405 The Dist. Co-op. Printing Press HPO Road, Sulthanpet, Palakkad 678001 [PAN: AABAT5359F] vs. The Income Tax Officer, Ward 2, Palakkad .......... Respondent Appellant by: ------- None ------- Respondent by: Smt. Leena Lal, Sr. D.R. Date of Hearing: 12.03.2025 Date of Pronouncement: 27.03.2025 O R D E R These appeals filed by the assessee are directed against separate orders of the National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 06.02.2024 & 29.02.2024 for Assessment Years (AY) 2017-18, 2016-17 and 2020-21, respectively.

2.

Since identical issues are involved in these appeals, they are heard together and disposed of by this common order. For the sake of convenience and clarity the facts relevant to the appeal bearing for AY 2017-18 are stated herein.

3.

Brief facts of the case are that the appellant is a co-operative society running a printing press. The return of income for AY 2016-17 380 & 391/Coch/2024 Palakkad Dist. Co-op. Printing Press Ltd. was filed on 28.03.2018 declaring Nil income after claiming deduction of Rs. 43,90,380/- u/s. 80P of the Income Tax Act, 1961 (the Act). It is claimed that the appellant is running a printing press registered as a SSI Unit with the District Industrial Centre and Cottage Industry. However, the AO denied the claim by holding that the appellant is not a cottage industry as defined under CBDT Circular No. 722 dated 19.09.1995.

4.

Being aggrieved, an appeal was filed before the CIT(A), who vide the impugned order confirmed the action of the AO.

5.

Being aggrieved, the appellant is in appeal before the Tribunal in the present appeal.

6.

When the appeal was called on nobody appeared on behalf of the assessee despite due service of notice of hearing. Therefore, I proceeded to dispose of the appeal after hearing the learned Sr. DR.

7.

I find that there is no material on record to indicate that the appellant society is a cottage industry. The reasoning given by the AO vide para 7 of his order is self speaking and, therefore, I do not find any reason to interfere with the orders of the lower authorities.

8.

In the result, the appeals filed by the assessee stand dismissed.

Order pronounced in the open court on 27th March, 2025.

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