GURUVAYUR SERVICE CO OPERATIVE BANK LIMITED,GURUVAYUR vs. INCOME TAX OFFICER, GURUVAYUR

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ITA 74/COCH/2025Status: DisposedITAT Cochin24 February 2025AY 2023-2024Bench: SHRI INTURI RAMA RAO (Accountant Member)2 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the matter to the CPC, directing a fresh assessment based on the outcome of the assessee's condonation of delay petition filed before the PCIT. The appeal was thus allowed for statistical purposes pending the decision on the condonation application.

What were the facts?

The appellant, a primary agricultural credit co-operative society, filed its income tax return belatedly. Consequently, the CPC disallowed the deduction claimed under Section 80P(2)(a)(i) due to the delayed filing. The appellant subsequently filed a petition with the Pr. Commissioner of Income Tax seeking condonation of this delay.

What were the issues?

Whether the deduction under Section 80P(2)(a)(i) can be disallowed solely for belated filing of the return, and the impact of a pending condonation of delay petition on the assessment.

Which sections of the Income-tax Act were involved?

Section 143(1),Section 80P(2)(a)(i)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH

Before: SHRI INTURI RAMA RAO, AM

For Appellant: Shri M. Ramdas, CA
For Respondent: Smt. Leena Lal, Sr. D.R
Hearing: 11.02.2025Pronounced: 24.02.2025

O R D E R This appeal filed by the assessee is directed against the order of the National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 29.11.2024 for Assessment Year (AY) 2023-24.

2.

Brief facts of the case are that the appellant is a primary agricultural credit co-op. society formed for providing financial assistance to its members for agricultural and allied activities and trading certain goods. The return of income along with audit report was field belatedly. The said return of income was processed by the CPC u/s. 143(1) of the Income Tax Act, 1961 (the Act) on 19.04.2024. The CPC disallowed the deduction claimed u/s. 80P(2)(a)(i) of the Act of Rs.

3.

The appellant filed a petition before the Pr. Commissioner of Income Tax (PCIT) seeking condonation of delay in filing the return of income.

4.

Since the assessee had moved petition for condonation of delay before the PCIT, the matter is restored to the file of the CPC to make fresh assessment depending upon the outcome of the condonation petition filed by the appellant before the PCIT.

5.

In the result, the appeal filed by the assessee is allowed for statistical purposes Order pronounced in the open court on 24th February, 2025.

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