VIDYUT EMPLOYEES CO-OPERATIVE HOUSING SOCIETY,HYDERABAD vs. DCIT, CIRCLE-6(1), HYDERABAD, HYDERABAD

ITA 1878/HYD/2025Status: DisposedITAT Hyderabad27 February 2026AY 2018-19Bench: SHRI VIJAY PAL RAO (Vice President)1 pages
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What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal. It allowed the assessee's claim for deduction of expenses against interest income, following the principle of mutuality. The Tribunal also directed the Assessing Officer to verify and allow credit for self-assessment tax paid by the assessee.

What were the facts?

The assessee society filed an appeal with a delay of 8 days, citing the Chartered Accountant's preoccupation with tax audits. The appeal primarily concerned the validity of reassessment proceedings initiated by the Jurisdictional Assessing Officer (JAO) instead of a Faceless Assessing Officer, and the disallowance of certain expenses.

What were the issues?

The key issues were the validity of reassessment proceedings initiated by a JAO instead of a Faceless AO, and whether expenses incurred by a cooperative housing society could be set off against its interest income.

Which sections of the Income-tax Act were involved?

Section 148A,Section 148,Section 147,Section 144B,Section 151A

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Cases cited in this judgment(3)Show list

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Income Tax Appellate Tribunal, Hyderabad ‘SMC’ Bench, Hyderabad

Before: SHRI VIJAY PAL RAO

Hearing: 26.02.2026

This appeal by the assessee is directed against the Order dated 27.08.2025 of the learned CIT(A)-National Faceless Appeal Centre [in short “NFAC], Delhi, for the assessment year 2018-2019. 2. There is a delay of 8 days in filing the present appeal. The assessee society filed a petition for condonation of delay along with affidavit of the Secretary of the assessee

2 ITA.No.1878/Hyd./2025 society. The learned Authorised Representative of the Assessee has submitted that the limitation for filing the appeal in the case of the assessee was expiring at the same time when the due date of filing the tax

The order continues below.

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