MAVINKURVE PRIMARY FISHERIES SOCIETY LIMITED,BHATKAL vs. INCOME TAX OFFICER, WARD - 2, KARWAR

Assessee by None. Revenue by ShrI Madesh NM.Sr.DR सुनवाई की तारीख/Date of Hearing 30.10.2025 घोषणा की तारीख/ 31.10.2025 Date of Pronouncement ORDER

PER PAVAN KUMAR GADALE, JM:

challenging the ex-parte order of the CIT(A) sustaining the denial of claim of deduction u/sec80P(2)(a)(i) of the Act and disallowance u/sec40(a)(ia) of the Act by the assessing officer.

2. The brief facts of the case are that, the assessee is a cooperative society registered under Karnataka cooperative societies Act 1959 and is primarily engaged in providing The Mavinkurve Primary Fisheries Society. credit facilities to its members. The assesee has filed the return of income for the A.Y 2017-18 on 13.02.2018 disclosing a total income of Rs.32,120/- after claiming deduction of Rs.13,33,673/- u/sec 80P of the Act. Subsequently the case was selected for scrutiny under CASS and notice u/sec143 (2) and u/sec 142(1) of the Act are issued calling for details in respect of claims and the information supporting the return of income filed. The assesse has filed the details and the Assessing Officer (A.O) has dealt on the submissions/details and find that there are cash deposits during the F.Y.2016-17 and the assessee was asked to explain the sources of deposits and there was compliance. Further notice u/sec142(1) of the Act was issued to furnished the details of voting rights, and other benefits by the different class of members. The assesse has filed the explanations and details vide letter on 12.12.2019 referred at Para 4.2 of the order. The Assessing Officer required the assessee submit the details in respect of claims and the investments and deposits made in the cooperative banks and scheduled banks and interest /dividend income earned and the assesse has filed the details. The Assessing Officer (A.O) has dealt on the submissions/details and find that the assessee society is not eligible for claim of deduction under section 80P of the Act and also the A.O. was not satisfied with the explanations and dealt on the provisions and judicial decisions and denied the claim of deduction u/sec80P of the act of Rs.13,33,673/- and similarly made The Mavinkurve Primary Fisheries Society. disallowance u/sec40(a)(ai) of the Act in respect of commission expenditure Rs.22,399/- and assessed the total income of Rs.13,88,190/- and passed the order u/sec 143(3) of the Act dated 12.12.2019.

, statement of facts and findings of the AO and has issued notices of hearing and since there was no compliance by the assesse to notices. Therefore the CIT(A) considering the information on record has confirm the action of the assessing officer and dismissed the appeal. Aggrieved by the order of the CIT(A), the assessee has filed an appeal before the Hon'ble Tribunal.

4. Heard the Ld.DR submissions and perused the material on record. Prima-facie the CIT(A) has passed the order considering the fact that there is no compliance nor appearance in spite of providing adequate opportunity of hearing and the notices were issued. Therefore, the CIT(A) was of the opinion that the assesse is not interested in prosecuting the appeal and passed the ex parte order. The CIT(A) has issued five notices of hearing referred at Para 6.2 of the order and there was no response and thus the Ld.CIT(A) came to a conclusion that the assessee is not interested and decided the appeal based on the information available on record. Whereas the assesse has raised grounds of appeal challenging the denial of claim of deduction u/sec80P(2)(a)(i) of the Act and disallowance The Mavinkurve Primary Fisheries Society. u/sec40(a)(ia) of the Act by the assessing officer and there could be various reasons for non appearance which cannot be overruled. Therefore, considering the facts, circumstances and principles of natural justice, shall provide with one more opportunity of hearing to the assessee to substantiate the case with evidences and information. Accordingly, set aside the order of the CIT(A) and remit the disputed issue to the file of the CIT(A) to adjudicate afresh and the assesse should be provided adequate opportunity of hearing and shall cooperate in submitting the information for early disposal of the Appeal. And, the grounds of appeal of the assesse are allowed for statistical purpose.

5. In the result, the appeal filed by assessee is allowed for statistical purposes. Order pronounced on 31/10/2025 as per rule 34(5) of the ITAT Rules 1963.