HINDUSTAN LATEX EMPLOYEES MULTIPURPOSE SOUHARD SAHAKARI NIYAMIT,BELAGAVI vs. THE INCOME TAX OFFICER, WARD - 1, GOKAK

The appeal is filed by the assesse against the separate orders of National Faceless Appeal Centre (NFAC) Delhi / CIT(A) passed u/sec143(3) and U/sec 250 of the Act. The assesse has raised the grounds of appeal challenging the order of theNFAC/ CIT(A) sustaining the denial of claim of deduction under section 80P of the Act.

The brief facts of the case are that, the assessee is a credit society engaged in providing credit facilities to its members and has filed the return of income for the A.Y 2020-21 on 15.12.2021 disclosing a total income of Rs. Nil after claiming deduction u/sec 80P of the Act. Subsequently the case was selected for scrutiny under the CASS and notice u/sec 142(1) of the Act was issued calling for details in respect of claims and the information supporting the return of income filed and there was partial response. Whereas the A.O find that the assessee society is not eligible for claim of deduction under section 80P of the Act and dealt on the provisions and denied the claim of deduction u/sec80P(2)(d) of the act of Rs.3,45,375/-and finally assessed the total income of Rs.3,45,375/- and passed the order u/sec 143(3) r.w.s 144B of the Act dated 20.09.2022.

Aggrieved by the order, the assesse has filed an appeal before the CIT(A), whereas the CIT(A) has considered the grounds of appeal, 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 dismissed the appeal. Aggrieved by the order of the CIT(A), the assessee has filed an appeal before the Hon'ble Tribunal.