SHRI. VISHWAKARMA HINDULIDA VARGAGAL VIVIDODDESHA SAHAKARA SANGHA NI KOPPAL ,KOPPAL vs. INCOME TAX OFFICER, WARD-1, , KOPPAL

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ITA 533/BANG/2024Status: DisposedITAT Bangalore10 June 2024AY 2018-19Bench: SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)1 pages
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What did the Tribunal hold?

The Tribunal found that the income declared by the assessee and the claimed deduction under Section 80P were not adjudicated by the Assessing Officer. Therefore, the order of the NFAC, which rejected the appeal ex-parte by not condoning the delay, was set aside.

What were the facts?

The assessee, a co-operative society, filed a return declaring nil income, claiming deduction under Section 80P. The return was processed under Section 143(1), and the income was enhanced due to disallowance of the deduction. The assessee filed an appeal before the NFAC with a delay, which was rejected ex-parte without condoning the delay.

What were the issues?

Whether the NFAC was justified in rejecting the appeal ex-parte without condoning the delay, and whether the deduction under Section 80P was properly adjudicated by the AO.

Which sections of the Income-tax Act were involved?

Section 80P,Section 250,Section 143(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B’’ BENCH: BANGALORE

Before: SHRI WASEEM AHMED & SHRI SOUNDARARAJAN K.

Hearing: 27.05.2024Pronounced: 10.06.2024

PER SOUNDARARAJAN K., JUDICIAL MEMBER:

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