Loading judgment…
Facts
The assessee, a cooperative society, claimed a deduction of Rs.75,23,872 under section 80P of the Income-tax Act for the assessment year 2016-2017. The Assessing Officer denied this claim, holding that the assessee, being registered under the Karnataka Souharda Sahakari Act, was not a cooperative society entitled to such deduction. The CIT(A) dismissed the assessee's appeal ex parte.
Held
The Tribunal noted that the CIT(A) had decided the issue ex parte due to the assessee's alleged non-response to hearing notices. However, the assessee claimed that hearing notices were not served on their primary email ID. In the interest of justice, the Tribunal decided to provide one more opportunity to the assessee.
Key Issues
Whether the assessee cooperative society is entitled to deduction u/s 80P, and whether the CIT(A) was justified in dismissing the appeal ex parte without proper notice.
Sections Cited
80P(2)(a)(i), 143(3), 250
AI-generated summary — verify with the full judgment below
Detected automatically from the text. The count shows how many other judgments on BharatTax rely on the same authority.
Income Tax Appellate Tribunal, BANGALORE BENCHES “C”, BANGALORE
Before: Shri George George K, Vice- & Shri Laxmi Prasad Sahu
O R D E R
Per George George K, Vice-President :
This appeal at the instance of the assessee is directed against CIT(A)’s order dated 22.11.2023 passed u/s.250 of the Income-tax Act, 1961 (“the Act” hereinafter). The relevant assessment year is 2016-2017.
The brief facts of the case are as follows: The assessee is a Souharda Credit Co-operative Society, registered under the Karnataka Souharda Sahakari Act, 1997. For the assessment year 2016-2017, the return of income was filed on 22.09.2016 declaring `Nil’ income after claiming deduction u/s.80P of the Act amounting to Rs.75,23,872. The assessment was completed u/s.143(3) of the Act vide order dated 20.12.2018, wherein the claim of deduction u/s.80P of the Act was denied. The Assessing
M/s.Mayura Souharda Credit Co-op So.Ltd. Officer held that the assessee being a Souharda Sahakari Credit Society is not a co-operative society entitled to deduction u/s.80P of the Act. In support of the A.O.’s conclusion, he relied on the ITAT order in the case of Udaya Souharda Credit Co-operative Society v. ITO in Bang/2017 (order dated 17.08.2018).
Aggrieved, the assessee filed appeal before the first appellate authority. The CIT(A) dismissed the appeal of the assessee ex parte. The reasons for deciding the appeal ex parte was that the assessee did not respond to the various notices issued from the office of the CIT(A).
4. Aggrieved by the order of the CIT(A), the assessee has filed the present appeal before the Tribunal. The grounds raised before the Tribunal reads as follows:-
“1. The orders of the authorities below in so far as they are against the appellant are opposed to law, weight of evidence, probabilities, facts and circumstances of the case.
2. The learned CIT(A) is not justified in holding that the appellant is not entitled to deduction u/s.80P(2)(a)(i) of the Act with regard to the income derived from activity of providing credit facilities to its members as the appellant was registered under the Karnataka Souharda Sahakari Act, 1997 relying upon the decisions of the Hon’ble ITAT, Bangalore Bench, in the case of Udaya Souharda Credit Co-operative Society in dated 17.08.2019.
3. The learned CIT(A) ought to have appreciated that the appellant was also regarded as a co-operative society entitled to deduction u/s.80P(2)(a)(i) of the Act and therefore, the disallowance made ought to have been deleted having regard to the later judgment of the Hon’ble jurisdictional High Court of Karnataka in the case of Swabhimani Souharda Credit co- operative Limited v. Government of India reported in (2020)
M/s.Mayura Souharda Credit Co-op So.Ltd. 421 ITR 670 (Kar) under the facts and in the circumstances of the appellant’s case.
The learned CIT(A) is not justified in disposing off the appeal ex-parte without allowing sufficient and real opportunity to the appellant especially since all hearing notices were sent on the secondary email ID belonging to the appellant’s erstwhile AR and not the primary email ID of the appellant under the facts and circumstances of the case.
5. For the above and other grounds that may be urged at the time of hearing of the appeal, your appellant humbly prays that the appeal may be allowed and justice rendered and the appellant may be awarded costs in prosecuting the appeal and also order for the refund of the institution fees as part of the cost.”
The learned AR relied on the grounds raised.
The learned Departmental Representative, on the other hand, supported the orders of the A.O. and the CIT(A).
We have heard rival submissions and perused the material on record. The CIT(A) had decided the issue ex parte since there was no response to the hearing notice issued from the office of the CIT(A). It is the claim of the assessee that no hearing notice was served in the primary e-mail ID of the assessee. In the interest of justice and equity, we are of the view that one more opportunity ought to be provided to the assessee to represent its case. Accordingly, the issues raised in this appeal are restored to the files of the CIT(A). The CIT(A) shall consider the binding jurisdictional High Court judgment in the case of Swabhimani Souharda Credit Co-operative Limited (supra). It is ordered accordingly.