UTTIRAMERUR PANCHAYAT UNION TEACHERS COOP THRIFT & CREDIT SOCIETY LIMITED,KANCHIPURAM vs. ITO WARD 1, KANCHIPURAM

Aforesaid appeals by assessee for Assessment Years (AY) 2013- 14 & 2021-22 arises out of separate orders of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 12-10-2023 & 29-11-2023 respectively in the matter of separate assessments framed by Ld. Assessing Officer [AO] on best judgment basis u/s 147 r.w.s 144 r.w.s 144B of the Act / 143(3) r.w.s 144B of the Act on 27-03-2022 / 21-12-2022. At the time of hearing, none appeared for the assessee despite notice. The Ld. Sr. DR has pleaded for dismissal of the appeals. The registry has noted delay of 157 / 109 days in the appeals, the condonation of which has been sought by the assessee on the strength of an affidavit of Secretary of the assessee society. Considering the fact that the assessee is a society, the delay is condoned.

From assessment order of AY 2021-22, it emerges that the sole issue that arises for our consideration is assessee’s claim of deduction u/s 80P(2)(a)(i). The brief facts of the case are that the assessee is a Co-operative Credit Society registered under Tamilnadu Co-operative Society. In the absence of any details forthcoming from the assessee, Ld. AO denied the deduction claimed u/s 80P(2)(a)(i) of the Act. The Ld. CIT(A) confirmed the same since the assessee again failed to make any representation therein. In AY 2013-14, Ld. AO made addition u/s 69A for Rs.61.27 Lacs which was confirmed by Ld. CIT(A) in similar manner. Aggrieved, the assessee is in further appeal before us.

Though the assessee has remained negligent and keeping in mind the principle of natural justice, we deem it fit to grant another opportunity of hearing to the assessee. Accordingly, both the appeals stand restored back to the file of Ld. CIT(A) for de novo adjudication after affording opportunity of hearing to the assessee. The assessee is directed to substantiate its case forthwith failing which Ld. CIT(A) shall be at liberty to proceed with disposal of the appeals on merits on the basis of material on record.

Both the appeals stand allowed for statistical purposes. Order pronounced on 4th September, 2024 Sd/- Sd/- (MAHAVIR SINGH) (MANOJ KUMAR AGGARWAL) उपा45 / VICE PRESIDENT लेखा सद7 / ACCOUNTANT MEMBER चे9ई Chennai; िदनांक Dated :04-09-2024 DS आदेशकीGितिलिपअ%ेिषत/Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. � थ�/Respondent 3. आयकरआयुA/CIT Chennai. 4. िवभागीय�ितिनिध/DR 5. गाडFफाईल/GF