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

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ITA 1441/CHNY/2024Status: DisposedITAT Chennai04 September 2024AY 2021-22Bench: HON’BLE SHRI MAHAVIR SINGH (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal noted that the assessee failed to appear for the hearing. Despite the delay in filing and the assessee's negligence, the Tribunal decided to grant another opportunity for hearing based on the principle of natural justice.

What were the facts?

The appeals were filed by the assessee, Uttiramerur Panchayat Union Teacher's Co-operative Thrift & Credit Society Limited, for Assessment Years 2013-14 and 2021-22. The appeals arise from orders of the CIT(A) which confirmed the denial of deduction u/s 80P(2)(a)(i) for AY 2021-22 and an addition u/s 69A for AY 2013-14.

What were the issues?

Whether the assessee is eligible for deduction u/s 80P(2)(a)(i) and whether the addition made u/s 69A is justified.

Which sections of the Income-tax Act were involved?

Section 147,Section 144,Section 144B,Section 143(3),Section 80P(2)(a)(i),Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, CHENNAI

Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

Heard together (2 matters)

ITA No.1440/Chny/2024
ITA No.1441/Chny/2024

Read from the judgment's own cause title. This page is filed under one of them.

(िनधा)रण वष) / Assessment Year: 2021-22) Uttiramerur Panchayat Union ITO Teacher’s Co-operative Thrift & Credit Ward-1 बनाम Society Limited Kanchipuram. / Vs. No.1, Rayar Street, Uttiramerur, Kanchipuram-603 406. �थायीलेखासं./जीआइआरसं./PAN/GIR No. AAAAU-5459-J (अपीलाथ�/Appellant) : (� थ� / Respondent) अपीलाथ�कीओरसे/ Appellant by : None � थ�कीओरसे/Respondent by : Ms. R.Anita (Addl.CIT) -Ld.Sr. DR सुनवाईकीतारीख/Date of Hearing : 26-08-2024 घोषणाकीतारीख /Date of Pronouncement : 04-09-2024 आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

1.

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.

2.

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.

3.

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.

4.

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

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