SHRI SHIVASHANKAR URBAN CO-OP. CREDIT SOCIETY LIMITED,GOKAK vs. INCOME TAX OFFICER, WARD - 1, GOKAK

At the time of hearing, ld.AR submits that he wants to withdraw the stay application. Ld.DR has not raised any objection. Therefore, the stay application filed by the assessee is dismissed as withdrawn.

Brief facts of the case are that assessee is a co-operative society, filed its return of income for the A.Y. 2018-19. The assessment order u/sec. 143(3) r.w.s. 143(3A) & 143(3B) was passed on 15/03/2021 by treating the sum of Rs. 40,31,848/- representing interest received on bank deposits as not eligible for claim of deduction u/sec. 80P. Against the assessment order, the assessee filed application for rectification and requested for allowing deduction of proportionate expenses against such income which was treated as ineligible for claim of deduction u/sec. 80P. The AO accepted the contention of the assessee and accordingly proportionate deduction by way of expenses for earning income was worked out. Aggrieved by the order of the AO, assessee filed the appeal before the NFAC. The NFAC while adjudicating the appeal has observed that assessee had made a request for rectification stating that they had during the course of assessment proceedings, made a request for allowing deduction of proportionate expenses against such income which was to be treated as ineligible for claim of deduction u/sec. 80P. NFAC held that the AO had already allowed deduction u/sec. 80P for proportionate expenses as per the order u/sec. 154 of the Act. NFAC further held that assessee cannot make any further claim during the appellate proceeding which was not raised before the AO during the proceedings u/sec. 154 of the Act. Therefore, NFAC dismissed the appeal of the SA No. 06/PAN/2023 & Shri Shivashankar Urban Co-op. Cr. Society Ltd. assessee. We do not find any infirmity with the findings of the NFAC, which is hereby upheld and the grounds of appeal raised by the assessee are dismissed.