SANTOSH KUMAR MORE (HUF),NAGAON vs. INCOME TAX OFFICER, WARD-2, NAGAON

आदेश / ORDER The present appeal has been preferred by the assessee against the order dated 17.02.2020 of the Commissioner of Income Tax(Appeals) -1, Guwahati [hereinafter referred to as ‘CIT(A)’] passed u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’). 2. The only issue involved in this appeal is relating to denial of deduction u/s 80IC of the Act. The ld. counsel for the assessee has submitted that assessment year 2010-11 being the first year for which the assessee was mandatorily required to file the return of income electronically. It has been further submitted that the last date of filing the return electronically for the year under consideration was Assessment Year: 2010-11 Santosh Kumar More (HUF) 15.10.2010. It has been further submitted that there was an issue of PAN correction and because of the aforesaid technical reason, the assessee could not upload his return electronically. However, facing the aforesaid technical glitches, the assessee filed its return manually with the concerned Assessing Officer on 11.10.10 i.e. before the due date of filing of the return. That the return was uploaded electronically after resolving of the technical reason/PAN correction. However, the Assessing Officer denied the deduction u/s 80IC invoking the provision of section 80AC of the Act on the ground that the return was not filed electronically within the due date as prescribed u/s 139(1) of the Act. The ld. counsel, in this respect, has submitted that the delay in uploading the return electronically was not intentional, rather, the assessee was prevented by sufficient cause and it was beyond the control of the assessee