SAM WOMEN UPLIFTMENT TRUST,CHENNAI vs. CIT (APPEALS)-NFAC, DELHI, NFAC, DELHI

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ITA 19/CHNY/2023Status: DisposedITAT Chennai30 March 2023AY 2019-20204 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 condoned the one-day delay in filing Form 10B, citing reasonable cause and CBDT circulars. The Assessing Officer was directed to allow the exemption claimed under Section 11.

What were the facts?

The assessee, a charitable trust, filed its return of income and Form 10B one day after the due date. The Assessing Officer disallowed exemption under Section 11 due to the belated filing of the audit report.

What were the issues?

Whether the exemption under Section 11 can be denied solely due to a one-day delay in filing the audit report (Form 10B) by a charitable trust.

Which sections of the Income-tax Act were involved?

Section 11,Section 12A,Section 119(2)(b)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI

Before: SHRI MAHAVIR SINGH, VICE- & SHRI G.MANJUNATHA

Hearing: 30.03.2023

PER MAHAVIR SINGH, VP: This appeal by the assessee is arising out of order passed by the Commissioner of Income Tax(Appeals), National Faceless Appeal Centre (NFAC), Delhi vide appeal No. ITBA/NFAC/S/250/2022-23 / 1047329993(1) dated 15.11.2022.

1.

The assessment was completed by the ADIT., CPC., Bengaluru, for the relevant assessment year 2019-20 and issued intimation u/s.143(1) of the Income Tax Act, 1961 (hereinafter “the Act”) vide order dated 30.10.2020.

2.

The only issue in this appeal of the assessee is as regards to order of the CIT(A) confirming action of the Assessing Officer in disallowing exemption claimed u/s.11 of

3.

We have heard rival contentions and gone through facts & circumstances of the case. Brief facts of the case are that the assessee is a charitable trust registered u/s 12A of the Income Tax Act, 1961. The assessee filed its return of income on 04.09.2019 but submitted Form No. 10B on 05.09.2019. While processing the return of income, the AO omitted to consider the income applied during the year for charitable purpose and accumulation of 15 per cent of the total income. The ADIT., CPC issued an order u/s 154 of the Act on 30.10.2020 has disallowed exemption claimed by the assessee u/s.11 of the Act in the absence of audit report.

4.

Admittedly, the assessee filed return of income for the relevant assessment year 2019-20 on 04.09.2019 and filed audit report in Form No.10B on 05.09.2019 i.e., a day after filing of return of income. We noted that the CBDT has issued circular No. 2/2020 dated 03.01.2020, wherein vide para 4(ii) the Board has given power to admit belated application filed in Form No.10B or for subsequent assessment years as per para 5, which read as under:-

“4. Accordingly, ……

(i) ……

(ii) In all other cases of belated applications in filing Form No. l0B for years prior to AY. 2018-19, The commissioner of Income-tax are authorized to admit and dispose off by 31-3-2020 such applications for condonation of delay u/s 119(2)(b) of the Act. The Commissioner will while entertaining such belated applications in filing Form No. 1OB shall satisfy themselves that the assessee was prevented by reasonable cause from filing such application within the stipulated time.

5. In addition to the above, it has also been decided by the CBDT that where there is delay of upto 365 days in filing Form No. l0B for Assessment Year 2018-19 or for any subsequent Assessment Years, the Commissioners of Income-tax are hereby authorized· to admit such belated applications of condonation of delay under section 119(2) of the IT Act and decide on merits.”

5.

We noted that there is delay of only one day and that also as claimed by the assessee due to technical glitches in the system, delay has occurred. Having considered there being reasonable cause, we condone delay in filing Form No.10B and direct the Assessing Officer to allow application of income u/s.11 of the Act and accordingly, deduction is to be allowed.

We direct the Assessing Officer accordingly.

6.

In the result, appeal of the assessee is allowed.

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