DCIT, CENTRE CIRCLE - 2(3), KOLKATA vs. SURENDRA STEELS PVT. LTD., GUWAHATI

This is the appeal preferred by the revenue against the order of the Ld. Commissioner of Income Tax (Appeals)- 20, Kolkata [hereinafter referred to as ‘Ld. CIT(A)’] dated 13.12.2022 for the assessment year 2016-17.

At the outset it was observed that the appeal of the revenue is late by 15 days. We note that the filing of appeal by the revenue has to pass various stages in the hierarchy of tax administration and it was stated before us that the time taken in obtaining necessary approvals is the reason for late filing of appeal. After taking into

At the outset, the Ld. D.R submitted that the claim u/s 80IC of the Act was allowable in favour of the assessee if the return of income filed was within the due date as prescribed u/s 139(1) of the Act. The ld DR therefore contended that the Ld. CIT(A) erred in allowing deduction and the order of ld CIT(A) may kindly be reversed as the same is not in accordance with the provisions of section 80IC.

The Ld. A.R submitted that the sole issue involved in this appeal i.e. the deletion of addition of Rs. 3,36,68,575/- made by AO on account of disallowance u/s 80IC of the Act for the reason that return of income was filed after the due date as contemplated u/s 139(1) of the Act. The Ld. Counsel for the assessee submitted that due date for filing the return of income was 17.10.2016 as per order of CBDT passed u/s 119 of the Act dated 9.9.2016. The Ld. A.R submitted that the books of account of the assessee were audited and accordingly the assessee filed Form 3CA and 3CB on 17.10.2016. Similarly Form 10CCB in respect of eligibility of claim u/s 80IC of the Act thereto was filed on dated 17.10.2016 within due date. The Ld. A.R submitted that the assessee uploaded income tax return on 17.10.2016 due to technical reasons and last minute rush in the IT portal only XML and ITR uploaded on 17.10.2016 and ITR was uploaded early hours on 18.10.2016. The AO/CPC vide its order u/s 143(1) of the Act and subsequent order u/s 154 of the Act dated 14.07.2020 rejected the claim u/s 80IC of the Act on the ground that return was filed after the due date. The Ld. A.R submitted that similar issue was involved in AY 2019-20 by the decision of Co- ordinate Bench of Kolkata in dated 20.05.2022 in assessee’s own case. There Ld. A.R therefore prayed that following the same order, the appeal of the revenue may kindly be dismissed. The Ld. CIT(A) allowed the appeal of the assessee by following the decision of the Co-ordinate Bench in assessee’s own case for AY 2019-20 by holding that it is debatable issue and it is not permissible u/s 143(1) to reject the claim u/s 80IC of the Act. The Ld. A.R submitted that the Ld. CIT(A) has Assessment Year:2016-17 Surendra Steels Pvt. Ltd. followed the decision of Hon’ble Karnataka High Court in the case of Uddeereswara Mining Industries vs. CIT [1993] 204 ITR 550 (Kar).

After hearing the rival contentions and perusing the material on record, we find that the case is squarely covered in assessee’s own case in M/s Surendra Steels Pvt. Ltd. vs. DCIT in for AY 2019-20 dated 20.05.2022 wherein the similar issue has been decided in favour of the assessee by holding that this is a debatable issue and cannot the subject matter of an order which is passed u/s 143(1) of the Act. The relevant part is extracted below:

In the result, appeal of the revenue is dismissed.