SRI SATHYA SAI VIDYA VIHAR,APARTIBINDHA,BHADRAK vs. ITO, BHADRAK WARD , BHADRAK

Shri S.K.Sarangi, S.K.Sarangi, ld AR appeared for the assessee and Shri the assessee and Shri S.C.Mohanty, Sr. Sr. DR appeared for the revenue.

It was submitted by ld AR that for the assessment year 2015-16, the assessee had filed its return of income on 15.9.2015 alongwith audit report in Form No.10B. It was the submission that the intimation u/s.143(1) of the Act came to be issued on 15.9.2016, wherein, CPC has disallowed the claim made u/s.12A of the Act without giving any reasons. It was the submission that on appeal, ld JCIT ((A)-2, Gurugram under NFAC has dismissed the appeal of the assessee, wherein in para 4 of his order, the ld JCIT(A) has stated the facts totally unrelated to the assessee. It was the submission that the return has been filed within the due date, audit report u/s.10B within the due date and no error in the return filed has been pointed out and consequently, the intimation issued u/s.143(1) was erroneous and same is liable to be quashed.

It was submitted that for the assessment year 2020-2021, the return had been filed on 19.11.2020, whereas the extended due date was 15.2.2021 and Form 10B had also been filed on 28.10.2020. It was the submission that the assessee was also registered u/s.12A from the assessment year 2012-13. However, when issuing intimation u/s.143(1), the exemption claimed has been denied without giving any reason. On appeal, ld JCIT(A) dismissed the appeal of the assessee on the ground that Form 10BB has not been filed and only Form 10B is filed. It was the submission that Form 10BB is to be filed from assessment year 2021-22 whereas the impugned assessment year is 2020-2021. It was the alternate

In reply, ld Sr DR vehemently supported the intimation issued u/s.143(1) and the order of ld JCIT(A).

We have considered the rival submissions. A perusal of the facts of the present case clearly shows that for the assessment year 2015-16, the assessee has filed the return of income and requisite Form 10B within the due date as prescribed under the Act at the relevant point of time. The intimation does not talk of why adjustment has been made. Ld JCIT(A) has also not given any finding in issues relatable to the impugned assessee but has gone on the facts related to some other assessee and that too for the assessment year 2020-2021. This being so, we are of the view that the intimation issue for the assessment year 2015-16 in the case of the assessee is unsupported and same stands quashed.

For the assessment year 2020-2021, a perusal of the facts of the case clearly shows that the return has been filed alongwith requisite Form 10B as required for the impugned assessment year 2020-2021. The findings of ld JCIT(A) that Form 10BB that has not been filed is erroneous.

In the result, both the appeals of the assessee stand allowed.