RAMI REDDY MADDASANI,PIDUGURALLA, GUNTUR,ANDHRA PRADESH vs. INCOME TAX OFFICER WARD-1(1), GUNTUR

ITA 674/VIZ/2025Status: DisposedITAT Visakhapatnam21 August 2026AY 2017-185 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee had provided a reasonable and bonafide cause for the delay in filing the audit report. Therefore, the penalty levied under section 271B was not justified.

What were the facts?

The assessee filed the audit report after the due date due to the accountant's medical issues. However, the report was filed well before the assessment order and the notice under section 143(2).

What were the issues?

Whether a penalty under Section 271B is leviable when the assessee demonstrates a reasonable and bonafide cause for the delay in filing the audit report, and the report is available before scrutiny.

Which sections of the Income-tax Act were involved?

Section 271B,Section 273B,Section 143(2)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM DB BENCH VISAKHAPATNAM

Before: SHRI VIJAY PAL RAO & SHRI MANJUNATHA G.

Hearing: 12.08.2026Pronounced: 21.08.2026

PER VIJAY PAL RAO, VICE PRESIDENT :

This appeal by the Assessee is directed against the Order dated 20.08.2025 of the learned CIT(A)-National Faceless Assessment Centre [in short "NFAC"], Delhi arising from the penalty order passed by the Assessing Officer-NFAC u/sec.271B of the Income Tax Act [in short "the Act"], 1961 for the assessment year 2017-2018. 2 ITA.No.674/Viz./2025

2.

Learned Authorised Representative of the Assessee submitted that the Assessing Officer has levied penalty u/sec.271B due to delay in filing audit report. The due date of filing the audit report was 07.11.2018 however, the assessee has

The order continues below.

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