WINGS EDUCATIONAL SOCIETY,KAKINADA vs. INCOME-TAX OFFICER, WARD - 1, KAKINADA

ITA 296/VIZ/2026Status: DisposedITAT Visakhapatnam21 August 2026AY 2024-255 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee, being a society registered under the relevant Act and filing its return in the status of AOP/BOI, is eligible for normal rates of tax. It directed the AO to compute tax at normal rates or accept the return if the income is below the taxable limit.

What were the facts?

The assessee, a society registered under the Societies Registration Act, filed its return of income declaring Rs. 2,47,640/-. The CPC processed the return and applied the Maximum Marginal Rate (MMR) of tax, resulting in a demand. The CIT(A) upheld this adjustment.

What were the issues?

Whether Section 167B of the Income-tax Act is applicable to a registered society, and if tax should be computed at MMR or normal rates. Also, the correctness of interest levied under Sections 234B and 234C.

Which sections of the Income-tax Act were involved?

Section 167B,Section 234B,Section 234C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI VIJAY PAL RAO, HON’BLE & SHRI MANJUNATHA G, HON’BLE

PER MANJUNATHA G, AM: This appeal is filed by the Assessee against the order of Learned Commissioner of Income Tax (Appeals)/Ld. Addl/JCIT(A), Panaji, [hereinafter in short “Ld. CIT(A)”] vide DIN: ITBA/APL/250/2025-26/1085367513(1) dated 30-Jan-2026 for the Assessment Year 2024-25. 2. The Assessee has raised the following grounds of appeal:

“1. T

The order continues below.

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