M/S. ETTUMANOOR EDUCATION SOCIETY vs. THE INCOME TAX OFFICER
What did the High Court hold?
The High Court disposed of the writ petitions by directing the petitioners to approach the concerned Commissioners of Income Tax with applications for condonation of delay in submitting the audit reports in Form 10B. The court noted that the Commissioners of Income Tax have been authorized to admit such applications for condonation of delay, as per Circular No. 16/2022 dated 19.07.2022. The court stipulated that if these applications are filed within one month from the date of the order, they shall be considered and orders passed within one month thereafter. Consequential changes in the assessments are to be made within six months of the condonation order. The orders already issued and recovery steps initiated by the revenue are to remain suspended until a decision is taken on the condonation applications. The principle is that procedural delays in filing mandatory forms, if applied for condonation within a specified period and in accordance with a relevant circular, can be regularized, allowing the assessee to claim statutory benefits.
What were the facts?
The petitioners, M/s. Punnyam Trust, M/s. Athuraseva Sangham, M/s. Ettumanoor Education Society, M/s. Vidyadhiraja Educational and Charitable Trust, and M/s. Kottayam Taluk Mannam Social Service Society, are charitable trusts. They are aggrieved by the denial of the benefit of Section 11 of the Income Tax Act, 1961, due to their failure to submit audit reports in Form 10B within the prescribed time for the relevant assessment years. The Income Tax Officer and the Centralised Processing Center are the respondents. The petitions were filed before the High Court of Kerala at Ernakulam.
What were the issues?
1. Whether the petitioners are entitled to the benefit of Section 11 of the Income Tax Act, 1961, despite failing to submit their audit reports in Form 10B within the stipulated time? Assessee's contention: The petitioners, being charitable trusts, are eligible for the benefit of Section 11. Their failure to file Form 10B in time was due to circumstances that warrant condonation of delay. Revenue's contention: The judgment records no specific contention from the revenue regarding the eligibility for Section 11 benefit. However, the denial of the benefit implies the revenue's stance that the procedural requirement of timely filing of Form 10B was not met.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Heard together (5 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI THURSDAY, THE 2ND DAY OF MARCH 2023 / 11TH PHALGUNA, 1944 WP(C) NO. 6897 OF 2023 PETITIONER: 1 M/S. PUNNYAM TRUST PUNNYAM TRUST BUILDING, T.P.PURAM, VAZHOOR, KOTTAYAM, PIN - 686505 REPRESENTED BY ITS TREASURER, RAJESH G. BY ADVS. HARISANKAR V. MENON MEERA V.MENON R.SREEJITH K.KRISHNA RESPONDENTS: 1 THE INCOME TAX OFFICER EXEMPTION WARD, INCOME TAX DEPARTMENT, PUBLIC LIBRABRY BUILDING LAL BAHADUR SASTRI ROAD, KOTTAYAM, PIN - 686001 2 CENTRALISED PROCESSING CENTER 1ST FLOOR, BERATENAAGRAHARA BEGUR, HOSUR ROAD, UTTARAHALLI HOBLI, BENGALURU, PIN - 560100 SRI. CHRISTOPHER ABRAHAM, STANDING COUNSEL THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.03.2023, ALONG WITH WP(C).6913/2023, 6947/2023 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.6897 of 2023 & conn. cases 2 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI THURSDAY, THE 2ND DAY OF MARCH 2023 / 11TH PHALGUNA, 1944 WP(C) NO. 6913 OF 2023 PETITIONER: 1 M/S. ATHURASEVA SANGHAM SACHIVOTHAMAPURAM, KOTTAYAM, PIN – 686532 REPRESENTED BY ITS SECRETARY, E. K. VIJAYAKUMAR BY ADVS. HARISANKAR V. MENON MEERA V.MENON R.SREEJITH K.KRISHNA RESPONDENTS: 1 THE INCOME TAX OFFICER EXEMPTION WARD, INCOME TAX DEPARTMENT, PUBLIC LIBRARY BUILDING, LAL BAHADUR SASTRI ROAD, KOTTAYAM, PIN - 686001 2 CENTRALISED PROCESSING CENTER 1ST FLOOR, BERATENAAGRAHARA BEGUR, HOSUR ROAD, UTTARAHALLI, HOBLI, BENGALURU, PIN – 560100 SRI. CHRISTOPHER ABRAHAM, STANDING COUNSEL THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.03.2023, ALONG WITH WP(C).6897/2023 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.6897 of 2023 & conn. cases 3 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI THURSDAY, THE 2ND DAY OF MARCH 2023 / 11TH PHALGUNA, 1944 WP(C) NO. 6947 OF 2023 PETITIONER: 1 M/S. ETTUMANOOR EDUCATION SOCIETY ETTUMANOORAPPAN COLLEGE, CHOORAKKULANGARS, ETTUMANOOR KOTTAYAM, PIN – 686631 REPRESENTED BY ITS EXECUTIVE COMMITTEE MEMBER, HEMANT KUMAR BY ADVS. HARISANKAR V. MENON MEERA V.MENON R.SREEJITH K.KRISHNA RESPONDENTS: 1 THE INCOME TAX OFFICER EXEMPTION WARD, INCOME TAX DEPARTMENT, PUBLIC LIBRARY BUILDING, LAL BAHADUR SASTRI ROAD, KOTTAYAM, PIN - 686001 2 CENTRALISED PROCESSING CENTER 1ST FLOOR, BERATENAAGRAHARA BEGUR, HOSUR ROAD, UTTARAHALLI HOBLI, BENGALURU, PIN – 560100 SRI. CHRISTOPHER ABRAHAM, STANDING COUNSEL THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.03.2023, ALONG WITH WP(C).6897/2023 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.6897 of 2023 & conn. cases 4 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI THURSDAY, THE 2ND DAY OF MARCH 2023 / 11TH PHALGUNA, 1944 WP(C) NO. 6983 OF 2023 PETITIONER: 1 M/S. VIDYADHIRAJA EDUCATIONAL AND CHARITABLE TRUST PONNARAMTHOTTAM, MAVELIKKARA, ALAPPUZHA, KERALA, PIN – 690101 REPRESENTED BY ITS MANAGING TRUSTEE, M.N.SASIDHARAN PILLAI. BY ADVS. HARISANKAR V. MENON MEERA V.MENON R.SREEJITH K.KRISHNA RESPONDENTS: 1 THE INCOME TAX OFFICER EXEMPTION WARD, INCOME TAX DEPARTMENT, AAYAKAR BHAVAN, ALAPPUZHA, PIN - 688001 2 CENTRALISED PROCESSING CENTER INCOME TAX DEPARTMENT, 1ST FLOOR, BERATENAAGRAHARA BEGUR, HOSUR ROAD, UTTARAHALLI HOBLI, BENGALURU, PIN – 560100 SRI. CHRISTOPHER ABRAHAM, STANDING COUNSEL THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.03.2023, ALONG WITH WP(C).6897/2023 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.6897 of 2023 & conn. cases 5 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI THURSDAY, THE 2ND DAY OF MARCH 2023 / 11TH PHALGUNA, 1944 WP(C) NO. 6989 OF 2023 PETITIONER: 1 M/S. KOTTAYAM TALUK MANNAM SOCIAL SERVICE SOCIETY KMC-17-698, NSS UNION OFFICE BLDNG, THIRUNAKKARA, KOTTAYAM, PIN – 686001 REPRESENTED BY ITS SECRETARY, A. M. RADHAKRISHNAN NAIR. BY ADVS. HARISANKAR V. MENON MEERA V.MENON R.SREEJITH K.KRISHNA RESPONDENTS: 1 THE INCOME TAX OFFICER EXEMPTION WARD, INCOME TAX DEPARTMENT, AAYAKAR BHAVAN, ALAPPUZHA, PIN - 688001 2 CENTRALISED PROCESSING CENTER 1ST FLOOR, BERATENAAGRAHARA BEGUR, HOSUR ROAD, UTTARAHALLI HOBLI, BENGALURU, PIN – 560100 SRI. CHRISTOPHER ABRAHAM, STANDING COUNSEL THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.03.2023, ALONG WITH WP(C).6897/2023 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.6897 of 2023 & conn. cases 6 T.R. RAVI, J. ------------------------------------------------ WP(C) Nos.6897/2023, 6913/2023, 6947/2023, 6983/2023 & 6989/2023 ----------------------------------------------- Dated this the 02nd day of March, 2023 JUDGMENT The grievance in all these cases is that the benefit of Section 11 of the Income Tax Act, 1961 has not been extended to the petitioners who are Charitable Trusts, for the reason that they failed to submit the audit reports in Form 10B in time. 2. When the case is taken up today, the counsel for the respondents placed before me circular No.16/2022 dated 19.07.2022 whereby the Commissioners of Income Tax have been authorised to admit applications for condonation of delay in filing Form 10B, for the relevant assessment years. 3. In view of the above circular, it is for the petitioners to approach the Commissioners of Income
WPC No.6897 of 2023 & conn. cases 7 Tax concerned with an appropriate application for condonation of delay in the submission of audit reports in Form 10B and if such applications are filed within one month from today, the same shall be considered and orders passed within one month and consequential changes made in the assessment within six months thereafter. The orders now issued and the steps for recovery initiated shall stand suspended till a decision is taken as aforesaid. The writ petition is disposed of as above. Sd/- T.R.RAVI JUDGE SKP/02-03
WPC No.6897 of 2023 & conn. cases 8 APPENDIX OF WP(C) 6897/2023 PETITIONER’S EXHIBITS: EXHIBIT P1 COPY OF RETURN OF INCOME ALONG WITH THE STATEMENT OF INCOME FILED BY THE PETITIONER DTD. 14-03-2022 EXHIBIT P2 COPY OF AUDIT REPORT IN FORM 10B FILED BY THE PETITIONER DTD. 14-03-2022 EXHIBIT P3 COPY OF INTIMATION ISSUED BY THE 2ND RESPONDENT DTD. 25-11-2022 EXHIBIT P4 COPY OF ORDER OF ITAT, CHANDIGARH BENCH DTD. 29-04-2021 EXHIBIT P5 COPY OF RECTIFICATION REQUEST ACKNOWLEDGEMENT DTD. NIL EXHIBIT P6 COPY OF RECTIFICATION ORDER ISSUED BY THE 2ND RESPONDENT DTD. 24-01-2023 RESPONDENTS' EXHIBITS:NIL
WPC No.6897 of 2023 & conn. cases 9 APPENDIX OF WP(C) 6913/2023 PETITIONER’S EXHIBITS: EXHIBIT P1 COPY OF RETURN OF INCOME ALONG WITH THE STATEMENT OF INCOME FILED BY THE PETITIONER DTD. 31-03-2022 EXHIBIT P2 COPY OF AUDIT REPORT IN FORM 10B FILED BY THE PETITIONER DTD. 15-03-2022 EXHIBIT P3 COPY OF THE REVISED AUDIT REPORT IN FORM 10B FILED BY THE PETITIONER DTD. 31-03-2022 EXHIBIT P4 COPY OF INTIMATION ISSUED BY THE 2ND RESPONDENT DTD. 20-09-2022 EXHIBIT P5 COPY OF ORDER OF THE ITAT, CHANDIGARH BENCH DTD. 29-04-2021 EXHIBIT P6 COPY OF ACKNOWLEDGEMENT OF RECTIFICATION REQUEST DTD. NIL EXHIBIT P7 COPY OF RECTIFICATION ORDER ISSUED BY THE 2ND RESPONDENT DTD. 15-12-2022 EXHIBIT P8 COPY OF NOTICE ISSUED BY THE 1ST RESPONDENT DTD. 16-02-2023 RESPONDENTS' EXHIBITS:NIL
WPC No.6897 of 2023 & conn. cases 10 APPENDIX OF WP(C) 6947/2023 PETITIONER’S EXHIBITS: EXHIBIT P1 COPY OF RETURN OF INCOME ALONG WITH THE STATEMENT OF INCOME FILED BY THE PETITIONER DTD. 31-03-2022 EXHIBIT P2 COPY OF AUDIT REPORT IN FORM 10B FILED BY THE PETITIONER DTD. 15-03-2022 EXHIBIT P3 COPY OF REVISED AUDIT REPORT IN FORM 10B FILED BY THE PETITIONER DTD. 31-03-2022 EXHIBIT P4 COPY OF INTIMATION ISSUED BY THE 2ND RESPONDENT DTD. 23-08-2022 EXHIBIT P5 COPY IOF ORDER OF ITAT, CHANDIGARH BENCH DTD.29-04-2021 EXHIBIT P6 COPY OF RECTIFICATION REQUEST ACKNOWLEDGEMENT DTD. NIL EXHIBIT P7 COPY OF RECTIFICATION ORDER ISSUED BY THE 2ND RESPONDENT DTD. 16-12-2022 RESPONDENTS' EXHIBITS:NIL
WPC No.6897 of 2023 & conn. cases 11 APPENDIX OF WP(C) 6983/2023 PETITIONER’S EXHIBITS: EXHIBIT P1 COPY OF RETURN OF INCOME ALONG WITH THE STATEMENT OF INCOME FILED BY THE PETITIONER DTD. 14-03-2022 EXHIBIT P2 COPY OF THE AUDIT REPORT IN FORM 10B FILED BY THE PETITIONER DTD. 14-03-2022 EXHIBIT P3 COPY OF INTIMATION ISSUED BY THE 2ND RESPONDENT DTD. 23-08-2022 EXHIBIT P4 COPY OF ORDER OF ITAT, CHANDIGARH BENCH DTD. 29-04-2021 EXHIBIT P5 COPY OF RECTIFICATION REQUEST ACKNOWLEDGEMENT DTD. NIL EXHIBIT P6 COPY OF RECTIFICATION ORDER ISSUED BY THE 2ND RESPONDENT DTD. 06-12-2022 RESPONDENTS' EXHIBITS:NIL
WPC No.6897 of 2023 & conn. cases 12 APPENDIX OF WP(C) 6989/2023 PETITIONER’S EXHIBITS: EXHIBIT P1 COPY OF RETURN OF INCOME FILED BY THE PETITIONER DTD. 12-03-2022 EXHIBIT P2 COPY OF AUDIT REPORT IN FORM 10B FILED BY THE PETITIONER DTD. 10-03-2022 EXHIBIT P3 COPY OF INTIMATION ISSUED BY THE 2ND RESPONDENT DTD. 25-11-2022 EXHIBIT P4 COPY OF ORDER OF THE ITAT, CHANDIGARH BENCH DTD. 29-04-2021 EXHIBIT P5 COPY OF RECTIFICATION APPLICATION ACKNOWLEDGEMENT DTD. NIL EXHIBIT P6 COPY OF ORDER ISSUED BY THE 2ND RESPONDENT DTD. 24-01-2023 RESPONDENTS' EXHIBITS:NIL TRUE COPY P.A. TO JUDGE
More judgments on Section 11
- Desire Foundation, Jaipur vs Income Tax Officer, JaipurITA 1646/JPR/2026[2024-25]Status: Disposed21 Oct 2026AY 2024-25
- Mata Lachmi Rotary Charitable Society… vs Income Tax Officer, Exemption Ward - 1…ITA 310/RJT/2025[2022-23]Status: Disposed16 Oct 2026AY 2022-23
- Shiva Shiksha Samiti, Deendayal Puram, Up… vs Income-Tax Officer, Ward-Exemption, Agra…ITA 415/AGR/2026[2017-18]Status: Disposed15 Oct 2026AY 2017-18
- Sweekar, Nagpur vs ITO Ward 1, Exemp, NagpurITA 531/NAG/2026[2020-21]Status: Disposed14 Oct 2026AY 2020-21
- Sweekar, Nagpur vs ITO Ward 1, Exemp, NagpurITA 530/NAG/2026[2019-20]Status: Disposed14 Oct 2026AY 2019-20
Recent GST High Court judgments
Search GST case law →- M/S.Shree Jagannath Associates, Angul vs. The Chief Commissioner Of Commercial Taxes And Goods And Services Tax, CuttackOrissa · 3 Nov 2026
- Sampat Raj Jain vs. The State Of Assam And 3 Ors.Gauhati · 3 Nov 2026
- Sri Hardik Gowda vs. Sri Jayaram PKarnataka · 3 Nov 2026
- Shiv Ram vs. State Of Hp And OrsHimachal Pradesh · 3 Nov 2026
- M/S Ampl Resources PVT. LTD., Through Sri Om Prakash Pareek, Authorised Signatory vs. The State Of JharkhandJharkhand · 3 Nov 2026