LINTAS EMPLOYEES HOBBIES AND CRAFT TRUST,MUMBAI vs. INCOME TAX OFFICER WARD 22(2)(1), MUMBAI

ITA 1801/MUM/2025Status: DisposedITAT Mumbai23 May 2025AY 2019-2013 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeals, finding the reasons genuine and bonafide. On merits, the Tribunal followed its previous decision in the assessee's own case and deleted the additions made on account of dividend from mutual funds and interest from tax-free bonds, which were claimed as exempt.

What were the facts?

The assessee trust filed appeals against assessment orders for AY 2019-20 and 2020-21, challenging additions made to their income. The appeals were filed with a significant delay, attributed to the COVID-19 pandemic and technical issues with the income tax portal.

What were the issues?

Whether the delay in filing the appeal should be condoned due to the pandemic and portal issues. Whether dividend from mutual funds and interest from tax-free bonds are exempt from tax.

Which sections of the Income-tax Act were involved?

Section 143(1),Section 250,Section 10(35),Section 10(15)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “K (SMC

Before: SHRI NARENDER KUMAR CHOUDHRY & SHRI PRABHASH SHANKAR

For Appellant: Ms. Priya Gada, Ld. A.R
For Respondent: Shri Kiran Unavekar, Ld. Sr. D.R
Hearing: 24.04.2025Pronounced: 23.05.2025

Per : Narender Kumar Choudhry, Judicial Member: These appeals have been preferred by the Assessee against the orders dated 13.02.2025 and 14.02.2025, impugned herein, passed by the Ld. Addl./Joint Commissioner of Income Tax (Appeals) (in short “Ld. Addl./Joint Commissioner”) under section 250 of the Income Tax Act, 1961 (in short `the Act') for the A.Ys.2019-20 & 2020-21. 2. Both the appeals are based on the almost identical facts except variation in amounts and having involved identical issues therefore for the sake of brevity, the same were heard together and are being disp

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 10(35)

All 196 judgments and leading authorities on Section 10(35) →

Recent GST High Court judgments

Search GST case law →