JANKI VAISHALI CO-OPERATIVE HOUSING SOCIETY LIMITED,MUMBAI vs. COMMISSIONER OF INCOME TAX(APPEAL), DELHI

The assessee in appeal has assailed the findings of the CIT(A) in disallowing assessee’s claim of deduction u/s 80P(2)(d) of the Income Tax Act, 1961 [ in short ‘the Act’] on the pretext that the assessee had not filed return of income within due date as specified u/s. 139(1) of the Act .

Shri Manoj Mahimkar appearing on behalf of the assessee submitted that assessee is a Co-operative housing Society. During the period relevant to the assessment year under appeal, the assessee has earned interest income of Rs.2,96,681/- from deposits with Co-operative Banks. The assessee claimed deduction of the aforesaid amount under the provisions of section 80P (2) (d) of the Act . The return of the assessee was processed u/s. 143(1) of the Act disallowing assessee’s claim of deduction u/s. 80P(2)(d) of the Act. Aggrieved by the order/ intimation dated 31/05/2019 u/s 143(1) of the Act, the assessee filed appeal before the CIT(A). The CIT(A) dismissed the appeal of assessee on the ground that the due date for filing of return of income for Assessment Year 2018-19 was 31/10/2018, whereas, the assessee filed return of income on 24/12/2018. Since, the appeal has been filed beyond due date the benefit of section 80P of the Act cannot be allowed to the assessee.

The ld. Authorized Representative for the assessee submitted that a perusal of section 80AC as it was applicable to the Assessment Year 2018-19 would show that the said section had no application in respect of deduction claimed u/s 80P of the Act. The provisions of section 80AC of the Act were only applicable in respect of deduction claimed u/s 80IA, section 80IAB, section 80IB, 80IC, 80ID and 80IE of the Act. The provisions of section 80AC were amended by the Finance Act, 2018 w.e.f. 01/04/2018 to include all deductions claimed under Chapter- VIA under heading “C – Deductions in respect of certain incomes”. The ld. Authorized Representative for the assessee pointed that the reasons given by CIT(A) for disallowing assessee’s claim of deduction u/s 80P would not hold good in the light of the provisions of section 80AC of the Act as applicable to the Assessment Year under appeal.

Per contra, Ms. Beena Santosh representing the Department vehemently defended the impugned order and prayed for dismissing appeal of the assessee. The ld. Departmental Representative submits that the assessee had field return of income beyond due date, hence, the assessee is not eligible for deduction u/s 80P in the light of provisions of section 80AC of the Act.

Both sides heard, orders of authorities below examined. Undisputedly, assessee filed return of income on 24/12/2018 i.e. beyond the due date for filing return of income u/s. 139(1) of the Act for the Assessment Year 2018- 19. The solitary reason for denying benefit of deduction u/s 80P of the Act is that the return filed by the assessee for the impugned assessment year is beyond the due date.

The ld. Authorized Representative for the assessee has brought to the notice of Bench that the provisions of section 80AC of the Act as applicable to Assessment Year under appeal contained no restriction of due date for filing return of income for claiming deduction u/s 80P of the Act. The provisions of section 80P of the Act prior to amendment are reproduced herein below:

In the result, impugned order is upheld and appeal by the assessee is dismissed.