CHANDULAL NANAVATI WOMENS INSTITUTE AND GIRLS HIGH SCHOOL,MUMBAI vs. DY CIT (EXEMPTIONS)- CIRCLE-2, MUMBAI

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ITA 1999/MUM/2020Status: DisposedITAT Mumbai17 January 2022AY 2015-164 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that an opportunity of hearing should have been provided to the assessee before making the addition. The impugned order was quashed, and the matter was restored to the Assessing Officer for a fresh assessment.

What were the facts?

The assessee, a charitable trust, inadvertently failed to furnish its Audit Report in Form 10B along with its return of income for AY 2015-16. Consequently, the benefit of exemption under Section 11 was denied, leading to a significant addition. The CIT(A) confirmed this addition.

What were the issues?

Whether the denial of exemption under Section 11 due to the non-furnishing of the Audit Report in Form 10B at the time of filing the return, without providing an opportunity of hearing, is justified.

Which sections of the Income-tax Act were involved?

Section 11,Section 12A,Section 143(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “C”, MUMBAI

Hearing: 17/01/2022Pronounced: 17/01/2022

This appeal by the assessee is directed against the order of Commissioner of Income Tax(Appeals) -1, Mumbai [ in short ‘the CIT(A) ] dated 18/03/2020 for the assessment year 2015-16.

2.

Shri Anil Sathe appearing on behalf of the assessee submitted at the outset that the assessee is a Charitable Trust registered under section 12A of 2 आअसं. 1999/मुं/2020 (�न. व. 2015-16) (A.Y.2015-16)

the Income Tax Act, 1961 ( in short ‘the Act’) for the past several years. The assessee has been consistently allowed benefit of exemption under section 11 of the Act . While filing return of income for the assessment year under appeal, the assessee inadvertently failed to furnish Audit Report in Form 10B along with the return. The return of the assessee was processed under section 143(1) of the Act denying benefit of section 11 of the Act to the assessee, thus addition of Rs.10,14,94,430/- was made. The assessee filed appeal before the CIT(A) against the intimation under section 143(1) of the Act dated 29/03/2017. Along with the appeal assessee filed Audit Report in Form-10B. However, the CIT(A) rejected the contentions of the assessee and confirmed the addition. The ld.Authorized Representative of the assessee submitted that the assessee inadvertently failed to upload Audit Report in the prescribed form along with return of income. The Audit Report was available even at the time of filing of return of income . The assessee has been receiving the benefit of exemption under section 11 of the Act in the past and even in the assessment years subsequent to assessment year 2015-16. It was only on account of inadvertent mistake in not uploading Form-10B along with return of income the benefit of section 11 has been denied to the assessee in assessment year 2015-16. The ld.Authorized Representative for the assessee further submitted that no opportunity of hearing was granted to the assessee at the time of making addition. The ld.Authorized Representative for the assessee prayed that if an opportunity is granted, assessee would be able to substantiate assessee’s eligibility to claim the benefit of exemption under section 11 of the Act.

3 आअसं. 1999/मुं/2020 (�न. व. 2015-16) (A.Y.2015-16)

3.

On the other hand, Shri Anand Mohan representing the Department vehemently defended the impugned order. The ld.Departmental Representative submitted that the assessee has failed to furnish Audit Report in Form 10B along with return of income. For claiming benefit of exemption under section 11 of the Act it is mandatory to furnish Audit Report in the prescribed format along with return of income. The ld.Departmental Representative further submitted that for any reason if assessee failed to furnish Audit Report along with return of income , the assessee could have rectified the defect by filing revised return.

4.

We have heard the submissions made by rival sides and have examined the orders of authorities below. The solitary issue in the present appeal is denial of exemption under section 11 of the Act. The assessee is a Charitable Trust registered under section 12A of the Act. While filing return of income for the assessment year 2015-16, purportedly, the assessee failed to upload Audit Report. The return of assessee was processed by Central Processing Centre and intimation under section 143(1) of the Act was served on the assessee denying the benefit of exemption under section 11 of the Act, consequently addition of Rs.10,14,94,430/ was made. In our considered view, before making addition, an opportunity of hearing should have been given to the assessee. Taking into consideration entire facts of the case the impugned order is quashed and the matter is restored to the file of Assessing Officer for denovo assessment after considering the Audit Report and other relevant documents furnished by the assessee before the CIT(A), and after affording opportunity of hearing, in accordance with law. In the result, the impugned

4 आअसं. 1999/मुं/2020 (�न. व. 2015-16) (A.Y.2015-16) order is quashed and the appeal by assessee is allowed for statistical purpose in the terms aforesaid.

Order pronounced in the open court on Monday the 17th day of January, 2022.

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