THIRUVARUR LIONS EYE HOSPITAL TRUST,THIRUVARUR vs. INCOME TAX OFFICER, THIRUVARUR

ITA 2531/CHNY/2025Status: DisposedITAT Chennai11 November 2025AY 2016-17Bench: SHRI GEORGE GEORGE K (Vice President), SHRI JAGADISH (Accountant Member)1 pages
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What did the Tribunal hold?

The Tribunal held that the assessee had a bonafide belief that filing a return was not required due to incurring a net loss after depreciation, which constituted a reasonable cause under Section 273B. Therefore, the penalty was deleted.

What were the facts?

The assessee, a charitable trust, failed to file income tax returns for AY 2016-17 and 2018-19 within the prescribed time. The Assessing Officer (AO) imposed penalties under Section 272A(2)(e) for this delay.

What were the issues?

Whether a bonafide belief of not being required to file a return due to net loss after depreciation constitutes a reasonable cause for waiving penalty under Section 272A(2)(e).

Which sections of the Income-tax Act were involved?

Section 272A(2)(e),Section 273B,Section 139(4C)

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Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: SHRI GEORGE GEORGE K & SHRI JAGADISH

Hearing: 11.11.2025Pronounced: 11.11.2025

PER GEORGE GEORGE K, VICE PRESIDENT:

These appeals filed by the assessee are directed against two orders of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi both dated 15.07.2025, passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The orders of the NFAC are arising

ITA Nos.2531 & 2535/Chny/2025 :- 2 -:

out of the orders of the AO imposing penalty u/s.272A(2)(e) of t

The order continues below.

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