ARYAKI DAW,KOLKATA vs. JCIT(A), NOIDA

PDF · subscribers
ITA 793/KOL/2025Status: DisposedITAT Kolkata09 September 2025Bench: the date of processing the intimation Section 143(1) of the Act. In my opinion, the benefit cannot be denied by the AO (CPC) especially when the Form 10IE was available with the Assessing Officer at the time of assessment. The issue is now squarely covered by the decision of the Co-ordinate Bench of Cochin Bench in the case of Jomon Joseph vs ITO in ITA No.482/Coch/2025 for A.Y. 2021-22 order dated 31.7.2025, wherein, the Co-ordinate Bench has held as under:1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the benefit of the New Tax Regime could not be denied as Form 10IE was filed much before the processing of the intimation u/s 143(1) and was available with the Assessing Officer. The Tribunal noted that this issue is squarely covered by a similar decision of the Cochin Bench.

What were the facts?

The assessee filed Form 10IE belatedly on 31.1.2022, after the due date of July 31, 2022. The Centralized Processing Centre (CPC) processed the return u/s 143(1) on 15.2.2023, denying the benefit of the New Tax Regime on grounds of late filing. The AO (CPC) rejected the claim, and the Ld. Addl./JCIT(A)-2 affirmed this decision.

What were the issues?

Whether the tax authorities were justified in denying the benefit of the New Tax Regime due to belated filing of Form 10IE, when the form was filed before the processing of the return u/s 143(1).

Which sections of the Income-tax Act were involved?

Section 143(1),Section 139(1),Section 143(1)(a)

AI-generated summary — verify with the full judgment below

Heard together (2 matters)

ITA No. 793/Kol/2025
ITA No.482/Coch/2025

Read from the judgment's own cause title. This page is filed under one of them.

filed on 31.1.2022, whereas the return was processed u/s.143(1) of the Act and the order was passed on 15.2.2023. The AO (CPC) rejected the claim of the assessee in the said intimation. The ld Addl/JCIT(A)-2, Noida affirmed the order of the Assessing Officer on the ground that Form 10IE was filed late.

4.

After hearing the rival submissions and perusing the orders of lower authorities, I find that though the assessee admittedly has filed Form 10IE belatedly on 31.1.2022, whereas the due date of efiling Form 10 IE was July 31, 2022 as per section 139(1) of the Act however, the return was processed u/s.143(1) on 15.2.2023 meaning thereby that Form 10 IE was filed much before the date of processing the intimation u/s.143(1) of the Act. In my opinion, the benefit cannot be denied by the AO (CPC) especially when the Form 10IE was available with the Assessing Officer at the time of assessment. The issue is now squarely covered by the decision of the Co-ordinate Bench of Cochin Bench in the case of Jomon Joseph vs ITO in for A.Y. 2021-22 order dated 31.7.2025, wherein, the Co- ordinate Bench has held as under :

“7. I have heard rival submissions and perused the relevant material on record. The solitary issue that arises for my consideration in the present appeal is whether the CPC was justified in denying the benefit of New Tax Regime. Admittedly, the assessee had failed to submit the prescribed Form No.10IE in order to claim the benefit of New Tax Regime before the due date for filing the return of income. However, the assessee had filed the said form on 15.02.2022 on which date CPC had processed the return of income u/s.143(1)(a) denying the benefit of New Tax Regime. In any event, it is not a mandatory P a g e 2 | 3

More judgments on Section 139(1)

All 8,117 judgments and leading authorities on Section 139(1) →

Recent GST High Court judgments

Search GST case law →