JALAJ ASHWIN DANI,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-15(1)(1), MUMBAI

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ITA 5375/MUM/2019Status: DisposedITAT Mumbai03 September 2021AY 2016-174 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the alternative claim under Section 80GGA(2)(bb) was not considered by the lower authorities. Therefore, the issue was remanded to the AO for fresh consideration.

What were the facts?

The assessee claimed a deduction under Section 35AC for donations. The CIT(A) confirmed the disallowance, stating it was inadmissible against exempt income from a partnership firm. The assessee also raised an alternative claim under Section 80GGA(2)(bb) and issues regarding interest levies under Sections 234B and 234D.

What were the issues?

Whether the disallowance of Section 35AC deduction was correct and whether the alternative claim under Section 80GGA(2)(bb) should be considered. Also, the levy of interest under Sections 234B and 234D.

Which sections of the Income-tax Act were involved?

Section 35AC,Section 80GGA,Section 234B,Section 234D

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Income Tax Appellate Tribunal, “F” BENCH, MUMBAI

Before: SHRI AMARJIT SINGH, JM & SHRI MANOJ KUMAR

For Appellant: Shri Dalpat Shah (AR)
Hearing: 22/07/2021Pronounced: 03/09/2021

O R D E R

PER AMARJIT SINGH, JM:

1.

The assessee has filed the present appeal against the order dated 08.05.2019 passed by the Commissioner of Income Tax (Appeals)-24, Mumbai (hereinafter referred to as the “CIT(A)”) relevant to the A.Y.2016- 17.

2.

The assessee has raised the following grounds: - “

On the facts and circumstances of the case, the CIT(A)-24, Mumbai, erred in confirming the disallowance of Rs.15,00,000 claimed u/s 35AC on the ground that such donations are inadmissible against the exempt income from partnership firm ignoring the fact that the said deduction u/s 35AC is to be shown in the Schedule BP of ITR

3. A.Y.2016-17 Without Prejduce, the said CIT(A) also erred in not allowing alternate claim of deduction u/s 80GGA(2)(bb) for the said donations which is allowable by the law and erred in not appreciating the fact that the said AO ought to have allowed the same as a rectification u/s 154 as the power of AO is quasi-judical in nature and he is duty bound to act fairly in the discharge of his functions as directed by CBDT vide circular no.14 (XL-35) dated 11.04.1955. Without Prejudice, the said CIT(A) erred in not appreciating the fact that if a deduction for an expenditure is allowable under different section the claim for such deduction cannot be rejected in the appeal proceedings. The appellant submits that the decision of the Hon’ble Supreme Court in the case of Goetze (India) Ltd. Vs. CIT 284 ITR 323 does not debar the appellant authorities in admitting alternate legal claim as held in the case of CIT Vs. Pruthvi Brokers & Shareholders Pvt. Ltd. 349 ITR 336 (Bom).

Levy of Interest u/s 234B & u/s 234D The said CIT(A) erred in confirming the levy of interest u/s 234B of Rs.2.04,032/- and u/s 234D of Rs.7,125/- when no such interest can be charged The appellant craves leave to add, amend, alter, modify and / or delete all or any of the above grounds on or before the date of hearing.”

ISSUE NO.1.2

3.

We have heard the arguments advanced by the Ld. Representative of the parties and perused the record. The contention of the Ld. Representative of the assessee is that the AO did not consider the alternative claim in view of the provisions u/s 80GGA(2)(bb) of the Act, therefore, the issue should be remanded to the AO in view of CBDT Circular No.14(XL-35) dated 2 A.Y.2016-17 11.04.1955. However, on the other hand, the Ld. Representative of the Department has refuted the said contention. On appraisal of the finding of the AO as well as CIT(A), we find that the alternative claim of the assesse in view of provisions u/s 80GGA(2)(bb) of the Act has not been considered and decided, therefore, without going into the merits of the case, we remand the issue before the AO to consider the alternative claim in view of the provisions u/s 80GGA(2)(bb) of the Act in accordance with law by giving an opportunity of being heard to the assessee. Accordingly, this issue is decided in favour of the assessee against the revenue.

ISSUE NOs.1.1 & 1.3 4. In view of the decision of the issue no. 1.2, we left open the ground to contest as and when the necessary stage came before us. 6. In the result, the appeal filed by the assessee is hereby partly allowed. Order pronounced in the open court on 03/09/2021 (MANOJ KUMAR AGGARWAL) (AMARJIT SINGH) लेखध सदस्य / ACCOUNTANT MEMBER न्यधनिक सदस्य/JUDICIAL MEMBER मुंबई Mumbai; ददनांक Dated : 03/09/2021 Vijay Pal Singh (Sr. PS)

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