SHREE JALARAM TRUST CALCUTTA,KOLKATA vs. DCIT, CPC, BANGALORE

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ITA 190/KOL/2021Status: HeardITAT Kolkata02 February 2022AY 2018-193 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 tax authorities should assist assessees in filing correct returns and not act as penal bodies for bona fide mistakes. The assessee was allowed to furnish the Form 10B in physical form to the Assessing Officer for fresh consideration.

What were the facts?

The assessee trust failed to upload Form 10B (audit report) along with its return of income due to an inadvertent mistake by its chartered accountant. The lower authorities denied exemption under Section 11 of the Income Tax Act solely on this ground.

What were the issues?

Whether denial of exemption under Section 11 for non-filing of Form 10B due to a bona fide mistake is justified. Whether the assessee should be allowed to furnish the audit report belatedly.

Which sections of the Income-tax Act were involved?

Section 11,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC”

Before: Shri Sanjay Garg

order : February 02, 2022 Hearing through Video Conferencing ORDER Both the present appeals have been preferred by the assessee against the separate orders both dated 20.04.2021 of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [hereinafter referred to as ‘CIT(A)’] passed u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’). Since the common issues are involved in both the appeals hence, the same are taken together for disposal by this common order. For the sake of convenience is taken as lead case. The assessee in this appeal has taken the following grounds of appeal:

1.

“1. For that on the facts and circumstances of the case, the Ld CIT(A) erred in confirming the denial of the exemption u/s 11 of the Income-tax Act,1961 in view of the audit report in Form No 10B having not been filed without appreciating the reasons for such non filing of report being beyond the control of the appellant and such action of the Ld CIT(A) is arbitrary, unjustified unwarranted and illegal.

2. For that the chartered accountant who had signed the Audit Report in Form No 10B did not file the same online for reasons not known to the appellant and the appellant was genuinely prevented from uploading the same in view of death of the chartered accountant as there is no mechanism on the income-tax portal to take care of such a situation and the Ld CIT(A) erred dismissing the appeal without considering the peculiar situation in which the appellant was put into.

3.

For that the Ld. AO erred in making adjustment to the income by disallowing the exemption u/s 11 on the pretext on the Report in Form No 10B having not been filed and the action of the Ld AO is arbitrary, unjustified, unwarranted and illegal. &190/Kol/2021 Assessment Years: 2015-16 & 2018-19 Shree Jalaram Trust Calcutta 4 For that the Ld CIT(A) erred in not allowing the appeal filed against the rejection of the petition u/s 154 as the adjustments which were made to the total income were apparently against the law and thus mistake apparent from 5 For that the Report in Form No 10B being available with the appellant, the appellant should be granted the benefit of Section 11. 6 For that the requirement of filing of audit report cannot be used to fasten a thumping tax liability on the appellant even though there were genuine reasons for such failure. 7 For that the Appellant craves indulgence to add, amend, alter, and modify the grounds on or before the hearing of the Appeal.”

2.

At the outset, the ld. Counsel for the assessee has submitted that the impugned additions have been made by the Assessing Officer as the assessee inadvertently failed to upload Form 10BB along with return of income. The ld. Counsel has further submitted that due to inadvertent mistake on the part of Chartered Accountant of the assessee, the Form 10BB could not be uploaded. Further the lower authorities have not disputed the merits of the case of the assessee but the relief has been denied for want of Form 10BB, which was due to an inadvertent mistake which could have been allowed to be rectified by the lower authorities. The ld. DR has also fairly admitted that the relief has been denied for want of Form 10BB only.

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