ANNIE JOSEPH,KOTTAYAM vs. INCOME TAX OFFICER, WARD 1, KOTTAYAM

PDF · subscribers
ITA 237/COCH/2025Status: DisposedITAT Cochin30 April 2025AY 2021-22Bench: SHRI INTURI RAMA RAO (Accountant Member)4 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that filing Form 10IE is directory, not mandatory, and since the form was available with the CPC at the time of processing the return, the benefit of the new tax regime should not have been denied. The CPC was directed to amend the intimation to allow the benefit of Section 115BAC.

What were the facts?

The assessee filed her income tax return for AY 2021-22, claiming the benefit of the new tax regime under Section 115BAC, but filed Form 10IE belatedly. The CPC processed the return under Section 143(1) and denied the Section 115BAC benefit due to this delay, an action that was upheld by the CIT(A).

What were the issues?

Whether the benefit of the new tax regime under Section 115BAC can be denied solely due to delayed filing of Form 10IE when the form was available with the CPC at the time of processing the return, and whether the filing of Form 10IE within the prescribed time limit is mandatory or directory.

Which sections of the Income-tax Act were involved?

Section 115BAC,Section 143(1),Section 143(1)(a)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH

Before: SHRI INTURI RAMA RAO, AM

For Appellant: Smt. Ramya N., CA
For Respondent: Smt. Leena Lal, Sr. D.R
Hearing: 28.04.2025Pronounced: 30.04.2025

O R D E R This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Appeals)-1, Ludhiana [CIT(A)] dated 18.02.2025 for Assessment Year (AY) 2021-22.

2.

Brief facts of the case are that the appellant is an individual, filed the return of income for AY 2021-22 on 16.02.2022 declaring income of Rs. 12,40,090/- claiming benefit of new taxation regime under the provisions of section 115BAC of the Income Tax Act, 1961 (the Act). The said return of income was processed by CPC u/s. 143(1) of the Act vide intimation 22.03.2022 accepting the returned income, however, denied the benefit of new tax regime under the provisions of section 115BAC of the Act on the ground that there was a delay in filing Form 10IE.

Annie Joseph 3. Being aggrieved, an appeal was filed before the CIT(A), who held that the since the appellant had failed to file return of income as well as the requisite Form 10IE within the prescribed time limit to avail the benefit of concessional rate u/s. 115BAC of the Act, the action of the AO was confirmed.

4.

Being aggrieved, the appellant is in appeal before the Tribunal in the present appeal.

5.

The learned counsel for the assessee submits that filing of the prescribed report is only directive and the same was filed along with the return of income and was available at the time of processing of the return of income. The appellant also placed reliance on the following decisions:-

i) Akshay Devendra Birari v. DCIT, dated 05.06.2024 ii) Harbans Singh v. AO, CPC, IA NO. 25/Asr/2024 dated 24.07.2024 iii) Pran Panda & Rama Panda v. ITO, & 1510/Kol/2024 dated 04.11.2024

The ld. Sr.DR submits that from the A.Y. 2023-24 onwards New 6. Tax Regime was made optional. Once the assessee opts for New Tax Regime, he needs to file Form No.10IE before the filing of the income- tax return. The assessee in the instant case had filed the Form No.10IE only on 10.01.2024. Therefore, the CPC had rightly denied the benefit of New Tax Regime and hence, no interference is called for.

Annie Joseph 7. I heard the ld. Sr.DR and perused the relevant material on record. The solitary issue that arises for our consideration in the present appeal is whether the CPC was justified in denying the benefit of New Tax Regime. Admittedly, the appellant 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 appellant had filed the said form on 10.01.2024 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 requirement for filing of Form No.10IE but directory in nature. The Form No.10IE was very much available with the CPC and the CPC ought to have considered the same allowing the benefit of New Tax Regime. Therefore, I direct the CPC to amend the intimation by taking into consideration the Form No.10IE, as the same was available with the CPC at the time of processing the return of income. I order accordingly.

8.

In the result, the appeal filed by the assessee stands allowed. Order pronounced in the open court on 30th April, 2025.

More judgments on Section 115BAC

All 144 judgments and leading authorities on Section 115BAC →

Latest GST High Court judgments

Search GST case law →