MEHAR DEVELOPERS PRIVATE LIMITED,NEW DELHI vs. ITO WARD 17(1), NEW DELHI

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ITA 1830/DEL/2023Status: DisposedITAT Delhi22 May 2024AY 2021-22Bench: SHRI S RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)5 pages

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

AI SummaryDismissed

What did the Tribunal hold?

During the appeal proceedings, the assessee sought to withdraw the appeal, stating it had become infructuous. This was because the AO had already granted the relief of the 22% beneficial tax rate under Section 115BAA by condoning the delay in filing Form 10-IC, in light of CBDT Circular No. 19/2023. The Tribunal accepted the withdrawal request and dismissed the appeal as withdrawn.

What were the facts?

Mehar Developers Pvt. Ltd. filed its return for AY 2021-22, opting for Section 115BAA, but the Assessing Officer denied the beneficial tax rate due to the non-filing of Form 10-IC by the due date, a decision upheld by the NFAC. The assessee claimed technical glitches prevented timely filing and highlighted a subsequent CBDT circular on condonation of delay for Form 10-IC filing. This led to the current appeal before the Tribunal.

What were the issues?

Denial of beneficial tax rate under Section 115BAA due to non-filing/late filing of Form 10-IC, and subsequent condonation of delay based on a CBDT circular.

Which sections of the Income-tax Act were involved?

Section 115BAA,Section 143(1),Section 115BAA(5),Section 139(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘SMC’: NEW DELHI

Before: SHRI S RIFAUR RAHMAN & SHRI SUDHIR PAREEK

For Appellant: Shri Pushpdeep Singh, Adv
For Respondent: Shri Om Prakash, Sr. DR
Hearing: 14.05.2024Pronounced: 22.05.2024

the order of National Faceless Appeal Centre (‘NFAC’ in short) / Ld. Commissioner of Income Tax (‘Ld. CIT’, in short), Delhi, dated 04.05.2023 for Assessment Year 2021-22.

ITA No.- 1830/Del/2023 Mehar Developers Pvt. Ltd. 2. Brief facts of this matter in hand may be summarized as that Appellant / Assessee is a Private Limited Company, filed its return of income for the Assessment Year 2021-22 on dated 25.11.2021 by opting the provisions of section 115BAA and declaring total income of Rs. 2,27,040/-. The return of income, filed by the assessee, was processed by Assessing Officer (‘AO’, for short) and intimation u/s 143(1) of the Income Tax Act, 1961 (‘the Act’, for short) was passed on 07.07.2022. The AO denied the benefit of tax rate as per Section 115BAA and processed the return as per normal provisions.

Thereafter, the assessee filed an appeal against the order of the AO before NFAC, Delhi for redressal of grievances, but after hearing, the NFAC, Delhi vide order dated 04.05.2023 dismissed the said appeal by stating that the absence of Form-10-1C filed before the due date of filing of return as per Section 115BAA(5), claim of Section 115BAA cannot be availed by the assessee. Aggrieved by this order, hence appeal filed by the assessee.

3.

On 14.05.2024, during the course of hearing, the Ld. Counsel for the assessee sought leave to withdraw the appeal by submitting an application by stating that the matter in the appeal relates to denial of ITA No.- 1830/Del/2023 Mehar Developers Pvt. Ltd. benefit u/s 115BAA because the assessee had not filed Form 10-IC for claiming benefit of beneficial rate of tax @ 22% . The assessee’s case is simply that it is filed that Form – 10-IC on 15.07.2022, which is not visible on the system because of technical glitches. He further submitted that during the pendency of the appeal, the CBDT has issued a circular no. 19/2023, dated 23rd October, 2023, regarding condonation of delay in filing of Form 10IC for Assessment Year 2021-

22.

In pursuance, thereof, the assessee has filed an application before the Ld. AO, ward 17(1) C.R. Building, New Delhi on 19.12.2023 for availing the benefit of the said circular. He also mentioned that the CBDT circular provided three conditions which are to be satisfied by the company in order to take the benefit from it: firstly, the company must have filed its income tax return by the specified due date under section 139(1) of the Act, Secondly, the assessee company has opted for taxation u/s 115BAA of the Act in its tax return form (ITR-6) and thirdly, Form no. 10IC is filed electronically within a specified time frame.

3.1 The assessee satisfies all the conditions as specified under the said circular and is eligible for condonation of delay of its late filing of ITA No.- 1830/Del/2023 Mehar Developers Pvt. Ltd. Form 10-IC and the Ld. AO granted the relief to the assessee by giving the relief of beneficial tax rate @ 22% to the Assessee Company vide intimation u/s 143(1) of the Act. The Ld. Counsel for the assessee submitted an application stating that the appeal of the assessee becomes infructuous and accordingly he desires to seek leave to withdraw the caption appeal.

4.

After hearing rival submissions and carefully perused the records, it is expedient to grant the assessee / appellant’s desired leave to withdraw the appeal, as it has become infructrous.

Accordingly, the same is granted, and consequently, this appeal has been dismissed as withdrawn. The appeal is disposed of accordingly.

5.

In the result, appeal of the assessee is dismissed, as indicated above.

Order pronounced in the Open Court on 22.05.2024

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