Facts
Saffron Educational Trust's claim for exemption u/s 11 was denied by the Ld.CIT(A)-NFAC for AY 2018-19, arising from orders u/s 143(1) and 143(3), due to the delayed furnishing of Form 10B. Subsequently, the CIT(E), Delhi, condoned this delay in filing Form 10B for AY 2018-19 via an order dated 21.08.2023 under section 119(2)(b) of the Act.
Held
Considering the condonation order issued by the CIT(E) regarding the delayed Form 10B, the Tribunal restored the appeals to the file of the Assessing Officer. The AO is directed to complete the assessment afresh, taking into account the belatedly filed Form 10B, after providing the assessee an adequate opportunity of being heard.
Key Issues
Whether the denial of exemption under section 11 of the Act is justified when the delay in filing Form 10B has been subsequently condoned by the competent authority under section 119(2)(b).
Sections Cited
11, 143(1), 143(3), 119(2)(b), 12A
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH “G” NEW DELHI
Before: SHRI CHALLA NAGENDRA PRASAD & DR. B.R.R. KUMAR
आदेश /O R D E R PER C.N. PRASAD, J.M.
These two appeals are filed by the assessee against the different orders of the Ld.CIT(Appeals)-NFAC, Delhi dated 14.02.2023 for the AY 2018-19 arising out of the orders passed u/s 143(1) and u/s 143(3) of the Act in denying the claim for exemption u/s 11 of the Act.
I.T.A.Nos.664 & 665/Del/2023
Ld. Counsel for the assessee, at the outset, submits that the claim for exemption u/s 11 of the Act was denied for the reason that there was a delay in furnishing Form 10B by the assessee. Ld. Counsel for the assessee field a copy of the order passed by the Ld. CIT(A) (Exemption), Delhi u/s 119(2)(b) of the Act dated 21.08.2023 condoning the delay in filing Form 10B and submits that in view of the order passed by the CIT(E), Delhi the Assessing Officer is required to consider the claim for exemption u/s 11 of the Act and, therefore, the matter may be restored back to the file of the AO for denovo assessment of the assessee.
Heard rival submissions, perused the orders of the authorities below.
We observe that exemption u/s 11 of the Act was denied to the assessee as the assessee did not furnish audit report in Form 10B. The assessee filed application before CIT(E), New Delhi praying for condonation for delay in filing Form 10B and the CIT(E), Delhi passed order u/s 119(2)(b) of the Act dated 21.08.2023 condoning the delay in filing Form 10B by the assessee for the AY 2018-19. The relevant order is as under: -
I.T.A.Nos.664 & 665/Del/2023
I.T.A.Nos.664 & 665/Del/2023
In view of the order passed by the CIT(E), New Delhi condoning the delay in filing Form 10B the assessment of the assessee has to be completed afresh considering Form 10B filed by the assessee belatedly. In the circumstances, these two appeals are restored to the file of the Assessing Officer to complete the assessment taking into consideration Form 10B and complete the assessment afresh in accordance with law after providing adequate opportunity of being heard to the assessee.
I.T.A.Nos.664 & 665/Del/2023
In the result, appeals of the assessee are allowed for statistical purpose.
Order pronounced in the open court on 24/04/2024