AJAY AGGARWAL,AMRITSAR vs. WARD 2(1), AMRITSAR, NEW C R BUILDING

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ITA 627/ASR/2024Status: DisposedITAT Amritsar28 August 2025AY 2023-24Bench: SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)5 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee had validly exercised the option under section 115BAC(5) by filing Form 10IE on January 3, 2022, for AY 2021-22. As per the provisions, an option once exercised cannot be withdrawn and applies to all subsequent years, and the form was available on record. Therefore, the Tribunal directed the Assessing Officer to consider the Form 10IE for the assessment year under appeal and allow the benefit of the new tax regime.

What were the facts?

The assessee filed a return for AY 2023-24 opting for the new tax regime under section 115BAC, but this benefit was not allowed, resulting in a demand of Rs. 75,090. The assessee had previously filed Form 10IE on January 3, 2022, for AY 2021-22 to opt for the new regime, arguing this option applies to subsequent years. The first appellate authority dismissed the appeal, holding the initial Form 10IE invalid and noting the assessee's failure to file Form 10IE for AY 2022-23 despite having business income.

What were the issues?

Whether the assessee's option for the new tax regime under Section 115BAC, exercised by filing Form 10IE for an earlier assessment year, is valid for subsequent assessment years, including the present one, given the non-withdrawal clause in Section 115BAC(5).

Which sections of the Income-tax Act were involved?

Section 250,Section 143(1),Section 115BAC,Section 115BAC(5),Section 139(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR

Before: SH. MANOJ KUMAR AGGARWAL & SH. UDAYAN DASGUPTA

For Appellant: Adv. :
Hearing: 07.08.2025Pronounced: 28.08.2025

This appeal is filed by the assessee against the order of the ld. Addl./JCIT(A)- 6, Mumbai dated 29.09.2024 passed u/s 250 of the Income Tax Act, 1961 which has emanated from the order of the CPC, Bangeluru passed u/s 143(1) of the Act, dated 15.12.2023.

2.

The brief facts of the case are that the assessee has filed his return on 28.09.2023 disclosing a returned income of Rs.13,39,240/- which was processed u/s 143(1) on 15.12.2023 on the same income without any variation. However, the benefit of calculation of tax u/s 115BAC (under the new regime as opted by the assessee) has not been allowed, and demand of tax amounting to Rs.75090/- has been raised in the intimation, even though the assessee has filed Form No. 10-IE on 3rd Jan., 2022 for the assessment year 2021-22 for the first time.

3.

The matter was carried in appeal and the ld. first appellate authority has dismissed the same by observing as follows:

“It is seen from return of income filed for A.Y. 2021-22 on 25.08.2021 that the appellant had not opted for New Tax Regime u/s 115BAC of the Act. Therefore the Form 101E filed on 03.01.2022 was not a valid form for A.Y. 2021-22. As this form filed on 03.01.2022 was non-est/ Invalid for A.Y. 2021-22, the same is also invalid for subsequent years le. for A.Y. 2022-23 and A.Y. 2023-24. Without prejudice to the above, the Form 101E, filed by the appellant for AY 2021-22 was beyond the due date specified by Section 139(1). Thus, there was violation of the provisions of Section 115BAC(5) (i) of the Act.

It may be mentioned that the appellant had offered income under the head Business or Profession in the return filed for A.Y. 2022-23 and hence, he was required to file Form- 101E for the AY 2022-23 for making the claim of New Tax Regime u/s 115BAC of the Act. No such form was filed by the appellant for A.Y. 2022-23. Therefore, the claim made in the return of Income of A.Y. 2022-23 was denied by the AO CPC, For the same reason that there was no valid claim for A.Y. 2022-23, the AO CPC had also rejected the claim of the appellant for A.Y. 2023-24 wherein it is mentioned in the return that the appellant is continuing to opt the claim u/s 115BAC of the Act.

Assessment Year: 2023-24 At this point of time, it is pertinent to refer to the decision of the Hon'ble Apex Court in the case Principal Commissioner of Income Tax-III, Bangalore and another Vs. M/s Wipro Limited (Judgment dated 11.07.2022 in the Civil Appeal No. 1449 OF 2022) wherein it has reiterated the age-old principle that a taxing statute should be read as it is and held that the beneficial provisions should be "strictly" and "literally" complied with and, therefore, a strict interpretation should be adopted. It is a trite law that if a thing is said to be done in a particular manner, then it shall be done in that manner and its performance in any other mode or fashion shall be of no consequence. As the appellant had violated the provisions of section 115BAC, therefore, there is no merit in the claim of the appellant for allowance of claim made u/s 115BAC of the Act.”

4.

In course of hearing before the Tribunal, the ld. AR of the assessee submitted that since the assessee has already exercised his option as required u/s 115BAC (5) by filing Form No. 10IE on 3rd Jan., 2022 for the assessment year 2021-22, the said option once exercised shall apply to all subsequent years, because the same cannot be subsequently withdrawn, as per the proviso to sub-section (5) of section 115BAC.

5.

As such, he prayed that the option of the assessee already exercised in Form 10-IE which is available on the record of the Assessing Officer on 03.01.2022 should be considered by the AO for all subsequent years and there is absolutely no reason as to why, the said claim will be not be allowed in the year under appeal.

6.

The ld. DR relied on the order of the ld. first appellate authority but he could not controvert that as per provisions of section 115BAC (5), the option once years.

7.

We have considered the rival submissions and materials on record and we find that the assessee has submitted his claim and exercised his option by filing Form 10IE on 03.01.2022 and the said option is already available in the records of the Assessing Officer on the date of assessment and as such, there is no reason as to why the claim of the assessee should be denied.

8.

As such, we hold that it is sufficient compliance if the said Form is before the Assessing Officer at the time of assessment and there is no doubt that the option exercised by the assesseee u/s 115BAC (5) are available on record and the same will apply to the year under appeal. As such, we direct the AO to take into consideration the Form 10-IE filed by the assessee on 3rd January, 2022, and consider the same for the purpose of assessment for the year under appeal.

9.

In the result, the appeal filed by the assessee is allowed as indicated above.

Order pronounced in accordance with Rule 34(4) of the Income Tax (Appellate Tribunal) Rules, 1963 as on 28.08.2025.

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