JAME A RIYAZUL ULOOM,INDORE vs. CPC BANGALORE, INDORE

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ITA 560/IND/2023Status: DisposedITAT Indore15 April 2024AY 2021-22Bench: SHRI VIJAY PAL RAO (Judicial Member), SHRI B.M. BIYANI (Accountant Member)8 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that Section 12AB was omitted retrospectively from 01.06.2020 and re-introduced from 01.04.2021. Therefore, the existing 12AA registration was sufficient for the AY 2021-22.

What were the facts?

The assessee, registered under Section 12AA, claimed exemption under Section 11/12 for AY 2021-22. The AO denied this exemption, mistakenly believing registration under the newer Section 12AB was mandatory from 01.06.2020.

What were the issues?

Whether exemption under Section 11/12 is allowable when the assessee has registration under Section 12AA and not the subsequently introduced Section 12AB, considering the retrospective amendments to Section 12AB.

Which sections of the Income-tax Act were involved?

Section 11,Section 12,Section 12AA,Section 12AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: SHRI VIJAY PAL RAO & SHRI B.M. BIYANI

For Appellant: Shri Manish Dafaria, CA
For Respondent: Shri Ashish Porwal, Sr.DR
Hearing: 10.04.2024Pronounced: 15.04.2024

आदेश / O R D E R

Per B.M. Biyani, A.M.:

1.

Feeling aggrieved by appeal-order dated 03.11.2023 passed by learned Addl./JCIT (Appeals), Varansi, which in turn arises out of intimation of assessment dated 20.09.2022 passed by CPC, Bangalore [“AO”] u/s 143(1) of Income-tax Act, 1961 [“the Act”] for Assessment-Year [“AY”] 2021-22, the assessee has filed this appeal on following grounds:

1. On the facts and in the circumstances of the case and in law, Ld. CIT(A) has erred I confirming the order u/s 143(1) of CPC Bangalore wherein exemption u/s 11 had been denied due to non-registration u/s 12AB w.e.f. 01.06.2020 as claimed by CPC. It is prayed that exemption u/s 11

Jame A Riyazul Uloom, Indore AY 2021-22 may kindly be allowed as being registered u/s 12AA, assessee was eligible for the same.

2.

The controversy in present case is the allowability of exemption u/s 11/12 of the Act. Ld. AR for assessee made oral arguments as also filed a Written-Synopsis. The Written-Synopsis filed by Ld. AR is a detailed explanation of the facts, the mistake committed at lower-level and the submissions-cum-prayer of assessee; hence the same is scanned and re- produced below:

Jame A Riyazul Uloom, Indore AY 2021-22 Jame A Riyazul Uloom, Indore AY 2021-22 Jame A Riyazul Uloom, Indore AY 2021-22 Jame A Riyazul Uloom, Indore AY 2021-22 Jame A Riyazul Uloom, Indore AY 2021-22

3.

In short, the case of assessee is such that it is registered u/s 12AA of the Act vide Order dated 29.09.2020 of CIT (Exemption) Bhopal and therefore entitled to exemption u/s 11/12 w.e.f. AY 2020-21. Accordingly, the assessee claimed exemption u/s 11/12 in the return of income of AY 2021-22. However, the AO denied exemption on the mistaken understanding that w.e.f. 01.06.2020, the assessee was required to obtain registration under newer scheme of section 12AB enacted through Finance Act, 2020.

The AO has, however, not taken into account that the requirement of registration u/s 12AB was although initially introduced w.e.f. 01.06.2020 but subsequently omitted with retrospective effect from 01.06.2020 and simultaneously re-introduced from 01.04.2021 by the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 [“TOLA”] w.e.f. 01.04.2021 due to Covid Pandemic. The relevant provisions of TOLA are briefly re-produced below:

“CHAPTER III AMENDMENTS TO INCOME-TAX ACT, 1961 4. In the Income-tax Act, 1961, -- XXX (VI) section 12AB shall be omitted and shall be deemed to have been omitted with effect from the 1st day of June, 2020; (VII) after section 12AA, the following section shall be inserted with effect from the 1st day of April, 2021, namely:- “12AB …….” 4. Therefore, it is quite clear that the assessee was not required to obtain registration u/s 12AB for AY 2021-22 under consideration and the pre-

Jame A Riyazul Uloom, Indore AY 2021-22 existing registration u/s 12AA was sufficient to entitle the assessee to claim exemption u/s 11 and 12. Ld. DR for revenue could not rebut or contradict this proposition. Faced with this situation, we direct the AO to allow exemption u/s 11/12 as claimed by assessee in the return of income. The assessee succeeds in appeal.

5.

Resultantly, this appeal is allowed.

Order pronounced in open court on 15.04.2024

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