INCOME TAX OFFICER NCW 19(4), CHENNAI vs. CHENGAM DURGA, CHENNAI

आदेश /O R D E R

PER MANJUNATHA. G, ACCOUNTANT MEMBER:

:-2-: ITA. No: 1514/Chny/2023 2. The Ld.CIT(A) erred in holding that filling of Form 67 cannot be treated as mandatory, rather it is directory in nature by placing reliance on decision of ITAT Bangalore in the case of Shri Brinda Ramakrishna Vs. ITO in ITA.No.454/Bang/2021 and the decision of the ITAT Brinda Ramakrishna Vs. ITO in ITA.No.454/Bang/2021 and the decision of the ITAT Jaipur in dtd.10.05.2023.

3. The brief facts of the case are that, the appellant filed her return of income for the assessment year 2022-23 on 29.06.2022, declaring a taxable income of Rs. 17,39,720/-. The appellant has availed credit for the tax paid outside India as per DTAA between India with other countries, where the appellant derives income. The appellant filed Form no. 67 on 28.09.2022 before the Assessing Officer. The Assessing Officer processed return of income filed by the assessee and issued intimation u/s. 143(1) of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) on 26.10.2022 and denied credit for tax paid outside India, on the ground that the :-3-: ITA. No: 1514/Chny/2023 assessee has not filed Form no. 67 on or before due dated prescribed under the Act. The assessee carried the matter in appeal before the first appellate authority and the ld. CIT(A), for the reasons stated in their appellate order, dated 16.10.2023 and also by following the decision of ITAT, Bangalore Bench in the case of Brinda Ramakrishna vs ITO in dated 17.11.2021, held that filing of Form no. 67 for availing credit for taxes paid outside India is not mandatory in nature, but directory and further, when such Form has been filed on or before the Assessing Officer passes his assessment order, then the Assessing Officer ought to have given credit for taxes paid outside India, as per Form no. 67 filed by the assessee. Aggrieved by the ld. CIT(A) order, the revenue is in appeal before us.

4. The ld. DR, Shri. D. Hema Bhupal, JCIT, submitted that the ld. CIT(A) erred in upholding that filing of Form no. 67 is not mandatory, but rather it is directory in nature by placing reliance on the decision of ITAT, Bangalore Bench in the case of Brinda Ramakrishna vs ITO (supra), without appreciating fact that as per Circular issued by the CBDT, the assessee ought to have filed Form no. 67 on or before the end of :-4-: ITA. No: 1514/Chny/2023 relevant assessment year. The ld. DR, further submitted that in case the appellant could not file Form no. 67, within the prescribed time, then remedy available to the appellant is to file petition before the CBDT for condonation of delay. But, there is no power with the Assessing Officer to allow credit for taxes paid outside India, if Form no. 67 is not filed on or before the due date. The ld. CIT(A), without considering relevant facts simply allowed relief to the assessee and their order should be reversed.

:-5-: ITA. No: 1514/Chny/2023 6. We have heard both the parties, perused materials available on record and gone through orders of the authorities below. The assessee being a non-resident in India is required to pay tax in India on his/her global income, as per provisions of section 5 of the Act. But, as per section 90 of the Act, the assessee can claim credit for tax paid outside India, in case said income is included for the Indian Income-tax purpose, but so provided as per treaty or DTAA between Indian and other countries. In the present case, there is no dispute with regard to the fact that, the appellant has paid tax outside India on his income earned outside India and also included said income in India for Income-tax purpose. The assessee had also claimed credit for tax paid outside India. Although, the Assessing Officer has not disputed these facts, but denied credit for tax paid outside India, for non-filing of Form no. 67 on or before prescribed date. In our considered view, the Assessing Officer is erred in not allowing credit for tax paid outside India, even though the assessee has filed Form no. 67 before the Assessing Officer passes his assessment order. Further, filing of Form no. 67 is not mandatory but directory in nature and further, when such Form has been filed before the Assessing Officer passes his assessment order, in our considered view,

:-6-: ITA. No: 1514/Chny/2023 the Assessing Officer ought to have allowed credit for tax paid outside India. The ld. CIT(A), after considering relevant facts has rightly directed the Assessing Officer to allow credit for tax paid outside India as per Form no. 67 filed by the assessee. Therefore, we are of the considered view that, there is no merit in ground taken by the revenue and thus, we are inclined to uphold the findings of the Ld. CIT(A) and dismiss appeal filed by the revenue.