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Income Tax Appellate Tribunal, “A” BENCH: KOLKATA
Before: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]
ORDER / आदेश Per Pradip Kumar Choubey, JM: This is an appeal preferred by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals)-Addl/JCIT(A)-5, Mumbai (hereinafter referred to as the “Ld. CIT(A)”] dated 09.05.2024 for the AY 2018-19.
Brief facts of the case of the assessee is that the assessee is a charitable institute engaged in running educational services. The return of income has been filed declaring total income Nil. After processing u/s 143(1) of the Act, total income was determined at Rs. 1,95,78,239/- by denying the claim of exemption of Rs. 2,14,89,406/- u/s 11 on Assessment Year: 2018-19 Howard Memorial School account of application of income. Subsequently the assessee filed rectification application on 23.02.2021 request was made to allow the exemption but was rejected by the AO.
The assessee filed appeal before the Ld. CIT(A) wherein the appeal of the assessee has been dismissed on the ground that there was a delay in filing form no. 10Bas it was filed beyond due date thus this is the violation of condition provided u/s 12A(1)(b), hence the assessee is not entitled to claim exemption u/s 11 of the Act.
Being aggrieved and dissatisfied with the impugned order the assessee preferred this appeal.
4. The ld. Counsel for the assessee challenges the impugned order thereby submitting that the Ld. CIT(A) failed to appreciate the fact that due to procedural glitches in issuing 12A as well as 80G certificate from the department, the auditor did not file 10B within the stipulated time. The Ld. Counsel further submits that the Ld. CIT(A) ought to appreciate the facts that the assessee was in genuine hardship to get the accounts audited within the due date and file Form 10B due to technical mistake at the time of issuance of certification of registration u/s 12A of the Act. The Ld. Counsel cited following decisions:
Sarvodaya Charitable Trust vs. ITO (Exemption) [2021] 125 taxman.com 75)
He has also filed the order passed by the ITAT, Kolkata Bench in Manav Seva Trust Vs. AO, Ward-1(4), Kolkata in dated 9.8.2024
5. The Ld. D.R supports the impugned order.
Upon hearing the submission of the ld. Counsel for the respective parties and on perusal of the records the following facts have been emerged: i) The assessee is a charitable institute engaged in running educational services.
Assessment Year: 2018-19 Howard Memorial School ii) The original trust was created in the name of Howard Memorial English School, Dumdum but to fulfill the requirement of school affiliation with ICSC Board another PAN has been taken separately in the brand name of Howard Memorial School.
On perusal of the order of Ld. CIT(A) it appears to us that there was a delay in filing from no. 10B and due to this claim of exemption has been denied. The assessee has submitted that due to the mistake on the end of income tax department initially the assessee was confused and delayed in getting up accounts audited for filing 10B. His further submission is that after getting rectified order on 16.04.2018, the assessee approached another auditor and filed form 10B on 25.12.2019. According to the assessee, the delay in filing 10B was mainly in the technical mistake in certificate itself which has been rectified later. We have gone through the order passed by the Co- ordinate Bench of Kolkata and find that the Co-ordinate Bench, Kolkata in Manav Seva Trust (supra) has discussed this issue and held thus:
“3. We have considered the submissions by both the ld. A/R and ld. D/R and also perused the orders of ld. AO and the ld. CIT(A). Ld. A/R has relied on the case of Hari Gyan Pracharak Trust vs. DCIT in order dated 16.06.2023. In this case, the Coordinate Bench has held that since filing of Form-10B is merely a procedural requirement, any defect in that is curable. It is seen that the Hon'ble Orissa High Court in the case of Oneness Educational and Charitable Trust vs. Commissioner of Income-tax (Exemption) reported in [2024] 161 taxmann.com 544 (Orissa) has held that the oversight in not filing Form-10B within the due date was to be condoned and the exemption was to be allowed and granted. Also, the Hon'ble Telangana High Court in the case of Global Organization for Development vs. Commissioner of Income-tax (Exemption) reported in [2024] 162 taxmann.com 633 (Telangana) has held that the delay on the part of the assessee in submitting Form-10B was to be condoned and the matter remanded back to the file of the AO for passing appropriate order on merits. Similarly, the Hon'ble Bombay High Court in the case of Al Jamia Mohammediyah Education Society vs. Commissioner of Income-tax (Exemptions) reported in [2024] 162 taxmann.com 114 (Bombay) has held that where the assessee Trust belatedly submitted Form-10B, along with return, on account of oversight by the Chartered Accountant, the delay in filing of Form-10B deserves to be condoned. In fact, some relevant portions from the said order deserves to be extracted as under: “■ Admittedly, Petitioner is a charitable trust and had been filing its returns and Form 10B for AY 2015-16, for AY 2017-18 to AY 2021-22 within the due dates. On this ground alone, delay condonation application should have been allowed because the failure to file returns for AY 2016-17 could be only due to human error. Even in the impugned order, there is no allegation of mala fide. As held by the Gujarat High Court in Sarvodaya Charitable Trust v. ITO Assessment Year: 2018-19 Howard Memorial School (Exemption) [2021] 125 taxmann.com 75/278 Taxman 148, the approach in the cases of the present type should be equitious, balancing and judicious. Technically, strictly and liberally speaking, Respondent No.1 might be justified in denying the exemption by rejecting such condonation application, but an assessee, a public charitable trust with almost over thirty years, which otherwise satisfies the condition for availing such exemption, should not be denied the same merely on the bar of limitation especially when the legislature has conferred wide discretionary powers to condone such delay on the authorities concerned. [Para 6] ■ Moreover, the Petitioner does not appear to have been lethargic or lacking in bona fides in making the claim beyond the period of limitation which should have a relevance to the desirability and expedience for exercising such power. Such routine exercise of powers would neither be expedient nor desirable, since the entire machinery of tax calculation, processing of assessment and further recoveries or refunds, would get thrown out of gear, Page 3 of 5 I.T.A. No.: 940/KOL/2024 Assessment Year: 2018-19 Manav Seva Trust. if such powers are routinely exercised without considering its desirability and expedience to do so to avoid genuine hardship. [Para 7] ■ In a similar matter in Shree Jain Swetamber Murtipujak Tapagachha Sangh v. CIT (Exemptions) [2024] 161 taxmann.com114 (Bombay) was also a case where auditor had due to oversight not filed Form 10B. The Court held that the error on the part of auditor cannot be rejected but should be accepted as a reasonable cause shown by the trust management. In that case also, Petitioner did not suo moto realize its mistake and filed a condonation request only after Centralised Processing Centre (“CPC”) sent an intimation about non-filing of Form 10B. [Para 8] ■ Having considered the matter in its entirety, one is satisfied that the delay was not intentional or deliberate. Petitioner cannot be prejudiced on account of an ignorance or error committed by professional engaged by Petitioner. Respondent No.1 ought to have exercised the powers conferred. [Para 9] ■ In the circumstances, this Writ Petition has to be allowed and is hereby allowed in terms of prayer clause. ■ Since the delay has been condoned, Respondent shall process Petitioner’s returns in accordance with law by giving effect to this order on the basis that Form No.10B has been filed within time. [Para 11]”
Considering the discussions made above, the delay in filing of Form10B is hereby condoned and it is directed that the appellant be allowed exemption as would be due to him as per law. The ld. AO is directed accordingly.
In the result, the appeal filed by the assessee is allowed for statistical purposes.”
Assessment Year: 2018-19 Howard Memorial School 8. Keeping in view the above decision and considering the facts of the present case delay in filing form 10B is here by condoned. A.O is directed that the appellant be allowed exemption as would be due to him as per law. In the result, the appeal of the assessee is allowed for statistical purposes. Order is pronounced in the open court on 19th December, 2024
Sd/- Sd/- (Rajesh Kumar/राजेश कुमार) (Pradip Kumar Choubey /�द�प कुमार चौबे) Accountant Member/लेखा सद�य Judicial Member/�या�यक सद�य Dated: 19th December, 2024 SM, Sr. PS Copy of the order forwarded to: 1. Appellant- Howard memorial School, 77/1, Debinibash Road, Dumdum, 24 Parganas South-700074 2. Respondent – ITO(Exemption), Ward-1(4), Kolkata 3. Ld. CIT(A)-Addl/JCIT(A)-5, Mumbai 4. Ld. Pr. CIT- , Kolkata 5. DR, Kolkata Benches, Kolkata (sent through e-mail)