TANALUR SERVICE CO-OP BANK LTD,MALAPPURAM vs. THE ACIT, GHAZIABAD

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ITA 216/COCH/2023Status: DisposedITAT Cochin25 September 2024AY 2017-18Bench: Shri Satbeer Singh Godara (Judicial Member), Shri Amarjit Singh (Accountant Member)2 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that there was a reasonable cause for the belated filing of the tax audit report due to procedural approvals under state cooperative law. Consequently, the penalty under Section 271B was deleted.

What were the facts?

The assessee, Tanalur Service Co-operative Bank Limited, filed its tax audit report belatedly. The lower authorities levied a penalty under Section 271B for this delay.

What were the issues?

Whether the delay in filing the tax audit report was due to a reasonable cause, thereby warranting deletion of the penalty under Section 271B.

Which sections of the Income-tax Act were involved?

Section 271B,Section 273B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Respondent: Smt. V. Swarnalatha, Sr. D.R
Hearing: 12.08.2024

Heard together (2 matters)

ITA No.216 /Coch/2023
SA No. 37 /Coch/2023

Read from the judgment's own cause title. This page is filed under one of them.

SA No. 37 /Coch/2023 Assessment Year: 2017-18 Tanalur Service Co-operative Bank The Assistant Commissioner of Limited, Service Bank Building v. Income-tax Tanalur, Malappuram – 676 307. Kozhikkode. PAN : AADAT8161F. (Appellant/Applicant) (Respondent) Appellant by : ------- None ------ Respondent by : Smt. V. Swarnalatha, Sr. D.R. Date of Date of Hearing : 12.08.2024 Pronouncement : 25.09.2024 O R D E R Per Bench : This assessee’s appeal for A.Y. 2017-18 arises against the National Faceless Appeal Centre, Delhi [CIT(A)]’s DIN & Order No. ITBA/NFAC/S/250/2022-23/1049296204(1) dated 31.01.2023 in proceedings u/s. 250 of the Income Tax Act, 1961 (the Act). It has also filed Stay Application SA No. 37/Coch/2023 seeking to restrain the department from recovering the corresponding demand as well.

2.

It transpires during the course of hearing that both the lower authorities have levied s. 271B penalty of Rs. 1,50,000/- on the assessee on account of the fact that it had not filed its tax audit report well within the stipulated due date, i.e., 07.11.2017 which forms subject matter of adjudication in the main case herein.

& SA No.37/Coch/2023 Tanalur SCB Limited.

3.

Learned D.R. is fair enough in not disputing the clinching fact that the assessee had duly filed the said audit report on 06.02.2018 which got approved/finalised only on 22.10.2017. The corresponding intervening period from 24.10.2017 to 06.02.2018 could not be held to be unreasonable given the fact that the assessee is governed by various procedural approvals under the state cooperative law. We accordingly hold that there exists a “reasonable” cause for the assessee in filing it tax audit report belatedly in view of these facts and circumstances within the meaning of s. 273B of the Act. We accordingly delete the impugned section 273B penalty. The assessee’s stay application SA No. 37/Coch/2023 is rendered infructuous.

4.

This assessee’s appeal SA No. 37/Coch/2023 is dismissed as infructuous therefore. A copy of this common order be placed in the respective case files. Order pronounced in the open court on this 25th Day of September, 2024.

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