TARASAFE INTERNATIONAL PRIVATE LIMITED,KOLKATA vs. DDIT, CPC,, BENGALURU

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ITA 627/KOL/2024Status: DisposedITAT Kolkata03 October 2024AY 2023-24Bench: Shri Sanjay Garg (Judicial Member), Shri Rakesh Mishra (Accountant Member)4 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 late filing of Form 10DA does not disentitle the assessee from claiming deduction under Section 80JJAA if the form was available to the AO before the assessment proceedings concluded. The issue is covered by the Supreme Court's decision in CIT vs. G. M. Knitting Industries Pvt. Ltd.

What were the facts?

The assessee filed Form 10DA late, after the due date but before the AO processed the return. The AO disallowed the deduction under Section 80JJAA due to the late filing of the audit report.

What were the issues?

Whether late filing of audit report in Form 10DA disentitles the assessee from claiming deduction under Section 80JJAA. Whether the principles for exemption under Chapter III are applicable to deductions under Chapter VIA.

Which sections of the Income-tax Act were involved?

Section 80JJAA,Section 250,Section 143(1)(a)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, “A” BENCH KOLKATA

Before: Shri Sanjay Garg & Shri Rakesh Mishra

Assessment Year: 2023-24 Tarasafe International private Limited ..….......…....……….... Appellant C/o Dutta properties, Budge Budge Trunk road, Gobindpur, Kolkata, West Bengal-700141. (PAN: AADCT0645E) vs. Deputy Director of Income Tax ........................…..…..... Respondent CPC, Bengaluru. Appearances by: Shri Mukesh Kumar Patawari, FCA appeared on behalf of the appellant. Shri Raja Sengupta, Addl. CIT, Sr. DR, appeared on behalf of the Respondent. Date of concluding the hearing :July 04, 2024 Date of pronouncing the order :October 03, 2024 आदेश / ORDER संजय गग�, �याियक सद�य �ारा/ Per Sanjay Garg, Judicial Member: The present appeal has been preferred by the assessee against the order dated 29.02.2024 of the Ld. Commissioner of Income Tax (Appeals) ADDL/JCIT(A)-5, Mumbai (hereinafter referred to as the “Ld. CIT(A)” passed u/s. 250 of the Income-tax Act, 1961 (hereinafter referred to as the “Act”).

2.

The short issue involved in this appeal is as to whether the late filing of audit report in Form 10DA would disentitle the assessee from claiming deduction u/s. 80JJAA of the Act, when the said Form 10DA was available to the Ld. AO at the time of assessment proceedings. The assessee in this case filed the Form 10DA on 27.10.2023 as against the due date of 30.09.2023 but, the same was available to the AO at the time of processing the return of income as the notice u/s. 143(1)(a) of the Act was issued by the CPC to the assessee on 23.11.2023.

3.

The issue is squarely covered by the decision of Hon’ble Supreme Court in the case of CIT, Maharashtra Vs. G. M. Knitting Industries Pvt. Ltd. [2016]12 SCC 272, wherein the Hon’ble Supreme Court has held that, even though it is necessary to file certificate in Form 10CCB along with the return of income, but even if the same has not been filed with the return of income, but the same was filed before the final order of assessment was made, the assessee was entitled to claim deduction u/s. 80-IB of the Act.

4.

so far as the reliance of the ld. DR on the another decision of the Hon’ble Supreme Court in the case of Pr. CIT-III, Bangalore & anr. Vs. M/s. Wipro Ltd. reported in [2022] 446 ITR 1 (SC) is concerned, it is to be observed that the said case is relating to the claim of exemption u/s. 10B falling under Chapter III of the I. T. Act. However, the claim of the assessee in the case in hand is u/s. 80JJAA of the Act under Chapter VIA of the Act. The Hon’ble Supreme Court in para 11 of the judgment in the case of M/s. Wipro Ltd. (supra) has clarified the position that the exemption provisions are to be strictly adhered to whereas the decision of the Hon’ble Supreme Court in the case of G. M. Knitting Industries Pvt. Ltd. (supra) is relating to deduction provisions u/s. VA of the Act the relevant para 11 of the order of the Hon’ble Supreme Court in the case of M/s. Wipro Ltd. (supra) is reproduced below:

“11. Now so far as the reliance placed upon the decision of this court in the case of G. M. Knitting Industries Pvt. Ltd. (supra), relied upon by the learned counsel appearing on behalf of the assessee is concerned, section 10B(8) is an exemption provision which cannot be compared with claiming an additional depreciation under section 32(1)(ii-a) of the Act. As per the settled position of law, an assessee claiming exemption has to strictly and literally comply with the exemption provisions. Therefore, the said decision shall not be applicable to the facts of the case on hand, while considering the exemption provisions. Even otherwise, Chapter III and Chapter VIA of the Act operate in different realms and principles of Chapter III, which deals with “income which do not form a part of total income”, cannot be equated with mechanism provided for deductions in Chapter VIA, which deals with “deductions to be made in computing total income”. Therefore, none of the decisions which are relied upon on behalf of the assessee on interpretation of Chapter VIA shall be applicable while considering the claim under section 10B(8) of the I. T. Act.” In view of this, the issue is squarely covered in favour of the assessee by the decision of the Hon’ble Supreme Court in the case of G. M. Knitting Industries Pvt. Ltd. (supra) the impugned order of the Ld. CIT(A) is, therefore, set aside and the AO is directed to grant deduction to the assessee u/s. 80JJAA of the Act as claimed. The appeal of the assessee stands allowed.

5.

In the result, the appeal of the assessee stands allowed.

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