PRASHANT JAISWAL,KOLKATA vs. ACIT, CPC, BANGALURU

PDF · subscribers
ITA 687/KOL/2024Status: DisposedITAT Kolkata15 July 2024AY 2020-21Bench: Ld. CIT(A) where the appeal of the Assessee was dismissed without considering the merits of the case, since assessee had failed to appear before the Ld. CIT(A) and the appeal of the Assessee was dismissed. Dissatisfied with the above order, the Assessee is in appeal before this Tribunal stating the various grounds of appeal. However, the main grievance of the Assessee is relating to disallowance of share profit of partnership firm amounting to Rs.11,71,629/- which is exempt under Section 104 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 the assessee's claim for exemption of share of profit from a partnership firm under Section 10(2A) was valid and should have been allowed. The orders of the AO and CIT(A) were found to be incorrect.

What were the facts?

The assessee claimed exemption for share of profit from a partnership firm under Section 10(2A) of the Income Tax Act. The Assessing Officer (AO) did not consider this claim in the intimation under Section 143(1), increasing the assessee's taxable income. The CIT(A) dismissed the appeal for non-appearance.

What were the issues?

Whether the assessee is entitled to claim exemption for share of profit from a partnership firm under Section 10(2A) and whether the AO and CIT(A) erred in not considering this claim.

Which sections of the Income-tax Act were involved?

Section 10(2A),Section 143(1),Section 250,Section 234A,Section 234B,Section 234C,Section 234F

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC”BENCH KOLKATA

For Appellant: Shri Prashant Jaiswal, C.A
For Respondent: Shri Raman Garg, Addl. CIT

Per Shri Sonjoy Sarma, Judicial Member:

1.

This appeal filed by the assessee pertaining to the Assessment Year (in short ‘AY’) 2020-21 is directed against the order passed u/s 250 of the Income Tax Act, 1961 (in short the ‘Act’) by the Commissioner of Income-tax (Appeals), Gwalior, dated 21.02.2024 arising out of intimation dated 12.10.2021, under Section 143(1) of the Act. 2. Brief facts of the case are that the Assessee is an individual filed its return of income for the Assessment Year 2020-21 by declaring total income of Rs.

Prashant Jaiswal 4,96,850/- and after filing of the said return of income intimation under Section 143(1) of the Act was issued by the Ld. AO where he did not consider the claim of assessee in respect of share of profit from partnership firm which is exempted under Section 10(2A) of the Act of Rs. 11,31,629/- as claimed by the Assessee due to which the income of the assessee increased to the extent of Rs. 11,71,269/-. Aggrieved by the above order, Assessee went in appeal before Ld. CIT(A) where the appeal of the Assessee was dismissed without considering the merits of the case, since assessee had failed to appear before the Ld. CIT(A) and the appeal of the Assessee was dismissed. Dissatisfied with the above order, the Assessee is in appeal before this Tribunal stating the various grounds of appeal

. However, the main grievance of the Assessee is relating to disallowance of share profit of partnership firm amounting to Rs. 11,71,629/- which is exempt under Section 10(2A) of the Act, which was not considered by the AO as well as the CIT(A) while passing the impugned order. The Ld. AR in order to substantiate its claim furnished the copy of ITR-3 by showing the details of the income from partnership firm i.e. Desai Haribhakti and Co. along with details of PAN No. AACFD3614K. Ld. AR also brought to our notice that intimation under Section 143(1) of the Act, the Assessee has duly claimed the shares of profit from firm of Rs. 11,71,629/-. However, the Ld. AO, CPC without assigning any reasons disallowed the claim of the Assessee under Section 143(1) of the Act. Therefore, the claim of the Assessee needed to be allowed by this Tribunal by setting aside the impugned order by allowing the claim of the assessee.

3. On the other hand, the Ld. DR supported the order of the authorities below. However, he could not controvert the fact as stated by Authorised Representative for the Assessee. We have heard both the parties and perused the material available on record. We find that the exempt income claimed by the Assessee earned from share profit from partnership firm is amounting to Rs. 11,71,629/- which is allowable under Section 10(2A) of the Act. Therefore, the view taken by both the authorities below was not correct on the issue 2 Prashant Jaiswal involved in the appeal. We after perusing the material available on record and examining the facts of the case, we find that alleged addition made by A.O. as well as sustaining the order of A.O. by Ld. CIT(A) is not correct. Accordingly, we direct the A.O. to allow the claim of assessee as claimed under Section 10(2A) of the Act of Rs. 11,71,629/- as on exempt income. Since, we allowed the claim of the Assessee, therefore, levy of the interest under Section 234A, 234B, 234C ad 234F does not arise and as such consequential addition are also hereby deleted.

4.

In the result, the appeal of the Assessee is allowed.

Kolkata, the 15th July, 2024.

More judgments on Section 10(2A)

All 173 judgments and leading authorities on Section 10(2A) →

Recent GST High Court judgments

Search GST case law →