MAHARISHI EDUCATION CORPORATION PRIVATE LIMITED,DELHI vs. ITO WARD- 16(1), DELHI

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ITA 2639/DEL/2025Status: DisposedITAT Delhi24 October 2025AY 2021-22Bench: SHRI VIKAS AWASTHY (Judicial Member)3 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that since the assessee opted for taxation under Section 115BAA, the applicable rate of tax for the total income, including Long Term Capital Gain, is 22%. The order of the CIT(A) upholding this rate was confirmed.

What were the facts?

The assessee company opted for taxation under Section 115BAA of the Income Tax Act, 1961. For AY 2021-22, the assessee declared Long Term Capital Gain and calculated tax at 20% as per Section 112. The AO recomputed the tax at 22% as per Section 115BAA.

What were the issues?

Whether the rate of tax on Long Term Capital Gain is 20% under Section 112 or 22% under Section 115BAA when the assessee has opted for taxation under Section 115BAA.

Which sections of the Income-tax Act were involved?

Section 115BAA,Section 112,Section 143(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “SMC”, DELHI

Hearing: 29/07/2025

(A.Y. 2021-22) Maharishi Education Corporation P. Ltd., DGL-121, First Floor, DLF The Galleria, Mayur Vihar, ...... अपीलाथ�/Appellant Phase-1, Delhi 110091 PAN: AACCM-5225-G बनाम Vs. Income Tax Officer, Ward-16(1), ..... �ितवादी/Respondent CR Building, Delhi अपीलाथ� �ारा/Appellant by : Shri Deepak Jain, Chartered Accountant �ितवादी�ारा/Respondent by : Ms. Sudha Gupta, Sr. DR सुनवाई क� ितिथ/ Date of hearing : 29/07/2025 घोषणा क� ितिथ/ Date of pronouncement : : 24/10/2025 आदेश/ORDER

PER VIKAS AWASTHY, JM:

1.

This appeal by the assessee is directed against the order of Additional/Joint Commissioner of Income Tax (Appeals)-1, Nashik [in short ‘the CIT(A)’] dated 07.03.2025, for Assessment Year 2021-22.

2.

The solitary issue raised by the assessee in appeal is rate of tax applied by the Assessing Officer (AO) u/s. 115BAA of the Income Tax Act,1961(hereinafter referred to as ‘the Act’). As per the assessee, the rate of tax applicable is 20% as prescribed u/s. 112 of the Act, whereas, the AO has held that the tax on Long Term Capital Gain as per section 115BAA of the Act is @22%.

3. The assessee is a domestic company. The assessee exercised an option u/s. 115BAA of the Act by filing Form 10IC for Financial Year 2019-20 and subsequent (AY 2021-22) years. The assessee filed its return of income for the impugned assessment year declaring income of Rs.14,98,150/- consisting of loss of Rs.20,263/- and Long Term Capital Gain of Rs.15,18,414/- on sale of land. The assessee calculated tax @20% as per the provisions of section 112 of the Act and paid the tax accordingly. The return of the assessee was processed u/s. 143(1)of the Act on 30.12.2023 and an additional demand of Rs.59,973/- was raised after re-computation of tax @22% on the returned income. The assessee filed appeal before the CIT(A) assailing rate of tax @22%. The short contention of the assessee is that on Long Term Capital Gain, the rate of tax should be 20% as provided u/s. 112 of the Act.

3.

Both sides heard. The solitary dispute in the instant appeal is the rate of tax applicable. According to the Revenue, since, the assessee has opted for taxation u/s. 115BAA of the Act, the rate of tax applicable for the impugned assessment year is 22%. Whereas, according to the assessee the rate of tax applicable on Long Term Capital Gain should be 20%. Admittedly, the assessee has opted for taxation u/s. 115BAA of the Act, hence, the rate of tax applicable in respect of total income of the assessee company is 22%. Hence, I find no reason to interfere with order of the CIT(A). Consequently, the same is upheld.

4.

In the result, appeal of the assessee is dismissed. Order pronounced in the open court on Friday the 24th day of October, 2025.

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