NNP EMPLOYEES COOPERATIVE CREDIT SOCIETY LTD.,NAGPUR vs. INCOME TAX OFFICER, WARD-1(4), NAGPUR

IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR “SMC” BENCH : NAGOUR [THROUGH VIRTUAL HEARING AT ITAT : PUNE] BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER I.T.A.No.68/NAG./2023 Assessment Year 2018-2019 NNP Employees Cooperative Credit Society Ltd., The Income Tax Officer, 0-Bhiwapurkar Chambers, Ward-4, MECL Bldg., Dr. vs. Yashwant Stadium, Babasaheb Ambedkar Bhavan, Dhantoli, Nagpur - 440 012 Seminary Hills, Nagpur. Maharashtra. Maharashtra. PAN AAAAN8555E (Appellant) (Respondent) For Assessee : Shri Abhay Agarwal, Advocate For Revenue : Shri Abhay Y. Marathe, Sr. DR Date of Hearing : 26.03.2024 Date of Pronouncement : 03.05.2024 ORDER

This assessee’s appeal for assessment year 2018-2019 arise against the National Faceless Appeal Centre [in short the “NFAC”] Delhi’s Din and Order No.ITBA/NFAC/S/250/2022- 23/1049759926(1) dated 14.02.2023, involving proceedings u/s.154 of the Income Tax Act, 1961 (in short “the Act”).

Heard both the parties. Case file perused.

2 ITA.No.68/NAG./2023 3. It further emerges that the instant issue is no more res integra for the precise reason that the Finance Act, 2021 had inserted the necessary amendment to this effect in sec.143(1)(a)(v) w.e.f. 01.04.2021 carrying prospective operation only whereas we are in assessment year 2018-2019. And that this tribunal’s recent coordinate bench order in ITA.No.62/NAG./2022 ITO vs. Nagpur Zilla Parishad Primary Shikshah Sahakari Sanstha Maryadit, Nagpur has rejected the Revenue’s very contentions as under :

“3. Learned CIT-DR vehemently reiterated the Revenue’s above extracted pleadings that the CIT(A) has erred in law and on facts in holding the assessee eligible for it’s sec.80P deduction despite the fact that it had not filed it’s return within the “due date” prescribed u/sec.139(1) of the Act. Mr. Kanojiya referred to sec.80AC (ii) that the same is in the nature of a mandatory provision which disentitles the assessee from claiming sec.80P deduction and therefore, the CPC’s processing dated 29.05.2020 herein had rightly rejected the assessee’s claim u/sec.143(1)(a)(v) of the Act.

4. We find no merit in the Revenue’s instant sole substantive grievance canvassed herein as sec.143(1)(a)(v); for the purpose of disallowing the impugned claim under Chapter- VIA of the Act; has been inserted by the Finance Act 2021 w.e.f. 01.04.2021 carries prospective effect only whereas the assessment year before us is assessment year 2019-2020 and that CPC’s processing had rejected the assessee’s claim on 3 ITA.No.68/NAG./2023 29.05.2020. That being the case, we conclude that the impugned disallowance by way of sec.143(1)(a)(v) processing is not sustainable in law. We accordingly decline the Revenue’s vehement arguments seeking to revive the sec.80P disallowance herein to the tune of Rs.3,01,74,039/- in very terms. Ordered accordingly.

5. This Revenue’s appeal is dismissed in above terms.”

Order pronounced in the open Court on 03.05.2024.