UKANI OPENCAST COALFIELD KARMACHARI SAHAKARI PATASANSTHA M UKANI,YAVATMAL vs. ASSISTANT DIRECTOR OF INCOME TAX, CPC, BANGALORE

[THROUGH VIRTUAL HEARING AT PUNE] BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER I.T.A.No.29/NAG./2022 Assessment Year 2018-2019 Ukani Opencast Coalfield Karmachari Sahakari The Assistant Director of Patsanstha M Ukani, Income Tax, CPC, At Ukani, Wani, Yavatmal. vs. Bangalore – 560 500 PIN – 445 304 Karnataka. PAN AAAAU4497J Maharashtra (Appellant) (Respondent) For Assessee : Shri Abhay Agrawal, Advocate For Revenue : Shri Abhay Y Marathe, Sr.DR Date of Hearing : 27.02.2024 Date of Pronouncement : 13.03.2024 ORDER PER SATBEER SINGH GODARA, J.M. This assessee’s appeal for assessment year 2018-2019, arises against the National Faceless Appeal Centre [in short the “NFAC”] Delhi’s Din and Order No. ITBA/NFAC/S/250/2021- 22/1038254038(1), dated 30.12.2021, involving proceedings u/s. 143(1) of the Income Tax Act, 1961 (in short “the Act”).

Heard Both the parties. Case file perused.

2 ITA.No.29/NAG./2022 Bangalore], have disallowed the assessee’s sec.80P deduction claim involving “processing” u/sec.143(1)(a)(v) of the Act. This is for the precise reason that the Finance Act, 2021 had in fact inserted the necessary amendment to this effect w.e.f. 01.04.2021 carrying prospective operation only whereas we are in assessment year 2018-2019.

“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 3 ITA.No.29/NAG./2022 assessment year before us is assessment year 2019-2020 and that CPC’s processing had rejected the assessee’s claim on 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.