PUNJAB AGRICULTURAL UNIVERSITY,LUDHIANA vs. CIT (EXEMPTION), CHANDIGARH
What did the Tribunal hold?
The Tribunal condoned the significant delay in filing the appeals, citing the counsel's mistake and the assessee's bonafide belief. The Tribunal allowed the exemption claim under Section 10(23C)(iiiab) for both assessment years, holding that the conditions regarding audit reports and registration were not applicable.
What were the facts?
The assessee's appeals for AY 2018-19 and 2019-20 were filed late by over 600 days. The delay was attributed to the previous counsel misleading the assessee about the pending appeals and the assessee's lack of knowledge in tax matters.
What were the issues?
Whether the delay in filing appeals due to counsel's error should be condoned, and whether the assessee is entitled to exemption under Section 10(23C)(iiiab) despite a mistake in mentioning the section in the return.
Which sections of the Income-tax Act were involved?
Section 10(23C)(iiiab)
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Cases cited in this judgment(6)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- Manoj Ahuja (Minor) & ANR. v. Inspecting Assistant Commissioner17 citing150 ITR 696 · 1984 · HC
- Chirag P. Thummar v. Principal Commissioner of Income Tax11 citing159 Taxmann.com 1628 · 2024 · ITAT
- Sudershan Auto and General Finance v. CIT10 citing60 ITD 177 · ITAT
- CIT (International Taxation) v. Heidrick and Struggles Inc.7 citing461 ITR 33 · 2024 · HC · Read judgment
- Income Tax Officer v. Meghalaya Bonded Warehouse, ITAT Gauhati Bench7 citing60 ITD 219 · 1997 · ITAT
- CG Paul & Co. v. Income Tax Officer, ITAT Cochin Bench6 citing52 ITD 276 · 1994 · ITAT
Heard together (2 matters)
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आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘B’, CHANDIGARH BEFORE SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER & SHRI PARESH M. JOSHI, JUDICAL MEMBER आयकर अपील सं./ ITA No. 661/CHD/2024 "नधा"रण वष" / Assessment Year : 2018-19 Punjab Agriculture University, Vs. Dy. Commissioner of बनाम Thapar Hall, Income Tax (Exemptions), Ferozepur Road, Chandigarh Ludhiana "थायी लेखा सं./PAN No: AAABP0216H अपीलाथ"/ APPELLANT ""यथ"/ REPSONDENT & आयकर अपील सं./ ITA No. 492/CHD/2024 "नधा"रण वष" / Assessment Year : 2019-20 बनाम Income Tax (Exemptions), Ferozepur Road, Chandigarh Ludhiana "थायी लेखा सं./PAN No: AAABP0216H अपीलाथ"/ APPELLANT ""यथ"/ REPSONDENT (Hybrid Hearing ) "नधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate, राज"व क" ओर से/ Revenue by : Smt. Kusum Bansal, CIT DR सुनवाई क" तार"ख/Date of Hearing : 09.12.2024 उदघोषणा क" तार"ख/Date of Pronouncement : 18.12 .2024 आदेश/Order Per Krinwant Sahay, A.M.:
The appeal in these cases have been filed by the Assessee against the order dated 09.05.2022 for assessment year 2018-19 order
661 & 492-Chd-2024 – Punjab Agricu
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