MAVELIKARA AIDED SCHOOL EMPLOYEES CO-OP SOCIETY LTD,MAVELIKARA vs. ITO WARD 1, THIRUVALLA

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ITA 974/COCH/2022Status: DisposedITAT Cochin09 October 2023AY 2019-20Bench: Shri Sanjay Arora (Accountant Member), Shri Manomohan Das (Judicial Member)3 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that denying deduction under section 80P at the processing stage under section 143(1)(a)(ii) for belated filing was a mistake of law. Such an adjustment was not maintainable under section 143(1)(a)(ii) prior to the amendment on 01.04.2021.

What were the facts?

The assessee, a co-operative society, filed its return belatedly. The Income Tax Officer processed the return under section 143(1)(a) and denied deduction under section 80P due to the belated filing, citing section 80AC. The assessee's rectification application and subsequent appeal were rejected.

What were the issues?

Whether disallowance of deduction under section 80P at the processing stage under section 143(1)(a)(ii) is permissible for belated filing, considering section 80AC and the amendments to section 143(1)(a).

Which sections of the Income-tax Act were involved?

Section 80P,Section 80AC,Section 143(1)(a),Section 139(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Sanjay Arora, AM &Shri Manomohan Das, JM

Hearing: 11.09.2023

O R D E R

Per Sanjay Arora, AM:

1.

This is an appeal by the Assessee directed against the Order dated 28.09.2022 by the Commissioner of Income Tax (Appeals), Income Tax Department (NFAC, Delhi), dismissing the assessee’s appeal contesting the order under section 154 of the Income Tax Act, 1961 (‘the Act’ hereinafter), dated 12.03.2021rejecting it’s rectification application in respect of the processing of its return u/s.143(1)(a) dated 22.12.2020for assessment year (AY) 2019-2020

2.

The brief facts of the assessee’s case are that it was denied deduction u/s.80P of the Act while processing its return u/s.143(1)(a) in view of sec.80AC; the return having been filed belatedly on 10.11.2020, i.e., as against the due date 31.8.2019, by which date it ought to have been in terms of sec.80AC, for a valid claim, inter alia, u/s.80P. The assessee’s rectification application seeking deletion of disallowance was also rejected inasmuch as there was no mistake apparent from the record in the Intimation u/s.143(1)(a), which stands confirmed in first appeal for the same reason.

(AY 2019-2020) Mavelikara Aided School Employees’ Co-op So.Ltd. v. ITO 3. We have heard the parties before us, and perused the material on record. The issue arising is if the Revenue has, in denying deduction u/s. 80P on processing of the assessee’s return for the year, furnished beyond the time specified therefor u/s. 139(1), i.e., in view of s. 80AC, mandating the said furnishing in time as a pre-requisite for a valid claim under, inter alia, s. 80-P, committed any mistake, as claimed by the assessee, or not. The terms of s. 80AC, on which the Revenue relies, are explicit and unambiguous. So, however, is the case with s. 143(1)(a) under which the impugned processing of the assessee’s return has been carried out. Section 143(1)(a)(ii), applied in the instant case, reads as under: Assessment. 143. (1) Where a return has been made under section 139, or in response to a notice under sub- section (1) of section 142, such return shall be processed in the following manner, namely:— (a) the total income or loss shall be computed after making the following adjustments, namely:— (i) any arithmetical error in the return; (ii) an incorrect claim, if such incorrect claim is apparent from any information in the return; (iii) disallowance of loss claimed, if return of the previous year for which set off of loss is claimed was furnished beyond the due date specified under sub-section (1) of section 139; (iv) disallowance of expenditure indicated in the audit report but not taken into account in computing the total income in the return; (v) disallowance of deduction claimed under sections 10AA, 80-IA, 80-IAB, 80-IB, 80- IC, 80-ID or section 80-IE, if the return is furnished beyond the due date specified under sub-section (1) of section 139; or (vi) addition of income appearing in Form 26AS ..,,: Provided that no such adjustments shall be made unless an intimation is given to the assessee of such adjustments either in writing or in electronic mode: Provided further that the response received from the assessee, if any, shall be considered before making any adjustment, and in a case where no response is received within thirty days of the issue of such intimation, such adjustments shall be made:

The Cochin Bench of the Tribunal has, vide a detailed order in Kollad SCBank Ltd. & Ors. v. ITO(in dated 25.9.2023), found the adjustment u/s.143(1)(a)(ii) as not maintainable, as indeed u/s. 143(1)(a)(v) where the same is 2

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