Textile Development Foundation, Solapur vs. Deputy Commissioner of Income Tax, Pune
In the result, the appeal filed by the assessee is allowed
ITA 887/PUN/2024[2020-21]Status: DisposedITAT Pune29 Nov 2024AY 2020-21
Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
For Appellant: Shri Pramod S. Shingte
Section 11Section 12ASection 143(1)
worthwhile to mention here that to claim the benefit of exemption u/s 11 & 12 the assessee was required as per section 12(1)(b)(ii) to furnish the audit report before the specified date referred to in section 44AB of the IT Act. As per section 44AB, Explanation
(ii ... furnished by the assessee prior to one month of the due date for furnishing the return of income, therefore, the compliance of section 12(1)(b)(ii) r.w.s. 44AB, Explanation (ii) was very well made by the assessee and accordingly the order passed by Ld.
Addl./JCIT(A)-1, Jaipur
