Section 80AC of the Income Tax Act

The decision most relied on for Section 80AC is AA520 Veerappampalayam Primary Agricultural Cooperative Credit Society Ltd. v. Deputy Commissioner of Income Tax (138 Taxmann.com 571), cited in 78 of the 666 judgments on BharatTax that turn on this section.

Leading authorities on Section 80AC

AA520 Veerappampalayam Primary Agricultural Cooperative Credit Society Ltd. v. Deputy Commissioner of Income Tax
138 Taxmann.com 571 · 2022 · High Court
78
citing judgments

The Centralized Processing Centre (CPC) can deny deductions claimed under Chapter VI-A, such as Section 80P, during the processing of a return under Section 143(1) if conditions for claiming such deductions, including filing the return by the due date as per Section 80AC, are not met.

Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham v. CIT
459 ITR 730 · 2023 · High Court
76
citing judgments

Timely filing of the income-tax return under section 139(1) is a mandatory condition for claiming deductions under Chapter VI-A, including section 80P, especially for Assessment Years 2018-19 onwards due to the amendment to section 80AC. Such deductions are not allowable if the return is filed belatedly or in response to a section 148 notice.

EBR Enterprises v. Union of India
107 Taxmann.com 220 · 2019 · High Court
69
citing judgments

Deductions under Chapter VI-A (e.g., Sections 10B, 10BA) and other specified provisions are not allowable if the claim is not explicitly made in the return of income as mandated by Section 80A(5). Such a claim cannot be subsequently entertained during assessment proceedings or even during revision proceedings under Section 264.

Chirakkal Service Co-Operative Bank Ltd. Kannur v. CIT
68 Taxmann.com 298 · 2016 · High Court
62
citing judgments

A deduction under Section 80P can be claimed by an assessee even if the return of income is filed belatedly under Section 139(4), provided a return has been filed.

Chirakkal Service Co- Operative Bank Ltd. v. CIT
111 Taxmann.com 49 · 2019 · Reported
45
citing judgments

An adjustment under section 143(1)(a)(ii) or (v) of the Income-tax Act cannot be made without affording the assessee an opportunity to explain their case, as considerations like Section 80AC(ii) do not fall within the scope of adjustments permissible at the section 143(1) stage.

Lanjani Co-Operative Agri Service Society Ltd. (CPC) v. DCIT
146 Taxmann.com 468 · 2023 · ITAT
33
citing judgments

Adjustments under section 143(1)(a)(ii) cannot be made if the assessee's case is allowable on facts. The Assessing Officer or CPC cannot exercise powers under section 143(1) to make adjustments contrary to the facts allowable to the assessee, even when considering amended sections like 80AC.

Ultratech Cement Ltd. v. Additional Commissioner of Income Tax
408 ITR 500 · 2018 · High Court
32
citing judgments

A tribunal can exercise its discretion to admit an additional ground of appeal, even if raised for the first time, provided it considers the facts and circumstances of the case.

Nileshwar Rangekallu Chethu Vyavasaya Thozhilali Sahakarana Sangham v. CIT
152 Taxmann.com 347 · 2023 · High Court
31
citing judgments

A claim for deduction under section 80P must be made in a valid return filed within the timelines prescribed by the Act (prior to April 1, 2018, this included sections 139(1), 139(4), 142(1), or 148; post-amendment, only section 139(1) is accepted). Statutory benefits like this deduction require strict adherence to legal conditions.

Gopal and Sons (HUF) v. Commissioner of Income-tax, Kolkata-XI
77 Taxmann.com 71 · 2017 · Supreme Court
31
citing judgments

Section 2(22)(e) of the Income Tax Act applies if a shareholder has a substantial interest in a company that receives a loan, making the loan amount a deemed dividend.

CIT v. Impact Containers Pvt. Ltd.
367 ITR 346 · 2014 · High Court
27
citing judgments

Section 2(22)(e) cannot be applied where the assessee is not a shareholder of the lending company, as its purpose is to prevent tax avoidance by distributing company profits as loans to shareholders.

Judgments on Section 80AC

Shri Sant Sena Maharaj Nabhik Samajachi Nagari Sahakari Patsanstha, Maryadit, Jalgaon vs. Income Tax Officer, Wrd-1(4), Jalgaon

The appeal of the assessee is DISMISSED

ITA 841/PUN/2023[2019-20]Status: DisposedITAT Pune01 Sept 2023AY 2019-20

Bench: Shri Satbeer Singh Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 841/Pun/2023 निर्धारण वषा / Assessment Year : 2019-20 Shri Sant Sena Maharaj Nabhik Samajachi Nagari Sahkari Patsanstha Maryadit, Behind Shani Mandir, Radhabai Chal, Chalisgaon – 424 101 Pan: Aabas8462N . . . . . . . अपीलार्थी / Appellant बिधम / V/S Income Tax Officer- 1(4), Jalgaon . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee By : Shri Abhay Avachat [‘Ld. Ar’] Revenue By : Shri R Y Balawade [‚Ld. Dr] सुनवाई की तारीख / Date Of Conclusive Hearing : 10/08/2023 घोषणा की तारीख / Date Of Pronouncement : 01/09/2023 आदेश / Order Per G. D. Padmahshali, Am; The Present Appeal Instituted U/S 253(1) Of Income-Tax Act, 1961 [‘The Act’ Hereafter] Challenges Din & Order No. Itba/Nfsc/S/250/2023- 24/1052715471(1) Dt. 10/05/2023 Passed U/S 250 Of The Act By National Faceless Appeal Centre, Delhi [‘Nfac’ Hereafter].

For Appellant: Shri Abhay Avachat [‘Ld. AR’]For Respondent: Shri R Y Balawade [‚Ld. DR]
Section 139Section 139(4)Section 143(1)Section 143(1)(a)Section 154Section 246A(1)(c)Section 250Section 253(1)Section 80Section 80P

The Tamilnadu Secretariat Staff Cooperative Society Limited, Chennai vs. ITO, Non Corporate Ward-12(1), Chennai

In the result, the appeal of the assessee is allowed for statistical purpose

ITA 473/CHNY/2023[2018-19]Status: DisposedITAT Chennai30 Aug 2023AY 2018-19

Bench: Shri Manoj Kumar Aggarwal & Shri Manomohan Dasआयकर अपील सं./Ita No.473/Chny/2023 िनधा'रण वष' /Assessment Year: 2018-19 The Tamilnadu Secretariat Staff The Income Tax Officer, Co-Operative Society Ltd., Vs. Non Corporate Ward-12(1), Secretariate Society, Chennai. Fort St. George, Chennai – 600 009. [Pan: Aaeat-7101-N] (अपीलाथ*/Appellant) (+,थ*/Respondent) अपीलाथ* की ओर से/ Appellant By : Shri Reddy Prakash, Ca – Ld. Ar +,थ* की ओर से /Respondent By : Shri P. Sajit Kumar, Jcit – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 22.08.2023 घोषणा की तारीख /Date Of Pronouncement : 30.08.2023 आदेश / O R D E R Per Manomohan Das, J.M: Aforesaid Appeal By Assessee For Assessment Year (Ay) 2018- 19 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 14-11-2022 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) Of The Act On 12-04-2021. The Subject Matter Of The Appeal Is The Denial Of Deduction U/S 80P Of The :- 2 -: Act For Late Filing Of Return Of Income Beyond Due Date U/S 139(1)

For Appellant: Shri Reddy Prakash, CA – Ld. ARFor Respondent: Shri P. Sajit Kumar, JCIT – Ld. Sr
Section 139(1)Section 143(3)Section 80ASection 80P

Kalaimagal Educational Society, Cuddalore vs. ADIT, CPC, Bangalore

The appeal stand allowed for statistical purposes

ITA 971/CHNY/2022[2019-2020]Status: DisposedITAT Chennai01 Jun 2023AY 2019-2020

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./Ita No.971/Chny/2022 (िनधा1रणवष1 / Assessment Year: 2019-20) Kalaimagal Educational Society Adit बनाम/ 58, Valayalkara Street, Cpc Kattumannarkoil Post, Bengaluru. Vs. Kattumannarkoiltaluk, Cuddalore-608 301. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aaatk-7158-D (अपीलाथ"/Appellant) : ("#थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. N.V.Lakshmi (Advocate) - Ld Ar "#थ"कीओरसे/Respondent By : Shri P.Sajit Kumar (Jcit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 31-05-2023 घोषणाकीतारीख/Date Of Pronouncement : 01-06-2023 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aggrieved By Denial Of Deduction U/S 11 / 12 As Applicable To A Charitable Trust, The Assessee Is In Further Appeal Before Us. From The Record, It Could Be Seen That Cpc Has Denied The Deduction While Processing The Return Of Income U/S 143(1) In View Of The Fact That The Assessee Did Not File Audit Report In Form No.10B Before Due Date Of Return Of Income. During Appellate Proceedings, The Assessee Erroneously Mentioned Sec.80P In The Grounds Of Appeal. The Ld.

For Appellant: Ms. N.V.Lakshmi (Advocate) - Ld ARFor Respondent: Shri P.Sajit Kumar (JCIT) – Ld. Sr. DR
Section 11Section 119(2)(b)Section 143(1)Section 80ASection 80P