Income Tax Appellate Tribunal - Chennai
Krishnaswamy Balasubramanian Shri ... vs Ito, Che-W-(511)-(91), Chennai on 6 May, 2024
आयकर अपीलीय अिधकरण "ए" ायपीठ चे ई म।
IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, CHENNAI माननीय ी मनोज कुमार अ वाल ,ले खासद# एवं माननीय ी मनु कुमार िग&र, ाियक सद# के सम'।
BEFORE HON'BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON'BLE SHRI MANU KUMAR GIRI, JM आयकरअपील सं ./ ITA No.469/Chny/2024 (िनधा(रण वष( / Assessment Year: 2020-21) Mr.Krishnaswamy Balasubramanian Shri ITO Ganesh बनाम/ CHE-W-(511)-(91), No.15, Rail Nagar, Vs. Chennai.
Medical College Road, Thanjavur - 613 004. थायीले खासं ./जीआइआ रसं ./PAN/GIR No. CTDPS-2722-P (अपीलाथ /Appellant) : ( थ / Respondent) अपीलाथ कीओरसे / Appellant by : None थ कीओरसे /Respondent by : Shri AR V Sreenivasan (Addl.CIT) - Ld. Sr. DR सु नवाईकीतारीख/Date of Hearing : 30-04-2024 घोषणाकीतारीख /Date of Pronouncement : 06-05-2024 आदे श / O R D E R Manoj Kumar Aggarwal (Accountant Member)
1. Aforesaid appeal by assessee for Assessment Year (AY) 2020-21 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 30-11-2023 in the matter of an intimation issued by CPC u/s 143(1) of the Act on 24-12-2021. At the time of hearing none appeared for the assessee. The registry has noted delay of 23 days in the appeal. Considering the period of delay, the delay is condoned and we proceed for adjudication of appeal on merits.
22. The assessee was denied Foreign Tax Credit of Rs.63,928/- in view of the fact that the assessee filed applicable Form No.67 after due date of furnishing of return of income u/s 139(1). The ld. CIT(A) confirmed the same on the ground that intimation order was passed on 24-12-2021 whereas the assessee filed this form on 03-01-2022. Aggrieved, the assessee is in further appeal before us.
3. We find that this issue is squarely covered by the decision of Hon'ble High Court of Madras in the case of Duraiswamy Kumaraswamy (WP No.5834 of 2022 & ors. order dated 06.10.2023) holding that filing of aforesaid form in terms of Rule 128 is only directory in nature. The rule is only for the implementation of the provisions of the act and it will always be directory in nature. Respectfully following the same, we direct Ld. AO to grant impugned credit.
4. The appeal stand allowed.
Order pronounced on 6th May, 2024
Sd/- Sd/-
(MANU KUMAR GIRI) (MANOJ KUMAR AGGARWAL)
ाियक सद# / JUDICIAL MEMBER लेखासद# / ACCOUNTANT MEMBER
चे4ई Chennai; िदनां क Dated : 06-05-2024 DS आदे शकीGितिलिपअ े िषत/Copy of the Order forwarded to :
1. अपीलाथ /Appellant
2. थ /Respondent
3. आयकरआयु=/CIT
4. िवभागीय ितिनिध/DR
5. गाडB फाईल/GF