UNIVERSAL CONVEYOR BELTINGS LTD.,NEW DELHI vs. ACIT, CPC- TDS, VAISHALI, GHAZIABAD

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ITA 3444/DEL/2018Status: DisposedITAT Delhi23 February 2023AY 2016-173 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the charging of fee under Section 234E, as an adjustment under Section 200A, is set aside. The Assessing Officer is directed to take necessary steps for the refund of any amount deposited by the assessee on this count.

What were the facts?

The assessee, a sick industrial company, challenged the charging of fee under Section 234E of the Income-tax Act, 1961, in its TDS intimation. The assessee argued that Section 22(1) of SICA, 1985, overrides the Income-tax Act, preventing recovery without competent authority consent.

What were the issues?

Whether a sick industrial company is liable for fee under Section 234E when Section 22(1) of SICA, 1985, restricts recovery proceedings without consent.

Which sections of the Income-tax Act were involved?

Section 234E,Section 200A

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, DELHI BENCH : B : NEW DELHI

Before: SHRI ANIL CHATURVEDI & SHRI C.M. GARG

For Appellant: Shri Rajesh Dua, CA
For Respondent: Ms Kirti Sankratyayan, Sr. DR
Hearing: 20.12.2022Pronounced: 23.02.2023

BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI C.M. GARG, JUDICIAL MEMBER ITAs No.3444 to 3447/Del/2018 Assessment Year: 2016-17 Universal Conveyor Beltings Ltd., Vs. ACIT, 47-48, Pragati House, CPC-TDS, 402-403, Nehru Place, Vaishali, New Delhi. Ghaziabad. PAN: AAACU1499C (Appellant) (Respondent) Assessee by : Shri Rajesh Dua, CA Revenue by : Ms Kirti Sankratyayan, Sr. DR Date of Hearing : 20.12.2022 Date of Pronouncement : 23.02.2023 ORDER PER C.M. GARG, JM: These appeals filed by the assessee are directed against the consolidated order dated 28.03.2018 of the CIT(A)-41, New Delhi, relating to Assessment Year 2016-17.

2.

The sole issue in these appeals pertains to the challenge of the assessee to the charging of fee u/s 234E of the Income-tax Act, 1961 (for short, ‘the Act’) in the intimation issued by the AO u/s 200A of the Act. The ld. Assessee’s representative (AR), placing reliance on the various judgements of the Hon’ble High Court including the judgement of the jurisdictional High Court in the case of Rampur Engineering Company Ltd. vs. CIT, reported as (2011) 15 taxmann.com 261 (Del) and order of the ITAT Mumbai Bench in the case of ITO (TDS) 3(4), Mumbai vs. Baroda Rayon Corpn.

ITAs No.3444 to 3447/Del/2018 Ltd. (2016) 65 taxmann.com 157 (Mumbai-Trib), submitted that the assessee submitted all the details pertaining to his sole ground before the ld.CIT(A), but, he dismissed the same by merely observing that the AO, in the present case, was after the period started from 01.06.2015, is as per law under the scope of adjustment provided u/s 200A of the Act. The ld. AR vehemently pointed out that the ld.CIT(A) has ignored a very relevant fact that being a sick industrial company, as per section 22(1) of the Sick Industrial Companies (Special Provisions) Act, 1985 (SICA 1985), no suit or proceedings for recovery lies or be proceeded with further except with the consent of Board or any other competent authority. The ld. AR submitted that keeping in view the overriding effect of section 32 of SICA, 1985 over the Income-tax Act, 1961, the sick assessee company inadvertently deposited the interest while filing TDS return under the Income-tax Act, but, as per the reading of section 234E of the Act it is clear that the amount of late filing of TDS return shall be paid before delivering TDS statement/return. He further submitted that there is no provision that it can be demanded from the assessee at later stage, i.e., after filing of TDS return. The ld. AR submitted that in view of the facts and circumstances, no interest and penalty has to be imposed or paid by the assessee, hence, the payment of interest and interest should be waived and deposited amount on this count may kindly be refunded to the assessee. The ld. CIT-DR has not controverted the above facts and a very relevant fact that Board of Industrial and Financial Reconstruction in assessee’s own case No.43/95 order dated 14.08.1995 has declared the assessee as sick industrial company held under the Act.

ITAs No.3444 to 3447/Del/2018

3.

Replying to the above, the ld. Sr. DR supported the orders of the authorities below. However, he did not controvert that the assessee company is a sick unit and comes within the purview of section 22 of Sick Industrial Companies (Special Provisions) Act, 1985.

4.

In view of this and keeping in view the proposition rendered by the Hon’ble jurisdictional High Court in the case of Rampur Engg. Co. Ltd. (supra), the orders of the authorities below charging fee u/s 234E of the Act under the scope of adjustment provided u/s 200A of the Act is set aside and the AO is directed to take necessary step for refund of deposited amount, if any, by the assessee. Since the facts and circumstances of all four appeals are identical and similar, therefore, our conclusion drawn for would apply, mutatis mutandis, to other three appeals, i.e., to 3447/Del/2018.

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