PUNJAB NATIONAL BANK,KARNAL vs. DCIT, TDS CIRCLE, PANCHKULA

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ITA 7493/DEL/2018Status: DisposedITAT Delhi18 January 2023AY 2010-114 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal, considering the assessee's claim that the deductees had declared the interest and paid tax, decided to remand the case to the Assessing Officer. The AO is directed to factually verify if the deductees have shown the interest income and paid the due tax.

What were the facts?

The assessee, Punjab National Bank, failed to deduct TDS on interest payments made to certain depositors. The Assessing Officer raised a demand for the short-deducted TDS and interest. The Commissioner (Appeals) confirmed the addition.

What were the issues?

Whether the assessee is liable for TDS and interest when the recipients of interest have already declared and paid tax on such income. The primary onus is on the assessee to prove this claim.

Which sections of the Income-tax Act were involved?

Section 194A,Section 201(1),Section 201(1A),Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “F”: NEW DELHI

Before: SHRI NARENDER KUMAR CHOUDHRY & Dr. B.R.R. KUMAR

Hearing: 18.01.2023

The assessee has preferred the instant appeal against the order dated 27.09.2018, passed by the Ld. Commissioner of Income tax (Appeals), Karnal, (in short “Ld. Commissioner”) u/s 250(6) of the Income Tax Act, 1961 (in short “the Act”), pertaining to the assessment year 2010-11.

2.

In the instant case it was observed by the AO that the assessee did not deduct the TDS u/s 194A of the Act on the payment made on account of interest to the following persons/payments, which are detailed below:

Sr. Name and Amount TDS liable TDS Balance Interest u/s Total TDS @ No. address /PAN of to be dedu deductible 201(1A) of Interest interest deducted cted the I.T. Act payable @ 10% 1961 @ 1% per month0 1. Madan pal Singh 226364/ 22636/- 0 22636/- 19014/- 41,650/- & Saroj Bala/ - CTIPS0487G 2. Rajinder kumar & 187121/ 18712/- 0 18712/- 15718/- 34,430/- Anupam/ - ABEPG4516C 3. Prem Chand 699480/ 69948/- 0 69948/- 58756/- 1,28,704/- /AGVPC0121B - 4. R.C. Sahunja & 206079/ 20,607/- 0 20,607/- 17309/- 37,916/- Chander Kanta/ - AEKPS5204A Total 1,31,903/- 1,10,797/- 2,42,700/-

Therefore, the AO raised the demand of Rs. 1,31,903/- u/s 201(1) of the Act and Rs. 1,10,797/- as interest u/s 201(1A) of the Act @ 1% per month.

3.

The assessee being aggrieved, challenged the said demand raised by the AO, before the learned Commissioner, who vide impugned order affirmed the said addition/demand by concluding as under:

“I have examined the facts of the case, the A.O. It is seen that the appellant had not deducted tax on interest paid to 4 depositors in contravention of the provisions of Section 194A of the I.T. Act, 1961. No documentary evidences have been submitted by the appellant to bolster its case as to why tax was not required to be deducted. The assessee has, therefore, failed to discharge its onus in respect of the question of law raised by the A.O. In the circumstances, the addition is confirmed.”

4.

The assessee being aggrieved is in appeal before us.

5.

At the outset the learned AR of the assessee submitted that the deductees/parties to whom interest has been paid by the assessee, have already declared the interest paid by the assessee in their respective returns and consequently also paid the due tax thereon and, therefore, no such demand/addition is warranted.

6.

We have given thoughtful consideration to the peculiar facts and circumstances. Though the assessee has failed to produce the relevant documents qua its claim before the authorities below, however, considering the peculiar facts and circumstances, we are inclined to remand the instant case to the file of the AO for factual determination by summoning the deductees/parties as to whether they have shown the amount of interest received from the assessee in their returns of income and paid the relevant tax or not.

We clarify that primary onus would be on the assessee to establish/substantiate its case/claim as claimed before us.

7.

In the result, the appeal filed by the assessee stands allowed for statistical purposes.

Order pronounced in open court on 18.01.2023.

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