MAHARAJA GANGA MAHAL,BIKANER vs. ITO, TD,, BIKANER
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Income Tax Appellate Tribunal, JODHPUR BENCH ‘DB’, NEW DELHI
Before: SHRI SAKTIJIT DEY, VICE- & SHRI GIRISH AGRAWAL
IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH ‘DB’, NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE-PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER
ITA Nos. 83, 84 & 85/Jodh/2023 Assessment Years: 2016-17, 2017-18 & 2018-19 (Through Virtual Mode) Maharaja Ganga Mahal, Versus Income-tax Officer(TDS), 0, Rathkhana Colony, Bikaner. Bikaner (Rajasthan). PAN: AANFM1000F (Appellant) (Respondent) Assessee by : Sh. Shafi Mohd. Chouhan, Adv. & Sh. D.K. Vyas, C.A. Revenue by : Sh. Rajeev Mohan, JCIT-DR
Date of hearing : 11.09.2023 Date of pronouncement: 18.09.2023
ORDER Present appeals by the assessee arise out of three separate
orders passed by National Faceless Appeal Centre (NFAC), Delhi pertaining to assessment years 2016-17, 2017-18 and 2018-19. 2. The common dispute arising in all these appeals relates to
treating the assessee as an assessee in default for not deducting tax at source under various provisions of the Income-tax Act, 1961 and raising demands under section 201(1) and 201(1A) of the Act.
2 ITA Nos. 83, 84 & 85/Jodh/2023
ITA No. 83/Jodh/2023 (A.Y. 2016-17):
Briefly, the facts are, as stated by the Assessing Officer, the
assessee is engaged in hotel business and provides facility for rooms,
restaurant and bar. To verify the TDS compliance, a survey under
section 133A (2A) of the Act was conducted in the business premises
of the assessee on 18.01.2019. In course of survey, it was found that
the assessee has not deducted tax at source on laundry payment of
Rs.4,28,663/-. It was further observed that the assessee has not
deducted tax at source on payment of interest of Rs.6,13,104/- to AU
Financiers (India) Ltd., a non-banking financial corporation (NBFC).
Noticing the default committed by the assessee, the Assessing Officer
initiated proceedings under section 201 of the Act by issuing show
cause notice to the assessee. As far as laundry payment of
Rs.4,28,663/- is concerned, the Assessing Officer was of the view that
the payment is covered under section 194C of the Act, hence,
required deduction of tax at source. Since the assessee has failed to
deduct tax at source, the Assessing Officer computed the TDS
amount along with interest under section 201(1A) at Rs.6,040/-. In so
far as interest paid to AU Financiers (India) Ltd. is concerned, the
3 ITA Nos. 83, 84 & 85/Jodh/2023
Assessing Officer applied the provisions of section 194A of the Act
and computed the TDS liability and interest thereon in terms of section
201(1) and 201(1A) at Rs.83,382/-. Thus, in nutshell, the Assessing
Officer raised the demand of Rs.89,422/- under section 201(1) and
201(1A) of the Act. Contesting the demand so raised, the assessee
preferred appeal before learned first appellate authority. However, the
appeal was dismissed.
Before us, learned counsel appearing for the assessee
submitted that provisions of section 194A of the Act are not applicable to the interest paid to AU Financiers (India) Ltd., as it is covered under
exceptions provided in Explanation –III(a) to section 194A(3) of the
Act. He submitted, though, AU Financiers (India) Ltd. was registered
as a NBFC, however, the Reserve Bank of India (RBI) granted
approval to the said entity as a small finance bank in the private sector vide letter dated 16th September, 2015. Thus, he submitted, since, at
the time of payment/credit of interest, AU Financiers (India) Ltd. was
having status of a bank, there was no requirement of deduction of tax
at source under section 194A of the Act.
4 ITA Nos. 83, 84 & 85/Jodh/2023
As regards the payment made towards laundry expenses,
learned counsel submitted that such payment will not fall within the
ambit of section 194C of the Act. Without prejudice, he submitted that
though, the PAN of laundry service provider was provided to the
Assessing Officer, he did not verify whether the concerned party has
offered the receipts to tax or not.
Learned Departmental Representative relied upon the
observations of the Assessing Officer and learned first appellate
authority.
We have considered rival submissions and perused materials on
record. Undisputedly, the assessee had paid interest of Rs.6,13,104/-
to AU Financiers (India) Ltd. in the year under consideration. Alleging
non-deduction of tax at source under section 194A of the Act, the
Assessing Officer has raised demand under section 201(1) and
201(1A) of the Act. However, materials placed on record reveal that
AU Financiers (India) Ltd. has been granted the status of a small
finance bank w.e.f. September, 2015. A careful reading of section
194A of the Act reveals that certain payments have been excluded
from compulsion of deduction of tax at source. As per Explanation-
5 ITA Nos. 83, 84 & 85/Jodh/2023
III(a) to section 194A(3) of the Act, any income credited or paid to any
banking company, to which the Banking Regulation Act, 1949 applies,
has been excluded from applicability of section 194A of the Act. The
approval granted by the RBI to AU Financiers (India) Ltd. makes it
clear that it has been covered under the Banking Regulation Act,
1949. That being the case, we hold that the interest paid to AU
Financiers (India) Ltd. will not be covered under section 194A of the
Act. Hence, there is no obligation on the assessee to deduct tax at
source while paying interest to the concerned party. Therefore, the
demand raised under section 201(1) and 201(1A) of the Act in respect
of interest paid to AU Financiers (India) Ltd. is hereby deleted.
In so far as payment made towards laundry services, the
assessee has not brought any material on record to establish that
payment is not subject to TDS. Further, the assessee has not
established the applicability of first proviso to section 201. Therefore,
we uphold the demand.
ITA No. 84/Jodh/2023 (A.Y. 2017-18):
6 ITA Nos. 83, 84 & 85/Jodh/2023
We have heard the parties. Facts in this appeal are more or less
identical to ITA No. 83/Jodh/2023 except little variation in the sense
that in this year, the assessee has made following payments :
Amount paid TDS to be Interest Total Nature of default payment Name of recipient deducted 1,00,42,501/- 10,04,250/- 5,29,804/- 15,34,054/- Int. to NBFC u/s 194-A AU Small Finance Int. to NBFC 17,94,183/- 1,79,418/- 92,142/- 2,71,560/- HDB u/s 194-A Financial Services Int. to NBFC Bajaj 2,12,575/- 21,257/- 10,892/- 32,149/- u/s 194-A Finserve
In so far as interest paid to AU Small Finance is concerned,
elsewhere in the order, we have already decided that said payment
will not be covered under section 194A of the Act. Accordingly, we
delete the demand raised in respect of such payment.
In so far as interest paid to HDB Financial Services is
concerned, before us, learned counsel has submitted that the
concerned payee has offered the income to tax in the return of income
filed in the assessment year under dispute. Keeping in view the
aforesaid submission of learned counsel, we direct the Assessing
Officer to factually verify, whether, the recipient of interest income has
offered it to tax in the return of income filed in the concerned
7 ITA Nos. 83, 84 & 85/Jodh/2023
assessment year and in case, it is found to be so, no demand under
section 201(1) can be raised. However, interest under section 201(1A)
has to be charged till the date of payment of tax by the recipient of
such income.
In so far as the interest paid to Bajaj Finserve is concerned,
learned counsel has submitted before us that the conditions of first
proviso to section 201 has been complied and Form No. 26A collected
from the payee has been furnished. Keeping in view such submission
of the assessee, we direct the Assessing Officer to factually verify
Form 26A furnished by the assessee in respect of interest paid to
Bajaj Finserve and in case the declaration in Form 26A is found to be
in order, no demand under section 201(1) can be raised. However, the
Assessing Officer may consider charging interest under section
201(1A) of the Act till the date of payment of tax by the payee.
Besides the above, there are two other payments, i.e., payment
of Rs.1,35,103/- to Booking.com and payment of Rs.4,59,874/- to
Shiva Laundry having subjected to the proceedings under section
201(1) and 201(1A) of the Act. The only submission made by learned
counsel before us is that the Assessing Officer failed to verify whether
8 ITA Nos. 83, 84 & 85/Jodh/2023
payments are covered under the first proviso to section 201. Having
taken note of the fact, we are of the view that the duty is cast upon the
assessee to furnish primary facts to establish that the recipient of the
payment has offered the income to tax. Since, no material has been
brought on record by the assessee to establish such claim, we decline
to interfere with the decision of the departmental authorities. Appeal is
partly allowed.
ITA No. 85/Jodh/2023 (A.Y. 2018-19):
We have heard the parties and perused materials on record.
Facts are more or less identical to the other two appeals dealt in
earlier part of the order. However, in this year, payments have been
made to the following parties :
Nature of Amount paid TDS to be Interest Total default payment Name of recipient deducted Int. to NBFC AU Small 1,04,040,76/- 10,40,408/- 4,22,517/- 14,62,925/- u/s 194-A Finance (become Bank w.e.f 19/04/2017) Int. to NBFC 12,72,663/- 1,27,266/- 57,309/- 1,84,575/- HDB u/s 194-A Financial Services 2,39,535/- 23,593/- 10,557/- 34,510/- Int. to NBFC Bajaj u/s 194-A Finserve Int. to NBFC India Bulls 24,42,711/- 2,44,271/- 95,032/- 3,39,303/- u/s 194-A
9 ITA Nos. 83, 84 & 85/Jodh/2023
In so far as the payment made to AU Small Financiers (India)
Ltd. is concerned, while deciding other appeals, we have already held
that the interest paid to the concerned party is not covered under
section 194A of the Act. Consistent with the view expressed in those
appeals, we direct the Assessing Officer to delete the demand raised
in respect of interest paid to AU Small Financiers (India) Ltd.
In so far as interest paid to HDB Financial Services, facts are
identical to ITA No. 84/Jodh/2023. Following our decision therein, we
direct the Assessing Officer to verify whether the payment is covered
under first proviso to section 201 of the Act.
In so far as payment made to Bajaj Finserve is concerned,
admittedly, the assessee had furnished certificate in Form 26A in
terms with first proviso to section 201 of the Act. Therefore, we direct
the Assessing Officer to factually verify the certificate issued in Form
26A by the concerned payee and thereafter delete the demand raised
under section 201(1) of the Act. However, interest under section
201(1A) has to be charged till the date of payment of tax by the
concerned payee.
10 ITA Nos. 83, 84 & 85/Jodh/2023
In so far as some other payments made to Booking.Com, MMT,
Creaa Think, Fabric Spa and Shiva Laundry is concerned, since, the
assessee has failed to bring on record even the primary facts to
establish that the said payments are covered under first proviso to
section 201, we decline to interfere with the decision of departmental
authorities. Appeal is partly allowed.
In the result, all the appeals are partly allowed. Order pronounced in the open court on 18/09/2023. Sd/- Sd/-
(GIRISH AGRAWAL) (SAKTIJIT DEY) ACCOUNTANT MEMBER VICE-PRESIDENT
Dated: 18.09.2023 *aks/-