M/S. B. NANJI A,AHMEDABAD vs. ITO, WARD-3(3)(12), AHMEDABAD

The grounds of appeal raised by the assessee read hereunder:

Briefly stated, the assessee is a partnership firm engaged in construction, development and selling of real estate etc. The assessee filed return of income for AY 2012-13 declaring total income at Rs.1,17,528/-. The return filed by the assessee was subjected to scrutiny assessment under s.143(3) of the Act. In the course of the assessment, the AO inter alia observed that the assessee has claimed interest expenditure of Rs.50,78,412/- on deposits received. The AO noted that the assessee has not deducted TDS on interest payment of Rs.15,00,681/- required under s.194A of the Act out of aforesaid total interest payment of Rs.50,78,412/-. The AO accordingly invoked provisions of Section 40(a)(ia) fo the Act and disallowed the expenses claimed towards interest expenditure to the extent of Rs.15,681/-.

Aggrieved, the assessee preferred appeal before the CIT(A). The CIT(A) also did not entertain the grievance of the assessee and dismissed the appeal.

Aggrieved further, the assessee preferred appeal before the Tribunal.

When the matter was called for hearing, the learned AR for the assessee, at the outset, submitted that the appeal has been filed belatedly by 124 days. The learned AR adverted to an affidavit showing the cause which prevented the assessee to file appeal in time. We have perused the affidavit citing the reasons, such as, change of Chartered Accountant, financial crisis etc. resulting in short delay. We find the circumstances for delay to be mitigating in nature in the context of the case. The short delay of 124 days in filing appeal before the Tribunal is accordingly condoned.

On merits, the learned AR submitted that the assessee has incurred interest expenses of Rs.50,78,412/- whereas the TDS has not been deducted only for an amount of Rs.15,00,681/- for the reasons that the depositors had furnished declaration obliged under s.197A(1) in prescribed Form no.15G claiming that interest income in their respective hands does not require deduction of tax. The learned AR adverted to 15G copies so received from various parties as placed on record. The learned AR also relied upon the decision of the Hon’ble Gujarat High Court in the case of CIT vs. Valibhai Khanbhai Mankat 261 CTR 539 (Guj) for the proposition that once Form no.15G has been received by the assessee, disallowance under s.40(a)(ia) of the Act is uncalled for,

The learned DR, on the other hand, relied upon the order of the CIT(A).

We have heard rival submissions and perused the orders of the AO and CIT(A). The solitary issue arises in the instant case is whether disallowance under s.40(a)(ia) of the Act can be carried out where the payee denies the liability under s.194A of the Act and has furnished requisite Form 15G so prescribed in law to the assessee in this regard. We find that the issue is abstract in nature and is squarely covered by the legal proposition laid down by the Hon’ble Gujarat High Court in the case of CIT vs. Valibhai Khanbhai Mankat (2013) 261 CTR 539 (Guj). The Hon’ble Gujarat High Court held in the context of Section 194C of the Act that where the liability of the payee has ceased towards deduction of tax at source on furnishing the requisite declaration, any infraction of the requirement to furnish details of the Income Tax Authority in this regard may possibly result into some other adverse consequences to the payer if so provided under the Act but however non-fulfillment of such requirement would not attract adverse consequences provided under s.40(a)(ia) of the Act. The obligation under s.194A of the Act stands discharged for the purposes of s.40(a)(ia) of the Act where prescribed form is furnished by the payee to the assessee. When ratio of the decision of the Hon’ble Gujarat High Court is applied mutatis mutandis to

In the result, the appeal of the assessee is allowed.