ITO(TDS) SAMBALPUR, SAMBALPUR vs. ASST DIST MEDICAL OFFICER MEDI-CUM-SDMO, NUAPADA
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Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK
Before: SHRI GEORGE MATHAN & SHRI MANISH AGARWAL
आदेश आदेश / O R D E R आदेश आदेश Per Bench : These are the appeals filed by the revenue against the separate orders of ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, all dated 24.09.2024, passed in respective appeals, thereby deleting the levy of late fees u/s.234E of the Act made by the AO for three quarters of Assessment Year 2013-2014 and four quarters of Assessment Year 2014-2015, respectively. 2. Shri S.C.Mohanty, Sr. DR appeared for the revenue. None represented on behalf of the assessee. 3. At the time of hearing, ld Sr. D.R. vehemently supported the order of the ld. AO and submitted that the ld. CIT(A) has committed gross error in deleting the levy of late fee charged u/s.234E of the Act as the assessee has deliberately not filed the respective statements for the financial years under consideration within the due date. It was the
2 ITA Nos467&469-474/CTK/2024
submission that the orders of ld CIT(A) granting relief to the assessee
were perverse. Thus, the ld. Sr. DR prayed for restoration of the order
passed by the ld. AO.
We have considered the submissions of ld Sr. DR. as also perused
the order of ld CIT(A). A perusal of the order of ld CIT(A) clearly shows
that the ld CIT(A) has considered the primary issue as to whether the levy
of late fees is permissible under section 234E for three quarters of
Financial year 2012-13 relevant to A.Y.2013-2014 and four quarters for
Financial year 2013-14 relevant to A.Y.2014-2015, especially in view of
the fact that the intimation u/s.200A brought in statute w.e.f. 01.06.2015.
Section 234E of the Act by itself cannot make computation without the
provisions of section 200A of the Act, when the empowering section came
into effect only w.e.f. 1.6.2015. Thus, the enabling provision came into
effect only w.e.f. 1.6.2015, obviously, 234E would be leviable only from
the time the enabling section came into effect. This being so, as also
after noticing that the ld CIT(A) has followed the decision of the Co-
ordinate Bench of this Tribunal in the case of TB and ID Hospital vs ITO-
TDS(1) dated 27.8.2018 as also the decision of the Hon’ble Karnataka
High Court in the case of Fatehraj Singhvi & Ors vs Union of India (2016
(9) TMI 964 and also followed the judicial discipline, we find no error in the
orders of ld CIT(A) to interfere in respect of three quarters of F.Y. 2012-
2013 relevant to A.Y.2013-2014 and four quarters of F.Y. 2013-2014
relevant to A.Y.2014-2015.
3 ITA Nos467&469-474/CTK/2024
In the result, all the appeals of the revenue are dismissed.
Order dictated and pronounced in the open court on 27/11/2024.
Sd/- Sd/- (GEORGE MATHAN) (MANISH AGARWAL) �याियक सद�य �याियक सद�य / JUDICIAL MEMBER लेखा सद�य/ ACCOUNTANT MEMBER �याियक �याियक सद�य सद�य कटक कटक Cuttack; �दनांक Dated 27/11/2024 कटक कटक Prakash Kumar Mishra, Sr.P.S. आदेश आदेश क� आदेश आदेश क� क� �ितिलिप क� �ितिलिप �ितिलिप अ�ेिषत �ितिलिप अ�ेिषत अ�ेिषत/Copy of the Order forwarded to : अ�ेिषत अपीलाथ� / The Appellant- 1. ITO (TDS), Sambalpur ��यथ� / The Respondent- 2. Asst. District Medical Officer, Medi-Cum-SDMO, Ainthapali, Sambalpur-768004 आयकर आयु�(अपील) / The CIT(A), 3. आयकर आयु� / CIT 4. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, कटक 5. कटक कटक / DR, ITAT, कटक Cuttack गाड� फाईल / Guard file. 6. स�यािपत �ित //True Copy//
आदेशानुसार आदेशानुसार/ BY ORDER, आदेशानुसार आदेशानुसार
(Assistant Registrar) आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, कटक अिधकरण कटक कटक/ITAT, Cuttack कटक
