MAJALGAON ART SCI & COMMERCE COLLEGE BEED,MAJALGAON vs. ITO TDS WARD, AURANGABAD, AURANGABAD

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ITA 1109/PUN/2023Status: DisposedITAT Pune30 November 20233 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the rectification application was indeed filed beyond the statutory limitation period as stipulated in Section 154(7) of the Act. Therefore, the rejection of the application by the lower authorities was justified.

What were the facts?

The assessee filed a rectification application under Section 154 of the Income Tax Act after the prescribed four-year limitation period. The Assessing Officer rejected the application as time-barred, and the CIT(A) upheld this decision.

What were the issues?

Whether a rectification application filed beyond the four-year limitation period under Section 154(7) is maintainable.

Which sections of the Income-tax Act were involved?

Section 154,Section 154(7)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI S.S. VISWANETHRA RAVI & SHRI G.D. PADMAHSHALI

For Appellant: Shri Digambar Surwase
For Respondent: Shri Ramnath P. Murkunde

आदेश / ORDER

PER S.S. VISWANETHRA RAVI, JM :

1.

This appeal by the assessee against the order dated 25-08-2023 passed by the National Faceless Appeal Centre (“NFAC”), Delhi for assessment year 2013-14.

2.

At the outset, we note that the TDS, CPC, Ghaziabad issued intimation levying late fee u/s. 234E of the Act and interest u/s. 220(2) of the Act vide its order dated 08-07-2014. The assessee filed rectification application u/s. 154 of the Act on 16-03-2023. The said rectification application was rejected. Against such rejection of 154 application, the assessee preferred an appeal before the CIT(A). The CIT(A) dismissed the appeal as barred by limitation invoking sub-section (7) of section 154 of the Act. The relevant portion at para 5 is reproduced here-in-below for ready reference : “5. The grounds of appeal 1 to 3 raised by the appellant, the submissions and case law relied upon by the appellant have been carefully considered. The intimation u/s. 200A and the rectification order u/s 154 passed by the ACIT, CPC-TDS have been perused. On perusal of the records it is seen that the order u/s 200A was passed on 08.07.2014 and the appellant has filed rectification application on 16.03.2023. As per section 154(7) the rectification application should be filed within 4 years from the end of the financial year in which the order sought to be amended was passed. Therefore, the rectification application filed by the appellant is barred by limitation. The relevant portion of the section 154(7) is reproduced as under : 7) Save as otherwise provided in section 155 or sub-section (4) of section 186 no amendment under this section shall be made after the expiry of four years from the end of the financial year in which the order sought to be amended was passed. The appellant has filed the rectification application on 16.03.2023 i.e. after the expiry of four years from the end of the financial year in which the order sought to be amended was passed and this appeal is filed against the rectification order. Hence the rectification application filed by the appellant is barred by limitation. Therefore, the CPC has rightly rejected the rectification application filed by the appellant as it is barred by limitation' without adjudicating on merit. Hence, no fault found in the rectification order passed by the CPC. Accordingly, the grounds of appeal 1 to 3 are dismissed.”

3. Admittedly, the assessee filed rectification application u/s. 154 of the Act on 16-03-2023 against the order passed on 08-07-2014 which clearly shows that the application was filed after the expiry of 4 years from the end of the financial year in which the order sought to be rectified. On perusal of reasons recorded by the CIT(A) in para 5 of the impugned order confirming the order of AO rejecting the rectification application barred by limitation along with the facts and circumstances of the case, we find no infirmity in the order of CIT(A) in rejecting the rectification application filed u/s. 154 of the Act is barred by limitation and the order of CIT(A) is justified. Thus, the grounds raised by the assessee are dismissed.

4.

In the result, the appeal of assessee is dismissed.

Order pronounced in the open court on 30th November, 2023.

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