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Facts
The assessee filed TDS returns belatedly for the Assessment Years 2013-14, 2014-15, and 2015-16. The returns were processed by the CPC under section 200A, levying fees under section 234E for the delay. Assessee's rectification applications and subsequent appeals to CIT(A)/NFAC failed to remove the late fees.
Held
The Tribunal held that the amendment to Section 200A(1)(c) of the Income-tax Act, 1961, allowing the levy of fees under Section 234E, was effective from June 1, 2015. Therefore, late fees under Section 234E cannot be levied for TDS statements processed prior to this date.
Key Issues
Whether late fees under section 234E of the Income-tax Act, 1961, can be levied for delay in filing TDS returns for periods prior to June 1, 2015, when processing under section 200A.
Sections Cited
200A, 234E, 250, 154
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, PUNE BENCHES “B”, PUNE
Before: DR.MANISH BORAD & SHRI PAVAN KUMAR GADALE
आदेश / ORDER PER BENCH: This batch of 10 appeals at the instance of assessee are directed against the separate orders passed by the National Faceless Appeal Centre (NFAC), Delhi u/s.250 of the Income- tax Act, 1961 (in short ‘the Act’).
The only issue raised in these appeals is against the levy of fees u/s.234E for the quarters relating to Assessment Years 2013-14, 2014-15 and 2015-16.
ITA Nos.365 to 370/PUN/2026 ITA Nos. 381 to 383/PUN/2026 ITA No.391/PUN/2026 Vandana Abhay Tated
Identical grounds have been raised by assessee in all these appeals. We therefore proceed to dispose of these appeals by this consolidated order for the sake of convenience.
Brief facts common to these appeals are that TDS returns for the assessment years 2013-14, 2014-15 and 2015-16 corresponding to respective quarters captioned above were filed belatedly. The same were processed by Central Processing Cell (in short “CPC”) u/s.200A levying fee u/s.234E of the Act. Assessee preferred Rectification application u/s.154 of the Act levying fee u/s.234E of the Act. The assessee filed rectification applications u/s.154 of the Act for removal of late fee u/s.234E but failed to succeed. Aggrieved assessee preferred appeal(s) before Ld. CIT(A)/NFAC but failed to get any relief. Now the assessee is in appeal(s) before the Tribunal.
We have heard both the parties and perused the records placed before us. The solitary issue in this batch of appeals is against the levy of fee u/s.234E of the Act by CPC for delay in filing the TDS quarterly returns and Ld. CIT(A)/NFAC confirming such levy of fee u/s.234E for filing the Quarterly returns after the due date.
We observe that the issue of levy of fee u/s.234E is no more res integra by virtue of several decisions rendered by this Tribunal on this very issue. It shows that the late fee u/s.234E has been imposed for the delay in furnishing the statements for quarters, in the returns processed u/s.200A of the Act prior to 01.06.2015. By Finance Act 2015 Clause-(c) to section 200A(1) was introduced w.e.f. 01.06.2015 empowering the authority
ITA Nos.365 to 370/PUN/2026 ITA Nos. 381 to 383/PUN/2026 ITA No.391/PUN/2026 Vandana Abhay Tated
concerned to levy fee under section 234E of the Act while processing the TDS statement under section 200A of the Act. Therefore, prior to 01.06.2015 there was no specific provision under section 200A of the Act for levy of late filing fee under section 234E of the Act. Thus, taking note of the aforesaid factual position, different benches of the Tribunal consistently held that prior to 01.06.2015 provisions of section 200A of the Act did not contemplate levy of fee under section 234E of the Act. Therefore, it was held, even-though section 234E of the Act was in the statute prior to 01.06.2015, however, in absence of any enabling provision, no fee under section 234E of the Act can be levied for late filing of TDS statement for any period prior to 01.06.2015. The same view was expressed by the Hon'ble Karnataka High Court in case of Fatheraj Sanghvi & Ors vs. Union of India & Ors [2016] 289 CTR 602 (Kar.). In the case of Emsons Exim Pvt. Ltd. v/s ITO, ITA No.4406/Mum./2017 & Ors. dated 28th August 2019, by majority view it was held that levy of fee under section 234E of the Act cannot be made in respect of a period prior to 01.06.2015 while processing the TDS statement under section 200A of the Act.
We find that the Coordinate Benches of this Tribunal after considering the judicial pronouncements have been taking a consistent view that the amendment brought in Finance Act, 2015 w.e.f. 01.06.2015 under Section 200A (clause (c)] of the Act is prospective in nature thereby empowering the Revenue authorities to charge fee u/s.234E of the Act only after 01.06.2015. In that view of the matter, Revenue authorities are empowered to impose such late fee u/s.234E only for the
ITA Nos.365 to 370/PUN/2026 ITA Nos. 381 to 383/PUN/2026 ITA No.391/PUN/2026 Vandana Abhay Tated
default committed after 01.06.2015 and not prior to that. The Hon’ble Kerala High Court in Olari Little Flower Kuries Pvt. Ltd. Vs. Union of India and others (2022) 440 ITR 26 (Kerala) has affirmed the non-imposition of fee for the period prior to 01.06.2015. Similar view has been taken in Jiji Varghese VS. ITO(TDS) & Ors. (2022) 443 ITR 267 (Ker) holding that no fee u/s.234E can be imposed for the periods of the respective A.Ys. prior to 1st June, 2015. Similar view was also taken by this Tribunal in the case of Dadasaheb Vitthalrao Urhe Vs. ITO (TDS), Pune in ITA Nos.1286 to 1309/PUN/2023, dated 29.02.2024. Thus, it is seen that the issue raised in the these appeals is covered in favour of the assessee as the returns u/s.200A(c) were processed before 01.06.2015, details of which are given below :
Sl. No. ITA No(s). Asst. Quar Form Order date Year ter 1 ITA No.365/PUN/2026 2013-14 Q3 26Q 13.03.2014 2 ITA No.366/PUN/2026 2014-15 Q3 26Q 30.11.2014 3 ITA No.367/PUN/2026 2013-14 Q2 26Q 13.03.2014 4 ITA No.368/PUN/2026 2013-14 Q4 26Q 13.03.2014 5 ITA No.369/PUN/2026 2014-15 Q2 26Q 30.11.2014 6 ITA No.370/PUN/2026 2014-15 Q4 26Q 30.11.2014 7 ITA No.381/PUN/2026 2015-16 Q2 26Q 02.02.2015 8 ITA No.382/PUN/2026 2015-16 Q1 26Q 02.02.2015 9 ITA No.383/PUN/2026 2014-15 Q1 26Q 30.11.2014 10 ITA No.391/PUN/2026 2015-16 Q3 26Q 02.02.2015
Following the settled judicial precedents, we overturn the impugned orders and delete the late fee levied u/s.234E of the
ITA Nos.365 to 370/PUN/2026 ITA Nos. 381 to 383/PUN/2026 ITA No.391/PUN/2026 Vandana Abhay Tated
Act on this sole issue and allow the effective grounds of appeal raised by the assessee in all these ten appeals.
In the result, all the appeals of the assessee are ALLOWED.
Order pronounced on this 17th day of April, 2026
Sd/- Sd/- (PAVAN KUMAR GADALE) (MANISH BORAD) JUDICIAL MEMBER ACCOUNTANT MEMBER पुणे / Pune; दिन ांक / Dated : 17th April, 2026. Satish
Digitally signed by Satish Kumar Madishetty Satish Kumar Madishetty Date: 2026.04.17 17:22:37 +05'30'
आदेश की प्रतिलिपि अग्रेपिि / Copy of the Order forwarded to : अपील र्थी / The Appellant. 1. प्रत्यर्थी / The Respondent. 2. 3. The Pr. CIT concerned. विभ गीय प्रतितनधि, आयकर अपीलीय अधिकरण, “B” बेंच, 4. पुणे / DR, ITAT, “B” Bench, Pune. ग र्ड फ़ इल / Guard File. 5. आिेश नुस र / BY ORDER,