COMMISSIONER OF INCOME TAX (TDS) vs. BINANI CEMENT LTD

TAXAP/124/2012 1/5 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD TAX APPEAL No. 124 of 2012 To TAX APPEAL No. 127 of 2012 For Approval and Signature: HONOURABLE MR.JUSTICE V. M. SAHAI

HONOURABLE MR.JUSTICE N.V. ANJARIA ========================================================= 1 Whether Reporters of Local Papers may be allowed to see the judgment? 2 To be referred to the Reporter or not? 3 Whether their Lordships wish  to see the  fair copy of the judgment? 4 Whether this case involves a substantial question of law as to the interpretation of the constitution of India, 1950 or any order made thereunder? 5 Whether it is to be circulated to the civil judge? ========================================================= COMMISSIONER OF INCOME TAX (TDS) Versus BINANI CEMENT LTD ========================================================= Appearance : MRS MAUNA M BHATT for Appellant(s) : 1, None for Opponent(s) : 1, ========================================================= CORAM : HONOURABLE MR.JUSTICE V. M. SAHAI and HONOURABLE MR.JUSTICE N.V. ANJARIA Date : 19/07/2012 ORAL JUDGMENT (Per : HONOURABLE MR.JUSTICE N.V. ANJARIA) All   these   four   tax   appeals   are   being   considered   and   decided together by this judgment, as they arise from a common order dated 30th August 2011 passed by the Income Tax Appellate Tribunal, 'D' Branch, Ahmedabad in ITA No.2898 of 2010 to ITA No.2901 of 2010 referable to

TAXAP/124/2012 2/5 JUDGMENT the case of Assessment Orders 1999­2000 to 2002­03 respectively. 1.1 In all the appeals, the following common question is raised by the appellant, proposing it as a substantial question of law: “Whether   the   Appellate   Tribunal   has   substantially erred in law in cancelling the penalty levied u/s.271C of   the   Act,   when   the   assessee,   without   reasonable cause did not deduct tax as per section 194I of the Act?” 2.0 We heard learned advocate Mrs. Mauna Bhatt for the appellant Revenue, who appeared in all the four appeals. 3.0 The short issue involved is whether the assessee was justified in deducting the tax at source under Section 194C of the Income Tax Act, 1961 and could have been subjected to imposition of penalty under Section 271C of the Act for not Deducting the Tax at Source as per the Section 194I of the Act. Under Section 194C, any person responsible for paying any sum to the contractor for carrying out work in pursuance of a contract shall be required to deduct 2% of the payment made as Income­ tax. As against that, Section 194I of the Act provides for payment of tax at source at the rate of 20% by person who is responsible to pay income by way of rent. 3.1 The controversy as to which provision would fix the liability on the assessee to pay tax, had arisen in the context that the assessee company had made payment of rent to one M/s. Triton Trading Co. Pvt. Ltd. which was one of its group concerns. Different amount of rent were paid in the different accounting years which were treated by the assessee in the corresponding assessment years,   as payments in the nature of service charges and accordingly it had deducted TDS at 2% as contemplated under   Section   194C   of   the   Act.   Those   payments   were   treated   as contractual payments by the assessee.

TAXAP/124/2012 3/5 JUDGMENT 3.2 The Assessing Officer passed an order under Section 201(1) and 201(1A) of the Act on 10.06.2002 for the Assessment Year 1999­2000, 2000­01   to   2001­02   and   2002­03.   Section   201(1)   provides   for consequence of failure to deduct for payment of tax, whereas Section 201(IA) provides for interest. Thereafter the Additional Commissioner of Income Tax imposed penalty on the assessee under Section 271C of the Act for the different Assessment Years as under: Assessment Year Penalty (in Rupees) 1999­2000 Rs. 6, 40,000 2000­01 Rs. 8, 01, 900 2001­02 Rs. 11, 20, 800 2002­03 Rs. 11,01,600 3.3 The explanation of the assessee was that the Assessing Officer had issued certificates under Section 197 of the Act in the Assessment Year 2002­03 for deduction at lower rate at 1.0% and 0.5% under Section 194C of the Act. These certificates were certificate dated 14th  March 2002 in respect of payment made to M/s. Chavannese & Co. Pvt. Ltd. and  the  certificate  dated 13.03.2002   for   deducting  tax   at  source  in respect   of   payment   to   M/s.   Triton   Trading   Co.   Pvt.   Ltd.   From   the agreement entered into with these parties, it was pointed out that the assessee   had   been   making   payment   for   office   charges,   equipments, furnitures, photocopy machine and repair and maintenance services and peon facility as well.  It was submitted by the assessee that the value of property and the market rent fetchable by the property were not even 10% of the total service charges paid by it. It was further submitted that having   regard   to   the   agreement   for   service   charges   which   involved number of services to be provided, the payments   were of contractual nature. According to the assessee, even if it is to be assumed that most of these services were not received by it, it could not be said that such a

TAXAP/124/2012 4/5 JUDGMENT huge amount was paid for the rent of the premises, and therefore, in respect of substantial part of the payment, the provisions of Section 194C of the Act would apply. The assessee had raised a ground also that the imposition of the penalty was time barred. 3.4 The assessee preferred the  appeal before the Commissioner of Income Tax (Appeals) against the above order of imposition of penalty. The   Appellate   Commissioner   by   his   orders   dated   13th  August   2010, passed separately for each of the Assessment Year, set aside the penalty on the ground that the assessee had shown a reasonable cause for short deduction of the tax. 3.5 The   above   mentioned   orders   passed   by   the   Commissioner   of Income­tax (Appeals), all dated 13th August 2010,  in respect of different Assessment Years, came to be challenged by the Revenue and culminated into the common order passed by the Tribunal dismissing all the appeals, bringing the Revenue before this Court by way of these appeals. 4.0 The question considered by the Tribunal was that whether the assessee had reasonable cause to be protected from levy of the penalty under Section 273B of the Act. Section 273B says that notwithstanding anything contained in Section  inter alia  of Section 271C, penalty shall not be imposed if the assessee proves that there was reasonable cause for this failure. 4.1 The Tribunal considered explanation offered by the assessee and observed; “......the   inescapable   conclusion   is   that   there   was   a reasonable cause within the meaning of section 273B for deducting the tax at source under section 194C of the IT Act 1961. The Addl. CIT, TDS Range, Ahmedabad rejected the explanation of the assessee on doubts and suspicion and levied   the   penalty   under   section   271C   for   all   the   four

TAXAP/124/2012 5/5 JUDGMENT assessment years under appeal and in our opinion, the Ld. CIT(A)'s decision is legally and factually correct in cancelling the penalty levied by the AO by accepting the plea of the assessee   that   there   was   a   reasonable   cause   within   the meaning of section 273B for deducting the tax at source under section 194C.” 5.0    As noted above two certificates were issued by the tax department, for deducting tax under Section 194C of the Act. In that view, it was only reasonable for the assessee to hold a belief that the tax was deductible under Section 194C only. In the totality of the facts and circumstances, it was proper for the Tribunal to hold that the Assessee was under bona fide and honest belief that it was required to pay tax under Section 194C of the Act. The Tribunal's finding that assessee had reasonable cause to get the protection of Section 273B is a factual finding, arrived at on the basis of relevant material and applicable legal principles. We are in agreement with   the   findings   and   conclusion   recorded   by   the   Tribunal.   No substantial question of law arises for consideration of this Court. 6.0 The Tribunal was correct in its course that it did not consider the aspect whether the penalty imposed was time barred in view of its factual finding that the appellant had reasonable cause for deducting the tax at source under Section 194C of the Act. 7.0 All these Tax Appeals are accordingly dismissed. [V. M. SAHAI, J.] [N. V. ANJARIA, J.] Amit