BANK OF INDIA (KURUNDWAD BRANCH),,KOLHAPUR vs. INCOME-TAX OFFICER, TDS,, KOLHAPUR

आयकर अपीलीय अिधकरण “ए” �यायपीठ पुणे म� । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE �ी डी. क�णाकरा राव, लेखा सद�य एवं �ी िवकास अव�थी, �याियक सद�य के सम� BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM Sl. No. ITA No. Name of Appellant Name of Respondent Asst. Year 1-2 119/PUN/2019 Bank of India (Peth ITO, TDS, 2009-10 120/PUN/2019 Vadgaon Branch), Kolhapur 2010-11 R.S. No.128, Plot No.7, Yadav Colony, Peth Vadgaon, Tal. Hatkanangale, Kolhapur PAN: AAACB0472C 3-4 121/PUN/2019 Bank of India (Islampur ITO, TDS, 2009-10 122/PUN/2019 Branch), Kolhapur 2010-11 Natyagruha Building, Near Tahasildar Office, Tal. Walva, Kolhapur PAN: AAACB0472C 5-6 123/PUN/2019 Bank of India ITO, TDS, 2009-10 124/PUN/2019 (Shahupuri Branch), Kolhapur 2010-11 683 E, 2nd Lane, Shahupuri, Kolhapur PAN: AAACB0472C 7-8 125/PUN/2019 Bank of India ITO, TDS, 2009-10 126/PUN/2019 (Jaysingpur Branch), Kolhapur 2010-11 Radhabai Raod, Post Box No.60, Jaysingpur, Kolhapur PAN: AAACB0472C 9-10 127/PUN/2019 Bank of India (Miraj ITO, TDS, 2009-10 128/PUN/2019 Branch), Kolhapur 2010-11 Shivaji Road Branch Indian MED Association Building Hospital Road Miraj, Kolhapur PAN: AAACB0472C 11 129/PUN/2019 Bank of India ITO, TDS, 2010-11 (Kharsundi Branch), Kolhapur Sourabh, Opp. S.T. Stand, At & Post Kharsundi, Tal. Atpadi, Kolhapur PAN: AAACB0472C 12 131/PUN/2019 Bank of India (Chuye ITO, TDS, 2010-11 Branch), Kolhapur At & Post Chuye, Via Ispurli, Tal. Karveer, Kolhapur PAN: AAACB0472C

2 13 132/PUN/2019 Bank of India (Kolhapur ITO, TDS, 2010-11 Main Branch), Kolhapur Jaydhaval Bldg., Laxmipuri, Kolhapur PAN: AAACB0472C 14 133/PUN/2019 Bank of India (Kawathe ITO, TDS, 2010-11 Mahankal Branch), Kolhapur Mr. Bhausaheb B. Patil Bldg., At & Post Kawathe Mahankal, Kolhapur PAN: AAACB0472C 15 134/PUN/2019 Bank of India (Kasba ITO, TDS, 2010-11 Bawada Branch), Kolhapur Krishna Saraswati Sadan, 547/3, Main Road, Kolhapur PAN: AAACB0472C 16 135/PUN/2019 Bank of India ITO, TDS, 2010-11 (Amrutnagar Branch), Kolhapur Shri Warana Sahakari Dudh Prakriya Sangh Ltd. Bldg., A & P Warananagar, Tal. Panhala, Kolhapur PAN: AAACB0472C 17 136/PUN/2019 Bank of India ITO, TDS, 2010-11 (Ichalkaranji Branch), Kolhapur “Gokul Bhuvan”, Nr. Kalpana Theatre, Hava Mahal, Bungalow Road, Kolhapur PAN: AAACB0472C 18 138/PUN/2019 Bank of India (Atpadi ITO, TDS, 2010-11 Branch), Kolhapur Jaydhaval Building, Laxmipuri, Kolhapur PAN: AAACB0472C 19 139/PUN/2019 Bank of India (Rukadi ITO, TDS, 2010-11 Branch), Kolhapur “Sankalpa”, Sir Pirajirao Road, At & Post Murgud, Taluka Kagal, Kolhapur PAN: AAACB0472C

3 20 140/PUN/2019 Bank of India (Porle Tarf ITO, TDS, 2010-11 Thane Branch), Kolhapur At & Post Porle Tarf Thane, Tal. Panhala, Kolhapur PAN: AAACB0472C 21 142/PUN/2019 Bank of India ITO, TDS, 2010-11 (Vishrambag Branch), Kolhapur Deval Complex, Opp. Police Head Quarter, Sangli Miraj Road, Kolhapur PAN: AAACB0472C 22 143/PUN/2019 Bank of India ITO, TDS, 2010-11 (Kurundwad Branch), Kolhapur Jaydhaval Building, Laxmipuri, Kolhapur PAN: AAACB0472C 23 144/PUN/2019 Bank of India ITO, TDS, 2010-11 (Shahuwadi Branch), Kolhapur “Ashirwad”, At & Post Sahu Wadi, Tal. Shahu Wadi, Kolhapur PAN: AAACB0472C 24 145/PUN/2019 Bank of India (Vite ITO, TDS, 2010-11 Branch), Kolhapur Vite, Sutar Complex, 570/571, Mayani Road, At Vite, Kolhapur PAN: AAACB0472C 25 146/PUN/2019 Bank of India (Sangli ITO, TDS, 2010-11 Branch), Kolhapur Jaydhaval Building, Laxmipuri, Kolhapur PAN: AAACB0472C Assessee by Shri Nikhil Pathak Shri Mayuresh Doshi Revenue by Shri A. K. Modi Shri Rajesh Gawali Date of hearing 15.07.2019 Date of pronouncement 25.07.2019

4 आदेश / ORDER PER BENCH : There are 25 appeals under consideration filed by the different branches of Bank of India for the assessment years 2009-10 and 2010-11 respectively. 2. The 1st list of Sl. No.1 to 14 appeals are the appeals where the assessee filed quarterly statements of TDS for all the 4 quarters as per the provisions of section 200 of the Act. Rest of 11 appeals (i.e. Sl. No.15 to 25) are those appeals where the assessee failed to furnish the statement of TDS in respect of certain quarter(s). Otherwise, the facts, issues, written submissions and arguments of counsels are similar in all the above 25 appeals and, therefore, we proceed to consolidate all these appeals and dispose of by this composite order. 3. We shall take up the appeal in ITA No.119/PUN/2019 for the assessment year 2009-10 as the lead case for adjudication. ITA No.119/PUN/2019 4. In this appeal, the assessee raised the following grounds :- “1] The learned CIT(A) erred in holding that the order passed u/s 201(1) / 201(1A) is valid in law without appreciating the same was barred by limitation. 2] The learned CIT(A) failed to appreciate that as per the relevant provisions of section 201, the learned A.O. ought to have passed the order u/s 201(1) / 201(1A) before 31.03.2014 and since the said order is passed on 29.03.2016, the same is clearly barred by limitation. 3] Without prejudice, the assessee submits that the learned CIT(A) erred in confirming the order of the A.O. in treating the assessee in default u/s 201 without appreciating that on the facts of the case, there was no

5 reason to treat the assessee in default and the demand raised should have been deleted. 4] Assessee submits that wherever the payee have shown relevant income in its return of income and have also paid taxes thereon and as such the assessee cannot be treated as assessee in default in view of proviso to sec. 201(1). 5] The appellant craves leave to add, alter, amend or delete any of the above grounds of appeal.” The assessee filed additional grounds and the same reads as 5. under :- “1] The order passed u/s 201 and 201(1A) is bad in law since the learned A.O. has erred in passing one order for the F.Y. 2008-09 as against separate orders for each quarter of the concerned year. 2] The learned CIT(A) failed to appreciate that as per the relevant provisions of section 201, the learned A.O. ought to have passed the order u/s 201(1) / 201(1A) within a period of two years from the end of the financial year in which the statement u/s. 200 was filed by the assessee and since the said order after the said period, the same is clearly barred by limitation.” 6. The above grounds/additional grounds raise various legal issues relating to (i) limitation of time for passing the order u/s 201(1) & 201(1A) of the Act; and, (ii) if the order so passed needs to be financial year specific or the quarter – statement of TDS specific. On merits also, the assessee raised the grounds. 7. Before taking up the issues for adjudication, first, we shall narrate the background facts of this case. The assessee is a Nationalized Bank and is engaged in the business of banking activities. During the assessment proceedings, the Assessing Officer verified the details of interest paid by the bank on FDRs of the customers. The Assessing Officer noticed that despite the fact that the interest paid on the Fixed Deposits (FDs) to customers exceeded the basic exemption limit chargeable to tax, no TDS was deducted u/s. 194A of the Act by the assessee bank. The assessee contended before the Assessing Officer that

6 the depositors filed Form No.15G & 15H and therefore, no TDS was made. However, the Assessing Officer was of the view that if the depositors filed declarations in Form No.15G/15H, the bank was required to file relevant information to this effect in its TDS return and not doing so is a violation of section 197A(1A) and section 197A(1C) of the Act. The Assessing Officer noted that in some cases, the amount of aggregate interest credited/paid exceeded the basic exemption limit of taxation, and that the bank had still not deducted TDS on the strength of incorrect Form No.15H & 15G filed by the depositors. The Assessing Officer was of the view that all cases where TDS was not deducted, had to be mentioned in the TDS return and appropriate flag of From No.15G/Form No.15H was needed to be filed mentioning the reason for not deducting the TDS. The Assessing Officer contended that by not deducting TDS, on the basis of incorrect Form No.15G & 15H filed by the depositors, the assessee bank had created a leakage of revenue and it was impossible on the part of the Department to find out whether such interest income had been properly offered to tax or not by the respective customers of the Bank. The Assessing Officer referred to Note-6 in Form No.15G as prescribed under the Income Tax Rules, 1962 and was of the view that the Rules have clearly cast responsibility on the deductor/payer to ensure that Form No.15G & 15H should not be accepted if the income credited or paid was likely to exceed the maximum amount not chargeable to tax.

7 assessee bank was proposed to be treated as an “assessee in default”. The Assessing Officer, after careful consideration of the assessee’s submission, held that the payees in the case of the assessee bank was individual, and therefore as per section 194A(3)(i) of the Act, the assessee bank was required to deduct tax at source from the payments of interest made to them exceeding Rs.10,000, unless, such payee had produced certificate to the payer for deducting TDS at lower rate or Nil rate as provided u/s. 197(1) of the Act, which admittedly was not the case. Regarding the contention of the assessee that the payee had duly offered to tax the interest received on FDRs, the Assessing Officer held that no evidence for the same was filed before him and therefore the assessee was in violation of the TDS provisions and was an assessee in default. The Assessing Officer was of the view that the assessee bank had a responsibility to verify the Form No.15G/15H filed before it, which it admittedly did not. The assessee bank should have refused to accept the Form No.15G/15H filed before it as the limit of interest credited/paid had exceeded the maximum amount chargeable to tax. The assessee, however, failed to do so and merely accepting such forms had not deducted TDS and therefore it was liable to be treated as an assessee in default for payment of tax and interest u/s 201(1) & 201(1A) of the Act.

8 case, mere correspondence made with the payee regarding its tax matter was filed which could not come to rescue the assessee bank. The Assessing Officer, therefore, computed the tax u/s 201(1) of Rs.15,904/- and interest u/s 201(1A) at Rs.13,356/-. Aggrieved with the said action of the Assessing Officer, the assessee carried the matter before the CIT(A). 10. Before the CIT(A), the assessee raised a legal issue in addition to the grounds on merits. The legal issue raised before the CIT(A) relates to the time barring nature of the assessment orders passed by the Assessing Officer u/s 201(1) & 201(1A) of the Act. The CIT(A), as per discussion given in para 5 and 5.1 of his order, dismissed the said legal ground relying on the decision of Pune Bench of the Tribunal in the case of Vodafone Cellular Ltd. (2018) 19 taxmann.com 466 (Pune-Trib). For the sake of completeness, the said para 5.1 of the order of the CIT(A) is extracted hereunder :- “5.1 Ground 1: The case of the appellant is that the order u/s 201(1) & 201(1A) is barred by limitation as it is passed beyond 2 years from the end of the FY in which the TDS returns were filed. This ground is identical to the additional ground 1 raised in case of Bank of India Miraj Branch in appeal no CIT(A)-1/10037/2016-17, which has been decided by me today. I have held in that decision of the appellant’s Miraj Branch that the provisions of sec 201(3) as amended w.e.f 01/04/2014 would apply and the time limit available to the AO for passing orders u/s 201(1) would be 7 years from the end of the FY in which the payment was made. I have also held that there is no such time limit prescribed for the order u/s 201(1A). I have held so respectfully following the decision of the Hon’ble ITAT Pune bench in the case of Vodafone Cellular Ltd (2018) 91 taxmann.com 466 (Pune-Trib). Reference could be made to my appeal order dated today in the case of Bank of India Miraj Branch in appeal no CIT(A)- 1/10037/2016-17. In the case of the present appeal, the payment of interest has been made in the FY 2008-09 & therefore the time limit available with the AO for an order u/s 201(1) is upto 31/03/2016. The AO having done so, is well within the time provided under the section. I am therefore of the view that the order u/s 201(1) is not barred by limitation for the same identical reasons and facts as in the case of the appellant’s Miraj Branch (reference could be made to that order for detailed reasons). Further, as held in the case of Miraj Branch, the order u/s 201(1A) is also not barred by limitation as there is no time limit specified for such order. Ground 1 is dismissed.”

9 11. Aggrieved with the said decision of the CIT(A), the assessee is in appeal before the Tribunal with the above extracted grounds/additional grounds (ground no.1 & 2 and additional ground no.2). Assessee also raised the additional ground no.1 mentioning the requirement of passing the quarter-wise order u/s (3) of section 201 of the Act.

was up-to 31.03.2014. The assessee submits that by the time the amended provisions of sub section (3) of section 201 was introduced from 01.10.2014, the limitation period of 2 years from the end of the relevant financial year in which the statement u/s 200 was filed had already expired. It is submitted that A.O. had no power to pass an order u/s 201 after 31.03.2014. Now, once the period of limitation for passing the order u/s 201(1) has expired, the same cannot be revived on the basis of the subsequent amendment introduced w.e.f. 01.10.2014. This principle has been laid down in the following decisions - a. Troikaa Pharmaceuticals Ltd. v. UOI [68 taxmann.com 299 (Guj HC) In this case, the relevant asst, year is A.Y. 2009 - 10. The A.O. issued a notice u/s 201(1) to the assessee dated 14.09.2015. The assessee filed a writ before Hon'ble H.C. stating that the said notice issued u/s 201(1) was barred by limitation. It was stated that as per sub section (3) of section 201, the A.O. could have passed the order by 31.03.2012 and since in this case no order was passed, the proceedings u/s 201(1) were barred by limitation and accordingly, the notice issued u/s 201(1) dated 14.09.2015 was invalid in law. Hon'ble H.C. held that the notice issued was illegal since as per the existing provisions of sub section (3) of section 201, the order could have been passed by 31.03.2012. Hon'ble H.C. has relied upon the decision in the case of Tata Teleservices. b. Tata Teleservices v. UOI [66 taxmann.com 157 (Gujarat HC)] In this case, the relevant asst. year involved are A.Y. 2008 - 09 & 2009 - 10. The A.O. issued notice u/s 201(1) after 31.03.2014. The assessee challenged the said notices on the ground that the proceedings were barred by limitation. The revenue contended that in view of the amendment to sub section (3) by Finance Act, 2014, the proceedings were within limitation. Hon'ble H.C. has held that the amendment introduced by Finance Act, 2014 w.e.f. 01.10.2014 shall not be applicable retrospectively. In para 15 of the order, it has been held that no order u/s 201(1) can be passed for which limitation period has already expired prior to the amended section 201(3) by Finance Act, 2014. c. Sodex SVC India (P) Ltd. v. DCIT (TDS) 2(2) [92 taxmann.com 260 (ITAT Mumbai)] In this case, the relevant asst. year is A.Y. 2012-13. In this case again, the A.O. passed an order u/s 201(1). The assessee challenged the said order on the ground that it was barred by limitation. Hon'ble ITAT following the decisions of Gujarat H.C. in the above referred cases has held that the order passed u/s 201(1) was barred by limitation since the time limit for passing the order had already expired before insertion of the amendment by Finance Act, 2014. Considering the above decisions, the assessee submits that in the present case the order passed u/s 201(1) is barred by limitation. 3.4] The ld. CIT(A) has referred to the decision of Hon’ble ITAT Pune in the case of Vodafone Cellular Ltd. [91 Taxmann.com 466]. The assessee submits that in that case, the concerned asst. year was 2009-10. The A.O. had passed order u/s. 201(1) on 15.03.2012. The assessee submitted that the order passed u/s. 201(1) was barred by limitation. Hon’ble ITAT held that the assessee had furnished the statements u/s. 200 for all the four quarters. It was held that the order u/s. 201(1) was required to be passed

for the first three quarters by 31.03.2011 as per the provisions of sub- section (3) of section 201. Since the order was passed on 15.03.2012, the same was held to be barred by limitation. As regards the 4th quarter, it was held by Hon’ble ITAT that since the extended time limit was available, the order passed u/s. 201 was within the limitation period. 3.5] The assessee submits that the ld. CIT(A) has erred in placing reliance on the decision of Hon’ble ITAT Pune in the case of Vodafone Cellular Ltd. In that case, there was no issue before Hon’ble ITAT as to whether the amendment to sub-section (3) was retrospective. In fact, Hon’ble ITAT applied the unamended provisions and held that the order passed for the first three quarters was barred by limitation. The assessee submits that in view of the decisions cited supra, the order passed u/s. 201(1) by the ld. A.O. is barred by limitation. 3.6] In the course of hearing, the learned CIT D.R. argued that the order passed by the learned A.O. u/s 201(1) is within limitation. According to him, the assessee is required to furnish statement u/s 200 on quarterly basis. The assessee is required to submit the details of the TDS deducted and also submit the details of the payments wherein no TDS has been deducted. According to him, the assessee had not submitted the details of the payments wherein no TDS was deducted in the statements furnished u/s 200. Hence, it was submitted that even though, the statement u/s 200 was furnished since the relevant information was not reported, it should be considered as a case wherein no statement was furnished. Thus, he contended that the order passed was within limitation period. 3.7] The assessee submits that this contention of the learned CIT D.R. is not justified. It is submitted that there is no dispute that the assessee has furnished statement u/s 200. Now, once the statement u/s 200 is furnished, as per sub section (3) of section 201, the time limit for passing the order is within two years from the end of the financial year in which the statement is furnished. There is no exception in the section that in case, the relevant details are not reported in the statement furnished u/s 200, the extended time limit of 6 years would apply. Accordingly, the assessee submits that once the statement is furnished u/s 200 irrespective of the fact the relevant details are submitted or not, the time limit for passing the order would be two years from the end of the relevant financial year in which the statement was furnished. Applying the said principle, the assessee submits that in the present case, the order passed u/s 201(1) is barred by limitation.” 13. Further, the assessee filed a chart before us showing the passing date of the assessment order and the same is as under :- Sr No ITA NO. ASSESSMENT BRANCH DATE OF A.O. YEAR ORDER ITA 119/PUN/2019 1 2009-10 PETH VADGAON 29-03-2016 ITA 123/PUN/2019 2 2009-10 SHAHUPURI 29-03-2016 ITA 138/PUN/2019 3 2010-11 ATPADI 24-03-2017 ITA 131/PUN/2019 4 2010-11 CHUYE 22-03-2017 ITA 122/PUN/2019 5 2010-11 ISLAMPUR 23-03-2017 ITA 126/PUN/2019 6 2010-11 JAYSINGPUR 23-03-2017 ITA 133/PUN/2019 7 2010-11 KAWATHE MAHANKAL 22-03-2017 ITA 139/PUN/2019 8 2010-11 MURGUD 22-03-2017 ITA 120/PUN/2019 9 2010-11 PETH VADGAON 22-03-2017

ITA 146/PUN/2019 10 2010-11 SANGLI 22-03-2017 ITA 144/PUN/2019 11 2010-11 SHAHUWADI 24/03/2017 Sr No ITA NO. ASSESSMENT BRANCH DATE OF A.O. YEAR ORDER 1 ITA 121/PUN/2019 2009-10 ISLAMPUR 30-03-2016 2 ITA 125/PUN/2019 2009-10 JAYSINGPUR 29-03-2016 3 ITA 127/PUN/2019 2009-10 MIRAJ 29-03-2016 4 ITA 135/PUN/2019 2010-11 AMRUTNAGAR 22-03-2017 5 ITA 136/PUN/2019 2010-11 ICHALKARANJI 27-03-2017 6 ITA 134/PUN/2019 2010-11 KASBA BAWADA 22-03-2017 7 ITA 129/PUN/2019 2010-11 KHARSUNDI 22-03-2017 8 ITA 132/PUN/2019 2010-11 KOLHAPUR MAIN 27-03-2017 9 ITA 143/PUN/2019 2010-11 KURUNDWAD 22-03-2017 10 ITA 128/PUN/2019 2010-11 MIRAJ 22-03-2017 11 ITA 140/PUN/2019 2010-11 PORLE TARF THANE 22-03-2017 12 ITA 124/PUN/2019 2010-11 SHAHUPURI 24-03-2017 13 ITA 142/PUN/2019 2010-11 VISHRAMBAG 27-03-2017 14 ITA 145/PUN/2019 2010-11 VITE 27-03-2017 14. The above table demonstrates that the assessment years 2009-10 and 2010-11 are involved and the date of filing of the statement of TDS for any of the quarter involved falls in the financial year is July 2011. Relevant statement is extracted as under :- IN THE FOLLOWING CASES, TDS STATEMENT UNDER SEC 200 HAVE BEEN FILED FOR ALL THE QUARTERS Sr No ITA NO Assessment Year Branch Quarter Date of filing 1 ITA 121/PUN/2019 2009-10 ISLAMPUR Q1 29/07/2008 Q2 27/10/2008 Q3 17/01/2009 Q4 20/04/2009 2 ITA 125/PUN/2019 2009-10 JAYSINGPUR Q1 07/01/2009 Q2 07/01/2009 Q3 02/03/2009 Q4 16/04/2009 3 ITA 127/PUN/2019 2009-10 MIRAJ Q1 23/09/2008 Q2 23/07/2011 Q3 23/07/2011 Q4 26/07/2011 4 ITA 135/PUN/2019 2010-11 AMRUTNAGAR Q1 03/08/2009 Q2 23/11/2009 Q3 02/02/2010 Q4 07/05/2010 5 ITA 136/PUN/2019 2010-11 ICHALKARANJI Q1 30/07/2009 Q2 28/04/2010 Q3 16/04/2010 Q4 26/05/2010 6 ITA 134/PUN/2019 2010-11 KASBA BAWADA Q1 10/08/2009 Q2 09/01/2010 Q3 15/01/2010 Q4 03/06/2011 7 ITA 129/PUN/2019 2010-11 KHARSUNDI Q1 16/11/2009

Q2 16/11/2009 Q3 14/01/2010 Q4 10/04/2010 8 132/PUN/2019 2010-11 KOLHAPUR MAIN Q1 15/07/2009 Q2 12/03/2010 Q3 15/03/2010 Q4 10/05/2010 9 ITA 143/PUN/2019 2010-11 KURUNDWAD Q1 17/12/2009 Q2 17/12/2009 Q3 17/03/2010 Q4 07/05/2010 10 ITA 128/PUN/2019 2010-11 MIRAJ Q1 31/07/2009 Q2 30/03/2011 Q3 30/03/2011 Q4 30/03/2011 11 ITA 140/PUN/2019 2010-11 PORLE TARF Q1 17/07/2009 THANE 02 16/10/2009 Q3 16/01/2010 Q4 24/05/2010 12 ITA 124/PUN/2019 2010-11 SHAHUPURI Q1 29/10/2009 Q2 18/12/2009 Q3 14/01/2010 Q4 06/05/2010 13 ITA 142/PUN/2019 2010-11 VISHRAMBAG Q1 12/08/2009 Q2 12/11/2009 Q3 20/01/2010 Q4 23/09/2010 14 ITA 145/PUN/2019 2010-11 VITE Q1 22/07/2009 Q2 13/11/2009 Q3 19/01/2010 Q4 28/04/2010

IN THE FOLLOWING CASES, TDS STATEMENT UNDER SEC. 200 HAVE BEEN FILED FOR FEW QUARTERS Sr No ITA NO Assessment Year Branch Quarter Date of filing 1 ITA 119/PUN/2019 2009-10 PETH VADGAON Q1 11/07/2008 Q4 12/06/2010 2 ITA 123/PUN/2019 2009-10 SHAHUPURI Q2 06/06/2012 Q3 13/06/2009 Q4 03/08/2010 3 ITA 138/PUN/2019 2010-11 ATPADI Q1 26/03/2010 Q2 16/04/2010 Q3 16/04/2010 4 ITA 131/PUN/2019 2010-11 CHUYE Q1 25/07/2009 Q2 27/10/2009 Q4 23/04/2010 5 ITA 122/PUN/2019 2010-11 ISLAMPUR Q1 03/08/2009 Q2 10/11/2009 Q3 20/01/2010 6 ITA 126/PUN/2019 2010-11 JAYSINGPUR Q3 15/01/2010 Q4 10/06/2010 7 ITA 133/PUN/2019 2010-11 Q2 29/03/2010 KAWATHE MAHANKAL Q3 15/02/2010 Q4 27/04/2010 8 ITA 139/PUN/2019 2010-11 MURGUD Q1 07/12/2009 Q2 17/03/2010 Q4 07/04/2011

9 ITA 120/PUN/2019 2010-11 PETH VADGAON Q1 12/06/2010 Q4 16/10/2010 10 ITA 146/PUN/2019 2010-11 SANGLI Q1 15/04/2010 Q2 12/04/2010 Q3 12/04/2010 11 ITA 144/PUN/2019 2010-11 SHAHUWADI Q4 29/10/2010 15. Before us, on this legal issue relating to limitation of time, ld. Counsel for the assessee brought our attention to sub-section (3) of section 201 of the Act and submitted that the assessee is under obligation to furnish the statements of TDS referred in to section 200 of the Act in 4 quarters ending on 30th June, 30th September, 31st December and 31st March and the due dates for that are 31st July, 31st October, 31st January and 31st May of the relevant financial years respectively. Explaining the related provisions of section 201(3) relating to time limitation, ld. AR submitted that, as per the pre-amended provisions of section 201(3) of the Act, no order shall be made under sub- section (3) of the Act at any time after expiry of two years from the end of the financial year in which the statement is filed u/s 200 of the Act. Further, no order shall be made under sub-section (3) of the Act at any time after expiry of six years from the ending of the financial year in which the payment is made or credited given in any other case including the cases where the statement as required u/s 200 of the Act is never filed. Referring to the order for a financial year upto 01.04.2007, the time limits are 31st March 2011 is the deadline as per the said sub- section (3) of section 201 of the Act in respect of order for financial year ending on or before 01.04.2007. The above refer legal position has undergone change w.e.f. 01.10.2014 brought by the Finance (No.2) Act, 2014. As per the current law enforce, no order shall be made at any time after expiry of 7 years from the end of financial year in which payment is

15 made or credit is given. As per ld. AR, the law stood before the said amendment applies to the assessment year 2009-10 and 2010-11 under consideration.

16 end of the financial year in which the statement is filed. In the other group of cases, where the statements were not filed, the due date u/s 201(3)(ii) of the Act is 6 years from the end of the financial year in which the statement is made or credit is given.

Set of 14 Appeals: Applying the said time limits to the present set 19. of appeals i.e. Sl.No.1 to 14 of the table given in para 14 of this order, we find there are two assessment years involved in these set of 14 appeals. In this bunch of 14 appeals, the assessee filed quarterly statements for all the 4 quarters in all the appeals. Therefore, we proceed to adjudicate the time limits giving the credit to the date of filing of the TDS statements in financial year in the following manner :- A. Time limits of appeals for the assessment year 2009-10 - Filing of quarterly statement is in the financial years 2009-10 and 2010-11. 20. As seen from the table cited above (supra), the assessee filed the TDS statements for the assessment year 2009-10 (ITA No.121, 125 & 127/PUN/2019) for all the 4 quarters and the date of filing for the last quarter is 20.04.2009 (ITA No.121/PUN/2019), 16.04.2009 (ITA No.125/PUN/2019) and 26.07.2011 (ITA No.127/PUN/2019) respectively. Thus, all these 3 appeals, considering the date of filing of the statements of TDS for 4 quarter of the year, the financial year involved is F.Y. 2009-10 & 2011-12. In that case, the due date for passing of order under sub-section (3)(i) of section 201 of the Act is 2 years from the end of the financial year 2009-10 or 2011-12, as the case

17 may be. Thus, the Assessing Officer had time to pass an order for such appeals till 31st March, 2012 and 31st March, 2014, as the case may be.

18 the last quarter of the statement is filed in the financial year 2010-11, the time limits available to the Assessing Officer to pass an order u/s 3(i) of section 201 of the Act is two years from the end of the said financial year 2010-11. Thus, in that case, the Assessing Officer is under obligation to pass an order in these circumstances by 31st March, 2013. 25. Whereas the Assessing Officer passed the order in these 11 appeals in the year 2016 and 2017 respectively i.e. subsequent to the due date specified in the Act. 26. From this point of view and the interpretation of the Statute, the orders passed by the Assessing Officer are without any valid jurisdiction. Accordingly, the said relevant legal issue raised by the assessee in all the 11 appeals are allowed. Consequently, the other additional grounds and grounds raised by the assessee stands dismissed as academic. In the result, all the 11 appeals are partly allowed as above. 27. 28. We shall now take up the other bunch of 11 appeals in the subsequent paragraphs. This is the bunch where the assessee failed to filed TDS statements for all the four quarters in a financial year. For the sake of convenience, this bunch is also bifurcated based on the assessment years involved. C. Time limits for passing the order in respect of assessment year 2009-10 (2 appeals) of 11 group of cases where quarterly statements of TDS are not furnished for all the 4 quarters of the financial year. 29. The quarterly statements relevant to the assessment year 2009-10 in this bunch of two appeals (ITA No.119 & 123/PUN/2019) were

19 furnished during the financial years 2008-09, 2009-10, 2010-11 and 2012-13, as the case may be. Notwithstanding the failure of the assessee in furnishing the statements for all the 4 quarters, the due date of filing for the last quarter of TDS statement is 12.06.2010 for ITA No.119/PUN/2019. Considering the fact, the last quarter of the statement is filed in the financial year 2010-11, the time limits available to the Assessing Officer to pass an order u/s 3(i) of section 201 of the Act is two years from the end of the financial year 2010-11 i.e. 31st March, 2013; whereas, the Assessing Officer passed an order for ITA No.119/PUN/2019 only on 29.03.2016. Considering the above manner of interpretation of the law and calculation of the date with reference to the financial year, the order passed by the Assessing Officer in this appeal (ITA No.119/PUN/2019) is without any valid jurisdiction. With reference to the other appeal in ITA No.123/PUN/2019, the 30. financial year in which the last quarterly statement of TDS is furnished is 03.08.2010 for the relevant financial year 2010-11. Consequently, the due date for passing an order is 31st March, 2013. Thus, for this bunch of two appeals pertaining to assessment year 2009-10, the last due date for passing the order u/s 201(3)(i) of the Act is 31st March, 2013. In both the appeals, the order passed by the Assessing Officer on 29.03.2016 commonly i.e. subsequent to the said due date. Accordingly, this bunch of two appeals relating to assessment year 2009-10 has to be allowed on technical ground. Considering the relief, the adjudication of the other grounds/additional grounds becomes academic exercise.

In the result, both the appeals are partly allowed as above. 31. D. Time limits for passing the order in respect of assessment year 2010-11 (9 appeals) of 11 group of cases where quarterly statements of TDS are not furnished for all the 4 quarters of the financial year. 32. The quarterly statements relevant to the assessment year 2010-11 in this bunch of 9 appeals (ITA Nos.138, 131, 122, 126, 133, 139, 120, 146 & 144/PUN/2019) were furnished during the financial years 2009- 10, 2010-11 and 2011-12, as the case may be. Considering the fact, the last quarter of the statement is filed in the financial year 2011-12, the time limits available to the Assessing Officer to pass an order u/s 3(i) of section 201 of the Act is two years from the end of the financial year 2011-12 i.e. 31st March, 2014. 33. Whereas, the Assessing Officer passed orders in this bunch of 9 appeals in the month of 2016 and in the month of 2017 i.e. subsequent to the expiry of the said due date. In any case, these orders were not passed before March, 2014. 34. Considering the above referred interpretation of the Statute as well as the facts available on record, we are of the opinion, the order passed by the Assessing Officer under sub-section 3(i) of section 201 of the Act is without any valid jurisdiction. Accordingly, the adjudication of other additional grounds as well as grounds in these 9 appeals becomes academic exercise. Accordingly, they are dismissed as academic. In the result, all the 9 appeals are partly allowed as above. 35.

Resultantly, all the 25 appeals of the assessee are partly allowed. 36. Order pronounced on 25th day of July, 2019. Sd/- Sd/- (िवकास अव�थी /VIKAS AWASTHY) (डी. क�णाकरा राव/D. KARUNAKARA RAO) �याियक सद�य/JUDICIAL MEMBER लेखा सद�य/ACCOUNTANT MEMBER पुणे / Pune; �दनांक / Dated : 25th July, 2019. Sujeet आदेश क� �ितिलिप अ�ेिषत / Copy of the Order forwarded to : अपीलाथ� / The Appellant. 1. ��यथ� / The Respondent. 2. 3. The CIT(A) concerned. 4. The CIT concerned. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, “ए” ब�च, 5. पुणे / DR, ITAT, “A” Bench, Pune. गाड� फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.