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Income Tax Appellate Tribunal, DELHI “A” BENCH: NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
This appeal filed by the assessee for the assessment year 2013-14 is directed against the order of learned CIT(A)-II, Gurgaon dated 11.08.2017. The assessee has raised following grounds of appeal:-
1. “Whether in the facts and circumstances of the case and in law the CIT(A) was right in holding that the interest u/s 244A on account of payment of self-assessment tax in respect of the subject assessment year should not be granted, even after clarificatory amendment by Finance Act, 2016 (applicable w.e.f. 01 June 2016).
2. Without prejudice to above, the Ld. AO had grossly erred in not allowing interest on self assessment tax on the order passed by the Ld. AO after 01 June 2016, which was upheld by the Ld. CIT(A).
3. Without prejudice to above, the Ld. AO and Ld. CIT(A) had erred in not following the principle laid down in case of Stockholding Corporation of India Vs N.C. Tewari, CIT reported in (2015) 373 ITR 282 (Bom.) and CIT Vs Birla Corporation Limited (Calcutta High Court) (ITA No.526 of 2004) (order dated 02/02/2016), wherein it has been held that interest u/s 244A is allowable even on Self assessment tax payments, for the assessment years and orders passed prior to the amendment made by Finance Act, 2016.”
2. The only effective ground raised by the assessee in this appeal is against the disallowance of the claim of interest on Assessment Year paid by the assessee.
Facts giving rise to the present appeal are that the assessment u/s 143(3) of the Income Tax Act, 1961 (‘the Act’) was framed vide order dated 22.09.2015 whereby the Assessing Officer accepted the return income for Rs.20,83,91,190/-. However, subsequently, the assessee filed application u/s 154 of the Act. The order was rectified by the Assessing Officer. However, the claim of the interest on self assessment tax paid by the assessee u/s 244A of the Act was disallowed. Against this, the assessee preferred appeal before the Ld.CIT(A) who after considering the submissions sustained the finding of the Assessing Officer and dismissed the appeal of the assessee.
Against this, the assessee is in appeal before the Tribunal.
Ld. Counsel for the assessee submitted that the issue is squarely covered in favour of the assessee. The assessee is entitled for the interest on the self-assessment tax. Ld. Counsel for the assessee has relied upon the judgement of the Hon’ble High Court of Punjab & Haryana referred in the case of CIT vs Punjab Chemical & Crop.
Protection Ltd. 370 ITR 481 [2015] (Punjab & Haryana) (Mag.). Further, reliance was placed upon the judgement of the Hon’ble Bombay High Court in the case of Stockholding Corporation of India Vs N.C. Tewari, CIT reported in (2015) 373 ITR 282 (Bom.) and also the judgement of Hon’ble Calcutta High Court in the case CIT Vs Birla Corporation Limited (Calcutta High Court) (ITA No.526 of 2004) (order dated 02/02/2016). Ld. Counsel for the assessee submitted in the light of this binding precedents, the authorities below ought to have decided the issue in favour of the assessee and allow the interest as claimed by the assessee on the self- assessment tax.
Per contra, Ld.Sr.DR vehemently opposed the submissions and supported the order of authorities below. Ld. Sr.DR also relied upon the decision of the Ld.CIT(A).
7. We have heard the rival contentions and perused the material available on record and the submissions made by the Ld. Counsel for the assessee. We find that Ld.CIT(A) has decided the issue by observing as under:-
4.3. “I have given careful consideration to the arguments of the appellant as well as the relevant provisions of the Income tax Act. The amendment to Section 244A sub sections (a) & (aa) was made w.e.f 01.06.2016. Therefore, it is very clear that the provisions of Section 244A (i)(aa) will not apply to cases prior to 01.06.2016. The claim of the Appellant cannot be allowed as this case pertains to A.Y.2013-14 and the Self Assessment tax deposited by the appellant was before the cutoff date from which 244A (i)(aa) became effective.
Therefore, the appeal of the assessee for allowance of interest u/s 244A(i)(aa) on the refund amount cannot be allowed.”
8. From the above finding of Ld.CIT(A), it is clear that the claim of interest was disallowed purely on the ground that the amendment to section 244A sub-section (a) & (aa) of the Act was made w.e.f.
01.06.2016 since the present appeal pertains to the Assessment Year 2013-14. Therefore, the amended provisions of section 244A of the Act could not be made applicable for the year under appeal.
We have perused the judgement of the Hon’ble High Court of Punjab & Haryana in the case of CIT vs Punjab Chemical & Crop.
Protection Ltd. (supra). The Hon’ble High Court has held as under:-
“The aforesaid provision came up for interpretation and consideration in National Horticulture Board's case {supra) wherein it was held as under (page 16 of 253 ITR) :
"A conjoint reading of the provisions quoted above shows that the assessee is entitled to receive interest on the amount of refund at the rates prescribed in clauses (a) and (b) of sub- section (1) of section 244A. The rationale underlying this provision is to compensate the assessee in lieu of the deprivation of his property right by virtue of unlawful collection of tax. If the proceedings resulting in the refund are delayed due to reasons attributable to the assessee, then the period of delay has to be excluded from the period for which the interest is payable. In other words, if the assessee is responsible for the delay in the finalisation of the proceedings on the basis of which he becomes entitled to refund, then the period of delay is to be excluded from the total period for which interest becomes payable. However, there is nothing in the plain language of sub-section (1) and (2) of section 244A from which it can be inferred that the assessee can be deprived of the interest in respect of the period during which his application for refund remains pending before the competent authority."
9. The issue whether refund of self-assessment tax on account of excess amount of tax paid by the assessee would entitle an assessee to claim interest thereon at the time of refund was considered by the Delhi High Court in Sutlej Industries Ltd.'s case {supra). Following the judgment of the Madras High Court in Cholamandalam Investment & Finance Co. Ltd.'s case {supra), it was observed as under (page 337 of 325 ITR) :
"In the case of CIT v. Cholamandalam Investment & Finance Co. Ltd. [2007] 294 ITR 438 (Mad), the Madras High Court dealt with the question of whether the assessee is entitled to interest under section 244A as per clause (l)(b) of that section, when the refund arises on account of payment of self assessment tax. The Madras High Court observed as under (page 442 of 294 ITR):
'Even though the short title to section 140A reads as self- assessment, the charging phrase employed : section 140A namely "Where any tax is payable on the basis of any return required to be furnished under section 115WD or section 115WH or section 139 or section 142 or section 148 or section 153A, as this case may be ; the assessee shall be liable to pay such tax together with interest payable under any provision of this Act for any delay in furnishing the return", makes it clear that there is no difference between :
(i) the tax paid under section 115WJ, which deals with advance tax in respect of fringe benefits; or (ii) the tax collected at source under section 206C; or (iii) any tax paid by way of advance tax or any tax treated as paid under section 199, which deals with credit for tax deducted, which are provided under section 244A(l)(a).
The proviso to section 244A(l)(a) makes it clear that no interest shall be payable if the amount of refund is less than 10 per cent, on regular assessment with regard to the refund of advance tax paid under section 115WJ in respect of fringe benefits ; (ii) tax collected at source under section 206C ; and (iii) advance tax or any tax treated as paid under section 199. But, with respect to other tax as per section 244A(l)(b), the interest shall be payable even if the amount is less than 10 per cent, of the tax as determined under section 143(1) or on the regular assessment, because there is no proviso to section 244A(l)(b) as provided under section 244A(l)(a).'
The Madras High Court further observed (page 443 of 294 ITR) :
'It is also trite law that wherever the assessee is entitled to refund, there is a statutory liability on the Revenue to pay the interest on such refund on general principles to pay the interest on sums wrongfully retained (reference Sandvik Asia Ltd).'
The Supreme Court dismissed the Special Leave Petition (SLP) No. 16877 of 2008 filed by the Revenue against the decision in Cholamandalam Investment and Finance Co. Ltd. [2007]
294 ITR 438 (Mad , vide order dated December 3, 2009. The Supreme Court has also, recently, in the case of CIT v. H.E.G. Ltd. reported in [2010] 324 ITR 331 (SCI, vide its order dated December 3, 2009, held that the expression 'refund of any amount' would include interest under section 244A (on refund of tax deducted at source) to which the assessee was lawfully entitled but had been wrongly withheld by the Department."
It was further held that the amount of tax due on the returned income is to be paid by way of tax deducted at source (section 199), advance tax (section 209) or by way of self-assessment tax (section 140A). In the event of refund, the assessee is entitled to payment of interest on the excess amount of tax paid. It was noticed as under (page 338 of 325 ITR) :
"The tax due on the returned income has to be paid by way of tax deducted at source (section 199), advance tax (section 209) or by way of self-assessment tax (section 140A). In addition, where the assessment is completed at an income higher than the returned income, the tax payable by the assessee is specified in the notice of demand issued under section 156 of the Act. Where there is a shortfall in payment on tax vis-a-vis the tax finally due on the assessed income, the assessee is liable to pay interest under section 234B of the Act. Conversely, where the Revenue makes a high-pitched assessment which is subsequently reduced/modified in appeal, any payment of taxes made, which are subsequently refunded as a consequence of relief obtained in appeals, etc., are monies legitimately belonging to the taxpayers and wrongly withheld by the Government. This is based on the principle that if the Revenue had, in the first instance, made correct assessment of the tax liability of the assessee, the assessee would not have been deprived by the use of money. In such a situation, where pre-paid taxes are in excess of the assessed tax, the assessee is entitled to refund of such tax along with interest thereon.
Where an assessee out of abundant caution pays self- assessment whilst staking a claim in the return, which claim is accepted, resulting in refund of self-assessment tax, the assessee should be equally entitled to interest thereon.
Section 244A was inserted in the statute as a measure of rationalization to ensure that the assessee is duly compensated by the Government, by way of payment of interest for monies legitimately belonging to the assessee and wrongfully retained by the Government, without any gaps.
Therefore, in our view where the self-assessment tax paid by the assessee under section 140A is refunded, the assessee should be, on principle entitled to interest thereon since the self-assessment tax falls within the expression 'refund of any amount'."
Similar view was expressed by the Delhi High Court in M.M.T.C. Ltd. 's case {supra).
11. It may be observed that in so far as the nature of payment of tax is concerned, the tax deducted at source, advance tax and also tax paid by way of self-assessment, after its adjustment in the tax liability of the assessee on regular assessment loses its original character and becomes tax paid in pursuance of the liability. Once that is so, it cannot be held that the assessee is only entitled to interest under section 244A(l)(b) on tax deducted at source or advance tax and not on self-assessment tax paid under section 140A of the Act which was found to be paid in excess. The assessee shall be entitled to interest under section 244A(l)(b) of the Act on the refund of self-assessment tax as well.
The Tribunal, while adjudicating the issue, had noticed as under :
"6. We have considered the rival submissions carefully on this issue. Section 244A deals with the grant of interest on refund of any amount of tax which becomes due to the assessee in terms of the provisions of Act. Clauses (a) and (b) of sub- section (1) of section 244A deal with two different situations. Clause (a) deals with refund of taxes which have been paid under section 115WJ or collected at source under section 206C or paid by way of advance tax or treated as paid under section 199 of the Act. Clause (b) deals with refund of taxes in any other case. Clearly, in so far as the present case is concerned, the provisions of clause (a) are not attracted inasmuch as it is undisputed that the refund accruing to the assessee by the order of the Assessing Officer dated December 12, 2001, was not of taxes, which have been paid in the manner stated in clause (a). The tax refunded in the instant case has been paid as self- assessment tax under section 140A of the Act and, thus, as per the assessee, clause (b) governs the field. The Revenue contends that clause (b) is confined to situations where the tax refunded has been paid in terms of a notice of demand issued by the Assessing Officer under section 156. In our view, the implication of clause (b) as is understood by the Department, is not borne out of the language of the statute. No doubt, self-assessment tax is paid by an assessee on the basis of the income declared in the return. Once the tax so paid gets adjusted against the tax determined by the Assessing Officer upon assessment, such self-assessment tax takes the imprint of a tax paid in pursuance to an assessment. In fact a similar issue was considered by the Ahmedabad Bench of the Tribunal in the case of Dhanvi Trading and Investment (P.) Ltd. {supra) the relevant portion of which we reproduce herein :
'So long as the self-assessment tax possesses and retains the character of self-assessment, there is no question of reckoning the same for the purposes of treating it as excess payment and allowing interest as envisaged under section 244A till the regular assessment is made under section 143 or section 144, it is only on the date the assessment is made that the deeming fiction contained under section 244A(2) comes into play and the self-assessment tax is deemed to have been paid towards the regular assessment. It is, therefore, on the date of the regular assessment that the self-assessment tax loses its identity and assumes the character of the tax paid for the purpose of quantification of any excess of tax payment in response to the notice of demand issued under section 156. The explanation appended to section 244A(1) amply clarifies the position as explained above.'
From the above, it, therefore, follows that tax paid under section 140A is also taken as paid in pursuance of an assessment after the completion of assessment.
Moreover, the rationale of the provisions of section 244A has been a subject matter of review by the hon'ble jurisdictional High Court of Punjab and Haryana in the case of National Horticulture Board (supra). It has been opined that die rationale underlying the provision was to compensate the assessee for deprivation of his property right which was by virtue of an unlawful collection of tax. In fact, tested on such anvil, interest under section 244A on refund of tax paid as self-assessment tax cannot be considered as outside the purview of section 244A of the Act. The significance of the Explanation below clause (b) is merely to stipulate the period
for which the interest has to be granted. For the purpose of clause (b), the interest is payable for the period starting from the date of the payment of tax ending up to the date on which such refund is granted. Therefore, in principle, we uphold the stand of the assessee that it was eligible for interest under section 244A(l)(b) on the refund accruing to it as a result of the order of giving appeal effect on December 12, 2001. However, while computing the eligible interest, it appears that the period was considered from 1st day of April 1989 up to the date of refund. Whereas in terms of clause (b) of section 244A(l)(b) read with the Explanation thereof the period for which the interest can be granted is the date on which the self- assessment tax was adjusted against the assessed income and up to the date of actual grant of refund. Therefore, to this extent, we find that there was a mistake apparent in the order of the Assessing Officer dated December 12, 2001, by way of which interest under section 244A amounting to Rs. 7,02,044 was allowed to the assessee. We, therefore, set aside the order of the lower authorities and direct the Assessing Officer to recompute the interest eligible to the assessee in the manner indicated above."
Learned counsel for the assessee had made reference to plethora of judgments noticed in paragraph 4 hereinbefore. A careful perusal of the said judgments clearly spells out that the issue in these judgments was different in the light of the factual matrix involved therein and in none of the cases, the issue whether the assessee was entitled to interest on refund of self-assessment tax paid under section 140A of the Act in terms of section 244A or not, was under consideration. Thus, no advantage can be derived by the learned counsel for the revenue from the aforesaid pronouncements.”
10. Respectfully following the binding precedents, we therefore, direct the Assessing Officer to allow the claim of interest on self-assessment tax as made by the assessee in accordance with law. Thus, grounds raised by the assessee are allowed.
In the result, the appeal of the assessee is allowed.
Above decision was pronounced on conclusion of Virtual Hearing in the presence of both the parties on 08th April, 2021.