AVINASH KISHORE HEMDEV,CHENNAI vs. ITO, TDS WARD-1(3), CHENNAI

Since, the facts are identical and issues are common, for the sake of convenience these appeals were heard together and are being disposed off, by this consolidated order. Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4] & 2015-16 [Q-1, Q-2, Q-3 & Q-4]

Brief facts of the case are that for the financial years 2012-13, 2013-14 & 2014-15, the assessee has filed TDS Quarterly returns beyond due date specified under the Act. The Assessing Officer has assessed TDS quarterly returns filed by the assessee under section 200A of the Income Tax Act, 1961 [“Act” in short] and levied late filing fee under section 234E of the Act for the delay in filing the said statements for the assessment years under consideration. The assessee has challenged the levy of late filing fee under section 234E of the Act before the ld. CIT(A). After considering the submissions of the assessee, the ld. CIT(A) dismissed the appeals.

The ld. DR Ms. M. Subashri, Addl. CIT relied on the order of the ld. CIT(A).

We have heard both the parties and perused the material available on record. The solitary issue that needs to be resolved in the given facts and circumstances of the case is whether the Assessing Officer can levy late fee prescribed under section 234E of the Act, when the quarterly return filed by the tax deductor for the period prior to 01.06.2015, when the law has been amended by Finance Act enabling the Assessing Officer to compute late fee while processing TDS returns under section 200A of the Act. The provisions of section 234E of the Act has been inserted to the statute by Finance Act with effect from 01.07.2012 and provides levy

We have perused the case law placed on record in the case of The Blue Voice India private Limited v. CCIT (supra), wherein, the Hon’ble High Court of Madras was pleased to held as under: 4. In the present case, the respondent had imposed the late fee only under Section 234E of the Act for the assessment years 2012-2013, 2013- 2014. However, Section 200A of the Act was not introduced during the said assessment years and it was introduced only with effect from 01.06.2015. Therefore, in the absence of any provisions under Section 200A of the Act, the respondents ought not to have imposed late fee under Section 234E while processing the applications for TDS under Section 200A. Hence, in such view of the matter, this Court is of the opinion that the impugned Demand Intimation Letters are liable to be set aside.

Accordingly, the impugned demand Intimation Letters dated 28.03.2019 are set aside and the Writ Petition stands disposed of. No costs.

By following the above decision of the Hon’ble High Court of Madras as well as by following the order of the Coordinate Benches of this Tribunal in the case of Gopuram Enterprises Private Limited v. ACIT, the Tribunal held that the late fee charged by the Assessing Officer under section 234E of the Act while processing quarterly TDS return under section 200A of the Act, is without any authority and invalid prior to amendment to section 200A of the Act by Finance Act, 2015 w.e.f. 01.06.2015. Since the late fee charged in the present case pertaining to the financial years 2012-13, 2013-14 & 2014-15, we direct the Assessing

In view of the amendment to section 200A of the Act by Finance Act, 2015 w.e.f. 01.06.2015, we note that the late fee levied by the Assessing Officer for the financial year 2015-16 relevant to the AY 2016- 17 [Q-1] and confirmed by the ld. CIT(A), is justified. Thus, the ground raised by the assessee is dismissed.

In the result, the appeal filed by the assessee in ITA Nos. 2421, 2422, 2423, 2424, 2425, 2426, 2427, 2428, 2429, 2430 & 2431/Chny/2025 are allowed and the appeal in ITA No. 2432/Chny/2025 is dismissed. Order pronounced on 21st November, 2025 at Chennai. (JAGADISH) ACCOUNTANT MEMBER Chennai, Dated, 21.11.2025