M/S PRIME PROPERTIES,SUKHWANI CHAMBERS, STATION ROAD vs. DEPUTY COMMISSIONER OF INCOME TAX, TDS-CPC, GHAZIABAD, GHAZIABAD

We find that all these appeals were filed with a delay of 94 days. Upon hearing ld. DR, we find that the delay of 94 days is saved by the decision of Hon’ble Supreme Court passed during National Lockdown imposed on account of pandemic Covid-19. Therefore, the delay of 94 days is condoned in all the appeals.

We find no representation on behalf of the assessee nor any application filed seeking adjournment. Thus, the assessee called absent and set ex-parte. Therefore, we proceed to dispose of the appeals by hearing the ld. DR and perusing the material available on record.

Since, the issues raised in all the appeals are similar basing on the same identical facts. Therefore, with the consent of ld. DR, we proceed to hear all the appeals together and to pass a consolidated order for the sake of convenience.

First, we shall take up appeal of assessee in ITA No. 433/PUN/2022 for A.Y. 2014-15 (Q2).

The only issue is to be decided is as to whether the CIT(A), NFAC, Delhi is justified in upholding the levy of fee u/s. 234E of the Act for default in furnishing TDS statement for Quarter 2 of A.Y. 2014-15 in the facts and circumstances of the case.

Heard ld. DR and perused the material available on record. We note that fee for default in furnishing the TDS statements have been imposed on the assessee u/s. 234E of the Act for the 2nd quarter of the financial year 2013-14 (A.Y. 2014-15). Section 200A deals with processing of TDS statements of tax deducted at source and Clause (c) of sub-section (1) of section 200A was inserted by the Finance Act 2015 w.e.f. 01-06-2015 providing for the levy of fee u/s.234E of the Act. In such circumstances, levy of such fee u/s.234E can be levied only after 01-06-2015 for the default committed by the assessee. We find that the period covered in the present subject appeal before us is Quarter 2nd of financial year 2013-14 (A.Y. 2014-15). Therefore, we hold that the amendment by insertion of Clause (c) to sub-section (1) of section 200A of the Act is not applicable, therefore, the order of CIT(A), NFAC, Delhi is not justified and it is set aside.

In the result, the appeal of assessee is allowed.

We find that the issue raised in the appeals and the facts in ITA Nos. 434 to 437/PUN/2022 are identical to ITA No. 433/PUN/2022 except the variance in amount and period. Since, the facts in ITA Nos. 434 to 437/PUN/2022 are similar to ITA No. 433/PUN/2022, the findings given

In the result, all the appeals of assessee are allowed.