SUREKHA BHASKAR SHETTY,MUMBAI vs. DCIT-CPC-TDS, GHAZIABAD

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ITA 1676/MUM/2019Status: DisposedITAT Mumbai22 March 2021AY 2013-143 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the insertion of Clause (c) in Section 200A, which enabled the levy of fees under Section 234E, was prospective from June 1, 2015. Therefore, fees could not be levied for periods prior to this date.

What were the facts?

The assessee filed appeals against orders levying late fee under Section 234E for late filing of TDS returns for Financial Years 2012-13 and 2014-15. The late fees were levied via intimations under Section 200A of the Act.

What were the issues?

Whether late fees under Section 234E could be levied for periods prior to June 1, 2015, under Section 200A of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 234E,Section 200A

AI-generated summary — verify with the full judgment below

Before: SHRI MAHAVIR SINGH, VICE- & SHRI MANOJ KUMAR AGGARWAL

For Appellant: Shri T. S. Khalsa (Sr. DR)
For Respondent: Shri T. S. Khalsa (Sr. DR)
Hearing: 14.01.2021Pronounced: 22.03.2021

ITA No. 1676 to 1678 Mum 2019-Surekha Bhaskar Shetty 2. In the late fee levied for late filing of TDS return under section 234E of the Income Tax Act, 1961 (hereinafter „the Act‟) by passing intimation under section 200A of the Act for Quarter No.2, 3 & 4 for Financial Year 2012-13 amounting to Rs. 32,570/- for Quarter No.2, Rs. 49,096/- for Quarter No.3 and Rs. 22,040/- for Quarter No.4. Similarly in ITA No. 1678/Mum/2019, the TDS return for Quarter No.1, the Assessing Officer levied late filing fee under section 234E amounting to Rs. 3,000/- by passing intimation under section 200A of the Act. Similarly in Financial Year 2012-13 Quarter No.2 amounting to Rs. 8830/-, for Quarter No.3 amounting to Rs. 7640/- and for Quarter No.4 amounting to Rs. 8340/-, the ITO passed intimation under section 200A of the Act for late filing of fee under section 234E of the Act.

3.

The only issue in all these appeals of assessee is against the order of the Assessing Officer levying late fee under section 234E of the Act for the period i.e. Financial Year 2012-13 and 2014-15. For this assessee raised the ground that whether the payment for late fee under section 234E of the Act can be charged under section 200A of the Act, wherein Clause-(c) of section 200A was inserted w.e.f. 01.06.2015.

4.

We noted that in all these three appeals, the period falling is prior to 01.06.2015 and the provisions of section 200A of the Act provides for processing of the statement of Tax Deducted at Source by making adjustment as provided in that section. We are of the view that this insertion of Clause-(c) to 1678 Mum 2019-Surekha Bhaskar Shetty in section 200A of the Act is prospective and hence, can only be applied from 01.06.2015 and not before that. We are of the view that the fee can not be levied for a period before 01.06.2015 only as there was no enabling provision to levy fee under section 234E of the Act period prior to 01.06.2015, because Clause-(c) of section 200A of the Act was inserted w.e.f. 01.06.2015. Hence, all these appeals of assessee are allowed and orders of lower authorities are reversed.

5.

In the result, all the appeals of assessee are allowed. Order pronounced in the open court on 22nd March, 2021.

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