POPULAR CATERING SERVICE,MUMBAI vs. DCIT, CPC-TDS, GHAZIABAD

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ITA 1674/MUM/2019Status: DisposedITAT Mumbai17 July 2020AY 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 found that the CIT(A) erred in distinguishing the Supreme Court decision in Vegetable Products Ltd., which mandates favouring the assessee when two constructions are possible. The Tribunal followed the Karnataka High Court decision and a Mumbai ITAT decision that were in favour of the assessee.

What were the facts?

The assessee appealed against a late fee levied under Section 234E for a period prior to its enactment. The CIT(A) upheld the levy by following a Gujarat High Court decision, despite a Karnataka High Court decision favouring the assessee.

What were the issues?

Whether late fee under Section 234E can be levied for periods prior to its enactment, and whether the principle of interpreting ambiguity in favour of the assessee applies.

Which sections of the Income-tax Act were involved?

Section 234E

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(3)Show list

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Income Tax Appellate Tribunal, “C” Bench, Mumbai

Before: Shri A.D. Jain (VP) & Shri Shamim Yahya (AM)

For Respondent: Shri V. Vinod Kumar
Hearing: 12.03.2020Pronounced: 17.07.2020

This appeal by the assessee is directed against order of learned CIT(A) dated 13.8.2018 and pertains to assessment year 2013-14.

2.

The grounds of appeal read as under :-

1.

The learned Deputy Commissioner of Income Tax CPC-TDS has erred in levying late fee under section 234E amounting to Rs. 11,800.

2. The appellant prays that the late fee is levied for the period prior to 01.06.2015 i.e. prior to enactment of sec 234E. 3. The appellant relies on the decision passed by the ITAT, Mumbai in the case of Ravi Kumar Valecha V/s. Assessing Officer TDS ward, Kalyan, in dated 15.06.2018. 4. The appellant prays that the order passed by the learned assessing officer be set aside. 5. The appellant craves, leaves to add, alter or amend any of the aforesaid grounds of appeal on or before the date of hearing.

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3.

We have heard the learned departmental representative and perused the records. None appeared on behalf of the assessee despite notice. In our considered opinion the issue in dispute can be disposed of by producing the records and hearing the learned departmental representative.

4.

The sole issue in dispute is chargeability of late fee under section 234E of the I.T. Act amounting to Rs. 11,800/-, as to whether the same can be levied prior to 1.6.2015, i.e. prior to enactment of section 234E. The learned CIT(A) has decided the issue by following the decision of honourable Gujarat High Court in case of Rajesh Kourani Vs. UOI (83 taxmann.com 137). Though CIT(A) has noted the decision of honourable Karnataka High Court in the case of Sri Fatheraj Singhvi Vs. UOI (73 taxmann.com 252) which is in favour of the assessee he has chosen not to follow the same. In this regard he also distinguished the decision of honourable Supreme Court in the case of Vegetable Products Ltd. (88 ITR 192) by referring that the said decision was in connection with penalty.

5.

Upon careful consideration we find that learned CIT appeals has totally erred in distinguishing the decision of honourable Supreme Court in the case of vegetable products. The ratio arising from the said decision is that if two constructions are possible the one in favour of assessee should be applied. In the present case we note that the decision of honourable Karnataka High Court is in favour of the assessee. Accordingly we follow the said decision on the touchstone of ratio arising from honourable Supreme Court decision in the case of Vegetable Products Ltd. (supra). No decision contrary to this from the honourable jurisdictional High Court has been brought to our notice. Furthermore as referred by the assessee in grounds of appeal the issue is also covered in favour of the assessee by the decision of ITAT Mumbai.

6.

Accordingly we set aside the orders of authorities below and decide the issue in favour of assessee.

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7.

In the result appeal filed by the assessee stands allowed.

Order has been pronounced under rule 34(4) of ITAT Rules on 17.07.2020.

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