M/S. OCEANUS ESTATES INDIA PRIVATE LIMITED,BENGALURU vs. TDS CENTRAL PROCESSING CENTRE, GHAZIABAD

O R D E R PER BEENA PILLAI, JUDICIAL MEMBER: Present appeals have been filed by assessee against consolidated order dated 29/08/19 passed by Ld. CIT(A)-10, Bangalore for assessment years 2013-14 to 2016-17. At the outset, Ld. AR submitted, that these appeals arises out of intimation issued by Ld.AO, levying interest under section 234E of the Act for years under consideration. Brief facts are as under: 1 to 2138/B/2019 A.Ys : 2013-14 to 2016-17 2. Assessee filed TDS quarter statements, in accordance with section 200 of the Act, for years under consideration, beyond due date prescribed under the Act. It has been submitted that TDS-CPC Ghaziabad, generated electronic intimation under section 200A of the Act, levying fee under section 234E, amounting to Rs.1,13,800, Rs.2,25,200/-, Rs.2,25,200/- and Rs.1,62,490/- for assessment years 2013-14, 2014-15, 2015-16 and 2016-17 respectively. 2.1. Subsequently assessee filed rectification petitions on 08/11/18, 09/11/18 for assessment years 2013-14 and 2014-15 to 2016-17 before Ld.AO. These applications were disposed of by CPC- TDS Ghaziabad by retraining amount of late filing fee amounting to Rs.1,13,800, Rs.2,25,200/-, Rs.2,25,200/- and Rs.1,62,490/- for assessment years 2013-14, 2014-15, 2015-16 and 2016-17 respectively. Against this order assessee preferred appeal before Ld. CIT (A). 2.2. Ld. CIT (A) while deciding the appeals held as under: “5.8. The appellant should have challenged the levy of late filing fee under section 234E by filing appeal against the order intimation issued by TDS- CPC and not against the intimation issued under section 154. 5.9. To sum up, appellant’s appeal are to be dismissed for the following reasons: I. The appellant cannot take the benefit of the judgment of Hon’ble Karnataka High Court in case of Fatheraj Singhvi (supra) because the Hon’ble court as clearly mentioned that the judgment will have a prospective effect and cannot be recalled to open the settled issues. II. The levy of late filing fee under section 234E cannot be challenged under section 154 of the act. 2 ITA Nos. 2135 to 2138/B/2019 A.Ys : 2013-14 to 2016-17 In view of the above facts the appeals filed by the appellant are dismissed and the late filing fee levied by CPC-TDS is upheld.” Aggrieved by order of Ld.CIT(A), assessee is in appeal before us now. 2.3. Ld.AR submitted, regarding observation of Ld. CIT(A), that section 234E, cannot be challenged under section 154 of the Act, is against the scheme under Income tax Act. Further, it is submitted that in the event appeal has to be preferred before Ld. CIT(A) against original intimation, as under section 200 A of the Act, the delay will be phenomenal. He submitted that assessee in the rectification application had made the necessary payments and that old general intimation stands merged with subsequent intimation passed by CPC-TDS in view of application under section 154. 2.4. On the contrary, Ld. Sr. DR submitted that late filing fee under section 234E has been levied in original intimations and if assessee wished to challenge such levy under section 234E, appeals should lie against original intimation. He thus supported order passed by authorities below. We have perused submissions advanced by both sides in light of records placed before us.