DEUTSCHE INVESTOR SERVICES P.LTD,MUMBAI vs. DCIT 12(1)(1), MUMBAI

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ITA 985/MUM/2016Status: DisposedITAT Mumbai08 December 2020AY 2011-122 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal directed the Assessing Officer to decide the issue of TDS credit by passing a speaking order, after giving the assessee a fair opportunity of hearing. This was done as the AO had not assigned any reasons for the short credit.

What were the facts?

The assessee claimed TDS credit of Rs. 36,602,602, but the Assessing Officer (AO) granted only Rs. 33,239,739 without providing any reasons. The assessee requested a direction for the AO to decide the matter with a speaking order.

What were the issues?

Whether the AO erred in granting short credit for TDS without assigning any reasons. The primary issue was the lack of a speaking order from the AO regarding the TDS credit.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI “K” BENCH, MUMBAI

Vs Deputy Commissioner of Income Tax-12(2)(1) ……………..…........Respondent Mumbai 400020 Appearances by Niraj Sheth for the appellant Akhtar Hussain Ansari for the respondent October 10th , 2020 Date of concluding the hearing : December 8th , 2020 Date of pronouncement : ORDER Per Pramod Kumar, VP: By way of this appeal, the assessee appellant has called into question correctness of learned Assessing Officer order dated 31st December 2015, in the matter of assessment under section 143(3) r.w.s. 144C (13)of the Income Tax Act, 1961, for the assessment year 2011- 12.

2.

Ground no.1 is not pressed, and, is accordingly dismissed as not pressed.

3.

In ground no.2, the assessee has raised the following grievance: (2) The AO erred in granting short credit for TDS of Rs.33,239,739 out of, the total TDS credit of Rs,36,602,602 claimed in the Return of Income for the year under appeal, without assigning any reason.

Assessment Year 2011-12 Page 2 of 2

4.

Learned counsel for the assessee submits that the Assessing Officer has granted short credit for TDS, and has not assigned any reasons for such short credit. All that he seeks is a direction to the Assessing Officer to decide the matter by way of a speaking order. Learned Departmental Representative does not oppose the said prayer.

5.

In view of the above discussions, we deem it fit and proper to direct the Assessing Officer to decide the matter, regarding credit for TDS-as claimed by the assessee, by way of a speaking order, in accordance with the law and after giving a fair and reasonable opportunity of hearing to the assessee. Ordered, accordingly.

6.

Ground no. 2 is thus allowed for statistical purposes in the terms indicated above.

7.

In the result, the appeals is partly allowed for statistical purposes. Pronounced in the open court today on the 8th day of December, 2020.

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