M/S NIVIS LIFECARE PROPERTY PRIVATE LIMITED ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CPC TDS , BANGALORE

O R D E R Per Shri A.K. Garodia, Accountant Member These two appeals are filed by the assessee which are directed against the combined order of ld. CIT(A)-9, Bangalore dated 20.08.2018 for Assessment Years 2013-14 and 2014-15. Both these appeals were heard together and are being disposed of by way of this common order for the sake of convenience. 2. The grounds raised by the assessee for Assessment Year 2013-14 in are as under. “1. The learned commissioner (appeals) order is entirely contradictory to law and facts of the case to the extent he allowed the appeals based on the Hon'ble Karnataka High court decision in the case of Fatheraj Singvi and others v union of India reported in 2016(86) Kar.L.J 563 (HC)(DB) and reversing the benefit by holding the TDS returns are non-est under the I T Act.

2. The learned commissioner (appeals) was wrong in holding that the appellant should have paid the late fee u/s 234E before filing the TDS returns without observing the fact that the enabling section 200A to levy late fee was amended w.e.f 1.6.2015 which is prospective in nature and not applicable for Assessment periods prior to 1.6.2015. The appellant craves leave to add, alter, amend or withdraw any ground or grounds of appeal before or at the time of hearing of this ITA Nos. 2885 & 2886/Bang/2018 Page 2 of 3 appeal.” 3. The grounds raised by the assessee for Assessment Year 2014-15 in are as under. “1. The learned commissioner (appeals) order is entirely contradictory to law and facts of the case to the extent he allowed the appeals based on the Hon'ble Karnataka High court decision in the case of Fatheraj Singvi and others v union of India reported in 2016(86) Kar.L.J 563 (HC)(DB) and reversing the benefit by holding the TDS returns are non-est under the I T Act.

2. The learned commissioner (appeals) was wrong in holding that the appellant should have paid the late fee u/s 234E before filing the TDS returns without observing the fact that the enabling section 200A to levy late fee was amended w.e.f 1.6.2015 which is prospective in nature and not applicable for Assessment periods prior to 1.6.2015. The appellant craves leave to add, alter, amend or withdraw any ground or grounds of appeal before or at the time of hearing of this appeal.”

4. In course of hearing, it was submitted by ld. AR of assessee that as per the impugned order, it is held by ld. CIT(A) that TDS returns filed by the assessee are non-est under the IT Act because the assessee has not paid the prescribed fee before filing these TDS returns. He submitted that for this issue, the matter is squarely covered in favour of the assessee by the Tribunal order rendered in the case of Shri Mysore Raghavendra Rao Gopinath vs. ACIT in & 2888/Bang/2018 dated 12.07.2019. He also submitted that in this case, the tribunal has followed another tribunal order rendered in the case of Manoj Kumar Jaiswal vs. ACIT in ITA No. 2658/Bang/2018 dated 22.03.2019. He submitted a copy of both these tribunal orders. The ld. DR of revenue supported the order of ld. CIT(A).

5. We have considered the rival submissions. We find that this issue was decided by ld. CIT(A) as per para no. 26 of his order which is reproduced hereinbelow for ready reference. “26. However, I hold that the section 234E mandates that the appellant should have paid the prescribed fee before filing its TDS returns. The appellant has not paid the prescribed fee before filing its TDS returns. Therefore, it is held that all these TDS returns filed by the appellant are non-est under the IT Act.”

6. We also reproduce para no. 6 from the Tribunal order rendered in the case of Shri Mysore Raghavendra Rao Gopinath vs. ACIT (Supra) cited by ld. AR of assessee. This para reads as under:- & 2886/Bang/2018 Page 3 of 3 “6. The ld. DR of revenue could not point out any difference in facts in present case and in that case and therefore, respectfully following this Tribunal order, we hold that the conclusion of CIT(A) holding that return of TDS filed by the assessee is non-est in law is not valid in the eyes of law and to this extent, his direction is deleted and the order of CIT(A) to this extent is held to be bad in law.”