T.REVATHI,NAMAKKAL vs. ACIT CIRCLE 1, NAMAKKAL

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ITA 1645/CHNY/2019Status: DisposedITAT Chennai10 March 2020AY 2013-143 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the issue to the Assessing Officer for re-adjudication, allowing the assessee to produce fresh evidence. This was done in the interest of natural justice, as the evidence was not readily available earlier.

What were the facts?

The assessee, engaged in chemical trading, failed to provide details regarding TDS on commission payments of Rs. 28,63,249/- to the Assessing Officer. The assessee also did not appear before the CIT(A), leading to an ex-parte order.

What were the issues?

Whether the assessee should be given another opportunity to produce evidence regarding TDS on commission payments, especially when fresh evidence is presented before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 194H

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ (SMC

Before: SHRI GEORGE MATHAN

Hearing: 10.03.2020Pronounced: 10.03.2020

आदेश /O R D E R This is an appeal filed by the assessee against the order of the learned Commissioner of Income Tax (Appeals), Salem in 3/2016-17 dated 14.03.2019 for the assessment year 2013-14.

2.

Shri N.Arjun Raj, CA represented on behalf of the assessee and Ms. R.Anitha, JCIT represented on behalf of the Revenue.

1.

3. It was submitted by the Ld.AR that the assessee is in the business of trading in chemicals. It was the submission that in the course of assessment, the Assessing Officer had called for certain details in respect of the sales commission of Rs.28,63,249/-, which had been paid by the assessee. It was the submission that the details called for were in respect of the TDS on the commission payments. It was the submission that the assessee was unable to produce the details at the relevant point of time. It was further submission that before the Ld.CIT(A) also, the Ld.AR of the assessee had not represented and it had resulted in ex-parte order. The Ld.AR placed before me the list of commission paid and details of the TDS deducted and deposited U/s.194H of the Income Tax Act, 1961 amounting to Rs.28,63,250/-. The Ld.AR has also placed before me the copies of the quarterly statement of TDS for the relevant period. It was fairly agreed that these were fresh evidences filed before the Tribunal for the first time. It was the submission that the details were not readily available with the assessee at the time of assessment. It was the prayer that the assessee may be granted another opportunity to produce the evidences before the Assessing Officer.

3.

In reply, the Ld.DR did not raise any objection to the issue being restored to the file of the Assessing Officer for re-adjudication and examination of the evidences produced.

4.

I have considered the rival submissions. As it is noticed that the assessee has produced fresh evidences now before the Tribunal, which were the evidences, which were called for by the Assessing Officer. In the interest of natural justice, the issues in the appeal are restored to the file of the Assessing Officer for re-adjudication after granting the assessee adequate opportunity of being heard and for producing of such evidences as are required to substantiate her case.

5.

In the result, the appeal of the assessee is partly allowed for statistical purpose.

Order pronounced in the open court on 10th March, 2020 at Chennai.

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