ACIT, NEW DELHI vs. M/S GARDENIAAIMS DEVELOPERS PVT. LTD, NOIDA

O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the revenue against the order of the ld CIT(A)-39, New Delhi dated 30.10.2015 for the Assessment Year 2011-12. 2. The revenue has raised the following grounds of appeal:- “1. Holding that the NOIDA is a notified corporation established by a central, state or provincial act within the meaning of section 194A(3)(iii)((f) of the Income Tax Act, 1961 and no TDS on the interest paid to NOIDA is chargeable to TDS but not appreciating that the corporation has been established under a provincial act and not by a provincial act as clearly differentiated by the Hon‟ble Apex court in the . case of M/s Dalco Engineering Pvt Ltd vs Satish Prabhakar Padhey and Others.

2. Accepting that NOIDA falls in ambit of Notification S.O. No.3489 dated 22.10.1970 issued by the Government by ignoring the fact that NOIDA is not even a „Local Authority‟ under section 10(20) of the Act and its income is not exempted as adjudicated by the Hon‟ble Allahabad High Court in Writ Tax No. 1338 of 2005.”

3. Brief facts of the case shows that assessee is a company engaged in the business of realistic development and construction company. The case of the assessee was picked up for verification and it was found that assessee has paid interest to new Okhla development authority and has not deducted Page | 1 tax at source under section 194A of the income tax act. Therefore the learned assessing officer found that assessee has paid interest of INR 7 8094060/– on which tax should have been deducted under section 194A of the income tax act of INR 7 809406/– and interest thereon of rupees to 811386/– under the provisions of section 201 (1) and 201 (1A) of the income tax act. Accordingly order under section 201 (1) read with section 201 (1A) of the income tax act was passed by the assistant Commissioner of income tax, circle 50 (1), New Delhi on 28/03/2013.

4. The assessee being aggrieved with the order of the learned assessing officer preferred an appeal before the Commissioner of income tax (appeals) – 39, Ne wherein wide order dated 30/10/2015 the learned CIT – A held that Noida is a notified corporation established by the central state or provincial act within the meaning of section 194A (3) (iii) (f) of the income tax act 1961 and therefore any interest paid by the assessee to Noida is not subject to tax deduction at source.

5. Therefore, revenue has agreed with the order of the learned CIT – A has preferred this appeal. The learned departmental representative 70 supported the order of the learned assessing officer and stated that the assessee should have deducted tax at source on interest paid by it to the Noida.