AMBIENCE PRIVATE LIMITED,NEW DELHI vs. INCOME TAX OFFICE, RANGE-73, , NEW DELHI

PAN: AAACA0541K (Appellant) (Respondent) Assessee by : Shri Anand Chaudhuri, Advocate Revenue by : Shri Amit Katoch, Sr. DR Date of Hearing : 08.02.2024 Date of Pronouncement : 29.04.2024 ORDER

PER ANUBHAV SHARMA, JM:

1. That on the facts and circumstances of the case and in law, the order dated 25.03.2022 passed u/s 271C of the Income Tax Act, 1961 (“Act”) by the Commissioner of Income Tax (Appeals)-27, Delhi (“ld. CIT(A)”) partly confirming/upholding the order dated 15.03.2021 passed by the JCIT, Range-73, Delhi (“AO”) is bad in law.

2. That contrary to the facts on record and in disregard of settled law, the ld.CIT(A) erred in confirming the penalty of Rs.1,08,920/- on account of Professional charges – for not deducting tax at source u/s 194J of the Act.

3. The appellant craves leave to add, alter, amend or vary any of the above grounds during the pendency of the appeal.”

3. Heard and perused the record. The plea of the assessee is similar to that raised before the ld.CIT(A) and we consider it appropriate to reproduce the same conveniently from the order of ld.CIT(A):- “The Ld. A.O. has imposed a penalty u/s 271C of the Income Tax Act for non deduction of TDS on Directors fee amounting to Rs. 6,80,000/- and transaction charges for Rs.10,89,200/- resulting in a penalty of Rs. 68,000/- and Rs. 1,08,920/- respectively, totaling to Rs. 1,76,920/-. Sir, as regard to the deduction of TDS on sitting fees of the Directors as concerned, the assessee was under the bonafide belief that no TDS is required to be deducted on such payments. The view of the assessee also finds force that the amendment in the Section 194J(1)(ba) which clarifies that needs to be deducted on remuneration or fees to the Director of the company. The said Section was introduced in the Finance Act, 2012 with effect from 01st July 2012, which means that for F.Y. 2009-10, this position was not clear as to whether the assessee was supposed to deduct TDS on Directors sitting fee. This clearly enforces that the assessee was in a belief and hence did not deduct the TDS. However, it will not be out of place to mention that the respective Directors declared the entire sitting fees received from the assessee in their persona1 returns and tax was paid thereon. Hence, there was no loss of Revenue. 2. With utmost modesty to our credit, it is respectfully stated that the assessee is fully covered by the provisions of section 273B which states that if there is a reasonable cause then no penalty u/s 271C should be imposed. Further, the Ld. A.O. has not appreciated the fact that there is no contumacious conduct on the part of the assesses for non-deduction of tax and hence the penalty cannot be imposed. “SARV ESTATE PVT. LTD. VS. JCIT, ITAT, DELHI.” ……………………………………………………………………………………… ……………………………………………………………………………………… 5. With regard to the Transaction Charges, the assessee was under the bonafide belief that there is no category of TDS under which this transaction would fall and hence the assessee did not deduct the TDS. It will not be out of place to mention that the payee did pay the entire taxes on all the transaction charges received from the assessee in their respective tax returns. For the sake of brevity, we are not repeating the detailed submission as referred to in preceding paragraphs which clearly establishes that the assessee has a reasonable cause for not deducting the TDS as per the provisions of Section 273B of the Income Tax Act.”