ATN INFRATECH P.LTD,NEW DELHI vs. ACIT, CIRCLE-1(1), NEW DELHI

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ITA 1597/DEL/2023Status: DisposedITAT Delhi13 March 2024Bench: SHRI M. BALAGANESH (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)4 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal, relying on its previous order in the assessee's own case and High Court pronouncements, held that Section 200A(1)(c) of the Act, which enables the processing of TDS statements and levying of late fees, was introduced with effect from 01.06.2015. Therefore, no late fee under Section 234E could be validly imposed for assessment years or periods prior to this prospective date.

What were the facts?

The assessee filed appeals against orders of CPC(TDS) for Assessment Years 2013-14 and 2015-16, challenging the imposition of late fees totaling Rs. 1,33,570 under Section 234E read with Section 200A of the Income Tax Act. The late fees were levied for delays in filing TDS statements for specified quarters.

What were the issues?

Whether late fees under Section 234E, read with Section 200A, can be retrospectively levied for assessment years or periods prior to the effective date of Section 200A(1)(c) (i.e., 01.06.2015).

Which sections of the Income-tax Act were involved?

Section 234E,Section 200A,Section 200A(1)(c)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(5)Show list

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Income Tax Appellate Tribunal, DELHI BENCH “A”: NEW DELHI

Before: SHRI M. BALAGANESH & SHRI ANUBHAV SHARMA

For Appellant: Shri D.C. Gupta, Adv
For Respondent: Shri Kanv Bali, Sr. DR
Hearing: 05.03.2024Pronounced: 13.03.2024

O R D E R PER ANUBHAV SHARMA, JM:

These appeals have been preferred by the assessee, challenging the respective orders of learned Commissioner of Income-tax (Appeals), wherein the Appeal No. Assessment Year Quarter Form No. Disputed Amount 3rd 1596/Del/2023 2013-14 26Q 24,000 4th 1597/Del/2023 2015-16 24Q 39,800 4th 1598/Del/2023 2015-16 26Q 69,770 Total 1,33,570

2.

Heard and perused the record.

3.

On hearing learned representatives, it comes up that the sole issue, involved for adjudication in these appeals, relating to levy of late fee u/s 234E r.w.s. 200A of the Income Tax Act, 196, is squarely covered in favour of the assessee by the earlier order of the Tribunal dated 15.02.2024, rendered in assessee’s own case in for A.Y. 2015-16 (4th quarter/Form no. 24Q). Therein, the Tribunal allowed the assessee’s appeal by deleting the late fee levied u/s 234E, inter alia, observing as under:

“6. Ld. AR has submitted that under section 200A of the Act, which deals with the manner in which the statement of Tax Deducted at Source (TDS) shall be processed, the Authorities have no power to impose the late fee under section 234E of the Act for the assessment years 2012-2013 to 2015- 16, since section 200A(1) (c) of the Act was introduced only with effect from 1-6-2015. Accordingly, any fee under Sec 234E could have been levied only prospectively, for periods beyond 01.06.2015, which is not the case of the case. Accordingly, the levy of fee on the assessee is invalid and thus, deserves to be deleted. It is submitted that no fee under Sec 234E of the Act can be levied before 01.6.2015. In this respect, reliance is placed on the judgment of Hon'ble High Court of Madras in the case True Blue Voice

"15. The learned counsel for the respondent advanced his arguments on the aspect of the imposition of late fee by applying section 200A(l) (c) of the Act retrospectively. This Court is not in agreement with the said submissions of the respondent. Since, there was no provision for imposing the late fee under section 234E of the Act while filing and processing the TDS returns under section 200A of the Act, clause (c) to sub-section (1) to section 200A was introduced with effect from 1- 7-2012. Therefore, the aforesaid submission made by the learned counsel for the respondent is rejected by this Court.

17.

In view of the above, it is made clear that the respondent had had imposed the late fee only under section 234E of the Act for the assessment years 2012-2013, 2013-2014, 2015- 2015. However, section 200A(L)(c) of the Act was not introduced during the said assessment years. In the absence of any provisions under section 200A of the Act, when they have processed the application for TDS under section 200A, no late fee can be imposed under section 234E. Hence, in such view of the matter, this Court feels that the impugned orders are liable to be set aside."

6.1 Further reliance is placed on Amaravati vs ITO, High Court of Kerala, [2022] 142 taxmann.com 81 (Kerala); Atlas Brands (P.) Ltd. Vs CIT, High Court of Karnataka, [2022] 137 taxmann.com 191 (Karnataka); Franchise India Brands Ltd. Vs CPC, ITAT Delhi, [2020] 122 taxmann.com 196 (Delhi - Trib.) Govt. Girls Sr. Secondary School Vs ACIT, ITAT Delhi, [2020] 121 taxmann.com 170 (Delhi - Trib.)

7.

In the light of aforesaid, we are of the considered view that the Ld.CIT(A) has fallen in error in sustaining the levy of penalty in ITA No.878/Del/2023. ….. ”

4.

Ld. DR has defended the order of ld. Tax authorities on the same premises as emphasized, in hearing of the appeals for earlier quarters, but there being no change in facts and circumstances in the respective assessment period in question, of us was also in quorum, the impugned order of learned CIT(A) is set aside and the late fee levied u/s 234E r.w.s. 200A of the Act for the respective quarters in question is deleted. Consequently, appeals of the assessee are allowed.

Order pronounced in open court on 13.03.2024.

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