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Facts
The assessee filed multiple appeals challenging orders of the CIT(A) related to the levy of late fees under Section 234E read with Section 200A of the Income Tax Act for various assessment years. In one appeal (ITA No.878/Del/2023), the CIT(A) upheld the levy on merits, while in others, appeals were dismissed as time-barred without providing an opportunity of hearing.
Held
The Tribunal allowed ITA No.878/Del/2023, quashing the CIT(A)'s order, by holding that late fees under Section 234E, processed via Section 200A(1)(c), are not leviable retrospectively for periods before 01.06.2015. The remaining appeals were restored to the CIT(A) for fresh adjudication on merits, including the issue of limitation, after providing the assessee an opportunity of hearing, considering the legal principles established in ITA No.878/Del/2023.
Key Issues
1. Whether late fees under Section 234E read with Section 200A(1)(c) are leviable retrospectively for assessment years prior to 01.06.2015. 2. Whether the CIT(A) erred in dismissing appeals as time-barred without providing adequate opportunity of hearing.
Sections Cited
Section 234E, Section 200A, Section 200A(1)(c), Income Tax Act, 1961
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘A’, NEW DELHI
Before: SHRI SHAMIM YAHYA & SH. ANUBHAV SHARMA
PER BENCH: These appeals have been preferred by the Assessee, challenging
the respective orders of Ld.CIT(Appeals), wherein the assessee had
challenged the impugned order of CPC(TDS) for the respective
quarters for assessment years 2014-15, 2015-16 and 2013-14
respectively. A chart of details of the appeals is provided by Ld. AR
and same is reproduced here below:
Heard and perused the record.
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On hearing Ld. Representatives, it came up that in ITA
No.878/Del/2023 the Ld.CIT(A) has passed the order on merits
holding that the late fee has been rightly levied u/s 234E r.w.s. 200A
of the Income Tax Act, 1961. However, in regard to remaining
appeals the Ld.CIT(A) has not gone on merits and has primarily
dismissed the appeals, considering them to be barred by limitation.
Ld. AR has pointed out that no opportunity of hearing was given
with regard to the dismissal of appeal being barred by law.
Assessee has raised the following grounds and the grounds are
common in remaining. The grounds in ITA No.878/Del/2023 are
reproduced below;
“That on facts and in law, the order passed by the Ld. Assessing Officer (AO) and the Ld. Commissioner of Income Tax (Appeals) [CIT(A)], are bad in law and void ab initio. 2. That on facts and in law, the CIT(A) has erred in not providing adequate opportunity of being heard, thereby violating the principle of natural justice. 3. (i) That on facts and in law, the CIT(A) has erred in holding the appeal belated, in spite of the subject matter being covered squarely by multitude of judgments. (ii) That without prejudice, the CIT(A) has erred in not condoning the genuine circumstances and reasons behind the delay in filing of appeal by the applicant, if any
ATN Infratech Private Limited 8 4. That on facts and in law, the AO has erred in levying late fee under section 234E of the Act. 5. That the impugned appellate order is arbitrary, illegal, bad in law and in violation of rudimentary principles of contemporary jurisprudence.” 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(l)(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 India (P.) Ltd. Vs CCIT, [2024] 158 taxmann.com 67 (Madras).
Ld. AR referred to following observations of Hon’ble High Court in this
judgment.
"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
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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.)
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. Further, in the remaining appeals the Ld.CIT(A)
has fallen in error in not giving an opportunity of hearing to the
assessee to explain and justify the delay, if any, in challenging the
impugned orders.
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Accordingly, we allow appeal in ITA No.878/Del/2023 and
quash the order of Ld.CIT(A). Further, the remaining appeals are
restored to the files of Ld.CIT(A) to decide afresh on merits after giving
an opportunity of hearing to the assessee with regard to question of
limitation and taking into account the law relied by us for allowing
the appeal in ITA No.878/Del/2023. In the result, these other
appeals are allowed for statistical purposes.
Order pronounced in the open court on 15.02.2024 SdsSd Sd/- Sd/- Sd/- Sd/- (SHAMIM YAHYA) (ANUBHAV SHARMA) ACCOUNTANT MEMBER JUDICIAL MEMBER Date:- 15.02.2024 *Kavita Arora, Sr. PS Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT
ASSISTANT REGISTRAR ITAT NEW DELHI