S R RAGHVIR,CHENNAI vs. TDS-CPC, GHAZIABAD

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ITA 195/CHNY/2018Status: DisposedITAT Chennai09 July 2018AY 2014-154 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that Section 234E levy is a statutory fee for default, not compensation, and thus, principles of natural justice apply. A reasonable cause for the default can be considered.

What were the facts?

The assessee belatedly filed quarterly TDS statements for assessment year 2014-15. The delay was attributed to the assessee's authorized representative. The assessee had deducted and remitted the TDS on time.

What were the issues?

Whether the late filing fee under Section 234E is leviable when there is a reasonable cause for the delay in filing TDS statements, and the TDS was deducted and remitted on time.

Which sections of the Income-tax Act were involved?

Section 234E

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘ B’ BENCH : CHENNAI

Before: SHRI ABRAHAM P GEORGE & SHRI GEORGE MATHAN

आदेश / O R D E R PER GEORGE MATHAN , JUDICIAL MEMBER Assessee against the common order of the Commissioner of Income Tax (Appeals)-12, Chennai, in 20, 21 & 22/CIT(A)-12/2017-18 dated 13.11.2017 for assessment year 2015-16 relating to belatedly filing quarterly returns of TDS, confirming the levy of “Late Filing Fee” u/s.234E of the Act made by ld. Assessing Officer.

2.

As all the appeals are related to the same assessee and inter-connected, all appeals are disposed off by this common order. to 198/CHNY/18 :- 2 -: Mr.S.R.Raghuvir

3.

Mr.G.Seetharaman represented on behalf of the Assessee and Mr.Aroon Prasad represented on behalf of the Revenue.

4.

It was submitted by ld.A.R that the assessee had filed the regular quarterly statements of TDS for Q1, Q2, Q3 & Q4 for assessment year 2014-15 on 01.03.2017. It was a submission that the due dates to file the returns for the above quarters were 15.07.2014, 15.10.2014, 15.01.2015 and 15.05.2015 respectively. Late fee had been levied on the assessee as per the provisions of the section 234E of the Act. It was a submission that the assessee had deducted the taxes and remitted the same before the due date and was filing the quarterly return statements before the due dates for the past several years and there is no default whatsoever for the financial year 2014- 15; the assessee had forwarded the quarterly returns to his Authorized Representative of assessee for filing the same along with other papers.

1.

It was a submission that the delay had taken place on account of failure on the part of the Authorized Representative of assessee. It was a submission that the assessee did not know of non-filing by the representative and immediately, when it was brought to the attention, the assessee had filed the returns. It was submitted by the ld.A.R that the levy u/s.234E of the Act was not liable to be made. It was a submission that Ld.CIT(A) had confirmed the levy of penalty on the ground that it was a ‘statutory fee’ to 198/CHNY/18 :- 3 -: Mr.S.R.Raghuvir

5.

In reply, ld.D.R vehemently supported the orders of ld. Assessing Officer and the Ld.CIT(A)

6.

We have considered the rival submissions. A perusal of the provisions of the section 234E of the Act shows that under the provisions of the section 234E of the Act, levy is in the nature of fee for the default in furnishing statements and the same is at the rate of `200/- per day during which the failure continues subject to a maximum of the actual amount of tax deductible and collectable.

Section 234E is not in the nature of compensation such as interests levied under sections 234A, 234B, 234C & 234D of the Act. The levy of this fee under the provisions of the section 234E of the Act is a statutory levy for breach of the provisions or non-compliance of particular provision of the Act. Once it is not in the nature of compensation, then principles of natural justice will come into play and reasonable cause would be available to the assessee to explain the reasons for the default. Admittedly, if the default is on reasonable grounds, then the fee is not leviable. Natural justice requires the reading of the reasonable cause into the said provisions. The assessee herein admittedly has been filing its returns and statements in time for earlier and for the subsequent years, this is only time when there has been violation on the part of the assessee. The violation admittedly is not in respect of deduction of the TDS or the payment of the same to to 198/CHNY/18 :- 4 -: Mr.S.R.Raghuvir the Government account. The default is in respect of non-submission of the statements of the same within the prescribed time. The assessee has also explained the reasons for the default on account of the failure on the part of the assessee ‘s representative. This explanation given by the assessee has also not been found to be false.

This being so, we are of the view that the claim of assessee is liable to be accepted and the fee levied u/s.234E is liable to be cancelled and we do so.

7.

In the result, all the appeals of the assessee are allowed.

Order pronounced in the open court after conclusion of hearing on 09th July, 2018, at Chennai.

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