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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
ITA Nos.195 to 198/CHNY/2018 are the appeals filed by the
Assessee against the common order of the Commissioner of
Income Tax (Appeals)-12, Chennai, in ITA Nos.01, 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.
As all the appeals are related to the same assessee and
inter-connected, all appeals are disposed off by this common order.
ITA Nos.195 to 198/CHNY/18 :- 2 -: Mr.S.R.Raghuvir
Mr.G.Seetharaman represented on behalf of the Assessee and
Mr.Aroon Prasad represented on behalf of the Revenue.
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.
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’
ITA Nos.195 to 198/CHNY/18 :- 3 -: Mr.S.R.Raghuvir
In reply, ld.D.R vehemently supported the orders of ld.
Assessing Officer and the Ld.CIT(A)
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
ITA Nos.195 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.
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.
Sd/- Sd/- (अ�ाहमपी.जॉज�) ( जॉज� माथन) (GEORGE MATHAN) ( ABRAHAM P GEORGE) लेखा सद�य /ACCOUNTANT MEMBER �या�यक सद�य/JUDICIAL MEMBER चे�नई/Chennai �दनांक/Dated: 09th July, 2018. K S Sundaram
आदेश क� ��त�ल�प अ�े�षत/Copy to: 1. अपीलाथ�/Appellant 3. आयकर आयु�त (अपील)/CIT(A) 5. �वभागीय ��त�न�ध/DR 2. ��यथ�/Respondent 4. आयकर आयु�त/CIT 6. गाड� फाईल/GF