BUSINESS STANDARD PRIVATE LIMITED,KOLKATA vs. DCIT, CIRCLE-7, KOLKATA, KOLKATA

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ITA 1472/KOL/2016Status: DisposedITAT Kolkata05 March 2018AY 2008-093 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the issue of excluding the period of delay attributable to the assessee for interest calculation under Section 244A(2) is to be decided by the Principal Chief Commissioner or Chief Commissioner or Commissioner, not the ITAT. The Tribunal directed the assessee to make a proper application to the relevant authority.

What were the facts?

The assessee appealed against the CIT(A)'s confirmation of the Assessing Officer's decision not to grant interest under Section 244A of the Income Tax Act. The delay in refund was attributed to the assessee.

What were the issues?

Whether the Income Tax Appellate Tribunal has the jurisdiction to decide on the exclusion of periods of delay attributable to the assessee for calculating interest on refunds under Section 244A(2) of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 244A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C”, BENCH KOLKATA

Before: SHRI N.V. VASUDEVAN, JM &DR. A.L.SAINI, AM

For Appellant: Shri Chetan Kakka, Advocate
Hearing: 05/02/2018Pronounced: 05/03/2018

O R D E R

Per Dr. Arjun Lal Saini, AM:

1.

The captioned appeal filed by the assessee pertaining to Assessment Year 2008-09, is directed against an order passed by the Commissioner of Income Tax(Appeals)-15, Kolkata in Appeal No.169/CIT(A)-15/15-16/Cir- 7/R&T/Kol, dated 24.05.2016, which in turn arises out of an order passed by the Assessing Officer u/s.154 of the I.T. Act, 1961 (hereinafter referred to as the ‘Act’) dated 13.12.2013.

2.

The solitary grievance of the assessee in this appeal is that the CIT(A) erred in confirming the act of the Assessing Officer of not granting interest u/s 244A of the Act, from 1st April, 2008 till date of granting of the refund i.e. 20.12.2013 on the ground that delay in issuing refund is attributable to the assessee.

Business Standard Private Limited Assessment Year: 2008-09 3. At the outset itself, the ld. DR for the Revenue pointed out that the issue under consideration relates to Section 244A (2) of the Act “interest on refunds” where the Principal Chief Commissioner or Chief Commissioner or Commissioner has power to decide the issue, whether fully or in part, the period of delay so attributable to the assessee shall be excluded from the period for which interest is payable. Therefore, this issue is not at all appealable before the Tribunal. That is, Tribunal does not have jurisdiction to decide this issue. The assessee should approach to the Principal Chief Commissioner or Chief Commissioner or Commissioner as the case may be and file a petition before him who has power to decide the matter. The ld. Counsel for the assessee has fairly agreed with the submissions of ld. DR for the Revenue.

4.

We have given a careful consideration to the rival submissions and perused the materials available on record, we note that this issue is appealable before the Principal Chief Commissioner or Chief Commissioner or Commissioner as per sub-Section 2 of section 244A of the Income Tax Act which reads as under: “If the proceedings resulting in the refund are delayed for reasons attributable to the assessee, whether wholly or in part, the period of the delay so attributable to him shall be excluded from the period for which interest is payable, and where any question arises as to the period to be excluded, it shall be decided by the Principal Chief Commissioner or Chief Commissioner or Principal Commissioner or Commissioner whose decision thereon shall be final.” Therefore, we note that Section 244A(2) clearly provides that the issue under consideration is appealable before the Principal Chief Commissioner or Chief Commissioner or Commissioner as the case may be and does not appealable before the ITAT. However, we direct the Principal Chief Commissioner or Chief Commissioner or Commissioner as the case may be to adjudicate the issue as per the provisions of section 244A(2) of the Act and we also direct the assessee to make a proper application to the Principal Chief Page | 2

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