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DCIT vs L and T Infrastructure Finance… | s.250 | ITAT Mumbai 2024 | BharatTax

DCIT-14.1.1 MUMBAI, MUMBAI vs. L AND T INFRASTRUCTURE FINANCE COMPANY LIMITED, MUMBAI

ITA 3566/MUM/2023Status: DisposedITAT Mumbai05 July 2024AY 2019-20Bench: SHRI AMARJIT SINGH (Accountant Member), SHRI RAHUL CHAUDHARY (Judicial Member)6 pages

AI SummaryDismissed

Facts

The revenue appealed against the CIT(A)'s orders directing the AO to grant credit for TDS amounts reflected in Form 26AS, even if they appeared subsequent to the ITR filing. The assessee, L&T Infrastructure Finance Company Ltd., had claimed TDS credit. The Assessing Officer (AO) had not granted the full TDS credit reflected in the latest Form 26AS, leading to the assessee's appeal.

Held

The Tribunal noted that a coordinate bench had adjudicated a similar issue in favour of the assessee. The delay in reflecting TDS credit in Form 26AS was attributed to late filing of TDS returns by customers. The Tribunal found no error in the CIT(A)'s decision to grant the full TDS credit of Rs.220,61,47,656/- as reflected in Form 26AS, as it was not the revenue's case that the income was not offered to tax.

Key Issues

Whether the CIT(A) erred in directing the AO to grant credit for TDS reflected in 26AS subsequent to ITR filing, without verifying if the corresponding income was offered to tax.

Sections Cited

250 of the Income Tax Act, 1961, 143(3) of the Act, 147 of the Act, 148 of the Act, 36(1)(viia) of the Act 1961

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

Before: SHRI AMARJIT SINGH & SHRI RAHUL CHAUDHARY,

Hearing: 11.06.2024Pronounced: 05.07.2024

आदेश / O R D E R Per Amarjit Singh (AM):

1.

All these 4 appeals filed by the revenue are directed against the different orders of ld. CIT(A) NFAC passed u/s 250 of the Income Tax Act, 1961 for Assessment Year 2016-17 to 2019-20. Since similar issue on identical facts are involved in these cases, therefore for the sake of convenience all these appeals are adjudicated together by this common order by taking as a lead case and its finding will be applied mutatis mutandis to the other 3 appeals wherever it is applicable.

P a g e | 2 & 3567, 4409 & 4410/Mum/2023 DCIT, Circle 14(1)(1) Vs. M/s L & T Infrastructure Finance Company Ltd.

“1. Whether on the facts and circumstances of the case and in law, the CIT(A) erred in directing the AO to give credit of TDS, which appeared in 26AS subsequent to filing of ITR by assessee, without giving finding that the corresponding income has been offered to tax by the assessee or without directing AO to verify the same. 2. The appellant prays that the order of the CIT(A) on the above grounds be set aside and that of the Assessing Officer be restored.

3.

The appellant craves leave to amend, or alter any grounds or add a new ground, which may be necessary.”

2.

Fact in brief is that assessee L & T Infrastructure Finance Company Ltd. has filed its return of income declaring total income of Rs.375,12,55,660/- on 15.10.2016. The assessee provides financial products and services to its customers engaged in infrastructure development and construction. In this case assessment u/s 143(3) of the Act was completed on 27.12.2018 determining total income at Rs.3,75,74,80,410/-. Subsequently, the case was reopened u/s 147 of the Act by issuing of notice u/s 148 of the Act on 31.03.2021 on the issue of excessive deduction claimed u/s 36(1)(viia) of the Act 1961. In its original and revised return of income the assesse has claimed TDS credit amounting to Rs.208,68,35,381/-. Subsequently, in the return filed pursuant to notice u/s 148 the assessee has claimed TDS credit of Rs.219,85,92,158/-. However, the AO-NFAC has not granted TDS credit of Rs.220,61,47,656/- as reflected in latest Form No. 26AS.

4.

Heard both the sides and perused the material on record. During the course of appellate proceedings before us at the outset the ld. Counsel submitted that identical issue on similar fact has been adjudicated by the coordinate bench of the ITAT, Mumbai in favour of the assessee vide dated 30.10.2023 in the case of The DCIT-14(1)(1) Vs. L & T Infrastructure Finance Company Ltd. and the shortfall in grant of TDS credit was due to late filing of TDS return by various customer because of which the relevant credit did not reflect in Form No. 26AS for the relevant period. The assessee has also enclosed annexure of detail of tax deducted at source by the various parties and also filed copies of profit and loss account for the year ended 31.03.2016 and balance sheet as on 31.03.2016. The assessee has also filed detail of revenue as per the return of income filed in ITR-6 to the amount of Rs.24,36,15,08,699/- compared to revenue as per Form No. 26AS to the amount of Rs.22,24,70,42,263/- which demonstrate that total income as per return of income was more than the amount reflected in the Form No. 26AS. The revenue has not brought any contrary material to disprove the aforesaid material fact that shortfall in grant of TDS credit was only due to late filing of TDS returns by various customers because of which the relevant credit did not reflect in the Form No. 26AS. We have also perused the decision of ITAT in the case of the assessee itself on the same issue on similar fact in the case of The DCIT-14(1)(1) Vs. L & T Infrastructure Finance Company Ltd. as discussed supra. The relevant part of the decision is reproduced as under: “13. Ground Nos. 1 and 2 relate to the short granting of the credit. From the facts, we find that as per the revised return of income, the assessee has claimed TDS credit of Rs.168,45,14,220/-. However, the Learned Assessing Officer granted the credit of only Rs.136,06,39,690/-. In Form No.26AS, later on, because of late deposit of TDS by some of the customers, a further incremental TDS credit of Rs.5,60,33,885/- was reflected. The Learned CIT-A held that the credit available in Form No.26As should have been granted by the Learned Assessing Officer. We do not find any infirmity in the order of the Learned CIT- A in granting the total credit of TDS of Rs.174,05,48,105/-. It is not the case of P a g e | 4 & 3567, 4409 & 4410/Mum/2023 DCIT, Circle 14(1)(1) Vs. M/s L & T Infrastructure Finance Company Ltd.