NSE IT LTD,MUMBAI vs. DCIT 8(2), MUMBAI

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ITA 2741/MUM/2012Status: DisposedITAT Mumbai12 April 2017AY 2005-064 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that interest under sections 234A, 234B, and 234C cannot be charged without proper examination of TDS certificates and allowing credit for the same. The issue was restored to the AO for fresh examination.

What were the facts?

The assessee claimed credit for TDS but did not have certificates for a portion of it. The AO denied this credit and charged interest under sections 234A, 234B, and 234C. The CIT(A) also did not adjudicate the issue.

What were the issues?

Whether interest under sections 234A, 234B, and 234C can be charged when TDS certificates are not immediately available, and whether credit for TDS should be allowed upon furnishing the certificates.

Which sections of the Income-tax Act were involved?

Section 234A,Section 234B,Section 234C,Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, MUMBAI

Before: SHRI MAHAVIR SINGH, JM & SHRI RAJESH KUMAR, AM

Hearing: 1.2.2017Pronounced: 12.4.2017

O R D E R

PER RAJESH KUMAR, AM

1.

The appeal filed by the assessee is directed against the order dated 1.2.2012, passed by the Commissioner of Income Tax(A), Mumbai u/s 143(3) r.w.s.147 of the Income Tax Act for the assessment year 2005-06.

2.

At the outset, we would like to mention that neither the assessee nor any authorized representative appeared at the time of hearing of the appeal. Therefore, we proceed to decide the appeal ex-parte in absence of 2 the assessee and after hearing ld.DR and on the basis of material available before us. 3. The only issue raised by the assessee in all the grounds of appeal

is against the charging of interest under section 234A, 234B and 234C of the Act by ignoring the facts that the TDS paid of Rs.3,89,643/- and did not adjudicate the ground relating to Income Tax Demand and did not allowed TDS.

4. The facts of the case are that the assessee claimed credit for TDS Rs.Rs.1,37,67,427/- and in note no.8 to computation of total income it was stated that assessee has not received TDS certificates aggregating to Rs.3,89,643/- from various detectors which shall be submitted as and when received from the deductors. The AO during the course of hearing and at the time of passing order under section 143(3) r.w.s.147, denied the credit of Rs.3,89,643/- on account of non-availability of TDS certificate and charged interest under sections 234A, 234B and 234C of the Act due non availability of TDS certificates. Aggrieved by the order of the AO, the assessee preferred an appeal before the First Appellate Authority, who also did not adjudicate the issue raised by the assessee. Further aggrieved by the order of the FAA, the assessee has filed this appeal before this Tribunal.

5.

The ld.DR reiterated the facts of the case and relied on the orders of the authorities below.

6.

After hearing the ld.DR and on perusal of the records, we find that the issue of charging of interest under section 234A, 234B and 234C requires to be considered afresh after examination of the documents and TDS certificates of Rs.3,89,643/- and Rs.22,564/- to be furnished by the assessee. It is a trite law that interest under section 234A, 234B and 234C cannot be charged even when the TDS liable to be deducted was not deducted or after deduction not deposited. We therefore, restore the issue back to the file of the AO to examine the issue afresh of charging of interest under section 234A, 234B and 234V after allowing the credit of Rs.3,89,643/- and Rs.22,564/- and after furnishing fair and reasonable opportunity of hearing to the assessee according to the principle of natural justice accordingly to our observations above. 7. In the result, appeal of the assessee is allowed for statistical purposes. Order has been pronounced in the Open Court on 12.4.2017. sd (MAHAVIR SINGH ) (RAJESH KUMAR) Judicial Member Accountant Member म ंबई Mumbai; ददनधंक Dated : 12.4.2017. Sr.PS:SRL:

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