THE ORIENTAL INSURANCE CO.LTD,AGRA vs. D.C.I.T (TDS),, KANPUR

Heard both the parties at length. Case files perused.

It emerges during the course of hearing that the assessee is an insurance company has been held as the “assesse-in-default” for not having deducted TDS on payment made to various dealers in the assessment years from A.Ys. 2014-15 to 2019-20, involving varying sums, respectively. This is what made the learned lower authorities to treat the relation between the assessee and its payees as a contractual one inviting TDS deduction under Section 194C of the Act. A perusal of the lower appellate authority’s identical detailed discussion in paragraph 5.1 has held the assessee not only having failed in filing the necessary evidence before the Assessing Officer but also in the lower authorities as well. All these relevant findings have given un-rebutted from the assessee side at the time of hearing.

That being the case, we find merit in the learned representative vehement argument that both the lower authorities action proceeding against the assessee u/s 201(1) r.w.s. 201(1A) of the Act deserves to be confirmed. We order accordingly. to 185/Agr./2022 The Oriental Insurance Co. Ltd.

No other ground or argument has been raised or pressed during the course of hearing.

These assessee’s six appeals i.e. to 185/Agr./2022 are dismissed in above terms. A copy of this common order be placed in the respective case files.