Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN
Before: Shri Satbeer Singh Godara & Shri Amarjit Singh
Appellant by: Shri C.A. Jojo, Advocate Respondent by: Smt. Swarnalatha, Sr. D.R. Date of Hearing: 12.12.2024 Date of Pronouncement: 25.09.2024 O R D E R Per: Bench This instant batch of six appeals in to 368 & 374/ Coch/2023 pertains to a single assessee herein i.e. The Ozhur Service Co-operative Bank Ltd. All other related details stand tabulated hereunder: - DIN & Order No. / Proceedings No. all dated 16.03.2023 under section 1 364/Coch/2023 2014-15 ITBA/NFAC/S/250/2022- 201 23/1050836602(1) 2 365/Coch/2023 2015-16 ITBA/NFAC/S/250/2022- 201 23/1050837137(1) 3 366/Coch/2023 2015-16 ITBA/NFAC/S/250/2022- 201 23/1050836994(1) 4 367/Coch/2023 2014-15 ITBA/NFAC/S/250/2022- 201 23/1050836790(1) 5 368/Coch/2023 2013-14 ITBA/NFAC/S/250/2022- 201(1A) 23/1050836130(1) 6 374/Coch/2023 2015-16 ITBA/NFAC/S/250/2022- 201 23/1050837424(1) Heard both parties at length. Case files perused. to 368 & 374/Coch/2023 Ozhur Service Co-op. Bank Ltd. 2. It emerges at the outset that both the learned lower authorities have levied the ‘late filing fee’ u/s. 200A r.w.s. 234E of the Act as amended vide Finance Act, 2015 w.e.f. 01.06.2015, involving varying sums, which form subject matter of adjudication in the instant six appeals of the assessee.
Learned Sr. DR could hardly rebut the clinching fact that all the relevant quarters involved herein are for the period well before the clinching date, i.e. 01.06.2015. There is also not material indicating the applicability of the amended provision in s. 234E of the Act with retrospective effect. We thus hold that the impugned late filing fee, which forms subject matter of dispute in all the cases, deserves to be deleted on this precise ground alone. Ordered accordingly.
In the result, these assessee’s six appeals & 367/Coch/2023, ITA Nos.365, 366 & 375/Coch/2023, are allowed in above terms. A copy of this common order be placed on the respective files. Order pronounced in the open court on 25th September, 2024. Sd/- Sd/- (Amarjit Singh) (Satbeer Singh Godara) Accountant Member Judicial Member