ORACLE FINANCIAL SERVICES SOFTWARE LTD,MUMBAI vs. ITO (TDS) 2(1, MUMBAI

Aggrieved by the orders dated 31.03.2011 passed by the AO 31.03.2011 u/s 201(1) and 201(1A) of the Act, the assessee preferred appeal before the learned CIT(A) who after considering the fact that the assessee has duly made payments of TDS on the said amount of Rs.2,33,64,308/- in subsequent assessment year 2007-08 held that the assessee cannot be held liable u/s. 201(1) of the Act , and the learned CIT(A) ordered deletion of demand of Rs.12,61,734/- raised against the assessee u/s 201(1) of the Act, while the learned CIT(A) confirmed the demand of Rs.9,65,226/- raised against the assessee towards interest u/s 201(1A) of the Act for the period starting from April 2005 to March 2011 on the grounds that interest is compensatory in nature relying on decision of Hon’ble Supreme Court in the case of Hindustan Coca-Cola Limited (2007) 293 ITR 226(SC) , vide appellate orders dated 17.02.2014 passed by the learned CIT(A).

Aggrieved by the appellate orders dated 17.02.2014 passed by the learned CIT(A), the assessee has filed second appeal with the Tribunal.

The learned counsel for the assessee at the outset submitted that interest u/s 201(1A) of the Act is charged by the Revenue from the beginning of assessment year i.e. starting from April 2005 till the finalization of the order u/s 201/201(1A) of the Act on 31-03-2011 while the interest should have been charged by the authorities below till the date of actual payment of TDS by the assessee to the credit of Central Government as in that case the Revenue should not have grievance once TDS is duly paid by the assessee to the credit of Central Government as interest in compensatory in nature. The learned counsel for the assessee submitted that learned CIT(A) has deleted the demand of Rs.12,61,734/- raised against the assessee u/s. 201(1) of the ITA 3653/Mum/2014 4 Act on the grounds that the same stood paid in the subsequent assessment year 2007-08. Thus, it was submitted that the assessee is agreeable to pay interest till the date of actual payment of TDS by the assessee to the credit of Central Government. The learned DR submitted that matter may be set aside to the file of AO for verification of the afore-stated claim of the assessee .

We have considered the rival contentions and perused the material on records including the case laws relied upon. We have observed that the assessee was held as assessee in-default u/s 201(1) /201(1A) of the Act for non-deduction/payment of TDS amount of Rs.12,61,734/- on the gross amount of expenses of Rs.2,33,64,308/- under Section 194C, 194J and 194I of the Act and interest thereof for non-payment of TDS to the credit of Central Government . The said amount of Rs. 2,33,64,308/- on which TDS was not deducted / paid to the credit of Central Government stood disallowed u/s. 40(a) of the Act while computing income of the assessee for the assessment year 2006-07 , which amount later on stood allowed as deduction while computing income of the assessee in the subsequent assessment year 2007- 08 as the assessee duly paid the TDS of Rs.12,61,734/- in the subsequent assessment year 2007-08. The learned CIT(A) therefore ordered the deletion of the said amount of demand of Rs.12,61,734/- raised against the assessee u/s. 201(1) of the Act vide orders dated 17.2.2014 and matter stood concluded so far demand of Rs. 12,61,734/- was raised u/s. 201(1) of the Act is concerned. The assessee is aggrieved by the levy of interest u/s 201(1A) of the Act amounting to Rs.9,65,226/- raised against the assessee from April 2005 to March 2011 i.e. till the date of the order dated 31.3.2011 passed by the AO u/s 201(1) and 201(1A) of the Act . It is the say of learned counsel for the assessee that the assessee is agreeable to pay interest u/s 201(1A) of the Act till the date of payment of TDS by the assessee to the credit of Central Government . The provisions of Section 201(1A) of the Act are very clear that interest can only be charged till the date on which such tax was actually paid ITA 3653/Mum/2014 5 by the assessee. We are of considered view that interest being compensatory in nature, the assessee is liable to pay interest u/s 201(1A) of the Act till the date of actual payment of TDS by the assessee to the credit of Central Government and we do not see that how Revenue is aggrieved once outstanding TDS amount stood duly paid by the assessee to the Credit of Central Government and thus we order that Revenue is entitled for interest on outstanding amount of TDS only till the date of actual payment of TDS by the assessee to the Credit of Central Government and not till the date of framing of the order on 31-03-2011 by the AO u/s 201(1) and 201(1A) of the Act. We order accordingly.

In the result, assessee’s appeal in 2006-07 is allowed as indicated above.