CHIMANLAL KATHIRIYA,AHMEDABAD vs. ACIT - CPC - TDS WARD , AHMEDABAD

There was delay of 3 days in filing of this appeal. The assessee has filed an affidavit explaining that in the original Form No.36 the name and designation of the respondent was incorrectly mentioned, which was subsequently rectified and the revised Form No.36 was filed. This had led to delay of 3 days in [Chimanlal Kathiriya vs. ACIT] A.Y. 2022-23 - 2 – filing of the appeal. Considering the reason as explained, the delay in filing of the appeal is condoned.

Now, the assessee is in appeal before us and has taken following grounds in this appeal:

However we had deducted TDS voluntarily and property was agriculture land and therefore penalty u/s 234E required to be deleted.”

Shri Manish Bhagat, Ld. AR appearing for the assessee explained that the assesse had purchased an agricultural land with other co-owners and paid an amount of Rs.28,09,293/- towards acquisition of this property. The assessee had also deducted TDS of Rs.28,094/- u/s. 194IA of the Act, which was deposited within [Chimanlal Kathiriya vs. ACIT] A.Y. 2022-23 - 3 – the due date. However, there was slight delay in filing of TDS return in Form No.26QB, for which the penalty of Rs.15,150/- was imposed by the CPC-TDS while processing the TDS return. The Ld. AR explained that the consideration paid by the assessee was below Rs.50 Lakhs and, therefore, he was not liable to deduct any TDS. In spite of this fact, the assessee had deducted the TDS and also deposited the same to the Government account within time. The delay in filing the TDS return was unintentional as the assessee was not aware of the provisions. Considering the fact that assessee was not liable to deduct any TDS, the Ld. AR requested that the penalty for late filing of TDS return may kindly be condoned.

Per contra, Shri N. J. Vyas, Ld. Sr. DR supported the order of the lower authorities.

We have carefully considered the rival submissions. The undisputed facts of the case are that the assessee had paid an amount of Rs.28,09,293/- towards purchase of agricultural land on which TDS of Rs.28,094/- was deducted and deposited to the Government account. The Ld. CIT(A) has given a finding that through the purchase consideration paid by the assessee was less than Rs.50 Lakhs, the stamp duty valuation of the property was Rs.1,41,46,475/-, which was more than 50 Lakhs and, therefore, the assessee could not have claimed exemption u/s.194IA(2) of the Act. This observation of the Ld. CIT(A) is not found to be correct. The deduction of TDS u/s.194IA of the Act at the [Chimanlal Kathiriya vs. ACIT] A.Y. 2022-23 - 4 – relevant point of time, when the transaction was made by the assessee, was required to be made on the amount of payment as made by the assessee. The provision for TDS u/s.194IA of the Act on the stamp duty value of the property was introduced w.e.f. 01.04.2022 i.e. after transaction was already completed by the assessee. Under the circumstances, it is found that the assessee was not liable to deduct any TDS u/s.194IA of the Act. And when the assessee was not liable to deduct the TDS under the provision of the Act, no penalty u/s.271E of the Act can be imposed for late filing of TDS return. Therefore, the penalty of Rs.15,150/- as imposed u/s.234E of the Act is cancelled.

In the result, the appeal of the assessee is allowed.