GUJARAT ENERGY TRANSMISSION CORPN.LTD.,,BARODA vs. THE CIT-1, BARODA

We shall first adjudicate the appeal of the assessee in ITA No.1119/Ahd /2015 challenging the order of the ld. Pr.CIT passed under section 263 of the Act.

The grievances of the assessee in this appeal are reflected in the following grounds of appeal: “ 1.0 The learned Commissioner of Income Tax-1, Baroda has erred in law and on facts in holding that the assessment order dated 13-02.2013 under section 143(3) of the Income Tax Act, 1961 is erroneous and prejudicial to the interest of revenue and thereby erred in invoking the provisions of section 263 of the I T Act.

0 The learned Commissioner of Income Tax-I , Baroda has erred in invoking and applying the provisions of section 40(a)(ia) of the I T Act for the year under consideration, the assessment of which has already been finalized under section 143(3) of the I T Act.

0 The learned Commissioner of Income Tax-I, Baroda erred in law and on facts has held that the aggregate payments of Rs. 1,69,44,850/- have been made without deducting tax at source and has thereby directing the Assesing Officer to make addition of Rs. 1,69,44,850/- under section 40(a)(ia) of the I T Act. The learned Commissioner of Income Tax-I, Baroda failed to appreciate the said payments have been made in subsequent year and further that the same were for capital works shown under Capital WIP.

0 The learned Commissioner of Income Tax-I , Baroda erred in law and on facts has set aside the assessment order passed on 13-02-2023 under section 143(3) of the I T Act.

0 The above grounds of appeal are without prejudice to each other.

0 The appellant craves leave to add to, alter , delete or modify any of the grounds of appeal either before or at the time of hearing of this appeal.”

The facts leading to the present case, as can be noticed from the relevant orders of the Revenue authorities are that the assessee is Government of Gujarat undertaking engaged in transmission of power. In assessment framed under section 143(3) of the Act, the AO had assessed business income of the assessee at NIL, while book profit under section 115JB of the Act was determined at Rs.88,81,40,000/- and passed assessment order accordingly. Thereafter, it was noticed by the ld.Pr.CIT that the assessee had credited payments amounting to ITA No.1119/Ahd/2015 and 1765/Ahd/2017 3 Rs.84,92,987/- and Rs.84,51,863/- totaling to Rs.1,69,44,850/- to the accounts of contractors, viz. M/s.Sintex Industries, Kalol, and M/s.Hiren B. Engineer, Surat respectively. The ld.Pr.CIT observed that since no TDS was made on these payments/credits, the amount was required to be disallowed u/s.40(a)(ia) of the Act. The ld.Pr.CIT accordingly show caused the assessee as to why the amount of Rs.1,69,44,850/- should not be disallowed under section 40(a)(ia) of the Act. It was explained by the assessee that during the assessment proceedings, the assessee had produced a letter dated 29.1.2013, containing Annexure-A, wherein the names of two parties viz. Sintex Industries, and Hiren B Engineer against whom the details of invoice amounts had been mentioned, and no TDS had been deducted; that on further verification of the facts during the assessment, it was observed that names of the above two parties were inadvertently mentioned in the annexure; that the bills of both the parties actually pertained to the subsequent year i.e. financial year relevant to the Asstt.year 2011-12, when the same was accounted for and TDS also had been deducted; that the assessee had voluminous data in respect of payments to number of contractors for various construction and transmission activities at the divisions and circle offices; that the mentioning of their names in the Annexure-5 during the assessment proceedings for the impugned year was an inadvertent typographical mistake in the form of cut & pastes; that all the relevant documents showing processing of payments and TDS deductions were submitted to the AO, and the AO had considered the same, and finding no error, he passed assessment order under section 143(3); that the payments were accounted for in the subsequent year and TDS thereon was made, therefore, there was no loss to the Revenue, much less any prejudice to the Department so as to invoke the provisions of section 263 of the Act. However, the Pr.CIT did not accept the submissions of the assessee. He maintained that since the assessee was following mercantile system of accounting, though the payments were made in subsequent financial year,thepayments relating to the F.Y.2009-10 relevant to A.Y. 2010-11 were required to be credited in the year under consideration on accrual basis. Since the assessee failed to do so, he directed

Aggrieved against the order of the Pr.CIT, the assessee is now in appeal before us.

Before us, the ld.counsel for the assessee reiterated the submissions as were made before the Revenue authorities. The assessee also filed a chart at page no.62 of the PB showing details of TDS deducted and deposited in respect of the above two parties. This chart details out invoice no, payment date, invoice amount, TDS amount and TDS payment date etc. All these details demonstrated that payments have been made and TDS has been deducted and deposited in the subsequent year i.e. Asst.Year 2011-12. These payments were made towards running account bills (RA Bills) and final bills were booked in capital work-in-progress. The assessee had given work-order to the Sintex Industries only on 8.3.2010 and Shri Hiren B. Engineer on 19.2.2010. Copy of work order is placed at pg. no.5 to 32 and 35-43 of the paper book. Assessee has filed a copy of ledger accounts of Sintex Industries and Hiren B. Engineer, at page no.64-65 of the PB wherein it has been showed that the work has been completed on 15.6.2010 in the case of Sintex Industries, and in the case of Hiren B Engineer on 18.6.2010. Therefore, all the details and evidence would substantiate the claim of the assessee that the impugned transactions pertained to subsequent assessment year, and same is required to be treated accordingly. Though all these details were before the AO during the assessment proceedings, and the AO considered and appreciated that the same and accepted the assessee’s submission that the list of the above two parties were inadvertently included, which otherwise have to be considered for the subsequent year, but the ld.Pr.CIT had taken a different view, contrary to the facts on record and passed the impugned 263-order, which is not tenable as lacking justification, liable to be quashed and set aside, the original order of the ld.AO passed under section 143(3) of the Act liable to be restored in the interest of justice.

We have carefully considered the arguments presented by both parties and examined orders of the Revenue authorities, including the order issued by the ld.Pr.CIT under section 263 of the Act. We have also perused the materials provided by the assesses in the paper book submitted before us. The decision of the Pr.CIT to invoke provisions of section 263 was based on the presumption that details of the payments made to two parties, namely M/s. Sintex Industries and Hiren B. Engineer, amounting to Rs.84,92,987/- and Rs.84,51,863/- respectively, totaling to Rs.1,69,44,850/-, were listed in Annexure- 5 furnished by the assessee during the assessment proceedings. The Pr.CIT assumed that the assesses had not deducted Tax Deducted at Source (TDS) while making the payments to these parties. Consequently, the assessee was deemed to be in default for the failure to deduct TDS during the payments, leading to the disallowance of the aforementioned payment of Rs.1,69,44,850/- under section 40(a)(ia) of the Act.

During the proceedings, the counsel for the assessee pointed out that the details of these two parties were inadvertently included in the Annexure-5 attached to a letter dated 29.1.2013, and that no TDS was actually withheld for these parties. The inclusion of these details was a clerical error made while consolidating extensive financial data from the assesse's records. Additionally, it was clarified that the bills associated with these parties were actually relevant to the subsequent financial year, i.e., the assessment year 2011-12, during which the assesses duly accounted for the payments and deducted TDS as required. The AO had duly considered and accepted this explanation, leading to the assessment being framed under section 143(3) of the Act. However, the ld.Pr.CIT did not appropriately consider this explanation and merely relied on the list provided by the assesses during the assessment proceedings. Disregarding the inadvertent nature of the ITA No.1119/Ahd/2015 and 1765/Ahd/2017 6 mistake in including these two names in the data compilation, the Pr.CIT deemed the non-consideration of payments to the aforementioned parties in the assessment order as both erroneous and prejudicial to the interests of the Revenue. Consequently, Pr.CIT directed the AO to treat the assessee as being in default for the failure to deduct TDS on the payments made to these parties and to apply the provisions of section 40(a)(ia) of the Act accordingly.

In the light of the above submissions made by the assessee, supported by the material evidence on record, it is apparent that the Pr.CIT has misinterpreted/misconstrued the factual aspects presented by the assessee while exercising authority under section 263 of the Act. The assessee has demonstrated, as indicated on page no. 62 of the paper book, that invoices were indeed raised and payments were made to the mentioned parties during the subsequent financial year, i.e., Financial Year 2010-11, for which the TDS was duly deducted and remitted to the Government.In support of its claims, the assessee has furnished a copy of the work orders, Form No.16A, a comprehensive chart delineating the details of the invoices, payments, and TDS payments, along with ledger accounts pertaining to both parties. Furthermore, the details furnished convincingly indicate that the work carried out by the two parties was quantified and crystalised during the subsequent year. Considering the entirety of the materials presented, the assessee's genuine admission of inadvertently including the names of the aforementioned parties in the list of entities with no TDS deduction, which was duly recognized by the AO during the framing of the assessment under section 143(3), it becomes evident that there is no justifiable ground for the ld.Principal CIT to invoke power under section 263 of the Act.

Moreover, it is important to note that there is no revenue implication, and no prejudice has been inflicted upon the Revenue, as the applicable tax rate for the invoice payment in the subsequent year, during which the invoice payment was properly accounted for, included the appropriate TDS deduction. Considering the above, we find support from the decision of Hon’ble Calcutta High Court in the case