KERALA GRAMIN BANK, IRULAM BRANCH,WAYANAD vs. THE ITO WARD TDS, KOZHIKODE, KOZHIKODE

The Hon’ble Kerala High Court has per the decision in Sarala Memorial Hospital v. UoI (in WP No.37775/2018, dated 18/12/2018/copy on record), referred to in the assessee’s written submissions, clarified in no uncertain terms that the said amendment to section 200A(1) of the Act is prospective in nature, so that the said power was not available to the assessing authority prior to 01.6.2015. We are conscious that section 200A is procedural in nature, so that amendment thereto would have effect from the date of amendment. Accordingly, processing u/s. 200A(1) could thus validly be made qua fee u/s. 234E w.e.f. 01/6/2015. It is 3 | P a g e & Ors. Kerala Gramin Bank, Onchiyam Branch & Ors. trite law that there is no vested right in procedure (CWT v. Sharvan Kumar Swarup & Sons [1994] 210 ITR 886 (SC)), which would therefore apply to pending matters, i.e., outstanding as on the date of amendment, even if it relates to a period prior thereto. It is trite law that the statute is to be read as a whole and, further, in interpreting the (machinery) provision, the rule is that a construction which makes the machinery workable should be preferred (Gursahai Saigal v. CIT [1963] 48 ITR 1 (SC)). Legislative intention is the foundation of any interpretation (CIT v. Baby Marine Exports [2007] 290 ITR 323 (SC)). Why, the Board Circular 19 of 2015, dated 27/11/2015, relied upon by the Hon’ble Court, reproducing the relevant para (47.3) thereof, itself states of non-provision for determination of fee payable u/s. 234E at the time of processing of TDS statements. As such, the levy of fee u/s. 234E vide Intimation u/s. 200A(1) would be valid where the said processing is after 31/5/2015. This would be irrespective of the financial year to which it relates, which of course cannot extend to any period prior to 01/7/2012, i.e., the date with effect from which s. 234E stands inserted on the statute. So, however, the Hon’ble jurisdictional High Court has further clarified that the said amendment, though prospective, would apply even to the Intimations issued under section 200A(1)(c) of the Act on or after 01.06.2015 where the same relate to any period prior to the said date, i.e., would not have a retroactive effect. Reference in this context be made to the decision in Olari Little Flower Kuries (P.) Ltd. v. UoI [2022] 440 ITR 26 (Ker) affirming the single bench decision in Sarala Memorial Hospital (supra). After reproducing paras 20 to 23 of the decision in Fatheraj Singhvi (infra), the last, as under, concluding it’s findings, at para 6.1 of the Judgment, it expresses it’s agreement therewith at para 6.2: ‘23. In view of the aforesaid observation and discussion, since the impugned intimation given by the respondent-Department against all the appellants under section 200A are so far as they are for the period prior to 1.6.2015 can be said as without any authority under law. Hence, the same can be said as illegal and invalid. & Ors. Kerala Gramin Bank, Onchiyam Branch & Ors. Paras 21 & 22 of the decision in Fatheraj Singhvi (infra) specifically hold that the amendment vide Finance Act, 2015, w.e.f. 01/6/2015 would not have a retroactive effect as it confers a substantive power on the AO and is not merely a regulatory mechanism, as held by the Hon’ble Gujarat High Court in Rajesh Kourani (infra). We also extract the afore-referred para 6.2, as follows, for ready reference: ‘6.2 Firstly, we are convinced with the reasoning and basis for the view taken by the learned single judge in the judgment under appeal, and secondly, the view taken by the Karnataka High Court in the judgment referred to above is to the same effect. Keeping in view the grounds of challenge and the view taken by this court as well as the Karnataka High Court in the judgment referred to above, we are of the view that the appeal at the instance of second respondent is without merit and is liable to be dismissed. Accordingly dismissed.’ Further, again, at para 9.1 of the Judgment, with reference to WP(C) No. 23205/2017 in the case of Orion Holiday Resorts Ltd., it holds as under: ‘9.1 Stated briefly, the writ petitioner challenged the intimation received under section 200A from the respondent-Revenue calling upon the writ petitioner to pay late fee for delayed filing of quarterly statements of tax deducted at source. The periods for which the notices are issued are stated as prior to June 1, 2015. By following the judgment in W.P. (C) No. 37775 of 2018, as confirmed in W.A.No. 722 of 2019, the writ petition stands allowed and the intimations dealing with filing of belated statements prior to June 1, 2015 are set aside. A return filed subsequent to June 1, 2015 is present, the respondents are given liberty to issue notice, hear the writ petitioner, and pass orders in accordance with law. The writ petition is allowed as indicated above.’ It thus stands sufficiently clarified by it that no late filing fee could be levied per a processing u/s. 200A(1) for any period prior to 01.6.2015. The TDS returns in the instant case are themselves filed after 01/6/2015; rather, being so only in view of the law, w.e.f 01/10/2014, enabling so by providing for filing of a correction statement. And, therefore, could be processed only subsequent to 31/5/2015, after which date the power of determining the levy u/s. 234E while processing the return is available. That would however not impact the ratio of the decision by the Hon’ble jurisdictional High Court, more so as the amendment w.e.f. 01/10/2014 is prior to that w.e.f. 01/6/2015, so that even though not specifically referred to by it, 5 | P a g e & Ors. Kerala Gramin Bank, Onchiyam Branch & Ors. could only be regarded as considered by the Hon’ble Court. Yes, we do observe reference to a return filed after 01/6/2015 by the Hon’ble Court WP(C) No. 23205/2017 (para 9.1). The same could however be meaningfully only read as in respect of a return relating to a period subsequent to 01/6/2015. 3. We are also conscious that the appeals in the instant case arise not out of Intimations under section 200A(1) r/w s. 234E of the Act, but u/s. 154 of the Act, denying the assessee’s claim for cancelling such levy. As also the fact that there is a conflict of judicial opinion in the matter, with contrary decisions as in Fatheraj Singhvi v. UoI [2016] 142 DTR 0281 (Kar) and Rajesh Kourani v. UoI [2017] 99 CCH 098 (Guj), so that the matter cannot be regarded as a mistake of law per se, justifying rectification u/s. 154 of the Act. So, however, the Hon’ble Apex Court in Asst. CIT v. Saurashtra Kutch Stock Exchange Ltd. [2008] 305 ITR 277 (SC) clarified that a decision by the Hon’ble jurisdictional High Court shall be binding and lead to rectification where an order inconsistent therewith has been passed; rather, even where the same is prior to the binding decision by the Hon'ble High Court inasmuch as it would relate back to the period to which it pertains to. Though rendered in the context of rectification of a mistake u/s.254(2), i.e., in relation to orders u/s. 254(1) of the Act by the Appellate Tribunal, the same being a statement of law, would apply equally to rectification of a mistake u/s. 154, which is well-settled could be of fact or law or both. Reference in this context may also be made to the decision in CIT v. Aruna Luthra [2001] 252 ITR 76 (P&H)(FB). We are, therefore, not in agreement with the ld. CIT(A), who has distinguished the former decision as well as in Laxmndas Bhatia Hingwala Pvt. Ltd. v. Asst. CIT [2011] 330 ITR 243 (Del)(FB), cited before him by the assessee, as being in respect of the power u/s. 254(2) of the Act. His reliance for the purpose on the decision in the case of CIT v. South Indian Bank Ltd. [2001] 249 ITR 304 (SC) and CIT v. Hero Cycles Ltd. [1997] 228 ITR 463