KIZHAKKE VARIATH KUNHIKRISHNAN,NEW DELHI vs. ITO, WARD 72(1), NEW DELHI

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ITA 179/DEL/2023Status: DisposedITAT Delhi07 June 20233 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that Section 234E of the Act does not have retrospective effect, following a consistent approach of co-ordinate benches. The levy of late fee was deleted.

What were the facts?

The assessee faced a late fee under Section 234E for delayed TDS return filing in FY 2012-13. The assessee contended that Section 234E, introduced by the Finance Act, 2015, has prospective application.

What were the issues?

Whether the levy of late fee under Section 234E is retrospective or prospective in nature.

Which sections of the Income-tax Act were involved?

Section 234E,Section 2A(1)(c)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, DELHI BENCH ‘C’ : NEW DELHI

Before: SH. N.K.BILLAIYA & SH.ANUBHAV SHARMA

Hearing: 06.06.2023Pronounced: 06.06.2023

Heard together (2 matters)

ITA No. 179/Del/2023
ITA No. 180/Del/2023

Read from the judgment's own cause title. This page is filed under one of them.

Both appeals have been preferred by the Assessee against the order dated 05/01/2023 of of CIT(A), National Faceless Appeal Centre (hereinafter referred as Ld. First Appellate Authority or in short Ld. ‘FAA’) arising out of an appeal before it against the order dated 05.11.2022 passed u/s 154 of the Income Tax Act, 1961 (hereinafter referred as ‘the Act’) by the DCIT, CPC, TDS, Ghaziabad (hereinafter referred as the Ld. AO).

2.

Heard and perused the record.

3. The facts in brief are that the issue involved in both the appeals is arising out of common background that for F.Y. 2012-13 for the second and fourth quarters there was a delay in filing the TDS/TCS return on or before the due and Ld. Tax Authorities invoking provisions of Section 234E of the Act have imposed late fee for which assessee has claimed that the provisions of levy of late fee u/s 2A (1)(c) r.w.s. 234E was introduced by Finance Act, 2015 with effect from 01.06.2015 and therefore there can be no levy of late fee. It can be appreciated that Ld. CIT(A) has taken into cognizance the order of Hon’ble Gujarat High Court in the case of Rajesh Kourani vs. UOI (2017) 83, taxmann.com 137 (Gujarat) and after distinguishing the decision in the case of Fatheraj Singhvi & Ors. Vs. UOI (2016) 289 CTR 0602 (Karnataka) observed that section 234E was introduced to make TDS provisions stringent so it is retrospective. Ld. DR has supported the same further submitting that the provision is held to be constitutional.

4.

On the other hand, Ld. AR has relied the following judgments of the Tribunal to support his contention that the provision has a prospective application reproduced as under :- “1. Delhi ITAT-F Bench Decision in the case of Sh. Raj Veer Singh, New Delhi vs. ACIT (CPC-TDS), Ghaziabad dated 9th July, 2021 vide ITA No. 3681/Del./2017 2. Dehradun ITAT-Bench Decision in the case of Om Prakash & Sons, Matta Garg & co., CAs, Dehradun vs. ITO (TDS), Dehradun datged 29th April, 2022 vide

3.

Bangalore ITAT-A Bench Decision in the case of Shri Thomas Abraham, vs. ITO(TDS), Bangalore dated 29 July 2022 vide ITA no. 387 to 390/Bang./2022 4. Delhi ITAT-SMC Bench Decision in the case of P3P Ventures Pvt. Ltd. Gurgaon vs. DCIT (CPC-TDS) Ghaziabad dated 15th December, 2022 vide ITA no. 7593 to 7600/Del/2017 5. Delhi ITAT-G Bench Decision in the case of ICMC Projects Pvt. Ltd., New Delhi vs. ITD-CPC, Bengaluru Karnataka dated 25th February, 2022 vide ITA nos. 1361 to 1374/Del/2021 and 749 to 755/Del/2021

6.

Delhi ITAT-C Bench Decision in the case of New English School & Jr. College, Kawadara vs. DCIT (CPC-TDS), Ghaziabad Dated 11th October, 2022 vide to 129/PUN/2022 7. Delhi ITAT-C Bench Decision in the case of Harjeet Singh vs. ACIT (CPC-TDS), Ghaziabad Dated 27th February, 2023 vide ITA no. 734/Del/2019.”

5.

Giving thoughtful consideration to the aforesaid, the Bench is of considered opinion that the Tribunal is following a consisting approach to the issue by considering the provisions to be no retrospective. The Co-ordinate bench at Delhi for Harjeet Singh vs. ACIT decided on 27.02.2023 has re-affirmed that the provision of section 234E of the Act does not have a retrospective effect. There appears to be no apparent justification to distinguish.

6. Ld. CIT(A) having noticed the views of Hon’ble Karnataka High Court and Gujarat High Court has failed to give benefits to the assessee to the effect that where there is difference of opinion on the issue between two Judgments of binding nature, then the one in favour of the assessee needs to be followed as held by Hon’ble Supreme Court in the case of Vegetable Products Ltd. 88 ITR 192 (SC). 7. In the light of aforesaid the grounds raised in the appeal are sustained and the impugned levy of penalty stands deleted. Both the appeals stands allowed.

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