Punjab National Bank v. ACIT

140 TTJ 622Income Tax Appellate Tribunal2011#6539 most cited
17

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Issues it is cited on

section 272a(2)(k)section 198section 272a(2)section 272section 199section 273section 272asection 192section 200(3)section 273bsection 200tax deducted at source

Judgments citing Punjab National Bank v. ACIT

FINANCE & ACCOUNTS OFFICER, DIOS, LUCKNOW.,LUCKNOW. vs. JOINT COMMISSIONER OF INCOME TAX(TDS), LUCKNOW.

ITA 106/LKW/2023[2008-09]Status: DisposedITAT Lucknow25 Jun 2024AY 2008-09

Bench: Hon’Ble Shri G. D. Padmahshali & Shri Subhash Malguriaआयकर अपील सं. / Ita No.102 To 106/Lkw/2023 निर्धारण वर्ा / Assessment Year : 2008-09 To 2012-13 Finance & Accounts Officer, District Inspector Of Schools, Lucknow, 58, Shiksha Bhavan, Jagat Narayan Rd. Lucknow. Pan: Aaacf0233P . . . . . . . अपीलार्थी / Appellant

For Appellant: None for the AssesseeFor Respondent: Mr SK Sharma [‘Ld. DR’]
Section 198Section 199Section 250Section 272A(2)(k)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH LUCKNOW BEFORE HON’BLE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.102 to 106/LKW/2023 निर्धारण वर्ा / Assessment Year : 2008-09 to 2012-13 Finance & Accounts Officer, District Inspector of Schools, Lucknow, 58, Shiksha Bhavan, Jagat Narayan Rd. Lucknow. PAN: AAACF0233P . . . . . . . अपीलार्थी / Appellant बिधम / V/s. Jt. Commissioner of Income Tax TDS, Lucknow . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee by : None for the Assessee Revenue by : Mr SK Sharma [‘Ld. DR’] सुनवाई की…

FINANCE & ACCOUNTS OFFICER, DIOS, LUCKNOW.,LUCKNOW. vs. JOINT COMMISSIONER OF INCOME TAX(TDS), LUCKNOW.

ITA 105/LKW/2023[2009-10]Status: DisposedITAT Lucknow25 Jun 2024AY 2009-10

Bench: Hon’Ble Shri G. D. Padmahshali & Shri Subhash Malguriaआयकर अपील सं. / Ita No.102 To 106/Lkw/2023 निर्धारण वर्ा / Assessment Year : 2008-09 To 2012-13 Finance & Accounts Officer, District Inspector Of Schools, Lucknow, 58, Shiksha Bhavan, Jagat Narayan Rd. Lucknow. Pan: Aaacf0233P . . . . . . . अपीलार्थी / Appellant

For Appellant: None for the AssesseeFor Respondent: Mr SK Sharma [‘Ld. DR’]
Section 198Section 199Section 250Section 272A(2)(k)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH LUCKNOW BEFORE HON’BLE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.102 to 106/LKW/2023 निर्धारण वर्ा / Assessment Year : 2008-09 to 2012-13 Finance & Accounts Officer, District Inspector of Schools, Lucknow, 58, Shiksha Bhavan, Jagat Narayan Rd. Lucknow. PAN: AAACF0233P . . . . . . . अपीलार्थी / Appellant बिधम / V/s. Jt. Commissioner of Income Tax TDS, Lucknow . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee by : None for the Assessee Revenue by : Mr SK Sharma [‘Ld. DR’] सुनवाई की…

FINANCE & ACCOUNTS OFFICER, DIOS, LUCKNOW.,LUCKNOW. vs. JOINT COMMISSIONER OF INCOME TAX(TDS), LUCKNOW.

ITA 104/LKW/2023[2010-11]Status: DisposedITAT Lucknow25 Jun 2024AY 2010-11

Bench: Hon’Ble Shri G. D. Padmahshali & Shri Subhash Malguriaआयकर अपील सं. / Ita No.102 To 106/Lkw/2023 निर्धारण वर्ा / Assessment Year : 2008-09 To 2012-13 Finance & Accounts Officer, District Inspector Of Schools, Lucknow, 58, Shiksha Bhavan, Jagat Narayan Rd. Lucknow. Pan: Aaacf0233P . . . . . . . अपीलार्थी / Appellant

For Appellant: None for the AssesseeFor Respondent: Mr SK Sharma [‘Ld. DR’]
Section 198Section 199Section 250Section 272A(2)(k)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH LUCKNOW BEFORE HON’BLE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.102 to 106/LKW/2023 निर्धारण वर्ा / Assessment Year : 2008-09 to 2012-13 Finance & Accounts Officer, District Inspector of Schools, Lucknow, 58, Shiksha Bhavan, Jagat Narayan Rd. Lucknow. PAN: AAACF0233P . . . . . . . अपीलार्थी / Appellant बिधम / V/s. Jt. Commissioner of Income Tax TDS, Lucknow . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee by : None for the Assessee Revenue by : Mr SK Sharma [‘Ld. DR’] सुनवाई की…

FINANCE & ACCOUNTS OFFICER, DIOS, LUCKNOW.,LUCKNOW. vs. JOINT COMMISSIONER OF INCOME TAX(TDS), LUCKNOW., LUCKNOW.

ITA 103/LKW/2023[2011-12]Status: DisposedITAT Lucknow25 Jun 2024AY 2011-12

Bench: Hon’Ble Shri G. D. Padmahshali & Shri Subhash Malguriaआयकर अपील सं. / Ita No.102 To 106/Lkw/2023 निर्धारण वर्ा / Assessment Year : 2008-09 To 2012-13 Finance & Accounts Officer, District Inspector Of Schools, Lucknow, 58, Shiksha Bhavan, Jagat Narayan Rd. Lucknow. Pan: Aaacf0233P . . . . . . . अपीलार्थी / Appellant

For Appellant: None for the AssesseeFor Respondent: Mr SK Sharma [‘Ld. DR’]
Section 198Section 199Section 250Section 272A(2)(k)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH LUCKNOW BEFORE HON’BLE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.102 to 106/LKW/2023 निर्धारण वर्ा / Assessment Year : 2008-09 to 2012-13 Finance & Accounts Officer, District Inspector of Schools, Lucknow, 58, Shiksha Bhavan, Jagat Narayan Rd. Lucknow. PAN: AAACF0233P . . . . . . . अपीलार्थी / Appellant बिधम / V/s. Jt. Commissioner of Income Tax TDS, Lucknow . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee by : None for the Assessee Revenue by : Mr SK Sharma [‘Ld. DR’] सुनवाई की…

FINANCE & ACCOUNTS OFFICER, DIOS, LUCKNOW.,LUCKNOW. vs. JOINT COMMISSIONER OF INCOME TAX(TDS), LUCKNOW.

ITA 102/LKW/2023[2012-13]Status: DisposedITAT Lucknow25 Jun 2024AY 2012-13

Bench: Hon’Ble Shri G. D. Padmahshali & Shri Subhash Malguriaआयकर अपील सं. / Ita No.102 To 106/Lkw/2023 निर्धारण वर्ा / Assessment Year : 2008-09 To 2012-13 Finance & Accounts Officer, District Inspector Of Schools, Lucknow, 58, Shiksha Bhavan, Jagat Narayan Rd. Lucknow. Pan: Aaacf0233P . . . . . . . अपीलार्थी / Appellant

For Appellant: None for the AssesseeFor Respondent: Mr SK Sharma [‘Ld. DR’]
Section 198Section 199Section 250Section 272A(2)(k)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH LUCKNOW BEFORE HON’BLE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.102 to 106/LKW/2023 निर्धारण वर्ा / Assessment Year : 2008-09 to 2012-13 Finance & Accounts Officer, District Inspector of Schools, Lucknow, 58, Shiksha Bhavan, Jagat Narayan Rd. Lucknow. PAN: AAACF0233P . . . . . . . अपीलार्थी / Appellant बिधम / V/s. Jt. Commissioner of Income Tax TDS, Lucknow . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee by : None for the Assessee Revenue by : Mr SK Sharma [‘Ld. DR’] सुनवाई की…

TELANGANA STATE MEDICAL SERVICES INFRASTRUCTURE DEVELOPMENT CORPORATION, HYDERABAD,HYDERABAD vs. ADDL. CIT, TDS, RANGE-3, VIJAYAWADA, VIJAYAWADA

In the result, all three appeals under consideration are allowed in above terms

ITA 1530/HYD/2016[2011-12]Status: DisposedITAT Hyderabad06 Sept 2021AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: NoneFor Respondent: Shri Rohit Mujumdar
Section 133ASection 200(3)Section 272ASection 272A(2)(k)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 1528, 1529 & 1530/H/2016 Assessment Years:2009-10, 2010-11 & 2011-12 Telangana State Medical Vs. Addl. Commissioner of Services Infrastructure Income-tax, TDS, Development Corporation, Range – 3, Vijayawada. Hyderabad. PAN – AADAT 9639G (Appellant) (Respondent) Assessee by: None Revenue by: Shri Rohit Mujumdar Date of hearing: 31/08/2021 Date of pronouncement: /09/2021 O R D E R PER L.P. SAHU, A.M.: These thre…

TELANGANA STATE MEDICAL SERVICES INFRASTRUCTURE DEVELOPMENT CORPORATION, HYDERABAD,HYDERABAD vs. ADDL. CIT, TDS, RANGE-3, VIJAYAWADA, VIJAYAWADA

In the result, all three appeals under consideration are allowed in above terms

ITA 1529/HYD/2016[2010-11]Status: DisposedITAT Hyderabad06 Sept 2021AY 2010-11

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: NoneFor Respondent: Shri Rohit Mujumdar
Section 133ASection 200(3)Section 272ASection 272A(2)(k)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 1528, 1529 & 1530/H/2016 Assessment Years:2009-10, 2010-11 & 2011-12 Telangana State Medical Vs. Addl. Commissioner of Services Infrastructure Income-tax, TDS, Development Corporation, Range – 3, Vijayawada. Hyderabad. PAN – AADAT 9639G (Appellant) (Respondent) Assessee by: None Revenue by: Shri Rohit Mujumdar Date of hearing: 31/08/2021 Date of pronouncement: /09/2021 O R D E R PER L.P. SAHU, A.M.: These thre…

TELANGANA STATE MEDICAL SERVICES INFRASTRUCTURE DEVELOPMENT CORPORATION, HYDERABAD,HYDERABAD vs. ADDL. CIT, TDS, RANGE-3, VIJAYAWADA, VIJAYAWADA

In the result, all three appeals under consideration are allowed in above terms

ITA 1528/HYD/2016[2009-10]Status: DisposedITAT Hyderabad06 Sept 2021AY 2009-10

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: NoneFor Respondent: Shri Rohit Mujumdar
Section 133ASection 200(3)Section 272ASection 272A(2)(k)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 1528, 1529 & 1530/H/2016 Assessment Years:2009-10, 2010-11 & 2011-12 Telangana State Medical Vs. Addl. Commissioner of Services Infrastructure Income-tax, TDS, Development Corporation, Range – 3, Vijayawada. Hyderabad. PAN – AADAT 9639G (Appellant) (Respondent) Assessee by: None Revenue by: Shri Rohit Mujumdar Date of hearing: 31/08/2021 Date of pronouncement: /09/2021 O R D E R PER L.P. SAHU, A.M.: These thre…

MAHARASHTRA JEEVAN PRADHIKARAN,,PARBHANI vs. JOINT COMMISSIONER OF INCOME-TAX, (TDS) RANGE -NASHIK, NASHIK

In the result, appeal of the assessee is allowed

ITA 2410/PUN/2017[2011-12]Status: DisposedITAT Pune17 May 2021AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No. 2410/Pun/2017 धनधाारण वषा / Assessment Year : 2011-12 Maharashtra Jeevan Pradhikaran Works Division, Parbhani-431 401 Tan : Nskm04669A .......अपीलाथी / Appellant बनाम / V/S.

For Appellant: Shri Pramod ShingteFor Respondent: Shri S.P Walimbe
Section 200(3)Section 272A(2)(K)Section 272A(2)(k)

…आयकर अपीलीय अधधकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No. 2410/PUN/2017 धनधाारण वषा / Assessment Year : 2011-12 Maharashtra Jeevan Pradhikaran Works Division, Parbhani-431 401 TAN : NSKM04669A .......अपीलाथी / Appellant बनाम / V/s. The Joint Commissioner of Income Tax, (TDS) Range, Nashik ……प्रत्यथी / Respondent Assessee by : Shri Pramod Shingte Revenue by : Shri S.P Walimbe सुनवाई की तारीख / Date of Hearing : 07.04.2021 घोषणा…

MMJ EXPORTS PRIVATE LIMITED ,KOLKATA vs. JCIT (TDS), RANGE - 58, KOLKATA

In the result, appeal filed by the assessee is allowed

ITA 18/KOL/2019[2011-12]Status: DisposedITAT Kolkata10 Jan 2020AY 2011-12

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.18/Kol/2019 ("नधा"रणवष" / Assessment Year:2011-12)

For Appellant: NoneFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 200Section 272A(2)(k)Section 273B

…Creative Vision Pvt. Ltd. vs. ACIT [139 TTJ 001] ii) R. Karuppaswamy vs. 2nd ITO [9 TTJ 442] iii) Crest Communication Ltd. vs. Addl. DIT [106ITD 558] iv) 3rd ITO vs. Bombay Cable Co. (P) Ltd. [11 TTJ 385] v) Branch Manager, Punjab National Bank vs. Addl. CIT [140 TTJ 622] vi) Hindustan Steel Ltd. vs. State of Orissa [83ITR 26] 9. We have heard ld. D.R. and perused the material available on record. We note that the Hon'ble Supreme Court in the case of Hindustan Steel Ltd. v. State of Orissa [83 ITR 26], wherein the Court held as under: MMJ Exports Pvt. Ltd. Assessment Year:2009-10 "An order imposing penalty for f…

THE BOARD OF CONTROL FOR CRICKET IN INDIA,MUMBAI vs. ACIT (TDS) 2, MUMBAI

In the result , the appeal of the assessee in ITA no

ITA 1999/MUM/2017[2011-12]Status: DisposedITAT Mumbai05 Oct 2018AY 2011-12

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.1999/Mum/2017 (नििाारण वर्ा / Assessment Year : 2011-12) बिाम/ The Board Of Control For Acit (Tds) 2 Cricket In India, R.No. 701, 7 Th Floor, Wankhede Stadium, Smt. K.G. Mittal V. “D” Road, Churchgate, Ayurvedic Hospital Mumbai 400020 Bldg., Charni Road, Mumbai-400002 स्थायी ऱेखा सं./ Pan: Aaatb0186A (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri. Nitesh Joshi Shri. Anil Sathe Revenue By : Shri. D.G Pansari , Dr सुनवाई की तारीख /Date Of Hearing : 05.09.2018 घोषणा की तारीख /Date Of Pronouncement : 05.10.2018 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Assessee, Being Ita No. 1999/Mum/2017, Is Directed Against Appellate Order Date 10.01.2017 Passed By Learned Commissioner Of Income Tax (Appeals)-60, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2011-12, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Penalty Order Dated 16.12.2011 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 272A(2)(K) Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2011-12. I.T.A. No.1999/Mum/2017

For Appellant: Shri. Nitesh JoshiFor Respondent: Shri. D.G Pansari , DR
Section 200(3)Section 206Section 272Section 272A(2)Section 272A(2)(k)Section 273B

…x deduction at source returns. The assessee has rightly relied upon the decision of tribunal in the case of Argus Golden Trades India Ltd. v. JCIT (supra) , decision in the case of Nav Maharashtra Vidyalaya v. Addl. CIT (supra) as well PNB v. Addl. CIT (2011) 140 TTJ 622 (Lko.) to prove its contentions that tribunal had also acknowledged the difficulties faced by tax- payers in e-filing of TDS returns. For completeness , it is important to I.T.A. No.1999/Mum/2017 reproduce relevant extract of these three decisions of the tribunal to understand the difficulties faced by the tax-payer in the initial years of e-fil…

RAVIRAJ RELAMPADDU,NAVI MUMBAI vs. DCIT 23(1), MUMBAI

In the result, all the three appeals filed by the assessee are allowed

ITA 2918/MUM/2016[2010-11 QUARTER - 3]Status: DisposedITAT Mumbai11 May 2018

Bench: Shri R.C. Sharma & Shri Ravish Sood

For Appellant: Shri Devendra JainFor Respondent: Shri V. Janardhanan
Section 200(3)Section 234ESection 272A(2)(k)

…where it was held that revenue was seeking to levy penalty only because it had power to do so without exercising the discretion. In such technical defaults, there is hardly any reason to levy penalty. B) Branch Manager, Punjab National Bank v. Addl CIT (2011) 140 TTJ 622/16 iaxman.com 318 (Lucknow) where it was held Non-filing of quarterly statements does not involve any revenue loss & is a mere technical default. Even otherwise, there was only a technical & venial breach of the provision contained in rule 31A of income tax Rules, 1962 requiring the assessee to submit quarterly statements of deduction of tax unde…

RAVIRAJ RELAMPADDU,NAVI MUMBAI vs. DCIT 23(1), MUMBAI

In the result, all the three appeals filed by the assessee are allowed

ITA 2917/MUM/2016[2010-11 QUARTER - 2]Status: DisposedITAT Mumbai11 May 2018

Bench: Shri R.C. Sharma & Shri Ravish Sood

For Appellant: Shri Devendra JainFor Respondent: Shri V. Janardhanan
Section 200(3)Section 234ESection 272A(2)(k)

…where it was held that revenue was seeking to levy penalty only because it had power to do so without exercising the discretion. In such technical defaults, there is hardly any reason to levy penalty. B) Branch Manager, Punjab National Bank v. Addl CIT (2011) 140 TTJ 622/16 iaxman.com 318 (Lucknow) where it was held Non-filing of quarterly statements does not involve any revenue loss & is a mere technical default. Even otherwise, there was only a technical & venial breach of the provision contained in rule 31A of income tax Rules, 1962 requiring the assessee to submit quarterly statements of deduction of tax unde…

RAVIRAJ RELAMPADDU,NAVI MUMBAI vs. DCIT 23(1), MUMBAI

In the result, all the three appeals filed by the assessee are allowed

ITA 2916/MUM/2016[2010-11]Status: DisposedITAT Mumbai11 May 2018AY 2010-11

Bench: Shri R.C. Sharma & Shri Ravish Sood

For Appellant: Shri Devendra JainFor Respondent: Shri V. Janardhanan
Section 200(3)Section 234ESection 272A(2)(k)

…where it was held that revenue was seeking to levy penalty only because it had power to do so without exercising the discretion. In such technical defaults, there is hardly any reason to levy penalty. B) Branch Manager, Punjab National Bank v. Addl CIT (2011) 140 TTJ 622/16 iaxman.com 318 (Lucknow) where it was held Non-filing of quarterly statements does not involve any revenue loss & is a mere technical default. Even otherwise, there was only a technical & venial breach of the provision contained in rule 31A of income tax Rules, 1962 requiring the assessee to submit quarterly statements of deduction of tax unde…

BHAGIRATH BEAINGS P.LTD,MUMBAI vs. ADDL CIT (TDS)RG 1, MUMBAI

In the result appeal filed by assessee is allowed

ITA 7095/MUM/2014[2010-11]Status: DisposedITAT Mumbai05 May 2017AY 2010-11

Bench: Shri Shamim Yahaha & Shri Pawan Singhbhagirath Bearings Pvt. Ltd. Addl. Cit (Tds) Range-1, Room No. 801, 8Th Floor, 6, Dr. Bhogilal Bhavan, 5Th Mamlatdar Wadi, Vs. K.G. Mittal Ayurvedic Hospital Malad (W), Mumbai-400064. Building, Charni Road, Mumbai-400002 (Appellant) (Respondent)

For Appellant: Sh. P.R. Raiyani (AR)For Respondent: Sh. Suman Kumar-DR
Section 200(3)Section 253Section 254(1)Section 272Section 272A(2)(k)Section 273B

…ymers Co. Private Limited (ITA No. 3246 & 3247/Ahd/2015 dated 03.02.2016, Kiri Industries Ltd. Vs. ACIT (ITA No. 2733/Ahd/2015 dated 01.01.2016, Br. Manager, State Bank of India Vs. ACIT [(2014) 41 taxmann.com 268], Branch Manager Punjab National Bank [(2014) 140 TTJ 622], ACIT Vs. Lok Prakashan Ltd. [ITA No. 2815/Ahd /2009 dt. 08.01.2010]. On the other hand the learned DR for the revenue supported the order of authorities below. The learned DR further argued that the assessee has not shown sufficient cause for delay in furnishing the return of TDS. The plea 3 Bhagirath Bearings Pvt Ltd of the assessee that the…

MMJ EXPORTS PVT. LTD.,KOLKATA vs. JCIT, RG-58(TDS), KOLKATA

In the result, the appeal of the assessee is allowed

ITA 666/KOL/2014[2010-2011]Status: DisposedITAT Kolkata10 Mar 2017AY 2010-2011

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri Manoj Kr. Tiwari, ARFor Respondent: Shri Saurabh Kumar, Addl. CIT
Section 272A(2)(k)Section 273B

…-------------- Late filing of TDS returns is a technical default. One should not be penalized for technical default. This view has been taken by various benches of tribunal and high courts. The Tribunal, Lucknow Bench, in Punjab National Bank v/s ACIT, [2011] 140 TTJ 622 ; 16 taxmann.com 318 (Lucknow) , held that non-filing of quarterly statements does not involve any revenue loss and is a mere technical default. Even otherwise, there was only a technical and venial breach of the provision contained in Rule 31A of the I.T. Rules, 1962 , requiring the assessee to submit quarterly statements of deduction of tax und…

EAGLE COURIERS,MUMBAI vs. ADDL CIT (TDS) RG 1,, MUMBAI

In the result, assessee’s appeal is allowed

ITA 3865/MUM/2014[2010-11]Status: DisposedITAT Mumbai09 Jan 2017AY 2010-11

Bench: Shri R.C. Sharma & Shri Pawan Singh

For Appellant: Ms. Devki ShahFor Respondent: Shri B.S. Bist
Section 194ASection 200(3)Section 272A(2)(k)Section 40a

…isions of law. Late filing of TDS returns is a technical default. One should not be penalized for technical default. This view has been taken by various Benches of Tribunal and High Courts. The Tribunal, Lucknow Bench, in Punjab National Bank v/s ACIT, [2011] 140 TTJ 622 : 16 taxmann.com 318 (Lucknow), held that non–filing of quarterly statements does not involve any revenue loss 4 M/s. Eagle Couriers and is a mere technical default. Even otherwise, there was only a technical and venial breach of the provision contained in rule 31A of the I.T. Rules, 1962, requiring the assessee to submit quarterly statements o…

Punjab National Bank v. ACIT (140 TTJ 622) — Cited in 17 Judgments | BharatTax