Section 200A(1)(c) of the Income Tax Act
The decision most relied on for Section 200A(1)(c) is Olari Little Flower Kuries (P.) Ltd. v. UOI (440 ITR 26), cited in 614 of the 58 judgments on BharatTax that turn on this section.
Leading authorities on Section 200A(1)(c)
The fee under Section 234E of the Income-tax Act cannot be levied for defaults in filing TDS statements committed prior to June 1, 2015, as the provision for its levy became effective only from that date.
The amendment to Section 200A(1)(c) of the Income-tax Act, allowing for the levy of fees under Section 234E, is prospective in nature and applies only from June 1, 2015. Consequently, no fee under Section 234E can be levied for delayed filing of TDS/TCS statements pertaining to quarters prior to this date.
Late fee under section 234E and consequential interest under section 220(2) cannot be levied for Tax Deducted at Source (TDS) defaults that occurred prior to June 1, 2015.
The levy of fees under section 234E for delayed filing of quarterly TDS returns is confirmed as per the binding precedent of Conceria International (P.) Ltd. The court also considered that Section 200A(1)(c) was not introduced during the Assessment Years 2012-13.
Judgments on Section 200A(1)(c)
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