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Income Tax Appellate Tribunal - Hyderabad

Sri Gowtham Academy Of General And ... vs Addl. Cit, Tds, Range-2, Hyderabad, ... on 28 April, 2017

                                      ITA No 1458 of 2016 Sri Gowtham Academy of
                                      General and Tech Edn Secunderabad




              IN THE INCOME TAX APPELLATE TRIBUNAL
                  Hyderabad ' A ' Bench, Hyderabad

           Before Smt. P. Madhavi Devi, Judicial Member
                               AND
             Shri B. Ramakotaiah, Accountant Member

                     ITA No.1458/Hyd/2016
                    (Assessment Year: 2012-13)

Sri Gowtham Academy of          Vs       Addl. Commissioner of
General & Technical                      Income Tax ( TDS )
Education,                               Range - 2
Secunderabad                             Hyderabad
TAN: HYDS 12036 D


               For Assessee :            Shri E.V. Sri Krishna
               For Revenue :             Smt. Suman Malik, DR

           Date of Hearing:                 27.04.2017
           Date of Pronouncement:           27.04.2017

                                     ORDER

Per Smt. P. Madhavi Devi, J.M.

This is assessee's appeal for the A.Y 2012-13 against the order of the CIT (A) confirming the penalty levied by the AO u/s 271(1)(c) of the Act.

2. At the time of hearing, the learned Counsel for the assessee submitted that the issue of the liability of the assessee to deduct tax at source u/s 194J of the Act on the payments made by the assessee to M/s. K12 Techno Services Pvt. Ltd had come up for consideration before this Tribunal and in ITA No.433/Hyd/2015 vide orders dated 3.2.2017. The Tribunal has held that the TDS made by the assessee u/s 194C of the Act for Page 1 of 2 ITA No 1458 of 2016 Sri Gowtham Academy of General and Tech Edn Secunderabad some of the contracts is correct. Therefore, the very basis for levy of penalty u/s 271C of the Act is not surviving. Taking the same into consideration, we delete the penalty levied by the AO u/s 271C of the Act and confirmed by the CIT (A).

3. In the result, assessee's appeal is allowed. Order pronounced in the Open Court on 27th April, 2017.

             Sd/-                                                 Sd/-
         (B. Ramakotaiah)                               (P. Madhavi Devi)
        Accountant Member                                Judicial Member

Hyderabad, dated 27th April, 2017. Vinodan/sps Copy to:

1 Sri Gowtham Academy of General & Technical Education, 10-2-

240/250 GVR's Laxmi Nivas, Street No.6, West Maredpally, Secunderabad -500026 2 Addl. CIT, (TDS) Range-2 Hyderabad 3 CIT (A)-8 Hyderabad 4 CIT - TDS Hyderabad 5 The DR, ITAT Hyderabad 6 Guard File By Order Page 2 of 2