Income Tax Appellate Tribunal - Mumbai
Cinetek Telefilms P.Ltd, Mumbai vs Assessee on 5 June, 2013
ITA No.7834 & 7645/M/2010 Cinetek Telefilms Pvt. Ltd.
IN THE INCOME TAX APPELLATE TRIBUNAL
"C" Bench, Mumbai
Before Shri R.S. Syal, Accountant Member and
Dr. S.T.M. Pavalan, Judicial Member
ITA No.7834 & 7645/Mum/2010
(Assessment year: 2007-08)
Cinetek Telefilms P.Ltd. Vs. ACIT 11(1)
2503 Silver Arch Bldg, No. B-29 Aayakar Bhavan,
Shastri Nagar, Andheri (West) M.K.Road,
Mumbai 400053. Mumbai 400020
PAN: AABCC8145N
(Appellant) (Respondent)
Assessee by: Shri Vipul Joshi
Department by: Shri Rajashri Dwivedy
Date of Hearing: 05/06/2013
Date of Pronouncement: 07/06/2013
ORDER
Per R.S. Syal, A.M.
These two cross appeals - one by the assessee and the other by the Revenue arise out of the order passed by the CIT(A) on 20.08.2010 in relation to the assessment year 2007-08.
2. Briefly stated the facts of the case are that the assessee is engaged in the business of making T.V. serials and add films. The AO noticed that certain expenses were incurred by assessee on which tax was deductible, but the assessee either did not deduct tax at source at all or deducted at lower rate. This position has been tabulated on page 4 of the assessment order as under:-
SHORT-DEDUCTION - Table 1:
Sl. Head of Name Total Total Rate at Actual Amount on No. expenses Tax payment which tax amt. on which tax not deducte should have which tax deducted d been deducted deducted (%)
(i) (ii) (iii) (iv) (v) (vi) (vii) (viii) (iv/vix (v-vii)
100) 1 Professional Sanjay Sawant 450 62,000 5.61 53,979 Page 1 of 7 ITA No.7834 & 7645/M/2010 Cinetek Telefilms Pvt. Ltd.
8,021 2 Location Aram Studio 20810 750,000 22.44 92,736 657,264 Expenses 3 Property hire Stage Star 60480 2,700,000 22.44 269,519 2,430,481 Multimedia 4 Studio Hire Aram Studio 15,544 7,54,555 22.44 69,269 685,286 S.J. Studio 4,350 1,75,000 22.44 19,385 155,615 5 Equipment Two Star 4816 234,000 22,44 21,462 212,538 Hire A.S.Vision P. 86960 443,200 22,44 164,706 278,494 Ltd.
Roshni 5152 340,800 22,44 22,959 317,841
Audiomatics
6 Sound Arun Nadkar 784 59,100 5.61 13,975 45,125
Recordist
7 Camera Fees Eugene 7013 124,999 16.83 41,670 83,329
D'souza
Lenin Zavier 67320 1,276,000 16.83 400,000 876,000
Sanjay 11221 175,000 16.83 66,673 108,327
Memane
8 Artist Fees Sanjay Sharma 2805 252,805 5.61 50,000 202,805
Shabnam 2805 152,805 5.61 50,000 102,805
Merchant
Siddharth 561 21,000 5.61 10,000 11,000
Jadhav
Samita Sharma 561 23,000 5.61 10,000 13,000
Total 6,233.890
NON-DEDUCTION- Table 2:
Sl. Head of Expenses Total payment Tax deducted Amount on
which tax not
No. deducted
(i) (ii) (iii) (iv) (v) (ii)
(iv-v)
1 Shri Sharma Professional fees 20,590 -- 20,590
2 Saroj Traders Set Construction 5,09,776 -- 5,09,776
3 Filmistan Studio Hire 2,15,397 -- 2,15,397
4 Ranveer Editor fees 48,000 -- 48,000
5 Anuradha 75,980 -- 75,980
6 Preeta Artist fees 27,000 -- 27,000
Total 8,96,743
3. Resultantly disallowance was made u/s 40(a)(ia) for Rs. 71,30,633/- (Rs. 62,33,890 for short deduction and Rs. 8,96,743/- for non-deduction of tax at source). The Ld. CIT(A) entertained some additional evidence. On that basis, he deleted certain disallowances and confirmed the remaining.
Page 2 of 7ITA No.7834 & 7645/M/2010 Cinetek Telefilms Pvt. Ltd.
4. First ground of the assessee's appeal is against the confirmation of disallowance u/s 40(a)(ia) in respect of
(a) Rs. 62,000/- paid to Shri Sanjay Sawant towards short-deduction
(b) Rs. 1,75,000/- paid to S.J. Studio and Entertainment Pvt. Ltd. for short- deduction
(c) Rs. 2,34,000/- paid to Two Star Enterprises for short-deduction
(d) Rs. 4,43,200/- paid to A.S. Vision Pvt. Ltd. for short-deduction
(e) Rs. 3,40,800/- paid to Roshni Audiomatics for short-deduction
(f) Rs. 2,52,805/- paid to Sanjeev Sharma towards short deduction, and
(g) Rs. 1,52,805 paid to Shabnam Merchant towards short-deduction.
5. All the items mentioned above against the respective names find place in Table 1 of the assessment order being the instances of short-deduction of tax at source calling for disallowance u/s 40(a)(ia). The short question which requires our adjudication is as to whether disallowance u/s 40(a)(ia) can be made where the assessee short-deducted tax at source instead of non- deduction of tax at source. It is seen that in some cases, the assessee treated the payment as covered u/s 194C of the Act whereas the authorities below have treated such payment as covered u/s 194I etc. thereby resulting into short deduction of tax at source. In our considered opinion this issue is no more res integra in view of several orders passed by various benches of the Tribunal across the country holding that short-deduction of tax at source cannot lead to disallowance u/s 40(a)(ia). To cite a few, we make a mention of U.E. Trade Corporation (India) Ltd. Vs. DCIT (2012) 54 SOT 596 (Delhi) and DCIT Vs. Tekriwal (2011) 48 SOT 515 (Kolkata). It has been brought to our notice that the above referred order passed by the Kolkata Bench of the Tribunal has been upheld by the Hon'ble Calcutta High Court in CIT Vs. S.K. Tekriwal vide its judgment dated 03.12.2012. A copy of the said judgment has been placed on record. In all these cases, it has been held that provision of section 40(a)(ia) do not apply in case of short fall in Page 3 of 7 ITA No.7834 & 7645/M/2010 Cinetek Telefilms Pvt. Ltd.
the deduction of tax at source. No contrary precedent has been brought to our notice by the Ld. Departmental Representative. Respectfully following the above referred cases, we hold that the Ld. CIT(A) was not justified in sustaining disallowance u/s 40(a)(ia) in respect of expenses on which short deduction of tax at source was made. Resultantly, ground no.1 of the assessee's appeal is allowed.
6. Ground No.2 of the assessee's appeal is against the confirmation of disallowance u/s 40(a)(ia) for non deduction of tax at source on the following amounts.
a) Mr. Ranveer towards editor fees Rs. 48,000/-
b) Mr. Anuradha towards artist fees Rs. 75,980/-
c) Ms. Preeta towards artist fees Rs. 27,000/-
The AO made disallowance u/s 40(a)(ia) for non-deduction of tax at source, inter alia, in respect of the above three items covered in Table 2 of the assessment order. The Ld. CIT(A) got convinced with the assessee's explanation in respect of the other items of non-deduction at source not warranting any disallowance u/s 40(a)(ia) except the above referred three items. He noticed that the assessee did not even give complete identification of the above three recipients except for making a sweeping statement that these were temporary employees. The Ld. CIT(A) noticed that the payment details clearly indicated that these were in the category of `professional and technical services' requiring deduction of tax at source u/s 194J of the Act.
7. After considering the rival submissions and perusing the relevant material on record, we find from the nature of payments as mentioned above that these are in the category of professional and technical services. The assessee has placed no material on record to prove that these were small time employees engaged on temporary basis. What to talk of furnishing complete details, the assessee did not give even complete identification of these three persons before the authorities below. The position continues to remain the same before us as well. There is no denying the fact that the Page 4 of 7 ITA No.7834 & 7645/M/2010 Cinetek Telefilms Pvt. Ltd.
assessee did not deduct any tax at source from these payments. Since these payments are in the nature of fees for professional and technical services requiring deduction of tax at source u/s 194J, the act of the assessee in making these payments without deduction of tax at source, clearly brought this case within the mischief of section 40(a)(ia). This ground is therefore, not allowed.
8. Ground Nos. 1 and 4 of the Revenue's appeal are against the deletion of addition on account of payment of location expenses of Rs. 6,57,26,420/- to Aaram Studio; Rs. 24,30,484/- to Stage Star Multimedia towards property hire charges and Rs. 6,85,286/- to Aaram Studio for studio hire charges. Admittedly, these amounts were paid by the assessee after deduction of tax at source but at lower than the eligible rate. The discussion made while dealing with ground No.1 of the assessee's appeal is fully applicable in respect of these ground as well. In view of our decision given on ground No.1 of the assessee's appeal, we uphold the finding given by the Ld. CIT(A) in respect of these grounds on this legal issue.
9. Ground No.2 of the appeal is against the deletion of addition of Rs. 5,09,776/- towards payment made to Saroj Traders on account of Set Construction Expenses. Ground No.3 is against the admission of fresh evidence by the Ld. CIT(A) without confronting the same to the AO. The facts apropos this issue are that the AO made the disallowance because the assessee did not deduct any tax at source before making this payment. It was argued before the Ld. CIT(A) that the payment of Rs. 5,09,776/- made to Saroj Traders was on account of purchases made for set construction. Copies of purchase bills were also submitted. The Ld. CIT(A) ordered to delete this disallowance in view of the fact that it represented payments made for purchase of material for set construction. On a pertinent query, it was fairly admitted on behalf of the assessee that these purchase bills were not submitted before the AO. It is noticed from the impugned order that the Ld. CIT(A) did not call for any remand report from the AO before admission of this additional evidence. In our considered opinion, the ends of justice Page 5 of 7 ITA No.7834 & 7645/M/2010 Cinetek Telefilms Pvt. Ltd.
would meet adequately if the impugned order on this issue is set aside and the matter is restored to the file of AO for making a proper verification in this regard. We order accordingly and direct the AO to decide this issue afresh in the light of additional evidence placed before the Ld. CIT(A). Needless to say, the assessee will be at liberty to file any other fresh evidence during the course of such proceedings.
10. In the result the assessee's appeal is partly allowed and that of the revenue is partly allowed for statistical purposes.
Order pronounced in the open court on 07th June, 2013
Sd/- Sd/-
(Dr S.T.M. Pavalan) (R.S. Syal)
Judicial Member Accountant Member
Mumbai, dated 07th June, 2013.
Sk
Copy to:
1. The Appellant
2. The Respondent
3. The concerned CIT(A)
4. The concerned CIT
5. The DR, "C " Bench, ITAT, Mumbai
By Order
Assistant Registrar
Income Tax Appellate Tribunal,
Mumbai Benches, MUMBAI
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