Income Tax Appellate Tribunal - Cuttack
M/S Tata Seleservices Limited, ... vs Acit(Tds), Bhubaneswar on 14 July, 2017
आयकर अपीलीय अधधकरण, कटक न्यायपीठ,कटक
IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK
BEFORE SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE, JM
आयकर अपील सं./ITA No.437/CTK/2012
( धनधाारण वषा / Assessment Year :2007-2008)
M/s Tata Teleservices Limited, Vs. ACIT(TDS), Bhubaneswar
rd
Module-B&C, 3 Floor,
Fortune Tower,
Chandrasekharpur,
Bhubaneswar-751023
स्थायी लेखा सं ./ जीआइआर सं ./ PAN/GIR No. : AAACT 2438 A
(अपीलाथी /Appellant) .. (प्रत्यथी / Respondent)
धनधााररती की ओर से /Assessee by : Shri Sanjay Chopra, AR
राजस्व की ओर से /Revenue by : Shri D.K.Pradhan, DR
सुनवाई की तारीख / Date of Hearing : 11/07/2017
घोषणा की तारीख/Date of Pronouncement 14/07/2017
आदेश / O R D E R
Per Shri Pavan Kumar Gadale, JM:
The assessee has filed an appeal against the order of CIT(A)-1, Bhubaneswar, passed in ITA No.0088/08-09, dated 03.05.2012, u/s.201(1)/201(1A) of the Income Tax Act.
2. The assessee has raised the grounds that the CIT(A) erred in confirming the addition holding that provisions of Section 194H of the Income Tax Act, 1961 are applicable on the discounts, on sale of recharge vouchers and the starter kits made by the assessee and also challenged the action of CIT(A) in respect of business transaction of the assessee based on the conduct of the parties including the agreement entered with its distributors to be that of principal to principal basis and not that of principal to agent basis.
3. Brief facts of the case are that the assessee is engaged in the business of providing telecommunication services comprising basic 2 ITA No.437/2012 telephony, ISP, NLD, Broadband and CDMA mobile services across the country. A survey operation on 24.1.2008 u/s.133A was conducted in the premises of the assessee and the AO found that no TDS has been deducted u/s.194H from the distributors for selling the recharge voucher and starter pack. The AO after verification of facts found that there is a price difference in respect of commission and came to the conclusion that the amount recovered from the distributor franchise is nothing but commission, therefore, TDS has to be deducted in respect of distributor franchise on sale of starter pack recharge vouchers and invoked Section 194H and calculated TDS liability u/s.201(1) and interest liability u/s.201(1A) of the Act and computed total demand of Rs.14,46,864/- and passed the order u/s.201(1)/201(1A) r.w.s.194H of the Act, dated 2.6.2008.
4. Aggrieved by the order of the AO, the assessee filed an appeal before the CIT(A). In the appellate proceedings, the ld. CIT(A) dealt on the disputed issue considering the findings of AO and the submissions made by the assessee on 11.9.2009, 22.10.2010 and 20.4.2012 with legal opinion and agreements of franchise at page 4 to 7 of the appellate order and the decisions of Hon'ble High Courts and assessee's own case and partly allowed the appeal of the assessee and observed at page 19 of the order as under :-
3. The appellant is in default in deducting tax at source in respect of payment made to the distributors/franchisees at the time of delivery of recharge vouchers/starter packs etc. as discussed by the AO. The appellant claims that such distributors have filed returns and paid taxes. The AO is thus directed to satisfy himself if the distributors/franchisees have 3 ITA No.437/2012 filed returns of income and included the income received from the appellant (payer), and if such return has included the amount received from the appellant then the appellant is not to be treated as assessee in default in respect of non-deduction or short deduction of tax at source. However interest u/s 201(1A) is payable till the date of filing the return by the distributor/franchisee. The AO is accordingly directed to-satisfy himself that returns have been filed by the distributors/franchisees and accordingly decide applicability of provisions of section 201(1). The AO may also charge interest u/s 201(1A) as discussed aforesaid.
5. Aggrieved by the order of CIT(A), the assessee is in appeal before the Tribunal. emphasize
6. Before us, ld.AR argued the grounds and reiterated the submissions made before the AO and the appellate authorities. The sole contention of the assessee that the provisions of Section 194H of the Act is not applicable and cannot be applied in respect of sale of recharge and starter pack. Further, the provisions shall apply only when actually payment is made and the agreements entered with the distributor are on principal to principal basis. Ld. AR filed paper books to support his contentions and emphasized that similar issue is pending before the Hon'ble Supreme Court. Ld. AR of the assessee filed application under Rule 46A for admission of additional evidence.
7. Contra, ld. DR relied on the orders of CIT(A) and objected to additional evidence of the assessee.
8. We heard the rival submissions, perused the material on record and also the judicial decisions. Prima facie, the sole ground argued by ld. AR on applicability of provisions u/s.194H in respect of sale of recharge vouchers and starter pack by the assessee, we find the assessee 4 ITA No.437/2012 company filed additional evidence under rule 46A of I.T.Rules and this information has to be verified by the Assessing Officer and further ld. AR submitted that the similar matter is pending before the Hon'ble Supreme Court. We, considering the apparent facts, submissions and the judicial decisions and the additional evidence, are inclined to set aside order of CIT(A) and remit the entire disputed issue to the file of AO for verification and examination of evidence in accordance with law and pass the orders after providing adequate opportunity of hearing to the assessee.
9. In the result, appeal of the assessee is allowed for statistical purposes.
Order pronounced in the open court on this 14 /07/2017.
Sd/- Sd/-
(N. S. SAINI) (PAVAN KUMAR GADALE)
लेखा सदस्य / ACCOUNTANT MEMBER न्याधयक सदस्य / JUDICIAL MEMBER
कटक Cuttack; ददनांक Dated 14/07/2017
प्र.कु .धि/PKM, Senior Private Secretary
आदेश की प्रधतधलधप अग्रेधषत/Copy of the Order forwarded to :
1. अपीलाथी / The Appellant-
M/s Tata Teleservices Limited, Module-B&C, 3rd Floor, Fortune Tower, Chandrasekharpur, Bhubaneswar-751023
2. प्रत्यथी / The Respondent- ACIT (TDS)B h u b a n e s wa r
3. आयकर आयु क्त(अपील) / The CIT(A),
4. आयकर आयुक्त / CIT
5. विभागीय प्रविविवि, आयकर अपीलीय अविकरण, कटक / DR, ITAT, Cuttack
6. गाडा फाईल / Guard file.
आदेशानुसार/ BY ORDER, सत्याधपत प्रधत //True Copy// (Senior Private Secretary) आयकर अपीलीय अधधकरण, कटक / ITAT, Cuttack