Income Tax Appellate Tribunal - Mumbai
Shantilal Chimanlal Sheth, Mumbai vs Acit (Tds) - Cpc , Ghaziabad on 14 January, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI BENCH "G", MUMBAI
Before Shri Pawan Singh (JM) & Shri S.Rifaur Rahman(A.M.)
ITA No. 6447/Mum/2018(Assessment year : 2015-16)
Shantilal Chimanlal Sheth vs ACIT(TDS)- CPCP- Gaziabad
Office No.9, 3rd Floor,
Chenmox House, Barrack
Road, Bombay Hospital
Lane, Mumbai 400 020
PAN : AAOPS0258F
APPELLANT RESPONDEDNT
Appellant by None
Respondent by Shri Vinod Kumar
Date of hearing 14-01-2020
Date of pronouncement 14-01-2020
ORDER
PER PAWAN SINGH, JM :
1. This appeal by assessee is directed against the order of CIT(A)-16, Mumbai dated 04-02-2018 for assessment year 2015-16. The assessee has raised the following ground of appeal:-
"l(a) On the facts and in the circumstances of the case and in law the learned Commissioner of Income Tax, Appeals [CIT (A)] erred in confirming the demand of Rs.27,800/- being late filing fees u/s 234E of Income Tax Act though the tax deducted at source was paid in time which was paid including interest on late filing and then the provisions of levying of late fees was not applicable.
(b) On the facts and in the circumstances of the case and in law the learned Commissioner of Income Tax, Appeals [CIT (A)] erred in acknowledging the fact that the statutory provision of section 200 A was inserted by finance act 2015 w.e.f. 01/06/15 which was not retrospective in nature and hence the TDS statements filed prior to 01/06/15 did not 2 ITA 6447/Mum/2018 attract any late fee charges under section 234E of the Act in an intimation issued under section 200 A of the Act.
(c) The learned CIT(A) failed to appreciate that there was merely a technical breach and hence the appellant should not be punished as is held in various judicial pronouncements.
2) On the facts and in the circumstances of the case and in law the learned CIT (A) erred in not giving any specific directions, to adjust the payment of Rs.22,730/-as intended to be adjusted as per specific payment per challan whereby it was paid."
2. The brief facts of the case are that the assessee booked a property under construction and made a part payment of Rs.2,52,53,000/- to the seller and paid TDS of Rs.2,52,530/- along with interest of Rs.22,730/-. The assessee filed TDS return in form 26-QB for financial year 2014-15 on 26-03-2015, against the due date for filing return on 07-11-2014. Thus, there was apparently a delay of 139 days. The assessee made TDS of Rs.2,52,530/- together with interest on 26-03-2015. Accordingly, the assessee paid the TDS with interest. The ACIT, Central Processing Cell (TDS), vide his order dated 02-02-2016, while processing the TDS Form 26QB, applied the provisions of section 200A levied a late fees of Rs.27,800/- under section 234. On appeal before CIT(A), the action of AO /CPCT was affirmed. Thus, further aggrieved, the assessee has filed the present appeal before us.
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ITA 6447/Mum/2018
3. None appeared on behalf of the assessee, despite the service of notice of hearing of the appeal. Even no application for adjournment was filed on behalf of assessee, thus, we left no option except to hear the submissions of the ld. departmental representative (DR) for the revenue and to decide the case on the basis of material on record. We have heard the submission of the Ld. DR for the revenue and perused the material available on record. The ld DR supported the order of lower authorities.
4. The Ld. DR for the revenue supported the order of lower authorities. The Ld. DR submits that the Ld. CIT(A) has elaborately discussed the applicability of section 234E as well as section 200A of the Act.
5. We have considered the rival submissions of the parties and perused the material available on record. There is no dispute that the assessee made TDS on a booking with the seller and made part payment of property and made TDS of Rs.2,52,530/- and paid interest when return was filed on 26-02-2015. Admittedly, TDS was deducted prior to 01-06-2015. The Hon'ble Karnataka High Court in Fatheraj Singhvi Vs UOI reported viz (73 taxmann.com
252), wherein it was held that the amendment in section 200A has 4 ITA 6447/Mum/2018 come into effect on 01.06.2015 and has prospective effect, no computation of fee for the demand or the intimation for fee under section 234E can be made for TDS deducted prior to 01.06.2015, hence, the demand of fee under section 234E is without authority of law. Similar view was taken by this bench (by same combination) in Venus Electronics And Controls Pvt. Ltd Vs ITO (ITA No. 5073/Mum/2018 date 18.12.2019). In view of the aforesaid discussions, we find that no late fees were leviable on the assessee; therefore, the appeal filed by the assessee is allowed.
6. In the result, appeal of the assessee is allowed. Order pronounced in the open court on 14-01-2020.
Sd/- Sd/-
(S.Rifaur Rahman) (Pawan Singh)
ACCOUNTANT MEMBER JUDICIALMEMBER
Mumbai, Dt : 14th January, 2019
Pk/-
Copy to :
1. Appellant
2. Respondent
3. CIT(A)
4. CIT
5. DR
/True copy/ By order
Asstt. Registrar, ITAT, Mumbai