Madras High Court
M/S.Thiruvannamalai District Central vs Income Tax Officer on 19 September, 2023
Author: C.Saravanan
Bench: C.Saravanan
W.P.Nos.18271, 18275, 18276, 18277 and 18279 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.09.2023
CORAM:
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.Nos.18271, 18275, 18276, 18277 and 18279 of 2023
and
W.M.P.Nos.17468, 17469, 17476, 17479, 17475, 17477, 17478, 17480,
17482 and 17484 of 2023
M/s.Thiruvannamalai District Central
Cooperative Bank Limited,
Represented by its Managing Director
K.Jayam,
Collectorate Master Complex,
Vengikkal, Tiruvannamalai - 606 604. ... Petitioner in all W.Ps
Vs.
Income Tax Officer,
TDS Ward, Vellore,
Vellore-Income Tax Office,
No.2, Barracks Cross Street,
Officers Line,
Vellore, Tamil Nadu - 632 001. ... Respondent in all W.Ps
https://www.mhc.tn.gov.in/judis
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W.P.Nos.18271, 18275, 18276, 18277 and 18279 of 2023
Prayer in W.P.No.18271 of 2023: Petition filed under Article 226 of the
Constitution of India, for issuance of a Writ of Certiorari, to call for the
records on the file of the respondent and quash the impugned order in
ITBA/COM/F/17/2022-2023/1051400379(1) dated 27.03.2023 under
Section 201 of the Income Tax Act, 1961 passed by the respondent as
illegal and not in accordance with law.
Prayer in W.P.No.18275 of 2023: Petition filed under Article 226 of the
Constitution of India, for issuance of a Writ of Certiorari, to call for the
records on the file of the respondent and quash the impugned order in
ITBA/COM/F/17/2022-2023/1051405480(1) dated 27.03.2023 under
Section 201 of the Income Tax Act, 1961 passed by the respondent as
illegal and not in accordance with law.
Prayer in W.P.No.18276 of 2023: Petition filed under Article 226 of the
Constitution of India, for issuance of a Writ of Certiorari, to call for the
records on the file of the respondent and quash the impugned order in
ITBA/COM/F/17/2022-2023/1051401446(1) dated 27.03.2023 under
Section 201 of the Income Tax Act, 1961 passed by the respondent as
illegal and not in accordance with law.
Prayer in W.P.No.18277 of 2023: Petition filed under Article 226 of the
Constitution of India, for issuance of a Writ of Certiorari, to call for the
records on the file of the respondent and quash the impugned order in
ITBA/COM/F/17/2022-2023/1051406849(1) dated 27.03.2023 under
Section 201 of the Income Tax Act, 1961 passed by the respondent as
illegal and not in accordance with law.
Prayer in W.P.No.18279 of 2023: Petition filed under Article 226 of the
Constitution of India, for issuance of a Writ of Certiorari, to call for the
records on the file of the respondent and quash the impugned order in
ITBA/COM/F/17/2022-2023/1051407851(1) dated 27.03.2023 under
Section 201 of the Income Tax Act, 1961 passed by the respondent as
illegal and not in accordance with law.
https://www.mhc.tn.gov.in/judis
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W.P.Nos.18271, 18275, 18276, 18277 and 18279 of 2023
For Petitioner : Mr.R.Sivaraman
(In all W.Ps)
For Respondent : Dr.B.Ramaswamy
(In all W.Ps) Senior Standing Counsel
COMMON ORDER
The petitioner has challenged the impugned Assessment Orders all dated 27.03.2023 passed under Section 201 of the Income Tax Act, 1961 (hereinafter referred to as the IT Act).
2. The impugned Assessment Orders precede a Show Cause Notices all dated 14.11.2022 issued to the petitioner for the Assessment Years 2016-2017 to 2020-2021 for the Financial Years 2015-2016 to 2019-2020.
3. The specific case of the petitioner is that the survey conducted on 24.08.2022 was followed by a summons dated 25.08.2022, in response to which, the petitioner has furnished all the details relating to proof of Form No.15G and Form No.15H by the depositors to whom interest was paid.
4. The further case of the petitioner is that none of the regular https://www.mhc.tn.gov.in/judis 3/13 W.P.Nos.18271, 18275, 18276, 18277 and 18279 of 2023 depositors have received interest over and above Rs.2,50,000/-. In the case of senior citizens, interest above Rs.3,00,000/- was not paid. Therefore, it is submitted that the question of deduction of tax at source for the depositors who submitted Form No.15G and Form No.15GH does not arise. Question of deduction of tax at source will not arise only where payment of interest exceeded the aforesaid amount.
5. The petitioner was called for hearing on various dates. However, the petitioner failed to participate in the proceedings and therefore the impugned Assessment Orders have been passed for the respective Assessment Years which are now under challenge before this Court in these writ petitions.
6. The learned counsel for the petitioner would submit that the petitioner has not appeared for personal hearing on account of various factors including the fact that the petitioner was required to distribute certain Government Incentives in January 2023 on account of Government Schemes.
https://www.mhc.tn.gov.in/judis 4/13 W.P.Nos.18271, 18275, 18276, 18277 and 18279 of 2023
7. The learned Senior Standing Counsel for the respondent on the other hand would submit that the petitioner has an alternate remedy under Section 151 of the IT Act by way of an appeal before the Joint Commissioner.
8. That apart, it is submitted that the petitioner has not given a reply to the Show Cause Notices and had only sought time for personal hearing which was fixed on various dates.
9. It is therefore submitted that the respondent was constrained to pass the impugned Assessment Orders as the petitioner has been totally non-cooperative in the proceedings pursuant to the Show Cause Notices dated 14.11.2022 issued to the petitioner for the respective Assessment Years.
10. The learned Senior Standing Counsel for the respondent would submit that despite several opportunity granted to the petitioner to furnish the details, the petitioner has not furnished the break up of the interest paid to the citizens who have given Form No.15G and 15H as is https://www.mhc.tn.gov.in/judis 5/13 W.P.Nos.18271, 18275, 18276, 18277 and 18279 of 2023 required under Section 197A(1A) and 197A(1C) of the IT Act.
11. The learned Senior Standing Counsel for the respondent would further submit that any interference would set a wrong precedent for defaulting the assessee, who fail to cooperate with the assessment proceedings to challenge the Assessment Orders without filing of Form-C. Hence, prays for dismissal of the writ petition.
12. I have considered the arguments advanced by the learned counsel for the petitioner and the learned Senior Standing Counsel for the respondent.
13. The petitioner is a Cooperative Bank which has paid interest to its depositors. While paying interest to the depositors, the petitioner has not deducted tax stating that the amount of interest varied between Rs.25,000/- to Rs.62,000/- in the case of those citizens who are below the age of 60 years and who had produced Form No.15G.
14. Section 197A(1A), 197A(1B) and 197A(1C) of the IT Act https://www.mhc.tn.gov.in/judis 6/13 W.P.Nos.18271, 18275, 18276, 18277 and 18279 of 2023 reads as under:-
Section 197A : No Deduction to be made in certain cases Section 197A(1A) Section 197A(1B) Section 197A(1C) Notwithstanding The provisions of this Notwithstanding anything contained section shall not anything contained in [Section 193 or] apply where the in Section 193 of Section 194A or amount of any Section 194 or Section 194K, no income of the nature Section 194A of deduction of tax referred to in sub- Section 194EE or shall be made under section (1) or sub- Section 194K or [any] of the said section (1A), as the sub-section (1B) of sections in the case case may be, or the this section, no of a person (not aggregate of the deduction of tax being a company or amounts of such shall be made in the a firm), if such incomes credited or case of an person furnishes to paid or likely to be individual resident the person credited or paid in India, who is the responsible for during the previous age of sixty-five paying any income year in which such years or more at any of the nature referred income is to be time during the to in [Section 193 included exceeds the previous year, if or] Section 194A or maximum amount such individual Section 194K, as the which is not furnishes to the case may be, a chargeable to income- person responsible declaration in tax. for paying any writing in duplicate income of the in the prescribed nature referred to in form and verified in Section 193 or the prescribed Section 194 of manner to the effect Section 194A or that the tax on his Section 194EE or estimated total Section 194K, as income of the the case may be, a previous year in declaration in which such income writing in effect https://www.mhc.tn.gov.in/judis 7/13 W.P.Nos.18271, 18275, 18276, 18277 and 18279 of 2023 Section 197A : No Deduction to be made in certain cases is to be included in that the tax on his computing his total estimated total income will be nil. income of the previous year in which such income is to be included in computing his total income will be nil.
15. The petitioner appears to have furnished few details prior to the issuance of the Show Cause Notices dated 14.11.2022 through e-mail dated 05.09.2022.
16. This has not been taken note of by the Assessing Officer. At the same time, the Assessing Officer cannot be found fault as the petitioner has failed to respond to the Show Cause Notices dated 14.11.2022 issued under Section 201(1)/201(1A) of the IT Act.
17. The petitioner was to not only respond but also appear for a personal hearing when the case was fixed for personal hearing on 24.11.2022 at about 11.29 a.m. Instead of appearing on the said date i.e., on 24.11.2022, the petitioner has replied as under:-
https://www.mhc.tn.gov.in/judis 8/13 W.P.Nos.18271, 18275, 18276, 18277 and 18279 of 2023 "Sir, Ref response to notice - TDS With reference to the notices issued by your good office, we submit the following.
1. We have gathered the details mentioned in your notice for 3 years.
2. We are collecting details for other years - for which we need to get the details from Server Mumbai.
3. We have posted a separate person to gather these details.
4. We are committed to submit response at the earliest possible time.
Since we must obtain information for the earlier years, which is to be checked by auditors before submitting to your good office, we request you to allow us to submit the details on or before 6th December and oblige.
The inconvenience caused is regretted."
18. A similar reply was sent on 05.09.2022 stating that the petitioner has been appointed as a nodal body to implement the Social Welfare Scheme of the State Government.
19. It is in this background, the impugned Assessment Orders had been passed by the respondent on 27.03.2023. A reading of the representations/replies dated 24.11.2022 and 05.12.2022 indicates that the petitioner has not fully collated the information that was required to be furnished prior to the Show Cause Notices dated 14.11.2022, although https://www.mhc.tn.gov.in/judis 9/13 W.P.Nos.18271, 18275, 18276, 18277 and 18279 of 2023 the petitioner has furnished few details earlier by e-mail dated 05.09.2022. This ought to have been examined by the respondent while passing the impugned Assessment Orders.
20. Considering the above, no useful purpose will be served by directing the petitioner to file a statutory appeal under Section 251 of the IT Act before the Appellate Commissioner, although the Appellate Commissioner can call for a remand report.
21. Under these circumstances, the impugned Assessment Orders are set aside and the cases are remitted back to the respondent to pass a fresh order on merits and in accordance with law preferably within a period of three months from the date of receipt of a copy of this order.
22. It is made clear that the petitioner shall cooperate with the respondent and no further adjournment shall be entertained once the date is fixed for a personal hearing.
23. The petitioner shall file a reply to the said Show Cause Notices https://www.mhc.tn.gov.in/judis 10/13 W.P.Nos.18271, 18275, 18276, 18277 and 18279 of 2023 dated 14.11.2022 within a period of thirty days from the date of receipt of a copy of this order.
24. The impugned Assessment Orders which stand quashed shall be treated as a corrigendum to the said Show Cause Notices dated 14.11.2022.
25. These Writ Petitions are disposed of with the above observations. No costs. Consequently, connected Writ Miscellaneous Petitions are closed.
19.09.2023 Index: Yes/ No Internet : Yes/No Speaking Order/Non-Speaking Order Neutral Citation : Yes/No arb https://www.mhc.tn.gov.in/judis 11/13 W.P.Nos.18271, 18275, 18276, 18277 and 18279 of 2023 To Income Tax Officer, TDS Ward, Vellore, Vellore-Income Tax Office, No.2, Barracks Cross Street, Officers Line, Vellore, Tamil Nadu - 632 001.
C.SARAVANAN, J.
https://www.mhc.tn.gov.in/judis 12/13 W.P.Nos.18271, 18275, 18276, 18277 and 18279 of 2023 arb W.P.Nos.18271, 18275, 18276, 18277 and 18279 of 2023 and W.M.P.Nos.17468, 17469, 17476, 17479, 17475, 17477, 17478, 17480, 17482 and 17484 of 2023 19.09.2023 https://www.mhc.tn.gov.in/judis 13/13