INDIA MOTOR PARTS AND ACCESSORIES LIMITED,CHENNAI vs. CIT(A), NFAC, DELHI, DELHI

माननीय +ी वी. दुगा1 राव, �ाियक सद2 एवं माननीय +ी मनोज कुमार अ7वाल ,लेखा सद2 के सम9। BEFORE HON’BLE SHRI V. DURGA RAO, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ (िनधा1रण वष1 / Assessment Year: 2018-19) India Motor Parts and Accessories Ltd. CIT(A)/NFAC बनाम 46, Sundaram Towers, Delhi. 3rd Floor, Whitesl Road, Royapettah, / Vs. Chennai – 600 014. �थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACI-0931-P (अपीलाथ�/Appellant) : ("#थ� / Respondent) अपीलाथ�कीओरसे/ Appellant by : Shri S. Ramasubramanian (EVP of assessee company) "#थ�कीओरसे/Respondent by : Shri P. Sajit Kumar - (JCIT) – Ld. DR सुनवाईकीतारीख/Date of Hearing : 12-01-2023 घोषणाकीतारीख /Date of Pronouncement : 12-01-2023 आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member): 1. The sole grievance of the assessee in the captioned appeal is incorrect computation of interest u/s 234A. From the facts, it emerges that the assessee filed return of income on 26-10-2018 which was substantially accepted in scrutiny assessment order u/s 143(3) passed on 31-12-2020. However, in the computation sheet, interest u/s 234A has been computed for Rs.12.93 Lacs for late filing of return of income. The Ld. CIT(A) confirmed the same on the ground that though the date 2 of filing of return of income was extended up-to 31-10-2018 vide CBDT order dated 08.10.2018, however, it was clearly mentioned that the assessee would be liable to pay interest u/s 234A. Aggrieved the assessee is in further appeal before us. 2. From the computations placed in ground of appeal

, it appears that Income Tax payable by the assessee amount to Rs.1333.89 Lacs which has been satisfied by advance tax for Rs.1210 Lacs and TDS for Rs.10.83 Lacs. The balance self-assessment tax payable by the assessee was Rs.113.05 Lacs which would be subjected to computation of interest u/s 234A. The interest on the same for one month for late filing of return of income @1% would come to Rs.1.13 Lacs. Therefore, prima-facie, interest has wrongly been computed in the computation sheet. Therefore, we direct Ld. AO to verify the above figures and re- compute correct interest u/s 234A in accordance with law.

3. The appeal stands partly allowed for statistical purposes. Order pronounced on 12th January, 2023.