ACIT, RANCHI vs. HEAVY ENGINEERING CORPORATION LTD, RANCHI

ITA 408/RAN/2025Status: DisposedITAT Ranchi20 April 2026AY 2014-153 pages
AI SummaryDismissed

What did the Tribunal hold?

The CIT(A) deleted the levy of interest under Sections 234B and 234C, relying on Supreme Court decisions. The Tribunal upheld the CIT(A)'s order, finding no reason to interfere as it followed established judicial precedents.

What were the facts?

The assessee's land was taken over by the government, with a deposit made in March 2014 and transfer executed in March 2015. The Assessing Officer levied interest under Sections 234B and 234C for non-payment.

What were the issues?

Whether interest under Sections 234B and 234C is leviable when the transfer of property occurred after the deposit was made, and if the CIT(A) correctly applied Supreme Court judgments in deleting such interest.

Which sections of the Income-tax Act were involved?

Section 234B,Section 234C,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI

Before: SHRI GEORGE MATHAN & SHRI RATNESH NANDAN SAHAY

For Appellant: Shri S.K. Bathwala, AR
For Respondent: Shri Ashish Kumar Deharia, CIT-DR, Shri S.K. Bathwala, AR
Hearing: 20/04/2026Pronounced: 20/04/2026

PER: BENCH

1.

ITA No. 408/Ran/2025 is an appeal filed by the revenue against the order of the ld. CIT(A), NFAC, Delhi in Appeal No. CIT(A), Ranchi/10019/2017-18 dated 19/08/2025 for the A.Y. 2014-15 and the C.O. No. 07/Ran/2026 is the cross objection filed by the assessee in the revenue's appeal in ITA No. 408/Ran/2025. 2. Shri S.K. Bathwala, ld. A.R. is represented on behalf of the assessee and Shri

The order continues below.

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