S.K. PATEL FAMILY TRUST vs. A.C.I.T.

ORAL JUDGMENT (PER : HONOURABLE MR.JUSTICE M.R. SHAH) [1.0] Feeling aggrieved and dissatisfied with the impugned judgment and   order   10.01.2001   passed   by   the   learned   Income   Tax   Appellate Tribunal in ITA No.5000/Ahd/1995 insofar as levy of interest under section   234B   of   the   Income   Tax   Act,   the   appellant   –   assessee   has preferred the present Tax Appeal. [2.0] At the outset it is required to be noted that while admitting the O/TAXAP/173/2001 JUDGMENT present Tax Appeal, this Court formulated the following question as substantial question of law. “Whether in the facts and circumstances of the case, the Tribunal was right in law in holding that once interest under section 234B of the Income Tax Act is not specifically levied in the body of the assessment order, the same can be levied at all?” [3.0] At the outset it is required to be noted that the said issue is concluded against the assessee in view of the recent decision of the Hon’ble Supreme Court in the case of  Commissioner of Income Tax, (Supra), after considering the earlier decision of the Hon’ble Supreme Court in the case of Kalyankumar Ray v. Commissioner of Income Tax, West Bengal­IV, Calcutta reported in 1992 Suppl (2) SCC 424, it is held that   the   interest   chargeable   under   section   234B   is   mandatory   and automatic. It is also further observed and held that if the assessee is served with the Form No.I.T.N.S.150 which contained particulars with respect to the interest charged under section 234B, the same shall be considered as part of the assessment order and therefore, the assessee is liable to pay the interest chargeable under section 234B of the Income Tax Act.

Shri   Soparkar,   learned   advocate   appearing   on   behalf   of   the appellant – assessee is not in a position to dispute the above. [4.0] In view of the above undisputed fact and even so observed in the O/TAXAP/173/2001 JUDGMENT impugned order, the assessee was served with the Form No.I.T.N.S.150 which contained the calculation of interest under section 234B of the Income Tax Act, no error has been committed by the learned Tribunal that the appellant assessee is liable to pay the interest under section 234B of the IT Act.

Under the circumstances and in view of the above, the substantial question reproduced hereinabove is held against the assessee and in favour  of  the   revenue.  Consequently,   present  appeal  deserves  to   be dismissed   and  is,   accordingly,   dismissed.   However,   in   the   facts   and circumstances of the case, there shall be no order as to costs. ­ (M.R. SHAH, J.) ­ (S.H. VORA, J.)

Ajay