M/S DELHI INTERNATIONAL AIRPORT PRIVATE LIMITED ,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX(OSD) CENTRAL CIRCLE-2(2), BANGALORE

5. The appellant therefore prays that the Assessing Officer be directed to allow interest of Rs.33,38,3801- for delay in grant of tax refund amount in accordance with the provisions of section 244A of the Income tax Act, 1961.

6. The Appellant craves, leave to add, alter and/or amend all or any of the foregoing grounds of appeal.”

. M/s.Delhi International Airport Limited. 5. Against non-grant of interest for delayed period of 29 months in granting the tax refund amount of Rs.2,30,23,320/- which was determined in the assessment order dated 28.03.2018, the assessee has filed an appeal before the Commissioner of Income Tax (Appeals)-11, Bangalore. The CIT(A) dismissed the appeal of the assessee. The relevant finding of the CIT(A) reads as follows:-

"4.3 The submissions of the appellant and the AO have duly been considered. Here the most important point to be looked into is whether the grounds of appeal are arising out of the order under Section 154 of the Act passed by the AO on 31.07.2020 or not. A perusal of the documents available on record shows that the order which is appealed against in the appeal under consideration was passed by the AO after receiving a no objection of the appellant for reducing the excess refund of Rs 61,67,240/- allowed to it. No other issue was under consideration in this rectification proceedings. During appellate proceedings, vide hearing notice dt. 11.10.2021 the appellant was asked to furnish copy of the rectification application filed before AO for claiming interest under Section 244A of the Act. In response to the same the appellant has filed copy of the rectification application dt. 05.04.2018. It was this rectification application dt.05.04.2018, vide which the appellant had raised the issue of interest under Section 244A of the Act and now the appellant has tried to link this rectification application dt. 05.04.2018 with the rectification order dt. 31.07.2020. However, the said rectification application was never under consideration with the AO while passing this order dt. 31.07.2020. The purpose of this rectification order passed by the AO was to withdraw the excess refund given to the appellant and he has done so after obtaining 'no objection' of the appellant. As regards the rectification application dt. 05.04.2018, the same appears to not have been disposed off by the AO. The appellant also does not appear to have challenged this inaction on the party of the AO in not disposing of its rectification application within the prescribed time limit of six months. It is also not the case of the appellant that the interest under Section 244A had earlier been allowed to it but withdrawn vide rectification order dt. 31.07.2020.

4.4 Since the grounds of appeal raised by the appellant are not arising out of the order dt. 31.07.2020 as passed by the . M/s.Delhi International Airport Limited. AO under Section 154 of the Act, so the same cannot be adjudicated here. Considering above the grounds of appeal of the appellant are dismissed."

6. Aggrieved by the order of the CIT(A), the assessee has filed this appeal before the Tribunal claiming that interest u/s 244A of the I.T.Act for the delayed period refund of 29 months. The learned AR has filed two sets of paper book. One set comprising of 193 pages enclosing therein the case laws relied on, the CBDT Instructions. The other set comprising of factual paper book enclosing therein the acknowledgement for filing of the original return, revised return, copy of the assessment orders, rectification applications, challan for remittance / payment of excess refund of Rs.61,67,240, etc. The learned AR reiterated the submissions made before the Income Tax Authorities. The learned AR has submitted a brief written submission, which reads as follows:-

“2.1. The facts leading to issue involved in the grounds of appeal relating to non- grant of interest on tax refund amount of Rs.2,30,23,3201- for delayed period of 29 months in granting the tax refund amount which was determined in the assessment order dated March 28th 2018 but was actually granted on July 27th 2020 are tabulated below: Sr Particulars Particulars

1. FPB No Amount (Rs.) Page No 1. Assessment Year 2016-17 2. Date of filing Original Return of income Nov. 25, 2016 1 3. Income as per normal provision after set off of NIL 2-3 B/F Losses 4. Tax payable thereon NIL 3 5. Income as per section 115JB 595,97,08,234 3

6. Tax payable on income as per section 115JB 127,93,98,538 3 including interest u/s. 234C of Rs.75,01,446 ,446/-

7. Prepaid taxes ( comprising of T of 128,66,76,042 3. D Rs.1 08,66,76,042/- and advance tof Rs.20,00,00,000/- ) . M/s.Delhi International Airport Limited.

8 Tax Refund claimed in the Original return of 72,77,500 1 & 3 income 9 Date of filing Revised return of income Feb 8, 2018 4 10 Income as per normal provisions after Set off of NIL 5-6 B/F Losses 11 Tax payable thereon NIL 6 12 Income as per section 115JB 595,97,08,234 6 13 Tax payable on income as per section 115JB 127,70,61,709 6 including interest u/s. 234C of RS.51 ,64,617/- TDS o 14 Prepaid taxes ( comprising of 134,43,75,586 6 f Rs.114,43,75,586/- and advance tax o Rs.20,00,00,000/- ) 15 Tax Refund claimed in the Revised return of 6,73,13,880 6 income March 28th 2018 16 Date of completion of assessment u/s. 143(3) 23 in t 17 Income under normal provisions Nil 40 h assessment order 18 Tax payable thereon Nil 40 19 Book Profit u/s. 115JB as per assessment order 616,72,39,808 40 - 41 21 Tax Payable on Book Profit as per assessment 131,00,20,411 41 order 22 Correct amount of tax payable on income u/s. 131,61,87,651 44 - 45 115JB 23 Short computation of tax liability 61,67,240 44 - 45 24 Tax Refund amount determined in t 291,90,560 41 assessment order dated March 28th 2018 h 25 Correct amount of tax refund 2,30,23,320 44 - 45 26 Date of filing application u/s. 154 for granting April 05, 2018 44 Tax refund amount of Rs. 2,30,23,320/- 27 Actual date of grant of Tax refund amount July 27th 2020 50 - 51 28 Amount of Tax refund granted 291,90,560 51 29 Tax Refund amount excess granted by Rs. 61,67,240 July 28th 2020 30 Excess tax refund amount deposited on July 52 28th 2020 July 31st 2020 31 Date of passing rectification order 55 - 56 32 Non grant of interest with respect to delayed For a period of 23 - 43 grant of tax refund amount from March 28th 29 months 55 - 56 2018 to July 27th 2020 33 Interest amount on tax refund for delayed 33,38,380 period of 29 months 2.3. The issue whether the assessee would be entitled to interest for delay in grant of tax refund amount determined in the assessment order dated March 28th 2018 but was actually granted on July 27th 2020 has been examined by the Hon'ble Supreme Court, Jurisdictional High Court and various High Courts and ITAT in the judicial precedent relied upon as under:

. M/s.Delhi International Airport Limited. SN Particulars FBP Page Para No Page Nos No. I Where excess amounts of tax are collected from an assessee or any amount is wrongfully withheld from an assessee without authority of law, ..• must compensate assessee by paying such amount 1. Supreme Court in the case of Sandvik Asia 1 - 45 15,24, 35,37 to Ltd Vs CIT (280 ITR 643) 27 to 30, 39,42 to 36,38 to 44 41 II When refund is of any advance tax (including TOS), interest is payable for the period starting from the first day of the assessment year to the date of grant

SN Particulars FBP Page Para No Page Nos No. of refund and no interest is payable for the period for which the proceedings resulting in the refund are delayed for the reasons attributable to the assessee (wholly or partly). The rate of entitlement to interest on exc ta determined by the statutory provisions of 2. Supreme Court decision in Tata Chemicals 46 -65 39 65 Ltd. (43 taxmann.com 240) III Even when refund determined was less than 10 per cent of gross tax, assessee would be entitled to under section 244A on amount of refund for delay Mumbai IT AT in the case of Rajashekhar 3. 66-74 3.9 74 Swaminathan Iyer v. Deputy Commissioner of Income-tax, Mumbai [2016] 73 taxmann.com 228 160 ITD 638 (Mumbai) IV Where assessee's claim for refund of excess tax and r b collected was withheld e y department after a huge delay, assessee would be entitled to compensation by way of interest for such delay Hon'ble Supreme Court in Nima Specific 4. 75-76 9-11 & 75 -76 Family Trust v. Assistant Commissioner of Income-tax, 13 Circle 5(2) 2019] 104 taxmann.com 56 (SC) Bombay High Court in V. N. Parekh 5. 77 - 81 7,8 & 9 79 -80 Securities (P.) Ltd. v. S. K. Gupta [2022] 137 taxmann.com 277 (Bombay) Bombay High Court in CIT vs. Melstar 6. 82 -86 7 84 Information Technologies Ltd [2019] 106 tax 1 ma 4 (Bombay)

. M/s.Delhi International Airport Limited. Delhi High Court in Agilent Technologies 7. 87 -90 9 to 11 89 India (P.) Ltd. v. Assistant Commissioner of Income Tax, Circle 1 (2), New Delhi [2021] 123 taxmann.com 299 (Delhi) Gujarat High Court in Ajanta 8. 91 -104 16 & 17 102 & Manufacturing Ltd. v. Deputy Commissioner of Income- [ 7 103 tax 2 2 taxmann.com 148 (Gujarat) Gauhati High Court in the case of Jwala 9. 105 - 111 Held 106 Prasad Sikaria v. CIT [1989] 175 ITR 535 10. Mumbai ITAT in Kotak Mahindra Bank Ltd. 112 - 129 4.6.1 & 128 & v. Assistant Commissioner of Income-tax [2022] 134 4.8 129 taxmann.com 147 (Mumbai - Trib.)

SN Particulars FBP Page Para No Page Nos No. V Interest under section 244A to be allowed when assessee is not at fault and on the amount of tax refund due 11. Delhi High Court in the case of Own 130 -172 16,18,26 154,155, Motion Vs CIT(352 ITR 273) 27,33,34 158,159, 49,50 & 168,169, 57 171,172 12. Himachal Pradesh High Court in PCIT 173 - 179 12 179 Vs. Ambuja Daria Kashlog Mangoo Transport Co- (114 taxmann.com 527) 13. Bombay High Court in the case of PCIT- 180 -190 8 189 29 vs Kumagai Skanska HCC ITOCHU Group (102 416) 14. Circular No.20-D (XXIl-22) dated 191 191 15. CBDT Instruction No. 7/2013, dated 15- Auqust 20, 1968 192-193 192-193 7-2013 2.4. In accordance with the settled legal position as stated above, the Appellant would be entitled to the amount of interest on the tax refund amount as per workings given below. Particulars Tax refund Interest Total Tax refund amount 2,30,23,320 2,30,23,320 Add: Interest U/s 244A: Tax refund determined upon completion of assessment on March 28, 2 was granted to the appellant company on July 27,2020 March 2018 to July 2020 - 29 33,38,380 33,38,380 Months Short grant of interest 33,38,380 33,38,380 2.5 In view of the aforesaid settled legal position in law, the appellant therefore prays your Honour to direct the Assessing Officer to allow interest u/s. 244A of Rs.33,38,3801- for the delay period for which appellant is not at fault in terms of CBDT Instruction No. 7/2013, dated 15-7-2013. In view of the above submissions, the Appellant prays that its appeal be allowed.”

. M/s.Delhi International Airport Limited. 7. The learned Departmental Representative was duly heard.

. M/s.Delhi International Airport Limited. from 28.03.2018 (the date of completion of assessment order determining the tax refund amount) and the actual date of grant of tax refund amount of Rs.2,30,23,320 on 27.07.2020 (i.e., the delay for a period of 29 months in granting tax refund amount which was determined in the assessment order dated 28.03.2018).

Order pronounced on this 09th day of June, 2022.