DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE -2(1), PUNE vs. M/S. EMCURE PHARMACEUTIALS LTD, PUNE

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ITA 964/PUN/2018Status: DisposedITAT Pune20 January 2022AY 2007-085 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the expression 'in any other case' in Section 244A(1)(b) implicitly included interest on self-assessment tax, even before its express inclusion by a later amendment. Therefore, the assessee is entitled to interest on self-assessment tax.

What were the facts?

The Assessing Officer (AO) did not include self-assessment tax paid by the assessee when calculating interest payable on a refund under Section 244A of the Income-tax Act. The CIT(A) directed the AO to allow interest on the self-assessment tax.

What were the issues?

Whether interest under Section 244A of the Income-tax Act is payable on self-assessment tax paid by the assessee.

Which sections of the Income-tax Act were involved?

Section 244A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE – VIRTUAL COURT

Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri Nikhil Pathak
For Respondent: Shri Mohit Jain

आदेश / ORDER

PER R.S.SYAL, VP : This appeal by the Revenue assails the correctness of the order dated 28-02-2018 passed by the CIT(A) in relation to the assessment year 2007-08. 2. The only issue raised in this appeal is against the granting of interest u/s 244A of the Income-tax Act, 1961 (hereinafter also called `the Act’) on self assessment tax paid by the assessee. Succinctly, the facts of the case are that the Assessing Officer (AO), in computing interest payable to the assessee on refund u/s.244A of the Act, did not include the

1.

M/s. Emcure Pharmaceuticals Ltd.., amount of self-assessment tax paid by the assessee. The ld. CIT(A) accepted the assessee’s contention and directed to allow interest, inter alia, on the amount of self-assessment tax.

Aggrieved thereby, the Revenue has come up in appeal before the Tribunal.

3.

We have heard both the sides in Virtual Court and perused the relevant material on record. Section 244A of the Act provides for interest on refunds. Clause (a) of sub-section (1) of section 244A talks of allowing interest on refund arising out of any tax collected at source u/s.206C or Advance tax or Tax deducted at source. This clause does not specifically mention interest on self-assessment tax. Clause (b) of section 244A(1) directs the granting of interest `in any other case’ at the specified rate and the period. The expression “in any other case” used in clause (b), ergo, encompasses the granting of interest on refund in all cases except those specifically covered in sub-clause (a), viz., tax collected at source u/s.206C or advance tax or TDS. It, therefore, becomes palpable that if refund arises because of self-assessment tax, which falls in the realm of the expression `any other case’, the same gets

M/s. Emcure Pharmaceuticals Ltd.., covered within the purview of clause (b) of section 244A(1), thereby entitling the assessee to interest thereon.

4.

The ld. DR accentuated on the insertion of clauses (a) and (aa) to section 244A w.e.f. 01-06-2016 by the Finance Act, 2016, substituting the hitherto clause (a) of section 244A(1).

In that view of the matter, it was urged that no interest on self assessment tax could be allowed for the period anterior to such insertion, which is the position under consideration.

5.

We are unable to countenance the contention put forth on behalf of the Revenue. Clause (b) of section 244A(1) containing the expression “in any other case”, amply deciphers the entitlement to interest on refund due to any payment of tax by the assessee except those specifically covered under clause (a). Payment of self assessment tax is one of the modes of payment of tax by the assessee. The 2016 amendment has the effect of expressly covering interest on refund due to payment of self assessment tax under clause (aa), which was impliedly included earlier in clause (b). Even otherwise, there can be no unjust enrichment by the exchequer.

If an assessee has been deprived of the amount lawfully due to him, the refund has to go with interest only unless there is an M/s. Emcure Pharmaceuticals Ltd.., express statutory embargo. No such prohibition has been brought to our notice by the ld. DR. We, therefore, accord our imprimatur to the view canvassed by the ld. CIT(A) on this score.

6.

In the result, the appeal is dismissed.

Order pronounced in the Open Court on 20th January, 2022.

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