RAYMOND LTD,MUMBAI vs. DCIT RG 2(3), MUMBAI

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ITA 8637/MUM/2011Status: DisposedITAT Mumbai21 August 2019AY 1995-964 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal followed the jurisdictional High Court's decision in Grasim Industries Ltd. and held that the assessee is entitled to interest under Section 244A from the date of payment of self-assessment tax.

What were the facts?

The assessee, Raymond Limited, claimed interest under Section 244A of the Income Tax Act on self-assessment tax payments. The dispute was whether the interest should be calculated from the date of payment or from the date of intimation under Section 143(1)(a).

What were the issues?

The key issue was the starting date for calculating interest on self-assessment tax payments under Section 244A of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 244A,Section 143(1)(a)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, “D”, BENCH

Before: SHRI M.BALAGANESH, AM & SHRI AMARJIT SINGH, JM

For Appellant: Shri Nitesh Joshi &, Shri Harsh Shah
For Respondent: Shri D. G. Pansari
Hearing: 07/08/2019Pronounced: 21/08/2019

आदेश / O R D E R PER BENCH: These appeals in 8638/Mum/2011, 8639/Mum/2011 & 8640/Mum/2011 for A.Yrs. 1995-96, 1996-97, 1997-98 & 1998-99 respectively arise out of the order by the ld. Commissioner of Income Tax (Appeals)-6, Mumbai in appeal No.CIT(A)-6/IT-87/2010-11, CIT(A)-6/IT-88/2010-11 & CIT(A)-6/IT-81/2010-11, CIT(A)-6/IT-80/2010-

1.

M/s. Raymond Ltd., 11, CIT(A)-6/IT-65/2010-11 dated 30/09/2011 & 07/10/2011 respectively (ld. CIT(A) in short) against the order of assessment passed u/s.143(3) r.w.s. 250, u/s.154 & u/s.143(3) r.w.s. 254 respectively of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 05/03/2010, 14/05/2010 & 03/06/2010 respectively by the ld. Dy. Commissioner of Income Tax 2(3), Mumbai (hereinafter referred to as ld. AO). Since identical issues are involved in these appeals, they were heard together and are being disposed off by this consolidate order, for the sake of convenience.

2.

The only common issue involved in these appeals is as to whether the assessee is entitled to interest u/s.244A of the Act on payment of self- assessment tax from the date of payment of the same or from the date of intimation u/s.143(1)(a) of the Act.

3.

We have heard rival submissions. We find that though the assessee has raised several grounds of appeal, the principal issue involved herein has been reflected above.

3.1. We find that the similar issue had been addressed by the Hon’ble Jurisdictional High Court in the case of Grasim Industries Ltd. vs DCIT in of 2004 dated 13/06/2018 wherein the question raised before the Hon’ble High Court was as under:-

“Whether on the facts and in the circumstances of the case and in law, the Income Tax Appellate Tribunal was right in holding that the appellant is not entitled to interest on the payment of tax of Rs.3.5 Crores, from the date of its payment (31.5.1989) till the date of issue of intimation under section 143(1)(a) of the Act.”

3.2. The decision rendered by the Hon’ble High Court is as under:-

M/s. Raymond Ltd.,

2] It is agreed position between the parties that the issue arising herein stands concluded against the Revenue and in favour of the appellant - assessee by the decision of this Court in Stock Holding Corporation of India Ltd. Vs. N.C.Tiwari, Commissioner of Income Tax and Ors., reported in (2015) 373 ITR 282 (Bom). 3] In the above view, the substantial question of law is answered in the negative i.e. in favour of the appellant - assessee and against the respondent - revenue. 4) Appeal allowed. No order as to costs.

3.3. The ld. AR before us fairly admitted that this issue was also the subject matter of adjudication by this Tribunal in assessee’s own case for A.Y.1994-95 in dated 01/09/2015 wherein it was held that interest u/s.244A on excess payment of self-assessment tax would be eligible to the assessee only from the date of intimation u/s.143(1)(a) of the Act and not from the date of payment of such self- assessment tax. The ld. AR further stated that the appeal preferred by the assessee against that Tribunal order has been admitted by the Hon’ble High Court and it is pending. We find that since this issue has already been addressed by the Hon’ble Jurisidictional High Court in another case i.e. Grasim Industries Ltd., referred to supra, we do not deem it fit to take a divergent view in this regard by following the earlier decision of this Tribunal. Hence, respectfully following the decision of Hon’ble Jurisdictional High Court in the case of Grasim Industries Ltd., supra, we hold that the assessee is entitled to interest u/s.244A of the Act from the M/s. Raymond Ltd., date of payment of self-assessment tax. Accordingly, the grounds raised by the assessee for all the years are allowed. 4. In the result, the appeals of the assessee are allowed.

Order pronounced in the open court on this 21/08/2019

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