NOIDA POWER COMPANY LIMITED,GREATER NOIDA vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 5(2)(2) G B NAGAR , NOIDA
What did the Tribunal hold?
The tribunal noted that the assessment order was silent on the interest charges made in the computation sheet. It restored the matter to the Assessing Officer (A.O.) for a de-novo computation consistent with the assessment order dated 24/12/2019, allowing the assessee to provide explanations and receive consequential benefits.
What were the facts?
An assessment order u/s 143(3) accepted the returned income, but the computation sheet charged interest u/s 234B and 234C without explicit additions in the assessment order. The Assessee appealed this action, but the CIT(A) dismissed the appeal, stating there was no cause of action as no addition was made, and suggested rectification u/s 154.
What were the issues?
Whether interest charged in the computation sheet, without an explicit addition in the assessment order, can be challenged in appeal; and whether the CIT(A) was justified in dismissing the appeal by suggesting recourse to Section 154.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH: ‘E’ NEW DELHI
Before: SH. PRADIP KUMAR KEDIA & SHRI YOGESH KUMAR U.S.
ORDER PER YOGESH KUMAR U.S., JM
This appeal is filed by the Assessee for the Assessment Year 2017-18 against the order of the Ld. CIT(A)/National Faceless Appeal Centre, (‘CIT’ for short) Delhi (‘CIT(A)’ for short), dated 14/03/2024. to be passed u/s 143(3) of the Income Tax Act, 1961 (‘Act’ for short), wherein the A.O. accepted the return income at Rs.
1,14,21,99,770/-. However, while computing the income in the computation sheet, charged the interest u/s 234B of the Act amounting to Rs. 15,24,743/-, u/s 234C of the Act of Rs. 15,806/-. Aggrieved by the said action of the A.O., the Assessee preferred an Appeal before the CIT(A) and the CIT(A) vide order dated 14/03/2024, dismissed the Appeal of the Assessee on the ground that, ‘since the A.O. has not adjudicated and not made the addition in the Assessment Order, the Assessee has no cause of action against the same’. However, the Ld. CIT(A) gave liberty to approach the A.O. by way of rectification application u/s 154 of the Act. As against the order of the CIT(A) dated 14/03/2024 the Assessee preferred the present Appeal.
The Ld. Counsel for the Assessee submitted that the Ld. A.O. who has accepted the returned income and not made the addition, committed error in computing the income of the Assessee. Further submitted that the CIT(A) ought to have entertained the appeal and should have deleted the addition allowing the Appeal.
Per contra, the Ld. DR contended that the proper recourse for the Assessee is u/s 154 of the Act before the A.O. and by relying on the orders of the Lower Authorities sought for dismissal of the Appeal.
Heard the parties perused the material. The assessment order has been passed by the A.O. by accepting the returned income, however, while making the computation, certain interest is stated tohave been levied against the Assessee. As the Assessment Order is silent on the additions made by the A.O.,the reasons forcharging interest in computation sheet is not forth coming. Without making any comment on the correctness or otherwise of the action of the A.O., we deem it fit to restore the matter to the file of the A.O. for making de-novo computation in consequent to the assessment order dated 24/12/2019 and give consequential benefits to the Assessee, if any. The Assessee shall be at liberty to make such explanation as may be considered expedient. Ordered accordingly.
In the result, the Appeal of the Assessee is partly allowed for statistical purpose.
Order pronounced in the open court on 11th September, 2024.
More judgments on Section 234B
- Vikas Ashokkumar Masand, Ahmedabad vs The Dy. Commissioner of Income Tax…ITA 3130/AHD/2026[A.Y. 2017-18]Status: Disposed19 Oct 2026
- Shalin Jayantbhai Desai, Vadodara vs ACIT, Circle-4(2), Vadodara Present…ITA 2569/AHD/2026[2010-11]Status: Disposed19 Oct 2026AY 2010-11
- Sarvjeet Singh Through Legal Heir Manjit… vs ITO Ward 1(1), AlwarITA 355/JPR/2025[2013-14]Status: Disposed16 Oct 2026AY 2013-14
- Parthasaradhi Mutually Aided Co-Operative… vs Income-Tax Officer, Ward-17(1), HyderabadITA 2322/HYD/2026[AY 2016-17]Status: Disposed16 Oct 2026
- Cornerstone Ondemand International Limited… vs Assistant Commissioner of Income Tax…ITA 2128/MUM/2025[2022-23]Status: Disposed16 Oct 2026AY 2022-23
Latest GST High Court judgments
Search GST case law →- R.K.Service Station, Balasore vs. Commissioner CT And GST Odisha, CuttackOrissa · 31 Oct 2026
- Tankala Soumya vs. Assistant Commissioner Of State Tax, CT And GST, Rayagada Circle, RayagadaOrissa · 31 Oct 2026
- M/S Pooja, Town Hallroad, Cuttack vs. State Tax Officer, Cuttack-I West Circle,CuttackOrissa · 31 Oct 2026
- M/S Chicvogue Fashions Lip, Ganjam vs. State Tax Officer Bhubaneswar- Ii CircleOrissa · 31 Oct 2026
- M/S Priya, Townhall Road, Cuttack vs. Superintendent Cuttack- I Range, CuttackOrissa · 31 Oct 2026
