DCIT, CIRCLE - 3(1), KOLKATA, KOLKATA vs. M/S. THE PEERLESS GENERAL FINANCE & INVESTMENT CO. LTD., KOLKATA

There is a delay of 20 days in filing the appeal by the Revenue, on perusal of the affidavit filed by the AO, we find the reasons stated therein are bonafide. Hence, delay of 20 days are condoned.

Heard both the parties and perused the material available on record, it is noted that the CIT(A) directed the AO to compute interest u/s 234C of the Income Tax Act, 1961 (in short “Act”) vide its order dated & 2573/KOL/2017 (ASSESSMENT YEAR-2008-09 & 2009-10) 25.10.2010. However, the AO did not re-compute the interest as per the directions of the CIT(A). In the impugned order, the CIT(A) by mistake deleted the addition made on account of interest u/s 234C of the Act. Ld.AR fairly agreed that the matter requires to be remanded to the file of the AO for computation of interest u/s 234C of the Act as per the earlier order dated 25.10.2010 passed by the then CIT(A). Taking into consideration the submissions of Ld.AR and facts and circumstances of the case, we deem it proper to remand the matter to the file of AO to compute interest u/s 234C of the Act as indicated above. 3. In the result, the appeal filed by the Revenue is allowed for statistical purposes. ITA No.2573/KOL/2017 4. The view taken by us in is applicable to this appeal also. Therefore, all grounds raised