THE PR.COMMISSIONER OF INCOME TAX -1 (INTERNATIONAL TAXATION) vs. GE ENGINE SERVICES INC

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ITA/1196/2018HC DelhiDLHC01071312201802 November 2018Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI2 pages
AI SummaryDismissed

What did the High Court hold?

The High Court disposed of the appeal in terms of a prior order, acknowledging that the issue of interest under Section 234B was covered against the Revenue. The outcome is subject to a pending Supreme Court decision.

What were the facts?

The Revenue appealed against a decision concerning the levy of interest under Section 234B of the Income Tax Act. The parties agreed to dispose of the appeal based on a previous High Court order in a similar case.

What were the issues?

The primary issue was the levy of interest under Section 234B. The appeal was decided based on precedent and a pending Supreme Court case.

Which sections of the Income-tax Act were involved?

Section 234B,Section 158A,Section 158AA

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Cases cited in this judgment(1)Show list

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$~19 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1196/2018 THE PR.COMMISSIONER OF INCOME TAX -1 (INTERNATIONAL TAXATION) ..... Appellant

Through: Mr. Ruchir Bhatia, Advocate.

versus

GE ENGINE SERVICES INC ..... Respondent Through: Mr. Rohit Garg and Mr. Aarush Bhatia, Advocates. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI

O R D E R %

02.11.2018 CM No. 45437/2018

Exemption allowed subject to all just exceptions. CM No. 45438/2018 Delay in refiling is not opposed by the respondent-assessee. Accordingly, the application for condonation of delay is allowed. ITA 1196/2018 Counsel for the parties state that the present appeal may be disposed of in terms of the order dated 01.06.2018 passed in ITA No. 661/2018, The Pr. Commissioner of Income Tax-1 (International Taxation) vs. General Electric Power Systems INC. It is stated that this would be in consonance with Sections 158A and 158AA of the Income Tax Act, 1961, though these provisions are not strictly applicable.

2.

The question raised by the Revenue in these appeals relates to levy of interest under Section 234B of the Income Tax Act, 1961 which issue is covered against them vide the judgment of this Court in Director of Income Tax (International Taxation) vs. GE Packaged Power Inc., (2015) 373 ITR 65 (Delhi). 3. The appeal against the said decision is pending before the Supreme Court as special leave to appeal has been granted. 4. Counsel for the parties state that the ruling by the Supreme Court would equally apply to the present appeal. Recording the above, the appeal is disposed of. 5. In case of any difficulty, it will be open to the parties to file an application in this appeal after the decision of the Supreme Court.

SANJIV KHANNA, J.

ANUP JAIRAM BHAMBHANI, J. NOVEMBER 02, 2018 MR

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