CIT v. Chandershekher

151 ITR 433Supreme Court of India1985#3546 most cited

What is CIT v. Chandershekher authority for?

Interest levied under the Income Tax Act is in the nature of compensation and not a penalty.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2009 to 2025.

Also referred to as

CIT v. Chandershekher · 151 ITR 433 · SC · interest as compensation · interest not penalty · income tax interest · levy of interest

Sections most often in play

Section 1961Section 263Section 142(1)Section 143(3)Section 119Section 132Section 144BSection 153C

Issues it is cited on

section 263ofinadequate enquirysection 115bbcanonymous donationkelvinatorrevision under section 263lack of enquirymalabar industrialsection 263(1)corpus fundcorpus donationsection 131(1a)

Judgments citing CIT v. Chandershekher

Commissioner of Income Tax Del vs. Anand Prakash

ITA/120/2007HC Delhi27 Feb 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 234BSection 260A

…eme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Court also observed that a similar view had been taken in CIT v. Chandershekher: 151 ITR 433. 8. Mr Jolly submitted that the observations contained in Star India Pvt. Ltd (supra), which have been relied upon by the Tribunal, would not be applicable to the question of chargeability of interest under the Income Tax Act. He submitted that the decision of the Supreme Court in Star India Pvt. Ltd (supra) was rendered in the context o…

Commissioner of Income Tax Del vs. Maha Maya General Finance Ltd

ITA/285/2007HC Delhi27 Feb 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 234BSection 260A

…eme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Court also observed that a similar view had been taken in CIT v. Chandershekher: 151 ITR 433. 8. Mr Jolly submitted that the observations contained in Star India Pvt. Ltd (supra), which have been relied upon by the Tribunal, would not be applicable to the question of chargeability of interest under the Income Tax Act. He submitted that the decision of the Supreme Court in Star India Pvt. Ltd (supra) was rendered in the context o…

The Commissioner of Income Tax Delhi-II vs. Maha Maya General Finance Limited

ITA-285/2007HC Delhi27 Feb 2009
Section 234BSection 260A

…eme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Court also observed that a similar view had been taken in CIT v. Chandershekher: 151 ITR 433. 8. Mr Jolly submitted that the observations contained in Star India Pvt. Ltd (supra), which have been relied upon by the Tribunal, would not be applicable to the question of chargeability of interest under the Income Tax Act. He submitted that the decision of the Supreme Court in Star India Pvt. Ltd (supra) was rendered in the context o…

The Commissioner of Income Tax Delhi-II vs. Anand Prakash

ITA-121/2007HC Delhi27 Feb 2009
Section 234BSection 260A

…eme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Court also observed that a similar view had been taken in CIT v. Chandershekher: 151 ITR 433. 8. Mr Jolly submitted that the observations contained in Star India Pvt. Ltd (supra), which have been relied upon by the Tribunal, would not be applicable to the question of chargeability of interest under the Income Tax Act. He submitted that the decision of the Supreme Court in Star India Pvt. Ltd (supra) was rendered in the context o…

The Commissioner of Income Tax Delhi-II vs. Maha Maya General Finance Limited

ITA-300/2007HC Delhi27 Feb 2009
Section 234BSection 260A

…eme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Court also observed that a similar view had been taken in CIT v. Chandershekher: 151 ITR 433. 8. Mr Jolly submitted that the observations contained in Star India Pvt. Ltd (supra), which have been relied upon by the Tribunal, would not be applicable to the question of chargeability of interest under the Income Tax Act. He submitted that the decision of the Supreme Court in Star India Pvt. Ltd (supra) was rendered in the context o…

The Commissioner of Income Tax Delhi-II vs. Anand Prakash

ITA-122/2007HC Delhi27 Feb 2009
Section 234BSection 260A

…eme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Court also observed that a similar view had been taken in CIT v. Chandershekher: 151 ITR 433. 8. Mr Jolly submitted that the observations contained in Star India Pvt. Ltd (supra), which have been relied upon by the Tribunal, would not be applicable to the question of chargeability of interest under the Income Tax Act. He submitted that the decision of the Supreme Court in Star India Pvt. Ltd (supra) was rendered in the context o…

The Commissioner of Income Tax Delhi-II vs. Anand Prakash

ITA-120/2007HC Delhi27 Feb 2009
Section 234BSection 260A

…eme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Court also observed that a similar view had been taken in CIT v. Chandershekher: 151 ITR 433. 8. Mr Jolly submitted that the observations contained in Star India Pvt. Ltd (supra), which have been relied upon by the Tribunal, would not be applicable to the question of chargeability of interest under the Income Tax Act. He submitted that the decision of the Supreme Court in Star India Pvt. Ltd (supra) was rendered in the context o…

The Commissioner of Income Tax Delhi-II vs. Anand Prakash

ITA-119/2007HC Delhi27 Feb 2009
Section 234BSection 260A

…eme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Court also observed that a similar view had been taken in CIT v. Chandershekher: 151 ITR 433. 8. Mr Jolly submitted that the observations contained in Star India Pvt. Ltd (supra), which have been relied upon by the Tribunal, would not be applicable to the question of chargeability of interest under the Income Tax Act. He submitted that the decision of the Supreme Court in Star India Pvt. Ltd (supra) was rendered in the context o…

The Commissioner of Income Tax Delhi-II vs. Maha Maya General Finance Limited

ITA-298/2007HC Delhi27 Feb 2009
Section 234BSection 260A

…eme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Court also observed that a similar view had been taken in CIT v. Chandershekher: 151 ITR 433. 8. Mr Jolly submitted that the observations contained in Star India Pvt. Ltd (supra), which have been relied upon by the Tribunal, would not be applicable to the question of chargeability of interest under the Income Tax Act. He submitted that the decision of the Supreme Court in Star India Pvt. Ltd (supra) was rendered in the context o…

The Commissioner of Income Tax Delhi-II vs. Maha Maya General Finance Limited

ITA-299/2007HC Delhi27 Feb 2009
Section 234BSection 260A

…eme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Court also observed that a similar view had been taken in CIT v. Chandershekher: 151 ITR 433. 8. Mr Jolly submitted that the observations contained in Star India Pvt. Ltd (supra), which have been relied upon by the Tribunal, would not be applicable to the question of chargeability of interest under the Income Tax Act. He submitted that the decision of the Supreme Court in Star India Pvt. Ltd (supra) was rendered in the context o…

The Commissioner of Income Tax Delhi-II vs. Anand Prakash

ITA-116/2007HC Delhi27 Feb 2009
Section 234BSection 260A

…eme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Court also observed that a similar view had been taken in CIT v. Chandershekher: 151 ITR 433. 8. Mr Jolly submitted that the observations contained in Star India Pvt. Ltd (supra), which have been relied upon by the Tribunal, would not be applicable to the question of chargeability of interest under the Income Tax Act. He submitted that the decision of the Supreme Court in Star India Pvt. Ltd (supra) was rendered in the context o…

The Commissioner of Income Tax Delhi-II vs. Anand Prakash

ITA-118/2007HC Delhi27 Feb 2009
Section 234BSection 260A

…eme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Court also observed that a similar view had been taken in CIT v. Chandershekher: 151 ITR 433. 8. Mr Jolly submitted that the observations contained in Star India Pvt. Ltd (supra), which have been relied upon by the Tribunal, would not be applicable to the question of chargeability of interest under the Income Tax Act. He submitted that the decision of the Supreme Court in Star India Pvt. Ltd (supra) was rendered in the context o…

The Commissioner of Income Tax Delhi-II vs. Maha Maya General Finance Limited

ITA-297/2007HC Delhi27 Feb 2009
Section 234BSection 260A

…eme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Court also observed that a similar view had been taken in CIT v. Chandershekher: 151 ITR 433. 8. Mr Jolly submitted that the observations contained in Star India Pvt. Ltd (supra), which have been relied upon by the Tribunal, would not be applicable to the question of chargeability of interest under the Income Tax Act. He submitted that the decision of the Supreme Court in Star India Pvt. Ltd (supra) was rendered in the context o…