What is CIT v. Gujarat Fluoro Chemicals authority for?

An assessee is not entitled to interest on interest under section 244A of the Income-tax Act, particularly regarding interest granted on a refund.

How many judgments cite CIT v. Gujarat Fluoro Chemicals?

72 judgments on BharatTax cite CIT v. Gujarat Fluoro Chemicals (358 ITR 291), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. Gujarat Fluoro Chemicals come up under?

It is most often cited in judgments turning on Section 143(3), Section 244A, Section 154, Section 147, Section 243, Section 244.

CIT v. Gujarat Fluoro Chemicals (358 ITR 291)

DINESH CHAND JAIN,KANPUR vs. DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, KANPUR

In the result, the appeal of the assessee is allowed

ITA 692/LKW/2025[2012-13]Status: DisposedITAT Lucknow17 Feb 2026AY 2012-13

Bench: Sh. Kul Bharat & Sh. Nikhil Choudharya.Y. 2012-13 Dinesh Chand Jain, Vs. Dy. Cit, 7/189, Swaroop Nagar, Kanpur- Central Circle-1, Kanpur 280002, U.P. Pan: Adbpj2732Q (Appellant) (Respondent) Assessee By: Sh. P.K. Kapoor, C.A. Revenue By: Sh. R.R.N. Shukla, Add Cit Dr Date Of Hearing: 04.12.2025 Date Of Pronouncement: 17.02.2026 O R D E R Per Nikhil Choudhary, A.M.: This Is An Appeal Filed By The Assessee Against The Orders Of The Ld. Ao Under Section 143(3) R.W.S. 154 Of The Income Tax Act, 1961 On 28.04.2016. The Grounds Of Appeal Are As Under:- “1.1 Because The Id. "Cit(A)" Has Erred In Law & On Facts In Upholding The Action Of The Assessing Officer In Withdrawing The Refund Of Interest Amounting To Rs. 8,20,163/-, Paid To The Assessee U/S 244A Of The Income-Tax Act, 1961 On Excess Amount Of Self-Assessment Tax Paid U/S 140A Of The Act. 1.2 Because The View Taken By Id. "Cit(A)" While Upholding The Action Of The Assessing Officer Is Based On Misinterpretation Of The Provisions Of Clause (B) Of Sub-Section (1) Of Section 244A Of The Act, As Applicable At The Relevant Point Of Time. 2. Because, In Any Case & Without Prejudice To The Grounds Hereinfore, While Upholding The Action Of The Assessing Officer In Withdrawing The Interest Paid To The Assessee U/S 244A Of The Act, The Ld. "Cit(A)" Failed To Appreciate That The Issue Of Payment Of Interest On Excess Amount Paid U/S 140A Was Debatable In Nature & It Could Not Have Been Decided By Invoking The Provisions Of Section 154 Of The Act As The Same Did Not Constitute A Mistake Apparent From The Record.

For Appellant: Sh. P.K. Kapoor, C.AFor Respondent: Sh. R.R.N. Shukla, Add CIT DR

Section 140ASection 143(3)Section 154Section 240Section 244Section 244ASection 244A(1)(a)Section 244A(1)(b)

…considered the submissions of the assessee but did not find them to be acceptable. He held that the CBDT Circulars and judicial decisions such as that of the Hon’ble Supreme Court in CIT vs. Gujarat Fluoro Chemicals (2013) 3 Dinesh Chand Jain A.Y. 2012-13 358 ITR 291 (SC) clarify that interest was not allowable on tax paid under section 140A, unless it results in an excess after regular assessment. Thus, the excess interest allowed earlier under section 244A on self-assessment tax paid under section 140A was contrary to the law and its withdrawal through rectification under section 154 was a correction of an…

DCIT, CIRCLE-3(4), MUMBAI, MUMBAI vs. UNION BANK OF INDIA, MUMBAI

ITA 6006/MUM/2025[2004-05]Status: DisposedITAT Mumbai09 Dec 2025AY 2004-05

Bench: Shri Sandeep Gosain & Shri Om Prakash Kant, Accountatn Member

Section 143(3)Section 154Section 244ASection 250

…authorities. From the records we noticed that as per the facts the impugned order passed by AO was based by applying the ratio of the decision of Hon’ble Supreme Court 2 Union Bank of Inida., Mumbai. in the case of Gujraat Fluoro Chemicals Pvt Ltd., [2013] 358 ITR 291 (SC), which was passed subsequent to the date of the order giving effect to ITAT’s order and concluded that the assessee was not eligible for getting interest u/s 244A of the Act as allowed to it. 3. Whereas the facts of the present case of the assessee was different from that in the case of Gujraat Fluoro Chemicals Pvt Ltd (supra), even otherwi…

THE FEDERAL BANK LTD,KOCHI vs. ACIT, , KOCHI

In the result, the appeal of the assessee stands partly allowed

ITA 533/COCH/2023[2020-21]Status: DisposedITAT Cochin25 Jun 2025AY 2020-21

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri K. Gopi, CAFor Respondent: Shri Sundarasan S., CIT-DR

Section 143(3)Section 154Section 244A

…ed u/s. 154 of the Act. 6. Being aggrieved, an appeal was filed before the CIT(A), who vide the impugned order confirmed the action of the AO placing reliance on the decisions of the Hon'ble Supreme Court in the case of CIT v. Gujarat Fluoro Chemicals [2014] 358 ITR 291 and in the case of CIT v. H.E.G. Ltd. [2010] 324 ITR 331 by holding that the appellant is not entitled for interest on interest. 7. Being aggrieved, the appellant is in appeal before this Tribunal in the present appeal. 8. The learned counsel for the assessee submitted that the appellant is entitled for interest u/s. 244A of the Act even on int…

THE FEDERAL BANK LTD,KOCHI vs. ACIT, KOCHI

In the result, the appeal of the assessee stands partly allowed

ITA 532/COCH/2023[2010-11]Status: DisposedITAT Cochin25 Jun 2025AY 2010-11

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri K. Gopi, CAFor Respondent: Shri Sundarasan S., CIT-DR

Section 143(3)Section 154Section 244A

…ed u/s. 154 of the Act. 6. Being aggrieved, an appeal was filed before the CIT(A), who vide the impugned order confirmed the action of the AO placing reliance on the decisions of the Hon'ble Supreme Court in the case of CIT v. Gujarat Fluoro Chemicals [2014] 358 ITR 291 and in the case of CIT v. H.E.G. Ltd. [2010] 324 ITR 331 by holding that the appellant is not entitled for interest on interest. 7. Being aggrieved, the appellant is in appeal before this Tribunal in the present appeal. 8. The learned counsel for the assessee submitted that the appellant is entitled for interest u/s. 244A of the Act even on int…

THE FEDERAL BANK LTD,KOCHI vs. ACIT, KOCHI

In the result, the appeal of the assessee stands partly allowed

ITA 531/COCH/2023[2007-08]Status: DisposedITAT Cochin25 Jun 2025AY 2007-08

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri K. Gopi, CAFor Respondent: Shri Sundarasan S., CIT-DR

Section 143(3)Section 154Section 244A

…ed u/s. 154 of the Act. 6. Being aggrieved, an appeal was filed before the CIT(A), who vide the impugned order confirmed the action of the AO placing reliance on the decisions of the Hon'ble Supreme Court in the case of CIT v. Gujarat Fluoro Chemicals [2014] 358 ITR 291 and in the case of CIT v. H.E.G. Ltd. [2010] 324 ITR 331 by holding that the appellant is not entitled for interest on interest. 7. Being aggrieved, the appellant is in appeal before this Tribunal in the present appeal. 8. The learned counsel for the assessee submitted that the appellant is entitled for interest u/s. 244A of the Act even on int…

THE FEDERAL BANK LTD,KOCHI vs. ACIT, KOCHI

In the result, the appeal of the assessee stands partly allowed

ITA 530/COCH/2023[2001-02]Status: DisposedITAT Cochin25 Jun 2025AY 2001-02

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri K. Gopi, CAFor Respondent: Shri Sundarasan S., CIT-DR

Section 143(3)Section 154Section 244A

…ed u/s. 154 of the Act. 6. Being aggrieved, an appeal was filed before the CIT(A), who vide the impugned order confirmed the action of the AO placing reliance on the decisions of the Hon'ble Supreme Court in the case of CIT v. Gujarat Fluoro Chemicals [2014] 358 ITR 291 and in the case of CIT v. H.E.G. Ltd. [2010] 324 ITR 331 by holding that the appellant is not entitled for interest on interest. 7. Being aggrieved, the appellant is in appeal before this Tribunal in the present appeal. 8. The learned counsel for the assessee submitted that the appellant is entitled for interest u/s. 244A of the Act even on int…

THE FEDERAL BANK LTD.,KOCHI vs. ACIT, KOCHI

In the result, the appeal of the assessee stands partly allowed

ITA 529/COCH/2023[2000-01]Status: DisposedITAT Cochin25 Jun 2025AY 2000-01

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri K. Gopi, CAFor Respondent: Shri Sundarasan S., CIT-DR

Section 143(3)Section 154Section 244A

…ed u/s. 154 of the Act. 6. Being aggrieved, an appeal was filed before the CIT(A), who vide the impugned order confirmed the action of the AO placing reliance on the decisions of the Hon'ble Supreme Court in the case of CIT v. Gujarat Fluoro Chemicals [2014] 358 ITR 291 and in the case of CIT v. H.E.G. Ltd. [2010] 324 ITR 331 by holding that the appellant is not entitled for interest on interest. 7. Being aggrieved, the appellant is in appeal before this Tribunal in the present appeal. 8. The learned counsel for the assessee submitted that the appellant is entitled for interest u/s. 244A of the Act even on int…

M.N. RANGAMANI,CHENNAI vs. INCOME TAX OFFICER, CORPORATE WARD - 2(1), CHENNAI, CHENNAI

In the result, the appeal filed by the assessee is dismissed

ITA 2383/CHNY/2024[AY 2011-12]Status: DisposedITAT Chennai07 Apr 2025

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita No.2383/Chny/2024 िनधा9रण वष9 /Assessment Year: 2011-12

For Appellant: Shri M.N.Rangamani, C.A HIFor Respondent: Ms. Pushpa Hemachand, JCIT

Section 143(1)Section 154Section 244A

…R 331 (SC) [2010] -Para 3.1 of Written Statement (WS) and Annexure - 9 in pages 51-53. b. Sandvik Asia Ltd. V. CIT [2006] 280 ITR 643 (SC) Para 4.2 of WS and Annexure-10 in pages 55-80. :- 4 -: c. Commissioner Of Income-Tax V. Gujarat Fluoro Chemicals [2013] 358 ITR 291 (SC) Para 4.3 of WS and Annexure-11 in pages 81-83. d. Motor and General Finance Ltd. v. CIT [2010] 320 ITR 88 (Delhi) - Para 4.4 of WS and Annexure-12 in pages 84-94. e. Commissioner Of Income-Tax V. Upasana Finance Ltd. [2021] 435 ITR 172 (Mad) - Para 4.5 of WS and Annexure-13 in pages 95-98. f. Umang Agrawal vs Commissioner Of Income Tax (Alla…

DEPOSIT INSURANCE AND CREDIT GUARANTEE CORPORATION,MUMBAI vs. CIT (A), NFAC, DELHI

In the result, the appeal by the assessee is allowed

ITA 1074/MUM/2024[2020-21]Status: DisposedITAT Mumbai08 Nov 2024AY 2020-21

Bench: Shri Narendra Kumar Billaiyashri Sandeep Singh Karhaildeposit Insurance & Credit Guarantee Corporation, Dicgc, Second Floor, Rbi Building, Byculla, Mumbai Central, H.O. Mumbai – 400008, ............... Appellant Pan : Aaacd2094E V/S Dcit – 3(4) Mumbai – 400020 ……………… Respondent Maharashtra

For Appellant: Shri Rushabh MehtaFor Respondent: Smt. Sanyogita Nagpal, CIT-DR

Section 143(1)Section 143(3)Section 144BSection 244ASection 250

…rther submitted that the method of computation of refund as pleaded by the assessee will result in awarding interest on interest, which is contrary to the decision of the Hon’ble Supreme Court in the case of CIT vs. Gujarat Fluoro Chemical, reported in (2014) 358 ITR 291 (SC). 8. We have considered the submissions of both sides and perused the material available on record. From a careful perusal of the decision of the Hon’ble Supreme Court in Gujarat Fluoro Chemicals (supra), we find that the 5 Hon’ble Court was considering the correctness or otherwise of the decision of the Hon’ble Supreme Court in Sandvick As…

RELIANCE INDUSTRIES LIMITED ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 3(4), MUMBAI

In the result, appeal of the assessee is allowed and that of the Revenue is dismissed

ITA 3057/MUM/2024[1997-98]Status: DisposedITAT Mumbai30 Aug 2024AY 1997-98

Bench: Shri Narender Kumar Choudhry & Shri Girish Agrawalassessment Year: 1997-98

For Appellant: Shri Nimesh Vora, AdvocateFor Respondent: Smt. Mahita Nair, Sr. DR

Section 115JSection 143(3)Section 154Section 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 1997-98 Joint Commissioner of Income Reliance Industries Ltd., Tax- 3(4), Reliance Corporate Park, Mumbai Vs. Thane Belapur Road, Ghansoli, Navi Mumbai-400701 (PAN : AAACR5055K) (Appellant) (Respondent) Assessment Year: 1997-98 Reliance Industries Ltd., Deputy Commissioner of 3rd Floor, Maker Chamber IV, Income Tax- 3(4), Vs. 222, Nariman Point, Mumbai Mumbai – 400 021 (PAN : AAACR5055K) (Appellant) (Respondent) Present for: Assessee : Shri Nim…

JCIT (OSD) CIRCLE -3(4), MUMBAI, MUMBAI vs. RELIANCE INDUSTRIES LIMITED , MUMBAI

In the result, appeal of the assessee is allowed and that of the Revenue is dismissed

ITA 159/MUM/2024[1997-98]Status: DisposedITAT Mumbai30 Aug 2024AY 1997-98

Bench: Shri Narender Kumar Choudhry & Shri Girish Agrawalassessment Year: 1997-98

For Appellant: Shri Nimesh Vora, AdvocateFor Respondent: Smt. Mahita Nair, Sr. DR

Section 115JSection 143(3)Section 154Section 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 1997-98 Joint Commissioner of Income Reliance Industries Ltd., Tax- 3(4), Reliance Corporate Park, Mumbai Vs. Thane Belapur Road, Ghansoli, Navi Mumbai-400701 (PAN : AAACR5055K) (Appellant) (Respondent) Assessment Year: 1997-98 Reliance Industries Ltd., Deputy Commissioner of 3rd Floor, Maker Chamber IV, Income Tax- 3(4), Vs. 222, Nariman Point, Mumbai Mumbai – 400 021 (PAN : AAACR5055K) (Appellant) (Respondent) Present for: Assessee : Shri Nim…

DCIT CIRCLE -3(4), MUMBAI, MUMBAI vs. IDBI BANK LTD, MUMBAI

In the result, appeal filed by the learned AO in ITA number

ITA 3573/MUM/2023[2004-05]Status: DisposedITAT Mumbai08 May 2024AY 2004-05

Bench: Shri Prashant Maharishi, Am & Shri Raj Kumar Chauhan, Jm Idbi Bank Ltd. Dcit Circle 3(4) 7Th Floor, R.No. 559, 5Th Floor, Idbi Tower Wtc Complex Vs. Aaykar Bhavan, M.K. Road, Cuffe Parade, Mumbai-400 020 Mm 400005 (Appellant) (Respondent) Pan No. Aabci8842G

For Appellant: Shri C Naresh, ARFor Respondent: Ms Madhu Malati Ghosh, CIT

Section 143Section 244ASection 244A(1)Section 254

…rationale as held in decision of Hon'ble Delhi High Court in the case of India Trade Promotion Organization (ITPO) vs. CIT despite the fact that Hon'ble Supreme Court in Commissioner of Income Tax vGujarat IDBI Bank Ltd.; A.Y. 2004-05 Fluoro Chemicals [2013] 358 ITR 291/[2014] 222 Taxman 349/42 taxmann.com 1 categorically clarified that it is only that interest provided for under the statute which may be claimed by an assessee from the Revenue and no other interest on such statutory interest? 3. Whether on the facts and circumstances of the case, the Ld.CIT(A) is justified in allowing the assessee's ground wher…

DCTI-3(4), , MUMBAI vs. M/S IDBI BANK LTD , MUMBAI

Accordingly, the grounds raised assessee are allowed and that of the revenue are dismissed

ITA 2081/MUM/2023[2002-2003]Status: DisposedITAT Mumbai30 Oct 2023AY 2002-2003

Bench: Shri Vikas Awasthy () & Ms. Padmavathy S. ()

Section 143(3)Section 244A

…1 ITAs 2080 & 2081/Mum/2023 IDBI Bank Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”,MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.2080/Mum/2023 - 1997-98 I.T.A. No.2081/Mum/2023 - 2002-03 Deputy Commissioner of Income- vs M/s IDBI Bank Ltd 7th Floor, IDBI Tower, WTC tax-3(4), Mumbai 29th Floor, Centr-1, World Trade Complex,Cuffe Parade, Mumbai Center, Cuffe Parade, Mumbai-400 PAN : AABCI8842G 005, Maharashtra- 400 005 APPELLANT RESPONDENT Present for the Assessee Shri. C Naresh Present for the Department Shri Prashant Kumar Gupta (CIT DR) D…

DCTI-3(4), , MUMBAI vs. M/S IDBI BANK LTD , MUMBAI

Accordingly, the grounds raised assessee are allowed and that of the revenue are dismissed

ITA 2080/MUM/2023[1997-98]Status: DisposedITAT Mumbai30 Oct 2023AY 1997-98

Bench: Shri Vikas Awasthy () & Ms. Padmavathy S. ()

Section 143(3)Section 244A

…1 ITAs 2080 & 2081/Mum/2023 IDBI Bank Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”,MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.2080/Mum/2023 - 1997-98 I.T.A. No.2081/Mum/2023 - 2002-03 Deputy Commissioner of Income- vs M/s IDBI Bank Ltd 7th Floor, IDBI Tower, WTC tax-3(4), Mumbai 29th Floor, Centr-1, World Trade Complex,Cuffe Parade, Mumbai Center, Cuffe Parade, Mumbai-400 PAN : AABCI8842G 005, Maharashtra- 400 005 APPELLANT RESPONDENT Present for the Assessee Shri. C Naresh Present for the Department Shri Prashant Kumar Gupta (CIT DR) D…

DCIT, CIR-3(3)(1), MUMBAI vs. SICOM LIMITED, MUMBAI CITY

In the result, the appeal filed by the revenue is dismissed

ITA 2034/MUM/2023[1999-2000]Status: DisposedITAT Mumbai16 Oct 2023AY 1999-2000

Bench: Shri Pavan Kumar Gadale & Shri Gagan Goyalita Nos. 2034 & 2035/Mum/2023 (A.Y:1999-2000 &1998-99) Dcit, Circle-3(3)(1), Vs. M/S Sicom Limited, Room No.609, Solitaire Corporate Aayakar Bhavan, Park, Building No.4, M.K. Road, Guru Nanak Marg, Mumbai-400020. Chakala, Midc S.O, Mumbai-400093. Pan/Gir No. : Aaacs5524J Appellant .. Respondent

Section 143(3)Section 21Section 244ASection 244A(1)

…t that Hon'ble Division Bench of Delhi High Court in CIT vs Indian Farmer Fertilizer Co-operative case [2016] 71 taxmann.com 37 (Delhi) held that the law declared in decision of the Supreme Court in Commissioner of Income Tax v Gujarat Fluoro Chemicals [2013] 358 ITR 291/[2014] 222 Taxman 349/42 taxmann.com 1 is binding and permits no deviation? ITA.No.2034&2035/Mum/2023 CO.No72&73/Mum/2023. M/s. Sicom Ltd. Mumbai. 2. Whether on the facts and circumstances of the case, the Ld. CIT(A) is justified in law in directing Assessing officer to allow the short grant of interest u/s 21 of the Interest Tax Act r.w.s 244…

KARSANBHAI KACHARABHAI PATEL HUF,AHMEDABAD vs. THE ITO, WARD-5(3)(1), AHMEDABAD

In the result, the ground of appeal of the assessee is allowed

ITA 183/AHD/2022[1984-85]Status: DisposedITAT Ahmedabad21 Dec 2022AY 1984-85

Bench: Shri Waseem Ahmedआयकर अपील सं./Ita No.183/Ahd/2022 िनधा"रण वष"/Asstt. Year: 1984-1985 Karsanbhai Kacharabhai Patel Huf, I.T.O. 87, Kalhar Exotica, Vs. Ward-5(3)(1), Science City Road, Ahmedabad. Sola, Ahmedabad-380060..

For Appellant: Shri Bandish Soparkar, with Shri Himanshu Shah, A.RsFor Respondent: Shri M.M. Garg, Sr. D.R

Section 143(3)Section 154Section 244ASection 80C

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.183/AHD/2022 िनधा"रण वष"/Asstt. Year: 1984-1985 Karsanbhai Kacharabhai Patel HUF, I.T.O. 87, Kalhar Exotica, Vs. Ward-5(3)(1), Science City Road, Ahmedabad. Sola, Ahmedabad-380060.. PAN: AAAHP7022B (Applicant) (Respondent) Assessee by : Shri Bandish Soparkar, with Shri Himanshu Shah, A.Rs Revenue by : Shri M.M. Garg, Sr. D.R सुनवाई क" तारीख/Date of Hearing : 01/12/2022 घोषणा क" तारीख /Date of Pronouncement: 21/12/2022 आदेश/O R D E R PER WASEEM AH…

DY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 1(4), MUMBAI vs. M/S GRASIM INDUSTRIES LIMITED (SUCCESSOR TO ADITYA BIRLA NUVO LTD), MUMBAI

In the result, the present appeal is dismissed

ITA 2115/MUM/2022[2009-10]Status: DisposedITAT Mumbai28 Oct 2022AY 2009-10

For Appellant: Shri Yogesh TharFor Respondent: Shri Ashok Kumar Kardam

Section 143(3)Section 244Section 244ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Dy. Commissioner of Income Tax, Central Circle -1(4), Mumbai, 9th Floor, 902, Pratishtha Bhavan, Old C.G.O. Bldg., (Annexe), M.K. Road, Mumbai 400020 ……………… Appellant Vs M/s Grasim Industries Limited (Successor to Aditya Birla Nuvo Ltd.), A-Wing, 2nd Floor, Aditya Birla Centre, S K Ahire Marg, Worli, Mumbai - 400030 [PAN: AAACG4464B] ……………. Respondent Appearances For the Appellant/Department : Shri Ashok Kumar Kardam For the Respondent/Assessee : Shri Yogesh Thar Shri Chaitanya Jos…

HONGKONG & SHANGHAI BANKING CORPORATIN LT,MUMBAI vs. ADIT (IT)-3(1), MUMBAI

In the result, the appeal of the assessee is dismissed

ITA 2866/MUM/2009[2002-03]Status: DisposedITAT Mumbai20 Jul 2022AY 2002-03

For Appellant: Shri Madhav KanhereFor Respondent: Smt. Neelam Shukla (DR)

Section 143(1)Section 143(3)Section 2Section 234DSection 244A

…e has relied on the Hon’ble Supreme Court in the cases of Sandvik Asia Ltd Vs CIT (280 ITR 643) and CIT Vs H.E.G. Ltd (324 ITR 331). Per contra, the Ld. DR has relied on the judgment of the Hon’ble Supreme Court in the case of CIT Vs Gujarat Fluoro Chemicals (358 ITR 291). 9. Heard both the parties. It is noted that the Hon’ble Supreme Court in the case of Sandvik Asia Ltd (supra) dealt with a case where the taxpayer received certain refunds from the Income-tax Department without interest. The interest was later released to the assessee after a substantial delay of 12-17 years. The Hon’ble Apex Court accordingly…

THE DY CIT (IT) CIR-3(2)(2), MUMBAI vs. MSM SATELLITE (SINGAPORE)PTE. LTD., MUMBAI

In the result, appeals by the Revenue, for the years under consideration, are dismissed

ITA 382/MUM/2021[2008-09]Status: DisposedITAT Mumbai09 Jun 2022AY 2008-09

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri Nitesh Joshi, AdvocateFor Respondent: Shri Milind Chavan, Sr. D.R

Section 244ASection 250

…he balance, if any towards tax components of the refund, without appreciating that such a methodology results into awarding interest on interest which has been clearly disapproved by the Hon'ble Supreme Court in the case of CIT vs. V. Gujrat Fluoro Chemicals (358 ITR 291). 2. Whether on the facts and circumstances of the case and in law, the Ld. CIT(A) is correct in narrating a hypothetical situation of granting of refund in his order to arrive at the final conclusion without realizing that such an hypothesis has never arrived as a matter of fact. 3. Whether on the facts and circumstances of the case and in law,…

THE DY CIT (INTL. TAX)-CIRCLE-3(2)(2), MUMBAI vs. MSM SATELLITE (SINGAPORE) PTE LTD., MUMBAI

In the result, appeals by the Revenue, for the years under consideration, are dismissed

ITA 381/MUM/2021[2006-07]Status: DisposedITAT Mumbai09 Jun 2022AY 2006-07

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri Nitesh Joshi, AdvocateFor Respondent: Shri Milind Chavan, Sr. D.R

Section 244ASection 250

…he balance, if any towards tax components of the refund, without appreciating that such a methodology results into awarding interest on interest which has been clearly disapproved by the Hon'ble Supreme Court in the case of CIT vs. V. Gujrat Fluoro Chemicals (358 ITR 291). 2. Whether on the facts and circumstances of the case and in law, the Ld. CIT(A) is correct in narrating a hypothetical situation of granting of refund in his order to arrive at the final conclusion without realizing that such an hypothesis has never arrived as a matter of fact. 3. Whether on the facts and circumstances of the case and in law,…

CIT v. Gujarat Fluoro Chemicals

What is CIT v. Gujarat Fluoro Chemicals authority for?

Also referred to as

Also reported as

Sections most often in play

Issues it is cited on

Judgments citing CIT v. Gujarat Fluoro Chemicals

DINESH CHAND JAIN,KANPUR vs. DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, KANPUR

DCIT, CIRCLE-3(4), MUMBAI, MUMBAI vs. UNION BANK OF INDIA, MUMBAI

THE FEDERAL BANK LTD,KOCHI vs. ACIT, , KOCHI

THE FEDERAL BANK LTD,KOCHI vs. ACIT, KOCHI

THE FEDERAL BANK LTD,KOCHI vs. ACIT, KOCHI

THE FEDERAL BANK LTD,KOCHI vs. ACIT, KOCHI

THE FEDERAL BANK LTD.,KOCHI vs. ACIT, KOCHI

M.N. RANGAMANI,CHENNAI vs. INCOME TAX OFFICER, CORPORATE WARD - 2(1), CHENNAI, CHENNAI

DEPOSIT INSURANCE AND CREDIT GUARANTEE CORPORATION,MUMBAI vs. CIT (A), NFAC, DELHI

RELIANCE INDUSTRIES LIMITED ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 3(4), MUMBAI

JCIT (OSD) CIRCLE -3(4), MUMBAI, MUMBAI vs. RELIANCE INDUSTRIES LIMITED , MUMBAI

DCIT CIRCLE -3(4), MUMBAI, MUMBAI vs. IDBI BANK LTD, MUMBAI

DCTI-3(4), , MUMBAI vs. M/S IDBI BANK LTD , MUMBAI

DCTI-3(4), , MUMBAI vs. M/S IDBI BANK LTD , MUMBAI

DCIT, CIR-3(3)(1), MUMBAI vs. SICOM LIMITED, MUMBAI CITY

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