CIT v. HEG Ltd.

324 ITR 331Supreme Court of India2010#1807 most cited

What is CIT v. HEG Ltd. authority for?

Under Section 244A, the "amount due" for a refund includes both the principal tax and the interest accrued thereon up to the date the refund is granted. If the revenue fails to pay the full amount of refund, it is liable to pay further interest on the outstanding balance of this total refund, which does not constitute "interest on interest".

63

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2012 to 2026.

Also referred to as

CIT v HEG Ltd · 324 ITR 331 · Section 244A · interest on refund · interest on interest · Section 244A(1) · calculation of interest · unpaid refund balance · accrued interest · Income Tax Act · Supreme Court

Also reported as

189 Taxmann 335

Sections most often in play

Section 244ASection 154Section 143(3)Section 244A(1A)Section 147Section 243Section 244Section 244(1A)

Issues it is cited on

section 140a(1)interest on interestsection 244a(1)section 140ainterest on refundsection 244section 243section 244asection 140advance taxsection 24section 206c

Judgments citing CIT v. HEG Ltd.

Maruti Suzuki India Ltd., New Delhi vs. JCIT (OSD), New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the revenue are dismissed

ITA 468/DEL/2014[1994-95]Status: DisposedITAT Delhi31 Aug 2020AY 1994-95

Bench: Sh. Amit Shukladr. B. R. R. Kumar(E-Court Module) Ita No. 2553/Del/2013 : Asstt. Year : 1999-00 Maruti Suzuki India Ltd., Vs Commissioner Of Income Tax Plot No. 1, Nelson Mandela Road, (Appeals)-Ix, Income Tax Vasant Kunj, New Delhi-110070 Office, Laxmi Nagar, New Delhi (Appellant) (Respondent) Pan No. Aaacm0829Q Ita No. 2641/Del/2013 : Asstt. Year : 1999-00 Dcit, Vs Maruti Suzuki India Ltd., Circle-6(1), Plot No. 1, Nelson Mandela Road, New Delhi Vasant Kunj, New Delhi-110070 (Appellant) (Respondent) Pan No. Aaacm0829Q Ita No. 468/Del/2014 : Asstt. Year : 1994-95 Maruti Suzuki India Ltd., Vs Jcit(Osd), Plot No. 1, Nelson Mandela Road, Circle-6(1), Vasant Kunj, New Delhi-110070 New Delhi (Appellant) (Respondent) Pan No. Aaacm0829Q

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 143(1)Section 244ASection 244A(1)Section 244A(1)(a)Section 244A(3)Section 254

…dia Ltd. amendment Act 1987. He also argued that based on the Circular of the CBDT No. 549 dated 31.10.1989, the assessee is eligible for the interest on the refund due. He further relied on the judgments of the Hon’ble Supreme Court in the case of CIT Vs HEG 324 ITR 331 and CIT Vs Chola Mandalam Investment and Finance Company 294 ITR 438. Relying on the various case laws, he argued that there is statutory liability on the revenue to pay the interest on general principles to pay the interest on sums wrongfully retained. 14. On the other hand, the ld. DR vehemently argued that the provisions of Section 244A(1)(a)…

DCIT, New Delhi vs. M/S Maruti Suzuki India Ltd., New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the revenue are dismissed

ITA 2641/DEL/2013[1999-00]Status: DisposedITAT Delhi31 Aug 2020AY 1999-00

Bench: Sh. Amit Shukladr. B. R. R. Kumar(E-Court Module) Ita No. 2553/Del/2013 : Asstt. Year : 1999-00 Maruti Suzuki India Ltd., Vs Commissioner Of Income Tax Plot No. 1, Nelson Mandela Road, (Appeals)-Ix, Income Tax Vasant Kunj, New Delhi-110070 Office, Laxmi Nagar, New Delhi (Appellant) (Respondent) Pan No. Aaacm0829Q Ita No. 2641/Del/2013 : Asstt. Year : 1999-00 Dcit, Vs Maruti Suzuki India Ltd., Circle-6(1), Plot No. 1, Nelson Mandela Road, New Delhi Vasant Kunj, New Delhi-110070 (Appellant) (Respondent) Pan No. Aaacm0829Q Ita No. 468/Del/2014 : Asstt. Year : 1994-95 Maruti Suzuki India Ltd., Vs Jcit(Osd), Plot No. 1, Nelson Mandela Road, Circle-6(1), Vasant Kunj, New Delhi-110070 New Delhi (Appellant) (Respondent) Pan No. Aaacm0829Q

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 143(1)Section 244ASection 244A(1)Section 244A(1)(a)Section 244A(3)Section 254

…dia Ltd. amendment Act 1987. He also argued that based on the Circular of the CBDT No. 549 dated 31.10.1989, the assessee is eligible for the interest on the refund due. He further relied on the judgments of the Hon’ble Supreme Court in the case of CIT Vs HEG 324 ITR 331 and CIT Vs Chola Mandalam Investment and Finance Company 294 ITR 438. Relying on the various case laws, he argued that there is statutory liability on the revenue to pay the interest on general principles to pay the interest on sums wrongfully retained. 14. On the other hand, the ld. DR vehemently argued that the provisions of Section 244A(1)(a)…

Maruti Suzuki India Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the revenue are dismissed

ITA 2553/DEL/2013[1999-00]Status: DisposedITAT Delhi31 Aug 2020AY 1999-00

Bench: Sh. Amit Shukladr. B. R. R. Kumar(E-Court Module) Ita No. 2553/Del/2013 : Asstt. Year : 1999-00 Maruti Suzuki India Ltd., Vs Commissioner Of Income Tax Plot No. 1, Nelson Mandela Road, (Appeals)-Ix, Income Tax Vasant Kunj, New Delhi-110070 Office, Laxmi Nagar, New Delhi (Appellant) (Respondent) Pan No. Aaacm0829Q Ita No. 2641/Del/2013 : Asstt. Year : 1999-00 Dcit, Vs Maruti Suzuki India Ltd., Circle-6(1), Plot No. 1, Nelson Mandela Road, New Delhi Vasant Kunj, New Delhi-110070 (Appellant) (Respondent) Pan No. Aaacm0829Q Ita No. 468/Del/2014 : Asstt. Year : 1994-95 Maruti Suzuki India Ltd., Vs Jcit(Osd), Plot No. 1, Nelson Mandela Road, Circle-6(1), Vasant Kunj, New Delhi-110070 New Delhi (Appellant) (Respondent) Pan No. Aaacm0829Q

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 143(1)Section 244ASection 244A(1)Section 244A(1)(a)Section 244A(3)Section 254

…dia Ltd. amendment Act 1987. He also argued that based on the Circular of the CBDT No. 549 dated 31.10.1989, the assessee is eligible for the interest on the refund due. He further relied on the judgments of the Hon’ble Supreme Court in the case of CIT Vs HEG 324 ITR 331 and CIT Vs Chola Mandalam Investment and Finance Company 294 ITR 438. Relying on the various case laws, he argued that there is statutory liability on the revenue to pay the interest on general principles to pay the interest on sums wrongfully retained. 14. On the other hand, the ld. DR vehemently argued that the provisions of Section 244A(1)(a)…

Pr. Commissioner of Income Tax Shimla vs. M/S Ambuja Darla Kashlog Mangoo

ITA/23/2019HC Himachal Pradesh25 Nov 2019

Bench: HONOURABLE THE CHIEF JUSTICE L. NARAYANA SWAMY,HON'BLE MS. JUSTICE JYOTSNA REWAL DUA

Section 143Section 154Section 244Section 244A(2)

…IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA ITA No. 23 of 2019 Date of decision: 25.11.2019 _____________________________________________________ Pr. Commissioner of Income Tax …..Appellant Versus M/s Ambuja Darla Kashlog Mangoo Transport Co-operative Society …Respondent ________________________________________________________ Coram: The Hon’ble Mr. Justice L. Narayana Swamy, Chief Justice The Hon’ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1 __________________________________________________ For the Appellant. : M…

M/S Dcm Shriiram Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 5221/DEL/2016[2005-06]Status: DisposedITAT Delhi30 Oct 2019AY 2005-06

Bench: Ms. Sushma Chowla & Dr. B.R.R.Kumarआयकर अपील सं आयकर अपील सं. / Ita Nos. 5221 & 5222/Del/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" / Assessment Years: 2005-06 & 2009-10 िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" Dcm Shriram Ltd., 5Th Floor, Kanchenjunga Building, 18, Barakhamba Road, New Delhi-110001. …...........अपीलाथ"/Appellant Pan-Aaacd0097R Vs Dcit, Circle-7(1), …………. ू"यथ" / Respondent C.R.Building, New Delhi.

For Appellant: Sh. Pradeep Dinodia, CAFor Respondent: Ms. Ashima Neb, Sr.DR
Section 115JSection 154Section 240

…aforesaid interest on total refund of Rs.2,14,65,400/- from June, 2010 to 20.07.2015. In this regard, our attention was drawn to section 244A(1)(b) of the Act. He further placed reliance on the decision of Hon’ble Apex Court in the cases of HEG Ltd. [2010] 324 ITR 331 (SC) and K.Lakshmanya & Co. vs CIT [2017] 399 ITR 657 (SC). He stated that the decision in the case of K.Lakshmanya & Co. vs CIT (supra) is dated 01.11.2017 on the issue. Referring to the order of the CIT(A), he pointed out that the reliance was placed by him on the order of Hon’ble Delhi High Court in the case of CIT vs Indian Farmer Fertiliz…

M/S Dcm Shriiram Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 5222/DEL/2016[2009-10]Status: DisposedITAT Delhi30 Oct 2019AY 2009-10

Bench: Ms. Sushma Chowla & Dr. B.R.R.Kumarआयकर अपील सं आयकर अपील सं. / Ita Nos. 5221 & 5222/Del/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" / Assessment Years: 2005-06 & 2009-10 िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" Dcm Shriram Ltd., 5Th Floor, Kanchenjunga Building, 18, Barakhamba Road, New Delhi-110001. …...........अपीलाथ"/Appellant Pan-Aaacd0097R Vs Dcit, Circle-7(1), …………. ू"यथ" / Respondent C.R.Building, New Delhi.

For Appellant: Sh. Pradeep Dinodia, CAFor Respondent: Ms. Ashima Neb, Sr.DR
Section 115JSection 154Section 240

…aforesaid interest on total refund of Rs.2,14,65,400/- from June, 2010 to 20.07.2015. In this regard, our attention was drawn to section 244A(1)(b) of the Act. He further placed reliance on the decision of Hon’ble Apex Court in the cases of HEG Ltd. [2010] 324 ITR 331 (SC) and K.Lakshmanya & Co. vs CIT [2017] 399 ITR 657 (SC). He stated that the decision in the case of K.Lakshmanya & Co. vs CIT (supra) is dated 01.11.2017 on the issue. Referring to the order of the CIT(A), he pointed out that the reliance was placed by him on the order of Hon’ble Delhi High Court in the case of CIT vs Indian Farmer Fertiliz…

DCIT 2(2)(1), Mumbai vs. State Bank of India, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 5910/MUM/2017[2008-09]Status: DisposedITAT Mumbai19 Jun 2019AY 2008-09

Bench: Shri Pawan Singh, Jm & Shri M. Balaganesh, Am Acit-2(2)(1) Vs. M/S. State Bank Of India Room No.545, 5Th Floor Frt Department, 3Rd Floor Aayakar Bhavan Corporate Centre, State M.K.Road Bank Bhawan, Madam Cama Churchgate, Road, Nariman Point Mumbai – 400 020 Mumbai – 400 021 Pan/Gir No.Aaacs8577K (Appellant) .. (Respondent)

Section 140ASection 143(3)Section 244A

…interest on the balance amount due from the department to the assessee, on a particular date, does not amount to payment of interest on interest. Their lordships, taking support from the judgment of Hon'ble Supreme Court in the case of CIT v. HEG Ltd. [2010] 324 ITR 331/189 Taxman 335, observed as under: '14. Matter was taken by the Revenue before the Supreme Court in the case of HEG Limited and the SLP was granted and civil appeal was registered. The Supreme Court thereupon answered the question against the Revenue in the following words:- Therefore, this is not a case where the assessee is claiming compound in…

DCIT 2(2)(1), Mumbai vs. State Bank of India, Mumbai

In the result, both the appeals of the revenue are dismissed

ITA 5908/MUM/2017[2001-02]Status: DisposedITAT Mumbai19 Jun 2019AY 2001-02

Bench: Shri Pawan Singh, Jm & Shri M.Balaganesh, Am

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

…interest on the balance amount due from the department to the assessee, on a particular date, does not amount to payment of interest on interest. Their lordships, taking support from the judgment of Hon'ble Supreme Court in the case of CIT v. HEG Ltd. [2010] 324 ITR 331/189 Taxman 335, observed as under: '14. Matter was taken by the Revenue before the Supreme Court in the case of HEG Limited and the SLP was granted and civil appeal was registered. The Supreme Court thereupon answered the question against the Revenue in the following words:- appeals filed by the Department. The next question which we are required…

The Peerless General Finance & Investment Co. Ltd., Kolkata vs. DCIT, Circle - 3(1), Kolkata

In the result, the appeal of the revenue is partly allowed

ITA 1427/KOL/2017[1990-1991]Status: DisposedITAT Kolkata28 Sept 2018AY 1990-1991
Section 244Section 244ASection 250

…interest on the balance amount due from the department to the assessee, on a particular date, does not amount to payment of interest on interest. Their lordships, taking support from the judgment of Hon'ble Supreme Court in the case of CIT v. HEG Ltd. [2010] 324 ITR 331/189 Taxman 335, observed as under: '14. Matter was taken by the Revenue before the Supreme Court in the case of HEG Limited and the SLP was granted and civil appeal was registered. The Supreme Court thereupon answered the question against the Revenue in the following words:- Therefore, this is not a case where the assessee is claiming compound in…

Small Industires Development Bank of India, Mumbai vs. DCIT Cir 3(3), Mumbai

The appeal of the assessee is allowed

ITA 3699/MUM/2012[2002-03]Status: DisposedITAT Mumbai30 May 2018AY 2002-03

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2002-03 M/S. Small Industries Dcit, Development Bank Of India Central Circle-3(3), बनाम/ Sidbi, 4Th Floor, Corporate Mumbai Vs. Accounts Dept., Msme Development Centre, C-11, G Block, Bandra Kurla Complex, Bandra (E), Mumbai 400 051, ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aabcs3480N "नधा"रती क" ओर से / Assessee By Shri Gaurav Kabra Shri Manjunath Swamy-Dr राज"व क" ओर से / Revenue By 30/05/2018 सुनवाई क" तार"ख / Date Of Hearing : 30/05/2018 आदेश क" तार"ख /Date Of Order:

Section 143(3)Section 244A

…cisions :- i) M/s. Novartis India Limited vs ACIT, ITA No. 1249 of 2010 dated 18.3.2011 (Mumbai ITAT) ii) Deutsche Bank A.G vs DDIT, ITA No. 3791 of 2010 dated 10.4.2013 (Mumbai ITAT) iii) CIT vs Pfizer Limited, 191 ITR 626 (Bombay) HC iv) CIT vs H.E.G. Ltd., 324 ITR 331 (2010) SC 6. On the other hand, the ld. CIT-DR appearing for the Revenue has defended the order of the CIT(A) by reiterating the reasoning contained therein, which we have already noted in 6 Small Industries Development Bank of India the above paras and is not being repeated for the sake of brevity. Apart therefrom, the ld. CIT-DR pointed out tha…

DCIT Cir 2(2)(1), Mumbai vs. State Bank of Saurashtra, Mumbai

In the result, the appeal of Revenue is dismissed

ITA 5336/MUM/2015[1999-00]Status: DisposedITAT Mumbai20 Nov 2017AY 1999-00

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm

Section 143(3)Section 154Section 244ASection 88E

…interest on the balance amount due from the department to the assessee, on a particular date, does not amount to payment of interest on interest. Their lordships, taking support from the judgment of Hon'ble Supreme Court in the case of CIT v. HEG Ltd. [2010] 324 ITR 331/189 Taxman 335, observed as under: '14. Matter was taken by the Revenue before the Supreme Court in the case of HEG Limited and the SLP was granted and civil appeal was registered. The Supreme Court thereupon answered the question against the Revenue in the following words:- Therefore, this is not a case where the assessee is claiming compound in…

S.R. Batliboi & Co. LLP, Kolkata vs. DCIT, Circle - 22, Kolkata

In the result, for statistical purpose, the appeal of assessee is 11

ITA 264/KOL/2016[2006-07]Status: DisposedITAT Kolkata08 Nov 2017AY 2006-07

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Year:2006-07 S.R Batliboi & Commission. Llp Dy. Commissioner बनाम / (A Limited Liability Partnership With Of Income Tax, V/S. Llp Identity No. Aab-4294) Circle-22, Kolkata Successor To S.R. Batliboi & Commission. A Partnership Firm Effective 1St April 2013) 22, Camac Street, Kokata-16 [Pan No.Achfs 9180 N] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Debobrate Ghosh, Fca अपीलाथ" क" ओर से/By Appellant Shri Arindama Bhattacharjee, Dr ""यथ" क" ओर से/By Respondent 04-10-2017 सुनवाई क" तार"ख/Date Of Hearing 08 -11-2017 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per Waseem Ahmed:- This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-6, Kolkata Dated 31.12.2015. Assessment Was Framed By Acit, Circle-54, Kolkata U/S 154 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Vide His Order Dated 06.08.2013 For Assessment Year 2006-07. The Grounds Raised By The Assessee Per Its Appeal Are As Under:- “1. The Learned Commission Of Income Tax (Appeals)-6 [“Cit(A)” For Short]Has Erred On Facts & In Law In Treating The Sum Of Rs.3,20,046 Granted As Interest U/S/. 244A & Included In The Amount Refunded On 28-7-2011 As Refund Out Of Taxes Paid; 2. The Learned Cit(A) Has Erred On Facts & In La In Not Directing The Learned Ao To Compute Interest Allowable Under Section 244A In Accordance With The Express

Section 154Section 244ASection 244A(3)Section 251

…आयकर अपील"य अधीकरण, "यायपीठ – “D” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D” KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member Assessment Year:2006-07 S.R Batliboi & Commission. LLP Dy. Commissioner बनाम / (a limited liability Partnership with of Income Tax, V/s. LLP identity No. AAB-4294) Circle-22, Kolkata successor to S.R. Batliboi & Commission. A partnership firm effective 1st April 2013) 22, Camac Street, Kokata-16 [PAN NO.ACHFS 9180 N] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Debobrate Ghosh, FCA अपीलाथ" क" ओर से/By Appellant Shri…

DCIT Cir 2(1)(1), Mumbai vs. State Bank of Saurashtra, Mumbai

In the result, the appeal of Revenue is dismissed

ITA 99/MUM/2016[2008-09]Status: DisposedITAT Mumbai27 Oct 2017AY 2008-09

Bench: Sri P.K. Bansal, Vp & Sri Mahavir Singh, Jm The Deputy Commissioner State Bank Of Saurashtra Of Income Tax, Circle- (Now Merged With Sbi) 2(2)(1), Mumbai Financial Reporting & Office Of The Dcit-2(2)(1) Taxation Department 3 Rd Vs. Floor, Corporate Centre, State Bank Bhavan Madam Cama Road, Nariman Point, Mumbai-400 021 Appellant .. Respondent Pan No.Aaccs9880R

For Appellant: C Naresh, ARFor Respondent: MN Swamy, DR
Section 143(3)Section 154Section 244ASection 88E

…interest on the balance amount due from the department to the assessee, on a particular date, does not amount to payment of interest on interest. Their lordships, taking support from the judgment of Hon'ble Supreme Court in the case of CIT v. HEG Ltd. [2010] 324 ITR 331/189 Taxman 335, observed as under: 7 State Bank of Saurashtra (A.Y:08-09) '14. Matter was taken by the Revenue before the Supreme Court in the case of HEG Limited and the SLP was granted and civil appeal was registered. The Supreme Court thereupon answered the question against the Revenue in the following words:- Therefore, this is not a case w…

Torrent Pharmaceuticals Ltd., Ahmedabad vs. The ACIT, (OSD), Circle-8, Ahmedabad

In the result, appeal of the assessee is partly allowed

ITA 3052/AHD/2013[1995-96]Status: DisposedITAT Ahmedabad16 Oct 2017AY 1995-96

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasadआयकर अपील सं./I.T.A. No.3052/Ahd/2013 ("नधा"रण वष" / Assessment Year : 1995-96) Torrent Pharmaceuticals Ltd. The Acit (Osd) बनाम/ Torrent House Circle-8 Vs. Nr. Dinesh Hall Ahmedabad Asrham Road, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaact 5456 A .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant By : Shri S.N. Soparkar & Shri Parin Shah, Ars ""यथ" क" ओर से/Respondent By : Shri Mudit Nagapl, Sr.Dr

For Appellant: Shri S.N. Soparkar and Shri Parin Shah, ARsFor Respondent: Shri Mudit Nagapl, Sr.DR

…unsel for the assessee submitted that the assessee is entitled in law for compensation for such wrongful withholding of tax beyond period permissible in statue. The assessee referred to the decision of Hon’ble Apex Court in the case of CIT vs. HEG Ltd. (2010) 324 ITR 331(SC) and Hon’ble Gujarat High Court in the case of Gujarat Flourochemicals Ltd. vs. CIT (2015) 377 ITR 307 (Guj.) for the proposition that by not refunding the substantial amount of excess tax the revenue is liable to compensate the assessee. 7. The Ld.DR strongly defended the action of the Revenue and submitted that the assessee is entitled to i…

Small Industries Developers Bank of India, Mumbai vs. DCIT Cir 3(3), Mumbai

In the result, appeal of the assessee is allowed, as above

ITA 3707/MUM/2012[2003-04]Status: DisposedITAT Mumbai15 Sept 2017AY 2003-04

Bench: Shri G.S. Pannu & Shri Pawan Singh: A.Y : 2003-04

For Appellant: Shri Arvind SondeFor Respondent: Shri Sanjay Bahadur, CIT-DR
Section 143(3)Section 244A

…isions :- i) M/s. Novartis India Limited vs ACIT, ITA No. 1249 of 2010 dated 18.3.2011 (Mumbai ITAT) ii) Deutsche Bank A.G vs DDIT, ITA No. 3791 of 2010 dated 10.4.2013 (Mumbai ITAT) iii) CIT vs Pfizer Limited, 191 ITR 626 (Bombay) HC iv) CIT vs H.E.G. Ltd., 324 ITR 331 (2010) SC 6. On the other hand, the ld. CIT-DR appearing for the Revenue has defended the order of the CIT(A) by reiterating the reasoning contained therein, which we have already noted in the above paras and is not 5 SIDBI being repeated for the sake of brevity. Apart therefrom, the ld. CIT-DR pointed out that after the issuance of refund vou…

DCIT, Udupi vs. M/S Syndicate Bank, Manipal

In the result, the appeals filed by the revenue are dismissed

ITA 1188/BANG/2016[1984-85]Status: DisposedITAT Bangalore02 May 2017AY 1984-85

Bench: Shri Inturi Rama Rao & Shri Sudhanshu Srivastava

For Appellant: Shri Nataraj, DCIT & Shri SiddappajiFor Respondent: Shri S.Ananthan & Smt.Lalitha R, CAs
Section 244A(1)Section 244A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL CIRCUIT BENCH AT MANGALORE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA Nos.1188 to 1194/Bang/2016 (Asst.years: 1984-85, 1987-88, 1990-91, 1998-99, & 2004-05 to 2006-07) Deputy Commissioner of Income-tax, Circle 1, Udupi. ... Appellant Vs. Syndicate Bank, Central Accounts Department, Tax Cell, Head Office, Manipal. ... Respondent PAN: AACCS 4699 E Appellant by : Shri Nataraj, DCIT & Shri Siddappaji, Addl.CIT (DRs) Respondent by : Shri S.Ananthan & Smt.Lalitha R, CAs Date of hearing : 31/01/2017 Date of pronouncement…

Union Bank of India, Mumbai vs. ACIT Ltu, Mumbai

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

ITA 7589/MUM/2014[2008-09]Status: DisposedITAT Mumbai11 Aug 2016AY 2008-09

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2008-09 Union Bank Of India, Acit Ltu, Central Accounts 29Th Floor, World बनाम/ Department, Vi Floor, 239 Trade Centre, Cuff Vs. Vidhan Bhavan Marg, Parade Nariman Point Mumbai -400 021 Mumbai-400005 (Revenue) (Respondent ) P.A. No.Aaacu0564G Assessee By Shri C. Naresh (Ar) Revenue By Shri G.M. Doss (Dr)

Section 140ASection 143(3)Section 244A

…followed for adjustment of the pact refund granted to the appellant when there is a tax refund and interest refund due to the appellant. The contention of the Appellant is that: In terms of sec 244A, interest is payable on any sum to be 4 Union Bank of India (324 ITR 331). Further, when part refund is granted, the same is to be first adjusted against the interest refund due and thereafter against the tax refund due as is done in the case of payment of tax made u/s 140A. Reliance is placed on the decision of Delhi High Court in the case of India Trade Promotion Organisation vs CIT (361 ITR 646). The AO over looked…

D.C.I.T Cir - 3, Kolkata. vs. M/S the Peerless General Finance & Investment Co Ltd, Kolkata

In the result, the appeals by the Revenue are dismissed

ITA 479/KOL/2013[1993-1994]Status: DisposedITAT Kolkata02 Mar 2016AY 1993-1994

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am ]

For Appellant: Shri Sanjit Das, JCIT, Sr.DRFor Respondent: Shri S.K.Tulsiyan, Advocate
Section 244ASection 271(1)Section 271(1)(c)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘A’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM ] ITA Nos.479&480/Kol/2013 Assessment Years : 1993-94 & 1994-95 D.C.I.T., Cir-3, , -versus- M/s. The Peerless General Finance Kolkata & Investment Co.Ltd.Kolkata (PAN:AABCT3043L) (Appellant) (Respondent) For the Appellant: Shri Sanjit Das, JCIT, Sr.DR For the Respondent: Shri S.K.Tulsiyan, Advocate Date of Hearing : 02.02.2016. Date of Pronouncement : 02.03.2016. ORDER PER N.V.VASUDEVAN, JM: These are appeals by the Revenue against two orders both dated 13.12.2012 of CIT(A)-I Kolkata rela…

Jagdish Chandra Malhotra, New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 5651/DEL/2013[2008-09]Status: DisposedITAT Delhi14 Jan 2016AY 2008-09

Bench: Shri I.C. Sudhir & Shri L.P. Sahuasstt.Year: 2008-09

For Appellant: Shri Nagesh Kumar Bahl, CAFor Respondent: Shri K.K. Jaiswal, Sr. DR
Section 143(1)Section 154Section 201Section 234CSection 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’ NEW DELHI BEFORE SHRI I.C. SUDHIR, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER Asstt.Year: 2008-09 Shri Jagdish Chandra Malhotra, vs DCIT, C/o Nagesh Bahl & Co., CA Circle-6(1), 21/25, Moti Nagar, New Delhi. New Delhi. (PAN: AAIPM9318D) (Appellant) (Respondent) Appellant by: Shri Nagesh Kumar Bahl, CA Respondent by : Shri K.K. Jaiswal, Sr. DR Date of Hearing: 19.11.015 Date of pronouncement: 14.01.2016 O R D E R PER L.P. SAHU, A.M. This appeal by the assessee has been filed against the order of the CIT(A)-IX, New Delhi dated 26.8.2013 on the fol…

DCIT vs. M/S Syndicate Bank

In the result, the revenue’s appeal is dismissed

ITA 1700/BANG/2013[1990-91]Status: DisposedITAT Bangalore30 Jun 2015AY 1990-91

Bench: Smt. P. Madhavi Devi & Shri Abraham P George

For Appellant: Shri Farhat Hussain Qureshi, CIT(DR)For Respondent: Smt. Lalitha Rameswaran
Section 115J

…a) was on sec.214 and not on sec.244A of the Act. He therefore submitted that the said judgment may not be applicable to the facts of the case before us. However, he relied upon the judgment of the Hon’ble Supreme Court in the case of CIT vs. HEG Ltd., (2010) 324 ITR 331 (SC) wherein it was held that the meaning of the words “refund of any amount becomes due to the assessee” in sec.244A includes the interest component u/s 244A. A copy of the said order is filed before us which has been followed by the co-ordinate bench of the Tribunal at Mumbai in the case of Bank of India and Central Bank of India in ITA Nos.544…