CIT v. Oriental Insurance Co. Ltd.

125 Taxmann 1094High Court2002#1487 most cited

What is CIT v. Oriental Insurance Co. Ltd. authority for?

Interest levied under Section 201(1A) for delayed remittance of Tax Deducted at Source (TDS) is compensatory in nature, not penal. It is a distinct provision for delayed remittance, similar to interest paid by Revenue on refunds.

77

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Oriental Insurance Co. Ltd. · Section 201(1A) · interest on delayed TDS · interest not penal · compensatory interest · late payment of tax deducted at source · nature of interest · Karnataka High Court · 320 ITR 190

Also reported as

320 ITR 190

Sections most often in play

Section 143(3)Section 201(1A)Section 37(1)Section 10Section 115BSection 14ASection 1938Section 1999

Issues it is cited on

section 24asection 35esection 269uasection 75section 10(15)section 60interest under section 201(1a)section 52section 32(1)(ii)section 201(1a)commercial rightssection 199

Judgments citing CIT v. Oriental Insurance Co. Ltd.

KAPIL TANEJA,JAIPUR vs. ACIT CIRCLE 3, JAIPUR

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

ITA 13/JPR/2025[2016-17]Status: DisposedITAT Jaipur07 Mar 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Tarun Mittal, C.AFor Respondent: Mrs. Swapnil Parihar, JCIT-DR
Section 142(1)Section 143(2)Section 143(3)Section 68

…ty and therefore, the same is compensatory in nature on this aspect of the matter. The issue is decided in favor of the assessee of assessee by the Karnataka High Court judgment in the case of COMMISSIONER OF INCOME TAX & ANR. vs. ORIENTAL INSURANCE CO. LTD. [315 ITR 102], wherein Honourabe High court held that interest for late payment of TDS is not in penal nature by observing as follows: “7. In the Mittal Steel case (supra), the proviso to s. 201 was under consideration. The said proviso empowers levy of penalty if the TDS deduction is not effected for any valid reason. However, s.201(1A) is a distinct provis…

IVTL INFOVIEW TECHNOLOGIES PVT. LTD.,CHENNAI vs. DCIT, CORPORATE CIRCLE-II(2), CHENNAI

In the result, appeal filed by the assessee stands allowed

ITA 2916/CHNY/2024[2015-16]Status: DisposedITAT Chennai30 Jan 2025AY 2015-16

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita No.2916/Chny/2024 (िनधा"रणवष" / Assessment Year: 2015-2016) Ivtl Infoview Technologies Vs. The Deputy Commissioner Of Private Limited, Income Tax, No.2/319, 3F, Corporate Circle Ii(2) Vishranthi Melaram Towers, Chennai 600 034. Oggiam Thoraipakkam, Chennai 600 097. [Pan: Aaaci 7550A] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Ms. S. Vidhya, C.A., ""यथ" क" ओर से /Respondent By : Ms. Pushpa Hemachand, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 22.01.2025 घोषणा क" तार"ख /Date Of Pronouncement : 30.01.2025 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Ms. S. Vidhya, C.AFor Respondent: Ms. Pushpa Hemachand, JCIT
Section 143(3)Section 2(24)(x)Section 36(1)Section 36(1)(va)

…n that view of the matter, the appeal is allowed and question Nos. 1 and 2 are answered in favour of the assessee and against the revenue. No order as to costs’. 9. The Hon’ble Karnataka High Court judgment in the case of CIT vs. Oriental Insurance Co. Ltd. [315 ITR 102], wherein the Hon’ble High Court held that interest for late payment of TDS is not in penal nature by observing as under: “7. In the Mittal Steel case (supra), the proviso to s. 201 was under consideration. The said proviso empowers levy of penalty if the TDS deduction is not effected for any valid reason. However, s.201(1A) is a distinct provis…

EASTERN CARGO CARRIERS (INDIA) PRIVATE LIMITED,MUMBAI, MAHARASHTRA, INDIA vs. THE ASSESSMENT UNIT, INCOME TAX DEPARTMENT

In the result, the appeal of the In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 4610/MUM/2023[2021-2022]Status: DisposedITAT Mumbai20 Dec 2024AY 2021-2022

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2021-22 M/S Eastern Cargo Carriers (India) The Assessment Unit, Income Tax Pvt. Ltd., Department, Vs. Unit No. 26, Adarsh Ind. Estates, Aaykar Bhavan, M.K. Road, Sahar Road, Andheri East, Mumbai-400020. Mumbai-400099. Pan No. Aaace 1520 E Appellant Respondent

For Appellant: Mr. Niraj Sheth a/wFor Respondent: Mr. Hemanshu Joshi, Sr. DR
Section 40A(2)(a)

…at the payment of interest u/s 201 (1A) has been held that the payment of interest u/s 201 (1A) is not a penalty. Further, the ass Further, the assessee has also stated the decision of essee has also stated the decision of CIT versus Oriental insurance Co Ltd 315 ITR 102 (Karnataka) wherein insurance Co Ltd 315 ITR 102 (Karnataka) wherein insurance Co Ltd 315 ITR 102 (Karnataka) wherein also it has been stated that it is not a penalty. Another decision stated also it has been stated that it is not a penalty. Another decision stated is Bennett Coleman & Co Ltd versus ITO Bennett Coleman & Co Ltd versus ITO 157 ITR…

ASSISTANT COMMISSIONER OF INCOME TAX, MUMBAI vs. HDFC LIFE INSURANCE COMPANY LIMITED, MUMBAI

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

ITA 2716/MUM/2023[2019-20]Status: DisposedITAT Mumbai29 Oct 2024AY 2019-20

Bench: Shri Amarjit Singhshri Sandeep Singh Karhailacit – 1(1)(1) 597, Aayakar Bhavan, Mk Road, Mumbai Maharashtra–400020……………. Appellant

For Appellant: Shri Ms. Aarti VissanjiFor Respondent: Shri Manoj Kumar Sinha, Sr. AR
Section 10Section 144Section 250Section 28Section 44

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ACIT – 1(1)(1) 597, Aayakar Bhavan, MK Road, Mumbai Maharashtra–400020……………. Appellant v/s HDFC Life Insurance Company Ltd., 13th Floor, Lodha Excelus Apollo Mills Compound N.M Joshi Marg, Jacob Circle, Mumbai – 400011. Maharashtra - 400011 PAN: AAACH8755L……………. Respondent CO.No. 22/MUM/2024 (Assessment Year :2019–20) HDFC Life Insurance Company Ltd., 13th Floor, Lodha Excelus Apollo Mills Compound N.M Joshi Marg, Jacob Circle, Mumbai – 400011. ……………. Cross Objector M…

EXPAT ENGINEERING INDIA LIMITED,BENGALURU vs. ACIT, CIRCLE-2(1)(2), BENGALURU

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 34/BANG/2023[2014-15]Status: DisposedITAT Bangalore09 Nov 2023AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2014-15

For Appellant: Shri Ravi Shankar, A.RFor Respondent: Shri Parithivel, D.R
Section 143Section 250

…ITA No.34/Bang/2023 M/s. Expat Engineering India Limited, Bengaluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2014-15 M/s. Expat Engineering India Ltd. Regd. Office Carlton Towers, A Wing, 3rd Floor, Unit No.301-3-314 ACIT No.1 Old Airport Road Vs. Circle-2(1)(2) Bangalore 560 008 Bangalore PAN NO : AABCE9003D APPELLANT RESPONDENT Appellant by : Shri Ravi Shankar, A.R. Respondent by : Shri Parithivel, D.R. Date of Hearing : 31.10.2023 Date of Pronouncement : 09.11.2023 O R D E R PER CHAN…

ACIT-1(1)(1), MUMBAI vs. HDFC LIFE INUSRANCE COMPANY LIMITED , MUMBAI

In the result, the appeal by the revenue as well as the Cross objection of the assessee for the A

ITA 1848/MUM/2023[2018-2019]Status: DisposedITAT Mumbai01 Nov 2023AY 2018-2019

Bench: Shri Amit Shukla () & Ms. Padmavathy S. ()

Section 10Section 14ASection 44

…1 ITsA1775 & 1848/Mum/2023 HDFC Life Insurance Co Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”,MUMBAI BEFORE SHRI AMIT SHUKLA (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.1775/Mum/2023 - A.Y. 2017-18 I.T.A. No.1848/Mum/2023 - A.Y. 2018-19 ACIT-1(1)(1), 579, Aayakar Bhavan vs HDFC Life Insurance Company Limited, 13th Floor, Lodha Excelus, M.K. Road, Mumbai-400 020 Apollo Mills Compound, Joshi Marg, Mahalaxmi, Mumbai-400 011 PAN : AAACH8755L APPELLANT RESPONDENT C.O. Nos.75 & 76/Mum/2023 (Arising out of I.T.A. Nos.1775 & 1848/Mum/2023) (Assessment years, 2017-18 & 2018-19) H…

ACIT 1(1)(1), MUMBAI vs. M/S HDFC STANDARD LIFE INSURANCE CO. LTD (NOW KNOWN AS HDFC LIFE INSURANCE CO LTD.), MUMBAI

In the result, the appeal by the revenue as well as the Cross objection of the assessee for the A

ITA 1775/MUM/2023[2017-18]Status: DisposedITAT Mumbai01 Nov 2023AY 2017-18

Bench: Shri Amit Shukla () & Ms. Padmavathy S. ()

Section 10Section 14ASection 44

…1 ITsA1775 & 1848/Mum/2023 HDFC Life Insurance Co Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”,MUMBAI BEFORE SHRI AMIT SHUKLA (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.1775/Mum/2023 - A.Y. 2017-18 I.T.A. No.1848/Mum/2023 - A.Y. 2018-19 ACIT-1(1)(1), 579, Aayakar Bhavan vs HDFC Life Insurance Company Limited, 13th Floor, Lodha Excelus, M.K. Road, Mumbai-400 020 Apollo Mills Compound, Joshi Marg, Mahalaxmi, Mumbai-400 011 PAN : AAACH8755L APPELLANT RESPONDENT C.O. Nos.75 & 76/Mum/2023 (Arising out of I.T.A. Nos.1775 & 1848/Mum/2023) (Assessment years, 2017-18 & 2018-19) H…

DCIT (LTU), NEW DELHI vs. M/S. THE ORIENTAL INSURANCE CO. LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 6281/DEL/2016[2012-13]Status: DisposedITAT Delhi26 Sept 2023AY 2012-13

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: Sh. Trandeep Singh, AdvFor Respondent: Sh. H. K. Choudhary, CIT-DR
Section 10(38)Section 14ASection 44

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 6281/Del/2016 : Asstt. Year : 2012-13 DCIT (LTU), Vs M/s The Oriental Insurance Company, Circle-1, A-25/27, Asaf Ali Road, New Delhi New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AAACT0627R ITA No. 6134/Del/2016 : Asstt. Year : 2012-13 M/s The Oriental Insurance Company, Vs DCIT, A-25/27, Asaf Ali Road, LTU, New Delhi-110002 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACT0627R Assessee by : Sh. Trandeep Singh, Adv. Revenue by : Sh. H. K. Choudhary, CIT-DR Date…

M/S THE ORIENTAL INSURANCE CO. LTD.,,NEW DELHI vs. DCIT (LTU), NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 6134/DEL/2016[2012-13]Status: DisposedITAT Delhi26 Sept 2023AY 2012-13

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: Sh. Trandeep Singh, AdvFor Respondent: Sh. H. K. Choudhary, CIT-DR
Section 10(38)Section 14ASection 44

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 6281/Del/2016 : Asstt. Year : 2012-13 DCIT (LTU), Vs M/s The Oriental Insurance Company, Circle-1, A-25/27, Asaf Ali Road, New Delhi New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AAACT0627R ITA No. 6134/Del/2016 : Asstt. Year : 2012-13 M/s The Oriental Insurance Company, Vs DCIT, A-25/27, Asaf Ali Road, LTU, New Delhi-110002 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACT0627R Assessee by : Sh. Trandeep Singh, Adv. Revenue by : Sh. H. K. Choudhary, CIT-DR Date…

SHREE CEMENT LIMITED,BEAWAR vs. DEPUTY COMMISSIONER OF INCOME TAX, AJMER

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

ITA 152/JPR/2023[2014-15]Status: DisposedITAT Jaipur07 Aug 2023AY 2014-15

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Vijay Shah, CAFor Respondent: Shri Arvind Kumar, CIT
Section 115JSection 250Section 32(1)(ii)Section 80Section 80I

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 152/JP/2023 fu/kZkj.k o"kZ@Assessment Year : 2014-15. cuke Shree Cement Limited, Deputy Commissioner of Vs. Bangur Nagar, Admin Block, Income-tax, Circle -2, Post box No. 33, Masuda Road, Ajmer. Beawar. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AACCS 8796 G vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 14…

THE ORIENTAL INSURANCE CO. LTD.,NEW DELHI vs. DCIT, CIRCLE- 1, LTU, NEW DELHI

ITA 1952/DEL/2018[2013-14]Status: DisposedITAT Delhi29 May 2023AY 2013-14

Bench: Sh. Anil Chaturvedi & Sh.Anubhav Sharmaita No. 1952/Del/2018, A.Y. 2013-14 M/S. The Oriental Insurance Co. Vs. Dcit, Ltd. Circle-1, Ltu, A-25/27, Asaf Ali Road, New Delhi New Delhi- 110002 Pan :Aaact0627R

Section 10(38)Section 111ASection 115JSection 143(3)Section 14ASection 32

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH.ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 1952/Del/2018, A.Y. 2013-14 M/s. The Oriental Insurance Co. Vs. DCIT, Ltd. Circle-1, LTU, A-25/27, Asaf Ali Road, New Delhi New Delhi- 110002 PAN :AAACT0627R ITA No. 1750/Del/2018, A.Y. 2013-14 DCIT, Vs. M/s. The Oriental Insurance Circle-1, LTU, Co. Ltd. New Delhi A-25/27, Asaf Ali Road, New Delhi- 110002 PAN :AAACT0627R Appellant Respondent Assessee by Sh. Taran Deep Singh, Adv. Revenue by Sh. Sujit Kumar, CIT DR Date of hearing: 17.05.2023 Date of…

DCIT, CIRCLE- 1, LTU, NEW DELHI vs. THE ORIENTAL INSURANCE CO. LTD., NEW DELHI

ITA 1750/DEL/2018[2013-14]Status: DisposedITAT Delhi29 May 2023AY 2013-14

Bench: Sh. Anil Chaturvedi & Sh.Anubhav Sharmaita No. 1952/Del/2018, A.Y. 2013-14 M/S. The Oriental Insurance Co. Vs. Dcit, Ltd. Circle-1, Ltu, A-25/27, Asaf Ali Road, New Delhi New Delhi- 110002 Pan :Aaact0627R

Section 10(38)Section 111ASection 115JSection 143(3)Section 14ASection 32

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH.ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 1952/Del/2018, A.Y. 2013-14 M/s. The Oriental Insurance Co. Vs. DCIT, Ltd. Circle-1, LTU, A-25/27, Asaf Ali Road, New Delhi New Delhi- 110002 PAN :AAACT0627R ITA No. 1750/Del/2018, A.Y. 2013-14 DCIT, Vs. M/s. The Oriental Insurance Circle-1, LTU, Co. Ltd. New Delhi A-25/27, Asaf Ali Road, New Delhi- 110002 PAN :AAACT0627R Appellant Respondent Assessee by Sh. Taran Deep Singh, Adv. Revenue by Sh. Sujit Kumar, CIT DR Date of hearing: 17.05.2023 Date of…

EXPAT ENGINEERING INDIA LIMITED,BENGALURU vs. ACIT, CIRCLE-2(1)(2), BENGALURU

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1139/BANG/2022[2016-17]Status: HeardITAT Bangalore30 Mar 2023AY 2016-17

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am

For Appellant: Sri.Ravishankar S.V., AdvocateFor Respondent: Sri.Gudimella VP Pavan Kumar, JCIT-DR
Section 143(2)Section 143(3)Section 201Section 250Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri George George K, JM & Shri Laxmi Prasad Sahu, AM ITA No.1139/Bang/2022 : Asst.Year 2016-2017 M/s.Expat Engineering India Ltd. The Assistant Commissioner No.1, 3rd Floor, A-Wing of Income-tax, Circle 2(1)(2) v. Carlton Towers, HAL 2nd Stage Bangalore. Old Airport Road Bangalore – 560 008. PAN : AABCE9003D. (Appellant) (Respondent) Appellant by : Sri.Ravishankar S.V., Advocate Respondent by : Sri.Gudimella VP Pavan Kumar, JCIT-DR Date of Pronouncement : 30.03.2023 Date of Hearing : 30.03.2023 O R D E R Per George George K, JM : This…

M/S.LAN MARK SHOPS(INDIA) P. LTD,COCHIN vs. THE ACIT, COCHIN

The appeal stands partly allowed

ITA 182/COCH/2021[2014-15]Status: DisposedITAT Cochin30 Nov 2022AY 2014-15

Bench: Hon’Ble Shri Satbeer Singh Godara, J.M & Hon’Ble Shri Manoj Kumar Aggarwal, A.M

For Appellant: Shri Radesh L. Bhat (CA) – Ld. ARFor Respondent: Smt. J.M. Jamuna Devi (Addl.CIT)-Ld. DR
Section 143(3)Section 201Section 36(1)(va)Section 36(1)(vii)

…is disallowance of interest of Rs.26,449/- as paid by the assessee u/s 201(1A) on account of late deposit of TDS. We find that this issue stand decided in assessee’s favor by the decision of Hon’ble Karnataka High Court in CIT vs. Oriental Insurance Co. Ltd. (315 ITR 102) which has held that such interest is not penal in nature. Respectfully following the same, we delete the impugned disallowance. 4. The last ground urged in the appeal is disallowance of provision for advances for Rs.4,30,325/-. Before lower authorities, the assessee has submitted that the provision has been reduced from advances and only net amo…

M/S KARNATAKA EMTA COAL MINES LIMITED ,BANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), BANGALORE

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2139/BANG/2018[2014-15]Status: DisposedITAT Bangalore14 Nov 2022AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…s in this regard. ITA Nos.2135 to 2139/Bang/2018 M/s. Karnataka EMTA Coal Mines Ltd., Bangalore Page 46 of 55 17.2 The ld. AR placed reliance on the judgement of Hon’ble Karnataka High Court in the case of CIT Bangalore vs Oriental Insurance Co. Ltd. [2009] 315 ITR 102 (Karnataka) wherein held as under: “7. In the Mittal Steel Ltd.'s case (supra), the proviso to section 201 was under consideration. The said proviso empowers levy of penalty if the TDS deduction is not effected for any valid reason. However, section 201(1A) is a distinct provision to levy interest for delayed remittance. It is in the practice of…

M/S KARNATAKA EMTA COAL MINES LIMITED ,BANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), BANGALORE

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2138/BANG/2018[2013-14]Status: DisposedITAT Bangalore14 Nov 2022AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…s in this regard. ITA Nos.2135 to 2139/Bang/2018 M/s. Karnataka EMTA Coal Mines Ltd., Bangalore Page 46 of 55 17.2 The ld. AR placed reliance on the judgement of Hon’ble Karnataka High Court in the case of CIT Bangalore vs Oriental Insurance Co. Ltd. [2009] 315 ITR 102 (Karnataka) wherein held as under: “7. In the Mittal Steel Ltd.'s case (supra), the proviso to section 201 was under consideration. The said proviso empowers levy of penalty if the TDS deduction is not effected for any valid reason. However, section 201(1A) is a distinct provision to levy interest for delayed remittance. It is in the practice of…

M/S KARNATAKA EMTA COAL MINES LIMITED ,BANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), BANGALORE

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2137/BANG/2018[2012-13]Status: DisposedITAT Bangalore14 Nov 2022AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…s in this regard. ITA Nos.2135 to 2139/Bang/2018 M/s. Karnataka EMTA Coal Mines Ltd., Bangalore Page 46 of 55 17.2 The ld. AR placed reliance on the judgement of Hon’ble Karnataka High Court in the case of CIT Bangalore vs Oriental Insurance Co. Ltd. [2009] 315 ITR 102 (Karnataka) wherein held as under: “7. In the Mittal Steel Ltd.'s case (supra), the proviso to section 201 was under consideration. The said proviso empowers levy of penalty if the TDS deduction is not effected for any valid reason. However, section 201(1A) is a distinct provision to levy interest for delayed remittance. It is in the practice of…

M/S KARNATAKA EMTA COAL MINES LIMITED ,BANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), BANGALORE

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2136/BANG/2018[2011-12]Status: DisposedITAT Bangalore14 Nov 2022AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…s in this regard. ITA Nos.2135 to 2139/Bang/2018 M/s. Karnataka EMTA Coal Mines Ltd., Bangalore Page 46 of 55 17.2 The ld. AR placed reliance on the judgement of Hon’ble Karnataka High Court in the case of CIT Bangalore vs Oriental Insurance Co. Ltd. [2009] 315 ITR 102 (Karnataka) wherein held as under: “7. In the Mittal Steel Ltd.'s case (supra), the proviso to section 201 was under consideration. The said proviso empowers levy of penalty if the TDS deduction is not effected for any valid reason. However, section 201(1A) is a distinct provision to levy interest for delayed remittance. It is in the practice of…

M/S KARNATAKA EMTA COAL MINES LIMITED ,BANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), BANGALORE

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2135/BANG/2018[2010-11]Status: DisposedITAT Bangalore14 Nov 2022AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…s in this regard. ITA Nos.2135 to 2139/Bang/2018 M/s. Karnataka EMTA Coal Mines Ltd., Bangalore Page 46 of 55 17.2 The ld. AR placed reliance on the judgement of Hon’ble Karnataka High Court in the case of CIT Bangalore vs Oriental Insurance Co. Ltd. [2009] 315 ITR 102 (Karnataka) wherein held as under: “7. In the Mittal Steel Ltd.'s case (supra), the proviso to section 201 was under consideration. The said proviso empowers levy of penalty if the TDS deduction is not effected for any valid reason. However, section 201(1A) is a distinct provision to levy interest for delayed remittance. It is in the practice of…

TRINITY INFRAVENTURES LIMITED,HYDERABAD vs. ASSISTANT COMMISSIONER OF INCOME TAX ,CENTRAL CIRCLE-3(2), HYDERABAD

In the result, appeal of the assessee is allowed

ITA 403/HYD/2021[2017-18]Status: DisposedITAT Hyderabad25 Aug 2022AY 2017-18

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Ms. R. Helen Ruby Jesindha, DR
Section 132Section 143(3)Section 153ASection 37Section 37(1)

…आयकर अपीलीय अिधकरण, हैदराबाद पीठ म" IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 403/Hyd/2021 (िनधा"रण वष" / Assessment Year: 2017-18 ) M/s. Trinity Infraventures Vs. Asst. Commissioner of Limited, Income Tax, New Delhi Central Circle-3(2), [PAN No. AABCG1937G] Hyderabad अपीलाथ" / Appellant "" यथ" / Respondent िनधा""रती "ारा/Assessee by: Shri P. Murali Mohan Rao, AR राज" व "ारा/Revenue by: Ms. R. Helen Ruby Jesindha, DR सुनवाई की तारीख/Date of hearing: 17/08/2022 घोषणा की ता…

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