How many judgments cite CIT v. Oriental Insurance Co. Ltd.?

77 judgments on BharatTax cite CIT v. Oriental Insurance Co. Ltd. (125 Taxmann 1094), spanning 2015 to 2025.

Which sections of the Income Tax Act does CIT v. Oriental Insurance Co. Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 201(1A), Section 37(1), Section 10, Section 115B, Section 14A.

CIT v. Oriental Insurance Co. Ltd.

125 Taxmann 1094High Court2002#1486 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.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 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 10 Section 115B Section 14A Section 1938 Section 1999

Issues it is cited on

section 24a section 35e section 269ua section 75 section 10(15)section 60 interest under section 201(1a)section 52 section 32(1)(ii)section 201(1a)commercial rights section 199

Judgments citing CIT v. Oriental Insurance Co. Ltd.

ACIT, New Delhi vs. M/S. Oriental Insurance Co. Ltd., New Delhi

In the result appeal filed by revenue stands dismissed

ITA 6025/DEL/2015[2007-08]Status: DisposedITAT Delhi27 Feb 2019AY 2007-08

Bench: Smt. Beena A Pillai & Shri Prashant Maharishiay: 2007-08

For Appellant: : Sh. Tarandeep Singh, AdvFor Respondent: Sh. J.K. Mishra, CIT, D.R

Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘D’, NEW DELHI BEFORE SMT. BEENA A PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AY: 2007-08 ACIT, Circle 2 vs. Oriental Insurance Co. Ltd. Circle 1(i/c)-LTU A/25-27, Asaf Ali Road NBCC Plaza New Delhi Pushp Vihar New Delhi 110 017 PAN: AAACT0627R (Appellant) (Respondent) Department by : Sh. J.K. Mishra, CIT, D.R. Assessee by : : Sh. Tarandeep Singh, Adv. Date of Hearing : 30/01/2019 Date of Pronouncement: 27/02/2019 ORDER PER BEENA A PILLAI, JUDICIAL MEMBER Present appeal has been filed by Revenue against order dated 17/08/…

DCIT (Ltu), New Delhi vs. M/S. the Oriental Insurance Co. Ltd., New Delhi

ITA 485/DEL/2016[2011-12]Status: DisposedITAT Delhi25 Feb 2019AY 2011-12

Bench: Hon’Ble, Shri G.D. Agrawal & Shri Kuldip Singh

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Shri Amit Katoch, Senior DR

Section 143Section 14ASection 44

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) BEFORE HON’BLE VICE PRESIDENT, SHRI G.D. AGRAWAL and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.485/Del./2016 (ASSESSMENT YEAR : 2011-12) DCIT, Circle 1, LTU, vs. The Oriental Insurance Co. Ltd., New Delhi. A – 25/27, Asaf Ali Road, New Delhi – 110 002. (PAN : AAACT0627R) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Tarandeep Singh, Advocate REVENUE BY : Shri Amit Katoch, Senior DR Date of Hearing : 31.01.2019 Date of Order : 25.02.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : The Appellant, DCIT, Circle 1, LTU, New Delhi (hereinafter…

Velvet Holdings P.Ltd, Mumbai vs. ACIT Cen Cir 31 Cen RG -7, Mumbai

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

ITA 1216/MUM/2017[2011-12]Status: DisposedITAT Mumbai15 Oct 2018AY 2011-12

Bench: Shri G.S. Pannu, Am & Shri Pawan Singh, Jm

Section 115JSection 143Section 143(3)Section 234ASection 234B

…n the cases of Motorola inc. v. DCIT [95 ITD 269 (Del.) (SB)], Sedco Fores Drilling Co. Ltd. [264 ITR 320], NGC Network Asia LLC [313 ITR 187], Summit Bhatacharya [ 300 ITR (AT) 347 (Bom)(SB)], Vijal Gopal Jindal [ITA No. 4333/Del/2009] & Emillo Ruiz Berdejo [320 ITR 190 (Bom)]. DR relied upon the cases of Devine Holdings Pvt. Ltd. 3.1.We have heard the rival submissions and perused the material before us. We find that in the case of Devine Holdings Pvt. Ltd. Hon'ble Bombay High Court has held that provisions of section 234A, 234B and 234C were applicable to the notified person also. Therefore, upholding the ord…

Late Shri Harshad S.Mehta, Mumbai vs. Asst CIT Cen Cir 4(1), Mumbai

The appeal of the assessee is allowed for statistical purposes

ITA 1844/MUM/2017[2012-13]Status: DisposedITAT Mumbai26 Sept 2018AY 2012-13

Bench: Shri Manoj Kumar Aggarwal,Am & Shri Ravish Sood, Jm

For Appellant: Shri. Dharmesh Shah, A.RFor Respondent: Shri. Dr. P. Daniel, D.R

Section 139Section 143(3)Section 144Section 147Section 148Section 234ASection 234B

…ITA NO(s). 1844/Mum/2017 & 1845/Mum/2017 1 Late Shri. Harshad S. Mehta through L/H Smt. Jyoti H. Mehta Vs. ACIT, Central Circle-4(1), Mumbai and Harshad S .Mehta through L/H Smt. Jyoti H. Mehta Vs. DCIT, Central Circle-4(1), Mumbai. IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI MANOJ KUMAR AGGARWAL,AM AND SHRI RAVISH SOOD, JM ITA No(s). 1844 & 1845/Mum/2017 (निर्धारण वषा / Assessment Year:2012-13 & 2013-14) Late Shri. Harshad S. Mehta ACIT, Central Circle-4(1), through L/H/ Smt. Jyoti H. Mumbai-400 021. बिधम/ Mehta, 32 Madhuli, Dr. Annie Vs. Besant Road, Opp. Nehru Centre, Worli, Mumbai 400 0…

Aditya Birla Retail Ltd, Mumbai vs. Pr CIT 9, Mumbai

In the result, appeal of assessee is partly allowed

ITA 3215/MUM/2015[2010-11]Status: DisposedITAT Mumbai06 Aug 2018AY 2010-11

Bench: Shri B.R. Baskaran & Shri Pawan Singh

Section 143Section 143(3)Section 14ASection 253Section 263

…on TDS is compensatory in nature, hence, an allowable expense. The ld. AR relied on the following decisions:- i) Lachmandas Mathuradas vs. CIT (254 ITR 799)(SC); ii) CIT vs. Oriental Insurance Co. Ltd. (315 ITR 102)(Kar.); iii) CIT vs. Emilio Ruiz Berdejo (320 ITR 190)(Bom.); iv) DCIT vs. Narayani Ispat Pvt.Ltd. (ITA No.2127/Kol/2014 dtd.30/08/2017); v) Oil and Natural Gas Commission (115 ITD 603)(Abd.) and vi) T.H.E. Makers (P.) Ltd. vs. ITO (14 ITR (Tribunal) 611)(Del.) 12. The DR supported the order of the ld. PCIT. 13. We have considered the rival submission of the parties and have gone through the asse…

ACIT 3(1)(2), Mumbai vs. General Insurance Corporation of India, Mumbai

In the result, appeal filed by the Revenue is treated as partly allowed

ITA 5008/MUM/2015[2011-12]Status: DisposedITAT Mumbai03 Aug 2018AY 2011-12

Bench: S/Shri B.R.Baskaran (Am) & Amarjit Singh (Jm)

Section 10Section 10(38)Section 14ASection 199Section 28Section 44

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” Bench, Mumbai Before S/Shri B.R.Baskaran (AM) & Amarjit Singh (JM) I.T.A. No. 5008/Mum/2015 (Assessment Year 2011-12) ACIT 3(1)(2) M/s. General Insurance Room No 607 Vs. Corporation of India Aayakar Bhavan 170, Suraksha, Jamshetji 6th Floor Tata Road, Churchgate M.K. Road Mumbai-400 020. Mumbai-400020. PAN : AAACG0615N (Appellant) (Respondent) Assessee by Shri Farrokh V. Irani Department by Shri Abhijit Pathankar Date of Hearing 21.6.2018 Date of Pronouncement 03.8.2018 O R D E R Per B.R. Baskaran (AM) :- The appeal filed by the Revenue is directed against the orde…

Growmore Exports Ltd, Mumbai vs. Asst CIT Cen Cir 31 Cen RG 7, Mumbai

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

ITA 1220/MUM/2017[2011-12]Status: DisposedITAT Mumbai06 Jul 2018AY 2011-12

Bench: S/Shri B.R.Baskaran (Am) & Amarjit Singh (Jm)

Section 139(5)Section 57

…upon the cases of Motorola inc. v. DCIT [95 ITD 269 (Del.(SB)], Sedco Fores Drilling Co. Ltd. [264 ITR 320],NGC Network Asia LLC [313 ITR 187] ,Summit Bhatacharya [ 300 ITR (AT) 347 (Bom)(SB)], Vijal Gopal Jindal [ITA No. 4333/Del/2009] & Emillo Ruiz Berdejo [320 ITR 190 (Bom)].DR relied upon the 3.1. We have heard the rival submissions and perused the material before us. We find that in the case of Devine Holdings Pvt. Ltd. Hon’ble Bombay High Court has held that provisions of section 234A, 234B and 234C were applicable to the notified person also. Therefore, upholding the order of the FAA to that extent, we hol…

Late Shri Harshad H. Mehta, Mumbai vs. DCIT CIT Cen Cir 23, Mumbai

The appeal stands partly allowed for statistical purposes

ITA 2476/MUM/2015[2006-07]Status: DisposedITAT Mumbai17 May 2018AY 2006-07

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.2476/Mum/2015 (िनधा"रणवष" / Assessment Year: 2006-07) Late Harshad S. Mehta Deputy Commissioner Of Income Tax Central Circle-23 [Now Acit-Cc-4(1)] Through L/H Smt. Jyoti H.Mehta बनाम/ 4Th Floor, Aaykar Bhavan 32,Madhuli Vs. M.K.Road, Mumbai -400 020 Dr.Annie Besant Road Worli,Mumbai-400 026 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abapm-1848-F (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Dharmesh Shah,Ld. ARFor Respondent: P.Daniel, Ld. DR

Section 143(3)Section 147oSection 234ASection 234B

…ed upon the cases of Motorola Inc. vs DC1T (95 LTD 269(Del)(SB). Sedco Pores Drilling Co. Ltd. (264 1TR 320), NGC Network Asia LLC (313 1TR 187). Summit Bhatacharya (300 1TR (AT) 347 (Bom)(SB), Vijay Gopal Jindal (1TA No. 4333/De1/2009) & Emillo Ruiz Berdejo (320 ITR 190(Bom). DR relied upon the cases of Divine Holdings Pvt. Ltd. 3.1 We have heard the rival submissions and perused the material before us. We find that in the case of Divine Holdings Put. Ltd..Hon'ble Bombay High Court has held that provisions of Section 234A, 2348 and 234C were applicable to the notified person also. Therefore, upholding the order…

Hitech Plast Ltd, Mumbai vs. DCIT (OSD) RG 8(1), Mumbai

ITA 4358/MUM/2016[2011-12]Status: DisposedITAT Mumbai30 Jan 2018AY 2011-12

Bench: Sh. B. R. Baskaran, Am & Sh. Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 4358/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) Dcit (Osd) Rg 8(1) Hitech Plast Ltd Aayakar Bhavan, M. K. Earlier Known As Clear Road, Mumbai-20 Mipak Packaging Solutions Ltd. बिधम/ Unit No. 201, 2Nd Floor, Vs. Welspun House, Kamala City, Senapati Bpat Marg, Lower Parel (W), Mumbai- 400013 स्थायीलेखासं./जीआइआरसं./Pan No. Aaacc4489N (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Dalpat Shah प्रत्यथीकीओरसे/Respondentby : Ms. Pooja Swaroop सुनवाईकीतारीख/ : 25.01.18 Date Of Hearing घोषणाकीतारीख / : 30.01.18 Date Of Pronouncement आदेश / O R D E R Per Sandeep Gosain: The Present Appeal Filed By The Assessee Is Against The Order Of Ld. Cit (Appeal) -16, Mumbai Dated 31.03.16 For Ay 2011-12 On The Grounds Mentioned Herein Below:-

For Appellant: Shri Dalpat ShahFor Respondent: Ms. Pooja Swaroop

Section 115JSection 143(3)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SH. B. R. BASKARAN, AM & SH. SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 4358/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) DCIT (OSD) RG 8(1) Hitech Plast Ltd Aayakar Bhavan, M. k. Earlier known as Clear Road, Mumbai-20 Mipak Packaging Solutions Ltd. बिधम/ Unit No. 201, 2nd floor, Vs. Welspun House, Kamala City, Senapati Bpat Marg, Lower parel (w), Mumbai- 400013 स्थायीलेखासं./जीआइआरसं./PAN No. AAACC4489N (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Dalpat Shah प्रत्यथीकीओरसे/Respondentby : Ms. Pooja Swaroop सुन…

Aatur Holding P.Ltd, Mumbai vs. DCIT CC 31, Mumbai

Appeal stands dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 947/MUM/2015[1992-93]Status: DisposedITAT Mumbai04 Oct 2017AY 1992-93

Bench: Shri C.N. Prasad, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Dharmesh Shah, Ld. ARFor Respondent: Dr.P.Daniel, Ld. DR

Section 144Section 234A

…upon the cases of Motorola inc. v. DCIT [95 ITD 269 (Del.(SB)], Sedco Fores Drilling Co. Ltd. [264 ITR 320],NGC Network Asia LLC [313 ITR 187] Summit Bhatacharya [ 300 ITR (AT) 347 (Bom)(SB)], Vijal Gopal Jindal [ITA No. 4333/Del/2009] & Emillo Ruiz Berdejo [320 ITR 190 (Bom)].DR relied upon the cases of Devine Holdings Pvt. Ltd. 3.1.We have heard the rival submissions and perused the material before us. We find that in the case of Devine Holdings Pvt. Ltd. Hon’ble Bombay High Court has held that provisions of section 234A, 234B and 234C were applicable to the notified person also. Therefore, upholding the order…

Aatur Holding P.Ltd, Mumbai vs. DCIT CC 31, Mumbai

Appeal stands dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1093/MUM/2015[1993-94]Status: DisposedITAT Mumbai04 Oct 2017AY 1993-94

Bench: Shri C.N. Prasad, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Dharmesh Shah, Ld. ARFor Respondent: Dr.P.Daniel, Ld. DR

Section 144Section 234A

Aatur Holding P.Ltd, Mumbai vs. DCIT CC 31, Mumbai

Appeal stands dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1092/MUM/2015[1991-92]Status: DisposedITAT Mumbai04 Oct 2017AY 1991-92

Bench: Shri C.N. Prasad, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Dharmesh Shah, Ld. ARFor Respondent: Dr.P.Daniel, Ld. DR

Section 144Section 234A

Orion Travels Pvt. Ltd., Mumbai vs. DCIT Cent. Cir. - 4(3), Cent. Range - 4, Mumbai

In the result, all the appeals of the assessees are treated as allowed for statistical purposes

ITA 1005/MUM/2017[2012-13]Status: DisposedITAT Mumbai11 Sept 2017AY 2012-13

Bench: Shri B.R. Baskaran (Am)

Section 115J

Aatur Holding P.Ltd, Mumbai vs. DCIT Cen Cir 31, Mumbai

The appeal of the assessee is partly allowed

ITA 598/MUM/2015[1992-93]Status: DisposedITAT Mumbai31 Mar 2017AY 1992-93

Bench: Shri G.S.Pannu & Shri Ravish Soodaatur Holdings Pvt. Ltd., 32, Madhuli, 3Rd Floor, A.B.Road, Worli, Mumbai 400 018 Pan: Aabca 1472C ...... Appellant Vs. The Dcit, Cen. Cir.31, Aaykar Bhavan,M.K.Road, Mumbai 400 020 .... Respondent

For Appellant: Shri Dhaval ShahFor Respondent: Shri Rajesh Kumar Yadav

Section 143(3)Section 147Section 234Section 234ASection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER Aatur Holdings Pvt. Ltd., 32, Madhuli, 3rd Floor, A.B.Road, Worli, Mumbai 400 018 PAN: AABCA 1472C ...... Appellant Vs. The DCIT, Cen. Cir.31, Aaykar Bhavan,M.K.Road, Mumbai 400 020 .... Respondent Appellant by : Shri Dhaval Shah Respondent by : Shri Rajesh Kumar Yadav Date of hearing : 22/02/2017 Date of pronouncement : 31/03/2017 ORDER PER G.S.PANNU,A.M: The captioned appeal filed by the assessee pertaining to assessment year 1992-93 is directed against an order pa…

Pallavi Holdings P.Ltd, Mumbai vs. DCIT Cei Cir 31 Now DCIT CC 4(3), Mumbai

In the result, the assessee’s appeal for A

ITA 1784/MUM/2015[2000-01]Status: DisposedITAT Mumbai01 Mar 2017AY 2000-01

Bench: Shri Jason P. Boaz & Shri Ram Lal Negim/S. Pallavi Holdings P. Ltd. Dcit, Central Circle – 31 32, Madhuli, 3Rd Floor [Now Dcit, Cc-4(3)] Vs. A.B. Road, Worli Aayakar Bhavan, M.K. Road Mumbai 400018 Mumbai 400020 Pan – Aaacp8031H Appellant Respondent

For Appellant: Shri Dharmesh ShahFor Respondent: Dr. P. Daniel

Section 139(1)Section 142(1)Section 144Section 234ASection 234B

…upon the cases of Motorola Inc. v. DCIT [95 ITD 269 (Del. (SB)], Sedco Fores Drilling Co. Ltd. [264 ITR 320], NGC Network Asia LLC [313 ITR 187], Summit Bhatacharys [300 ITR (AI) 347 (Bom) (SB), Vijal Gopal Jindal [ITA No. 4333/Del/2009 & Emillo Ruiz Berdejo [320 ITR 190 (Bom). DR relied upon the cases of Devine Holdings Pvt. Ltd. 3.1 We have heard the rival submissions and perused the material before us. We find that in the false of Devine Holdings Pvt. Ltd. Hon’ble Bombay High Court has held that provisions of section 234A, 234B and 234C were applicable to the notified person also. Therefore, upholding the orde…

Pratima H. Mehta, Mumbai vs. DCIT Cen Cir 23, Mumbai

In the result, the assessee’s appeal for A

ITA 1911/MUM/2015[2004-05]Status: DisposedITAT Mumbai08 Feb 2017AY 2004-05

Bench: Shri Jason P. Boaz & Shri Ram Lal Negismt. Pratima H. Mehta Dcit, Central Circle-23 32, Madhuli, 3Rd Floor (Now Acit, Cc-4(1)) Vs. A.B. Road, Worli 4Th Floor, Aayakar Bhavan Mumbai 400018 M.K. Road, Mumbai 400020 Pan – Abnpm8226G Appellant Respondent

For Appellant: Shri Ashwin KashinathFor Respondent: Shri Dr. P. Daniel

Section 234ASection 234B

Late Harshad S.Metha, Mumbai vs. DCIT Cen Cir 23, Mumbai

In the result, assesses's appeal is partly allowed for statistical purposes

ITA 1731/MUM/2015[2002-03]Status: DisposedITAT Mumbai07 Feb 2017AY 2002-03

Bench: Shri Amit Shukla () & Shri Ashwani Taneja ()

Section 10(33)Section 143(3)Section 234ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “H”, MUMBAI BEFORE SHRI AMIT SHUKLA (JUDICIAL MEMBER) AND SHRI ASHWANI TANEJA (ACCOUNTANT MEMBER) I.T.A. No.1731/Mum/2015 (Assessment Year: 2002-03) Late Harshad S Mehta Vs The ACIT, Cent.Cir.4(1), Through L/H Jyoti H Mehta Mumbai 32, Madhuli, Dr Annie Besant Road Worli, Mumbai 18 PAN : AABAT4497N (Appellant) (Respondent) Appellant by Shri Dharmesh Shah Respondent by Dr P Daniel Date of hearing : 17-01-2017 Date of order : 07 -02-2017 O R D E R Per ASHWANI TANEJA, AM: This appeal has been filed against the order of the Commissioner of Income-tax (Appeals…

Sudhir S. Mehta, Mumbai vs. DCIT CC 23, Mumbai

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

ITA 2452/MUM/2014[1995-96]Status: DisposedITAT Mumbai18 Nov 2016AY 1995-96

Bench: Shri D. Karunakara Rao & Shri C.N. Prasad

For Appellant: Shri Ashwin KashinathFor Respondent: Dr. P. Danial

Section 234A

…upon the cases of Motorola inc. v. DCIT [95 ITD 269 (Del.(SB)], Sedco Fores Drilling Co. Ltd. [264 ITR 320],NGC Network Asia LLC [313 ITR 187] ,Summit Bhatacharya [ 300 ITR (AT) 347 (Bom)(SB)], Vijal Gopal Jindal [ITA No.4333/Del/2009] & Emillo Ruiz Berdejo [320 ITR 190 (Bom)].DR relied upon the cases of Devine Holdings Pvt. Ltd. 3.1.We have heard the rival submissions and perused the material before us. We find that in the case of Devine Holdings Pvt. Ltd. Hon'ble Bombay High Court has held that provisions of section 234A, 234B and 234C were applicable to the notified person also. Therefore, upholding the order…

Pratima H. Mehta, Mumbai vs. ACIT, CC- 2 [(Now ACIT, CC-4(1)], Mumbai

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

ITA 1652/MUM/2015[2010-11]Status: DisposedITAT Mumbai11 Nov 2016AY 2010-11

Bench: Shri B.R.Baskaran & Shri Pawan Singh

Section 234Section 234ASection 234BSection 253Section 254(1)

…upon the cases of Motorola inc. v. DCIT [95 lID 269 (Del.(SB)], Sedco Fores Drilling Co. Ltd. [264 ITR 320],NGC Network Asia LLC [313 ITR 187] ,Summit Bhatacharya [ 300 ITR (AI) 347 (Bom)(SB)], Vijal Gopal Jindal [ITA No. 4333/Del/2009] & Emillo Ruiz Berdejo [320 ITR 190 (Bom)].DR relied upon the cases of Devine Holdings Pvt. Ltd. 3.1.We have heard the rival submissions and perused the material before us.We find that in the case of Devine Holdings Pvt. Ltd. Hon'ble Bombay High Court has held that provisions of section 234A, 234B and 234C were applicable to the notified person also. Therefore, upholding the order…

Control Risks India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 979/DEL/2015[2010-11]Status: DisposedITAT Delhi27 Sept 2016AY 2010-11

Bench: Smt Diva Singh & Sh.Prashant Maharishi

Section 143(3)Section 144CSection 92C

…r on account of interest on late deposit of TDS was compensatory in nature. The same was not in the nature of. penalty for said default. Reliance in this regard is placed on the decision of Karnataka High Court in the case of CIT v Oriental Insurance Co. Ltd: 315 ITR 102, wherein, it has been held that interest paid under section 201(1A) of the Act for late deposit of TDS is compensatory to government treasury and not penal in nature. It is further submitted that the interest partakes the character of principal in respect of which the same is paid. The amount of TDS, being part of a particular payment is allowabl…