CIT v. Pranoy Roy

309 ITR 231Supreme Court of India2009#2816 most cited

What is CIT v. Pranoy Roy authority for?

Interest under Section 234A, being compensatory, is not leviable on self-assessment tax paid before the due date for filing the return of income. It ceases once the tax liability is fully discharged, as there is no basis to levy interest for any subsequent period.

42

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2010 to 2025.

Also referred to as

CIT v. Pranoy Roy · Pranoy Roy SC · Section 234A interest · compensatory interest · self-assessment tax · tax paid before due date · Section 139(1) · CBDT Circular 2/2015 · interest for delay in filing return · discharge of tax liability

Also reported as

179 Taxmann 53

Sections most often in play

Section 234BSection 139(1)Section 143(1)Section 153ASection 234ASection 132(4)Section 132B(1)Section 234B(2A)

Issues it is cited on

compensatory interestsection 140asection 243section 89section 262section 2(40)section 115jaasection 208section 210section 140section 10(1)section 90a

Judgments citing CIT v. Pranoy Roy

Sri Suresh Sharma vs. The Asst Commissioner

Appeal stands disposed of

ITA/272/2015HC Karnataka21 Jan 2016

Bench: Taking Notice Of Self Assessment Payment Under Section 140A Of The Act On The Pretext That The Entire Tax In Accordance With The Declared Income Was Not Paid By Way Of Self Assessment Tax Before The Due Date Of Filing The Return?

Section 140ASection 143Section 154Section 234ASection 234BSection 234CSection 260

…ed income was not paid by way of self assessment tax before the due date of filing the return? [b] Whether the Tribunal was justified in not appreciating that the ratio 3 down by the Hon’ble Apex Court in the case of CIT vs. Pranoy Roy [(2009) 309 ITR 231] cited before it while interpreting that the entire payment of tax was required to have been discharged before the due date of filing the return in order to justify the appropriation of tax before levy of interest under Section 234A of the Act? [c] Whether the interpretation as made by the Tribunal was justified in light of the Supre…

The Commissioner of Income tax vs. M/s. ragamayee bAr AND Restaurant

The appeals stand dismissed

ITTA/203/2010HC Telangana30 Nov 2010

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Section 132BSection 234BSection 234D

…HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR (1) D.B. Income Tax Appeal No. 203 / 2010 C I T Jaipur ----Appellant Versus Rajendra Prasad Mittal ----Respondent Connected With (2) D.B. Income Tax Appeal No. 205 / 2010 C I T Jaipur ----Appellant Versus Rajendra Prasad Mittal ----Respondent (3) D.B. Income Tax Appeal No. 210 / 2010 C I T Jaipur…