JCIT v. Rolta India Ltd.

330 ITR 470Supreme Court of India2011#2640 most cited

What is JCIT v. Rolta India Ltd. authority for?

Interest under sections 234B and 234C is leviable for failure to pay advance tax, even when the income tax is ultimately computed under Minimum Alternate Tax (MAT) provisions, specifically sections 115JA or 115JB. This ruling clarified the law, overturning previous interpretations.

44

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2012 to 2025.

Also referred to as

JCIT v. Rolta India Ltd. · Rolta India Ltd. 330 ITR 470 · section 234B · section 234C · advance tax interest · Minimum Alternate Tax · MAT · section 115JA · section 115JB · interest on MAT liability

Sections most often in play

Section 115JBSection 143(3)Section 153ASection 234BSection 234CSection 37(1)Section 115JSection 115JA
Read the full judgment

Issues it is cited on

section 207minimum alternate taxsection 211section 115jasection 153a(1)(a)scheme of arrangementsettlement applicationinterest free advancesadditional depreciationsection 234csection 21interest u/s 234b

Judgments citing JCIT v. Rolta India Ltd.

The Commissioner of Income Tax vs. M/S Bommidala Brothers Limited

ITTA/431/2005HC Telangana21 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

D.C.I.T CC - Xiii, Kolkata. vs. M/S Jai Balaji Sponge Ltd., Kolkata

In the result, appeal of revenue is dismissed

ITA 275/KOL/2013[2006-07]Status: DisposedITAT Kolkata15 Dec 2015AY 2006-07

Bench: Shri Mahavir Singh, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri Sanjay Mukherjee, JCIT, Sr. DRFor Respondent: Shri A. K. Tulsiyan, FCA
Section 115JSection 143(3)Section 234BSection 260A

…ivil) No.4522/2011 before Hon'ble Supreme Court which inter-alia restored the matter in the file of CIT(A) to examine the question of shortfall, if any, in payment of Advance Tax on the basis of the judgement in the case of Rolta India Ltd. reported in (2011) 330 ITR 470 (SC). 4. We find that the assessee company filed return of income on 13.11.2006 declaring a loss of Rs.17,60,786/-. The assessment was completed u/s 143(3) on 13.06.2008 determining total income of Rs.2,49,680/-. However, tax was charged on book profit which was determined at Rs.40,91,46,563/- u/s 115JB of the Act. We further find that in arrivin…

The Commissioner of Income Tax vs. M/S Ibm India Ltd

The Appeal is partly allowed

ITA/130/2007HC Karnataka10 Apr 2013

Bench: B.MANOHAR,N.KUMAR

Section 115JSection 234Section 234BSection 260Section 4

…e Revenue and against the assessee. 11. The fourth substantial question of law is regarding payment of interest under Section 234B. The Supreme Court in the case of JOINT COMMISSIONER OF INCOME TAX –vs- ROLTA INDIA LIMITED reported in (2011) 330 ITR 470 dealing with an identical issue held the pre-requisite condition for applicability of Section 234B is that the assessee is liable to pay tax under Section 208 and the expression “assessed tax” is defined to mean the tax on the total income determined under Section 143(1) or under Section 143(3) as reduced by the amount of tax deducted or c…

The Commissioner of Income Tax - III vs. M/s. Suven Pharmaceuticals Limited

ITTA/677/2006HC Telangana21 Mar 2012