Karanvir Singh Gossal v. CIT

349 ITR 692Supreme Court of India2012#619 most cited

What is Karanvir Singh Gossal v. CIT authority for?

The Supreme Court's decision establishes principles or grounds for seeking a waiver of mandatory interest levied under Sections 234A, 234B, and 234C of the Income Tax Act, 1961.

158

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

Karanvir Singh Gossal · interest waiver · section 234A · section 234B · section 234C · waiver of interest · mandatory interest · Income Tax Act · Supreme Court

Sections most often in play

Section 234BSection 234ASection 234CSection 143(3)Section 250Section 144Section 143(2)Section 153A

Issues it is cited on

interest under section 234amistake apparent on recordsection 234section 23section 234asection 154interest u/s 234achildsection 153dsatisfaction notesection 15section 153c

Judgments citing Karanvir Singh Gossal v. CIT

Scott Edil Pharmacia Ltd., Chandigarh vs. Asstt. Commissioner of Income Tax, Central Circle-1, Chandigarh

ITA 835/CHANDI/2023[2012-13]Status: DisposedITAT Chandigarh06 Nov 2024AY 2012-13

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Shri Balram Krishan, Chandigarh vs. Asstt. Commissioner of Income Tax, Central Circle-1, Chandigarh

ITA 739/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh06 Nov 2024AY 2018-19

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Shri Balram Krishan, Chandigarh vs. Asstt. Commissioner of Income Tax, Central Circle-1, Chandigarh

ITA 738/CHANDI/2023[2017-18]Status: DisposedITAT Chandigarh06 Nov 2024AY 2017-18

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Shri Balram Krishan, Chandigarh vs. Asstt. Commissioner of Income Tax, Central Circle-1, Chandigarh

ITA 737/CHANDI/2023[2016-17]Status: DisposedITAT Chandigarh06 Nov 2024AY 2016-17

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Shri Balram Krishan, Chandigarh vs. Asstt. Commissioner of Income Tax, Central Circle-1, Chandigarh

ITA 736/CHANDI/2023[2015-16]Status: DisposedITAT Chandigarh06 Nov 2024AY 2015-16

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Shri Balram Krishan, Chandigarh vs. Asstt. Commissioner of Income Tax, Central Circle-1, Chandigarh

ITA 735/CHANDI/2023[2014-15]Status: DisposedITAT Chandigarh06 Nov 2024AY 2014-15

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Shri Balram Krishan, Chandigarh vs. Asstt. Commissioner of Income Tax, Central Circle-1, Chandigarh

ITA 734/CHANDI/2023[2013-14]Status: DisposedITAT Chandigarh06 Nov 2024AY 2013-14

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Shri Balram Krishan, Chandigarh vs. Asstt. Commissioner of Income Tax, Central Circle-1, Chandigarh

ITA 733/CHANDI/2023[2012-13]Status: DisposedITAT Chandigarh06 Nov 2024AY 2012-13

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Shri Sanjeev Kumar, Chandigarh vs. ACIT-CC-1, Chandigarh

ITA 590/CHANDI/2023[2012-13]Status: DisposedITAT Chandigarh06 Nov 2024AY 2012-13

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Sanjeev Aggarwal, Chandigarh vs. Asstt. Commissioner of Income Tax, Central Circle-1, Chandigarh

ITA 589/CHANDI/2023[2017-18]Status: DisposedITAT Chandigarh06 Nov 2024AY 2017-18

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Sanjeev Aggarwal, Chandigarh vs. Asstt. Commissioner of Income Tax, Central Circle-1, Chandigarh

ITA 588/CHANDI/2023[2016-17]Status: DisposedITAT Chandigarh06 Nov 2024AY 2016-17

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Sanjeev Aggarwal, Chandigarh vs. Asstt. Commissioner of Income Tax, Central Circle-1, Chandigarh

ITA 587/CHANDI/2023[2015-16]Status: DisposedITAT Chandigarh06 Nov 2024AY 2015-16

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Sanjeev Aggarwal, Chandigarh vs. Asstt. Commissioner of Income Tax, Central Circle-1, Chandigarh

ITA 586/CHANDI/2023[2014-15]Status: DisposedITAT Chandigarh06 Nov 2024AY 2014-15

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Sanjeev Aggarwal, Chandigarh vs. Asstt. Commissioner of Income Tax, Central Circle-1, Chandigarh

ITA 585/CHANDI/2023[2013-14]Status: DisposedITAT Chandigarh06 Nov 2024AY 2013-14

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Maxport India Pvt. Ltd., Chandigarh vs. Asstt. Commissioner of Income Tax, Chandigarh

ITA 581/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh06 Nov 2024AY 2018-19

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Maxport India Pvt. Ltd., Chandigarh vs. Asstt. Commissioner of Income Tax, Chandigarh

ITA 580/CHANDI/2023[2017-18]Status: DisposedITAT Chandigarh06 Nov 2024AY 2017-18

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Maxport India Pvt. Ltd., Chandigarh vs. Asstt. Commissioner of Income Tax, Central Circle-, Chandigarh

ITA 578/CHANDI/2023[AY 2016-17]Status: DisposedITAT Chandigarh06 Nov 2024

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Maxport India Pvt. Ltd., Chandigarh vs. Asst. Commissioner Income Tax, Central Circle-1, Chandigarh

ITA 577/CHANDI/2023[2015-16]Status: DisposedITAT Chandigarh06 Nov 2024AY 2015-16

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Maxport India Pvt. Ltd., Chandigarh vs. Asstt. Commissioner of Income Tax, Central Circle-1, Chandigarh.

ITA 576/CHANDI/2023[2014-15]Status: DisposedITAT Chandigarh06 Nov 2024AY 2014-15

Bench: SHRI. SANJAY GARG (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 154Section 234A

…of rectification order 3 passed under section 154 of the Act. The Ld. DR, however has stated that the issue is squarely covered against the assessee by the decision of the Hon’ble Supreme Court in the case of Karanvir Singh Gossal Vs. CIT and another (2012) 349 ITR 692 (SC) wherein, the Hon’ble Supreme Court while further relying upon the Five Judges Bench decision of the Hon’ble Supreme Court in the case of Anjum M.H. Ghaswala & Ors, (2001) 252 ITR 1 has held that the levy of interest under section 234A, 234B and 234C is mandatory in nature. 4.1 In view of aforesaid settled position of law, the Ld. AO was jus…

Nandaleke Harindra Shetty, Bengaluru vs. Income Tax Officer, Ward-1(2)(2), Bengaluru

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

ITA 1247/BANG/2024[2017-18]Status: DisposedITAT Bangalore30 Oct 2024AY 2017-18

Bench: Shri George George K & Shri Chandra Poojariassessment Year : 2017-18 Shri. Nandaleke Harindra Shetty, Vs. Ito, 950 3Rd A Cross, 9Th Hrbr Layout, Ward – 1(2)(2), 1St Block, Kalyanangar, Bangalore. Bangalore – 560 043. Pan : Afqps 8668 K Appellant Respondent Assessee By : Shri. Narendra Sharma, Advocate Revenue By : Shri. Ganesh R Gale, Standing Counsel For Department. Date Of Hearing : 24.10.2024 Date Of Pronouncement : 30.10.2024

For Appellant: Shri. Narendra Sharma, AdvocateFor Respondent: Shri. Ganesh R Gale, Standing Counsel for Department
Section 115BSection 142(1)Section 143(2)Section 250Section 69A

…ng the year from the known, available and explainable sources, on the facts and circumstances of the case. 8. Without prejudice, to the right to seek waiver as per the parity of reasoning of the decision of the Hon’ble Apex Court in the case of Karanvir Singh 349 ITR 692, the Appellant denies himself liable to be charged to interest under section 234 B of the Income Tax Act on the facts and circumstances of the case. The appellant contends that the levy of interest under section 234 B of the Act is also bad in law as the period, rate, quantum and method of calculation adopted by the learned assessing officer on w…