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“advance tax”

Chapter XVII - Collection & Recovery (Advance tax)Chapter XVII-CSection 2(1) / Chapter XVII-C / ITR Schedule IT1,785 judgments

The decision most relied on for advance tax is Bajaj Tempo Ltd. v. CIT (196 ITR 188), cited in 289 judgments on BharatTax.

Leading authorities on advance tax

Bajaj Tempo Ltd. v. CIT
196 ITR 188 · 1992 · Supreme Court
289
citing judgments

Provisions in taxing statutes that grant incentives, concessions, or exemptions for promoting economic growth and industrialization must be interpreted liberally and purposively. Any restrictions placed on such provisions should also be construed reasonably to advance their objective, not frustrate it.

DIT v. GE Packaged Power Inc.
373 ITR 65 · 2015 · High Court
199
citing judgments

Interest under section 234B for default in payment of advance tax is not leviable when the entire income is subject to tax deduction at source under section 195, as no advance tax liability arises for the assessee in such circumstances.

Sreenivas Charitable Trust v. Dy. CIT
280 ITR 357 · 2006 · High Court
182
citing judgments

The expression "sufficient cause" for condoning delay in filing appeals must receive a liberal and purposive construction. This approach aims to advance substantial justice, which is of paramount importance.

Pradip Kumar Malhotra v. CIT
338 ITR 538 · 2011 · High Court
152
citing judgments

Section 2(22)(e) of the Income Tax Act, which addresses deemed dividends, does not apply to loans or advances provided by a company to its shareholders if these transactions occur in the normal course of business, are driven by business expediency, or are made in consideration of a benefit conferred upon the company by the shareholder. Conversely, gratuitous loans or advances given to shareholders fall within the purview of this section.

DIT v. NGC Network Asia LLC
313 ITR 187 · 2009 · High Court
144
citing judgments

Where a duty is cast on the payer to deduct and pay tax at source under Section 195, the payee-assessee cannot be levied interest under Section 234B for failure to pay advance tax if the payer defaults on its TDS obligation. This principle may also extend to interest under Section 234C.

Topman Exports v. CIT
342 ITR 49 · 2012 · Supreme Court
121
citing judgments

Export incentives, such as DEPB (Duty Entitlement Pass Book) and advance license benefits, constitute income taxable on an accrual basis under Section 28 of the Income-tax Act. Profit arising on the transfer of DEPB is not eligible for deduction under Section 80HHC.

CIT v. Creative Dyeing & Printing Pvt. Ltd.
318 ITR 476 · 2009 · High Court
119
citing judgments

Genuine trade advances or amounts advanced for bona fide business transactions, driven by commercial expediency, do not fall within the definition of deemed dividend under section 2(22)(e) of the Income-tax Act.

CIT v. Raj Kumar
318 ITR 462 · 2009 · High Court
119
citing judgments

Genuine trade advances made by a company in the ordinary course of business to a shareholder do not fall within the definition of deemed dividend under Section 2(22)(e) of the Income-tax Act.

Judgments citing advance tax

Nariman Point Association, Mumbai vs. ITO Exemption-2(1), Mumbai

In the result, both appeals by the assessee are dismissed

ITA 6160/MUM/2024[2022-23]Status: DisposedITAT Mumbai16 Jun 2025AY 2022-23

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhail

For Appellant: Shri Ketan VajaniFor Respondent: Shri Pravin Salunkhe, Sr.DR
Section 143(1)Section 143(1)(a)Section 154Section 250

tax or interest is found due on the basis of such return, after adjustment of any tax deducted at source, any advance tax paid and any amount paid otherwise by way of tax or interest, then, without prejudice to the provisions of sub-section (2), an intimation shall be sent ... tax or interest is found due on the basis of such return, after adjustment of any tax deducted at source, any advance tax paid, any tax paid on self- assessment and any amount paid otherwise by way of tax or interest, then, without prejudice to the provisions of sub-section

Nariman Point Association, Mumbai vs. ITO Exemption-2(1), Mumbai

In the result, both appeals by the assessee are dismissed

ITA 6159/MUM/2024[2021-22]Status: DisposedITAT Mumbai16 Jun 2025AY 2021-22

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhail

For Appellant: Shri Ketan VajaniFor Respondent: Shri Pravin Salunkhe, Sr.DR
Section 143(1)Section 143(1)(a)Section 154Section 250

tax or interest is found due on the basis of such return, after adjustment of any tax deducted at source, any advance tax paid and any amount paid otherwise by way of tax or interest, then, without prejudice to the provisions of sub-section (2), an intimation shall be sent ... tax or interest is found due on the basis of such return, after adjustment of any tax deducted at source, any advance tax paid, any tax paid on self- assessment and any amount paid otherwise by way of tax or interest, then, without prejudice to the provisions of sub-section

DCIT, Swargate Pune vs. Grihum Housing Finance Limited, Pune

In the result, the Cross Objection filed by the assessee is allowed and the appeal filed by the Revenue is dismissed

ITA 1883/PUN/2024[2019-20]Status: DisposedITAT Pune12 Jun 2025AY 2019-20

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2019-20

For Appellant: S/Shri Nikhil Mutha and Abhilash HiranFor Respondent: Shri Ramnath P Murkunde
Section 143(1)Section 2(91)Section 36(1)(va)

tax or interest is found due on the basis of such return, after adjustment of any tax deducted at source, any advance tax paid and any amount paid otherwise by way of tax or interest, then, without prejudice to the provisions of sub-section (2), an intimation shall be sent

Jsw Steel Employees Welfare Trust, Mumbai vs. The Deputy Commissioner of Income Tax, Mumbai

In the result, appeal of the assessee is allowed

ITA 2880/MUM/2025[2018-19]Status: DisposedITAT Mumbai11 Jun 2025AY 2018-19

Bench: Shri Saktijit Dey, Hon'Ble & Shri Narendra Kumar Billaiya, Hon'Ble

For Appellant: Shri Rakesh Joshi, A/RFor Respondent: Ms. Kavita P. Kaushik, Sr. D/R
Section 10(34)Section 115JSection 14ASection 234BSection 234C

Tax Payable (including Education Cess) Tax Payable [Higher of (A) or (B)] i.e. Add: Interest Total Tax Payable (including Interest) Less: Prepaid taxes: (1) Advance tax paid: (a) 14.06.2017 (b) 14.09.2017 (c) 14.12.2017 (d) 14.03.2018 Total Advance tax (2) Self assessment tax paid on Balance Payable/(Refundable

Chanchalben Dahyabhai Patel, Daman vs. Income Tax Officer, Daman

ITA 1038/SRT/2024[2015-16]Status: DisposedITAT Surat09 Jun 2025AY 2015-16

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Prusethआयकर अपील सं./Ita No.1035-1038/Srt/2024 (Ays: 2011-12, 2013-14, 2014-15 & 2015-16) (Hybrid Hearing) Chanchalben Dahyabhai Patel 40, A.Dabhel Ghelwad Faila, Nani, Daman-396 210 Vs. Income Tax Officer, Ward-Daman, Jeevanji Hotel Building, Kathiria, Devka Road, Nani Daman-396 210 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aljpp 3816 D (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) निर्धारिती की ओर से /Appellant By Shri Chandra Jha, Ar राजस्व की ओर से /Respondent By Shri Ravi Kant Gupta, Cit-Dr सुनवाई की तारीख/Date Of Hearing 26/03/2025 उद्घोषणा की तारीख/Date Of Pronouncement | 09/06/2025 आदेश / Order Per Bijayananda Pruseth, Am: These Four Appeals By The Assessee Emanate From Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (In Short, 'The Act') By The National Faceless Appeal Centre, Delhi/Commissioner Of Income-Tax (Appeals) [In Short, “Nfac/Cit(E)”] All Dated 13.08.2024, For The Assessment Years (Ay) 2011-12, 2013-14, 2014-15 & 2015-16, Which In Turn Arose Out Of Assessment Orders Passed By Assessing Officer (In Short, ‘Ao') U/S 147 R.W.S. 144 R.W.S.144B Of The Act On 26.12.2018, 25.03.2022 & 28.03.2022 Respectively. In All The Appeals, The Facts Are Common & Grounds Of Appeals Raised By The Assessee Are Similar Except Variance Of Amounts. Hence, With The Consent Of The Parties, All The Appeals Were Clubbed & Heard Together & Are Decided By This Consolidated Order For Sake Of Convenience & Brevity.

Section 147Section 250

IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER

Chanchalben Dahyabhai Patel, Daman vs. Income Tax Officer, Daman

ITA 1037/SRT/2024[2014-15]Status: DisposedITAT Surat09 Jun 2025AY 2014-15

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Prusethआयकर अपील सं./Ita No.1035-1038/Srt/2024 (Ays: 2011-12, 2013-14, 2014-15 & 2015-16) (Hybrid Hearing) Chanchalben Dahyabhai Patel Income Tax Officer, Ward-Daman, 40, A.Dabhel Ghelwad Faila, बनाम / Jeevanji Hotel Building, Kathiria, Nani, Daman-396 210 Vs. Devka Road, Nani Daman-396 210 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aljpp 3816 D (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) निर्धारिती की ओर से /Appellant By Shri Chandra Jha, Ar राजस्व की ओर से /Respondent By Shri Ravi Kant Gupta, Cit-Dr सुनवाई की तारीख/Date Of Hearing 26/03/2025 उद्घोषणा की तारीख/Date Of Pronouncement | 09/06/2025 आदेश / Order Per Bijayananda Pruseth, Am: These Four Appeals By The Assessee Emanate From Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (In Short, 'The Act') By The National Faceless Appeal Centre, Delhi/Commissioner Of Income-Tax (Appeals) [In Short, “Nfac/Cit(E)”] All Dated 13.08.2024, For The Assessment Years (Ay) 2011-12, 2013-14, 2014-15 & 2015-16, Which In Turn Arose Out Of Assessment Orders Passed By Assessing Officer (In Short, ‘Ao') U/S 147 R.W.S. 144 R.W.S.144B Of The Act On 26.12.2018, 25.03.2022 & 28.03.2022 Respectively. In All The Appeals, The Facts Are Common & Grounds Of Appeals Raised By The Assessee Are Similar Except Variance Of Amounts. Hence, With The Consent Of The Parties, All The Appeals Were Clubbed & Heard Together & Are Decided By This Consolidated Order For Sake Of Convenience & Brevity.

Section 147Section 250

IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER

Chanchalben Dahyabhai Patel, Daman vs. ITO, Daman

ITA 1036/SRT/2024[2013-14]Status: DisposedITAT Surat09 Jun 2025AY 2013-14

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Prusethआयकर अपील सं./Ita No.1035-1038/Srt/2024 (Ays: 2011-12, 2013-14, 2014-15 & 2015-16) (Hybrid Hearing) Chanchalben Dahyabhai Patel Income Tax Officer, Ward-Daman, 40, A.Dabhel Ghelwad Faila, Vs. Jeevanji Hotel Building, Kathiria, Nani, Daman-396 210 Devka Road, Nani Daman-396 210 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aljpp 3816 D (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) निर्धारिती की ओर से /Appellant By Shri Chandra Jha, Ar राजस्व की ओर से /Respondent By Shri Ravi Kant Gupta, Cit-Dr सुनवाई की तारीख/Date Of Hearing 26/03/2025 उद्घोषणा की तारीख/Date Of Pronouncement 09/06/2025 आदेश / Order Per Bijayananda Pruseth, Am: These Four Appeals By The Assessee Emanate From Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (In Short, 'The Act') By The National Faceless Appeal Centre, Delhi/Commissioner Of Income-Tax (Appeals) [In Short, “Nfac/Cit(E)”] All Dated 13.08.2024, For The Assessment Years (Ay) 2011-12, 2013-14, 2014-15 & 2015-16, Which In Turn Arose Out Of Assessment Orders Passed By Assessing Officer (In Short, ‘Ao') U/S 147 R.W.S. 144 R.W.S.144B Of The Act On 26.12.2018, 25.03.2022 & 28.03.2022 Respectively. In All The Appeals, The Facts Are Common & Grounds Of Appeals Raised By The Assessee Are Similar Except Variance Of Amounts. Hence, With The Consent Of The Parties, All The Appeals Were Clubbed & Heard Together & Are Decided By This Consolidated Order For Sake Of Convenience & Brevity. 2. Grounds Of Appeal Raised By The Assessee For Different Years Are As Under:

Section 147Section 250

IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER

Chanchalben Dahyabhai Patel, Daman vs. Income Tax Officer, Daman

ITA 1035/SRT/2024[2011-2012]Status: DisposedITAT Surat09 Jun 2025AY 2011-2012

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Prusethआयकर अपील सं./Ita No.1035-1038/Srt/2024 (Ays: 2011-12, 2013-14, 2014-15 & 2015-16) (Hybrid Hearing) Chanchalben Dahyabhai Patel Income Tax Officer, Ward-Daman, 40, A.Dabhel Ghelwad Faila, Vs. Jeevanji Hotel Building, Kathiria, Nani, Daman-396 210 Devka Road, Nani Daman-396 210 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aljpp 3816 D (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) निर्धारिती की ओर से /Appellant By Shri Chandra Jha, Ar राजस्व की ओर से /Respondent By Shri Ravi Kant Gupta, Cit-Dr सुनवाई की तारीख/Date Of Hearing 26/03/2025 उद्घोषणा की तारीख/Date Of Pronouncement | 09/06/2025 आदेश / Order Per Bijayananda Pruseth, Am: These Four Appeals By The Assessee Emanate From Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (In Short, 'The Act') By The National Faceless Appeal Centre, Delhi/Commissioner Of Income-Tax (Appeals) [In Short, “Nfac/Cit(E)”] All Dated 13.08.2024, For The Assessment Years (Ay) 2011-12, 2013-14, 2014-15 & 2015-16, Which In Turn Arose Out Of Assessment Orders Passed By Assessing Officer (In Short, ‘Ao') U/S 147 R.W.S. 144 R.W.S.144B Of The Act On 26.12.2018, 25.03.2022 & 28.03.2022 Respectively. In All The Appeals, The Facts Are Common & Grounds Of Appeals Raised By The Assessee Are Similar Except Variance Of Amounts. Hence, With The Consent Of The Parties, All The Appeals Were Clubbed & Heard Together & Are Decided By This Consolidated Order For Sake Of Convenience & Brevity.

Section 147Section 250

IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER

T K Prasad, Thrissur vs. The ACIT, Central Circle, Thrissur

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

ITA 673/COCH/2022[2018-2019]Status: DisposedITAT Cochin09 Jun 2025AY 2018-2019

Bench: Shri Inturi Rama Rao & Shri Soundararajan K.Assessment Year : 2018-19

For Appellant: NoneFor Respondent: Smt. Leena Lal, Snr. AR
Section 115BSection 132Section 133ASection 144Section 148Section 153CSection 69

neither concealed the income nor given inaccurate particulars of income for any of previous years.But he has Page 2 of 10 paid advance tax Rs.5,00,000 for the AY 2018-19 .There was a search and seizure operation u/s 132 of the Income Tax Act, 1961 in the business ... Though assessee has not filed return for the AY 2018-19 due to the aforementioned reasons, the assessee has paid advance tax amounting to Rs. 5,00,000/-. In the background of the above facts and circumstances, the assessee is of the opinion that the additions made by the Assessing

Iit Investrust Limited, Mumbai vs. Income Tax Officer, 491)(2), Mumbai

ITA 3420/MUM/2024[2008-09]Status: DisposedITAT Mumbai09 Jun 2025AY 2008-09
For Respondent: Ms. Vranda Matkari
Section 143(1)Section 154Section 55(2)(ab)

Assessee on 28/07/2010, a Rectification Order, dated 11/08/2010, was passed under Section 154 of the Act by the Assessing Officer granting credit of advance tax of INR.1,06,00,000/-. Thereafter, the Assessee instituted an appeal before the CIT(A) against the aforesaid Rectification Order on 09/09/2021, after a delay

Assistant Commissioner of Income Tax Corporate Circle 1 1, Chennai vs. Hitachi Solutions India Private Limited, Kanchipuram

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

ITA 1715/CHNY/2024[2018-19]Status: DisposedITAT Chennai06 Jun 2025AY 2018-19

Bench: SHRI GEORGE GEORGE K, VICE PRESIDENT AND\nSHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER\nआयकर अपीलसं./IT(TP)A No.: 17/CHNY/2024\nनिर्धारण वर्ष / Assessment Year: 2018-19\nHitachi Solutions India Private\nLimited,\nBlock 5, 10th Floor, 1/124,\nDLF IT Park, Shivaji Gardens,\nMount Poonamallee Road,\nChennai - 600 089.\nThe Deputy Commissioner of\nIncome Tax,\nVs. Corporate Circle- 1(1),\nNo.121, M.G.Road,\nChennai - 600 034.\n[PAN:AAACZ-1544-R]\n(अपीलार्थी/Appellant)\n(प्रत्यर्थी/Respondent)\nआयकर

For Appellant: Shri Darpan Kirpalani, Advocate by VirtualFor Respondent: Shri A. Sasikumar, C.I.T
Section 143(3)Section 153Section 153(1)Section 153(4)

tax demand of INR 2,08,84,437 as against a tax demand of INR 1,94,87,302 by not considering advance taxes already paid, taxes deducted at source, credit for minimum alternate tax paid earlier and by undertaking certain other errors. 5. Other Grounds: The Ld. AO erred

Weir Minerals (India) Private Ltd, New Delhi vs. DCIT Circle-27(1), New Delhi

In the result, the appeal of the assessee is party allowed

ITA 4713/DEL/2019[2012-13]Status: DisposedITAT Delhi06 Jun 2025AY 2012-13

Bench: Ms. Madhumita Roy & Shri Khettra Mohan Roy[Assessment Year 2012-13]

Section 143(3)Section 234B

unrealised rent. Yes, the licensee has deducted TDS and declared the same in the TDS return. They have complied with the advance tax provisions and did not pay any rent to the assessee and it is fact on the record. This alone cannot be the reason to sustain the rental

Mohar Singh Gour, Bhopal vs. ITO NFAC, Delhi

Appeal is dismissed is non payment of advance

ITA 650/IND/2024[2013-14]Status: DisposedITAT Indore05 Jun 2025AY 2013-14

Bench: Bhagirath Mal Biyani & Shri Paresh M Joshi

Section 139Section 147Section 148Section 246ASection 249(4)(b)Section 250Section 253

core reason being that by virtue of Section 249(4)(b) the assessee was required to pay an amount equal to the amount of advance tax as the same is not paid and hence appeal is not admitted and is dismissed for statistical purpose. 2.5 That the assessee being aggrieved ... taxes since he had only agricultural income in the relevant assessment year thus dismissal of appeal on account of non payment of advance tax is bad in law and erroneous. 6. That, the appellant craves leave to add, amend, alter vary and or delete all or any of the above

Mohar Singh Gour, Bhopal vs. ITO NFAC, Delhi

Appeal is dismissed is non payment of advance

ITA 649/IND/2024[2013-2014]Status: DisposedITAT Indore05 Jun 2025AY 2013-2014

Bench: Bhagirath Mal Biyani & Shri Paresh M Joshi

Section 139Section 147Section 148Section 246ASection 249(4)(b)Section 250Section 253

core reason being that by virtue of Section 249(4)(b) the assessee was required to pay an amount equal to the amount of advance tax as the same is not paid and hence appeal is not admitted and is dismissed for statistical purpose. 2.5 That the assessee being aggrieved ... taxes since he had only agricultural income in the relevant assessment year thus dismissal of appeal on account of non payment of advance tax is bad in law and erroneous. 6. That, the appellant craves leave to add, amend, alter vary and or delete all or any of the above

Cofre Do Fundo Da Cruz Alo De Bambolim, Bambolim vs. Income Tax Officer, NFAC, Delhi

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

ITA 305/PAN/2024[2015-16]Status: DisposedITAT Panaji04 Jun 2025AY 2015-16

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A. Nos.305/Pan/2024 (A.Y. 2015-16 ) Cofre Do Fundo Da Cruz Alo Vs National E – De Bombolim, Assessment Centre, . 101/1,Holy Cross Shrine, Delhi-110001 Bambolim, Gmc Complex, . Bambolim-403202, Goa. Pan .No. Aabtc0675N (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By Smt.Pratibha.R. Ar Revenue By Shri.Deshmukh S Prakashsr.Dr

Section 11Section 249(4)(b)

IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH PANAJI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI G D PADMAHSHALI

Jindal Saw Ltd., New Delhi vs. ACIT, Circle-13(2), New Delhi

In the result, assessee’s appeal in ITA No

ITA 504/DEL/2022[2014-15]Status: DisposedITAT Delhi04 Jun 2025AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2011-12] Jindal Saw Ltd. Vs Dcit, 28, Najafgarh Road, Circle-13(2) New Delhi-110015. (Earlier Addl.Cit Range-4), Pan-Aabcs7280C C.R.Building, I.P.Estate, New Delhi-110002. Appellant Respondent [Assessment Year : 2011-12] Dcit, Vs Jindal Saw Ltd. Circle-13(2), (Formerly Known As M/S. Saw Pipes Room No.316A, Ltd.), 28, Najafgarh Road, C.R.Building, New Delhi-110015. New Delhi Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2014-15] Jindal Saw Ltd., Vs Acit, 28, Najafgarh Road, Shivaji Marg, Circle-13(2), New Delhi-110015. New Delhi. Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2015-16] Jindal Saw Ltd. Vs Acit, 28, Najafgarh Road, Circle-13(2) P.O.Ramesh Nagar, C.R.Building, I.P.Estate, New Delhi-110015. New Delhi-110002. Pan-Aabcs7280C Appellant Respondent

Section 143(3)Section 234BSection 43B

assessee. With regard to the levy of interest u/s 234C, Ld.AR argued that interest u/s 234C is leviable for the default in payment of advance tax installments and is payable at the time of filing of return of income. Since advance tax is to be calculated on the basis ... tax payable on the income declared in the return of income filed. If a taxpayer fails to pay or delays in payment of advance tax, then it may be affected by several measures under Section 234C of the Income Tax Act. The tax department expected the advance tax payments

DCIT Circle-13(2), New Delhi vs. Jindal Saw Ltd., New Delhi

In the result, assessee’s appeal in ITA No

ITA 4760/DEL/2019[2015-16]Status: DisposedITAT Delhi04 Jun 2025AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2011-12] Jindal Saw Ltd. Vs Dcit, 28, Najafgarh Road, Circle-13(2) New Delhi-110015. (Earlier Addl.Cit Range-4), Pan-Aabcs7280C C.R.Building, I.P.Estate, New Delhi-110002. Appellant Respondent [Assessment Year : 2011-12] Dcit, Vs Jindal Saw Ltd. Circle-13(2), (Formerly Known As M/S. Saw Pipes Room No.316A, Ltd.), 28, Najafgarh Road, C.R.Building, New Delhi-110015. New Delhi Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2014-15] Jindal Saw Ltd., Vs Acit, 28, Najafgarh Road, Shivaji Marg, Circle-13(2), New Delhi-110015. New Delhi. Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2015-16] Jindal Saw Ltd. Vs Acit, 28, Najafgarh Road, Circle-13(2) P.O.Ramesh Nagar, C.R.Building, I.P.Estate, New Delhi-110015. New Delhi-110002. Pan-Aabcs7280C Appellant Respondent

Section 143(3)Section 234BSection 43B

assessee. With regard to the levy of interest u/s 234C, Ld.AR argued that interest u/s 234C is leviable for the default in payment of advance tax installments and is payable at the time of filing of return of income. Since advance tax is to be calculated on the basis ... tax payable on the income declared in the return of income filed. If a taxpayer fails to pay or delays in payment of advance tax, then it may be affected by several measures under Section 234C of the Income Tax Act. The tax department expected the advance tax payments

Jindal Saw Ltd., New Delhi vs. ACIT Circle-13(2), New Delhi

In the result, assessee’s appeal in ITA No

ITA 4693/DEL/2019[2015-16]Status: DisposedITAT Delhi04 Jun 2025AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2011-12] Jindal Saw Ltd. Vs Dcit, 28, Najafgarh Road, Circle-13(2) New Delhi-110015. (Earlier Addl.Cit Range-4), Pan-Aabcs7280C C.R.Building, I.P.Estate, New Delhi-110002. Appellant Respondent [Assessment Year : 2011-12] Dcit, Vs Jindal Saw Ltd. Circle-13(2), (Formerly Known As M/S. Saw Pipes Room No.316A, Ltd.), 28, Najafgarh Road, C.R.Building, New Delhi-110015. New Delhi Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2014-15] Jindal Saw Ltd., Vs Acit, 28, Najafgarh Road, Shivaji Marg, Circle-13(2), New Delhi-110015. New Delhi. Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2015-16] Jindal Saw Ltd. Vs Acit, 28, Najafgarh Road, Circle-13(2) P.O.Ramesh Nagar, C.R.Building, I.P.Estate, New Delhi-110015. New Delhi-110002. Pan-Aabcs7280C Appellant Respondent

Section 143(3)Section 234BSection 43B

assessee. With regard to the levy of interest u/s 234C, Ld.AR argued that interest u/s 234C is leviable for the default in payment of advance tax installments and is payable at the time of filing of return of income. Since advance tax is to be calculated on the basis ... tax payable on the income declared in the return of income filed. If a taxpayer fails to pay or delays in payment of advance tax, then it may be affected by several measures under Section 234C of the Income Tax Act. The tax department expected the advance tax payments

M/S. Shreeji Infra, Vadodara vs. The Pr. CIT-1, Vadodara

ITA 118/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad02 Jun 2025AY 2017-18

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra R. Kamble

For Appellant: Shri S.N. Soparkar, Sr. Advocate &For Respondent: Shri V. Nandakumar, CIT-DR
Section 133ASection 142(1)Section 143(3)Section 263Section 269SSection 69A

construction of the buildings of Auroville, which I consider as undisclosed income in addition to my total regular income and agree to deposit advance tax related to the same. This undisclosed income is different from my regular income and also in this financial year our gross profit will remain ... agree to pay tax. Q.21) Please state how will you pay the amount of tax payable? Ans. The tax payable on undeclared income and advance tax payable during the year will pay before September 2016, December 2016 and March 2017. Q.22) Apart from the answers to the above questions

Shreeji Infratech, Vadodara vs. The Pr. CIT-1, Vadodara

ITA 117/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad02 Jun 2025AY 2017-18

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra R. Kamblem/S. Shreeji Infratech, Vs. Pcit, 110, Near Silver Wood Society, Vadodara-1, Opp. Billabong School, Vadodara Nr. Vadsar Bridge, Vadsar, Vadodara-390010 [Pan : Acwfs 1409 F] M/S. Shreeji Infra, Vs. Pcit, 344, 375, Opp. Cm Patel Farm Vadodara-1, House, Nr. Sidheswar Complex, Vadodara Kalali, Vadodara-390012 [Pan : Acrfs 5269 C] (Appellant) .. (Respondent) Appellant By : Shri S.N. Soparkar, Sr. Advocate & Shri Parin Shah, Ar Respondent By: Shri V. Nandakumar, Cit-Dr Date Of Hearing 16.04.2025 Date Of Pronouncement 02.06.2025 O R D E R Per Dr. B.R.R. Kumar, Vice-:-

For Appellant: Shri S.N. Soparkar, Sr. Advocate &For Respondent: Shri V. Nandakumar, CIT-DR
Section 133ASection 142(1)Section 143(3)Section 263Section 269SSection 69A

construction of the buildings of Auroville, which I consider as undisclosed income in addition to my total regular income and agree to deposit advance tax related to the same. This undisclosed income is different from my regular income and also in this financial year our gross profit will remain ... agree to pay tax. Q.21) Please state how will you pay the amount of tax payable? Ans. The tax payable on undeclared income and advance tax payable during the year will pay before September 2016, December 2016 and March 2017. Q.22) Apart from the answers to the above questions