“advance tax”

Rabo Shared Services Private Limited, Mumbai vs. Addl/Jt/Dy/Asstt/CIT/ITO/NFAC Delhi, Delhi

In the result, the appeal of the assessee is dismissed

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2017-18 Rabo Shared Services Pvt. Ltd., Add./Joint/Dy./Asst. Cit \/Ito, 20F, Tower A Peninsula National E-Assessment Centre, Vs. Business Park, Senapati Bapat Delhi. Marg, Lower Parel, Mumbai-400013. Pan No. Aaccr 5316 H Appellant Respondent

Ground 4: Non Ground 4: Non-grant of credit for tax deducted at source grant of credit for tax deducted at source (TDS) and advance tax (TDS) and advance tax On the facts and circumstances of the case, the learned AO erred s and circumstances of the case, the learned ... granting credit for TDS amounting to INR 55,861,302 and in not granting credit for TDS amounting to INR 55,861,302 and advance tax paid amounting to INR 67,000,000 under the PAN of advance tax paid amounting to INR 67,000,000 under

ACIT 6(3), Mumbai vs. Grasim Industries Ltd, Mumbai

Where the refund is out of any tax paid under section 115WJ or collected at source under section 206C or paid by way of advance tax or treated as paid under section 199, during the financial year immediately preceding the assessment year, such interest shall be calculated at the rate

Grasim Industries Ltd ( Corporate Finance Division), Mumbai vs. Addl CIT RG 6(3), Mumbai

Bench: the CIT(A). The CIT(A) partly allowed the appeal preferred by the Assessee vide order, dated 18/05/2009. 4. Not being satisfied with the relief granted by the Id. CIT(A), the Assessee has preferred appeal before this Tribunal. The Revenue has also filed cross-appeal challenging the relief granted by the Id. CIT(A).

Where the refund is out of any tax paid under section 115WJ or collected at source under section 206C or paid by way of advance tax or treated as paid under section 199, during the financial year immediately preceding the assessment year, such interest shall be calculated at the rate

Dhananjay Sanjiv Rawal, Mumbai vs. ITO, Ward, 17(2)(1), Mumbai

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

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

regard, we note that Chapter XVII of the Act provides for collection and recovery of taxes via two modes viz., (a) directly from assessee (advance tax/ self assessment tax) or (b) indirectly be deduction/collection at source (TDS/TCS). Section 192 of the Act casts the responsibility on the employer for deducting

DCIT 5(1)(1), Mumbai vs. Air India Ltd, Mumbai

In the result, the appeals filed by the assessee

Bench: Shri Baskaran Br, Accountat Member & Shri Pavan Kumar Gadale

Supra). The relevant extract of the judgment reads as under : FACTS During the year under consideration, the assessee failed to pay advance tax equivalent to 75 per cent of estimated tax. The Assessing Officer levied interest under section 215 as well as under section 139. The assessee claimed that since ... view. On appeal to the Supreme Court : HELD When interest is paid for committing a default in respect of a statutory liability to pay advance tax, the amount paid and the expenditure incurred in that connection is in no way connected with preserving or promoting the business of the assessee

Shaju Raman Arangath, Mumbai vs. ITO WD 3(2), Kalyan

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

Bench: MS. KAVITHA RAJAGOPAL (Judicial Member), SHRI. OMKARESHWAR CHIDARA (Accountant Member)

provisions of Section 249(4)(b) of the Act, where the assessee has failed to make payment of the amount equal to the advance tax which was due on his income as per Section 249(4)(b) of the Act. 7. The assessee is in appeal before us, challenging ... appeal in case where the assessee has not filed his return of income, the assessee has paid an amount equal to an amount of advance tax which was payable by him. 9. The learned Authorised Representative ('ld. AR' for short) for the assessee contended that the assessee

Feedertech Pte Lyd, Nerul, Navi Mumbai vs. Assistant Commissioner of Income Tax, Nariman Point

Bench: Ms Padmavathy S, Am & Shri Raj Kumar Chauhan, Jm

levying interest under section 234B and section 234C of the IT Act despite the fact that the Appellant was not liable to pay any advance tax on the basis of 100% Double Income-tax Relief Certificate issued by the learned CIT." The assessee is a company registered under the domestic