“interest u/s 234A”

InterestSection 234ASection 234A1,483 judgments

The decision most relied on for interest u/s 234A is CIT v. Ranchi Club Ltd. (247 ITR 209), cited in 21 judgments on BharatTax.

Leading authorities on interest u/s 234A

CIT v. Ranchi Club Ltd.

247 ITR 209 · 2001 · Supreme Court

citing judgments

Interest under sections 234A and 234B cannot be levied mechanically when there is a reasonable cause for delay in payment or response to notices.

ACIT v. Hans Raj Gandhi

37 ITR 418 · Reported

citing judgments

An assessee is entitled to the adjustment of seized cash against their advance tax liability. Consequently, no interest under sections 234A or 234B can be charged if the department fails to respond to the assessee's request for such an adjustment.

Judgments citing interest u/s 234A

Indocount Employes Co-Op Credit Society, Kolhapur vs. ITO Ward -1(1), Kolhapur

In the result appeal of the assessee is allowed as per terms indicated above

ITA 2565/PUN/2024[2018-19]Status: DisposedITAT Pune15 Jan 2025AY 2018-19

Bench: Dr. Manish Borad & Ms. Astha Chandraआयकर अपील सं. / Ita No.2565/Pun/2024 धििाारण वषा / Assessment Year: 2018-2019 Indocount Employees Co-Op Vs Ito, Ward-1(1), Credit Society Ltd., Gokul Kolhapur Shirgaon-416234 Maharashtra Pan-Aaa1798Q Appellant Respondent

For Appellant: Shri Rajat S. PowarFor Respondent: Shri Vishal A Makawane

Section 143(3)Section 234ASection 250Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8P(2)(a)

interest income and same should be allowed. 3. On the facts and circumstance of the case and in law the levy of interest U/s 234A, 2348, 234C is not justified. 4. The appellant craves leave to add/amend or alter any of the above grounds of Appeal. 3. Sole grievance

Arun Bhardwaj, Delhi vs. ACIT Circle 1, Jaipur

In the result, appeal of the assessee is allowed

ITA 1190/JPR/2024[2010-2011]Status: DisposedITAT Jaipur08 Jan 2025AY 2010-2011

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri S.L. Jain, Advocate &For Respondent: Shri Gautam Singh Choudhary, JCIT

Section 139(1)Section 147Section 148Section 234ASection 250

case, ld. CIT (A) grossly erred in confirming the action of ld. AO in confirming the action of ld. AO for charging Interest u/s 234A, 234B & 234C of the Act. 5. The appellant reserved his right to add, amend or alter the grounds of appeal on or before the date

Laxmikant Co-Operative Housing Society Ltd, Mumbai vs. DCIT, Circle 22(1), Mumbai

In the result, in view of judgment in ITA No

ITA 5828/MUM/2024[2020-21]Status: DisposedITAT Mumbai07 Jan 2025AY 2020-21

Bench: Shri Narender Kumar Choudhryassessment Year: 2021-22

For Appellant: Shri Vidyadhar N. Khandekar, Ld. C.AFor Respondent: Shri Gotimukul Santosh Kumar, Sr. D.R

Section 143(1)Section 250Section 80PSection 80P(2)(d)

related to disallowance of deduction u/s 80P(2)(d) of the Act. Grounds No. 6 & 7 are against the charging of interest u/s 234A, 234B & 234C of the Act. 4. Brief facts of the case are as under: a. The assessee is a co-operative housing society and return

Laxmikant Co Operative Housing Society Ltd, Mumbai vs. DCIT, Circle 22(1), Mumbai

In the result, in view of judgment in ITA No

ITA 5827/MUM/2024[2021-22]Status: DisposedITAT Mumbai07 Jan 2025AY 2021-22

Bench: Shri Narender Kumar Choudhryassessment Year: 2021-22

For Appellant: Shri Vidyadhar N. Khandekar, Ld. C.AFor Respondent: Shri Gotimukul Santosh Kumar, Sr. D.R

Section 143(1)Section 250Section 80PSection 80P(2)(d)

Smt. Maya Kapoor, Gurugram vs. Income Tax Officer, Ward-2(4), Gurgaon

Appeal is allowed for statistical purposes

ITA 4809/DEL/2024[2020-21]Status: DisposedITAT Delhi07 Jan 2025AY 2020-21

Bench: Sh. Satbeer Singh Godara

For Appellant: Dr. Rakesh Gupta, Adv. &For Respondent: Sh. Sanjay Kumar, Sr. DR

Section 139Section 143(1)Section 234ASection 90

case, Ld. CIT(A) has erred in law and on facts in not reversing the action of Ld. ADIT CPC in charging interest u/s 234A, 234B and 234C of the Income Tax Act, 1961.” 4. It emerges during the course of hearing that the learned lower authorities have denied foreign

Archana, Patna vs. ITO, Ward- 4 (1), Patna

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

ITA 338/PAT/2023[2013-14]Status: DisposedITAT Patna07 Jan 2025AY 2013-14

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 143(2)Section 144Section 147Section 250Section 69A

claimed in ITR is fit to be allowed. (b) For that in the facts and circumstances of the case, the charge of interest u/s 234A at Rs. 1,04,247/- and 234B at Rs. 10,23,516/- is arbitrary, unjust and bad in law. The interest may be quantified

Ravinder Nath Goel, New Delhi vs. ACIT, Circle-47(1), New Delhi

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

ITA 2473/DEL/2019[2015-16]Status: HeardITAT Delhi07 Jan 2025AY 2015-16

Bench: SHRI VIKAS AWASTHY (Judicial Member), DR. MITHA LAL MEENA (Accountant Member)

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri Ashish Tripathi, Sr. DR

Section 143(1)Section 154Section 234ASection 89Section 90

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER and SHRI S.RIFAUR

Valukko Infrastrusture Limited, Mumbai vs. Income Tax Officer, 11(3)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1034/MUM/2024[2011-2012]Status: DisposedITAT Mumbai01 Jan 2025AY 2011-2012

Bench: Shri Rahul Chaudhary & Smt. Renu Jauhriआयकर अपील सुं./Ita No. 1034/Mum/2025 (नििाारण वर्ा / Assessment Year :2016-17) Danish Sheikh V/S. Ito International Tax, 18, Old Planters Road, बिाम Ward 4(2)(1) Beverly, Usa-999999 Kautilya Bhavan, 6Th Floor, Bandra (E), Mumbai- 400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Fjxps3005Q Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee By: Shri Pradip Kapasi राजस्व की ओर से /Revenue By: Shri Krishna Kumar, Sr. Dr.

For Appellant: Shri Pradip KapasiFor Respondent: Shri Krishna Kumar, Sr. DR

Section 148Section 148ASection 250Section 43CSection 50CSection 56(2)(vii)Section 56(2)(vil)

|आयकर अपीलीय न्यायाधिकरण न्यायपीठ, म ुंबई| IN THE INCOME-TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI RAHUL CHAUDHARY, JUDICIAL

ACIT, Paota C Road vs. Varaha Infra Limited, Paota B Road

In the result, the appeal of the revenue is dismissed

ITA 160/JODH/2024[2017-18]Status: DisposedITAT Jodhpur01 Jan 2025AY 2017-18

Bench: Dr. S. Seethalakshmi & Shri Rathod Kamlesh Jayantbhaithe Acit Vs M/S. Vardha Infra Ltd. Room No. 215, Aayakar Bhawan 6 Jalam Vilas Scheme Paota C Road, Jodhpur Paota B Road, Jodhpur (Appellant) (Respondent) Pan No. Aaccv 7972 K

Section 142(1)Section 143(2)Section 143(3)Section 40

argument of the assessee is therefore irrelevant 8. The fourth ground of appeal is as under- "The Ld. AO has erred in charging interest u/s 234A, 2348, 234C and 234D." 26 Varaha Infra Ltd. 8.1 The charge of interest under the above sections is mandatory but consequential to Income

Income Tax Officer, Chennai vs. Rohitkumar Nemchand Piparia, Chennai

The appeal stand allowed in terms of our above order

ITA 1344/CHNY/2023[2008-09]Status: DisposedITAT Chennai31 Dec 2024AY 2008-09

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1344/Chny/2023 (िनधा*रण वष* / Assessment Year: 2008-09) Ito Shri Rohitkumar Nemchand Piparia बनाम International Taxation Ward-2(1) #34 (Old #77), Meddox Street, / Vs. Chennai. Choolai, Chennai-600 112. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Akzpp-0661-M (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Assessee By : Shri T. Banusekar & Ms. Samyuktha Banusekar (Advocates) - Ld. Ars " थ"कीओरसे/Revenue By : Shri Nilay Baran Som (Cit) - Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 07-10-2024 घोषणाकीतारीख /Date Of Pronouncement : 31-12-2024 आदेश / O R D E R

For Appellant: Shri T. Banusekar & Ms. SamyukthaFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR

Section 143(3)Section 148Section 234BSection 234C

Finally, Ld. AO charged interest u/s 234B & 234C while raising tax demand against the assessee. The demand aggregated to Rs.566.53 Lacs including interest u/s 234A, 234B and 234C. Appellate Proceedings 3.1 During appellate proceedings, the assessee assailed charging of interest u/s 234B and 234C and stated that such interest

Sita Sudhir Hotkar, Navi Mumbai vs. I. T. O. 27(3)(1), Mumbai, Vashi, Navi Mumbai

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

ITA 5735/MUM/2024[2018-2019]Status: DisposedITAT Mumbai31 Dec 2024AY 2018-2019

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115ESection 147Section 148Section 148ASection 234ASection 234BSection 234FSection 69

u/s 69. 4.On facts, in circumstances of the case and in law, the learned CIT-A, National Faceless Appeal Centre erred in confirming interest u/s 234A & u/s 234B of Income Tax Act, 1961 amounting to Rs. 50,41,630/- & Rs. 54,99,960/- respectively. 5.On facts, in circumstances

Hemantkumar Rajendrakumar Shah, Ahmedabad vs. The Dy.CIT, Circle-3(1)(1), Ahmedabad

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

ITA 1876/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad27 Dec 2024AY 2013-14

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Ms. Urvashi Sodhan, A.RFor Respondent: Shri Prateek Sharma, Sr. DR

Section 234ASection 69A

refraining from discussion and decision on the grounds of appeal against the provisions of law and principles of Natural Justice. 5. Levy of interest u/s 234A & 234B of the Act is unjustified. Hemantkumar Rajendrakumar Shah vs. DCIT Asst.Year –2013-14 - 2– 6. Initiation of penalty proceedings without specifying the section

Harish Jain, Kota vs. ACIT Central Circle-2, Kota

ITA 626/JPR/2024[2016-17]Status: DisposedITAT Jaipur26 Dec 2024AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Mahendra Gargieya, Adv. &For Respondent: Shri Arvind Kumar, CIT a

Section 143(3)Section 153ASection 153DSection 234A

deleted in full. 3. The ld. AO further erred in law as well as on the facts of the case in charging interest u/s 234A, 234B & 234C of the Act. The appellant totally denies its liability of charging of any such interest. The interest so charged, being contrary

Harish Jain, Kota vs. ACIT Central Circle-2, Kota

In the result the appeal of the assessee in ITA no

ITA 625/JPR/2024[2015-16]Status: DisposedITAT Jaipur26 Dec 2024AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 389, 624 to 626/JPR/2024 fu/kZkj.k o"kZ@Assessment Years : 2012-13, 2014-15 to 2016-17 Sh. Harish Jain 2-PA-8, Vigyan Nagar, Kota -324005. cuke Vs. The ACIT, Central Circle, Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEHPJ 4764 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Mahendra Gargieya, Adv., Shri Hemang Gargieya, Adv. jktLo dh vksj ls@ Revenue

For Appellant: Shri Mahendra Gargieya, Adv. &

Section 143(3)Section 153ASection 153DSection 234A

deleted in full. 3. The Id. AO further erred in law as well as on the facts of the case in charging interest u/s 234A, 234B & 234C of the Act. The appellant totally denies its liability of charging of any such interest. The interest so charged, being contrary ... 626/JPR/2024 Sh. Harish Jain vs. ACIT 6. Ground No. 3 of appeal is related with the charging of interest u/s 234A, 2348 and 234C of the Act. 6.1 The submissions of the A/R of the appellant during the appellate proceedings vide dated 14.12.2023 are reproduced as under: "Charging of Interest

Harish Jain, Kota vs. ACIT Central Circle-2, Kota

In the result the appeal of the assessee in ITA no

ITA 624/JPR/2024[2014-15]Status: DisposedITAT Jaipur26 Dec 2024AY 2014-15

For Appellant: Shri Mahendra Gargieya, Adv. &

Section 143(3)Section 153ASection 153DSection 234A

Harish Jain, Kota vs. ACIT, Central Circle, Kota

ITA 389/JPR/2024[2012-13]Status: DisposedITAT Jaipur26 Dec 2024AY 2012-13

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Mahendra Gargieya, Adv. &For Respondent: Shri Arvind Kumar, CIT a

Section 143(3)Section 153ASection 153DSection 234A

Income Tax Officer, Kolkata vs. Jkj Jewellers (Hcm), Kolkata

In the result, the appeal of the Revenue as well as CO of the assessee are dismissed

ITA 420/KOL/2024[2017-18]Status: DisposedITAT Kolkata16 Dec 2024AY 2017-18

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Jkj Jewellers (Hcm) Income Tax Officer 1St Floor, 18, Hanspukur First 3, Govt. Place (West), Ground Lane, Burrabazar, Floor, Kolkata-700069, West Vs. Kolkata-700007, Bengal West Bengal (Appellant) (Respondent) Pan No. Aakfj7956Q Co No. 26/Kol/2024 (Arising In Ita No. 420/Kol/2024 For A.Y. 2017-18) Jkj Jewellers (Hcm) Income Tax Officer 1St Floor, 18, Hanspukur First 3, Govt. Place (West), Ground Lane, Burrabazar, Floor, Kolkata-700069, Vs. Kolkata-700007, West Bengal West Bengal (Appellant) (Respondent) Assessee By : Shri S. Jhajharia, Ar Revenue By : Shri Pradip Kumar Biswas, Dr Date Of Hearing: 28.11.2024 Date Of Pronouncement : 16.12.2024

For Appellant: Shri S. Jhajharia, ARFor Respondent: Shri Pradip Kumar Biswas, DR

Section 143Section 68

disposed accordingly treating them as for statistical purpose only. Other grounds i.e. Ground No. 5 raised by the assessee for wrong computation of interest u/s 234A, 234B & 234C are consequential in nature and treated as allowed for statistical purpose Only.” 05. The ld. DR vehemently submitted before us that

Jai Bajrang Steel, Bhiwadi vs. ITO Ward 44(6) Delhi, Delhi

In the result, the Assessee’s appeal is allowed for statistical purposes

ITA 1648/DEL/2024[2012-2013]Status: DisposedITAT Delhi16 Dec 2024AY 2012-2013

Bench: Shri Shamim Yahya & Shri Yogesh Kumar Usa.Yr. : 2012-13 Jai Bajrang Steel, Vs. Ito, Ward 44(6), E-41, R.I.A., Khushkhera New Delhi Bhiwadi, Room No. 1702, E-2 Alwar, Rajasthan Prayaksh Kar Bhawan, (Pan: Aahfj7522R) Civic Centre, Minto Road, New Delhi (Appellant) (Respondent)

For Appellant: Shri Rahish Mohmmed, CA &For Respondent: Shri Om Parkash, Sr. DR

Section 147Section 234A

well as the Id. CIT (A), NFAC, Delhi has grossly erred in making & confirming for charging interest u/s 234A,234B and 234C of the IT Act,1961. 6. That the appellant craves his right to add, annul, amend, alter, withdraw and/or substitute any/ or all of the grounds of appeal

Ircon Pb Tollway Limited, New Delhi vs. DCIT, Circle-10(1), Delhi

In the result, the Assessee’s appeal is allowed for statistical purposes

ITA 3069/DEL/2023[2018-19]Status: DisposedITAT Delhi16 Dec 2024AY 2018-19

Bench: Shri Shamim Yahya & Shri Yogesh Kumar Usa.Yr. : 2018-19 Ircon Pb Tollway Limited, Vs. Dcit, Circle 10(1), C-4, District Centre, New Delhi Saket, New Delhi – 17 (Pan: Aadc16401R) (Appellant) (Respondent)

For Appellant: ShriFor Respondent: Shri

Section 143(1)Section 234ASection 249(2)

case. Ld. CIT(A) has erred in law and on facts in not reversing the action of Ld. AO in charging interest u/s 234A. 234B and 234C of Income Tax Act, 1961. 2 | P a g e 10. That the appellant craves the leave to add, modify, amend or delete

Vanguard Total International Stock Index Fundq, Mumbai vs. Assisatant Commissioner of Income Tax (International Taxation)-4(3)(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 4656/MUM/2023[2021-22]Status: DisposedITAT Mumbai13 Dec 2024AY 2021-22

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Ms. Kavitha Rajagopal, Hon’Ble

For Appellant: Shri Anish Thacker & Shri Pranay Gandhi, A/RsFor Respondent: Shri Krishna Kumar, Sr. D/R

Section 143(2)Section 143(3)Section 144CSection 144C(13)Section 144C(2)Section 144C(3)Section 144C(5)Section 70Section 70(2)

further if the return of income is filed I.T.A. No. 4656/Mum/2023 9 within extended period of limitation, considering the Covid period, levy interest u/s 234A of the Act as per the provisions of law and if found that the return has been filed within the extended period then no interest