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“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
21
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
14
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

Naresh Chand, Gautam Budh Nagar vs. ITO, Ward- 2(3), Noida

Appeal of the assessee is allowed, with the above directions

ITA 6825/DEL/2019[2010-11]Status: DisposedITAT Delhi03 Feb 2021AY 2010-11

Bench: Shr Bhavnesh Saini & Shri Prashant Maharishi(Through Video Conferencing) Shri Naresh Chand, Ito, S/O. Late Shri Rohtash Tyagi, Vs. Village-Chhapraula, Ward-2 (3), Pargana & Gehsil-Dadri, Gautam Budh Nagar, Noida. Uttar Pradesh – 201 009. Pan: Auepn4259Q (Appellant) (Respondent)

For Appellant: N O N EFor Respondent: Shri Rajesh Kumar, Sr. DR
Section 143(2)Section 148Section 234ASection 249(4)(a)Section 54F

violation of the principle of natural justice and thus is liable to quashed. That the direction in the impugned order for levy of interest u/s 234A, 234B 6. and 234C is made in most mechanical manner without any iota of any discussion of facts and circumstances warranting the same

Daawat Foods Ltd., New Delhi vs. ACIT, New Delhi

In the result, assessee’s appeal in ITA

ITA 4158/DEL/2013[2008-09]Status: DisposedITAT Delhi19 Jan 2021AY 2008-09

Bench: Sh. Anil Chaturvedi & Sh. Kuldip Singh(Through Video Conferencing) & Daawat Foods Ltd., Vs. Acit, Unit No.134, 1St Floor, Central Circle – 19, Rectangle I, New Delhi Saket District Centre, Saket, New Delhi-110 017 Pan No. Aaccd 3698 N (Appellant) (Respondent) Assessee By Shri Ajay Vohra, Sr. Adv. Shri Rohit Jain, Adv. Ms. Deepashree Rao, C.A. Shri Vibhu Gupta, C.A. Revenue By Ms. Nidhi Srivastava, Cit-D.R Date Of Hearing: 17/12/2020 Date Of Pronouncement: 19/01/2021 Order Per Anil Chaturvedi, Am: Both The Appeals Filed By The Assessee Are Directed Against The Order Dated 28.03.2013 Of The Commissioner Of Income Tax (A)-Xxxiii, New Delhi Relating To Assessment Years 2007-08 & 2008-09. Ita Nos.4157 & 4158/Del/2013 Daawat Foods Ltd Vs. Acit A.Y. 2007-08 & 2008-09 2 2. The Relevant Facts As Culled From The Material On Records Are As Under:

Section 132Section 142Section 143(1)Section 153A

based on mere surmises conjunctures and the same cannot be justified by any material on record is highly excessive. 12. That the interest u/s 234A, 234B, 234C and 234D has been wrongly and" illegally charged as there is no delay in filling of return and there is no default ... case. We therefore, direct its disallowance. Thus this ground of assessee is allowed. 18. Ground No. 12 is with respect to levy of interest u/s 234A. 234B, 234C and 234D. 19. Before us, Ld AR submitted that the AO issued notice u/s 153A dated 07.10.2009 asking the assessee to file

Daawat Foods Ltd., New Delhi vs. ACIT, New Delhi

In the result, assessee’s appeal in ITA

ITA 4157/DEL/2013[2007-08]Status: DisposedITAT Delhi19 Jan 2021AY 2007-08

Bench: Sh. Anil Chaturvedi & Sh. Kuldip Singh(Through Video Conferencing) & Daawat Foods Ltd., Vs. Acit, Unit No.134, 1St Floor, Central Circle – 19, Rectangle I, New Delhi Saket District Centre, Saket, New Delhi-110 017 Pan No. Aaccd 3698 N (Appellant) (Respondent) Assessee By Shri Ajay Vohra, Sr. Adv. Shri Rohit Jain, Adv. Ms. Deepashree Rao, C.A. Shri Vibhu Gupta, C.A. Revenue By Ms. Nidhi Srivastava, Cit-D.R Date Of Hearing: 17/12/2020 Date Of Pronouncement: 19/01/2021 Order Per Anil Chaturvedi, Am: Both The Appeals Filed By The Assessee Are Directed Against The Order Dated 28.03.2013 Of The Commissioner Of Income Tax (A)-Xxxiii, New Delhi Relating To Assessment Years 2007-08 & 2008-09. Ita Nos.4157 & 4158/Del/2013 Daawat Foods Ltd Vs. Acit A.Y. 2007-08 & 2008-09 2 2. The Relevant Facts As Culled From The Material On Records Are As Under:

Section 132Section 142Section 143(1)Section 153A

based on mere surmises conjunctures and the same cannot be justified by any material on record is highly excessive. 12. That the interest u/s 234A, 234B, 234C and 234D has been wrongly and" illegally charged as there is no delay in filling of return and there is no default ... case. We therefore, direct its disallowance. Thus this ground of assessee is allowed. 18. Ground No. 12 is with respect to levy of interest u/s 234A. 234B, 234C and 234D. 19. Before us, Ld AR submitted that the AO issued notice u/s 153A dated 07.10.2009 asking the assessee to file