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“interest under section 234B”

InterestSection 234BSection 234B1,475 judgments

The decision most relied on for interest under section 234B is Godrej & Boyce Mfg. Co. Ltd. v. DCIT (328 ITR 81), cited in 1,183 judgments on BharatTax.

Leading authorities on interest under section 234B

Godrej & Boyce Mfg. Co. Ltd. v. DCIT
328 ITR 81 · 2010 · High Court
1,183
citing judgments

Rule 8D, for computing disallowance under Section 14A for expenses related to exempt income, applies from Assessment Year 2008-09 onwards; for prior years, a reasonable disallowance must be made. The disallowance under Section 14A cannot exceed the actual exempt income earned.

CIT v. Anjum M.H. Ghaswala
252 ITR 1 · 2001 · Supreme Court
452
citing judgments

Levy of interest under sections 234A, 234B, and 234C of the Income Tax Act is mandatory. Tax statutes are to be interpreted strictly, allowing no room for purposive interpretation.

CIT v. EKL Appliances Ltd.
345 ITR 241 · 2012 · High Court
422
citing judgments

Transfer pricing adjustments for outstanding receivables are permissible only if the Tax Officer establishes, through analysis over a period, a pattern indicating an international transaction intended to benefit an associated enterprise. The Tax Officer cannot question purely business decisions like royalty payments or exceed jurisdiction by applying cost-benefit analysis to determine the arm's length price of services.

CIT v. Cotton Naturals (I) (P.) Ltd.
55 Taxmann.com 523 · 2015 · High Court
273
citing judgments

The interest rate for benchmarking foreign currency loans advanced to Associated Enterprises should be the market-determined rate applicable to the currency of the loan, such as LIBOR for US Dollar loans, rather than a domestic lending rate like the Indian PLR.

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.

Karanvir Singh Gossal v. CIT
349 ITR 692 · 2012 · Supreme Court
158
citing judgments

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.

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.

80P(2)(d) of the Act. In Kaliandas Udyag Bhavan Premises Co-op Society Ltd. v. ITO
94 Taxmann.com 15 · 2018 · ITAT
130
citing judgments

A co-operative society, even if it is a co-operative bank whose general deduction under Section 80P is restricted by Section 80P(4), can still claim a deduction under Section 80P(2)(d) for interest income derived from its investments held with another co-operative society, as it retains its identity as a co-operative society.

Judgments citing interest under section 234B

Tata Education Trust, Mumbai vs. Assistant Commissioner of Income Tax-17(3), Mumbai

In the result, Revenue's appeal is dismissed

ITA 4835/MUM/2024[2017-18]Status: DisposedITAT Mumbai10 Oct 2025AY 2017-18

Bench: Shri Saktijit Dey & Shri Narendra Kumar Billaiya

Section 10(34)Section 10(35)Section 11Section 11(5)Section 12ASection 13(1)(d)Section 13(2)(h)Section 143(3)Section 234B

facts and under the circumstances of the case and in law, the Ld. CIT(A) erred in upholding levy of interest under section 234B and 234C of the Act on the additions not envisaged by the Appellant. 5. On the facts and under the circumstances of the case ... clubbing the deduction u/s 80G and 80GGA ought to have been allowed. 7. The Id. CIT(A) erred in upholding levy of interest under section 234B of the Act for the addition not envisaged by the Appellant." 53. Ground Nos.1 to 4 are identical to Ground Nos.1

Tata Education Trust, Mumbai vs. Assistant Commissiioner of Income Tax Circle 17(3), Mumbai

In the result, Revenue’s appeal is dismissed

ITA 4727/MUM/2024[2016-17]Status: DisposedITAT Mumbai10 Oct 2025AY 2016-17

Bench: Shri Saktijit Dey & Shri Narendra Kumar Billaiya

For Appellant: Shri P.J. Pardiwala a/w ShriFor Respondent: Shri Ritesh Mishra, CIT DR
Section 10(34)Section 10(35)Section 11Section 11(5)Section 12ASection 13(1)(d)Section 13(2)(h)Section 143(3)Section 234B

facts and under the circumstances of the case and in law, the Ld. CIT(A) erred in upholding levy of interest under section 234B and 234C of the Act on the additions not envisaged by the Appellant. 5. On the facts and under the circumstances of the case ... clubbing the deduction u/s 80G and 80GGA ought to have been allowed. 7. The Id. CIT(A) erred in upholding levy of interest under section 234B of the Act for the addition not envisaged by the Appellant.” 53. Ground Nos. 1 to 4 are identical to Ground

Tata Education Trust, Mumbai vs. Assistant Commissioner of Income Tax Circle -17(3), Mumbai

In the result, Revenue's appeal is dismissed

ITA 4496/MUM/2024[2016-17]Status: DisposedITAT Mumbai10 Oct 2025AY 2016-17

Bench: Shri Saktijit Dey & Shri Narendra Kumar Billaiya

For Appellant: Shri P.J. Pardiwala a/w ShriFor Respondent: Shri Ritesh Mishra, CIT DR
Section 10(34)Section 10(35)Section 11Section 11(5)Section 12ASection 13(1)(d)Section 13(2)(h)Section 143(3)Section 234B

facts and under the circumstances of the case and in law, the Ld. CIT(A) erred in upholding levy of interest under section 234B and 234C of the Act on the additions not envisaged by the Appellant. 5. On the facts and under the circumstances of the case ... clubbing the deduction u/s 80G and 80GGA ought to have been allowed. 7. The Id. CIT(A) erred in upholding levy of interest under section 234B of the Act for the addition not envisaged by the Appellant." 53. Ground Nos.1 to 4 are identical to Ground Nos.1

Assistant Commissioner of Income Tax- 26(1), Mumbai vs. Tata Education Trust, Mumbai

In the result, Revenue's appeal is dismissed

ITA 4419/MUM/2024[2014-15]Status: DisposedITAT Mumbai10 Oct 2025AY 2014-15

Bench: Shri Saktijit Dey & Shri Narendra Kumar Billaiya

Section 10(34)Section 10(35)Section 11Section 11(5)Section 12ASection 13(1)(d)Section 13(2)(h)Section 143(3)Section 234B

facts and under the circumstances of the case and in law, the Ld. CIT(A) erred in upholding levy of interest under Section 234B and 234C of the Act on the additions not envisaged by the Appellant. 5. On the facts and under the circumstances of the case ... clubbing the deduction u/s 80G and 80GGA ought to have been allowed. 7. The Id. CIT(A) erred in upholding levy of interest under section 234B of the Act for the addition not envisaged by the Appellant." 53. Ground Nos.1 to 4 are identical to Ground Nos.1

Tata Education Trust, Mumbai vs. Deputy Commissioner of Income Tax (Exeption) -Circle 2(1), Mumbai

In the result, Revenue's appeal is dismissed

ITA 4283/MUM/2024[2013-14]Status: DisposedITAT Mumbai10 Oct 2025AY 2013-14

Bench: Shri Saktijit Dey & Shri Narendra Kumar Billaiya

Section 10(34)Section 10(35)Section 11Section 11(5)Section 12ASection 13(1)(d)Section 13(2)(h)Section 143(3)Section 234B

facts and under the circumstances of the case and in law, the Ld. CIT(A) erred in upholding levy of interest under section 234B and 234C of the Act on the additions not envisaged by the Appellant. 3 ITA Nos.4282,4283,4156,4496,4727, 4835,4852,4419,4873/MUM/24 Tata Education ... Nos.4282,4283,4156,4496,4727, 4835,4852,4419,4873/MUM/24 Tata Education Trust 7. The Id. CIT(A) erred in upholding levy of interest under section 234B of the Act for the addition not envisaged by the Appellant." 53. Ground Nos.1 to 4 are identical to Ground Nos.1

Tata Education Trust, Mumbai vs. Deputy Commissioner of Income Tax (Exemption)-Circle 2(1), Mumbai

In the result, Revenue’s appeal is dismissed

ITA 4282/MUM/2024[2014-15]Status: DisposedITAT Mumbai10 Oct 2025AY 2014-15

Bench: Shri Saktijit Dey & Shri Narendra Kumar Billaiya

For Appellant: Shri P.J. Pardiwala a/w ShriFor Respondent: Shri Ritesh Mishra, CIT DR
Section 10(34)Section 10(35)Section 11Section 11(5)Section 12ASection 13(1)(d)Section 13(2)(h)Section 143(3)Section 234B

facts and under the circumstances of the case and in law, the Ld. CIT(A) erred in upholding levy of interest under section 234B and 234C of the Act on the additions not envisaged by the Appellant. 5. On the facts and under the circumstances of the case ... clubbing the deduction u/s 80G and 80GGA ought to have been allowed. 7. The Id. CIT(A) erred in upholding levy of interest under section 234B of the Act for the addition not envisaged by the Appellant.” 53. Ground Nos. 1 to 4 are identical to Ground

Tata Education Trust, Mumbai vs. ACIT-17(3), Mumbai

In the result, Revenue's appeal is dismissed

ITA 4156/MUM/2024[2015-16]Status: DisposedITAT Mumbai10 Oct 2025AY 2015-16

Bench: Shri Saktijit Dey & Shri Narendra Kumar Billaiya

For Appellant: Shri P.J. Pardiwala a/w Shri Sukhsagar & Shri Atul SuraiyaFor Respondent: Shri Ritesh Mishra, CIT DR
Section 10(34)Section 10(35)Section 11Section 11(5)Section 12ASection 13(1)(d)Section 13(2)(h)Section 143(3)Section 234B

facts and under the circumstances of the case and in law, the Ld. CIT(A) erred in upholding levy of interest under section 234B and 234C of the Act on the additions not envisaged by the Appellant. 5. On the facts and under the circumstances of the case ... clubbing the deduction u/s 80G and 80GGA ought to have been allowed. 7. The Id. CIT(A) erred in upholding levy of interest under section 234B of the Act for the addition not envisaged by the Appellant." 53. Ground Nos.1 to 4 are identical to Ground Nos.1

Atos Information Technologies Hk Limited, Mumbai vs. Deputy Commissioner of Income Tax (Int Tax)-1(1)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 4708/MUM/2023[2021-22]Status: DisposedITAT Mumbai10 Oct 2025AY 2021-22

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

For Appellant: Ms. Chandani Shah a/w Ms. Tejal Saraf &For Respondent: Shri Satya Pal Kumar - CIT D/R
Section 143(2)Section 143(3)Section 144C(13)Section 234ASection 234BSection 270ASection 9

facts and in the circumstances of the case and in law, the Learned AO has erred in levying interest under section 234B of the Act amounting to Rs. 31,69,223/-. The Appellant humbly prays that the Learned AO be directed to delete interest under Section 234B

Jogpl Pvt Ltd, Uttar Pradesh vs. DCIT Circle-13(1) Delhi, Delhi

In the result, the appeal of the assessee is partly allowed for 14

ITA 1718/DEL/2022[2017-18]Status: DisposedITAT Delhi08 Oct 2025AY 2017-18

Bench: Shri C. N. Prasad & Shri M. Balaganeshjogpl Pvt. Ltd, Vs. Dcit, Plot No. 15, Knowledge Circle-13(1), Park-2, Greater Noida, Delhi Up 2011306 (Appellant) (Respondent) Pan: Aaace0169K Assessee By : Shri M. K. Gupta, Adv Revenue By: Shri S. K. Jadav, Cit Dr Date Of Hearing 17/07/2025 Date Of Pronouncement 08/10/2025

For Appellant: Shri M. K. Gupta, AdvFor Respondent: Shri S. K. jadav, CIT DR
Section 143(3)Section 144C(5)Section 92C

time for the year under consideration. Accordingly, the interest under section 234A of the Act is to be decided. The chargeability of interest under section 234B and 234D of the Act is consequential in nature. With regard to interest under section 234C of the Act, the law is well settled

Diamines & Chemicals Limited, Vadodara vs. The ACIT, Circle-1(1)(1), Vadodara

In the result, both the issues relating to disallowance of deduction

ITA 1543/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad07 Oct 2025AY 2017-18

Bench: S/Shri Sanjay Garg

For Appellant: Shri Vimal Desai, ARFor Respondent: Shri Rameshwar P. Meena, Sr.DR
Section 115JSection 142(1)Section 143(3)Section 270ASection 80I

general principles, the refund received by the assessee in the relevant year was liable to tax. The addition was therefore upheld. Interest under section 234B was held to be consequential and another ground was dismissed as premature. The result recorded by the learned CIT(A) is that the appeal

Bidyut Prakas Bhattacharya, Kolkata vs. I.T.O., Ward - 52(1), Kolkata

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

ITA 2016/KOL/2024[2018-2019]Status: DisposedITAT Kolkata07 Oct 2025AY 2018-2019

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 139(1)Section 143(1)Section 154Section 234ASection 234BSection 234CSection 250Section 90

well as on law, the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC) has erred in confirming the levy of interest under section 234B amounting to Rs. 1,72,773. 5. That on facts as well as on law, the Learned Commissioner of Income Tax (Appeals), National ... above, the impugned levy of interest under section 234A amounting to Rs. 38,394 is liable to be summarily rejected. 3. Impugned levying interest under section 234B amounting to Rs. 1,72,773. The Learned Deputy Director of Income Tax, CPC, Bengaluru, has passed the order under section

Sky High Xc Leasing Company Limited, Mumbai vs. The Assistant Commissioner of Income Tax (International Tax) Circle 4(2)(1), Mumbai

ITA 1547/MUM/2025[2022-23]Status: DisposedITAT Mumbai06 Oct 2025AY 2022-23

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

Section 143(3)Section 234B

Interest on deferred lease is 'interest' and not royalty #10 and #20 7. Interest under section 234B #21 #19 #4 #19 #4 #19 #4 #19 #4 8. Final Assessment Order barred by limitation #4 9. Other Technical Grounds

Pratt & Whitney Canada Corp., Canada vs. Deputy Commissioner of Income Tax, International Taxation, Circle 2(2)(2), New Delhi

In the result, assessee’s appeals in ITA No

ITA 666/DEL/2025[2022-23]Status: DisposedITAT Delhi06 Oct 2025AY 2022-23

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rajan Vohra, CAFor Respondent: Shri Nikhil Kumar Govila, CIT-DR
Section 133(6)Section 147Section 153Section 234ASection 234B

under section 234A of the Act 7. erred in charging the interest under section 234A of INR 14,69,61,360. Levy of interest under section 234B of the Act 8. erred in charging interest under section 234B of the Act of INR 21,51,93,420. Levy of late

Pratt & Whitney Canada Corp., Canada vs. Deputy Commissioner of Income Tax, International Taxation, Circle 2(2)(2), New Delhi

In the result, assessee’s appeals in ITA No

ITA 665/DEL/2025[2018-19]Status: DisposedITAT Delhi06 Oct 2025AY 2018-19

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rajan Vohra, CAFor Respondent: Shri Nikhil Kumar Govila, CIT-DR
Section 133(6)Section 147Section 153Section 234ASection 234B

under section 234A of the Act 7. erred in charging the interest under section 234A of INR 14,69,61,360. Levy of interest under section 234B of the Act 8. erred in charging interest under section 234B of the Act of INR 21,51,93,420. Levy of late

Pratt & Whitney Canada (Sea) Pte. Ltd., Singapore vs. Deputy Commissioner of Income Tax, International Taxation, Circle 2(2)(2), New Delhi

In the result, assessee’s appeals in ITA No

ITA 626/DEL/2025[2022-23]Status: DisposedITAT Delhi06 Oct 2025AY 2022-23

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rajan Vohra, CAFor Respondent: Shri Nikhil Kumar Govila, CIT-DR
Section 133(6)Section 147Section 153Section 234ASection 234B

under section 234A of the Act 7. erred in charging the interest under section 234A of INR 14,69,61,360. Levy of interest under section 234B of the Act 8. erred in charging interest under section 234B of the Act of INR 21,51,93,420. Levy of late

Pratt & Whitney Canada (Sea) Pte. Ltd., Singapore vs. Deputy Commissioner of Income Tax, International Taxation, Circle 2(2)(2), New Delhi

In the result, assessee’s appeals in ITA No

ITA 620/DEL/2025[2018-19]Status: DisposedITAT Delhi06 Oct 2025AY 2018-19

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rajan Vohra, CAFor Respondent: Shri Nikhil Kumar Govila, CIT-DR
Section 133(6)Section 147Section 153Section 234ASection 234B

under section 234A of the Act 7. erred in charging the interest under section 234A of INR 14,69,61,360. Levy of interest under section 234B of the Act 8. erred in charging interest under section 234B of the Act of INR 21,51,93,420. Levy of late

DCIT, Circle 1(1)(1), Ahmedabad vs. Aia Engineering Ltd, Ahmedabad

In the result, the appeal of the Revenue is dismissed, whereas, the

ITA 565/AHD/2025[2014-15]Status: DisposedITAT Ahmedabad01 Oct 2025AY 2014-15

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं/Ita No.565/Ahd/2025 – Asst.Year 2014-15 2. आयकर अपील सं/Ita No.351/Ahd/2025 – Asst. Year 2014-15 1. The Dcit Circle-1(1)(1) Ahmedabad – 380 015 बनाम / V/S. 2. Aia Engineering Ltd. 115, Gvmm Estate Odhav Road, Odhav Ahmedabad - 382 415 1. Aia Engineering Ltd. 115, Gvmm Estate Odhav Road, Odhav Ahmedabad – 382 415 2. The Dcit Circle-1(1)(1) Ahmedabad स्थायी लेखा सं./Pan: Aabca 2777 J (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Assessee By : Shri Tushar Hemani, Sr. Advocate Revenue By : Shri Alpesh Parmar, Cit-Dr सुनवाई की तारीख /Date Of Hearing : 29/07/2025 घोषणा की तारीख / Date Of Pronouncement: 01/10/2025 आदेश/Order Per Sanjay Garg: The Captioned Are Cross-Appeals, One By The Assessee & The Other By The Revenue Preferred Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)'] Dated 13/01/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As 'The Act') For The Assessment Year (Ay) 2014-2015. Both The Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order. First, We Take Up Revenue'S Appeal In Ita No.565/Ahd/2025 For Ay 2014-15 For Adjudication.

For Appellant: Shri Tushar Hemani, Sr. AdvocateFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 2(17)Section 250

favor of the assessee, this ground has become infructuous and requires no separate adjudication. 26. Ground No. 4 relates to the levy of interest under section 234B of the Act. This is consequential in nature. The Assessing Officer is directed to recompute the interest, if any, chargeable under

Aia Engineering Ltd., Ahmedabad vs. The Dy.CIT, Circle-1(1)(1), Ahmedabad

In the result, the appeal of the Revenue is dismissed, whereas, the

ITA 351/AHD/2025[2014-15]Status: DisposedITAT Ahmedabad01 Oct 2025AY 2014-15

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं/Ita No.565/Ahd/2025 – Asst.Year 2014-15 2. आयकर अपील सं/Ita No.351/Ahd/2025 – Asst. Year 2014-15 1. The Dcit Circle-1(1)(1) Ahmedabad – 380 015 बनाम / V/S. 2. Aia Engineering Ltd. 115, Gvmm Estate Odhav Road, Odhav Ahmedabad - 382 415 स्थायी लेखा सं./Pan: Aabca 2777 J (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Assessee By: Shri Tushar Hemani, Sr. Advocate Revenue By : Shri Alpesh Parmar, Cit-Dr सुनवाई की तारीख /Date Of Hearing : 29/07/2025 घोषणा की तारीख / Date Of Pronouncement: 01/10/2025 आदेश/Order Per Sanjay Garg: The Captioned Are Cross-Appeals, One By The Assessee & The Other By The Revenue Preferred Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)'] Dated 13/01/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As 'The Act') For The Assessment Year (Ay) 2014-2015. Both The Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order. First, We Take Up Revenue'S Appeal In Ita No.565/Ahd/2025 For Ay 2014-15 For Adjudication.

For Appellant: Shri Tushar Hemani, Sr. AdvocateFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 2(17)Section 250

favor of the assessee, this ground has become infructuous and requires no separate adjudication. 26. Ground No. 4 relates to the levy of interest under section 234B of the Act. This is consequential in nature. The Assessing Officer is directed to recompute the interest, if any, chargeable under

Aptiv Components India P.Ltd (Formerly Known As Delphi Automotive Systems P.Ltd), New Delhi vs. ACIT, Circle-1(1), New Delhi

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

ITA 2082/DEL/2022[2018-19]Status: DisposedITAT Delhi01 Oct 2025AY 2018-19

Bench: Shri M. Balaganesh & Shri Anubhav Sharmam/S Aptive Components India Vs. Acit, Private Limited (Formerly Known Circle-1(1), As M/S Delphi Automotive New Delhi System Private Limited), P-24, Green Park Extension, New Delhi (Appellant) (Respondent) Pan: Aaacd0226F Assessee By : Shri Ajay Vohra, Sr. Adv Shri Neeraj Jain, Adv Ms. Richa Aggarwal, Adv Revenue By: Shri Amit Kumar Singh, Sr. Dr Date Of Hearing 04/07/2025 Date Of Pronouncement 01/10/2025

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Amit Kumar Singh, Sr. DR
Section 143(3)Section 144C(5)Section 92C

raised by the assessee are allowed. 21. The Ground No. 5 raised by the assessee is challenging the chargeability of interest under section 234B and 234C of the Act. With regard to interest under section 234B of the Act, the same is consequential in nature. With regard to interest under

Naik Naik and Co, Mumbai vs. ACIT -16(3), Mumbai

In the result we hold that the assessee is entitled to credit of TDS to the extent deduction from its receipts is established on the basis of the contemporaneous material placed on record

ITA 2915/MUM/2025[2022-23]Status: DisposedITAT Mumbai30 Sept 2025AY 2022-23

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

Section 143(1)Section 205Section 234BSection 234C

amounts did not feature in Form No. 26AS. A demand of ₹1,09,01,070 was raised comprising the disallowed TDS together with interest under section 234B of ₹8,02,776 and under section 234C of ₹4,85,452. 3 Naik Naik and Co. 6. In appeal, the assessee produced ... granted by the AO only when such rectification finds reflection in updated 26AS. 4 Naik Naik and Co. 9. As regards levy of interest under sections 234B and 234C, the learned CIT(A) held the same to be consequential and mandatory. The assessee’s request for hearing through video conference