← All Phrases

“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

Bundy India Ltd., Baroda vs. The DCIT, Circle-1(1), Baroda

In the result, the appeal preferred by the assessee is allowed in part

ITA 1764/AHD/2013[2007-08]Status: DisposedITAT Ahmedabad10 Jun 2024AY 2007-08

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinha

For Appellant: Shri Parin Shah, A.RFor Respondent: Date of Hearing
Section 143(3)Section 92CSection 92C(3)

appellant. 9. The learned CITA(A) erred in law in dismissing appellant's grounds of appeal in relation to charging of interest under section 234B and 234D of the Act and withdrawal of interest due on refund under section 244A of the Act. The same should have been considered

DCIT, C-1(1), Chandigarh vs. M/S Fidelity Information Services India Pvt. Ltd., Chandigarh

In the result, the cross-objection filed by the assessee is dismissed

ITA 1328/CHANDI/2019[2014-15]Status: DisposedITAT Chandigarh07 Jun 2024AY 2014-15

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Vishal Kalra, Advocate and Ms. Sumisha, C.AFor Respondent: Shri Rohit Sharma, CIT DR
Section 37(1)

pursuant to the Advance Pricing Agreement ("APA"). 2. That on the facts and circumstances of the case and in law, the levy of interest under sections 234B and 234C of the Act on the additional income assessed pursuant to the APA is erroneous, being levied de hors the express provisions ... accordingly, should be directed to be deleted. 3. That on the facts and circumstances of the case and in law, the levy of interest under sections 234B and 234C of the Act on the amount of income concluded pursuant to APA is against the legislative intent and tantamount to penalizing

M/S Wisley Real Estate Pvt. Ltd., Kolkata vs. ITO, Ward-11(3), Kolkata

In the result, the appeal of the assessee is allowed

ITA 55/KOL/2024[2012-13]Status: DisposedITAT Kolkata06 Jun 2024AY 2012-13

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A. No. 55/Kol/2024 Assessment Year: 2012-2013 M/S. Wisley Real Estate Pvt. Ltd.,…..........Appellant 86C, Viswakarma, 1St Floor, Topsia Road, Tiljala, Kolkata-700046 [Pan:Aakcs8704L] -Vs.- Income Tax Officer,……..........................Respondent Ward-11(3), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Shri A.K. Tulsyan, Fca, Appeared On Behalf Of The Assessee Shri P.P. Barman, Addl. Cit, Sr. Dr, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : 18Th March, 2024 Date Of Pronouncing The Order: June 6Th , 2024 O R D E R

Section 131Section 133(6)Section 234BSection 68

made under section 68 of the Act and allow Ground No. 1 raised by the assessee. 13. Ground No. 2 regarding charging of interest under section 234B is consequential in nature, which needs no adjudication. 20 Assessment Year: 2012-2013 M/s. Wisley Real Estate Pvt. Ltd. 14. Ground No.3

Ishares India 50 Etf (As A Successor to Ishares India Mauritius Co (Liquidated)), Mumbai vs. DCIT (International Tax)-2(2)(2), Mumbai

In the result, the appeals of the assessees in ITA

ITA 4602/MUM/2023[2021-22]Status: DisposedITAT Mumbai06 Jun 2024AY 2021-22

Bench: Smt Kavitha Rajagopal, Jm & Ms Padmavathy S, Am

Section 143(3)

accordance with law. Needless to say that the assessee be given an opportunity of being heard. It is ordered accordingly Levy of interest under section 234B and 234C & Initiation of penalty proceedings under section 270A of the Act 19. The grounds raised by these assessees on the issue of levy ... interest under section 234B and 234C & initiation of penalty proceedings are consequential/premature and hence they do not warrants separate adjudication. ISHARES INDIA SC MAURITIUS COMPANY & ORS. 20. In the result, the appeals of the assessees in ITA.No.4593/Mum/2023, ITA.No.4595/Mum/2023, ITA.No.4596/Mum/2023, ITA.No.4597/Mum/2023, ITA.No.4598/Mum/2023, ITA.No.4600/Mum/2023, ITA.No.4601/Mum/2023

Ishares Core Emerging Mauritius Co, Mumbai vs. DCIT (International Tax)-2(2)(2), Mumbai

In the result, the appeals of the assessees in ITA

ITA 4601/MUM/2023[2021-22]Status: DisposedITAT Mumbai06 Jun 2024AY 2021-22

Bench: Smt Kavitha Rajagopal, Jm & Ms Padmavathy S, Am

Section 143(3)

accordance with law. Needless to say that the assessee be given an opportunity of being heard. It is ordered accordingly Levy of interest under section 234B and 234C & Initiation of penalty proceedings under section 270A of the Act 19. The grounds raised by these assessees on the issue of levy ... interest under section 234B and 234C & initiation of penalty proceedings are consequential/premature and hence they do not warrants separate adjudication. ISHARES INDIA SC MAURITIUS COMPANY & ORS. 20. In the result, the appeals of the assessees in ITA.No.4593/Mum/2023, ITA.No.4595/Mum/2023, ITA.No.4596/Mum/2023, ITA.No.4597/Mum/2023, ITA.No.4598/Mum/2023, ITA.No.4600/Mum/2023, ITA.No.4601/Mum/2023

Ishares Emerging Markets Minimum Volatility Mauritius Co, Mumbai vs. DCIT (International Tax)-2(2)(2), Mumbai

In the result, the appeals of the assessees in ITA

ITA 4600/MUM/2023[2021-22]Status: DisposedITAT Mumbai06 Jun 2024AY 2021-22

Bench: Smt Kavitha Rajagopal, Jm & Ms Padmavathy S, Am

Section 143(3)

accordance with law. Needless to say that the assessee be given an opportunity of being heard. It is ordered accordingly Levy of interest under section 234B and 234C & Initiation of penalty proceedings under section 270A of the Act 19. The grounds raised by these assessees on the issue of levy ... interest under section 234B and 234C & initiation of penalty proceedings are consequential/premature and hence they do not warrants separate adjudication. ISHARES INDIA SC MAURITIUS COMPANY & ORS. 20. In the result, the appeals of the assessees in ITA.No.4593/Mum/2023, ITA.No.4595/Mum/2023, ITA.No.4596/Mum/2023, ITA.No.4597/Mum/2023, ITA.No.4598/Mum/2023, ITA.No.4600/Mum/2023, ITA.No.4601/Mum/2023

Ishares Msci Emerging Markets Etf (As A Successor to Ishares Emerging Markets Index Mauritius Co (Liquidated)), Mumbai vs. DCIT (International Tax)-2(2)(2), Mumbai

In the result, the appeals of the assessees in ITA

ITA 4598/MUM/2023[2021-22]Status: DisposedITAT Mumbai06 Jun 2024AY 2021-22

Bench: Smt Kavitha Rajagopal, Jm & Ms Padmavathy S, Am

Section 143(3)

accordance with law. Needless to say that the assessee be given an opportunity of being heard. It is ordered accordingly Levy of interest under section 234B and 234C & Initiation of penalty proceedings under section 270A of the Act 19. The grounds raised by these assessees on the issue of levy ... interest under section 234B and 234C & initiation of penalty proceedings are consequential/premature and hence they do not warrants separate adjudication. ISHARES INDIA SC MAURITIUS COMPANY & ORS. 20. In the result, the appeals of the assessees in ITA.No.4593/Mum/2023, ITA.No.4595/Mum/2023, ITA.No.4596/Mum/2023, ITA.No.4597/Mum/2023, ITA.No.4598/Mum/2023, ITA.No.4600/Mum/2023, ITA.No.4601/Mum/2023

Ishares Msci Emerging Markets Asia Etf (As A Successor to Ishares Em Asia Mauritius Co (Liquidated)), Mumbai vs. DCIT (International Taxation)-2(2)(2), Mumbai

In the result, the appeals of the assessees in ITA

ITA 4597/MUM/2023[2021-22]Status: DisposedITAT Mumbai06 Jun 2024AY 2021-22

Bench: Smt Kavitha Rajagopal, Jm & Ms Padmavathy S, Am

Section 143(3)

accordance with law. Needless to say that the assessee be given an opportunity of being heard. It is ordered accordingly Levy of interest under section 234B and 234C & Initiation of penalty proceedings under section 270A of the Act 19. The grounds raised by these assessees on the issue of levy ... interest under section 234B and 234C & initiation of penalty proceedings are consequential/premature and hence they do not warrants separate adjudication. ISHARES INDIA SC MAURITIUS COMPANY & ORS. 20. In the result, the appeals of the assessees in ITA.No.4593/Mum/2023, ITA.No.4595/Mum/2023, ITA.No.4596/Mum/2023, ITA.No.4597/Mum/2023, ITA.No.4598/Mum/2023, ITA.No.4600/Mum/2023, ITA.No.4601/Mum/2023

Ishares Msci All Country Asia Ex Japan Etf (As A Successor to Ishares All Country Asia Ex Japan Mauritius Co (Liquidated)), Mumbai vs. DCIT (International Taxation)-2(2)(2), Mumbai

In the result, the appeals of the assessees in ITA

ITA 4596/MUM/2023[2021-22]Status: DisposedITAT Mumbai06 Jun 2024AY 2021-22

Bench: Smt Kavitha Rajagopal, Jm & Ms Padmavathy S, Am

Section 143(3)

accordance with law. Needless to say that the assessee be given an opportunity of being heard. It is ordered accordingly Levy of interest under section 234B and 234C & Initiation of penalty proceedings under section 270A of the Act 19. The grounds raised by these assessees on the issue of levy ... interest under section 234B and 234C & initiation of penalty proceedings are consequential/premature and hence they do not warrants separate adjudication. ISHARES INDIA SC MAURITIUS COMPANY & ORS. 20. In the result, the appeals of the assessees in ITA.No.4593/Mum/2023, ITA.No.4595/Mum/2023, ITA.No.4596/Mum/2023, ITA.No.4597/Mum/2023, ITA.No.4598/Mum/2023, ITA.No.4600/Mum/2023, ITA.No.4601/Mum/2023

Ishares India Index Mauritius Company, Mumbai vs. DCIT (International Taxation)-2(2)(2), Mumbai

In the result, the appeals of the assessees in ITA

ITA 4595/MUM/2023[2021-22]Status: DisposedITAT Mumbai06 Jun 2024AY 2021-22

Bench: Smt Kavitha Rajagopal, Jm & Ms Padmavathy S, Am

Section 143(3)

accordance with law. Needless to say that the assessee be given an opportunity of being heard. It is ordered accordingly Levy of interest under section 234B and 234C & Initiation of penalty proceedings under section 270A of the Act 19. The grounds raised by these assessees on the issue of levy ... interest under section 234B and 234C & initiation of penalty proceedings are consequential/premature and hence they do not warrants separate adjudication. ISHARES INDIA SC MAURITIUS COMPANY & ORS. 20. In the result, the appeals of the assessees in ITA.No.4593/Mum/2023, ITA.No.4595/Mum/2023, ITA.No.4596/Mum/2023, ITA.No.4597/Mum/2023, ITA.No.4598/Mum/2023, ITA.No.4600/Mum/2023, ITA.No.4601/Mum/2023

Ishares India SC Mauritius Company, Mumbai vs. DCIT (International Taxation)-2(2)(2), Mumbai

In the result, the appeals of the assessees in ITA

ITA 4593/MUM/2023[2021-22]Status: DisposedITAT Mumbai06 Jun 2024AY 2021-22

Bench: Smt Kavitha Rajagopal, Jm & Ms Padmavathy S, Am

Section 143(3)

accordance with law. Needless to say that the assessee be given an opportunity of being heard. It is ordered accordingly Levy of interest under section 234B and 234C & Initiation of penalty proceedings under section 270A of the Act 19. The grounds raised by these assessees on the issue of levy ... interest under section 234B and 234C & initiation of penalty proceedings are consequential/premature and hence they do not warrants separate adjudication. ISHARES INDIA SC MAURITIUS COMPANY & ORS. 20. In the result, the appeals of the assessees in ITA.No.4593/Mum/2023, ITA.No.4595/Mum/2023, ITA.No.4596/Mum/2023, ITA.No.4597/Mum/2023, ITA.No.4598/Mum/2023, ITA.No.4600/Mum/2023, ITA.No.4601/Mum/2023

Gundecha Charities, Mumbai vs. National Faceless Appeal Centre (Nafc), Delhi

In the result, appeal in ITA No

ITA 191/MUM/2024[2018-19]Status: DisposedITAT Mumbai05 Jun 2024AY 2018-19

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Vimal Punmiya,CAFor Respondent: Shri Dr. Kishore Dhule – CIT DR
Section 143Section 143(1)Section 143(3)Section 234BSection 250

specific disallowances made in the order and the assessment was completed without any additions. 3. The Ld CIT(A) erred in confirming interest under section 234B and 234C of the Income Tax Act 1961. 4. The assessee craves to leave to add further grounds or to amend or alter

Aadinath Securities Pvt Ltd, Mumbai vs. ITO Ward 4 (1)(3), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 4006/MUM/2023[2014-15]Status: DisposedITAT Mumbai05 Jun 2024AY 2014-15

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Aadinath Securities Pvt Ltd V. Ito Ward 4 (1)(3) C/O Ca Himanshu Gandhi Aayakar Bhavan 16Th Floor, D Wing, Trade World Maharishi Karve Road Kamala Mills Compound New Marine Lines, Churchgate Senapati Bapat Marg, Lower Parel Mumbai-400020 Mumbai - 400013 Pan: Aafca3411P (Appellant) (Respondent) Assessee Represented By : Shri Himanshu Gandhi Department Represented By : Shri Harmesh Lal

Section 147Section 148Section 151Section 234BSection 271(1)(c)Section 68Section 69ASection 69C

when tax rates are same. 6. On the facts and circumstances of the case and law, the Ld. CIT(A) erred in charging interest under section 234B of Income Tax Act, 1961. 7. On the facts and circumstances of the case and law, the Ld. CIT(A) erred in invoking

Daeseung Autoparts India Private Limited, Kancheepuram vs. ACIT (OSD), Chennai

The appeal stand partly allowed in terms of our above order

ITA 752/CHNY/2017[2012-13]Status: DisposedITAT Chennai04 Jun 2024AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.752/Chny/2017 (िनधा;रणवष; / Assessment Year: 2012-13) M/S. Daeseung Autoparts India Pvt. Ltd. Acit (Osd) Plot No,474, Mannur Village, Corporate Range-1, बनाम/ Vs. Valarpuram Post, Sriperumpudhur Taluk Chennai. Kanchipuram- 602 105. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccd-5629-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Vikram Vijayaraghavan (Advocate)- Ld. Ar " थ"कीओरसे/Respondent By : Shri G. Suresh (Jcit)- Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 28-05-2024 घोषणा की तारीख /Date Of Pronouncement : 04-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri Vikram Vijayaraghavan (Advocate)- Ld. ARFor Respondent: Shri G. Suresh (JCIT)- Ld. Sr. DR
Section 143(3)Section 144C(5)Section 154Section 92C

erred in not setting off the brought forward losses in computing the taxable profits. 21. The Learned AO has erred in computing interest under section 234B of the Act without appreciating the fact that there was no taxable income post setting off the brought forward losses. 22. The learned

Mag India Industrial Automation Systems Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(3), Bangalore

In the result, appeals of the assessee are partly allowed for statistical purposes

ITA 314/BANG/2024[2014-15]Status: DisposedITAT Bangalore04 Jun 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Soundararajan K.

For Appellant: Sri Prakash Hegde, A.RFor Respondent: Sri Subramanian S., D.R
Section 234BSection 250

premise that the provision was made not scientifically even after narrating the facts and circumstances of the case. 7. The levy of interest under section 234B and 234C is not warranted on the facts and circumstances of the case. 8. The Appellant craves to add, alter, amend, substitute, change

Mag India Industrial Automation Systems Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(3), Bangalore

In the result, appeals of the assessee are partly allowed for statistical purposes

ITA 313/BANG/2024[2013-14]Status: DisposedITAT Bangalore04 Jun 2024AY 2013-14

Bench: Shri Chandra Poojari & Shri Soundararajan K.

For Appellant: Sri Prakash Hegde, A.RFor Respondent: Sri Subramanian S., D.R
Section 234BSection 250

premise that the provision was made not scientifically even after narrating the facts and circumstances of the case. 7. The levy of interest under section 234B and 234C is not warranted on the facts and circumstances of the case. 8. The Appellant craves to add, alter, amend, substitute, change

Mckinsey Knowledge Centre India Pvt. Ltd., Haryana vs. DCIT Circle 16(1), Delhi

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

ITA 475/DEL/2022[2017-18]Status: DisposedITAT Delhi04 Jun 2024AY 2017-18

Bench: Shri Shamim Yahya & Shri Sudhir Kumarmckinsey Knowledge Centre India Pvt. Ltd., Vs. Dcit, Circle 16 (1), 3Rd Floor, Block Iii, Delhi. Vatika Business Park, Sector 49, Sohna Road, Gurgaon – 122 018 (Haryana). (Pan : Aaccm2356G) (Appellant) (Respondent) Assessee By : Shri Porus Kaka, Sr. Advocate Shri Divesh Chawla, Advocate Revenue By : Shri Rajesh Kumar, Cit Dr Date Of Hearing : 24.04.2024 Date Of Order : 04.06.2024 Order Per Shamim Yahya: This Appeal By The Assessee Is Directed Against The Order Of The Assessing Officer Dated 21.01.2022 Pursuant To The Directions Issued By The Drp For The Assessment Year 2017-18. 2. Grounds Of Appeal Taken By The Assessee Read As Under :-

For Appellant: Shri Porus Kaka, Sr. AdvocateFor Respondent: Shri Rajesh Kumar, CIT DR

services. Corporate tax grounds: 17. On the facts and in circumstances of the case, the learned AO has erred in levying consequential interest under Section 234B of the Act in the income tax computation as per final assessment order. 18. On the facts and in circumstances of the case

Synergy Health Sciences Private Limited, Thane vs. CIT (Appeals), Delhi

In the result, appeal of the assessee bearing ITA No

ITA 54/MUM/2024[2021-2022]Status: DisposedITAT Mumbai31 May 2024AY 2021-2022

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Sushant SantFor Respondent: ShriDinesh A Chourasia – SR AR
Section 115Section 115BSection 139(1)Section 143(1)Section 154Section 234BSection 250

Ld.AO calculated the tax payable on that at effective rate of 33.34% (including surcharge and cess) which amount to Rs.93,95,871/-(including interest under section 234B and 2134C) resulting in the demand amount of Rs.26,68,490/-(Rs. 93,95,871/- - 67,27,381/-). The assesee filed rectification petition

Tata Toyo Radiator Limited, Pune vs. Deputy Commissioner of Income-Tax, Circle 7, Pune

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

ITA 152/PUN/2024[2018-19]Status: DisposedITAT Pune29 May 2024AY 2018-19

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.152/Pun/2024 िनधा"रण वष" / Assessment Year: 2018-19 Tata Toyo Radiator Limited, Vs. Dcit, Circle-7, Pune. Taco House, V.G. Damle Path, Off Law College Road, Deccan Gymkhana, Pune- 411004. Pan : Aaact5566F Appellant Respondent Assessee By : Shri M. D. Sancheti Revenue By : Shri Ajay Kumar Keshari Date Of Hearing : 28.05.2024 Date Of Pronouncement : 29.05.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 29.11.2023 Passed By Ld Cit(A)/Nfac, Delhi For The Assessment Year 2018-19. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. The Order Passed By The Learned Cit(A) Is Ultra Vires, Illegal, Bad In Law & Contrary To The Provisions Of The Act. Violation Of Principles Of Natural Justice 2. The Learned Cit(A) Has Thus Erred In Law & On Facts In Passing An Ex-Parte Order Without Granting A Proper Opportunity Of Being Heard, Thereby Violating The Principles Of Natural Justice.

For Appellant: Shri M. D. SanchetiFor Respondent: Shri Ajay Kumar Keshari
Section 143(2)Section 234BSection 234C

administrative services charges of Rs. 7,56,99,000 paid to Tata AutoComp Systems Ltd. ["TACO"]. Excess-levy of interest under section 234B of the Act 6. The learned CIT (A) erred in not adjudicating on the levy of excess interest under section 234B of the Act to the extent

Vasantkumar Kantilal Shah, Mumbai vs. National Faceless Assessment Unit, Delhi

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

ITA 498/MUM/2024[2020-21]Status: DisposedITAT Mumbai29 May 2024AY 2020-21

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawali T A. No. 498/Mum/2024 (A.Y. 2020-21) Vasntkumar Kantilal Shah Vs Nfac, Delhi New Delhi-110001. 812, Bombay Market . Apartment, Tardeo Road, Mumbai-400034. Pan/Gir No. Adeps9808D (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 143(3)Section 144BSection 56Section 57Section 68

under section 68 of the Act is unjustified and the same may be deleted. 5. The Appellant denies any liability to pay interest under section 234B and 234C of the Act. Hence, the same are not leviable. 6. The Appellant craves leave to add, alter, amend, delete, rescind or withdraw