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“interest u/s 234B”

InterestSection 234BSection 234B1,217 judgments

The decision most relied on for interest u/s 234B is DIT v. NGC Network Asia LLC (313 ITR 187), cited in 144 judgments on BharatTax.

Leading authorities on interest u/s 234B

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.

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.

27th Nov., 2001 and Sedco Forex International Drilling Inc. v. Dy. CIT
72 ITD 415 · 2000 · ITAT
19
citing judgments

Interest under section 234B is not leviable if the entire income of the assessee is liable to tax deduction at source, irrespective of whether tax was actually deducted.

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.

MBG Commodities (P.) Ltd. v. DCIT
163 ITD 130 · 2017 · ITAT
14
citing judgments

Interest under section 234B needs to be recalculated, affording the assessee a reasonable opportunity of hearing and considering judicial decisions.

CIT vs. Halliburton Offshore Services Inc. (2004) and CIT v. Reading and Bates Exploration Co.
278 ITR 47 · Reported
13
citing judgments

Interest under section 234 cannot be levied if the employer fails to deduct tax at source, as the employee should not be faulted for the employer's default.

Spice Infotainment v. Commissioner of Income
18 SCC 353 · 2020 · Reported
12
citing judgments

An assessment made in the name of a company that has been amalgamated and dissolved is null and void.

Entertainment Ltd. v. Commr. of Service Tar, (2011 SCC OnLine Del), CIT v. Dimension Apparels (P) Ltd.
2014 SCC OnLine DEL 7678 · 2014 · Reported
11
citing judgments

The court does not interfere with impugned judgments previously passed by the High Court in cases dealing with various aspects of income tax law.

Judgments citing interest u/s 234B

Cifco Finance Ltd, Mumbai vs. DCIT (OSD-II) Cr-7, Mumbai

In the result all 16 appeals related to the assessee are disposed off

ITA 487/MUM/2013[2003-04]Status: DisposedITAT Mumbai29 Aug 2022AY 2003-04

Bench: The Income Tax Appellate Tribunal C Bench Mumbai Before Sri Amit Shukla J M & Prashant Maharishi Am In The Matter Of Cifco Finance Limited, [ Aaacc1765F] Bhupen Chambers, Dalal Street, Mumbai V The Asst Commissioner Of Income Tax Aykar Bhavan 4Th Floor , M K Road Mumbai 20

Section 143Section 147Section 271

rejected such change, (4) disallowance of ₹ 397,332 with respect to the amount written off. Assessee is also aggrieved with the charging of interest u/s 234B and 234C of the act. 97. The brief facts of the case show that assessee filed return of income for assessment year ... allowed and AO is directed to delete the disallowance of ₹ 397,332/–. 104. Ground number 5 with respect to the charging of interest u/s 234B and 234C is consequential, no arguments were advanced, and hence, it is dismissed. 105. Accordingly, appeal of the assessee for assessment year

Cifco Finance Ltd, Mumbai vs. Asst CIT (OSD-II) Cir 7, Mumbai

In the result all 16 appeals related to the assessee are disposed off

ITA 7547/MUM/2012[2004-05]Status: DisposedITAT Mumbai29 Aug 2022AY 2004-05

Bench: The Income Tax Appellate Tribunal C Bench Mumbai Before Sri Amit Shukla J M & Prashant Maharishi Am In The Matter Of Cifco Finance Limited, [ Aaacc1765F] Bhupen Chambers, Dalal Street, Mumbai V The Asst Commissioner Of Income Tax Aykar Bhavan 4Th Floor , M K Road Mumbai 20

Section 143Section 147Section 271

rejected such change, (4) disallowance of ₹ 397,332 with respect to the amount written off. Assessee is also aggrieved with the charging of interest u/s 234B and 234C of the act. 97. The brief facts of the case show that assessee filed return of income for assessment year ... allowed and AO is directed to delete the disallowance of ₹ 397,332/–. 104. Ground number 5 with respect to the charging of interest u/s 234B and 234C is consequential, no arguments were advanced, and hence, it is dismissed. 105. Accordingly, appeal of the assessee for assessment year

Cifco Finance Ltd., Mumbai vs. ACIT (OSD II) Cir.7, Mumbai

In the result all 16 appeals related to the assessee are disposed off

ITA 6147/MUM/2011[2008-09]Status: DisposedITAT Mumbai29 Aug 2022AY 2008-09

Bench: The Income Tax Appellate Tribunal C Bench Mumbai Before Sri Amit Shukla J M & Prashant Maharishi Am In The Matter Of Cifco Finance Limited, [ Aaacc1765F] Bhupen Chambers, Dalal Street, Mumbai V The Asst Commissioner Of Income Tax Aykar Bhavan 4Th Floor , M K Road Mumbai 20

Section 143Section 147Section 271

rejected such change, (4) disallowance of ₹ 397,332 with respect to the amount written off. Assessee is also aggrieved with the charging of interest u/s 234B and 234C of the act. 97. The brief facts of the case show that assessee filed return of income for assessment year ... allowed and AO is directed to delete the disallowance of ₹ 397,332/–. 104. Ground number 5 with respect to the charging of interest u/s 234B and 234C is consequential, no arguments were advanced, and hence, it is dismissed. 105. Accordingly, appeal of the assessee for assessment year

Cifco Finance Ltd., Mumbai vs. ACIT (OSD II) Cir.7, Mumbai

In the result all 16 appeals related to the assessee are disposed off

ITA 6146/MUM/2011[2007-08]Status: DisposedITAT Mumbai29 Aug 2022AY 2007-08

Bench: The Income Tax Appellate Tribunal C Bench Mumbai Before Sri Amit Shukla J M & Prashant Maharishi Am In The Matter Of Cifco Finance Limited, [ Aaacc1765F] Bhupen Chambers, Dalal Street, Mumbai V The Asst Commissioner Of Income Tax Aykar Bhavan 4Th Floor , M K Road Mumbai 20

Section 143Section 147Section 271

rejected such change, (4) disallowance of ₹ 397,332 with respect to the amount written off. Assessee is also aggrieved with the charging of interest u/s 234B and 234C of the act. 97. The brief facts of the case show that assessee filed return of income for assessment year ... allowed and AO is directed to delete the disallowance of ₹ 397,332/–. 104. Ground number 5 with respect to the charging of interest u/s 234B and 234C is consequential, no arguments were advanced, and hence, it is dismissed. 105. Accordingly, appeal of the assessee for assessment year

Cifco Finance Ltd, Mumbai vs. ACIT (OSD-II) Cr 7, Mumbai

In the result all 16 appeals related to the assessee are disposed off

ITA 6075/MUM/2009[2006-07]Status: DisposedITAT Mumbai29 Aug 2022AY 2006-07

Bench: The Income Tax Appellate Tribunal C Bench Mumbai Before Sri Amit Shukla J M & Prashant Maharishi Am In The Matter Of Cifco Finance Limited, [ Aaacc1765F] Bhupen Chambers, Dalal Street, Mumbai V The Asst Commissioner Of Income Tax Aykar Bhavan 4Th Floor , M K Road Mumbai 20

Section 143Section 147Section 271

rejected such change, (4) disallowance of ₹ 397,332 with respect to the amount written off. Assessee is also aggrieved with the charging of interest u/s 234B and 234C of the act. 97. The brief facts of the case show that assessee filed return of income for assessment year ... allowed and AO is directed to delete the disallowance of ₹ 397,332/–. 104. Ground number 5 with respect to the charging of interest u/s 234B and 234C is consequential, no arguments were advanced, and hence, it is dismissed. 105. Accordingly, appeal of the assessee for assessment year

Cifco Finance Ltd, Mumbai vs. ACIT (OSD II), Cr 7, Mumbai

In the result all 16 appeals related to the assessee are disposed off

ITA 1919/MUM/2009[2005-2006]Status: DisposedITAT Mumbai29 Aug 2022AY 2005-2006

Bench: The Income Tax Appellate Tribunal C Bench Mumbai Before Sri Amit Shukla J M & Prashant Maharishi Am In The Matter Of Cifco Finance Limited, [ Aaacc1765F] Bhupen Chambers, Dalal Street, Mumbai V The Asst Commissioner Of Income Tax Aykar Bhavan 4Th Floor , M K Road Mumbai 20

Section 143Section 147Section 271

rejected such change, (4) disallowance of ₹ 397,332 with respect to the amount written off. Assessee is also aggrieved with the charging of interest u/s 234B and 234C of the act. 97. The brief facts of the case show that assessee filed return of income for assessment year ... allowed and AO is directed to delete the disallowance of ₹ 397,332/–. 104. Ground number 5 with respect to the charging of interest u/s 234B and 234C is consequential, no arguments were advanced, and hence, it is dismissed. 105. Accordingly, appeal of the assessee for assessment year

M/A. Cifco Finance Ltd, Mumbai vs. The ACIT (OSD II) Cr-7, Mumbai

In the result all 16 appeals related to the assessee are disposed off

ITA 490/MUM/2008[2004-2005]Status: DisposedITAT Mumbai29 Aug 2022AY 2004-2005

Bench: The Income Tax Appellate Tribunal C Bench Mumbai Before Sri Amit Shukla J M & Prashant Maharishi Am In The Matter Of Cifco Finance Limited, [ Aaacc1765F] Bhupen Chambers, Dalal Street, Mumbai V The Asst Commissioner Of Income Tax Aykar Bhavan 4Th Floor , M K Road Mumbai 20

Section 143Section 147Section 271

rejected such change, (4) disallowance of ₹ 397,332 with respect to the amount written off. Assessee is also aggrieved with the charging of interest u/s 234B and 234C of the act. 97. The brief facts of the case show that assessee filed return of income for assessment year ... allowed and AO is directed to delete the disallowance of ₹ 397,332/–. 104. Ground number 5 with respect to the charging of interest u/s 234B and 234C is consequential, no arguments were advanced, and hence, it is dismissed. 105. Accordingly, appeal of the assessee for assessment year

M/S. Cifco Finance Ltd., Mumbai vs. ACIT (OSD-II) Cr.-7, Mumbai

In the result all 16 appeals related to the assessee are disposed off

ITA 5462/MUM/2006[2003-2004]Status: DisposedITAT Mumbai29 Aug 2022AY 2003-2004

Bench: The Income Tax Appellate Tribunal C Bench Mumbai Before Sri Amit Shukla J M & Prashant Maharishi Am In The Matter Of Cifco Finance Limited, [ Aaacc1765F] Bhupen Chambers, Dalal Street, Mumbai V The Asst Commissioner Of Income Tax Aykar Bhavan 4Th Floor , M K Road Mumbai 20

Section 143Section 147Section 271

rejected such change, (4) disallowance of ₹ 397,332 with respect to the amount written off. Assessee is also aggrieved with the charging of interest u/s 234B and 234C of the act. 97. The brief facts of the case show that assessee filed return of income for assessment year ... allowed and AO is directed to delete the disallowance of ₹ 397,332/–. 104. Ground number 5 with respect to the charging of interest u/s 234B and 234C is consequential, no arguments were advanced, and hence, it is dismissed. 105. Accordingly, appeal of the assessee for assessment year

M/S. Cifco Finance Ltd., Mumbai vs. ACIT (OSD-II) Cr-7, Mumbai

In the result all 16 appeals related to the assessee are disposed off

ITA 2499/MUM/2006[2002-2003]Status: DisposedITAT Mumbai29 Aug 2022AY 2002-2003

Bench: The Income Tax Appellate Tribunal C Bench Mumbai Before Sri Amit Shukla J M & Prashant Maharishi Am In The Matter Of Cifco Finance Limited, [ Aaacc1765F] Bhupen Chambers, Dalal Street, Mumbai V The Asst Commissioner Of Income Tax Aykar Bhavan 4Th Floor , M K Road Mumbai 20

Section 143Section 147Section 271

rejected such change, (4) disallowance of ₹ 397,332 with respect to the amount written off. Assessee is also aggrieved with the charging of interest u/s 234B and 234C of the act. 97. The brief facts of the case show that assessee filed return of income for assessment year ... allowed and AO is directed to delete the disallowance of ₹ 397,332/–. 104. Ground number 5 with respect to the charging of interest u/s 234B and 234C is consequential, no arguments were advanced, and hence, it is dismissed. 105. Accordingly, appeal of the assessee for assessment year

M/S. Cifco Finance Ltd., Mumbai vs. ACIT (OSD-II) Cr-7, Mumbai

In the result all 16 appeals related to the assessee are disposed off

ITA 2498/MUM/2006[2001-2002]Status: DisposedITAT Mumbai29 Aug 2022AY 2001-2002

Bench: The Income Tax Appellate Tribunal C Bench Mumbai Before Sri Amit Shukla J M & Prashant Maharishi Am In The Matter Of Cifco Finance Limited, [ Aaacc1765F] Bhupen Chambers, Dalal Street, Mumbai V The Asst Commissioner Of Income Tax Aykar Bhavan 4Th Floor , M K Road Mumbai 20

Section 143Section 147Section 271

rejected such change, (4) disallowance of ₹ 397,332 with respect to the amount written off. Assessee is also aggrieved with the charging of interest u/s 234B and 234C of the act. 97. The brief facts of the case show that assessee filed return of income for assessment year ... allowed and AO is directed to delete the disallowance of ₹ 397,332/–. 104. Ground number 5 with respect to the charging of interest u/s 234B and 234C is consequential, no arguments were advanced, and hence, it is dismissed. 105. Accordingly, appeal of the assessee for assessment year

M/S. Cifco Finance Ltd., Mumbai vs. ACIT (OSD-II) Cr-7, Mumbai

In the result all 16 appeals related to the assessee are disposed off

ITA 2497/MUM/2006[2000-2001]Status: DisposedITAT Mumbai29 Aug 2022AY 2000-2001

Bench: The Income Tax Appellate Tribunal C Bench Mumbai Before Sri Amit Shukla J M & Prashant Maharishi Am In The Matter Of Cifco Finance Limited, [ Aaacc1765F] Bhupen Chambers, Dalal Street, Mumbai V The Asst Commissioner Of Income Tax Aykar Bhavan 4Th Floor , M K Road Mumbai 20

Section 143Section 147Section 271

rejected such change, (4) disallowance of ₹ 397,332 with respect to the amount written off. Assessee is also aggrieved with the charging of interest u/s 234B and 234C of the act. 97. The brief facts of the case show that assessee filed return of income for assessment year ... allowed and AO is directed to delete the disallowance of ₹ 397,332/–. 104. Ground number 5 with respect to the charging of interest u/s 234B and 234C is consequential, no arguments were advanced, and hence, it is dismissed. 105. Accordingly, appeal of the assessee for assessment year

M/S. Cifco Finance Ltd., Mumbai vs. ACIT (OSD-II) Cr-7, Mumbai

In the result all 16 appeals related to the assessee are disposed off

ITA 2496/MUM/2006[1999-2000]Status: DisposedITAT Mumbai29 Aug 2022AY 1999-2000

Bench: The Income Tax Appellate Tribunal C Bench Mumbai Before Sri Amit Shukla J M & Prashant Maharishi Am In The Matter Of Cifco Finance Limited, [ Aaacc1765F] Bhupen Chambers, Dalal Street, Mumbai V The Asst Commissioner Of Income Tax Aykar Bhavan 4Th Floor , M K Road Mumbai 20

Section 143Section 147Section 271

rejected such change, (4) disallowance of ₹ 397,332 with respect to the amount written off. Assessee is also aggrieved with the charging of interest u/s 234B and 234C of the act. 97. The brief facts of the case show that assessee filed return of income for assessment year ... allowed and AO is directed to delete the disallowance of ₹ 397,332/–. 104. Ground number 5 with respect to the charging of interest u/s 234B and 234C is consequential, no arguments were advanced, and hence, it is dismissed. 105. Accordingly, appeal of the assessee for assessment year

The ACIT (OSD-II) Cen RG-7, Mumbai vs. M/S. Cifco Finance Ltd, Mumbai

In the result all 16 appeals related to the assessee are disposed off

ITA 2341/MUM/2006[2000-2001]Status: DisposedITAT Mumbai29 Aug 2022AY 2000-2001

Bench: The Income Tax Appellate Tribunal C Bench Mumbai Before Sri Amit Shukla J M & Prashant Maharishi Am In The Matter Of Cifco Finance Limited, [ Aaacc1765F] Bhupen Chambers, Dalal Street, Mumbai V The Asst Commissioner Of Income Tax Aykar Bhavan 4Th Floor , M K Road Mumbai 20

Section 143Section 147Section 271

rejected such change, (4) disallowance of ₹ 397,332 with respect to the amount written off. Assessee is also aggrieved with the charging of interest u/s 234B and 234C of the act. 97. The brief facts of the case show that assessee filed return of income for assessment year ... allowed and AO is directed to delete the disallowance of ₹ 397,332/–. 104. Ground number 5 with respect to the charging of interest u/s 234B and 234C is consequential, no arguments were advanced, and hence, it is dismissed. 105. Accordingly, appeal of the assessee for assessment year

ACIT (OSD-II) Cent. RG. - 7, Mumbai vs. M/S. Cifco Finance Ltd., Mumbai

In the result all 16 appeals related to the assessee are disposed off

ITA 2323/MUM/2006[1999-2000]Status: DisposedITAT Mumbai29 Aug 2022AY 1999-2000

Bench: The Income Tax Appellate Tribunal C Bench Mumbai Before Sri Amit Shukla J M & Prashant Maharishi Am In The Matter Of Cifco Finance Limited, [ Aaacc1765F] Bhupen Chambers, Dalal Street, Mumbai V The Asst Commissioner Of Income Tax Aykar Bhavan 4Th Floor , M K Road Mumbai 20

Section 143Section 147Section 271

rejected such change, (4) disallowance of ₹ 397,332 with respect to the amount written off. Assessee is also aggrieved with the charging of interest u/s 234B and 234C of the act. 97. The brief facts of the case show that assessee filed return of income for assessment year ... allowed and AO is directed to delete the disallowance of ₹ 397,332/–. 104. Ground number 5 with respect to the charging of interest u/s 234B and 234C is consequential, no arguments were advanced, and hence, it is dismissed. 105. Accordingly, appeal of the assessee for assessment year

Dinesh Kumar Singhi, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 1(1)(2), Bangalore

In the result, the appeal filed by the assessee for A

ITA 379/BANG/2020[2013-14]Status: DisposedITAT Bangalore29 Aug 2022AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri K.R. Pradeep & Smt. G.P
Section 147Section 148Section 234ASection 68Section 69C

sale consideration of shares as the commission paid u/s 69C of the Act merely on surmise. 23. The appellant denies the liabilities for interest u/s 234B of the Act. Further prays that the interest if any should be levied only on returned income. 24. No opportunity has been given before ... levy of interest u/s 234B of the Act. 25. Without prejudice to the appellant's right of seeking waiver before appropriate authority, the appellant begs for consequential relief in the levy of interest u/s 234B of the Act. 26. For the above and other grounds and reasons which

Dinesh Kumar Singhi, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 1(1)(2), Bangalore

In the result, the appeal filed by the assessee for A

ITA 378/BANG/2020[2012-13]Status: DisposedITAT Bangalore29 Aug 2022AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri K.R. Pradeep & Smt. G.P
Section 147Section 148Section 234ASection 68Section 69C

sale consideration of shares as the commission paid u/s 69C of the Act merely on surmise. 23. The appellant denies the liabilities for interest u/s 234B of the Act. Further prays that the interest if any should be levied only on returned income. 24. No opportunity has been given before ... levy of interest u/s 234B of the Act. 25. Without prejudice to the appellant's right of seeking waiver before appropriate authority, the appellant begs for consequential relief in the levy of interest u/s 234B of the Act. 26. For the above and other grounds and reasons which

Ness Technologies (India) P. Ltd., Navi Mumbai vs. The Addl/Jt/Asstt, /ITO, Nationa E-Assessment Centre, Delhi

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

ITA 1084/MUM/2021[2016-17]Status: DisposedITAT Mumbai25 Aug 2022AY 2016-17

Bench: Shri B. R. Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.1084/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2016-17) Ness Digital Engineering बिधम/ The (India) Pvt. Ltd. Addl/Jt./Dy./Acit/Ito, Vs. (Formerly Known As Ness National E-Assessment Technologies (India) Pvt. Centre, Delhi. Ltd. Unit No. 201, 2Nd Office Floor, Building No. 5 & 6, Mindspace Sez, Thane Belapur Road, Airoli, Navi Mumbai-400708. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaaca9649L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Devendra Jain Revenue By: Shri Samual Pitta (Dr) सुनवाई की तारीख / Date Of Hearing: 03/08/2022 घोषणा की तारीख /Date Of Pronouncement: 25/08/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order By The Assessing Officer (Ao)/(National E- Assessment Central. Delhi) Dated 19.04.2021 For The Assessment Year 2016-17 Passed U/S 143(3) R.W.S. 144C(13) Read With Section 144B Of The Income Tax Act, 1961 (Hereinafter “The Act”). 2. At The Outset, The Ld. Ar Of The Assessee Brought To Our Notice That The Sole Issue (Even Though The Assessee Has Raised Ground Nos. 1 To 8) Is Against The Action Of The Ao/Drp In Confirming The Transfer Pricing Adjustment (Tpa) Of Rs.73,69,403/- In Relation To International Transactions Of Reimbursement Of Expenses Received By The Assessee Company From Its Associate Enterprises (Ae).

For Appellant: Shri Devendra JainFor Respondent: Shri Samual Pitta (DR)
Section 115JSection 143(3)Section 144BSection 92C

delete the addition made on account of reimbursement expenses of Rs.73,69,403/-. 7. Ground nos. 9 & 10 relate to charging of interest u/s 234B of the Act, which are consequential in nature and does not require any specific adjudication. 8. Ground no. 11 relates to initiation of penalty proceedings

Dy CIT CC 5 (3), Mumbai vs. M/S Actif Corporation Ltd., Mumbai

ITA 756/MUM/2020[2016-17]Status: DisposedITAT Mumbai25 Aug 2022AY 2016-17

Bench: Shri Kuldip Singh & Shri Om Prakash Kantassessment Year: 2016-17

For Appellant: NoneFor Respondent: Smt. Shailja Rai, CIT- D.R. &
Section 143(2)Section 143(3)Section 147Section 148Section 151Section 271(1)(c)

based on mere surmises and conjunctures and the same cannot be justified by any material on record. 15. That interest U/s 234B and 234D of the Income Tax Act, 1961 has been wrongly and illegally charged and has been wrongly worked out. 16. All of the above grounds of appeal

M/S Actif Corporation Ltd., Mumbai vs. DCIT CC 5 (3), Mumbai

ITA 209/MUM/2020[2014-15]Status: DisposedITAT Mumbai25 Aug 2022AY 2014-15

Bench: Shri Kuldip Singh & Shri Om Prakash Kantassessment Year: 2016-17

For Appellant: NoneFor Respondent: Smt. Shailja Rai, CIT- D.R. &
Section 143(2)Section 143(3)Section 147Section 148Section 151Section 271(1)(c)

based on mere surmises and conjunctures and the same cannot be justified by any material on record. 15. That interest U/s 234B and 234D of the Income Tax Act, 1961 has been wrongly and illegally charged and has been wrongly worked out. 16. All of the above grounds of appeal

M/S Actif Corporation Ltd., Mumbai vs. DCIT CC 5 (3), Mumbai

ITA 208/MUM/2020[2013-14]Status: DisposedITAT Mumbai25 Aug 2022AY 2013-14

Bench: Shri Kuldip Singh & Shri Om Prakash Kantassessment Year: 2016-17

For Appellant: NoneFor Respondent: Smt. Shailja Rai, CIT- D.R. &
Section 143(2)Section 143(3)Section 147Section 148Section 151Section 271(1)(c)

based on mere surmises and conjunctures and the same cannot be justified by any material on record. 15. That interest U/s 234B and 234D of the Income Tax Act, 1961 has been wrongly and illegally charged and has been wrongly worked out. 16. All of the above grounds of appeal