“interest under section 234C”

NATHAN ANIL RAO, MUMBAI vs. THE ITO -CIRCLE 23(1), MUMBAI

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

Bench: Shri Om Prakash Kant (Account Member) & Ms. Kavitha Rajagopal () Assessment Year: 2017-18

erred in levying interest under section 234B of INR 3,75,54,429; Erroneous levy of interes Erroneous levy of interest under section 234C of the Act 8. erred in levying interest under section 234C of INR 68,972; 8. erred in levying interest under section 234C

EKATAA COMMERCIAL CENTRE PRIVATE LIMITED ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 3, MUMBAI

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

Bench: Shri Om Prakash Kant & Shri Sandeep Singh Karhail

Appeals) on the facts and circumstances of the case and in law has erred in partially accepting the charge of interest under Section 234C by directing the AO to compute interest u/s 234C on the basis of tax due on returned income.” 3. During the hearing, the learned Authorised Representative ... learned AR”) wishes not to press the ground pertaining to the levy of interest under section 234C of the Act. Accordingly, the said ground is dismissed as not pressed. 4. The solitary grievance of the assessee, in the present appeal, pertains to the computation of interest under section

DENTSU AEGIS NETWORK INDIA PRIVATE LIMITED ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX - CENTRAL CIRCLE 1(1), MUMBAI

Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI MAKARAND VASANT MAHADEOKAR (Accountant Member)

erred in holding that levy of interest u/s 2348 of the Act is mandatory and compensatory in nature. 4. Interest under section 234C of the Act: 4.1 On the facts and in the circumstances of the case and in law, the Ld. CIT(A) has erred in not appreciating ... under Section 14A of the Act (b) Rental expenses of INR.41,00,000/- considered as rental income The Assessing Officer also levied interest under Section 234C of the Act and initiated penalty proceedings. 4. Being aggrieved, the Assessee has preferred appeal before the Learned CIT(A) which was dismissed vide

NOBEL BIOCARE INDIA PRIVATE LIMITED ,MUMBAI vs. ACIT, 15(2)(1), MUMBAI

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

under section 234C of the IT Act. under section 234C of the IT Act. The Appellant prays that the aforesaid interest under section 234C The Appellant prays that the aforesaid interest under section 234C The Appellant prays that the aforesaid interest under section 234C of the IT Act ought

NOBEL BIOCARE INDIA PRIVATE LIMITED ,MUMBAI vs. ACIT, CIRCLE 15(2)(1), MUMBAI

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

under section 234C of the IT Act. under section 234C of the IT Act. The Appellant prays that the aforesaid interest under section 234C The Appellant prays that the aforesaid interest under section 234C The Appellant prays that the aforesaid interest under section 234C of the IT Act ought

DCIT, MUMBAI vs. TRENT LIMITED, MUMBAI

In the result, these grounds of appeal are

Bench: Shri Pawan Singh& Shri Girish Agrawal(Physical Hearing) Trent Limited Dcit-2(3)(1), Mumbai 552, 5Th Floor, Aayakar Bhavan, Bombay House, Mumbai, Vs Maharashtra – 400001. Maharishi Karve Road, [Pan: Aaacl1838J] Mumbai-400020. Appellant / Assessee Respondent / Revenue Dcit-2(3)(1), Mumbai Trent Limited 552, 5Th Floor, Aayakar Bhavan, Vs G Block, Plot No. C 60, Trent House, Maharishi Karve Road, Beside City Bank, Bandra K Complex, Mumbai-400020. Bandra E Mumbai – 400051. [Pan: Aaacl1838J] Appellant / Revenue Respondent / Assessee

assessee submits that interest received from the department is offered in the return of income. The assessee claimed to reduce the interest under section 234C. To support his submission the ld. AR of the assessee relied upon the decision of Bombay High Court in DIT vs Bank of America

TRENT LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX 2(3)(1), MUMBAI

In the result, these grounds of appeal are

Bench: Shri Pawan Singh& Shri Girish Agrawal(Physical Hearing) Trent Limited Dcit-2(3)(1), Mumbai 552, 5Th Floor, Aayakar Bhavan, Bombay House, Mumbai, Vs Maharashtra – 400001. Maharishi Karve Road, [Pan: Aaacl1838J] Mumbai-400020. Appellant / Assessee Respondent / Revenue Dcit-2(3)(1), Mumbai Trent Limited 552, 5Th Floor, Aayakar Bhavan, Vs G Block, Plot No. C 60, Trent House, Maharishi Karve Road, Beside City Bank, Bandra K Complex, Mumbai-400020. Bandra E Mumbai – 400051. [Pan: Aaacl1838J] Appellant / Revenue Respondent / Assessee

assessee submits that interest received from the department is offered in the return of income. The assessee claimed to reduce the interest under section 234C. To support his submission the ld. AR of the assessee relied upon the decision of Bombay High Court in DIT vs Bank of America

DEPUTY COMMISSIONER OF INCOME TAX 1(1)(2), MUMBAI vs. HINDUSTAN UNILEVER LIMITED, MUMBAI

{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“H” BENCH, MUMBAI\nBEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER\nSHRI

HINDUSTAN UNILEVER LIMITED,MUMBAI vs. DY.CIT-1(1)(2), MUMBAI

{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“H” BENCH, MUMBAI\nBEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER\nSHRI

SPORTA TECHNOLOGIES PRIVATE LIMITED, MUMBAI vs. DCIT 3(1)(1) , MUMBAI

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

Bench: Ms. Kavitha Rajagopal, Jm & Shri Omkareshwar Chidara, Am M/S. Sporta Technologies Private Additional/Joint Commissioner Of Limited, Income Tax (Appeals) – 1 Jaipur, Unit 1201, 1202, A-Wing, Dcit 3(1)(1), Vs. 12Th Floor One Bkc, Plot No.66, Aayakar Bhawan, G Block Bandra Kurla Complex, Mumbai Mumbai – 400 051 Pan: Aagca4854K (Appellant) : (Respondent)

facts and circumstances of the case and in law, Hon'ble CIT(A)/Centralized Processing Centre ('CPC') erred in levying interest under section 234C of the Act as the M/s. Sporta Technologies Private Limited Appellant had paid the advance tax for the third quarter on a timely basis and funds ... December 2023. 1.2. On the facts and circumstances of the case and in law, Hon'ble CIT(A)/CPC erred in levying interest under section 234C of the Act due to a technical issue at the bank/income tax department, whereby the challan was generated with the date of 16 December

ISHARES CORE MSCI TOTAL INTERNATIONAL STOCK ETF (AS A SUCCESSOR TO ISHARE CORE TAOTAL INTERNATIONAL STOCK MAURITIUS COMPANY ),MUMBAI vs. DY CIT (INT. TAX)-2(2)(1), MUMBAI

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

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhailishares Core Msci Emerging Markets Etf (As A Successor To Ishares Core Emerging Markets Mauritius Company) C/O Ernst & Young Llp, 17Th Floor, The Ruby, 29, Senapati Bapat Marg, ............... Appellant Dadar (West), Mumbai - 400028 Pan : Aafci3337N V/S Deputy Commissioner Of Income Tax (International Tax) - 2(2)(2) Room No.606, 6Th Floor, Kautilya Bhavan, ……………… Respondent C-41 To C-43, G-Block, Bandra Kurla Complex, Bandra (East), Mumbai – 400051 Ishares Msci All Country Asia Ex Japan Etf C/O Ernst & Young Llp, 17Th Floor, The Ruby, 29, Senapati Bapat Marg, Dadar (West), Mumbai - 400028 Pan : Aabti7439L ............... Appellant

order has not attained its finality. Ground of Appeal No 5 - 6: Arithmetical errors in the computation sheet 5. erred in levying interest under Section 234C of the Act amounting to Rs.5,953. 6. erred in granting short TDS credit by Rs. 41,16,003. Ground of Appeal ... assessee’s appeal are allowed. 35. The issue arising in Ground no.5, raised in assessee’s appeal, pertains to the levy of interest under section 234C of the Act, which is consequential in nature. Therefore, the same need no separate adjudication. 36. The issue arising in Ground no.6, raised

ISHARES CORE MSCI EMERGING MARKETS ETF (AS A SUCCESSOR TO ISHARES CORE EMERGING MARKETS MAURITIUS COMPANY ,MUMBAI vs. DCIT (TP) 2(2)(2), MUMBAI

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

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhailishares Core Msci Emerging Markets Etf (As A Successor To Ishares Core Emerging Markets Mauritius Company) C/O Ernst & Young Llp, 17Th Floor, The Ruby, 29, Senapati Bapat Marg, ............... Appellant Dadar (West), Mumbai - 400028 Pan : Aafci3337N V/S Deputy Commissioner Of Income Tax (International Tax) - 2(2)(2) Room No.606, 6Th Floor, Kautilya Bhavan, ……………… Respondent C-41 To C-43, G-Block, Bandra Kurla Complex, Bandra (East), Mumbai – 400051 Ishares Msci All Country Asia Ex Japan Etf C/O Ernst & Young Llp, 17Th Floor, The Ruby, 29, Senapati Bapat Marg, Dadar (West), Mumbai - 400028 Pan : Aabti7439L ............... Appellant

order has not attained its finality. Ground of Appeal No 5 - 6: Arithmetical errors in the computation sheet 5. erred in levying interest under Section 234C of the Act amounting to Rs.5,953. 6. erred in granting short TDS credit by Rs. 41,16,003. Ground of Appeal ... assessee’s appeal are allowed. 35. The issue arising in Ground no.5, raised in assessee’s appeal, pertains to the levy of interest under section 234C of the Act, which is consequential in nature. Therefore, the same need no separate adjudication. 36. The issue arising in Ground no.6, raised

ISHARES MSCI ALL COUNTRY ASIA EX JAPAN ETF,MUMBAI vs. DCIT (INT. TAX)-2(2)(2), MUMBAI

In the result, the appeal by the assessee is partly allowed for statistical\npurposes

order has not attained its finality.\nGround of Appeal No 5 6: Arithmetical errors in the computation\nsheet\n5. erred in levying interest under Section 234C of the Act amounting to\nRs.5,953.\n6. erred in granting short TDS credit by Rs. 41,16,003.\nGround of Appeal ... assessee's appeal are allowed.\n35. The issue arising in Ground no.5, raised in assessee's appeal, pertains\nto the levy of interest under section 234C of the Act, which is consequential\nin nature. Therefore, the same need no separate adjudication.\n36. The issue arising in Ground no.6, raised