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“interest u/s 234C”

InterestSection 234CSection 234C252 judgments

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

ITA 4902/MUM/2025[2021-22]Status: DisposedITAT Mumbai12 Mar 2026AY 2021-22

Bench: Shri Om Prakash Kant & Shri Sandeep Singh Karhail

For Appellant: Shri Suyog Bhave a/w. Shri Kshitij KasiFor Respondent: Shri Hemanshu Joshi Sr. DR
Section 139(4)Section 143(1)Section 154Section 156Section 220Section 220(2)Section 234CSection 250

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

ERICSSON INDIA GLOBAL SERVICES PVT LTD,NEW DELHI vs. ACIT SPL. RANGE 3, NEW DELHI

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

ITA 2367/DEL/2019[2013-14]Status: DisposedITAT Delhi12 Mar 2026AY 2013-14

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singhassessment Year : 2013-14

For Appellant: Shri Paras S. Savla, AdvocateFor Respondent: Shri M.S. Nethrapal, CIT-DR
Section 143(1)Section 143(13)Section 143(2)Section 143(3)Section 144C(3)Section 234BSection 234CSection 254(2)Section 92C

advance tax instilment and at the time of filing income tax return, did not pay advance tax on such income. Therefore, submitted that interest u/s 234C and 234B of the Act for non/short payment of advance tax installment and delay in payment of income tax respectively should not be levied

SUPREME TRACTORS PRIVATE LIMITED,HARYANA BHAWAN vs. DCIT, KATNI

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

ITA 51/JAB/2025[2016-17]Status: DisposedITAT Jabalpur27 Feb 2026AY 2016-17

Bench: Shri Kul Bharat & Shri, Anadee Nath Misshraassessment Year: 2016-17 Supreme Tractors Pvt Ltd V. Dcit Katni, Madhya Pradesh 483501. Katni, Madhya Pradesh- 483501. Pan:Aajcs4013M (Appellant) (Respondent) Appellant By: Shri Sahil Gupta, Advocate Respondent By: Shri N. M. Prasad, Sr. Dr-1 Date Of Hearing: 12 02 2026 Date Of Pronouncement: 27 02 2026 O R D E R

For Appellant: Shri Sahil Gupta, AdvocateFor Respondent: Shri N. M. Prasad, Sr. DR-1
Section 115JSection 234C

during the year is considered while computing Book Profit u/s 115JB. Therefore, the assessee company is bound to create a chart to calculate interest u/s 234C of the Income Tax Act, 1961, which cannot be disclosed in ITR Form. 5. That on the facts and circumstances of the case ... Commissioner of Income tax (Appeals) erred by wrongly quoting the case laws by stating that Interest u/s 234C is mandatory and consequential to the determination of total income. Although the Interest u/s 234C is mandatory, however, provision of section 234C is not applicable to any short fall in the payment

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

ITA 6124/MUM/2025[2020-21]Status: DisposedITAT Mumbai20 Feb 2026AY 2020-21

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

For Appellant: Shri Ketan Ved &For Respondent: Shri Annavaran Kosuri
Section 115JSection 143(3)Section 14ASection 234Section 234BSection 234CSection 270A

facts and in the circumstances of the case and in law, the Ld. CIT(A) has erred in holding that levy of interest u/s 234C of the Act is mandatory and compensatory in nature. 5. Initiation of penalty proceedings: 5.1 On the facts and in the circumstances of the case

VIMARSH PRAKASHBHAI VASAVADA,VADODARA, GUJARAT vs. INCOME TAX OFFICER WARD 1(2)(2), VADODARA, VADODARA, GUJARAT

The appeal of the assessee is allowed for statistical purposes subject to payment of cost

ITA 2653/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad17 Feb 2026AY 2020-21

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinha

For Appellant: Respondent by: Shri Rignesh Das, CIT-DRFor Respondent: Shri Rignesh Das, CIT-DR
Section 115BSection 143(3)Section 144BSection 234BSection 234CSection 271ASection 54FSection 69A

levying interest u/s 234B of the Act. 9. The learned AO erred in fact and in law in levying interest u/s 234C of the Act. 10. The learned AO erred in fact and in law in initiating penalty proceedings u/s 271AAC(1) of the Act. 11. Your appellant craves

ADITYA BIRLA SUN LIFE AMC LIMITED,MAHARASHTRA vs. THE DEPUTY COMMISSIONER OF INCOME TAX- CIRCLE 6(1)(1), MAHARASHTRA

ITA 6703/MUM/2025[2023-24]Status: DisposedITAT Mumbai06 Feb 2026AY 2023-24

Bench: Shri Amit Shukla & Shri Makarand Vasant Mahadeokar1. Ita No. 6663/Mum/2025 (Assessment Year: 2017-18) 2. Ita No. 6701/Mum/2025 (Assessment Year: 2018-19) 3. Ita No. 6702/Mum/2025 (Assessment Year: 2022-23) & 4. Ita No. 6703/Mum/2025 (Assessment Year: 2023-24) Aditya Birla Sun Life Dcitcircle-6(1)(1), Amc Limited, Room No. 502, 5Th 17Th Floor, One World Vs. Floor, Aayakar Centre Tower-1, Jupiter Bhavan, M. K. Mill Compount, 841, Road, Churchgate, Senapati Bapat Marg, Mumbai-400 020 Delisle Road, S.O. Mumbai-400 013 Pan/Gir No. Aaacb6134D (Applicant) (Respondent) Assessee By Shri Ronak Doshi, Shri Shrey Agrawal & Shri Aadish Jain, Ld. Ars Revenue By Shri Surendra Mohan, Ld. Dr Date Of Hearing 27.01.2026 Date Of Pronouncement 06.02.2026

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 144BSection 250Section 270ASection 36(1)(va)Section 40Section 43B

interest levied u/s 234B of the Act amounting to Rs. 3,31,027/- being consequential in nature. GROUND NO. IV: EXCESS LEVY OF INTEREST U/S 234C OF THE ACT AMOUNTING TO RS. 15,763/- 1. On the facts and circumstances of the case and in law, CIT(A) erred ... confirming the action of the AO in levying excess interest u/s 234C of the Act amounting to Rs. 15,763/-. 2. The Appellant prays that the AO be directed to delete the excess interest levied u/s 234C of the Act amounting to Rs. 15,763/- being consequential in nature. GENERAL

ADITYA BIRLA SUN LIFE AMC LIMITED,MAHARASHTRA vs. THE DEPUTY COMMISSIONER OF INCOME TAX-CIRCLE 6(1)(1), MAHARASHTRA

ITA 6702/MUM/2025[2022-23]Status: DisposedITAT Mumbai06 Feb 2026AY 2022-23
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 250Section 270ASection 36(1)(va)Section 40Section 43BSection 80G

ninterest levied u/s 234B of the Act amounting to Rs. 3,31,027/-\nbeing consequential in nature.\nGROUND NO. IV: EXCESS LEVY OF INTEREST U/S 234C OF THE ACT\nAMOUNTING TO RS. 15,763/-\n1. On the facts and circumstances of the case and in law, CIT(A) erred ... confirming the action of the AO in levying excess interest u/s 234C\nof the Act amounting to Rs. 15,763/-.\n2. The Appellant prays that the AO be directed to delete the excess\ninterest levied u/s 234C of the Act amounting to Rs. 15,763/- being\nconsequential in nature.\nGENERAL

ADITYA BIRLA SUN LIFE AMC LIMITED,MAHARASHTRA vs. THE DEPUTY COMMISSIONER OF INCOME TAX- CIRCLE 6 (1)(1), MAHARASHTRA

ITA 6701/MUM/2025[2018-19]Status: DisposedITAT Mumbai06 Feb 2026AY 2018-19
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 250Section 270ASection 36(1)(va)Section 40Section 43BSection 80G

ninterest levied u/s 234B of the Act amounting to Rs. 3,31,027/-\nbeing consequential in nature.\nGROUND NO. IV: EXCESS LEVY OF INTEREST U/S 234C OF THЕ АСТ\nAMOUNTING TO RS. 15,763/-\n1. On the facts and circumstances of the case and in law, CIT(A) erred ... confirming the action of the AO in levying excess interest u/s 234C\nof the Act amounting to Rs. 15,763/-.\n2. The Appellant prays that the AO be directed to delete the excess\ninterest levied u/s 234C of the Act amounting to Rs. 15,763/- being\nconsequential in nature.\nGENERAL

ADITYA BIRLA SUN LIFE AMC LIMITED,MAHARASHTRA vs. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 6(1)(1), MAHARASHTRA

ITA 6663/MUM/2025[2017-18]Status: DisposedITAT Mumbai06 Feb 2026AY 2017-18
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 144BSection 250Section 270ASection 36(1)(va)Section 40Section 43B

interest levied u/s 234B of the Act amounting to Rs. 3,31,027/- being consequential in nature.\nGROUND NO. IV: EXCESS LEVY OF INTEREST U/S 234C OF THE ACT AMOUNTING TO RS. 15,763/-\n1. On the facts and circumstances of the case and in law, CIT(A) erred ... confirming the action of the AO in levying excess interest u/s 234C of the Act amounting to Rs. 15,763/-.\n2. The Appellant prays that the AO be directed to delete the excess interest levied u/s 234C of the Act amounting to Rs. 15,763/- being consequential in nature.\nGENERAL

M/S. TOPGRAIN CORPORATE SERVICE PVT. LTD.,KOLKATA vs. I.T.O., WARD - 4(1),, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 2276/KOL/2025[2017-2018]Status: DisposedITAT Kolkata05 Feb 2026AY 2017-2018

Bench: Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)

Section 10Section 10(34)Section 10(38)Section 11Section 115JSection 12Section 14Section 14ASection 234BSection 234C

whether 14A disallowance can be added to book profit while computing income u/s 115JB and charging of interest u/s 234B and particularly interest u/s 234C. We have gone through the Clause (f) of Explanation 1 to Section 115JB states: "The book profit is to be increased by the amount

HIRA MANEK CO OPERATIVE HOUSING SOCIETY LIMITED ,MUMBAI vs. ITO WARD 34(2)(1), MUMBAI

In the result, the appeal by the assessee for the assessment year 2020-

ITA 8500/MUM/2025[2020-21]Status: DisposedITAT Mumbai02 Feb 2026AY 2020-21

Bench: Shri Sandeep Singh Karhailshri Bijayananda Pruseth

For Appellant: Shri Rajesh Kumar GandhiFor Respondent: Shri Pravin Salunkhe, Sr.DR
Section 143(1)Section 250Section 80P

Learned CIT (A) has erred in upholding the levy of Interest u/s 234B of Rs.14,743 instead of Rs. 3,410 and Interest u/s 234C of Rs. 4,389 instead of Rs. 1,561.” 6. The sole grievance of the assessee is against the denial of deduction claimed under section

HIRA MANEK CO OPERATIVE HOUSING SOCIETY LIMITED ,MUMBAI vs. ITO WARD 34(2)(1), MUMBAI

In the result, the appeal by the assessee for the assessment year 2020-

ITA 8499/MUM/2025[2021-22]Status: DisposedITAT Mumbai02 Feb 2026AY 2021-22

Bench: Shri Sandeep Singh Karhailshri Bijayananda Pruseth

For Appellant: Shri Rajesh Kumar GandhiFor Respondent: Shri Pravin Salunkhe, Sr.DR
Section 143(1)Section 250Section 80P

Learned CIT (A) has erred in upholding the levy of Interest u/s 234B of Rs.14,743 instead of Rs. 3,410 and Interest u/s 234C of Rs. 4,389 instead of Rs. 1,561.” 6. The sole grievance of the assessee is against the denial of deduction claimed under section

SOPHOS TECHNOLOGIES PRIVATE LIMITED,AHMEDABAD vs. THE DCIT, CIRCLE-4(1)(1), AHMEDABAD

In the result the appeal filed by the assessee is allowed

ITA 466/AHD/2025[2016-17]Status: DisposedITAT Ahmedabad29 Jan 2026AY 2016-17
Section 115Section 143(3)Section 234BSection 92C

modified return filed, the Assessee company inadvertently paid interest u/s. 234B of the Act amounting to INR 55,60,425/- and interest u/s 234C of the Act amounting to INR 19,55,705/- by computing the said interest on the entire income of INR 157,70,06,240/- including ... advance tax instilment and at the time of filing income tax return, did not pay advance tax on such income. Therefore, submitted that interest u/s 234C and 234B of the Act for non/short payment of advance tax installment and delay in payment of income tax respectively should not be levied

M/S. RALLIS INDIA LTD ,MUMBAI vs. DCIT, 8(1)(1), MUMBAI

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

ITA 7255/MUM/2025[2023-24]Status: DisposedITAT Mumbai23 Jan 2026AY 2023-24

Bench: Shri Vikram Singh Yadav & Shri Rahul Chaudhary

Section 234CSection 234C(1)(b)Section 80M

does not require adjudication. 4) The learned Commissioner of Income Tax (Appeals) erred in holding that the ground regarding interest u/s 234C does not require adjudication and further erred in holding that the levy of interest u/s 234C is consequential. 5) The learned Commissioner of Income Tax (Appeals) erred ... 234C(1)(b). 6) Having regard to the facts and circumstances of the case and the provisions of law, the Appellant submits that interest u/s 234C cannot exceed Rs.65,40,275/-in any view of the matter and the Ld. Assessing Officer be directed to restrict the said interest accordingly

M/S. RALLIS INDIA LTD ,MUMBAI vs. DCIT, 8(1)(1), MUMBAI

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

ITA 7254/MUM/2025[2021-22]Status: DisposedITAT Mumbai23 Jan 2026AY 2021-22

Bench: Shri Vikram Singh Yadav & Shri Rahul Chaudhary

Section 234CSection 234C(1)(b)Section 80M

does not require adjudication. 4) The learned Commissioner of Income Tax (Appeals) erred in holding that the ground regarding interest u/s 234C does not require adjudication and further erred in holding that the levy of interest u/s 234C is consequential. 5) The learned Commissioner of Income Tax (Appeals) erred ... 234C(1)(b). 6) Having regard to the facts and circumstances of the case and the provisions of law, the Appellant submits that interest u/s 234C cannot exceed Rs.65,40,275/-in any view of the matter and the Ld. Assessing Officer be directed to restrict the said interest accordingly

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

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

ITA 3500/MUM/2025[2024-25]Status: DisposedITAT Mumbai22 Jan 2026AY 2024-25

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)

For Respondent: Shri Leyaqat Ali Aafaqui, Sr. DR
Section 143(1)Section 234CSection 250

Rs.48,24,43,990/-. The return was processed u/s 143(1) of the Act by the CPC and vide intimation dated 28.01.2025, interest u/s 234C of the Act amounting to Rs.1,23,80,937/- on account of delay in payment of advance tax for the third quarter ... ground that the assessee has paid the third installment of advance tax after the prescribed due date, thereby justifying the levy of interest u/s 234C of the Act. 5. Aggrieved, the assessee is in appeal before us, challenging the levy of interest amounting to Rs.1,23,80,937/- u/s 234C

GANGARAM SUKHDEO CHAVAN,MUMBAI vs. ASST. COMMISSIONER OF INCOME TAX CIRCLE 29(1), MUMBAI

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

ITA 5131/MUM/2025[2013-14]Status: DisposedITAT Mumbai21 Jan 2026AY 2013-14

Bench: Shri Saktijit Dey & Shri Jagadish

Section 143(3)Section 2Section 234Section 234BSection 234CSection 40A(3)

against the facts and circumstances of the case. 3) The Learned Officer has erred in Levying interest U/s 234B at Rs 400896 and interest u/s 234C at Rs 20030. The appellant denies the liability of the payment of interest u/s 234 B and interest u/s 234C on the facts

NOIDA TOWERS PRIVATE LIMITED,NEW DELHI vs. DCIT, CIRCLE-16(1), DELHI

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

ITA 4199/DEL/2024[2020-21]Status: DisposedITAT Delhi16 Jan 2026AY 2020-21
Section 115BSection 143(3)Section 144C(1)Section 144C(13)Section 92C

nThe AO is directed to charge interest u/s 234B on the income finally computed after\ngiving effect to the order of Tribunal and interest u/s 234C be charged on the income\ndeclared by the assessee in the return of income filed. Thus, this ground of appeal is\npartly allowed

VAIBHAV DAS MUNDHRA,KOLKATA vs. ASSISTANT DIRECTOR OF INCOME TAX, CPC,, BANGALORE

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

ITA 35/KOL/2025[2021-2022]Status: DisposedITAT Kolkata29 Dec 2025AY 2021-2022

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 234BSection 234CSection 250Section 295(1)Section 90

facts and in the circumstances of the case, on the disposal of the appeal there will be reduction and/or deletion of interest u/s 234C of Rs. 49,183/-, hence necessary direction may please be given to the A.O. to modify the computation of interest u/s 234C. ITA No.: 35/KOL/2025 Assessment

M/S THDC INDIA LIMITED, RISHIKESH,RISHIKESH vs. PCIT, DEHRADUN, DEHRADUN

In the result, appeal of the assessee is partly allowed

ITA 69/DDN/2024[2020-21]Status: DisposedITAT Dehradun24 Dec 2025AY 2020-21
Section 142(1)Section 143(2)Section 143(3)Section 234ASection 250Section 251(1)(a)Section 270ASection 80

directed to charge interest u/s 234B\nof the Act om the income computed after giving effect to the order of\nTribunal and interest u/s 234C is to be charged on the income declared\nin the return of income filed. With these directions, Ground of appeal\nNo.7 raised by the assessee

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