“interest u/s 234C”

InterestSection 234CSection 234C252 judgments

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

Leading authorities on interest u/s 234C

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

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.

Judgments citing interest u/s 234C

DCIT, Central Circle, Ghaziabad vs. Sushil Tyagi, Delhi

Accordingly, Ground No. 2 raised by the revenue is dismissed

ITA 1386/DEL/2022[2011-12]Status: DisposedITAT Delhi10 Oct 2024AY 2011-12

Bench: Shri M. Balaganesh & Shri Vimal Kumardcit, Vs. Sushil Tyagi, Central Circle, A-2, Ganpati Ghaziabad Apartments, Civil Lines, New Delhi (Appellant) (Respondent) Pan:Aejpt6739A Dcit, Vs. Yogender Singh, Central Circle, J-6A, Sector-23, Ghaziabad Sanjay Nagar, Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Yogender Singh, Vs. Dcit, J-6A, Sector-23, Central Circle, Sanjay Nagar, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Naveen Tyagi, Vs. Dcit, G-302, Vvip Central Circle, Addresses, Raj Nagar Ghaziabad Extention, Ghaziabad (Appellant) (Respondent) Pan:Admpt6420A Sarika Tyagi, Vs. Dcit, H-100, Patel Nagar,- Central Circle, 3, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Afapt5986P Assessee By : Shri Rajeev Khandelwal, Ca Shri Gagan Khandelwal, Adv Shri Jaind Jaiswal, Adv Revenue By: Ms. Sapna Bhatia, Cit Dr Date Of Hearing 23/08/2024 Date Of Pronouncement /10/2024

For Appellant: Shri Rajeev Khandelwal, CAFor Respondent: Ms. Sapna Bhatia, CIT DR

Section 132Section 143(2)Section 68

interest u/s 234B of the Act is consequential in nature and does not require any specific adjudication. It is well settled that interest u/s 234C of the Act is to be made only on the returned income and not on the assessed income. The Ground No. 2 raised ... 234B of the Act is consequential in nature and does not require any specific adjudication. 29.2. The law is very well settled that interest u/s 234C of the Act is chargeable only on the returned income and not on the assessed income. 30. In the result, appeal of the assessee

Nirma Limited, Ahmedabad vs. The Dcti, Circle-3(1)(1) Now DCIT, Central Circle-2(2), Ahmedabad

Appeal of the assessee is allowed

ITA 475/AHD/2023[2013-14]Status: DisposedITAT Ahmedabad09 Oct 2024AY 2013-14

Bench: Mrs. Annapurna Gupta & Ms. Suchitra R. Kambleिनधा"रण वष"/Assessment Year: 2013-14 Nirma Limited, The Dy. Commissioner Of Vs. Nirma House, Ashram Road, Income-Tax, Ahmedabad-380 009 Circle-3(1)(1), Pan : Aaacn 5350 K Ahmedabad-380009 अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" "" यथ" "" "" यथ" यथ"/ (Respondent) यथ" Assessee By : Shri Bandish Soparkar, Ar Revenue By : Shri Sanjay Kumar, Sr Dr सुनवाई क" तारीख/Date Of Hearing : 11.07.2024 घोषणा क" तारीख /Date Of Pronouncement: 09.10.2024 आदेश आदेश/O R D E R आदेश आदेश Per Annapurna Gupta: Present Appeal Has Been Filed By The Assessee Against The Order Of The Commissioner Of Income-Tax (Appeals)-12, Ahmedabad [Hereinafter Referred To As "Cit(A)" For Short] Dated 10.04.2023 Passed Under Section 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As "The Act" For Short], For The Assessment Year (Ay) 2013-14. 2. The Effective Ground Raised By The Assessee Is As Follows:-

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri Sanjay Kumar, Sr DR

Section 139Section 140ASection 143Section 143(1)Section 143(3)Section 156Section 199Section 206CSection 244ASection 244A(1)

Book Profit Rs. 391.41 crores 21.12.2017 Rectification application by Assessee to correct error in OGE 32-33 1. TDS is short granted. 2. Interest u/s 234C will be revised. 3. Interest u/s 244A not granted 154 der passed to correct error 15.03.2018 24-27 1. TDS is to be granted

Raj Builders Private Limited, Delhi vs. DCIT Circle 19(1), Delhi

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

ITA 2086/DEL/2024[2017-18]Status: DisposedITAT Delhi09 Oct 2024AY 2017-18

Bench: Sh. S. Rifaur Rahman & Sh. Sudhir Kumarassessment Year: 2017-18 Raj Builders Private Limited Vs Dcit 27, Community Centre, Basant Circle – 19(1) Lok Vasant Vihar, New Delhi Delhi (Appellant) (Respondent) Appellants By Sh. N.K. Bansal, Ca Respondent By Ms. Shashi Kajle, Sr. Dr Date Of Hearing: 14/08/2024 Date Of Pronouncement: 09/10/2024 Order Per Sudhir Kumar, Jm: The Above Captioned Appeal By The Assessee Is Directed Against The Order Of The Nfac/Commissioner Of Income Tax (Appeals), Delhi [Hereinafter Referred To As “Cit(A)”], Vide Order Dated 27.03.2024 Pertaining To A.Y.2017-18 Arises Out Of The Order Passed By The Assessing Officer Dated 15.03.2019 U/S 143(3) Of The Income Tax Act,1961[Hereinafter Referred As ‘The Act’]

Section 115BSection 143Section 143(1)Section 143(3)Section 234BSection 234C

circumstances of the case in levying education cess, interest u/s 234B and 234C of the Income Tax Act, 1961. The interest u/s 234C is payable on the returned income and it has nothing to do with the assessed income. 7. Each ground of appeal is independent of the other ground

Vengali Abdul Khader, Pattambi vs. ACIT, Central Circle, Thrissur

In the result, the appeal of the assessee is allowed

ITA 46/COCH/2024[2018-2019]Status: DisposedITAT Cochin03 Oct 2024AY 2018-2019

Bench: Shri Waseem Ahmed & Shri Soundararajan K.Vengali Abdul Khader Acit, Central Circle Vilayur West, Poottapalam Aayakr Bahvan, S.T. Nagar Vs. Pattambi 679309 Shaktanthampural Nagar [Pan: Afupa3774J] Thrissur - 680001 (Appellant) (Respondent)

For Appellant: Shri Shaji Paulose, CAFor Respondent: Shri Sanjit Kumar Das, CIT-DR

Section 132Section 132BSection 139Section 234ASection 234B

payable on the assessed income for one month only i.e. for April, 2011. 5.2. With regard to interest u/s 234C of the Act , it is levied for deferment of payment of advance tax for the period of 01.04.2010 to 31.03.2011. In the instant case, since, the cash was seized after ... expiry of the previous year i.e. after 31.03.2011, the assessee cannot claim non-chargeability of interest u/s 234C on that account. Hence, interest u/s 234C of the Act is leviable in this case. 14. In view of the above and respectfully following the view taken by the coordinate bench

Mstc Ltd, Kolkata vs. Jurisdictional Assessing Officer, Cir-1(1), Kolkata.

In the result, the appeal of the assessee is dismissed

ITA 623/KOL/2024[2021-22]Status: DisposedITAT Kolkata01 Oct 2024AY 2021-22

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishraassessment Year: 2021-22

For Appellant: Shri Prasun Bhattacharya, ARFor Respondent: Shri Manjeet Singh, CIT, DR

Section 143(1)Section 143(3)Section 144BSection 154Section 250

account of Disputed Interest u/s 234B d. Rs. 3,04,32,052/-on account of Disputed Interest u/s 234C” 3. Although the assessee has taken 20 grounds of appeal, however, the main grievance of the assessee is that the addition made in the intimation u/s

Vinodbhai Ugardas Patel, Ahmedabad vs. The ACIT, Circle-5(2) Present Jurisdiction the Dy.CIT, Circle-2(1)(1), Ahmedabad

ITA 32/AHD/2024[2010-11]Status: DisposedITAT Ahmedabad06 Sept 2024AY 2010-11

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year : 2010-11 Vinodbhai Ugardas Patel Dy.Cit, Cir.2(1)(1) Nirma House Vs Ahmedabad. B/H. Petrol Pump Ashram Road Ahmedabad 38009. Pan : Aavpp 9679 F. (Applicant) (Responent) : Shri S.N. Soparkar, Sr.Advocate Assessee By Revenue By : Ms.Saumya Pandey Jain, Sr.Dr सुनवाई क" तारीख/Date Of Hearing : 20/06/2024 घोषणा क" तारीख /Date Of Pronouncement: 06/09/2024 आदेश/O R D E R आदेश आदेश आदेश Per Annapurna Guptathis Is Assessee’S Appeal Against The Order Of The Ld. Commissioner Of Income Tax(A), Delhi Dated 26.07.2023 Passed Under Section 250 Of The Income Tax Act, 1961 (“The Act” For Short) For The Assessment Year 2010-11. 2. The Grounds Raised In The Appeal Of The Assessee Read As Under:

For Respondent: Ms.Saumya Pandey Jain, Sr.DR

Section 234BSection 234CSection 250Section 271Section 54F

facts and circumstances of the Appellant's case, the learned Commissioner of Income Tax (Appeals) has grossly erred in confirming interest u/s 234C of.Rs 5,816. 5. In law and in facts and circumstances of the Appellant's case, the learned Commissioner of Income Tax (Appeals) has grossly erred

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

In the result the appeal of the assessee bearing ITA No

ITA 2610/MUM/2024[2022-23]Status: DisposedITAT Mumbai03 Sept 2024AY 2022-23

Bench: Shri Anikesh Banerjee & Shrigirish Agrawal

For Appellant: Shri Sukhsagar Syal a/w Shri Atul TFor Respondent: ShriP.D. Chougule (Addl. CIT) SRDR

Section 12ASection 143(1)Section 234CSection 244ASection 245Section 250

instead of Rs 13,44.201/- returned by the Appellant resulting into additional demand of Rs 8,625/; 4) Interest u/s 234C of the Act at higher level consequent to increase in tax, surcharge & c despite of the fact that returned income has been accepted as such, merely due to technical ... lower level. (ii) On the facts and circumstances of the case and in law, consequent to the increase in tax, surcharge, cess and interest u/s 234C of the Act, the Intimation order u/s 143(1) of the Act. calculates reduced refund of Rs 75,69,935/-instead

Ganesh Chhaganlal Jain, Mumbai vs. ADIT CPC Bengaluru, Bengaluru

In the result, appeal of the assessee is allowed

ITA 366/MUM/2024[2020-2021]Status: DisposedITAT Mumbai27 Aug 2024AY 2020-2021

Bench: Shri Amarjit Singh & Shri Rahul Chaudharyassessment Year: 2020-21

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri Preetam Kumar H. Turerao, SR. DR

Section 143(1)Section 207Section 207(2)(a)Section 234CSection 4

Chennai. The assessee has raised the following grounds of appeal: “i. On the facts and in laws, the ld. AO erred in levying interest u/s 234C in spite of the fact that the appellant (Senior Citizen) did not have ‘any income chargeable’ to tax under the head ‘profit or gain ... facts and in the law, the earned Appellate Authority (ld. AA) erred in upholding the action of CPC for imposing interest u/s 234C merely on the ground that the appellant had filed ITR-3 and therefore, per se admits chargeable income under the head PGBP. iv. On the facts

Noida Toll Bridge Co. Ltd., Noida vs. ACIT, Circle-18(2), Noida

In the result, the appeals of the assessee are allowed for statistical purpose and the Stay Applications of the assessee are dismissed

ITA 4420/DEL/2018[2014-15]Status: HeardITAT Delhi21 Aug 2024AY 2014-15

Bench: Dr. B. R. R. Kumar, Ms. Madhumita Roy

For Appellant: Ms. Pallavi, CAFor Respondent: Sh. G. C. Srivastava, Adv.( Special Counsel for Revenue) & Sh. Karnav Mahrotra,

Section 234BSection 234CSection 251Section 32Section 43BSection 80

erroneous and deserves to be deleted. (Ground Nos. 17 and 18 of the AM) 9. That the levy of interest u/s 234C of the Act is erroneous and deserves to be deleted. (Ground Nos. 19 and 20 of the AM) SA No. 570, 571 & 572/Del/2018 Noida Toll Bridge Company ... u/s 234B of the Act is erroneous and deserves to be deleted. (Ground No. 21 of the AM) 10. That the levy of interest u/s 234C of the Act is erroneous and deserves to be deleted. (Ground No. 22 of the AM) 11. That the Ld. AO has erred

Noida Toll Bridge Co. Ltd., Noida vs. ACIT, Circle-18(2), Noida

In the result, the appeals of the assessee are allowed for statistical purpose and the Stay Applications of the assessee are dismissed

ITA 4419/DEL/2018[2013-14]Status: HeardITAT Delhi21 Aug 2024AY 2013-14

Bench: Dr. B. R. R. Kumar, Ms. Madhumita Roy

For Appellant: Ms. Pallavi, CAFor Respondent: Sh. G. C. Srivastava, Adv.( Special Counsel for Revenue) & Sh. Karnav Mahrotra,

Section 234BSection 234CSection 251Section 32Section 43BSection 80

Noida Toll Bridge Co. Ltd., Noida vs. ACIT, Circle-18(2), Noida

In the result, the appeals of the assessee are allowed for statistical purpose and the Stay Applications of the assessee are dismissed

ITA 4418/DEL/2018[2012-13]Status: HeardITAT Delhi21 Aug 2024AY 2012-13

Bench: Dr. B. R. R. Kumar, Ms. Madhumita Roy

For Appellant: Ms. Pallavi, CAFor Respondent: Sh. G. C. Srivastava, Adv.( Special Counsel for Revenue) & Sh. Karnav Mahrotra,

Section 234BSection 234CSection 251Section 32Section 43BSection 80

Dheeraj Tolaram Talreja, Mumbai vs. Assistant Director of Income Tax, Mumbai

In the result, the appeal is allowed

ITA 3359/MUM/2024[2020-21]Status: DisposedITAT Mumbai14 Aug 2024AY 2020-21

Bench: Shri Amit Shukla & Shri Ratnesh Nandan Sahayassessment Year: 2020-21 Mr. Dheeraj Tolaram Income Tax Officer, Talreja International Taxation, A – 605, Ward 4(1)(1) Oberoi Esquire, Air India Building, Oberoi Garden City, Nariman Point, Vs. Goregaon East, Mumbai- 400021. Mumbai- 400063. Pan: Adopt3185J (Appellant) (Respondent)

For Appellant: Shri Anil Sant - Addl. CIT D.R

Section 139(1)Section 234Section 234ASection 234BSection 234CSection 250Section 5(1)Section 6(1)Section 6(6)Section 64

Dheeraj Tolaram Talreja ; A. Y.2020-21 8. erred in levying additional interest of Rs.8,35.295/- under section 234B of the Act; Interest u/s 234C of the Act, 9. erred in levying additional interest of Rs.1,81,222/- under section 234C of the Act, without appreciation interest u/s 234C can be levied

Makevale Acrylics Private Limited, Vadodara vs. The ADIT, CPC Bengaluru Present Juridiction the DCIT, Circle-2(1)(1), Vadodara

In the result, the appeal of the Assessee is treated as allowed for statistical purposes

ITA 566/AHD/2023[2021-22]Status: DisposedITAT Ahmedabad12 Aug 2024AY 2021-22

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.566/Ahd/2023 "नधा"रण वष" /Assessment Year : 2021-22 Makevale Acrylics Pvt.Ltd. The Adit, Cpc Bengaluru बनाम/ 372, 373, 374, 1,2 Sankarda Present Jurisdiction - Bhadarwa Road The Dcit, Circle-2(1)(1), V/S. At Moxi, Tal.Savli, Vadodara – 390 007 Vadodara- 391 780 (Gujarat) "थायी लेखा सं./Pan: Aafcm 2737 E अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Ms. Amrin Pathan, Ar Revenue By : Shri Ashok Natha Bhalekar, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 08/08/2024 घोषणा क" तार"ख /Date Of Pronouncement: 12/08/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: This Appeal Is Filed By The Assessee As Against The Order Dated 27/05/2023 Passed By The Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “Cit(A)” In Short] Arising Out Of The Assessment Order Dated 13/11/2022 Passed By The Assessing Officer (Ao) Under Section 143(1) Of The Income Tax Act, 1961 Makevale Acrylics Pvt.Ltd. Vs. The Adit, Cpc Bengaluru Present Jurisdiction The Dcit, Circle-2(1)1A) Asst. Year : 2021-22

For Appellant: Ms. Amrin Pathan, ARFor Respondent: Shri Ashok Natha Bhalekar, Sr.DR

Section 115BSection 115JSection 139(1)Section 143(1)Section 143(1)(a)Section 36(1)(va)

learned CIT(A) erred in fact and in law in confirming the action of the AO in charging interest u/s 234C of the Act. 14. Your Appellant craves the right to add to or alter, amend, substitute, delete or modify all or any of the above grounds of appeal

Standard Chartered Bank (Singapore)Limited, Mumbai vs. The Deputy Commissioner of Income Tax International Taxation Circle 4(2)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 2505/MUM/2024[2021-22]Status: DisposedITAT Mumbai12 Aug 2024AY 2021-22

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Rahul Chaudhary, Hon’Ble

For Appellant: Shri Dhanesh Bafna, Ms. Chandni Shah & ShriFor Respondent: Shri Anil Sant, Addl. CIT, D/R

Section 143(1)Section 196DSection 208Section 234BSection 234C

solitary grievance of the assessee is that, the ld. CIT(A) erred in confirming the levy of interest u/s 234C of the Act amounting to Rs. 51,75,514/-. 3. Briefly stated the facts of the case are that, the assessee is a company incorporated in Singapore and is registered ... granted and erroneous interest u/s 234B and 234C of the Act were levied which were subsequently rectified but the levy of interest u/s 234C of the Act at Rs.51,75,514/- stood. This levy of interest was challenged before the ld. CIT(A) but without any success. 4. Before

Apex Hospital and Trauma Center, Meerut vs. ITO, Ward -1(1), Meerut

In the result, the appeal of the assessee in ITA No

ITA 1262/DEL/2024[2017-18]Status: DisposedITAT Delhi07 Aug 2024AY 2017-18

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Agarwal,CAFor Respondent: Shri Kanv Bali, Sr. DR

Section 147Section 148Section 209Section 210Section 234CSection 249(4)(b)

that neither any notice u/s 210 was issued to the assessee determining its liability to pay advance tax nor the AO levied any interest u/s 234C for non payment of advance tax. The ld AR reiterated that there was no advance tax payable by the assessee and prayed for restoration ... payable by the assessee firm is also supported from the income tax computation sheet as provided along with the assessment order wherein no interest u/s 234C has been charged by the Assessing Officer. 12. On the above noted facts and under the circumstances, we are of the considered view that

Goodyear India Ltd., Faridabad vs. DCIT, Circle-10(1), New Delhi

In the result, the appeal of the assessee in ITA No

ITA 346/DEL/2022[2017-18]Status: DisposedITAT Delhi26 Jul 2024AY 2017-18

Bench: Shri G. S. Pannu & Shri Yogesh Kumar U.S.

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Vivek Verma CIT (DR ) and Sh. Kanv Bali, Sr. DR

Section 143(3)Section 144BSection 144CSection 92B

pressed by the Assessee, accordingly we dismissed the Ground No. 8. 41. The Ground No. 9 is regarding incorrectly charging interest u/s 234C of the Act at Rs. 8,63,466/- as against correct interest of Rs. 5,33,170/- determined by the assessee in the return of income

Goodyear India Ltd, Faridabad vs. ACIT, Circle-10(1), New Delhi

In the result, the appeal of the assessee in ITA No

ITA 1451/DEL/2022[2018-19]Status: DisposedITAT Delhi26 Jul 2024AY 2018-19

Bench: Shri G. S. Pannu & Shri Yogesh Kumar U.S.

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Vivek Verma CIT (DR ) and Sh. Kanv Bali, Sr. DR

Section 143(3)Section 144BSection 144CSection 92B

M/S Gujarat Enterprises, Mumbai vs. Income Tax Officer-32(1)(5), Mumbai

In the result, the appeal of the assessee is allowed

ITA 4204/MUM/2023[2013-14]Status: DisposedITAT Mumbai28 Jun 2024AY 2013-14

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri Himanshu Kumar

Section 143(3)Section 234CSection 250

said loan taken by the assessee is considered as genuine. 2.The learned CIT(A) has erred in law and on faets by charging interest u/s 234C of the Act. 3. The appellant craves leave to add to, amend, alter or delete all or any of the foregoing grounds of appeal

Autoliv India Private Limited, Bangalore vs. Deputy Commissioner of Income-Tax, Circle-1(1)(1), Bangalore

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

ITA 799/BANG/2024[2021-22]Status: DisposedITAT Bangalore20 Jun 2024AY 2021-22

Bench: Shri Chandra Poojari & Shri Prakash Chand Yadavassessment Year: 2021-22

For Appellant: Smt. Tanmayee Rajkumar, A.RFor Respondent: Sri M. Harischandra Naik, D.R

Section 143Section 143(1)Section 143(1)(a)Section 234ASection 234BSection 234CSection 250Section 37Section 40

against INR 2, 148,494 computed by the Appellant in its ITR filed for AY 2021-22 Erroneous computation of interest u/s 234C of the INR 6 Act 6.1 The CIT(A) erred in confirming interest INR 5,142,643 u/s 234C of the Act as against

Nandigowdanahalli Manjappa Pushpa, Bangalore vs. Income-Tax Officer, Ward-6(2)(1), Bengaluru

ITA 384/BANG/2024[2017-18]Status: DisposedITAT Bangalore18 Jun 2024AY 2017-18

Bench: Shri Chandra Poojari & Shri Keshav Dubey

Section 115BSection 143(3)Section 234ASection 69Section 69A

raised as per the Assessment Order is Rs. 47,37,312/- which is inclusive-of following Interest: Interest u/s 234A Interest u/s 234B Interest u/s 234C Rs.2,80,000/- Rs.11,55,000/- Rs.8,323/- 4.3 Further penalty proceedings u/s. 271 AAC(I) and 270A(2) of the Act for under