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“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
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.

Judgments citing interest u/s 234C

Oakton Global Technology Services Centre (India) Private Limited, Hyderabad vs. ITO, Ward-16(3), Hyderabad

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

ITA 309/HYD/2017[2012-13]Status: DisposedITAT Hyderabad12 Jun 2024AY 2012-13

Bench: Shri Manjunatha, G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.309/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2012-13) Oakton Global Technology Vs. Income Tax Officer Services Centre (India) (P) Ltd, Ward 16(3) Hyderabad Hyderabad Pan:Aaaco8824H (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Ravi Bhardwaj, Ca राज" व "ारा/Revenue By:: Smt. Th Vijaya Lakshmi, Dr सुनवाई की तारीख/Date Of Hearing: 10/06/2024 घोषणा की तारीख/Pronouncement: 12/06/2024 आदेश/Order

For Appellant: Shri Ravi Bhardwaj, CAFor Respondent: : Smt. TH Vijaya Lakshmi, DR
Section 143(3)Section 144(5)

return and accordingly made adjustments of Rs 51,06,702. 2. Levy of interest u/s 234B on the TP adjustment. Levy of interest u/s 234C of the Act. 3. Levy of penalty under section 271AA and 271BA of the Act. The Appellant craves, to consider each of the above grounds

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)

nature and resulting in dismissal of the said ground of appeal. Secondly, no ground of appeal has been taken against levy of interest u/s 234C of the Act. 31. In the aforesaid factual background, the question that arises for consideration is whether the cross-objection so filed by the assessee ... have noted above, no ground of appeal has been raised by the assessee before the ld CIT(A) against the levy of interest u/s 234C of the Act and therefore, in absence of the ground of appeal, there is no occasion for the ld CIT(A) to adjudicate the same

Bennett Property Holdings Company Limited, Mumbai vs. Asstt. Commissioner of Income Tax - 1 (1) (1), Mumbai

ITA 247/MUM/2024[2014-15]Status: DisposedITAT Mumbai30 May 2024AY 2014-15

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

Section 14(2)Section 143(3)Section 14ASection 234C

facts and in the circumstances of the case and in law the appellant submits that the Ld. Assessing Officer erred in levying interest u/s 234C on the assessed income when the provisions of Section 234C of the Act only empower him to charge interest on the returned income ... prescribed, there is no deferment of advance tax based on the returned income and consequently the appellant denies its liability to be charged interest u/s 234C of the Act. 2. Briefly stated facts of the case are that the assessee filed return of income on 29.11.2014 declaring total income

Salesforce.Com Singapore Pte Ltd, Singapore vs. Assistant Commissioner of Income-Tax, International Taxation Circle-3(1)(2), Delhi, New Delhi

Appeal is partly allowed

ITA 3347/DEL/2023[2021-22]Status: DisposedITAT Delhi17 May 2024AY 2021-22

Bench: Shri Saktijit Dey & Shri Brajesh Kumar Singh: A.Y. 2018-19 : A.Y. 2019-20 : A.Y. 2020-21

Section 143(3)Section 144C(13)Section 9(1)(vii)

view of our decision in ground nos. 2 to 6, the issue has become academic. Suffice to say, interest u/s 234C of the Act can be levied only on the returned income. 9 ITA nos. 1923, 1924/Del/2022; & 1789 & 3347/Del/2023 6. In ground no. 9 the assessee has challenged levy

Saleforce.Com Singapore Pte Ltd, Singapore vs. ACIT, Circle-3(1)(2) Int, Taxation, New Delhi

Appeal is partly allowed

ITA 1789/DEL/2023[2020-21]Status: DisposedITAT Delhi17 May 2024AY 2020-21

Bench: Shri Saktijit Dey & Shri Brajesh Kumar Singh: A.Y. 2018-19 : A.Y. 2019-20 : A.Y. 2020-21

Section 143(3)Section 144C(13)Section 9(1)(vii)

view of our decision in ground nos. 2 to 6, the issue has become academic. Suffice to say, interest u/s 234C of the Act can be levied only on the returned income. 9 ITA nos. 1923, 1924/Del/2022; & 1789 & 3347/Del/2023 6. In ground no. 9 the assessee has challenged levy

Selesforce.Com Singapure Pte Ltd., Singapure vs. ACIT International Taxation, Circle-3(1)(2), New Delhi

Appeal is partly allowed

ITA 1924/DEL/2022[2019-20]Status: DisposedITAT Delhi17 May 2024AY 2019-20

Bench: Shri Saktijit Dey & Shri Brajesh Kumar Singh: A.Y. 2018-19 : A.Y. 2019-20 : A.Y. 2020-21

Section 143(3)Section 144C(13)Section 9(1)(vii)

view of our decision in ground nos. 2 to 6, the issue has become academic. Suffice to say, interest u/s 234C of the Act can be levied only on the returned income. 9 ITA nos. 1923, 1924/Del/2022; & 1789 & 3347/Del/2023 6. In ground no. 9 the assessee has challenged levy

Salesforce.Com Singapore Pte Ltd, Karnataka vs. ACIT, Circle-3(1)(2), International Taxation, New Delhi

Appeal is partly allowed

ITA 1923/DEL/2022[2018-19]Status: DisposedITAT Delhi17 May 2024AY 2018-19

Bench: Shri Saktijit Dey & Shri Brajesh Kumar Singh: A.Y. 2018-19 : A.Y. 2019-20 : A.Y. 2020-21

Section 143(3)Section 144C(13)Section 9(1)(vii)

view of our decision in ground nos. 2 to 6, the issue has become academic. Suffice to say, interest u/s 234C of the Act can be levied only on the returned income. 9 ITA nos. 1923, 1924/Del/2022; & 1789 & 3347/Del/2023 6. In ground no. 9 the assessee has challenged levy

Vinayak Shivaji Kand, Pune vs. ITO, Ward 12(3), Pune

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

ITA 388/PUN/2024[2018-19]Status: DisposedITAT Pune16 May 2024AY 2018-19

Bench: the filing of appeal and challan for the same was uploaded with the appeal. Further, both the payments are reflecting in Form 26AS. 2. Under the facts and circumstances of the case and in law, Ld. CIT(A) is erred in treating Rs.1,00,00,000/- as an unexplained investment u/s 69. 3. Under the facts and circumstances of the case and in law, Ld. CIT(A) is erred in treating Rs.6,00,000/- as an unexplained investment u/s 69. 4. Under the facts and circumstances of the case and in law, Ld. CIT(A)

Section 143(2)Section 144Section 144BSection 147Section 148Section 249(4)Section 250Section 69

Balance Tax after Relief (D6-D7) 23369 D9. Total Interest u/s 234A 10252 D10. Total Interest u/s 234B 11417 D11. Total Interest u/s 234C 233 D12. Fees U/S 234F 10000 D13. Total Tax, Fee and Interest 55271 (D8+D9+D10+D11+D12) 5 Vinayak Shivaji Kand [A] 6.4 We have

Marsh India Insurance Brokers Private Limited, Mumbai vs. Addl/Jt/Dy/Asstt/CIT/ITO/NFAC, Delhi

In the result, both the appeal

ITA 642/MUM/2022[2017-18]Status: DisposedITAT Mumbai13 May 2024AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2016-17 & Assessment Year: 2017-18 Marsh India Insurance Brokers Additional/Joint/Deputy/Assistant Private Limited, Commissioner Of Income 1201-02, Tower, One India Vs. Tax/Income-Tax Officer, National Bulls Centre, Jupiter Mills E-Assessment Centre, Delhi. Compound, Senapati Bapat Marg, Elphinstone Road (West), Mumbai-400013. Pan No. Aadcm 4220 G Appellant Respondent Assessee By : Mr. Madhur Agrawal Revenue By : Mr. Manoj Kumar, Cit-Dr

For Appellant: Mr. Madhur AgrawalFor Respondent: Mr. Manoj Kumar, CIT-DR
Section 234ASection 234B

paid by the assessee Marsh India Insurance Brokers Pvt. Ltd. Marsh India Insurance Brokers Pvt. Ltd. ITA Nos. 2471/MUM/2021 & 642/Mum/2022 for computation of interest u/s 234C of the Act. Since, detailed for computation of interest u/s 234C of the Act. Since, detailed for computation of interest u/s 234C

Marsh India Insurance Brokers Pvt. Ltd, Mumbai vs. Addl /Jtdy/ACIT/ITO/NFAC, Mumbai

In the result, both the appeal

ITA 2471/MUM/2021[2016-17]Status: DisposedITAT Mumbai13 May 2024AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2016-17 & Assessment Year: 2017-18 Marsh India Insurance Brokers Additional/Joint/Deputy/Assistant Private Limited, Commissioner Of Income 1201-02, Tower, One India Vs. Tax/Income-Tax Officer, National Bulls Centre, Jupiter Mills E-Assessment Centre, Delhi. Compound, Senapati Bapat Marg, Elphinstone Road (West), Mumbai-400013. Pan No. Aadcm 4220 G Appellant Respondent Assessee By : Mr. Madhur Agrawal Revenue By : Mr. Manoj Kumar, Cit-Dr

For Appellant: Mr. Madhur AgrawalFor Respondent: Mr. Manoj Kumar, CIT-DR
Section 234ASection 234B

paid by the assessee Marsh India Insurance Brokers Pvt. Ltd. Marsh India Insurance Brokers Pvt. Ltd. ITA Nos. 2471/MUM/2021 & 642/Mum/2022 for computation of interest u/s 234C of the Act. Since, detailed for computation of interest u/s 234C of the Act. Since, detailed for computation of interest u/s 234C

DCIT, New Delhi vs. Candor Gurgaon One Reality Project Pvt. Ltd., New Delhi

The appeal of the assessee is partly allowed for statistical

ITA 1647/DEL/2021[2014-15]Status: DisposedITAT Delhi01 May 2024AY 2014-15

Bench: Shri Amit Shukla & Shri M. Balaganeshassessment Year: 2014-15

Section 234BSection 271(1)(c)Section 80Section 80I

No.11 raised is challenging the levy of interest u/s 234B of the Act which is consequential in nature. With regard to chargeability of interest u/s 234C of the Act is concerned, the law is very well settled that the same should be charged only on the returned income

Candor Gurgaon One Reality Projects Private Limited, Mumbai vs. ACIT Circle-5(2), New Delhi

The appeal of the assessee is partly allowed for statistical

ITA 1635/DEL/2020[2014-15]Status: DisposedITAT Delhi01 May 2024AY 2014-15

Bench: Shri Amit Shukla & Shri M. Balaganeshassessment Year: 2014-15

Section 234BSection 271(1)(c)Section 80Section 80I

No.11 raised is challenging the levy of interest u/s 234B of the Act which is consequential in nature. With regard to chargeability of interest u/s 234C of the Act is concerned, the law is very well settled that the same should be charged only on the returned income

Sandeep Singhal, Bengaluru vs. Assistant Commissioner of Income-Tax, Circle-4(1)(1), Bangalore

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

ITA 820/BANG/2023[2018-19]Status: DisposedITAT Bangalore30 Apr 2024AY 2018-19

Bench: Shri Narender Kumar Choudhry & Shri Laxmi Prasad Sahuassessment Year : 2018-19

For Appellant: Shri T. Suryanarayana, Senior AdvocateFor Respondent: Shri Subramanian S. Jt.CIT(DR)(ITAT), Bengaluru
Section 10Section 143(1)Section 143(3)Section 154Section 156Section 234C

submission of the ld. AR that the appeal is not time barred. 3. The only issues raised in this appeal is chargeability of interest u/s. 234C of the Act in the rectification order u/s. 154 passed by the AO and the AO considering the demand of Rs.59,19,622 without ... accepted and the AO passed rectification order on 23.08.2021 and income from business or profession was revised at Rs.23,44,37,568. But interest u/s. 234C at sl.no.43 of the computation sheet to the rectification order dated 23.08.2021 remained the same at Rs.69,04,998 Page

The Bangalore Fruit Commission Agents Association, Bangalore vs. Income Tax Officer, Exemptions, Ward-2, Bengaluru

In the result, appeal of the assessee is partly allowed

ITA 417/BANG/2024[2020-21]Status: DisposedITAT Bangalore16 Apr 2024AY 2020-21

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

Section 11Section 12ASection 139(1)Section 143(1)Section 234BSection 234CSection 250

assessee also challenged the levy of interest u/s 234B of the Act for not paying the advance tax and the interest u/s 234C of the Act for the deferment of advance tax. 2.1. The appellate authority, NFAC in respect of deductions disallowed u/s 11 & 12 of the Act, had held

Amanda Joy Puravankara, Bengaluru vs. Assistant Commissioner of Income Tax, Central Circle-1(4), Bengaluru

In the result, appeal of the assessee is allowed

ITA 109/BANG/2024[2015-16]Status: DisposedITAT Bangalore10 Apr 2024AY 2015-16

Bench: Shri George George K. & Shri Chandra Poojariassessment Year: 2015-16

For Appellant: Shri Narendra Sharma, A.RFor Respondent: Shri Ganesh R. Ghale, Standing Counsel for Revenue
Section 143(3)Section 23(1)(c)Section 234CSection 250

without adhering to the CBDT instruction Dt. 26.09.2014, 29.12.2015, 14.07.2016. 8. The Ld. AO erred in law and on facts in levying interest u/s 234C of the Act though the conditions for levy have not been fulfilled. 9. Each of the above grounds is without prejudice to one another

Uk Grid Solutions Limited, United Kingdom vs. DCIT Circle International Tax 3(1)(1), New Delhi

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

ITA 885/DEL/2023[2017-18]Status: DisposedITAT Delhi13 Mar 2024AY 2017-18

Bench: Shri C. N. Prasad & Shri M. Balaganesh

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Vizay B. Vasanta, CIT DR
Section 143(3)Section 144C(13)

herein above for ground No. 18 for AY 2016-17 shall apply mutatis mutandis for this year also. With regard to chargeability of interest u/s 234C of the Act, the law is well settled that the said interest should be charged only on the returned income

Uk Grid Solutions Limited, United Kingdom vs. DCIT Circle International Tax 3(1)(1), New Delhi

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

ITA 884/DEL/2023[2016-17]Status: DisposedITAT Delhi13 Mar 2024AY 2016-17

Bench: Shri C. N. Prasad & Shri M. Balaganesh

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Vizay B. Vasanta, CIT DR
Section 143(3)Section 144C(13)

herein above for ground No. 18 for AY 2016-17 shall apply mutatis mutandis for this year also. With regard to chargeability of interest u/s 234C of the Act, the law is well settled that the said interest should be charged only on the returned income

Uk Grid Solutions Limited, United Kingdom vs. DCIT Circle Intl. Taxation 3(1)(1), New Delhi

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

ITA 2240/DEL/2023[2020-21]Status: DisposedITAT Delhi13 Mar 2024AY 2020-21

Bench: Shri C. N. Prasad & Shri M. Balaganesh

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Vizay B. Vasanta, CIT DR
Section 143(3)Section 144C(13)

herein above for ground No. 18 for AY 2016-17 shall apply mutatis mutandis for this year also. With regard to chargeability of interest u/s 234C of the Act, the law is well settled that the said interest should be charged only on the returned income

Uk Grid Solutions Limited, United Kingdom vs. DCIT Circle Intl. Taxation 3(1)(1), New Delhi

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

ITA 2239/DEL/2023[2015-16]Status: DisposedITAT Delhi13 Mar 2024AY 2015-16

Bench: Shri C. N. Prasad & Shri M. Balaganesh

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Vizay B. Vasanta, CIT DR
Section 143(3)Section 144C(13)

herein above for ground No. 18 for AY 2016-17 shall apply mutatis mutandis for this year also. With regard to chargeability of interest u/s 234C of the Act, the law is well settled that the said interest should be charged only on the returned income

Ge Hydro France, New Delhi vs. DCIT, Circle-1(3)(1), International Taxation, New Delhi

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

ITA 2086/DEL/2022[2019-20]Status: DisposedITAT Delhi13 Mar 2024AY 2019-20

Bench: Shri C. N. Prasad & Shri M. Balaganesh

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Aditya Vohra, Adv
Section 143(3)Section 144C(13)Section 40Section 44B

INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI C. N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH