Section 234B of the Income Tax Act

Income-tax Act, 2025: s.424

Section 234B of the Income-tax Act, 1961 corresponds to section 424 (Interest for defaults in payment of advance tax) of the Income-tax Act, 2025.

Read section 424 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 234B is Godrej & Boyce Mfg. Co. Ltd. v. DCIT (328 ITR 81), cited in 1,183 of the 10,214 judgments on BharatTax that turn on this section.

Leading authorities on Section 234B

Godrej & Boyce Mfg. Co. Ltd. v. DCIT
328 ITR 81 · 2010 · High Court
1,183
citing judgments

Rule 8D, for computing disallowance under Section 14A for expenses related to exempt income, applies from Assessment Year 2008-09 onwards; for prior years, a reasonable disallowance must be made. The disallowance under Section 14A cannot exceed the actual exempt income earned.

Engineering Analysis Centre of Excellence (P) Ltd. v. CIT
432 ITR 471 · 2021 · Supreme Court
914
citing judgments

Payments for the supply or use of computer software, where there is no transfer of copyright but only a right to use the copyrighted product, are generally considered business profits and not 'royalty' or 'fees for technical services' under the Income Tax Act, 1961 or relevant DTAAs. This principle also applies to transponder fees, which are not taxable as royalty.

CIT v. Tata Elxsi Ltd.
349 ITR 98 · 2012 · High Court
818
citing judgments

When computing deduction under Section 10A, if communication or telecommunication expenses are excluded from export turnover, they must also be excluded from total turnover to maintain consistency and apply the ordinary meaning of 'turnover' in context.

279 ITR 331/149 Taxman 15 (Guj.); 5. CIT v. Sabari Enterprises
298 ITR 141 · 2008 · High Court
706
citing judgments

Employee contributions to provident fund or ESI, even if deposited after the due date specified in the respective welfare statutes, are allowable as a deduction under Section 36(1)(va) if paid before the due date for filing the income-tax return. This judgment aligns the treatment of employee contributions with employer contributions under Section 43B.

CIT v. Jet Airways (I) Ltd.
331 ITR 236 · 2011 · High Court
694
citing judgments

The Assessing Officer loses jurisdiction and the entire reassessment becomes invalid if no addition is made in respect of the income that formed the basis of the reopening. Explanation 3 to Section 147 does not permit assessing other escaped income unless an addition is made for the original income forming the reason to believe.

Union of India v. Azadi Bachao Andolan
263 ITR 706 · 2003 · Supreme Court
691
citing judgments

A citizen is free to carry on business within the law, and mere tax planning without a motive to evade taxes through colorable devices is not frowned upon. The liability to taxation, for the purpose of tax treaty application, is a legal situation, not the fiscal fact of actual payment.

CIT v. B.C. Srinivasa Setty
128 ITR 294 · 1981 · Supreme Court
628
citing judgments

When the cost of acquisition of a capital asset cannot be determined, the computation mechanism for capital gains fails, and thus no capital gains can be charged. This establishes a broader principle that a charging section cannot operate in the absence of specific machinery provisions for computation.

Empire Jute Co. Ltd. v. CIT
124 ITR 1 · 1980 · Supreme Court
622
citing judgments

Expenditure is classified as revenue or capital based on its practical business effect, necessity, or expediency, rather than solely on the juristic classification of rights; an enduring benefit does not automatically make an expenditure capital if it facilitates trading operations or business efficiency.

CIT v. State Bank of Bikaner & Jaipur
43 Taxmann.com 411 · 2014 · High Court
524
citing judgments

Employee contributions to provident fund, ESI, and other welfare funds, if deposited by the due date for furnishing the return of income under Section 139(1), are allowable as a deduction and cannot be disallowed under Section 36(1)(va) read with Section 2(24)(x) or Section 43B, even if deposited after the due date prescribed by the respective welfare Acts.

Essae Teraoka Pvt. Ltd. v. DCIT
366 ITR 408 · 2014 · High Court
519
citing judgments

An employer's delayed remittance of employees' contributions to provident fund (PF) or Employees' State Insurance (ESI) is deductible if the payment is made before the due date for filing the income tax return under section 139(1), applying the provisions of section 43B and notwithstanding section 36(1)(va).

Judgments on Section 234B

Ashok Poddar Foundation, Kolkata vs. ITO, Ward 1(4), Exempt, Kolkata

In the result, the appeal of the assessee is allowed

ITA 1046/KOL/2025[2023-2024]Status: DisposedITAT Kolkata12 Aug 2025AY 2023-2024

Bench: Shri Sonjoy Sarma & Shri Sanjay Awasthii.T.A. No.1046/Kol/2025 Assessment Year: 2023-23 Ashok Poddar Foundation……………………...………………..….……….Appellant Ground Floor, 2, Gurusaday Road, Ballygunge, Kol-19. [Pan: Aaeta1013B] Vs. Ito, Ward-1(4), Exempt, Kolkata ………................................……...…..…..Respondent Appearances By: Shri Amit Agarwal, Advocate, Appeared On Behalf Of The Assessee. Shri Sima Das Biswas, Jcit-Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : August 11, 2025 Date Of Pronouncing The Order : August 12, 2025 Order Per Sonjoy Sarma: This Appeal Filed By The Assessee Is Directed Against The Order Of The Commissioner Of Income Tax (Appeals)-1, Delhi Dated 04.04.2025 [Hereinafter Referred To As ‘Cit(A)] For The Assessment Year 2023–24. 2. Brief Facts Of The Case Are That In The Case Of The Assessee, Cpc, Bengaluru Disallowed An Exemption Of Rs.28,12,542/- & The Disallowance Was Made On The Ground That Form 10B/10Bb Was Filed On 28.11.2023 Which Was Only Accepted By The Assessee On 20.11.2023. Consequently, The Addition Of Rs.20.70,688/- Was Added To The Total Income Of The Assessee Determining Tax Of Rs.5,64,030/- Including Interest Of Rs.85,690/- U/S 234B Of The Act & Rs.22,777/- U/S 234C Of The Act. 3. Aggrieved By The Above Order, The Assessee Preferred An Appeal Before The Ld. Cit(A), Where The Contention Of The Assessee Was That The

Section 143(1)Section 234BSection 234C

Shashi Prabhu & Associates, Mumbai vs. ACIT, Mumbai

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

ITA 2713/MUM/2025[2017-18]Status: DisposedITAT Mumbai12 Aug 2025AY 2017-18

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2017-18 Shashi Prabhu & Associates Assistant Commissioner Of C Wankhede Stadium, Income Tax, Mumbai D-Road, Churchgate, Mumbai - Vs. 400020 (Pan : Aaafs3813K) (Appellant) (Respondent) Present For: Assessee : Shri Bhupendra Karkhanis,Ca Revenue : Shri Leyaqat Ali Aafaqui, Sr. Ar Date Of Hearing : 04.08.2025 Date Of Pronouncement : 12.08.2025 O R D E R Per Girish Agrawal: This Appeal Filed By The Assessee Is Against The Order Of Ld. Cit(A)- 4, Kolkata, Vide Order No. Itba/Apl/S/250/2024-25/1073259510(1), Dated 13.02.2025 Passed Against Intimation By Centralized Processing Centre, Bengaluru, U/S. 143(1) Of The Income-Tax Act (Hereinafter Referred To As The “Act”), Dated 09.03.2019 For Assessment Year 2017- 18. 2. Grounds Taken By The Assessee Are Reproduced As Under: " 1. On The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Granting Tds Credit Of Rs. 91,57,596/- Only As Against Rs. 1,31,74,662/- Claimed In The Income Tax Return Resulting In Short Granting Of Tds Credit On A Incorrect Assumption Of Fact That The Tds Credit Of Rs. 39,38,139 Had Already Been Allowed To Appellant Firm In Ay 2016-17, Which Is Wrong & Contrary To The Facts & Circumstances Of The Case, Provisions Of The Income Tax Act, 1961 & The Rules Made There Under.

For Appellant: Shri Bhupendra Karkhanis,CAFor Respondent: Shri Leyaqat Ali Aafaqui, Sr. AR
Section 143(1)Section 234BSection 234C