Section 234C of the Income Tax Act

Income-tax Act, 2025: s.425

Section 234C of the Income-tax Act, 1961 corresponds to section 425 (Interest for deferment of advance tax) of the Income-tax Act, 2025.

Read section 425 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 234C is CIT v. Tata Elxsi Ltd. (349 ITR 98), cited in 818 of the 6,043 judgments on BharatTax that turn on this section.

Leading authorities on Section 234C

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.

Rotork Controls India Pvt. Ltd. v. CIT
314 ITR 62 · 2009 · Supreme Court
739
citing judgments

A provision for expenses, such as warranty, is a deductible liability for income tax purposes if it constitutes a present obligation arising from past events, and a reliable estimate of the amount of obligation is possible.

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).

CIT v. Anjum M.H. Ghaswala
252 ITR 1 · 2001 · Supreme Court
452
citing judgments

Levy of interest under sections 234A, 234B, and 234C of the Income Tax Act is mandatory. Tax statutes are to be interpreted strictly, allowing no room for purposive interpretation.

CIT v. EKL Appliances Ltd.
345 ITR 241 · 2012 · High Court
422
citing judgments

Transfer pricing adjustments for outstanding receivables are permissible only if the Tax Officer establishes, through analysis over a period, a pattern indicating an international transaction intended to benefit an associated enterprise. The Tax Officer cannot question purely business decisions like royalty payments or exceed jurisdiction by applying cost-benefit analysis to determine the arm's length price of services.

India Vs. Azadi Bachao Andolan 263 ITR 706 (SC); and Vodafone International Holdings B.V v. Union of India
341 ITR 1 · 2012 · Supreme Court
295
citing judgments

Legitimate tax planning is permissible, allowing taxpayers to arrange their affairs to minimize tax liabilities while respecting the "look at test" for transaction genuineness and the separate entity principle in corporate taxation. The source of funds for treaty-beneficial structures does not automatically invalidate the transaction.

CIT v. Cotton Naturals (I) (P.) Ltd.
55 Taxmann.com 523 · 2015 · High Court
273
citing judgments

The interest rate for benchmarking foreign currency loans advanced to Associated Enterprises should be the market-determined rate applicable to the currency of the loan, such as LIBOR for US Dollar loans, rather than a domestic lending rate like the Indian PLR.

DIT v. Infrasoft Ltd.
39 Taxmann.com 88 · 2013 · High Court
269
citing judgments

Payments for the use of copyrighted software, without the transfer of any rights in the underlying copyright itself, do not constitute 'royalty' under the Income-tax Act or tax treaties. Such payments are often treated as business income, taxable only if a permanent establishment exists.

M/s Mahadev Cold Storage v. Jurisdictional AO
43 Taxmann.com 33 · 2014 · High Court
262
citing judgments

Employees' contributions to welfare funds are an allowable deduction if paid before the due date for filing the income-tax return under section 139(1), even if the payment is made beyond the due date specified by the respective welfare fund Acts, as per the provisions of section 43B.

Judgments on Section 234C

Firmenicharomatics Production (India Pvt Ltd. [Successor to Firmenich Aromatics (India) Pvt Ltd., Mumbai vs. Asst CIT 9 (3)(1), Mumbai

The appeal stands partly allowed in terms of our above order

ITA 7844/MUM/2019[2015-16]Status: DisposedITAT Mumbai26 Oct 2021AY 2015-16

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील सं./ I.T.A. No.7844/Mum/2019 (धििाारण वर्ा / Assessment Year: 2015-16) Firemenich Aromatics Acit – 9(3)(1), R. No. 215, 2Nd Floor, Production (India) Pvt. Ltd. (Successor To Firemenich Aaykar Bhavan बिाम/ Aromatics (India) Pvt. Ltd.) Maharshi Karve Road, Vs. 9Th Floor, Plot No. 4, Survey No. 20, Marine Lines Midc, Behind Majas Bus Depot, Mumbai-400 020 Jogeshwari East, Mumbai-60. स्थायीलेखासं./ जीआइआरसं./ Pan/Gir No.Aabcf-1120-G/Aaacf-1621-M (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Ms. Hirali Desai & Shri Kiresh Shivkar – Ld. Ars Revenue By : Shri Sunil Deshpande– Ld. Sr.Dr सुनवाई की तारीख/ : 21/09/2021 Date Of Hearing घोषणा की तारीख / : 26/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1 Aforesaid Appeal By Assessee For Assessment Year 2015-16 Arises Out Of Final Assessment Order Passed By Ld. Ao U/S 143(3) R.W.S. 144C(13) On 25/10/2019 Pursuant To The Directions Of Ld. Dispute Resolution Panel-1, Wz, Mumbai (Drp) U/S 144C(5) Dated 22/08/2019. The Grounds Raised By The Assessee Read As Under: -

For Appellant: Ms. Hirali Desai & Shri KireshFor Respondent: Shri Sunil Deshpande– Ld. Sr.DR
Section 143(3)Section 144C(5)

M/S Superflo Filters Pvt. Ltd, Mumbai vs. ITO 11 (2)(4), Mumbai

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

ITA 1772/MUM/2019[2011-12]Status: DisposedITAT Mumbai20 Oct 2021AY 2011-12

Bench: Shri Amarjit Singh, Jm & Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकर अपील सं/ I.T.A. No. 1772/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2011-12) M/S. Superflo Filters Pvt. बिधम/ Ito-11(2)(4) Ltd. Room No.349/477, Aayakar Vs. B-5, 103/104, Greenland Co. Bhavan, M. K. Road, Op. Soc, Shrinivas Bagarka Mumbai-400020. Road, J.B. Nagar, Andheri (East), Mumbai-400059. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadcs4955N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Jitendra Singh (Ar) Revenue By: Shri T. S. Khalsa (Dr) सुनवाई की तारीख / Date Of Hearing: 14/09/2021 घोषणा की तारीख /Date Of Pronouncement: 20/10/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 28.01.2019 Passed By The Commissioner Of Income Tax (Appeals)-18, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2011-12. 2. The Assessee Has Raised The Following Grounds: - “1. The Ld. Commissioner Of Income Tax (Appeals)-18, Mumbai [Hereinafter Referred To As The "Ld. Cit(A)"] Erred In Passing The Order Dated 28.01.2019 Upholding The Reassessment Order Passed By Income Tax Officer, Ward — 11(2)(4), Mumbai [Hereinafter Referred To As `Ld. Ao’ Without Appreciating The Facts & Circumstances Of The

For Appellant: Shri Jitendra Singh (AR)For Respondent: Shri T. S. Khalsa (DR)
Section 143(3)Section 145(3)Section 147Section 148Section 234A

M/S. Fdc Limited, Mumbai vs. Addll. CIT- 8 (1), Mumbai

Appeal stand dismissed

ITA 6901/MUM/2018[2010-11]Status: DisposedITAT Mumbai08 Oct 2021AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील िं./ I.T.A. No.6901/Mum/2018 (धििाारण वर्ा / Assessment Year: 2010-11) & 2. आयकरअपील िं./ I.T.A. No.6840/Mum/2018 (धििाारण वर्ा / Assessment Year: 2011-12) M/S Fdc Limited Acit Circle– 8(1) बिाम/ 142-48, S. V. Road {Now Acit Circle 9(3)(1)} Jogeshwari (West) R. No. 215, Aayakar Bhavan Vs. Mumbai – 400 102 Mumbai-400 020 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaacf-0253-H (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 3. आयकरअपील िं./ I.T.A. No.7016/Mum/2018 (धििाारण वर्ा / Assessment Year: 2010-11) Acit Circle– 8(1) M/S Fdc Limited बिाम/ {Now Acit Circle 9(3)(1)} 142-48, S. V. Road R. No. 215, Aayakar Bhavan Jogeshwari (West) Vs. Mumbai-400 020 Mumbai – 400 102 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaacf-0253-H (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri S. S. Nagar, Ld. Ar Revenue By : Shri Sunil Deshpande, Ld. Cit-Dr ुनवाई की तारीख/ : 20/07/2021 Date Of Hearing घोषणा की तारीख / : 08/10/2021 Date Of Pronouncement

For Appellant: Shri S. S. Nagar, Ld. ARFor Respondent: Shri Sunil Deshpande, Ld. CIT-DR
Section 143(3)Section 154Section 92C