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

I.T.O. - 19(2)(4), Mumbai vs. Omkar Metal & Alloys Corporation, Mumbai

In the result, the appeals filed by the revenue are hereby dismissed and appeals filed by the assessee are hereby allowed

ITA 2119/MUM/2018[2008-09]Status: DisposedITAT Mumbai03 Mar 2020AY 2008-09

Bench: Shri R. C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos. 1114 To 1116/Mum/2018 (निर्धारण वर्ा / Assessment Years: 2008-09, 2010-11 & 2011-12) Omkar Metal & Alloys बिधम/ Ito-19(2)(4) Corporation Matru Mandir, Nana Chowk, Vs. Room No.47, Balkrishna Mumbai-400007. Niwas, 2Nd Floor, 2Nd Panjarapole Lane, Mumbai- 400004. Ita. Nos. 2119 To 2121/Mum/2018 (निर्धारण वर्ा / Assessment Years: 2008-09, 2010-11 & 2011-12) Ito-19(2)(4) बिधम/ Omkar Metal & Alloys Matru Mandir, Nana Chowk, Corporation Vs. Mumbai-400007. Room No.47, Balkrishna Niwas, 2Nd Floor, 2Nd Panjarapole Lane, Mumbai- 400004. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaafo4997N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri N. M. Porwal Revenue By: Shri Kumar Padmapani Bora (Dr) सुनवाई की तारीख / Date Of Hearing: 23/01/2020 घोषणा की तारीख /Date Of Pronouncement: 03/03/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals)-30, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys.2008-09, 2010-11 & 2011-12. Since Common Grounds

For Appellant: Shri N. M. PorwalFor Respondent: Shri Kumar Padmapani Bora (DR)
Section 143(1)Section 143(2)Section 147Section 148

Omkar Metal & Alloys Corporation, Mumbai vs. I.T.O. - 19(2)(4), Mumbai

In the result, the appeals filed by the revenue are hereby dismissed and appeals filed by the assessee are hereby allowed

ITA 1114/MUM/2018[2008-09]Status: DisposedITAT Mumbai03 Mar 2020AY 2008-09

Bench: Shri R. C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos. 1114 To 1116/Mum/2018 (निर्धारण वर्ा / Assessment Years: 2008-09, 2010-11 & 2011-12) Omkar Metal & Alloys बिधम/ Ito-19(2)(4) Corporation Matru Mandir, Nana Chowk, Vs. Room No.47, Balkrishna Mumbai-400007. Niwas, 2Nd Floor, 2Nd Panjarapole Lane, Mumbai- 400004. Ita. Nos. 2119 To 2121/Mum/2018 (निर्धारण वर्ा / Assessment Years: 2008-09, 2010-11 & 2011-12) Ito-19(2)(4) बिधम/ Omkar Metal & Alloys Matru Mandir, Nana Chowk, Corporation Vs. Mumbai-400007. Room No.47, Balkrishna Niwas, 2Nd Floor, 2Nd Panjarapole Lane, Mumbai- 400004. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaafo4997N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri N. M. Porwal Revenue By: Shri Kumar Padmapani Bora (Dr) सुनवाई की तारीख / Date Of Hearing: 23/01/2020 घोषणा की तारीख /Date Of Pronouncement: 03/03/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals)-30, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys.2008-09, 2010-11 & 2011-12. Since Common Grounds

For Appellant: Shri N. M. PorwalFor Respondent: Shri Kumar Padmapani Bora (DR)
Section 143(1)Section 143(2)Section 147Section 148

Woodside Fashions Ltd., Kolkata vs. A.C.I.T., Circle-31, Kolkata

Appeal is allowed for statistical purposes

ITA 1656/KOL/2019[2012-13]Status: DisposedITAT Kolkata28 Feb 2020AY 2012-13

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकर अपीलसं/I.T.A No.1656/Kol/2019 ("नधा"रण वष" / Assessment Year: 2012-13) Woodside Fashions Ltd. Vs. Acit, Circle-31, Kolkata. 22, Camac Street, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacw3995R (Appellant) .. (Respondent) Appellant By : Shri Anil Kochar, Advocate Respondent By : Shri Supriyo Pal, Jcit सुनवाई क" तार"ख/ Date Of Hearing : 24/02/2020 घोषणा क" तार"ख/Date Of Pronouncement : 28/02/2020 आदेश / O R D E R Per Shri S. S. Godara: This Assessee’S Appeal For Assessment Year 2012-13 Arises Against The Commissioner Of Income Tax (Appeals)-4, Kolkata’S Order Dated 30.05.2019 In Case No.38/Cit(A)-4/2018-19 Involving Proceedings U/S 154 Of The Income Tax Act, 1961 (In Short ‘The Act’). Heard Shri Anil Kochar, Authorized Representative For Assessee & Shri Supriyo Pal, Jcit-Dr Appearing At The Revenue’S Behest. 2. It Transpires At The Outset With The Able Assistance Of Both The Learned Representatives That Although The Assessee Has Raised Its Substantive Grievance Of Tax Credit Of Mat From Total Tax Liability For The Purpose Of Charging Section 234C Interest That Explanation To Section 234C In Clause (V) Is Effective From 2013-14 Than Carrying Retrospective Effect, The Cit(A)’S Lower Appellate Adjudication Has Nowhere Dealt With The Relevant Factual Matrix Involved In Section 154

For Appellant: Shri Anil Kochar, AdvocateFor Respondent: Shri Supriyo Pal, JCIT
Section 154Section 234C

M/S. Silicon India Pvt.Ltd., Chennai vs. DCIT, Chennai

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

ITA 597/CHNY/2019[2004-05]Status: DisposedITAT Chennai26 Feb 2020AY 2004-05

Bench: Shri Ramit Kochar & Shri Duvvuru Rl Reddyआयकर अपील सं./Ita No.597/Chny/2019 िनधा"रण वष" /Assessment Year: 2004-05 M/S. Silicon India Private Limited, Vs. Deputy Commissioner Of Income Tax, Jhaver Centre, No.72, Marshalls Corporate Circle – 6(2), Road, Egmore, Chennai – 600 008. 121, Mahatma Gandhi Road, Nungambakkam, [Pan: Aaecs1513K] Chennai – 600 034. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Mr. G. Baskar, Advocate ""थ" की ओर से /Respondent By : Mr. A. Sundararajan, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 06.02.2020 घोषणा की तारीख /Date Of Pronouncement : 26.02.2020 आदेश / O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-16, Chennai Dated 30.10.2018 Relevant To The Assessment Year 2004-05. The Assessee Has Raised The Following Grounds: 1.1 The Order Of Commissioner Of Income-Tax (Appeals) Is Erroneous, Arbitrary & Is Liable To Be Quashed. 1.2 The Cit(Appeals) Also Went Wrong In Passing The Impugned Order In A Casual Manner Without Applying His Mind Neither To The Facts Of The Case Nor To The Submissions Made Before Him. 2.1 The Cit(Appeals) Having Noticed That The Assessing Officer Proceeded To Merely Accept The Returned Income Ignoring The Relief Granted By The Cit(Appeals) In His Order Dated 19.12.2011 & By The Hon’Ble Tribunal In Its Order Dated 04.04.2013, Went Wrong In Proceeding To Confirm The Order Impugned Before Him.

For Appellant: Mr. G. Baskar, AdvocateFor Respondent: Mr. A. Sundararajan, Addl. CIT
Section 143(3)Section 234BSection 234CSection 244A