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

ITO 11(3)(4), Mumbai vs. Zenta P.Ltd, Mumbai

In the result, appeal of the revenue in ITA No

ITA 1802/MUM/2015[2010-11]Status: DisposedITAT Mumbai04 Sept 2019AY 2010-11

Bench: Shri M.Balaganesh, Am & Shri Ravish Sood, Jm Ito 11(3)(4) Vs. M/S. Zenta Pvt. Ltd., Room No.429, 4Th Floor 6Th Floor, Unit No.601, Aayakar Bhavan Nomura Mumbai – 20 Hiranandani Business Park Powai, Mumbai – 400 076 Pan/Gir No.Aaach3235M (Appellant) .. (Respondent) Co No.164/Mum/2015 (Arising Out Of Ita No.1802/Mum/2015) (Assessment Year :2010-11) M/S. Zenta Pvt. Ltd., Vs. Ito 11(3)(4) 4Th Floor, Tower Ii Room No.429, 4Th Floor Phase Ii, Logitech Park Aayakar Bhavan Andheri Kurla Road Mumbai – 400020 Andheri (E) Mumbai – 400 072 Pan/Gir No.Aaach3235M (Appellant) .. (Respondent) Ito 11(3)(4) Vs. M/S. Zenta Pvt. Ltd., Room No.429, 4Th Floor 6Th Floor, Unit No.601, Aayakar Bhavan Nomura, Hiranandani Mumbai – 400020 Business Park, Powai, Mumbai – 400 076 Pan/Gir No.Aaach3235M (Appellant) .. (Respondent) Co No.85/Mum/2016 (Arising Out Of Ita No.795/Mum/2016) (Assessment Year :2011-12) M/S. Accenture Solutions Vs. Ito 11(3)(4) Pvt. Ltd., (Formerly Known Aayakar Bhavan As Zenta Pvt. Ltd.,) Mumbai – 400020 M/S. Zenta Pvt. Ltd., 4Th Floor, Tower Ii Phase Ii, Logitech Park Andheri Kurla Road Andheri (E) Mumbai – 400 072 Pan/Gir No.Aaach3235M (Appellant) .. (Respondent) Income Tax Officer 3(3)(4) Vs. M/S. Accenture Solutions Mumbai Pvt. Ltd., 4Th Floor, Tower Ii (Now Assessed Under Asst. Commissioner Of Income Tax Phase Ii, Logitech Park 11(3)(2), Room No.427 Andheri Kurla Road Aayakar Bhavan Andheri (E) Mumbai - 400020 Mumbai – 400 072 Pan/Gir No.Aaach3235M (Appellant) .. (Respondent) Co No.222/Mum/2014 (Arising Out Of Ita No.1623/Mum/2014) (Assessment Year :2009-10) M/S. Zenta Pvt. Ltd., Vs. Ito 3(3)(4) 4Th Floor, Tower Ii Room No.672, Phase Ii, Logitech Park Aayakar Bhavan Andheri Kurla Road Mumbai – 400020 Andheri (E) Mumbai – 400 072 Pan/Gir No.Aaach3235M (Appellant) .. (Respondent)

Section 143(3)Section 92C

Harsh Estate P. Ltd, Mumbai vs. Asst CIT Cen Cir 31, Mumbai

In the result, the appeal of the assessee is hereby ordered to be partly allowed

ITA 1222/MUM/2017[1992-93]Status: DisposedITAT Mumbai28 Aug 2019AY 1992-93

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.1222/Mum/2017 (ननधधारण वर्ा / Assessment Years: 1992-93) बनधम/ Harsh Estate Pvt. Ltd. Acit, Central Circle-31 32, Madhuli, 3Rd Floor, (Now Dy Cit (Cc-4(3) R. Vs. No.1921, 19Th Floor, Air A.B. Road, Worli, India Building, Nariman Mumbai-400018. Point, Mumbai-400021. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach3480L (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri Dharmesh Shah (Ar) Revenue By: Shri Dr. P. Daniel सुनवाई की तारीख / Date Of Hearing: 20/06/2019 घोषणा की तारीख /Date Of Pronouncement: 28/08/2019 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 22.01.2016 Passed By The Commissioner Of Income Tax (Appeals)-52, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.1992- 93. 2. The Assessee Has Raised The Following Grounds Of Appeal: - “1. The Ld. C Commissioner Of Income-Tax (Appeals) Has Erred In Law & In Fact In Upholding Order Passed By Ao U/S 144 Of The Act. 2. The Ld. Commissioner Of Income-Tax (Appeals) Has Erred In Law & In Facts Confirming The Disallowance Of Various Expenses Amounting To Rs.1,32,476/- Claimed By The Appellant As Under.:- S. Particulars Amount No. 1. Audit Fees 64,000/- 2. Repairs & Maintenance 71,476 Rs.1,00,000(-) (7,1324)

For Appellant: Shri Dharmesh Shah (AR)For Respondent: Shri Dr. P. Daniel
Section 131Section 139(1)Section 142(1)Section 143(2)Section 144Section 234ASection 94(6)