Section 234F of the Income Tax Act

Income-tax Act, 2025: s.428

Section 234F of the Income-tax Act, 1961 corresponds to section 428 (Fee for default in furnishing return of income) of the Income-tax Act, 2025.

Read section 428 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 234F is Sonic Biochem Extractions (P.) Ltd. v. ITO ( (25 Taxmann.com 25), cited in 63 of the 131 judgments on BharatTax that turn on this section.

Leading authorities on Section 234F

Sonic Biochem Extractions (P.) Ltd. v. ITO (
25 Taxmann.com 25 · 2012 · ITAT
63
citing judgments

Prior to the jurisdictional High Court's decision in CIT v. Samsung Electronics Co. Ltd. on October 15, 2011, the purchase of off-the-shelf software was not subject to TDS, and therefore, no disallowance under Section 40(a)(i) or 40(a)(ia) could be made.

CSC Technology Singapore Pte. Ltd. v. ADIT
19 Taxmann.com 123 · 2012 · High Court
12
citing judgments

Income is taxable in India if it accrues in India, irrespective of whether it contains a profit element. Taxability of royalty or fees for technical services (FTS) is determined based on their arising in India and payment to a resident of a contracting state under a DTAA.

Commissioner of Customs v. G.M. Exports
62 Taxmann.com 184 · 2015 · Supreme Court
4
citing judgments
JCIT (OSD) v. Merrill Lynch Capital Market Espana SA SV
112 Taxmann.com 119 · Reported
3
citing judgments

Judgments on Section 234F

Paytm First Games Private Limited, Delhi vs. DCIT, Circle-19(1), Delhi

In the result, the Appeal of the assessee is allowed

ITA 329/DEL/2023[2020-21]Status: DisposedITAT Delhi17 Jan 2024AY 2020-21

Bench: Shri N.K.Billaiya & Shri Yogesh Kumar U.S.

Section 139(1)Section 139(4)Section 139(5)Section 143(1)

Ge Precision Healthcare Llc, Usa vs. The Assistant Commissioner of Income Tax, Circle 1(3)(1), Minto Road, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2623/DEL/2023[AY 2021-22]Status: DisposedITAT Delhi17 Jan 2024

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. Ravi Sharma, AdvFor Respondent: Sh. Vizay B. Vasanta, CIT-DR
Section 143(3)Section 144C(13)Section 234ASection 234BSection 234FSection 270ASection 56Section 9(1)(vii)

Jamuna Apartments Co-Operative Housing Society Limited, Mumbai vs. Deputy Commissioner of Income Tax, Bengaluru

In the result, the appeal filed by the assessee is allowed

ITA 2465/MUM/2023[2018-19]Status: DisposedITAT Mumbai01 Nov 2023AY 2018-19

Bench: Shri Pavan Kumar Gadalejamuna Apartments Co- Vs. Dcit, Cpc, Operativehousingsocietyltd, Bengaluru-560500. 68, Opp. Shoppers Stop, Karnataka. S.V. Road, Andheri (West), Mumbai -400058. Pan/Gir No. : Aaaaj1509L Appellant .. Respondent

For Appellant: Shri.Yogesh A.Thar, &For Respondent: Shri G.J. Ninawe.Sr.DR
Section 139(1)Section 143(1)Section 143(1)(a)Section 234ASection 234FSection 80Section 80P

The Central Goods& Serive Tax and Employees Thrift and Co.Op Credit Society Ltd, Kakinada vs. Income Tax Officer, Ward-1, Kakinada

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

ITA 107/VIZ/2023[2018-19]Status: DisposedITAT Visakhapatnam10 Aug 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./I.T.A.No.107/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2018-19) The Central Goods & Service Tax & Vs. Income Tax Officer Employees Thrift & Co-Op Credit Ward-1 Society Limited Kakinada Ground Floor O/O The Deputy Commissioner Of Customs, Port Area Kakinada [Pan : Aacat8895R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri V.Govinda Raju, ARFor Respondent: Shri O.N.Hari Prasada Rao, DR
Section 143(1)Section 154Section 250Section 80PSection 80P(2)(a)

Future Generali India Insurance Company Limited, Mumbai vs. National Faceless Appeal Centre (NFAC), Delhi

In the result, appeal filed by the assessee is partly allowed

ITA 105/MUM/2023[2020-21]Status: DisposedITAT Mumbai12 Jul 2023AY 2020-21

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms Kavitha Rajagopal, Hon’Blefuture Generali India Insurance Vs. National Faceless Appeal Company Limited Centre, Delhi 801/802, 8Th Floor Tower C, Embassy 247 Park L.B.S. Marg, Vikhroli (W) Tagore Nagar, S.O. Mumbai Pan: Aabcf0191R (Appellant) (Respondent)

Section 139(1)Section 143(1)Section 234ASection 234CSection 234FSection 250Section 80ASection 80J

Avantika Bunkar Sahkari Samiiti Maryadit, Chanderi vs. DCIT CPC, Banglore

ITA 208/IND/2021[2018-19]Status: DisposedITAT Indore12 May 2023AY 2018-19

Bench: Shri Vijay Pal Rao

Section 139Section 139(1)Section 234FSection 80Section 80ASection 80P

Swastic Oil Industries, Jaipur vs. ACIT Circle -7, Jaipur

In the result the appeal of the assessee in ITA No

ITA 35/JPR/2023[2019-20]Status: DisposedITAT Jaipur02 May 2023AY 2019-20

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 34 & 35/JP/2023 fu/kZkj.k o"kZ@Assessment Year : 2018-19 & 2019-20 M/s. Swastic Oil Industries F-5-F8, Industrial Area Newai, Tonk 304 021 cuke Vs. The ACIT Circle-7 Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAJFS 8180 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Devang Gargieya, Adv. jktLo dh vksj ls@Revenue by: Shri A.S. Nehra, Addl. CIT lquokbZ

For Appellant: Shri Devang Gargieya, AdvFor Respondent: Shri A.S. Nehra, Addl. CIT
Section 143(1)Section 234ASection 36(1)(va)Section 37(1)Section 43B

Swastic Oil Industires, Jaipur vs. ACIT Circle -7, Jaipur

In the result the appeal of the assessee in ITA No

ITA 34/JPR/2023[2018-19]Status: DisposedITAT Jaipur02 May 2023AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 34 & 35/JP/2023 fu/kZkj.k o"kZ@Assessment Year : 2018-19 & 2019-20 M/s. Swastic Oil Industries F-5-F8, Industrial Area Newai, Tonk 304 021 cuke Vs. The ACIT Circle-7 Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAJFS 8180 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Devang Gargieya, Adv. jktLo dh vksj ls@Revenue by: Shri A.S. Nehra, Addl. CIT lquokbZ

For Appellant: Shri Devang Gargieya, AdvFor Respondent: Shri A.S. Nehra, Addl. CIT
Section 143(1)Section 234ASection 36(1)(va)Section 37(1)Section 43B

Sagar Premises Co-Operative Socitey Limited, Mumbai vs. Deputy Commissioner of Income Tax, CPC Bengaluru Income Tax Officer -17(3)(1), Mumbai

In the result, appeal filed by the assessee is partly allowed

ITA 2797/MUM/2022[2018-2019]Status: DisposedITAT Mumbai31 Mar 2023AY 2018-2019

Bench: Shir Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blesagar Premises Co-Operative Society Ltd., V. Income Tax Officer – 17(3)(1) 327, Sagar Premises, Narshi Natha Street Kautilya Bhavan Kharek Bazar, Masjid (W), Mumbai - 400009 Bandra Kurla Complex Bandra(E), Mumbai - 400051 Pan: Aamas0482M (Appellant) (Respondent)

Section 139(1)Section 234FSection 5ASection 80P(2)(c)Section 80P(2)(d)

Ujjivan Small Finance Bank Limited, Bangalore vs. Assistant Director of Income Tax, CPC, Bengaluru

In the result, the appeal filed by the assessee is partly allowed

ITA 578/BANG/2022[2020-21]Status: DisposedITAT Bangalore23 Aug 2022AY 2020-21

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.S.Ananthan, CAFor Respondent: Sri.Bijoy Kumar Panda, CIT-DR
Section 115BSection 139(1)Section 143(1)Section 143(1)(a)Section 234ASection 234FSection 80J

Prashant Vijay Kale, Thane vs. CPC, Income Tax Dept., Bengaluru

In the result, appeal filed by the assessee is partly allowed

ITA 2100/MUM/2021[2018-19]Status: DisposedITAT Mumbai22 Jul 2022AY 2018-19

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm National Faceless Appeal Prashant Vijay Kale Center 47-403, Swastik Residency, Centralized Processing Near Muchhala College, Vs. Gb Road Kavesar, Center, Income Tax Thane, Mumbai-400 615 Department, Bengaluru (Respondent) (Appellant) Pan No. Adapk8367M Assessee By : Mr. Rajan Vora, Adv Revenue By : Mr. Nihar Rajan Samal, Sr. Ar Date Of Hearing: 21.06.2022 Date Of Pronouncement : 22.07.2022

For Appellant: Mr. Rajan Vora, AdvFor Respondent: Mr. Nihar Rajan Samal, Sr. AR
Section 143(1)Section 143(3)Section 234Section 234ASection 234BSection 234FSection 4(2)Section 6(1)Section 90