Section 244A of the Income Tax Act

Income-tax Act, 2025: s.437

Section 244A of the Income-tax Act, 1961 corresponds to section 437 (Interest on refunds) of the Income-tax Act, 2025.

Read section 437 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 244A is ITO v. Daga Capital Management (P) Ltd. (117 ITD 169), cited in 151 of the 1,186 judgments on BharatTax that turn on this section.

Leading authorities on Section 244A

ITO v. Daga Capital Management (P) Ltd.
117 ITD 169 · 2009 · ITAT
151
citing judgments
Otis Elevator Co. (India) Ltd. v. CIT
195 ITR 682 · 1992 · High Court
131
citing judgments

Club membership fees, including both entrance fees and annual subscriptions, are not considered capital expenditure if the membership's continuance depends on regular payments, and therefore are allowable as revenue expenditure under Section 37(1).

CIT v. Karnataka Power Corporation
247 ITR 268 · 2001 · Supreme Court
124
citing judgments

Income earned during the project construction stage, which has a direct nexus or is inextricably linked to the project's setting up, constitutes a capital receipt not liable to tax and reduces the project cost.

Wipro Ltd. v. DCIT
382 ITR 179 · 2016 · High Court
122
citing judgments

Foreign Tax Credit (FTC) is allowable even if no tax is paid in India on the corresponding income due to deductions under sections 10A or 10AA, or losses in other units. The scope of income eligible for deduction under Section 10AA includes interest on deposits and realized gains on forward contracts.

DDIT v. Savvis Communication Corporation
69 Taxmann.com 106 · 2016 · ITAT
107
citing judgments

Payments for web hosting services, including data back-up, maintenance, security, and uninterrupted services, are not taxable as royalty under Section 9(1)(vi) of the Income Tax Act, as they do not constitute 'consideration for use of, or right to use, scientific equipment'.

Godrej & Boyce Mfg. Co. Ltd. v. DCIT, Range10(2), Mumbai
234 CTR 1 · 2010 · High Court
97
citing judgments

Expenditure incurred by an assessee in relation to income not forming part of the total income is not deductible under Section 14A(1). The disallowance must be restricted to direct and indirect expenses having an approximate connection with the earning of such exempt income, and Rule 8D applies from Assessment Year 2008-09.

Sandvik Asia Ltd. v. CIT
280 ITR 643 · 2006 · Supreme Court
96
citing judgments

Assessees are entitled to compensation for the inordinate delay by the Income Tax Department in refunding excess tax, which includes interest on the statutory interest due under section 244A for such delayed refunds.

Union of India v. Tata Chemicals Ltd.
363 ITR 658 · 2014 · Supreme Court
91
citing judgments

The Department has a moral and legal obligation to refund excess tax collected from taxpayers, along with interest. An assessee is entitled to interest on the amount of taxes refunded, including interest on interest, as per Section 244A of the Income-tax Act.

CIT v. Dinesh Kumar Goel
331 ITR 10 · 2011 · High Court
87
citing judgments

Income is recognized when it is absolutely ascertained, determined, and specified, conferring an exclusive right of receipt upon the assessee, irrespective of the accounting period.

Sunil Siddharthbhai v. CIT
156 ITR 509 · 1985 · Supreme Court
82
citing judgments

A partner's contribution of a personal asset to a partnership firm does not amount to a "transfer" for capital gains purposes under the Income-tax Act, as the consideration (the partner's interest in the firm) is indeterminate, and the computational machinery for capital gains fails.

Judgments on Section 244A

M/S.Hotel & Allied Trades P. Ltd, Cochin vs. The ACIT, Cochin

The appeal stands partly allowed in terms of our above order

ITA 187/COCH/2017[2009-10]Status: DisposedITAT Cochin09 Nov 2022AY 2009-10

Bench: Hon’Ble Shri Satbeer Singh Godara, J.M & Hon’Ble Shri Manoj Kumar Aggarwal, A.M आयकर अपील सं./ Ita Nos.186/Coch/2017 (िनधा"रण वष" / Assessment Year: 2008-09) & आयकर अपील सं./ Ita Nos.187/Coch/2017 (िनधा"रण वष" / Assessment Year: 2009-10) Hotel & Allied Traders Pvt. Ltd. Acit बनाम/ C/O Casino Hotel, Willingdon Island, Circle-1(2), Vs. Cochin-3. Kochi. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaach-6770-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : None ""थ" की ओरसे/Respondent By : Smt. J.M. Jamuna Devi (Addl.Cit) – Ld. Dr सुनवाई की तारीख/Date Of Hearing : 09-11-2022 घोषणा की तारीख /Date Of Pronouncement : 09-11-2022 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2008- 09 & 2009-10 Arises Out Of Separate Orders Passed By Learned Commissioner Of Income Tax (Appeals)-1, Cochin On 18-03-2017 In The Matter Of Separate Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act. However, The Facts As Well As Issues Are

For Appellant: NoneFor Respondent: Smt. J.M. Jamuna Devi (Addl.CIT) – Ld. DR
Section 143(3)Section 28Section 36(1)(vii)Section 36(2)Section 37(1)

M/S.Hotel & Allied Trades P. Ltd, Cochin vs. The ACIT, Cochin

The appeal stands partly allowed in terms of our above order

ITA 186/COCH/2017[2008-09]Status: DisposedITAT Cochin09 Nov 2022AY 2008-09

Bench: Hon’Ble Shri Satbeer Singh Godara, J.M & Hon’Ble Shri Manoj Kumar Aggarwal, A.M आयकर अपील सं./ Ita Nos.186/Coch/2017 (िनधा"रण वष" / Assessment Year: 2008-09) & आयकर अपील सं./ Ita Nos.187/Coch/2017 (िनधा"रण वष" / Assessment Year: 2009-10) Hotel & Allied Traders Pvt. Ltd. Acit बनाम/ C/O Casino Hotel, Willingdon Island, Circle-1(2), Vs. Cochin-3. Kochi. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaach-6770-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : None ""थ" की ओरसे/Respondent By : Smt. J.M. Jamuna Devi (Addl.Cit) – Ld. Dr सुनवाई की तारीख/Date Of Hearing : 09-11-2022 घोषणा की तारीख /Date Of Pronouncement : 09-11-2022 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2008- 09 & 2009-10 Arises Out Of Separate Orders Passed By Learned Commissioner Of Income Tax (Appeals)-1, Cochin On 18-03-2017 In The Matter Of Separate Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act. However, The Facts As Well As Issues Are

For Appellant: NoneFor Respondent: Smt. J.M. Jamuna Devi (Addl.CIT) – Ld. DR
Section 143(3)Section 28Section 36(1)(vii)Section 36(2)Section 37(1)

Aker Solutions India Sdn Bhd, Mumbai vs. Dy Commissioner of Income Tax (International Tax)- Circle-1(1)(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 1004/MUM/2022[2016-17]Status: DisposedITAT Mumbai07 Nov 2022AY 2016-17

Bench: Shri Pramod Kumar, Vice- & Shri Vikas Awasthyआअसं. 1004/मुं/2022("न.व .2016-17) Aker Solutions India Sdn Bhd Level 16 Integra Towers The Landmark 348, Jalan Tun Razak, Kaula Lumpur, Malaysia - 50400 Pan: Aaica-1114-G ...... अपीलाथ" /Appellant बनाम Vs. Dy. Commissioner Of Income Tax( International Taxation), Circle 1(1)(1), 5Th Floor, Air India Building, Nariman Point, Mumbai – 400 021. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : S/Shri Hemen Chandariya & Anish Thacker ""तवाद" "वारा/Respondent By : Shri Soumendu Kumar सुनवाई क" "त"थ/ Date Of Hearing : 11/08/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 07/11/2022 आदेश/ Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-55, Mumbai [In Short ‘The Cit(A)’] Dated 16/03/2022 For The Assessment Year 2016-17. 2. The Assessee In Appeal Has Assailed The Order Of Cit(A) In Upholding The Assessment Order Taxing The Interest On Income Tax Refund As Business Income Under 2 Article-7 Of The India- Malaysia Double Taxation Avoidance Agreement (Dtaa) @40% + Surcharge @ 5% + Cess @ 3%.

For Appellant: S/Shri Hemen Chandariya and Anish ThackerFor Respondent: Shri Soumendu Kumar
Section 244A