Income Tax Appellate Tribunal - Delhi
Dcit, New Delhi vs M/S. Maruti Suzuki India Ltd., New Delhi on 31 August, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'E', NEW DELHI
Before Sh. Amit Shukla, Judicial Member
Dr. B. R. R. Kumar, Accountant Member
(E-Court Module)
ITA No. 2553/Del/2013 : Asstt. Year : 1999-00
Maruti Suzuki India Ltd., Vs Commissioner of Income Tax
Plot No. 1, Nelson Mandela Road, (Appeals)-IX, Income Tax
Vasant Kunj, New Delhi-110070 Office, Laxmi Nagar, New Delhi
(APPELLANT) (RESPONDENT)
PAN No. AAACM0829Q
ITA No. 2641/Del/2013 : Asstt. Year : 1999-00
DCIT, Vs Maruti Suzuki India Ltd.,
Circle-6(1), Plot No. 1, Nelson Mandela Road,
New Delhi Vasant Kunj, New Delhi-110070
(APPELLANT) (RESPONDENT)
PAN No. AAACM0829Q
ITA No. 468/Del/2014 : Asstt. Year : 1994-95
Maruti Suzuki India Ltd., Vs JCIT(OSD),
Plot No. 1, Nelson Mandela Road, Circle-6(1),
Vasant Kunj, New Delhi-110070 New Delhi
(APPELLANT) (RESPONDENT)
PAN No. AAACM0829Q
ITA No. 599/Del/2014 : Asstt. Year : 1994-95
DCIT, Vs Maruti Suzuki India Ltd.,
Circle-6(1), Plot No. 1, Nelson Mandela Road,
New Delhi Vasant Kunj, New Delhi-110070
(APPELLANT) (RESPONDENT)
PAN No. AAACM0829Q
Assessee by : Sh. Ajay Vohra, Sr. Adv.
Revenue by : Ms. Pramita M. Biswas, CIT DR
Date of Hearing: 22.07.2020 Date of Pronouncement: 31.08.2020
2 ITA Nos. 2553 & 2641/Del/2013
ITA Nos. 468 & 599/Del/2014
Maruti Suzuki India Ltd.
ORDER
Per Dr. B. R. R. Kumar, Accountant Member:
The appeals have been filed by the revenue against the orders o f the ld. CIT(A)-IX, New Delhi dated 28.02.2013 and 29.11.2013. The assessee has filed cross appeals.
2. In ITA No. 2553/Del/2013, following grounds have been raised by the assessee:
"1.0 That the CIT(Appeals) erred on facts and in law in confirming the action of the Assessing Officer in not granting inte rest under section 244A of the Income Tax Act, 1961 ('the Act') on the amount of refund of Rs.14,59,79,228/-, being the excess of tax liability on the assessed income over the taxes paid unde r section 143(1) of the Act.
2.0 That the CIT(Appeals) erred on facts and in law in concluding that for giving effect to the provisions of section 244A(3), the limitation as pe r the proviso to 244A(1)(a) of the Act would apply.
3.0 Without prejudice, that the CIT(A) e rred on facts and in law and in the circumstances of the case in not granting interest under section 244A on the amount of refund pertaining to self assessment tax, without appreciating that the bar contained in proviso to clause (a) o f section 244A(1) of the Act is not applicable to self assessment tax."
3. In ITA No. 2641/Del/2013, following grounds have been raised by the revenue:
"1. On the facts and in the circumstances of the case, the ld. CIT (A) has e rred in not appreciating the provisions of section 244A(b) of the Income Tax Act which calls for calculating interest for every month or part of the month comprised in the pe riod or periods from the date or dates of payment of tax as the case may be. That is the interest is to be computed for a 3 ITA Nos. 2553 & 2641/Del/2013 ITA Nos. 468 & 599/Del/2014 Maruti Suzuki India Ltd.
period of every month taking the date of payment as the starting date and if part of the month remains at the end the same is to be taken as full month.
2. The ld. CIT (A) has not appreciated that ro unding off of the month is to be done only once and not twice as the interest is to be given from the date or dates of payment of tax."
4. In ITA No. 468/Del/2014, following gro unds have been raised by the assessee:
"1.0 That the CIT(Appeals) erred on facts and in law in confirming the action of the Assessing Officer in not granting inte rest under section 244A of the Income Tax Act, 1961 ('the Act') on the amount of refund, being the excess of tax liability on the assessed income over the taxes paid under section 143(1) of the Act.
2.0 That the CIT(Appeals) erred on facts and in law in concluding that for giving effect to the provisions of section 244A(3), the limitation as pe r the proviso to 244A(1)(a) of the Act would apply."
5. In ITA No. 599/Del/2014, following gro unds have been raised by the revenue:
"1. Whether on the facts and circumstances of the case & in law, the ld. CIT (A) erred in directing the AO to allow inte rest u/s 244A to the assessee for the month in which payments/adjustments were made on the last day of the month?
2. Whether on the facts and circumstances of the case & in law, the ld. CIT (A) erre d in holding that few hours of the day constitute part of the month whereas for constituting part of the month at least one day should have been completed?
3. That the order of the ld. CIT (A) is erroneous and is no t tenable on facts and in law."4 ITA Nos. 2553 & 2641/Del/2013
ITA Nos. 468 & 599/Del/2014 Maruti Suzuki India Ltd.
ITA No. 2553/Del/2013 (Assessee's Appeal):The core issue:
6. The assessee claimed refund of Rs.201,37,93,163/- comprising of advance tax, TDS and self assessment tax of Rs.14,59,79,228/- and Rs.186,78,13,935/-, the tax paid on different dates. The AO did no t allow intere st u/s 244A(1)(a) on the amount of Rs.14.59 crores as the re fund was less than 10% of the tax determined u/s 254 r.w.s. 143(3). The ld. CIT (A) confirme d the order of the AO on the grounds that, to give effect to the provisions of Section 244A(3), the assessee had to mandatorily cross the limitations imposed u/s 244A(1)(a).
7. The chro nological events of the case are as under:
The assessee is a public limited company, engaged in the business of manufacture and sale of motor vehicles and spare parts. The assessee had, in respect of the previo us year ended 31.03.1999, filed return of income on 28.12.1999 declaring total income of Rs.667,34,03,410/-.
The return was revised on 30.03.2001 at total income of Rs.667,41,40,340/-.
Assessment under section 143(3) followed by order u/s 154 of the Act, the total income of the assessee was determined at Rs. 1606.34 crores.
In pursuance to the dire ctions of the ITAT, the Assessing Officer passed order under section 143(3) r.w.s. 254 of the Act on 23.03.2006 giving effect to the order of the ITAT, determining the income of the asse ssee at Rs. 1424.43 crores.
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The assessee again preferre d appeal against the consequential order before the CIT(A) and thereafte r, before ITAT. The ITAT, vide order dated 31.10.2008, allowed substantial relief.
After giving effect to the order of the ITAT in the second round, the Assessing Officer determined the total income at Rs.625.70 crores, on which the income tax liability was calculated at Rs.218,99,69,889/- (excluding interest under section 234C of the Act).
As against the aforesaid tax liability of Rs.218.99 crores, the assessee had paid taxes aggregating to Rs.233,59,49,119/- by way of advance tax, tax deducted at source (TDS) and self assessment tax, thereby resulting in income tax refund of Rs.14,59,79,228/- out of the same. Apart, from the aforesaid prepaid taxes, the assessee had paid Rs.186,78,13,935/- o n various dates in compliance of demands being raised by the Revenue, pursuant to the earlier assessment order(s)/orders giving effect to appellate orders at various stages as under:
Sep 2002 118 ,858,457
Oct 20 02 2,00,000,00 0
Jan 20 03 3,00,0 0,000
Feb 200 3 250 ,000,000
Mar 2003 231 ,200,000
Mar 2003 300 ,000,000
Mar 2007 250 ,000,000
Refu nd of AY 2004-05 adjusted on 1 0.11.2008 2 17,755 ,478
To tal (Rs.) 186,78 ,13,935
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ITA Nos. 468 & 599/Del/2014
Maruti Suzuki India Ltd.
8. The asse ssee was, therefore, entitled to total income tax
refund of Rs.201,37,93,163/- (Rs.14,59,79,228 +
Rs.186,78,13,935).
9. In the impugned order dated 24.02.2009 passe d by the Assessing Officer giving appe al effect to the order dated 31.10.2008, the Assessing Office r omitted to calculate and allow interest under section 244A on the amount of refund of Rs.14,59,79,228/- on the basis of revised return of income {Rs. 14,57,21,304/- as per o riginal return).
10. The tax paid by the assessee of Rs.186.78 cr. against the demand raised by the revenue by the way of assessment has been duly refunded by the assessee along with interest.
11. The AO did not allow interes t u/s 244A(1)(a) on the amount of Rs.14.59 crores on the grounds that the refund was less than 10% of the tax determined u/s 254 r.w.s. 143(3). The ld. CIT (A) confirmed the order of the AO on the grounds that, to give effect to the provisions of Section 244A(3), the assessee had to mandatorily cross the limitations imposed u/s 244A(1)(a).
12. The main grievance is that while of the assessee is eligible for interest u/s 244A on the amount of original refund of Rs.14.59cr., the same has been declined by wro ngly interpreti ng the provisions of Se ction 244A(1)(a) and Section 244A(3).
13. Before us, the ld. AR explained at length, the provisions of Section 244A and the amendments inserted by Direct Tax Laws 7 ITA Nos. 2553 & 2641/Del/2013 ITA Nos. 468 & 599/Del/2014 Maruti Suzuki India Ltd.
ame ndment Act 1987. He also argued that based on the Circular of the CBDT No. 549 dated 31.10.1989, the assessee is eligible for the interest on the refund due. He further relied on the judgme nts o f the Hon'ble Supreme Court in the case of CIT Vs HEG 324 IT R 331 and CIT Vs Chola Mandalam Investment and Finance Company 294 ITR 438. Relying on the various case laws, he argue d that there is statutory liability on the revenue to pay the interest on general principles to pay the interest on sums wrongfully retained.
14. On the other hand, the ld. DR vehemently argued that the provisions of Section 244A(1)(a) clearly lays down an embargo on the interest payment, if the amount of refund is less than 10% of the tax as determined unde r sub-Se ction (1 ) of the Section 143 or on regular assessment. Hence, the assessee is not eligible fo r interest on the re fund due in the instant case.
15. Heard the arguments of bo th the parties and perused the material available on reco rd.
16. The provisions of Section 244A as applicable for the assessment year 1994-95/1999-2000 are as unde r:
[Interest on refunds.
244A. (1 ) Where refund of any amount becomes due to the assessee unde r this Act, he shall, subject to the provisions of this section, be entitled to receive, in additio n to the said amount, simple interest thereon calculated in the following manner, namely :--
(a) where the refund is out of any tax [collected at source unde r section 206C or] paid by way of advance tax or treated as paid under section 199, during the financial year immediately preceding the assessment year, such 8 ITA Nos. 2553 & 2641/Del/2013 ITA Nos. 468 & 599/Del/2014 Maruti Suzuki India Ltd.
interest shall be calculated at the rate of one per cent for every month or part of a month comprised in the period from the 1st day of April of the assessment year to the date on which the refund is granted.
Provided that no interest shall be payable if the amount of refund is less than ten per cent of the tax as determined [under sub-sec tion (1) of sec tion 143 or] on regular assessment;
(b) in any other case, such interest shall be calculated at the rate of one per cent for every month or part of a month comprised in the period or periods fro m the date o r, as the case may be, dates of payment of the tax or penalty to the date on which the refund is granted.
Explanation: For the purposes of this clause, "date of payment of tax or penalty" means the date on and from which the amount o f tax or penalty specified in the notice of demand issued under section 156 is paid in excess of such demand.
(2) If the proceedings resul ting in the refund are delayed for reasons attributable to the assessee, whether wholly or in part, the period of the delay so attributable to him shall be excluded fro m the period for which interest is payable, and where any question arises as to the period to be excluded, it shall be decided by the Chief Commissioner or Commissio ner whose decision thereon shall be final.
(3) Whe re, as a result of an order under[sub-section (3) of section 143 or sectio n 144 or] sectio n 147 or section 154 or section 155 or section 250 or section 254 o r se ction 260 or sectio n 262 o r section 263 or section 264 or an orde r of the Settlement Commission under sub-section (4) of section 245D, the amount on which interest was payable unde r sub-sectio n (1) has been increased or reduced, as the case may be, the interest shall be increased or reduced accordingly, and in a case where the interest is reduced, the Asse ssing Officer shall serve on the assessee a notice of demand in the prescribed form specifying the amount of the excess interest paid and requiring him to pay such amo unt; and such notice of demand shall be deemed to be 9 ITA Nos. 2553 & 2641/Del/2013 ITA Nos. 468 & 599/Del/2014 Maruti Suzuki India Ltd.
a notice under section 156 and the provisions of this Act shall apply accordingly.
(4) The provisio ns of this se ction shall apply in respect of assessments for the assessme nt year commencing o n the 1st day of April 1989, and subsequent assessme nt years.]
17. Section 244A(1)(a) deals with interest where refund is out of TDS or by way of advance tax. The proviso under sub-Section
(a) has to be read with regard to sub-Section (a) and applies to sub-Section (a) only. A bare reading of sub-Section (b) do not portray any such provision/condi tion which is applicable to sub- Section (b). Hence, it has to be read that the provision restricts the interest on amount, if the refund is less than 10 % of the tax as determined and is applicable only to the advance tax paid u/s 206 o r FBT unde r 115WJ.
18. We find that the ld. CIT (A) treated the entire amount of Rs.14.60 cr. falls for the purpose of Se ction 244A(1)(a) and treated it as pre paid taxes. This is exactly where the ld. CIT (A) considered/read the pro visions wrongly. The prepaid taxes consist of TDS, advance tax. The pro visions of self-assessment tax are governed by Section 140A which is not covered by the provision u/s 244A(1)(a). The opening se ntence of the Section 140A reads as under:
(1) Whe re any tax is payable on the basis of any re turn required to be furnished u/s 139 ---------
19. This clearly gives a meaning that self-assessment tax which is payable on the basis of return do not constitute part of prepaid taxe s.
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20. For the purpose of embargo of 10% of the tax determined in acco rdance with the provisions of Section 244A(1)(a), it is clear from the provision of the Se ction that the self-assessment tax do no t form a part of the embargo as self-assessment tax falls under sub-Section (b) of Section 244A(1).
21. Now, if one reads Section 244A(1)(b), it reads "in any other case the interest shall be calculated at the rate of one- half per cent". Here "in any other case" signifies refund out of any tax paid, other than u/s 115WJ or collected at source u/s 206 or paid by the way of advance tax which treated as paid u/s 199 which have been duly mentioned u/s 244A(1)(a).
22. The difference between sub-Section (a) and (b) is with regard to the method of computation of interest on the refund. For calculation of inte rest on the refund o f the taxes pai d u/s 115WJ, Sec. 199, Sec. 206 and Sec. 209, the simple interest is calculated at the rate of one -half per cent from first day o f the April of the assessment year whereas under sub-Section (b) i.e. in case of self-assessment tax or tax paid in excess of such demand as demanded u/s 156 it is from the date or dates of payment of the tax. The one-half per cent is the percent of interest on the refund is for every month or part of the month is common for all types of taxes paid by the assessee.
23. The ld. AR argued that the provisions of Section 244A(3) applies to the cases where the refund arised out of the orde r of the T ribunal but not o ut of the Section 143(1) or 143(3) and hence, the provisions of Section 244A(1 )(a) are not applicable to the instant case.
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24. We have also examined the arguments of the counsels on the provisions of sub-Section (3) and examined whether it applies or not to the provisions to clause (a) to the re funds arise out consequent to the orders of the ITAT o r other judicial forums.
25. The provisions of sub-Sectio n (3) of Section 244A reads as unde r:
"(3) Where , as a result of an order under[sub-section (3) of section 143 or section 144 or] section 147 or section 154 or section 155 or section 250 or section 254 or section 260 or section 262 or section 263 or section 264 or an order of the Settlement Commissi on under sub-section (4) of section 245D, the amo unt on which interest was payable unde r sub-sectio n (1) has been increased or reduced, as the case may be, the interest shall be increased or reduced accordingly, and in a case where the interest is reduced, the Asse ssing Officer shall serve on the assessee a notice of demand in the prescribed form specifying the amount of the excess interest paid and requiring him to pay such amo unt; and such notice of demand shall be deemed to be a notice under section 156 and the provisions of this Act shall apply accordingly."
26. This section connotes the proce dure to be followed while computing the interest in acco rdance with the sub-Section (1) to Section 244A. The sub-Section (3) gives equal treatment to the re fund arise out of the orders namely, o rde r u/s 115WE(3), order u/s 115WF, order u/s 115WG, order u/s 143(3), o rder u/s 144, order u/s 147, orde r u/s 155, order u/s 250, order u/s 254, order u/s 260, orde r u/s 262, order u/s 263, order u/s 264, order u/s 245D(4). It directs the revenue authorities to re- compute the interest payable and to notify the assessee with a demand notice in case the re is any increase in the interest payable by the assessee owing to such o rder. This is a 12 ITA Nos. 2553 & 2641/Del/2013 ITA Nos. 468 & 599/Del/2014 Maruti Suzuki India Ltd.
proce dural section to give effect to the orders passed by various authorities by the revenue. By this se ction, the revenue is directed to re-compute the tax due consequent to the passing of any further orders which will have an effect on the tax determined u/s 143(1) in the case of non-scrutiny case s and u/s 143(3) in the case of regular assessment. Thus, Section 244A(3) is a re-computational purvey under the Income Tax Act.
27. Provision to Section 244A(1)(a) deals with the refund determined u/s 143(1) or Section 143(3). The orders u/s 147, Sec. 154, Sec. 155 or Sec. 254, Sec. 255, Sec. 260, Sec.262, Sec. 263, Sec. 264, Sec. 245D(4) effectively directe d to re- compute the refund de te rmined u/s 143(1) or Sec. 143(3) and to pre -determine the quantum of the refund of the amount due afresh. Thus after receipt of the o rder under these sections, the tax payable /refund payable wo uld be re-computed as provided u/s 244A(1). And co nsequently, the interest is determined as provided in the clause (a) i.e. from the first day of April and/or clause (b) i.e. from the date of payment of tax to Section 244A(1) as applicable. The sub-Section (3) doesn't in any way nullify the provision below clause (a) to Section 244A (1).
28. We have also examined the arguments of the ld. AR with regard to Circular No . 549 dated 31.10.1989 of CBDT. We have also gone through the model computation Example III
29. Example III : Grant of refund as a result of appellate order
- Interest payable by the Department under section 244A:
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(i) Tax d ue as per return of income f or the assessment y ear 1989 -90 fil ed on Rs. 3,00,000 31 -10-1989, the d ue d ate *(ii) The tax of Rs. 3 ,00,000 due as per return has b een p aid by the assessee as foll ows:-
By way of advance tax by 31-3-1989 Rs. 2,80,000 Und er section 140A on 31-10 -1989 Rs. 20,000 Rs.3,00 ,000
(iii) Tax d eterm ined on comp letion of Rs.4,00 ,000 reg ular assessm ent under section 143(3) on 31-3 -1990
(iv) Date of payme nt of furt her dema nd 1-5-1990 of R s. 1,00 ,000 [col. (iii) m inus (ii)]
(v) Tax determined as a result to Rs. 3,20,000 ap pellate order under section 250 on
30 -9 -1990
(vi) Refund d ue as a result of ap peal Rs. 80,000
(vii) Date of grant of actual refund 31-10-1990 (viii ) Interest p ayable by the Dep artment @ 1.5% per m onth for 6 Rs. 7,200 m onths (1-5 -1990 -31-10-1990), i.e., @ Rs. 9% on 80,000
30. This example illustrates payment of interest on the refund from the date of payment of tax (01.05.1990) to the date of issue of refund. There is no dispute about this example and payment of interest on the tax paid po st-assessment. We also concur to the fact that the assessee is eligible for interest on the refund on payment of self-assessment tax from the date of payment to the date of granting of refund as per the provisions of Section 244A(1)(b).
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31. Thus, the sequence of computation of interest would be:
Eg:1 Tax determined u/s 143(3)= 10 0 Tax paid - 112 Step 1: Refund d etermined - 12 [Section 244 (1)] Step 2: Refund out of advan ce tax payment -2[Section 244 (1)(a)] No interest payable as refund is less than 10% [proviso applicable] Step 3 : Refund out of self-assessment tax - 10 Interest allowed from th e date of pay ment.
Eg:2 Tax payable - 100 Tax paid - 112 (a dvance tax -111, self-assessment tax -1) Tax determined u/s 143(3) - 300 (demand notice issued for Rs. X) Tax paid on receipt of demand noti ce - X On appeal, the additions deleted.
The tax paid Rs. X becomes refundable. Interest on refund is eligible from the date(s) of pa yment of Rs. X till the date of grant of refund.
That leaves us with the action on the original refund due, then the Section 244A(1) falls in and so a s clause (a) and (b) as applicable.
{Tax demanded of "X" u/s 156 - Refunded along with interest} Step 1: Refund d etermined - 12 [Section 244 (1)] Step 2:Refund out of advan ce tax payment - 11[Section 244(1 )(a)] Interest is payable as refund is more than 10% of the advance tax paid Step 3 : Refund out of self-assessment tax - 1 [Section 244 (1)(b)] Interest is payab le from the date of payment 15 ITA Nos. 2553 & 2641/Del/2013 ITA Nos. 468 & 599/Del/2014 Maruti Suzuki India Ltd.
32. In brief, we hold that in the instant case:
• When refund is of any advance tax paid or TDS or TCS - The interest is payable at the rate of 0.5% per month or part of the month o f refund.
• No interest is payable if the excess payme nt is less than 10% of the tax determined on regular assessme nt or u/s 143(1).
• When refund is of tax other than advance tax paid or TDS or TCS, the interest is payable at the rate of 0.5% per month or part of the month of refund.
33. We have also examined the arguments of the ld. AR with regard to applicability o f the judgment the Hon'ble Apex Co urt in the case of Sandvik Asia Ltd. Vs CIT 280 ITR 643 (SC) wherein it was held that the assessee was entitled interest on delayed payme nt of interest. We find that the facts of this case is not applicable to the instant case as the judgment of in the case of Sandvik Asia Ltd. Vs CIT deals with payment of amount in the nature of compensation which was specific to the facts of that case.
34. We have also examined the arguments of the ld. AR relying on the judgment of the Hon'ble Apex Court in the case of CIT Vs H.E.G. 324 ITR 331. The ld. AR argued that "any amounts becomes due" will include the "inte rest which accrued to the assessee for not refunding the amounts". The relevant observation of the Hon'ble Supreme Court which is as unde r:
"The next question which we are req uired to answer is-what is the meaning o f the words "refund of any amount becomes du e to th e assessee" in Section 244A? In the present case, as stated above, 16 ITA Nos. 2553 & 2641/Del/2013 ITA Nos. 468 & 599/Del/2014 Maruti Suzuki India Ltd.
there are two co mpo nents o f the tax paid by the assessee fo r which the assessee was granted refund, namely TDS of Rs. 45 ,73,528 and tax p aid after orig inal assessment of Rs. 1,71,0 0,320. The Dep artment con tends that the wo rds "any amo unt" will not in clud e the interest which accrued to the respondent for not refunding Rs. 45 ,73,528 for 57 mon th s. We see no merit in this argument. The interest component will p artake the character o f the "amount du e' under Section 244 A. It becomes an integral part o f Rs. 45,73,5 28 which i s not paid for 5 7 months after the said amount became due an d p ayable. As can be seen from th e facts narrated above, this is the case of short payment by the Dep artment and it i s in thi s way that the assessee claims interest under Section 24 4A of the Income- tax Ac t. Therefore, on both th e aforesta ted ground s, we are of the vi ew that the assessee was entitled to i nterest for 57 months on Rs. 45 ,73,528. The p rin cip al amount of Rs. 45,73,52 8 h as been paid on December 31, 1997 but net of interest whi ch, as stated above partoo k the character of "amount due" under Section 24 4A"
35. Straight reading of the judgment, denotes that any "where refund of any amount beco mes due" means any refund and on that refund simple interest is to be provided. The calculation of the simple interest is explained in the sub-Clause (a) in case of advance tax or tax u/s 206 and in sub-Clause (b) in any other case. The steps involved are determination of refund and then calculation of interest on such refund determined. The proviso kept back the interest in case the refund is less than 10% of the tax as dete rmined under sub-Section (1) to Sectio n 244A.
36. In the case o f H.E.G, the revenue has not pro vided interest on the TDS i.e. the tax paid u/s 206 which the Court has ordered to pay interest on the TDS of Rs.45,73,528/- on the 17 ITA Nos. 2553 & 2641/Del/2013 ITA Nos. 468 & 599/Del/2014 Maruti Suzuki India Ltd.
original assessment till the date of payment. To reiterate the Hon'ble Supreme Court dire cted that interest be paid as pe r the Act on the amount of TDS of Rs.45,73,528/-. It neve r directed for compounding of the interest or held that refund become s part of the principle and to pay further interest on that amount.
37. However, this direction of the Hon'ble Apex Court has been interprete d in such a way that the interest on the delayed refund becomes part of the principle amount (the TDS of Rs.45,73,528/-) in the delayed interest includes the intere st for not refunding the principle amount [i.e. TDS of Rs.45,73,528 (say 'P') + interest (say 'Q') = amount due Say 'R' = (P+Q)]. And then to pay inte rest on the amount treating 'R' as the amo unt due. We hold that this is not the correct way of interpreti ng the judgment. The Hon'ble Court directed that amo unt of 'Q' needs to be compute d till the date of issue of refund as the amount of 'P' (Rs.45,73,528), since the revenue failed to pay the inte rest 'Q' on the amount of original refund 'P'.
38. Owing to the confusion arising o ut of the interpretation as explained in the above para, the Hon'ble Supre me Court order dated December 3, 2009 further clarified as to what the judgme nt meant.
"Delay con doned in S.L.P.(C) No...CC 10437/2009 . Leave granted .
In income tax matters, it i s well settled that if the questi on is not prop erly framed, then, at times, confusion arises resulting in wrong answers. The p resen t b atch o f Civil App eals is an il lustration of the p roposition mentioned herein-abo ve.18 ITA Nos. 2553 & 2641/Del/2013
ITA Nos. 468 & 599/Del/2014 Maruti Suzuki India Ltd.
In the synopsis to the Civil Appeal ari sing out o f S.L.P.(C) No.18045/200 9, the qu estion raised by the Department is whether the assessee was entitled to claim interest on interest und er th e provi sion s of Section 244A of the In come Tax Act, 19 61. In our view, on facts, th e qu estion framed was totall y erroneous.
Ann exu re P-1 is In come-tax Co mpu tation in Civil appeal arising from S.L.P.(C) No.18045/200 9. On going through the Computatio n, we find that du ring th e Assessment Y ear 19 93-1994 , the amount pai d b y th e assessee to ward s TDS was Rs.45,73,528/-. The Tax p aid after Origin al Assessment was Rs.1,71,00,320 /-. The to tal of TDS amoun ting to Rs.45 ,73,528/- plu s Tax paid after Origin al Assessment of Rs.1,71,00,320/- stood at Rs.2,16,73,84 8/-. In o th er words, th e total tax paid h ad two components, vi z., TDS + Tax paid after Original Assessment. The respond ent was entitled to the refund of Rs.2,1 6,73,84 8/- (consisting of Rs.1,71,00,320/- and Rs.45,73,528 /- which payment was made after 57 months an d wh ich is the on ly item in dispute).
Th e assessee claimed statutory interest for delayed refund of Rs.45,73,528/- fo r 57 mon th s between 1.4 .1993 and 31 .12.1997 in terms o f Section 244A o f the Income Tax Act. Therefo re, this is not a case wh ere the assessee i s claiming compound interest or interest on interest as is sough t to be mad e ou t in the civil app eals filed by the Dep artment.
Th e next qu estio n which we are required to answer is What is the meaning o f the words "refund of any amount becomes due to th e assessee" in Section 244A? In the present case, as stated above, there are two components of the tax paid by th e assessee for which the assessee was gran ted Refund, namely TDS of Rs.45,73,5 28/- and Tax paid after Original Assessment of Rs.1,71,00,3 20/-. The Dep artment contend s that the words "any amou nt" will not includ e the Interest wh ich accrued to the resp ondent for no t refunding Rs.4 5,73,52 8/- for 57 months. We see no merit in this argumen t. The interest co mponent will partake of the ch aracter of th e "amoun t du e" under S ection 244A. It b eco mes an integ ral p art of Rs.45,73,52 8/- which is not paid for 57 months after the said amoun t became due and payab le. As can be seen from the facts narrated ab ove, thi s 19 ITA Nos. 2553 & 2641/Del/2013 ITA Nos. 468 & 599/Del/2014 Maruti Suzuki India Ltd.
is th e case o f short paymen t b y the Department and it is in this way that the assessee claims interest under Secti on 24 4A of the Income Tax Act. Therefore, on bo th the afore-sta ted grounds, we are of the view that the assessee was entitled to interest for 57 m onths on Rs.45,73,528/-. Th e principal amount of Rs.45,73,52 8/- has been paid on 31 st December, 199 7 but n et of in terest which, as stated ab ove, partoo k the character o f "amount du e" under Section 244A........"
..................J. (S.H. KAPADIA) ..................J. (H.L. DATTU) ..................J. (DEEPAK VERMA) New Delh i, December 03, 2009.
39. The Hon'ble Supreme Court has reite rated that the assessee is eligible for inte rest for delayed refund for the period of 01.04.19993 to 31.12.1997. In this case, the assessment year being 1993-94, the Hon'ble Apex Court has allowed the interest as per the computation prescribed for computing the simple interest in accordance with the provisions of Section 244A(1)(a). What has been elucidated and clarified by the Hon'ble Supreme Court is that when the refund orde r is issued, the same should include the interest payable on the amount which is refunded. If the refund doesn't include the interest due and payable on the amount refunded, the revenue would be liable to pay interest on the shortfall.
40. However, the issue before us is dissimilar to the issue adjudicated by the Hon'ble Apex Court.
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41. Now, the question involve d in the instant case is with regard to the proviso to Section 244A(1)(a) but no t with regard to payment of tax and consequent refund and interest o n the tax paid u/s 195/199/206/207. No judgment or the direction nullifying the provision has been brought to our notice. Even in the case of H.E.G. Ltd. The Hon'ble Apex Court rightly observed that, if question is not properly frame d then at times confusion arises re sulting in wrong answers.
42. In the instant case, the que stion before us is whether no interest shall be payable on the amount of refund is less than 10% tax determined, if the refund is out of tax paid u/s 206/207/199. The Hon'ble Apex Court has extended the interest to TDS u/s 195 also in addition to the tax paid u/s 206/207/199. W e have also gone through the judgment of Tata Chemicals Ltd. on the issue of proviso to Section 244A(1)(a). The Hon'ble Apex Court having gone through the provisions of Act has nowhe re held that the pro viso is unwarranted. At the cost of repe tition, we hereby hold that the Co urts have found no illegality on the proviso belo w Clause (a) to Sub-Section (1) to Section 244A.
43. Vide the provisions to Section 244A(1)(a), the legislature clearly laid down that in case the refund arise out of the pre paid taxes such as TCS/TDS/Advance T ax is less than 10% o f the tax no interest is allowable . The statute is to be read as a whole in its co ntent. It is unambiguous, straight, effective and workable. The proviso to Clause (a) to Sub-Section (1) is constitutionally valid and intra wire s. In the absence of any co nfusion, arbitrarine ss or vagueness, the provision has to be read as it is.
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There is no need to interpolate any wo rd to give a different meaning. A taxing statute shoul d be strictly construed eve n if the literal interpretation results in hardship or inconvenience, common sense approach e quity, logic and morality have no role to play. CIT vs. Calcutta Knitwears (2014) 362 ITR 673 (SC).
44. If the language of the statute is clear and unambiguous, words must be understood in their plain meaning. The wordings of the Act must be construed according to its literal and grammatical meaning, whateve r the result may be.
45. While interpreting tax statute, the function of the court of law is not to give words in the statute a strained and unnatural meaning to cover and extent its applicability to the areas not intende d to be covered under the said statute . Vidarbha Irrigation Devs. Corpn. vs. ACIT [(2005) 278 ITR 521 (Bom)].
46. It is not pe rmissible to co nstrue any provision of a statute, much less a taxing provision, by reading into it more words than its contains. CIT vs. Vadilal Lallubhai [(1972) 86 ITR 2 (SC)]. Lite ral construction means that there is no room for any intendment. Nothing is to be read in, nothing is to be implied. One can o nly look fairly at the language used. Voltas Ltd. vs. State of Gujarat (2015) 12 STD 658 (SC)
47. Hence, we hold that the proviso to Clause (a) of Sub- Section (1) of Section 244A is applicable and has to be considered for computational purpose of the interest computable for the refund payable u/s 244A(1)(a).
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48. The next question before us is whether interest is payable on the self-assessment tax paid by the assessee or not.
49. We have gone thro ugh the judgment of Hon'ble Jurisdictional High Court in the case of CIT Vs Sutlej Industries Ltd. in ITA No. 1204/2005 order dated 15.03.2010 wherein the Hon'ble High Court held that where self-assessment tax paid by the assessee u/s 140A is refunded, the assessee should be entitled to interest thereon. The Hon'ble High Court held that the self-asse ssment tax falls within the expression "refund of any amount". The computation of simple interest on self- assessment tax has to be in terms of Section 24 4A(1)(b), i.e., from the date of payment of such amo unt up to the date on which refund is actually granted. The judgment of the Ho n'ble jurisdictio nal High Court was shored up by the judgment of Hon'ble Madras High Court in Cholamandalam Investment and Finance Co. Ltd., the SLP against which order was dismissed by the Supreme Court.
50. Eve n otherwise, it is trite law that wherever the assessee is entitled to refund, there is statutory liability on the Revenue is to pay the interest o n such refund o n gene ral principles to pay the interest on sums wrongfully retained.
51. The Hon'ble Jurisdictional High Court in the case of Engineers India Ltd. 373 ITR 377, based o n the judgment of the Hon'ble Apex Court in the case of Gujarat Flora Chemicals 358 ITR 291 held that the assessee is not entitled to ge t interest u/s 244A on the refund of self-assessment tax which was voluntarily 23 ITA Nos. 2553 & 2641/Del/2013 ITA Nos. 468 & 599/Del/2014 Maruti Suzuki India Ltd.
paid u/s 140A and did not agree with the decision of the Co- ordinate Bench of High Court in the case of Sutlej Industrie s Ltd. 325 ITR 337.
52. The Hon'ble Ape x Court, having gone through the different views expressed by the Hon'ble Jurisdictional High Court, referred back the matter for adjudication by larger bench.
53. The Hon'ble High Court of Kolkata in the case of Birla Corporation Ltd. held that clause (1)(b) of Section 244A is residual in nature which prescribes interest on refund from the date of payment o f tax in cases which are not covered by Section 244A(1)(a). Ne cessarily, i t will cover inte rest on refund of excess self-assessment tax paid by the assessee. The proviso to section 244A (1)(a) would have no application as the tax paid was self-assessment tax u/s 140A. Hence according to mandate of section 244A(1)(b), interest is payable on refund of excess self assessment tax, fro m the date of payment of such tax to the date when the refund is granted. The Hon'ble Court of Kolkata has duly considered the judgment of Hon'ble High Co urt of Delhi in the case of CIT Vs Engineers India Ltd.
54. Similarly, the Hon'ble High Court of Bombay in the case of Stockholding Corporation of India Vs. CIT 373 ITR 282 has elaborately dealt with the question of interest on refund of excess self assessme nt tax and held that where the self- assessment tax paid by the assessee u/s. 140A is refunded, the assessee should be, in principle entitled to interest thereon since the self assessment tax falls within the expre ssion "refund of any amo unt". The computation of interest on self-assessment 24 ITA Nos. 2553 & 2641/Del/2013 ITA Nos. 468 & 599/Del/2014 Maruti Suzuki India Ltd.
tax has to be in terms of Section 244A(1)(b), i.e., from the date of payment of such amount up to the date on which refund is actually granted.
55. Section 244A does not deny payment of interest in case of refund of amount paid under Se ction 140A. On the contrary, Clause-(b) being a residuary clause ne cessarily include s payment made u/s. 140A. Since, the re is no proviso attached to sub-Clause (b), the embargo of 10% is not applicable for calculation of interest for the refund arising out of payment of self-assessment tax.
56. Further, in this aspect, we are guided by the judgment of Tata Chemicals Ltd. 6 SCC 335 as to what the tax refund is. It was held that the tax refund is a refund of taxes when the tax liability is less than the taxes paid. The Hon'ble Apex Court has held that the assessee was entitled fo r payment of interest on the amount of taxes refunded pursuant to an order passed unde r the Act including the order passed in an appe al. In the case of Tata Chemicals Ltd., the assessee has paid taxes pursuant to the order passed by the AO. In the appe al filed against the said order the assessee has succeeded and a direction is issued by the appellate authority to refund the tax paid. The amount paid by the resident/ deductor was retained by the Gove rnment till a direction was issued by the appellate authority to refund the same. When the said amount is re funded it should carry inte rest in the matter o f co urse. As held by the Courts while awarding interest, it is a kind of compensation of use and retention of the money collected unauthorizedly by the Department. W hen the collectio n is illegal, there is 25 ITA Nos. 2553 & 2641/Del/2013 ITA Nos. 468 & 599/Del/2014 Maruti Suzuki India Ltd.
corresponding obligation on the revenue to refund such amount with interest in as much as they have retained and enjoyed the money deposited. Even the Department has understood the object be hind insertion of Section 244A, as that, an assessee is entitled to payment o f inte rest for money remaining with the Government which would be refunded.
57. The question before the Hon'ble Ape x Co urt is whethe r the resident/deductor is also entitled to intere st on refund o f excess deduction or e rroneous deduction of tax at source under Section 195 of the Act. The Hon'ble Apex Court has ruled that the assessee is eligible to refund of excess tax deducted and also interest on such excess tax refunded.
58. The Hon'ble Apex Court held that the language of the Section is precise, clear and unambiguous. Sub-Section (1) of Section 244A speaks of interest on refund of the amounts due to an assessee under the Act. The assessee is entitled for the said amount of refund with interest thereon as calculated in accordance with clause (a) & (b) of sub-Section (1) of Section 244A. In calculating the interest payable, the section provides for diffe rent dates from which the interest is to be calculated.
59. The Hon'ble Apex Court held that Clause(a) of sub- Section(1) of Sectio n 244A talks of payment of interest on the amo unt of tax paid under Section 155WJ, tax collected at source unde r section 206C, taxes paid by way of advance tax, taxe s treated as paid under Section 199 during the financial year immediately preceding the assessment year.
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60. Under this clause, the interest shall be payable for the period starting from the first day of the assessment year to the date of the grant of refund. No inte rest is payable if the excess payment is less than 10% of the tax determined under Section 143(1) of the Act or on re gular assessment.
61. Clause(b) of Sub-Section(1) of Section 244A opens with the words "in any othe r case" that me ans in any case other than the amounts paid under Clause(a) of Sub-section(1) of Se ction 244A. Under this clause, the rate of inte rest is to be calculated at the rate of one and a half per cent pe r month or a part of a month comprised in the pe riod or the periods from the date o r, as the case may be , either the dates of payment of the tax or the penalty to the date on which the refund is granted. An explanation is appended to clause(b) of the aforesaid sub- Section to explain the meaning of the expression "date of payment of tax or penalty". It clarifies that the "date of payment of tax or penalty" would mean the date on and from which the amount of tax or penalty spe cified in the notice of demand issued under section 156 is paid in excess o f such demand.
62. Thus, the Hon'ble Apex Court brought the self-assessment tax unde r the ambit o f tax u/s 244A(1)(b). The assessee is eligible fo r interest on the co mplete amount of the refund arising out of self-assessment tax. Whatever the money received by the department in e xcess is ought to be re funded ex-aequo et bono.
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63. Hence, keeping in view the e ntire facts and circumstance s of the case, the provisions of the Act as at 1989, 2016, judgme nts of the various Hon'ble High Courts and Hon'ble Apex Court, we hold as under:
Whe re refund of any amount becomes due denotes refund arising o ut of advance tax u/s 207 TCS u/s 206 TDS u/s 195 All credits u/s 199 Taxes paid as specified u/s 156 and Self-assessment tax Before 01.06.2016, no interest would be paid if the amount of refund is less than 10% of the taxes determined in case the refund is out of the taxes paid other than self- assessment tax.
Before 01.06.2016, in the case of refund arising out of self-assessment tax, inte rest would be calculated on the entire self-assessment tax refunded from the date of payment of S.A. tax.
After 01.06.2016, no inte rest would be paid if the amount of refund is less than 10% of the taxes determined whether it is u/s 140, u/s 156, u/s 195, u/s 199, u/s 206 and u/s 207.
Whe re refund of "any amount" [244A(1)] due connotes the refund of taxes paid by the assessee.
Whe re refund of "any amount" [244A(1)] is due, the assessee is entitled to simple interest. The simple interest would be calculated at the prescribed percentage after 28 ITA Nos. 2553 & 2641/Del/2013 ITA Nos. 468 & 599/Del/2014 Maruti Suzuki India Ltd.
determining the refund due and paid along with the principle.
Eve n, "a single day" should be considered as a part o f the month for the purpose of computation of interest.
64. Ergo, the AO is hereby directed to pay interest on the refund eligible in accordance with the proviso to Section 244A(1)(a) with regard to the advance tax paid. With regard to the self-assessment tax paid, we hereby hold that the assessee is eligible for interest on the to tal amount of refund in accordance with provision o f Section 244A(1)(b) as the bar contend in proviso to Clause (a) to Section 244A(1) is not applicable to the cases (A.Ys. 1999-2000 and 1994-95) before us. The ground no.3 of the assessee is treated as allowed.
ITA No. 2641/Del/2013 (Departmental Appeal):65. The AO did not allow interest to the assessee on the amo unts of tax paid on 31.01.2003 and 28.02.2003 on the grounds that a few hours cannot be construted as part of a month. The AO held that in order to qualify as part of a month at least one entire day should have been completed.
66. The ld. CIT (A) referred to the analogy provided u/s 234A, Sec. 234B & Sec. 234C wherein similar phrase has been used. Based on the phraseology, the ld. CIT (A) held that while interest is charged from the assessee when the date changes to the next day, similarly, the assessee is also eligible fo r receipt of intere st when the date changes. Hence, it was held that the assessee who pays tax on 31.01.2003 at 23.59 hrs. and eligible 29 ITA Nos. 2553 & 2641/Del/2013 ITA Nos. 468 & 599/Del/2014 Maruti Suzuki India Ltd.
to refund of tax, would be entitled to interest for the mo nth of January.
67. Having gone through the specific provisions of the Act, pertaining to computation of interest u/s 244A(1)(a) and Sec. 244A(1)(b) as well as Sec. 234A, Sec. 234B & Sec. 234C, we hereby hold that the rule of collectio n of interest on the taxe s due from the taxpayer wo uld be applicable in the comparable way while paying interest to taxpayer on the refund.
68. Hence, we hold that the assessee is eligible for interest on the,
(i) Amount of Rs.30,00,00,000/- paid on 31.01.2003 is eligible for interest for the month of January.
(ii) Amount of Rs.25,00,00,000/- paid on 28.02.2003 is eligible for interest for the month of February.
69. In the result, the appeals of the assessee are allowed and the appe als of the re venue are dismissed.
Order Pronounced in the Open Court on 31 /08/2020.
Sd/- Sd/-
(Amit Shukla) (Dr. B. R. R. Kumar)
Judicial Member Accountant Member
Dated: 31/08/2020
*Subodh*
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR