B.L. Hansaria, J.@mdashThe question involved in this writ petition relates to the payment of interest by the Government u/s 214 of the Income
Tax Act, 1961, hereinafter ""the Act."" Under that provision of law, interest is payable by the Government at the stipulated rate on the amount by
which the aggregate sum of any instalments of advance tax paid during any financial year in which they are payable under Sections 207 to 213
exceeds the amount of tax determined on regular assessment. The question for decision is if the advance tax had not been paid on the dates
specified for this purpose but had been paid during the entire financial year, whether on the excess amount interest would be payable by the
Government ? A similar question, of course, relatable to Section 215 of the Act, dealing with interest payable by the assessee, was examined by
this court is Sookerating Tea Company (P.) Ltd. Vs. Commissioner of Income Tax and Another, and it was held that the payment made within the
financial year after the due dates should not be excluded as payments are made towards tax liability covering the financial year.
2. Shri Choudhury, however, submits that the same ratio would not apply in case of interest payable by the Government u/s 214 because Section
211 of the Act has laid down the dates by which advance tax has to be paid in instalments. In this connection, he has also referred to Kangundi
Industrial Works (P.) Ltd. Vs. Income Tax Officer, A-Ward, a decision of the Andhra Pradesh High Court and A. Sethumadhavan Vs.
Commissioner of Income Tax and Another, which have taken the view as put forward by Shri Choudhury.
3. Shri Goswami, however, brings to our notice the decisions of other High Courts which have stated that if the instalments of advance tax have
been paid during the financial year and if the aggregate of the instalments exceeds the amount of tax determined on regular assessment interest
becomes payable even if the advance tax had not been paid on the dates stipulated by Section 211 of the Act. It was pointed out in this connection
that Section 214(1) of the Act has not referred to the dates on which the instalments are payable. It has been emphasised in these decisions that
Section 214 of the Act only states that instalments must have been paid during the financial year in which they are payable. It was further pointed
out that though Section 214 refers to instalments payable under Sections 207 to 213, there is no reference in Section 214 about the manner of
payment of instalments. It was, therefore, concluded that it was not permissible to read more into Section 214 than what is expressly stated. This is
the view expressed in CIT v. Jagannath Narayan Kutumbik Trust [1988] 144 ITR 526 . From the decision in this case we find that a similar view
had been taken by the Gujarat High Court in Chandrakant Damodardas Vs. Income Tax Officer Ward, ""A"" (Company), Rajkot, It was further
pointed out in this decision that under Sections 215 to 217, an assessee is made liable to pay interest whenever the amount of advance tax falls
short of certain percentage. So, it was held that the same yardstick should apply against the Revenue. Other decisions referred to in the connection
by Shri Goswami are those reported in Commissioner of Income Tax, Bombay City-V Vs. Traub (India) P. Ltd., and Commissioner of Income
Tax Vs. T.T. Investments and Trades Pvt. Ltd., As the same view has been taken by this court in Sookerating Tea Company (P.) Ltd. Vs.
Commissioner of Income Tax and Another, we find no good reason to depart from the same.
4. The petition is, therefore, disposed of by stating that interest would be payable by the Government on excess advance tax even if the tax had not
been paid on the due dates but had been paid during the financial year. The order of the Commissioner by which he refused to pay interest u/s 214
is, therefore, set side and the Department is directed to pay interest in the light of the observation made above.
