@JUDGMENTTAG-ORDER
Challa Kodanda Ram, J.@mdashThis writ petition has been filed seeking to declare the action of the 1st respondent in not paying the interest from
1st April, 1987 to 22nd Dec, 1998 to the petitioner under s. 214 read with other provisions of the IT Act (for short, ""the Act"") for the income-tax
asst. yr. 1984-85 in the consequential order dt. 22nd Dec., 1998 as unconstitutional, illegal and consequently prays the Court to direct the
respondents to pay the interest for the above said period. For the asst. yr. 1984-85, the petitioner/assessee had paid an advance tax of Rs.
22,55,000 and had also paid an amount of Rs. 50,881 to his credit by way of TDS. Assessee was finally assessed to income under the head
''Long-term capital gains'' for a sum of Rs. 3,28,732. Thus, the assessee became eligible for refund of an amount of Rs. 19,77,149 along with
interest under s. 214 of the Act. By order dt. 22nd Dec, 1998, the assessee was determined to be entitled for a refund of Rs. 19,77,149, on which
he was also entitled to be paid interest under s. 214 of the Act for the period from 1st April, 1984 to 31st March, 1987 as per the applicable rates
and finally the same was arrived at Rs. 8,35,325. These facts as set out in the affidavit filed along with the writ petition are not in dispute. In the
present writ petition, the claim of the assessee is for payment of compensation on account of the delay in payment of the interest amount for the
period from 31st March, 1987 to 22nd Dec, 1998. The assessees claim for interest came to be rejected by the Dy. CIT (Assessment), Special
Range, Hyderabad, through the letter No. S-2/SR. 3 dt. 18th May, 1998 on the ground that there was no provision in the Act to grant interest on
interest. It was also further stated that in terms of the judgment of the Supreme Court in Modi Industries Limited, Modinagar and Others Vs.
Commissioner of Income Tax, Delhi and Another, interest is allowable only from the 1st day of April of the assessment year to the date of making
an order of assessment.
2. A detailed counter-affidavit has been filed by the 1st respondent Jt. CIT (Assessment), Special Range-5, Hyderabad on his behalf and on behalf
of other respondents as well, raising various contentions including the plea that the petitioner is not entitled for interest as the demand is hit by
Order II, r. 2 of CPC. It was further contended that assuming, without conceding, that interest is payable, interest amount cannot be granted
beyond the one contemplated by the Supreme Court in Modi Industries Ltd. (supra). It was also further stated that the cause of action for the
refund arose only when the AO passed consequential order dt. 7th Oct., 1988 in pursuance of the appellate order of the CIT but not on any date
anterior to it. It was further stated that the judgment of the Gujarat High Court in D.J. Works Vs. Deputy Commissioner of Income Tax, was not
accepted by the Department as the same was contrary to the statutory provisions and the procedure contemplated under s. 214 of the Act and as
such the assessee-petitioner is not entitled to any relief based on the view expressed by the Gujarat High Court.
3. Having considered the rival submissions of the learned counsel and on perusal of the judgment of the Supreme Court in Sandvik Asia Ltd. Vs.
Commissioner of Income Tax-I, Pune and Others, , we are of the opinion that the issue involved in this case is no more res integra. The apex
Court in the above case while reversing the judgment of the Bombay High Court in Sandvik Asia Ltd. Vs. Commissioner of Income Tax and
Others, had extensively dealt with the issue and finally came to decide that under the Act, the Revenue is entitled to collect only tax, interest,
penalty etc., within the four corners of the Act and any other amount which has been collected in excess would have the general character of the
''amount'' which amount if it is withheld beyond the period permissible under the statute, the taxpayer is entitled to be compensated for the
deprivation of the said amount. In that context, the meaning that is required to be given to the word ''compensation'' has been considered
extensively and finally the Department was directed to pay interest @ 9 per cent per annum within a period of one month from the date of receipt
of copy of the order, failing which the Department shall pay a penal interest @ 15 per cent per annum for the period mentioned in the said
judgment. Respectfully following the above cited judgments of the Supreme Court, the writ petition is allowed directing the respondents to pay the
simple interest @ 9 per cent per annum for the period i.e., from 31st March, 1987 to 22nd Dec, 1998 to the petitioner within a period of two
months from the date of receipt of copy of this order, failing which the respondents shall pay the penal interest @ 15 per cent per annum for the
above said period. No order as to costs. Miscellaneous petitions, if any pending, in this writ petition shall stand closed.