Suhas Chandra Sen, J.@mdashThe Tribunal has referred the following question of law to this Court u/s 256(1) of the income tax Act, 1961 (''the
Act''):
Whether, on the facts and in the circumstances of the case and on an interpretation of the words ''regular assessment'' contained in section 214 the
Tribunal was justified in holding that in terms of the income tax Act, 1961 the assessee was entitled to interest u/s 214 of the income tax Act, 1961
on the excess payment of advance tax till the date of refund?
The Tribunal decided the controversy in the following manner :
We have heard the rival submissions and perused the record. We find merit in the submissions of the learned counsel for the assessee. Subsection
(2) of section 214 provides that on any portion of such amount which is refunded under this Chapter, interest shall be payable only up to the date
on which the refund was made. We do not find any ambiguity in the language employed in this sub-section. Moreover the Delhi High Court in the
case of National Agricultural Co-operative Marketing Federation of India Ltd. Vs. Union of India and others, has made it clear that ''after the
introduction of sub-section (2) in section 214 whatever may be the interpretation that might be placed on the expression ''regular assessment''
contained in section 214, there is no escape from the conclusion that the assessee is entitled to a refund along with interest up to the date of
refund''. That being the position, we are of the opinion that the assessee was entitled to interest up to the date of refund.
On this point there can be hardly any doubt. Section 214(2) of the Act is as under :
(2) On any portion of such amount which is refunded under this Chapter, interest shall be payable only upto the date on which the refund was
made.
2. Therefore, the interest will have to be paid ''up to the date on which the refund was mad. There is no ambiguity in the language.
3. In fact, the revenue has not even tried to make any argument on section 214(2). What was contended on behalf of the revenue was that the
assessee was not entitled to any interest on the amount refunded. Some argument was made on the basis ''what is regular assessment''. A decision
of the Andhra Pradesh High Court was cited in the case of Kangundi Industrial Works (P.) Ltd. Vs. Income Tax Officer, A-Ward, , where it was
held that the assessee was entitled to payment of interest u/s 214 on the advance tax paid under sections 207 to 213 of the Act in excess of the
income tax ultimately determined as payable on regular assessment only if the assessee had paid the instalments of advance tax by the due dates
without committing any default. Once the assessee commits default by making belated payment of advance tax, he exposes himself to penalty
proceedings and, consequently, forfeits his right to claim interest u/s 214. We fail to see what is the relevance of the case that has been cited before
us.
This is not a case where the assessee has made belated payment of advance tax. No controversy, has been raised on that account before the
Tribunal and the Tribunal has not referred that question to this Court.
4. Under these circumstances we answer the question referred to in the affirmative and in favour of the assessee. The revenue must pay the costs
of this reference assessed at 100 G.Ms.
Bhagabati Prosad Banerjee, J.
I agree.
