Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe || Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments || Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them || SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances || Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy || Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services || Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required || Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case || Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection || MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations

No Revenue appeals against interest on refund of excess TDS- (Ministry of Finance ) (26 Apr 2016)

MANU/DTCR/0011/2016

Direct Taxation

The Central Board of Direct Taxes issued a notification stating that no appeals are to be filed against interest be claimed by a tax deduct on refund of excess TDS. It reiterated an earlier judgment of the Supreme Court wherein it was held, “Refund due and payable to the assessee is a debt-owed and payable by the Revenue.”

Relevant : Circular dated 23.10.2007 MANU/DTCR/0014/2007 Circular dated 20.4.2000 MANU/DTCR/0006/2000

Tags : LITIGATION REDUCTION TDS REFUND INTEREST

Share :