July 6, 2025 5:11 am

Direct Taxation

Income Tax Act, 1961 – Section 194C – Tax Deduction at Source – Applicability of Section 194C – Question of TDS under Section 194C(2) would have arisen only if the payment was made to a “sub-contractor” and that too, in pursuance of a contract for the purpose of “carrying whole or any part of work undertaken by the contractor” Appeal dismissed.

Bysclaw

Jul 29, 2020

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By sclaw

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Direct Taxation Income Tax

Income Tax Act, 1961 — Section 139(5) — Revised Income Tax Return — The appellant filed multiple revised returns for the assessment year 1989-90, which were not considered due to being barred by limitation —Whether the assessing officer can consider claims made in a revised return filed after the time limit prescribed by Section 139(5) of the Act — The appellant argued that the assessing officer should consider the claim for deduction of deferred revenue expenditure, even if the revised return was filed late —The respondent contended that the assessing officer has no jurisdiction to consider claims made in a time-barred revised return —The Supreme Court dismissed the appeal, upholding the High Court’s decision that the assessing officer cannot consider claims in a time-barred revised return —The Court emphasized that the assessing officer’s jurisdiction is limited by the time constraints set in Section 139(5) —The Court referred to previous judgments, including Wipro Finance Ltd. and Goetze (India) Ltd., to support its decision —The appeal was dismissed, affirming that claims in a time-barred revised return cannot be considered by the assessing officer.

Oct 9, 2024 sclaw

Direct Taxation Income Tax Act

Income Tax Act, 1961 – Section 17(2)(viii) – Income Tax Rules, 1962 – Rule 3(7)(i) – The appeals involve challenges to the vires of Section 17(2)(viii) of the Income Tax Act and Rule 3(7)(i) of the Income Tax Rules, concerning the taxation of perquisites in the form of interest-free/concessional loans to bank employees – The primary issues are whether these provisions result in excessive delegation of legislative function to the Central Board of Direct Taxes (CBDT) and if Rule 3(7)(i) is arbitrary or violative of Article 14 of the Constitution by using the State Bank of India’s Prime Lending Rate as a benchmark – The Court reasoned that the legislative policy and standards are sufficiently clear in the primary legislation, and the rule-making authority’s actions fall within the permissible parameters of delegation – The Court found that the provisions align with the common understanding of ‘perquisites’ and ‘fringe benefits’ and that the use of SBI’s rate promotes tax efficiency and certainty – The Supreme Court concluded that Section 17(2)(viii) and Rule 3(7)(i) are intra vires and do not lead to excessive delegation or violate constitutional principles – The judgment emphasizes the importance of clarity, consistency, and fairness in tax legislation.

May 12, 2024 sclaw

Direct Taxation Income Tax Act

“Court Rules in Favor of Mobile Providers: Prepaid Sales Not Subject to TDS”

Mar 8, 2024 sclaw

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