STATE BANK OF INDIA, COMMERCIAL BRANCH,KOLKATA vs. INCOME TAX TDS CIRCLE 3(1), KOLKATA
What did the Tribunal hold?
The Tribunal held that LTC is meant for travel within India and foreign travel does not qualify for exemption under Section 10(5). Consequently, the assessee was liable for tax deduction at source on such payments.
What were the facts?
The assessee, State Bank of India, claimed exemption for Leave Travel Concession (LTC) paid to its employees. The Revenue contended that LTC involving foreign travel is not eligible for exemption under Section 10(5) of the Income Tax Act.
What were the issues?
Whether LTC involving foreign travel is eligible for exemption under Section 10(5) of the Income Tax Act and the employer's liability for TDS on such payments.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
ITA No. 1025/KOL/2026 & other appeals State Bank of India IN THE INCOME TAX APPELLATE TRIBUNAL, ‘SMC’ BENCH, KOLKATA Before Shri Duvvuru RL Reddy, Vice-President (KZ) Assessment Year: 2016-2017 SMECCC-SAR, Howrah, Ward-2(1), Kolkata, 106, Kiran Chandra Singha 10B, Middleton Row, Road, Kolkata-700071 Ganges Garden, Kolkata- 711101 [PAN:AAACS8577K] APPELLANT RESPONDENT
Assessee by : Shri Vikash Saraogi, Advocate Revenue by : Smt. Sima Das Biswas, JCIT, Sr. DR & Assessment Year: 2017-2018 Circle-3(1), Kolkata Block-D, Samriddhi Bhawan, 10B, Middleton Row, 1, Strand Road, Kolkata- Kolkata-700071 700001 [PAN:CALSI2062B] APPELLANT RESPONDENT
Assessee by : Shri Vikash Saraogi, Advocate Revenue by : Smt. Sima Das Biswas, JCIT, Sr. DR & Assessment Year: 2017-2018 Circle-3(1), Kolkata, HOUSE, Kolkata-700016 Kolkata-700071 [TAN:CALSI2072E] APPELLANT RESPONDENT
Assessee by : Shri Vikash Saraogi, Advocate Revenue by : Smt. Sima Das Biswas, JCIT, Sr. DR & Assessment Year: 2017-2018
State Bank of Ind
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More judgments on Section 10(5)
- Sbi, (Erstwhile Sbbj), Baran vs ITO (TDS), KotaITA 143/JPR/2026[2017-18]Status: Disposed13 Oct 2026AY 2017-18
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- State Bank of India, Ahmedabad vs ITO, TDS Ward 2, SuratITA 472/SRT/2026[2016-17]Status: Disposed25 Sept 2026AY 2016-17
- State Bank of India, Ahmedabad vs ITO, TDS Ward-3, SuratITA 471/SRT/2026[2016-17]Status: Disposed25 Sept 2026AY 2016-17
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