STATE BANK OF INDIA, SMECCC BRANCH (05022),CHANDIGARH vs. ADDL.CIT(TDS), CHANDIGARH

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ITA 1000/CHANDI/2025Status: DisposedITAT Chandigarh12 May 2026AY 2016-177 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee acted on a bona fide belief that TDS was not required on such reimbursements, as it was a debatable issue settled by the Supreme Court later. Therefore, the penalty was not warranted.

What were the facts?

The assessee, State Bank of India, failed to deduct Tax at Source (TDS) on reimbursement of Leave Travel Concession (LTC) for foreign travel to its employees. This led to the imposition of penalty under Section 271C.

What were the issues?

Whether penalty under Section 271C is leviable for non-deduction of TDS on LFC reimbursements when the assessee had a bona fide belief and the issue was debatable.

Which sections of the Income-tax Act were involved?

Section 271C,Section 192,Section 10(5)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, CHANDIGARH

Before: HON’BLE SHRI LALIET KUMAR, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR

Heard together (8 matters)

ITA No.997/CHANDI/2025
ITA No.998/CHANDI/2025
ITA No.999/CHANDI/2025
ITA No.1000/CHANDI/2025
ITA No.1001/CHANDI/2025
ITA No.1081/CHANDI/2025
ITA No.1082/CHANDI/2025
ITA No.1083/CHANDI/2025

Read from the judgment's own cause title. This page is filed under one of them.

आदेश की �ितिलिप अ�ेिषत /Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. ��थ�/Respondent 3. आयकरआयु�/CIT 4. िवभागीय�ितिनिध/DR 5. गाड�फाईल/GF

ASSISTANT REGISTRAR

ITAT CHANDIGARH

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