STATE BANK OF INDIA,CHENNAI vs. ACIT TDS, CHENNAI

ITA 1465/CHNY/2024Status: DisposedITAT Chennai27 June 2025AY 2015-16Bench: Shri S.S. Viswanethra Ravi (Judicial Member), Shri Jagadish (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the assessee (State Bank of India) was rightly considered in default for not deducting TDS on LTC payments involving foreign travel. The exemption under Section 10(5) is not available for foreign travel, and the bank's reliance on court orders did not absolve it of its TDS obligation during periods without specific stays.

What were the facts?

The assessee, State Bank of India, was directed to provide details of Leave Travel Concession (LTC) payments made to employees, specifically foreign travel. The Assessing Officer held the bank in default for not deducting TDS on LTC claims involving foreign travel, citing a Supreme Court judgment.

What were the issues?

Whether the assessee bank is liable for non-deduction of TDS on LTC payments made for foreign travel, and if court orders provided a valid defense against such liability.

Which sections of the Income-tax Act were involved?

Section 10(5),Section 192B,Section 201,Section 201(1A)

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Before: Shri S.S. Viswanethra Ravi & Shri Jagadish

Hearing: 02.04.2025Pronounced: 27.06.2025

PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER:

This appeal filed by the assessee is directed against the order dated 21.03.2024 passed by the Addl/JCIT(1)-1, Coimbatore for the assessment year 2015-16. 2. The assessee raised 17 grounds of appeal, amongst which, the only issue emanates for our consideration as to whether the ld. CIT(A) is justified in confirming the order passed under section 201/201(1A) of the Income Tax Act,

The order continues below.

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