ACIT v. Infosys BPO Ltd.

150 ITD 132Income Tax Appellate Tribunal2014#665 most cited

What is ACIT v. Infosys BPO Ltd. authority for?

An employer's obligation for Tax Deducted at Source (TDS) on salaries is to make a bona fide estimate of the employee's income. TDS is to be made at the time of payment of salary, not on accrual, and Section 192(3) of the Act permits the employer to adjust the TDS amount for any excess or deficiency.

149

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2021.

Also referred to as

ACIT v. Infosys BPO Ltd. · 150 ITD 132 · Section 192(3) · TDS on salary · employer obligation · bona fide estimate of income · tax deduction at source · salary income TDS · TDS at payment · not accrual · adjustment of TDS

Judgments citing ACIT v. Infosys BPO Ltd.

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