Bank Ltd. (supra), Saraswat Co-op. Bank Ltd. v. ITO (TDS)

54 Taxmann.com 297Reported decision2015#1498 most cited

What is Bank Ltd. (supra), Saraswat Co-op. Bank Ltd. v. ITO (TDS) authority for?

The exemptions provided under Section 194A(3) do not extend to interest payments made to cooperative societies, thereby requiring the deduction of tax at source on such payments.

76

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.

Also referred to as

Saraswat Co-op. Bank Ltd. v. ITO (TDS) · 54 Taxmann.com 297 · Section 194A · TDS on interest · interest payment to cooperative societies · exemption from TDS · Section 194A(3)(viia)(b) · Section 194A(3)(i)(b) · non-deduction of tax · applicability of TDS · cooperative bank interest · Section 201(1A)

Issues it is cited on

Judgments citing Bank Ltd. (supra), Saraswat Co-op. Bank Ltd. v. ITO (TDS)

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