Bank Vs. ACIT (2005) 142 Taxman 98 (Kerala) (v) CIT(TDS) v. Director, DPS
115 ITD 411Income Tax Appellate Tribunal#1409 most cited
What is Bank Vs. ACIT (2005) 142 Taxman 98 (Kerala) (v) CIT(TDS) v. Director, DPS authority for?
The case is an authority regarding the conditions under which an assessee can be held liable, and orders confirmed, under Section 201(1) of the Income-tax Act for failure to deduct tax at source (TDS). It clarifies the circumstances for deeming an assessee to be in default for non-deduction or non-payment of TDS.
81
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2019.
Also referred to as
Drawing & Disbursing Officer Vs. ACIT · 115 ITD 411 · Ernakulam District Co-operative Bank Vs. ACIT · Bank Vs. ACIT · 142 Taxman 98 · CIT(TDS) Vs. Director · DPS · Section 201(1) · TDS default · failure to deduct tax · deemed in default
Judgments citing Bank Vs. ACIT (2005) 142 Taxman 98 (Kerala) (v) CIT(TDS) v. Director, DPS
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