DCIT (TDS) (2009) 319 ITR 409 (Karl), TRO v. Bharat Hotels Ltd.

384 ITR 328High Court2016#8453 most cited

What is DCIT (TDS) (2009) 319 ITR 409 (Karl), TRO v. Bharat Hotels Ltd. authority for?

A deductor is not deemed to be an assessee in default under Section 201 if the deductee has paid the taxes due on the income, even if the deductor had not previously satisfied the AO. The liability is limited to interest under Section 201(1A).

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2023.

Also referred to as

Section 201 · deductor in default · deductee paid tax · proviso to section 201 · interest u/s 201(1A) · Bharat Hotels Ltd.

Judgments citing DCIT (TDS) (2009) 319 ITR 409 (Karl), TRO v. Bharat Hotels Ltd.

DCIT (TDS) (2009) 319 ITR 409 (Karl), TRO v. Bharat Hotels Ltd. (384 ITR 328) — Cited in 13 Judgments | BharatTax