Industrial Development Bank of India v. ITO

107 ITD 45Income Tax Appellate Tribunal2007#3243 most cited

What is Industrial Development Bank of India v. ITO authority for?

TDS provisions do not apply if the payee is not identified at the time of making provision for an expense. The scheme of TDS requires the payer to know the identity of the recipient of the income.

36

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

Industrial Development Bank of India v. ITO · TDS provisions · payee identification · provision for expense · section 194H · section 40(a)(ia)

Sections most often in play

Section 40(a)(ia)Section 14ASection 194HSection 37(1)Section 195Section 2(19AA)Section 28(iv)Section 35ABB

Issues it is cited on

section 193section 141section 9(i)section 191section 2(43)section 194isection 14(a)section 271cpurposive interpretationsection 90(1)section 194jsection 194h

Judgments citing Industrial Development Bank of India v. ITO

Embassy Property Developments Private Limited, Bangalore vs. DCIT, Circle-1(1), Bangalore

ITA 1031/BANG/2025[2017-18]Status: DisposedITAT Bangalore23 Feb 2026AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year : 2017-18

For Appellant: Ms. Nimashri K.A., A.RFor Respondent: Sri Shivanand H Kalakeri, D.R
Section 201Section 201(1)Section 250Section 40

…ITA No.1031/Bang/2025 Embassy Property Developments Private Limited, Bengaluru IN THE INCOME TAX APPELLATE TRIBUNAL “A’’BENCH: BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year : 2017-18 Embassy Property Developments Private Limited No.150, Embassy Point, CIT Infantry Road Vs. TDS Circle-1(1) Bengaluru 560 001 Bengaluru PAN NO :AAACD6927A APPELLANT RESPONDENT Appellant by : Ms. Nimashri K.A., A.R. Respondent by : Sri Shivanand H Kalakeri, D.R. Date of Hearing : 02.12.2025 Date of Pronouncement : 23.02.2026 O R D E R PER KESHAV DUBEY, JUDICIAL MEMB…

Tata Consultancy Services Limited, Mumbai vs. Deputy Commissioner of Incometax 3(4), Mumbai

In the result, appeals of both, revenue and assessee are partly allowed for all the three assessment years

ITA 1518/MUM/2025[2018-19]Status: DisposedITAT Mumbai30 Dec 2025AY 2018-19

Bench: Shri Pawan Singh & Shri Girish Agrawal

For Appellant: Shri Porus Kaka, Sr. Advocate and Shri Manish Kumar Kanth, AdvocateFor Respondent: Shri Ajay Chandra, CIT DR
Section 1Section 92CSection 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 1516, 1517 and 1518/MUM/2025 Assessment Years: 2016-17, 2017-18 and 2018-19 Tata Consultancy Services Deputy Commissioner of Limited Income-tax 3(4), 9th Floor, Nirmal Building Mumbai Nariman Point, Vs. Mumbai - 400021 (PAN: AAACR4849R) (Appellant) (Respondent) ITA Nos. 2243, 2244 and 2245/MUM/2025 Assessment Years: 2018-19, 2017-18 and 2016-17 Deputy Commissioner of Tata Consultancy Services Income-tax 3(4), Limited Mumbai 9th Floor, Nirmal Building Vs. Nariman Point…

DCIT(TDS)-2(3), Mumbai vs. Viacom 18 Media Pvt. Ltd, Mumbai

In the result, appeal of the revenue and cross-objection by the

ITA 961/MUM/2025[2018-19]Status: DisposedITAT Mumbai09 Sept 2025AY 2018-19

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Anikesh Banerjee, Hon'Ble

For Appellant: Shri Nimesh Vora/Ms. Moksha Mehta, A/RsFor Respondent: Shri Vivek Perampurna, CIT D/R
Section 201(1)Section 40

…Relied on Decision * ACIT V/s Motor Industries Co (2001} 249ITR 141 ( Karnataka High Court) *Karataka power Transmission Corporation Limited V/s DCIT(TDS) (ITA.No 750 758 759 of 2009) (Karnataka High Court) *Industrial Devolopment Bank Of India V/s ITO (2007) 107 ITD 45 (Mumbai Tribunal) * M/s Apax Partner Put Ita V/s DCIT (2017) ITA No 628 / Mum/ 2013(Mumbai Tribunal) * Aditya Birla Nava Limited v/s DCIT(2014) ITA No 8427 / Mum/2010 Mumbai Tribunal) * Mahindra and Mahindra Limited (ITA No 8597/Mum/2010) Mumbai tribunal * Telco Construction Equipment Co ltd (ITA No 478/ Bang/2012) Banglore Tribunal In view of the…

Deputy Commissioner of Income Tax-14(2)(1), Mumbai vs. Idea Cellular Limited, Mumbai

In the result, appeal of the assessee is partly allowed and appeal of the Revenue is allowed for statistical purposes

ITA 4513/MUM/2017[2010-11]Status: DisposedITAT Mumbai14 Oct 2024AY 2010-11

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 143(3)Section 14ASection 194Section 194HSection 28Section 35DSection 36(1)(iii)Section 391Section 394Section 40

…s do not apply if the payee is not identified at the time of making provision of expense. 37. In this regard, Ld. Counsel placed reliance on the decisions of UCO Bank vs. UOI [2014] 369 ITR 335 (Delhi HC) and Industrial Development Bank of India v. ITO [2007] 107 ITD 45 (Mum. Trib.) wherein it has been held that the whole scheme of TDS proceeds on the assumption that the person whose liability is to pay an income knows the identity of the beneficiary or the recipient of the income. He further relied upon other decisions as cited in the legal compilation filed at bar during the course of hearing and submitted that…

Idea Cellular Limited, Mumbai vs. Deputy Commissioner of Income Tax-3(2), Mumbai

In the result, appeal of the assessee is partly allowed and appeal of the Revenue is allowed for statistical purposes

ITA 4318/MUM/2017[2010-11]Status: DisposedITAT Mumbai14 Oct 2024AY 2010-11

Bench: IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 143(3)Section 14ASection 194Section 194HSection 28Section 35DSection 36(1)(iii)Section 391Section 394Section 40

…s do not apply if the payee is not identified at the time of making provision of expense. 37. In this regard, Ld. Counsel placed reliance on the decisions of UCO Bank vs. UOI [2014] 369 ITR 335 (Delhi HC) and Industrial Development Bank of India v. ITO [2007] 107 ITD 45 (Mum. Trib.) wherein it has been held that the whole scheme of TDS proceeds on the assumption that the person whose liability is to pay an income knows the identity of the beneficiary or the recipient of the income. He further relied upon other decisions as cited in the legal compilation filed at bar during the course of hearing and submitted that…

Assistant Commissioner of Income Tax, Mumbai vs. Sonata Information Technology Limited, Mumbai

Appeal are dismissed

ITA 1359/MUM/2024[2015-2016]Status: DisposedITAT Mumbai27 Jun 2024AY 2015-2016
For Respondent: Dr. Kishor Dhule
Section 10ASection 115JSection 143(3)Section 37Section 40

…s is ascertained till then the provision of TDS will not apply. In that proposition, he relied on the following case laws:- a) Apollo Tyres Ltd. Vs DCIT [2017][78 taxmann.com 195], Hon'ble Delhi Tribunal. b) Industrial Development Bank of India Vs. ITO [2007][107 ITD 45], Hon'ble Mumbai Tribunal. 16. Considered the rival submissions and material placed in record. We notice from the record that assessee has recognized the revenue and at the same time, there are costs which has to be absorbed before recognizing the revenue. Those costs which are visible and estimated but cannot be quantified i.e. they have identifi…

Assistant Commissioner of Income Tax Circle 3 4 Mumbai, Mumbai vs. Sonata Information Technology Limited, Mumbai

Appeal are dismissed

ITA 1352/MUM/2024[2016-2017]Status: DisposedITAT Mumbai27 Jun 2024AY 2016-2017

Bench: SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Respondent: Dr. Kishor Dhule
Section 10ASection 115JSection 143(3)Section 37Section 40

…s is ascertained till then the provision of TDS will not apply. In that proposition, he relied on the following case laws:- a) Apollo Tyres Ltd. Vs DCIT [2017][78 taxmann.com 195], Hon'ble Delhi Tribunal. b) Industrial Development Bank of India Vs. ITO [2007][107 ITD 45], Hon'ble Mumbai Tribunal. 16. Considered the rival submissions and material placed in record. We notice from the record that assessee has recognized the revenue and at the same time, there are costs which has to be absorbed before recognizing the revenue. Those costs which are visible and estimated but cannot be quantified i.e. they have identifi…

Asst CIT (Ltu) 1, Mumbai vs. Grasim Industries Limited (As A Successor to Aditya Birla Nuvo Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1248/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Dec 2023AY 2011-12

Bench: Shri Vikas Awasthy, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar, ARFor Respondent: Ms. A. Alankrutha, Sr. DR
Section 10BSection 115JSection 14ASection 234BSection 271(1)(c)Section 32(1)(iia)Section 37Section 40Section 43BSection 80I

…ed that the assessee is not the person responsible for deducting TDS and therefore, no disallowance under section 40(a)(ia). The assessee relied on the decision of the Co-ordinate Bench in the case of Pfizer Ltd. (ITA No. 1667 and 1765/Mum/2010 & IDBI Vs. ITO 107 ITD 45 (Mumbai). The AO did not accept the submissions of the assessee and proceeded to make disallowance under section 40(a)(ia) of the entire amount of provision made by the assessee to the tune of Rs. 3,19,63,955/-. The CIT(A) deleted the disallowance by relying on the order of his predecessor for AY 2010-11 and the order of the Co-ordinate Bench in a…

Grasim Industries Limited (As A Successor to Aditya Birla Nuvo Ltd), Mumbai vs. Addl CIT Ltu, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1065/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Dec 2023AY 2011-12

Bench: Shri Vikas Awasthy, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar, ARFor Respondent: Ms. A. Alankrutha, Sr. DR
Section 10BSection 115JSection 14ASection 234BSection 271(1)(c)Section 32(1)(iia)Section 37Section 40Section 43BSection 80I

…ed that the assessee is not the person responsible for deducting TDS and therefore, no disallowance under section 40(a)(ia). The assessee relied on the decision of the Co-ordinate Bench in the case of Pfizer Ltd. (ITA No. 1667 and 1765/Mum/2010 & IDBI Vs. ITO 107 ITD 45 (Mumbai). The AO did not accept the submissions of the assessee and proceeded to make disallowance under section 40(a)(ia) of the entire amount of provision made by the assessee to the tune of Rs. 3,19,63,955/-. The CIT(A) deleted the disallowance by relying on the order of his predecessor for AY 2010-11 and the order of the Co-ordinate Bench in a…

ACIT(Ltu-1), Mumbai vs. M/S. Tcs Ltd, Mumbai

ITA 5904/MUM/2019[2014-15]Status: DisposedITAT Mumbai15 Sept 2023AY 2014-15

Bench: Shri Vikas Awasthy () & Ms. Padmavathy S. ()

Section 10ASection 115JSection 14ASection 19Section 40Section 90(1)(a)

…1 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND Ms. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.5199/Mum/2019 (Assessment year: 2014-15) M/s Tata Consultancy Services vs Deputy Commissioner of Income-tax Limited, 9th Floor, Nirmal Building LTU-1, Mumbai, 29th Floor, Nariman Point, Mumbai-400 021 Centre One, World Trade Centre PAN : AAACR4849R Cuffe Parade, Mumbai-400 005 APPELLANT RESPONDENT I.T.A. No.5904/Mum/2019 (Assessment year: 2014-15) Assistant Commissioner of Income- vs M/s Tata Consultancy S…

Tata Consultancy Serrvices Limited, Mumbai vs. DCIT-1, Mumbai

ITA 5199/MUM/2019[2014-15]Status: DisposedITAT Mumbai15 Sept 2023AY 2014-15

Bench: Shri Vikas Awasthy () & Ms. Padmavathy S. ()

Section 10ASection 115JSection 14ASection 19Section 40Section 90(1)(a)

…1 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND Ms. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.5199/Mum/2019 (Assessment year: 2014-15) M/s Tata Consultancy Services vs Deputy Commissioner of Income-tax Limited, 9th Floor, Nirmal Building LTU-1, Mumbai, 29th Floor, Nariman Point, Mumbai-400 021 Centre One, World Trade Centre PAN : AAACR4849R Cuffe Parade, Mumbai-400 005 APPELLANT RESPONDENT I.T.A. No.5904/Mum/2019 (Assessment year: 2014-15) Assistant Commissioner of Income- vs M/s Tata Consultancy S…

M/S. Volvo Group India Private Limited (Earlier Known As Volvo India Private Limited), Bengaluru vs. Income Tax Officer (OSD) Large Tax Payers Unit, Bangalore

ITA 498/BANG/2020[2014-15]Status: DisposedITAT Bangalore25 Aug 2022AY 2014-15

Bench: Shri George George K. & Ms. Padmavathy Sassessment Year : 2014-15

For Appellant: Shri Neeraj K. Jain, AdvocateFor Respondent: Shri Bijoy Kumar Panda, CIT(DR)(ITAT), Bengaluru
Section 194CSection 194C(6)Section 201Section 40

…(1) over and above the amount of Rs.10000/- payable/paid to Mr.A. Hence it is called vicarious liability. The concept of vicarious liability has been well explained by Mumbai bench of Tribunal in the case of Industrial Development Bank of India vs. ITO (2007)(107 ITD 45), which are going to discuss infra. 8.6 In view of the foregoing discussions on legal provisions, following the decisions rendered by the co-ordinate benches of Tribunal in the case of IBM India Pvt Ltd (supra) and Agreenco Fibre Page 20 of 31 foam P Ltd (supra), we hold that the disallowance made u/s 40(a)(i)/40(a)(ia) will not absolve the asses…

United Breweries Ltd, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-7(1)(1), Bengaluru

ITA 2569/BANG/2017[2013-14]Status: DisposedITAT Bangalore01 Jun 2022AY 2013-14

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy S

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 92Section 92B(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESEIDENT AND SHRI PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No.2569/Bang/2017 Assessment years : 2013-14 United Breweries Ltd., Vs. The Deputy Commissioner UB Tower, UB City, of Income Tax, 24, Vittal Mallya Road, Circle 7(1)(1), Bangalore – 560 001. Bangalore. PAN: AAACU 6053C APPELLANT RESPONDENT Appellant by : Shri K.R. Vasudevan, Advocate Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 24.05.2022 Date of Pronouncement : 01.06.2022 O R D E R Per Padmavathy S., Accountant Member…

Tata Consultancy Services Ltd, Mumbai vs. ACIT Large Tax Payer Unit-1, Mumbai

797/Mum/2018

ITA 1769/MUM/2018[2013-14]Status: DisposedITAT Mumbai11 Apr 2022AY 2013-14
Section 143(3)Section 2Section 2(43)Section 37Section 40Section 90

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER & M/s. Tata Consultancy Vs. Assistant Commissioner of Services Limited Income Tax LTU-1 9th Floor, Nirmal Building 29th Floor, Centre One Nariman Point, World Trade Centre Mumbai – 400 021 Cuffe Parade, Mumbai – 400 005 PAN/GIR No. AAACR4849R (Appellant) .. (Respondent) & Assistant Commissioner Vs. M/s. Tata Consultancy Services of Income Tax LTU-1 Limited 29th Floor, Centre One 9th Floor, Nirmal Building World Trade Centre Nariman Point, Cuffe Parade, Mumbai – Mumbai – 400…

M/S Volvo India Pvt Ltd, Bangalore vs. Income Tax Officer(TDS), Bangalore

ITA 1195/BANG/2014[2012-13]Status: DisposedITAT Bangalore25 Mar 2022AY 2012-13

Bench: Shri George George K & Ms. Padmavathy S

For Appellant: Shri S Parthasarthy, AdvocateFor Respondent: Smt. Priyadarshini Besaganni, JCIT(DR)
Section 194CSection 194HSection 194ISection 194JSection 195Section 201Section 201(1)Section 40

…pients was not known and in the absence of income in the hands of the recipient, the question of tax deduction at source does not arise. Reliance in this regard was placed in support of this on the decision of the coordinate bench in the case of IDBI vs. ITO (107 ITD 45). ITA No.1195/Bang/2014 & 474/Bang/2016 Page 4 of 39 5. The ld.CIT(A) did not accept the contentions of the assessee that provision made is only on ad hoc basis and therefore TDS provisions are not attracted, as the liability was already created for services already received by vendors in terms of contract with identified parties and the liabil…

M/S. Toyota Kirloskar Motor Private Limited, Ramanagar vs. Income Tax Officer, (TDS), Ltu, Bangalore

ITA 2392/BANG/2019[2011-12]Status: DisposedITAT Bangalore23 Mar 2022AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranita No.2391 & 2392/Bang/2019 Assessment Years : 2010-11 & 2011-12

For Appellant: Shri Padamchand Khincha, A.RFor Respondent: Shri Sumer Singh Meena, D.R
Section 154Section 190Section 201Section 201(1)Section 37Section 40

…ITA No.2391 & 2392/Bang/2019 M/s. Toyota Kirloskar Motor Pvt. Ltd., Ramanagar IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA No.2391 & 2392/Bang/2019 Assessment Years : 2010-11 & 2011-12 M/s. Toyota Kirloskar Motor Pvt. Ltd. Plot No.1, Bidadi Industrial ITO (TDS) Area Vs. LTU Ramanagar District 562 109 Bangalore PAN NO : AAACT5415B APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, A.R. Respondent by : Shri Sumer Singh Meena, D.R. Date of Hearing : 22.02.2022 Date of Pronouncement : 23.03.2022…

M/S. Toyota Kirloskar Motor Private Limited, Ramanagar vs. Income Tax Officer, (TDS), Ltu, Bangalore

ITA 2391/BANG/2019[2010-11]Status: DisposedITAT Bangalore23 Mar 2022AY 2010-11

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranita No.2391 & 2392/Bang/2019 Assessment Years : 2010-11 & 2011-12

For Appellant: Shri Padamchand Khincha, A.RFor Respondent: Shri Sumer Singh Meena, D.R
Section 154Section 190Section 201Section 201(1)Section 37Section 40

…ITA No.2391 & 2392/Bang/2019 M/s. Toyota Kirloskar Motor Pvt. Ltd., Ramanagar IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA No.2391 & 2392/Bang/2019 Assessment Years : 2010-11 & 2011-12 M/s. Toyota Kirloskar Motor Pvt. Ltd. Plot No.1, Bidadi Industrial ITO (TDS) Area Vs. LTU Ramanagar District 562 109 Bangalore PAN NO : AAACT5415B APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, A.R. Respondent by : Shri Sumer Singh Meena, D.R. Date of Hearing : 22.02.2022 Date of Pronouncement : 23.03.2022…

Biocon Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Ltu, Bangalore

ITA 1248/BANG/2014[2012-13]Status: DisposedITAT Bangalore21 Mar 2022AY 2012-13

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year : 2012-13

For Appellant: Shri Padamchand Khincha, A.RFor Respondent: Shri Sumer Singh Meena, D.R
Section 190Section 201Section 201(1)Section 40

…(1) over and above the amount of Rs.10000/- payable/paid to Mr.A. Hence it is called vicarious liability. The concept of vicarious liability has been well explained by Mumbai bench of Tribunal in the case of Industrial Development Bank of India vs. ITO (2007)(107 ITD 45), which are going to discuss infra. 8.6 In view of the foregoing discussions on legal provisions, following the decisions rendered by the co-ordinate benches of Tribunal in the case of IBM India Pvt Ltd (supra) and Agreenco Fibre foam P Ltd (supra), we hold that the disallowance made u/s 40(a)(i)/40(a)(ia) will not absolve the assessee from the li…

Robert Bosch Engineering and Business Solutions Priavte Limited, Bangalore vs. Income Tax Officer (TDS) /OSD Ltu, Bangalore

In the result, both the appeals filed by assessee stands allowed for statistical purposes

ITA 1690/BANG/2017[2013-14]Status: DisposedITAT Bangalore31 Jan 2022AY 2013-14

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri Percy Padiwala, Sr
Section 201Section 201(1)Section 40

…)(i)/(ia) of the Act. 6. In support he placed reliance on following decisions:  Decision of Hon’ble Tribunal in case of Pfizer Ltd vs.ITO(TDS)(OSD) reported in (2012) 28 taxmann.com 17;  Decision of Hon’ble Tribunal in case of IDBI v. ITO reported in (2007) 107 ITD 45; 7. On the contrary, the Ld.CIT DR placed reliance on following decisions:  Decision of coordinate bench of this Tribunal in case of IBM India (P).Ltd. vs.ITO(TDS) reported in (2015) 59 taxmann.com 107  Decision of Hon’ble Cochin Tribunal in case of Agreenco Fiber Foam (P.) Ltd., vs.ITO (TDS) reported in (2013) 61 taxmann.com 155 The Ld.CIT DR s…

Robert Bosch Engineering and Business Solutions Pvt Ltd, Bangalore vs. Income Tax Officer (TDS) /OSD, Bangalore

In the result, both the appeals filed by assessee stands allowed for statistical purposes

ITA 1689/BANG/2017[2012-13]Status: DisposedITAT Bangalore31 Jan 2022AY 2012-13

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri Percy Padiwala, Sr
Section 201Section 201(1)Section 40

…)(i)/(ia) of the Act. 6. In support he placed reliance on following decisions:  Decision of Hon’ble Tribunal in case of Pfizer Ltd vs.ITO(TDS)(OSD) reported in (2012) 28 taxmann.com 17;  Decision of Hon’ble Tribunal in case of IDBI v. ITO reported in (2007) 107 ITD 45; 7. On the contrary, the Ld.CIT DR placed reliance on following decisions:  Decision of coordinate bench of this Tribunal in case of IBM India (P).Ltd. vs.ITO(TDS) reported in (2015) 59 taxmann.com 107  Decision of Hon’ble Cochin Tribunal in case of Agreenco Fiber Foam (P.) Ltd., vs.ITO (TDS) reported in (2013) 61 taxmann.com 155 The Ld.CIT DR s…