Karnataka Power Transmission Corporation Ltd. v. Dy. CIT

67 Taxmann.com 259High Court2016#4894 most cited

What is Karnataka Power Transmission Corporation Ltd. v. Dy. CIT authority for?

Tax is deductible at source under Section 194A only on interest that has 'partaken the character of income' in the hands of the recipient.

24

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Also referred to as

Karnataka Power Transmission Corporation · Section 194A · TDS on interest · interest partaking character of income · income accrual · tax deduction liability · Section 194A(1) · Dy. CIT

Also reported as

238 Taxmann 287

Sections most often in play

Section 1961Section 194ASection 2(28A)Section 201(1A)Section 132Section 190 of the Income Tax ActSection 191 of the Income Tax ActSection 194A of the Income Tax Act

Issues it is cited on

tds on commissionsection 40a(i)section 4(2)section 4(1)interest under section 201(1a)section 191section 2(28a)section 192section 194a(1)section 210section 194hprincipal officer

Judgments citing Karnataka Power Transmission Corporation Ltd. v. Dy. CIT

Bangalore Metro Rail Corporation vs. Deputy Commissioner of Income Tax

The appeals are allowed in part

ITA/673/2016HC Karnataka28 Sept 2021

Bench: S.SUJATHA,RAVI V HOSMANI

Section 12ASection 194JSection 260Section 260A

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 28TH DAY OF SEPTEMBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE RAVI V. HOSMANI I.T.A.No.673/2016 C/W I.T.A.No.671/2016 & I.T.A.No.672/2016 IN I.T.A.No.673/2016: BETWEEN : BANGALORE METRO RAIL CORPORATION LIMITED, 3RD FLOOR, BMTC COMPLEX, K.H.ROAD, SHANTI NAGAR, BENGALURU-560027 ...APPELLANT (BY SRI A.SHANKAR, SENIOR COUNSEL A/W SRI BHAIRAV KUTTAIAH, ADV.) AND : DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-16(1) 4TH FLOOR, HMT BHAVAN, BENGALURU-560032…

Shri Dilip Kumar Nayak, Bhubaneswar vs. JCIT, Range-2, Bhubaneswar

In the result, appeal of the assessee is partly allowed for

ITA 86/CTK/2017[2010-11]Status: DisposedITAT Cuttack05 Sept 2018AY 2010-11

Bench: S/Shri N.S Saini & Pavan Kumar Gadaleassessment Year : 2010-2011

For Appellant: Sri P.K.Mishra, ARFor Respondent: Shri A.K.Mohapatra, CIT DR

…IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/SHRI N.S SAINI, ACCOUNTANT MEMBER AND PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year : 2010-2011 Sri Dillip Kumar Nayak, Plot Vs. JCIT, Range-2, No.270/A, Saheed Nagar, Bhubaneswar Bhubaneswar. PAN/GIR No.BAUPS 1084 H (Appellant) .. ( Respondent) Assessee by : Sri P.K.Mishra, AR Revenue by : Shri A.K.Mohapatra, CIT DR Date of Hearing : 28/08/ 2018 Date of Pronouncement : 06/09/ 2018 O R D E R Per N.S.Saini, AM This is an appeal filed by the assessee against the order of the CIT(A)-2, Bhubaneswar dated 7.11.2016 for the assessment y…

Kaya Ltd, Mumbai vs. DCIT (TDS) RG 2(1), Mumbai

Appeal stands allowed for statistical purposes

ITA 4271/MUM/2016[2012-13]Status: DisposedITAT Mumbai17 May 2017AY 2012-13

Bench: Shri D.T. Garasia, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 4271/Mum/2016 (िनधा"रण वष" / Assessment Year: 2012-13) Kaya Limited Deputy Commissioner Of 23/C Income Tax (Tds) Mahal Industrial Estate, Range 2(1) बनाम/ Opp. Andheri Bank 7Th Floor Mahakali Caves Road K.G. Mittal Hospital Building Vs. Near Paper Box Charni Road Andheri Mumbai – 400 059 Mumbai – 400 093 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacck-1045-L (अपीलाथ" /Appellant) (""थ" / Respondent) : अपीलाथ" की ओर से / Appellant By : Shri Milin Bakhai, Ld. Ar ""थ" की ओर से/Respondent By : Shri Ravi Chandran, Ld. Dr सुनवाई की तारीख / : 12/05/2017 Date Of Hearing घोषणा की तारीख / : 17/05/2017 Date Of Pronouncement

For Appellant: Shri Milin Bakhai, Ld. ARFor Respondent: Shri Ravi Chandran, Ld. DR
Section 201Section 201(1)Section 40

…ance has been placed on following judicial pronouncement for various contentions:- (i) DIT Vs Ericsson Communications Ltd [Delhi High Court ITA 106/2002 order dated 04/09/2015] (ii) Karnataka Power Transmission Corporation Ltd. Vs. DCIT [Karnataka High Court 67 Taxmann.com 259 02/02/2016] (iii) Alliance Media & Entertainment Ltd. [ITAT Mumbai 79 Taxmann.com 114 08/02/2017] (iv) IDBI Vs ITO [ITAT Mumbai 107 ITD 0045 31/07/2006] 4 Kaya Limited Assessment Year 2012-13 (iv) IBM India Private Limited Vs ITO TDS [ITAT Bangalore ITA No. 749 to 753/Bang/2012 order dated 14/05/2015] 4. Per contra Ld. DR placed reliance…

The Commissioner of Income Tax I vs. Mesmer Technologies Ltd

ITTA/673/2016HC Telangana15 Dec 2016

Bench: SANJAY KUMAR,M.S.K.JAISWAL