LSG Sky Chef India Pvt. Ltd. v. DCIT

45 Taxmann.com 256Reported decision2014#9800 most cited

What is LSG Sky Chef India Pvt. Ltd. v. DCIT authority for?

An assessee cannot be denied credit for Tax Deducted at Source (TDS) solely due to a mismatch in Form 26AS if the mismatch is not attributable to the assessee. The burden of proving why Form 26AS does not reflect all TDS details should not be placed on the assessee.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2025.

Also referred to as

LSG Sky Chef India Pvt. Ltd. v. DCIT · 45 Taxmann.com 256 · TDS credit · Form 26AS mismatch · assessee fault · deductor fault · Section 205 · Section 143(1) · Section 143(3) · Section 199 · Section 244A

Issues it is cited on

Judgments citing LSG Sky Chef India Pvt. Ltd. v. DCIT

LSG Sky Chef India Pvt. Ltd. v. DCIT (45 Taxmann.com 256) — Cited in 11 Judgments | BharatTax