Rajesh Projects (India) (p.) Limited v. Commissioner of Income-tax
78 Taxmann.com 263High Court2017#4256 most cited
What is Rajesh Projects (India) (p.) Limited v. Commissioner of Income-tax authority for?
An assessee is not liable for TDS default under section 201(1) on payments to NOIDA Authority for lease rents, but the interest liability under section 201(1A) may still apply if the deductee has offered such income. However, the conclusion regarding TDS default applies prospectively.
28
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.
Also referred to as
Rajesh Projects India Pvt Ltd v CIT · section 201(1) · section 201(1A) · TDS · lease rent · NOIDA Authority · assessee in default · interest liability · prospective effect · section 194-I
Sections most often in play
Issues it is cited on
Judgments citing Rajesh Projects (India) (p.) Limited v. Commissioner of Income-tax
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