S.S.I Ltd. v. DCIT

293 ITR 146Reported decision2007#1794 most cited

What is S.S.I Ltd. v. DCIT authority for?

The estimation of income for deducting tax at source under Section 192(1) of the Income-tax Act is valid when based on an honest and fair assessment by the assessee, a principle affirmed by the Supreme Court.

63

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2023.

Also referred to as

Infosys Technologies Ltd. v. CIT · 293 ITR 146 · 297 ITR 167 · Section 192(1) income tax · tax deduction at source · TDS estimation · honest and fair estimate · Karnataka High Court judgment · Supreme Court affirmation

Judgments citing S.S.I Ltd. v. DCIT

M/S. Life Insurance Corporation of India, Thirthahalli vs. The Income Tax Officer (TDS) Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 508/BANG/2020[2011-12]Status: DisposedITAT Bangalore21 Jan 2021AY 2011-12

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…see’s case(referred to herein above) upheld estimation of income under section 192(1) of the Act, which has also been approved by Hon’ble Karnataka High Court in case of Page 70 of 74 ITA No.507 to 566 /Bang/2020 Infosys Technologies Ltd., reported in (2007) 293 ITR 146. This decision of Hon’ble Karnataka High Court has been affirmed by Hon’ble Supreme Court reported in (2008) 297 ITR 167. 6.3.25. Under section 192(1), the assessee is expected to make an honest and fair estimate of income and deduct tax at source. For assessment year 2015-16 and 2016-17, clause (2D) was applicable, however in the absence of spec…

M/S. Life Insurance Corporation of India, Thirthahalli vs. The Income Tax Officer (TDS) Ward, Davangere

In the result, the appeals filed by the assessee stands allowed for assessment years 2011-12 to 2014-15 on the legal issue and the appeals for assessment years 2015-

ITA 507/BANG/2020[2011-12]Status: DisposedITAT Bangalore21 Jan 2021AY 2011-12

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Chytanya KK, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 10Section 133ASection 192Section 201Section 201(1)

…see’s case(referred to herein above) upheld estimation of income under section 192(1) of the Act, which has also been approved by Hon’ble Karnataka High Court in case of Page 70 of 74 ITA No.507 to 566 /Bang/2020 Infosys Technologies Ltd., reported in (2007) 293 ITR 146. This decision of Hon’ble Karnataka High Court has been affirmed by Hon’ble Supreme Court reported in (2008) 297 ITR 167. 6.3.25. Under section 192(1), the assessee is expected to make an honest and fair estimate of income and deduct tax at source. For assessment year 2015-16 and 2016-17, clause (2D) was applicable, however in the absence of spec…

Reliance Money Infrastructure Ltd, Mumbai vs. Pr CIT 1, Mumbai

In the result, the appeal of the assessee is allowed

ITA 3259/MUM/2017[2012-13]Status: DisposedITAT Mumbai06 Oct 2017AY 2012-13

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 143(3)Section 144ASection 263Section 50

…ues as to how the allowance of each of the issues was erroneous and has caused prejudice to the interest of the revenue. In support of his contention the ld.DR relied on the serious of decisions which are as under : i) CIT V/s Infosys Technologies Ltd. (2007) 293 ITR 146 (Karn) ii) CIT V/s Shree Manjunathesware, Packing products and Camphor Works (1998) 231 ITR 53 (SC) iii) Rampyari Devi Saraogi V/s CIT (1968) 67 ITR 84(SC0 iv) Smt Tara Devi Agarwal V/s CIT (1973) 88 ITR 323 (SC) 19. The ld. DR during the course of hearing also contended that the amendment in section 263 of the Act as brought by the Finance Act.…

S.S.I Ltd. v. DCIT (293 ITR 146) — Cited in 63 Judgments | BharatTax