UCO Bank v. Union of India

369 ITR 335High Court2014#4250 most cited

What is UCO Bank v. Union of India authority for?

Tax is not required to be deducted at source under Section 194A if the recipient of the interest income is not ascertainable and not liable to pay tax.

28

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2026.

Also referred to as

UCO Bank v. Union of India · Section 194A · TDS · interest on deposits · ascertainable payee · tax liability

Also reported as

51 Taxmann.com 253228 Taxmann 141

Sections most often in play

Section 40(a)(ia)Section 194HSection 194JSection 201(1A)Section 14ASection 190(1)Section 194ASection 194C

Issues it is cited on

section 193section 192(1)section 40a(i)section 191section 4(1)section 194imultiple year datasection 194hsection 194jcaptive service providerinterest on securitiessection 271c

Judgments citing UCO Bank v. Union of India

ACIT, New Delhi vs. M/S. Interglobe Aviation Ltd., New Delhi

Appeal is dismissed

ITA 223/DEL/2013[2010-11 (F.Y.- 2009-10)]Status: DisposedITAT Delhi07 Jan 2020

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Paramita M. Biswas, CIT DR
Section 194CSection 194JSection 196Section 201Section 201(1)Section 250

…urce on year-end provisions. Thus the order of the learned CIT(A) is upheld to that extent. 20. To support its contention the assessee has relied upon the several decisions of various courts. The first decision relied upon is of honourable Delhi High Court in 369 ITR 335 in case of UCO Bank where the Hon‟ble High Court has held that where the recipient of the income is unidentified the provisions of section 194A does not apply. However in the present case Inter Globe Aviation Ltd Vs ACIT ITA No.5347& 4449/Del/2012 ITA No.223 & 5114/Del/2013 (Assessment Year: 2010-11 to 2011-12 assessee has made an ascertained pro…

Interglobe Aviation Ltd., New Delhi vs. ACIT, New Delhi

Appeal is dismissed

ITA 5347/DEL/2012[2010-11 (F.Y. 2009-10)]Status: DisposedITAT Delhi07 Jan 2020

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Paramita M. Biswas, CIT DR
Section 194CSection 194JSection 196Section 201Section 201(1)Section 250

…urce on year-end provisions. Thus the order of the learned CIT(A) is upheld to that extent. 20. To support its contention the assessee has relied upon the several decisions of various courts. The first decision relied upon is of honourable Delhi High Court in 369 ITR 335 in case of UCO Bank where the Hon‟ble High Court has held that where the recipient of the income is unidentified the provisions of section 194A does not apply. However in the present case Inter Globe Aviation Ltd Vs ACIT ITA No.5347& 4449/Del/2012 ITA No.223 & 5114/Del/2013 (Assessment Year: 2010-11 to 2011-12 assessee has made an ascertained pro…

Administrator of Estateof Late Mr. Edulji Framroze Dinshaw, Mumbai vs. Commissioner of Income Tax (It)-2, Mumbai

ITA 1033/MUM/2018[2013-14]Status: DisposedITAT Mumbai27 Mar 2019AY 2013-14

Bench: Sri Mahavir Singh, Jm & Sri Nk Pradhan, Am

For Appellant: Shri Dilip S. Damle, ARFor Respondent: Shri Rajeev K Gubgotra, DR
Section 143(3)Section 194ASection 195Section 263

…sits also constituted integral part of the funds under the custody of the Court and not accessible to the Administrator. 15. We have gone through the case law relied on by Ld Counsel of Hon’ble Delhi High Court in the case of UCO Bank Vs Union of India & On (369 ITR 335). In this case the Court had directed one of the Parties to the Suit to deposit certain sums in the High Court. Upon the deposit 20 being made the amount was invested in Fixed Deposit by the…

DCIT, Circle - 7(1), Kolkata vs. M/S. Britannia Industries Limited, Kolkata

ITA 1392/KOL/2017[2011-12]Status: DisposedITAT Kolkata22 Nov 2018AY 2011-12

Bench: Shri S.S.Godara & Shri, M. Balaganesh

Section 143(3)Section 92B

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member ITA No.1390-1392/Kol/2017 Assessment Years :2009-10 to 2011-12 DCIT, Circle-7(1), V/s. M/s Britannia Industries Aayakar Bhawan, 5th Ltd. 5/1 Hungeford Floor, P-7, Chowringhee Stree,Kolkata-17 Square, Kolkata-69 [PAN No.AABCB 2066 P] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Dilip S Damle, AR आवेदक क" ओर से/By Assessee Shri P.K. Srihari, CIT-DR राज"व क" ओर से/By Respondent 13-11-2018 सुनवाई क" तार"ख/Date of Hearing 22-11-20…

DCIT, Circle - 7(1), Kolkata vs. M/S. Britannia Industries Limited, Kolkata

ITA 1391/KOL/2017[2010-11]Status: DisposedITAT Kolkata22 Nov 2018AY 2010-11

Bench: Shri S.S.Godara & Shri, M. Balaganesh

Section 143(3)Section 92B

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member ITA No.1390-1392/Kol/2017 Assessment Years :2009-10 to 2011-12 DCIT, Circle-7(1), V/s. M/s Britannia Industries Aayakar Bhawan, 5th Ltd. 5/1 Hungeford Floor, P-7, Chowringhee Stree,Kolkata-17 Square, Kolkata-69 [PAN No.AABCB 2066 P] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Dilip S Damle, AR आवेदक क" ओर से/By Assessee Shri P.K. Srihari, CIT-DR राज"व क" ओर से/By Respondent 13-11-2018 सुनवाई क" तार"ख/Date of Hearing 22-11-20…

DCIT, Circle - 7(1), Kolkata vs. M/S. Britannia Industries Limited, Kolkata

ITA 1390/KOL/2017[2009-10]Status: DisposedITAT Kolkata22 Nov 2018AY 2009-10

Bench: Shri S.S.Godara & Shri, M. Balaganesh

Section 143(3)Section 92B

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member ITA No.1390-1392/Kol/2017 Assessment Years :2009-10 to 2011-12 DCIT, Circle-7(1), V/s. M/s Britannia Industries Aayakar Bhawan, 5th Ltd. 5/1 Hungeford Floor, P-7, Chowringhee Stree,Kolkata-17 Square, Kolkata-69 [PAN No.AABCB 2066 P] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Dilip S Damle, AR आवेदक क" ओर से/By Assessee Shri P.K. Srihari, CIT-DR राज"व क" ओर से/By Respondent 13-11-2018 सुनवाई क" तार"ख/Date of Hearing 22-11-20…

Deputy Commissioner of Income-Tax vs. Bajaj Finance Ltd., (Formerly: Bajaj Auto Finance Ltd., Pune

In the result, appeal of Revenue and Cross Objections of assessee are dismissed

ITA 356/PUN/2016[2009-10]Status: DisposedITAT Pune27 Apr 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.356/Pun/2016 यििाारण वषा / Assessment Year : 2009-10

For Appellant: Shri Kirit Kamdar
Section 201Section 271C

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.356/PUN/2016 यििाारण वषा / Assessment Year : 2009-10 The Dy. Commissioner of Income Tax (TDS), अऩीऱाथी/Appellant Pune …. Vs. Bajaj Finance Ltd. (Formerly Bajaj Auto Finance Ltd.) C/o Bajaj Auto Ltd., Mumbai Pune Road, …. प्रत्यथी / Respondent Akurdi, Pune – 411035 PAN: AABCB1518L प्रत्याक्षेप सं./CO No.121/PUN/2017 यििाारण वषा / Assessment Year : 2009-1…

Hero Motocorp Limited, New Delhi vs. JCIT, New Delhi

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…otoCorp Ltd. ITA Nos. 1545/Del/2015 and 2424/Del/2015 (AY 2010-11) ITA No. 1609/Del/2016 and 914/Del/2016 (AY 2011-12) Page 99 of 484 provision, where, the exact amount receivable by the payee is not known or the payee is not identified: (i) UCO Bank v. UOI: 369 ITR 335 (Del.) (ii) Ericsson Communication Ltd.: TS-523-HC-DEL (iii) Industrial Development Bank of India v. ITO: 104 TTJ 230 (Mum.) (iv) Pfizer Ltd. v. ITO: ITA NO. 1667/Mum./2010 (Mum.) (v) Dishnet Wireless Limited vs. DCIT: [2015] 172 TTJ 394 (Chennai) b) Further, it is submitted that it has not been appreciated that the liability to withhold tax als…