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“Section 226(3)”

Section References (mined)Section 226Section 226(3)42 judgments

The decision most relied on for Section 226(3) is Hindustan Coca Cola Beverage Pvt. Ltd. v. CIT (293 ITR 226), cited in 576 judgments on BharatTax.

Leading authorities on Section 226(3)

Hindustan Coca Cola Beverage Pvt. Ltd. v. CIT
293 ITR 226 · 2007 · Supreme Court
576
citing judgments

The deductor cannot be treated as an assessee-in-default under Section 201(1) if the deductee has already paid the tax or offered the impugned receipts in their return of income. However, interest under Section 201(1A) for delayed deposit of tax can still be levied up to the date of filing of the return of income by the deductee.

Dundlod Shikshan Sansthan v. Union of India
63 Taxmann.com 243 · 2015 · High Court
397
citing judgments

The imposition of fees for late filing of TDS/TCS returns prior to the Finance Act, 2015 amendments was not illegal, and the Rajasthan High Court found no justification to interfere with such compensatory fees.

CIT v. Bankipur Club Ltd.
226 ITR 97 · 1997 · Supreme Court
125
citing judgments

The doctrine of mutuality applies only when there is complete identity between the contributors to a common fund and the participants in its surplus. Income received from non-members or distinct classes of members who do not share this identity is not covered by mutuality and is taxable.

EMA India Ltd. v. ACIT 226 CTR (All) 659 and Consolidated Photo & Finvest Ltd. v. ACIT
281 ITR 394 · 2006 · High Court
115
citing judgments

Mere production of documents does not amount to full and true disclosure; the assessee must actively and specifically disclose all material facts. Reopening of assessment under Section 147 is permissible if the Assessing Officer did not consciously apply mind to an issue, or if new information revealing escapement of income comes to light.

Agappa Child Centre v. CIT
226 ITR 211 · 1997 · High Court
33
citing judgments

A trust's exemption is cancelled if its property is used for the benefit of a person prohibited under section 13(3), or if the trust fails to accurately reflect its income, thereby not truly disclosing the income arising from trust property.

Smt. Leela Choudhary v. PR. CIT
289 ITR 226 · 2007 · High Court
25
citing judgments

A revised assessment order cannot direct the Assessing Officer to undertake an exercise that should have been completed during the original assessment, as this is not legally permissible.

Chennai. (b) Poompuhar Shipping Corporation Limited v. ITO
109 ITD 226 · 2007 · ITAT
15
citing judgments

Withholding tax provisions apply to payments made to non-residents for services rendered.

Parakash Jaichand Shah v. DIT(Inv)
23 Taxmann.com 8 · Reported
13
citing judgments

The Gujarat High Court examined the legality of a warrant of authorization and subsequent seizure of cash under Section 132A of the Income Tax Act, where the cash was found with a cotton broker apprehended by police.

Judgments citing Section 226(3)