FSL PROJECTS LIMITED (FORMERLY FRONTLINE SOFT LIMITED),HYDERABAD vs. DCIT, CIRCLE 14(3) (TDS), HYDERABAD
In the result, subject to the above observations, appeal of the assessee is allowed
ITA 1081/HYD/2003[2003-04]Status: DisposedITAT Hyderabad13 Feb 2024AY 2003-04
Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary
For Appellant: Shri P. Saketh Reddy, ARFor Respondent: Shri K. Madhusudan, CIT-DR
Section 133ASection 192(2)Section 195Section 195(3)Section 201Section 201(1)Section 9(1)(vi)
1080/Hyd/2003 by order dated 02/02/2024, directed the learned Assessing Officer to cause verification of the certificate dated
10/02/2003 issued under section 195(3) of the Income Tax Act, 1961 (‘the Act’) and if it is found to be genuine, then the consequence shall be that the entire remittances that were ... making any application under section 192(2) of the Act before the learned Assessing Officer (TDS) and without ensuring that an application under section 195(3) of the Act was filed by the recipient to obtain necessary exemption, was liable to be treated as an assessee in default, in terms