Section 10(10C) of the Income Tax Act
Income-tax Act, 2025: s.19
Section 10(10C) of the Income-tax Act, 1961 corresponds to section 19 (Deductions from salaries) of the Income-tax Act, 2025.
Read section 19 of the 2025 Act
Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.
The decision most relied on for Section 10(10C) is CIT v. Bank of Tokyo Ltd. (71 Taxmann 85), cited in 30 of the 899 judgments on BharatTax that turn on this section.
Leading authorities on Section 10(10C)
The refund of guarantee commission for the unexpired period of a guarantee contract, where the contract is revoked prematurely, is a valid deduction for the assessee-bank.
Statutory liabilities, like customs duty, are deductible only in the year they are actually paid, regardless of the assessee's accounting method, as per Section 43B.
The Assessing Officer cannot make additions under Section 14A concerning investments in shares if the investment was not made for future benefit and was intended for business purposes.
Engaging in the treatment of bio-medical waste qualifies as maintaining or developing an eligible infrastructural facility under Section 80IA(4) for availing deductions.
A liability incurred by an assessee, even if disputed, is deductible in the year it is incurred and becomes enforceable, such as through an arbitration award or court decree, regardless of subsequent legal challenges or stays.
