Section 115WB of the Income Tax Act
The decision most relied on for Section 115WB is CIT v. JDS Apparels (P.) Ltd. (370 ITR 454), cited in 54 of the 56 judgments on BharatTax that turn on this section.
Leading authorities on Section 115WB
CIT v. JDS Apparels (P.) Ltd.
370 ITR 454 · 2015 · High Court
54
citing judgments
Payments to banks for credit card transaction processing are considered bank charges or fees for services rendered, not commission or brokerage, and therefore are not subject to TDS under Section 194H of the Income Tax Act.
Smith Kline & French (India) Ltd. v. CIT
193 ITR 582 · 1992 · High Court
13
citing judgments
Sales promotion and publicity expenses are considered business expenditures aimed at generating goodwill and facilitating business operations, falling under commercial expediency. These activities are not limited to direct media propaganda but can include indirect approaches to market presence.
CIT v. Dinesh Goyal
331 ITR 16 · Reported
4
citing judgments
DCIT v. Kotak Mahindra Old Mutual Life Insurance Ltd.
134 ITD 388 · 2012 · ITAT
3
citing judgments
