Section 17(2)(iv) of the Income Tax Act

Income-tax Act, 2025: ss.16, 17, 18

Section 17(2)(iv) falls under section 17 of the Income-tax Act, 1961, which corresponds to section 16 (Income from salary), section 17 (Perquisite) and section 18 (Profits in lieu of salary) of the Income-tax Act, 2025.

Read section 16 of the 2025 Act Read section 17 of the 2025 Act Read section 18 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

35 judgments on BharatTax turn on Section 17(2)(iv).

Judgments on Section 17(2)(iv)

M/S. United India Insurance Co. Ltd., Chennai vs. ACIT TDS Circle-, Panaji

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 600/CHNY/2023[2012-13]Status: DisposedITAT Chennai18 Oct 2023AY 2012-13

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. Nos.600 & 601/Chny/2023 िनधा"रण वष"/Assessment Years: 2012-13 & 2014-15 United India Insurance Co. Limited, Vs. The Deputy Commissioner Of The Chief Manager, Cfac Department, Income Tax, Tds Circle, Head Office, United India Insurance Co. Panaji, Goa 403 001. Ltd., United India Nalanda, Door No.- 19, Ground Floor, 4Th Lane, Uthamar Gandhi Salai, Chennai 600 034. [Pan:Aaacu5552C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 16.10.2023 घोषणा की तारीख /Date Of Pronouncement : 18.10.2023 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against Separate But Identical Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Both Dated 17.02.2023 Relevant To The Assessment Years 2012-13 & 2014-15. 2. Both The Appeal Filed By The Assessee Are Delayed By 22 Days In Filing The Appeal, For Which, The Assessee Has Filed Petitions For 2

For Appellant: NoneFor Respondent: Shri AR V Sreenivasan, Addl. CIT

Section 133ASection 17(2)(iv)Section 201Section 201(1)

M/S Northern Operating Services Private Limited, Bangalore vs. Joint Commissioner of Income Tax (JCIT) Special Range-5, Bangalore

In the result, the appeal filed by the assessee is partly allowed

ITA 2943/BANG/2018[2014-15]Status: DisposedITAT Bangalore01 May 2023AY 2014-15

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am It(Tp)A No.2943/Bang/2018 : Asst.Year 2014-2015 M/S.Northern Operating Services The Joint Commissioner Of Private Limited, 2Nd Floor, Income-Tax, Special Range 5 V. Rmz Ecospace, Campus 1C Bangalore. Sarjapur Outer Ring Road Bellandur Village, Varthur Hobli Bangalore – 560 103. Pan : Aaccn1652J. (Appellant) (Respondent) Appellant By : Sri.Ankur Pai, Advocate Respondent By : Sri.Sunil Kumar Singh, Cit-Dr Date Of Pronouncement : 01.05.2023 Date Of Hearing : 01.05.2023 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 30.08.2018 Passed U/S 143(3) R.W.S. 144C(13) Of The Income-Tax Act, 1961 (“The Act” For Short). The Relevant Assessment Year Is 2014-2015. 2. The Brief Facts Of The Case Are As Follows: The Assessee Is A Company Engaged In The Business Of Providing Transaction Based Business Process Outsourcing Services To Its Group Companies. For The Assessment Year 2014-2015, The Return Of Income Was Filed On 28.11.2014 Declaring Income Of Rs.68,09,26,340. The Case Was Selected For Scrutiny & Notice U/S 143(2) Of The Act Was Issued On 29.08.2015. During The Course Of Assessment Proceedings

For Appellant: Sri.Ankur Pai, AdvocateFor Respondent: Sri.Sunil Kumar Singh, CIT-DR

Section 143(2)Section 143(3)Section 17(2)(iv)Section 37Section 92C

Computer Sciences Corporation India Pvt. Ltd., Noida vs. ACIT (TDS), Noida

In the result, all the appeals of the assessee are treated as allowed for statistical purposes

ITA 4717/DEL/2016[2014-15]Status: DisposedITAT Delhi20 Oct 2022AY 2014-15

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 4715/Del/2016 : Asstt. Year 2012-13 Ita No. 4716/Del/2016 : Asstt. Year 2013-14 Ita No. 4717/Del/2016 : Asstt. Year 2014-15 Computer Sciences Corporation India Vs Acit, Pvt. Ltd., A-44/45, Noida Towers, Tds, Sector-62, Noida Noida (Appellant) (Respondent) Pan No. Aabcc5820A Assessee By : Sh. Satyen Sethi, Adv. & Sh. A. T. Panda, Adv. Revenue By : Sh. Sanjay Kumar, Sr. Dr Date Of Hearing: 26.07.2022 Date Of Pronouncement: 20.10.2022

For Appellant: Sh. Satyen Sethi, Adv. &For Respondent: Sh. Sanjay Kumar, Sr. DR

Section 17(2)(iv)Section 192Section 201Section 40

Computer Sciences Corporation India Pvt. Ltd., Noida vs. ACIT (TDS), Noida

In the result, all the appeals of the assessee are treated as allowed for statistical purposes

ITA 4716/DEL/2016[2013-14]Status: DisposedITAT Delhi20 Oct 2022AY 2013-14

For Appellant: Sh. Satyen Sethi, Adv. &For Respondent: Sh. Sanjay Kumar, Sr. DR

Section 17(2)(iv)Section 192Section 201Section 40

Computer Sciences Corporation India Pvt. Ltd., Noida vs. ACIT (TDS), Noida

In the result, all the appeals of the assessee are treated as allowed for statistical purposes

ITA 4715/DEL/2016[2012-13]Status: DisposedITAT Delhi20 Oct 2022AY 2012-13

For Appellant: Sh. Satyen Sethi, Adv. &For Respondent: Sh. Sanjay Kumar, Sr. DR

Section 17(2)(iv)Section 192Section 201Section 40

Infiniti Wholesale Ltd ( Formerly Knwon As Woolwonths Wholesale (India) P.Ltd), Mumbai vs. Asst CIT Cir 8(3), Mumbai

In the result, appeal filed by the Appellant is partly allowed

ITA 7718/MUM/2012[2008-09]Status: DisposedITAT Mumbai13 Oct 2022AY 2008-09

For Appellant: Shri Nitesh JoshiFor Respondent: Michael Jerald

Section 143(3)Section 144CSection 144C(5)Section 92C

M/S Loesche India Pvt. Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, the appeal is allowed

ITA 295/DEL/2016[2010-11]Status: DisposedITAT Delhi13 Aug 2018AY 2010-11

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2010-11

Section 17(2)(iv)Section 37Section 37(1)

Gujarat Co.Operative Milk Marketing Federation Ltd vs. Income Tax Officer

In the result, Tax Appeal is allowed

TAXAP/895/2007HC Gujarat09 May 2018

Section 17Section 201Section 260A

Sharad Kumar Saraf, Mumbai vs. ACIT 20(3), Mumbai

In the result, this appeal filed by the assessee stands dismissed

ITA 2718/MUM/2016[2007-08]Status: DisposedITAT Mumbai23 Mar 2018AY 2007-08

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 Shri Sharad Kumar Saraf Asst. Commissioner Of A-25, Midc Street No. 3, Income Tax-20(3), Vs. Marol Industrial Area, Mumbai. Andheri (East), Mumbai-400093. Pan No. Aaips1238A (Appellant) (Respondent) Assessee By : Mr. Rakesh Mohan& Ms. Shloka Shah, Ars Revenue By : Mr. Ram Tiwari, Dr Date Of Hearing : 16/03/2018 Date Of Pronouncement : 23/03/2018

For Appellant: Mr. Rakesh Mohan& Ms. ShlokaFor Respondent: Mr. Ram Tiwari, DR

Section 143(3)Section 17(2)(iv)

Sharad Kumar Saraf, Mumbai vs. Asst CIT 20(3), Mumbai

In the result, this appeal filed by the assessee stands dismissed

ITA 7652/MUM/2014[2006-07]Status: DisposedITAT Mumbai30 Jun 2017AY 2006-07

Bench: Shri Shamim Yahya, Am & Shri Ravish Sood, Jm

For Appellant: Shri Shri Vijay MehtaFor Respondent: Ms.Arju Garodia

Section 17(2)(iv)

Shripal S. Shah, Mumbai vs. ITO WD. 18(1)(1), Mumbai

In the result, appeal of the assessee is allowed, as above

ITA 3046/MUM/2016[2011-12]Status: DisposedITAT Mumbai09 Dec 2016AY 2011-12

Bench: Shri G.S.Pannushripal S. Shah, 2, Nellsagar, Narayan Pujari Nagar, A.G.Khan Road, Worli, Mumbai 400 001 Pan: Bbtps8152C ...... Appellant Vs. The Income Tax Officer, Ward 18(1)(1), Mumbai .... Respondent

For Appellant: Shri Nishit GandhiFor Respondent: Ms Beena Santosh

Section 143(3)Section 17(2)(iv)