Section 192 of the Income Tax Act

Income-tax Act, 2025: s.402

Section 192 of the Income-tax Act, 1961 corresponds to section 402 (Interpretation) of the Income-tax Act, 2025.

Read section 402 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 192 is 254 ITR 121 (Guj) ITO v. Gujarat Narmada Valley Fertilizers Co. Ltd. (243 ITR 435), cited in 173 of the 853 judgments on BharatTax that turn on this section.

Leading authorities on Section 192

254 ITR 121 (Guj) ITO v. Gujarat Narmada Valley Fertilizers Co. Ltd.
243 ITR 435 · 2000 · High Court
173
citing judgments
247 ITR 305 (Guj) CIT v. Nestle India Ltd.
140 ITR 832 · 1983 · High Court
172
citing judgments

An employer is not in default under section 201 if they have made a bona fide estimate of employee income and deducted tax at source based on that estimate.

CIT vs. Nicholas Piramal India Ltd (2008) 299 ITR 0356 (BOMBAY); CIT v. Semiconductor Complex Ltd.
282 ITR 263 · 2006 · High Court
159
citing judgments

An employer making a bona fide estimate of taxable salary income is acting in accordance with established legal precedent.

CIT v. ITI Ltd.
313 ITR 1 · 2009 · Supreme Court
142
citing judgments

An employer is not statutorily obligated to collect evidence from employees regarding the actual utilization of amounts paid towards leave travel concession or conveyance allowance, unless specific requirements are mandated by law or a CBDT circular.

Science Corp. India (P) Ltd. v. DCIT
163 Taxmann.com 693 · Reported
56
citing judgments

An order dismissing all grounds of appeal based on a single issue, in violation of Section 250(6), is an unlawful adjudication and renders the order irregular, making it a fit case for remand.

Kiran Singh & Ors. v. Chaman Paswan & Ors.
1 SCR 117 · 1955 · Supreme Court
55
citing judgments

A decree or proceeding initiated by an authority without jurisdiction is a nullity, void ab initio, and its invalidity can be raised at any stage, including in collateral proceedings or for the first time on appeal, as a defect of jurisdiction cannot be cured even by consent.

Mineral Development Corporation Ltd. v. ITAT
314 ITR 14 · High Court
55
citing judgments

An appellate authority cannot travel beyond the provisions of law when adjudicating matters, as doing so is barred by jurisdiction and renders the action otiose.

DIT v. Abbey Business Services Private Limited
122 Taxmann.com 174 · 2020 · High Court
46
citing judgments

Expenses incurred and reimbursed for seconded employees under a secondment agreement are not liable to tax deduction at source and do not constitute 'fees for technical services'. The secondment agreement itself forms an independent arrangement for securing services.

Sunil v. Motiani v. ITO (International Taxation)
33 Taxmann.com 252 · 2013 · ITAT
39
citing judgments

The applicability of a tax treaty can determine the levy of surcharge on income. When a tax treaty is decided in favour of the assessee, related grounds of appeal concerning surcharge may not require separate adjudication.

1. CIT v. Appollo Hospitals Int Ltd.
375 ITR 49 · 2015 · High Court
35
citing judgments

Retainer doctors engaged by a hospital fall under the purview of Section 194J of the Income Tax Act, requiring TDS, and not Section 192 which applies to salaries.

Judgments on Section 192

State Bank of India, Jetpur vs. DCIT, Circle - TDS, Rajkot

In the result, the appeal of the assessee is allowed

ITA 853/RJT/2026[2016-17]Status: DisposedITAT Rajkot11 Sept 2026AY 2016-17

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./Ita No. 813/Rjt/2026 [ िनधा"रण वष" /Assessment Year: 2017-18 ] State Bank Of India, Ito Tds - 2, Rajkot, Rbo 3 Amreli, Room No. 605, Pratyaksh Kar बनाम/ 1St Floor Library Chowk, Bhavan, Race Course, Ring Road, Vs. Amreli, Gujarat-365601 Rajkot, Gujarat-360001 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Rkts07171D (Appellant) (Respondent) िनधा"रती की ओर से/Appellant By : Shri Lokesh Karia, Ld. Ar राज" की ओर से/Respondent By : Shri Shishir Kumar, Ld. Sr. Dr आयकर अपील सं./Ita No. 814/Rjt/2026 [ "नधा"रण वष"/Assessment Year: 2016-17 ] State Bank Of India, Deputy Commissioner Of Income Rajkot Mavdi Plot Branch, 2 Tax Dcit, Vs. Alka Society Corner, Natraj Circle-Tds, Rajkot, Room No: Complex, Chandrashn Nagar 601, 6Th Floor, Pratyaksh Kar Main Road, Near Mavdi Fire Bhavan, Race Course, Ring Road, Station, Rajkot, Gujarat-360004 Rajkot, Gujarat-360001 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacs8577K/Rkts05822F (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant By : Shri Dinesh Nair, Ld. Ar Respondent By : Shri Shishir Kumar, Ld. Sr. Dr आयकर अपील सं./Ita No. 852/Rjt/2026 [ "नधा"रण वष"/Assessment Year: 2017-18 ] State Bank Of India Bhaktinagar The Joint Commissioner Of Branch, Income-Tax, Tds Range, Rajkot, Room No:503,5Th Floor Pratyaksh Gondalroad, Opp. R. R. Tractors, Vs. Rajkot, Gujarat-360002 Kar Bhavan, Race Course, Ring Road, Rajkot, Gujarat-360001 "ायीलेखासं./जीआइआरसं./Pan/Tan/Gir No.: Aaacs8577K/Rrt501036A (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant By : Shri Dinesh Nair, Ld. Ar Respondent By : Shri Shishir Kumar, Ld. Sr. Dr

For Appellant: Shri Lokesh Karia, Ld. ARFor Respondent: Shri Shishir Kumar, Ld. Sr. DR
Section 10(5)Section 192(1)Section 201(1)Section 271C

State Bank of India Bhaktinagar Branch, Rajkot vs. The Joint Commissioner of Income-Tax, TDS Range, Rajkot

In the result, the appeal of the assessee is allowed

ITA 852/RJT/2026[2017-18]Status: DisposedITAT Rajkot11 Sept 2026AY 2017-18

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./Ita No. 813/Rjt/2026 [ िनधा"रण वष" /Assessment Year: 2017-18 ] State Bank Of India, Ito Tds - 2, Rajkot, Rbo 3 Amreli, Room No. 605, Pratyaksh Kar बनाम/ 1St Floor Library Chowk, Bhavan, Race Course, Ring Road, Vs. Amreli, Gujarat-365601 Rajkot, Gujarat-360001 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Rkts07171D (Appellant) (Respondent) िनधा"रती की ओर से/Appellant By : Shri Lokesh Karia, Ld. Ar राज" की ओर से/Respondent By : Shri Shishir Kumar, Ld. Sr. Dr आयकर अपील सं./Ita No. 814/Rjt/2026 [ "नधा"रण वष"/Assessment Year: 2016-17 ] State Bank Of India, Deputy Commissioner Of Income Rajkot Mavdi Plot Branch, 2 Tax Dcit, Vs. Alka Society Corner, Natraj Circle-Tds, Rajkot, Room No: Complex, Chandrashn Nagar 601, 6Th Floor, Pratyaksh Kar Main Road, Near Mavdi Fire Bhavan, Race Course, Ring Road, Station, Rajkot, Gujarat-360004 Rajkot, Gujarat-360001 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacs8577K/Rkts05822F (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant By : Shri Dinesh Nair, Ld. Ar Respondent By : Shri Shishir Kumar, Ld. Sr. Dr आयकर अपील सं./Ita No. 852/Rjt/2026 [ "नधा"रण वष"/Assessment Year: 2017-18 ] State Bank Of India Bhaktinagar The Joint Commissioner Of Branch, Income-Tax, Tds Range, Rajkot, Room No:503,5Th Floor Pratyaksh Gondalroad, Opp. R. R. Tractors, Vs. Rajkot, Gujarat-360002 Kar Bhavan, Race Course, Ring Road, Rajkot, Gujarat-360001 "ायीलेखासं./जीआइआरसं./Pan/Tan/Gir No.: Aaacs8577K/Rrt501036A (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant By : Shri Dinesh Nair, Ld. Ar Respondent By : Shri Shishir Kumar, Ld. Sr. Dr

For Appellant: Shri Lokesh Karia, Ld. ARFor Respondent: Shri Shishir Kumar, Ld. Sr. DR
Section 10(5)Section 192(1)Section 201(1)Section 271C

State Bank of India, Rajkot vs. Deputy Commissioner of Income Tax DCIT, Circle-TDS, Rajkot

In the result, the appeal of the assessee is allowed

ITA 814/RJT/2026[2016-17]Status: DisposedITAT Rajkot11 Sept 2026AY 2016-17

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./Ita No. 813/Rjt/2026 [ िनधा"रण वष" /Assessment Year: 2017-18 ] State Bank Of India, Ito Tds - 2, Rajkot, Rbo 3 Amreli, Room No. 605, Pratyaksh Kar बनाम/ 1St Floor Library Chowk, Bhavan, Race Course, Ring Road, Vs. Amreli, Gujarat-365601 Rajkot, Gujarat-360001 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Rkts07171D (Appellant) (Respondent) िनधा"रती की ओर से/Appellant By : Shri Lokesh Karia, Ld. Ar राज" की ओर से/Respondent By : Shri Shishir Kumar, Ld. Sr. Dr आयकर अपील सं./Ita No. 814/Rjt/2026 [ "नधा"रण वष"/Assessment Year: 2016-17 ] State Bank Of India, Deputy Commissioner Of Income Rajkot Mavdi Plot Branch, 2 Tax Dcit, Vs. Alka Society Corner, Natraj Circle-Tds, Rajkot, Room No: Complex, Chandrashn Nagar 601, 6Th Floor, Pratyaksh Kar Main Road, Near Mavdi Fire Bhavan, Race Course, Ring Road, Station, Rajkot, Gujarat-360004 Rajkot, Gujarat-360001 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacs8577K/Rkts05822F (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant By : Shri Dinesh Nair, Ld. Ar Respondent By : Shri Shishir Kumar, Ld. Sr. Dr आयकर अपील सं./Ita No. 852/Rjt/2026 [ "नधा"रण वष"/Assessment Year: 2017-18 ] State Bank Of India Bhaktinagar The Joint Commissioner Of Branch, Income-Tax, Tds Range, Rajkot, Room No:503,5Th Floor Pratyaksh Gondalroad, Opp. R. R. Tractors, Vs. Rajkot, Gujarat-360002 Kar Bhavan, Race Course, Ring Road, Rajkot, Gujarat-360001 "ायीलेखासं./जीआइआरसं./Pan/Tan/Gir No.: Aaacs8577K/Rrt501036A (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant By : Shri Dinesh Nair, Ld. Ar Respondent By : Shri Shishir Kumar, Ld. Sr. Dr

For Appellant: Shri Lokesh Karia, Ld. ARFor Respondent: Shri Shishir Kumar, Ld. Sr. DR
Section 10(5)Section 192(1)Section 201(1)Section 271C

State Bank of India Rbo 3 Amreli, Amreli vs. ITO TDS - 2, Rajkot

In the result, the appeal of the assessee is allowed

ITA 813/RJT/2026[2017-18]Status: DisposedITAT Rajkot11 Sept 2026AY 2017-18

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./Ita No. 813/Rjt/2026 [ िनधा"रण वष" /Assessment Year: 2017-18 ] State Bank Of India, Ito Tds - 2, Rajkot, Rbo 3 Amreli, Room No. 605, Pratyaksh Kar बनाम/ 1St Floor Library Chowk, Bhavan, Race Course, Ring Road, Vs. Amreli, Gujarat-365601 Rajkot, Gujarat-360001 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Rkts07171D (Appellant) (Respondent) िनधा"रती की ओर से/Appellant By : Shri Lokesh Karia, Ld. Ar राज" की ओर से/Respondent By : Shri Shishir Kumar, Ld. Sr. Dr आयकर अपील सं./Ita No. 814/Rjt/2026 [ "नधा"रण वष"/Assessment Year: 2016-17 ] State Bank Of India, Deputy Commissioner Of Income Rajkot Mavdi Plot Branch, 2 Tax Dcit, Vs. Alka Society Corner, Natraj Circle-Tds, Rajkot, Room No: Complex, Chandrashn Nagar 601, 6Th Floor, Pratyaksh Kar Main Road, Near Mavdi Fire Bhavan, Race Course, Ring Road, Station, Rajkot, Gujarat-360004 Rajkot, Gujarat-360001 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacs8577K/Rkts05822F (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant By : Shri Dinesh Nair, Ld. Ar Respondent By : Shri Shishir Kumar, Ld. Sr. Dr आयकर अपील सं./Ita No. 852/Rjt/2026 [ "नधा"रण वष"/Assessment Year: 2017-18 ] State Bank Of India Bhaktinagar The Joint Commissioner Of Branch, Income-Tax, Tds Range, Rajkot, Room No:503,5Th Floor Pratyaksh Gondalroad, Opp. R. R. Tractors, Vs. Rajkot, Gujarat-360002 Kar Bhavan, Race Course, Ring Road, Rajkot, Gujarat-360001 "ायीलेखासं./जीआइआरसं./Pan/Tan/Gir No.: Aaacs8577K/Rrt501036A (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant By : Shri Dinesh Nair, Ld. Ar Respondent By : Shri Shishir Kumar, Ld. Sr. Dr

For Appellant: Shri Lokesh Karia, Ld. ARFor Respondent: Shri Shishir Kumar, Ld. Sr. DR
Section 10(5)Section 192(1)Section 201(1)Section 271C

State Bank of India, Mumbai vs. Assistant Commissioner of Income Tax, TDS, TDS Circle 2(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 3841/MUM/2026[2016-17]Status: DisposedITAT Mumbai09 Sept 2026AY 2016-17

Bench: Shri Om Prakash Kant & Shri Pawan Singh(Physicalhearing) State Bank Of India Acit, Tds, Tds Circle – 2 (2), Branch Jogeshwari East, Vs Mumbai, Room No. 303, 3Rdfloor, Dastur Bldg., Caves Road, Cumballa Hill Mtnl Te Building, Jogeshwari East, Mumbai – 400060. Pedder Road, Dr. Gopalrao Tan:Mums2678D Deshmukh Marg, [Pan: Aaacs8577K] Mumbai – 400026. Appellant / Assessee Respondent / Revenue State Bank Of India, Ito Tds, Tds Ward 2, Thane Thane Jekegram Branch, Vs Mumbai, Ground Floor, 463, Jai Commercial Complex, Reac, Thane, Jk Gram, Khopat Pokhran Road No. Maharashtra – 400602. 1, Thane – 400601, Thane. Tan: Pnes10300D [Pan: Aaacs8577K] Appellant / Assessee Respondent / Revenue Assessee By Shri Dinesh Nair, Ca (Virtually) Revenue By Shri Rajgopal Parthasarathi, Sr. Dr Date Of Hearing 23.07.2026 & 06.07.2026 Date Of Pronouncement 09.09.2026 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. These Two Appeals Are Filed By Two Different Branch / Entities Of State Bank Of India Against The Separate Orders Of The Learned Cit(A), Both For Assessment Year 2016-17. Though, The Appeals Were Heard On Different Dates, Yet, Based On A Similar Set Of Facts & Having Common Grounds Of Appeal, Therefore, Both The Appeals Are Decided By A Common Order. To Appreciate The Facts, The Facts In Ita No. 3841/Mumbai/2026 Is Treated As The Lead Case. The Decision

Section 192Section 254(1)

State Bank of India Thane Jekegram Br, Thane vs. ITO TDS, TDS Ward 2, Thane

In the result, the appeal of the assessee is allowed

ITA 2221/MUM/2026[2016-17]Status: DisposedITAT Mumbai09 Sept 2026AY 2016-17

Bench: Shri Om Prakash Kant & Shri Pawan Singh(Physicalhearing) State Bank Of India Acit, Tds, Tds Circle – 2 (2), Branch Jogeshwari East, Vs Mumbai, Room No. 303, 3Rdfloor, Dastur Bldg., Caves Road, Cumballa Hill Mtnl Te Building, Jogeshwari East, Mumbai – 400060. Pedder Road, Dr. Gopalrao Tan:Mums2678D Deshmukh Marg, [Pan: Aaacs8577K] Mumbai – 400026. Appellant / Assessee Respondent / Revenue State Bank Of India, Ito Tds, Tds Ward 2, Thane Thane Jekegram Branch, Vs Mumbai, Ground Floor, 463, Jai Commercial Complex, Reac, Thane, Jk Gram, Khopat Pokhran Road No. Maharashtra – 400602. 1, Thane – 400601, Thane. Tan: Pnes10300D [Pan: Aaacs8577K] Appellant / Assessee Respondent / Revenue Assessee By Shri Dinesh Nair, Ca (Virtually) Revenue By Shri Rajgopal Parthasarathi, Sr. Dr Date Of Hearing 23.07.2026 & 06.07.2026 Date Of Pronouncement 09.09.2026 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. These Two Appeals Are Filed By Two Different Branch / Entities Of State Bank Of India Against The Separate Orders Of The Learned Cit(A), Both For Assessment Year 2016-17. Though, The Appeals Were Heard On Different Dates, Yet, Based On A Similar Set Of Facts & Having Common Grounds Of Appeal, Therefore, Both The Appeals Are Decided By A Common Order. To Appreciate The Facts, The Facts In Ita No. 3841/Mumbai/2026 Is Treated As The Lead Case. The Decision

Section 192Section 254(1)