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, Sme Branch (11705), Chandigarh vs. Addl. CIT(TDS), Chandigarh

The appeals stand allowed

ITA 999/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh12 May 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.997/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds), Commercial Branch (09926), Sector 17E बनाम/ Sco 101-106, Chandigarh Vs. Sector 17-B, Chandigarh 160017 "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-15771-A (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं./ Ita No.998/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds) बनाम/ Punjab University Branch (0742), Sector 17E Vs. Sector 14 Chandigarh 160014 Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-13563-E (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकर अपील सं./ Ita No.999/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds) Sme Branch (11705), Sector 17E बनाम/ Sco 43-48, Third Floor, Sector 17 Chandigarh Vs. Chandigarh Now At Sco 103-107 Sector 8 Chandigarh 160009 "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-17512-F (अपीलाथ"/Appellant) (""थ" / Respondent) : & 4. आयकर अपील सं./ Ita No.1000/Chandi/2025

Section 192Section 271C

State Bank of India, Punjab University Branch(0742), Chandigarh vs. Addl. CIT(TDS), Chandigarh

The appeals stand allowed

ITA 998/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh12 May 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.997/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds), Commercial Branch (09926), Sector 17E बनाम/ Sco 101-106, Chandigarh Vs. Sector 17-B, Chandigarh 160017 "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-15771-A (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं./ Ita No.998/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds) बनाम/ Punjab University Branch (0742), Sector 17E Vs. Sector 14 Chandigarh 160014 Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-13563-E (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकर अपील सं./ Ita No.999/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds) Sme Branch (11705), Sector 17E बनाम/ Sco 43-48, Third Floor, Sector 17 Chandigarh Vs. Chandigarh Now At Sco 103-107 Sector 8 Chandigarh 160009 "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-17512-F (अपीलाथ"/Appellant) (""थ" / Respondent) : & 4. आयकर अपील सं./ Ita No.1000/Chandi/2025

Section 192Section 271C

State Bank of India, Commercial Branch (09926), Chandigarh vs. Addl. CIT(TDS), Chandigarh

The appeals stand allowed

ITA 997/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh12 May 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.997/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds), Commercial Branch (09926), Sector 17E बनाम/ Sco 101-106, Chandigarh Vs. Sector 17-B, Chandigarh 160017 "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-15771-A (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं./ Ita No.998/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds) बनाम/ Punjab University Branch (0742), Sector 17E Vs. Sector 14 Chandigarh 160014 Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-13563-E (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकर अपील सं./ Ita No.999/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds) Sme Branch (11705), Sector 17E बनाम/ Sco 43-48, Third Floor, Sector 17 Chandigarh Vs. Chandigarh Now At Sco 103-107 Sector 8 Chandigarh 160009 "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-17512-F (अपीलाथ"/Appellant) (""थ" / Respondent) : & 4. आयकर अपील सं./ Ita No.1000/Chandi/2025

Section 192Section 271C

State Bank of India, Main Branch(00628), Chandigarh vs. Addl.Commissioner of Income Tax(TDS), Chandigaarh

The appeals stand allowed

ITA 1083/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh12 May 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.997/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds), Commercial Branch (09926), Sector 17E बनाम/ Sco 101-106, Chandigarh Vs. Sector 17-B, Chandigarh 160017 "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-15771-A (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं./ Ita No.998/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds) बनाम/ Punjab University Branch (0742), Sector 17E Vs. Sector 14 Chandigarh 160014 Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-13563-E (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकर अपील सं./ Ita No.999/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds) Sme Branch (11705), Sector 17E बनाम/ Sco 43-48, Third Floor, Sector 17 Chandigarh Vs. Chandigarh Now At Sco 103-107 Sector 8 Chandigarh 160009 "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-17512-F (अपीलाथ"/Appellant) (""थ" / Respondent) : & 4. आयकर अपील सं./ Ita No.1000/Chandi/2025

Section 192Section 271C

State Bank of India, Samb Branch (04262), Chandigarh vs. Addl. Commissioner of Income Tax (TDS), Chandigarh

The appeals stand allowed

ITA 1082/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh12 May 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.997/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds), Commercial Branch (09926), Sector 17E बनाम/ Sco 101-106, Chandigarh Vs. Sector 17-B, Chandigarh 160017 "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-15771-A (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं./ Ita No.998/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds) बनाम/ Punjab University Branch (0742), Sector 17E Vs. Sector 14 Chandigarh 160014 Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-13563-E (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकर अपील सं./ Ita No.999/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds) Sme Branch (11705), Sector 17E बनाम/ Sco 43-48, Third Floor, Sector 17 Chandigarh Vs. Chandigarh Now At Sco 103-107 Sector 8 Chandigarh 160009 "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-17512-F (अपीलाथ"/Appellant) (""थ" / Respondent) : & 4. आयकर अपील सं./ Ita No.1000/Chandi/2025

Section 192Section 271C

State Bank of India, Zonal Office (15875), Pathankot vs. Addl. Commissioner of Income Tax(TDS), Chandigarh

The appeals stand allowed

ITA 1081/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh12 May 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.997/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds), Commercial Branch (09926), Sector 17E बनाम/ Sco 101-106, Chandigarh Vs. Sector 17-B, Chandigarh 160017 "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-15771-A (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं./ Ita No.998/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds) बनाम/ Punjab University Branch (0742), Sector 17E Vs. Sector 14 Chandigarh 160014 Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-13563-E (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकर अपील सं./ Ita No.999/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds) Sme Branch (11705), Sector 17E बनाम/ Sco 43-48, Third Floor, Sector 17 Chandigarh Vs. Chandigarh Now At Sco 103-107 Sector 8 Chandigarh 160009 "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-17512-F (अपीलाथ"/Appellant) (""थ" / Respondent) : & 4. आयकर अपील सं./ Ita No.1000/Chandi/2025

Section 192Section 271C

State Bank of India, Central Pension Processing Center, Chandigarh vs. Addl.CIT(TDS), Chandigarh

The appeals stand allowed

ITA 1001/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh12 May 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.997/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds), Commercial Branch (09926), Sector 17E बनाम/ Sco 101-106, Chandigarh Vs. Sector 17-B, Chandigarh 160017 "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-15771-A (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं./ Ita No.998/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds) बनाम/ Punjab University Branch (0742), Sector 17E Vs. Sector 14 Chandigarh 160014 Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-13563-E (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकर अपील सं./ Ita No.999/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds) Sme Branch (11705), Sector 17E बनाम/ Sco 43-48, Third Floor, Sector 17 Chandigarh Vs. Chandigarh Now At Sco 103-107 Sector 8 Chandigarh 160009 "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-17512-F (अपीलाथ"/Appellant) (""थ" / Respondent) : & 4. आयकर अपील सं./ Ita No.1000/Chandi/2025

Section 192Section 271C

State Bank of India, Smeccc Branch (05022), Chandigarh vs. Addl.CIT(TDS), Chandigarh

The appeals stand allowed

ITA 1000/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh12 May 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.997/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds), Commercial Branch (09926), Sector 17E बनाम/ Sco 101-106, Chandigarh Vs. Sector 17-B, Chandigarh 160017 "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-15771-A (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं./ Ita No.998/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds) बनाम/ Punjab University Branch (0742), Sector 17E Vs. Sector 14 Chandigarh 160014 Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-13563-E (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकर अपील सं./ Ita No.999/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) State Bank Of India Addl Commissioner Of Income Tax (Tds) Sme Branch (11705), Sector 17E बनाम/ Sco 43-48, Third Floor, Sector 17 Chandigarh Vs. Chandigarh Now At Sco 103-107 Sector 8 Chandigarh 160009 "ायीलेखासं./जीआइआरसं./Pan/Tan Aaacs-8577-K / Ptls-17512-F (अपीलाथ"/Appellant) (""थ" / Respondent) : & 4. आयकर अपील सं./ Ita No.1000/Chandi/2025

Section 192Section 271C