Which cases are most cited on Section 193?

American Express International Banking Corporation v. CIT (258 ITR 601) — 90 citing judgments; American Express International Banking Corpn v. CIT (125 Taxmann 488) — 33 citing judgments; 1. Madhusudan Shrikrishna v. Emkay Exports (188 Taxmann 195) — 14 citing judgments; Idea Cellular Ltd. v. ADIT (172 TTJ 540) — 6 citing judgments.

How many judgments are there on Section 193?

BharatTax indexes 47 ITAT, High Court and Supreme Court judgments that turn on Section 193 of the Income Tax Act, 1961.

Section 193 of the Income Tax Act

Income-tax Act, 2025: s.393

Section 193 of the Income-tax Act, 1961 corresponds to section 393 (Tax to be deducted at source) of the Income-tax Act, 2025.

Read section 393 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 193 is American Express International Banking Corporation v. CIT (258 ITR 601), cited in 90 of the 47 judgments on BharatTax that turn on this section.

Leading authorities on Section 193

American Express International Banking Corporation v. CIT

258 ITR 601 · 2002 · High Court

citing judgments

Interest paid by banks is allowable as a deduction in computing total income. The decision distinguished the Supreme Court's ruling in Vijaya Bank regarding the deductibility of such interest.

American Express International Banking Corpn v. CIT

125 Taxmann 488 · 2002 · High Court

citing judgments

Interest paid for the broken period on purchase of dated government securities and interest received for the broken period on sale of such securities, if treated as trading assets, can be claimed as revenue expenditure under section 28. Income falling under section 18 of the Income Tax Act cannot also fall under section 28.

1. Madhusudan Shrikrishna v. Emkay Exports

188 Taxmann 195 · 2010 · High Court

citing judgments

Idea Cellular Ltd. v. ADIT

172 TTJ 540 · 2015 · ITAT

citing judgments

Judgments on Section 193

Udaipur Cement Works Limited, Udaipur Rajasthan vs. PCIT, Udaipur

In the result, appeal stands allowed as indicated above

ITA 366/JODH/2024[2018-19]Status: DisposedITAT Jodhpur31 Aug 2026AY 2018-19

Bench: Shri Saktijit Dey, Hon’Ble & Shri Makarand Vasant Mahadeokar, Hon’Blem/S Udaipur Cement Works Ltd., Pcit, Vs. (Amalgamated With Aaykar Bhawan, M/S Jk Lakshmi Cement Ltd. Udaipur - 313001 Shripatinagar, Cfa Dabok, Udaipur 313021 Pan No. Aaacj 6715G Assessee By Shri Gautam Jain Advocate & Shri Lalit Mohan, Advocate, (Virtually) Revenue By Ms. Shivani Bansal, Cit-Dr (Physically) Date Of Hearing 03 / 08 / 2026. Date Of Pronouncement 31 /08 / 2026. Order Per: Shri Saktijit Dey: In The Present Appeal, The Assessee Has Called Into Question The Validity Of The Order Dated 18.03.2024 Passed By Learned Principal Commissioner Of Income Tax (Pcit), Udaipur Under Section 263 Of The Income Tax Act, 1961 (In Short ‘The Act’) Pertaining To Assessment Year 2018-19. 2. Multiple Grounds Have Been Raised By The Assessee Challenging The Impugned Order Of Learned Pcit, Both On The Issue Of Assumption Of Jurisdiction As Also On 2 Merits. Before We Proceed To Deal With The Substantive Issues Arising In The Appeal, It Is Necessary To Briefly Describe The Relevant Facts.

Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 144BSection 263