Section 194C of the Income Tax Act

Income-tax Act, 2025: s.393

Section 194C 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 194C is Hindustan Coca Cola Beverage Pvt. Ltd. v. CIT (293 ITR 226), cited in 576 of the 2,696 judgments on BharatTax that turn on this section.

Leading authorities on Section 194C

Hindustan Coca Cola Beverage Pvt. Ltd. v. CIT
293 ITR 226 · 2007 · Supreme Court
576
citing judgments

The deductor cannot be treated as an assessee-in-default under Section 201(1) if the deductee has already paid the tax or offered the impugned receipts in their return of income. However, interest under Section 201(1A) for delayed deposit of tax can still be levied up to the date of filing of the return of income by the deductee.

Allied Motors (P) Ltd. v. CIT
224 ITR 677 · 1997 · Supreme Court
398
citing judgments

Amendments to the Income-tax Act that are curative, clarificatory, or beneficial in nature apply retrospectively from the date the original statutory provision was introduced, even if not explicitly stated.

Nikunj Eximp Enterprises v. CIT
216 Taxmann 171 · 2013 · High Court
325
citing judgments

Purchases may be treated as genuine even if the purchase parties are untraceable or not available for verification, as long as there is no specific evidence from the parties themselves denying the transactions or proving them to be bogus.

CIT v. Eli Lily & Co.
312 ITR 225 · 2009 · Supreme Court
221
citing judgments

Section 195 of the Income Tax Act, which mandates tax withholding on payments to non-residents, applies only to sums that are otherwise chargeable to tax under the Act. Tax withholding provisions are not charging provisions.

CIT v. Ralson Industries Ltd. 5
288 ITR 322 · 2007 · Supreme Court
153
citing judgments

The Supreme Court affirmed that lower authorities are bound by decisions of higher authorities due to judicial discipline. It also clarified that the Commissioner, in exercising revisional power under Section 263, can conduct necessary inquiries to determine if an assessment is prejudicial to the Revenue.

Goodyear v. State of Haryana
188 ITR 402 · 1991 · Supreme Court
94
citing judgments

A reasonable construction of a taxing statute should be followed, and a literal construction should be avoided if it defeats the manifest purpose and object of the Act.

Maruti Udyog v. DCIT
92 ITD 119 · 2005 · ITAT
87
citing judgments

The onus is on the revenue to establish the nexus between expenses incurred and exempt income before making a disallowance under section 14A.

CIT v. Vector Shipping Services (P) Ltd.
357 ITR 642 · 2013 · High Court
87
citing judgments

Section 40(a)(ia) of the Income-tax Act, 1961, applies only when an amount is payable (accrued) and not when the amount has already been disbursed or paid.

Carborandum Co. v. CIT
108 ITR 335 · 1977 · Supreme Court
87
citing judgments
Sodex SVC India (P) Ltd. v. DCIT (TDS) 2(2)
92 Taxmann.com 260 · 2018 · ITAT
86
citing judgments

A statutory provision is not construed to have retrospective operation unless such a construction is explicitly stated in the Act or arises by necessary and distinct implication.

Judgments on Section 194C

Mahindra Navistar Automotives Ltd, Pune vs. DCIT 2(2)

In the result, the assessee’s appeals are partly allowed for statistical purposes

ITA 3324/MUM/2013[2007-08]Status: DisposedITAT Mumbai13 May 2016AY 2007-08

Bench: Shri Joginder Singh, Jm & Shri Sanjay Arora, Am आयकर अपील सं./I.T.A. Nos. 3324 & 4645/Mum/2013 ("नधा"रण वष" / Assessment Years: 2007-08 & 2008-09) Mahindra Navistar Automotives Dy. Cit, 2(2), Limited, Mumbai बनाम/ 128 A, Sanghavi Compound, Off. Mumbai Pune Highway, Vs. Opp. Jayashree Cinema, Chinchwad, Pune-411 019 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacm 7863 L (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri H. P. Mahajani ""यथ" क" ओर से/Respondent By : Shri N. P. Singh सुनवाई क" तार"ख / : 17.02.2016 Date Of Hearing घोषणा क" तार"ख / : 13.05.2016 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: These Are A Set Of Two Appeals By The Assessee Agitating Its Assessments, I.E., As Modified By The First Appellate Authority, For Two Consecutive Years Being Assessment Under The Income Tax Act, 1961 (‘The Act’ Hereinafter) For The Assessment Years (A.Ys.) 2007-08 & 2008-09. The Appeals Raising Common Issues Were Listed For & Are Accordingly Heard Together & Are Being Disposed Of, By The Common, Consolidated Order.

For Appellant: Shri H. P. MahajaniFor Respondent: Shri N. P. Singh
Section 32(1)(i)Section 32(1)(ii)Section 35(1)Section 37(1)Section 40