Section 194IA of the Income Tax Act

Income-tax Act, 2025: s.393

Section 194IA 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 194IA is Dundlod Shikshan Sansthan v. Union of India (63 Taxmann.com 243), cited in 397 of the 147 judgments on BharatTax that turn on this section.

Leading authorities on Section 194IA

Dundlod Shikshan Sansthan v. Union of India
63 Taxmann.com 243 · 2015 · High Court
397
citing judgments

The imposition of fees for late filing of TDS/TCS returns prior to the Finance Act, 2015 amendments was not illegal, and the Rajasthan High Court found no justification to interfere with such compensatory fees.

Sree Narayana Guru Smaraka Sangam Upper Primary School v. Union of India and Others
392 ITR 457 · 2017 · High Court
217
citing judgments
137 (Guj.) IV. Qatalys Software Technologies (P.) Ltd. v. UOI
115 Taxmann.com 345 · 2020 · High Court
178
citing judgments

The Madras High Court has upheld the validity of the levy of fees under Section 234E and penalties under Section 271H, finding the charging provision to be Section 234E, with the power to levy existing from 01/07/2012.

Krishak Bharati Cooperative Ld v. DCIT
23 Taxmann.com 265 · 2012 · High Court
147
citing judgments

The rule of consistency does not override the correct application of law and should not be applied if it leads to an anomalous outcome.

Gajanan Constructions v. Dy, CIT
161 ITD 313 · 2016 · ITAT
143
citing judgments

Fee under section 234E cannot be charged for the period prior to 01.06.2015, as the power to charge such fee was vested with the prescribed authority only upon substitution of clause (c) to section 200A by the Finance Act, 2015, effective from that date.

Rohitasava Chand v. CIT
306 ITR 242 · 2008 · High Court
59
citing judgments

Receipt of a non-compete fee, even if it does not alter the assessee's business structure, impairs the carrying on of their activity, constituting a loss of a source of income.

Dr. Amrit Lai Mangal v. Union of India
62 Taxmann.com 310 · 2015 · High Court
58
citing judgments

Section 234E of the Income Tax Act, 1961, which levies a fee for delayed filing of TDS statements, is intra vires the Constitution. However, this fee cannot be levied for statements filed prior to June 1, 2015.

Chandigarh (iii) Meeraj Estate & Developers v. DCIT
116 ITD 301 · 2009 · ITAT
46
citing judgments

The case is cited for its relevance to provisions concerning Tax Deducted at Source (TDS) and Tax Collected at Source (TCS), particularly in relation to amendments introduced by the Finance Bill, 2012, including Section 234E.

(i) Rajesh Kourani v. UOI
103 Taxmann.com 290 · 2019 · High Court
39
citing judgments

The case is cited for the proposition that orders imposing late fees under Section 234E and demand notices under Section 200A are to be considered in light of the prevailing legal position, particularly when the period under consideration includes dates prior to June 1, 2015.

Arunachalam v. CIT
227 ITR 222 · 1997 · Supreme Court
22
citing judgments

Expenditure incurred by an assessee to discharge a mortgage created by a previous owner is an allowable deduction in computing capital gains, as it represents the cost of acquisition or perfecting an imperfect title. The assessee's payment to clear the encumbrance is not deductible for capital gains computation.

Judgments on Section 194IA

Rai Udyog Ltd., Nagpur vs. Income Tax Officer (TDS), Nagpur

In the result, these twin appeals are allowed for statistical purposes

ITA 312/NAG/2022[2014-2015]Status: DisposedITAT Nagpur21 Mar 2024AY 2014-2015

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 311 & 312/Nag/2022 निर्धारण वषा / Assessment Year : 2014-15 Rai Udyog Limited 1, Rajat Sankul, Opp. Bus Stand, Ganesh Peth, Nagpur-440018 Pan: Aaccr6008G . . . . . . . अपीलार्थी / Appellant बिधम / V/S Income Tax Officer (Tds) Hq-1 / Joint Commissioner Of Income Tax (Tds), Nagpur . . . . . . . प्रत्यर्थी / Respondent द्वधरध/ Appearances Assessee By : None For The Assessee Revenue By : Mr Abhay Marathe [‘Ld. Dr’] सुनवाई की तारीख / Date Of Conclusive Hearing : 21/03/2024 घोषणा की तारीख / Date Of Pronouncement : 21/03/2024 आदेश/ Order Per G. D. Padmahshali, Am; By These Twin Appeals The Assessee Challenged Against The Din & Order No. Itba/Nfac/S/250/2022-23/1044245542(1) & Itba/Nfac/S/250/2022- 23/1044244849(1) Both Dt. 28/07/2022 Passed U/S 250 Of The Income-Tax Act, 1961 [‘The Act’ Hereinafter] By The National Faceless Appellate Centre [‘Nfac’ Hereinafter] For Assessment Year 2014-15 [‘Ay’ Hereinafter].

For Appellant: None for the AssesseeFor Respondent: Mr Abhay Marathe [‘Ld. DR’]
Section 154Section 194ISection 201(1)Section 24Section 246A(1)(c)Section 250Section 271C

M/S. Rai Udyog Ltd., Nagpur vs. Joint Commissioner of Income Tax (TDS), Nagpur

In the result, these twin appeals are allowed for statistical purposes

ITA 311/NAG/2022[2014-2015]Status: DisposedITAT Nagpur21 Mar 2024AY 2014-2015

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 311 & 312/Nag/2022 निर्धारण वषा / Assessment Year : 2014-15 Rai Udyog Limited 1, Rajat Sankul, Opp. Bus Stand, Ganesh Peth, Nagpur-440018 Pan: Aaccr6008G . . . . . . . अपीलार्थी / Appellant बिधम / V/S Income Tax Officer (Tds) Hq-1 / Joint Commissioner Of Income Tax (Tds), Nagpur . . . . . . . प्रत्यर्थी / Respondent द्वधरध/ Appearances Assessee By : None For The Assessee Revenue By : Mr Abhay Marathe [‘Ld. Dr’] सुनवाई की तारीख / Date Of Conclusive Hearing : 21/03/2024 घोषणा की तारीख / Date Of Pronouncement : 21/03/2024 आदेश/ Order Per G. D. Padmahshali, Am; By These Twin Appeals The Assessee Challenged Against The Din & Order No. Itba/Nfac/S/250/2022-23/1044245542(1) & Itba/Nfac/S/250/2022- 23/1044244849(1) Both Dt. 28/07/2022 Passed U/S 250 Of The Income-Tax Act, 1961 [‘The Act’ Hereinafter] By The National Faceless Appellate Centre [‘Nfac’ Hereinafter] For Assessment Year 2014-15 [‘Ay’ Hereinafter].

For Appellant: None for the AssesseeFor Respondent: Mr Abhay Marathe [‘Ld. DR’]
Section 154Section 194ISection 201(1)Section 24Section 246A(1)(c)Section 250Section 271C

Nagappan Suganthi, Chennai vs. ACIT Non Corporate Ward Circle-22, Chennai

Appeal stand allowed for statistical purposes

ITA 591/CHNY/2020[2014-15]Status: DisposedITAT Chennai23 Aug 2023AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.591/Chny/2020 (िनधा)रण वष) / Assessment Year: 2014-15) Smt. Nagappan Suganthi Acit बनाम 3/261, Anna Street, Non-Corporate Circle-22, / Vs. Perumbakkam, Chennai-600 100. Tambaram, Chennai-600 045. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bzfps-2085-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri D. Anand (Advocate)-Ld.Ar " थ" की ओर से/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)- Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 21-08-2023 घोषणाकीतारीख /Date Of Pronouncement : 23-08-2023 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2014-15 Arises Out Of The Order Of The Learned Commissioner Of Income Tax (Appeals)-10, Chennai [Cit(A)] Dated 27-01-2020 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S.143(3) R.W S. 147 Of The Act On 27-12-2018. The Ld. Sr. Dr Submitted That The Revenue Has Also Filed Cross-Objections Against The Impugned Order On 19-05-2023 In Which The Revenue Submit That Impugned Land Is Situated Within 5.1 Kms. Away From Nearest Municipality I.E. Tambaram & Therefore, The Land Is Capital Asset As Per Amendment To Sec. 2(14) As Applicable From Ay

For Appellant: Shri D. Anand (Advocate)-Ld.ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)- Ld. DR
Section 143(3)Section 148Section 194ISection 2(14)Section 54B