Section 194J of the Income Tax Act

Income-tax Act, 2025: s.393

Section 194J 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 194J is CIT v. Kotak Securities Ltd. (383 ITR 1), cited in 203 of the 1,434 judgments on BharatTax that turn on this section.

Leading authorities on Section 194J

CIT v. Kotak Securities Ltd.
383 ITR 1 · 2016 · Supreme Court
203
citing judgments

Fees for technical services under Section 9(1)(vii) can include payments for fully automated services even without direct human interface, as modern technological developments blur the specific human element in such processes.

254 ITR 121 (Guj) ITO v. Gujarat Narmada Valley Fertilizers Co. Ltd.
243 ITR 435 · 2000 · High Court
173
citing judgments
CIT v. Bharti Cellular Ltd.
319 ITR 139 · 2009 · High Court
167
citing judgments

Technical services under Section 9(1)(vii) read with Explanation 2 require human intervention at the time of service delivery. Consequently, payments for telecom services like roaming, mobile data, connectivity, or interconnect/port access do not constitute 'fees for technical services' and are not liable for TDS under Section 194J.

CIT v. Kotak Securities Ltd.
340 ITR 333 · 2012 · High Court
161
citing judgments

A deductor's bonafide belief or reliance on a Tax Residency Certificate (TRC) can influence whether they are deemed an 'assessee in default' under Section 195 for failing to deduct tax at source on payments to non-residents. The decision clarifies the due diligence required when interpreting tax treaties and TRCs for TDS compliance.

CIT v. Bharti Cellular Ltd.
330 ITR 239 · 2011 · Supreme Court
147
citing judgments

The Supreme Court holds that for a service to qualify as 'fees for technical services' under Section 9(1)(vii) of the Income-tax Act or Article 12 of a DTAA, direct human involvement or intervention in rendering the service is essential. This principle applies to telecommunication services like interconnect charges and roaming charges, and also to services related to software use.

East India Pharmaceutical Works Ltd. v. CIT
224 ITR 627 · 1997 · Supreme Court
146
citing judgments

Where an assessee has mixed funds (both interest-bearing and interest-free funds) and makes an interest-free advance or investment, it is presumed that the interest-free funds were utilized first if they are sufficient to cover such advances or investments. This prevents disallowance of interest on borrowed funds under Section 36(1)(iii).

CIT v. Bharati Cellular Ltd.
392 ITR 186 · 2017 · Supreme Court
125
citing judgments

For a payment to qualify as "fees for technical services" under Section 9(1)(vii) of the Income Tax Act, direct human intervention in rendering the service is essential. Payments for automated software systems, online platforms, or database access without human involvement in delivering the service are not considered fees for technical services.

CIT v. IBM India Ltd.
357 ITR 88 · 2013 · High Court
88
citing judgments

Expenditure on application software, which enhances business efficiency and requires a computer system to function, constitutes revenue expenditure rather than acquisition of a capital asset, even if it provides an enduring benefit.

Union Public Service Commission v. Bibhu Prasad Sarangi and Ors.
4 SCC 516 · 2021 · Reported
87
citing judgments

Reasons constitute the soul of any judicial or quasi-judicial decision. Assessing Officers, including the CPC, must pass reasoned orders and not act arbitrarily or summarily when issuing intimations under Section 143(1) of the Income-tax Act.

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 194J

Crest Animation Studios Ltd, Mumbai vs. Asst CIT Cir 11(1), Mumbai

ITA 2237/MUM/2011[2004-05]Status: DisposedITAT Mumbai16 Nov 2016AY 2004-05

Bench: S/Shri Rajendra & Saktijit Deyआयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं/ Ita No.2237/Mum/2011 : िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष"/Assessment Year-2004-05 वष" M/S. Crest Animation Studios Ltd. Acit-2(1)(1) 501, Raheja Plaza-1, Lbs Marg Circle-11(1), Aayakar Bhavan Vs. Ghatkopar (W),Mumbai-400 086. Mumbai-400 020. Pan:Aaacc 6134 C (Appellant) (Respondent) आयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं/ Ita No.2746/Mum/2011 : िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष"/Assessment Year-2004-05 वष" Acit-2(1)(1) Vs. M/S. Crest Animation Studios Ltd. Mumbai-400 020. Mumbai-400 086. (Appellant) (Respondent) Revenue By: Shri Shiddaramappa Kappattanavar-Sr.Ar Assessee By: None सुनवाई क" तारीख / Date Of Hearing: 04.10.2016 घोषणा क" तारीख / Date Of Pronouncement: 16.11.2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद", राजे" के अनुसार/ Per Rajendra A.M.- Challenging The Orders Dated 27.10.2012 Of The Cit(A)-3,Mumbai,The Assessee & The Assessing Officer (A.O.) Have Filed Present Appeals For The Above Mentioned Assessment Year (Ay).Assessee-Company,Engaged In The Production Of Add Films, 2D Animation & Computer Graphics, Software For Television Serials Etc.,Filed Its Return Of Income On 28/10/2004, Declaring Total Loss At Rs.9,56,10,090/-.The Assessing Officer(Ao)Completed The Assessment U/S.143(3) Of The Act,On 13.12.2006, Determining Its Income At (-) Rs.5,26,61,000/-.

For Appellant: NoneFor Respondent: Shri Shiddaramappa Kappattanavar-Sr.AR
Section 143(3)Section 254(1)

Rakhi A Sawant, Mumbai vs. CIT -11, Mumbai

In the result, the appeal filed by the assessee in ITA

ITA 2966/MUM/2013[2006-07]Status: DisposedITAT Mumbai28 Sept 2016AY 2006-07

Bench: Before Shri Before Before Shri Shri Sanjay Garg, Shri Sanjay Garg, Sanjay Gargsanjay Garg & And & Shri Shri Ashwani Taneja Shri Shri Ashwani Taneja Ashwani Taneja, , , Ashwani Tanejaआयकर अपील सं./I.T.A. No.2965 & 2966/Mum/2013 (िनधा"रण वष" / / / / Assessment Year : 2006-07) Ms.Rakhi Sawant, बनाम बनाम/ बनाम बनाम Income Tax Officer 11(1)(3), , M/S Chandravijay Shah & Vs. Room No. 438, 4Th Floor, Co., Aayakar Bhavan, Chartered Accountant, M K Road, 401, Rainbow Chambers, Mumbai-400020. S V Road, Nr. Mtnl, Kandivili (W), Mumbai-400067 (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aumps5377C अपीलाथ" ओर से / Appellant By None ""यथ" क" ओर से/Respondent By Shri A K Srivastava सुनवाई क" तारीख / Date Of Hearing : 28.09.2016 घोषणा क" तारीख /Date Of Pronouncement : 28.09.2016 आदेश आदेश / O R D E R आदेश आदेश / O R D E R / O R D E R / O R D E R Per Sanjay Garg: The Above Captioned Appeals Have Been Preferred By The Assessee Have Been Heard Together & Are Being Disposed Of By This Common Order, For The Sake Of Convenience. 2. First, We Take Up Assessee’S Appeal Bearing Ita No.2966/Mum/2013. 3. This Appeal Has Been Preferred By The Assessee Against The Order

Section 263

Rakhi A Sawant, Mumbai vs. ITO 11(1)(3), Mumbai

In the result, the appeal filed by the assessee in ITA

ITA 2965/MUM/2013[2006-07]Status: DisposedITAT Mumbai28 Sept 2016AY 2006-07

Bench: Before Shri Before Before Shri Shri Sanjay Garg, Shri Sanjay Garg, Sanjay Gargsanjay Garg & And & Shri Shri Ashwani Taneja Shri Shri Ashwani Taneja Ashwani Taneja, , , Ashwani Tanejaआयकर अपील सं./I.T.A. No.2965 & 2966/Mum/2013 (िनधा"रण वष" / / / / Assessment Year : 2006-07) Ms.Rakhi Sawant, बनाम बनाम/ बनाम बनाम Income Tax Officer 11(1)(3), , M/S Chandravijay Shah & Vs. Room No. 438, 4Th Floor, Co., Aayakar Bhavan, Chartered Accountant, M K Road, 401, Rainbow Chambers, Mumbai-400020. S V Road, Nr. Mtnl, Kandivili (W), Mumbai-400067 (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aumps5377C अपीलाथ" ओर से / Appellant By None ""यथ" क" ओर से/Respondent By Shri A K Srivastava सुनवाई क" तारीख / Date Of Hearing : 28.09.2016 घोषणा क" तारीख /Date Of Pronouncement : 28.09.2016 आदेश आदेश / O R D E R आदेश आदेश / O R D E R / O R D E R / O R D E R Per Sanjay Garg: The Above Captioned Appeals Have Been Preferred By The Assessee Have Been Heard Together & Are Being Disposed Of By This Common Order, For The Sake Of Convenience. 2. First, We Take Up Assessee’S Appeal Bearing Ita No.2966/Mum/2013. 3. This Appeal Has Been Preferred By The Assessee Against The Order

Section 263