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

ACIT, Chennai vs. Shree Balaji Communications, Chennai

In the result, the appeal filed by the Revenue is allowed for statistical purposes

ITA 36/CHNY/2015[2010-11]Status: DisposedITAT Chennai08 Jul 2016AY 2010-11

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddyआयकर अपील सं./I T.A. No. 36/Mds/2015 "नधा"रण वष"/Assessment Year:2010-11 The Assistant Commissioner Of M/S. Shree Balaji Communications, Income Tax, Vs. No. 18/126, Dhan Enclave, Non-Corporate Circle 20, Bhajani Kovil St., Choolaimedu, Chennai 34. Chennai 600 094. [Pan:Abifs0605A]] (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant By : Dr. M.M. Bhusari, Cit ""यथ" क" ओर से/Respondent By : Shri M.P. Senthil Kumar, Advocate सुनवाई क" तार"ख/ Date Of Hearing : 26.04.2016 घोषणा क" तार"ख /Date Of Pronouncement : 08.07.2016 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) Iv, Chennai, Dated 16.10.2014 Relevant To The Assessment Year 2010-11. In This Appeal, The Only Effective Ground Raised By The Revenue Is With Regard To Deletion Of Addition Made Under Section 40(A)(Ia) Of The Income Tax Act, 1961 [“Act” In Short] Towards

For Appellant: Dr. M.M. Bhusari, CITFor Respondent: Shri M.P. Senthil Kumar, Advocate
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 19Section 194CSection 194JSection 40Section 9(1)(vi)

Sajid Iqbal Qureshi, Mumbai vs. Asst CIT 20(3), Mumbai

In the result, the appeal of the assessee is allowed

ITA 4023/MUM/2014[2009-10]Status: DisposedITAT Mumbai28 Jun 2016AY 2009-10

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.4023/Mum/2014 (ननधधारण वषा / Assessment Year : 2009-10) Shri Sajid Iqbal Qureshi, बनधम/ Asstt.Commissionr Of Income A-203, Orchid Evershine Park, Tax 20(3), 4Th Floor, Vs. Veera Desai Road, Room No.402, Bkc, Andheri (E), Bandra (E), Mumbai-400053 Mumbai-400050 स्थधयी ऱेखध सं./ Pan : Aacpqo189L अपीऱार्थी ओर से / Assessee By Shri Rajeev Khandelwal & Neelkanth Khandelwal प्रत्यर्थी की ओर से/Revenue By Love Kumar सुनवाई की तारीख / Date Of Hearing : 20.6.2016 घोषणा की तारीख /Date Of Pronouncement :28.06.2016 आदेश / O R D E R Per Rajesh Kumar, A. M: This Is An Appeal Filed By The Assessee & Challenging The Order Dated 28.3.2014 Of Ld.Cit(A)-31, Mumbai, For Assessment Year 2009-10. 2. The Issue Raised In The Various Grounds Of Appeal Raised By The Assessee Is Against The Confirmation Of Rejection Of Books Of Account Upholding The Addition Of Rs.60,33,735/- Arising Out Of Short Accounting Of Receipts In The Books Of Accounts Vis-À-Vis In The Tds Certificates By Upholding The Applicability Of Section 40(A)(Ia) Of The Income Tax Act, 1961 For Non Deducting Of Tax At Source.

Section 143(1)Section 143(2)Section 194JSection 40

ITO (TDS) (OSD) 1(2), Mumbai vs. Fino Fintech Foundation, Navi Mumbai

ITA 5951/MUM/2014[2011-12]Status: DisposedITAT Mumbai22 Jun 2016AY 2011-12

Bench: S/Sh. Rajendra & Pawan Singhआयकर आयकर अपील अपील संसंसंसं./I.T.A./5951 & 52/Mum/2014,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Income Tax Officer(Tds)(Osd)-1(2) Fino Fintech Foundation/M/S. Financial Inclusion Network & Operation Ltd.(Now Room No.812, K.G. Mittal Hospital Known As Fino Paytech Limited) Bldg., Charni Road Tarun Bharat, Plot No.38/39, Sector Vs. Mumbai-400 002. No.30, Near Sanpada Railway Station, Navi Mumbai-400 075. Pan:Aabcf 1125 D/Aaacf 9869 D (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri K. Ravi Ramachandran-Dr Assessee By: None सुनवाई क" तारीख / Date Of Hearing: 20.06.2016 घोषणा क" तारीख / Date Of Pronouncement: 22.06.2016 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Orders,Dated 14.07.2014 & 18.07.2014 Of Cit(A)-14, Mumbai,The Assessing Officer (Ao) Has Filed The Present Appeals Raising Various Grounds.

For Appellant: NoneFor Respondent: Shri K. Ravi Ramachandran-DR
Section 194Section 194CSection 194JSection 197Section 201Section 201(1)Section 254(1)