What is the leading case on Section 194N of the Income Tax Act?

COMMISSIONER OF INCOME TAX v. VASISTH CHAY VYAAR LIMITED (90 Taxmann.com 365) is the decision most relied on for Section 194N, cited in 15 judgments. Interest income on Non-Performing Assets (NPA) need not be recognized on an accrual basis and the provisions of Section 145 of the Income Tax Act do not play a role in such income recognition. Furthermore, if interest does not result in any income, there can be no levy of tax.

Which cases are most cited on Section 194N?

COMMISSIONER OF INCOME TAX v. VASISTH CHAY VYAAR LIMITED (90 Taxmann.com 365) — 15 citing judgments.

How many judgments are there on Section 194N?

BharatTax indexes 91 ITAT, High Court and Supreme Court judgments that turn on Section 194N of the Income Tax Act, 1961.

Which section of the Income-tax Act, 2025 corresponds to Section 194N?

Section 194N of the Income-tax Act, 1961 corresponds to section 393 (Tax to be deducted at source) of the Income-tax Act, 2025.

Section 194N Income Tax Act (2025: s.393) — Case Laws

M/S. Dharmapuri District Central Co-Operative Bank Limited, Bommidi vs. ITO TDS Ward, Hosur

In the result, all the appeals filed by the assessee are allowed for statistical purposes in terms indicated hereinabove

ITA 2130/CHNY/2026[2020-21]Status: DisposedITAT Chennai06 Aug 2026AY 2020-21

Bench: Ms. Padmavathy S & Shri Manu Kumar Giri

For Appellant: Mr. C.P. Solomon, Addl.CITFor Respondent: 16.06.2026

Section 133ASection 194NSection 201Section 201(1)

Kamdhenu Cement, Delhi vs. DCIT Central Circle-30, Delhi

ITA 1067/DEL/2025[2020-21]Status: DisposedITAT Delhi12 Jan 2026AY 2020-21

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR

Section 1Section 132Section 153CSection 153C(1)(a)

Kamdhenu Cement, Delhi vs. DCIT Central Circle-30, Delhi

ITA 1066/DEL/2025[2019-20]Status: DisposedITAT Delhi12 Jan 2026AY 2019-20

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR

Section 1Section 132Section 153CSection 153C(1)(a)

Kamdhenu Cement, Delhi vs. DCIT, Central Circle-30, Delhi

ITA 1065/DEL/2025[2018-19]Status: DisposedITAT Delhi12 Jan 2026AY 2018-19

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR

Section 1Section 132Section 153CSection 153C(1)(a)

Shri Ram Ready Mix Concrete Private Limited, Delhi vs. DCIT Central Circle-30, Delhi

ITA 1064/DEL/2025[2021-22]Status: DisposedITAT Delhi12 Jan 2026AY 2021-22

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR

Section 1Section 132Section 153CSection 153C(1)(a)

Shri Ram Ready Mix Concrete Private Limited, Delhi vs. DCIT Central Circle-30, Delhi

ITA 1063/DEL/2025[2020-21]Status: DisposedITAT Delhi12 Jan 2026AY 2020-21

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR

Section 1Section 132Section 153CSection 153C(1)(a)

Shri Ram Ready Mix Concrete Private Limited, Delhi vs. DCIT, Central Circle-30, Delhi

ITA 1062/DEL/2025[2019-20]Status: DisposedITAT Delhi12 Jan 2026AY 2019-20

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR

Section 1Section 132Section 153CSection 153C(1)(a)

Shri Ram Ready Mix Concrete Private Limited, Delhi vs. DCIT, Central Circle-30, Delhi

ITA 1061/DEL/2025[2018-19]Status: DisposedITAT Delhi12 Jan 2026AY 2018-19

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR

Section 1Section 132Section 153CSection 153C(1)(a)

The District Central Co-Op. Bank Ltd., Tirunelveli vs. ITO, TDS Ward, Tirunelveli

In the result, the appeal of the assessee is partly allowed with the above directions

ITA 1113/CHNY/2025[2020-21]Status: DisposedITAT Chennai11 Sept 2025AY 2020-21

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ Ita No.1113/Chny/2025 िनधा:रण वष: /Assessment Year: 2020-21

For Appellant: Shri Y.Sridhar, FCAFor Respondent: Ms. R. Anitha, Addl. CIT

Section 194NSection 201(1)Section 40

M/S. the Coimbatore District Central Co-Op. Bank Ltd., Coimbatore vs. ITO, TDS Ward-2, Coimbatore

In the result, the appeal filed by the assessee is dismissed

ITA 1004/CHNY/2025[2020-21]Status: DisposedITAT Chennai12 Aug 2025AY 2020-21

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.1004/Chny/2025 िनधा9रण वष9 /Assessment Year: 2020-21 M/S. Coimbatore District Central The Income Tax Officer, Co-Op. Bank Ltd., Vs. Tds Ward-2 (I/C), 80, State Bank Road, Coimbatore. Coimbatore – 641 018. [Pan: Aabat 3010F]

For Appellant: Shri T.Vasudevan, Advocate

Section 133ASection 194NSection 201Section 201(1)

The Thoothukudi District Central Co-Op Bank Ltd., Tuticorin vs. ITO, TDS Ward, Tirunelveli

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1337/CHNY/2025[2020-21]Status: DisposedITAT Chennai21 Jul 2025AY 2020-21

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita No.1337/Chny/2025 िनधा"रण वष"/Assessment Year: 2020-21 V. The Thoothukudi District – The Ito, Central Co-Op. Bank Ltd., Tds Ward, 109/5, Ettayapuram Road, Tirunelveli. Polpettai, Tuticorin Central Bus Stand S.O., Indra Nagar, Tuticorin-628 002. [Pan: Aaatt 3499 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Mr.S. Girish Kumar, Advocate : ""यथ" क" ओर से /Respondent By Mr. Gauthami Manivasagam, Jcit : सुनवाईक"तारीख/Date Of Hearing 15.07.2025 : घोषणाक"तारीख /Date Of Pronouncement 21.07.2025

For Appellant: Mr.S. Girish Kumar, Advocate

Section 133ASection 194NSection 201

M/S Baba Kanwar Ram Fruit Co., Alwar vs. ITO, Ward-1(2), Alwar

ITA 375/JPR/2025[2020-21]Status: DisposedITAT Jaipur26 May 2025AY 2020-21

Bench: Nfac, Feeling Aggrieved By The Assessment Order Dated 05.09.2022, Passed By The Assessing Officer. Vide Impugned Order, Learned Cit(A) Dismissed The Appeal Filed By The Assessee & Consequently Upheld The Addition Made. 2. As Regards The Addition, Vide Impugned Order Dated 05.09.2022, The Assessing Officer Assessed Total Income Of The Assessee By Making Addition As Depicted In The Table Below:- Sl. Description Amount (In Inr) No. 1. Income As Per Return Of Income Filed 19,46,350/- 2. Income As Computed U/S 143(1)(A) 19,46,350/- 3. Add: Disallowance Of The Discount 49,16,194/- Paid 4. Total Income/Loss Determined As Per 68,62,544/- The Above Proposal

For Appellant: Sh. P.C. Parwal, C.AFor Respondent: Sh. Gorav Avasthi, JCIT

Section 142(1)Section 143(1)(a)Section 143(2)Section 194NSection 250