Section 195 of the Income Tax Act

Income-tax Act, 2025: s.393

Section 195 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 195 is Engineering Analysis Centre of Excellence (P) Ltd. v. CIT (432 ITR 471), cited in 914 of the 2,836 judgments on BharatTax that turn on this section.

Leading authorities on Section 195

Engineering Analysis Centre of Excellence (P) Ltd. v. CIT
432 ITR 471 · 2021 · Supreme Court
914
citing judgments

Payments for the supply or use of computer software, where there is no transfer of copyright but only a right to use the copyrighted product, are generally considered business profits and not 'royalty' or 'fees for technical services' under the Income Tax Act, 1961 or relevant DTAAs. This principle also applies to transponder fees, which are not taxable as royalty.

Bharat Earth Movers v. CIT
245 ITR 428 · 2000 · Supreme Court
901
citing judgments

A business liability that has definitely arisen in an accounting year is deductible even if it needs to be quantified and discharged later, as long as its incurring is certain and can be reasonably estimated.

GE India Technology Centre Pvt. Ltd. v. CIT
327 ITR 456 · 2010 · Supreme Court
663
citing judgments

Tax must be deducted at source from payments made to a non-resident under Section 195 only if such payment is chargeable to tax in India. The Assessing Officer bears the onus to establish that the payments made are indeed chargeable to tax under the Income Tax Act.

Apollo Tyres Ltd. v. CIT
255 ITR 273 · 2002 · Supreme Court
657
citing judgments

For the purpose of computing book profits under Section 115J, arrears of depreciation, including those arising from assets working extra shifts, are a necessary charge on profits if debited to the profit and loss account and are allowable as such.

CIT v. Samsung Electronics Ltd.
345 ITR 494 · 2012 · High Court
461
citing judgments

Payments by Indian residents to non-resident foreign software suppliers for software are considered royalty, constituting income deemed to accrue in India under section 9(1)(v), thereby requiring tax deduction at source under section 195.

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.

Ishikawajima Harima Heavy Industries Ltd. v. DIT
288 ITR 408 · 2007 · Supreme Court
394
citing judgments

Income from offshore supply of goods and services is not taxable in India if the entire transaction, including transfer of ownership and payments, occurs outside India.

CIT v. De Beers India Minerals (P.) Ltd.
346 ITR 467 · 2012 · High Court
371
citing judgments

For fees for technical or consultancy services to 'make available' technical knowledge or know-how under a DTAA, the service must transmit such knowledge, allowing the recipient to derive an enduring benefit and utilize it independently in the future.

Asia Satellite Telecommunications Co. Ltd. v. DIT
332 ITR 340 · 2011 · High Court
359
citing judgments

Payments for the use of equipment, such as satellite transponders, do not constitute 'royalty' under Section 9(1)(vi) of the Income-tax Act, 1961, or under applicable tax treaties, especially when there is no transfer of the right to use a process or underlying technology.

DIT v. New Skies Satellite BV
382 ITR 114 · 2016 · High Court
325
citing judgments

An amendment to the Income Tax Act, such as the Finance Act, 2012 amendment to Section 9(1)(vi) defining royalty, does not automatically override or alter the definition of 'royalty' as provided in a Double Taxation Avoidance Agreement (DTAA) unless the DTAA itself is bilaterally amended. The definition of royalty in a DTAA remains unaffected by unilateral changes to domestic law.

Judgments on Section 195

ADIT (It) 1(1), Mumbai vs. Aon Global Insurance Service Ltd, Mumbai

In the result, all the three appeals of revenue are dismissed

ITA 5186/MUM/2009[2008-09]Status: DisposedITAT Mumbai30 Nov 2015AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Sanjay Garg, Jm आमकय अऩीर सं./Ita Nos.5184 To 5186/Mum/2009 (नििाारण वषा / Assessment Year :2006-2007 To 2008-09) Adit (International Taxation)- Vs. M/S Aon Global 1(1), Mumbai Insurance Service Limited, 302, Dalamal House, Jamnalal Bajaj Marg, Nariman Point, Mumbai-400021 स्थममी रेखम सं./ जीआइआय सं./ Pan/Gir No. : Aaeca 1565 H (अऩीरमथी /Appellant) (प्रत्मथी / Respondent) .. यमजस्र् की ओर से /Revenue By : Ms. Vandana Sagar यनधमवरयती की ओर से /Assessee By : Shri Porus Kaka सुनर्मई की तमयीख / Date Of Hearing : 30/10/2015 घोषणम की तमयीख/Date Of Pronouncement 30/11/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue Against The Order Of Cit(A), Mumbai, For The Assessment Years 2006-07 To 2008-09, In The Matter Of Order Passed U/S.201(1)/201(1A) Of The I.T.Act. 2. Common Grounds Have Been Taken In All The Three Assessment Years Under Consideration, Therefore All The Three Appeals Were Heard Together & Now Disposed Off By This Order For Convenience & Brevity. Grounds Taken For The Assessment Year 2006-07 Are As Under :- “1 . On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Holding That The Non-Resident Insurers From The Non Treaty Countries Have No Business Connection In 2

For Appellant: Shri Porus KakaFor Respondent: Ms. Vandana Sagar
Section 133ASection 192Section 195Section 201Section 201(1)

ADIT (It) 1(1), Mumbai vs. Aon Global Insurance Service Ltd, Mumbai

In the result, all the three appeals of revenue are dismissed

ITA 5185/MUM/2009[2007-08]Status: DisposedITAT Mumbai30 Nov 2015AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Sanjay Garg, Jm आमकय अऩीर सं./Ita Nos.5184 To 5186/Mum/2009 (नििाारण वषा / Assessment Year :2006-2007 To 2008-09) Adit (International Taxation)- Vs. M/S Aon Global 1(1), Mumbai Insurance Service Limited, 302, Dalamal House, Jamnalal Bajaj Marg, Nariman Point, Mumbai-400021 स्थममी रेखम सं./ जीआइआय सं./ Pan/Gir No. : Aaeca 1565 H (अऩीरमथी /Appellant) (प्रत्मथी / Respondent) .. यमजस्र् की ओर से /Revenue By : Ms. Vandana Sagar यनधमवरयती की ओर से /Assessee By : Shri Porus Kaka सुनर्मई की तमयीख / Date Of Hearing : 30/10/2015 घोषणम की तमयीख/Date Of Pronouncement 30/11/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue Against The Order Of Cit(A), Mumbai, For The Assessment Years 2006-07 To 2008-09, In The Matter Of Order Passed U/S.201(1)/201(1A) Of The I.T.Act. 2. Common Grounds Have Been Taken In All The Three Assessment Years Under Consideration, Therefore All The Three Appeals Were Heard Together & Now Disposed Off By This Order For Convenience & Brevity. Grounds Taken For The Assessment Year 2006-07 Are As Under :- “1 . On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Holding That The Non-Resident Insurers From The Non Treaty Countries Have No Business Connection In 2

For Appellant: Shri Porus KakaFor Respondent: Ms. Vandana Sagar
Section 133ASection 192Section 195Section 201Section 201(1)

DCIT 4(1)ADIT (It) 1(1), Mumbai vs. Aon Global Insurance Service Ltd, Mumbai

In the result, all the three appeals of revenue are dismissed

ITA 5184/MUM/2009[2006-07]Status: DisposedITAT Mumbai30 Nov 2015AY 2006-07

Bench: Shri R.C.Sharma, Am & Shri Sanjay Garg, Jm आमकय अऩीर सं./Ita Nos.5184 To 5186/Mum/2009 (नििाारण वषा / Assessment Year :2006-2007 To 2008-09) Adit (International Taxation)- Vs. M/S Aon Global 1(1), Mumbai Insurance Service Limited, 302, Dalamal House, Jamnalal Bajaj Marg, Nariman Point, Mumbai-400021 स्थममी रेखम सं./ जीआइआय सं./ Pan/Gir No. : Aaeca 1565 H (अऩीरमथी /Appellant) (प्रत्मथी / Respondent) .. यमजस्र् की ओर से /Revenue By : Ms. Vandana Sagar यनधमवरयती की ओर से /Assessee By : Shri Porus Kaka सुनर्मई की तमयीख / Date Of Hearing : 30/10/2015 घोषणम की तमयीख/Date Of Pronouncement 30/11/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue Against The Order Of Cit(A), Mumbai, For The Assessment Years 2006-07 To 2008-09, In The Matter Of Order Passed U/S.201(1)/201(1A) Of The I.T.Act. 2. Common Grounds Have Been Taken In All The Three Assessment Years Under Consideration, Therefore All The Three Appeals Were Heard Together & Now Disposed Off By This Order For Convenience & Brevity. Grounds Taken For The Assessment Year 2006-07 Are As Under :- “1 . On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Holding That The Non-Resident Insurers From The Non Treaty Countries Have No Business Connection In 2

For Appellant: Shri Porus KakaFor Respondent: Ms. Vandana Sagar
Section 133ASection 192Section 195Section 201Section 201(1)

Elve Corporation, Mumbai vs. ACIT 12(3), Mumbai

In the result, the assessee’s appeals are partly allowed for statistical purposes, and the Revenue’s appeal is partly allowed

ITA 6279/MUM/2012[2009-10]Status: DisposedITAT Mumbai20 Nov 2015AY 2009-10

Bench: Shri Joginder Singh, Jm & Shri Sanjay Arora, Am आयकर अपील सं./I.T.A. Nos. 4108/Mum/2012 & 6279/Mum/2012 ("नधा"रण वष" / Assessment Years: 2008-09 & 2009-10) Elve Corporation Asst. Cit-12(3), बनाम/ Elve Chambers, Green Street, Aayakar Bhavan, Vs. Fort, Mumbai-400 001 Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafe 4847 R ("नधा"रती/Assessee) (राज"व /Revenue) : & आयकर अपील सं./I.T.A. No. 6229/Mum/2012 ("नधा"रण वष" / Assessment Year: 2009-10) Asst. Cit-12(3), Elve Corporation बनाम/ Aayakar Bhavan, Elve Chambers, Green Street, Vs. Mumbai Fort, Mumbai-400 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafe 4847 R (राज"व /Revenue) ("नधा"रती/Assessee) : राज"व क" ओर से/Revenue By : Shri M. C. Naniwadekar "नधा"रती क" ओर से / Assessee By : Shri Vivek Anand Perapurna सुनवाई क" तार"ख / : 21.08.2015 Date Of Hearing घोषणा क" तार"ख / : 20.11.2015 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: These Are Set Of Three Appeals For Two Consecutive Years, Being Assessment Years (A.Ys.) 2008-09 & 2009-10, By The Assessee & The Revenue Respectively

For Appellant: Shri Vivek Anand PerapurnaFor Respondent: Shri M. C. Naniwadekar
Section 143(3)Section 172Section 195Section 195(2)Section 250(6)Section 40

ACIT Cir 12(3), Mumbai vs. Elve Corporation, Mumbai

In the result, the assessee’s appeals are partly allowed for statistical purposes, and the Revenue’s appeal is partly allowed

ITA 6229/MUM/2012[2009-10]Status: DisposedITAT Mumbai20 Nov 2015AY 2009-10

Bench: Shri Joginder Singh, Jm & Shri Sanjay Arora, Am आयकर अपील सं./I.T.A. Nos. 4108/Mum/2012 & 6279/Mum/2012 ("नधा"रण वष" / Assessment Years: 2008-09 & 2009-10) Elve Corporation Asst. Cit-12(3), बनाम/ Elve Chambers, Green Street, Aayakar Bhavan, Vs. Fort, Mumbai-400 001 Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafe 4847 R ("नधा"रती/Assessee) (राज"व /Revenue) : & आयकर अपील सं./I.T.A. No. 6229/Mum/2012 ("नधा"रण वष" / Assessment Year: 2009-10) Asst. Cit-12(3), Elve Corporation बनाम/ Aayakar Bhavan, Elve Chambers, Green Street, Vs. Mumbai Fort, Mumbai-400 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafe 4847 R (राज"व /Revenue) ("नधा"रती/Assessee) : राज"व क" ओर से/Revenue By : Shri M. C. Naniwadekar "नधा"रती क" ओर से / Assessee By : Shri Vivek Anand Perapurna सुनवाई क" तार"ख / : 21.08.2015 Date Of Hearing घोषणा क" तार"ख / : 20.11.2015 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: These Are Set Of Three Appeals For Two Consecutive Years, Being Assessment Years (A.Ys.) 2008-09 & 2009-10, By The Assessee & The Revenue Respectively

For Appellant: Shri Vivek Anand PerapurnaFor Respondent: Shri M. C. Naniwadekar
Section 143(3)Section 172Section 195Section 195(2)Section 250(6)Section 40

Elve Corporation, Mumbai vs. ACIT 12(3), Mumbai

In the result, the assessee’s appeals are partly allowed for statistical purposes, and the Revenue’s appeal is partly allowed

ITA 4108/MUM/2012[2008-09]Status: DisposedITAT Mumbai20 Nov 2015AY 2008-09

Bench: Shri Joginder Singh, Jm & Shri Sanjay Arora, Am आयकर अपील सं./I.T.A. Nos. 4108/Mum/2012 & 6279/Mum/2012 ("नधा"रण वष" / Assessment Years: 2008-09 & 2009-10) Elve Corporation Asst. Cit-12(3), बनाम/ Elve Chambers, Green Street, Aayakar Bhavan, Vs. Fort, Mumbai-400 001 Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafe 4847 R ("नधा"रती/Assessee) (राज"व /Revenue) : & आयकर अपील सं./I.T.A. No. 6229/Mum/2012 ("नधा"रण वष" / Assessment Year: 2009-10) Asst. Cit-12(3), Elve Corporation बनाम/ Aayakar Bhavan, Elve Chambers, Green Street, Vs. Mumbai Fort, Mumbai-400 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafe 4847 R (राज"व /Revenue) ("नधा"रती/Assessee) : राज"व क" ओर से/Revenue By : Shri M. C. Naniwadekar "नधा"रती क" ओर से / Assessee By : Shri Vivek Anand Perapurna सुनवाई क" तार"ख / : 21.08.2015 Date Of Hearing घोषणा क" तार"ख / : 20.11.2015 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: These Are Set Of Three Appeals For Two Consecutive Years, Being Assessment Years (A.Ys.) 2008-09 & 2009-10, By The Assessee & The Revenue Respectively

For Appellant: Shri Vivek Anand PerapurnaFor Respondent: Shri M. C. Naniwadekar
Section 143(3)Section 172Section 195Section 195(2)Section 250(6)Section 40