Section 201(1) of the Income Tax Act

Income-tax Act, 2025: s.398

Section 201(1) falls under section 201 of the Income-tax Act, 1961, which corresponds to section 398 (Consequences of failure to deduct or pay or, collect or pay) of the Income-tax Act, 2025.

Read section 398 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 201(1) is Kourani v. Union OF India (83 Taxmann.com 137), cited in 1,708 of the 3,835 judgments on BharatTax that turn on this section.

Leading authorities on Section 201(1)

Kourani v. Union OF India
83 Taxmann.com 137 · 2017 · High Court
1,708
citing judgments

The fee under Section 234E for late filing of TDS/TCS statements cannot be levied retrospectively by processing an intimation under Section 200A for defaults occurring before the amendment allowing such processing.

Fateh Raj Singhvi & Ors. v. UOI
289 CTR 602 · 2016 · High Court
844
citing judgments

A fee under Section 234E cannot be levied or adjusted in an intimation under Section 200A for TDS statements pertaining to periods prior to June 1, 2015, as the enabling amendment to Section 200A(1)(c) came into effect only from that date.

Rashmikant Kundalia v. Union of India
54 Taxmann.com 200 · 2015 · High Court
702
citing judgments

Section 234E, levying late fees for delayed filing of TDS statements under section 200(3), is constitutionally valid and constitutes a compensatory fee, not a punitive penalty. Before treating any person as an assessee-in-default, an opportunity of being heard must be provided.

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.

Hindustan Coca Cola Beverage Pvt. Ltd. v. CIT
293 ITR 226 · 2007 · Supreme Court
576
citing judgments

The deductor cannot be treated as an assessee-in-default under Section 201(1) if the deductee has already paid the tax or offered the impugned receipts in their return of income. However, interest under Section 201(1A) for delayed deposit of tax can still be levied up to the date of filing of the return of income by the deductee.

Gajanan Constructions v. DCIT
74 Taxmann.com 6 · 2016 · ITAT
465
citing judgments

Late fees under section 234E can only be levied prospectively from June 1, 2015. Levying late fees for periods prior to this date is not permissible.

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.

CIT v. Ansal Land Mark Township (P) Ltd.
377 ITR 635 · 2015 · High Court
369
citing judgments

The second proviso to Section 40(a)(ia), introduced by the Finance Act, 2012, is curative and applies retrospectively from April 1, 2005. Consequently, if the recipient of a payment has filed their return and paid taxes on the amount from which tax was not deducted at source, the payer's expenditure cannot be disallowed under Section 40(a)(ia).

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.

Judgments on Section 201(1)

Income Tax Officer (TDS), Raipur vs. State Bank of India Regional Office Jagdalpur, Jagdalpur

In the result, the appeal of Revenue is dismissed being non-maintainable

ITA 454/RPR/2026[2012-13]Status: DisposedITAT Raipur08 Jul 2026AY 2012-13

Bench: Shri Partha Sarathi Chaudhury, Jm & Shri Avdhesh Kumar Mishra, Am आयकर अपील सं. / Ita No: 454/Rpr/2026 (िनधा"रण वष" Assessment Year: 2012-13) Income Tax Officer (Tds), Raipur, Vs State Bank Of India, Regional Office, Aaykar Bhawan, Civil Lines, Dharampura Road, Raipur-492001, Chhattisgarh. Opp. Gayatri Mandir, Jagdalpur -1 Pan: Jbps02288G (अपीलाथ"/Appellant) (""थ" / Respondent) : िनधा"रती की ओर से / Assessee By : None. (Adjournment Petition Filed) राज" की ओर से / Revenue By : Shri Piyush Tripathi, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 06/07/2026 घोषणा की तारीख / Date Of : 08/07/2026 Pronouncement आदेश / O R D E R Per Avdhesh Kumar Mishra, Am: This Appeal For Assessment Year (‘Ay’) 2012-13 Filed By The Revenue Is Directed Against The Order Dated 31.03.2026 Of Additional/Joint Commissioner Of Income Tax (Appeals)-2, Siliguri [‘Addl./Joint Cit(A)] Passed Under Section 250 Of The Income Tax Act, 1961 (‘Act’).

For Appellant: None. (Adjournment petition filed)For Respondent: Shri Piyush Tripathi, Sr. DR
Section 10Section 10(5)Section 133ASection 192Section 201Section 201(1)Section 201(3)Section 250

Opc Asset Solutions Private Limited, Chennai vs. Joint Commissioner of Income Tax (OSD), TDS Circle 2, Chennai

In the result, all the seven appeals for the A

ITA 2236/CHNY/2026[2024-2025]Status: DisposedITAT Chennai06 Jul 2026AY 2024-2025

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita No. 2230/Chny/2026 Sa No.126/Chny/2026 ननिाारण वर्ा / Assessment Year: 2018-19 आयकर अपील सं./Ita No. 2231/Chny/2026 Sa No.127/Chny/2026 ननिाारण वर्ा / Assessment Year: 2019-20 आयकर अपील सं./Ita No. 2232/Chny/2026 Sa No.128/Chny/2026 ननिाारण वर्ा / Assessment Year: 2020-21 आयकर अपील सं./Ita No. 2233/Chny/2026 Sa No.129/Chny/2026 ननिाारण वर्ा / Assessment Year: 2021-22 आयकर अपील सं./Ita No. 2234/Chny/2026 Sa No.130/Chny/2026 ननिाारण वर्ा / Assessment Year: 2022-23 आयकर अपील सं./Ita No. 2235/Chny/2026 Sa No.131/Chny/2026 ननिाारण वर्ा / Assessment Year: 2023-24 आयकर अपील सं./Ita No. 2236/Chny/2026 Sa No.132/Chny/2026 ननिाारण वर्ा / Assessment Year: 2024-25 Opc Asset Solutions Pvt. Ltd. The Joint Commissioner Of Ground Floor, Block No.B, Vs. Income-Tax (Osd) 809, Ega Trade Centre Tds Circle 2 Poonamallee High Road Chennai. Kilpauk, Chennai – 600 010. [Pan: Aaaco7555K ] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent)

For Appellant: Shri. Yogesh A.Thar, CAFor Respondent: Ms. Swarnalatha V., Addl.CIT
Section 133ASection 194ASection 201Section 201(1)

Opc Asset Solutions Private Limited, Chennai vs. Joint Commissioner of Income Tax (OSD), TDS Circle 2, Chennai

In the result, all the seven appeals for the A

ITA 2235/CHNY/2026[2023-2024]Status: DisposedITAT Chennai06 Jul 2026AY 2023-2024

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita No. 2230/Chny/2026 Sa No.126/Chny/2026 ननिाारण वर्ा / Assessment Year: 2018-19 आयकर अपील सं./Ita No. 2231/Chny/2026 Sa No.127/Chny/2026 ननिाारण वर्ा / Assessment Year: 2019-20 आयकर अपील सं./Ita No. 2232/Chny/2026 Sa No.128/Chny/2026 ननिाारण वर्ा / Assessment Year: 2020-21 आयकर अपील सं./Ita No. 2233/Chny/2026 Sa No.129/Chny/2026 ननिाारण वर्ा / Assessment Year: 2021-22 आयकर अपील सं./Ita No. 2234/Chny/2026 Sa No.130/Chny/2026 ननिाारण वर्ा / Assessment Year: 2022-23 आयकर अपील सं./Ita No. 2235/Chny/2026 Sa No.131/Chny/2026 ननिाारण वर्ा / Assessment Year: 2023-24 आयकर अपील सं./Ita No. 2236/Chny/2026 Sa No.132/Chny/2026 ननिाारण वर्ा / Assessment Year: 2024-25 Opc Asset Solutions Pvt. Ltd. The Joint Commissioner Of Ground Floor, Block No.B, Vs. Income-Tax (Osd) 809, Ega Trade Centre Tds Circle 2 Poonamallee High Road Chennai. Kilpauk, Chennai – 600 010. [Pan: Aaaco7555K ] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent)

For Appellant: Shri. Yogesh A.Thar, CAFor Respondent: Ms. Swarnalatha V., Addl.CIT
Section 133ASection 194ASection 201Section 201(1)

Opc Asset Solutions Private Limited, Chennai vs. Joint Commissioner of Income Tax (OSD), TDS Circle 2, Chennai

In the result, all the seven appeals for the A

ITA 2234/CHNY/2026[2022-2023]Status: DisposedITAT Chennai06 Jul 2026AY 2022-2023

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita No. 2230/Chny/2026 Sa No.126/Chny/2026 ननिाारण वर्ा / Assessment Year: 2018-19 आयकर अपील सं./Ita No. 2231/Chny/2026 Sa No.127/Chny/2026 ननिाारण वर्ा / Assessment Year: 2019-20 आयकर अपील सं./Ita No. 2232/Chny/2026 Sa No.128/Chny/2026 ननिाारण वर्ा / Assessment Year: 2020-21 आयकर अपील सं./Ita No. 2233/Chny/2026 Sa No.129/Chny/2026 ननिाारण वर्ा / Assessment Year: 2021-22 आयकर अपील सं./Ita No. 2234/Chny/2026 Sa No.130/Chny/2026 ननिाारण वर्ा / Assessment Year: 2022-23 आयकर अपील सं./Ita No. 2235/Chny/2026 Sa No.131/Chny/2026 ननिाारण वर्ा / Assessment Year: 2023-24 आयकर अपील सं./Ita No. 2236/Chny/2026 Sa No.132/Chny/2026 ननिाारण वर्ा / Assessment Year: 2024-25 Opc Asset Solutions Pvt. Ltd. The Joint Commissioner Of Ground Floor, Block No.B, Vs. Income-Tax (Osd) 809, Ega Trade Centre Tds Circle 2 Poonamallee High Road Chennai. Kilpauk, Chennai – 600 010. [Pan: Aaaco7555K ] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent)

For Appellant: Shri. Yogesh A.Thar, CAFor Respondent: Ms. Swarnalatha V., Addl.CIT
Section 133ASection 194ASection 201Section 201(1)

Opc Asset Solutions Private Limited, Chennai vs. Joint Commissioner of Income Tax (OSD), TDS Circle 2, Chennai

In the result, all the seven appeals for the A

ITA 2233/CHNY/2026[2021-22]Status: DisposedITAT Chennai06 Jul 2026AY 2021-22

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita No. 2230/Chny/2026 Sa No.126/Chny/2026 ननिाारण वर्ा / Assessment Year: 2018-19 आयकर अपील सं./Ita No. 2231/Chny/2026 Sa No.127/Chny/2026 ननिाारण वर्ा / Assessment Year: 2019-20 आयकर अपील सं./Ita No. 2232/Chny/2026 Sa No.128/Chny/2026 ननिाारण वर्ा / Assessment Year: 2020-21 आयकर अपील सं./Ita No. 2233/Chny/2026 Sa No.129/Chny/2026 ननिाारण वर्ा / Assessment Year: 2021-22 आयकर अपील सं./Ita No. 2234/Chny/2026 Sa No.130/Chny/2026 ननिाारण वर्ा / Assessment Year: 2022-23 आयकर अपील सं./Ita No. 2235/Chny/2026 Sa No.131/Chny/2026 ननिाारण वर्ा / Assessment Year: 2023-24 आयकर अपील सं./Ita No. 2236/Chny/2026 Sa No.132/Chny/2026 ननिाारण वर्ा / Assessment Year: 2024-25 Opc Asset Solutions Pvt. Ltd. The Joint Commissioner Of Ground Floor, Block No.B, Vs. Income-Tax (Osd) 809, Ega Trade Centre Tds Circle 2 Poonamallee High Road Chennai. Kilpauk, Chennai – 600 010. [Pan: Aaaco7555K ] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent)

For Appellant: Shri. Yogesh A.Thar, CAFor Respondent: Ms. Swarnalatha V., Addl.CIT
Section 133ASection 194ASection 201Section 201(1)

Opc Asset Solutions Private Limited, Chennai vs. Joint Commissioner of Income Tax (OSD), TDS Circle 2, Chennai

In the result, all the seven appeals for the A

ITA 2232/CHNY/2026[2020-2021]Status: DisposedITAT Chennai06 Jul 2026AY 2020-2021

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita No. 2230/Chny/2026 Sa No.126/Chny/2026 ननिाारण वर्ा / Assessment Year: 2018-19 आयकर अपील सं./Ita No. 2231/Chny/2026 Sa No.127/Chny/2026 ननिाारण वर्ा / Assessment Year: 2019-20 आयकर अपील सं./Ita No. 2232/Chny/2026 Sa No.128/Chny/2026 ननिाारण वर्ा / Assessment Year: 2020-21 आयकर अपील सं./Ita No. 2233/Chny/2026 Sa No.129/Chny/2026 ननिाारण वर्ा / Assessment Year: 2021-22 आयकर अपील सं./Ita No. 2234/Chny/2026 Sa No.130/Chny/2026 ननिाारण वर्ा / Assessment Year: 2022-23 आयकर अपील सं./Ita No. 2235/Chny/2026 Sa No.131/Chny/2026 ननिाारण वर्ा / Assessment Year: 2023-24 आयकर अपील सं./Ita No. 2236/Chny/2026 Sa No.132/Chny/2026 ननिाारण वर्ा / Assessment Year: 2024-25 Opc Asset Solutions Pvt. Ltd. The Joint Commissioner Of Ground Floor, Block No.B, Vs. Income-Tax (Osd) 809, Ega Trade Centre Tds Circle 2 Poonamallee High Road Chennai. Kilpauk, Chennai – 600 010. [Pan: Aaaco7555K ] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent)

For Appellant: Shri. Yogesh A.Thar, CAFor Respondent: Ms. Swarnalatha V., Addl.CIT
Section 133ASection 194ASection 201Section 201(1)