Section 201(1A) of the Income Tax Act

Income-tax Act, 2025: s.398

Section 201(1A) 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(1A) is GE India Technology Centre Pvt. Ltd. v. CIT (327 ITR 456), cited in 663 of the 4,608 judgments on BharatTax that turn on this section.

Leading authorities on Section 201(1A)

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.

MALPE VISHWANATH ACHARYA AND OTHERS v. STATE OF MAHARASHTRA AND ANOTHER. 365 32
9 SCC 1 · 2018 · Supreme Court
533
citing judgments
254 ITR 121 (Guj) ITO v. Gujarat Narmada Valley Fertilizers Co. Ltd.
243 ITR 435 · 2000 · High Court
173
citing judgments
247 ITR 305 (Guj) CIT v. Nestle India Ltd.
140 ITR 832 · 1983 · High Court
172
citing judgments

An employer is not in default under section 201 if they have made a bona fide estimate of employee income and deducted tax at source based on that estimate.

Jagaran Prakashan Ltd. v. DCIT
345 ITR 288 · 2012 · High Court
164
citing judgments

A deductor cannot be treated as an assessee in default for failure to deduct tax at source if the recipient has already paid the income tax directly. The onus is on the deductor to prove that the recipient has paid the tax.

Chandra Kishore Jha v. Mahavir Prasad
8 SCC 266 · 1999 · Supreme Court
163
citing judgments

If a statute or law prescribes that a thing must be done in a particular manner, then it must be done in that manner alone and in no other way. This principle mandates strict adherence to statutory procedures.

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 vs. Nicholas Piramal India Ltd (2008) 299 ITR 0356 (BOMBAY); CIT v. Semiconductor Complex Ltd.
282 ITR 263 · 2006 · High Court
159
citing judgments

An employer making a bona fide estimate of taxable salary income is acting in accordance with established legal precedent.

Verizon Communications Singapore Pte Ltd. v. ITO
361 ITR 575 · 2014 · High Court
156
citing judgments

Payments for the use of equipment or copyrighted articles constitute royalty income under section 9(1)(vi) of the Income-tax Act, necessitating TDS deduction under section 195 and attracting disallowance under section 40(a)(i) for non-compliance.

Judgments on Section 201(1A)

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)

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

In the result, all the seven appeals for the A

ITA 2231/CHNY/2026[2019-20]Status: DisposedITAT Chennai06 Jul 2026AY 2019-20

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)