Section 206C(1) of the Income Tax Act
Income-tax Act, 2025: s.394
Section 206C(1) falls under section 206C of the Income-tax Act, 1961, which corresponds to section 394 (Collection of tax at source) of the Income-tax Act, 2025.
Read section 394 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 206C(1) is CIT v. Adisankara Spinning Mills (P.) Ltd. (362 ITR 233), cited in 14 of the 31 judgments on BharatTax that turn on this section.
Leading authorities on Section 206C(1)
CIT v. Adisankara Spinning Mills (P.) Ltd.
362 ITR 233 · 2014 · High Court
14
citing judgments
A technical breach of filing a statutory form, such as Form 27C, can be condoned. No liability under section 206C(6A) or 206C(7) can be fastened on the assessee if the statutory form is filed, even if not furnished in time.
CIT (TDS) v. Priya Blue Industries (P.) Ltd.
65 Taxmann.com 206 · 2016 · High Court
7
citing judgments
Rajpal v. S.P. Chaliha
38 Taxmann.com 259 · 2013 · High Court
6
citing judgments
Pr. CIT (TDS) v. Safari Fine Clothing (P.) Ltd.
89 Taxmann.com 129 · 2018 · High Court
4
citing judgments
