Section 206C(1A) of the Income Tax Act

Income-tax Act, 2025: s.394

Section 206C(1A) 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.

37 judgments on BharatTax turn on Section 206C(1A).

Judgments on Section 206C(1A)

Shri Babulal Miyaram Gadri, Jamnagar vs. The ITO, TDS-3, Jamnagar

In the result, the matter is being restored to the file of the Ld

ITA 52/RJT/2023[2014-15]Status: DisposedITAT Rajkot04 Aug 2023AY 2014-15

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: Shri Mehul Ranpura, A.RFor Respondent: Shri Sanjeev Ranjan, Sr. DR
Section 206CSection 206C(6)Section 206C(7)

Shri Babulal Miyaram Gadri, Jamnagar vs. The ITO, TDS-3, Jamnagar

In the result, the matter is being restored to the file of the Ld

ITA 51/RJT/2023[2013-14]Status: DisposedITAT Rajkot04 Aug 2023AY 2013-14

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: Shri Mehul Ranpura, A.RFor Respondent: Shri Sanjeev Ranjan, Sr. DR
Section 206CSection 206C(6)Section 206C(7)

St. Alphonsa Timbers and Traders Private Ltd, Kochi vs. ITO(TDS), Kochi

In the result, the appeals of the assessee are allowed

ITA 930/COCH/2022[2014-15]Status: DisposedITAT Cochin19 May 2023AY 2014-15

Bench: Shri Sanjay Arora, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 889/Coch/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकर अपील सं/ I.T.A. No. 890/Coch/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं/ I.T.A. No. 891/Coch/2022 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No. 927/Coch/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं/ I.T.A. No. 930/Coch/2022 (िनधा"रण वष" / Assessment Year: 2014-15) M/S. St. Alphonsa Timbers बनाम/ Ito (Tds) & Traders (Pvt.) Ltd. Kochi. Vs. Kundannoor, Maradu (Po), Ernakulam-682304. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aamcs9963M (अपीलाथ" /Appellant) .. (""थ" / Respondent) Assessee By: Shri S. Rajeev, (Adv) Revenue By: Smt J. M Jamuna Devi, (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 15/05/2023 घोषणा की तारीख /Date Of Pronouncement: 19/05/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeal Preferred By The Assessee Company Against The Order Of The Ld. Cit(A)/Nfac Of Ita. No. 889/Coch/2022 To Ita. No. 891/Coch/2022 Dated 22.08.2022 For Ay. 2010-11, Ay. 2011-12 & Ay. 2014-15 Respectively. & Ita. No.927/Coch/2022 & 930/Coch/2022 Dated 05.09.2022 For Ay. 2011-12 & Ay. 2014-15. Ita. Nos 927 & 930/Coch/2022. A.Y. 2010-11, 2011-12 & 2014-15 Mr. St. Alphonsa Timbers & Traders Pvt. Ltd. First Of All, We Will Deal With Ita. No. 889 To 891/Coch/2022 Since The Issues Are Common, We Will Take Up Appeal For Ay. 2010-11 As The Lead Case & The Result Of Which Will Be Followed For Other Two Appeals Ie.

For Appellant: Shri S. Rajeev, (Adv)For Respondent: Smt J. M Jamuna Devi, (Sr. AR)
Section 206CSection 206C(1)Section 206C(7)

St. Alphonsa Timbers and Traders Private Ltd, Kochi vs. ITO (TDS), Kochi

In the result, the appeals of the assessee are allowed

ITA 927/COCH/2022[2011-12]Status: DisposedITAT Cochin19 May 2023AY 2011-12

Bench: Shri Sanjay Arora, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 889/Coch/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकर अपील सं/ I.T.A. No. 890/Coch/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं/ I.T.A. No. 891/Coch/2022 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No. 927/Coch/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं/ I.T.A. No. 930/Coch/2022 (िनधा"रण वष" / Assessment Year: 2014-15) M/S. St. Alphonsa Timbers बनाम/ Ito (Tds) & Traders (Pvt.) Ltd. Kochi. Vs. Kundannoor, Maradu (Po), Ernakulam-682304. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aamcs9963M (अपीलाथ" /Appellant) .. (""थ" / Respondent) Assessee By: Shri S. Rajeev, (Adv) Revenue By: Smt J. M Jamuna Devi, (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 15/05/2023 घोषणा की तारीख /Date Of Pronouncement: 19/05/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeal Preferred By The Assessee Company Against The Order Of The Ld. Cit(A)/Nfac Of Ita. No. 889/Coch/2022 To Ita. No. 891/Coch/2022 Dated 22.08.2022 For Ay. 2010-11, Ay. 2011-12 & Ay. 2014-15 Respectively. & Ita. No.927/Coch/2022 & 930/Coch/2022 Dated 05.09.2022 For Ay. 2011-12 & Ay. 2014-15. Ita. Nos 927 & 930/Coch/2022. A.Y. 2010-11, 2011-12 & 2014-15 Mr. St. Alphonsa Timbers & Traders Pvt. Ltd. First Of All, We Will Deal With Ita. No. 889 To 891/Coch/2022 Since The Issues Are Common, We Will Take Up Appeal For Ay. 2010-11 As The Lead Case & The Result Of Which Will Be Followed For Other Two Appeals Ie.

For Appellant: Shri S. Rajeev, (Adv)For Respondent: Smt J. M Jamuna Devi, (Sr. AR)
Section 206CSection 206C(1)Section 206C(7)

M/S St. Alphonsa Timbers and Traders (Pvt) Ltd, Maradu vs. ITO (TDS), Kochi

In the result, the appeals of the assessee are allowed

ITA 891/COCH/2022[2014-15]Status: DisposedITAT Cochin19 May 2023AY 2014-15

Bench: Shri Sanjay Arora, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 889/Coch/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकर अपील सं/ I.T.A. No. 890/Coch/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं/ I.T.A. No. 891/Coch/2022 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No. 927/Coch/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं/ I.T.A. No. 930/Coch/2022 (िनधा"रण वष" / Assessment Year: 2014-15) M/S. St. Alphonsa Timbers बनाम/ Ito (Tds) & Traders (Pvt.) Ltd. Kochi. Vs. Kundannoor, Maradu (Po), Ernakulam-682304. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aamcs9963M (अपीलाथ" /Appellant) .. (""थ" / Respondent) Assessee By: Shri S. Rajeev, (Adv) Revenue By: Smt J. M Jamuna Devi, (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 15/05/2023 घोषणा की तारीख /Date Of Pronouncement: 19/05/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeal Preferred By The Assessee Company Against The Order Of The Ld. Cit(A)/Nfac Of Ita. No. 889/Coch/2022 To Ita. No. 891/Coch/2022 Dated 22.08.2022 For Ay. 2010-11, Ay. 2011-12 & Ay. 2014-15 Respectively. & Ita. No.927/Coch/2022 & 930/Coch/2022 Dated 05.09.2022 For Ay. 2011-12 & Ay. 2014-15. Ita. Nos 927 & 930/Coch/2022. A.Y. 2010-11, 2011-12 & 2014-15 Mr. St. Alphonsa Timbers & Traders Pvt. Ltd. First Of All, We Will Deal With Ita. No. 889 To 891/Coch/2022 Since The Issues Are Common, We Will Take Up Appeal For Ay. 2010-11 As The Lead Case & The Result Of Which Will Be Followed For Other Two Appeals Ie.

For Appellant: Shri S. Rajeev, (Adv)For Respondent: Smt J. M Jamuna Devi, (Sr. AR)
Section 206CSection 206C(1)Section 206C(7)

M/S St. Alphonsa Timbers and Traders (Pvt) Ltd, Maradu vs. ITO (TDS), Kochi

In the result, the appeals of the assessee are allowed

ITA 890/COCH/2022[2011-12]Status: DisposedITAT Cochin19 May 2023AY 2011-12

Bench: Shri Sanjay Arora, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 889/Coch/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकर अपील सं/ I.T.A. No. 890/Coch/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं/ I.T.A. No. 891/Coch/2022 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No. 927/Coch/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं/ I.T.A. No. 930/Coch/2022 (िनधा"रण वष" / Assessment Year: 2014-15) M/S. St. Alphonsa Timbers बनाम/ Ito (Tds) & Traders (Pvt.) Ltd. Kochi. Vs. Kundannoor, Maradu (Po), Ernakulam-682304. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aamcs9963M (अपीलाथ" /Appellant) .. (""थ" / Respondent) Assessee By: Shri S. Rajeev, (Adv) Revenue By: Smt J. M Jamuna Devi, (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 15/05/2023 घोषणा की तारीख /Date Of Pronouncement: 19/05/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeal Preferred By The Assessee Company Against The Order Of The Ld. Cit(A)/Nfac Of Ita. No. 889/Coch/2022 To Ita. No. 891/Coch/2022 Dated 22.08.2022 For Ay. 2010-11, Ay. 2011-12 & Ay. 2014-15 Respectively. & Ita. No.927/Coch/2022 & 930/Coch/2022 Dated 05.09.2022 For Ay. 2011-12 & Ay. 2014-15. Ita. Nos 927 & 930/Coch/2022. A.Y. 2010-11, 2011-12 & 2014-15 Mr. St. Alphonsa Timbers & Traders Pvt. Ltd. First Of All, We Will Deal With Ita. No. 889 To 891/Coch/2022 Since The Issues Are Common, We Will Take Up Appeal For Ay. 2010-11 As The Lead Case & The Result Of Which Will Be Followed For Other Two Appeals Ie.

For Appellant: Shri S. Rajeev, (Adv)For Respondent: Smt J. M Jamuna Devi, (Sr. AR)
Section 206CSection 206C(1)Section 206C(7)

M/S St. Alphonsa Timbers and Traders (Pvt) Ltd, Maradu vs. ITO (TDS), Kochi

In the result, the appeals of the assessee are allowed

ITA 889/COCH/2022[2010-11]Status: DisposedITAT Cochin19 May 2023AY 2010-11

Bench: Shri Sanjay Arora, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 889/Coch/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकर अपील सं/ I.T.A. No. 890/Coch/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं/ I.T.A. No. 891/Coch/2022 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No. 927/Coch/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं/ I.T.A. No. 930/Coch/2022 (िनधा"रण वष" / Assessment Year: 2014-15) M/S. St. Alphonsa Timbers बनाम/ Ito (Tds) & Traders (Pvt.) Ltd. Kochi. Vs. Kundannoor, Maradu (Po), Ernakulam-682304. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aamcs9963M (अपीलाथ" /Appellant) .. (""थ" / Respondent) Assessee By: Shri S. Rajeev, (Adv) Revenue By: Smt J. M Jamuna Devi, (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 15/05/2023 घोषणा की तारीख /Date Of Pronouncement: 19/05/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeal Preferred By The Assessee Company Against The Order Of The Ld. Cit(A)/Nfac Of Ita. No. 889/Coch/2022 To Ita. No. 891/Coch/2022 Dated 22.08.2022 For Ay. 2010-11, Ay. 2011-12 & Ay. 2014-15 Respectively. & Ita. No.927/Coch/2022 & 930/Coch/2022 Dated 05.09.2022 For Ay. 2011-12 & Ay. 2014-15. Ita. Nos 927 & 930/Coch/2022. A.Y. 2010-11, 2011-12 & 2014-15 Mr. St. Alphonsa Timbers & Traders Pvt. Ltd. First Of All, We Will Deal With Ita. No. 889 To 891/Coch/2022 Since The Issues Are Common, We Will Take Up Appeal For Ay. 2010-11 As The Lead Case & The Result Of Which Will Be Followed For Other Two Appeals Ie.

For Appellant: Shri S. Rajeev, (Adv)For Respondent: Smt J. M Jamuna Devi, (Sr. AR)
Section 206CSection 206C(1)Section 206C(7)

Shri Falgun N. Sheth, Rajkot vs. The Income Tax Officer-TDS-2, Rajkot

In the result, the appeal of the assessee is allowed

ITA 262/RJT/2019[2007-08]Status: DisposedITAT Rajkot16 Nov 2022AY 2007-08

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarasstt.Year : 2007-08 Shri Falgun N. Sheth Ito, Tds-2 Prop. Of Falgun Steel Traders Vs Rajkot. 10-Mavdi Plot Gondal Road Rajkot. Pan : Aexps 3307 M

For Appellant: Shri Mehul Ranpura, ld.ARFor Respondent: Shri B.D. Gupta, Ld.DR
Section 206CSection 206C(1)Section 206C(6)Section 206C(7)Section 250(6)

M/S. Narayana Mines Private Limited, Hosapete vs. The Assistant Commissioner of Income Tax, TDS Circle, Bangalore

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 334/BANG/2022[2018-19]Status: DisposedITAT Bangalore12 Oct 2022AY 2018-19

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Shri B.S Balachandran, AdvocateFor Respondent: Smt. Priyadarshini Baseganni, Addl. CIT (DR)
Section 133ASection 206ASection 206CSection 206C(7)

The ITO(TDS)-3, Jamnagar vs. Shri Nirmal Rajendra Jagetiya, Jamnagar

In the result, the appeal of the Revenue is dismissed

ITA 109/RJT/2019[2014-15]Status: DisposedITAT Rajkot14 Sept 2022AY 2014-15

Bench: The Specified Authorities As Per Prescribed Manner In The Income-Tax Act, 1961. 3. On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Ought To Have Upheld The Order Of The Assessing Officer.

For Appellant: Shri Dushyant Maharshi, A.RFor Respondent: Shri B.D. Gupta, Sr. D.R
Section 206CSection 206C(6)Section 268A

M/S. G. K. Tradres, Rajkot vs. The ITO, TDS-1, Rajkot

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 153/RJT/2021[2014-15]Status: HeardITAT Rajkot06 Jul 2022AY 2014-15
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri B.D. Gupta, Sr. D.R
Section 206CSection 206C(1)Section 206C(3)Section 206C(6)

M/S. Rajasthan State Mines & Minerals Ltd., Udaipur vs. ACIT, Circle-TDS, Udaipur

In the result, appeals of the assessee are allowed

ITA 343/JODH/2019[2013-14]Status: DisposedITAT Jodhpur26 Nov 2019AY 2013-14

Bench: Shri N.K. Saini & Shri Sandeep Gosain

For Appellant: Shri P.C. ParwalFor Respondent: Shri Girish Mehta JCIT DR
Section 206Section 206CSection 206C(7)Section 2O

The Asstt. Commissioner of Income Tax (OSD), TDS Circle, Ahmedabad vs. Bansal Ship Breakers Pvt. Ltd., Bhavnagar

In the result, appeal of the Revenue is dismissed

ITA 1945/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad20 Mar 2019AY 2014-15

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 1945/Ahd/2017 "नधा"रण वष"/Assessment Year: 2014-15 Acit(Osd), Tds Circle M/S.Bansal Ship Breakers P. Ltd. Ahmedabad. Vs D/9, Opp: Oriental Bank Of Commerce, Nr.Ram Mantra Mandir, Kalavibid, Bhavnagar. Gujarat. Pan : Aaacb 8758 P अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue By : Shri O.P. Pathak, Sr.Dr Assessee By : Shri B.R. Popat, Ar

For Appellant: Shri B.R. Popat, ARFor Respondent: Shri O.P. Pathak, Sr.DR
Section 133ASection 206Section 206(1)Section 206CSection 206C(1)Section 206C(7)

The ITO, TDS-2, Ahmedabad vs. M/S. Laxmi Sales & Alloys Pvt. Ltd., Ahmedabad

In the result, appeal of the Revenue is dismissed

ITA 3477/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad04 May 2018AY 2008-09

Bench: Shri Pradip Kumar Kedia & Ms. Madhumita Royassessment Year: 2008-09

For Appellant: Shri Saurabh Singh, Sr. D.RFor Respondent: Shri G.C. Pipara, A.R
Section 206CSection 206C(1)Section 206C(7)

The Project Director, National Highway Authority of India, Nagpur vs. I.T.O. T.D.S. Ward 2-(1), Nagpur

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 102/NAG/2017[2011-12]Status: DisposedITAT Nagpur01 Mar 2018AY 2011-12

Bench: Shri G.D. Agrawal & Shri Mahavir Singh

For Appellant: Shri Rajesh Loya, CAFor Respondent: Shri R.K. Baral, Senior DR
Section 194CSection 201Section 201(1)Section 206CSection 206C(7)

The Commissioner of Income-Tax vs. M/S Karnataka Forest Development

The appeals are dismissed

ITA/587/2015HC Karnataka22 Apr 2016

Bench: B.V.NAGARATHNA,JAYANT PATEL

Section 260

Commissioner of Income Tax Chandigarh vs. M/S Nawashahar Coop Sugar Mills Ltd

The appeals stand dismissed

ITA/144/2013HC Punjab & Haryana12 Aug 2014
Section 133ASection 206CSection 206C(1)Section 260A