Section 206C(6) of the Income Tax Act

Income-tax Act, 2025: s.394

Section 206C(6) 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(6) is Sir Dorabji Tata Trust v. DCIT(E) (188 ITD 38), cited in 32 of the 30 judgments on BharatTax that turn on this section.

Leading authorities on Section 206C(6)

Sir Dorabji Tata Trust v. DCIT(E)
188 ITD 38 · 2021 · ITAT
32
citing judgments

An assessment order cannot be held as erroneous and prejudicial to the revenue if the Assessing Officer conducted extensive inquiries and was satisfied with the assessee's claim during assessment proceedings.

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.

Lampmaster Wolters India P. Ltd. v. ITO
141 Taxmann.com 149 · 2022 · ITAT
12
citing judgments

Late fees under section 234E can be levied for belated TDS returns filed, and processed, on or after June 1, 2015, in line with amendments to section 200A.

383 (Mad.), Nila Bakers and Confectionaries (I) Pvt. Ltd. v. ITO
139 Taxmann.com 535 · 2022 · High Court
11
citing judgments

The levy of late fees under Section 234E of the Income-tax Act is illegal for TDS returns concerning periods prior to June 1, 2015. This is because Section 234E does not apply to assessment years before this date.

Eurotech Maritime Academy (P.) Ltd. v. Income Tax Officer (TDS)
137 Taxmann.com 63 · 2022 · High Court
7
citing judgments
CIT (TDS) v. Priya Blue Industries (P.) Ltd.
65 Taxmann.com 206 · 2016 · High Court
7
citing judgments
Vkare Bio Sciences (P.) Ltd. v. DCIT
134 Taxmann.com 7 · 2022 · Reported
6
citing judgments
Eid Mohammad Nizamuddin v. ITO
116 Taxmann.com 579 · 2020 · Reported
5
citing judgments
Pr. CIT (TDS) v. Safari Fine Clothing (P.) Ltd.
89 Taxmann.com 129 · 2018 · High Court
4
citing judgments

Judgments on Section 206C(6)

Maliwal Bherulal Jagnnath HUF, Jamnagar vs. Income Tax Officer Ward 1(3), Jamnagar

In the result, appeal filed by the assessee, is allowed

ITA 855/RJT/2026[2012-13]Status: DisposedITAT Rajkot21 Sept 2026AY 2012-13

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./Ita No.855/Rjt/2026 [ "नधा"रण वष"/Assessment Year : 2012-13 ] Maliwal Bherulal Jagnnath Huf, Income Tax Officer Ward 1(3), 1 Block No D 3 285, Nr Patel Vs. Jamnagar, Aaykar Bhawan, Jamnagar, Samaj Ranjit Nagar, Gujarat-361001 Jamnagar, Gujarat-361005 "थायी लेखा सं./जी आइ आर सं./Pan/Gir No.: Aadhm7757B (अपीलाथ"/Assessee) (""यथ"/Respondent) Assessee By : Shri Sagar Shah, Ld. Ar Respondent By : Shri Shishir Kumar, Ld. Sr. Dr Date Of Hearing : 27/07/2026 Date Of Pronouncement : 21/09/2026 :: Order :: Per, Dr. Arjun Lal Saini, Am: Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2012- 13, Is Directed Against The Order Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) By Commissioner Of Income-Tax (Appeals), Dated 10.03.2026, Which In Turn Arises Out Of An Order Passed By The Assessing Officer U/S 206C(6) & 206C(7) Of The Act, On 15.05.2017. 2. The Grounds Of Appeal Raised By The Assessee Are As Follows: 1. On The Basis Of The Facts & Circumstances Of The Case, The Learned Commissioner Of Income Tax (Appeals) & The Learned Assessing Officer Have Erred In Law & On Facts In Sustaining The Tcs Liability U/S 206C (1) Of The Act Of Rs. 25,42,092/-, On Total Sale Of Rs. 25,42,09,224/- For The F.Y. 2011-12, By Not Considering The Fact That The Assessee Has Duly Submitted The Form 27C As Per Section 206C(1A) Amount To Rs. 13,60,28,364/- & Declaration Obtained From Buyer As Prescribed In Form 27Ba As Per First Proviso To Section 206C(6A) Amounts To Rs. 11,81,80,860/- Aggregating

For Appellant: Shri Sagar Shah, Ld. ARFor Respondent: Shri Shishir Kumar, Ld. Sr. DR
Section 143(3)Section 206Section 206CSection 206C(3)Section 206C(6)Section 250