Section 207 of the Income Tax Act
Income-tax Act, 2025: s.403
Section 207 of the Income-tax Act, 1961 corresponds to section 403 (Liability for payment of advance tax) of the Income-tax Act, 2025.
Read section 403 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 207 is DIT v. Jacabs Civil Incorporated/ Mitsubhishi Corporation (330 ITR 578), cited in 115 of the 50 judgments on BharatTax that turn on this section.
Leading authorities on Section 207
Interest under Section 234B is generally not leviable on non-residents whose income is subject to tax deduction at source under Section 195, provided the non-resident assessee did not induce short or non-deduction of TDS by the payer.
Interest under Section 234B is not leviable when the entire income of the assessee was deductible at source under Section 195. Provisions for advance tax under Sections 234B and 234C are not applicable if tax is deductible at source under Section 195.
