P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

No TDS for Staff Deputed in Foreign Companies: Bombay HC - (18 Apr 2019)

DIRECT TAXATION

Bombay High Court has held that there is no requirement for tax deducted at source (TDS) under Section 195 of Income Tax Act for an employee deputed to a foreign company through a man power contract even if overseas entity exercised supervision and control.

Tags : BOMBAY HIGH COURT   NO TDS   STAFF ON DEPUTATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved