Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Clarification on TDS on Interest on Fixed Deposit, Under Section 194A of Income Tax Act, 1961 - (29 Dec 2015)

IT Department has clarified that Interest on FDRs made in name of Registrar General of Court or depositor of fund on directions of Court, will not be subject to TDS till the matter is decided. However, once Court decides ownership of money lying there, provisions of section 194A will apply.

Tags : IT DEPARTMENT   TDS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved