Joseph Isharat Vs Rozy Nishikant Gaikwad
.... Subsection (1) of Section 3 contains the very same prohibition as under the unamended Act, in that it prohibits all benami transactions. Section 4 likewise prohibits suits, claims or actions or defences based on the plea of benami as in the case of the unamended Act. The submission is that und ...
BOMBAY HIGH COURT
Madras Bar Association Vs Union of India (UOI)
.... he pointed controversy dealt with by a constitution bench of 5 Judges of this Court. The issue adjudicated upon, pertained to the constitutional validity of the Constitution (Forty-second Amendment) Act, 1976, and more particularly, Sections 4 and 55 thereof, whereby Articles 31C and 368 of the Cons ...
Supreme Court of India
Commissioner of Income Tax Vs C.A. Taktawala
.... n respect of any assessment year upto and including asst. yr. 1985-86 in a case, if he is satisfied that such person: (a) has prior to the detection by the ITO, or, as the case may be, the IAC, of the concealment of particulars of income or of the inaccuracy of particulars furnished in respect of ...
Gujarat High Court
Pritam Rooj Vs University of Calcutta and Others
.... mally cannot be denied to Parliament or the State Legislature unless the person who opposes the release of the information makes out a case that such information is not available to Parliament or the State Legislature under the Act. By its very constitution and the plenary powers which the Legislatu ...
Calcutta High Court
United Airlines Vs Commissioner of Income Tax and Others
.... ciple as follows : "If the Revenue satisfies the Court that the case falls strictly within the provisions of the law, the subject can be taxed. If, on the other hand, the case is not covered within the four corners of the taxing statute no tax can be imposed by inference or by analogy or by trying t ...
Delhi High Court
Commissioner of Income Tax, Trivandrum Vs M/s. Anand Theatres
.... alled in any office premises or any residential accommodation: (b) any office appliances or road transport vehicles; and (c) any machinery or plant, the whole of the actual cost of which is allowed as a deduction (whether by way of depreciation or otherwise) in computing the income chargeable ...
Supreme Court of India
M/s. Hasimara Industries Ltd. Vs Commissioner of Income Tax West Bengal-IX and Another
.... unsel for the appellant submitted that though the assessee had made a lumpsum payment not in order to gain an enduring benefit out only to augment income in the course of its ordinary business and sought exemption was not capital in nature being allowable as revenue expenditure and in terms of Secti ...
Supreme Court of India
P.V. Rajgopal and Others Vs Union of India and Others
.... y way of lower interest charged than that at which the employer itself might have taken loans from financial institutions like HDFC, does not arise. In this connection, 1 would draw your attention to sub-clause (vi) of clause (2) of Section 17 which was inserted by the Taxation Laws (Amendment) Act, ...
Andhra Pradesh High Court
Commissioner of Income Tax Vs J.N.A. Hobbs
.... ttack against the line of reasoning disclosed by our earlier judgment. Arguing basically with reference to the provisions of the Income Tax Act, 1961, he invited our attention to Section 5 of the Act, which provides for assessment of the income tax of an Assessee, from whatever source derived. The S ...
High Court Of Kerala
Commissioner of Income Tax Vs India Textile Agency Ltd.
.... e, must have been earned on or before March 31, 1966. Under the English Act, the Income Tax year commences on the 6th April, and ends on the following 5th April, and is cited for example, for the year commencing 6th April, 1952, and ending 5th April, 1953, as the year 1952-53. The term "year of asse ...
Calcutta High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
