Insilco Limited Vs Commissioner of Income Tax
.... Tribunal has not accepted the contention of the Revenue and has affirmed the order on this ground. 10. At the same time, the Tribunal also found that once charging of interest u/s 220(2) of the Act is held to be invalid, the issue relating to withdrawal of credit of TDS allowed in the Assessment ...
Delhi High Court
Koya Vs The Commissioner of Income Tax
.... ection 2 of the Taxation laws (Continuation and Validation of Recovery Proceedings) Act, 1964, hereinafter referred to as the "Act" and contended that interest is payable on the entire balance amount due from original date of default till date of making payment. 5. We have already noticed that, i ...
High Court Of Kerala
Income Tax Officer, Central and Another Vs Ghanshyamdas Jatia and Others
.... certificate for the recovery of tax has been issued and subsequently the amount of the outstanding demand is reduced as a result of an appeal or other proceeding under this Act, the Income Tax Officer shall, when the order which was the subject-matter of such appeal or other proceeding has become fi ...
Calcutta High Court
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