CWT v. P.K. Banerjee

125 ITR 641Reported decision1980#22270 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2013 to 2013.

Judgments citing CWT v. P.K. Banerjee

Yoshio Kubo vs. Commissioner of Income Tax

The appeals are disposed of accordingly

ITA-441/2003HC Delhi31 Jul 2013

…Page 32 a personal obligation of the grantor or out of property". The hallmark of an annuity, is (1) it is money; (2) paid annually; and (3) in fixed sum. Counsel referred to a decision of the Supreme Court in CWT v. P.K. Banerjee [1980] 125 ITR 641. 30. The revenue thus argues that welfare insurance schemes and social security schemes to which the employers contribute on account of the employee, are nothing but an annuity. It also relies on Section 198 (4) of the Companies Act. Counsel submits that the decision of the Supreme Court in Commissioner Of Income-Tax v L. W. Russel AIR 19…

Yoshio Kubo vs. Commissioner of Income Tax

The appeals are disposed of accordingly

ITA - 441 / 2003HC Delhi31 Jul 2013

…Page 32 a personal obligation of the grantor or out of property". The hallmark of an annuity, is (1) it is money; (2) paid annually; and (3) in fixed sum. Counsel referred to a decision of the Supreme Court in CWT v. P.K. Banerjee [1980] 125 ITR 641. 30. The revenue thus argues that welfare insurance schemes and social security schemes to which the employers contribute on account of the employee, are nothing but an annuity. It also relies on Section 198 (4) of the Companies Act. Counsel submits that the decision of the Supreme Court in Commissioner Of Income-Tax v L. W. Russel AIR 19…

Yoshio Kubo vs. Commissioner of Income Tax

The appeals are disposed of accordingly

ITA/441/2003HC Delhi31 Jul 2013

…Page 32 a personal obligation of the grantor or out of property". The hallmark of an annuity, is (1) it is money; (2) paid annually; and (3) in fixed sum. Counsel referred to a decision of the Supreme Court in CWT v. P.K. Banerjee [1980] 125 ITR 641. 30. The revenue thus argues that welfare insurance schemes and social security schemes to which the employers contribute on account of the employee, are nothing but an annuity. It also relies on Section 198 (4) of the Companies Act. Counsel submits that the decision of the Supreme Court in Commissioner Of Income-Tax v L. W. Russel AIR 19…

CWT v. P.K. Banerjee (125 ITR 641) — Cited in 3 Judgments | BharatTax