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“Section 24(2)(ix)”

Section References (mined)Section 24Section 24(2)(ix)1 judgments

The decision most relied on for Section 24(2)(ix) is ITR 93) (Guj.) VIII. CIT vs Deep Chand 336 ITR 292 (P & H) IX. Sethy Industries Corporation v. DCIT (353 ITR 206), cited in 18 judgments on BharatTax.

Leading authorities on Section 24(2)(ix)

ITR 93) (Guj.) VIII. CIT vs Deep Chand 336 ITR 292 (P & H) IX. Sethy Industries Corporation v. DCIT
353 ITR 206 · 2013 · High Court
18
citing judgments

An assessment order directing the initiation of penalty proceedings under section 271(1)(c) is deemed to constitute the Assessing Officer's satisfaction for initiating penalty proceedings under section 271(1B). This applies even after amendments to the law.

U.P. State Electricity Board v. Hari Shankar Jain
1 SCC 315 · 2001 · Reported
18
citing judgments

When legislation specifically addresses a particular type of income, like horse races, the tax authorities cannot use a general provision to tax that income. Amendments to Section 194B of the Income Tax Act, inserting 'card game or other game of any sort', were intended to cover TV and quiz shows, not specifically horse racing.

Judgments citing Section 24(2)(ix)

Classic Mall Development Company Limited, Mumbai vs. Assistant Commissioner of Income Tax, Circle 6(2)(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 5320/MUM/2024[2016-17]Status: DisposedITAT Mumbai21 Mar 2025AY 2016-17

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2016-17

For Appellant: Shri Vijay Mehta, CAFor Respondent: Shri R.A. Dhyani, CIT DR &
Section 143(3)Section 23(1)Section 23(1)(a)

allow benefits of vacancy to the assessee for house property remaining vacant for whole of the year, unlike provisions contained in erstwhile section 24(2)(ix). This intent is factored in the provisions contained in section 23(1)(c). 7. From the perusal of page 13 of the impugned assessment