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“Section 17(3)(ii)”

Section References (mined)Section 17Section 17(3)(ii)3 judgments

The decision most relied on for Section 17(3)(ii) is R 222 (SC) P.H. Dwivecha vs. CIT Page 84 of 155 53 ITR 261 (SC) Kettlewell Bullen& Co. Ltd. v. CIT (351 ITR 110), cited in 11 judgments on BharatTax.

Leading authorities on Section 17(3)(ii)

R 222 (SC) P.H. Dwivecha vs. CIT Page 84 of 155 53 ITR 261 (SC) Kettlewell Bullen& Co. Ltd. v. CIT
351 ITR 110 · 2013 · High Court
11
citing judgments

The nature and character of a receipt, whether it is of a capital or revenue nature, depends on the facts and circumstances of each case, particularly the purpose for which the payment was made.

Judgments citing Section 17(3)(ii)

Mahadeo Ahilaji Vir, Pune vs. ACIT, NFAC, Pune

In the result, appeal of the assessee is allowed

ITA 1532/PUN/2025[2018-19]Status: DisposedITAT Pune20 Aug 2025AY 2018-19

Bench: Dr. Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1532/Pun/2025 धििाारण वर्ा / Assessment Year: 2018-19 Mahadeo Ahilaji Vir, Vs Acit, Nfac, 469, Balaji Nagar, Pune Ganesh Nagar 2, Medankarwadi, Chakan Khed, Rajgurunagar, Pune-410501 Maharashtra Pan-Afdpv2328A Appellant Respondent

For Appellant: Shri Bhavesh Lodha &For Respondent: Shri Harshit Bari, Addl
Section 142(2)Section 143(3)Section 250

आयकर अपीलीय अधिकरण "एस एम सी" न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL "SMC" BENCH, PUNE BEFORE Dr

DCIT, CC-2(2), Nagpur vs. Atul Ramsharan Gupta, Nagpur

In the result, appeal by the Revenue and cross objection by the assessee are dismissed

ITA 273/NAG/2023[2013-14]Status: DisposedITAT Nagpur28 Nov 2024AY 2013-14

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Ms. Shikha LoyaFor Respondent: Shri Sandipkumar Salunke
Section 10Section 142(1)Section 143(3)Section 153ASection 17(3)(ii)

circumstances of the case, the Ld. CIT(A) has erred in holding the action of AO in invoking the provisions of section 17(3)(ii) & taxing the gross surrender value as improper and holding the appellant that he has rightly claimed the exemption of amount received u/s 10(10D), without ... claim of assessee of exemption u/s. 10(10D) of amount received from Life Insurance Policy and further erred in invoking provisions of section 17(3)(ii) and making addition of Rs. 1,90,89,000/- being amount received on surrender of the Life Insurance Policy assigned to appellant. The learned

CIT vs. Cj International Hotels Ltd

The appeals are allowed

ITA - 445 / 2011HC Delhi11 May 2011
Section 133ASection 192Section 201Section 201(1)

tips to the employees of the assessee in its capacity as employer were not profits in lieu of salary within the meaning of Section 17 (3) (ii) of the Income Tax Act, 1961?” 6. We have heard the learned counsel for the parties and perused the record. The common question ... employee. Applying this general meaning of the word “profits” and considering meaning given to it under Section 17(1)(iv) and Section 17(3)(ii) it can be said that “advantage” in terms of payment received by the employee from the employer in relation to or in addition to salary