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“Section 11(18)”

Section References (mined)Section 11Section 11(18)2 judgments

Judgments citing Section 11(18)

DCIT, Pune vs. Bajaj Allianz Life Insurance Company Limited, Pune

In the result, both the appeals filed by the Revenue are dismissed

ITA 654/PUN/2024[2018-19]Status: DisposedITAT Pune29 Oct 2024AY 2018-19

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Percy Pardiwalla &For Respondent: Shri P R Mane
Section 10(15)Section 10(34)Section 143(1)Section 143(2)Section 14ASection 44

holders' accounts. 7.3 The insurance Act, 1938 was amended vide the Insurance (Amendment) Act.2002; to give full effect to the IRDA Act, 1999. Section 11(18) of the insurance Act, 1938, inserted vide the said amendment provides that every insurer shall keep separate accounts relating to funds of shareholders

DCIT, Pune vs. Bajaj Allianz Life Insurance Company Limited, Pune

In the result, both the appeals filed by the Revenue are dismissed

ITA 653/PUN/2024[2016-17]Status: DisposedITAT Pune29 Oct 2024AY 2016-17

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Percy Pardiwalla &For Respondent: Shri P R Mane
Section 10(15)Section 10(34)Section 143(1)Section 143(2)Section 14ASection 44

holders' accounts. 7.3 The insurance Act, 1938 was amended vide the Insurance (Amendment) Act.2002; to give full effect to the IRDA Act, 1999. Section 11(18) of the insurance Act, 1938, inserted vide the said amendment provides that every insurer shall keep separate accounts relating to funds of shareholders

Section 11(18) — 2 case laws | BharatTax