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“Section 56(2)(ia)”
Section References (mined)Section 56Section 56(2)(ia)1 judgments
The decision most relied on for Section 56(2)(ia) is Mahindra & Mahindra Ltd. v. CIT (261 ITR 501), cited in 147 judgments on BharatTax.
Leading authorities on Section 56(2)(ia)
Mahindra & Mahindra Ltd. v. CIT
261 ITR 501 · 2003 · High Court
147
citing judgments
Section 41(1) of the Income-tax Act cannot be invoked if the assessee has not been granted a deduction for the relevant liability in earlier years.
Rajeev Kumar Agarwal v. ACIT
149 ITD 363 · 2014 · ITAT
104
citing judgments
Curative amendments, such as a proviso to Section 40(a)(ia) introduced to remove undue hardship, apply retrospectively even without specific legislative declaration, rectifying shortcomings and obviating unintended difficulties.
Reckitt Benckiser (India) Ltd. v. Additional CIT
56 Taxmann.com 415 · 2015 · High Court
33
citing judgments
Profits and gains from scraps resulting from a manufacturing process are eligible for deduction under Section 80IC of the Income Tax Act.
