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“Section 39(4)”
Section References (mined)Section 39Section 39(4)7 judgments
The decision most relied on for Section 39(4) is 1. Bihar State Co-operative Bank Ltd. v. CIT (39 ITR 114), cited in 76 judgments on BharatTax.
Leading authorities on Section 39(4)
1. Bihar State Co-operative Bank Ltd. v. CIT
39 ITR 114 · 1960 · Supreme Court
76
citing judgments
Interest income earned by a co-operative bank from the investment of its surplus funds, including those statutorily required to be placed in approved securities, is attributable to its banking business and qualifies for deduction under Section 80P(2)(a)(i).
Wallace Brothers & Co. Ltd. v. CIT
13 ITR 39 · 1945 · Reported
10
citing judgments
The residential status of an assessee is determined by the control and management of its affairs during the previous year in which the income arises. Objections regarding the place of assessment cannot be raised in an appeal against the assessment order under the Income Tax Act.
