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“Section 62(6)”

Section References (mined)Section 62Section 62(6)2 judgments

The decision most relied on for Section 62(6) is J.K. Chemicals Ltd. v. CIT (62 ITR 34), cited in 48 judgments on BharatTax.

Leading authorities on Section 62(6)

J.K. Chemicals Ltd. v. CIT
62 ITR 34 · 1966 · High Court
48
citing judgments

A debtor cannot unilaterally bring about a cessation or remission of liability for tax purposes; such an event requires a bilateral act, the creditor's acceptance of refusal, or other specific conditions like the debt becoming legally unenforceable coupled with the debtor's stated intention not to honour it.

Judgments citing Section 62(6)

M/S Jaysons Infrastructure India Private Limited, Bangalore vs. The Income Tax Officer Ward-4(1)(1), Bangalore

In the result, these two assessee’s appeals are treated as partly allowed for statistical purposes

ITA 403/BANG/2019[2012-13]Status: DisposedITAT Bangalore11 Apr 2022AY 2012-13

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Shri Ravi Shankar, Adv
Section 143(3)Section 147Section 148Section 234BSection 80I

IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES, “C” BENCH : BANGALORE Before Shri Chandra Poojari, AM & Shri George George K

M/S Jaysons Infrastructure India Pvt Ltd, Bangalore vs. The Income Tax Officer Ward-4(1)(1), Bangalore

In the result, these two assessee’s appeals are treated as partly allowed for statistical purposes

ITA 402/BANG/2019[2011-12]Status: DisposedITAT Bangalore11 Apr 2022AY 2011-12

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Shri Ravi Shankar, Adv
Section 143(3)Section 147Section 148Section 234BSection 80I

IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES, “C” BENCH : BANGALORE Before Shri Chandra Poojari, AM & Shri George George K