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“Section 20(21)”

Section References (mined)Section 20Section 20(21)1 judgments

The decision most relied on for Section 20(21) is RAO SHIV BAHADUR SINGH AND ANOTHER v. STATE OF VINDHYA PRADESH. 31 (3 SCC 569), cited in 101 judgments on BharatTax.

Leading authorities on Section 20(21)

RAO SHIV BAHADUR SINGH AND ANOTHER v. STATE OF VINDHYA PRADESH. 31
3 SCC 569 · 1994 · Reported
101
citing judgments

Stringent bail provisions under special legislations like the TADA Act are justified on the presumption that the trial will proceed without undue delay; gross delays for undertrials can invoke the right to personal liberty and speedy trial under Article 21 of the Constitution.

Judgments citing Section 20(21)

Director of Income Tax vs. Indian National Science Academy

ITA - 1345 / 2008HC Delhi22 Jan 2010
Section 35Section 35(1)(ii)

under Section 35 (1) (ii) of the Act in view thereof CIT (A) allowed the appeal vide orders dated 30.08.2007 granting exemption under Section 20(21) of the Act to the NISA. The Revenue went in appeal against this order of the CIT (A). The Income Tax Appellate Tribunal (hereinafter