Section 10(10)(i) of the Income Tax Act

Income-tax Act, 2025: s.19

Section 10(10)(i) falls under section 10(10) of the Income-tax Act, 1961, which corresponds to section 19 (Deductions from salaries) of the Income-tax Act, 2025.

Read section 19 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

32 judgments on BharatTax turn on Section 10(10)(i).

Judgments on Section 10(10)(i)

Ranjit Singh Grewal, Bhiwani vs. ACIT, Bhiwani

In the result, the appeal is partly allowed

ITA 1521/DEL/2016[2010-11]Status: DisposedITAT Delhi21 Jul 2016AY 2010-11

Bench: Shri R.S. Syalassessment Year : 2010-11

For Appellant: Shri V. Raja Kumar, AdvocateFor Respondent: Mrs. Shaveta Nakra Datta, Sr. DR
Section 10(10)Section 10(10)(i)Section 10(10)(ii)Section 10(10)(iii)Section 143(1)

Bhupendra Kumar Nehra, Hisar vs. ITO, Hisar

In the result, the appeal is partly allowed

ITA 1222/DEL/2016[2010-11]Status: DisposedITAT Delhi20 Jul 2016AY 2010-11

Bench: Shri R.S. Syalassessment Year : 2010-11 Bhupendra Kumar Nehra, Vs. Ito, C/O Dr. Virender Singh, Ward-1, 11A/9, New Campus, Hisar. Ccs Hau, Hisar. Pan: Aajpn5903D (Appellant) (Respondent) Assessee By : Shri V. Raja Kumar, Advocate Department By : Mrs. Shweta Nakra Dutta, Sr. Dr Date Of Hearing : 20.07.2016 Date Of Pronouncement : 20.07.2016

For Appellant: Shri V. Raja Kumar, AdvocateFor Respondent: Mrs. Shweta Nakra Dutta, Sr. DR
Section 10Section 10(10)Section 10(10)(i)Section 10(10)(ii)Section 10(10)(iii)Section 143(1)

Bhup Singh Dhankhar, Gurgaon vs. ITO, Hisar

In the result, the appeal is partly allowed

ITA 1221/DEL/2016[2010-11]Status: DisposedITAT Delhi19 Jul 2016AY 2010-11

Bench: Shri R.S. Syalassessment Year : 2010-11 Bhup Singh Dhankhar, Vs. Ito, Flat No.1, 1St Floor, Ward-1, Lilac-2, Post Office, Hisar. South City-2, Sector-49, Gurgaon. Pan: Abcpd3300R (Appellant) (Respondent) Assessee By : Shri V. Raja Kumar, Advocate Department By : None Date Of Hearing : 19.07.2016 Date Of Pronouncement : 19.07.2016

For Appellant: Shri V. Raja Kumar, AdvocateFor Respondent: None
Section 10Section 10(10)Section 10(10)(i)Section 10(10)(ii)Section 10(10)(iii)Section 143(1)

Joginder Paul Bhanot, Hisar vs. ITO, Hisar

In the result, the appeal is partly allowed

ITA 1219/DEL/2016[2010-11]Status: DisposedITAT Delhi19 Jul 2016AY 2010-11

Bench: Shri R.S. Syalassessment Year : 2010-11

For Appellant: Shri V. Raja Kumar, AdvocateFor Respondent: None
Section 10Section 10(10)Section 10(10)(i)Section 10(10)(ii)Section 10(10)(iii)Section 143(1)

Raghubir Singh Panghal, Hisar vs. ITO, Hisar

In the result, the appeal is partly allowed

ITA 1308/DEL/2016[2010-11]Status: DisposedITAT Delhi16 Jun 2016AY 2010-11

Bench: Shri R.S. Syalassessment Year : 2010-11

For Appellant: Shri Ankit Gupta, CAFor Respondent: Shri V.R. Sonbhadra, Sr. DR
Section 10(10)(i)

Ram Kanwar Rana, Hisar vs. ITO, Hisar

In the result, the appeal is partly allowed

ITA 1307/DEL/2016[2010-11]Status: DisposedITAT Delhi16 Jun 2016AY 2010-11

Bench: Shri R.S. Syalassessment Year : 2010-11

For Appellant: Shri Ankit Gupta, CAFor Respondent: Shri V.R. Sonbhadra, Sr. DR
Section 10Section 10(10)Section 10(10)(i)Section 10(10)(ii)Section 10(10)(iii)Section 143(1)

Sh. Ram Krishan Gupta, Hisar vs. ITO, Hisar

In the result, the appeals of the assessees are allowed

ITA 1581/DEL/2016[2010-11]Status: DisposedITAT Delhi27 May 2016AY 2010-11

Bench: Sh. N. K. Saini

For Appellant: Sh. Ved Jain & Pranjal Srivastava, AdvsFor Respondent: Sh. V. R. Sonbhadra, Sr. DR
Section 10(10)(i)Section 147Section 148

Sh. Kapoor Singh, Hisar vs. ITO, Hisar

In the result, the appeals of the assessees are allowed

ITA 1580/DEL/2016[2010-11]Status: DisposedITAT Delhi27 May 2016AY 2010-11

Bench: Sh. N. K. Saini

For Appellant: Sh. Ved Jain & Pranjal Srivastava, AdvsFor Respondent: Sh. V. R. Sonbhadra, Sr. DR
Section 10(10)(i)Section 147Section 148

Bhupinder Kumar Bhatia, Hisar vs. ITO, Hisar

In the result, the appeals of the assessees are allowed

ITA 1577/DEL/2016[2010-11]Status: DisposedITAT Delhi27 May 2016AY 2010-11

Bench: Sh. N. K. Saini

For Appellant: Sh. Ved Jain & Pranjal Srivastava, AdvsFor Respondent: Sh. V. R. Sonbhadra, Sr. DR
Section 10(10)(i)Section 147Section 148

Sh. K.S. Pannu, Hisar vs. ITO, Hisar

In the result, the appeals of the assessees are allowed

ITA 1576/DEL/2016[2010-11]Status: DisposedITAT Delhi27 May 2016AY 2010-11

Bench: Sh. N. K. Saini

For Appellant: Sh. Ved Jain & Pranjal Srivastava, AdvsFor Respondent: Sh. V. R. Sonbhadra, Sr. DR
Section 10(10)(i)Section 147Section 148

Sh. B.S. Boora, Hisar vs. ITO, Hisar

In the result, the appeals of the assessees are allowed

ITA 1575/DEL/2016[2010-11]Status: DisposedITAT Delhi27 May 2016AY 2010-11

Bench: Sh. N. K. Saini

For Appellant: Sh. Ved Jain & Pranjal Srivastava, AdvsFor Respondent: Sh. V. R. Sonbhadra, Sr. DR
Section 10(10)(i)Section 147Section 148

Sh. Jagdeep Singh, Hisar vs. ITO, Hisar

In the result, the appeals of the assessees are allowed

ITA 1574/DEL/2016[2011-12]Status: DisposedITAT Delhi27 May 2016AY 2011-12

Bench: Sh. N. K. Saini

For Appellant: Sh. Ved Jain & Pranjal Srivastava, AdvsFor Respondent: Sh. V. R. Sonbhadra, Sr. DR
Section 10(10)(i)Section 147Section 148