Section 10(26) of the Income Tax Act
The decision most relied on for Section 10(26) is DHFL Venture Capital Fund v. ITO (358 ITR 471), cited in 66 of the 85 judgments on BharatTax that turn on this section.
Leading authorities on Section 10(26)
DHFL Venture Capital Fund v. ITO
358 ITR 471 · 2013 · High Court
66
citing judgments
Reassessment proceedings cannot be initiated solely for the purpose of making a protective addition. Such proceedings are not valid in the eyes of law.
(CIT v. Cochin Co. Pvt. Ltd.
104 ITR 655 · 1976 · High Court
32
citing judgments
The 'actual cost' of an asset under Section 43(1) is reduced by any portion of the cost met by another person or authority, even if that portion represents a waived liability.
CIT v. Vam Resorts & Hotels (P.) Ltd.
111 Taxmann.com 62 · 2019 · High Court
21
citing judgments
Dayabai v. CIT
154 ITR 248 · 1985 · High Court
20
citing judgments
PCIT v. Kunvarji Commodities Brokers Pvt. Ltd.
432 ITR 180 · High Court
19
citing judgments
Tata Capital Financial Services Ltd. v. Asst. CIT
137 Taxmann.com 315 · 2022 · High Court
18
citing judgments
(CIT v. Khalid Mehdi
165 ITR 685 · 1987 · High Court
18
citing judgments
North Eastern Constructions v. ITO
117 Taxmann.com 321 · 2020 · ITAT
10
citing judgments
Rakesh Kumar Jha v. ITO
150 Taxmann.com 298 · 2023 · Reported
8
citing judgments
Jaspal Singh Sehgal v. ITO, 47 ITR (T) 193 (Mum)
171 Taxmann.com 308 · 2025 · Reported
6
citing judgments
Judgments on Section 10(26)
Showing 1–20 of 85 · Page 1 of 5