Section 17(2) of the Income Tax Act
Income-tax Act, 2025: ss.16, 17, 18
Section 17(2) falls under section 17 of the Income-tax Act, 1961, which corresponds to section 16 (Income from salary), section 17 (Perquisite) and section 18 (Profits in lieu of salary) of the Income-tax Act, 2025.
Read section 16 of the 2025 ActRead section 17 of the 2025 ActRead section 18 of the 2025 Act
Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.
The decision most relied on for Section 17(2) is Puri Constructions (P) Ltd. v. Addl. CIT (159 Taxmann.com 441), cited in 7 of the 161 judgments on BharatTax that turn on this section.
