Which cases are most cited on Section 2(24)(iv)?

CIT v. Rajan Nanda (349 ITR 8) — 21 citing judgments; Commissioner of Income-Tax v. V.M. Salgaocar and Brothers Pvt. Ltd. (198 ITR 738) — 3 citing judgments; Commissioner of Income Tax v. M.K. Vaidya (224 ITR 186) — 3 citing judgments.

How many judgments are there on Section 2(24)(iv)?

BharatTax indexes 81 ITAT, High Court and Supreme Court judgments that turn on Section 2(24)(iv) of the Income Tax Act, 1961.

Section 2(24)(iv) of the Income Tax Act

Q: What is the leading case on Section 2(24)(iv) of the Income Tax Act?

CIT v. Rajan Nanda (349 ITR 8) is the decision most relied on for Section 2(24)(iv), cited in 21 judgments. An insurance policy assigned by an employer to an employee loses its character as a keyman insurance policy and becomes an ordinary life insurance policy, with tax implications determined by its status at the time of assignment.

The decision most relied on for Section 2(24)(iv) is CIT v. Rajan Nanda (349 ITR 8), cited in 21 of the 81 judgments on BharatTax that turn on this section.

Leading authorities on Section 2(24)(iv)

CIT v. Rajan Nanda

349 ITR 8 · 2012 · High Court

citing judgments

An insurance policy assigned by an employer to an employee loses its character as a keyman insurance policy and becomes an ordinary life insurance policy, with tax implications determined by its status at the time of assignment.

Commissioner of Income-Tax v. V.M. Salgaocar and Brothers Pvt. Ltd.

198 ITR 738 · 1992 · Reported

citing judgments

Commissioner of Income Tax v. M.K. Vaidya

224 ITR 186 · 1997 · High Court

citing judgments

Judgments on Section 2(24)(iv)

Income Tax Officer, Ward-1(1), Mysore vs. Hagamilaldak Gouthamchand, Mysore

In the result, both the appeals of the revenue are dismissed

ITA 2088/BANG/2024[2007-08]Status: DisposedITAT Bangalore12 Feb 2026AY 2007-08

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey

For Appellant: Sri V. Srinivasan, A.RFor Respondent: Sri Shivanand H Kalakeri, D.R

Section 142(1)Section 143Section 143(3)Section 250

Income Tax Officer, Ward-1(1), Mysore vs. Hagamilaldak Gouthamchand, Mysore

In the result, both the appeals of the revenue are dismissed

ITA 2087/BANG/2024[2006-07]Status: DisposedITAT Bangalore12 Feb 2026AY 2006-07

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey

For Appellant: Sri V. Srinivasan, A.RFor Respondent: Sri Shivanand H Kalakeri, D.R

Section 142(1)Section 143Section 143(3)Section 250

Jag Mohan, Delhi vs. DCIT, Central Circle- 18, New Delhi

In the result, appeal of the assessee is partly allowed in the terms aforesaid

ITA 7055/DEL/2017[2014-15]Status: DisposedITAT Delhi07 Jan 2026AY 2014-15

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं.7055/धिल्ली/2017(नि.व. 2014-15) Jag Mohan, 354, Tarun Enclave, Pitampura, ...... अपीलार्थी/Appellant Delhi 110034 Pan Ahdpm-3671-M बिाम Vs. Deputy Commissioner Of Income Tax, ..... प्रनिवादी/Respondent Circle-18, New Delhi अपीलार्थी द्वारा/ Appellant By : S/Shri Raghav Sharma, Mohit Gupta, Chartered Accountants & Ms. Chandrima Choudhary, Advocate प्रधिवािीद्वारा/Respondent By : Ms. Namita Khurana Cit-Dr & Shri Om Prakash, Sr.Dr सुिवाई की निथर्थ/ Date Of Hearing : 10/10/2025 घोषणा की निथर्थ/ Date Of Pronouncement: 07/01/2026 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-28, New Delhi [In Short ‘The Cit(A)’] Dated 18/09/2017, For Assessment Year 2014-15. 2. A Search & Seizure Operation U/S.132 Of The Income Was Conducted On 26.08.2013 In The Case Of Mohan India Group. The Assessee Is One Of The Directors Of Mohan India Group & The Assessee Was Also Covered Under Said Search. During

For Appellant: S/Shri Raghav Sharma, Mohit Gupta, CharteredFor Respondent: Ms. Namita Khurana CIT-DR &

Section 132Section 143(3)Section 153A