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)

Ishwarlal S. Lalwani (Jain) vs. Income-Tax Officer

In the result, appeal of assessee in ITA No

ITA 667/PUN/2015[2010-11]Status: DisposedITAT Pune29 Jan 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Sunil PathakFor Respondent: Dr. Vivek Aggarwal &

Section 2(24)(iv)

Ishwarlal S. Lalwani (Jain) vs. Income-Tax Officer

In the result, appeal of assessee in ITA No

ITA 666/PUN/2015[2009-10]Status: DisposedITAT Pune29 Jan 2018AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Sunil PathakFor Respondent: Dr. Vivek Aggarwal &

Section 2(24)(iv)

ITO, New Delhi vs. M/S Samsung Estates Pvt. Ltd., New Delhi

In the result, appeal of the Revenue is dismissed

ITA 19/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Sept 2017AY 2006-07

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2006-07 Vs. M/S. Samsung Estates Pvt. Ltd., Income Tax Officer, Ward 7(2), Room No. 306, C.R. Building, 1095, Sector A, Pocket - A, I.P. Estate, New Delhi Vasant Kunj, New Delhi Pan : Aabcs5957L (Appellant) (Respondent)

Section 143(2)Section 143(3)Section 2(24)(iv)Section 68

Paresh Shantilal Shah, Mumbai vs. ITO WD14(1)(1), Mumbai

In the result, the appeals are partly allowed

ITA 2029/MUM/2015[2011-12]Status: DisposedITAT Mumbai31 May 2017AY 2011-12

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 2009-10 & Assessment Year: 2011-12

For Appellant: Shri Rajat Mittal, DRFor Respondent: Shri Y.P. Trivedi/ Ms. Usha Dalal, AR

Section 143(3)Section 2(24)Section 2(24)(ii)Section 2(24)(iv)Section 23(4)

Paresh Shah, Mumbai vs. Asst CIT 14(1), Mumbai

In the result, the appeals are partly allowed

ITA 1047/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 May 2017AY 2009-10

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 2009-10 & Assessment Year: 2011-12

For Appellant: Shri Rajat Mittal, DRFor Respondent: Shri Y.P. Trivedi/ Ms. Usha Dalal, AR

Section 143(3)Section 2(24)Section 2(24)(ii)Section 2(24)(iv)Section 23(4)

Shri S. Elango, Chennai vs. ACIT, Chennai

In the result, the appeal of the assessee for the AYs 2012-13 &

ITA 3096/CHNY/2016[2013-14]Status: DisposedITAT Chennai30 May 2017AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri D.S.Sunder Singh

Section 133ASection 54F

Shri S. Elango, Chennai vs. ACIT, Chennai

In the result, the appeal of the assessee for the AYs 2012-13 &

ITA 3095/CHNY/2016[2012-13]Status: DisposedITAT Chennai30 May 2017AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri D.S.Sunder Singh

Section 133ASection 54F

DCIT, New Delhi vs. Shri Shiv Priya, Noida

The appeal of the Revenue is dismissed

ITA 1101/DEL/2014[2011-12]Status: DisposedITAT Delhi26 May 2017AY 2011-12

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 132Section 139Section 153Section 153ASection 2(24)Section 2(24)(iv)Section 69A

ACIT, New Delhi vs. Sh. Shiv Priya, Noida

The appeal of the Revenue is dismissed

ITA 6779/DEL/2013[2010-11]Status: DisposedITAT Delhi26 May 2017AY 2010-11

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 132Section 139Section 153Section 153ASection 2(24)Section 2(24)(iv)Section 69A

DCIT, New Delhi vs. Sh. Shiv Priya, Noida

In the result, the Assessee’s Cross Objection stands allowed and

ITA 4838/DEL/2014[2008-09]Status: DisposedITAT Delhi19 May 2017AY 2008-09

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi

For Appellant: Sh. Amit Goyal, CAFor Respondent: Sh. S.S. Rana, CIT(DR)

Section 132Section 142(1)Section 143(2)Section 153Section 153ASection 2Section 2(22)(e)Section 2(24)(iv)

DCIT, New Delhi vs. M/S O.P. Srivastava, Lucknow

In the result, both the appeals filed by the Revenue and cross objection filed by the assessee stand dismissed

ITA 682/DEL/2013[2008-09]Status: DisposedITAT Delhi05 May 2017AY 2008-09

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri Dinesh Verma, AdvFor Respondent: Shri Rajesh Kumar, Sr.DR

Section 10Section 2(24)Section 2(24)(iv)Section 68

Nitin R. Shah, Mumbai vs. ITO 5(2)(3), Mumbai

In the result, the appeal in ITA No

ITA 6587/MUM/2013[2006-07]Status: DisposedITAT Mumbai26 Apr 2017AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

Section 14Section 143(3)Section 147Section 14ASection 2(24)(iv)

Nitin R. Shah, Mumbai vs. ITO 5(2)(3), Mumbai

In the result, the appeal in ITA No

ITA 6586/MUM/2013[2005-06]Status: DisposedITAT Mumbai26 Apr 2017AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

Section 14Section 143(3)Section 147Section 14ASection 2(24)(iv)

Radhika Mohan Kamat, Mumbai vs. Asst CIT 15(2), Mumbai

ITA 6623/MUM/2013[2009-10]Status: DisposedITAT Mumbai30 Sept 2016AY 2009-10

Bench: Shri Sanjay Garg () & Shri Ashwani Taneja ()

Section 143Section 2(24)(iv)

ACIT, Erode vs. Skm Shree Shivakumar, Erode

In the result, the appeal filed by the Revenue stands dismissed

ITA 73/CHNY/2016[2009-10]Status: DisposedITAT Chennai11 Aug 2016AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.73/Mds/2016 "नधा"रण वष" / Assessment Year : 2009-10 The Assistant Commissioner Of Skm Shree Shivakumar, Income Tax, V. 41, Periyar Nagar, Circle – 1, Erode – 638 001. Coimbatore. Pan : Ajcps 0629 L (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Dr. U. Anjaneyalu, CITFor Respondent: Dr. Anita Sumanth, Advocate

Section 2(22)(e)

Govind Agarwal. HUF, Mumbai vs. ACIT Cen Cir 32, Mumbai

In the result, the appeals of the assessee’s are allowed in part, in terms indicated hereinabove, whereas the Revenue’s appeals are dismissed

ITA 826/MUM/2011[2004-05]Status: DisposedITAT Mumbai30 Jun 2016AY 2004-05

Bench: Shri R.C.Sharma, Am & Shri Sanjay Garg, Jm आयकर अपील सं./Ita No.4531,4566,876,877,878/Mum/2011 ("नधा"रण वष" / Assessment Years :2006-07, 2007-08, 2002-03, 2003-04 & 2005-06) Acit, Cc-32, Mumbai Vs. Manidevi Agarwal, 720, A- 1, Lok Bharti Chs Ltd., Marol Maroshi Road, Marol, Andheri(E), Mumbai- 400059 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aakpa 4962 H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & आयकर अपील सं./Ita No.4528/Mum/2011 ("नधा"रण वष" / Assessment Years : 2007-08) Acit, Cc-32, Mumbai Vs. Shri Govind Agarwal, 701, A-1, Lok Bharti Chs Ltd., Marol Maroshi Road, Marol, Andheri(E), Mumbai- 400059 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Adopa 4038 K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & आयकर अपील सं./Ita No.873,874/Mum/2011 ("नधा"रण वष" / Assessment Years : 2003-04 & 2004-05) Acit, Cc-32, Mumbai Vs. Shri Govind Agarwal(Huf), 720/A-5, Lok Bharti Chs Ltd., Marol Maroshi Road, Marol, Andheri(E), Mumbai- 400059 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aiepa 3109 A .. (अपीलाथ" /Appellant) (""यथ" / Respondent) 876,828,4566,4547,218/11 &957/13&Co203.13

Section 143(3)Section 14ASection 153A