Section 2(7) of the Income Tax Act

The decision most relied on for Section 2(7) is CIT v. Kumari Prabhawati Gupta (325 ITR 563), cited in 9 of the 52 judgments on BharatTax that turn on this section.

Leading authorities on Section 2(7)

CIT v. Kumari Prabhawati Gupta
325 ITR 563 · 2010 · High Court
9
citing judgments
(i) Savita Kapila vs. ACIT (2020) 426 ITR 502 (Delhi); (ii) Rajender Kumar Sehgal v. ITO
176 Taxmann.com 15 · 2025 · Reported
3
citing judgments
Mrs. Shubhashri Panicker v. Commissioner of Income
403 ITR 434 · 2018 · High Court
3
citing judgments

Judgments on Section 2(7)

The Commissioner of Income Tax, Kolhapur vs. Industrial Development Bank of India Ltd

The appeals are disposed of accordingly

CIVIL APPEAL No. 7437/2004Supreme Court13 Oct 2008

Bench: 2 Judges

Section 2(7)Section 24Section 4

C.I.T.-II, Tiruchirapalli vs. City Union Bank Ltd

The appeal is disposed of accordingly

C.A. No.-002690-002690 - 2006Supreme Court13 Oct 2008

Bench: This Court In Commissioner Of Income Tax V. Corporation Bank (2008 (166) Taxman 388). This Court Held As Follows: “Leave Granted In Special Leave Petitions. The Short Point Which Arises In This Batch Of Civil Appeals Is Whether Interest Earned By The Assessees-Banks On Dated Government Securities Was Liable To Be Assessed Under Section

Section 2(7)Section 24Section 260ASection 4

Commnr. of Income Tax, Kolhapur vs. Industrial Development Bank of India Ltd

The appeals are disposed of accordingly

C.A. No.-007437-007438 - 2004Supreme Court13 Oct 2008

Bench: This Court In Commissioner Of Income Tax V. Corporation Bank (2008 (166) Taxman 388). This Court Held As Follows: “Leave Granted In Special Leave Petitions. The Short Point Which Arises In This Batch Of Civil Appeals Is Whether Interest Earned By The Assessees-Banks On Dated Government Securities Was Liable To Be Assessed Under Section

Section 2(7)Section 24Section 260ASection 4

Commnr. of Income Tax, Kolhapur vs. Icici Bank Ltd

The appeals are disposed of accordingly

C.A. No.-007441-007443 - 2004Supreme Court13 Oct 2008

Bench: This Court In Commissioner Of Income Tax V. Corporation Bank (2008 (166) Taxman 388). This Court Held As Follows: “Leave Granted In Special Leave Petitions.

Section 2(7)Section 24Section 260ASection 4

Commnr. of Income Tax, Kolhapur vs. Ratnakar Bank Ltd

The appeals are disposed of accordingly

C.A. No.-006088-006090 - 2008Supreme Court13 Oct 2008
Section 2(7)Section 24Section 260ASection 4

Commnr. of Income Tax, Karnataka vs. M/S. Canara Bank

Appeals are disposed of with no order as to costs

C.A. No.-006724-006729 - 2003Supreme Court30 Jul 2007
For Respondent: M/s. Canara Bank
Section 2(7)Section 5Section 9(1)(b)

Income Tax Officer, New Delhi vs. Delhi Development Authority

C.A. No.-003544-003544 - 1998Supreme Court29 Nov 2001
For Respondent: DELHI DEVELOPMENT AUTHORITY
Section 194ASection 2Section 201Section 244Section 244(1)Section 244ASection 256(1)

Commissioner of Income Tax, Ludhiana vs. Om Prakash

In the result, Civil Appeals Nos

CIVIL APPEAL No. 4234/1983Supreme Court27 Jul 1999

Bench: 5 Judges

Section 2(31)Section 4Section 64Section 64(1)Section 64(3)(a)

Commissioner of Income Tax, Shillong vs. Jai Prakash Singh

CIVIL APPEAL No. 2542/1977Supreme Court13 Mar 1996

Bench: 2 Judges

Section 143(2)

M.R. Pratap vs. V.M. Muthukrishnan, Income-Tax Officer, Central - III, Madras

CRIMINAL APPEAL No. 383/1979Supreme Court29 Apr 1992

Bench: 2 Judges

Section 139Section 140Section 2(35)Section 277Section 278Section 278BSection 482

Commissioner of Lncome Tax, Madhya Pradesh, Nagpur vs. Hukamchand Mohanlal

CIVIL APPEAL No. 2421/1968Supreme Court17 Sept 1971

Bench: 2 Judges

Section 41Section 41(1)

Kapurchand Shrimal vs. Tax Recovery Officer, Hyderabad & Ors

The appeals are allowed and the order of detention passed by

CIVIL APPEAL No. 1319/1966Supreme Court14 Aug 1968

Bench: 3 Judges