Section 2(m) of the Income Tax Act

28 judgments on BharatTax turn on Section 2(m).

Judgments on Section 2(m)

Commissioner of Wealth Tax, West Bengal vs. Bishwanath Chatterjee and Others

CIVIL APPEAL No. 1101/1969Supreme Court08 Apr 1976

Bench: 5 Judges

Calcutta Tramways Co. Ltd vs. Commissioner of Wealth Tax

In the result these appeals fail and they are dismissed witll

CIVIL APPEAL No. 28/1969Supreme Court28 Aug 1972

Bench: 3 Judges

Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax, Kozhlkode vs. Poomulli Manakkal Parameswaran Namboodripad

CIVIL APPEAL No. 62/1969Supreme Court18 Aug 1971

Bench: 2 Judges

Ahmed G. H. Ariff & Ors vs. Commissioner of Wealth Tax, Calcutta

CIVIL APPEAL No. 2129/1968Supreme Court20 Aug 1969

Bench: 3 Judges

Commissioner of Wealth-Tax, Madras vs. Smt. Muthukrishna Ammal

CIVIL APPEAL No. 1922/1967Supreme Court06 Sept 1968

Bench: 3 Judges

Standard Mills Co. Ltd vs. Commissioner of Wealth-Tax, Bombay City

CIVIL APPEAL No. 1129/1965Supreme Court06 Oct 1966

Bench: 3 Judges

Section 2Section 7Section 7(2)

Kesoram Industries & Cotton Mills Ltd vs. Commissioner of Wealth Tax, (Central) Calcutta

CIVIL APPEAL No. 539/1964Supreme Court24 Nov 1965

Bench: 3 Judges

Commissioner of Wealth Tax (Central), Calcutta vs. M/S. Standard Vacuum Oil Co. Ltd

In the result we agree with the Calcutta High Court that the

CIVIL APPEAL No. 627/1964Supreme Court25 Oct 1965

Bench: 3 Judges

Section 18ASection 2