Section 20 of the Income Tax Act

86 judgments on BharatTax turn on Section 20.

Judgments on Section 20

Principal Commissioner of Income Tax vs. Harish Jain

Accordingly, the Criminal Revision Case is allowed

ITA/81/2023HC Rajasthan03 Mar 2025

Bench: The Madurai Bench Of Madras High Court Dated : 21.07.2025 Coram: The Honourable Mrs.Justice L.Victoria Gowri Crl.R.C.(Md)No.81 Of 2023 & Crl.M.P.(Md)No.1047 Of 2023 Prabavathi

For Respondent: Mr.P.Muthusamy

Section 138

M/S Kaushal Silk Mills Pvt Ltd, Mumbai vs. ITO 4(2)(2), Mumbai

ITA 516/MUM/2020[2008-09]Status: DisposedITAT Mumbai10 Jan 2024AY 2008-09

Bench: Shri Kuldip Singh & Ms. Padmavathy Sassessment Year: 2008-09

For Appellant: Ms. Teena Jain, A.RFor Respondent: Mr. P.D. Chougule, Sr. A.R

Section 14Section 143(1)Section 143(3)Section 145(3)Section 147Section 148

Vardan Associates Pvt. Ltd vs. Assistant Commissioner of State Tax Central Section

The appeal stands disposed of in the afore-elucidated terms

C.A. No.-008302-008302 - 2023Supreme Court31 Oct 2023

Bench: HON'BLE MS. JUSTICE HIMA KOHLI HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

Section 107(6)Section 129(1)Section 129(3)Section 2(19)Section 20

Principal Commissioner of Income Tax Central 1 Kolkata vs. M/S Narula Educational Trust

ITAT/35/2023HC Calcutta27 Feb 2023

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

For Appellant: Mr. Pinaki Ranjan Mitra

Section 16

Mr Mohammed Bhai Taher Bhai vs. The State of Karnataka

WP/19251/2015HC Karnataka25 Aug 2022

Bench: The Hon'Ble Mr Justice R Devdas Writ Petition No. 58949 Of 2016 (Ulc) C/W Writ Petition No. 14158 Of 2015 (Klr-Res) Writ Petition No. 14166 Of 2015 (Klr-Res) Writ Petition No. 19251 Of 2015 (Klr-Res)

Shetkari Sahakari Sangh Ltd, Kolhapur vs. Deputy Commissioner of Income-Tax, Circle - 1, Kolhapur

In the result, the appeal filed by the assessee is dismissed

ITA 234/PUN/2018[2010-11]Status: DisposedITAT Pune20 Jul 2022AY 2010-11

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.234/Pun/2018 निर्धारण वषा / Assessment Year : 2010-11 Shetkari Sahakari Sangh Ltd., S.V. Phadnis C.A. / Sushant S. Phadnis, 613 E Ward, Phadnis Chambers, Shahupuri, 1St Lane, Kolhapur – 416001 Pan: Aaats5436L .......अऩीऱाथी / Appellant बिधम / V/S. The Dy. Commissioner Of Income Tax, Circle 1, Kolhapur ……प्रत्यथी / Respondent

For Appellant: NoneFor Respondent: Shri S.P. Walimbe

Section 22