Section 20 of the Income Tax Act

86 judgments on BharatTax turn on Section 20.

Judgments on Section 20

Superintendent of Taxes, Tezpur and Ors vs. M/S. Bormahajan Tea Co. Ltd

In the result the appeals are dismissed

CIVIL APPEAL No. 602/1974Supreme Court17 Jan 1978

Bench: 2 Judges

Section 11Section 20(2)Section 7Section 7(1)Section 7(2)Section 9Section 9(4)

Commissioner of Income-Tax, West Bengal vs. Central India Industries Ltd

In the result Civil Appeal No

CIVIL APPEAL No. 2347/1968Supreme Court07 Sept 1971

Bench: 2 Judges

Commissioner of Income-Tax, New Delhi vs. Anant Rao B. Kamat

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

CIVIL APPEAL No. 687/1963Supreme Court08 May 1964

Bench: 3 Judges

Section 16(2)

In Re. the Bill to Amend S. 20 of Thb Sea Customs Act, 1878, and S. 3 of the Central Excises and Salt Act, 1944

SPECIAL REFERENCE CASE No. 1/1962Supreme Court10 May 1963

Bench: 9 Judges

Messrs. Howrah Trading Co., Ltd vs. The Commissioner of Income-Tax, Calcutta

CIVIL APPEAL No. 65/1956Supreme Court26 Mar 1959

Bench: 3 Judges

Firm of Bhagat Ram Mohanlal vs. The Commissioner of Excess Profits Tax, Madhya Pradesh, Nagpur and Another

In the result, the appeal fails, and is dismissed

CIVIL APPEAL No. 139/1953Supreme Court15 Feb 1956

Bench: 3 Judges