Section 21(4) of the Income Tax Act

167 judgments on BharatTax turn on Section 21(4).

Judgments on Section 21(4)

Commissioner of Wealth Tax vs. Undevi Alkesh Trust

WTR/13/1996HC Gujarat29 Jan 1998
Section 21(4)Section 27(1)

Commissioner of Wealth Tax vs. Janani Settlement

WTR/37/1996HC Gujarat29 Jan 1998
Section 21(4)Section 27(1)

Commissioner of Wealth Tax vs. Poojan Settlement

WTR/185/1996HC Gujarat29 Jan 1998
Section 21(4)Section 27(1)

Commissioner of Wealth Tax vs. Rajvansh Trust

WTR/97/1996HC Gujarat29 Jan 1998
Section 21(4)Section 27(1)

Commissioner of Wealth Tax vs. Parshwanth Trust

WTR/105/1996HC Gujarat29 Jan 1998
Section 21(4)Section 27(1)

Commissioner of Wealth Tax, Andhra Pradesh, Hyderabad vs. Trustees of H.E.H. Nizams Family (Remainder Wealth Trust), Hyderabad

CIVIL APPEAL No. 467/1971Supreme Court03 May 1977

Bench: 3 Judges

Section 21(1)

Commissioner of Wealth Tax, Bihar and Orissa vs. Kirpashankar Dayashankar Worah

In the result these a.ppeals are allowed and the answer given

CIVIL APPEAL No. 1478/1967Supreme Court29 Jul 1971

Bench: 2 Judges

Section 21