Section 217 of the Income Tax Act

The decision most relied on for Section 217 is ACIT v. Achal Kumar Jain (1983) 142 ITR 606 (Delhi)and CIT v. Nihal Chand Rekyan (200 ITR 153), cited in 29 of the 29 judgments on BharatTax that turn on this section.

Leading authorities on Section 217

Judgments on Section 217