Section 23(3) of the Income Tax Act

Income-tax Act, 2025: s.21

Section 23(3) falls under section 23 of the Income-tax Act, 1961, which corresponds to section 21 (Determination of annual value) of the Income-tax Act, 2025.

Read section 21 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 23(3) is Overseas Chinese Cuisine v. Asstt. CIT (56 ITD 67), cited in 8 of the 26 judgments on BharatTax that turn on this section.

Leading authorities on Section 23(3)

Overseas Chinese Cuisine v. Asstt. CIT
56 ITD 67 · 1996 · ITAT
8
citing judgments

Judgments on Section 23(3)

M/S. Lakshmichand Baijnath vs. The Commissioner of Income-Tax, West Bengal

In the result, the appeals fail and are dismissed

CIVIL APPEAL No. 271/1955Supreme Court13 Nov 1958

Bench: 3 Judges

Maharaj Kumar Kamal Singh vs. The Commissioner of Income-Tax, Bihar & Orissa

In the result we hold that the Patna High Court was right in

CIVIL APPEAL No. 297/1955Supreme Court01 Oct 1958

Bench: 3 Judges

Commissioner of Income-Tax, Bombay vs. M/S. Amritlal Bhogilal & Co

CIVIL APPEAL No. 128/1955Supreme Court28 Apr 1958

Bench: 3 Judges

Messrs Mehta Parikh & Co vs. The Commissioner of Income-Tax, Bombay

The appeal is allowed

CIVIL APPEAL No. 81/1954Supreme Court10 May 1956

Bench: 3 Judges

Messrs Chatturam Horilram Ltd vs. Commissioner of Income Tax, Bihar and Orissa

Cam1111 ,~iooer of brought about by the

CIVIL APPEAL No. 38/1954Supreme Court18 Apr 1955

Bench: 3 Judges

Section 34Section 66

Dhakeswari Cotton Mills Ltd vs. Commissioner of Income Tax, West Bengal

In the result we allow this appeal, set aside the order

CIVIL APPEAL No. 217/1953Supreme Court29 Oct 1954

Bench: 5 Judges

Section 22(2)Section 28(3)