Question 1

What is the leading case on Section 234-B of the Income Tax Act?

Accepted Answer

CIT v. Syed Ali Adil (352 ITR 418) is the decision most relied on for Section 234-B, cited in 46 judgments. Exemption under Section 54 is available for the purchase of a residential property even if it comprises several independent units, as long as the property is of a residential nature.

Question 2

Which cases are most cited on Section 234-B?

Accepted Answer

CIT v. Syed Ali Adil (352 ITR 418) — 46 citing judgments.

Question 3

How many judgments are there on Section 234-B?

Accepted Answer

BharatTax indexes 48 ITAT, High Court and Supreme Court judgments that turn on Section 234-B of the Income Tax Act, 1961.

Question 4

Which section of the Income-tax Act, 2025 corresponds to Section 234-B?

Accepted Answer

Section 234-B of the Income-tax Act, 1961 corresponds to section 424 (Interest for defaults in payment of advance tax) of the Income-tax Act, 2025.

Section 234-B of the Income Tax Act

Leading authorities on Section 234-B

Judgments on Section 234-B

The Commissioner of Income Tax - International Taxation -1 vs. Ge Engine Service Distribution Llc

The Commissioner of Income Tax - International Taxation -1 vs. Ge Engine Service Mcallen Lp

The Commissioner of Income Tax - International Taxation -1 vs. Ge Engine Service Distribution Llc

The Pr.Commissioner of Income Tax - (International Taxation) -1 vs. Ge Engine Services Mcallen Lp

The Pr.Commissioner of Income Tax - (International Taxation)-1 vs. Ge Engine Services Tri Remanufacturing Inc

CIT-XI vs. Sh. Tej Pal Singh Kohli

Brij Lal & Ors vs. Commissioner of Income Tax Act, 1961

Dy.CIT (Assessment) vs. Associated Crown Closures Pvt.Limited