Section 240 of the Income Tax Act

Income-tax Act, 2025: s.435

Section 240 of the Income-tax Act, 1961 corresponds to section 435 (Refund on appeal, etc) of the Income-tax Act, 2025.

Read section 435 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 240 is CIT v. Associated Cables P. Ltd. (286 ITR 596), cited in 25 of the 50 judgments on BharatTax that turn on this section.

Leading authorities on Section 240

Judgments on Section 240

Section 240 Income Tax Act (2025: s.435) — Case Laws | BharatTax