Section 25(2) of the Income Tax Act

25 judgments on BharatTax turn on Section 25(2).

Judgments on Section 25(2)

Commissioner of Wealth-Tax vs. Shmatilal Popatlal

WTR/5/1983HC Gujarat06 Dec 1996

Section 16(1)Section 16A(1)(a)Section 25(2)Section 27Section 5(1)(iv)

M/S. Lok Nath and Company, the Mall, Shimla vs. Commissioner of Wealth Tax, Patjala

CIVIL APPEAL No. 9697/1995Supreme Court31 Oct 1995

Bench: 2 Judges

Section 16Section 16(2)Section 16(3)Section 18(1)(a)Section 25(2)Section 27(1)

M/S Loke Nath and Co. the Mall, Shimla vs. Commissioner of Wealth Tax Patiala

C.A. No.-009697-009697 - 1995Supreme Court31 Oct 1995

Bench: JEEVAN REDDY B.P. (J)

For Respondent: COMMISSIONER OF WEALTH TAX, PATIALA

Section 16(2)Section 16(3)Section 17Section 18(1)Section 25(2)Section 27(1)

Commissioner of Wealth Tax West Bengal vs. Imperial Tobacco Co. of India Lid

CIVIL APPEAL No. 1062/1966Supreme Court15 Apr 1966

Bench: 3 Judges

C. A. Abraham, Uppoottil, Kottayam vs. The Income-Tax Officer, Kottayam and Another

CIVIL APPEAL No. 517/1958Supreme Court29 Nov 1960

Bench: 3 Judges