Section 254(2A) of the Income Tax Act

Income-tax Act, 2025: s.363

Section 254(2A) falls under section 254 of the Income-tax Act, 1961, which corresponds to section 363 (Orders of Appellate Tribunal) of the Income-tax Act, 2025.

Read section 363 of the 2025 Act

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

71 judgments on BharatTax turn on Section 254(2A).

Judgments on Section 254(2A)

Google India Private Limited vs. The Deputy Commissioner of Income Tax

WP/55578/2017HC Karnataka13 Dec 2017

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna Writ Petition No.55578/2017 (T-It)

Pr. Commissioner of Income Tax, Gurgaon vs. M/S Teradeta India Pvt. Ltd

Appeal is dismissed

ITA/264/2017HC Punjab & Haryana20 Jul 2017
Section 254Section 260A

The Principal Commissioner of Income Tax, Gurgaon vs. M/S Bmw India Pvt. Ltd

Appeal is dismissed

ITA/209/2017HC Punjab & Haryana12 May 2017
Section 254Section 260A

The Principal Commissioner of Income Tax, Gurgaon vs. M/S Atotech India Ltd

Appeal is dismissed

ITA/168/2017HC Punjab & Haryana11 May 2017
Section 254Section 260A

Pr. Commissioner of Income Tax, Gurgaon vs. M/S Towers Watson India Pvt. Ltd

Appeal is dismissed

ITA/169/2017HC Punjab & Haryana11 May 2017
Section 254Section 260A

The Principal Commissioner of Income Tax, Gurgaon vs. M/S Mitsubishi Electric Automotive India Pvt. Ltd

Appeal is dismissed

ITA/179/2017HC Punjab & Haryana02 May 2017
Section 254Section 260A

The Pr. Commissioner of Income Tax, Gurgaon vs. M/S Agilent Technologies( International) Pvt. Ltd

The appeal stands dismissed

ITA/407/2016HC Punjab & Haryana10 Jan 2017
Section 253Section 254Section 260ASection 35C

Pr Commissioner of Income Tax Gurgaon vs. M/S Jindal Steel & Power Ltd Hisar

The appeal stands dismissed

ITA/57/2016HC Punjab & Haryana09 May 2016
Section 115JSection 143(3)Section 254Section 260ASection 271(1)(c)Section 35C

Pr. Commissioner of Income Tax Gurgaon vs. M/S Carrier Air Conditioning and Refrigeration Ltd

The appeal stands dismissed

ITA/5/2016HC Punjab & Haryana25 Apr 2016
Section 143(2)Section 143(3)Section 144C(13)Section 144C(5)Section 253Section 254Section 260ASection 92C

Novo Nordisk India Private Limited vs. The Deputy Commissioner of Income Tax

In the result, I proceed to pass the following:

WP/9487/2015HC Karnataka20 Mar 2015

Bench: The Hon’Ble Mr.Justice Aravind Kumar

Section 143(2)Section 143(3)Section 144CSection 226Section 254

The Commissioner of Income-Tax vs. M/S Ecom Gill Coffee Trading Pvt Ltd

The appeals are allowed

ITA/160/2012HC Karnataka05 Jul 2012

Bench: B.MANOHAR,D.V.SHYLENDRA KUMAR

Section 253Section 254Section 260A