Section 256 of the Income Tax Act

32 judgments on BharatTax turn on Section 256.

Judgments on Section 256

M/S. Malabar Industrial Co. Ltd vs. Commissioner of Income-Tax, Kerala State

CIVIL APPEAL No. 3646/1993Supreme Court10 Feb 2000

Bench: 2 Judges

Section 256Section 26Section 263Section 263(1)

Commissioner of Income Tax vs. Nirma Chemicals Works

In the result, this Special Civil Application abates in

ITA/9/1999HC Gujarat04 Oct 1999
Section 154Section 256Section 37

M/S. Brij Mohan Das Laxman Das vs. Commissioner of Income Tax, Allahabad

CIVIL APPEAL No. 2100/1979Supreme Court10 Dec 1996

Bench: 2 Judges

Section 40

Bharat Beedi Works (Private) Limited and Anr vs. Commissioner of Income-Tax

Accordingly, the appeals arc allowed, the judgment of the

CIVIL APPEAL No. 1452/1987Supreme Court07 May 1993

Bench: 2 Judges

Section 40

Salem Cooperative Central Bank Limited vs. Commissioner of Income Tax, Madras

Accordingly fails and is dismissed

CIVIL APPEAL No. 2169/1993Supreme Court06 Apr 1993

Bench: 2 Judges

Section 256Section 80(1)Section 81(1)(a)

Radhasoami Satsang, Saomi Bagh, Agra vs. Commissioner of Income Tax

CIVIL APPEAL No. 10574/1983Supreme Court15 Nov 1991

Bench: 2 Judges

Section 11Section 35Section 4(3)Section 66(2)

Bikaner Gypsums Ltd vs. Commissioner of Income Tax, Rajasthan

CIVIL APPEAL No. 262/1976Supreme Court23 Oct 1990

Bench: 3 Judges

Section 10(2)(xv)Section 256Section 37

Commissioner of Income Tax, Calcutta vs. Karam Chand Thapar & Bros. (P) Ltd

In the result, the appeal fails and is dismissed with costs

CIVIL APPEAL No. 1119/1975Supreme Court14 Feb 1989

Bench: 2 Judges

Section 256

Sir Shadi Lal Sugar and General Mills Ltd. & Anr vs. Commissioner of Income Tax, Delhi

The appeal is allowed and the judgment and order of the High

CIVIL APPEAL No. 1660/1974Supreme Court31 Jul 1987

Bench: 2 Judges

The Commissioner of Income Tax, Delhi vs. Bansi Dhar & Sons

CIVIL APPEAL No. 1668/1978Supreme Court19 Dec 1985

Bench: 2 Judges

Section 151Section 256Section 256(1)Section 66Section 66(1)

Shiela Kaushish vs. Commissioner of Income-Tax, Delhi

CIVIL APPEAL No. 2110/1978Supreme Court18 Aug 1981

Bench: 2 Judges

Section 12Section 23Section 256Section 9

I. C. I. (India) Private Ltd vs. C. I. T., West Bengal

In the result the appeal is allowed and ithe order of the High

CIVIL APPEAL No. 1308/1970Supreme Court20 Jan 1972

Bench: 2 Judges