Section 26 of the Income Tax Act

Income-tax Act, 2025: s.24

Section 26 of the Income-tax Act, 1961 corresponds to section 24 (Property owned by co-owners) of the Income-tax Act, 2025.

Read section 24 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 26 is ITO v. Bachu Lal Kapoor (60 ITR 74), cited in 60 of the 51 judgments on BharatTax that turn on this section.

Leading authorities on Section 26

ITO v. Bachu Lal Kapoor
60 ITR 74 · 1966 · Supreme Court
60
citing judgments

Income must be charged only once, preventing double taxation. If income is mistakenly assessed in the hands of individual members instead of the Association of Persons or Hindu Undivided Family, or vice versa, the Income Tax Officer must make appropriate adjustments for the tax already realized.

Judgments on Section 26

S. Rajendran vs. The Deputy Commissioner of Income Tax (Benami Prohibition)

The appeals are dismissed with

C.A. No.-007140 - 2022Supreme Court24 Feb 2026

Bench: HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA

Section 132Section 24Section 24(1)

Kapila Mahendra Patel, Vadodara vs. The Dy. CIT, Circle-1(1)(1), Vadodara

The appeal of the assessee is allowed for statistical purposes

ITA 1905/AHD/2025[2024-25]Status: DisposedITAT Ahmedabad19 Jan 2026AY 2024-25

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinhaिनधा"रणवष"/Assessment Year: 2024-25 Kapila Mahendra Patel Vs. The Dy.Cit Circle-1(1)(1) Kamdhenu Estate Aayakar Bhavan Opp. Citi Bank Race Course Race Course Circle Vadodara – 390 007 Vadodara – 390 007 Pan : Adbpp 3883 G अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Hemant Suthar, Ar Revenue By : Shri Rameshwar P. Meena, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 13/01/2026 घोषणा की तारीख /Date Of Pronouncement: 19/01/2026

For Appellant: Shri Hemant Suthar, ARFor Respondent: Shri Rameshwar P. Meena, Sr.DR
Section 143(1)Section 143(1)(a)Section 24Section 250

Tirumala Estates, Hyderabad vs. Income Tax Officer, Ward-4(1), Hyderabad

ITA 143/HYD/2024[2022-23]Status: DisposedITAT Hyderabad30 Jul 2025AY 2022-23

Bench: Us:

Section 143(1)Section 194I

Principal Commissioner of Income Tax 2 Kolkata vs. M/S R. S. Darshan Singh Motor Car Finance Private Limited

In the result, the appeals are disposed of by way of remand, with a direction to

ITAT/19/2025HC Calcutta28 Jul 2025

Bench: : The Hon'Ble Justice Rajarshi Bharadwaj & The Hon’Ble Justice Uday Kumar Date : 11Th November, 2025

Section 26Section 73(1)

ACIT, New Delhi vs. M/S. Grand Venezia Commercial Towers Pvt. Ltd., New Delhi

In the result, the appeal of the assessee is dismissed and appeal of the revenue is dismissed

ITA 486/DEL/2017[2012-13]Status: DisposedITAT Delhi03 Jul 2025AY 2012-13

Bench: Shri Vikas Awasthy & Shri M. Balaganeshm/S. Grand Venezia Commercial Vs. Acit, Towers Pvt. Ltd, Central Circle-2, 28, Raja Garden, New Delhi New Delhi (Appellant) (Respondent) Pan:Aadcg5999A

For Appellant: Shri Vikash Jain, AdvFor Respondent: Ms. Namita Khurana, CIT-DR (on rotational duty)
Section 14Section 14(1)(a)Section 153CSection 238

Grand Venezia Commercial Towers Pvt. Ltd., New Delhi vs. ACIT(Central Circle)- 2, New Delhi

In the result, the appeal of the assessee is dismissed and appeal of the revenue is dismissed

ITA 3817/DEL/2017[2013-14]Status: DisposedITAT Delhi03 Jul 2025AY 2013-14

Bench: Shri Vikas Awasthy & Shri M. Balaganeshm/S. Grand Venezia Commercial Vs. Acit, Towers Pvt. Ltd, Central Circle-2, 28, Raja Garden, New Delhi New Delhi (Appellant) (Respondent) Pan:Aadcg5999A

For Appellant: Shri Vikash Jain, AdvFor Respondent: Ms. Namita Khurana, CIT-DR (on rotational duty)
Section 14Section 14(1)(a)Section 153CSection 238

ACIT., Circle-5(1), Hyderabad vs. Eenadu Television Private Limited, Hyderabad

In the result, appeal ITA

ITA 648/HYD/2024[2020-21]Status: DisposedITAT Hyderabad16 May 2025AY 2020-21

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: Shri V. Siva Kumar, AdvocateFor Respondent: Shri B. Bala Krishna, CIT-DR

Assistant Commissioner of Income Tax, Circle-5(1), Hyderabad vs. Eenadu Television Private Limited, Hyderabad

In the result, appeal ITA

ITA 665/HYD/2023[2018-19]Status: DisposedITAT Hyderabad16 May 2025AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: Shri V. Siva Kumar, AdvocateFor Respondent: Shri B. Bala Krishna, CIT-DR

Nam Group Aslali, Ahmedabad vs. AO, CPC, Bangalore-Present -the ITO, Ward-3(1)(1), Ahmedabad

ITA 1611/AHD/2024[2023-24]Status: DisposedITAT Ahmedabad28 Jan 2025AY 2023-24

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.1610/Ahd/2024 & 1611/Ahd/2024 िनधा"रण वष" /Assessment Years : 2022-23 & 2023-24 Respectively Nam Group Aslali The Ao, Cpc बनाम/ 172/1, Premchand House Bangalore - V/S. Old High Court Way Present Ito Ashram Road Ward-3(1)(1) Ahmedabad Ahmedabad "थायी लेखा सं./Pan:Aaaan 0551 C (अपीलाथ%/ Appellant) (&' यथ%/ Respondent) Assessee By : Shri P.F. Jain, Ar Revenue By : Shri B.P. Srivastav, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 23/01/2025 घोषणा की तारीख /Date Of Pronouncement: 28/01/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: Both The Appeals, Filed By The Assessee Pertain To Assessment Years (Ays) 2022-23 & 2023-24 & Arise From The Orders Passed By The Office Of The Commissioner Of Income Tax, Appeal, Addl/Jcit-10 Mumbai [Hereinafter Referred To As “Cit(A)”] In Upholding The Levy Of Surcharge At The Maximum Marginal Rate Under Section 167B Of The Income Tax Act, 1961 [Hereinafter Referred To As “The Act”]. The Levy Of Surcharge Was Determined Pursuant To Intimations Issued By The Cpc, Bengaluru Under Section 143(1) Of The Act. Since The Facts & Grounds Of Appeal For Both Years Are Identical

For Appellant: Shri P.F. Jain, ARFor Respondent: Shri B.P. Srivastav, Sr.DR
Section 143(1)Section 167BSection 167B(2)Section 26Section 67ASection 86

Nam Group Aslali, Ahmedabad vs. AO, CPC, Bangalore- Present ITO. Ward-3(1)(1), Ahmedabad

ITA 1610/AHD/2024[2022-23]Status: DisposedITAT Ahmedabad28 Jan 2025AY 2022-23

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.1610/Ahd/2024 & 1611/Ahd/2024 िनधा"रण वष" /Assessment Years : 2022-23 & 2023-24 Respectively Nam Group Aslali The Ao, Cpc बनाम/ 172/1, Premchand House Bangalore - V/S. Old High Court Way Present Ito Ashram Road Ward-3(1)(1) Ahmedabad Ahmedabad "थायी लेखा सं./Pan:Aaaan 0551 C (अपीलाथ%/ Appellant) (&' यथ%/ Respondent) Assessee By : Shri P.F. Jain, Ar Revenue By : Shri B.P. Srivastav, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 23/01/2025 घोषणा की तारीख /Date Of Pronouncement: 28/01/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: Both The Appeals, Filed By The Assessee Pertain To Assessment Years (Ays) 2022-23 & 2023-24 & Arise From The Orders Passed By The Office Of The Commissioner Of Income Tax, Appeal, Addl/Jcit-10 Mumbai [Hereinafter Referred To As “Cit(A)”] In Upholding The Levy Of Surcharge At The Maximum Marginal Rate Under Section 167B Of The Income Tax Act, 1961 [Hereinafter Referred To As “The Act”]. The Levy Of Surcharge Was Determined Pursuant To Intimations Issued By The Cpc, Bengaluru Under Section 143(1) Of The Act. Since The Facts & Grounds Of Appeal For Both Years Are Identical

For Appellant: Shri P.F. Jain, ARFor Respondent: Shri B.P. Srivastav, Sr.DR
Section 143(1)Section 167BSection 167B(2)Section 26Section 67ASection 86

Shivani Madan vs. Pr Commissioner of Income Tax Delhi 01 & Anr

ITA/134/2024HC Delhi08 Jan 2025

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA

Section 153ASection 23(1)(a)

Rajeev Vasudeva, Delhi vs. DCIT Circle International Taxation 3(1), Delhi

In the result, appeal of the assessee is partly allowed

ITA 2343/DEL/2023[2020-21]Status: DisposedITAT Delhi08 Nov 2024AY 2020-21

Bench: us, the only effective issue to be decided in this appeal is as to whether the learned CIT(A) was justified in confirming the action of the learned AO in denying the claim of exemption under section 54F of the Act in the facts and circumstances of the instant case.

Section 143(3)Section 144C(13)Section 144C(5)Section 54F

M/S Y.S. and Co-Owners vs. Income Tax Officer Etc

ITA/20/2008HC Punjab & Haryana09 Sept 2024

Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MR. JUSTICE SANJAY VASHISTH

Section 144Section 167B(2)(i)Section 2Section 26

Shivani Madan, New Delhi vs. ACIT Central Circle-05, New Delhi

In the result, the both the appeals of assessee are dismissed

ITA 657/DEL/2021[2016-17]Status: DisposedITAT Delhi18 Aug 2023AY 2016-17

Bench: Shri Chandra Mohan Garg & Dr. B.R.R. Kumar

For Appellant: Shri Sahil Sharma, AdvFor Respondent: Shri Amitabh Kumar Sinha, CIT(DR)
Section 132Section 153ASection 22Section 23(1)(a)Section 24a

Shivani Madan, New Delhi vs. ACIT Central Circle-05, New Delhi

In the result, the both the appeals of assessee are dismissed

ITA 498/DEL/2021[2017-18]Status: DisposedITAT Delhi18 Aug 2023AY 2017-18

Bench: Shri Chandra Mohan Garg & Dr. B.R.R. Kumar

For Appellant: Shri Sahil Sharma, AdvFor Respondent: Shri Amitabh Kumar Sinha, CIT(DR)
Section 132Section 153ASection 22Section 23(1)(a)Section 24a

Commissioner of Service Tax Mumbai II vs. M/S. 3I Infotech Ltd

C.A. No.-004007 - 2019Supreme Court14 Aug 2023

Bench: The Customs, Excise & Service Tax Appellate Tribunal, West Zonal Bench At Mumbai (Cestat). An Order Of Remand Was Passed By Cestat. In The Order Of Remand, Cestat Observed That It Is Not Borne Out From The Impugned Order Of The Commissioner How Service Tax C.A.No.4007 Of 2019 Etc. Page 2 Of 15

Section 65Section 67Section 73

Tirumala Estates, Hyderabad vs. ITO, Ward-4(5), Hyderabad

In the result, both appeals filed by the assessee are allowed

ITA 216/HYD/2023[2018-19]Status: DisposedITAT Hyderabad25 May 2023AY 2018-19

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri Mohd Afzal, AdvocateFor Respondent: Shri Kumar Aditya, Sr.AR
Section 143(1)Section 244ASection 26

Tirumala Estates, Hyderabad vs. ITO, Ward-4(5), Hyderabad

In the result, both appeals filed by the assessee are allowed

ITA 215/HYD/2023[2017-18]Status: DisposedITAT Hyderabad25 May 2023AY 2017-18

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri Mohd Afzal, AdvocateFor Respondent: Shri Kumar Aditya, Sr.AR
Section 143(1)Section 244ASection 26

Kalburgi Cement Private Limited, Hyderabad vs. DCIT Circle -2(1), Hyderabad

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 573/HYD/2022[2018-19]Status: DisposedITAT Hyderabad15 May 2023AY 2018-19

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Sri Kalyanasundaram, C.AFor Respondent: Sri Jeevan Lal Lavidiya
Section 142(1)Section 143(2)Section 143(3)Section 144BSection 263Section 270ASection 92C

Vidhyawati Khanna Trust, New Delhi vs. ACIT, Circle-29(1), New Delhi

In the result, appeal of the assessee is partly allowed as indicated

ITA 7884/DEL/2019[2010-11]Status: DisposedITAT Delhi25 Apr 2023AY 2010-11

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.7884/Del/2019 िनधा"रणवष"/Assessment Year:2010-11 बनाम Vidhyawati Khanna Trust, Acit S-101, Pachshila Park, Vs. Circle 29(1) New Delhi. New Delhi. Pan No. Aaatv9898B अपीलाथ" Appellant ""यथ"/Respondent

Section 147Section 148Section 161(1)Section 166Section 26