Section 28(va) of the Income Tax Act

Income-tax Act, 2025: s.26

Section 28(va) falls under section 28 of the Income-tax Act, 1961, which corresponds to section 26 (Income under head “Profits and gains of business or profession") of the Income-tax Act, 2025.

Read section 26 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 28(va) is Ltd. v. CIT (79 ITR 589), cited in 37 of the 101 judgments on BharatTax that turn on this section.

Leading authorities on Section 28(va)

Judgments on Section 28(va)

The ACIT 12(3), Mumbai vs. Shri Lemuir Air Express, Mumbai

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

ITA 3245/MUM/2008[2004-2005]Status: DisposedITAT Mumbai09 Oct 2015AY 2004-2005

Bench: Shri Joginder Singh & Shri R.C. Sharmaआमकय अऩीर सं./I.T.A. Nos. 3245/Mum/2008 (नििाारण वषा / Assessment Year: 2004-05 बिाम/ Asstt. Commissioner Of M/S Lemuir Air Express, Income Tax – 12(3), Oricon House, 2Nd Floor, Vs. Room No. 121, 12-K, Dubhash Marg, Aayakar Bhavan, Fort, M.K. Road, Mumbai 400 023. Mumbai – 400 020. स्थामी रेखा सं./ Pan : Aaafl2518C (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. Nos. 2430/Mum/2008 (नििाारण वषा / Assessment Year : 2004-05 बिाम/ M/S Lemuir Air Express, Asstt. Commissioner Of Oricon House, 2Nd Floor, Income Tax – 12(3), Vs. 12-K, Dubhash Marg, Room No. 121, Fort, Aayakar Bhavan, Mumbai 400 023. M.K. Road, Mumbai – 400 020. स्थामी रेखा सं./ Pan : Aaafl2518C (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) Assessee By Shri Hiro Rai & Shri Laxmikant Kothari Revenue By : Shri Ajit Kumar Srivastava – Cit Dr सुनवाई की तायीख /Date Of Hearing : 31-07-2015 घोषणा की तायीख /Date Of Pronouncement : 9-10-2015 [

For Respondent: Shri Ajit Kumar Srivastava
Section 143(3)Section 28Section 54E

The Lemuir Air Express, Mumbai vs. M/S. DCIT 12(3), Mumbai

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

ITA 2430/MUM/2008[2004-2005]Status: DisposedITAT Mumbai09 Oct 2015AY 2004-2005

Bench: Shri Joginder Singh & Shri R.C. Sharmaआमकय अऩीर सं./I.T.A. Nos. 3245/Mum/2008 (नििाारण वषा / Assessment Year: 2004-05 बिाम/ Asstt. Commissioner Of M/S Lemuir Air Express, Income Tax – 12(3), Oricon House, 2Nd Floor, Vs. Room No. 121, 12-K, Dubhash Marg, Aayakar Bhavan, Fort, M.K. Road, Mumbai 400 023. Mumbai – 400 020. स्थामी रेखा सं./ Pan : Aaafl2518C (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. Nos. 2430/Mum/2008 (नििाारण वषा / Assessment Year : 2004-05 बिाम/ M/S Lemuir Air Express, Asstt. Commissioner Of Oricon House, 2Nd Floor, Income Tax – 12(3), Vs. 12-K, Dubhash Marg, Room No. 121, Fort, Aayakar Bhavan, Mumbai 400 023. M.K. Road, Mumbai – 400 020. स्थामी रेखा सं./ Pan : Aaafl2518C (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) Assessee By Shri Hiro Rai & Shri Laxmikant Kothari Revenue By : Shri Ajit Kumar Srivastava – Cit Dr सुनवाई की तायीख /Date Of Hearing : 31-07-2015 घोषणा की तायीख /Date Of Pronouncement : 9-10-2015 [

For Respondent: Shri Ajit Kumar Srivastava
Section 143(3)Section 28Section 54E