Section 28A of the Income Tax Act

25 judgments on BharatTax turn on Section 28A.

Judgments on Section 28A

The Motor & General Finance Ltd vs. Commissioner of Income Tax Delhi

ITA/1234/2008HC Delhi18 Feb 2011

Bench: CASES PERTAINING TO SPECIAL BENCHES

CIT vs. Leather Tech

ITA/15/2011HC Delhi18 Feb 2011

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE M.L. MEHTA

Commissioner of Income Tax vs. Dwarkadhish Investment Pvt Ltd

ITA/911/2010HC Delhi02 Aug 2010

Bench: HON'BLE THE ACTING CHIEF JUSTICE,HON'BLE MR. JUSTICE MANMOHAN

Commissioner of Income Tax vs. Tosha International Ltd

ITA/1143/2008HC Delhi23 Sept 2008

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE RAJIV SHAKDHER

Commissioner of Income Tax vs. Saurashtra Prints Pvt. Ltd

ITA/264/1998HC Gujarat05 Apr 1999

Section 143(3)Section 154Section 210Section 214Section 256(2)