Section 37(4) of the Income Tax Act

28 judgments on BharatTax turn on Section 37(4).

Judgments on Section 37(4)

Commissioner of Income-Tax vs. Broach Textile Mills Ltd

ITR/65/1994HC Gujarat22 Sept 2005
Section 143(3)Section 256(1)Section 31Section 37Section 37(1)Section 80V

Mihir Textiles Ltd vs. Commissioner of Income-Tax

ITR/207/1991HC Gujarat02 Dec 2004
Section 40

Commissioner of Income Tax vs. Gujarat State Fertilizer Co

ITR/102/1987HC Gujarat14 Feb 2002
Section 37Section 37(4)

Commissioner of Income-Tax vs. Elecon Engineering Co Ltd

ITR/23/1986HC Gujarat13 Aug 2001
Section 256(1)Section 37(4)

Commissioner of Income-Tax vs. Elecon Engg Co

ITR/368/1984HC Gujarat01 Aug 2000
Section 256(1)Section 30Section 35BSection 37(4)

Commissioner of Income-Tax vs. Parshuram Pottery Works Co Ltd

ITR/329/1984HC Gujarat20 Aug 1999
Section 37(4)

Commissioner of Income-Tax vs. Bharat Vijay Mills Ltd

ITR/207/1984HC Gujarat01 Aug 1996
Section 37Section 40

Commissioner of Income-Tax vs. Peass Industrial Engrs Pvt Ltd

ITR/31/1985HC Gujarat01 Aug 1996
Section 37Section 37(1)
Section 37(4) of the Income Tax Act — Case Laws | BharatTax