Section 43(6)(c) of the Income Tax Act

Income-tax Act, 2025: ss.39, 41

Section 43(6)(c) falls under section 43 of the Income-tax Act, 1961, which corresponds to section 39 (Computation of actual cost) and section 41 (Written down value of depreciable asset) of the Income-tax Act, 2025.

Read section 39 of the 2025 ActRead section 41 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 43(6)(c) is Marketing Pvt. Ltd. v. DCIT (122 Taxmann.com 40), cited in 41 of the 42 judgments on BharatTax that turn on this section.

Leading authorities on Section 43(6)(c)

Judgments on Section 43(6)(c)