Section 66A(2) of the Income Tax Act

46 judgments on BharatTax turn on Section 66A(2).

Judgments on Section 66A(2)

Artemis Medicare Services Limited, New Delhi vs. ACIT, Circle-73(1), New Delhi

ITA 2876/DEL/2024[2014-15]Status: DisposedITAT Delhi09 Apr 2025AY 2014-15

Bench: Shri Shamim Yahya & Shri Sudhir Pareeka.Yr. : 2014-15 Artemis Medicare Services Limited, Vs. Acit, Circle 73(1) Artemis Hospital, New Delhi Sector-51, Gurugram, Haryana (Pan: Aafca0130M) (Appellant) (Respondent)

Section 194Section 201Section 201(1)

R.K. Palshikar (HUF) vs. Commissioner of Income-Tax, Madhya Pradesh, Nagpur, Bhandara

In the result, we find that there is no substance in the appeal and

CIVIL APPEAL No. 613/1975Supreme Court05 May 1988

Bench: 2 Judges

Section 12Section 2Section 66

C.I.T., Madras vs. K.S. Rathnaswamy

CIVIL APPEAL No. 2007/1972Supreme Court18 Dec 1979

Bench: 2 Judges

Section 28Section 34Section 4Section 4A

Nirmal Trading Company vs. Commissioner of Income Tax, Central (Calcutta)

CIVIL APPEAL No. 2310/1972Supreme Court10 Oct 1979

Bench: 2 Judges

Section 24(1)Section 66ASection 66A(2)

P. K. Badiani vs. The Commissioner of Income Tax, Bombay

CIVIL APPEAL No. 1695/1971Supreme Court21 Sept 1976

Bench: 3 Judges

M/S. Chidambaram Mulraj & Co. Pvt. Ltd vs. Commissioner of Income Tax, Bombay City I

CIVIL APPEAL No. 360/1971Supreme Court21 Nov 1975

Bench: 2 Judges

Section 10Section 5A

Aluminium Corporation of India Ltd vs. Commissioner of Incometax, West Bengal

CIVIL APPEAL No. 394/1969Supreme Court29 Aug 1972

Bench: 3 Judges

Commissioner of Income Tax, West Bengal vs. Birla Cotton Spinning & Weaving Mills Ltd. & Ors

In the result all these appeals fail and are dismissed

CIVIL APPEAL No. 1351/1968Supreme Court17 Aug 1971

Bench: 2 Judges

Raj Kumar Singh Hukam Chandji vs. Commissioner of Income-Tax Madhya. Pradesh

Appeal is allowed and in the place of me amwer

CIVIL APPEAL No. 326/1967Supreme Court11 Aug 1970

Bench: 3 Judges

India Machinery Stores (P) Ltd vs. Commissioner of Income-Tax, Bihar

CIVIL APPEAL No. 376/1967Supreme Court06 May 1970

Bench: 3 Judges

N vs. Shanmugham and Co. versus Commissioner of Income-Tax, Madras

In the result these )lppeals fail and 'they are dismissed with

CIVIL APPEAL No. 294/1967Supreme Court23 Apr 1970

Bench: 3 Judges

Section 3

M/S. Shri Gopal Paper Mills Co. Ltd vs. Commissioner of Income Tax, Central Calcutta

CIVIL APPEAL No. 1669/1966Supreme Court21 Apr 1970

Bench: 3 Judges

Commissioner of Income-Tax, West Bengal, Calcutta vs. Shri Prem Bhai Parekh and Ors

CIVIL APPEAL No. 2272/1966Supreme Court20 Apr 1970

Bench: 3 Judges

Commissioner of Income-Tax (Central) Calcutta vs. India Discount Co. Ltd

CIVIL APPEAL No. 2115/1968Supreme Court07 Aug 1969

Bench: 3 Judges

Commissioner of Income-Tax, Bombay City-1, Bombay vs. National Storage Pvt. Ltd., Bombay

Accordingly the appeals fail and are dismissed with ·costs

CIVIL APPEAL No. 1048/1966Supreme Court26 Apr 1967

Bench: 3 Judges

Section 10Section 12

Miss Dhun Dadabhoy Kapadia vs. Commissioner of Income-Tax, Bombay

CIVIL APPEAL No. 757/1965Supreme Court31 Oct 1966

Bench: 3 Judges

Section 66A(2)

Commissioner of Income-Tax, West Bengal vs. East Coast Commercial Co. Ltd

CIVIL APPEAL No. 672/1965Supreme Court11 Oct 1966

Bench: 3 Judges

Messrs. Associated Clothiers Ltd vs. Commissioner of Income-Tax, Calcutta

CIVIL APPEAL No. 969/1965Supreme Court23 Sept 1966

Bench: 3 Judges

Commissioner of Income-Tax, U.P vs. Nainital Bank Ltd

CIVIL APPEAL No. 601/1965Supreme Court15 Sept 1966

Bench: 3 Judges

Esthuri Aswathiah vs. Commissioner of Income-Tax, Mysore

The appeal is dismissed with costs

CIVIL APPEAL No. 402/1966Supreme Court18 Jan 1966

Bench: 3 Judges