Section 66A(2) of the Income Tax Act

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

Judgments on Section 66A(2)

Commissioner of Income-Tax, Delhi and Rajasthan vs. The Mewar Textile Mills Ltd

In the result we accept the appeal, set aside the order of the

CIVIL APPEAL No. 969/1964Supreme Court10 Dec 1965

Bench: 3 Judges

Commissioner of Income-Tax, Assam vs. Nandlal Aggarwal & Anr

In the result the appeal iS accept-

CIVIL APPEAL No. 820/1964Supreme Court17 Nov 1965

Bench: 3 Judges

Section 40

Commissioner Income-Tax, U. P vs. Kunwar Trivikram Narain Singh

CIVIL APPEAL No. 68/1964Supreme Court09 Apr 1965

Bench: 3 Judges

Section 3Section 4

Commissioner of Income-Tax, Gujarat vs. Keshavlal Lallubhai Patel

In the result the apeeal fails and is dismissed with costs

CIVIL APPEAL No. 1022/1963Supreme Court09 Nov 1964

Bench: 3 Judges

Bombay Steam Navigation Co. (1953) Private Ltd vs. Commissioner of Income-Tax, Bombay

CIVIL APPEAL No. 1023/1963Supreme Court21 Oct 1964

Bench: 3 Judges

Administrator-General of West Bengal vs. Commissioner of Income-Tax, Calcuita

CIVIL APPEAL No. 168/1964Supreme Court06 Oct 1964

Bench: 3 Judges

Padmavati R. Saraiya and Others vs. Commissioner of Income-Tax Bombay City-1

In the result, all the appeals fail

CIVIL APPEAL No. 704/1963Supreme Court22 Sept 1964

Bench: 3 Judges

Section 2(15)

Commissioner of Income-Tax, New Delhi vs. Anant Rao B. Kamat

In the result, we agree with the High Court that the

CIVIL APPEAL No. 687/1963Supreme Court08 May 1964

Bench: 3 Judges

Section 16(2)

Commissioner of Income-Tax, Madras vs. Mir Mohd. Ali, Bus Owner, Vellore

The appeal is dismissed with costs

CIVIL APPEAL No. 145/1963Supreme Court24 Apr 1964

Bench: 3 Judges

The Petlad Turkey Red Dye Works Co. Ltd., Petlad vs. The Commissioner of Income-Tax, Bombay, Ahmedabad

CIVIL APPEAL No. 158/1962Supreme Court02 Nov 1962

Bench: 5 Judges

The National Steel Works Ltd vs. Commissioner of Income-Tax, Bombay

CIVIL APPEAL No. 544/1961Supreme Court03 May 1962

Bench: 5 Judges

The Fazilka Electric Supply Co. Ltd vs. The Commissioner of Income-Tax, Delhi

In the result, the appeal fails and is dismissed ·

CIVIL APPEAL No. 183/1961Supreme Court01 Mar 1962

Bench: 2 Judges

Section 7

Commissioner of Income Tax Kerala vs. Helen Rubber Industries Ltd

CIVIL APPEAL No. 466/1960Supreme Court16 Jan 1962

Bench: 5 Judges

Karanpura Development Co., Ltd vs. The Commissioner of Income Tax, West Bengal

CIVIL APPEAL No. 376/1960Supreme Court31 Aug 1961

Bench: 3 Judges

The Commissioner of Income-Tax New Delhi vs. M/S. Chuni Lal Moonga Ram

CIVIL APPEAL No. 39/1960Supreme Court05 May 1961

Bench: 3 Judges

Donald Miranda vs. The Commissioner of Income-Tax, Bombay City II

CIVIL APPEAL No. 173/1960Supreme Court01 Mar 1961

Bench: 3 Judges

The Commissioner of Income-Tax, Bombay vs. M/S. Filmistan Ltd

CIVIL APPEAL No. 451/1960Supreme Court21 Feb 1961

Bench: 3 Judges

Hoshiarpur Electric Supply Co vs. Commissioner of Income Tax, Simla

The appeal is allowed and the question submitted

CIVIL APPEAL No. 328/1960Supreme Court06 Dec 1960

Bench: 3 Judges

Hoshiarpur Central Co-Operative Bank Ltd vs. Commissioner of Income-Tax, Shimla

In the result, we allow the appeal with costs here

CIVIL APPEAL No. 238/1955Supreme Court02 Aug 1960

Bench: 3 Judges

The Cotton Agents Ltd., Bombay vs. Commissioner of Income-Tax, Bombay

CIVIL APPEAL No. 100/1959Supreme Court03 May 1960

Bench: 2 Judges