Section 66A(2) of the Income Tax Act

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

Judgments on Section 66A(2)

Messrs. R. C. Mitter & Sons vs. The Commissioner of Income-Tax, West Bengal, Calcutta

In the result, I agree that the appeals should be dis-

CIVIL APPEAL No. 85/1957Supreme Court15 Apr 1959

Bench: 3 Judges

Section 26A

Messrs. Dhandhania Kedia & Co vs. The Commissioner of Income-Tax

CIVIL APPEAL No. 433/1957Supreme Court17 Oct 1958

Bench: 3 Judges

Section 2

Maharaj Kumar Kamal Singh vs. The Commissioner of Income-Tax, Bihar & Orissa

In the result we hold that the Patna High Court was right in

CIVIL APPEAL No. 297/1955Supreme Court01 Oct 1958

Bench: 3 Judges

The Erin Estate, Galah, Ceylon vs. The Commissioner of Income-Tax, Madras

CIVIL APPEAL No. 255/1953Supreme Court22 Apr 1958

Bench: 3 Judges

Section 4A

The Commissioner of Income-Tax, West Bengal, Calcutta vs. Raja Benoy Kumar Saras Roy

CIVIL APPEAL No. 165/1954Supreme Court23 May 1957

Bench: 3 Judges

The Commissioner of Income-Tax, Madhya Pradesh and Bhopal vs. Sodra Devi

CIVIL APPEAL No. 322/1955Supreme Court17 May 1957

Bench: 3 Judges

Section 66A(2)