Section 67 of the Income Tax Act

25 judgments on BharatTax turn on Section 67.

Judgments on Section 67

Hemalatha Gargya vs. Commnr. of Income Tax, A.P

C.A. No.-006266-006266 - 2000Supreme Court28 Nov 2002

For Respondent: COMMISSIONER OF INCOME TAX

Section 64Section 65Section 66Section 67Section 67(1)

Commissioner of Income Tax, Bhubaneshwar and Anr vs. Parmeshwari Devi Sultania and Ors

CIVIL APPEAL No. 142/1997Supreme Court06 Mar 1998

Bench: 2 Judges

Section 132Section 132(11)Section 132(5)Section 132BSection 293Section 9

Commissioner of Income Tax, Delhi vs. Delhi Safe Deposit Co. Ltd

The appeal is dismissed with costs

CIVIL APPEAL No. 1235/1974Supreme Court12 Jan 1982

Bench: 2 Judges

Section 256Section 37

H. D. Devasia & Co., Kerala vs. Commissioner of Income Tax, Kerala

CIVIL APPEAL No. 2716/1972Supreme Court04 May 1979

Bench: 3 Judges

Section 15Section 24(1)Section 67Section 73Section 73(2)Section 75

K. L. Varadarajan vs. The Commissioner of Income-Tax, Madras

CIVIL APPEAL No. 1275/1970Supreme Court05 Nov 1974

Bench: 2 Judges

Section 17Section 17(1)Section 2(8)Section 23Section 34Section 67