Section 75 of the Income Tax Act

42 judgments on BharatTax turn on Section 75.

Judgments on Section 75

Sea Pearl Industries vs. Commnr. of Income-Tax, Cochin

C.A. No.-005436-005437 - 1998Supreme Court09 Jan 2001

For Respondent: COMMISSIONER OF INCOME TAX, COCHIN

Section 2(18)Section 80Section 80H

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