Section 8(1) of the Income Tax Act

28 judgments on BharatTax turn on Section 8(1).

Judgments on Section 8(1)

Thermax Private Limited vs. Collector of Customs (Bombay) New Customs House

CIVIL APPEAL No. 4693/1990Supreme Court19 Aug 1992

Bench: 3 Judges

Section 3(1)Section 8Section 8(1)

Mahant Sri Srinivas Ramnuj Das, Mahant of Emar Math, Puri vs. The Agricultural Income Tax Officer, Puri & Anr

In the result, we are clearly of the view that s

CIVIL APPEAL No. 1770/1972Supreme Court12 Sept 1978

Bench: 3 Judges

Section 9

Homely Industries vs. The Sales Tax Officer, Sector V, Kanpur

In the result the judgments of the High Court are affirmed but the

CIVIL APPEAL No. 1176/1971Supreme Court24 Mar 1976

Bench: 2 Judges

Section 7C(3)Section 8

Isha Beevi on Behalf of the Minor Umaiben Beevi & Ors vs. The Tax Recovery Officer & Addl. P.A. to Collector, Quilon & Ors

Appeals are hereby dismissed,

CIVIL APPEAL No. 1489/1970Supreme Court05 Sept 1975

Bench: 3 Judges

Badri Prasad and Ors. Etc vs. Collector of Central Excise & Ors. Etc

TRANSFER PETITION (CIVIL) No. 24/1970Supreme Court30 Mar 1971

Bench: 5 Judges

Section 71

Abdullabhai M. Bhagat, Etc vs. The Income-Tax Officer, Special Circle, Madras

WRIT PETITION (CIVIL) No. 140/1959Supreme Court22 Mar 1961

Bench: 5 Judges

Section 55Section 8(1)

Firm of Bhagat Ram Mohanlal vs. The Commissioner of Excess Profits Tax, Madhya Pradesh, Nagpur and Another

In the result, the appeal fails, and is dismissed

CIVIL APPEAL No. 139/1953Supreme Court15 Feb 1956

Bench: 3 Judges

Kshetr.A Mohan-Sannyasi. Charan Sadhukhan vs. Commissioner of Excess Profits Tax, West Bengal

Appeal is dismissed

CIVIL APPEAL No. 173/1952Supreme Court20 Oct 1953

Bench: 5 Judges

For Appellant: G. H. RajadhyakshaFor Respondent: S. Subra.manian
Section 21Section 66(1)Section 8