Section 80HHE of the Income Tax Act

102 judgments on BharatTax turn on Section 80HHE.

Judgments on Section 80HHE

The Commissioner of Income Tax-Xvi vs. Shri S. Dhanabal

The appeal is dismissed

ITA/1150/2007HC Delhi07 Aug 2008

For Appellant: Ms Rashmi ChopraFor Respondent: Mr Ajay Vohra with Ms Kavita Jha and Mr Sriram Krishna

Section 143(3)Section 271(1)(c)Section 80

Mis. Psi Data Systems Ltd vs. Collector of Central Excise

CIVIL APPEAL No. 491/1989Supreme Court17 Dec 1996

Bench: This Court. Allowing The Appeals & Setting Aside The Impugned Judgments & Orders, This Court Held : 1. In The First Place, The Tribunal Confused A Computer H System With A Computeri What Was Being Charged To Excise Duty Was The 266

Section 5