Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 5 docs
Narsibhai Patel vs Commissioner Of Wealth-Tax on 13 October, 1980
K.A. Mohideen Pitchai vs Gift-Tax Officer And Anr. on 10 February, 1988
Commissioner Of Wealth-Tax vs Sri Naurangrai Agarwalla on 20 June, 1983
Commissioner Of Gift Tax vs Meco-Tronics (P) Ltd. on 22 October, 1998
Commissioner Of Gift-Tax ... vs Meco-Tronics P. Ltd. on 22 October, 1998

Loading...
User Queries
[Section 5] [Complete Act]
Central Government Act
Section 5(1A) in The Gift- Tax Act, 1958
(1A) 1[ Any reference in clause (v) or clause (vi) of sub- section (1) to charitable purpose in relation to a gift made on or after the 1st day of April, 1964 shall be construed as not including a purpose, the whole or substantially the whole of which is of a religious nature.]
1. Ins. by Act 15 of 1965, s. 21 (w. e. f. 1. 4- 1964 ).
2. Omitted by Act 54 of 1972, s. 6 (w. e. f. 1- 4- 1973 )