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Citedby 2127 docs - [View All]
Commissioner Of Income-Tax vs Jasrup Baijnath Bahety And Sons ... on 25 August, 1970
Greaves Cotton & Cromption ... vs Commissionero Of Income-Tax ... on 18 January, 1968
Liberty Cinema vs Commissioner Of Income-Tax, ... on 19 February, 1963
Stadmed Private Ltd. vs Commissioner Of Income-Tax on 5 March, 1981
Commissioner Of Income-Tax, ... vs London Hotel on 8 September, 1967

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[Section 10] [Complete Act]
Central Government Act
Section 10(2) in The Income- Tax Act, 1995
(2) 1[ subject to the provisions of sub- section (2) of section 64,] any sum received by an individual as a member of a Hindu undivided family, where such sum has been paid out of the income of the family, or, in the case of any impartible estate, where such sum has been paid out of the income of the estate belonging to the family;