Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 18 docs - [View All]
Commissioner Of Wealth-Tax vs Trustees Of H.E.H. The Nizam'S ... on 2 February, 1978
Commissioner Of Wealth-Tax vs Trustees Of The Estate Of V.R. ... on 28 February, 1979
Hakim Abdul Hamid vs Commissioner Of Income-Tax on 23 February, 1972
Sangita Trust No. 1 vs Wealth-Tax Officer on 30 December, 1993
Gopal Srinivasan Trust, Mahesh ... vs Income-Tax Officer on 6 July, 1982

User Queries
[Section 41] [Complete Act]
Central Government Act
Section 41(1) in The Wealth- Tax Act, 1957
(1) A notice or a requisition under this Act may be served on the person therein named either by post or as if it were a summons issued by a court under the Code of Civil Procedure, 1908 (5 of 1908 .).