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Citedby 184 docs - [View All]
Saipem S.P.A. vs Deputy Commissioner Of ... on 24 December, 2003
Devi Dayal Marwah vs Commissioner Of Income-Tax, ... on 29 November, 1962
Saipem S.P.A. vs Dcit (Asstt.) Special Range 1 on 24 December, 2003
Rai Bahadur Seth Teomal vs The Commissioner Of Income Tax ... on 2 March, 1959
In Re: Airports Authority Of India vs Unknown on 13 August, 2004

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[Section 5] [Complete Act]
Central Government Act
Section 5(2) in The Income- Tax Act, 1995
(2) Subject to the provisions of this Act, the total income of any previous year of a person who is a non- resident includes all income from whatever source derived which-
(a) is received or is deemed to be received in India in such year by or on behalf of such person; or
(b) accrues or arises or is deemed to accrue or arise to him in India during such year. Explanation 1-Income accruing or arising outside India shall not be deemed to be received in India within the meaning of this section by reason only of the fact that it is taken into account in a balance sheet prepared in India. Explanation 2.- For the removal of doubts, it is hereby declared that income which has been included in the total income of a person on the basis that it has accrued or arisen or is deemed to have accrued or arisen to him shall not again be so included on the basis that it is received or deemed to be received by him in India.