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Citedby 4 docs
The Commissioner Of Income-Tax ... vs The Vasantha Mills Limited on 20 March, 1957
Commissioner Of Income-Tax And ... vs Vasantha Mills Limited. on 20 March, 1957
Indian Steel And Wire Products ... vs Commissioner Of Income-Tax, West ... on 19 August, 1954
Indian Steel And Wire Products ... vs Commissioner Of Income-Tax, West ... on 14 August, 1957

[Section 2(1)] [Section 2] [Complete Act]
Central Government Act
Section 2(1)(a) in The Business Profits Act
(a) in the case of a company, not being a company deemed for the purposes of section 9 to be a firm, six per cent. of the capital of the company on the first day of the said period computed in accordance with Schedule II, or one lakh of rupees, whichever is greater, or