Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 28 docs - [View All]
Commissioner Of Income Tax vs E.A. Rajendran on 22 March, 1997
Transport Co. (Private) Ltd. vs Second Income-Tax Officer, ... on 29 April, 1963
Kings World Trust For Children ... vs Assessee on 18 March, 2011
The Commissioner Of Income Tax vs Shri Ved Prakash Gupta on 1 December, 2004
Commissioner Of Income-Tax vs Ashok Kumar Dixit on 1 December, 2004

Loading...
User Queries
taxation
" amendment act"
amendment act
section 10
[Complete Act]
Central Government Act
Section 10 in The Taxation Laws (Amendment) Act, 2003
10. Amendment of section 220.- In section 220 of the Income- tax Act, in sub- section (2), for the words" one and one- fourth per cent.", the words" one per cent." shall be substituted.