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Citedby 1333 docs - [View All]
The Commissioner Of Income ... vs M/S. Narsee Nagsee And Co., Bombay on 6 May, 1960
Mahaveer Bangles vs Commercial Tax Officer, Tarapet, ... on 13 July, 1993
Surtax Officer vs Mehrae-Di-Hatti [P.] Ltd. on 31 May, 1996
Commissioner Of Income-Tax ... vs Pestonji Hormusji Contractor on 1 March, 1965
Commissioner Of Income-Tax vs Surendra Pal And Ors. on 8 December, 1992

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[Complete Act]
Central Government Act
Section 14 in The Income- Tax Act, 1995
14. Heads of income Save as otherwise provided by this Act, all income shall, for the purposes of charge of income- tax and computation of total income, be classified under the following heads of income:- A.- Salaries. 1[ B.-] C.- Income from house property. D.- Profits and gains of business or profession. E.- Capital gains. F.- Income from other sources. A.- Salaries