Section 4

CHARGE OF INCOME-TAX.

(1) Where any Central Act enacts that income-tax shall be charged for any assessment year at any rate or rates, income-tax at that rate or those rates shall be charged for that year in accordance with, and subject to the provisions (including provisions for the levy of additional income-tax) of, this Act in respect of the total income of the previous year of every person :

Provided that where by virtue of any provision of this Act income-tax is to be charged in respect of the income of a period other than the previous year, income-tax shall be charged accordingly.

(2) In respect of income chargeable under sub-section (1), income-tax shall be deducted at the source or paid in advance, where it is so deductible or payable under any provision of this Act.

Related Judgements

COMMISSIONER OF INCOME-TAX v. COCHIN SHIPYARD LTD.

COMMISSIONER OF INCOME-TAX v. K. P. ABDULLAH.

COMMISSIONER OF INCOME-TAX v. BAKELITE HYLAM LTD.

COMMISSIONER OF INCOME-TAX v. VAIKUNDAM RUBBER CO. LTD.

OIL & NATURAL GAS COMMISSION v. MCDERMOTT INTERNATIONAL INC.