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Section 80J DEDUCTION IN RESPECT OF PROFITS AND GAINS FROM NEWLY ESTABLISHED INDUSTRIAL UNDERTAKINGS OR SHIPS OR HOTAL BUSINESS IN CERTAIN CASES. OMITTED BY THE FINANCE (NO. 2) ACT, 1996, W.R.E.F. 1-4-1989. Related Judgements COMMISSIONER OF INCOME-TAX v. J. K. INDUSTRIES LTD. COMMISSIONER OF INCOME-TAX v. GEORGE MAIJO. COMMISSIONER OF INCOME-TAX v. ASIAN TECHS LTD. COMMISSIONER OF INCOME-TAX v. M. S. J. CONSTRUCTION (P) LTD. |