Income Tax Department

Ministry of Finance, Government of India

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Section 370

Execution for costs awarded by Supreme Court

Section

Section Number

370

Chapter

CHAPTER XVIII - Appeals revisions and alternate dispute resolutions

Act

Income-tax Act, 2025

Year

2026

Execution for costs awarded by Supreme Court

Execution for costs awarded by Supreme Court.

370. The High Court may, on petition made for the execution of the order of the Supreme Court in respect of any costs awarded thereby, transmit the order for execution to any court subordinate to the High Court.

Footnotes