190 ITR 1 (SC) (8) CIT v. Sunil J. Kinariwala

28 Taxmann.com 94High Court2012#6952 most cited

What is 190 ITR 1 (SC) (8) CIT v. Sunil J. Kinariwala authority for?

Surcharge is part of rent.

16

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2023.

Also referred to as

Poddar Projects Ltd. v. CIT · 28 taxmann.com 94 · surcharge · rent · taxable receipts · income tax

Judgments citing 190 ITR 1 (SC) (8) CIT v. Sunil J. Kinariwala