(2003) 3 SCC 57: COMMISSIONER OF INCOME TAX v. HINDUSTAN BULK CARRIERS
5 SCC 738Supreme Court of India2002#7050 most cited
What is (2003) 3 SCC 57: COMMISSIONER OF INCOME TAX v. HINDUSTAN BULK CARRIERS authority for?
When interpreting tax provisions, courts strive to avoid absurd results. If multiple interpretations of a provision are possible, the one that benefits the assessee should be preferred.
16
judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2021.
Also referred to as
COMMISSIONER OF INCOME TAX v. HINDUSTAN BULK CARRIERS · interpretation of statutes · beneficial interpretation · avoidance of absurdity · two possible views · assessee beneficial view · section 56(2)(v)
