44BB(2). DIT v. Mitchell Drilling International Pvt. Ltd.
62 Taxmann.com 24High Court2015#5582 most cited
What is 44BB(2). DIT v. Mitchell Drilling International Pvt. Ltd. authority for?
For the purpose of computing presumptive income under Section 44BB(2), 'gross receipts' do not include service tax collected by the assessee and paid to the government, as it does not represent an amount paid to the assessee for services rendered in connection with mineral oil extraction.
21
judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2025.
Also referred to as
DIT v. Mitchell Drilling International Pvt. Ltd. · section 44BB · gross receipts · presumptive income · service tax · mineral oils · prospecting · extraction · production
Also reported as
234 Taxmann 818
