549 (Delhi);\nvi) GookluckAutomobils P. Ltd. v. ACIT
26 Taxmann.com 254High Court2012#5237 most cited
What is 549 (Delhi);\nvi) GookluckAutomobils P. Ltd. v. ACIT authority for?
The Delhi High Court decision in Gookluck Automobils P. Ltd. v. ACIT is cited for a proposition, but the provided passages are incomplete and do not reveal the specific holding.
22
judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2024 to 2025.
Also referred to as
Gookluck Automobils P. Ltd. v. ACIT · Delhi HC · 2012 · section 142a · section 150 · section 158bd · section 158bb · section 142(2a) · section 2(22) · surrender of income · shell company · accumulated profits