ACIT v. Bharat V.Patel

92 Taxmann.com 336Reported decision2018#1911 most cited

What is ACIT v. Bharat V.Patel authority for?

An assessee cannot be subjected to tax in the absence of a specific provision allowing for such taxation.

60

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2021.

Also referred to as

ACIT v. Bharat V. Patel · Section 17(2) · stock appreciation rights · salaried employee · taxation in absence of specific provision

Judgments citing ACIT v. Bharat V.Patel