Asian Paints v. DCIT, Mumbai
48 Taxmann.com 65Reported decision#9816 most cited
What is Asian Paints v. DCIT, Mumbai authority for?
The Dispute Resolution Panel (DRP) should entertain a fresh claim made by the assessee, even if it's presented as an objection, as long as it affects the taxability. This principle is established by following decisions of the ITAT and the Gujarat High Court.
11
judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.
Also referred to as
Asian Paints v DCIT · Mumbai · fresh claim before DRP · objection before DRP · taxability · appellate authorities · assessment year 2012-13 · ITAT Mumbai · ITAT Bangalore · Gujarat High Court