Chokshi Metal Refinery v. CIT
107 ITR 63High Court1977#1857 most cited
What is Chokshi Metal Refinery v. CIT authority for?
The purpose of income tax assessment is to correctly determine the taxable income of the assessee in accordance with the provisions of the Act. An admission made by an assessee, if based on an incorrect or erroneous impression, is relevant but not conclusive and can be clarified or withdrawn later.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2000 to 2026.
Also referred to as
Chokshi Metal Refinery v. CIT · 107 ITR 63 · income-tax assessment · correct taxable income · Section 143(3) · Section 147 · assessee admission · admission not conclusive · withdrawal of admission · Section 132(4)
