CIT v. Bengal Mills & Stemers PRE. Association
140 ITR 586High Court1983#6850 most cited
What is CIT v. Bengal Mills & Stemers PRE. Association authority for?
Associations established for the protection of business interests are not working for profit and are therefore not taxable. The predominant intention of such associations determines their taxability.
16
judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2018.
Also referred to as
CIT v. Bengal Mills & Stemers PRE. Association · predominant intention theory · business protection associations · not working for profit · taxability of associations