How many judgments cite CIT v. British Paints India Ltd.?

204 judgments on BharatTax cite CIT v. British Paints India Ltd. (188 ITR 44), spanning 2008 to 2026.

Which sections of the Income Tax Act does CIT v. British Paints India Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 144, Section 145(3), Section 271(1)(c), Section 37(1), Section 115JB.

CIT v. British Paints India Ltd.

188 ITR 44Supreme Court of India1991#447 most cited

What is CIT v. British Paints India Ltd. authority for?

The Assessing Officer has a duty to examine whether an assessee's books of account truly disclose the correct income and is not bound to accept the accounting system regularly employed by the assessee or methods followed in earlier years. Each assessment year is a distinct and self-contained unit for tax purposes.

204

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2008 to 2026.

Also referred to as

CIT v. British Paints India Ltd. · 188 ITR 44 · Section 145 · Section 144 · Assessing Officer duty · method of accounting · books of account scrutiny · true income · assessment year distinct · valuation methods · SC 1991

Sections most often in play

Section 143(3)Section 144 Section 145(3)Section 271(1)(c)Section 37(1)Section 115JB Section 153A Section 142(1)

Read the full judgment

Issues it is cited on

section 80hhc written down value section 145 section 40(a)(i)interest u/s 234b profits and gains of business or profession section 145(3)section 127 section 115j advance tax book profits penalty u/s 271(1)(c)

Judgments citing CIT v. British Paints India Ltd.

M/s. De vs. ons Pvt. Ltd

ITA/367/2004HC Delhi19 Nov 2010

Section 133(6)Section 271

…an assessee to adopt a hybrid system of accounting. It is also trite law that where a method of accounting has been consistently followed in the past, it may still be rejected by the Department. In Commissioner of Income-tax vs. British Paints (1991) 188 ITR 44, the Supreme Court observed that there was no estoppels in the matter of method of accounting consistently followed by the assessee and the Assessing Officer is not bound by the method followed in the earlier years, if 2010:DHC:5593-DB ITA No.367/2004 & 296/2006 Page 20…

Commissioner of Income Tax vs. Jagatjit Industries Ltd

Accordingly, the same stands dismissed without any order as to

ITA/848/2010HC Delhi06 Sept 2010

Bench: HON'BLE THE ACTING CHIEF JUSTICE,HON'BLE MR. JUSTICE MANMOHAN

Section 143(2)Section 260ASection 271(1)(c)

…o be accepted though there was a Tax Audit Report which clearly pointed out that the said sum had been debited by the assessee to the Profit & Loss Account. The learned counsel has commended us to the decision in CIT v. British Paints India Ltd., (1991) 188 ITR 45 (SC). 8. At the very outset, we may note with profit that there is no dispute that the assessee was following the mercantile system of accounting. There is also material on record that as per the past business practice the expenditure spilled over to the next year and was debited in the second year which was allowed by the assessing offic…

The Commissioner of Income Tax vs. Indomag Steel Technology Ltd

ITA/446/2008HC Delhi28 Jul 2010

…for its proposition, the assessee relied upon the following judgments:- (i) CIT Vs. Mopeds India Limited [173 ITR 347 (AP)] 2010:DHC:3725-DB (iv) CIT Vs. Mahalakshmi Sugar Mills Co Ltd. [68 Taxman 108 (Del)] (v) CIT Vs. British Paints India Ltd. [188 ITR 44 (SC)] 4. The assessee also pointed out that for all the subsequent orders, the assessee had followed the aforesaid AS-2 and even the Department had accepted this method of accounting adopted by the assessee while assessing the income of the assessee in all these assessment years. On that basis also, the contention of the assessee was that…

Commissioner of Income Tax Delhi IV vs. Hotline Teletube & Componenets Ltd

The appeal is dismissed

ITA/694/2008HC Delhi11 Aug 2008

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE RAJIV SHAKDHER

For Appellant: Ms.Prem Lata BansalFor Respondent: None

Section 115JSection 143(2)Section 260A

…t price whichever is the lower, is now generally accepted as an established rule of commercial practice and accountancy.” “……To the same effect is the judgment of this Court in the case of Commissioner of Income-tax v. British Paints India Ltd. (1991) 188 ITR 44 (SC). In the said judgment it has been held that it is a well-recognized principle of commercial accounting to enter in the profit and loss account the value of the stock-in-trade at the beginning and at the end of the accounting year at cost on market price, whichever is the lower. Where the market value has fallen before the date of valu…