CIT v. Happy Home Corporation

94 Taxmann.com 292High Court2018#2810 most cited

What is CIT v. Happy Home Corporation authority for?

When a partner admits to undisclosed income during a survey, and that income is linked to future sale deed registrations, it can be considered as income received for the purpose of assessment under Section 145 of the Income-tax Act, 1961, even if it is subject to conditions.

42

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2026.

Also referred to as

CIT v. Happy Home Corporation · Section 145 · project completion method · survey · undisclosed income · partner's admission · on money · cash credit · business income

Issues it is cited on

Judgments citing CIT v. Happy Home Corporation

Showing 120 of 42 · Page 1 of 3

CIT v. Happy Home Corporation (94 Taxmann.com 292) — Cited in 42 Judgments | BharatTax