CIT v. Mitesh Impex
What is CIT v. Mitesh Impex authority for?
The principle of taxing 'real income' means an assessee is not bound by a voluntary disallowance made under section 14A in the return of income if it was declared under a wrong belief, particularly when the Tribunal has adjudicated the matter in the assessee's favor. An assessee can resile from such a position to ensure only actual taxable income is assessed.
judgments rely on this decision, according to BharatTax’s citation analysis of 366,418 Indian tax judgments — from 2015 to 2025.
Also referred to as
CIT v. Mitesh Impex · Pr. CIT v. UTI Bank Ltd. · 398 ITR 514 · Section 14A disallowance · voluntary disallowance in return · resiling from voluntary declaration · taxation of real income · assessee not bound by wrong belief · Gujarat High Court 2017 · expenses relating to exempt income
