CIT v. Sitex Industries Ltd.
82 Taxmann.com 171High Court2017#903 most cited
What is CIT v. Sitex Industries Ltd. authority for?
No disallowance for investments made out of surplus funds can be made if tax-free dividends are earned on such investments.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2025.
Also referred to as
CIT v. Sitex Industries Ltd. · section 14A · section 8D · surplus funds · tax free dividend · disallowance · investment income · rule 8d disallowance