CIT v. Velimalai Rubber Co. Ltd.
192 ITR 619High Court1991#5357 most cited
What is CIT v. Velimalai Rubber Co. Ltd. authority for?
Where a question of law or fact was decided in an assessee's own case for an earlier assessment year, the Tribunal is justified in relying on that earlier decision for a subsequent year, even if res judicata doesn't strictly apply.
22
judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2024.
Also referred to as
CIT v. Velimalai Rubber Co. Ltd. · rule of consistency · res judicata · earlier assessment year · later assessment year · tribunal reliance on earlier decision · section 142A · section 131(1)(d)
