DCI v. Virola International (20 14(2) TMI 653)

20 Taxmann.com 846Reported decision2012#3652 most cited

What is DCI v. Virola International (20 14(2) TMI 653) authority for?

Disallowance of expenses under section 40(a)(ia) cannot be made based on a subsequent change in law if tax was deducted at rates prevalent at the time of deduction, following established judicial pronouncements.

32

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2022.

Also referred to as

DCI v. Virola International · section 40(a)(ia) · disallowance of expenses · TDS · subsequent development of law · prevailing judgments · Samsung Electronics Co. Ltd

Judgments citing DCI v. Virola International (20 14(2) TMI 653)

DCI v. Virola International (20 14(2) TMI 653) (20 Taxmann.com 846) — Cited in 32 Judgments | BharatTax