DCIT v. Indian Oil Petronas Pvt. Ltd.
127 Taxmann.com 389Reported decision2021#6511 most cited
What is DCIT v. Indian Oil Petronas Pvt. Ltd. authority for?
The Kolkata ITAT determined that the Supreme Court rulings in Tata Tea and Godrej & Boyce do not present contradictory principles regarding Section 115-O and Section 14A, holding that dividend income, though taxed under Section 115-O, is not part of the shareholder's total income under Section 10(33), but this does not absolve the taxpayer from disallowances under Section 14A.
17
judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2022 to 2026.
Also referred to as
DCIT v. Indian Oil Petronas Pvt. Ltd. · 127 Taxmann.com 389 · Section 115-O · Section 10(33) · Section 14A · Dividend Distribution Tax · DTAA · Tata Tea · Godrej & Boyce · Kolkata ITAT