Electricity Board v. Dy. CIT
196 Taxmann 1High Court2011#6284 most cited
What is Electricity Board v. Dy. CIT authority for?
Section 115JB, relating to Minimum Alternate Tax (MAT) on book profits, is applicable to statutory corporations like the Kerala State Electricity Board.
18
judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2025.
Also referred to as
Electricity Board v. Dy. CIT · 196 Taxmann 1 · 8 Taxmann.com 118 · section 115JB · MAT · book profits · statutory corporation · Kerala State Electricity Board · applicability of MAT
Also reported as
8 Taxmann.com 118