Gramaphone Co. of India Ltd. v. Birendra Bahadur Pandey
132 Taxmann 373Supreme Court of India2003#692 most cited
What is Gramaphone Co. of India Ltd. v. Birendra Bahadur Pandey authority for?
An act that is otherwise valid in law cannot be treated as non-existent or invalid merely because of an underlying motive to reduce tax liability or a perceived economic detriment to national interest; legitimate tax planning is permissible.
146
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2026.
Also referred to as
Union of India v. Azadi Bachao Andolan · 132 Taxmann 373 SC · Section 90 · tax planning legitimacy · DTAA treaty benefits · anti-avoidance rules · McDowell judgment · principal purpose test · form over substance · legitimate tax avoidance
Sections most often in play
Issues it is cited on
Judgments citing Gramaphone Co. of India Ltd. v. Birendra Bahadur Pandey
Showing 1–20 of 146 · Page 1 of 8
...