India Ltd. v. ACIT (1997) 61 ITD 444 (Del) Indian Airlines Ltd. v. ACIT

93 Taxmann.com 89Reported decision2018#1772 most cited

What is India Ltd. v. ACIT (1997) 61 ITD 444 (Del) Indian Airlines Ltd. v. ACIT authority for?

An assessee's bona fide estimate of employee perquisites, by valuing residential accommodation as if employees were of the Central Government, can be accepted.

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2021 to 2025.

Also referred to as

India Ltd. v. ACIT · 10(10AA) · valuation of perquisites · residential accommodation · employee salary estimate · bona fide estimate · Central Government employees

Issues it is cited on

Judgments citing India Ltd. v. ACIT (1997) 61 ITD 444 (Del) Indian Airlines Ltd. v. ACIT