J.K. Chemicals Ltd. v. CIT
62 ITR 34High Court1966#2404 most cited
What is J.K. Chemicals Ltd. v. CIT authority for?
A debtor cannot unilaterally bring about a cessation or remission of liability for tax purposes; such an event requires a bilateral act, the creditor's acceptance of refusal, or other specific conditions like the debt becoming legally unenforceable coupled with the debtor's stated intention not to honour it.
48
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2026.
Also referred to as
J.K. Chemicals Ltd. v. CIT · 62 ITR 34 · Bombay High Court · Section 41(1) Income Tax Act · cessation of liability · remission of liability · unilateral act debtor · debt extinguishment · enforceability of debt · bilateral act · debtor's intention
Sections most often in play
Issues it is cited on
Judgments citing J.K. Chemicals Ltd. v. CIT
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