Laxmipat Singhania v. CIT

72 ITR 291Supreme Court of India1969#1408 most cited

What is Laxmipat Singhania v. CIT authority for?

Income cannot be taxed twice unless expressly provided by law. Income accrued in a particular year must be included in that year's total income and cannot be ignored to be taxed in a subsequent year based on receipt.

81

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2025.

Also referred to as

Laxmipat Singhania v. CIT · 72 ITR 291 · double taxation · income taxed twice · year of taxability · income accrual · Income-tax Officer power · Section 68 · Section 69A · fundamental taxation rule

Sections most often in play

Section 143(3)Section 1961Section 115BBESection 142(1)Section 68Section 132Section 145(3)Section 250
Read the full judgment

Issues it is cited on

section 23aretention moneysection 145(1)section 211section 115baasection 145(2)project completion methodsection 28(iv)section 43csection 35dpercentage completion methodicds

Judgments citing Laxmipat Singhania v. CIT

Ifci Ltd vs. Commissioner of Income Tax

Appeal is dismissed

ITA - 1931 / 2010HC Delhi30 Sept 2011
Section 36Section 36(1)(viia)Section 36(1)(viii)

…2011:DHC:5132-DB ITA No.1931 of 2010 Page 12 of 13 judgments of the Supreme Court in the case of Income Tax Officer, ‘A’ Ward, Lucknow Vs. Bachu Lal Kapoor, 60 ITR 74, Laxmipat Singhania Vs. Commissioner of Income Vs. CIT, U.P., 72 ITR 291 and the judgment of this Court in CIT, Delhi (Central) Vs. R. Dalmia, 135 ITR 346. 13. We are not convinced with the plea of the learned counsel for the assessee that the Tribunal exceeded his power in discussing this issue. Not only it was inextricably mixed with the provision for doubtful debts out of which `50 Crores was disallowed and,…