Ltd. v. DCIT, Central Circle 46
40 Taxmann.com 234Reported decision2013#9762 most cited
What is Ltd. v. DCIT, Central Circle 46 authority for?
Outstanding balances arising from regular business transactions are considered for alternate claims under Section 28 when conditions under Section 36(1)(vii) read with Section 36(2) are not met.
11
judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2024 to 2025.
Also referred to as
Angel Commodities Broking v. DCIT · 40 Taxmann.com 234 · Section 36(1)(vii) · Section 36(2) · Section 28 · business transactions · alternate claim · debt details · offered to tax