Mahavir Metal Works v. CIT
92 ITR 513High Court1973#9929 most cited
What is Mahavir Metal Works v. CIT authority for?
When an assessee voluntarily admits that a specific item constitutes their income and surrenders it for assessment, the department is not required to further prove it as the assessee's income. Such an admission, until rebutted by adequate evidence, establishes the fact.
11
judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2008 to 2019.
Also referred to as
Mahavir Metal Works v. CIT · 92 ITR 513 · voluntary admission · surrendered income · onus of proof · penalty · section 271(1)(c) · assessment
