Mason (Inspector of Taxes) v. Innes

70 ITR 491Reported decision1968#21287 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2020 to 2020.

Judgments citing Mason (Inspector of Taxes) v. Innes

Mr. Krishna Kumar Pant, New Delhi vs. DCIT, New Delhi

ITA 5574/DEL/2011[2005-06]Status: DisposedITAT Delhi21 Dec 2020AY 2005-06

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year 2005-06

For Appellant: Shri Tarandeep Singh, CAFor Respondent: Shri Vipul Kashyap, Sr.D.R
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 17(2)(iii)Section 2(24)(iv)Section 234B

…CIT v. B.M. Kharwar [1969] 72 ITR 603. But, the basic principle declared in Smt. Kikabhai Premchand’s case (supra) that there could not be any levy of tax on a future income, still holds good. The Court of appeal in Mason (Inspector of Taxes) v. Innes [1968] 70 ITR 491 has pronounced the same basic, elementary principle of Income-tax Law that a man could not be taxed on profit that he might have, but had not made. If Mason’s case (supra) was decided in this country, the decision would be the same as that of Court of Appeals, for the principle of leaving out of assessment any potential advantage, benefit or gain…

Mr. Sanjiv Narayan, New Delhi vs. DCIT, New Delhi

ITA 5546/DEL/2011[2005-06]Status: DisposedITAT Delhi21 Dec 2020AY 2005-06

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year 2005-06

For Appellant: Shri Tarandeep Singh, CAFor Respondent: Shri Vipul Kashyap, Sr.D.R
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 17(2)(iii)Section 2(24)(iv)Section 234B

…CIT v. B.M. Kharwar [1969] 72 ITR 603. But, the basic principle declared in Smt. Kikabhai Premchand’s case (supra) that there could not be any levy of tax on a future income, still holds good. The Court of appeal in Mason (Inspector of Taxes) v. Innes [1968] 70 ITR 491 has pronounced the same basic, elementary principle of Income-tax Law that a man could not be taxed on profit that he might have, but had not made. If Mason’s case (supra) was decided in this country, the decision would be the same as that of Court of Appeals, for the principle of leaving out of assessment any potential advantage, benefit or gain…

Mr. Ranjeet Singh, Gurgaon vs. DCIT, New Delhi

ITA 5513/DEL/2011[2005-06]Status: DisposedITAT Delhi21 Dec 2020AY 2005-06

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year 2005-06

For Appellant: Shri Tarandeep Singh, CAFor Respondent: Shri Vipul Kashyap, Sr.D.R
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 17(2)(iii)Section 2(24)(iv)Section 234B

…CIT v. B.M. Kharwar [1969] 72 ITR 603. But, the basic principle declared in Smt. Kikabhai Premchand’s case (supra) that there could not be any levy of tax on a future income, still holds good. The Court of appeal in Mason (Inspector of Taxes) v. Innes [1968] 70 ITR 491 has pronounced the same basic, elementary principle of Income-tax Law that a man could not be taxed on profit that he might have, but had not made. If Mason’s case (supra) was decided in this country, the decision would be the same as that of Court of Appeals, for the principle of leaving out of assessment any potential advantage, benefit or gain…

Mr. J.S. Gujral, Gurgaon vs. DCIT, New Delhi

ITA 5512/DEL/2011[2005-06]Status: DisposedITAT Delhi21 Dec 2020AY 2005-06

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year 2005-06

For Appellant: Shri Tarandeep Singh, CAFor Respondent: Shri Vipul Kashyap, Sr.D.R
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 17(2)(iii)Section 2(24)(iv)Section 234B

…CIT v. B.M. Kharwar [1969] 72 ITR 603. But, the basic principle declared in Smt. Kikabhai Premchand’s case (supra) that there could not be any levy of tax on a future income, still holds good. The Court of appeal in Mason (Inspector of Taxes) v. Innes [1968] 70 ITR 491 has pronounced the same basic, elementary principle of Income-tax Law that a man could not be taxed on profit that he might have, but had not made. If Mason’s case (supra) was decided in this country, the decision would be the same as that of Court of Appeals, for the principle of leaving out of assessment any potential advantage, benefit or gain…