New Okhla Industrial Development Authority v. CIT
72 Taxmann.com 151Reported decision2016#10724 most cited
What is New Okhla Industrial Development Authority v. CIT authority for?
Tax authorities should not disturb an assessee's past practice of receiving exemptions under Section 11 if it has been consistently allowed, either by the Assessing Officer or affirmed by higher courts. The authorities must consider statutory provisions, the assessee's objects, and resource utilization before making inquiries.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2022.
Also referred to as
New Okhla Industrial Development Authority v CIT · Section 11 · exemption · past allowance · CIT(E) inquiry · statutory provisions · objects and utilization