P.Krishna Menon v. CIT
35 ITR 48Supreme Court of India1959#5516 most cited
What is P.Krishna Menon v. CIT authority for?
An activity may be considered a 'vocation' for income tax purposes if it is organized and undertaken with the motive of making a profit.
21
judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2010 to 2022.
Also referred to as
P.Krishna Menon v. CIT · vocation · business · profession · organized activity · profit motive · income tax act