Peerless General Finance and Investment Company Limited v. CIT

416 ITR 1Supreme Court of India2019#1955 most cited

What is Peerless General Finance and Investment Company Limited v. CIT authority for?

Subscription amounts received from the public at large under a collective investment scheme are in the nature of capital receipts and not income, and therefore, should be reduced while calculating the total income of the assessee.

59

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Also referred to as

Peerless General Finance and Investment Company Limited v. CIT · 416 ITR 1 · 73 Taxmann.com 258 · capital receipt · collective investment scheme · not income · subscription amount · total income calculation · Section 11 · Section 12 · Section 12A · Section 143(3)

Also reported as

73 Taxmann.com 258

Issues it is cited on

Judgments citing Peerless General Finance and Investment Company Limited v. CIT

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Peerless General Finance and Investment Company Limited v. CIT (416 ITR 1) — Cited in 59 Judgments | BharatTax