Principal Commissioner of Income Tax, LTU, New Delhi v. OrientalInsurance Company Ltd.
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What is Principal Commissioner of Income Tax, LTU, New Delhi v. OrientalInsurance Company Ltd. authority for?
For computing the profits and gains of an insurance company's business, the Assessing Officer must resort to Section 44 and its prescribed rules, excluding Sections 28 to 43B, including the exception under Section 14A.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2022.
Also referred to as
Principal Commissioner of Income Tax v Oriental Insurance Company Ltd · Section 14A · Section 44 · insurance company · business income · profits and gains · assessment · rules