Redington India Ltd. v. Addl.CIT, Chennai

77 Taxmann.com 215Reported decision#9135 most cited

What is Redington India Ltd. v. Addl.CIT, Chennai authority for?

Disallowance of expenses relatable to exempt income should be restricted to the extent of the exempt income itself. No disallowance can be made in relation to notional or anticipated income.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2017.

Also referred to as

Redington India Ltd. v. Addl.CIT · exempt income · disallowance · Rule 8D · notional income · anticipated income

Judgments citing Redington India Ltd. v. Addl.CIT, Chennai