Shankar R. Mhatre v. ACIT

28 Taxmann 219Income Tax Appellate Tribunal2009#7548 most cited

What is Shankar R. Mhatre v. ACIT authority for?

An assessee cannot be taxed on an item that is not legally taxable, even if they have admitted or surrendered such income before the Assessing Officer. Acquiescence cannot take away relief to which an assessee is legally entitled.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2019.

Also referred to as

Shankar R. Mhatre v. ACIT · admission of income · taxability · not taxable · acquiescence · relief entitled to · section 147 · reassessment · surrender of income · authorities concerned

Also reported as

117 ITD 241

Judgments citing Shankar R. Mhatre v. ACIT

Shankar R. Mhatre v. ACIT (28 Taxmann 219) — Cited in 15 Judgments | BharatTax