Universal Plast Ltd. v. Commissioner of Income Tax, Calcutta
5 SCC 189Reported decision1999#7938 most cited
What is Universal Plast Ltd. v. Commissioner of Income Tax, Calcutta authority for?
The nature of a receipt, whether derived from exploiting a business asset or otherwise employing it for profit, is a substantial question of fact and law.
14
judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2013 to 2022.
Also referred to as
Universal Plast Ltd v. Commissioner of Income Tax · Calcutta · business income · exploitation of asset · profit · nature of receipt · question of fact and law
