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“Section 37(0)”

Section References (mined)Section 37Section 37(0)1 judgments

The decision most relied on for Section 37(0) is 0 (SC) National Thermal Power Limited v. CIT: 229 ITR 383 (SC) Assam Company (India) Ltd. v. CIT (122 ITR 168), cited in 15 judgments on BharatTax.

Leading authorities on Section 37(0)

0 (SC) National Thermal Power Limited v. CIT: 229 ITR 383 (SC) Assam Company (India) Ltd. v. CIT
122 ITR 168 · 1980 · High Court
15
citing judgments

An assessing officer is duty-bound to compute the income of an assessee in accordance with the law, irrespective of any admission made by the assessee. The purpose of assessment is to correctly determine taxable income as per the Act.

Judgments citing Section 37(0)

M/S Western Mp Infrastructure & Toll Roads Pvt Ltd, Mumbai vs. DCIT-8(3)(2), Mumbai

In the result, the appeal of the assessee is dismissed

ITA 3140/MUM/2019[2014-15]Status: DisposedITAT Mumbai30 Dec 2022AY 2014-15

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2014-15 Western Mp Infrastructure & Dy. Cit Circle-8(3)(2), Toll Roads Pvt. Ltd., Aayakar Bhavan, M.K. Road, Vs. 135, Continental Building Dr. Mumbai-400020. Annie Besant Road, Worli, Mumbai-400018. Pan No. Aaacw 7266 P Appellant Respondent Assessee By : Mr. Shashi Bekal : Revenue By Mr. Satyapal Kumar, Dr Date Of Hearing : 21/12/2022 Date Of Pronouncement : 30/12/2022

For Appellant: Mr. Shashi Bekal
Section 250

under: “10. When we apply the aforesaid requirement of section we apply the aforesaid requirement of section we apply the aforesaid requirement of section 37(0) to the case of assesse the case of assessee in hand, we bodice that they have fulfilled e in hand, we bodice that they