Section 144C(2) of the Income Tax Act
The decision most relied on for Section 144C(2) is Sir Kikabhai Premchand v. CIT (116 ITR 425), cited in 27 of the 25 judgments on BharatTax that turn on this section.
Leading authorities on Section 144C(2)
Sir Kikabhai Premchand v. CIT
116 ITR 425 · 1979 · High Court
27
citing judgments
A person cannot enter into a contract with themselves, meaning no profit or loss can arise from self-dealing. This principle applies to the computation of profits under domestic income tax law but does not necessarily extend to profit attribution under tax treaties for permanent establishments.
(India) (P.) Ltd. v. ITO
87 Taxmann.com 251 · 2017 · High Court
25
citing judgments
Smt. Saroj Aggarwal v. CIT
156 ITR 497 · 1985 · Supreme Court
20
citing judgments
Jitendra Mohan v. ITO
11 SOT 594 · 2007 · ITAT
18
citing judgments
PCIT v. Vembu Vaidyanathan
108 Taxmann.com 339 · 2019 · Supreme Court
13
citing judgments
Spencers & Co. Ltd. 132TTJ 468 (Mum) Ms. Neeta A Patel v. ITO
137 TTJ 307 · 2011 · ITAT
13
citing judgments
CIT v. A Suresh Rao
223 Taxmann 228 · 2014 · High Court
10
citing judgments
Nirmal Kumar Seth v. CIT
17 Taxmann.com 127 · 2012 · High Court
8
citing judgments
Transwitch India (P.) Ltd. v. Dy. CIT
21 Taxmann.com 257 · 2012 · High Court
8
citing judgments
Judgments on Section 144C(2)
Showing 1–20 of 25 · Page 1 of 2