Section 2(7A) of the Income Tax Act
The decision most relied on for Section 2(7A) is CIT v. Mahalaxmi Glass Works (P) Ltd. (318 ITR 116), cited in 64 of the 30 judgments on BharatTax that turn on this section.
Leading authorities on Section 2(7A)
CIT v. Mahalaxmi Glass Works (P) Ltd.
318 ITR 116 · 2009 · High Court
64
citing judgments
When the valuation of closing stock is adjusted to include CENVAT or Modvat credit under Section 145A, a corresponding adjustment must also be made to the opening stock.
CIT v. Mahavir Alluminium Ltd.
297 ITR 77 · 2008 · High Court
58
citing judgments
When the Assessing Officer revalues the closing stock, the opening stock must also be revalued on the same basis to ensure consistency in the method of accounting and proper computation of business income.
Commissioner of Income Tax v. Central Bank of India
232 Taxmann 396 · 2015 · High Court
25
citing judgments
Mega Corporation Ltd. v. ACIT
155 ITD 1019 · 2015 · ITAT
24
citing judgments
1. Mega Corporation v. Addl. CIT
62 Taxmann.com 351 · 2015 · High Court
18
citing judgments
Cosmat Traders (P.) Ltd. v. ITO
128 Taxmann.com 174 · 2021 · Reported
16
citing judgments
Eicher Motors Ltd. v. Union of India
8 SCC 361 · 2002 · Reported
16
citing judgments
CIT v. Wipro Finance Ltd.
323 ITR 467 · 2010 · High Court
14
citing judgments
Wallace Brothers & Co. Ltd. v. CIT
13 ITR 39 · 1945 · Reported
10
citing judgments
Smt. Sohani Devi Jain v. ITO
109 ITR 130 · 1977 · High Court
9
citing judgments
Judgments on Section 2(7A)
Showing 1–20 of 30 · Page 1 of 2