Commissioner of Income Tax, U.P.,Lucknow Vs Kanpur Coal Syndicate
.... es. On the terms of the section the tax can be levied on either of the said two entities according to the provisions of the Act. There is no scope for the argument that under s. 3 the assessment shall be only on the association of persons as a unit though after such assessment the share of the incom ...
Supreme Court of India
T. N. K. Govindaraju Chetty and Co. (Private) Ltd. Vs Commissioner of Income Tax, Madras
.... on its true construction the relationship of co-partners between the parties can properly the inferred, the failure of the parties to describe themselves as partners may not avail to defeat its legal effect. If they have in fact stipulated for all the rights of partners an agreement that they sh ...
Madras High Court
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