11 Index Logistics Pvt Ltd & Ismail Muhammed Khan. 4) In Maa Vaishnavi Sponge Ltd. v. DGIT
21 Taxmann.com 512High Court2012#5708 most cited
What is 11 Index Logistics Pvt Ltd & Ismail Muhammed Khan. 4) In Maa Vaishnavi Sponge Ltd. v. DGIT authority for?
An order under section 132(3) of the Income Tax Act can only be passed if the authorized officer believes a specific asset found during a search represents undisclosed income. It cannot be used to ascertain if transactions in accounts represent undisclosed income, nor is an order under section 132(8A) automatic.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2025.
Also referred to as
11 Index Logistics Pvt Ltd · Ismail Muhammed Khan · section 132(3) · section 132(8A) · undisclosed asset · search · seizure · assessment · income tax · warrant of authorisation · time barred assessment