166 (Delhi) Ravinder Kumar v. ITO 15-20 5
36 Taxmann.com 513High Court2013#3693 most cited
What is 166 (Delhi) Ravinder Kumar v. ITO 15-20 5 authority for?
Assessments made under section 153A of the Income Tax Act are not vitiated for the mere reason that they were preceded by assessment proceedings under section 143(3).
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2025.
Also referred to as
Ravinder Kumar v. ITO · section 153A · section 143(3) · assessment procedure · search and seizure · block assessment · assessment order · pending assessment · incriminating material · validity of assessment