315 (Mumbai- Trib.) Ms. Chhaya P. Gangar v. Deputy 75-95 Commissioner of Income-tax 10
88 Taxmann.com 700High Court2017#4547 most cited
What is 315 (Mumbai- Trib.) Ms. Chhaya P. Gangar v. Deputy 75-95 Commissioner of Income-tax 10 authority for?
The judgment addresses situations where the assessing officer's findings might be contradictory, particularly when relying on sales based on books that have already been rejected.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2023.
Also referred to as
Ms. Chhaya P. Gangar v. Deputy Commissioner of Income-tax · section 69d · section 153(a)(1) · abatement of assessment · trade creditors · section 158bb · section 69b · section 153a(1)(b) · section 158ba · section 142(2) · rejection of books of account · section 113 · bogus share capital · contradictory findings