73, 74, 75, 76, 77), Para 27 12. Laserwords US Inc. v. DCIT

162 Taxmann.com 543Reported decision2024#8797 most cited

What is 73, 74, 75, 76, 77), Para 27 12. Laserwords US Inc. v. DCIT authority for?

The principle that identical facts decided in earlier years, including those concerning assessment years 2010-11, 2011-12, 2012-13, 2013-14, and 2015-16, should be applied to subsequent assessment years with identical facts is reaffirmed.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2024 to 2025.

Also referred to as

Laserwords US Inc. v DCIT · section 143(2) · identical facts · assessment years · principle of consistency · Tribunal decisions

Issues it is cited on

Judgments citing 73, 74, 75, 76, 77), Para 27 12. Laserwords US Inc. v. DCIT