85 (Mumbai), CIT v. Harjeev Aggarwal
134 Taxmann.com 256High Court2022#1249 most cited
What is 85 (Mumbai), CIT v. Harjeev Aggarwal authority for?
A statement recorded under section 132(4) of the Income Tax Act, 1961, is not per se evidence unless corroborated by material gathered during the search. Additions based on an uncorroborated statement cannot be sustained, particularly within the scope of assessment under section 153A.
90
judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2023 to 2026.
Also referred to as
CIT v. Harjeev Aggarwal · section 132(4) · section 153A · uncorroborated statement · search and seizure · evidence during search · additions without corroboration