ACIT v. Sh. Ramesh Kumar Mantri

64 Taxmann.com 34Supreme Court of India2015#1472 most cited

What is ACIT v. Sh. Ramesh Kumar Mantri authority for?

Leave to appeal was granted by the Supreme Court in this case. The case concerns reassessment proceedings following a search.

77

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Also referred to as

ACIT vs. Sh. Ramesh Kumar Mantri · 64 Taxmann.com 34 · Supreme Court · SLP granted · reassessment · search assessment · section 153A · section 132

Issues it is cited on

Judgments citing ACIT v. Sh. Ramesh Kumar Mantri