Aggarwal v. NFAC
127 Taxmann.com 637High Court#3440 most cited
What is Aggarwal v. NFAC authority for?
Denying a personal hearing when specifically requested, especially after a search and during a pandemic, violates the principles of natural justice. The assessment and appellate proceedings themselves were conducted during the COVID-19 pandemic.
34
judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2025 to 2025.
Also referred to as
Sanjay Aggarwal v NFAC · section 153C · section 153A · principles of natural justice · personal hearing · COVID-19 pandemic · search assessment · appeals · draft assessment order