ANDHRA PRADESH Commissioner of Income-tax-II, Hyderabad v. Naresh Kumar Agarwal
74 Taxmann.com 35High Court2016#2801 most cited
What is ANDHRA PRADESH Commissioner of Income-tax-II, Hyderabad v. Naresh Kumar Agarwal authority for?
The assessment order under Section 153C of the Income Tax Act, 1961, is vitiated if the Assessing Officer fails to record satisfaction that the documents seized belong to the assessee.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2025.
Also referred to as
Naresh Kumar Agarwal · Section 153C · Section 132 · satisfaction of AO · seized documents · assessment order · income-tax act