B Kishore Kumar v. DCIT

234 Taxmann 771Supreme Court of India2015#757 most cited

What is B Kishore Kumar v. DCIT authority for?

This Supreme Court decision is cited as authority in search and seizure assessment proceedings.

135

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2026.

Also referred to as

B Kishore Kumar v. DCIT · 234 Taxmann 771 · 62 Taxmann.com 2015 · SC · search and seizure · section 132 · assessment procedure

Issues it is cited on

Judgments citing B Kishore Kumar v. DCIT