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
Also reported as
62 Taxmann.com 2015