Bansal v. ACIT
63 Taxmann.com 199Income Tax Appellate Tribunal2015#1939 most cited
What is Bansal v. ACIT authority for?
A statement made or income surrendered during search or survey proceedings, especially if later retracted, requires corroborating evidence to form the basis of an assessment, aligning with CBDT instructions to focus on evidence collection rather than confessions.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,459 Indian tax judgments — from 2016 to 2026.
Also referred to as
Bansal v. ACIT · Basant Bansal v. ACIT · Section 132(4) · Section 133A · Section 131 · surrender of income · retracted statement · search and survey · evidentiary value · corroborating evidence · CBDT instruction