CIT-7 v. RRJ Securities
282 CTR 321High Court2016#1945 most cited
What is CIT-7 v. RRJ Securities authority for?
For assuming jurisdiction under Section 153C of the Income-tax Act, 1961, the seized documents must be incriminating in nature and directly relate to each specific assessment year for which assessments are sought to be reopened. The satisfaction note forms the indispensable basis for initiating these proceedings.
59
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.
Also referred to as
CIT-7 v. RRJ Securities · Section 153C jurisdiction · incriminating documents · related assessment years · satisfaction note · search assessment · reopened assessment · 153C proceedings · Delhi High Court
Sections most often in play
Issues it is cited on
Judgments citing CIT-7 v. RRJ Securities
Showing 1–20 of 59 · Page 1 of 3