CIT (Central) v. Gobind Ram

229 Taxmann 491High Court2015#5470 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 153A Section 40A(3)Section 69A Section 143(3)Section 115BBE Section 145(3)Section 37(1)Section 132

Issues it is cited on

section 153aof section 153b(1)(b)prohibited by law unexplained jewellery annual value section 40a(3)section 40a section 132(4a)section 145(3)search assessment section 153d section 40

Judgments citing CIT (Central) v. Gobind Ram

Shri Babu Lal Data, Alwar vs. DCIT, Central Circle, Alwar

In the result, appeal of the revenue is dismissed

ITA 1222/JPR/2019[2015-16]Status: DisposedITAT Jaipur05 May 2022AY 2015-16

For Appellant: Sh. P. C. Parwal, CAFor Respondent: S. Naiyer Ali Najmi, CIT

Section 127Section 132Section 139Section 153A

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