CIT v. Dilbagh Rai Arora
263 Taxmann 30High Court2019#2454 most cited
What is CIT v. Dilbagh Rai Arora authority for?
An addition treating share capital as unaccounted money cannot be sustained if it relies solely on a third-party statement, like that of a dummy director recorded during a survey, without confronting the assessee with the said statement.
48
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2026.
Also referred to as
CIT v. Dilbagh Rai Arora · Dilbagh Rai Arora · Section 68 · Section 69A · share capital · unaccounted money · dummy director statement · survey statement · lack of confrontation · natural justice · addition of income · survey action
Also reported as
104 Taxmann.com 371177 DTR 220
Sections most often in play
Issues it is cited on
Judgments citing CIT v. Dilbagh Rai Arora
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