CIT v. Focus Export Pvt. Ltd.
111 DTR 12High Court#5398 most cited
What is CIT v. Focus Export Pvt. Ltd. authority for?
If the assessee does not cooperate with inquiries, the decision in CIT v. Focus Export Pvt. Ltd. may not be applicable to distinguish cases where the source of source is not required to be proved.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2018 to 2022.
Also referred to as
CIT v. Focus Export Pvt. Ltd. · 111 DTR 12 · share application money · undisclosed income · source of source · creditworthiness · genuineness · investor companies · section 68 · addition u/s 68