CIT v. Manish Build Well (P) Ltd.
16 Taxmann.com 27High Court2011#880 most cited
What is CIT v. Manish Build Well (P) Ltd. authority for?
The CIT(A) must strictly comply with Rule 46A of the Income-tax Rules for admitting additional evidence, ensuring all prescribed conditions exist, reasons are recorded, and reasonable opportunity is provided to the Assessing Officer.
120
judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2026.
Also referred to as
CIT v. Manish Build Well (P) Ltd. · Manish Buildwell Pvt. Ltd. · Rule 46A · additional evidence · admission of evidence · CIT(A) powers · strict compliance Rule 46A · procedural requirements · reasons for admitting evidence · opportunity to AO
Also reported as
204 Taxmann 106