CIT v. Raj Pal Bhatia
What is CIT v. Raj Pal Bhatia authority for?
A statement recorded under Section 132(4) during a search operation is not considered "books of account," "documents," or "assets found or seized" for the purpose of initiating search assessments under Chapter XIVB (e.g., Section 158BD or 153C). Such a statement is created during the search and cannot solely form the basis for assessment without other incriminating material found.
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.
Also referred to as
CIT v. Raj Pal Bhatia · Section 132(4) statement · Section 153C assessment · Section 158BD block assessment · search and seizure · incriminating material found · statement not document · sole basis for assessment · Chapter XIVB · books of account found
Also reported as
Sections most often in play
Issues it is cited on
Judgments citing CIT v. Raj Pal Bhatia
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