CIT v. Vivek Aggarwal
56 Taxmann.com 7High Court2015#1340 most cited
What is CIT v. Vivek Aggarwal authority for?
When relying on documents like undated and unsigned printouts found during a search, the department must establish a clear nexus of the assessee with the documents and corroborate their contents with other evidence before making additions to income.
85
judgments rely on this decision, according to BharatTax’s citation analysis of 366,421 Indian tax judgments — from 2022 to 2026.
Also referred to as
CIT v. Vivek Aggarwal · Section 132 · Section 132(4) · Section 132(4A) · Section 292C · search assessment · loose papers · dumb documents · corroboration of evidence · nexus assessee document · additions based on search material · unsupported printouts