Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi
63 Taxmann.com 364High Court2015#7970 most cited
What is Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi authority for?
In search and seizure proceedings, the Assessing Officer must provide the assessee with all critical information seized from computers, not just a portion, to ensure a fair assessment.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2023.
Also referred to as
Continental Device India Ltd v. Additional Commissioner of Income-tax · search and seizure · seized computers · critical information · natural justice · assessment proceedings · ITAT Delhi