DCIT v. Paswara Papers Ltd., Allahabad HC

111 Taxmann.com 89High Court2019#10084 most cited

What is DCIT v. Paswara Papers Ltd., Allahabad HC authority for?

The Allahabad High Court holds that the Assessing Officer (AO) must provide tangible material seized during a search to the assessee to justify additions under Section 153C. The court emphasizes that a mere reference to seized documents or materials without disclosure to the assessee violates principles of natural justice.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2025.

Also referred to as

DCIT v. Paswara Papers Ltd. · Section 153C · Section 132 · tangible material · seized documents · natural justice · admission of additional evidence · shell company · source of source · share application money

Issues it is cited on

Judgments citing DCIT v. Paswara Papers Ltd., Allahabad HC

DCIT v. Paswara Papers Ltd., Allahabad HC (111 Taxmann.com 89) — Cited in 10 Judgments | BharatTax