Delhi), Dheeraj Chaudhary v. ACIT (supra), PCIT v. Shivgori Builders (P.) Ltd.
180 Taxmann.com 180High Court2025#3348 most cited
What is Delhi), Dheeraj Chaudhary v. ACIT (supra), PCIT v. Shivgori Builders (P.) Ltd. authority for?
Failure to obtain prior approval under section 153D of the Income Tax Act, 1961, for the assessment order renders the assessment proceedings void, as the assessment is an integrated process requiring such approval for income and tax computation.
35
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2026 to 2026.
Also referred to as
PCIT v. Shivgori Builders (P.) Ltd. · section 153D · assessment proceedings · prior approval · JCIT approval · integrated process · income computation · tax computation · void assessment · Delhi High Court
Sections most often in play
Issues it is cited on
Judgments citing Delhi), Dheeraj Chaudhary v. ACIT (supra), PCIT v. Shivgori Builders (P.) Ltd.
Showing 1–20 of 35 · Page 1 of 2