Dheeraj Chaudhary v. ACIT
178 Taxmann.com 360High Court2025#1251 most cited
What is Dheeraj Chaudhary v. ACIT authority for?
A decision of a Co-ordinate Bench confirmed by the Hon'ble Third Member has higher precedence than another decision of a Co-ordinate Bench. The case was decided after vividly analyzing the facts and judicial precedents.
90
judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2025 to 2026.
Also referred to as
Dheeraj Chaudhary · 178 Taxmann.com 360 · Co-ordinate Bench · Third Member · precedence · judicial precedents · assessment procedure