Dr. A.V. Sreekumar v. CIT
90 Taxmann.com 355High Court2018#2148 most cited
What is Dr. A.V. Sreekumar v. CIT authority for?
In Section 153A proceedings, findings from seized material can be applied to unrelated transactions for a short period, especially within the same financial year and scheme.
54
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2024.
Also referred to as
Dr. A.V. Sreekumar v. CIT · Section 153A · seized material · unrelated transactions · same year · same scheme · block period
Issues it is cited on
Judgments citing Dr. A.V. Sreekumar v. CIT
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