Government of Andhra Pradesh and Anr. v. B. Satya Naraina Rao(dead) by LRs. and Others
4 SCC 262Supreme Court of India2001#1020 most cited
What is Government of Andhra Pradesh and Anr. v. B. Satya Naraina Rao(dead) by LRs. and Others authority for?
An appellate court generally does not interfere with concurrent findings of fact by lower authorities unless such findings are perverse. This principle applies to appeals on substantial questions of law, including those under Section 260A of the Income-tax Act.
106
judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2013 to 2021.
Also referred to as
Government of Andhra Pradesh v. B. Satya Naraina Rao · 2001 4 SCC 262 · Supreme Court · concurrent findings of fact · perverse findings · appellate interference · substantial question of law · Section 260A · income tax appeal · scope of appeal
