GUJARAT Principal Commissioner of Income-tax (Central) v. Dharmesh Padamshibhai Patel
148 Taxmann.com 372High Court2023#7674 most cited
What is GUJARAT Principal Commissioner of Income-tax (Central) v. Dharmesh Padamshibhai Patel authority for?
The Gujarat High Court holds that the Assessing Officer cannot deny the assessee the right to file an application for admission of additional evidence before the Commissioner (Appeals) under Rule 46A of the Income-tax Rules, 1962, and such an application should be considered on merits.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2023 to 2025.
Also referred to as
Gujarat High Court · Dharmesh Padamshibhai Patel · Commissioner (Appeals) · Rule 46A · admission of additional evidence · section 250(4) · natural justice · Income Tax Act