Income Tax, (2021) SCC OnLine Del 3613; Principal Commissioner of Income Tax-6 v. M/s. N.C. Cables Ltd.
2017 SCC OnLine DEL 6533Reported decision2017#8283 most cited
What is Income Tax, (2021) SCC OnLine Del 3613; Principal Commissioner of Income Tax-6 v. M/s. N.C. Cables Ltd. authority for?
The Delhi High Court decision in Principal Commissioner of Income Tax-6 v. M/s. N.C. Cables Ltd. (2017 SCC OnLine Del 6533) is cited for the proposition that certain assessments, particularly those involving Section 153D, require specific approvals.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2024 to 2025.
Also referred to as
Principal Commissioner of Income Tax-6 v. M/s. N.C. Cables Ltd. · 2017 SCC OnLine Del 6533 · Section 153D · assessment procedure · approval requirement