Mani Square Ltd. v. Assistant Commissioner of Income Tax, CC-3(2), Kolkata
118 Taxmann.com 452Income Tax Appellate Tribunal2020#4780 most cited
What is Mani Square Ltd. v. Assistant Commissioner of Income Tax, CC-3(2), Kolkata authority for?
Unsecured loans accepted by the assessee are scrutinized to determine if the lender is a shell company, potentially leading to reassessment under Section 153A.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2025.
Also referred to as
Mani Square Ltd v ACIT · section 153A · unsecured loan · shell company · source of source · search assessment · section 132 · section 68 · assessment procedure