Middle East ltd. vs DCIT (2011) 339 ITR 169 (Uttrakhand), v. CIT v. Abhyudaya Builders (P
336 ITR 59High Court2011#3274 most cited
What is Middle East ltd. vs DCIT (2011) 339 ITR 169 (Uttrakhand), v. CIT v. Abhyudaya Builders (P authority for?
This case is cited for the procedural aspects of tax assessments, particularly concerning the interpretation and application of reassessment provisions and related sections.
36
judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.
Also referred to as
Middle East Ltd. vs DCIT · Section 139(1) · Section 142(1) · Section 143(3) · Section 147 · Section 148 · Section 37(1) · Section 68 · Income Escaping Assessment · Reassessment