Mridul Commodities (P.) Ltd. v. DCIT
78 Taxmann.com 337Reported decision#10749 most cited
What is Mridul Commodities (P.) Ltd. v. DCIT authority for?
Where an assessment has already been completed for relevant years prior to a search, and no incriminating material is found during the search proceedings, any addition made under section 68 for share application money from non-existent subscribers must be set aside.
10
judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2019.
Also referred to as
Mridul Commodities · DCIT · 78 taxmann.com 337 · Section 153A · Section 68 · search proceedings · incriminating material · share application money · non-existent subscribers · completed assessment