Mumbai), ACIT v. Katrina Rosemary Turcotte
83 Taxmann.com 6Income Tax Appellate Tribunal2017#1972 most cited
What is Mumbai), ACIT v. Katrina Rosemary Turcotte authority for?
Evidence is critically important to corroborate entries found in seized material, especially when they indicate payments or loan/interest transactions. Specific reference to the actual transfer of money from a third party to the named recipient is required.
58
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2026.
Also referred to as
ACIT v. Katrina Rosemary Turcotte · section 132 · section 153A · hundi transaction · panchnama · loose papers · seized material · corroborative evidence · actual transfer of money · third party entries · substantive assessment
Sections most often in play
Issues it is cited on
Judgments citing Mumbai), ACIT v. Katrina Rosemary Turcotte
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