PCIT, Central-3 v. Allied Perfumers (P.) Ltd.
124 Taxmann.com 358High Court2021#2150 most cited
What is PCIT, Central-3 v. Allied Perfumers (P.) Ltd. authority for?
The case is cited for various issues including the definition of capital assets, reassessment procedures under sections 153A and 153C, and the effect of clarificatory amendments.
54
judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2021 to 2025.
Also referred to as
PCIT v Allied Perfumers (P.) Ltd. · 124 Taxmann.com 358 · section 2(14)(iii)(a) · section 2(14)(iii)(b) · section 153(c) · section 96 · abatement of assessment · section 153(a) · section 2(47)(v) · section 2(14)(iii) · section 153(1) · clarificatory amendment · section 53 · section 153c(1)