PCIT v. JPM Tools Ltd.

143 Taxmann.com 423High Court2022#5347 most cited

What is PCIT v. JPM Tools Ltd. authority for?

If the revenue relies on material collected behind the assessee's back, failing to provide a reasonable opportunity for cross-examination violates the principle of natural justice and invalidates the assessment.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2024 to 2025.

Also referred to as

PCIT v. JPM Tools Ltd · principle of natural justice · cross-examination · violation of natural justice · assessment invalid · evidence collected behind back · Suresh Agrawal · Kolkata · M/s.Gazal Textiles & Finance P. Ltd

Issues it is cited on

Judgments citing PCIT v. JPM Tools Ltd.

PCIT v. JPM Tools Ltd. (143 Taxmann.com 423) — Cited in 22 Judgments | BharatTax