PCIT v. JSW Steels Ltd.
422 ITR 71High Court2020#1766 most cited
What is PCIT v. JSW Steels Ltd. authority for?
In search and seizure assessments under section 153A, if the assessment is unabated, the assessee cannot make fresh claims that were not made in the original return.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2025.
Also referred to as
PCIT v. JSW Steels Ltd. · 422 ITR 71 · section 153A · unabated assessment · fresh claims · search and seizure assessment · no new claims