PCIT v. Roshan Lal Sancheti
150 Taxmann.com 227High Court2023#3171 most cited
What is PCIT v. Roshan Lal Sancheti authority for?
Belated and unsupported retractions of statements made during a search or seizure are meaningless and will not be considered by the Assessing Officer. Such retractions must be substantiated with evidence.
38
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2026.
Also referred to as
PCIT v. Roshan Lal Sancheti · Section 132(4) · Section 153A · retraction of statement · retracted statement · belated retraction · unsupported retraction · search and seizure · statement under section 132(4) · admission during search
Also reported as
306 CTR 140172 DTR 313
Sections most often in play
Issues it is cited on
Judgments citing PCIT v. Roshan Lal Sancheti
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