PCIT v. Umesh Israni

67 Taxmann.com 372High Court2016#1769 most cited

What is PCIT v. Umesh Israni authority for?

Arbitrary additions to income cannot be made solely based on 'dumb documents', loose papers containing scribbling, or rough/vague notings.

64

judgments rely on this decision, according to BharatTax’s citation analysis of 366,418 Indian tax judgments — from 2024 to 2025.

Also referred to as

PCIT v. Umesh Israni · dumb documents · loose papers · rough notings · arbitrary addition to income · section 132 · search and seizure · assessment procedure

Issues it is cited on

Judgments citing PCIT v. Umesh Israni