Pr. CIT v. Index Securities (P.) Ltd.
86 Taxmann.com 84High Court2017#517 most cited
What is Pr. CIT v. Index Securities (P.) Ltd. authority for?
For a valid reassessment under Section 153C, seized documents must be incriminating and directly relevant to the assessment years being reopened. Documents that are not incriminating or do not relate to the assessment years do not satisfy the jurisdictional requirement.
184
judgments rely on this decision, according to BharatTax’s citation analysis of 366,459 Indian tax judgments — from 2017 to 2025.
Also referred to as
Pr. CIT v. Index Securities (P.) Ltd. · Section 153C · incriminating documents · assessment years · jurisdictional requirement · reassessment · Section 132 · Section 153A · satisfaction note
Also reported as
2017 SCC OnLine DEL 10310