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 366,470 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

Issues it is cited on

Judgments citing Pr. CIT v. Index Securities (P.) Ltd.