Pr. CIT v. Meeta Gutgutia

257 Taxmann 441Supreme Court of India2018#744 most cited

What is Pr. CIT v. Meeta Gutgutia authority for?

The dismissal of a Special Leave Petition (SLP) at the admission stage does not lay down the law for future cases, according to Article 141 of the Constitution. Such a dismissal does not necessarily mean the department has accepted the decision.

137

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2019 to 2026.

Also referred to as

Pr. CIT v. Meeta Gutgutia · Supreme Court · SLP dismissal · Article 141 · law laid down · admission stage · incriminating material

Issues it is cited on

Judgments citing Pr. CIT v. Meeta Gutgutia