Principal Commissioner of Income-Tax, Central- 1 v. Raj Buildworth (P.) Ltd.
What is Principal Commissioner of Income-Tax, Central- 1 v. Raj Buildworth (P.) Ltd. authority for?
Where incriminating material found in a search of a third party relates to an assessee, the assessment under section 153C can only be initiated for the six assessment years preceding the search, provided the satisfaction for initiation is recorded within the prescribed time limit. If the satisfaction is recorded beyond this period, the assessment under section 153C for the relevant year is invalid.
judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2023 to 2026.
Also referred to as
Principal Commissioner of Income-Tax v. Raj Buildworth · 153C · search and seizure · assessment of other person · limitation for section 153C · satisfaction of AO · incriminating material · six assessment years · ITAT · SC