Rajmal Kanwar v. CIT-I
82 Taxmann.com 119Income Tax Appellate Tribunal2017#10767 most cited
What is Rajmal Kanwar v. CIT-I authority for?
An assessment order completed under section 143(3) after the Assessing Officer conducted sufficient inquiries, considered survey records, and evaluated the assessee's surrender and submissions cannot be considered an erroneous order prejudicial to the interest of revenue for revision under section 263.
10
judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2025.
Also referred to as
Rajmal Kanwar v. CIT-I · section 263 · section 143(3) · revision · prejudicial to interest of revenue · assessment order · erroneous order · sufficient enquiries · survey records · assessee surrender