Ramaiah Reddy v. ACIT

339 ITR 210High Court2011#1047 most cited

What is Ramaiah Reddy v. ACIT authority for?

A search operation is continuous and concludes only when the search party leaves the premises carrying the seized material, thereby fully implementing the search authorization. A restraint order under Section 132(3) is valid only when there is a practical difficulty in seizing material representing undisclosed income; otherwise, the officer is obligated to seize it.

104

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2014 to 2026.

Also referred to as

C. Ramaiah Reddy v ACIT · Ramaiah Reddy · Section 132 · Section 132(3) · search operation continuity · end of search · warrant of authorisation · restraint order conditions · seizure of undisclosed income · practical difficulty for seizure

Issues it is cited on

Judgments citing Ramaiah Reddy v. ACIT

Showing 120 of 104 · Page 1 of 6

Ramaiah Reddy v. ACIT (339 ITR 210) — Cited in 104 Judgments | BharatTax