Ramprasad Aggarwal v. ITO 2(3)(2), Mumbai

100 Taxmann.com 172Income Tax Appellate Tribunal2018#2155 most cited

What is Ramprasad Aggarwal v. ITO 2(3)(2), Mumbai authority for?

The ITAT Jaipur Bench, in the context of search and seizure action under section 132(1), refers to this case alongside other decisions, indicating its relevance in matters arising from search and seizure.

53

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2026.

Also referred to as

Ramprasad Aggarwal v. ITO · 100 Taxmann.com 172 · ITAT · search and seizure · section 132(1) · assessment procedure

Issues it is cited on

Judgments citing Ramprasad Aggarwal v. ITO 2(3)(2), Mumbai