Rupa (394 ITR 184) (Guj.) (5) CIT v. Deepak Kumar Agarwal&Ors. (
373 ITR 394High Court2015#10569 most cited
What is Rupa (394 ITR 184) (Guj.) (5) CIT v. Deepak Kumar Agarwal&Ors. ( authority for?
A statement made under section 132(4) of the Income Tax Act, 1961, can be used to make an addition even if it is retracted later, provided there is corroborative evidence. The Assessing Officer is not bound by the retraction of a statement made during search proceedings.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2025.
Also referred to as
CIT v. Deepak Kumar Agarwal · section 132(4) · statement under section 132(4) · retraction of statement · corroborative evidence · search and seizure · assessment · addition to income · preponderance of probability · income tax law