Super Malls (P) Ltd. v. DCIT
66 Taxmann.com 107Reported decision2016#6405 most cited
What is Super Malls (P) Ltd. v. DCIT authority for?
Where no incriminating material is discovered during survey proceedings pertaining to the assessee, additions cannot be made under section 153C.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2017 to 2025.
Also referred to as
Super Malls (P) Ltd. · DCIT · section 153C · incriminating material · survey proceedings · assessment procedure · search and seizure