Travancore Diagnostics Pvt. Ltd. v. Asstt. CIT

74 Taxmann.com 239High Court2016#5552 most cited

What is Travancore Diagnostics Pvt. Ltd. v. Asstt. CIT authority for?

Assessments finalized under Section 153A based on search and seizure operations under Section 132 must consider seized documents and statements collected during the search for determining undisclosed income.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2026.

Also referred to as

Travancore Diagnostics · Section 132 · Section 153A · search assessment · block assessment · seized documents · statements · undisclosed income

Issues it is cited on

Judgments citing Travancore Diagnostics Pvt. Ltd. v. Asstt. CIT