UEM India (P.) Ltd. v. Additional Commissioner of Income-tax

53 Taxmann.com 387High Court2015#7053 most cited

What is UEM India (P.) Ltd. v. Additional Commissioner of Income-tax authority for?

Additions to income cannot be sustained in the absence of incriminating material found during a search.

16

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2025.

Also referred to as

UEM India (P.) Ltd. · incriminating material · search · addition · evidence · assessment

Judgments citing UEM India (P.) Ltd. v. Additional Commissioner of Income-tax

UEM India (P.) Ltd. v. Additional Commissioner of Income-tax (53 Taxmann.com 387) — Cited in 16 Judgments | BharatTax