Verma Roadways v. ACIT

75 ITD 183Income Tax Appellate Tribunal2000#787 most cited

What is Verma Roadways v. ACIT authority for?

Approval for assessment orders requires proper and thorough scrutiny and application of mind by the approving authority, involving an enquiry and judicial approach.

130

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2026.

Also referred to as

Verma Roadways v. ACIT · 75 ITD 183 · section 158BG · approval of assessment order · application of mind · scrutiny of material · judicial approach

Issues it is cited on

Judgments citing Verma Roadways v. ACIT