Vikram Singh v. CIT

111 Taxmann.com 120Supreme Court of India#2577 most cited

What is Vikram Singh v. CIT authority for?

Previous approval of the Additional CIT is required to pass an assessment order under Chapter XIV-B of the Income Tax Act. The Additional CIT is a competent authority to grant this approval.

45

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2024.

Also referred to as

Vikram Singh v CIT · 111 Taxmann.com 120 · Section 153D · Chapter XIV-B · assessment order approval · Additional CIT · competent authority · previous approval

Issues it is cited on

Judgments citing Vikram Singh v. CIT

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