Vippy Processors Pvt. Ltd. v. CIT
248 ITR 147Reported decision2001#4215 most cited
What is Vippy Processors Pvt. Ltd. v. CIT authority for?
An Assessing Officer has reason to believe income has escaped assessment when survey and statement material shows an assessee wrongfully claimed a deduction under Section 80IA.
28
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.
Also referred to as
Vippy Processors Pvt. Ltd. v. CIT · 248 ITR 147 · Section 80IA · deduction · escaped assessment · survey · statement · Assessing Officer · reason to believe · reassessment
Judgments citing Vippy Processors Pvt. Ltd. v. CIT
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