VLS Finance Ltd. v. CIT (Del)
289 ITR 286High Court2007#1579 most cited
What is VLS Finance Ltd. v. CIT (Del) authority for?
Income tax authorities are not faulted for following a less drastic procedure during a search, such as passing a restraint order instead of seizing all books of accounts, and seizing only necessary documents. Such an action does not render the subsequent assessment time-barred.
72
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2022.
Also referred to as
VLS Finance Ltd. v. CIT · section 153A · section 153(1) · search and seizure assessment · limitation period assessment · restraint order instead of seizure · less drastic procedure search · panchnama validity · time barred assessment search
Issues it is cited on
Judgments citing VLS Finance Ltd. v. CIT (Del)
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