1. Paresh Babubhai Bhalani v. ITO
136 Taxmann.com 139High Court2022#1995 most cited
What is 1. Paresh Babubhai Bhalani v. ITO authority for?
Reasons recorded for reopening an assessment must be linked with tangible material to suggest that income has escaped assessment, and cannot be based on mere "borrowed satisfaction."
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2026.
Also referred to as
Paresh Babubhai Bhalani v. ITO · Section 147 · Section 148 · reasons to believe · escaped assessment · tangible material · borrowed satisfaction · reopening assessment · Gujarat High Court · 136 Taxmann.com 139 · reassessment validity