107 (Delhi-Trib), Pepsi Foods (P) Ltd. v. ACIT
58 Taxmann.com 293High Court2015#4372 most cited
What is 107 (Delhi-Trib), Pepsi Foods (P) Ltd. v. ACIT authority for?
A satisfaction note prepared by the Assessing Officer is a mandatory prerequisite before transmitting records to another Assessing Officer with jurisdiction over a third party, which is essential for assuming jurisdiction under Section 153C of the Income Tax Act.
27
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.
Also referred to as
Pepsi Foods (P) Ltd. v. ACIT · Section 153C · satisfaction note · Assessing Officer · jurisdiction · transmission of records · third party assessment
Sections most often in play
Issues it is cited on
Judgments citing 107 (Delhi-Trib), Pepsi Foods (P) Ltd. v. ACIT
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