267 ITR 577 (Karnataka) Rishabchand Bhansali v. DCIT (iv)

252 ITR 712High Court2001#4323 most cited

What is 267 ITR 577 (Karnataka) Rishabchand Bhansali v. DCIT (iv) authority for?

Approval under section 153D of the Income-tax Act is akin to approval under section 274(2), and the latter is considered a procedural requirement not affecting the Assessing Officer's jurisdiction to levy penalty.

27

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2014 to 2025.

Also referred to as

Rishabchand Bhansali v. DCIT · 267 ITR 577 · section 153D · section 274(2) · approval for penalty · procedural requirement · jurisdiction to levy penalty

Issues it is cited on

Judgments citing 267 ITR 577 (Karnataka) Rishabchand Bhansali v. DCIT (iv)

267 ITR 577 (Karnataka) Rishabchand Bhansali v. DCIT (iv) (252 ITR 712) — Cited in 27 Judgments | BharatTax