3. CIT v. Moser Baer India Ltd. (

315 ITR 460Supreme Court of India2009#3913 most cited

What is 3. CIT v. Moser Baer India Ltd. ( authority for?

A notice issued under Section 148 is a prerequisite for reassessment proceedings. The AO must have reason to believe that income has escaped assessment before issuing such a notice.

30

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2022.

Also referred to as

CIT v Moser Baer India Ltd · Section 147 · Section 148 · reassessment notice · reason to believe · escaped income · validity of notice · assessment procedure

Also reported as

222 CTR 213

Judgments citing 3. CIT v. Moser Baer India Ltd. (

Showing 120 of 30 · Page 1 of 2

3. CIT v. Moser Baer India Ltd. ( (315 ITR 460) — Cited in 30 Judgments | BharatTax