ACIT v. ICICI Securities Primary Dealership Ltd.
348 ITR 299Supreme Court of India2012#1498 most cited
What is ACIT v. ICICI Securities Primary Dealership Ltd. authority for?
Reopening assessment based on a mere re-look of accounts already furnished and assessed under section 143(3) is not permissible if there was no failure on the part of the assessee to make a true and full disclosure. The assessment cannot be reopened on the ground that income has escaped assessment merely by re-examining previously filed accounts.
76
judgments rely on this decision, according to BharatTax’s citation analysis of 366,459 Indian tax judgments — from 2016 to 2026.
Also referred to as
ACIT v. ICICI Securities Primary Dealership Ltd. · section 147 · section 143(3) · reopening of assessment · mere re-look of accounts · true and full disclosure · escaped income · assessment completed
Also reported as
24 Taxmann.com 310
