Agrawal vs ACIT (2004) 268 ITR 400, 405 (All.) and Ratnachudamani S. Utnal v. ITO
70 ITR 79Supreme Court of India1968#4125 most cited
What is Agrawal vs ACIT (2004) 268 ITR 400, 405 (All.) and Ratnachudamani S. Utnal v. ITO authority for?
The formation of a reasonable belief, not a conclusive finding of facts, is required at the reassessment stage. This belief must be honest and reasonable, based on grounds that are not mere suspicion but supported by direct or circumstantial evidence.
29
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2019.
Also referred to as
Agrawal vs ACIT · Ratnachudamani S. Utnal v. ITO · Sowdagar Ahmed Khan vs ITO · reason to believe · Section 147 · reassessment · honest and reasonable belief · direct or circumstantial evidence · formation of belief
Judgments citing Agrawal vs ACIT (2004) 268 ITR 400, 405 (All.) and Ratnachudamani S. Utnal v. ITO
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